[02nd
June 2023] In exercise of the powers
conferred by clauses (f) and (g) of section 26 and sub-sections (2) and (4) of
section 12A of the University Grants Commission Act, 1956 and in supersession
of the UGC [Institutions Deemed to be Universities] Regulations, 2019, except
as respects things done or omitted to be done before such supersession, the
University Grants Commission, with the previous approval of the Central
Government hereby makes the following regulations to regulate in an orderly
manner, the process of declaration of institutions of academic excellence as
institutions deemed to be Universities and to maintain the quality of higher
education imparted by such Universities consistent with the ideals of the
concept of a University, namely:- (1)
These regulations may be called the
University Grants Commission (Institutions deemed to be Universities)
Regulations, 2023. (2)
These regulations shall apply to any
institution seeking declaration as an institution deemed to be University and
to any institution for higher education declared under section 3 of the said
Act, to be an institution deemed to be University for the purposes of the
University Grants Commission Act: Provided that the
institutions already declared as deemed to be Universities under section 3
shall achieve the eligibility criteria mentioned in sub-regulation (1) of
regulation 4 within ten years from the date of commencement of these
regulations. Provided further that the
Commission shall take appropriate measures on such institutions which fail to
meet the eligibility criteria specified in sub-regulation (1) of regulation 4
of these regulations. (3)
These regulations shall come into force from
the date of their publication in the Official Gazette: Provided the institutions
deemed to be Universities declared prior to the date of commencement of these
regulations shall amend the Memorandum of Association or rules of the
institution deemed to be University to comply with these regulations within a
period of one year from date of commencement of these regulations and the
compliance report shall be submitted to the Commission within said time frame,
failing which necessary action may be initiated as per the provisions of these
regulations. (1)
"Academic Council" means the
academic council of the institution deemed to be University; (2)
"Act" means the University Grants
Commission Act, 1956 (3 of 1956); (3)
"affiliated college" means a
college recognised by, associated with and admitted to the privileges of a
University; (4)
"Board of Studies" means the Board
of Studies of a Department of the institution deemed to be University; (5)
"campus" means campus (single or
multiple locations within the city) of the institution deemed to be University
wherein its facilities, faculty, staff, students, and Academic Departments are
situated; (6)
"centre" means a centre of studies
of the institution deemed to be University; (7)
"Chancellor",
"Vice-Chancellor", and "Pro-Vice-Chancellor" means the
Chancellor, Vice-Chancellor and Pro-Vice-Chancellor of the institution deemed
to be University, respectively; (8)
"college" means any institution
whether affiliated college or constituent college, known as such or by any
other name and provides undergraduate or postgraduate or Ph.D. programmes or
all together, for obtaining any qualification from a University, in accordance
with the rules and regulations of such University, which has been recognised as
competent by the University Grants Commission to provide such programmes or
courses of study; (9)
"constituent college" means a
college operating under the administrative, academic, and financial control of
the sponsoring body; (10)
"constituent unit" means an
academic unit (Schools or centres or departments) of the institution existing
on the date of submission of a proposal to declare an institution to be an
institution deemed to be University; (11)
"Department" means a department of
studies of the institution deemed to be University; (12)
"distinct category" means an
existing institution or an institution starting from the beginning with the
focus on teaching or research in the unique disciplines or addressing the
strategic needs of the country or engaged in the preservation of Indian cultural
heritage or preservation of the environment or dedicated to skill development
or dedicated to sports or languages or any other discipline, as so determined
by the Expert Committee approved by the Chairman of the Commission; (13)
"Executive Council" means the
executive council of the institution deemed to be University; (14)
"Expert Committee" means a
committee consisting of academics and other experts from other fields and
includes representatives of the statutory bodies and approved by the Chairman
of the Commission; (15)
"Government" means the Department
in the Ministry of Education in the Central Government dealing with the higher
education; (16)
"institution" means an institution
of higher education engaged in teaching and research at the undergraduate,
post-graduate or higher level; (17)
"institution deemed to be
University" means an institution of higher education so declared by the
Central Government by notification under section 3 of the Act, on the advice of
the Commission; (18)
"main campus" means the campus of
the institution deemed to be University, where its major facilities, faculty,
staff, students, academic departments and administration are situated; (19)
"NAAC" means the National
Assessment and Accreditation Council; (20)
"NBA" means the National Board of
Accreditation; (21)
"necessary infrastructure" means
the infrastructure required under the norms of the concerned statutory body or
the Commission, as the case may be; (22)
"NEP" means the National Education
Policy, 2020; (23)
"NIRF" means the National
Institutional Ranking Framework; (24)
"notification" means a notification
issued by the Central Government in the Official Gazette declaring an
institution of higher education, as an institution deemed to be University
under section 3 of the Act; (25)
"off-campus" means the premises of
the institution deemed to be University, approved by the Government, other than
the main campus or the campuses; (26)
"off-shore campus" means the
premises of the institution deemed to be University, approved by the
Government, outside India, other than the main campus in India; (27)
"processing fee" means the fee to
be paid by the applicant institution to the Commission along with the
application for processing such application; (28)
"school" or "faculty"
means a school or faculty of studies of the institution deemed to be University; (29)
"sponsoring body" means a body
being a charitable or a not-for-profit society or trust or a company under
section 8 of the Companies Act, 2013 (18 of 2013), submitting an application
for declaring an institution under its administrative, academic and financial
control as an institution deemed to be University; (30)
"Standing Committee" means a
committee consisting of academics and other experts from other fields and
includes representatives of the statutory bodies and approved by the Chairman
of the Commission; (31)
"statutory body" means a body
constituted under any law for the time being in force for determining or
maintaining standards of quality in the relevant areas of higher education,
including the All India Council for Technical Education (AICTE), the Bar
Council of India (BCI), the Dental Council of India (DCI), the Indian Nursing
Council (INC), the National Council for Teacher Education (NCTE) and the
National Medical Commission (NMC), or any other statutory body established
under an Act of Parliament; (32)
"teacher" means professors,
associate professors, assistant professors and such other academic staff as may
be appointed for imparting instructions or conducting research in the
institution deemed to be University including the adjunct faculty or professor
of practice or visiting faculty; and (33)
the words and expressions used in these
regulations and not defined, but defined in the Act shall have the same
meanings respectively assigned to them. (1)
The objectives of the institution deemed to
be University shall be to - (a)
provide for higher education leading to
excellence and innovations in such branches of knowledge as may be deemed fit,
primarily at undergraduate, post-graduate, and research degree levels, fully
conforming to the concept of a University; (b)
engage in inter-disciplinary or
multi-disciplinary or trans-disciplinary teaching and research in addition to
domain-specific specialisation; (c)
provide for high-quality teaching and
research recognised nationally and globally; (d)
recognise, identify and foster the unique
capabilities of each student, by sensitising teachers as well as parents to
promote each students holistic development; (e)
provide multi-disciplinary and a holistic
education in the faculties of science, engineering, technology, social
sciences, arts, humanities, sports and other disciplines; (f)
transform into research and teaching
intensive University over a period of time; (g)
focus on research and innovation by setting
up start-up incubation centers; technology development centres; centres in
frontier areas of research; greater industry-academic linkages; and
inter-disciplinary research including humanities and social sciences research; (h)
provide flexible and innovative curriculum,
which includes credit-based courses and projects in theareas of community
engagement and service, environmental education, value-based education, etc.; (i)
contribute for social transformation through
socially responsive teaching, learning, research, and fieldwork; (j)
adopt the provisions of NEP, 2020; and (k)
strengthen the research ecosystem by
establishing Research and Development Cell (RDC). (1)
The eligibility criteria for considering the
applications of the institutions to be declared as institutions deemed to be
Universities shall - (a)
be a multi-disciplinary institution (having
minimum five departments either in under-graduate or postgraduate or integrated
or research programmes or a combination of all these) or a cluster of
institutions offering five programmes (having minimum five departments either
in under-graduate or post-graduate or integrated or research programmes or a
combination of all these): Provided that in the case of
cluster of institutions, the institutions may be either from the same
