[Act
No. 02 of 2012] An
act to establish and incorporate a teaching University sponsored by Abdul
Waheed Educational and Charitable Trust, Saharanpur, at Ali Akbarpur, Tehsil
Behat in district Saharanpur to provide for matters connected there with or
incidental thereto. It
is hereby enacted in the Sixty-second Year of the Republic of India as follows: This
Act may be called the Glocal University Uttar Pradesh Act, 2011. In
this Act unless the context otherwise requires,- (a)
"Academic Council" means the
Academic Council of the University; (b)
"Board" means the Board of
Studies and the Planning Board, or any other Board of the University; (c)
"Chancellor".
"Pro-Chancellor", "Vice-Chancellor" and
"Pro-Vice-"Chancellor" mean respectively the Chancellor, the
"Pro-Chancellor" the Vice-Chancellor the Pro-Vice-Chancellor of the
University; (d)
"Court" means the Court of
the University; (e)
"Director/Principal" means
the Head of an "Institution" a, College, Centre and School or the
person appointed for the purpose to act as such in his absence; (f)
"Department" means a
Department of Studies and includes a Centre of Studies and Research. (g)
"Employee" means any person
appointed by the University, and includes a teacher or any other member of the
staff of the University; (h)
"Executive Council" means
the Executive Council of the University- (i)
"Existing College" means a
college or an institution which imparts professional education arid is proposed
to be merged, run and maintained by the University; (j)
"Faculty" means a Faculty of
the University; (k)
"Hostel" means
Scholar/Students Hostel of the University; (l)
"Institution/College" means
a college including existing college or an Institution established or
maintained by or associated or constituent to the University in accordance with
this Act and the Statutes. (m)
"Prescribed" means
prescribed by Statutes; (n)
"Records and Publication"
means the Records and Publication of the University; (o)
"Statutes" and
"Ordinances" means respectively, the Statutes and the Ordinance of
the University for the time being in force; (p)
"Student" means a student
enrolled in the register of the University; (q)
"Teacher of the University"
means Professors Associate Professors, Readers. Assistant Professor, Lecturers
and such other persons as may be appointed for imparting education instructions
of conducting research in the University and are designated as Teachers by the
Ordinances; (r)
"Treasurer",
"Registrar", "Deputy Registrar", "Finance
Officer", "Controller of Examinations", "Librarian" or
"Proctor" means respectively the Treasurer, the Registrar, the Deputy
Registrar, the Finance Officer, the Controller of Examination, the Librarian or
the Proctor of the University; (s)
"Trust" means Abdul Waheed
Educational and Charitable Trust, Indian Trust Act, 1882 on 25-03-2009 with
Office of Sub Registrar-III Saharanpur; (t)
"University" means the
Glocal University Uttar Pradesh establish under section 3. (1)
There shall be established Ali
Akbarpur, Tehsil Behat in district Saharanpur Uttar Pradesh a University by the
Trust by the name of the Glocal University Uttar Pradesh. (2)
The University shall be a body
corporate. The
sponsoring body, the Trust shall, for the purposes of establishing the
University under this Act, fulfill the following conditions, namely:- (a)
duly possesses minimum 50 acres
contiguous land earmarked for the University; (b)
construct on land referred to in
clauses (a) buildings of at least 24000 sq. metre carpet area, out of which at
least 50 percent shall be for academic and administrative purposes. (c)
install equipments in officers and
laboratories worth minimum Rs. Five crore in the building referred to in clause
(b); (d)
appoint teachers and establish
infrastructure of the department/school for the purposes of teaching and/or
research in at least seven subjects as per standards laid down by the
University Grants Commission; (e)
make the Statutes and the Ordinance
for the administration and functioning of the University; (f)
such other conditions as may be
required by the State Government to be fulfilled before the establishment of
the University. (1)
The University shall start operation
only after the State Government issues to the Society a letter of authorization
for the commencement of the functioning of the University. (2)
The State Government shall issue the
letter of authorization after receipt of an unambiguous affidavit along with
documents from the Society to the effect that all conditions referred to in
section 4 have been fulfilled. The
objects of the University shall be to disseminate and advance knowledge and
skill by providing instructional, research and extension of facilities in such
branches of learning as it may deem fit and the University shall endeavor to
provide to students and teachers the necessary atmosphere and facilities for
the promotion of:- (a)
innovations in education leading to
restructuring of courses, new methods of teaching, training and learning
including on line learning blended learning continuing education and such other
modes and integrated & wholesome development of personality; (b)
studies in various disciplines; (c)
enter disciplinary studies; (d)
national integration, secularism,
social equity and engineering of international understanding and ethics. The
