[11th
July, 2012] An Act to Provide for the
Reconstitution of the Indira Gandhi Institute of Technology as Indira Gandhi
Delhi Technical University for Women and to Incorporate It as a Non-Affiliating
Teaching and Research University at Delhi to Facilitate and Promote Studies,
Research, Technology, Innovation, Incubation and Extension Work in Emerging
Areas of Professional Education with Focus on Engineering, Technology, Applied
Sciences, Management and Its Allied Areas and Also to Achieve Excellence in
These and Related Fields and Other Matters Connected Therewith or Incidental
Thereto. Whereas, the Indira Gandhi
Institute of Technology is a constituent college of Guru Gobind Singh
Indraprastha University of the Government of National Capital Territory of
Delhi; And whereas, it is expedient
to confer on the said institution the status of a University to enable it to
function more efficiently as a teaching and research centre in various branches
of learning and courses of study promoting advancement and dissemination of
knowledge and learning, and to meet the requirement of higher education and
research in the field of engineering and technology, applied sciences and management
sciences etc., foster industry relevant research and innovations and to avail
better scopes and opportunities to serve the society and the nation. Be it enacted by the
Legislative Assembly of the National Capital Territory of Delhi in the
Sixty-third Year of the Republic of India as follows:- (1)
This act may be called the Indira Gandhi
Delhi Technical University for Women Act, 2012. (2)
It shall come into force on such date as the
Government may, by notification in the official Gazette, appoint. (a)
?Academic Council? means the Academic
Coiuncil of the University; (b)
?Academic Staff? means such categories of
staff as ate designated by the Statutes to be the academic staff of the
University; (c)
?Board of Management? means the Board of
Management of the University; (d)
?campus? means the unit established or
constituted by the University for making arrangements for instruction, or
research, or both; (e)
?Chancellor?, ?Vice Chancellor? and ?Pro
Vice-Chancellors? mean respectively, the Chancellor, the Vice Chancellor and
the Pro Vice-Chancellor of the University; (f)
?Centre? means Centre of excellence in a
specified academic speciality or area established or maintained by University; (g)
?Court? means the Court of the University; (h)
?Delhi? means the National Capital Territory
of Delhi; (i)
?Department? means a Department of studies of
the University; (j)
?employee? means any person appointed by the
University; (k)
?Finance Committee? means the Finance
Committee of the University; (l)
?Government? means the Lieutenant Governor of
the National Capital Territory of Delhi appointed by the President under
article 239 and designated as such under article 239AA of the Constitution of
India; (m)
?Hall? means a unit of residence or of
corporate life for the students of the University; (n)
?Institution? means any institution
established or maintainedby the University; (o)
?Lieutenant Governor? means the lieutenant
Governor of the National Capital Territory of Delhi appointed by the President
under article 239 and designated as such under article 239AA of the
Constitution of India; (p)
?misconduct? means a misconduct prescribed by
the Statutes and the Ordinance; (q)
?notification? means, a notification
published in the official Gazette; (r)
?Planning Board? means the Planning Board of
the University; (s)
?prescribed? means prescribed by the Statutes
or Ordinances or Regulations, as the case maybe, made under this Act; (t)
?Registrar? means the Registrar of the
University; (u)
?Statutes?, ?Ordinances? and ?Regulations?
mean respectively the Statutes, Ordinances and Regulations of the University
for the time being in force; (v)
?University? means the Indira Gandhi Delhi
Technical University for Women as incorporated under this Act; and (w)
?University teachers? means Professors,
Associate Professors and Assistant Professors appointed for imparting
instruction or conducting research in the University and are designated as
teachers by the Statutes. (1)
With effect from such date as the Government
may, by notification in the official Gazette, appoint, there shall be
established a University by the name of ?Indira Gandhi Delhi Technical
University for Women?, comprising the Chancellor, the Vice Chancellor, the
Pro-Vice Chancellor, the first members of the Court, the Board of Management
and the Academic Council of the University and all such persons as may
hereafter be appointed to sudi office or as members so long as they continue to
hold such office or membership. (2)
The University shall be a body corporate with
the name aforesaid having perpetual succession and a common seal with power,
subject to the provisions of fhis Act, to acquire, hold and dispose of property
and to contract, and may by the said name sue or be sued. (3)
The University shall be a Centre for
excellence engaged in teaching and research in emerging areas of professional
education with focus on but not restricted to Engineering, Technology, Applied Sciences
and Management and shall promote inter-disciplinary education and research to
achieve excellence in these and related fields. (4)
The University shall be administratively
autonomous and shall receive grant-in-aid from Government of Delhi to provide education
to the girls' students and as such shall receive funds for capital and
operational expenditure from Government of Delhi, having its own governance as
well as administrative policies and practices as prescribed. (5)
The University shall initially function from
the Kashmere Gate Campus. An appropriate piece of land shall be provided by the
Government to the University. The Government shall initially extend funds for
the establishment of infrastructure-including land development, architectural
design, buildings, equipment and other needs. (a)
any reference to the Indira Gandhi Institute
of Technology in any law (other than this Act) or in any contract or other instrument
shall be deemed as a reference to the University; (b)
all the property, movable or immovable, of or
belonging to the Indira Gandhi Institute of Technology shall vest in the
University; (c)
all the rights and liabilities of the Indira
Gandhi Institute of Technology shall be transferred to and be the rights and
liabilities of the University; (d)
every person employed by the Indira Gandhi
Institute of Technology immediately before such commencement shall hold his
office or service in the University by the same tenure, at the same
remuneration and upon the same terms and conditions and with the same rights
and privileges as to pension, leave, gratuity, providpnt fund and other matters
including all service related matters with regard to promotion and disciplinary
actions as he would have held the same if this Act had not been passed, and
shall continue to do so unless and until his employment is terminated or he has
opted for the University's terms and conditions of employment which would be
uniform for the same class of employees; and (e)
notwithstanding anything contained in this
Act, existing students of the Indira Gandhi Institute of Technology, who would
have been admitted before the establishment of the University under section 3
of this Act, shaii continue to pursu^-their academic courses and programmes of
study under the enrolment and affiliation of the Guru Gobind Singh Indraprastha
University, New Delhi, which shall conduct examinations to them and award
degrees to them upon successful completion of the courses and programmes of
study they are pursuing there at presently. (f)
The expenditure out of grant-in-aid shall be
incurred by the University in accordance with the pattern of aid approved by