sponsoring body or from a different sponsoring body or bodies: Provided further that each
institution shall fulfill the eligibility conditions specified in this clause: Provided also that in case,
if the cluster of institutions belonging to different sponsoring bodies intends
to acquire deemed to be University status, all the sponsoring bodies shall form
an exclusive sponsoring body in the name of the proposed deemed to be
University and that sponsoring body shall submit the application for deemed to
be University status and all the moveable and immovable assets of such
sponsoring bodies shall be transferred to the exclusive sponsoring body; (b)
be an institution- (i)
having valid accreditation by NAAC with at
least 3.01 cumulative grade point average (CGPA) for three consecutive cycles: Provided that the
application for accreditation or re-accreditation has been submitted by the
institution within time in each of these three cycles; or (ii)
providing two-thirds of eligible technical
programmes accredited by the NBA for three consecutive cycles, in the case of
the technical institutions: Provided that the
application for accreditation or re-accreditation has been submitted by the
institution within time in each of these three cycles; or (iii)
figuring among the top fifty rankings of the
NIRF in any specific category for three consecutive years; or (iv)
figuring among the top hundred rankings in
the overall ranking of NIRF for three consecutive years; (c)
possess such academic and physical
infrastructure as may be specified by the Commission or the relevant statutory
body, as the case may be; (d)
have obtained the approval of the relevant
statutory body for the professional courses being offered in the institution at
the time of application; (e)
teacher-student ratio of 1:20 with a minimum
combined faculty strength of not less than one hundred and fifty teachers and a
minimum combined student strength of three thousand on rolls under the regular
classroom mode, of which not less than one fifth being post-graduate or
research or as per the norms of the relevant statutory body; and (f)
have an administrative area, library, lecture
halls, labs, hostels, health care, common facilities, and recreational
facilities. (2)
Universities established under clause (f) of
section 2 of the Act shall not be eligible to apply under these regulations for
declaration under section 3 of the Act to declare an institution as an
institution deemed to be University. (1)
In the case of institutions not funded by the
Government, a corpus fund of rupees twenty-five crores or as decided by the
Commission from time to time, shall be created and maintained in the name of
the institution deemed to be University, including the existing institutions
declared under section 3 of the Act as institutions deemed to be Universities. (2)
The interest accrued on the corpus fund shall
be used only for the purpose of further development of the institution deemed
to be University. (3)
Institutions deemed to be Universities may
invest the corpus fund in any suitable scheme or schemes. (1)
The sponsoring body of an institution,
fulfilling the eligibility criteria specified in regulations 4 may apply online
to the Commission on its web portal developed for this purpose, for considering
the proposal for declaration of its institution as an institution deemed to be
University. (2)
The following documents shall be uploaded on
the web portal referred to in sub-regulation (1)- (a)
no objection certificate (NOC) from the
affiliating University in the case of an affiliated College: Provided that, if no NOC is
received by the applicant sponsoring body within sixty days from the date of
application, it shall be presumed that the affiliating University has no
objection to the request and in such cases, the acknowledgment for receipt of
the request shall be submitted as a document; (b)
a detailed project report (DPR) containing
its fifteen-year detailed strategic vision plan and a five-year rolling
implementation plan, namely, the academic plan, faculty recruitment plan,
students admission plan, research plan, campus information and communication
technology plan, infrastructure development plan, finance plan, administrative
plan, governance plan, etc. with clear annual milestones and action plans as to
how the new institution deemed to be University is being set up and developed,
with identifiable output and outcomes and shall also include the available
academic and physical infrastructure with the institution; (c)
details of the sponsoring body with its aims
and objectives, along with the details of the key academic and administrative
personnel; (d)
land ownership documents (Sale Deed or Lease
Deed for a minimum period of thirty years) in the name of the proposed
institution deemed to be University or the sponsoring body and shall give
details of land ownership records derived from the official revenue records
portal of the State Government or the Union territory administration, as the
case may be; (e)
certificates issued by the NAAC, NBA, or NIRF
for accreditation or ranking, as the case may be; (f)
approval of the relevant statutory bodies
according approval for conducting the professional courses, which are currently
being run in the institution; (g)
information regarding the existing academic
and physical infrastructure; (h)
details of the financial sustainability of
the proposed institution deemed to be University along with the details of the
corpus fund being created in the name of the proposed institution deemed to be
University; (i)
an undertaking to the effect that the
proposed institution deemed to be University shall abide by all the provisions
of the Act, rules made under the said Act and these regulations; and (j)
in the case of institutions that are fully or
partially funded by the State or Central Government, a letter of commitment
from the respective Government to continue financial support to the institution
even after the declaration of the institution as an institution deemed to be
University. (3)
Copies of the documents referred to in
sub-regulation (2) and uploaded on the Commissions web portal shall be
disclosed on the website of the institution, duly certified by the Head of the
institution or sponsoring body, as the case may be, and if any information is
found to be false after due verification, the person responsible for its
uploading shall be liable for prosecution under the provisions of the Indian
Penal Code, 1860 (45 of 1860). (4)
The Commission shall refer the application
for examination by the Expert Committee to be constituted by the Chairman of
the Commission and the said Committee may direct the applicant to make a
presentation to demonstrate whether or not the institution fulfills the
requirements as specified in these regulations and the Committee shall submit
its report to the Commission, within thirty days from the date of reference to
it and on the basis of the said report, the Commission shall provide its advice
to the Central Government within sixty days from the date of receipt of the
said report. (5)
Upon consideration of the advice of the Commission
and examination of all aspects of the matter, the Central Government, may
within thirty days from the date of receipt of the advice of the Commission,
declare an institution of higher education as an institution deemed to be
University under section 3 of the Act, by notification in the Official Gazette: Provided that if the
proposal for consideration and declaration as an institution deemed to be
University is not agreed upon, the Central Government shall convey its decision
in writing to the sponsoring body along with the reasons thereof and the
decision of the Central Government shall be final: Provided further that an
institution that was declared and notified for a limited period, as an
institution deemed to be University under section 3 of the Act, prior to the
publication of these regulations shall continue to be an institution deemed to
be University in terms of these regulations irrespective of the period for
which the initial notification and extension thereof, if any, was issued by the
Central Government and in such cases, the Central Government shall issue
separate notification for continuation, on the advice of Commission: Provided also that if the
proposal of the sponsoring body is rejected by the Central Government, the
sponsoring body may submit a fresh proposal only after one year. (6)
In case of institutions declared as deemed to
be Universities, the University which had granted affiliation to such
institutions shall transfer the credits and the transcripts of students who are
enrolled and studying in the said institution and the existing students may get
the degree from the affiliating University or deemed to be University as per
the preference of the student and the newly admitted students shall get a
degree from the institution which has been granted status as an institution
deemed to be University. (1)
Online application may be submitted through
the Commissions portal for setting up a new institution deemed to be University
for its main campus or main campus and constituent unit devoted to study and
research in disciplines referred to in clause (12) of regulation 2 of these
regulations, by the following, namely:- (i)
any sponsoring body, with a philanthropic aim
or with a commitment to society or aiming for the social, cultural, and
educational development of the country; or (ii)
Central or the State Government or the Union
territory administration. (2)
Existing institutions or cluster of
institutions (whether Government or self-financing institution) either from the
same sponsoring body or different sponsoring bodies may also apply under this
category for the establishment of main campus or main campus and constituent
unit, provided that they are devoted to study and research in disciplines
referred to in clause (12) of regulation 2 of these regulations and in the case
of cluster of institutions belonging to different sponsoring bodies intends to
acquire deemed to be University status, the sponsoring bodies concerned shall
form an exclusive sponsoring body in the name of the proposed deemed to be
University, and that sponsoring body shall submit the application for deemed to
be University status, and in such case the entire moveable and immoveable
assets shall be transferred to that sponsoring body. (3)
Institutions falling under distinct category