University-shall have the following powers, namely:- (a)
to provide for instruction in such
branches of learning as the University may, from time to time, determine and to
make provisions for research and for the advancement and dissemination of
knowledge and skills; (b)
to impart and promote the study of science,
engineering and technology, Bio and Medical Sciences, Dental Science, Pharmacy
Management, Hotel and Hospitality Management, Law and other Professional
courses and also History, Culture, Commerce, Economics, Humanities. Philosophy,
Art etc through in-campus off-campus offshore campus and satellite centres or
by conducting centres or by distant educational programmes ect. (c)
to honor educational stalwarts and
persons of academic eminence with decoration of professor Emeritus. (d)
to grant, subject to such conditions,
as the University may determine, diplomas or certificates to, and cortfer
degrees or other academic distinctions on the basis of examinations, evaluation
or any other method of testing on persons, and to withdraw any such diplomas,
certificates, degrees or other academic distinctions for good and sufficient
cause; (e)
to confer honorary degrees or other
distinctions in such manner as may be prescribed; (f)
to provide education and training
including correspondence as such other courses, to such persons as are not
members of the University, as it may determine: (g)
to institute Directorships.
Principal-ships, Professorship, Associate Professorships, Readerships,
Assistant Professorships, Lectureships and other teaching or academic posts
required by the University and to make appointments for the same; (h)
to create administrative, ministerial
and other posts and to make appointments thereto; (i)
to appoint/engage persons of eminence
working in any other University or Organization permanently or for a specified period; (j)
to co-operate, collaborate or
associate with any other University or Authority or Institution in India and
abroad in such manner and for such purpose as the University may determine; (k)
to establish and maintain schools,
centres, specialized laboratories or other units for research and instructions
as are in the opinion of the University, necessary for the furtherance of its
objects; (l)
to institute and award fellowships,
scholarships, studentships, medals and prizes; (m)
to establish and maintain and supervise
residences, hostels within the University and promote the health &
"general welfare activities for students and staff; (n)
to make provisions for research and
consultancy, and for that purpose to enter into such arrangements with other
institutions or bodies as the University may deem necessary; (o)
to declare center, an institution, a
department, or school, as the case may be, in accordance with the Statutes; (p)
to determine standards for admission
into the University, which may include examination, evaluation or any other
method of testing; (q)
to demand and receive payment of fees
and other charges; (r)
to make special arrangements in
respect of women and other disadvantaged students as the University may
consider desirable; (s)
to regulate and enforce discipline
among the employees and students of the University and take such disciplinary
measures in this regard as may be deemed necessary by the University, (t)
to make arrangements for promoting the
health and general welfare of the employees of the University; (u)
to receive donations and to acquire,
hold, manage and dispose of any property, movable or immovable for the welfare
of the University; (v)
to borrow, mortgage with the approval
of the Society on the security of the property of the University, money for the
purposes of the University. (w)
to appoint either on contract or
otherwise, visiting professors emeritus professors, consultants, fellows,
scholars, artists, course writers and such other persons who may contribute to
the advancement of the objects of the University. (x)
to organize and to undertake
extra-mural studies and extension service; (y)
to do all such other acts and things
as may be necessary, incidental or conducive to the attainment of all or any of
the objects of the University. (1)
Admission to the different academic
programmes shall be made in accordance with the laws for the time being in
force. (2)
The University shall ensure that the
academic standards of the courses offered by the University are in accordance
with the guidelines of the University Grants Commission and other statutory
bodies as the case may be; (3)
The teacher-student ratio shall be in
accordance with the guidelines of the University Grants Commission and specific
council. The
University shall be open to persons of either sex and of whatever race, creed,
caste or class, and it shall not be lawful for the University to adopt or
impose on any person any test, whatsoever of religious belief profession in
order to entitle Him to be admitted therein as an officer, a teacher, staff
member, student, or to hold any office therein or to graduate thereat: Provided
that reservation in the posts and recruitment of the employees and reservation
of seats for admission in any course of study in the University for the
students belonging to the Scheduled Castes, Scheduled Tribes and Other.
