OSMANIA UNIVERSITY ACT, 1959 THE OSMANIA
UNIVERSITY ACT, 1959 [Act No. 09 of 1959] [ 2nd February, 1959] An Act to amend and
consolidate the law relating to the Osmania University. Be
It Enacted By The Legislature Of The State Of Andhra Pradesh In The Tenth Year
Of The Republic Of India As Follows:-- (1) This Act may be called the Osmania University Act,
1959. (2) It extends to the area comprising the districts of
Adilabad, Hyderabad, Karimnagar, Khammam, Mahabubnagar, Medak, Nalgonda,
Nizamabad and Warangal in the State of Andhra Pradesh. (3) It shall come into force at once. In
this Act, unless the context otherwise requires, (a) "Affiliated College" means a college
within the University area affiliated to the University in accordance with the
conditions prescribed; (b) "Constituent College" means a college
located outside the University campus and established or maintained by the University
for providing courses of study qualifying students for admission to the
examinations in accordance with the Regulations prescribed; and includes a
college so located and established or maintained by the University immediately
before the commencement of this Act; (c) "College" means a college established and
maintained by or affiliated to the University for providing courses of study
qualifying students for admission to the examinations for the degrees in Arts
and Science in accordance with the Regulations prescribed; (d) "Department" means a University
Department, recognised as such, with reference to a subject or group of
subjects; (e) "Government" means the State Government; (f) "Head of Department" means a teacher of
the University responsible for the co-ordination of instruction, training and
research in any Department of the University; (g) "Hostel" means a unit of residence for
students of the University maintained or recognised by the University in
accordance with the conditions prescribed; (h) "Prescribed" means prescribed by
Statutes, Ordinances or Regulations; (i) "Principal" means the head of a college; (j) "Professional College" means a college
established and maintained by the University, or affiliated to the University
for providing courses of study leading to the professional degrees of the
University, in accordance with the Regulations prescribed; (k) "Recognised College" or "Recognised
Institution" means respectively a college or institution recognised by the
University under conditions prescribed; (l) "Registered graduate" means a graduate
registered under section 35; (m) "Teachers" means Professors, Readers and
Lecturers and such other persons giving instruction in the University or in any
affiliated or constituent college, as may be declared by the Statutes to be
teachers; (n) "Teachers of the University" means
teachers appointed by the University to give instruction or guide research in
the University and Constituent Colleges; (o) "University" means the Osmania University
as reconstituted under this Act; (p) "University area" means the area to which
this Act extends; (q) "University Campus" means the area
comprised within the limits of the headquarters of the University as notified
by the State Government from time to time in the Andhra Pradesh Gazette; (r) "University College" means a college
located in the University Campus, which is established or maintained by the
University and provides courses of study qualifying students for admission to
University examinations, in accordance with the Regulations prescribed and
includes a college so located, and established or maintained by the University
immediately before the commencement of this Act; (s) "University Professor" means a person
appointed as such by the University. [1] [Any reference to a district in this Act shall be
construed as a district constituted as from the commencement of the Andhra
Pradesh University Acts (Amendment) Act, 1974.'] (1) The University established by the Revised Charter
promulgated by H.E.H. the Nizam of Hyderabad on the 8th December 1947, and
functioning at Hyderabad immediately before the commencement of this Act, is
hereby reconstituted and declared to be a University by the name of 'Osmania
University'. (2) The University shall be a Residential, Teaching and
Affiliating University, and shall consist of a Chancellor, a Pro-Chancellor, a
Vice-Chancellor, a Senate, a Syndicate and an Academic Council. It shall be a
body corporate having perpetual succession and a common seal and shall sue and
be sued by the said corporate name. (3) In all suits and other legal proceedings by or
against the University, the pleadings shall be signed and verified by the
Registrar and all processes in such suits and proceedings shall be issued to,
and served on the Registrar. (4) The headquarters of the University shall be located
at Adikmet, Hyderabad and it may extend to any place within a contiguous area
of ten miles around it. (1) The University shall have the following objects and
powers, namely:-- (a) to provide for instruction and training in such
branches of learning as it may think fit; (b) to make provision for research and for the
advancement and dissemination of knowledge; (c) to hold examinations and to confer degrees,
diplomas, and other academic distinctions on persons who have pursued a course
of study in the University and its affiliated, constituent or recognised colleges and institutions
unless exempted therefrom in the manner prescribed by the statutes and have
passed the prescribed examinations of the University; (d) to confer degrees and other academic distinctions
on persons who have carried on research under conditions prescribed; (e) to confer honorary degrees or other academic
distinctions on approved persons under conditions prescribed; (f) to institute Professorships, Readerships,
Lecturerships and any other teaching posts required by the University and to
appoint persons therefor; (g) to acquire and hold property, both movable and
immovable, to lease, sell or otherwise transfer any movable or immovable
property which may have become vested in or may have been acquired by it, for
the purposes of the University and to contract and do all other things
necessary for or incidental to the purposes of the University; (h) to institute, take over and maintain colleges and
hostels; (i) to transfer any or all the colleges or institutions
maintained by the University to the administrative control of the Government on
such conditions as it may determine; (j) to erect, equip and maintain laboratories,
libraries and museums; (k) to affiliate or recognise colleges and institutions
and to withdraw such affiliation or recognition; (l) to inspect affiliated and recognised colleges and
institutions and to take measures to ensure that proper standards of
instruction are maintained in them; (m) to make grants from the funds of the University to
affiliated and recognised colleges and institutions; (n) to establish, maintain and manage Research
departments and institutions; (o) to make special provision for the spread of higher
education among educationally backward classes of citizens; (p) to make special provision for colleges and