are exempted from the application of provisions of subregulation (1) of regulation
4 of these regulations: Provided that the proposed
institution under this category shall start its operations with a minimum of
five academic programmes (either in under graduate or post-graduate or
integrated or research or combination of all these programmes) with physical
and academic infrastructure as per the norms of the relevant statutory body or
the Commission, as the case may be. (4)
The sponsoring body shall submit the
application along with all the documents referred to in sub-regulation (2) of
regulation 6 except the documents referred to in clause (e) of the said
sub-regulation. (5)
The Commission shall refer the application
for examination by the Expert Committee to be constituted by the Chairman of
the Commission and the said Committee may direct the applicant to make a
presentation to demonstrate whether or not the institution fulfills the
requirements as specified in these regulations and the Committee shall submit
its report to the Commission, within thirty days from the date of reference to
it, by way of recommendation as to whether or not the Letter of Intent (LoI)
can be issued and whether the same shall be issued with or without any
additional conditions. (6)
The Commission shall forward its advice to
the Government within sixty days from the date of receiving the report of the
Expert Committee; and thereafter, the Government shall, having taken into
consideration the advice of the Commission, within a further period of thirty
days, either issue approval or Letter of Intent (LoI) valid for a period of
three years or reject the proposal stating reasons thereto: Provided that under
exceptional circumstances, such as due to natural calamities or pandemics, the
validity of Letter of Intent (LoI) may be extended beyond three years by the
Central Government for reasons to be recorded in writing, on the advice of the
Commission, which may take into account the preparedness of the institution in
respect of the fulfillment of the conditions of LoI: Provided further that if the
proposal of the sponsoring body is rejected by the Central Government, the
sponsoring body may submit a fresh proposal only after one year. (7)
The sponsoring body shall submit a report
regarding the compliance of the conditions specified in the Letter of Intent
(LoI) within a period of three years to the Government, which shall be
forwarded to the Commission for its verification and advice and the Government
may take further steps following the procedure referred to in regulation 6 of
these regulations. (1)
(i) Institutions deemed to be Universities
with minimum A grade and above or ranked from 1 to 100 in the
"Universities" category of NIRF rankings of the relevant year are
eligible to set up off-campus centres. (ii) Institutions declared
as deemed to be Universities under "distinct category" may apply for
offcampuses after five years of their declaration, if they fulfill the criteria
specified in clause (i). (2)
Institutions deemed to be Universities with
minimum A grade and above or ranked from 1 to 100 in the
"Universities" category of the NIRF rankings of the relevant year may
submit their application to start off-campus centres through the Commissions
portal along with the following documents, namely:- (i)
from the relevant statutory body (wherever
applicable) for approval to set up off-campus centres or, for issuance of
Letter of Intent for setting up off-campus centres, as the case may be. (3)
By following the procedure specified in these
regulations for setting up the off-campus centres, an institution deemed to be
University may also apply on the Commissions portal for establishing an
off-campus centre by taking over any affiliated college under the same
sponsoring society or trust or company by progressively closing the affiliated
college to convert it into an off- campus centre and a no objection certificate
from the affiliating University shall accompany the application and the
affiliating University may decide on granting no objection certificate to the institution
deemed to be University within a maximum period of sixty days from the date of
receipt of the request, failing which it shall be presumed that the affiliating
University has no objection to the application by the institution deemed to be
University for establishing an off-campus centre and in such cases, the
acknowledgement for receipt of the request shall be submitted as a document. (4)
The infrastructure at the proposed off-campus
centres shall be in accordance with the norms and standards specified by the
relevant statutory body or the Commission, as the case may be, and the
off-campus centre shall be started with a minimum of five under-graduate or
post-graduate or research or combination thereof with a minimum of one thousand
students, of which not less than one-fifth of the students are post-graduate or
research students with fifty teachers and with required infrastructure
facilities. (5)
The Chairman of the Commission may constitute
a Standing Committee to undertake an examination of the information furnished
by the institution deemed to be University and the Chairman, on behalf of the
Commission, shall forward the advice to the Government within sixty days from
the date of receipt of the application, by taking into the consideration, the
observations made by the said Standing Committee. (6)
The Government shall, after taking into
consideration the advice of the Commission may within a period of thirty days
from the date of receipt of such advice, either issue a notification for
starting an off-campus centres or, as the case may be, a Letter of Intent for
setting up of new off-campus centres or reject the proposal by recording the
reasons for doing so and the decision of the Central Government shall be final. (7)
On the basis of the advice of the Expert Committee,
the Commission shall render its advice to the Government to consider the
approval of any such off-campus which was operating before the commencement of
these regulations on a case-to-case basis, and to validate the degrees of each
programme for the passed-out students, if they fulfill the basic eligibility
conditions required for starting the off-campus centre. (8)
If at any time, the information provided by
the applicant institution deemed to be University is found to be incorrect, the
Government may withdraw the approval granted for starting the off-campus
centre; and in order to protect the interests of students enrolled at such
centre, the institution deemed to be University shall take necessary action for
shifting of such students to the main campus. (9)
Institution deemed to be University may start
new courses or programmes in any field in their existing campus and approved
off-campus centres, with the prior approval of its Executive Council and, also
wherever applicable, with the approval of the relevant statutory bodies: Provided that where the
institution deemed to be University is in receipt of grant-in-aid or other
funds for maintenance from the Central Government or the State Government or
its Agencies, as the case may be, prior approval of the appropriate Government
shall also be required. (1)
Institutions deemed to be Universities may
start or establish off-shore campuses with the prior approval of the Central
Government in accordance with the provisions of the Act, rules and regulations
made thereunder. (2)
Existing off-shore campuses shall continue to
operate, provided they have obtained proper permissions and approval. (1)
The Commission shall monitor the performance
and academic outcomes of the institutions deemed to be Universities having
valid accreditation by the NAAC with less than an A grade or ranked more than
100 ranks in the NIRF rankings (Universities category) not later than every
five years, on the basis of a report submitted annually by the institutions
deemed to be Universities. (2)
The performance and academic outcomes of the
institutions deemed to be Universities having valid accreditation by the NAAC
with less than an A grade or ranked more than 100 in the NIRF rankings
(Universities category) shall be evaluated either physically or virtually by an
Expert Committee, as may be decided by the Commission and for the purposes of
such evaluation, the Expert Committee may adopt such procedure as it may deem
appropriate. (3)
The Expert Committee shall submit a report to
the Commission specifying its recommendations on the performance and academic
outcomes of the institution deemed to be University and those institutions deemed
to be Universities that are found to be deficient in some aspects, shall be
given a period to be specified by the Expert Committee, to rectify the
deficiencies, failing which, the Expert Committee shall recommend for
withdrawal of permission given under sub-regulation (9) of regulation 8 for
starting new courses or programmes by the institution deemed to be University,
in any field, in their existing campus and the approved off-campus centres. (4)
In cases where, the Expert Committee has
recommended for withdrawal of permission under subregulation (3), the
Commission shall issue appropriate order informing the institution deemed to be
University and the relevant statutory body concerned and in case, if the
Commission finds that the institution deemed to be University is not adhering
to its order, the Commission shall take action as per the provisions of
regulation 34. (5)
The Commission shall decide on the physical
verification of an institution deemed to be University or constitute teams for
such verification on its own or upon receipt of any complaint against the
accuracy and veracity of the information submitted to the Commission and also
hosted on the website of the institution. (1)
The proposed or existing institution deemed
to be University shall be registered as a not-forprofit society under the
Societies Registration Act, 1860 (21 of 1860) or as a not-for-profit trust
under the Indian Trusts Act, 1882 (2 of 1882) or as a not-for-profit company
registered under section 8 of the Companies Act, 2013 (18 of 2013): Provided that a sponsoring
body exclusively established for running educational institutions shall be
exempted from registering as a separate not-for-profit society or trust or a
company and the sponsoring body shall specifically mention in its registration
deed that the sponsoring body is exclusively for running educational activities
