KANPUR AND MEERUT UNIVERSITIES ACT, 1965 THE KANPUR AND MEERUT
UNIVERSITIES ACT, 1965 [Act No. 13 of 1965] An Act to establish
and incorporate a university each at Kanpur and Meerut. It
is hereby enacted in the Sixteenth Year of the Republic of India as follows: (1) This Act may be called the Kanpur and Meerut
Universities Act, 1965. (2) This Act shall come into force on such date as the
State Government may, by notification in the Gazette, appoint in this behalf
and different dates may be appointed in respect of the two Universities and
also in respect of different provisions of this Act. In
this Act, unless there is anything repugnant to the subject or context-- (a) "affiliated college" means an institution
affiliated to the University in accordance with the provisions of this Act and
the Statutes of that University; (b) "area of the University" means the area specified
in respect of the University under section 4; (c) "autonomous college" means an affiliated
college declared as an autonomous College by the University in accordance with
the provisions of section. 39; (d) "constituent college" means an
institution maintained by the University or by the State Government and named
as such by the Statutes of that University; (e) "Court" means the court of the
University; (f) "Executive Council" and "Academic
Council" mean respectively the Executive Council and the, Academic Council
of the University; (g) "Faculty" means a faculty of the
University; (h) "hostel" means a place of residence for
the students of the University maintained by the University, or recognised by
the Executive Council in accordance with the provisions contained in the
Statutes. (i) "Management" means the Managing Committee
or body charged with managing the affairs of an affiliated college; (j) ""Principal" means the head of an
affiliated college or a constituent college, or any person duly appointed to
act as such; (k) "prescribed" means prescribed by the
Statutes; (l) "registered graduate" in relation to a
University means a graduate registered in accordance with the provisions
contained in the Statutes of that University; (m) "Statutes", "Ordinances" and
"Regulations" mean respectively the Statutes, Ordinances and
Regulations of the University made under this Act; (n) "State Government" means the Government
of Uttar Pradesh; (o) "student of the University" means a
person enrolled in the University or a constituent college for taking a course
of study for a degree, diploma or other academic distinctions duly instituted
by that University, but does not include 'a person enrolled in an affiliated
college; (p) "teacher" means a person employed by the
University or a constituent college or an affiliated college for giving
instruction or guiding or conducting research, in any subject of the courses of
study taught therein, and includes a Principal; (q) "teacher of the University" means a
person appointed and paid by the University for imparting instruction or
guiding or conducting research in the University or a constituent college
maintained by the University; and (r) "University" means "the Kanpur
University" or "the Meerut University", as the case may be,
established under section 3. (1) There shall be established, with effect from the
date to be notified by the State Government in the Gazette in each case, two
universities: one at Kanpur to be named 'the Kanpur University' and the other
at Meerut to be named 'the Meerut University'. (2) In the case of each university, the first
Chancellor, the first Vice-Chancellor, the first members of the Court, the
Executive Council, and the Academic Council of the University and all persons
who may hereafter become such officers or members, so long as they continue to
hold such offices or membership, shall constitute a body corporate by the name
of that University. (3) Each university shall have perpetual succession and
a common seal and shall sue or be sued by its name. (1) Save as otherwise provided by or under this Act,
the powers conferred on the Kanpur University shall be exercisable in the area
included at the commencement of this Act in the districts of Allahabad,
Fatehpur, Kanpur, Etawah, Farrukhabad, Jhansi, Jalaun, Hamirpur, Banda,
Lucknow, Unnao, Rae Bareli, Sitapur, Hardoi, Lakhimpur-Kheri and Bara Banki,
excepting the area which lies within the limits of Allahabad University or
Lucknow University and likewise the powers conferred on the Meerut University
shall be exercisable in the area included at the commencement of this Act in
the districts of Meerut, Muzaffarnagar, Saharanpur, Bulandshahar and Dehra Dun. (2) The State Government may, by notification in the
Gazette, alter the area specified under sub-section (1) in respect of any
University: Provided
that a notification in this behalf shall not be issued except with the previous
approval of both the Houses of the State Legislature. (3) The colleges situate within the area of the Kanpur
University or within the limits of Allahabad University or Lucknow University,
which at the commencement of this Act are affiliated to the Agra University
under the Agra University Act, 1926 (Act No. 08 of 1926), shall, from such date
as the State Government may, by notification in the Gazette, appoint in this
behalf, be deemed to be affiliated to the Kanpur University and different dates
may be fixed for different colleges. The colleges situate within the area of
the Meerut University which at the commencement of this Act are affiliated to
the Agra University under the Agra University Act, 1926, shall from such date
as the State Government may by notification in the Gazette, appoint in this
behalf, be deemed to be affiliated to the Meerut University and different dates
may be fixed for different colleges. The
University shall have the following powers and functions, namely-- (i) to provide for instruction in such branches of
learning as the University may think fit and to make provision for research and
for the advancement and dissemination of knowledge; (ii) without prejudice to the provisions of sub-section
(3) of section 4, to admit to the privileges of affiliation, under the
prescribed conditions, any college situate within the area of that University
and in the case of Kanpur University also within the limits of Allahabad or
Lucknow University: Provided
that a college situate within the limits of Lucknow University or Allahabad
University shall not be admitted to the privileges of affiliation except with
the approval of the Chancellor of the Lucknow University or Allahabad
University, as the case may be; (iii)
to
institute degrees, diplomas and other academic distinctions; (iv) to hold examinations for, and to grant and confer
degrees, diplomas and other academic distinctions to and on, persons who? (a) have pursued the approved courses of studies in the
University, a constituent College or an affiliated college; or (b) have carried on research in the University or in an
institution recognised in this behalf by the University or independently under
conditions laid down in the Statutes and Ordinances; or (c) are teachers in educational institutions or
inspecting officers permanently employed in the Department of Education, Uttar
Pradesh, and satisfy the conditions laid down in this behalf in the Statutes
and Ordinances; or (d) are women and have carried on private studies under
conditions laid down in the Statutes and Ordinances; or (e) are librarians of the libraries of the University
or constituent colleges or affiliated colleges and satisfy the conditions laid
down in this behalf in the Statutes and Ordinances; (v)