the Government, provision of GFR, 2005 as amended from time to time and
instructions/guidelines/directives issued by the Govt, of NCT of Delhi. They
shall follow financial rules of discipline as applicable in Govt until and
unless they frame rules of their own, approved by Government. (1)
to evolve and impart comprehensive
professional education with focus on but not restricted to Engineering,
Technology, Sciences, Management and such areas as deemed fit; (2)
to facilitate and promote studies leading to
award of degrees, diplomas and certificates; (3)
to achieve excellence in Engineering,
Technology, Sciences, Management and allied areas and matters connected
therewith or incidental thereto; (4)
to establish Centres of Advanced Studies,
Research and innovation in various relevant areas of Sciences, Engineering,
Technology, Management and allied areas; (5)
to promote development of products, services
and entrepreneurship; (6)
to be industry relevant and to create an
impact on the academic community in India and abroad; (7)
to establish linkages between the University,
Industries, Research and Development Organizations and other
Universities/Institutes for collaborative (including dual degree) teaching and
research programmes in India and abroad; (8)
to promote global interaction through faculty
and student exchange in the areas of Science, Engineering, Technology,
Management and other Allied areas as deemed fit; (9)
to set up innovation centres, knowledge Park
and Technology incubators to foster Techno-entrepreneurship, innovation and new
product development; (10)
to disseminate knowledge and contribute
towards nation building and faculty development by organizing expert lectures,
seminars, symposia, workshops, conferences, summer and winter schools, short
term training programs and refresher courses from time to time; (11)
to promote and foster cultural and ethical
values with a view to promote and foster professional morality, research
integrity, globally acceptable business ethics, and morals for professionals; (12)
to publish periodicals, treatises, studies,
books, reports, journals and other literatures on subjects pertinent to
academic areas of the university, including electronic resources; (13)
to undertake study, training projects and
technology transfer programmes relating to Science, Engineering, Technology and
Management; (14)
to do all such things as are incidental,
necessary or conducive to the attainment of all or any of the objectives of the
University. (i)
to provide for instruction in such branches
of learning as the University may, from time td time, determine and to make
provisions for research and for the advancement and dissemination of knowledge
and skills; (ii)
to hold examination and to grant, degrees,
diplomas and certificates Subject to such conditions as the University may
determine and to confer degrees and other academic distinctions or titles from
time to time on the basis of examinations, evaluation or any other method of
testing, on persons and withdraw any such award for good and sufficient
reasons; (iii)
to confer honorary degrees or other
distinctions; (iv)
to organize and to undertake extra-mural
studies and extension services; (v)
to create teaching, research, administrative,
technical, ministerial and other posts uncter the University and to make
appointments thereto in accordance with provisions as prescribed; (vi)
to recognize persons as professors, associate
professors or assistant professors as teachers of the University; (vii)
to provide for the terms and conditions of
service of teachers and other members of the icademic or administrative staff
appointed by the University; (viii)
to co-operate or collaborate or associate
with any other university, authority or institution of higher learning,
research laboratory, industry in suchv manner, and for such purpose as the
University may determine; (ix)
to establish centres for education and research
at all levels (undergraduate, postgraduate and research) with accredited and
reputed foreign Universities in Sciences, Engineering, Technology and
Management and in any other subjects as deemed fit; (x)
to prescribe for supernumerary seats, over
and above the approved intake, across different disciplines and programs for
the foreign students, the persons of Indian origin (PIOs), the Non-Resident
Indians (NRIs) and the Self-financing and Sponsored students at a fee to be
decided by it from time to time; (xi)
to appoint persons working in any other
university or organizations as teachers of the University for a specified
period; (xii)
to build up a body of academia to perform
academic functions, and to pay them remuneration in the manner prescribed; (xiii)
to enable the co-operation and promote
collaboration with institutions in India and abroad for imparting instructions
or supervising research, or both; (xiv) to
establish, maintain institutions, campuses and such other centers of education,
research, training and extension as deemed appropriate by the University; (xv)
to set up central facilities like comnutcr
centre, instrumentation centre, central workshoD. central library, auditorium,
etc; (xvi) to
set up curriculum development cells for different subjects to create a
repository of learning material in print and electronic forms; (xvii) to
make provision for research and consultancy serviced and, for that purpose, to
enter into such arrangements with other institutions or bodies as the
University may deem fit; (xviii)
to determine mode and standards for
admissions to the University which may include examinations, evaluation or any
other method of selection; (xix) to
institute and award fellowships, scholarships, studentship, medals and BrfSS? (xx)
to prescribe, demand and receive payment of
fees and other charges; (xxi) to
establish, maintain and manage halls, hostels, residences etc. for the faculty,
staff, students and scholars; (xxii) to
prescribe, supervise, and regulate the residence of students of the University; (xxiii)
to prescribe and regulate the conduct of
students and enforce discipline amongst the students of the University and to
make arrangements for promoting their health welfare and cultural and corporate
life; (xxiv)
to prescribe a code of ethics, code of
conduct and disciplinary rules for its employees and Code of Discipline for the
students; (xxv)to regulate the work
and conduct of employees of the University take such disciplinary measures in
this regard as may deem necessary; (xxvi)
to make arrangements for promoting the health
and general welfare of employees of the University; (xxvii)
to create a corpus fund for the University
and transfer, in full or part, donations received from alumni, industries and
other national and international foundations, organizations as may be approved
by the Board of Management of the University and to decide the modalities for
the utilization of such a corpus fund; (xxviii) to
receive benefactions, donations and gifts from persons and to name after them
such chairs, institutions, buildings and the like as the University may
determine, whose gift or donation to the University is worth such amount as the
University may decide; (xxix)
to acquire by gift, purchase, lease, hire or
otherwise, howsoever, any movable or immovable property which may be necessary
or convenient for the purpose of the University and to build, construct,
improve, alter, demolish, repair and maintain such buildings, works and
constructions as may be necessary for carrying out the objects of the
University; (xxx)to sell, lease,
exchange, hire or otherwise transfer all or any_ portion of the movable and
immovable properties of the University, provided that prior approval in writing
of the Government is obtained for the transfer or disposal of the same; (xxxi)
