KARNATAKA
STATE RURAL DEVELOPMENT AND PANCHAYAT RAJ UNIVERSITY ACT, 2016 THE KARNATAKA STATE RURAL DEVELOPMENT AND
PANCHAYAT RAJ UNIVERSITY ACT, 2016 [Act No. 16 of 2016] [23rd July, 2016] An Act to provide for establishment of the
Karnataka State Rural Development and Panchayat Raj University of unitary in
nature in the State of Karnataka for teaching, training, research on
sustainable Rural Development and Panchayat Raj Institutions and matters
concerned therewith or incidental thereto. Whereas
it is expedient to provide for establishment of the Karnataka State Rural
Development and Panchayat Raj University of unitary in nature in the State of
Karnataka for teaching, training, research on sustainable Rural Development and
Panchayat Raj Institutions and for the purposes hereinafter appearing. Be it
enacted by the Karnataka State Legislature in the sixty seventh year of the
Republic of India as follows. (1)
This Act may be called the Karnataka State
Rural Development and Panchayat Raj University Act, 2016. (2)
It shall be deemed to have come into force
with effect from 21st day of May, 2016. In
this Act, unless the context otherwise requires,- (a)
"Academic Council" means the
Academic Council of the University; (b)
"Centre of Research, Innovation and
Evaluation" means a Centre of the University charged with the
responsibility of undertaking research and innovation commensurate with the
objects of the Act; (c)
"Chairperson" means the Chairman of
the respective authorities or Committees of the University; (d)
"Director Training, Publication and
Supervision" means a Director appointed as the Director of Training, Publication
and Supervision of Schools appointed as per the regulations framed under this
Act; (e)
"Director of Research, Innovation and
Evaluation" means a director appointed as the Director of Centre of
Research and Innovation; (f)
"Executive Council" means the
Executive Council of the University; (g)
"Faculty Council" means a Council
of the Faculty members and heads of all schools; (h) "Government"
means Government of Karnataka; (h)
"Hostel" means an unit of residence
for the students of University or recognized by the university in accordance
with the provisions of this Act; (i)
"Prescribed" means prescribed by
Regulations, Ordinances or Rules made under this Act; (j)
"Registrar" means the Registrar of
the University; (k)
"Regulations, Ordinances, Rules"
means respectively the Regulations, Ordinances, Rules of the University made
under this Act; (l)
"School" means, a school of the
University providing any course of study and training in Rural Development and
Panchayat Raj for admission to the examination leading to award of degrees,
diplomas, certificates and other academic distinctions of the University; (m)
"School of Agri-Business Management and
Management of Rural Development" means a school of the university with the
responsibility of undertaking education and research in Agri-Business and
Management of Rural Development"; (n)
"School of Rural Development and
Panchayat Raj" means a School of the university with the responsibility of
undertaking education and taking research to strengthening Panchayat Raj
Institutions and Rural Development; (o)
"School of Environmental Science, Public
Health and Sanitation Management", means a school of the university
charged with the responsibility of undertaking studies, research and innovation
in Environmental Science, Public Health and Sanitation commensurate with the
objects of all round rural development; (p)
"School of Social Science and Rural
Reconstruction " means a school of the University charged with the
responsibility of undertaking study, research and innovation in social issues
involved in the process of rural development; (q)
"School of Skill and Entrepreneurship
Development" means a School of the University charged with the
responsibility of equipping the target groups with necessary skills enabling
them to acquire abilities of entrepreneurship, reaching the benefits of
scientific developments to the target groups, hone their skills, identify
capabilities and promote them and extend a helping hand to the potential
entrepreneurs; (r)
"University" means the Karnataka
State Rural Development and Panchayat Raj University incorporated under section
3; (s)
"Vice Chancellor" means the Vice
Chancellor of the University. (1)
There shall be established an unitary
University called "The Karnataka State Rural Development and Panchayat Raj
University" for realizing and furthering the vision, mission and
objectives set out in section 4. (2)
The University shall be a body corporate
having perpetual succession and a common seal, with power to acquire, hold and
dispose of property, both movable and immovable, and shall sue and be sued by
the said name. (3)
The headquarters of the University shall be
at Gadag with regional centers established at such other places with the prior
approval of the Government within the state as it may deem fit. (1)
The Vision of the university is to act as a
centre of excellence to transform rural society by the creation of a dedicated,
committed human resource which participates in the rural development process to
ensure sustainable rural development and broad based improvement in the quality
of life of rural population. (2)
The mission of the university is to impart
education and training to various stake holders for rapid economic growth and
sustainable development that reduces poverty and creates employment
opportunities, access to essential services in health, education and skill
development, leading to inclusive growth through the democratic mechanism of
Panchayat Raj institutions, where people decide their own welfare and economic
and socio-political development. (2) The Objectives of the university are as
follows, namely,- (i)
Continuous pursuit of excellence in teaching,
learning and Research. (ii)
To evolve, promote and impart higher
education for development of techno-managerial cadres to take up emerging challenges
for the transformation of rural areas, through inclusive growth and integrated
rural development. (iii) To start courses leading to award of Doctorates, Post
Doctorates, Post graduates, graduates, Diploma and certificate holders with an
interdisciplinary and integrated base to design solutions for the complex and
diverse issues of rural development. (iv)
To establish regional centers of rural
development at each region with more emphasis on skill development leading to
increased employment opportunities. (v)
To establish centers of learning using
outreach sources-such as progressive farmers and industry houses etc,
establishing pilot demonstration units on selected activities of rural
development at track record rural persons, village Panchayats, Taluk Panchayats,
and Zilla Panchayats, etc, and also establish technology parks and Bio-village
resource centers of learning. (vi)
To create chairs and institute studies on
special aspects of rural development such as social customs, drinking water,
Bio-fuel and energy, foods and nutrition, value chain, skilling and goods
manufacturing units, packaging, branding--and marketing, networking of required
urban services and facilitating them through rural broadband online links,
etc,. (vii) To invite guest lecturers from national and international
proven track record institutions which can facilitate rural development and
also people with rural wisdom and experience. (viii) To organize Orientation Programmes for the new recruits
of Government departments, provide training in collaboration with the State
Government to personnel engaged in rural development; organize Refresher
Courses to the officers and other staff of the Government departments; organize
training programmes for the elected representatives of various democratic institutions. (ix)
Organizing conferences, workshops and
seminars etc., on annual basis to update what is happening in rural development
for future planning and improvement in the rural development studies and
programmes. (x)
To undertake basic, applied and strategic
intensive research on all and Regional-organizations, Universities and facets
of rural development per se by involving university faculties, students and
rural communities through a networking approach involving International,
National Institutions. (xi)
Identify problems of the rural sector
requiring science and technology inputs and solve these within the paradigm of
sustainable development involving the faculty and students of this university
and rural community. (xii) To do in depth research on probable disasters of various
magnitude which can affect rural society, evolve measures and means for their
mitigation to avoid all types of losses and distress. (xiii) To function as a centre of excellence for extension,
skilling and entrepreneurship through use of modern information and communication
technologies to work towards integrated rural development. (xiv) To design and provide virtual academy consisting of four
way information between scientific institution consortiums
(Laboratory-to-Laboratory), between institutions and users (Laboratory to land)
between traditional rural knowledge base to technical experts
(Land-to-Laboratory) and for Lateral learning between rural families
(Land-to-land). (xv)
To help create special institutional
structures and schemes for nurturing leadership and managerial skills among the
youth in regional, village and community level leading to entrepreneurship with
special focus on the most backward regions/villages/communities. (xvi) To provide all-round opportunities for trainings,
skilling and providing incubation facilities for entrepreneurship development
in such of the essential branches of learning leading towards service
providing, employment and wealth creation through promotion of a classless,
casteless and creedless society achieving the goal on integrated and sustainable
rural development on Gandhian Ideolgy (Gram Swaraj). (xvii) To promote access to rural services for underprivileged
segment, children, women, elderly and disabled people through a common village
resource and service centers and enable social Justice and equitable status in
the society. (xviii) To promote women empowerment by equipping them to greater
access to knowledge and resources, and autonomy in decision making leading to
social, economic and political prosperity. (xix) To Preserve and enrich the cultural wealth and practical
wisdom of rural society by generating a sustainable technology base by blending
appropriate modern science and technology with traditional knowledge. (xx)
Improve agriculture economy through judicial
use of natural resources by adopting integrated farming approach
(Agri-Livestock-Horti-Silivi-Seri, etc), processing and value addition
(Secondary agriculture) and linking farmers produce and products to multilevel
markets. (xxi) To promote establishment of Bio-resource centers to aim
at Judicious natural resource management, Bio-diversity conservation, soil
fertility and renewable energy management, seed banks, custom hire services,
organic farming, agroforestry, fodder banks, traditional herbal medicines,
health and nutritional aspects, rural enterprises and markets through community
participation and management. (xxii) To promote urban centric rural services, and ecotourism
etc., to establish better harmony to avoid rural--urban divide to leading
towards rural economic prosperity and better quality of life. (xxiii) To design and develop projects and plans for individual
rural family, community, village and panchayat levels on pilot basis for
increasing employment opportunities and income of rural masses (both on farm
and off farm and non-farm enterprises) to reduce the gap with that of urban
population. (xxiv) To educate rural masses on economic development and
poverty alleviation through microfinance and microenterprises creation with
effective technological interventions. (xxv)To promote creation of self help groups, farmer producer
groups, Agribusiness centers, community credit societies and ensure access to
Government projects, programmes and subsidies through formal financial
institutions for adopting newer technologies towards achieving inclusive
growth. (xxvi) To improve social, psychological and physical health
through promotion of community entertainment programmes, festivals, Jatras, and
other cultural outfits and institutions, rural sports-games Yoga-meditation,
rural health clinics, better food and nutrition management. (xxvii) Providing continuous inputs to primary, secondary and
vocational education system to enrich the contents of courses and studies aimed
at rural need orientation aimed at inclusive growth and integrated rural
development. (xxviii) To provide consultancy on all aspects of rural
development. (xxix) To undertake monitoring and evaluation of national,
state, district, taluk and panchayat level rural development programmes share
ideas and experiences for their effective implementation. (xxx)To Assist the Government in formulation of policies,
Governance, management and execution of rural development programmes through
Panchayat Raj Institutions. (xxxi) To take up any other activity assigned by the Government. (xxxii) Prepare students for leadership, develop their managerial
potential through enlightened learning, field work and by participating with
community. (xxxiii) Promote and preserve academic freedom, ensure diverse
ways of Learning, develop mastery over professions and channelize faculty and
students talent towards dedicated rural development work and community
services. (xxxiv) Promote feeling among students that "we should learn
together, grow together and work together with people. Make efforts to bridge
the "Trust Deficit gap "between people and change agents. (xxxv) University shall have open door policy for field
practitioners, NGO's, innovators, renowned social workers, to be invited to
supplement the teaching efforts of its Faculty. (xxxvi) As Part of "Advocacy" Faculty members to engage
themselves in research projects on cutting edge issues of rural development
process and come out with solutions and advice Government in formulating
development policy framework. The
powers and functions of the University shall be,- (i)
to administer and manage the School of Rural
Development and Panchayat Raj, School of Agri-Business Management and
Management of Rural Development, School of Environmental Science and Public
Health and Sanitation Management, School of Social Sciences and Rural Reconstruction,