to
confer honorary degrees or other distinctions in the manner and under
conditions laid down in the Statutes; (vi)
to
grant such diplomas to, and provide such lectures and instructions for, persons
not being students of the University, as the University may determine; (vii)
to
co-operate with other Universities and authorities in such manner and for such
purposes as the University may determine; (viii)
to
create teaching posts required by the University and to appoint persons to such
posts; (ix)
to
prescribe conditions of affiliation of colleges and to satisfy itself by
periodical inspection or otherwise that the conditions are satisfied; (x)
to
institute and award fellowships, scholarships, studentships and prizes in
accordance with the Statutes and Ordinances; (xi)
to
maintain and recognise hostels for students of the University; (xii)
to
demand and receive such fees and other charges as may be prescribed by the
Ordinances; (xiii)
to
supervise and regulate the discipline of the students of the University and
affiliated colleges; (xiv) to create administrative, ministerial and other
necessary posts and to make appointments thereto; and (xv) to do all acts and things, whether incidental to
the powers aforesaid or not, as may be requisite in order to further the
objects of the University. (1) The State Government shall have the right to cause
an inspection to be made by such person or persons as it may direct, of the
University or any institution maintained by the University, or of any
affiliated college, including the buildings, laboratories and equipment thereof
and also of the examinations, teaching and other work conducted or done by it,
or to cause an enquiry to be made in a like manner in respect of any matter
connected with the administration and finances of the University, the
institution or the affiliated college. (2) The State Government shall, in every case, give
notice of its intention to cause an inspection or inquiry to be made, to the
University, in the case of the University or an institution maintained by it,
and to the University and the Management, in the case of an affiliated college,
and the University or the University and the Management, as the case may be,
shall be entitled to be represented and heard at such inspection or enquiry. (3) In case of inspection or enquiry relating to the
University or any institution maintained by it, the State Government may
communicate to the Vice-Chancellor the result of such inspection or enquiry
together with its views thereon and advise regarding the action to be taken,
and the Vice-Chancellor shall place the same before the Executive Council. (4) In case of inspection or enquiry relating to an
affiliated college, the State Government may communicate to the Management the
result of such inspection or enquiry together with its views thereon and advise
regarding the action to be taken. (5) The Vice-Chancellor or the Management, as the case
may be, shall communicate to the Stats Government the action, if any taken or
proposed to be taken upon the result of such inspection or enquiry. (6) Where the University or the Management, as the case
may be, does not take action to the satisfaction of the State Government, the
State Government may, after considering any explanation furnished or
representation made by the University or the Management, as the case may be,
issue such direction as it may think fit and the University or the Management,
as the case may be, shall comply with such directions. The
following shall be the officers of the University: (i) the Chancellor; (ii) the Vice-Chancellor; (iii) the Treasurer; (iv) the Registrar; (v) the Dean of Students' welfare; (vi) the Deans of the Faculties; (vii) such other persons in the service of the University
as may be declared by the Statutes to be the officers of the University. (1) The Governor of Uttar Pradesh shall be the
Chancellor of the University. He shall, by virtue of his office, be the Head of
the University, and the President of the Court and shall, when present, preside
over the meetings of the Court and at any convocation of the University. (2) The Chancellor shall have such powers as may be
conferred on him by or under this Act. (1) The Vice-Chancellor shall be a whole-time officer
of the University and shall be appointed by the Chancellor from amongst the
persons whose names are submitted to him by the Committee constituted for that
University in accordance with the provisions of sub-section (4): Provided
that the appointment of the first Vice-Chancellor and the subsequent
appointment, if any, as may be required to be made till the Committee has been
so constituted, may be made by the Chancellor. (2)
The
Vice-Chancellor shall, except as otherwise provided, hold office for a period
of three years, but may relinquish office by resignation in writing addressed
to the Chancellor. The resignation shall ordinarily be delivered to the
Chancellor sixty days prior to the date on which the Vice-Chancellor wishes to
be relieved. (3)
Subject
to the provisions of sub-section (2), the emoluments and other conditions of
service of the Vice-Chancellor shall be such as may be prescribed. (4) (i) The Committee referred to in sub-section (1)
shall consist of three persons, namely? (a) one person, not being a person who is in the
service of the University, a constituent college, an affiliated college or a
hostel, or is a member of any Authority, Board or body of the University or of
the Management of any such college, to be elected by the Executive Council; (b) one person to be nominated by the Chief Justice of
the High Court of Judicature at Allahabad from amongst the other Judges or
retired judges of the said High Court. (c) a person to be appointed by the Chancellor, who
shall also be the convener of the Committee. (ii) The Committee shall, as far as may be, at
least thirty days before the date on which the vacancy in the office of the
Vice-Chancellor is due to occur by reasons of expiry of term, or resignation
under sub-section (2), and also whenever so required by the Chancellor submit
to the Chancellor the names of three persons suitable to hold the office of
Vice-Chancellor. The Committee shall, while submitting names, also forward to
the Chancellor a concise statement showing the academic qualifications and
other distinctions of each of the said three persons, but shall not indicate
any order of preference. (iii) If one or more of the persons recommended by
the Committee under clause (ii) is or are not available for appointment as
Vice-Chancellor and the choice of the (Chancellor is restricted to less than
three persons, the Chancellor may, if he so desires, refer back the names to
the Committee and the Committee shall, thereupon submit again the names of
three suitable persons, Willing and available for appointment as
Vice-Chancellor. (5) Where a vacancy in the office of Vice-Chancellor
occurs or is likely to occur by reason of leave, or any cause, other than resignation
or the expiry of term, the Registrar shall report the fact forthwith to the
Chancellor, who shall? (a) in case the vacancy is, or is likely, to last for a
period exceeding six months, take steps for the appointment of Vice-Chancellor
in accordance with the provisions of sub-sections (1) and (4); (b) in case the vacancy is, or is likely, to last for a
period not exceeding six months, appoint any suitable person to the office of
Vice-Chancellor. (6) Without prejudice to the provision contained in the
proviso 10 sub-section (1), but notwithstanding anything to the contrary