to borrow, with the approval of the
Government, on security of the property of the University, moneys for the
purpose of the University; (xxxii)
to assess the needs in terms of subjects,
fields of specialization, levels of education and training of technical and
other manpower, both on short and longterm basis, and to initiate necessary
programmes to meet those needs; (xxxiii) to
initiate measures to enlist the cooperation of industry and other expert
agencies to provide complementary facilities; (xxxiv) to
provide for instruction through ?distance learning? and ?open approach? and for
mobility of students from the non-formal or open learning stream to the formal
stream and vice versa; (xxxv)
to make appointment in Emeritus capacity of
eminent employees who have rendered distinguished service on such terms and
conditions as may be prescribed: and (xxxvi) to
do all such other acts and things as may be necessary or incidental to the
exercise of all or any of the powers of the University or necessary for or
conducive to the attainment of all or any of the objects of the University. (a)
Students- (1)
The University shall be open to only the
persons of female gender to be admitted as students to the University, or to
graduate thereat, and it shall not be lawful for the University to adopt or
impose on any person any test whatsoever of religious belief or profession or
political opinion in order to entitle her to be admitted as a student of the
University; (2)
Nothing in this section shall be deemed to
prevent the University from making any special provision for the admission as
women students belonging to the weaker sections of the Society, and in
particular, of women belonging to the Scheduled Castes and the Scheduled
Tribes; (3)
The University shall be open to female
students of any nationality and those may be admitted in the manner so prescribed.- (b)
Employees.- (1)
The University shall be open to persons of
either sex or whatever race, creed, caste or class, and it shall not be lawful
for the University to adopt or impose on any person any test whatsoever of
religious belief or profession or political opinion in order to entitle him/her
to be appointed as a teacher of the University or to hold any other office
therein or to enjoy or exercise any privilege thereof. (2)
Nothing in this section shall be deemed to
prevent the University from making any special provision for the appointment of
persons belonging to the weaker sections of the Society, and in particular, of
persons belonging to the Scheduled Castes and the Scheduled Tribes; (1)
The teaching in connection with the degree,
diploma and certificate programmes of the University shall be conducted in
accordance with the Ordinances and Regulations. (2)
The courses and Curricula and the authorities
responsible for organizing the teaching of such courses and curricula shall be
as prescribed by the Ordinances. (1)
The President of the Republic of India shall
be the Visitor of the University. (2)
Any dispute arising between the University
and any bther university established by law in Delhi may be referred to the
Visitor-whose decision shall be final and binding on the parties. (1)
The Lieutenant Governor of the National
Capital Territory of Delhi shall be the Chancellor of the University. (2)
The Chancellor shall, if present, preside
over the convocation of the University for conferring degrees. (3)
The Chancellor shall have the right to cause
an inspection, to be made by such person or persons as he may direct, of the University,
an Institute/Center maintained by the University, its buildings, laboratories
and equipment, and also of the examination, teaching and other work conducted
or done by the University, or to cause an inquiry to be made in the like maimer
in respect of all or any of the matters connected with the University. (4)
The Chancellor shall, in every case, give
notice to the University of his intention to cause an inspection or inquiry to
be made and the University shall, oh receipt of stich notice, have the right to
make such representation to the Chancellor, as it may consider necessary,
within such period as specified in the notice. (5)
After considering the representation, if any,
made by the University, the Chancellor may cause such inspection or inquiry as is
referred to in sub-section (3). (6)
In case, an inspection or inquiry has been
caused to be made by the Chancellor, the University shall be entitled to
appoint a representative who shall have die right to be present and be heard at
such inspection or inquiry. (7)
The Chancellor may address the
Vice-Chancellor with reference to the result of such inspection or inquiry as
is referred to in sub-section (3) and the Vice-Chancellor shall communicate to
the Board of Management the views of the Chancellor with such advice as the
Chancellor may be pleased to offer upon the action to be taken thereon. (8)
The Board of Management shall communicate
through the Vice-Chancellor to the Chancellor such action, if any, as he
proposes to take or has been taken by him upon the result of such inspection or
inquiry. (9)
In case, the Board of Management does not,
within a reasonable time, take action to the satisfaction of the Chancellor,
the Chancellor may issue such directions as he may think fit and the Board of
Management shall comply with such directions. (10)
Without prejudice to the foregoing provisions
of this section, the Chancellor may, by order in writing, annul any proceeding
of the University which is not in conformity with this Act, the Statutes or the
Ordinances: Provided that before making
any such order, the Chancellor shall call upon the University to show cause why
such an order should not be made and shall consider the cause shown, if any,
within the time-limit specified by hint. (11)
The Chancellor shall have such other powers as
may be prescribed. (1)
the Vice-Chancellor; (2)
the Pro Vice-Chancellor; (3)
the Deans; (4)
the Registrar; (5)
such other officers as may be declared by the
Statutes to be the Officers of the University. (1)
The Vice-Chancellor shall be a scholar of
eminence in one of the areas of engineering, technology, management and allied
areas, pertinent to the University and having rich administrative and academic
experience in Institution of higher learning. (2)
The Vice-Chancellor shall be appointed by the
Chancellor, in such manner, for such term tod on such emoluments and other
conditions of service as may be prescribed. (3)
The Vice-Chancellor shall be the principal
academic and executive officer of the University and shall exercise supervision
and control over the affairs of the University, give effect to the decisions of
all the authorities of the University and shall be responsible for maintenance
of discipline therein. (4)
The Vice-Chancellor may, if he is of the
opinion that immediate action is necessary, on any matter, exercise any power
conferred on any authority of the University by or under this Act and shall
report to such authority the action taken by him oh such matter: Provided that if the
authority concerned is of the opinion that such action ought not to have been
taken, the Chancellor shall take such action as is necessary and feasible to
annul the action taken by the Vice-Chancellor in excess of the powers conferred
upon him: Provided further that any
person in the service of the University who is aggrieved by the action taken by
the Vice-Chancellor under this sub-section, shall, have the right to appeal
against such action to the Board-of Management within sixty days from the date
on which such action is communicated to him and thereupon the Board of
Management may confirm, modify or reverse the action taken by the
Vice-Chancellor (5)
The Vice-Chancellor shall exercise such other
powers and perform such other functions as may by prescribed by the Statutes