School of Skill and Entrepreneurship Development and such centers for research,
education and instruction as are necessary for the furtherance of the objects
of the University; (ii)
to provide for instruction in such branches
of knowledge or learning pertaining to Rural Development and Panchayat Raj, as
the University may think fit and to make provision for research and for the
advancement and dissemination of knowledge of Rural Development and Panchayat
Raj; (iii) to enter into Public Private Partnerships to carry out
the objectives of the Act, with prayer sanction of the Government; (iv)
to organise and undertake extra-mural and
experiential teaching and extension activities; (v)
to hold examinations and to grant diploma or
certificate, and to confer degree and other academic distinction on persons
subject to such conditions as the University may determine and to withdraw any
such diplomas, certificates, degrees or other academic distinctions for good
and sufficient cause; (vi)
to confer honorary degrees or other
distinctions in the manner laid down in the regulations; (vii) to fix, demand and receive fees and other charges; (viii) to institute and maintain halls and hostels and to
recognise places of residence for the students of the University and to
withdraw such recognition accorded to any such place of residence; (ix)
to establish and adopt such schools, special
centers, specialized study centers or other units for research and instruction
as are, in the opinion of the University, necessary for the furtherance of its
objects; (x)
to supervise and control the residence and to
regulate the discipline of the students of the University and to make
arrangements for promoting their health; (xi)
to make such arrangements in respect of the
residence, discipline and teaching of lady students; (xii) to create academic, technical, administrative,
ministerial and other posts and to make appointments thereto; (xiii) to regulate and enforce discipline among the employees of
the University and to take such disciplinary measures as may be deemed
necessary; (xiv) to institute professorships, associate professorships,
assistant professorships, readerships, lecturer ships, and any other teaching,
academic or research posts required by the University; (xv)
to appoint persons as professors, associate
professors, assistant professors, readers, lecturers or otherwise as teachers
and researchers of the University; (xvi) to institute and award fellowships, scholarships, prizes
and medals; (xvii) to provide for printing, reproduction and publication of
research and other works and to organize exhibitions; (xviii) to sponsor and undertake research in all aspects of Rural
Development and Panchayat Raj; (xix) to co-operate with any other organization in the matter
of education, training and research in Rural Development and Panchayat Raj and
allied subjects for such purposes as may be agreed upon on such terms and
conditions as the University may from time to time determine; (xx)
to co-operate with institutions of higher learning
in any part of the world having objects wholly or partially similar to those of
the University, by exchange of teachers and scholars in such manner as may be
conducive to the common objects; (xxi) to regulate the expenditure and to manage the accounts of
the University; (xxii) to establish and maintain within the University's
premises or elsewhere, such class rooms, and study halls, trial fields,
workshops and other facilities as the University may consider necessary and
adequately furnish or equip the same and to establish and maintain such
laboratories, libraries and reading rooms as may appear convenient or necessary
for the University with prior approval of the Government; (xxiii) to receive grants, subscriptions, donations and gifts for
the purpose of the University and consistent with the objects for which the
University is established; (xxiv) to purchase, take on lease or accept as gifts or
otherwise any land or building or works, which may be necessary or convenient
for the purpose of the University and on such terms and conditions as it may
think fit and proper and to construct or alter and maintain any such building
or works; (xxv)to sell, exchange, lease or otherwise dispose of all or
any portion of the properties of the University, moveable or immovable, on such
terms as it may think fit and proper without prejudice to the interest and
activities of the University with prior approval of the state Government; (xxvi) to draw and accept, to make and endorse, to discount and
negotiate, Government of India and other promissory notes, bills of exchange,
cheques or other negotiable instruments; (xxvii) to execute conveyances, transfers, re-conveyances,
mortgages, leases, licenses and agreements in respect of property, moveable or
immovable including Government securities belonging to the University or to be
acquired for the purpose of the University; (xxviii) to appoint in order to execute an instrument or transact
any business of the University any person as it may deem fit; (xxix) to close any classes or departments or Directorates of
the University; (xxx)to enter into any agreement with Central Government,
State Governments, the University Grants Commission or other authorities for
receiving grants; (xxxi) to accept grants of money, securities or property of any
kind on such terms as may deem expedient; (xxxii) to raise and borrow money on bonds, mortgages, promissory
notes or other obligations or securities founded or based upon all or any of
the properties and assets of the University or without any securities and upon
such terms and conditions as it may think fit and to pay out of the funds of
the University, all expenses incidental to the raising of money, and to repay
and redeem any money borrowed; (xxxiii) to invest the funds of the University or money entrusted
to the University in or upon such securities and in such manner as it may deem
fit and from time to time transpose any investment; (xxxiv) to make such regulations as may, from time to time, be
considered necessary for regulating the affairs and the management of the
University and to alter, modify and to rescind them; (xxxv) to constitute for the benefit of the academic, research,
technical, administrative and other staff, in such manner and subject to such
conditions as may be prescribed by the regulations, such as pension, insurance,
provident fund and gratuity as it may deem fit and to make such grants as it
may think fit for the benefit of any employees of the University, and to aid in
establishment and support of the associations, institutions, funds, trusts and
conveyance calculated to benefit the staff and the students of the University; (xxxvi) to delegate all or any of its powers except the power to
make regulations to the Vice chancellor of the University or any committee or
any sub-committee or to any one or more members of its body or its officers;
and (xxxvii)
to do all such other acts and things as the
University may consider necessary, conducive or incidental to the attainment or
enlargement of the aforesaid objects or any one of them. (1)
All teaching in connection with the degrees,
diplomas and certificates of the University shall be conducted, under the
control of the Vice Chancellor, by the teachers of the Schools in accordance
with the syllabus prescribed by the regulations. (2)
The courses and curricula and the authorities
responsible for such teaching shall be as prescribed by the regulations. (1)
Subject to the provisions of this Act and the
Regulation, admission to the University shall be open to all persons. (2)
Nothing contained in sub-section (1) shall
require the University- (a)
To admit to any course of study any person
who does not possess the prescribed academic qualifications or standard; (b)
Retain on the rolls of the University any
student whose academic record is below the minimum standard required for the
award of degree, diploma or other academic distinction; or. (c)
To admit any person or retain any student
whose conduct is prejudicial to the interests of the University or the rights
and privileges of other students and teachers. (3)
Subject to the provisions of sub-section (2),
the Government may, by order, direct that the University shall reserve such
percentage of seats therein for the students belonging to the Scheduled Castes,
the Scheduled Tribes and Other Backward Classes as may be specified in such
order and where such direction has been given, the University shall make the
reservation accordingly. All
research and innovation activities of the University shall be conducted, under
the control of the Vice Chancellor, by the officers or teachers or researchers,
in accordance with the norms prescribed by the regulations under the Centre of
Research and Innovation. (1)
The Chancellor may suo motu or on the
recommendation of the State Government cause an inspection to be made by a
Commission of Enquiry consisting of one or more persons as he may direct, of
the buildings, Laboratories, Libraries, Museums, Workshops and equipments of
any institution maintained, administered, recognised or approved, by the
University and also of the examinations, teaching and other work conducted or
done by the University and into any specific allegations against any employee
of the University in like manner in respect of any matter connected with or
ancillary thereto. (2)
The Commission directed to make an inspection
or inquiry under sub-section (1), shall have access for that purpose to the
related institutions, premises and to such accounts or other records as may be
necessary. (3)
The Commission shall submit a report of the
result of the inspection or inquiry to the Chancellor and shall forward a copy
thereof to the State Government. (4)
Soon after receipt of the report, the
Chancellor shall record his findings thereon and send the same to the State
Government for taking further action, as may be necessary or as directed by
him. (5)
The State Government shall direct the
Vice-Chancellor to initiate such action as has been directed by the State
Government with respect to the findings in the report of enquiry or inspection
and the Executive Council shall implement the directions of the Government. (6)
The Vice-Chancellor shall communicate to the
State Government a report of action taken in compliance with the directions of
the State Government as specified in the orders of the State Government. (7)
If the Vice-Chancellor fails to comply with
the directions of the State Government then it shall be reported to the
Chancellor whose order shall be final and shall be implemented by the
Vice-Chancellor within such time as set out in the orders of the Chancellor. (8)
The Executive Council shall furnish such
returns, statements, accounts or other particulars relating to the
administration of the University as the State Government may, from time to
time, require. The
Chancellor may either suomotu or on the recommendation of the State Government
issue such directions as may be necessary or expedient in the interest of both
administration and academic functioning of the University and in particular to
ensure peace and tranquillity and to protect the property and finances. (1)
The State Government may by order published
in the official Gazette annul any order, notification, resolution, regulation
or any proceedings of the University which in its opinion is not in conformity
with the provisions of this Act, or is otherwise inconsistent with the policy
of the State Government: Provided
that, before making any such order, the State Government shall afford an
opportunity to the University. (2)
Every order passed under sub-section (1),
shall as soon as may be after it is passed be laid before both the Houses of
the State Legislature. The
following shall be the officers of the University, namely:-- (1)
The Chancellor. (2)
The Pro- Chancellor. (3)
The Vice Chancellor. (4)
The Registrar. (5)
The Director, Training, Publication and
Supervision of all schools. (6)
The Director, Centre for Research, Innovation
and Evaluation. (7)
The Head of all Schools. (8)
The Finance officer. (9)
Such other Officers as may be prescribed by
the Regulations. (1)
The Governor of Karnataka shall by virtue of
his office be the Chancellor of the University. (2)
The Chancellor shall be the Head of the
University and shall preside over the convocations of the University. (3)
No Honorary degree shall be conferred by the
University on any person except with the previous approval of the Chancellor. (4)
The Chancellor shall exercise such other
powers and perform such other functions as may be conferred upon him by or
under this Act. (1)
The Minister in charge of Rural Development
and Panchayat Raj Department shall be the Pro-Chancellor by virtue of his
office. (2)
The Pro-Chancellor shall preside over the
convocation of the University in the absence of the Chancellor. (3)
The Pro-Chancellor shall exercise such powers
and functions of the Chancellor as may be conferred on him by or under this Act
or under the Regulations. He shall also exercise such other powers and perform
such other duties of the Chancellor as the Chancellor may by order in writing
delegate to the Pro-Chancellor, and such delegation may be subject to such
restrictions and conditions as may be specified in such order. (1)
The Vice Chancellor shall be a whole time
officer of the University and he shall be appointed by the Chancellor from the
panel of three eminent academicians of impeccable character, preferably with
rural background drawn by the Search Committee constituted by the State
Government which shall consist of the following persons, namely:-- (i)
One person who has made significant
contribution to Rural Development and Panchayat Raj institutions nominated by
the State Government who shall be the Chairperson. (ii)
One person who has made significant
contribution to agriculture, rural livelihood and related fields, law reforms,
nominated by the Chancellor. (iii) The Chairman, University Grant Commission or his nominee; The
Principal Secretary to Government, Department of Rural Development and
Panchayath Raj shall be the convener of the Search Committee. (2)
The Search Committee shall submit to the
State Government a panel of three persons of impeccable character who are
eminent academicians, preferably who have sufficient experience in the areas of
Rural Development and Panchayat Raj, law reforms, in the alphabetical order.