contained elsewhere in this section, the Chancellor may, in case of any
emergency, of which the Chancellor shall be the sole judge, or in any case
where the vacancy cannot be conveniently and expeditiously filled in accordance
with the provisions of sub-sections (1) and (4), appoint any suitable person to
the office of Vice-Chancellor: Provided
that no appointment under this sub-section shall be made for a period of more
than six months: Provided
further that the appointment so made shall determine on appointment of the
Vice-Chancellor in accordance with the provisions of sub-sections (1) and (4). (7)
Where
an appointment is made under sub-section (6), the Chancellor shall, as soon as
may be, take steps for the appointment of Vice-Chancellor in accordance with
the provisions of sub-sections (1) and (4). (8) Till such time as the appointment is made by the
Chancellor under sub-section (5) or sub-section (6), the Registrar shall carry
on routine duties of Vice-Chancellor but shall not preside at any meeting of
the Court. (1) The Vice-Chancellor shall be the principal
executive and academic officer of the University and shall, in the absence of
the Chancellor, preside at meetings of the Court and at any convocation of the
University. He shall be an ex-officio member and Chairman of the Executive
Council and the Academic Council. He shall have the right to speak in and to
take part in the meetings of any other Authority or body of the University but
shall not merely by virtue of this sub-section be entitled to vote thereat
unless he is a member of that Authority or body. (2) It shall be the duty of the Vice-Chancellor to
ensure faithful observance of the provisions of this Act, the Statutes and the
Ordinances, and he shall, without prejudice to the powers of the Chancellor
under section 8, possess all such powers as may be necessary in this behalf. (3) The Vice-Chancellor shall have the power to convene
meetings of the Court, the Executive Council and the Academic Council: Provided
that he may delegate this power to any other officer of the University. (4)
The
Vice-Chancellor shall exercise general control over the affairs of the University
and constituent and affiliated colleges and shall be responsible for the due
maintenance of discipline in the University. (5) Where any matter is of urgent nature requiring
immediate action and the same cannot be immediately dealt with by the officer
or Authority empowered by or under this Act to deal with it, the
Vice-Chancellor may take such action as he may deem fit and shall forthwith
report the action taken by him to the Chancellor and also to the Executive
Council, and such Executive Council may cither confirm the action taken by the
Vice-Chancellor or rescind the same or modify it in such manner as it may deem
fit. In case the action taken by the Vice-Chancellor is rescinded or modified,
it shall cease to have effect or take effect in the modified form from the date
it is so rescinded or modified: Provided
that-- (a) in every case in which action is taken by the
Vice-Chancellor under this sub-section, he shall record his reasons for doing
so; (b) nothing in this sub-section shall be deemed to
empower the Vice-Chancellor to incur any expenditure not duly authorised and
provided for in the budget; (c) where the exercise of the power by the
Vice-Chancellor involves the appointment of an officer or a teacher in the
University, such appointment shall terminate on appointment being made in the
prescribed manner or on the expiry of a period of six months from the date of
the order of the Vice-Chancellor, whichever is earlier. (6)
Where
any action of the Vice-Chancellor under sub-section (5) adversely affects any
person in the service of the University, such person may prefer an appeal to
the Executive Council within fifteen days from the date on which the action is
communicated to him. (7) The Vice-Chancellor shall exercise such other
powers and perform such other functions and duties as may be prescribed by the
Statutes and Ordinances. (1) The Treasurer shall be appointed by the Chancellor
in the manner hereinafter appearing:-- (a) The Executive Council shall, so far as may be, at
least thirty days before the date on which a vacancy is due to occur in the
office of Treasurer, and also whenever so required by the Chancellor, submit to
the Chancellor the name or names of not more than three persons suitable to
hold the office of Treasurer. (b) Where the name or the names proposed in the
Executive Council for submission to the Chancellor under clause (a) do not
exceed three in number, the Council shall submit all such names, but if the
number exceeds three, the Council shall, out of the names proposed, elect three
names according to the system of proportional representation by means of a
single transferable vote. (c) Where one name only has been submitted by the
Executive Council, the Chancellor shall appoint the person whose name has been
so submitted. In other cases, the Chancellor shall appoint one of the persons
whose names have been submitted by the Executive Council under clause (b): Provided
that the appointment of the first Treasurer and the subsequent appointment, if
any, as may be required to be made till the Executive Council has been
constituted, may be made by the Chancellor. (2)
The
term of office of Treasurer shall be three years from the date he enters upon
that office, but he shall, notwithstanding the expiry of the term, continue to hold
office unless a successor has been appointed. He shall receive such
remuneration, if any, from the funds of the University as may be prescribed. (3)
The
provisions relating to resignation, conditions of service, the filling of
temporary vacancies and the arrangements for carrying on the current duties of
Treasurer shall be such as may be prescribed. (4)
The
Treasurer shall be the ex-officio member of the Executive Council and shall
manage the property and investments of the University and advise in regard to
its financial policy. He shall be responsible for presentation of the annual
estimates (hereinafter called the budget) and statement of accounts. (5) The Treasurer shall have the duty? (i) to ensure that no expenditure not authorised in the
budget is incurred by the University, otherwise than by way of investment; and (ii) to disallow any expenditure which may contravene
the terms of any Statute or Ordinance or for which provision is required to be
made by Statutes or Ordinances, but has not been so made. (6) The Treasurer shall exercise such other powers and
perform such other functions and duties as may be prescribed by the Statutes
and Ordinances. (1) The Registrar" shall be--a whole-time officer
of the University and shall be appointed by the Executive Council on the
recommendation of a Selection Committee consisting of the following, namely? (i) the Vice-Chancellor; (ii) an educationist nominated by the Chancellor; and (iii) the Chairman of the Public Service Commission,
Uttar Pradesh or a member thereof nominated in this behalf by the Chairman. (2)
The
Conditions of service of the Registrar including salary and allowances payable
to him shall be such as may be prescribed by the Ordinances. (3)
The
Registrar shall be responsible for the due custody of the records and the
common Seal of the University. He shall be ex-officio Secretary of the Court,
the Executive Council, the Academic Council and the Selection Committees for
appointment of teachers, and shall be bound to place before these Authorities
all such information as may be necessary for the transaction of their business.