Institutions for women students; (q) to establish research institutions in any part of
the University area, whether within or outside the University Campus; (r) to fix fees and to demand and receive such fees and
other charges as may be prescribed; (s) to make grants from the funds of the University for
the maintenance of the National Cadet Corps; (t) to institute and manage? (i)
a
Department of Publications; (ii)
a
University Press; (iii)
an
Employment Bureau; (iv)
an
Information Bureau; (v)
Boards
of University Extensions; (vi)
Students'
Unions; (vii)
University
Sports and Athletic Clubs; and (viii)
Other
similar associations; (u)
to
co-operate with other Universities, educational institutions and authorities in
such manner and for such purposes as the University may determine; (v)
generally
to do all such other acts and things whether incidental to the powers aforesaid
or not, as may be necessary or desirable to further the objects of the
University as a residential, teaching and affiliating University, to cultivate
and promote arts, fine arts, sciences, professional studies, technology and
other branches of learning and to promote the interests of its students; (w) to supervise and control the conduct and discipline
of the students of the University and its affiliated and recognised colleges
and institutions, and to make arrangements for promoting their health and
general welfare. (2) Nothing contained in sub-section (1) shall be
deemed to prevent the Government from issuing such orders as they deem fit in
regard to the levy of fees and other charges for admission of students to
colleges under the management of the Government and the salaries of teachers in
such colleges. (1) No college or institution outside the University
area shall form part of, or be affiliated to, or recognised by or be admitted
to the privileges of the University: Provided
that the colleges and institutions in the territories specified in clause (b)
of sub-section (1) of section 8 of the States Reorganisation Act, 1956 (Central
Act 37 of 1956), which formed part of the State of Hyderabad as it existed
immediately before the 1st November 1956, shall continue to be affiliated to or
be recognised by the University, until such time as the University may
determine. (2) No college or institution within the University
area shall, after the commencement of this Act, form part of, or be affiliated
to, or be recognised by, or seek admission to any privileges of any other
University: Provided
that nothing contained in this sub-section shall apply to any such college or
institution which formed part of, or was affiliated to or recognised by, any
other University prior to such commencement. No
person shall be excluded from holding any office in the University or from
membership of any of the authorities of the University or from admission to any
degree, diploma or other distinction or course of study, on ground's only of
religion, race, caste, sex, place of birth or any of them, and it shall not
adopt or impose on any person any test whatsoever of religious belief or
profession in order to entitle him to be admitted thereto as a teacher or
student or to hold any office therein or to qualify for any degree, diploma or
other distinction or to enjoy or exercise any of the privileges of the
University: Provided
as follows:-- (1) the University may maintain, affiliate or recognise
any college or institution, intended exclusively for women, either for
education, instruction or residence; (2) the University may reserve seats in any University
college or Constituent college for women or members of educationally backward
classes, or allot seats on such regional basis of the University area as may be
declared by the University; (3) the Government may reserve seats in colleges under
their management for women or members of educationally backward classes or
allot seats on such regional basis of the State as may be declared by the
Government. Every
student of the University shall reside in a hostel, where one is provided or
under such conditions as may be prescribed. (1) The Government shall have the right to cause an
inspection to be made, by a committee of not less than two persons, of the University,
its buildings, laboratories, libraries, museums, workshops and equipment, and
of any college or institution, maintained by, or affiliated to, or recognised
by, the University, and also of the teaching and other work conducted or done
by the University, and to cause an inquiry to be made in respect of any matter
connected with the University. The Government shall, in every case, give notice
to the University of their intention to cause such inspection or inquiry to be
made, and the University shall be entitled to be represented thereat. (2) The Government shall forward to the Vice-Chancellor
a copy of the inspection report for obtaining the views of the Syndicate and on
receipt of such views, the Government may tender such advice as they consider
necessary and fix a time-limit for action to be taken by the University. (3) The Syndicate shall, within such time as the
Government may fix, report to them through the Vice-Chancellor the action which
has been taken or is proposed to be taken on the advice tendered by them. (4) The Government may, where action has not been taken
by the University to their satisfaction, within the time fixed and after
considering any explanation furnished or representation made by the Syndicate,
issue such directions as they may think fit, and the University shall comply
with such directions. The
following shall be the officers of the University:-- (i) The Chancellor, (ii) The Pro-Chancellor, (iii) The Vice-Chancellor, (iv) The Registrar, and (v) Such other persons as the Statutes may declare to
be officers of the University. (1) The Governor of Andhra Pradesh shall be the
Chancellor of the University. He shall, by virtue of his office, be the head of
the University and the President of the Senate and shall, when present, preside
at meetings of the Senate and at Convocations of the University. He shall
exercise such other powers and perform such other duties as may be conferred on
or vested in him by or under the provisions of this Act. (2) Where power is conferred upon the Chancellor to
nominate persons to any Authorities of the University, he shall, to the extent
necessary, nominate persons to represent interests not otherwise adequately
represented. (1) The Pro-Chancellor of the University shall be
nominated by the Chancellor and shall hold office for a period of five years. (2) In the absence of the Chancellor, or during the
Chancellor's inability to act, the Pro-Chancellor shall preside at the meetings
of the Senate and at Convocations of the University. (1) The Vice-Chancellor shall be appointed by the
Chancellor from a panel of not less than three persons selected by a committee
as constituted under sub-section (2): Provided
that if the Chancellor does not approve any of the persons so selected, he may
call for a fresh panel from the committee. (2)
The
committee referred to in sub-section (1) shall consist of three persons, two of
whom shall be nominated by the Syndicate from among persons who are not