Backward Classes of citizens shall be regulated by the order of the State
Government issued for time to time. The
following shall be the officers of the University:- (a)
the Chancellor; (b)
the Pro-Chancellor (c)
the Vice-Chancellor: (d)
the Pro-Vice-Chancellor; (e)
Director/Principal. (f)
the Registrar; (g)
the Dean of Faculty (h)
the Dean of students Welfare. (i)
the Controller of Examinations (j)
the Chief Proctor. (k)
the Treasurer. (l)
the Finance Officer; and (m)
such other officers as may be declared
by the Statutes to be officers of the University. (1)
The Chancellor shall be appointed by
the Management Committee of the Society for a period of three years. (2)
The Chancellor shall by virtue of his
office, be the Head of the University and shall constitute interim Executive
Council. (3)
The Chancellor may by writing under,
his hand addressed to the Society resign his office. (1)
The Pro-Chancellor shall be appointed
by the Management Committee of the Society for a period of three years. (2)
The Chancellor shall by virtue of his
office be the Head of the University and shall constitute interim Executive
Council. (3)
The Chancellor may in writing under
his hand addressed to the Society resign his office. (1)
The Vice-Chancellor shall be appointed
by the Chancellor in such manner as may be prescribed, for a period of three
years. (2)
The Vice-Chancellor shall be the
principal executive and academic officer of the University and shall be the
Chairman of the Academic Council and Planning Board 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 (3)
The Vice-Chancellor may, if he is of
the opinion that immediate action is necessary on any matter, exercise any
power conferred on any authority of the University by or under this. Act and
shall convey to such authority the action taken by him on such matters: Provided
that, if the authority of the University or any person in the service of the
University who is aggrieved by the action taken by the Vice-Chancellor under
this sub-section may prefer an appeal to the Chancellor within one month from
the date of communication of such decision. The Chancellor may confirm modify
or reverse action taken by the Vice Chancellor. (4)
The Vice-Chancellor shall exercise
such powers and perform such other functions as may be prescribed. (1)
The Pro-Vice-Chancellor shall be
appointed by the Vice-Chancellor in such manner and shall exercise such powers
and perform such functions as may be prescribed. (2)
The Pro-vice-Chancellor appointed
under sub-section (1) shall discharge his duties in addition to his duties as a
professor. (3)
The Pro-Vice-Chancellor shall assist
the Vice-Chancellor in discharging day to day duties as and when required by
the Vice-Chancellor. (4)
The Pro-Vice-Chancellor shall get
honorarium of such amount as may be determined by the Society. The
Director/Principal shall be appointed, in such manner and shall exercise such
powers and perform such functions as may be prescribed. (1)
The Registrar shall be appointed in
such manner as may be prescribed. (2)
The Registrar shall have the power to
enter into agreements, sign documents and authenticate records on behalf of the
University and shall exercise such other powers and perform such other function
as may be prescribed. (3)
The Registrar shall be the ex-officio
Secretary of the Executive Council and the Academic Council. Every
Dean shall be appointed in such manner and shall exercise such powers and
perform such functions as may be prescribed. The
Treasurer shall be appointed in such manner and shall exercise such powers and
perform such function as may be prescribed. (1)
The Finance Officer shall be appointed
in such manner and shall exercise such powers and perform such functions as may
be prescribed. (2)
The Finance Officer shall be the
ex-officio Secretary of Finance Committee. The
manner of appointment and powers and duties of the other officers of the
University including the Dean of Students Welfare, Controller of Examination
and Chief Proctor shall be such as may be prescribed. The
following shall be the authorities of the University: (a)
the Court; (b)
the Executive Council. (c)
the Academic Council. (d)
the Finance committee. (e)
the Planning board. (f)
the Boards of Faculties. (g)
the Admissions Committee. (h)
the Examination Committee and. (i)
such other authorities as may be
declared by the Statutes to be authorities of University. (1)
The Constitution of the Court and the
term of office of its members shall be such as may be prescribed. (2)
Subject to the provisions of this Act
the Court shall have the following power and functions, namely:- (a)