The State Government shall forward the panel to the Chancellor who shall
appoint one person from the panel as the Vice-Chancellor: Provided
that, the First Vice Chancellor shall be appointed by the Chancellor on the recommendation
of the state Government. Explanation:
For the purpose of this clause "rural development" means and
includes, a development process that promotes economic, political and social
development of people living in rural areas, which includes the following
sectoral subjects. (a)
Natural Resource Management. (b)
Agriculture and agricultural Engineering and
Horticulture. (c)
Forestry and Agro Forestry. (d)
Fisheries. (e)
Veterinary, Dairy Science and Animal
Husbandry. (f)
Sericulture and related Textiles, etc. (g)
Social sciences, law etc. (h)
Rural Development and Rural Infrastructure. (i)
Panchayati Raj System. (j)
Rural Drinking water, Environment, Ecology,
Sanitation and Public Health and Rural Housing. (k)
Rural Employment, Rural livelihood, small and
cottage industries. (l)
Rural Energy and Renewable energy. (m)
Community participation and participatory
development in rural areas. (n)
Worked for Tribal or rural development and
development of technology for the benefit of rural areas. (3)
The Vice Chancellor who shall be an academic
person and a Professor, shall hold office for a term of four years or till he
attains the age of sixty five years, whichever is earlier. (4)
The Vice-Chancellor shall not be removed from
his office except by an order of the Chancellor passed on the ground of willful
omission or refusal to carry out the provisions of this Act or for abuse of the
powers vested in him and on the advice tendered by the State Government on
consideration of the report of an inquiry ordered by it under sub-section (5). (5)
For the purposes of holding an inquiry under
this section the State Government shall appoint a person who is or has been a
Judge of the High Court or the Supreme Court. The inquiry authority shall hold
the inquiry after giving an opportunity to make representation by the
Vice-Chancellor and shall submit a report to the State Government on the action
to be taken including penalty, if any, to be imposed, and the State Government
shall on consideration of the report advise the Chancellor. The Chancellor shall
act in accordance with such advice, as far as may be, within six months. (6)
The emoluments and other conditions of
service of the Vice-Chancellor shall be such as may be determined by the
Chancellor and shall not be varied to his dis-advantage after his appointment
as Vice-Chancellor. In the event of a Vice-Chancellor retiring on
superannuation during his tenure as Vice-Chancellor, his conditions of service
already determined shall continue to be in vogue. All his pensionary benefits
shall be kept in abeyance which shall be released after his demitting the
office of the Vice-Chancellor. (7)
The Vice-Chancellor may relinquish his office
by resignation in writing under his hand addressed to the Chancellor which
shall be delivered to the Chancellor normally sixty days prior to the date on
which the Vice-Chancellor wishes to be relieved from his office, but the
Chancellor may relieve him earlier. (8)
If a retired person is appointed as
Vice-Chancellor, the terms and conditions of service upon his appointment as
Vice-Chancellor including emoluments shall be determined by the Chancellor. The
emoluments shall be reduced by the amount of pension and allowances drawn by
him. (9)
If a Professor in the service of an
University in the State is appointed as Vice-Chancellor, his terms and
conditions of service as Professor shall not be revised to his dis-advantage
during his tenure and he shall retain his lien of his earlier post. (1)
The Vice Chancellor shall be the principal
executive and academic head of the University and shall exercise general
supervision and control over the affairs of the University and give effect to
the decisions of the Authorities of the University. He shall have full powers
for maintaining discipline in the University. (2)
The Vice Chancellor shall,- (a)
ensure that the provisions of this Act,
Regulations and Ordinances are duly observed, and he shall have all powers as
are necessary for that purpose; (b)
The Vice Chancellor shall be ex-officio
Chairman of the 'Executive council', 'Academic Council' and the 'Finance
Committee'. (c)
convene the meetings of the Executive
Council, the Academic Council and other councils and committees and shall
perform all other acts, as may be necessary to give effect to the provisions of
this Act and may, by order in writing, delegate the power of convening any of
the said meetings to any other officer of the University; (d)
have all powers relating to the proper
maintenance of academic, administrative and financial discipline in the
University. (3)
The Vice Chancellor shall be responsible
for,- (a)
The proper administration of the University
and for close co-ordination and integration of teaching, research and
dissemination of knowledge; (b)
Presenting of the Annual Financial Estimates
and the Annual Accounts and Balance Sheet to the Executive Council. (4)
If, in the opinion of the Vice Chancellor,
any emergency has arisen, which requires immediate action be taken, he shall
take such action as he deems necessary and shall report the same for
ratification in the next meeting of the Executive Council or Academic Council,
which, in the ordinary course, would have dealt with the matter: Provided
that, if the Executive Council or Academic Council concerned is of the opinion
that such action ought not to have been taken, it may refer the matter to the
Chancellor, whose decision thereon shall be final. (1)
During the temporary absence of the
Vice-Chancellor by reason of leave, illness or any other cause, the Chancellor
may make such arrangements as he deems fit for carrying on the duties of the
Vice-Chancellor: Provided
that, pending the making of such arrangements by the Chancellor, the
Vice-Chancellor may designate the senior most Director amongst the Director of
Training, Publication and Supervision of schools or the Director, Centre for
Research, Innovation and Evaluation, to be incharge of the current duties of
the Vice-Chancellor for a period not exceeding one month or till arrangements
are made by the Chancellor, whichever is earlier. (2)
During the period when a vacancy in the
office of the Vice-Chancellor remains unfilled, the senior most Director
amongst the Director of Training, Publication and Supervision of all schools or
the Director, Centre for Research, Innovation and Evaluation, as the Chancellor
may appoint shall act as Vice-Chancellor and the person so appointed shall have
all the powers and shall be entitled to all the privileges of the
Vice-Chancellor and to such emoluments and allowances as may be determined by
the Chancellor in accordance with the Regulations, if any, framed in this
behalf. (1)
The Registrar shall be a whole time officer
of the University. The terms and conditions of service of the Registrar shall
be such as may be prescribed by the regulations. (2)
The State Government may appoint an officer
belonging to Karnataka Administrative Service (Senior Scale) or an equivalent
grade officer in the Department of Rural Development and Panchayat Raj or a
Professor of any University as the Registrar. (3)
The Registrar shall be the ex-officio Member
Secretary of the Executive Council, the Academic Council and member of the
Finance Committee and the faculties. (4)
The Registrar, shall,- (i)
comply with all directions and orders of the
Executive Council and the Vice Chancellor; (ii)
be the custodian of the records, common seal
and such other property of the University as the Executive Council shall commit
to his charge; (iii) issue all notices, as directed by the Vice-chancellor,
convening meeting of the Executive Council, the Academic Council, the Finance
Committee, the faculty council and of any committee, appointed by the
authorities of the University; (iv)
keep the minutes of all meetings of the
Executive Council, the Academic Council, the Finance Committee, the faculty
council and any committee appointed by the authorities of the University; (v)
conduct the official correspondence of the
Executive Council and the Academic Council; (vi)
supply the Chancellor, the copies of the
agenda of the meetings of the authorities of the University, as soon as they
are issued and the minutes of the meetings of the authorities, ordinarily
within a month of the holding of the meeting; (vii) be directly responsible to the Vice Chancellor for the
proper discharge of his duties and functions; and (viii) perform such other duties as may be assigned, from time
to time, by the Executive Council or the Vice Chancellor. (5)
Represent the University in all suits or
proceedings by or against the University, sign powers-of-attorney and verify
the pleadings or depute representatives for the purpose. (6)
In the event of the post of the Registrar
remaining vacant for any reason, it shall be open to the Vice Chancellor to
authorize a person from among the senior professors in the service of the
University to exercise such powers, functions, and duties of the Registrar as
the Vice Chancellor deems fit till appointment of regular Registrar by the
Government. (7)
The Registrar may be assisted by one or more
Deputy Registrars, Assistant Registrars and Special Officers. (1)
There shall be a Director of Training,
Publication and Supervision of all Schools. (2)
There shall be a Director of Centre for
Research, Innovation and Evaluation. (3)
There shall be a Head of the School for each
of the Schools in the University. (4)
The powers, functions, appointments and the
conditions of service of the Directors and Heads of the Schools shall be as
prescribed by the regulations. There
shall be a Finance Officer in the university. He shall be a whole time officer
of the University appointed by the Government from a panel of not less than
three persons being officers in the cadre of Deputy or Joint Controller of
State Accounts Services or an officer of the rank of Deputy Accountant General
having experience in audit, accounting and financial administration recommended
by the Executive Council, for such period as may be specified by the Government
in this behalf. (1)
The emoluments and other terms and conditions
of service of the Finance Officer shall be such as may be prescribed. The Finance
Officer shall retire on attaining the age of sixty years. (2)
When the office of the Finance Officer is
vacant or when the Finance Officer is by reason of illness, absence or by any
other reason unable to perform the duties of his office, the duties of the
Finance Officer shall be performed by such person as the Vice-Chancellor may
appoint for the purpose. (3)
The Finance Officer shall be the ex-officio
member of the Academic Council and ex-officio member Secretary of the Finance
Committee, but shall not be deemed to be member of the Committee. (4)
(a) The Finance Officer shall exercise
general supervision over the funds of the University and shall advice the
University as regards its financial policy; and (b)
Exercise such other powers and perform such other functions as may be
prescribed. The
Librarian shall be a whole time employee of the University and shall be
appointed by the Executive Council on the recommendation of the Selection
Committee constituted under this Act or the Regulations. He shall possess such
qualifications and exercise such powers and discharge such duties as may be
prescribed by the Regulations. His emoluments and terms and conditions of
service shall be such as may be prescribed by the Regulations. The
Director of Physical Education shall be a whole time employee of the University
and shall be appointed by the Executive Council on the recommendation of the
Selection Committee constituted under this Act or the Regulations. He shall
possess such qualifications and exercise such powers and discharge such duties
as may be prescribed by the Regulations. His emoluments and terms and
conditions of service shall be such as may be prescribed by the Regulations. The
following shall be the authorities of the University- (1)
the Executive Council; (2)
the Academic Council; (3)
the Centre for Training, Publication and
Supervision of all schools; (4)
the Centre for Research, Innovation and
Evaluation. (5)
the Faculty Council; (6)
the Finance Committee; and (7)
such other authorities as may be Prescribed
by the Regulations. (1)
The Executive Council shall be the Chief Governing
and Executive Body of the University. (2)
The administration, management and control of
the University and the income thereof shall be vested with the Executive
Council which shall control and administer the property and funds of the
University. (1)
The Executive Council shall be reconstituted
by the Chancellor once in three years which shall consist of the following
members, namely:-- (a)
The Vice Chancellor- Chairperson. (b)
One member nominated by the Chancellor. (c)
One Vice Chancellor of University of
Agricultural Sciences or University of Horticultural Sciences or Veterinary,
Animal and Fisheries Sciences of University nominated by the Chancellor. (d)
One Vice Chancellor of a professional
university like Visvesvaraya Technological University or Rajiv Gandhi
University of Health Sciences or Karnataka State Law University nominated by
the Chancellor. (e)
Seven members nominated by the Government of
whom, one shall be a Woman Member, one shall be a person belonging to other
Backward Classes, one shall be a person belonging to Religious Minority, one
shall be a person belonging to Scheduled Caste and one person who belongs to
Scheduled Tribe. (f)
The Director, Training, Publication and
Supervision of all schools. (g)
The Director, Centre for Research, Innovation
and Evaluation. (h)
One representative of a reputed Non
Governmental Organization working for Rural Development nominated by the
Chancellor. (i)
The Principal Secretary, Rural Development
and Panchayat Raj; the Principal Secretary, Department of Agriculture, the
Principal Secretary, Social Welfare Department and the Principal Secretary,
Health Department and Principal Secretary, Labour Department shall be
ex-officio members. (j)
Registrar shall be the ex-officio Member
Secretary. Explanation:
Only such of the persons who have made significant contribution in the field of
rural development and strengthening of local democratic institutions, law
reforms, generation of employment, imparting of skills, and social service in
rural area shall be considered in case of nomination of persons other than
those holding offices contemplated under respective sub-clauses above. (1)
The term of the nominated member of the
Executive Council shall be three years. (2)
Any member nominated to the Executive Council
shall be liable to be removed from such membership at any time by the
Chancellor on the ground of misbehavior, misconduct, or otherwise after holding
an enquiry; (3)
Unless their membership of the Executive
Council is previously terminated as provided in the above sub-clauses members