He shall perform such other functions and duties as may be prescribed by the
Statutes and the Ordinances or required from time to time by the Executive
Council or the Vice-Chancellor. (4)
He
shall subject to any directions that may be given by the Academic Council,
conduct the examinations and make all other arrangements necessary therefor and
be responsible for the due execution of all processes connected therewith. (5)
The
Registrar shall not be offered, nor shall he accept any remuneration for any
work in the University save such as may be provided for by the Statutes or the
Ordinances. The
powers, functions and duties of officers of the University, other than the
Chancellor, or Vice-Chancellor, Treasurer and Registrar, shall be such as may
be prescribed by the Statutes and the Ordinances. The
following shall be the Authorities of the University: (i) the Court; (ii) the Executive Council; (iii) the Finance Committee; (iv) the Academic Council; (v) the Faculties; (vi) the Selection Committees for appointment of
teachers; and (vii) such other Authorities as may be declared by the
Statutes to be the Authorities of the University. The
Court shall consist of the following:-- Class
I--Ex-officio Members-- (i) the Chancellor; (ii) the Vice-Chancellor; (iii) the Minister-in-charge of Education Department in
the Government of Uttar Pradesh; (iv) the Minister-in-charge of Public Health Department
in the Government of Uttar Pradesh; (v) the Treasurer; (vi) the members of the Executive Council; (vii) the Director of Education, Uttar Pradesh; (viii) the Director of Medical and Health Services, Uttar
Pradesh; (ix) all Heads of Departments of teaching in the
University or in constituent colleges, if any; (x) the principals of all constituent colleges, if any;
and (xi) such number of principals of affiliated colleges as
may be prescribed. Class
II--Life Members-- (i) such persons as may be appointed by the Chancellor
to be Life Members on the ground that they have rendered eminent service to the
University or to the cause of learning: Provided
that their number in the Court shall not at any time be more than four; (ii)
persons
who have made donations of not less than rupees twenty thousand for the
purposes of the University or any constituent college thereof; (iii) persons who have held the office of Vice-Chancellor
of that University for one complete term. Class
III--Donors and their Representatives-- Such
number of the representatives, not exceeding ten, as may be determined in
accordance with the Statutes, of persons each of whom has for the purposes of
the University or any constituent college thereof made a donation of a sum not
less than rupees five thousand but not exceeding rupees twenty thousand. Class
IV--Persons representing special interests-- Persons
not exceeding five, to be nominated by the State Government to represent
industries, commerce, agriculture, learned bodies and learned professions
within the area of the University. Class
V--Representatives of registered graduates-- Such
number of representatives of the registered graduates of the University as may
be prescribed. Class
VI--Representatives of the Uttar Pradesh Legislature-- (i) two members of the Uttar Pradesh Legislative
Council to be elected by it; (ii) five members of the Uttar Pradesh Legislative
Assembly to be elected by it. Class
VII--Representatives of teachers, supervisory staff of hostels and
Managements-- (i) such numbers of representatives of the teachers of
the University, constituent colleges, if any, and affiliated colleges as may be
prescribed; (ii) such numbers of persons representing supervisory
staff of the hostels and extra mural activities as may be prescribed; (iii) such number of representatives of the Managements
of the affiliated colleges as may be prescribed; Class
VIII--Chancellor's nominees-- (1) nominees not exceeding ten, of the Chancellor. (2) The number of members of each class, their terms
and manner of their appointment, election, or nomination shall, save as
otherwise provided in this Act, be such as may be prescribed. (3) The Court may declare vacant the seat of a member
other than an ex-officio or life member, who has absented himself from three
consecutive meetings of the Court without sufficient cause: Provided
that action under this section shall not be taken without giving a reasonable
opportunity to the person concerned to show cause against the action proposed. (1) The Court shall, on a date to be fixed by the
Vice-Chancellor, meet once in a year at a meeting to be called the Annual
Meeting of the Court. (2) The Vice-Chancellor may, whenever he thinks fit,
and shall, upon a requisition in writing signed by not less than thirty-five
members of the Court, convene a special meeting of the Court. Subject
to the provisions of this Act, the Court shall have the power to review such
acts of the Executive Council or Academic Council as are found by it to be not
in accordance with this Act, the Statutes or the Ordinances and shall exercise
all the powers of the University not otherwise provided for in this Act or
Statutes. In particular, it shall exercise and perform the following powers and
functions, namely-- (a) making of Statutes and amending and repealing the
same; (b) considering and cancelling Ordinances; and (c) considering and passing resolutions on the annual
report, the annual accounts, the budget and any matter of general policy
relating to the University education and administration. (1) The Executive Council shall be the executive body
of University and shall consist of? (i) the Vice-Chancellor; (ii) the Treasurer; (iii) the Deans of all Faculties of the University; (iv) the Dean of Students' Welfare, if any; (v) three Principals of affiliated colleges to be
selected in the manner prescribed; (vi) five members of the Court, not being persons
mentioned in clauses (i) to (v) or teachers of the University or any
constituent or affiliated college, elected by the Court in accordance with the
system of proportional representation by means of single transferable vote; (vii) one person not falling under clauses (i) to (vi)
elected by the Academic Council in the manner prescribed; and (viii) five persons nominated by the Chancellor. (2)
The
Statutes relating to the selection, nomination, election and appointment of the
members of the Executive Council shall contain suitable provision so as to
secure that not more than one person connected with any one affiliated college
as Principal or teacher or employee or as a member of the Management thereof
shall be member of the Executive Council. (3) The term of office of a member other than an
ex-officio member shall be three years from the date of his appointment. (1) Subject to the provisions of this Act, the
Executive Council shall have the following powers and functions, namely,-- (a) to control and administer the property and funds of
the University; (b) to acquire or transfer, subject to the provisions
of sub-section (2), any movable or immovable property on behalf of the
University; (c) to administer any fund placed at the disposal of
the University for a specific purpose; (d) to prepare the budget of the University; (e) to award fellowships, scholarships, bursaries,
medals and other rewards in accordance with the Statutes and Ordinances
relating thereto; (f) to appoint the officers, teachers and other
servants of the University, to define their duties and the conditions of their
service and to provide for the filling up of temporary or casual vacancies in
their posts; (g) to prescribe the courses of study for the
examinations for award of certificates and degrees by the University; (h) to appoint examiners and to direct the holding of
examinations and publication of results; (i) subject to the previous sanction of the Chancellor,
to grant affiliation to a college for teaching for specified degrees and to
withdraw such affiliation; (j) to arrange for and direct the inspection of
affiliated colleges; (k) to direct the form and use of the Common Seal of
the University; (l) to regulate and determine all matters concerning
the University in accordance with this Act, the Statutes and the Ordinances;
and (m) to exercise and perform such other powers and
functions as may be specified by any other provision of this Act or the
Statutes. (2) No immovable property of the University shall,
except with the prior sanction of the State Government, be transferred by the