to review from time to time, the broad
policies and programmer of the University and suggest measures for the working,
improvement and development of the University.: (b)
to consider and pass resolutions on
the Annual Report and Annual accounts of the University and Audit Report of
such accounts; (c)
to advise the Chancellor in respect of
any matter which may be referred to it for advice; (d)
to perform such other functions as may
be prescribed. (1)
The Executive Council shall be the
principal executive body of the University. (2)
The Constitution of the Executive
council, the, term of office of its members and its powers and duties shall be
such as may be prescribed. (1)
The Academic Council shall be the
principal academic body of the University and shall subject to the provisions
of the Statutes and the Ordinances, coordinate and exercise general supervision
over the academic policies of the University. (2)
The Constitution of the Academic
Council, the term of office of its members and its powers and functions shall
be such as may be prescribed. (1)
The Finance, Committee shall be the
principal financial body of the University to take care of the financial
matters. (2)
The constitution, powers and functions
of the Finance Committee shall be such may be prescribed. ... (1)
The. Planning Board shall be the
Principal Planning body of the University. The Board shall ensure that the
infrastructure and academic support system meets the norms of the University
Grants Commission or the respective Councils. (2)
The constitution, of the planning
Board, term of office of its members' and its power and functions shall be such
as may-be prescribed. The
constitution, powers and functions of the Boards of faculties the Admission
Committee, the Examination Committee and of such other authorities of the
University which may be declared by the Statutes to be authorities of the
University shall be such, as may be prescribed. (1)
The Executive Council shall make the
statues for carrying out the purposes of this Act. (2)
Subject to the provisions of this Act
the Statues may provide for all or any of the following matters, namely:- (a)
the constitution, powers and functions
of the authorities of the University, as may be constituted from time to time; (b)
the appointment and continuance in
office of the, members of the said authorities, filling of vacancies of members
and all other matters relating to those authorities for which it may be
necessary to provide; (c)
the appointment powers and duties of the
officers of the University and their emoluments; (d)
the appointment of teachers of the
University and other academic and administrative staff and their emoluments; . (e)
the appointment of teachers and other
academic and administrative staff working in the University or Institution for
specific period for undertaking a joint project; (f)
the conditions of service of employees
including provisions for retirement benefits, insurance and provident fund the
manner of termination of service and disciplinary actions; (g)
the principal governing seniority of
service of employees. (h)
the procedure for settlement of
disputes between employees or students and the University. (i)
the procedure for appeal to the
Executive Council by any employee or students against the action of any officer
or other authority of the University. (j)
the conferment of honorary degrees; (k)
the withdrawal of degree diploma,
certificate any other academic distinction; (l)
the institution of fellowships,
scholarships, studentships, medals and prizes: (m)
the maintenance of discipline among
the students; (n)
the establishment and abolition of
Department, Centers and other constituted institutions/Colleges etc; (o)
the delegation of powers vested in the
authorities or officers of the University; and (p)
alt other matters, which may be this
Act are to be or may be prescribed. (3)
The Executive Council shall not make,
amend or repeal any Statute affecting the 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. (4)
Notwithstanding anything contained in
the foregoing sub-sections the' Chancellor may direct the University to make
provisions in the Statutes, in respect of any matter specified by him and if
the Executive Council is unable to implement such a direction within sixty days
of its receipt, the Chancellor may, after considering the reasons, if any
communicated by the Executive Council for its inability to comply with such
direction, make or amend the Statutes accordingly as he may deem fit. Subject
to the provision of this Act and the Statutes, the Ordinances shall be made by
the Executive Council which may provide for all or any of the following