of the Executive Council shall relinquish their membership on the expiry of
three years from the date on which they become members of the Executive Council
but shall not be eligible for re-nomination or re-appointment, as the case may
be. (4)
A member of the Executive Council other than
ex-officio member may resign his office by a letter addressed to the Chairman
of the Executive Council and such resignation shall take effect as soon as it
has been accepted by the Chairman of the Executive Council. (5)
Any vacancy in the Executive Council shall be
filled either by appointment or by nomination, as the case may be, of a person
by the respective authority, entitled to be so nominated or appointed or person
so appointed or nominated shall hold office so long only as the member in whose
place he is appointed or nominated could have held office if the vacancy had
not occurred. (6)
Notwithstanding anything contained in this
Act but save as otherwise provided, any employee of the University, both
teaching and non-teaching or ministerial shall not be eligible for nomination
as a member of any of the authorities under this Act. Without
prejudice to Section 5, the Executive Council shall have the following powers
and functions, namely:-- (1)
To appoint, from time to time, the Directors,
the Librarian, Professors, Associate Professors, Assistant Professors and other
members of the teaching staff, as may be necessary, on the recommendations of
the selection committee constituted by the regulations made for the purpose and
in accordance with prevailing UGC rules and reservation policy of the
Government: Provided
that, no action shall be taken by the Executive Council, except in cases
covered by the second proviso, in regard to the number, qualifications and
emoluments of teachers, otherwise than after consideration of the
recommendations of the Academic Council. Provided
further that, it shall not be necessary to constitute any selection committee
for making appointments,- (a)
to any supernumerary post; or (b)
to the post of professor of a person of high
academic distinction, eminence and professional attainment invited by the
Executive Council to accept the post. (2)
To create administrative, ministerial and
other necessary posts, to determine the number and emoluments of such posts, to
specify minimum qualification for appointment to such posts and to appoint
persons to such posts on such terms and conditions of service as may be
prescribed by the regulations made in this behalf, and in accordance with
prevailing reservation policy of the Government, except power to revise scales
of pay or to delegate the powers of appointments to such authority or
authorities or officer or officers as the Executive Council may, from time to
time, by resolution, either generally or specifically, direct. (3)
To grant in accordance with the regulations
leave of absence other than casual leave to any officer of the University and
to make necessary arrangements for the discharge of the functions of such
officer during his absence. (4)
To manage and regulate the finances,
accounts, investments, property, business and all other administrative affairs
of the University and for that purpose to appoint such agents, as it may think
fit. (5)
To invest any money belonging to the
University, including any unapplied income, in such Government securities or
any Nationalized Banks, as it may from time to time, think fit or in the
purchase of immovable property in India, with the like power of varying such
investments from time to time. (6)
To transfer or accept transfers of any
movable or immovable property on behalf of the University: Provided
that, no immovable property shall be transferred without prior approval of the
State Government. (7)
To enter into, vary, carry out and cancel
contracts on behalf of the University and for that purpose to appoint such
officers as it may think fit. (8)
To provide the buildings, premises, furniture
and apparatus and other means needed for carrying on the work of the
University. (9)
To entertain, adjudicate upon, and if it
thinks fit, to redress any grievances of the officers of the University, the
teachers, the students and the University employees, who may, for any reason,
feel aggrieved, otherwise than by an act of a court. (10)
To appoint examiners and moderators, and if
necessary to remove them and to fix their fees, emoluments and travelling and
other allowances, after consulting the Academic Council. (11)
To select a common seal for the University
and to provide for the custody of the seal. (12)
to cause to be maintained proper accounts of the
properties and funds of the University; (13)
to charge and collect fees for,- (i)
tuition and research; (ii)
admission to examinations and convocations; (iii) such other services as the University may undertake; (iv)
such other purposes as may be prescribed by
the Regulations; (14)
to prepare the financial estimate of the
University and to submit the same to the Academic Council. (15)
to arrange for the conduct of litigation by
or against the University. (16)
to Institute fellowships, travelling
fellowships, scholarships, studentships, exhibitions, medals and prizes on the
recommendation of the Academic Council. (17)
To confer honorary degrees, titles or other
academic distinctions; on the recommendations of the Academic Council. (18)
To make, amend or repeal Regulations, Ordinances. (19)
To confer the title of Professor Emeritus on
the recommendation of the Academic Council. (20)
To make Regulations for creation of Teaching
and non-teaching posts. (21)
To exercise such other powers and perform
such other duties as may be conferred or imposed upon it by this Act,
Regulations or Ordinances. (1)
The Executive Council shall meet at least
once in three months. Not less than seven days notice shall be given for such
meeting. (2)
The Registrar shall convene the meeting with
prior approval of the Chairman. (3)
Seven members of the Executive Council shall
constitute a quorum at any meeting thereof. (4)
In case of difference of opinion among the
members, the opinion of the majority shall prevail. (5)
Each member of the Executive Council shall
have one vote and in case of equality of votes on any question to be determined
by the Executive Council, the Chairman of the Executive Council, or as the case
may be, the member presiding over that meeting shall, in addition, have a
casting vote. (6)
Every meeting of the Executive Council shall
be presided over by the Vice Chancellor, and in his absence by a member chosen
by the members present to preside on the occasion. (7)
If urgent action by the Executive Council
becomes necessary, the Vice Chancellor may permit the business to be transacted
by circulation of papers to the members of the Executive Council. The action
proposed to be taken shall not be taken unless agreed to by a majority of
members of the Executive Council. The action so taken shall be forthwith
intimated to all the members of the Executive Council. The papers shall be
placed before the next meeting of the Executive Council for confirmation. (1)
Subject to the provisions of this Act and the
regulations made in this behalf, the Executive Council may, by resolution,
constitute such standing committees or appoint ad-hoc committees for such
purposes and with such powers as the Executive Council may think fit for
exercising any power or discharging any function of the University or for
enquiring into, reporting or advising upon any matter relating to the
University. (2)
The Executive Council may co-opt such persons
to a standing committee or an ad-hoc committee as it considers suitable and may
permit them to attend the meetings of the Executive Council. The
Executive Council may, by resolution, delegate to the Vice Chancellor or to a
committee, such of its powers expect power to make regulations, rules or
ordinances as it may deem fit subject to the condition that the action taken by
the Vice Chancellor or such committee in the exercise of the powers so delegated
shall be reported at the next meeting of the Executive Council. The
Academic Council shall be the academic body of the University, and shall,
subject to the provisions of this Act and the regulations, have power of
control and general regulation of, and be responsible for, the maintenance of
standards of instruction, education, research and examination of the
University, and shall exercise such other powers and perform such other duties
as may be conferred or imposed upon it by this Act or the regulations. It shall
have the right to advise the Executive Council on all academic matters. (1)
The Academic Council shall be reconstituted
by the Chancellor once in three years which shall consist of the following
members, namely:-- (a)
the Vice Chancellor, who shall be the
chairperson thereof; (b)
Two members who have made a significant
contribution to the field of Rural Development and Panchayat Raj or Law reforms
nominated by the Government. (c)
Three persons from amongst the educationists
of repute or men of letters or eminent public men or industrialists who are not
in the service of the University, nominated by the Vice Chancellor; (d)
The Director, Training, Publication and Supervision
of all schools. (e)
The Director, Centre for Research, Innovation
and Evaluation. (f)
All Heads of the Schools. (g)
All Heads of Regional centers. (h)
Director, Abdul Nazeer Sab State Institute of
Rural Development, Mysore. (i)
Three members of the teaching staff,
representing Professors, Associate Professors and Assistant Professors of the
University by seniority and rotation nominated by the Vice Chancellor. (j)
The Registrar shall be ex-officio Member
Secretary. (2)
The term of the members other than ex-officio
members shall be three years: (3)
A member of the Academic Council 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 or if a member
other than the Vice Chancellor and ex-officio members, accepts a full time
appointment in the University. (4)
Unless their membership of the Academic
Council is previously terminated as provided in the above sub-clauses members
of the Academic Council shall relinquish their membership on the expiry of
three years from the date on which they become members of the Academic Council. (5)
A member of the Academic Council other than
ex-officio member may resign his office by a letter addressed to the Chairman
of the Academic Council and such resignation shall take effect as soon as it
has been accepted by the Chairman of the Academic Council. (6)
Any vacancy in the Academic Council shall be
filled either by appointment or nomination, as the case may be, of a person by
the respective authority, entitled to make the same and the person so appointed
or nominated shall hold office so long only as the member in whose place he is
appointed or nominated could have held office if the vacancy had not occurred. (7)
Any member nominated to the Academic Council
shall be liable to be removed from such membership at any time by the
Chancellor on the ground of misbehaviour, misconduct, or otherwise after
holding an enquiry. (8)
Notwithstanding anything contained in this
Act but save as otherwise provided, any employee of the University, both
teaching and non-teaching or ministerial shall not be eligible for nomination
as a member of any of the authorities under this Act. Subject
to the provisions of this Act and the regulations made thereunder the Academic
Council shall, in addition to all other powers vested in it, have the following
powers, namely:-- (1)
to recommend institution of degrees,
diplomas, certificate courses and other courses along with the required
regulations and curriculum commensurate with the objectives of the University. (2)
to report on any matter referred or delegated
to it by the Executive Council; (3)
to make recommendations to the Executive
Council with regard to the creation, abolition or classification of teaching
posts in the University and the emoluments and the duties attached thereto; (4)
to formulate and modify or revise schemes for
the organization of the directorates or schools and to assign to them their
respective subjects and also to report to the Executive Council as to the
expediency of the abolition or sub-division or merging of any of them; (5)
to make regulations for the instruction and
examination of persons other than those enrolled in the University; (6)
to promote research within the University and
to require, from time to time, reports on such research; (7)
to consider academic, research and extension
proposals submitted by the faculties and recommend for approval. (8)
to make regulation regarding admission of
students to the university and determine the member of students to be admitted. (9)
to recognize diplomas and degrees of other
universities and institutions and to determine their equivalence in relation to
the diplomas and degrees of the University; (10)
to fix, subject to any conditions accepted by
the Executive Council, the time, mode and conditions of competition for
fellowships, scholarships and other prizes, and to award the same; (11)
to approve appointment of examiners and if
necessary their removal and the fixation of their fees, emoluments and
travelling and other expenses; (12)
to award stipend, 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; (13)
to make recommendation to the Executive
Council regarding conferment of honorary degrees not exceeding three in an
Academic year. (14)
to make recommendation regarding the
qualifications to be prescribed for the appointment and promotion for teachers
and service personnel of the university. (15)
to consider and approve memorandum of
understanding and memorandum of agreement with educational, research, corporate
and other institutions and public private partnership agreements. (16)
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 regulations. (1)
Ordinarily the Academic Council shall meet at
least once in every four months on such date as may be fixed by the Vice
Chancellor. However, special meeting of the Academic Council maybe called by
the Vice Chancellor. (2)
One Third members of the Academic Council shall
form quorum for a meeting of the Academic Council. However, at the adjourned
meeting of Academic Council no quorum is necessary. (3)
In case of difference of opinion among the
members, the opinion of the majority shall prevail. (4)
Each member of the Academic Council,
including the Chairman of the Academic Council, shall have one vote and if
there shall be an equality of votes on any question to be determined by the
Academic Council the Chairman of the Academic Council or as the case may be,
the member presiding over the meeting, shall, in addition, have a casting vote. (5)
Every meeting of the Academic Council shall
be presided over by the Chairman of the Academic Council and in his absence, by
the senior most director present. (6)
If urgent action by the Academic Council
becomes necessary, the Chairman 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 members of the Academic Council. The action so taken shall be