and no other activities are being carried out or shall be carried out in the
future under it: Provided further that if the
sponsoring body of an existing institution deemed to be University does not
have a society or trust or company exclusively for running educational
institutions, it shall form a new not-for-profit society or trust or company,
for the purposes of institution deemed to be University and in such cases, the
sponsoring body shall be exempted from transferring its moveable and immovable
assets to the newly created society or trust or company, if such sponsoring
body provides a notarised affidavit to the effect that the entire moveable and
immovable assets allocated to the institution deemed to be University shall not
be leased or otherwise disposed of without the prior permission of the
Commission: Provided also that the
sponsoring body shall make available the necessary infrastructure for operating
the institution deemed to be University without any rental or other such
charges. (2)
All moveable and immovable assets of the
institution deemed to be University shall be used for the purposes of
conducting academic activities, promotion of research and related
administrative requirements of the institution deemed to be University,
including the outreach educational activities. (3)
The highest governing body of the institution
deemed to be University shall be the Executive Council to be headed by the
Vice-Chancellor and consisting of not less than ten and not more than thirteen
members. (4)
The Executive Council shall be the principal
executive body of the institution deemed to be University. (5)
The composition of the Executive Council
shall be as under - (a)
Vice-Chancellor-Chairperson; (b)
Pro-Vice-Chancellor (wherever applicable); (c)
two members from amongst the Deans of schools
of studies, by rotation, to be appointed by the Vice-Chancellor; (d)
one Professor, who is not a Dean, by
rotation, to be appointed by the Vice-Chancellor; (e)
one Associate Professor, by rotation, to be
appointed by the Vice-Chancellor; (f)
one Assistant Professor, by rotation, to be
appointed by the Vice-Chancellor; (g)
in the case of institution deemed to be
University that is controlled or managed or receiving funds more than or equal
to fifty per cent. of their annual receipts from the Central or State
Government, the respective Government shall nominate an officer, not below the
rank of Joint Secretary to the Government of India or his or her representative
and in respect of all other institutions deemed to be Universities, the
Commission shall nominate a representative; (h)
up to four nominees of the Sponsoring body;
and (i)
the Registrar, who shall be the ex-officio
Secretary of the Executive Council. (1)
All the members of the Executive Council,
other than the Vice-Chancellor and Pro-Vice- Chancellor, shall hold office for
a term of three years and in the case of Deans, the term shall be three years
or until they hold the office of Dean, whichever is earlier. (2)
Members of the Executive Council appointed by
the Vice-Chancellor from Professor, Associate Professor and Assistant Professor
category shall hold office for a period of one year or till such time they
cease to be teachers of the University, whichever is earlier. (1)
The Executive Council shall have the power of
management and administration of the institution deemed to be University. (2)
The Executive Council shall be the final
decision-making body of the institution deemed to be University in respect of
every matter of the institution deemed to be University, including academic,
administrative, personnel, financial, and developmental matters. (3)
Subject to the provisions of these
regulations and the rules of the institution deemed to be University, the
Executive Council shall, in addition to all other powers vested in it, have the
following powers, namely:- (a)
to appoint such Professors, Associate
Professors, Assistant Professors and other academic staff, including Chairs, as
may be necessary, on the recommendation of the Selection Committee constituted
for the said purpose and to fill up temporary vacancies therein; (b)
to regulate and enforce discipline amongst
the employees of the institution in accordance with the rules of the
institution deemed to be University; (c)
to provide for the appointment of Visiting
Professors, Emeritus Professors, Professor of Practice, Consultants, Scholars,
etc., and determine the terms and conditions of such appointments; (d)
to exercise such other powers and perform
such other duties as may be conferred or imposed on it by the rules and
regulations of the institution deemed to be University; (e)
to make rules and regulations for the
institution deemed to be University; and (f)
if the institution is controlled or managed
or receiving funds more than or equal to fifty per cent. of their annual
receipt from the Central or State Government, the creation of posts shall be
done by the Executive Council with prior approval of the respective Government
from which grants are being released. (1)
The Executive Council shall meet at least
four times a year (minimum two in one semester), with not less than seven days
prior notice given before every meeting of the Executive Council and emergency
meetings may be convened at a shorter notice, for reasons to be recorded in
writing for such emergency meeting. (2)
One-third of the total number of members of
the Executive Council shall form the quorum for the meeting. (3)
In the absence of the Vice-Chancellor, the
Pro-Vice Chancellor shall preside over the meeting; and where there is no
Pro-Vice-Chancellor in an institution deemed to be University, a member chosen
by the other members of the Executive Counsel present at the meeting, shall
preside over the meeting. (4)
Every member of the Executive Council
including the Chairperson, shall have one vote and the decisions at the
meetings of the Executive Council shall be taken by simple majority; and in
case of a tie, the Chairperson shall have a casting vote. (5)
Any business, which may be urgent in nature,
may be carried out by circulation amongst its members. (6)
A copy of the minutes of each meeting shall
be furnished to the Chancellor of the institution deemed to be University, as
soon as possible after the convening of the meeting. (A)
Academic Council: (1)
The Academic Council shall be the principal
academic body of the institution deemed to be University and shall, subject to
the provision of the rules of the institution deemed to be University,
co-ordinate and exercise general supervision over the academic policy of the
institution deemed to be University. (2)
The composition of the Academic Council shall
be as under- (i)
Vice Chancellor - Chairperson; (ii)
Pro Vice-Chancellor (wherever applicable); (iii)
Deans of faculties of the schools and heads
of the departments or centres; (iv)
up to ten Professors (excluding those who are
Deans of schools and heads of departments or centres) by rotation, to be
nominated by the Vice-Chancellor giving due regard to the representation of
different schools or departments or centres; (v)
up to five Associate Professors from
departments or centres other than the heads of the departments or centres, by
rotation, to be appointed by the Vice-Chancellor; (vi)
up to five Assistant Professors from the
departments or centres other than the heads of the departments or centres, by
rotation, to be appointed by the Vice-Chancellor; (vii)
six persons of repute from amongst the
educationists or experts for their specialised knowledge, who are not in the
service of the institution deemed to be University, nominated by the
ViceChancellor; and (viii)
the Registrar, who shall be the ex-officio
Secretary of the Academic Council. (3)
The representation of different categories
shall be through rotation and not through an election and the term of members,
other than the ex-officio members, shall be three years and the Controller of
Examination shall be the permanent invitee to the meetings of the Academic
Council. (B)
Powers and Functions of Academic Council:
Subject to the provisions of these regulations and rules of the institution
deemed to be University, the Academic Council shall, in addition to all other
powers vested in it, have the following powers, namely:- (a)
to exercise general supervision over the
academic policies of the institution deemed to be University and to give
directions regarding methods of instruction, co-ordination of teaching among
departments or faculties or schools or centers, evaluation of research and
improvement of academic standards; (b)
to bring about and promote
inter-departmental, inter-faculty, inter-school, inter-center co-ordination and
to establish or appoint such committees or boards, as may be deemed necessary
for the purpose; (c)
to consider matters of general academic
interest either on its own initiative, or on a reference by a department or
faculty or school or centre or the Executive Council, and to take appropriate
action thereon; (d)
to prescribe courses or programmes of study
leading to degree and diploma of the institution deemed to be University; (e)
to make arrangements for the conduct of
examinations in conformity with the rules and bye-laws of the institution
deemed to be University; (f)
to maintain proper standards of the
examination; (g)
to recognise diplomas and degrees of
Universities and other Institutions and to determine equivalence with the
diplomas and degrees of the institution deemed to be University; (h)
to institute Fellowships, Scholarships,
Medals, Prizes, etc.; (i)
to frame rules covering the academic
functioning of the institution deemed to be University, admissions,
examinations, award of fellowships and studentships, free-ships, concessions,
attendance, discipline, residence, etc.; (j)
to take a periodical review of the activities
of the departments or centres and to take appropriate action to maintain and
improve the standards of instruction; (k)
to recommend the institution of teaching
posts (Professors, Associate Professors, and Assistant Professors) to the
Executive Council; (l)
to make recommendations to the Executive
Council for the establishment or abolition of departments or centres or schools
or faculties, etc. (m)
to make recommendations to the Executive Council;
and (n)
to exercise such other powers and to perform
such other duties, as may be conferred or imposed upon it by the rules of the