connected with the University or any College or recognised institution thereof,
while the third person shall be nominated by the Chancellor. The Chancellor
shall appoint one of the three persons to be the Chairman and Convener of the
committee. (3) The Vice-Chancellor shall be the academic head and
the principal Executive Officer of the University and shall exercise general
control over its affairs. He shall be a whole-time officer of the University. (1) The Vice-Chancellor shall hold office for a term of
five years and shall be eligible for re-appointment: Provided
that the Vice-Chancellor shall continue to hold office after the expiry of his
term of appointment for a period not exceeding six months or until his
successor is appointed and enters upon his office, whichever is earlier. (2) The Vice-Chancellor shall be paid a salary of two
thousand rupees per mensem. He shall also be paid a conveyance allowance of one
hundred and fifty rupees per mensem if he is not provided by the University
with a motorcar for his use. He shall pay the standard rent or ten per cent of
his salary, whichever is less, if he occupies a house provided by the
University. (3) In the temporary absence of the Vice-Chancellor on
leave by reason of illness or other cause, or pending the filling of a vacancy
caused in any other manner, the Syndicate, may, subject to the approval of the
Chancellor, make suitable arrangements for the exercise of the powers and
performance of the duties of the Vice-Chancellor. (4) In the temporary absence of the Vice-Chancellor
when he is on other duty pertaining to the University or the State or the
Central Government, the Syndicate may, subject to the approval of the
Chancellor, appoint a Vice-Chancellor-in-charge to exercise the powers and
perform the duties of the Vice-Chancellor. (5) It shall be competent for the Chancellor to accept
the resignation of the Vice-Chancellor. (6) When the post of the Vice-Chancellor falls
permanently vacant, either by resignation or otherwise, the vacancy shall be
filled up in accordance with the provisions of sub-sections (1) and (2) of
section 12, and the Vice-Chancellor so appointed, shall hold office for a full
term of five years. (1) The Vice-Chancellor, shall, by virtue of his
office, be a member and Chairman of the Syndicate and of the Academic Council.
He shall preside at the meetings of the Senate and at Convocations of the
University in the absence of the Chancellor and the Pro-Chancellor. (2) He shall be entitled to be present at and address
at any stage any meeting of any Authority of the University, but not to vote
thereat, unless he is a member of the authority concerned. (3) He shall have the power to convene meetings of the
Senate, the Syndicate and the Academic Council. (4) It shall be his duty to see that the provisions of
this Act, the Statutes, the Ordinances and Regulations, are duly observed and
he may exercise all powers necessary for this purpose. (5) He shall have power to interpret the provisions of
this Act, the Statutes, the Ordinances and the Regulations. Any person or
authority aggrieved may, within such time as may be prescribed, appeal to the
Chancellor: Provided
that-- (i) if such interpretation was given at a meeting of
the Syndicate, the appeal shall lie to the Chancellor direct; (ii) if such interpretation was given otherwise than at
a meeting of the Syndicate, the appeal shall be forwarded to the Chancellor
through the Syndicate, which shall have authority to consider the same. The
decision of the Chancellor on the appeal shall be final. (6)
He
shall give effect to the decisions of the Authorities of the University taken
in accordance with the powers conferred by or under this Act. (7)
He
shall have such other powers as may be prescribed. (8) ?(a) In any
emergency which in the opinion of the Vice-Chancellor requires that immediate
action should be taken, he shall take such action as he deems necessary and
shall, at the earliest opportunity thereafter, report the action to such
officer, authority or body as would have in the ordinary course dealt with the
matter. (b) ???An
appeal shall lie to the Syndicate against any action taken by the
Vice-Chancellor under clause (a) affecting
any person in the service of the University, at the instance of such person.
Such appeal shall be filed within ninety days from the day on which such person
has notice of the action taken. (1) The Registrar shall be a whole-time paid officer of
the University appointed by the Syndicate on such terms as may be prescribed by
the Statutes. (2) He shall act as the Secretary of the Syndicate, the
Senate and the Academic Council and shall exercise such powers and perform such
duties as may be prescribed. The
following shall be the authorities of the University, namely:-- (i) The Senate, (ii) The Syndicate, (iii) The Academic Council, (iv) The Faculties, (v) The Boards of Studies, and (vi) Such other bodies, as the Statutes may declare to
be Authorities of the University. The Senate. The
Senate shall consist of the following persons, namely:-- Class I--Ex-Officio Members. (1) The Chancellor, (2) The Pro-Chancellor, (3) The Vice-Chancellor, (4) The Vice-Chancellors of the other Universities in
the State, (5) The Secretary to Government in the Education
Department, (6) The Circle Commander, National Cadet Corps, Andhra
Pradesh, (7) The Heads of Government Departments who have
affiliated colleges under their control, (8) The Principals of the University, the Constituent
and the Affiliated colleges, (9) The whole-time University Professors and other Professors
appointed by the University. (10) The members of the Syndicate, who are not otherwise
members of the Senate. Class II--Life Members. (1) Such number of persons not exceeding three as may
be appointed, on the recommendation of the Syndicate, by the Senate, to be Life
Members on the ground that they have rendered eminent services to education. (2) All persons who make a donation of not less than
Rs. 25,000 to or for the purposes of the University. Class III--Other Members. (1) Such number of persons, subject to a maximum of
fifteen and a minimum of five, elected as specified below, by registered
graduates from among themselves according to the principle of proportional
representation by means of the single transferable vote; Number of
registered graduates. Number of
members to be elected. (1) (2) Where the
number of registered graduates is 500 or less. Five. Where the
number of registered graduates exceeds 500, for every additional 300
registered graduates. One. Provided
that a person shall not be eligible to stand for election from the graduates
constituency if he has not completed twenty-one years of age; (2) Six persons elected from among themselves by the
members of the Andhra Pradesh Legislative Assembly and two persons elected from
among themselves by the members of the Andhra Pradesh Legislative Council
according to the principle of proportional representation by means of the
single transferable vote; (3) One person elected from among themselves by the
members of the Committees of Municipalities, the members of the district boards