Executive Council by way of mortgage, sale, exchange, gift or otherwise, nor
shall any money be borrowed or advance taken on the security thereof: Provided
that a lease granted in normal course for the purposes of the University shall
not be deemed to be a transfer within the meaning of this sub-section. (3)
The
Executive Council shall not exceed the limits of, recurring and non-recurring
expenditure to be incurred by it in any financial year as determined by the
Finance Committee. (4)
The
Executive Council shall give due consideration to the resolutions of the Court
and take such action thereon as it deems fit and report it to the Court. Where,
in any case, the Executive Council is unable to take action in accordance with
any resolution of the Court, it shall inform the Court of its reasons therefor. (5) The Executive Council may, subject to such
conditions as may be prescribed, delegate any of its powers to an officer or
Authority of the University. (1) The Finance Committee shall consist of? (i) the Vice-Chancellor; (ii) the Treasurer; (iii) three members of the Court, not being members of
the Executive Council, to be elected in accordance with the system of
proportional representation by means of single transferable vote, of whom two
shall be persons not in the service of the University, a constituent college,
an affiliated college or a hostel; (iv) two persons nominated by the State Government. (2)
The
Vice-Chancellor shall be the Chairman and the Registrar shall be the Secretary
of the Finance Committee. (3)
The
Finance Committee shall, having regard to the income and resources of the
University, fix limits for the total recurring and the total non-recurring
expenditure for a financial year, and shall perform such other functions and
duties as may be prescribed by this Act or the Statutes. (4) The Finance Committee may, for any special reason,
revise during the financial year, the limits of expenditure fixed by it under
sub-section (3). (1) The Academic Council shall be the academic body of
the University and shall, subject to the provisions of this Act, the Statutes
and the Ordinances, have the control and general regulation, and be responsible
for the maintenance, of standards of instruction, education, examination and research
in the University, and shall exercise such other powers and perform such other
functions and duties as may be conferred or imposed upon it by the Statutes. It
shall have the right to advise the Executive Council on all academic matters. (2) The constitution of the Academic Council and the
term of office of its members shall be such as may be prescribed. (1) The University shall have such Faculties as may be
prescribed. (2) Each Faculty shall comprise such Departments of
teaching as may be prescribed. Subjects of study shall Be assigned to various
Departments in accordance with the Ordinances. (3) There shall be a Board of each Faculty, the
constitution and powers of which shall be such as may be prescribed. (4) There shall be a Dean of each Faculty who shall be
chosen in such manner and for such period as may be prescribed. (5) The Dean shall be the Chairman of the Board of the
Faculty and be responsible for the due observance of the Statutes, Ordinances
and Regulations relating to the Faculty. He shall be further responsible for
the organization and conduct of the teaching and research work of the
Departments comprised in the Faculty. (6) There shall be established Boards of studies each
in respect of one or more subjects of study. The constitution of the Boards
shall be prescribed by the Ordinances. (1) There shall be Selection Committee for appointment
of teachers of the University in each subject of study. (2) The constitution, powers and functions of the
Selection Committees and the procedure to be followed in making appointments
shall be such as may be prescribed. The
constitution, powers and duties of other Authorities shall be such as may be
prescribed. (1) The University shall have a Board of Co-ordination,
a Board of Students' Welfare and such other Boards as may be prescribed. (2) The constitution, powers and duties of the Boards
shall be such as may be prescribed. (1) Subject to the provisions of this Act, teachers of
the University shall, except as provided in sub-section (3), be appointed by
the Executive Council on the advice of the Selection Committee concerned. Teachers
of the affiliated colleges shall, subject to the provisions of sub-section (4),
be appointed by the Management in the manner prescribed. (2) Every teacher appointed under sub-section (1)
shall, in the first instance, be on probation for such period as may be
prescribed and he shall not be confirmed? (a) if he is a teacher of the University, except by the
order of the Executive Council after considering the reports of the
Vice-Chancellor and the Head of the Department, unless he himself is the Head
of the Department, and the Dean concerned; and (b) if he is a teacher of an affiliated college, except
by the order of the Management after considering the report of the principal
and the senior-most teacher of the subject: Provided
that no report under this clause shall be necessary in the case of confirmation
of the principal, and the report of the principal alone shall be necessary in
the case of confirmation of the senior most teacher. (3)
An
officiating appointment in a vacancy caused by the grant of leave to an incumbent
for a period not exceeding ten months may be made by the Executive Council
without referring to the Selection Committee concerned if the vacancy is to
last for a period not exceeding six months, and after referring to the
Selection Committee concerned if the vacancy is to last for more than six
months. (4) Every substantive or temporary or officiating
appointment lasting for six months or more of a teacher in an affiliated
college, not being maintained exclusively by the State Government shall be reported
by the Management to the Vice-Chancellor within fifteen days from the date of
such appointment together with all the applications and connected papers. The
continuance of the appointment shall be subject to the approval of the
Vice-Chancellor who may either approve the appointment, or with the concurrence
of the Selection Committee of the University in the subject concerned,
disapprove of the same, in which case it shall be terminated as soon as may be
but not later than the date of expiry of the period of probation. (1) Subject to the provisions of this Act, the Statutes
and the Ordinances, every salaried officer or teacher of the University shall
be appointed under a written contract which shall be lodged with the University
and a copy thereof shall be furnished to the officer or teacher concerned. (2) Any dispute arising out of a contract referred to
in sub-section (1) shall be referred to a Tribunal of Arbitration consisting of
one member nominated by the Executive Council, one member nominated by the
officer or teacher concerned, and an umpire appointed by the Chancellor, and
the decision of the Tribunal shall be final. All the provisions of the
Arbitration Act, 1940 (Act X of 1940), shall, subject to the provisions herein
contained, apply to such reference. (3) The University shall, for the benefit of its
officers, teachers and other employees, constitute in such manner and subject
to such conditions as may be prescribed, such pension, gratuity, insurance and
provident funds as it may deem fit. "(5)
Nothing in this section or in section 28 shall apply in relation to the
recruitment, and conditions of service of a person appointed, to a post of
teacher in an affiliated college maintained by the State Government or by a
local authority." (1) Every teacher in an affiliated college, not being a
college maintained exclusively by the Government, shall be appointed under a
written contract which shall contain such terms and conditions as may be
prescribed. The written contract shall be lodged with the University and a copy
thereof shall be furnished each to the Management and the teacher concerned. (2) Any dispute arising out of a contract referred to
in sub-section (1) between an affiliated college and any teacher thereof shall
be referred to a Tribunal of Arbitration consisting of one member nominated by
the Management, one member nominated by the teacher concerned and an umpire
appointed by the Vice-Chancellor. The decision of the Tribunal shall be final.