institution deemed to be University. (C)
Meeting of Academic Council.- (1)
The Academic Council shall meet as often as
necessary but not less than four times (at least two times in a semester)
during an academic year with not less than seven days prior notice being given
before every meeting of the Academic Council and emergency meetings may be
convened at a shorter notice, for reasons to be recorded in writing for such
emergency meeting. (2)
One-third of the total number of members of
the Academic Council shall constitute the quorum for the meeting of the
Academic Council. (3)
Each member, including its Chairperson, shall
have one vote, and decisions at the meetings of the Academic Council shall be
taken by simple majority; and in case of a tie, the Chairperson shall have a
casting vote. (4)
Any business that may be necessary for the
Academic Council to perform, which may be urgent in nature, may be carried out
by circulation amongst its members. (1)
The composition of the Finance Committee
shall be - (i)
Vice Chancellor - Chairperson; (ii)
Pro Vice-Chancellor (wherever applicable); (iii)
one person nominated by the society or trust
or company, as the case may be (wherever applicable); (iv)
three persons to be nominated by the
Executive Council, out of whom at least one shall be a member of the Executive
Council; (v)
one representative of the Central Government
not below the rank of Joint Secretary or his representative to the Government
of India, in case the institution is controlled and managed by the Central
Government or is receiving funds more than or equal to fifty per cent. of their
annual receipt from the Central Government directly or through its Agencies;
and in all other institution deemed to be Universities, the Commission shall
nominate a representative; (vi)
three persons to be nominated by the
Chancellor; (vii)
Finance Officer-Secretary- ex officio (2)
In case the institution deemed to be
University is controlled or managed or funded by the State Government, one
representative of such Government. (3)
All members of the Finance Committee other
than ex-officio member shall hold office for a term of three years. (4)
The Finance Committee shall meet at least
four times in an academic year (at least twice each semester) to examine the
accounts and scrutinise the proposals for expenditure and one-third of the
total number of members of the Finance Committee shall form the quorum for a meeting. (5)
All proposals relating to the creation of
posts and those items which have not been included in the Budget, shall be
examined by the Finance Committee before the Executive Council considers them
and to decide waiver in fees, the establishment of scholarships, freeship and
any other financial benefits. (6)
The annual accounts and financial estimates
of the institution deemed to be University prepared by the Finance Officer
shall be laid before the Finance Committee for consideration and comments and
thereafter the same shall be submitted to the Executive Council for approval. (7)
The Finance Committee shall recommend limits
for the total recurring and non-recurring expenditures for the year, based on
the income and resources of the institution deemed to be University. (1)
There shall be one Board of Studies for each
department or school of the institution deemed to be University. The
composition of the Board of Studies shall be- (i)
Dean of school or Head of the department - Chairperson; (ii)
all Professors of the school or department; (iii)
two Associate Professors of the school or
department, by rotation; (iv)
two Assistant Professors of the school or
department, by rotation; and (v)
two external experts to be co-opted for their
specialised knowledge. (2)
Subject to the overall control and
supervision of the Academic Council, the functions of a Board of Studies shall
be to approve subjects for research for various degrees and other requirements
of research degrees and to recommend to the concerned School Board in such
manner as may be prescribed by the rules of the institution deemed to be
University regarding- (a)
courses of studies; (b)
appointment of supervisors for research; and (c)
measures for the improvement of the standards
of teaching and research. (3)
The powers and functions of the Board of
Studies shall be prescribed by the rules of the institution deemed to be
University. (1)
A person shall be disqualified for being
chosen as, and for being, a member of any of the authorities, or being
appointed as, and for being, an officer, of the institution deemed to be
University if- (a)
if he or she is of unsound mind; or (b)
if he or she is an un-discharged insolvent;
or (c)
if he or she has been convicted by a court of
law for an offense involving moral turpitude and sentenced in respect thereof
to imprisonment for not less than six months; or (d)
if he or she has not been appointed as per
the provisions of these regulations. (2)
If any question arises as to whether a person
is or had been subjected to any of the disqualifications mentioned above, the
question shall be referred to the Chancellor, and his or her decision shall be
final and no suit or other proceedings shall lie in any civil court against
such decision. (1)
If any question arises, as to whether any
person, other than Government nominated or appointed, has been duly nominated
or appointed as, or is, entitled to be a member of any authority or any
committee of the institution deemed to be University, the matter shall be
referred to the Chancellor, whose decision thereon shall be final and binding. (2)
Any member, other than an ex-officio member
of any authority, may resign by a letter addressed to the Registrar, and the
resignation shall take effect as soon as it is accepted by the Chancellor or
the Chairperson of the Executive Council, as the case may be. (3)
Sudden vacancies among the members of any
authority or any Committee of the institution deemed to be University shall be
filled by the respective authority, as soon as may be, and within a period of
six months. (A)
Chancellor: (1)
The Chancellor shall hold office for a period
of five years from the date of assuming office and shall be eligible for
re-appointment for one more term by following the procedure prescribed for the
appointment of the Chancellor: Provided that the Chancellor
in the institutions deemed to be Universities managed or controlled or
receiving funds more than or equal to fifty per cent. of their annual receipt
from the Central or State Government or its Agencies, shall be appointed by the
respective Government and for other institutions deemed to be Universities, the
Chancellor shall be appointed by the sponsoring body. (2)
The Chancellor shall, by virtue of his or her
office, be the head of the institution deemed to be University and shall, if
present, preside at the Convocations of the institution deemed to be University
held for conferring degrees. (3)
In the case of Government controlled or
managed or receiving funds more than or equal to fifty per cent. of their
annual receipt, the Chancellor shall not be removed from office except by an
order of the appropriate Government. (B)
Vice-Chancellor: (1)
The Vice-Chancellor shall be a whole-time
salaried officer of the institution deemed to be University and shall be
appointed by the Chancellor from a panel of three names suggested by a
Search-cum-Selection Committee. (2)
The qualifications of the Vice-Chancellor
shall be in accordance with the University Grants Commission (Minimum
Qualifications for Appointment of Teachers and other Academic Staff in
Universities and Colleges and other Measures for the Maintenance of Standards
in Higher Education) Regulations, 2018. (3)
The procedure for composition of
Search-cum-Selection-Committee (SCSC) for the selection of ViceChancellor shall
be as under- (a)
the Vice-Chancellor in the institution deemed
to be University managed or controlled or receiving funds more than or equal to
fifty per cent. of their annual receipt from the Central or State Government or
its Agencies shall be appointed by Central Government or the State Government,
as the case may be. (b)
in case of other institutions deemed to be
Universities, the composition of the Search-cum-Selection Committee shall be as
under- (i)
a nominee of the Chancellor, who shall be a
reputed academician as the Chairperson of the Committee; (ii)
a nominee of the Chairman, University Grants
Commission; and (iii)
an academician, with not less than ten years
service as Professor, nominated by the Executive Council. (4)
The Vice-Chancellor shall hold office for a
term of five years from the date on which he or she enters upon his or her
office or until he or she attains the age of seventy years, whichever is
earlier and shall be eligible for re-appointment for one more term by following
the procedure prescribed for the appointment of Vice-Chancellor: Provided that
notwithstanding the expiry of the said period of five years, he or she shall
continue in office until his or her successor is appointed and enters upon his
or her office, however, in no case, the Vice-Chancellor shall hold office
beyond the age of seventy years: Provided further that the
Chancellor may direct the Vice-Chancellor, after his or her term has expired,
to continue in office for such period, not exceeding a total period of one
year. (5)
In the case of Government controlled or
managed or receiving funds more than or equal to fifty per cent. of their
annual receipt, the respective Government may direct the Vice-Chancellor, after
his or her term has expired, to continue in office for such period, not
exceeding a total period of one year. (6)
If the office of the Vice-Chancellor becomes
vacant due to death, resignation or otherwise, or if he or she is unable to
perform his or her duties due to ill health or any other cause, the Pro-Vice-
Chancellor shall perform the duties of the Vice-Chancellor: Provided that if the
Pro-Vice-Chancellor is unavailable, the Chancellor shall appoint the senior
most Professor who shall perform the duties of the Vice-Chancellor, until a new
Vice-Chancellor assumes office or the existing Vice-Chancellor resumes the
duties of his or her office, as the case may be. Provided further that, in
the case of Central Government or State Government controlled or managed or
receiving funds more than or equal to fifty per cent. of their annual receipt,
if the Pro-Vice-Chancellor is unavailable, the Government shall appoint the