and the Ordinances. (1)
Registrar shall be appointed in such a
manner, on such emoluments and other conditions of service, and shall exercise
such powers and perform such functions, as may be prescribed. (2)
A Registrar empowered by the Board of
Management shall have the power to enter into, and sign agreements and
authenticate records on behalf of the University. (3)
The Registrar shall act as the custodian of
records. (1)
The Court; (2)
The Board of Management; (3)
The Academic Council; (4)
The Planning Board; (5)
The Finance Committee; and (6)
Such other authorities as may be declared by
the Statutes to be the authorities of the University. (1)
The Court of the University shall consist of
the following members: (i)
Chairperson: Chancellor, (ii)
Vice-Chancellor (Ex-officio); (iii)
Pro Vice-Chancellor (Ex-officio); (iv)
Principal Secretary or Secretary, Technical
Education, Govt, of NCT of Delhi (Ex-officio); (v)
Principal Secretary or Secretary, Higher
Education, Govt, of NCT of Delhi (Exofficio); (vi)
Principal Secretary or Secretary, Finance,
Govt of NCT of Delhi (Ex-officio); (vii)
Two eminent persons in the disciplines of
basic and applied sciences, Engineering, Technology and Management, nominated
by the Chancellor;? (viii)
All Deans of the University (Ex-officio); (ix)
Registrar (Ex-officio) - Member Secretary. (2)
(i) The term of office of the nominated
members of the Court, other thin ex-officio members, shall be five Years. (ii) Where a person has
become a member of Court by reason of the office or appointment he holds, his
membership shall tenhinate when he ceases to hold that office or appointment; (iii) A member of the Court
shall cease to be a member if he resigns or becomes of unsound mind, or becomes
insolvent or is convicted of a criminal offence involving moral turpitude. A
member, other than the nominated member, shall also cease to be member if he
accepts a full time appointment in another University; or if he not being an
Ex-officio member fails to attend three consecutive meetings of the Court
without the leave of the Chancellor; (iv) A member of the Court;
other than an ex-officio member, may resign his office by a letter addressed to
the Chancellor and such resignation shall take effect as soon as it has been
accepted by him; (v) Any vacancy in the Court
shall be filled by nomination by the respective nominating authority and on
expiry of the period of the vacancy such nomination shall cease to be
effective. (1)
Subject to the provisions of this Act, the
Court shall review, from time to time the broad policies and programmes of the
University and suggest measures for imptmeemerit and development of the
University. (2)
The Court shall have the following other
powers and functions namely: (a)
to consider and pass resolutions on the
annual report and the annual accounts of the University and the report of its
auditors on such accounts; (b)
to advise the Chancellor ift respect of any
matter which may be referred to it for advice; (c)
to perform such other functions as may be
prescribed. (3)
(i) The Court shall meet at least once in a
year. An annual meeting of the Court shall be held on the date to be fixed by
the Chairman, Board of Management, unless some other date has been fixed by the
Court in respect of any year and meeting of the Court shall be presided over by
the Chancellor when he is present; (ii) The Annual Report of
the University during the previous year, together with anmial accounts, the
balance sheet as audited, shall be presented by the Vice-Chancellor to the
Court at its annual meeting (4)
(i) Meeting of the Court shall be Called by
the Chancellor or by the Vice-Chancellor either on his own or at the request of
not less than half the members of the court (ii) For every meeting of
the Court, normally fifteen days notice shall be given (iii) One half of the
members existing on the rolls of the Court shall form the quorum; (iv) Each member shall have
one vote and if there be equality of votes on any question to be determined by
the Court, the person presiding over the meeting shall, in addition, have a
casting vote. (v) In case of difference of
opinion among the members, the opinion of the majority shall prevail. (vi) If urgent action by the
Court becomes nedessary, the Chancellor may permit the business to be
transacted by circulation of papers to the members of the Court. The action so
proposed to be taken shall not be taken unless agreed to by a majority of the
members of the Court. The action so taken shall be forthwith intimated, to all
the members of the Court. In case the authority concerned fails to take a
decision the matter shall be referred to the Chancellor, whose decision shall
be final (1)
The Board of Management-shall be the
principal executive authority of the University and as such shall have all
powers necessary to administer the University subject to the provisions of this
Act and the Statutes made there under, and may make ordinances and regulations
for that purpose and also with respect to matters provided hereunder. (2)
The Board of Management shall consist of the
following persons, namely: (i)
Chairperson shall be an eminent educationist
or an eminent scientist or an eminent engineer/technologist or an eminent
industrialist to be nominated by the Chancellor in the manner prescribed; (ii)
Vice-Chancellor (Ex-officio); (iii)
Pro Vice-Chancellor (Ex-officio); (iv)
Four persons having special knowledge or
practical experience in respect of education. Engineering and Technology,
domain of application of technology, to be nominated by the Chancellor, from a
panel of eight persons submitted by the Vice-Chancellor. (v)
Two representatives of the
Industries/Organizations, to be nominated by the Vice-Chancellor; (vi)
A representative of University Grants
Commission (UGC); (vii)
Principal Secretary or Secretary, Technical
Education, Govt, of NCT of Delhi (Ex-officio); (viii)
Principal Secretary or Secretary, Finance,
Govt, of NCT of Delhi (Ex-officio); (ix)
Principal Secretary or Secretary, Higher
Education, Govt, of NCT of Delhi (Ex-officio); (x)
Any two Deans of the University nominated by
Vice-Chancellor on rotation basis; (xi)
Two Professors of the University nominated by
Vice-Chancellor on rotation basis; (xii)
Such other members as may be prescribed by
the statute (xiii)
The Registrar (ex-officio) - Member-Secretary (3)
Term of office of members and allowances
payable to, the member of the Board of Management- (i)
The term of office of the Chairperson or, any
other member of the Board of Management, other than ex-officio members, shall
be three years from the date of his nomination, extendable by two years; (ii)
the term of office of an ex-officio member
shall continue so long as he holds the office by virtue of which he is a
member; (iii)
the term of office of a member nominated to
fill a casual vacancy shall continue for the remainder of the term of the
member in whose place he has been nominated; (4)
Notwithstanding anything contained in this
section, an outgoing member shall, continue in office until another person is
nominated as a member in his place. (5)
The members of the Board of Management other
than ex-officio members and the University employees shall be entitled to such
allowances, if any, from the University as may be provided for in the Statues. (1)
Subject to the provisions of this Act, the
Board of Management shall be responsible for the general superintendence,
directions and control of the affairs of the University and shall exercise all
the powers of the University not otherwise provided for by this Act, the Statues
and the Ordinances. (2)
Without prejudice to the provisions of
sub-section (1), the Board of Management shall have the powers- (i)
to take decisions on questions of policy