forthwith intimated to all the members of the Academic Council. The papers
shall be placed before the next meeting of the Academic Council for
information. The
members of the Executive Council, Academic Council or any such authority shall
not be entitled to receive any remuneration from the University except such
travelling and daily allowance, sitting fees as may be prescribed by the
Regulations: Provided
that, nothing contained in this section shall preclude any member from drawing
his emoluments to which he is entitled by virtue of the office he holds. (1)
There shall be a Finance Committee
constituted by the Executive Council consisting of the following members,
namely:-- (a)
the Vice Chancellor- Chairperson. (b)
the Secretary to the Government incharge of
Finance Department or his nominee not below the rank of Deputy Secretary. (c)
The Secretary to Government incharge of Rural
Development and Panchayat Raj Department or his nominee not below the rank of a
Deputy Secretary. (d)
two members nominated by the Vice Chancellor
from amongst the members of Executive Council. (e)
the Registrar; (f)
The Director, Training, Publication and
Supervision of all Schools. (g)
Director, Centre for Research, Innovation and
Evaluation. (h)
the Finance Officer shall be the member
secretary. (2)
The members of the Finance Committee other
than the Vice Chancellor and ex-officio members, shall hold office for a term
of three years. (3)
The functions and duties of the Finance
Committee shall be as follows, namely:-- (a)
to examine and scrutinize the annual budget
of the University and to make recommendations on financial matters to the
Executive Council; (b)
to consider all proposals for new expenditure
and to make recommendations to the Executive Council; (c)
to consider the periodical statements of the
accounts and to review the finances of the University from time to time and to
consider re-appropriation statements and audit reports and to make
recommendations to the Executive Council. (d)
to give its views and to make recommendations
to the Executive Council on any financial question affecting the University
either on its own initiative or on reference from the Executive Council or the
Vice Chancellor; (e)
any other function assigned to it by the
Regulations framed under the Act. (4)
The Finance Committee shall meet atleast
twice every year. Three members of the Finance Committee shall form the quorum. (5)
The Vice Chancellor shall preside over the
meetings of the Finance Committee. In case of difference of opinion among the
members, the decision of the Chairman shall prevail. The
Faculty Council shall be the Council of Faculty members and the Head of all
schools including the Head of all Regional schools and other Experts of
respective subjects shall be responsible for maintenance of standards of
institution, education, research and improvement through continuous process of
consultation and discussions. The
Executive Council may constitute such other authorities of the University as
may deem necessary and the manner of their constitution and functioning shall
be prescribed by the Regulations. Every
Authority of the University shall have power to constitute or reconstitute
committees to assist in its functions and delegate to them such of its powers
as it deem fit; such committees shall, save as otherwise provided, consist of
members of the Authority concerned and such other persons as the authority may
in each case direct. (1)
There shall be a Centre of Research and
Innovation consisting of the following member namely:-- (i)
The Vice-Chancellor-Chairperson; (ii)
The Director, Training, Publication and
Supervision of all schools. (iii) Finance Officer. (iv)
All Heads of Schools and Regional Centres; (v)
Two progressive farmers with specialized
knowledge and experience in rural development nominated by the Vice-Chancellor. (vi)
Commissioner for Employment and Training,
Government of Karnataka. (vii) The Director, Government Tool Room and Training Centre. (viii) Commissioner for Industrial development and Director of
Industries and Commerce. (ix)
Director, Nirmithi Kendra. (x)
Director, State Institute of Rural
Development, Mysore. (xi)
Director, Panchayat Raj. (xii) Representative of Karnataka State Rural Livelihood
Promotion Society. (xiii) Director, Women and Child Welfare. (xiv) Director, AYUSH. (xv)
Two outstanding Academicians nominated by the
State Government not in the service of the University. (xvi) One member each from Zilla Panchayat, Taluk Panchayat and
Grama Panchayat nominated by the Government of whom one shall be a woman. (xvii) One Agro Industrialist nominated by the State Government
in respect of any meeting for availing the benefit of their specialized
knowledge of subjects on the agenda of such meeting; (xviii) The Director of Research and Innovation and
Evaluation--Member Secretary. (2)
The Chairperson may invite any of the
following members to attend the meetings as and when the need arises. (i)
The Director of Horticulture or The Director
of Sericulture. (ii)
The Director of Agriculture, Government of
Karnataka. (iii) The Chief Conservator of Forests, Research and Training,
Government of Karnataka; (iv)
Managing Director, Karnataka Renewable Energy
Development Ltd. (v)
Chief Executive Officer of Karnataka Khadi
and Village Industries. (vi)
Director of Health and Family Welfare or his
nominee. (vii) Director of Water Supply and Sanitation, Rural
Development and Panchayat Raj Department. (viii) Managing Director Rajiv Gandhi Housing Corporation. (ix)
Commissioner of Textiles. (x)
Managing Director, Karnataka Soaps and
Detergents Ltd. (3)
Procedure for meetings shall be as laid down
in the regulations framed from time to time. (1)
All research and innovation activities of the
University shall be conducted, under the control of the Vice Chancellor, by the
officers or teachers or researchers, in accordance with the norms prescribed by
the regulations under the Centre of Research and Innovation. (2)
The Centre of Research and Innovation shall
consider and make recommendations in respect of,- (i)
Research programs and projects undertaken or
to be undertaken by the various University units in the field of Rural
Development and Panchayat Raj and other allied subjects with a view to promote
effective co-ordination. (ii)
Physical, fiscal and administrative
facilities required for implementing research projects; (iii) Orienting research to meet the needs of the rural
stakeholders. (iv)
Integration of research, extension, teaching
and participation of research workers in teaching and extension activities. (v)
Foster and co-ordinate public, private and
rural community partnership in research. (vi)
Factors contributing to Rural Development and
Panchayat Raj through pure, applied and participatory research and develop
eco-friendly technologies. (vii) Promotion of innovative activities, development and
research in partnership with communities, Government, relevant research
institutions and other development agencies including non-Governmental
organizations and institutions. (viii) Partnership with State or National and International
institutions and agencies for cross learning, exchange and research purposes. (ix)
Integrated energy modules (electrical, wood,
wind, biogas, biomass, solar) and systems for efficient utilization to attain
self sufficiency. (x)
Create research opportunity for evaluating
and commercialization of ethnic, cultural heritage, traditional knowledge,
skill and wisdom existing in rural communities and passing on the economic
benefit to innovators and stake holders. (xi)
Evolving policies and promoting practices to
improve agriculture productivity through judicious natural resource management
technology adoption and to generate higher income through integrated farming
system approach (Agri-horti-silvi-Livestock) (xii) Enabling policies for rural infrastructure, agro and
non-agro based industries, entrepreneurship development, and market linkages-
leading to employment and wealth creation and avoiding migration to cities. (xiii) Any other matter pertaining to research programs which
may be referred to it by the Vice-Chancellor or Executive Council or any other
authority of the University. (1)
There shall be a Centre For Training,
Publications and Supervision consisting of the following members, namely:-- (i)
The Vice-Chancellor-Chairperson; (ii)
The Director, Center for Research, Innovation
& Evaluation. (iii) Finance officer. (iv)
All Heads of Schools and Regional Centers; (v)
Two progressive villagers with specialized
knowledge and experience in rural development nominated by the Vice-Chancellor. (vi)
Managing Director, Karnataka State
Agricultural Produce Processing and Export Corporation Limited (KAPPEC) Or his
nominee, Bangalore; (vii) Managing Director, Karnataka Renewable Energy Development
Ltd. (viii) Director of Water Supply and Sanitation, Rural
Development And Panchayat Raj Department. (ix)
Director, Nirmithi Kendra. (x)
Director State Institute of Rural
Development, Mysuru. (xi)
Commissioner of Textiles. (xii) Director, Panchayat Raj. (xiii) Representative of Karnataka State Rural Livelihood
Promotion Society. (xiv) One member each from Zilla Panchayat, Taluk Panchayat and
Grama Panchayat nominated by the Government of whom one shall be a woman. (xv)
Managing Director, Centre for Handloom
Research and Development. (xvi) Managing Director, Karnataka Milk Federation. (xvii) Vice President, Bharatiya Agro Industries Foundation. (xviii) Managing Director, Karnataka Handicrafts Development
Corporation. (xix) Chief Executive Officer, Society for Community
Participation and Empowerment, Betadur Compound, Malamaddi, Dharwad- 580 007. (xx)
Director, Karnataka Government Training and
Tool Room Centre. (xxi) Zonal Project Director, Indian Council for Agricultural
Research. (xxii) Representative, NIRMITI Kendra. (xxiii) Chairmen of all Regional Rural Banks in Karnataka. (xxiv) Managing Director, Fisheries Development Corporation. (xxv)Managing Director, Minority Development Corporation. (xxvi) Managing Director, Women and Child Development
Corporation. (xxvii) Managing Director, Dr. Ambedkar Scheduled Caste
Development Corporation. (xxviii) Managing Director, Scheduled Tribes Development
Corporation. (xxix) Managing Director, DevarajUrs Backward Class Development
Corporation. (xxx)Director Food Processing. (xxxi) Representative of Central Food Technology Research
Institute, Mysuru. (xxxii) Managing Director, Skill Development Corporation. (xxxiii) One representative each from audio, audio-visual and
print media nominated by the Vice Chancellor. (xxxiv) One Agro Industrialist nominated by the Vice-Chancellor
in respect of any meeting for availing the benefit of their specialized
knowledge of subjects on the agenda of such meeting; (xxxv) Director for Training. Publications and
Supervision--Member Secretary. (2)
The Chairperson may invite any of the
following members to attend the meetings as and when the need arises. (i)
The Director of Horticulture or The Director
of Sericulture. (ii)
Commissioner for Agriculture, Government of
Karnataka. (iii) Commissioner for Employment and Training. (iv)
Chief Executive Officer of Karnataka Khadi
and Village Industries. (v)
Director of Health and Family Welfare or his
nominee. (vi)
Managing Director Rajiv Gandhi Housing
Corporation. (vii) Commissioner for Industrial Development and Director of
Industries and Commerce (viii) Director, Women and Child Welfare. (ix)
Director, Animal Husbandry. (x)
Managing Director, Karnataka Ware Housing
Corporation. (xi)
Director, Marketing. (3)
All Members of the Directorate of Extension
Activities, Skills and Entrepreneurship Development other than the ex-officio
members shall hold office for a term of three years. (4)
Procedure for meetings shall be as laid down
in the regulations framed from time to time. (1)
To promote, develop and design all kinds of
Training and Publication. (2)
To train all type of Panchayat members and
officers. (3)
To conduct seminar on development subjects
and publish Brouchers, books, magazines, text books. (4)
To promote, studies, Training on skill and
Entrepreneurship development. (5)
To promote, studies, Training and publish the
Books on Rural Development and Panchayat Raj: (6)
To promote, studies on Environmental Science
and Public Health and Sanitation Management. (7)
To promote, studies on Social Sciences and
Rural Reconstructions. (8)
To promote, studies on Agri-business
Management and Management of Rural Development. There
shall be a school for Agri-business Management and Management of Rural
Development. Consisting of the following members, namely:-- (1)
The Vice-Chancellor of the University-Chair
Person. (2)
The Vice-Chancellor--University of
Horticultural Sciences, Bagalkot. (3)
The Director, Training, Publication and
Supervision of all Schools. (4)
The Director, Centre for Research, Innovation
and Evaluation. (5)
Commissioner, Agriculture Department,
Government of Karnataka. (6)
Director, Marketing, Government of Karnataka. (7)
Managing Director, Karnataka State
Warehousing Corporation. (8)
Chairman and Managing Director, Karnataka
VikasGrameen Bank, Dharwad. (9)
Managing Director, Karnataka State
Co-operative Apex Bank, Bangalore. (10)
Director, Department of Rural Development and
Panchayat Raj. (11)
Managing Director, Karnataka Agro-Products
export corporation. (12)
Head of School for Agri-business Management
and Management of Rural Development--Member Secretary. The
functions of Agri-Business Management and Management of Rural Development are
as follows, namely:-- (i)
To promote studies and Research in crop
production strategies for food security and income security to farmers. (ii)
To develop an inclusive marketing system and
supply chain management, storage and all backward and forward linkages. (iii) Develop strategies, schemes for effective co-ordination
between Agricultural Business and Rural development schemes to boost income
from farm and non-farm sector. (iv)
To ensure finance, credit and crop insurance
from Banks, Co-operative Institutions to support agricultural and agri-business
ventures with direct involvement of farmers to protect them from distress,
uncertainties of marketing and prices. (v)
To suggest appropriate policies of Rural
Development and Agriculture, Horticulture and allied business to Government to
encourage productivity and profitability of agri-business. (vi)
To promote and develop integrated farming
system with emphasis on Human Nutrition. (vii) To undertake market studies and research in agri-business
and provide feed back to farmers through extension services from season to
season every year for various fruits, vegetable crops and other agro-products. (viii) To develop strategies and schemes through agri-business
involving farmers to be businessmen so that the unsustainability of agriculture
is minimized and agricultural operations become economically viable. A mix of
food crops and cash crops may provide more income into the hands of farmer. (ix)
To promote export oriented agri-business.