and the Sarpanches of Grain Panchayats in each district in the University area; Explanation.--In
this clause, the expression "Committees of Municipalities" shall, in
relation to the Hyderabad district, include, the Hyderabad and Secunderabad
Municipal Corporations; (4)
Six
persons nominated by the Chancellor of whom three shall be from among the
members of municipal councils and Presidents of Panchayats in the Andhra
University area and three shall be from among the members of municipal councils
and Presidents of Panchayats in Sri Venkakteswara University area; (5) Ten persons nominated by the Chancellor of whom
three shall be from among the Scheduled Castes, one from among the Scheduled
Tribes and two from among teachers, all being from the University area. (1) The Senate shall have and exercise the following
powers, namely:-- (a) to make statutes and to amend or repeal the same
and to consider, modify or cancel Ordinances and Regulations in the manner
prescribed by or under this Act; (b) to provide for instruction and training in such
branches of learning as it thinks fit; (c) to institute and maintain University and
constituent Colleges; (d) to provide for research and the advancement and dissemination
of knowledge; (e) to institute Professorships, Readerships,
Lecturerships and other teaching posts required by the University, on the
motion of the Syndicate and after considering the proposals of the Academic
Council therefor; (f) to institute fellowships, travelling fellowships,
scholarships, exhibitions, bursaries, studentships, medals and prizes; (g) to establish, equip and maintain University
Laboratories, Libraries, Museums and Research Institutions; (h) (i) to prescribe general conditions of affiliation
and recognition of colleges and institutions and to suspend or withdraw
affiliation or recognition, as the case may be, on the recommendation of the
Syndicate and after consultation with the Academic Council; (ii) ???to
control in general all colleges and institutions in the University area in the
manner prescribed by the statutes; (i) to confer degrees and other academic distinctions
on persons who? (i)
have
pursued an approved course of study in a University, constituent or affiliated
college or recognised college or institution or have been exempted therefrom in
accordance with the conditions prescribed by the statutes and have passed the
prescribed examinations of the University; or (ii)
have
carried on research and qualified for a degree under conditions prescribed; (j) to confer honorary degrees or other academic
distinctions on approved persons in the manner prescribed; (k) to provide for lectures and instruction to persons
not being students of the University and to grant diplomas to them; (l) to establish and maintain hostels; (m) to prescribe the fees to be charged for the
affiliation or recognition of colleges; (n) to consider the annual report, the annual accounts
and the financial estimates of the University and pass resolutions thereon in
regard to the matters falling within its jurisdiction; (o) to enter into any agreement with the State or
Central Government or with a private management for assuming the management of
any institution and taking over its properties and liabilities or for any other
purpose, not repugnant to the provisions of this Act; (p) to enter into any agreement with the State or
Central Government for transferring the management of any college or
institution; (q) to delegate such of its powers as it deems fit to
any authority or authorities constituted under this Act or to the
Vice-Chancellor; (r) to co-operate with other Universities and other
authorities in such manner and for such purposes as it may determine. (2) The Senate shall exercise all the powers of the
University not otherwise provided for and all powers requisite to give effect
to the provisions of this Act. (1) There shall be at least two ordinary meetings of
the Senate in a year, one of which shall be called the annual meeting. The
Senate may also meet at such other times as it or the Vice-Chancellor may, from
time to time determine. (2) Upon a requisition in writing signed by not less
than twenty members of the Senate, the Vice-Chancellor shall convene a meeting
of the Senate. (3) Twenty members shall form the quorum for a meeting
of the Senate. (4) In the absence of the Chancellor, the
Pro-Chancellor and the Vice-Chancellor from any meeting of the Senate, the
members present at the meeting shall choose one of their members to preside
thereat. The Syndicate. The
Syndicate shall, in addition to the Vice-Chancellor, consist of the following
persons, namely:-- Class I--Ex-Officio Members. (1) The Secretary to Government in the Finance
Department; (2) The Director of Public Instruction. Class II--Other Members. (1) Four persons elected by the Senate from among its
members; (2) Two persons elected by the Academic Council from
among its members; (3) Two persons nominated by the Chancellor: Provided
that no employee of the University shall be a member of the Syndicate under the
above categories. (4) Three persons nominated by the Chancellor from
among the Principals of the University, constituent and affiliated Colleges. The
Syndicate shall be the executive authority of the University and shall have
power-- (1) to direct the form, custody and use of the common
seal of the University; (2)
to
hold, control and administer the property and funds of the University; (3)
to
enter into, vary, carry out and cancel contracts on behalf of the University in
the exercise or performance of the powers and duties assigned to it by this Act
and the statutes; (4) (a) to accept on behalf of the University,
endowments, bequests, donations and other transfers of property made to it, and
all such endowments, bequests, donations and transfers shall be reported to the
Senate at its next meeting; (b) ???to
administer all funds placed at the disposal of the University for specific
purposes; (5) subject to such statutes as may be made in this
behalf? (a) to appoint the teachers of the University below the
rank of Readers; (b) to appoint the teachers of the University of and
above the rank of Readers on the recommendation of the Selection Committee; (c) to fix their emoluments and define their duties and
conditions of service; (6) to suspend, remove or dismiss teachers of the
University subject to such Ordinances as may be made in this behalf; (7) to appoint, dismiss, remove or suspend the servants
of the University; (8) to fix the emoluments of the servants of the
University and define their duties and the conditions of their service; (9) to award fellowships, travelling fellowships,
scholarships, exhibitions, bursaries, studentships, medals and prizes in
accordance with the rules laid down by the Senate; (10) to appoint examiners in consultation with the Board
of Studies and to fix their fees; (11) to conduct University Examinations and to approve
and publish the results thereof; (12) to prescribe the fees to be charged for admission
to the examinations, degrees, diplomas and oriental titles of the University; (13) to charge and collect such tuition and other fees