relating to the administration and working of the University; (ii)
to make ordinances and statutes; (iii)
to present to the Court at its annual
meeting: (a)
annual report of the University; and (b)
annual accounts (iv)
to consider and pass resolutions on the
annual report and the annual accounts of the University and the reports of its
auditors on such accounts; (v)
to exercise all financial powers and manage
and regulate the finances, accounts, investment, properties, business and all
other administrative affairs of the University and for the purpose, constitute
committees and delegate the powers to such committees or such officers of the
University as it may deem fit; (vi)
to delegate any of its powers to the
Vice-Chancellor, and on the recommendations of the Vice-Chancellor to the
Registrar, the Controller of Finance or any other officer, employee or authoiity
of the University or to a committee-appointed by it; (vii)
to invest any money belonging to the
University, including any Unapplied income, in such stock, funds, shares or
securities as it may, from time to time, think fit, or in the purchase or
immovable property in India, with the like power, of varying such investments
from time to time based on the advice of the Finance Committee; except land
acquired or buildings constructed with the assistance of the Government, in
which cases, the prior approval of the Government shall be required; (viii)
to enter into, vary, carryout and cancel
contracts on behalf of the University and for that purpose to appoint such
officers as it may think fit; (ix)
to provide the buildings, premises, furniture
and apparatus and other means needed for carrying on the work of the
University; (x)
to entertain, adjudicate upon, and if it
thinks fit, to redress any grievances of the officers, the teachers, the
students and the employees of the University; (xi)
to create all Groups A, B, C, & D posts
and appoint persons to academic as well as other posts in the University and to
frame recruitment rules and determine salary structure and terms and conditions
of different cadres of employees; (xii)
to fix the examination fee; emoluments,
honorarium and traveling and other allowances of the examiners; (xiii)
to select a common seal for the University; (xiv) to
lay down policy guidelines for admitting ?Self financing and sponsored
students? as supernumerary against higher fee prescribed by it from time to
time; (xv)
to exercise such other powers and to perform
such other duties as may be considered necessary or imposed on it by or under
this Act. (3)
(a) The Board shall meet at least, two times
in ah academic year and not less than fifteen days notice shall be given for
such meetings; (b) The meetings of the
Board shall be called by the Registrar under instructions of the Chairperson or
at the request of not less than half members of the Board; (c) One half of the members
of the Board shall form the quorum at any meeting; (d) In case of difference of
opinion timong the members, the opinion of the majority shall prevail; (e) Each member of the Board
of Management shall have one vote and if there be equality of votes on any
question to be determined by the Board, the Chairperson of the Board of
Management or, as the case may be, the member presiding ovec that meeting
shall, in addition, have a casting vote; (f) Every meeting of the
Board of Management shall be presided over by the Chairperson, Board of
Management and in his absence the meeting will be presided by a member elected
by the members present; (g) If urgent action by the
Board of Management becomes necessary, the Chairperson, Board of Management may
permit the business to be transacted by circulation of papers to the members of
the Board of Management. The action so proposed to be taken shall not be taken
unless agreed to by a majority of members of the Board. The action so taken
shall be forthwith intimated to all the members of the Board. In case the
authority concerned fails to take a decision, the matter shall be referred to
the Chancellor, whose decision shall be final; (1)
The Academic Council shall be the principal
academic body of the University and shall, subject to the provisions of this
Act, the Statutes and the Ordinances, have the control and regulations of, and
be responsible for, the maintenance of standards of instruction, education,
research and examination within the University and shall exercise such other
powers and perform such other, duties as may be conferred or imposed upon it by
the Statutes. (2)
The Academic Council shall have the right to
advise the Board on all academic matters. (3)
The Academic Council shall consist, of the
following members, namely (i)
Chairperson: Vice-Chancellor (Ex-officio); (ii)
Pro Vice-Chancellor (Ex-officio); (iii)
Four persons, who are not employees of the
university to be co-opted by the Academic Council on the recommendations of the
Vice-Chancellor from amongst Educationists, Scientists or Engineers of repute;
r (iv)
A nominee of the University Grants
Commission; (v)
A nominee of the All India Council for
Technical Education; (vi)
A nominee of an Industry Association namely
NASCOM/ASSOCHAM/FICCI, etc.; (vii)
All Deans of the University (Ex-Officio) (viii)
All Heads of the Departments (Ex-Officio); (ix)
One Professor, one Associate Professor and
one Assistant Professor of the University to be nominated by Vice-Chancellor
rotationbasis; (x)
Such other members as may be prescribed by
the Statutes; (xi)
Registrar (ex officio) - Member-Secretary. (4)
The term of the members of the Academic
Council, other than ex-officio members, shall be three years. (1)
Subject, to the provisions of this Act,
Statutes, Ordinances and Regulations and Overall supervision of the Board of
Management, the Academic Council shall manage the academic affairs and matters
in the University and in particular shall have the following powers and
functions, namely:- (i)
to report on any matter referred or delegated
to it by the Board of Management; (ii)
to make recommendations to the Board of
Management with regard to the creation, abolition or classification of teaching
posts in the University and the emoluments payable and the duties attached
thereto; (iii)
to formulate and modify or revise schemes for
the organization of the Departments and/or Centre (including creation of
Department and/or Centre) and to assign to such Departments their respective
subjects and also to report to the Board of Management as to the expediency of
the abolition or sub-division of any Department or the, combination of one
Department with another. (iv)
to recommend arrangements for the instruction
and examination of persons other than those enrolled in the University; (v)
to promote research within the University and
to requlre from time to time, report on such research; (vi)
to consider proposals submitted by the
departments on the academic activities; (vii)
to lay down policies for admissions to the
University; (viii)
to recognize diplomas and degrees of other
Universities and Institutions and to determine their equivalence in relation to
the diplomas and degrees of the Universities; (ix)
to fix, subject to any conditions accepted by
the Board of Management, the time, mode and conditions of the competition for
Fellowship, Scholarship and other prizes and to recommend for award of the
same; (x)
to recommend arrangements for the conduct of
examinations and the dates for holding them; (xi)
to declare and review the result of the
various examinations or to appoint committees or officers to do so, and to make
recommendations regarding the conferment or grant of degrees, honours,
diplomas, licences, titles and marks of honour; (xii)
to recommend stipends, scholarships, medals
and prizes and to make other awards in accordance with the regulations and such