There is a demand for Indian fruits, foods, especially grown by using organic
manure and medicinal aromatic herbs. The University to harness this export
potential and leverage the modern trade opportunities. (x)
To empower rural farmers, farm labourers
through risk management strategies for agricultural measures to improve
profitability and effective extension services. (xi)
To work for innovative technologies for
preservation of foods, packaging, grading of agricultural produce and marketing
the same with the international standards. (xii) To develop and design business friendly syllabus
curriculum with a perfect blend of core management methods to evolve
specialized agri-business modules. (xiii) To ensure exposure of students to national or
international events such as trade fairs, krushimelas, agri projects etc., (1)
There shall be a School of Rural Development
and Panchayat Raj consisting of the following member namely:-- (i)
The Vice Chancellor-- Chairperson. (ii)
The Director, Training, Publication and
Supervision of all schools. (iii) The Director, Centre for Research, Innovation and
Evaluation. (iv)
Head of School of Skill and Entrepreneurship
Development. (v)
Director, Department of Rural Development And
Panchayat Raj, Government of Karnataka. (vi)
Two Presidents of Zilla Panchayats with
manifested track record of strengthening local self-Government nominated by the
Vice Chancellor. (vii) Two Presidents of Grama Panchayats with manifested track
record of strengthening local self-government nominated by the Vice Chancellor. (viii) Two Chief Executives of Zilla Panchayats with good
performance record of strengthening local self-government, nominated by the Vice
Chancellor. (ix)
One representative from an NGO closely
working with Panchayat Raj Institutions nominated by the Vice Chancellor. (x)
Head of Department of School of Rural
Development and Panchayat Raj--Member Secretary. (2)
All Members of the School of Rural
Development and Panchayat Raj other than the ex-officio members shall hold
office for a term of three years. (3)
Procedure for meetings shall be as laid down
in the regulations framed from time to time. The
functions of the School of Rural Development and Panchayat Raj are as follows,
namely:-- (i)
To promote studies and research in the area
of enhancing participation, strengthening, decentralization, developmental
activities, etc of Panchayat Raj. (ii)
To submit proposals to the appropriate
authorities to organize orientation or refresher programmes to the elected
representatives of Panchayat Raj Institutions, Government officers, NGOs, etc. (iii) To undertake the study of bottlenecks in the
implementation of the provisions of the Constitution and the laws relating to
Panchayat Raj Institutions and to suggest reforms. (iv)
Evolve strategies to ensure participation of
the women, the weaker sections and the marginalized. (v)
To map the best practices of the Panchayat
Raj Institutions and arrange for dissemination of the same through publication
and other means of communication. (vi)
To study communication development. There
shall be a school of Environmental Science and Public Health and Sanitation
Management comprising following members, namely:-- (1)
Vice Chancellor--Chairperson. (2)
The Director - Rural Development and
Panchayat Raj University. (3)
The Director, Training, Publication and
Supervision of all schools. (4)
The Director, Centre for Research, Innovation
and Evaluation. (5)
The Director of Watershed Programme. (6)
The Director of Agriculture, Bengaluru. (7)
The Conservator of Forests of the local
jurisdiction. (8)
The Chief Engineer--Rural Development and
Panchayat Raj in charge of drinking water supply and sanitation. (9)
The Commissioner, Health Department. (10)
The Executive Officer, Pollution Control
Board, Bengaluru. (11)
The Director, Women and Child Welfare
Department. (12)
Two Chief Executive Officer's of
ZillaParishad nominated by Government. (13)
Two well known Environmentalist nominated by
the Government. (14)
One NGO, nominated by the Government. (15)
The Director, Rural energy programme and
Ex-Officio, DS/JS to Government, Rural Development And Panchayat Raj
Department. (16)
The Head of School of Environmental Science
and Public Health and Sanitation management will be Member Secretary. The
Functions of the School of Environment Science and Public Health and Sanitation
Management are as follows, namely:-- (1)
To study Environmental problems and their
effect on human health and agricultural productivity, water pollution and water
scarcity, air pollution, soil degradation, deforestation, loss of bio
diversity, atmospheric changes etc. (2)
To evolve risk management, restoration and
rehabilitation solutions, strategies against natural disasters such as drought,
floods, earthquakes, forest fires etc., (3)
To encourage people to adopt various methods
of energy savings, energy efficiency and use of non-conventional energy, use of
solar and wind energy, biomass, bio gas, gobar gas to protect the ecosystem. (4)
To evolve techniques of watershed management,
supply and conservation of water resources, Protection and development of
lakes, streams and rivers. (5)
To popularise the concept of sustainable
development. Emphasis the link between environmental degradation and poverty in
rural area. (6)
To study the interconnection between
population growth, poverty, loss of productivity and environment. The mutual
reinforcing interlink between sustainable growth and economic development of
rural area. (7)
To study the clean environment concepts and
community health and sanitation management issues in rural area. (8)
To evolve innovative technologies to manage
our water resources more efficiently. Micro irrigation technology using
appropriate devices, especially manufactured locally, for semi arid, rain water
dependent agricultural area. Conjunctive water use methods to be encouraged
even in irrigated area. (9)
To study various issues involved in the
management of natural resources and sustainable development which is key to
eradication of poverty in rural area. There
shall be a School of Social Sciences and Rural Reconstruction consisting of the
following members, namely:-- (1)
The Vice-chancellor--Chairperson. (2)
The Director - Rural Development and
Panchayat Raj University. (3)
The Director, Training, Publication and
Supervision of all Schools. (4)
The Director, Centre for Research, Innovation
and Evaluation. (5)
The Director, Panchayat Raj, Rural
Development and Panchayat Raj Department. (6)
The Commissioner, Social Welfare Department. (7)
The Director, Tribal Welfare Department. (8)
The Managing Director, Minorities Development
Corporation. (9)
One representative from an NGO closely
working with social groups nominated by Vice-Chancellor. (10)
Two Chief Executive officers of Zilla
Parishads nominated by the Government. (11)
Two presidents of Zilla Panchayats with
manifested track record of social work and one of them shall belong to SC and
the other to ST communities. (12)
One women member from Self Help Group (SHG)
nominated by Government and known for good social work and economic empowerment
of women. (13)
The Director, Empowerment of Differently
Abled Department. (14)
Head of the School of Social Sciences and Rural
Reconstructions shall be Member Secretary. The
Functions of the School of Social Sciences and Rural Reconstructions shall be
as follows, namely:-- (1)
To study Karnataka's Rural Sociology,
Culture, Philosophy and religious value systems. (2)
To evolve social mobilization for education
of rural people, harness their indigenous knowledge and skills. (3)
Empowering persons with disabilities,
destitute, aged persons through various support systems and rehabilitation
programmes. (4)
To develop innovative housing and habitat
systems to narrow the gap between various castes and communities. (5)
To evolve schemes and programmes for the
welfare of all communities through social diagnosis--participatory approaches
such as participatory Rural Appraisal (PRA) Technique. (6)
To develop social entrepreneurship and skills
among the economically weaker sections of the society. (7)
To undertake research in the area of social
problems and find solutions through social and economic development. (8)
To undertake research studies in the field on
gender issues, child labour, bonded labour and evil practices such as Devadasi
system etc., (9)
To develop suitable schemes and innovative
programmes to channelize funds from " Corporate Social Responsibility
" initiatives. (10)
To strengthen the role of various social
groups, especially that of women in the democratic system of Panchayat Raj. (11)
To carry out evaluation and assessment
studies of projects implemented by the Department of Social Welfare, Tribal
Welfare, Backward Class Welfare, Minority Welfare and Women and Child
Development Department. (12)
To advise Government on policy regarding
welfare of all communities and underdeveloped social groups such as denotified
tribes, people who have no homes, village or land of their own, nomadic and
semi nomadic communities Tribes etc., (13)
Develop course contents for the seminars,
workshops, field work segment, social development internship of students,
participants, peoples representatives etc., (1)
There shall be a School of Skill and
Entrepreneurship Development consisting of the following members, namely:-- (i)
The Vice-Chancellor-Chairperson; (ii)
The Director, Training, Publication and
Supervision of all schools. (iii) The Director, Centre for Research, Innovation and
Evaluation. (iv)
All Heads of Schools and Regional Centers; (v)
Two progressive villagers with specialised
knowledge and experience in rural development nominated by the Vice-Chancellor. (vi)
The Managing Director, Karnataka State
Agricultural Produce Processing and Export Corporation Limited (KAPPEC) or his
nominee, Bangalore; (vii) The Managing Director, Karnataka Renewable Energy
Development Ltd. (viii) The Director of Water Supply and Sanitation, Rural
Development And Panchayat Raj Department. (ix)
The Director, Nirmithi Kendra. (x)
The Director State Institute of Rural
Develpment, Mysuru. (xi)
The Commissioner of Textiles. (xii) The Director, Panchayat Raj. (xiii) The Representative of Karnataka State Rural Livelihood
Promotion Society. (xiv) One member each from Zilla Panchayat, Taluk Panchayat and
Grama Panchayat nominated by the Government of whom one shall be a woman. (xv)
The Managing Director, Centre for Handloom
Research and Development. (xvi) The Managing Director, Karnataka Milk Federation. (xvii) The Vice President, Bharatiya Agro Industries Foundation. (xviii) The Managing Director, Karnataka Handicrafts Development
Corporation (xix) The Chief Executive Officer, Society for Community
Participation and Empowerment, Betadur Compound, Malamaddi, Dharwad- 580 007. (xx)
The Director, Karnataka Government Training
and Tool Room Centre. (xxi) The Zonal Project Director, Indian Council for
Agricultural Research. (xxii) The Chairmen of all Regional Rural Banks in Karnataka. (xxiii) The Managing Director, Fisheries Development Corporation. (xxiv) The Managing Director, Minority Development Corporation. (xxv)The Managing Director, Women and Child Development
Corporation. (xxvi) The Managing Director, Dr.Ambedkar Scheduled Caste
Development Corporation. (xxvii) The Managing Director, Scheduled Tribes Development
Corporation. (xxviii) The Managing Director, DevarajUrs Backward Class
Development Corporation. (xxix) The Director Food Processing. (xxx)Representative of Central Food Technology Research
Institute, Mysuru. (xxxi) The Managing Director, Skill Development Corporation. (xxxii) One representative each from audio, audio-visual and print
media nominated by the Vice Chancellor. (xxxiii) One Agro Industrialist nominated by the Vice-Chancellor
in respect of any meeting for availing the benefit of their specialized
knowledge of subjects on the agenda of such meeting; (xxxiv) The Director of the School for Skills and
Entrepreneurship Development--Member Secretary. (2)
The Chairman may invite any of the following
members to attend the meetings as and when the need arises. (i)
The Director of Horticulture or The Director
of Sericulture. (ii)
The Commissioner for Agriculture, Government
of Karnataka. (iii) The Commissioner for Employment and Training. (iv)
The Chief Executive Officer of Karnataka
Khadi and Village Industries. (v)
The Director of Health and Family Welfare or
his nominee. (vi)
The Managing Director Rajiv Gandhi Housing
Corporation. (vii) The Commissioner for Industrial Development and Director
of Industries and Commerce. (viii) The Director, Women and Child Welfare. (ix)
The Director, Animal Husbandry. (x)