matters, namely:- (a)
the admission of students to the
University and their enrolment as such; (b)
the courses of study to be laid down
for all degrees, diplomas and 'certificates of the University; (c)
the medium of instruction and
examination; (d)
the award of degree, diploma,
certificate and other academic distinction, the qualification for the same and
the means to be taken relating to the granting and obtaining of the same. (e)
the fees to be charged for courses of
study in the University and for admission to the examinations, degrees,
diplomas and certificates of the University: (f)
the conditions for the award of
fellowships, scholarships studentships, medals and prizes: (g)
the conduct of examinations, including
the term of office and manner of appointment and the duties of examining
bodies, examiners and moderators; (h)
the conditions of residence of the
students of the University; (i)
the special arrangements, if any,
which may be made for the residence, discipline and teaching of women students
and prescribing of special courses of studies for them within the University; (j)
the appointment and emoluments of
employees other than those for whom provision has been made in the Statutes; (k)
the establishment of Centre of
Studies, Boards of Studies, Interdisciplinary Studies," Special Centers,
Specialized Laboratories and other Committees; (l)
the manner of co-operation and
collaboration with other Universities and authorities including learned bodies
or association; (m)
the creation, composition and
functions' of any other body which is considered necessary for improving the
academic mileage of the University; (n)
the remuneration to be paid to the
examiners, moderators, invigilators and tabulators; (o)
such other terms and conditions of
service of teachers and other academic staff as are not prescribed by the
Statutes;. (1)
The annual report, to the University
shall be prepared under the direction of the Executive Council and shall be submitted
to the Court on or after"' such date as may be prescribed and the Court
shall consider the report in its annual meeting.-, (2)
The court shall submit the annual
report to me Chancellor along with its comments, if any. (1)
The annual accounts and balance sheet
of the University shall be prepared under the directions of the Executive
Council and shall, once at least every year and at intervals of not more than
fifteen months, be audited by an experienced and qualified firm of Chartered
Accountant of repute. (2)
A copy of the annual accounts,
together with the audit report thereon, shall be submitted to the Court and the
Chancellor along with the observations of the Executive Council. (3)
Any observation's made by the
Chancellor on the annual accounts shall be brought to the notice of the Court
and the Executive Council and the observations, if any shall after being
reviewed by the Executive Council, be submitted to the Chancellor. (1)
Every employee of the University shall
be appointed/engaged as per provisions of the Statutes. (2)
Any dispute arising between the
University and any of the employees appointed substantively, shall be referred
to the Vice-Chancellor who shall decide the dispute after affording an
opportunity to the employee within three months from the date of its reference. (3)
The aggrieved employee, may file an
appeal against the order of the Vice-Chancellor to the Chancellor. (4)
Any dispute in respect of any employee
engaged temporarily or on ad-hoc or part time or casual basis shall be heard
and decided by the Vice-Chancellor. (5)
Any person aggrieved by the order of
the Vice-Chancellor may prefer an appeal to the Chancellor. The decision of the
Chancellor in such an appeal shall be final and no suit shall die in any court
in respect of the matters decided by the Chancellor.- (1)
Any student or candidate for an
examination, whose name has been removed from the rolls of the University by
the orders or resolution of the Academic Council Proctorial Board or Controller
of Examination as the case may be, and who has been debarred from appearing at
the examinations of the examinations of the examinations of the University for
more than one year, may within ten days of the date of receipt of such orders
or copy of such resolution by him in writing appeal reverse the decision to the
aforesaid authorities or the concerned Committee, as the case may be. (2)
Any decision taken by the
Vice-Chancellor shall be Final (1)
The University may constitute for the
benefit of its employees such pension or welfare schemes or provident Fund or
provide such insurance schemes as it may deem fit in such manner and subject to