other conditions as may be attached to the awards; (xiii)
to approve or revise the syllabus for the
prescribed courses of study and lists of prescribed or recommended text books
and to decide for publishing of books by the University; (xiv) to
approve such forms and registers as are from time to time, required hy the
ordinances and regulations; (xv)
to formulate, from time to time, the desired
standards of education to be adhered in drawing up the curriculum and syllabi
for being taught in the University; (xvi) to
recommend a new course or enhancement in number of seats of the existing course
to the Board of Management for final decision; (xvii) to
perform, in relation to academic matters, all subh duties and to do all such
acts as may be necessary for the proper carrying out of the provisions of this
Act and (xviii)
to perform, in relation to academic matters,
all such duties and to do all such acts as may be necessary for the proper
carrying out of the provisions of this Act and the the Ordinances and
Regulations made there under. (2)
(i) The Academic Council shall meet as often
as may be necessary, but not less than two times, during an academic year. (ii) One half of the
existing members of the Academic Council shall form the quorum for a meeting of
the Academic Council; (iii) In case of difference
of opinion among the members, the opinion, of-the majority shall prevail; (iv) Each member of the
Academic Council, including the Chairperson of the Academic Council, shall have
one vote and if there be an equality of votes on the Academic Council on any
matter to be determined by the Academic Council, the Chairperson shall in
addition, have a casting vote; (v) Every meeting of the
Academic Council shall be presided over by the Vice-Chancellor and in the
absence of Vice-Chancellor, the Pro-Vice Chancellor will - preside the meeting
and in his absence, by a member chosen in the meeting to preside on occasion; (vi) If urgent action by the
Academic Council becomes necessary, the Chairpersoo of the Academic Council may
permit the business to be transacted by circulation of papers to the members of
the Academic Council. The action proposed to be taken shall not be taken unless
agreed to, by a majority of the members of the Academic Council. The action as
taken shall forthwith be intimated to all the members of the Academic Council.
In case the authority concerned fails to take a decision, the matter shall be
referred to the Chancellor whose decision shall be final. (1)
There shall be constituted a Planning Board
of the University to be the principal planning body of the University and shall
also be responsible for monitoring the development of the University. (2)
The constitution of the Planning Board, the
term of office of its members and its powers and functions shall be such as may
be prescribed. (1)
There shall be such number of Departments of
Studies and Research as the University may determine from time to time. (2)
The constitution, powers and functions of a
Department shall be such as may be prescribed. (1)
There shall be a Finance Committee consisting
of the following:- (i)
Chairperson: Chairman, Board of Management
(Ex-officio); (ii)
Vice-Chancellor (Ex-officio);. (iii)
Pro-Vice Chancellor (Ex-officio); (iv)
Comptroller of Accounts, Govt, of NCT of
Delhi; (v)
Principal Secretary or Secretary, Technical
Education, Govt, of NCT of Delhi (Ex-officio); (vi)
Principal Secretary or Secretary, Finance,
Govt, of NCT of Delhi (Ex-officio); (vii)
Two Deans nominated by the Vice-Chancellor; (viii)
Two Heads of Department by rotation based on
seniority; (ix)
Two other members nominated by the Board of
Management from amongst its members of whom at least one should be an employee
of the University; (x)
Such other members as may be prescribed by
the Statutes; (xi)
Registrar (ex-officio) - Member-Secretary. (2)
The term of the members of the Finance
Committee other than the ex-officio members, shall be three years. (3)
The functions and duties ofthe Finance
Committee shall be as follows:- (a)
to examine and scrutinize the annual, budget
of the University and to make recommendations bn financial spatters to the
Board of Management; (b)
to consider proposals for new expenditure and
to make recommendations to the Board of Management; (c)
all proposals relating to revision of grades,
upgraidation of the pay-scales and those items which are not included in the
budget, shall be examined by the Finance Committee before they are considered
by the Board of Management; (d)
to consider the annual accounts and thd
financial estimates of the University prepared by the Registrar and laid before
the Finance Committee for approval and thereafter submitted to the Board of
Management; (e)
the Finance Committee shall fix the limits
for the total recurring and nonrecurring expenditure for the year, based on
income and resources of the University, and no expenditure shall be incurred by
the University in excess of the limits so fixed, without the approval of the
Finance Committee; (f)
to give its views and to make recommendations
to the Board of Management on any financial question affecting the University
eithfer on its own initiative or on reference from the Board of Management. (g)
to recommend the investment of any, money
belonging to the University, including any unapplied income, in such stock,
funds, shares or securities as it may, from time to time, think fit, or in the
purchase or immovable property in India, with the like power of varying such
investments from time to time. (4)
The Finance Committee shall meet, at least,
four times in paembers of the Finance Committee shall form the quorum at any
meeting. (5)
In case of difference of opinion among the
members, the opinion of the majority of the members present shall prevail (a)
the constitution, powers and functions of the
authorities and other bodies Of the University, as may be found necessary to be
constituted from time to time; (b)
the selection and continuance in office of
the members of the authorities and bodies of the University, the filling up of
vacancies of members and all other matters relating thereto which the
university may deem necessary or desirable to provide; (c)
the appointing/disciplinary authorities for
all Groups A, B, C & D teaching and non-teaching employees of the
University; (d)
terms and conditions for continuation of the
teachers and other emplpyees in the employment of the erstwhile Indira Gandhi
Institute of Technology;- (e)
the manner of appointment of the officers of
the University, terms and conditions of their service, their powers and duties
and emoluments; (f)
the manner of appointment of the teachers of
the University, other academic staff, and other employees and their emoluments; (g)
the manner of appointment of teachers and
other academic staff worsting in any other university/industry for a specified
period for undertaking a joint project, their terms and conditions of service
and emoluments; (h)
the terms and conditions of service of the
teachers and other members of the academic staff appointed by the University; (i)
the terms and conditions of other employees
appointed by the University; (j)
the constitution of the pension or the
provident fund and the establishment of an insurance scheme for the benefit of
the employees of the University; (k)
the principles governing the seniority of
employees of the University; (l)
the procedure for any appeal by an employee
or a student of the University; (m)
conferment of honorary degrees; (n)
institution of fellowships, scholarships,
studentship, medals, prizes and other incentives; (o)
maintenance of discipline among the employees
of the Universt. (p)
establishment of Chairs, Departments and Centre; (q)
management, supervision and inspection of