The Managing Director, Karnataka Ware Housing
Corporation. (xi)
The Director, Marketing. (3)
All Members of the Directorate of Extension
Activities, Skills and Entrepreneurship Development other than the ex-officio
members shall hold office for a term of three years. (4)
Procedure for meetings shall be as laid down
in the regulations framed from time to time. The
functions of the School of Skill and Entrepreneurship Development shall be as
follows, namely:-- (1)
To promote, develop and design all kinds of
handicrafts. (2)
Identify very highly skilled village artisans
from among the rural area and propagate their skills to other artisans. (3)
To design and develop innovative and useful
agricultural implements and tools. (4)
To innovate, design and develop storage
structures for various kind of food grains, food products, fruits and
vegetables. (5)
To design and develop packaging material and
preserving techniques for various agro, dairy, animal and horticulture
products. (6)
To develop innovative farm techniques in the
field of horticulture and floriculture, sericulture, etc. (7)
To introduce stakeholders to requirements of
global markets. (8)
To promote farmers for production of
nutritious, low cost, indigenous food products such as millets, vegetables,
etc. (9)
To develop model farms, indigenous and
nutritive crops, vegetable and fruits. (10)
To adopt farm lands on public- private-
partnership for precision farming. (11)
To devise innovative methods and mechanisms
for development of wasteland, saline land, wetland, alkaline and such other
problematic lands to bring them under cultivation and utility. (12)
To create self sufficiency and efficient use
of water and energy. (13)
To promote medicinal and aromatic plantation
and useful trees in terms of fruits and timber and maintain bio-diversity. (14)
To conduct on site and off site training
programmes, workshops, seminars for capacity building to start and promote
entrepreneurship. (15)
To train stakeholders in financial
management. (16)
To disseminate information about availability
of credit at various financial institutions. (17)
Preparing individual business plans and
shelf-of projects. (1)
Any person nominated to any of the
authorities under this Act shall not be eligible for being nominated or elected
for a second term. (2)
Any member nominated to any of the
authorities shall be liable to be removed from such membership at any time by
the Chancellor on the ground of mis-behaviour, misconduct or otherwise after
holding an enquiry: Provided
that, any ex-officio member of the Executive Council or the Academic Council
shall cease to hold the membership on attainment of superannuation. (3)
Notwithstanding anything contained in this
Act but save as otherwise provided, any employee of the University, both
teaching and nonteaching or ministerial or any person in the management of an
affiliated college of any other University in whatever capacity shall not be
eligible for nomination as member of any of the authorities under this Act. (4)
The term of office of the ex-officio members
in the Authorities of the University shall be co-terminus with their tenure in
the post held by them. (1)
Subject to the provisions of this Act, the
Executive Council shall have, in addition to all the other powers vested in it,
the power to frame regulations to provide for the administration and management
of the affairs of the University: Provided
that, the Executive Council shall not make any regulation affecting the status,
powers or constitution of any authority of the University until such authority
has been given an opportunity of expressing an opinion in writing on the
proposed changes, and any opinion so expressed shall be considered by the
Executive Council; Provided
further that, except with the prior concurrence of the Academic Council, the
Executive Council shall not make, amend or repeal any regulation affecting any
or all of the following matters, namely:-- (a)
the authorities responsible for organizing
teaching, research, extension and related academic programmes; (b)
the withdrawal of degrees, diplomas,
certificates and other academic distinctions; (c)
the establishment, maintenance and abolition
of faculties, departments, halls, hostels and institutions; (d)
the institution of fellowships, scholarships,
studentships, exhibitions, medals and prizes; (e)
conditions and modes of appointment of
examiners or conduct or standard of examinations or any other course of study; (f)
mode of enrolment or admission of students; (g)
examinations to be recognized as equivalent
to University examinations. (2)
The Academic Council shall have the power to
propose regulations on all the matters specified in clauses (a) to (g) of
sub-section (1), and matters incidental and related thereto in this regard. (3)
Where the Executive Council has rejected the
draft of a regulation proposed by the Academic Council, the Academic Council
may appeal to the Chancellor and the Chancellor, may, by order, direct that the
proposed regulation may be laid before the next meeting of the General Council
where both Executive Council and Academic Council meet together for its
approval. (4)
The regulations made by the Executive Council
shall be submitted to the Chancellor through the Government for approval. They
shall come into force from the date of approval of the Chancellor or any other
date specified by the Chancellor. (1)
Subject to the provisions of this Act and the
Regulations, the Ordinances may provide for all or any of the following
matters, namely- (a)
The admission of the students to the
University and the levy of fees for admission to the University; (b)
The courses of study leading to degrees,
diplomas and other academic distinctions of the University; (c)
The conditions under which the students shall
be admitted to the courses of study leading to degrees, diploma and other
academic distinctions of the University; (d)
The conduct of examination of the University
and the conditions subject to which students shall be admitted to such
examinations; (e)
The manner in which exemption relating to the
admission of students to examinations may be given; (f)
The conditions and mode of appointment and
duties of examining bodies and examiners; (g)
The maintenance of discipline among the
students of the University; (h)
The fees to be charged for courses of study,
research, experiment and practice training and for admission to the
examinations for degrees, diplomas and other academic distinctions of the
University; (i)
Any other matter which by this Act or the
Regulations is required to be, or may be prescribed by Ordinances. (2)
The Executive Council shall not have power to
amend the draft of any Ordinances proposed by the Academic Council but it may
reject the proposal or return the draft to the Academic Council for
reconsideration, either in whole or in part together with such amendments as
the Executive Council may suggest. (3)
All Ordinances made by the Executive Council
shall have effect from such date as it may direct. Every Ordinance shall be
made with the approval of Chancellor: Provided
that in case of an Ordinance containing a proposal, which involves expenditure
from the Consolidated Fund of the State, the Chancellor shall consult the State
Government before according his approval. (4)
Where the Executive Council has rejected the
draft of an Ordinance proposed by the Academic Council, the Academic Council
may appeal to the Chancellor. (5)
The Chancellor may, after obtaining the
comments of the Executive Council, either reject the appeal or approve the
Ordinance as proposed by the Academic Council. Thereupon the Ordinance shall
have the effect as if made by the Executive Council. (1)
The Executive Council may make Rules
consistent with this Act, Regulations and ordinances. (2)
The Rules may provide for,- (a)
giving of notice of meeting to the members of
each authority, of the dates of meeting and of the business to be transacted at
the meetings and also for keeping a record of the proceedings of meetings; (b)
the procedure to be followed at meetings and
the number of members required to form the quorum for meetings; and (c)
all matters solely concerning such authority
and not provided for by this Act, or the Regulations. (3)
Every rule made under this section shall come
into force on the date it is approved by the Executive Council. (1)
There shall be for the University a
University Fund which shall include,- (a)
any contribution or grant made by the State
Governments; (b)
any contribution or grant made by the University
Grants Commission or the Central Government; (c)
any bequests, donations, endowments or other
grants made by private individuals or institutions or foreign agencies; (d)
income received by the University from fees
and charges, and (e)
amounts received from any other source. (2)
The amount in the said Fund shall be kept in
a Nationalised or Scheduled Bank as defined in the Reserve Bank of India Act,
1934 or in a corresponding new bank constituted under the Banking Companies
(Acquisition and Transfer of Undertaking) Acts of 1970 and 1980 or may be
invested in such securities authorized by the Indian Trusts Act, 1982, as may
be decided by the Executive Council. (3)
The said Fund may be employed for such
purpose of the University and in such manner as may be prescribed by
regulations. (1)
The Annual Accounts of the University shall
be prepared under the directions of the Executive Council. (2)
The accounts of the University shall, at
least once in a year, be audited by the auditors appointed by the Executive
Council: Provided
that, the State Government shall have the power to direct, whenever considered
necessary, an audit of the account of the University, including the
institutions managed by it, by such auditors, as it may specify. Provided
further that, in case of funding by external agencies, the accounts shall be
audited by a registered Chartered Accountant from among the panel approved by
the Executive Council subject to the final audit by the Government Auditor. (3)
The accounts when audited shall be published
by the Executive Council and a copy of the accounts together with the audit
report shall be placed before the Executive Council and also shall be submitted
to the State Government. (4)
The Annual Accounts shall be considered by
the Executive Council at its annual meeting. The Executive Council may pass
resolutions with reference thereto. (1)
The Vice Chancellor shall cause to prepare on
or before such date as may be prescribed by the regulations, the financial
estimates for the ensuing year. (2)
The Executive Council may approve the
financial estimates with such modifications as it may deems fit, and no
expenditure shall be incurred except in accordance with the financial estimates
as approved by the Executive Council. (3)
The Executive Council may, in case where the
expenditure in excess of the amount provided in the budget is to be incurred or
in cases of urgency, for reasons to be recorded in writing, incur such
expenditure. (1)
The Vice Chancellor shall get the annual
report containing such particulars as the Executive Council may specify,
covering each financial year prepared and place it before the Executive on or
before such date as may be prescribed by the regulations. The Executive Council
may pass resolutions thereon and the Vice Chancellor shall take action in
accordance therewith. The action taken shall be intimated to the Executive
Council. (2)
Copies of the annual report along with the
resolution of the Executive Council thereon shall be submitted to the State
Government. The State Government shall lay the same before both the Houses of
the State Legislature. Whenever
the University receives funds from any Government, the University Grants
Commission or other agencies sponsoring a scheme to be executed by the
University, notwithstanding anything in this Act and Regulations,- (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 Provided
that, wherever such fund is received from other private agencies, it shall be
subject to the approval of the Government. (b)
if required, the staff required to execute
the scheme or research project shall be recruited in accordance with the terms
and conditions stipulated in the Act or in the regulations made thereunder. The
Vice chancellor shall constitute selection committee for making recommendations
to the Executive Council for appointment to posts of professors, associate
professors, assistant professors and other teachers, officers and non-teaching
staff of the University as per the existing reservation policy of the State
Government, UGC Regulations and as per the Regulations framed under the Act.