as may be prescribed by the Ordinances for admission to courses of study in the
colleges and institutions of the University; (14) to manage and control all colleges, hostels,
libraries, laboratories, museums and the like instituted and maintained by the
University; (15) to establish, manage and control a Department of
Publications, a University Press, an Employment Bureau, Students' Unions,
University Extension Boards, University Athletic Clubs and other similar
associations; (16) to affiliate colleges to the University under
conditions prescribed by the statutes after consultation with the Academic
Council and to recommend in consultation with the Academic Council to the
Senate the suspension or withdrawal of such affiliation; (17) to recognize colleges and institutions under
conditions prescribed by the statutes after consultation with the Academic
Council and to recommend to the Senate in consultation with the Academic
Council the suspension or withdrawal of such recognition; (18) to direct the inspection of affiliated or
recognised colleges and institutions; (19) to call for reports and returns and other
information from affiliated or recognised colleges and institutions; (20) to recognise hostels not maintained by the
University and to suspend or withdraw such recognition therefrom; (21) to supervise and control the residence and
discipline of the students of the University and make arrangements for
promoting their health and well being; (22) to recommend to the Chancellor on the motion of the
Vice-Chancellor the conferment of honorary degrees and other academic
distinctions; (23) to make, amend or repeal Ordinances; (24) to delegate any of its powers to the
Vice-Chancellor or to a committee from among its own members; (25) to regulate and determine all matters concerning
the administration of the University in accordance with the Statutes, the
Ordinances and the Regulations; and to exercise such other powers or duties as
may be conferred or imposed by this Act. (1) The Syndicate shall prepare the annual accounts of
the University and submit them to such audit as the Government may direct. The
accounts when audited shall be published in the Andhra Pradesh Gazette and
copies thereof together with copies of the audit report shall be submitted to
the Senate and the Government. (2) The Syndicate shall also prepare, before such date
as may be prescribed by the statutes, the financial estimates for the ensuing
year and submit the same to the Senate. (3) The annual accounts and the financial estimates
shall be considered by the Senate at its annual meeting and the resolutions of
the Senate thereon shall be submitted to the Government for information: Provided
that the Senate shall not pass any resolution so as to increase the total
financial estimates on the expenditure side beyond the total estimated
receipts. The
Syndicate shall prepare an Annual Report of the University and submit it to the
Senate on or before such date as may be prescribed by the statutes. A copy of
the report with a copy of the resolutions thereon of the Senate shall be
submitted to the Government for information. The
Syndicate may, for reasons to be recorded in writing, incur any expenditure for
which no provision has been made in the budget or which is in excess of the
amount provided in the budget, but a report of the expenditure incurred shall
be made to the Senate at its next meeting for approval. The Academic Council. (1) The Academic Council shall, in addition to the
Vice-Chancellor, consist of the following persons, namely:-- Class I--Ex-Officio Members. (a) The Director of Public Instruction; (b) The Presidents of the Andhra Pradesh Sahitya
Akadami, Sangeet Natak Akadami and Lalita Kala Akadami; (c) The Principals of the University, constituent,
affiliated and recognised Colleges; (d) The Professors of the University; (e) The Heads of Departments who are not otherwise
members of the Academic Council; (f) The Heads of Research Laboratories and Institutions
in the University area, recognised by the University; (g) Such members of the Syndicate as are not otherwise
members of the Academic Council. Class II--Other Members. Two
persons nominated by the Chancellor who shall be Headmasters of Schools in
service in the University area at the time of nomination. (2) The Academic Council as constituted under
sub-section (1), may co-opt as members not more than fifteen persons from among
the teachers of the University, constituent and affiliated colleges as far as
possible by rotation from such Colleges, for such period, and in such manner as
may be prescribed by Regulations so as to secure adequate representation of
different branches of learning. (1) The Academic Council shall, subject to the
provisions of this Act and the statutes, have the power, by Regulations, of
prescribing all courses of study and of determining curricula and have general
control of teaching within the University and be responsible for the
maintenance of the standards thereof. It shall have power to make Regulations
consistent with this Act and the statutes relating to all matters which by this
Act or the statutes may be provided for by Regulations and to amend or repeal
such Regulations. (2) In particular and without prejudice to the
generality of the foregoing power, the Academic Council shall have power? (a) to advise the Syndicate on all academic matters
including the control and the management of the libraries; (b) to make recommendations to the Senate for the
institution of Professorships, Readerships, Lecturer-ships, and other teaching
posts and in regard to the duties and emoluments thereof; (c) to make recommendations to the Syndicate for the
recognition of teachers in affiliated and recognised colleges and institutions; (d) to formulate, modify or revise schemes for the
constitution or reconstitution of departments of teaching; (e) to make Regulations regarding the admission of
students to the University: [2][XXX] (f) to make Regulations regarding the examinations of
the University and the conditions on which students shall be admitted to such
examinations; (g) to make Regulations, prescribing equivalence of
examinations, degrees and diplomas of other Universities and Boards; (h) to make Regulations relating to courses of study
leading to degrees, diplomas and titles of oriental learning in the University; (i) to make Regulations prescribing the manner in which
exemptions relating to the admission of students to examinations may be given; (j) to make recommendations to the Syndicate regarding
post-graduate teaching and research; (k) to make recommendations to the Syndicate regarding
the qualifications to be prescribed for teachers in the University, constituent
and the affiliated Colleges; (l) to make Regulations for the encouragement of
co-operation and reciprocity among colleges with a view to promoting academic
life; (m) to appoint a Standing Committee composed of not
more than one-fifth of the total number of members of the Academic Council; (n) to delegate to the Standing Committee or to any