such conditions as may be decided by the Executive Council. If
any question arises, as to whether any person has been duly nominated or
appointed as or is entitled to be a member of any authority or other body of
the University, the matter shall be referred for the Chancellor whose decision
thereupon shall be final." Where
any authority of the University is giver power under this Act or the Statutes
to appoint Committees, such Committees shall save as otherwise provided,
consist of the members of the authority concerned and of such other persons as
the authority in each case may think fit. All
vacancies among the members (other than ex-officio) of any authority or other
body of the University shall be filled as soon as may be convenient by the
person or body who appointed, nominated or co-opted the members whose place has
become vacant-for the remaining term for which he has been appointed or co
opted.' No
act or proceedings of any authority of the University shall be invalid.; merely
by reason of the existence of a vacancy or vacancies among its members. A
copy of any receipt, application, notice, proceeding, resolution of any
authority or Committee of the University or other documents in possession of
the University, if certified by the Registrar, shall be received as prima-facie
evidence of the such receipt, applications, notice, order, proceeding or
resolution, documents or the existence of entry in the register and shall be
admitted as evidence of the matters and transaction therein where me original
would, if produced have been admissible in evidence. (1)
Every statute of Ordinance made under
this Act shall be made available in writing. (2)
Each new Statute or Ordinances made
under this Act shall be enforced as soon as it is made by the competent
authority. (1)
The Society shall establish a
permanent endowment fund of at least rupees ten corer. (2)
The University shall have the power to
invest the permanent endowment fund in such manner as may be prescribed. (3)
The University may transfer any amount
from the general fund or the development fund to the permanent endowment fund. (4)
Any amount exceeding the minimum
amount specified in sub-section (1) may be withdrawn from the permanent
endowment fund by the University for the purposes of development of the
University."' (1)
The University shall establish a
general fund to which the following amount shall be credited, namely:- (a)
all fees which may be charged by the
University; (b)
all sums received from any other
source; (c)
all contributions made by the Society;
and (d)
all contributions made is this behalf
by any other person or body which are not prohibited by any law for the time
being in force. (2)
The moneys credited to the general
fund shall be applied to meet all the recurring expenditures of the University. (1)
The University shall also establish a
development fund to which the following moneys shall be credited, namely; (a)
development fees, which may be charged
from students; (b)
all sums received form other sources
for the purpose of the development of the University; (c)
all contributions made by the Society; (d)
all contributions made in this behalf
by any other person or body which are not prohibited by any law for the time
being enforce; and (e)
all incomes received from the
permanent endowment fund. (2)
the moneys credited to the development
fund form time to time shall be utilized for the development of the University The
funds established under Sections 41, 42 and 43 shall subject to general
supervisions and control of the Court be regulated and maintained in such
manner as may be prescribed. The
University shall not be eligible for any grant in aid or any financial
assistance form the State Government or any other body or Corporation owned and
controlled by the State Government. The
fees charged for different academic programmers shall be in accordance with
laws for the time being in force. (1)
It shall be the duty of the
University/or any authority or officer of the University to furnish such
information or records relating to the administration or finance and other
affairs of the University as the State Government may call for. (2)
The State Government, if it is of the
view that there is a violation of the Act or the Statutes or ordinances made
hereunder may issue such directions to the University under section 51 as it
may deem necessary. (1)
If the University proposes its
dissolution in accordance with the law governing its constitutions or
incorporation, it shall give at least six months written notice to the State
Government. (2)
On receipt of notice referred to in
sub-section (1) the State Government shall make such arrangement for