institutions/centres estaousnea ana/or maintained by the University; (r)
the delegation of powers vested in the
authorities or the officers of the University; (s)
all other matter which, by or under this Act,
are to be, or may be, provided for by the Statutes. (1)
The first Statutes shall be those made by the
Governinent with the prior approval of the Chancellor within thirty days of the
commencement of this ACT. (2)
The Board of Management may, from time to
time, make new or additional Statutes or may amend or repeal the Statutes
referred to in sub-section (1): Provided that the Board of
Management shall not make, amend or repeal any Statutes affecting the status,
powers or constitution of;any authority of the University until such authority
has been given a reasonable opportunity of expressing its opinion in writing on
the proposed change and any option so expressed within the time specified by
the Board of Management has been considered by the Board of Management. (3)
Every new Statute or addition to the Statutes
or any amendment or repeal thereof shall require the approval of the
Chancellor, who may assent thereto or withhold his assent or remit it to the
Board of Management for reconsideration in the light of the observations, if
any, made by him. (4)
A new Statute or a Statute amending or
repealing an existing Statute shall not be valid unless it has received the
assent of the Chancellor, who will take into consideration the views of the
concerned department while deciding the matter: Provided that if the
Chancellor does not convey his decision within sixty days of the reference
received by him, it shall be deemed the Chancellor has given his assent to the
proposal. (1)
subject to the provisions qf this Act and the
Statutes, the Ordinances may provide for all or any of the following matters,
namely:- (a)
the admission of students, the courses of
study and the fees there for, the qualifications pertaining to the award of
degrees, diplomas, certificates and other academic distinctions, the conditions
for the grant of fellowship and awards and the like; (b)
the conduct of examinations, including the
terras and conditions of office and appointment of examiners; (c)
the conditions of residence of students and
their general discipline; (d)
the management of institutions/centers
maintained by the University; (e)
the procedures for the settlement of disputes
between the employees and the University, or between the students and the
University; (f)
the procedures for the settlement of disputes
between the employees and students; (g)
the procedure for any appeal by an aggrieved
employee or a student; (h)
maintenance of discipline among the students
of the University; (i)
regulation of the conduct and duties of the
employees of the University and regulation of the conduct of the students of
the University; (j)
the categories of misconduct for which action
may be taken under this Act or the Statutes or the Ordinances; (k)
any other matter which, by or under this Act
or the Statutes, is to be, or may be, provided for by the Ordinances. (2)
The first Ordinance shall be made by the
Vice-Chancellor with the prior approval of the Government and the Ordinance so
made may be amended, repealed or added to, at any time by the Board of Management
in such manner as may be prescribed. (1)
The annual report of the University shall be
prepared under the directions of the Board of Management which shall include,
among other matters, the steps taken by the University towards the fulfillment
of its objects. (2)
The annual report so prepared shall be
submitted to the Chancellor within sue months from the date of completion of
the academic year. (3)
A copy of the annual report, as prepared
under sub-section (1), shall also be submitted to the Government which shall,
as soon as may be cause the same to be laid before the Legislative Assembly of
Delhi. (1)
The annual accounts and the balance sheet of
the University shall be prepared under the direction of the Vice-Chancellor and
approved by Board of Management and shall, at least once every year and at
intervals of not more than fifteen months, be audited by the Comptroller and
Auditor General of India or such person or such person or persons as he may
authorize in this behalf. (2)
A copy of the annual accounts together with
the audit report shall be submitted to the Chancellor along with the
observations, if any, of the Board of Management. (3)
Any observation made by the Chancellor on the
annual accounts shall be brought to the notice of the Board of Management. (4)
A copy of the annual accounts together with
the audit report as submitted to the Chancellor, shall also be submitted to the
Government, which shall, as soon as may be, cause the same to be laid before
the Legislative Assembly of Delhi. (1)
The University shall enter into a written
contract of service with every new employee of the University appointed, on
regular basis or otherwise and the terms and conditions of the contract, shall
not be inconsistent with the provisions of this Act, the Statutes and the
Ordinances. (2)
A copy of the contract referred to in
sub-section (1) shall be lodged with, the University and a copy thereof shall
also be furnished to the employee concerned, (1)
Any dispute arising out of a contract of
employment referred to in Section 35 between the University and the employee
shall be referred to a Tribunal of Arbitration which shall consist of one
member nominated by the Board of Management, one member nominated by the
employee concerned and an umpire to be nominated by the Chancellor. (2)
Every such reference shall be deemed to be a
submission to arbitration on the terms of this section within the meaning to
the Law of Arbitrkionas in force, and all the provisions of that Law, with the
exception of section 2 thereof, shall apply accordingly. (3)
The procedure for regulating the work of the
Tribunal of Arbitration shall be such as may be prescribed by the University. (4)
The decision of the Tribunal of Arbitration
shall be final and binding on the parties, and no suit shall lie in any court
in respect of any matter decided by the Tribunal. Provided that the existing
employees shall continue to be governed by the existing pension and Provident
Fund Schemes prevailing to thpir services in the Indira Gandhi Institute of
Technology. Provided that no such order
be made under this section after the expiry of three years from the
commencement of this Act. (a)
the first Vice-Chancellor, and the first
Registrar, shall be appointed by the Chancellor and shall be governed by the
terms and conditions of service specified by the Statute. (b)
the first Court and the first Board of
Management shall be nominated by the Chancellor and shall hold office for a
term of three years. (1)
Every Statute and Ordinance made under this
Act shall be published in the official Gazette. (2)
Every Statute and Ordinance made under this
Act shall be laid, as soon as may be, after it is made, before the House of the
Legislative Assembly of Delhi while it is in session for a total period of
thirty days which may be comprised in one session ??? two or more successive
sessions, and if, before the expiry of the session immediately following the
session or the successive sessiohs aforesaid, the House agrees in making any
modification in the Statute or the Ordinance or the House agrees that the
Statute or the Ordinance, as the case may be, should not be made, the Statute
or the Ordinance shall thereafter have effect only in such modified form or be
of no effect, as the case may be; so, however, that any such modification or
annulment shall be without prejudice to the validity of previously done under
that Statute or Ordinance as the case may be. (1)
The Board of Management may on/the
recommendation of the Academic Council and on approval of Chancellor, withdraw