senior most Professor or any other eminent academician to perform the duties of
the Vice-Chancellor initially for a period of six months or until a new Vice
Chancellor assumes office or the existing Vice-Chancellor resumes the duties of
his or her office, as the case may be. (C)
Powers and duties of Vice-Chancellor.- (1)
The Vice-Chancellor shall be the Principal
Executive Officer and academic officer of the institution deemed to be
University and shall exercise general supervision and control over the affairs
of the institution deemed to be University and give effect to the decision of
all authorities of the institution deemed to be University. (2)
The Vice-Chancellor may, if he or she is of
the opinion that immediate action is necessary on any matter, exercise any
power conferred on any authority of the institution deemed to be University by
or under these regulations and shall report to such authority at its next
meeting the action taken by him or her on such matter: Provided that, if the
authority mentioned in this sub-regulation 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: Provided further that any
person in the service of the institution deemed to be University who is
aggrieved by the action taken by the Vice-Chancellor under this regulation
shall have the right to represent against such action to the Executive Council
within ninety days from the date on which decision on such action is
communicated to him and thereupon the Executive Council may confirm, modify or
reverse the action taken by the Vice-Chancellor. (3)
The Vice-Chancellor, if he or she is of the
opinion that any decision of any authority of the institution deemed to be
University is beyond the power of the authority conferred by the provisions of
these regulations or that any decision taken is not in the interest of the
institution deemed to be University, may ask the authority concerned to review
its decision within sixty days of such decision and if the authority refuses to
review the decision either in whole or in part or no decision is taken by it
within the said period of sixty days, the matter shall be referred to the
Chancellor whose decision thereon shall be final. (4)
The Vice-Chancellor shall be the ex-officio
Chairperson of the Executive Council, the Academic Council and the Finance
Committee and shall, in the absence of the Chancellor, preside at the
Convocations held for conferring degrees to the students. (5)
The Vice-Chancellor shall be entitled to be
present at, and address, any meeting of any authority or other body of the
institution deemed to be University, but shall not be entitled to vote unless
he or she is a member of such authority or body. (6)
It shall be the duty of the Vice-Chancellor
to see that these regulations are duly observed and implemented and he or she
shall have all the powers necessary to ensure such implementation. (7)
The Vice-Chancellor shall have all the powers
necessary for the proper maintenance of discipline in the institution deemed to
be University, and he or she may delegate any such powers to such person or
persons, as he or she may deems fit. (8)
The Vice-Chancellor shall have the power to
convene or cause to be convened the meetings of the Executive Council, the
Academic Council, the Finance Committee, and other authorities. (D)
Removal of Vice-Chancellor.- (1)
Where there are reasons to believe that the
Vice-Chancellor of an institution deemed to be University does not possess the
qualifications as required under the University Grants Commission (Minimum
Qualifications for Appointment of Teachers and other Academic Staff in
Universities and Colleges and other Measures for the Maintenance of Standards
in Higher Education) Regulations, 2018, or is not appointed as per the
procedure stipulated in these regulations or has committed any financial or administrative
impropriety, the Chairman of Commission shall constitute an enquiry committee
consisting of academic, administrative or financial experts to enquire into the
matter. (2)
On the directions from the Commission, the
Chancellor shall place the Vice-Chancellor under suspension, pending an
enquiry. (3)
The enquiry committee shall give an
opportunity of hearing to the Vice-Chancellor before submitting its report to
the Commission and where the report of the enquiry committee confirms the
ineligibility or procedural violations or impropriety, as the case may be, the
Commission shall direct the Chancellor to remove the ViceChancellor by
following due procedure: Provided that, in respect of
the Vice-Chancellor of institution deemed to be University managed or controlled
or receiving funds more than or equal to fifty per cent. of their annual
receipt from the Central Government or State Government, the concerned
Government shall constitute an enquiry committee which shall provide an
opportunity of hearing to the Vice-Chancellor before submitting its report to
the Government and in the interregnum period, the Government shall place the
Vice-Chancellor under suspension, pending enquiry and the Vice-Chancellor shall
be removed only by the concerned Government. (4)
Notwithstanding anything contained in these
regulations, the Chancellor may, at any time after the ViceChancellor has
entered upon his or her office, by order in writing, remove the Vice-
Chancellor from office on the grounds of incapacity, misconduct or violation of
these regulations: Provided that the Chancellor
shall make no such order unless the Vice-Chancellor has been given a reasonable
opportunity of showing cause against the action proposed to be taken against
him: Provided further that the
Chancellor may, at any time before making such order, place the Vice-
Chancellor under suspension, pending an inquiry. (5)
In case of an institution deemed to be
University managed or controlled or receiving funds more than or equal to fifty
per cent. of its annual receipt from the Central or State Government or its
Agencies, the actions referred to in sub-regulations (1) to (4) shall have the
approval of the appropriate Government. (E)
Pro-Vice-Chancellor.- (1)
On the recommendation of the Vice-Chancellor,
the Executive Council shall appoint a Professor as Pro-Vice-Chancellor to
discharge the duties of the Pro-Vice-Chancellor in addition to his or her
duties as a Professor: Provided that in case of
Government controlled or managed or receiving funds more than or equal to fifty
per cent. of their annual receipt, the Vice-Chancellor shall seek approval of
the appropriate Government before appointing Pro-Vice-Chancellor: Provided further that where
the recommendation of the Vice-Chancellor is not accepted by the Executive
Council, the matter shall be referred to the Chancellor, who may either appoint
the Professor recommended by the Vice-Chancellor or ask the Vice-Chancellor to
recommend name of another Professor for re-consideration by the Executive
Council. (2)
The term of office of the Pro-Vice-Chancellor
shall be such as may be decided by the Executive Council, but it shall not, in
any case, exceed five years or until the expiration of the term of office of
the Vice-Chancellor, whichever is earlier: Provided that the
Pro-Vice-Chancellor whose term of office has expired shall be eligible for
re-appointment by following the procedure prescribed for the appointment of
Pro-Vice-Chancellor: Provided further that the
Pro-Vice-Chancellor shall, while discharging the duties of the Vice- Chancellor,
continue in office, notwithstanding the expiration of his or her term of office
as Pro-Vice-Chancellor, until the ViceChancellor resumes office or a new
Vice-Chancellor assumes office, as the case may be: Provided also that, in any
case, the Pro-Vice-Chancellor shall retire on attaining the age of sixty-five
years. (3)
The Pro-Vice-Chancellor shall have the powers
and duties as may be prescribed by the rules of the institution deemed to be
University. (4)
The Pro-Vice-Chancellor shall assist the
Vice-Chancellor in respect of such matters as may be specified by the
Vice-Chancellor on this behalf, from time to time, and shall also exercise such
powers and perform such duties as may be assigned or delegated to him by the
Vice-Chancellor. (F)
Registrar.- (1)
(a) The Registrar shall be a whole-time
salaried officer of the institution deemed to be University and shall be
appointed by the Executive Council on the recommendations of the selection
committee consisting of the following:- (i)
Vice-Chancellor - Chairperson; (ii)
one nominee of the Chancellor; (iii)
two members of the Executive Council
nominated by it; and (iv)
one expert not in the service of the
University to be nominated by the Executive Council. (b) The meeting of the
selection committee shall be fixed after prior consultation with, and subject
to the convenience of the Chancellors nominee and the experts nominated by the
Executive Council and the proceedings of the selection committee shall not be
valid unless at least three of the Chancellors nominees or persons nominated by
the Executive Council attended the meeting. (2)
The Registrar shall hold office for a term of
five years from the date of assuming office and shall be eligible for
re-appointment for a second term by following the procedure prescribed for
Registrar: Provided that, the Registrar
shall retire on attaining the age of sixty-two years and the emoluments and
other terms and conditions of service of the Registrar shall be such as may be prescribed
by the rules of the institution deemed to be University. (3)
When the office of the Registrar is vacant or
when the Registrar is, by reason of illness, absence, or any other cause,
unable to perform the duties of his or her office, the duties of the office
shall be performed by such person as the Vice-Chancellor may appoint for the
purpose. (4)
The Registrar shall be ex-officio Secretary
of the Executive Council and the Academic Council, but shall not be deemed to
be a member of any of these authorities. (5)
The Registrar shall be directly responsible
to the Vice-Chancellor and work under his or her direction. (6)
The Registrar shall have the power to take
disciplinary action against employees, excluding teachers and other academic
staff, as may be specified in the order of the Executive Council and to suspend
them pending inquiry, to administer warnings to them or to impose on them the
penalty of censure or the withholding of increment: Provided that no such
penalty shall be imposed unless the person has been given a