other committee or to the Vice-Chancellor, any of its powers; (o) to exercise such other powers and perform such
other duties, as may be conferred or imposed on it by or under the provisions
of this Act. The Faculties and the
Boards of Studies. (1) The University shall include the Faculties of? (a) Arts; (b) Science; (c) Commerce; (d) Technology; (e) Law; (f) Medicine; (g) Engineering; (h) Education; (i) Agriculture; (j) Veterinary Science; and (k) Such other Faculties as may be prescribed by
Statutes. (2)
Each
Faculty shall consist of such departments of teaching as may be prescribed by
Statutes. (3)
?The constitution and functions of the
Faculties shall be prescribed by Statutes. (4) ?(a) There
shall be a Dean for each Faculty who shall be nominated by the Syndicate from
amongst the members of the Faculty concerned. (b) ??The
terms and conditions of the office of Dean shall be prescribed by Ordinances. A
separate Board of Studies shall be attached to each department of teaching. The
constitution and functions of the Boards of Studies shall be prescribed by
Ordinances. No
person shall be qualified for election or nomination as a member of any of the
Authorities of the University if he-- (a) is, at the date of election or nomination, of
unsound mind, a minor, a deaf-mute or is suffering from leprosy; or (b) applies to be adjudicated as an insolvent or is an
undischarged insolvent; or (c) has been convicted and sentenced by a criminal
court to transportation or imprisonment for a period of more than one year for
an offence involving moral turpitude unless such sentence has been reversed or
the offence has been pardoned or a period of five years has elapsed from the
date of the expiration of the sentence; or (d) is an enrolled student of the University. In
the case of dispute or doubt, the Chancellor shall determine whether a person
is or is not disqualified under this section and his decision shall be final. Save
as otherwise provided, if any question arises whether a person has been duly
elected or nominated, or is entitled to be a member of any Authority of the
University, the question shall be referred to the Chancellor, whose decision
thereon shall be final. All
the Authorities of the University shall have power to appoint Committees. Such
Committees may, unless there be some special provision to the contrary, consist
of members of the Authority concerned and of such other persons, if any, as the
Authority in each case may think fit. No
act or proceeding of any Authority or other body of the University shall be
deemed invalid by reason only of some defect in the constitution of the
Authority or body or by reason of the existence of a vacancy or vacancies among
its members or the invalidity of the election of any of its members. (1) Save as otherwise provided, the Senate, the
Syndicate the Academic Council and the Finance Committee shall be reconstituted
at or about the same time every five years, and the members of these
authorities shall, except in the case of ex-officio and Life Members hold
office upto the date of next re-constitution. (2) Any vacancy in the said membership occurring before
the next reconstitution shall be filled up as soon as conveniently may be, by
the body or person who elected, nominated, appointed or co-opted the member
whose place has become vacant and the person so elected, nominated, appointed
or co-opted shall be member only for the residue of the term for which the
person whose place he has filled, would have been a member: Provided
that no vacancy in the said membership occurring within six months before the
next reconstitution shall be filled up until such re-constitution unless the
Vice-Chancellor decides that it shall be filled up earlier. (3) No member of an Authority specified in sub-section
(1) who is elected, nominated, appointed or co-opted in his capacity as member
of a particular electorate or the holder of a particular appointment shall
continue to be a member of such Authority on his ceasing to be a member of the
particular electorate or holder of the particular appointment. (4) Where an elected, nominated, appointed or co-opted
member of an Authority specified in sub-section (1) is appointed temporarily to
any of the offices by virtue of which he is entitled to be a member of that
Authority ex-officio, he shall by notice in writing signed by him and
communicated to the Vice-Chancellor within seven clear days from the date of
his taking charge of his temporary appointment, choose whether he will continue
to be a member of that Authority by virtue of his election, nomination, appointment
or co-option or whether he will vacate office as such member and become a
member ex-officio by virtue of his temporary appointment and the choice shall
be final. On failure to make such choice, he shall be deemed to have vacated
his office as an elected or nominated or appointed or co-opted member. (5) Vacancies arising by efflux of time among elected
members of any Authority specified in sub-section (1) may be filled at
elections which may be fixed by the Vice-Chancellor to take place on such days,
not earlier than three months before the date on which the vacancies arise, as
he thinks fit. The
Senate may, on the recommendation of not less than two-thirds of the members of
the Syndicate and by the votes of not less than half of the total membership of
the Senate and two-thirds of the members present and voting, remove the name of
any person from the register of graduates, and remove any person from
membership of any Authority of the University if he has been convicted by a
Court of Law of what in the opinion of the Senate is an offence involving moral
turpitude or if he has been guilty of scandalous conduct, and for the same
reasons may withdraw any degree or diploma conferred or granted by the University. The
Senate may also remove any person from the membership of any Authority of the
University if he becomes of unsound mind or a deaf-mute or is suffering from
leprosy or has applied to be, or is adjudicated an insolvent. (1) The following persons who have been graduates for
atleast two years shall be entitled to have their names entered in the register
of graduates or to continue to be registered graduates, namely:-- (a) persons who are the graduates of the University; (b) persons who are the graduates of the Osmania
University constituted under the Osmania University Charter of 1338 Fasli or
the Osmania University Revised Charter of 1947; and (c) persons who are the graduates of the Nizam College,
Hyderabad, having graduated when that College was affiliated to the University
of Madras. (2) Every person who intends to register his name as a
graduate shall make an application to the Registrar in such form, in such
manner and accompanied by such fee (not exceeding five rupees) as may be prescribed
by the Statutes. (1) No attendance at any institution other than a
University, constituent, affiliated or recognised college or institution of the
University shall qualify a candidate for admission to an examination of the
University other than the entrance examination to the University. (2) The courses of study and curricula shall be those