However, the Selection Committee shall be as under,- (1)
There shall be a Selection Committee for
selecting persons for appointment as Professors, Associate Professors,
Librarian, Director Physical education in the University. (2)
Every Selection Committee shall consist of- (a)
For selection to the posts of Professors,
Associate Professors, Librarian, Director, Physical education - (i)?? ?The Vice Chancellor - ex-officio Chairperson; (ii)?? ?Director of Training, Publication and
Supervision of all schools or the Director, Centre for Research, Innovation and
Evaluation; (iii)? ?Four subject experts nominated by the
Chancellor, from amongst persons serving in any University or any other institution
recognized by the State Government. (b)
for selections to the post of Assistant
Professors, - (i)?? ?The Vice Chancellor - ex-officio Chairman; (ii) ???Two subject
experts nominated by the Chancellor; (iii) ??Director of
Training, Publication and Supervision of all schools or the Director, Centre
for Research, Innovation and Evaluation; (iv) ??One
Professor from any other University in the State nominated by the
Vice-Chancellor. (3)
The Registrar shall act as the Secretary of
the Selection Committee. (4)
Every post of Professor, Librarian, Associate
or Assistant Professors to be filled by selection shall be duly and widely
advertised together with the minimum and other qualification, if any, required,
the emoluments and the number of the posts to be filled, and reasonable time
shall be allowed within which the applicants may apply. (5)
The quorum for a meeting of the Selection
Committee shall be four of whom in the case of selections to the posts of
Professor, Associate Professors and Librarian at least two shall be the experts
and in the case of selections to the other posts, at least one shall be the
expert. (6)
The Selection Committee shall subject to the
provisions of Regulations made in this behalf interview, adjudge the merit of
each candidate in accordance with the qualifications advertised and prepare a
list of persons selected, arranged in the order of merit. It shall forward the
list to the Executive Council, which shall make appointments in accordance with
the same. In the case of difference between the Selection Committee and the
Executive Council, the matter shall be referred to the Chancellor whose
decision shall be final. Explanation
- Nothing in this sub-section shall be construed as requiring the Executive
Council to make appointments in accordance with the list where it is of the
opinion that it does not satisfy the provisions of this Act or the Regulations
relating to such appointments. Notwithstanding
anything contained in Section 64 but subject to the rules and orders issued by
the Government from time to time, appointments to the posts of Associate or
Assistant professor and Professors in University Institutions and Departments
may be made by the Executive Council in accordance with the promotion scheme,
if any, prescribed by Regulations in this behalf. (1)
There shall be a Selection Committee for
selecting persons for appointment as part-time Assistant Professors, Associate
Professors and Professors in the University. The Selection Committee shall
consist of- (i)?? ?the Vice Chancellor--Chairperson; (ii) ???Director of
Training, Publication and Supervision of all schools or the Director, Centre
for Research, Innovation and Evaluation; if available; (iii)? ?the Registrar--who shall be the Member
Secretary; (2)
The quorum for a meeting of the Selection
Committee shall be two. (3)
No part time appointment shall be made for
any period exceeding one year at a time. (1)
Notwithstanding anything in Sections 64, 65
and 66, the Vice Chancellor may make temporary appointments of not more than
one year duration at a time to posts of Assistant Professors and such
non-teaching staff as may be specified in the Regulations where such posts are
either temporary or appointments to such posts cannot be made in accordance
with Section 64, 65 and 66 without delay. (2)
The appointments under sub-section (1) shall
be made only against sanctioned posts, and in the manner prescribed by the Regulations. (1)
There shall be constituted a Selection
Committee to select candidates for appointment to the non-teaching posts and
Ministerial posts in the University. (2)
The Selection Committee shall consists of- (i) ????The
Vice-Chancellor--Ex-Officio Chairperson; (ii) ???The
Secretary to Government in charge of Department of Rural Development of
Panchayat Raj or his nominee not below the rank of Additional Secretary to
Government, Department of Rural Development and Panchayat Raj ; (iii) ?One expert
nominated by the Vice Chancellor; (iv) ?The
Registrar; (v) ??The Director
of Social Welfare or his nominee not below the rank of a Joint/Deputy Director; (vi) ??The Director
of Backward Classes and Minorities or his nominee not below the rank of a
Joint/Deputy Director; (vii) ?The Director
of Women and Child Development or her nominee not below the rank of a
Joint/Deputy Director. (3)
The quorum for a meeting of the Selection
Committee shall be four. (4)
Such of the posts, are to be filled by direct
recruitment shall be filled according to the Regulations from among persons
selected by the Selection Committee in the order in which their names are
arranged in the list prepared by the Selection Committee. (5)
All appointments shall be made by the
Executive Council and in the case of difference between the Selection Committee
and the Executive Council; the matter shall be referred to the Chancellor,
whose decision shall be final. (6)
Notwithstanding anything contained in the
preceding sub-sections appointments to posts in the University equivalent to
Group 'C' and 'D' posts in the State Civil Services shall be made by the
Vice-Chancellor in accordance with the Regulations to be framed for this
purpose. (1)
Subject to the provisions of this Act, the
method of recruitment, appointment, procedure for selection, pay and allowances
and other conditions of service of the employees of the University shall be
such as may be prescribed by the Regulations. (2)
Subject to the regulations made for the
purpose every other officer or employee of the University shall be appointed
under a written contract setting out the conditions of service as prescribed by
the regulations which shall be lodged with the University and a copy thereof
furnished to the officer or employee concerned. (3)
Any dispute arising out of the contract
between the University and any of its officers or employees shall, at the
request of the officer or the employee concerned, or at the instance of the
University be referred to a Tribunal for arbitration consisting of three
members appointed by the Executive Council as prescribed by the regulations. All
the permanent employees of the University shall be entitled to the benefit of
the pension or provident fund and gratuity in accordance with such regulations
as may be framed in that behalf by the Executive Council in accordance with the
prevailing government rules. (1)
The Chancellor shall at least once in every
five years constitute a commission to review the working of the University and
to make recommendations. (2)
The commission shall consist of not less than
three eminent educationists, one of whom shall be the chairman of such
commission appointed by the Chancellor in consultation with the State
Government. (3)
The terms and conditions of the appointment
of the members shall be such as the Chancellor may determine. (4)
The commission shall after holding such
enquiry as it deems fit, make its recommendation to the Chancellor. (5)
The Chancellor may take such action on the recommendations
as he deems fit. No
student shall be eligible for admission to a course of study for a degree or
diploma, unless he possesses such qualifications as may be prescribed by the
regulations. If not
less than two thirds of the members of 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
Executive Council may, by a resolution, decide that the same may be conferred
on the person recommended. (1)
The University, may, on the recommendation of
the Executive Council., 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 Executive Council and by a majority of not less than
two thirds of the members of the Executive Council 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 Executive Council involves moral turpitude or if he
has been guilty of gross misconduct. (2)
No action under this rule 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
Executive Council shall be immediately sent to the person concerned. (4)
Any person aggrieved by the decision taken by
the Executive Council may appeal to the Chancellor within thirty days from the
date of the receipt of such resolution. (5)
The decision of the Chancellor in such appeal
shall be final. (1)
Every teacher of the University shall carry
out the work relating to teaching, research, examination or academic work
assigned to them by the University from time to time. (2)
For the purpose of sub-section (1) both the
teaching and non-teaching employees in the services of the University shall be
administratively controlled by the University and shall abide by the
instructions or orders issued by the University from time to time. (1)
Any person who is entrusted with the
examination work relating to paper setting, invigilation, supervision,
evaluation, conduct of practical examinations, printing of question papers and
answer books, tabulation and preparation of marks cards and all such activities
incidental thereto and connected therewith shall discharge such duties
prudently and with utmost integrity for attainment of the academic standards. (2)
If any person who has been allotted the
examination work under sub-section (1) is found guilty of breach of duties or
involves in any misbehaviour, shall on conviction be punished with imprisonment
for a period which may extend to three years or with a fine up to two thousand
rupees or with both. (3)
No court shall take cognizance of an offence
punishable under this section or the abetment of any such offence save on the
complaint made by the Registrar. Whoever
instigates or abets the commission of offence punishable under section 76
shall, on conviction be punished with the same punishment provided for in that
section. No
Teacher of the University shall engage himself in private tuition or in any
other employment or job in any manner without the permission of the University
or the authority which appointed him. (1)
Any member other than the ex-officio member
of any authority or body of the University may resign his office. The letter of
resignation written in hand by the member shall be sent to the Vice-Chancellor.
Such resignation shall take effect immediately on its acceptance and
communication to the concerned. (2)
No member of the authority or body of the
University who is nominated in his capacity as a member of a particular body or
as a teacher or where expressly stated so, as the holder of a particular
appointment shall continue to be a member of a particular body or teacher or
the holder of that particular appointment: Provided
that, such of the teachers who are continued on attaining superannuation till
the end of the academic year on re-employment basis, shall cease to be members
of such authority or body on attainment of superannuation. (3)
A member of any authority or body of the
University shall cease to be member on his being convicted by a Court of law
for any offence involving moral turpitude. All
vacancies among the members, other than the ex-officio members of any authority
or other body of the University arising by reason of death, resignation,
removal or otherwise shall be filled as soon as conveniently may be, by the
person or body that nominated, the member whose place has become vacant and the
person so nominated shall be a member of such authority or body for the
un-expired portion of term for which the member in whose place the person is
nominated would otherwise have continued in office: Provided
that, pending the nomination of any person to fill any such vacancy in the
manner aforesaid the vacancy may be filled by the person or body that
nominated, by nominating a person qualified to fill such vacancy under the
provisions of this Act and any person so nominated shall hold office as a
member of such authority or body until another person is nominated thereto in
accordance with the provisions of this Act. Notwithstanding
that, the Executive Council, the Academic Council or any other authority or
body of the University is not duly constituted or there is a defect in its
constitution or reconstitution at any time and notwithstanding that there is a
vacancy in the membership of any such authority or body, no act or rule or
proceedings of such authority or body shall be invalidated on any such ground
or grounds: Provided
that, no resolution of any authority or body of the University shall be deemed
to be invalid on account of any irregularity in the service of notice upon any
member provided that the proceedings of such authority or body were not
prejudicially affected by such irregularity. The
Vice Chancellor, the Registrar, the Finance Officer, and other employees of the
University shall be deemed when acting or purporting to act in pursuance of any
of the provisions of this Act, to be public servants within the meaning of
section 21 of the Indian Penal Code. Notwithstanding
that the Executive Council or the Academic Council or any other authority or
body of the University is not duly constituted or there is a defect in its
constitution or reconstitution at any time and notwithstanding that there is a
vacancy in the membership of any such authority or body, no act or proceeding
of such authority or body shall be invalidated merely on any such ground or
grounds. (1)
If any difficulty arises with respect to the
establishment of the University or in connection with the first meeting of any
authority of the University or otherwise in giving effect to the provisions of
this Act and the regulations, the Chancellor may, at any time, within two years
of commencement of this Act, before all authorities of the University have been
constituted, by order, make any appointment or do anything consistent, so far
as may be, with the provisions of this Act and the regulations, which appear to
him necessary or expedient for the purpose of removing the difficulty which are
not inconsistent with provision of this Act and every such order shall have
effect as if such appointment or action had been made or taken in the manner
provided in this Act and the regulations: Provided
that, before making any such order the Chancellor shall ascertain and consider
the opinion of the Vice Chancellor and of such appropriate authority of the
University as may have been constituted. (2)
Every order made under sub-section (1) shall
be laid before both Houses of the State Legislature. (1)
Notwithstanding anything contained in this
Act, and the regulations made thereunder, the first Vice Chancellor may, with the
previous approval of the Chancellor and subject to the availability of funds,
discharge all or any of the functions of the University for the purpose of
carrying out the provisions of this Act and the regulations and for that
purpose may exercise any powers or perform any duties, which by this Act and
the regulations are to be exercised or performed by any authority of the
University until such authority comes into existence as provided by this Act
and the regulations. (2)
Notwithstanding anything contained in this
Act and until such time an authority is duly constituted under this Act, the
first Vice Chancellor may appoint any officer or constitute any committee
temporarily to exercise and perform any of the powers and duties of such
authority under this Act. (1)
It shall be the duty of the first
Vice-Chancellor to make arrangements for constituting the, Executive Council,
Academic Council, Finance Committee and such other authorities of the University
within three months of the notified date as the Government may, by
notification, direct. (2)
The first Vice-Chancellor shall with prior
approval of the Government make such regulations as may be necessary for the
functioning of the University. (3)
It shall be the duty of the first Vice
Chancellor to draft such regulations as may be necessary and submit them to the
Executive Council for their approval. All
contracts relating to the management and administration of the University shall
be expressed as made by the Executive Council, and shall be executed by the
Vice Chancellor or the Registrar with prior approval of the Vice Chancellor.
For contracts involving expenditure of above one crore rupees, sanction of the
Executive Council shall be necessary. (1)
The final authority responsible for
maintenance of discipline among the students of the University shall be the
Vice Chancellor. His directions in that behalf shall be carried out by the
Heads of the Schools, hostels and regional centres. (2)
Notwithstanding anything contained in
sub-section (1), the punishment of debarring a student from the examination or
rustication from the University or a hostel or an institution, shall on the
report of the Vice Chancellor be considered and imposed by the Executive
Council: Provided
that, no such punishment shall be imposed without giving to the student
concerned a reasonable opportunity to show cause against the action proposed to
be taken against him. No
suit, prosecution or other legal proceedings shall lie against and no damages
shall be claimed from, the University, the Vice Chancellor, the authorities or
officers of the University or any other person in respect of anything which is
in good faith done or purporting to have been done in pursuance of this Act or
any regulations made there under. If any
question arises whether any person has been duly elected or nominated as, or is
entitled to be, a member of any authority of the University or other body of
the University, the question shall be referred to the Chancellor whose decision
thereon shall be final. The
provisions of this Act and any regulations made there under shall have
overriding effect notwithstanding anything inconsistent therewith contained in
any other law for the time being in force or in any instrument having effect by
virtue of any law other than this Act. (1)
The Karnataka State Rural Development and
Panchayat Raj University Ordinance, 2016 (Karnataka Ordinance No. 1 of 2016) is
hereby repealed. (2)
Notwithstanding such repeal anything done or
any action taken under the said Ordinance shall be deemed to have been done or
taken under by this Act.
Preamble - KARNATAKA STATE RURAL DEVELOPMENT
AND PANCHAYAT RAJ UNIVERSITY ACT, 2016PREAMBLE