reasonableopportunity of showing cause against the action proposed to be taken
in regard to him or her. (7)
An appeal shall lie to the Vice-Chancellor
against any order of the Registrar imposing any of the penalties specified in
sub-regulation (6). (8)
In the case where the inquiry discloses that
a punishment beyond the power of the Registrar is called for, the Registrar
shall, upon the conclusion of the inquiry, make a report to the Vice-
Chancellor along with his or her recommendations: Provided that an appeal
shall lie to the Executive Council against an order of the Vice- Chancellor
imposing any penalty. (9)
It shall be the duty of the Registrar- (a)
to be the custodian of the records, the
common seal, and such other property of the institution deemed to be University
as the Executive Council shall commit to his or her charge; (b)
to issue all notices convening meetings of
the Executive Council, the Academic Council, and any Committees appointed by
those authorities; (c)
to keep the minutes of all the meetings of the
Executive Council, the Academic Council, and any Committees appointed by those
authorities; (d)
to conduct the official correspondence
between the Executive Council and the Academic Council; (e)
to supply to the Chancellor copies of the
agenda of the meetings of the authorities of the institution deemed to be
University as soon as they are issued and the minutes of such meetings; (f)
to represent the institution deemed to be
University in suits or proceedings by or against the University, sign powers of
attorney and verify pleadings or depute his or her representative for the
purpose; (g)
to perform such other duties as may be
specified in the rules of the institution deemed to be University or as may be
required from time to time by the Executive Council or the Vice-Chancellor, as
the case may be; (h)
to enter into an agreement, sign documents,
and authenticate records on behalf of the institution deemed to be University; (i)
to make arrangements to safeguard and
maintain the buildings, gardens, office, canteen, cars and other vehicles,
laboratories, libraries, reading rooms, equipment and other properties of the
institution deemed to be University; and (j)
to conduct the official correspondence on
behalf of the authorities of the institution deemed to be University. (G)
Finance Officer.- (1)
The Finance Officer shall be appointed by the
Executive Council on the recommendations of a selection committee constituted
for the purpose and he or she shall be a whole-time salaried officer of the
institution deemed to be University. (2)
The Finance Officer shall be appointed for a
term of five years and shall be eligible for re-appointment by following the
procedure prescribed for the appointment of the Finance Officer: Provided that, the Finance
Officer shall retire on attaining the age of sixty-two years. (3)
The emoluments and other terms and conditions
of service of the Finance Officer shall be such as may be prescribed by the
Executive Council from time to time. (4)
When the office of the Finance Officer is
vacant or when the Finance Officer is, by reason of illness, absence or any
other cause, unable to perform the duties of his or her office, the duties of
the office shall be performed by such person as the Vice-Chancellor may appoint
for the purpose. (5)
The Finance Officer shall be ex-officio Secretary
of the Finance Committee but shall not be deemed to be a member of such
Committee. (6)
The Finance Officer shall- (a)
exercise general supervision over the funds
of the institution deemed to be University and shall advise it as regards its
financial policy; and (b)
perform such other financial functions as may
be assigned to him by the Executive Council or as may be prescribed by the
rules of the institution deemed to be University. (7)
Subject to the control of the Executive
Council, the Finance Officer shall- (a)
ensure that the limits fixed by the Executive
Council for recurring and non-recurring expenditures for a year are not
exceeded and that all amounts of money are expended on the purpose for which
they are granted or allotted; (b)
be responsible for the preparation of annual
accounts and the budget of the institution deemed to be university and for
their presentation to the Executive Council; (c)
keep a constant watch on the state of the
cash and bank balances and on the state of investments; (d)
watch the progress of the collection of
revenue and advice on the methods of collection employed; (e)
ensure that the registers of buildings, land,
furniture, and equipment are maintained and up-to-date and that stock-checking
is conducted, of equipment and other consumable materials in all offices,
departments, schools, faculties, centers and specialised laboratories; (f)
bring to the notice of the Vice-Chancellor
un-authorised expenditure and other financial irregularities and suggest
disciplinary action against persons at fault; (g)
call for from any office, department, school,
faculty, centre, laboratory, etc. maintained by the institution deemed to be
University any information or returns that he or she may consider necessary for
the performance of his or her duties; and (h)
work under the direction of the
Vice-Chancellor and shall be responsible to the Executive Council through the
Vice-Chancellor. (H)
Controller of Examinations.- (1)
The Controller of Examinations shall be
appointed by the Executive Council on the recommendations of a selection
committee constituted for the purpose and he or she shall be a whole-time
salaried officer of the institution deemed to be University. (2)
The Controller of Examinations shall be
appointed for a term of five years and shall be eligible for reappointment by
following the procedure prescribed for the appointment of Controller of
Examination: Provided that the Controller
of Examinations shall retire on attaining the age of sixty-two years. (3)
The emoluments and other terms and conditions
of service of the Controller of Examination shall be such as may be prescribed
by the Executive Council from time to time. (4)
When the office of the Controller of
Examinations is vacant or when the Controller of Examinations is, by reason of
illness, absence or any other cause, unable to perform the duties of his or her
office, the duties of the office shall be performed by such person as the
Vice-Chancellor may appoint for the purpose. (5)
The Controller of Examination shall arrange
for and superintend the examinations of the institution deemed to be University
in the manner as may be prescribed by the rules of the institution deemed to be
University. (6)
The Controller of Examinations shall be a
permanent invitee to the Academic Council. (7)
The Controller of Examinations shall ensure
that all the specific directions of the Executive Council, Academic Council and
Vice-Chancellor in respect of examination and evaluation are complied with. (I)
Dean.- (1)
The Departments dealing with allied subjects
may be grouped into faculties or schools, etc., and every faculty shall be
headed by a Dean. (2)
Every Dean of the school or faculty shall be
appointed by the Vice-Chancellor from amongst the Professors in the school or
faculty, by rotation, for a period of two years: Provided that if there is
only one Professor or no Professor in a school or faculty, the Dean shall be
appointed, for the time being, from amongst the Professor, if any, and the
Associate Professors in the school or faculty. (3)
When the office of the Dean is vacant or when
the Dean is, by reason of illness, absence or any other cause, unable to
perform duties of his or her office, the duties of the office shall be
performed by the senior-most Professor or Associate Professor, as the case may
be, in the School. (4)
The Dean shall be the Head of the school or
faculty or centre and shall be responsible for the conduct and maintenance of
the standards of teaching and research in the school or faculty or centre and
shall have such other functions as may be prescribed by the rules of the
institution deemed to be University. (5)
The Dean shall have the right to present and
speak at any meeting of the Board of Studies or Committees of the school or
faculty or centre, as the case may be, but shall not have the right to vote
there unless he is a member thereof. (J)
Head of the Department.- (1)
There shall be a Head of the Department or
chairperson of the centre for each of the department or centre in the
institution deemed to be University, who shall be appointed by the
Vice-Chancellor from amongst the Professors of the department or centre: Provided that if there is no
Professor in the department or centre or there is only one Professor in the
department or centre, whose term as Head of the department or chairperson of
the centre is ending, the ViceChancellor may appoint an Associate Professor as
Head of the Department. (2)
The term of the Head of the department or
chairperson of the centre shall normally be two years and he or she shall be
eligible for re-appointment for one more term by following the procedure
prescribed for appointment of the Head of the department or chairperson of the
centre. (3)
The powers and functions of the Head of the
department or chairperson of the centre shall be prescribed by the rules of the
institution deemed to be University. (A)
Admission.-Admission of students to the
institution deemed to be University, public or self-financing, shall be
strictly based on merit in the entrance exam conducted by a Government Testing
Agency or the institution deemed to be University and as prescribed by the
appropriate statutory authority, wherever applicable and in case of no entrance
examination, the admission of students to the institution deemed to be
University may be made in the manner specified in the prospectus. (B)
Fee structure.- (1)
Donation or capitation fee in whatever
nomenclature or form, either directly or indirectly, isstrictly prohibited. (2)
The institutions deemed to be Universities
shall follow the rules and regulations regarding fee structure, number of
seats, etc., issued by the relevant statutory bodies and in case an institution
deemed to be University offers different courses which come under the
regulatory ambit of different statutory bodies, namely the University Grants
Commission, the All India Council of Technical Education, National Medical
Council etc., the rules and regulations regarding fee structure, number of