prescribed. (1) No student shall be eligible for admission to a
course of study qualifying for admission to a post-matriculation University
examination unless he has passed the examination prescribed as qualifying for
admission to such course or an examination recognised by the Academic Council
as equivalent thereto and possess such other qualification, if any, as may be
prescribed. (2) Every candidate for a University examination shall,
unless exempted in accordance with the Ordinances and Regulations prescribed,
be an enrolled member of a University, constituent or affiliated or recognised
college or institution of the University. (1) Save as otherwise provided, every salaried officer
and teacher of the University shall be appointed under a written contract, and
the conditions of service relating to them shall, as far as possible, be
uniform except in respect of salaries payable to them. (2) The contract shall be lodged with the Registrar and
a copy thereof shall be furnished to the officer or teacher concerned. There
shall be constituted a Selection Committee which shall consist of the following
persons, namely:-- (1) The Vice-Chancellor who shall be the ex-officio
Chairman of the Committee; (2)
The
Director of Public Instruction; (3)
The
Dean of the Faculty concerned; (4)
The
Chairman of the Board of Studies concerned; (5)
The
Head of the Department concerned; (6) Two persons nominated by the Syndicate (not being
members of that body), for each appointment or class of appointments: Provided
that no person shall be a member of a Selection Committee for any appointment
if he is a candidate for that appointment. Where
any pension, insurance or provident fund has been constituted by the University
for the benefit of its officers, teachers or servants, the Government may
declare that the provisions of the Provident Fund Act, 1925 (Central Act XIX of
1925), shall apply to such fund as if it were a Government Provident Fund: Provided
that all persons who entered the University Service before the 1st April 1953,
shall have the privileges of pension under the Hyderabad Government Rules and
be entitled to draw their pension from the Government Funds: Provided
also that the University shall have power, in consultation with the Finance
Committee, to invest the provident fund amount in such manner as it may
determine. The
University shall have a general fund to which shall be credited-- (i) its income from fees, endowments, and grants, if
any; (ii) contributions or grants which may be made by the
Government on such conditions as they may impose; and (iii) other contributions or grants. The
University shall have such other funds and maintain such accounts as the
Syndicate may determine on the recommendation of the Finance Committee. (1) There shall be constituted a Finance Committee
which shall consist of the following persons, namely:-- (a) the Vice-Chancellor; (b) the Secretary to Government in the Finance
Department; (c) two members chosen by the Syndicate from among its
members. (2) The Finance Committee shall have the following
duties and powers, namely:-- (a) to examine the annual accounts of the University
and to advise the Syndicate thereon; (b) to examine the annual budget estimates and advise
the Syndicate thereon; (c) to review the financial position of the University
from time to time; (d) to make recommendations to the Syndicate on all
matters relating to the finances of the University; (e) to make recommendations to the Syndicate on all
proposals involving expenditure for which no provision has been made in the
budget, or which involve expenditure in excess of the amount provided in the
Budget. [3][The University may borrow money from the
Government of India or the University Grants Commission for the purposes of the
University.] Subject
to the provisions of this Act, the Senate shall have power to make Statutes for
all or any of the following matters, namely:-- (a) the constitution, powers and duties of the
Authorities of the University; (b) the powers, duties and conditions of service of the
officers of the University other than the Chancellor; (c) the methods of election to the Authorities of the
University and, save as otherwise provided, the procedure at meetings of such
Authorities including the quorum for the transaction of business by them; (d) the conditions of affiliation or recognition of
colleges and institutions; (e) the classification and the mode of appointment of teachers
of the University; (f) the holding of convocations to confer degrees; (g) the institution of pension, insurance or provident
fund for the benefit of the officers, teachers and other servants of the
University; (h) the registration of graduates and maintenance of a
register of registered graduates; (i) the institution and maintenance of University and
constituent colleges, libraries, laboratories and hostels; (j) the administration of endowments and the
institution and conditions of award of fellowships, travelling fellowships,
scholarships, studentships, bursaries, exhibitions, medals and prizes; and (k) all matters which by this Act may be prescribed by
Statutes. (1) The Senate may take into consideration the draft of
a Statute either of its own motion or on a proposal by the Syndicate. (2) The Senate, before passing a Statute taken into
consideration on its own motion and affecting the powers and duties of any
officer or authority of the University, shall ascertain and consider the views
of the officer or Authority concerned and of the Syndicate thereon. (3) The Syndicate shall not propose the draft of a
Statute? (a) affecting the status, powers or constitution of any
Authority of the University until such Authority is given an opportunity of
expressing its opinion on the proposal. Such opinion shall be in writing and
the draft Statute together with such opinion shall be considered by the Senate
and submitted to the Chancellor; (b) affecting the conditions of affiliation of colleges
and institutions to the University or recognition of colleges and institutions
by the University without consulting the Academic Council. (4) ?(a) Any
draft of a Statute proposed by the Syndicate and rejected by the Senate may, if
the Syndicate so wishes, be submitted to the Chancellor who may refer it back
to the Senate for further consideration. (b) ??Every
Statute passed by the Senate shall be submitted to the Chancellor who may give
or withhold his assent thereto or refer it back to the Senate for
reconsideration. (c) ??No
Statute passed by the Senate shall be valid or shall come into force until
assented to by the Chancellor. The
Syndicate shall have power to make Ordinances subject to the provisions of this
Act and the Statutes and such Ordinances may provide for all or any of the
following matters, namely:-- (a) the levy of fees in the University and the
Constituent Colleges; (b) the fees to be charged for admission to the
examinations, degrees and diplomas of the University subject to the approval of
the Senate; (c) the conditions of residence of students of the
University and the levy of fees for residence in hostels maintained by the