All the provisions of the Arbitration Act, 1940 (Act X 1940), shall, subject to
the provisions herein contained, apply to such reference. (3) Every decision by the Management of an affiliated
college, other than a college maintained exclusively by the Government, to
dismiss or remove from service a teacher, shall be reported forthwith to the
Vice-Chancellor and, subject to the provisions contained in the Statutes, shall
not take effect unless it has been approved by the Vice-Chancellor. At
any time after the passing of this Act and until such time as the relevant
Authorities of the University are duly constituted, any officer of the
University other than the Treasurer may be appointed by the Vice-Chancellor
with the previous sanction of the Chancellor. Subject
to the provisions of this Act, the Statutes may provide for any matter relating
to the University and shall, in particular, provide for the following:-- (a) the constitution, powers and duties of the Authorities
of the University: (b) the selection, election, appointment and the term
of office of members of the Authorities of the University and filling of
vacancies and all other matters relating thereto; (c) the terms and conditions of appointment and the powers
and duties of the officers of the University; (d) the constitution of a pension or provident fund and
the establishment of an insurance scheme for the benefit of officers, teachers
and other employees of the University; (e) the classification and manner of appointment of
teachers; (f) the institution of degrees and diplomas; (g) conferment of honorary degrees; (h) withdrawal of degrees, diplomas, certificates and
other academic distinctions; (i) establishment, amalgamation, subdivision and
abolition of Faculties; (j) establishment of Departments of teaching in the
Faculties; (k) establishment and abolition of hostels maintained
by the University; (l) conditions under which colleges and other
institutions may be affiliated to the University and the conditions under which
the affiliation may be withdrawn; (m) inspection of affiliated colleges; (n) maintenance of a register of registered graduates,
and the qualifications, conditions and manner of registration; (o) the holding of convocation; (p) institution of fellowships, scholarships, medals
and prizes; and (q) all other matters which are required by this Act to
be provided for by the Statutes. (1) The first Statutes shall be made by the State
Government and a copy thereof shall be laid before each House of the State
Legislature for a total period of fourteen days extending in its one session or
more than one successive sessions and they shall be subject to such alterations
and annulments as the two Houses of the Legislature may agree to make; so
however, that any such modification or annulment shall be without prejudice to
the validity of anything previously done thereunder. (2) The Court may, from time to time, make additional
Statutes and may amend or repeal a Statute in the manner provided in this
section. (3) The Executive Council may propose to the Court the
draft of any Statute to be passed by the Court, and such draft shall be
considered by the Court at its next general meeting: Provided
that the Executive Council shall not propose the draft of any Statute or of any
amendment of any Statute affecting the Status, powers or constitution of any
existing Authority of the University until such Authority has been given an
opportunity to express its opinion upon the proposal and the opinion so expressed
shall be considered by the Court. (4)
The
Court may approve any such draft as is referred to in sub-section (3) and pass
the Statute or reject it or return it to the Executive Council for
reconsideration, either in whole or in part, together with any amendment which
it may suggest. (5)
Any
member of the Court may propose to the Court the draft of any Statute or any
amendment of any Statute and the Court may either accept or reject the proposal
or refer such draft for consideration to the Executive Council, which may
either report to the Court that it does not accept the proposal or submit the
draft to the Court in such form as the Executive Council may approve and the
provisions of this section shall apply in the case of a draft so submitted as
they apply in the case of a draft proposed to the Court by the Executive
Council. (6) A Statute or any amendment or repeal thereof made
by the Court shall not take effect unless it is approved by the Chancellor who
may either approve or disapprove it or return the same for further
consideration by the Court. (1) Subject to the provisions of this Act and the
Statutes, the Ordinances may provide for any matter permitted by the Act or the
Statutes to be so provided and for any other matter, which the Executive
Council considers it advisable to provide for by Ordinances. (2) Without prejudice to the generality of the
provision contained in sub-section (1), the Ordinances may provide for all or
any of the following matters, namely? (a) the admission of students to the University and
their enrolment and continuance as such; (b) the courses of study to be laid down for all
degrees and diplomas of the University; (c) the conditions under which students shall be
admitted to the Degree, Diploma or other courses and to the examinations of the
University, and shall be eligible for the award of degrees and diplomas; (d) the conditions of residence of the students of the
University and the management of the hostels maintained by the University; (e) the recognition and management of hostels not
maintained by the University; (f) the number, qualifications, emoluments, and other
conditions of service, including the age of retirement, of the teachers and
other salaried officers of the University, and the preparation and maintenance
of record of their service and activities: (g) the fees which may be charged by the University for
any purpose; (h) the conditions subject to which persons may be
recognised as qualified to give instruction in hostels; (i) the conditions and mode of appointment and the
duties of examining bodies, examiners and moderators; (j) the conduct of examinations; (k) the remuneration and the allowances including
travelling allowance and daily allowance to be paid to persons employed in the
business of the University; (l) the conditions of award of fellowships,
scholarships, studentship, bursaries, medals and prizes; (m) all other matters which by this Act or the Statutes
are required to be or may be provided for by Ordinances. (1) Save as otherwise provided in this section,
Ordinances shall be made by the Executive Council and shall have effect from
such date as the Executive Council may direct; Provided
that no Ordinance shall be made-- (a) affecting the income or expenditure of the University
unless a draft of such Ordinance has been submitted to the State Government and
approved by it, or (b) laying down conditions for admission to the various
courses of studies in the University or affecting in any other way the
admission of students, unless a draft of the same has been proposed by the
Academic Council; or (c) affecting any course of study, the conduct or
standard of any examination, or the condition and mode of appointment and
duties of examiners, unless a draft of such Ordinance has been proposed by the
Academic Council, and the Academic Council shall not propose any such draft
except on request of the Board of Faculties or Faculty concerned; or (d) affecting the conditions of residence of students
except after compliance with such conditions, if any, as may be prescribed. (2)
The
Executive Council shall not have power to amend any draft proposed by the
Academic Council under sub-section (1) but may reject it or return it to the
Academic Council for reconsideration, either in whole or in part, together with
any amendment which the Executive Council may suggest. (3)
A
copy of the Ordinance made by the Executive Council shall be submitted
forthwith each to the Chancellor and the Court and it shall be considered by
the Court at its next meeting. The Court may agree to the Ordinance, or it may,
by a resolution passed by a majority of not less than two-thirds of the members
present at such meeting, cancel the Ordinance and in that case the Ordinance
shall, from the date of such resolution, be void. The Court shall forthwith
inform the Chancellor of its agreeing to, or as the case may be of cancelling,
the Ordinance. (4)
The
Chancellor may, at any time, after an Ordinance has been considered and agreed
to by the Court, either agree to it or cancel the same, and in the latter case,
the Ordinance shall, from the date of receipt by the Executive Council of an
intimation of such cancellation, become void. (5)
The
Chancellor may direct that the operation of any Ordinance shall be suspended