any distinction, degree, diploma or privilege conferred on, or granted to, any
person, by a resolution passed by the majority of the total membership of the
Board of Management present and voting at the meeting, if such person has been
convicted by a court of law for an offence/which, in the opinion of the Board
of Management, involves moral turpitude or if he has been guilty of gross
misconduct. (2)
No action under, sub-section (1) shall be
taken against any person unless he has been given an opportunity to show cause
against the action proposed to be taken. (3)
A copy of the resolution passed by the Board
of Management shall be immediately sent to the person concerned. (4)
Any person aggrieved by the decision taken by
the Board of Management may appeal to the Chancellor within thirty days from
the date of receipt of such, resolution. (5)
The decision of the Chancellor in such appeal
shall be final. (1)
The University shall maintain a strict
discipline among students through its Proctorial Board. A faculty member of the
rank of the Professor/Associate Professor shall be appointed as Proctor by the
Vice-Chancellor and will hold office for a term of two years. (2)
The Proctorial Board shall deal with all
matters connected with the discipline of students and Vice-Chancellor shall be
thp final authority of award of any punishment including expulsion from the
University. (a)
the amount received shall be kept by the
University separately from the University Fund and utilized only for the
purpose of the scheme; and (b)
the staff required to execute the scheme
shall be recruited in accordance with the terms and conditions stipulated by
the sponsoring organization. [1] Received the assent of the
Lt. Governor of Delhi on 11th July, 2012 (To be published in Part-IV of the
Delhi Gazette-Extraordinary) Government of National Capital Territory of Delhi
(Department of Law, Justice & Legislative Affairs) Noti. No. F.14(16)/LA-2011/Cons2Law/98,
dated 23rd July, 2012 (As passed by the Legislative Assembly of the National
Capital Territory of Delhi on the 31st May, 2012).Indira Gandhi Delhi Technical University
for Women Act, 2012[1]
[Delhi Act 9 of 2012]????????
In this Act, unless the context otherwise requires,-
On and from the commencement of this Act-
Save as otherwise provided by or under this Act, the limits of the area within
which the University shall exercise its powers, shall be those of the National
Capital Territory of Delhi.
The objects of the University shall be-
The University shall have the following powers and perform the following
functions namely:-
The following shall be the Officers of the University:-
Every Pro Vice-Chancellor shall be appointed in such manner, on such emoluments
and other conditions of service, and shall exercise such powers and perform
such functions, as may be prescribed.
Every Dean shall be appointed in such manner, and shall exercise such powers
and perform such duties as may be prescribed.
The manner of appointment, emoluments, powers arid duties of the other officers
of the University shall be such as may be prescribed.
The following shall be the authorities of the University-
The constitution, power and functions of the other authorities which may be
declared by the Statutes to be the authorities of the University, shall be such
as may be prescribed.
Subject to the provision of this Act, the Statutes may provide for all or any
of the following matters, namely:-
The authorities of the University may make regulations consistent with this
Act, the Statutes and the Ordinances, in the manner prescribed by the Statutes
for the conduct of their own business and that of the committees, if any,
appointed by them and not provided for by this Act, the Statutes or the
Ordinances.
The University shall constitute for the benefit of its employees such provident
fund and pension fund or provide such insurance scheme as it may deem fit in
such manner and subject to such conditions as may be prescribed:
if any question arises as to whether any person has been duly appointed as, or
is entitled to be, a member of any authority or other body of the University,
the matter shall be referred to the Chancellor with Board of Management
recommendations whose decision thereon shall be final.
All the casual vacancies among the members (other than ex-officio members) of
any authority or other body of the University shall be filled, as soon as may
be convenient, by the person or body whp appoints, elects or co-opts the
members whose place has become vacant and any person appointed, elected or
co-opted to a casual vacancy shall be a member of such authority or body for
the residue of the term for which the person whose place he fills, would have
been a member.
No act or proceedings of any authority or other body shall be invalidated
merely by reasons of the existence of any vacancy or vacancies among its
members.
No suit or other legal proceeding shall lie in any court against the University
or against any authority, officer or employee of the University or against any
person or body of persons acting under the order of direction of any authority
or officer or other employtee of the University for anything which is in good
faith done or intended to be doi^m^jrsuance of the provision of this Act or the
Statutes or the Ordinances.
A copy of any receipt, application, notice, order, proceedings, resolution of
any authority or committee of the University, or other documents in the
possession of the University, or any entry in any register duly maintained by
the University, if certified by the Registrar so designed shall,
notwithstanding anything contained in the Indian Evidence Ac, 1872 (1 of 1872)
or in any other law for the time being in force, shall bei admitted as evidence
of the matters and transaction specified therein, where the original thereof
would, if produced, have been admissible in evidence.
If any difficulty arises in giving effect to the provisions of this Act, the
Government may, by order, published in the official Gazette, make such
provisions, not inconsistent with the provisions of tins Act, as appear to it
to be necessary or expedient for removing the difficulty:
Notwithstanding anything contained in this Act and the Statutes-
If not less than two-third of the members of the Academic Council recommend
that an honorary degree, or academic distinction be conferred on any person on
the ground that he is, in their opinion, by reason of eminent attainment and
position, fit and proper to receive such degree or academic distinction, the
Chancellor may, by an order, decide that that the same may be conferred on the
person recommended.
Notwithstanding anything contained ip any other law or instrument having the
force of law for the time being in force, the appointments made to any post in
the University in accordance with the Statutes, the Ordinances and the
Regulations shall be deemed to be valid and in accordance with law.
The provisions of this Act, the Statutes, the Ordinance and the regulations
made under there shall have effect notwithstanding anything inconsistent
contained therewith in any other law or instrument Jyjjogg the force of law for
the time being in force.
Whenever the University receives funds from any Government; the University
Grant Commission or other agencies sponsoring a scheme to be executed by the
University, notwithstanding any thing in this Act or the Statutes or the Ordinance
made there under:-
The Chancellor may neither suo motu or on the recommendation of the Board of
Management may issue such directions ais may be necessary or expedient in the
interest of administration, financial or academic functioning of the University
and in particular to ensure peace and tranquility in the University and to
protect the property of the University.