University; (d) the conditions of recognition of hostels not
maintained by the University; (e) the number, qualifications and emoluments of
teachers of the University; (f) the fees to be charged for courses of study given
by the teachers of the University, for lectures, for tutorial and supplementary
instruction provided by the University, and for services rendered by the
University office; (g) the mode of appointment and duties of examiners; (h) the conduct of examinations; (i) the constitution and determination of the functions
of the Boards of Studies; (j) the discipline, health and welfare of students of
the University; (k) the constitution, powers and duties of University
Extension Boards; and (l) all matters which by this Act or by the Statutes
may be provided for by the Ordinances. (1) In making Ordinances, the Syndicate shall consult
the Academic Council when such Ordinances affect the appointment and duties of
examiners, or the conditions of residence of students. (2) All Ordinances made by the Syndicate shall take
effect from such date as it may direct, but every Ordinance so made shall be
submitted as soon as may be after it is made to the Chancellor and the Senate
and shall be considered by the Senate at its next meeting. The Senate shall
have power by a resolution passed by a majority of not less than two-thirds of the
members present at such meeting, to cancel or modify any such Ordinance or by a
simple majority refer it back to the Syndicate for reconsideration. (3) The Chancellor may direct that the operation of any
Ordinance shall be suspended until such time as the Senate has had an
opportunity of considering the same. (1) The Academic Council shall have power to make
Regulations subject to the provisions of this Act, and such Regulations may
provide for all or any of the following matters, namely:-- (a) the encouragement of co-operation and reciprocity
among colleges; (b) the admission of students to the University or
prescribing the examinations to be recognised as equivalent to University
Examinations; (c) the University courses and examinations and the
conditions on which students shall be admitted to examinations for the degrees,
diplomas, certificates and titles of the University; (d) the grant of exemptions. (2) All Regulations shall have effect from such date as
the Academic Council may direct but every Regulation made by the Academic
Council shall be submitted, as soon as may be, to the Senate which shall
consider it at its next meeting. The Senate shall have power, by a resolution
passed by a majority of not less than two-thirds of the members present at such
meeting, to cancel or modify any such Regulation or by a simple majority refer
it back to the Academic Council for reconsideration. As
soon as may be after the commencement of this Act, the Chancellor shall appoint
a Vice-Chancellor in accordance with the provisions of sub-section (1) of
section 12; and for that purpose, the Authority which is deemed to be the
Syndicate under section 51 shall nominate two persons to serve on the committee
referred to in the said sub-section. If
any difficulty arises as to the constitution or reconstitution or appointment
of any Authority or officer of the University or otherwise in first giving
effect to the provisions of this Act, the Government, as occasion may require,
may, by order, do anything which appears to them necessary for the purpose of
removing the difficulty. (1) The Osmania University Revised Charter, 1947, is
hereby repealed. (2) Notwithstanding such repeal? (a) the person holding office immediately before the
commencement of this Act as Vice-Chancellor shall, on such commencement, be the
Vice-Chancellor of the University, and shall continue to hold the said office
and to exercise all powers and to perform all duties conferred on the
Vice-Chancellor by or under the provisions of this Act, until a Vice-Chancellor
is appointed in accordance with the provisions of this Act; (b) the members of the Senate, the University Council,
the Academic Council, the Faculties and the Boards of Studies constituted under
the said Charter and holding office immediately before the commencement of this
Act shall be deemed to be respectively the members of the Senate, the
Syndicate, the Academic Council, the Faculties and the Boards of Studies under
the relevant provisions of this Act, and shall exercise all powers and perform
all duties conferred on such authorities until new authorities are constituted
under this Act, and such constitution shall in no case extend beyond the 1st
January 1960; (c) all colleges and institutions affiliated to or
recognised by the University under the said Charter immediately before the
commencement of this Act shall be deemed to be affiliated or recognised, as the
case may be, under this Act; (d) all property, movable or immovable and all rights,
interests of whatever kind, powers and privileges of the University constituted
under the said Charter shall be transferred to and vest in the University and
shall be applied to the objects and purposes for which the University is
constituted; (e) all benefactions accepted or received by the
University constituted under the said Charter shall be deemed to have been
accepted or received by the University under this Act and all the conditions on
which such benefactions were accepted or received shall be deemed to be valid
under this Act, notwithstanding that such conditions are inconsistent with the
provisions of this Act; (f) all debts, liabilities and obligations incurred
before the commencement of this Act and lawfully subsisting against the
University constituted under the said Charter shall be discharged and satisfied
by the University; (g) all references in any enactment or other instruments
issued under an enactment to the University constituted under the said Charter
shall be construed as references to the University; (h) the appointments of the officers (other than the
Vice-Chancellor), teachers and servants of the University constituted under the
said Charter and subsisting immediately before the commencement of this Act
shall be deemed to have been made under and for the purposes of this Act, and
such officers, teachers and servants shall continue to hold office, subject to
the conditions governing the terms of their office or employment; (i) the appointments of all the examiners validly made
under the said Charter and subsisting immediately before the commencement of
this Act shall be deemed to have been made under and for the purposes of this
Act and such examiners shall continue to perform such duties and exercise such
privileges as were prescribed under the said Charter until fresh appointments
are made under the provisions of this Act; (j) all Statutes, Ordinances and Regulations, made
under the said Charter shall, so far as such Statutes, Ordinances and
Regulations, are not inconsistent with the provisions of this Act, continue to
be in force and be deemed to have been made under the provisions of this Act
until they are superseded or modified by Statutes, Ordinances and Regulations
made under this Act.
Preamble - OSMANIA UNIVERSITY ACT, 1959PREAMBLE