until it has been agreed to or cancelled by him under sub-section (4). An order
of suspension under this sub-section shall cease to have effect on the
expiration of fifteen days from the date of receipt by the Chancellor of an
intimation of the Court having agreed to the Ordinance. (6) Where the draft of an Ordinance proposed by the
Academic Council has been rejected by the Executive Council, the Academic
Council may appeal to the Court which, after obtaining the views of the
Executive Council may, if it approves the draft, make the Ordinance and submit
it to the Chancellor. The Ordinance so made shall have effect from such date as
the Court may direct. The Chancellor may either agree to, or cancel, the
Ordinance, and in the latter case the Ordinance shall, from the date of receipt
by the Executive Council of an intimation of such cancellation, become void. (1) An Authority or a Board of the University may make
Regulations consistent with this Act, the Statutes and the Ordinances? (a) laying down the procedure to be followed at its
meetings and the number of members required to form quorum; (b) providing for all matters which by this Act, the
Statutes or the Ordinances are to be provided for by the Regulations; and (c) providing for any other matters solely concerning
such Authority or Board and not provided for by this Act; the Statutes and the
Ordinances. (2)
The
Regulations made by any Authority or Board of the University shall provide for
the giving of notice to its members of the dates of meetings and the business
to be transacted thereat and for the keeping of record of the proceedings of
such meetings. (3) The Executive Council may direct any Authority or
Board of the University, other than the Court, to cancel or amend, in such form
as may be specified in the direction, any Regulation made by such Authority or
Board and such Authority or Board shall cancel or amend the Regulation
accordingly: Provided
that an Authority or Board of the University if dissatisfied with any such
direction may appeal to the Chancellor who, after obtaining the views of the
Executive Council, may pass such orders as he thinks fit. (1) Students shall not be eligible for admission to the
courses of study for a degree unless they have passed the Intermediate
examination of the Board of High School and Intermediate Education, Uttar
Pradesh, or of any University or Board incorporated by any law for the time
being in force, or an examination recognised by the University as equivalent
thereto and possess such further qualifications, if any, as may be prescribed
by the Ordinances. (2) The University shall not, save with the previous
sanction of the Chancellor recognise, for admission to a course of study for a
degree, as equivalent to its own degrees, any degree conferred by any other
University, or as equivalent to the Intermediate examination of the Board of
High School and Intermediate Education, Uttar Pradesh, any examination
conducted by any other authority. (1) Every student of the University shall reside in a
hostel or under such conditions as may be prescribed by the Statutes and
Ordinances. (2) The Warden and other staff of the hostels shall be
appointed in the manner prescribed by the Ordinances. (3) The Executive Council may suspend or withdraw the
recognition of a hostel which is not conducted in accordance with the
prescribed conditions: Provided
that before taking such action a reasonable opportunity shall be afforded to
the person in charge of the management of the hostel of representing against
such action. (1) Subject to the provisions of this Act and the
Statutes, the Academic Council shall direct the arrangements for the conduct of
examinations. (2) If any examiner is, for any cause, incapable of
acting as such, the Vice-Chancellor shall appoint an examiner to fill the
vacancy. Every such appointment shall be reported to the Executive Council. (3) As nearly as possible, one-half of the number of
examiners appointed in each subject prescribed for a degree, shall be persons
not in the service of the University, or any of its Constituent or affiliated
colleges. (4) The Board of each Faculty shall appoint an
Examination Committee for every subject assigned to any department included in
the Faculty. The Committee shall consist of such persons as the Board may,
subject to the approval of the Academic Council, appoint from amongst its own
members or from outside. The Committee shall have power to moderate question
papers set for an examination, review the quality of the work submitted by
candidates for an examination, report on the standard of attainment and make
recommendations in regard to any of these matters. Any review, report or
recommendations made by the Committee shall be laid before the Academic Council
for its consideration. (1) The conditions of affiliation of a college shall be
such as may be prescribed. (2) An affiliated college may make arrangements with
any other affiliated college situated at the same place or with the University
for co-operation in the work of teaching. (3) Except as provided by this Act, the Management of
an affiliated college shall be free to manage and control the affairs of the
college and be ' responsible for its maintenance and upkeep. The Principal of
every such college shall be responsible for the due maintenance of discipline
therein. (4) Every affiliated college shall furnish such reports,
returns and other particulars as the Executive Council may call for on its
motion or at the instance of the Academic Council. (5) The Executive Council shall cause every affiliated
college to be inspected from time to time at intervals not exceeding five years
by one or more persons authorised by it in this behalf. (6) The Executive Council may direct an affiliated
college so inspected to take within such period as may be specified by it such
action as may appear to it to be necessary. (7) The affiliation of a college which fails to comply
with the directions of the Executive Council or fails to observe the conditions
of affiliation may be withdrawn in accordance with the provisions of the
Statutes. The
University may grant, in the manner prescribed, to an affiliated college which
satisfies the conditions prescribed in this behalf, the privilege of varying,
for the students receiving instruction in such college, the courses of study
prescribed by the University, and holding examinations in the courses so
varied. The extent to which the courses may be varied and the manner of holding
examinations conducted by such college shall be determined in each case by the
University. Such a college shall be declared in the manner prescribed as an
Autonomous College. The
University may, under such conditions as may be prescribed, recognise an
affiliated college as a "Working Men's College" for the purpose of
providing courses for degrees to persons, otherwise eligible for admission to
such courses, who may be unable to be enrolled as whole-time students by reason
of being engaged in business, trade, agriculture or industry or employed in any
other form of service. The courses for such students shall extend over a period
which shall not be less than one and a half time the duration prescribed for
such courses for other students. Each such course shall be organised
separately. (1) The University may have such Constituent Colleges
as may be named by the Statutes. (2) The Principal of a Constituent College shall be
responsible for the discipline of the students of that college and shall have
general control over the ministerial and inferior staff of that college. He
shall exercise such other powers as may be prescribed by the Statutes. The
annual report of the University shall be prepared under the direction of the
Executive Council and shall be submitted to the Court before its Annual Meeting
at which it shall be considered. The Court may make its comments, if any, and
pass a resolution thereon and communicate the same to the Executive Council
which shall take such action thereon as it thinks fit. (1) The annual accounts and balance sheet of the
University shall be prepared under the direction of the Executive Council, and
all moneys accruing to or received by the University from whatever source and
all amounts disbursed or paid shall be entered in the accounts maintained by
the University. (2) A copy of the annul accounts and the balance sheet
shall be submitted to the State Government which shall cause the same to be
audited. (3) The annual accounts and the balance sheet when
audited shall be printed and copies thereof shall, together with copies of the
audit report, be submitted by the Executive Council to the Court and the State
Government. (4) The State Government may require any person found
to have spent or authorised the expenditure of funds in excess of the amounts
provided for the relevant item in the Budget, or in violation of any provision