administration of the University from the date of dissolution of the university
and until the last batch of students in regular courses of studies of the
University Complete their courses or studies in such manner as may be
prescribed. (1)
The expenditure for administration of
the University during the taking over the liabilities of the University under
section 48 shall be met out of the permanent endowment the general fund and the
development fund. (2)
If the funds referred to sub-section
(I) are not sufficient to meet the expenditure of the University during the
taking over the liabilities of the University such expenditure may be met by
disposing of the properties or assets of the university by the State
Government. (1)
Where the State Government receives a
complaint that the University not functioning in accordance with the provisions
of this Act it shall require the university to show cause within such time,
which shall not be less than two months, as to why the University should not be
derecognized. (2)
If, upon receipt of the reply of the
University to the notice given under subsection (1), the State Government is
satisfied that a prima-facie case of mismanagement or violation of the
provisions of this Act in the functioning of the University is made out it
shall order such enquiry as it deems necessary. (3)
For the purpose of an inquiry under
sub-section (2). the State Government Snail by notification, appoint an officer
or authority as the enquiring authority to enquire into the allegations of
violation of the provisions of this Act. (4)
Every inquiring authority appointed
under sub-section (3) shall while performing its functions under this Act have
all the powers of Civil Court under the :ode of Civil Procedure, 1908 trying a
suit and in particulars in respect of the following matters, namely ;- (a)
summoning and enforcing the attendance
of any witness and examining him on oath; (b)
requiring the discovery and production
of any document; (c)
requisitioning any public record or
copy there of from any office: (d)
receiving evidence on affidavits; (e)
any other matter which may be
prescribed. (5)
If, upon receipt of the inquiry
report, the State Government is satisfied that the University has violated any
provision of this Act, it shall direct the State Government shall direct the
University to make necessary improvement and suggest for proper implementation
of the provision of this Act. (6)
If it is observed that the University
is violating the Act continuously for three times the State Government may by
derecognize the University with prior approval of the University Grant
Commission. (7)
During the period of the management of
the University under subsection (6), the State Government may utilized the
permanent endowment fund, the general funds or the development fund for the
purpose of the Management of the affairs of the University. If the funds of the
University are not sufficient to meet the requisite expenditure of the
University, the State Government may dispose off the assts or the properties of
the University to meet the said expenses. (8)
Every notification under sub-section
(7), shall be laid before both houses of the state legislature before
implementation. The
State Government may issue such directions from time to time to University on
policy matters not inconsistent with the provisions of this Act as it may deem
necessary. Such directions shall be complied with by the University. All
assets and properties including permanent endowment fund, general fund or any
other fund and also the liabilities of the University will belong to the
Society in case of dissolution of the University under any clause mentioned
herein above in the Act. (1)
The State Government may for the
purposes of removing any difficulties, particularly in relation to the
transition from the provisions of the Uttar Pradesh State University Act, 1973
to the provisions of this Act, direct that the provisions of this Act shall
during such period as may be specified in the order, have effect subject to
such adaptations, whether by way of modification, addition or omission as it
may deem necessary or expedient: Provided
that no such order shall be made after two years from the date of commencement
of this Act. (2)
Every order made under sub-section (1)
shall be laid before both Houses of the State Legislature as soon as may be
after it is made. (3)
No order made under sub-section (1)
shall be called in question in any court on the ground that no difficulty as is
referred to in that sub-section existed or was required to be removed.GLOCAL
UNIVERSITY UTTAR PRADESH ACT, 2011
PREAMBLE