of this Act, the Statutes or the Ordinances, to reimburse the amount so spent
or authorised to be expended and the State Government may take all such steps
in this regard as may be deemed necessary: Provided
that the State Government shall, before requiring any person to reimburse any
such amount, give him a reasonable opportunity of making a representation. (5)
The
Executive Council shall also prepare, before such date as may be prescribed,
the budget for the ensuing year. (6)
Every
item of new expenditure above such amount as may be prescribed which is
proposed to be included in the budget shall be referred by the Executive
Council to the Finance Committee for its recommendations thereon. (7)
The
Executive Council shall, after considering the recommendations, if any, of the
Finance Committee, submit the annual accounts and the budget as finally
approved by it to the Court along with such recommendations. (8) The annual accounts and the budget shall be
considered by the Court at its Annual Meeting and the Court may pass a
resolution with reference thereto and communicate the same to the Executive
Council: Provided
that where there has been a disagreement between the Executive Council and the
Finance Committee upon any item of expenditure referred to it in sub-section
(6), the decision of the Court thereon shall be final. (9) Except in so far as expenditure is inclined out of
funds mentioned in clause (c) of sub-section (1) of section 19, the Vice-Chancellor
or the Executive Council shall not incur any expenditure not sanctioned in the
budget. (1) Except as otherwise expressly provided in this Act,
officers or members of any Authority of the University shall be chosen in such
manner as may be prescribed. (2) Where a provision is contained in this Act or the
Statutes for any appointment by rotation or according to seniority or other
qualification, the manner of rotation or determination of seniority or other
qualifications, shall be such as may be prescribed. (1) Any casual vacancy among the members, other than
ex-officio members, of any Authority or body of the University shall, as soon as
conveniently may be, be filled in the same manner in which the member whose
vacancy is to be filled up, was chosen, and the person filling the 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. (2) A person who is member of an Authority of the
University as a representative of another body, whether of the University or
outside, shall retain his seat on such Authority so long as he continues to be
the representative of such body and thereafter till his successor is duly
chosen. The
Court may, on the recommendation of not less than two-thirds of the members of
the Executive Council, remove any person from the membership of any Authority
or body of the University who has been convicted of an offence which, in the
opinion of the Court, involves moral turpitude or who is guilty of scandalous
conduct or has behaved in a manner becoming of a member of such Authority or
body, and may on any of the said grounds withdraw from any person, any degree,
diploma or certificate conferred or granted by the University: Provided
that before taking any action under this section, the member or the person
concerned shall be afforded reasonable opportunity of making a representation
against the proposed action. If
any question arises whether any person has been duly chosen as, or is entitled
to be, a member of any Authority or Board of the University, or whether any
decision of the University or any Authority thereof is in conformity with this
Act, the Statutes and the Ordinances, the matter shall be referred to the
Chancellor, whose decision thereon shall be final. Where
any Pension or Provident Fund has been constituted by the University for the
benefit of its officers, teachers or other servants, the State Government may
declare that the provisions of the Provident Fund Act, 1925 (Act No. XIX of
1925), shall apply to such fund as if it were a Government Provident Fund. Notwithstanding
anything contained in this Act, the Statutes or the Ordinances-- (a) any student of a college who immediately prior to
the commencement of this Act was studying for a degree of the Agra University
shall be permitted by the Kanpur University or the Meerut University, as the
case may be, to complete his course for that degree and the University and the
college shall provide for the instructions and examination of such student in
accordance with the prospectus of studies of the Agra University, and (b) any such student may, until such examination is
provided by the University, be admitted to the examination of the Agra
University and be conferred with the degree of the University for which he
qualifies on the result of such examination. "47-A.
Savings No
act or proceedings of any authority or other body of the University shall be
called in question merely on the ground of the existence of any vacancy in the
membership thereof or any defect in its constitution, or of some person having
taken part in the proceedings thereof who is subsequently discovered not to
have been entitled so to do." (1) The State Government may, for the purpose of
removing any difficulty in relation to the enforcement of this Act, by order
published in the Gazette? (a) direct that this Act and any Statute made
thereunder shall, during such period, not exceeding three years, as may be
specified in the order, take effect subject to such adaptations, whether by way
of modification, addition or omission, as it may deem to be necessary or
expedient; or (b) direct by whom and in what manner the powers,
duties and functions exerciseable or dischargeable under this Act by any
Officer or Authority of the University shall be exercised and discharged till
such officer or Authority is duly appointed or constituted: Provided
that no such order shall be made after three years from the date of the
commencement of this Act. (2) Every order made under sub-section (1) shall be
laid, as soon as may be, before both the Houses of the Legislature. '(aa)
direct that all or any of the Statutes or Ordinances made under the Agra
University Act, 1926, shall, with such, adaptations and modifications, whether
by way of addition, amendment or omission as it may deem to be necessary or
expedient, apply in relation to the University for so long as the first
Statutes in respect of the same subject matter are not made under sub-section
(1) of section 31;' (1) For the purpose of giving effect to the provisions
of this Act, the State Government may by order published in the Gazette make
such incidental and consequential adaptations and modifications whether by way
of addition, amendment or omission, and with effect from such date, as it may
deem to be necessary or expedient, in any statutory instrument, being an order,
rule, statute or Ordinance made under any other Uttar Pradesh Act relating to
the incorporation of a University, and any such adaptation or modification
shall not be questioned in any court: Provided
that no such order shall be made after three years from the date of
commencement of this Act. (2)
Nothing
in sub-section (1) shall be deemed to prevent any competent authority from
adding to, amending or rescinding any statutory instrument adapted or modified
by the State Government under the said sub-section. (3) Every order made under sub-section (1) shall be
laid as soon as may be before both the Houses of the Legislature. (1) Graduates of any University incorporated by or
under any other Uttar Pradesh Act who took or hereafter take any degree after
pursuing a course of study or carrying on research in a college or other
institution which by virtue of the provisions of this Act is subsequently
affiliated or deemed to be affiliated to the Kanpur or Meerut University shall
have the option, on the basis of such degree, to become or continue to be
registered graduates of either their original University or of the Kanpur or
Meerut University, as the case may be, but not of both, in accordance with the
Statutes of the University concerned, and provision shall be made in the
Statutes of all the Universities concerned also for the cesser of registration
of those registered graduates who having obtained registration as such before
the commencement of this Act, opt as aforesaid to become registered graduates
of the Kanpur or Meerut University. (2) Notwithstanding anything contained in the Agra
University Act, 1926, any person who is a member of any Authority or body of
the Agra University in his capacity as a representative of registered graduates
of that University shall with effect from the date he ceases in consequence of
the exercise by him of an option mentioned in sub-section (1) to be a
registered graduate of that University cease or be deemed to have ceased to be
such member".
Preamble - KANPUR AND MEERUT
UNIVERSITIES ACT, 1965PREAMBLE