seats, etc., issued by such statutory body concerned shall be applicable. (3)
The fee shall be fixed transparently, keeping
in view non-profiteering or non-commercial aspects. (4)
The fee shall be collected as declared in the
prospectus of the institution deemed to be University and with a proper receipt
for such payment and the prospectus shall also state that donation or capitation
fee in whatever nomenclature or form, either directly or indirectly, shall not
be collected from the student or parent and in case of any grievance, the
student or parent may submit their complaint to the institution deemed to be
University. (5)
The institution deemed to be University may
provide fee concession or scholarships or may allocate some seats to
meritorious students belonging to socially and economically deprived groups of
the society. (6)
The institution deemed to be University shall
abide by all the University Grant Commission notifications, guidelines
regarding the refund of fees and return of original certificates, as may be
issued from time to time. (7)
Every institution deemed to be University
shall maintain the records of the entire process of selection of candidates,
exhibit such records on its website, and preserve such records for a minimum
period of five years. (8)
The institution deemed to be University shall
make available the prospectus on its website at least sixty days before the commencement
of admissions, including fee structure, refund policy, number of seats in a
programme, eligibility qualifications, admission process, etc. (9)
The institution deemed to be University shall
not retain any original certificates of the students, faculty members, and
staff. (1)
The institution deemed to be University shall
be open to the persons of all genders and of whatever caste, creed, race or
class, and it shall not be lawful for the institution deemed to be University
to adopt or impose on any person, any test whatsoever of religious belief or
profession in order to entitle him or her to be appointed as a faculty member
of the institution deemed to be University or to hold any other office therein
or to be admitted as a student in the institution deemed to be University or to
graduate there at or to enjoy or exercise any privilege thereof: Provided that nothing in
this section shall be deemed to prevent the institution deemed to be University
from making special provision for the employment or admission of women, persons
with disabilities, or of persons belonging to the weaker section of the society
and, in particular, of the Scheduled Castes, the Scheduled Tribes and the other
socially and educationally backward classes of citizens. (2)
All policies and procedures, in matters of
admission, fee, and employment as applicable to the university level public
funded and self-financing institutions, respectively, shall apply. (1)
Where the Government or the Commission, as
the case may be, receives information by way of a complaint or otherwise, that
an institution deemed to be University has violated any of the provisions of
these regulations, it shall cause to conduct an enquiry into the facts of such
information after issuing a notice to the said effect to the institution deemed
to be University. (2)
The Commission may also cause an inspection,
to be made by experts in matters of academics, administration, and finance
regarding academic outcomes or any matter connected with the administration or
finances of the institution deemed to be University for the purpose of the
enquiry. (3)
Based on the enquiry or through procedures
mentioned in these regulations, if the Government or the Commission, as the
case may be, is satisfied that the regulations have been violated, the
institution deemed to be University shall be subjected to such action as
provided in these regulations. Provided that the applicant
may submit an undertaking in writing that such an application may be processed
in terms of the regulations of the Commission governing an institution deemed
to be University as were in force on the date of such application, and that,
subject to the approval of the application under those regulations, the
applicant shall comply with the provisions of these regulations within a period
of six years from the date of approval, as the case may be, failing which the
status of the applicant as an institution deemed to be University or status of
the off-campus or off-shore campus shall be withdrawn. (1)
The books of accounts of the institution
deemed to be University shall be maintained, managed, and operated in the name
of the institution deemed to be University and not in the name of the
sponsoring body or any other body; and, shall be kept in such form as may be
specified by the Executive Council and conform to the rules or regulations, if
any, prescribed by the Commission, in this regard. (2)
Funds shall not be diverted at any time from
the accounts of the institution deemed to be University to any other accounts,
including to the accounts of the sponsoring body or to any otherbody. (3)
The institution deemed to be University shall
get its books of accounts audited annually, separately published and uploaded
on the website of the institution; and if such institution is funded by Central
or State Government or through its Agencies fully or partially, then the
accounts of such institution deemed to be University shall be open for
examination by the Comptroller and Auditor General of India and the accounts of
institution deemed to be University shall also, where required, be open for
inspection by the Commission. (4)
The annual financial statements and accounts
shall be audited by a qualified professional, a Member or Fellow of the
Institute of Chartered Accountants of India, to be appointed by the institution
deemed to be University: Provided that, the
Commission may, on receipt of information regarding financial impropriety or
embezzlement or illegal diversion of funds from the accounts of the institution
deemed to be University; or of fees being collected against the provisions of
these regulations, issue a notice directing the institution deemed to be
University to show cause as to why an inspection, including a forensic audit,
not be ordered in respect of the complaint, and after providing a reasonable
opportunity to the respondent institution, the Commission may on being
satisfied that there were sufficient grounds to proceed further, cause an
inspection by a team of the Commission or may direct a forensic audit; the
report of and the inspection team and the forensic audit report taken together
shall form the basis for the Commission to take further action, as it may be
deem fit, under these regulations including the recommendation for withdrawal
of institution deemed to be University status, to the Government. (5)
Annual Reports, Annual Financial Statements,
and Audit Reports shall be uploaded on the institution deemed to be University
website and also on the Commissions portal, after due approval by the Executive
Council and the institution deemed to be Universities managed or controlled or
funded by the Central or State Government shall submit a copy of the annual
report, Annual Financial Statements and annual audit report to the respective
Government. (1)
The institution deemed to be University
shall, as soon as may be, after the completion of the academic programme, and
in no case later than one hundred and eighty days from the date of such
completion, ensure that the degree, diploma, certificate, or any other
qualification in respect of the programme of studies, is awarded and made
available to students. (2)
The institutions deemed to be Universities
shall compulsorily create Academic Bank of Credits (ABC), identities of their
students and upload their credit scores in digital lockers and ensure that the
credit scores are reflected in ABC portal and adopt Samarth e-Gov. (3)
No institution deemed to be University shall
at any time enter into any franchise agreement or arrangement, either overtly
or covertly, with any individual or organisation for establishing, maintaining,
or operating the off-campus or off-shore campus or constituent units or course
or programme of study or department or school or faculty of the institution
deemed to be University except in the following cases, namely:- (a)
the institution deemed to be University,
which is eligible under sub-regulations (1) and (2) of regulation 8 may enter
into an agreement or arrangement, if- (i)
the establishment, maintenance, or operation
of such institution is permitted under any Act of Parliament or the rules or
regulations made there under; and (ii)
it has made an application under
sub-regulation (3) of regulation 8, after following the procedure specified in
these regulations (b)
the campus to be established under such agreement
or arrangement shall be- (i)
treated as an off-campus centre of the
institution deemed to be University as long as such agreement or arrangement
remains valid under such law; and (ii)
subject to similar standards of audit and
disclosure as a not-for-profit entity as that of the institution deemed to be
University; (c)
the institution deemed to be University,
which is eligible under regulation 8 may enter into an agreement or arrangement
for practical training of students of a skill-oriented vocational courses, if
such course is approved by the University Grants Commission or any other body
established under any Act of Parliament. (d)
twinning Programmes, Joint Degree Programmes,
and Dual Degree Programmes shall be offered in accordance with the provisions
stipulated in the University Grants Commission (Academic Collaboration between
Indian and Foreign Higher Educational Institutions to offer Twinning, Joint
Degree, and Dual Degree Programmes) Regulations, 2022. (e)
the income and property of the institution
deemed to be University shall be utilised solely for promoting the objectives
of the institution deemed to be University. (f)
the Commission shall have the power to issue
directions to an institution deemed to be University for implementation of any
public policy of the Government or in respect of any law in force, including
appropriate directions in case of any violation of any law or policy by the
institution deemed to be University. (g)
no portion of the income and property of the
institution deemed to be University shall be paid or transferred directly or
indirectly, by way of dividend, bonus, or otherwise how so ever by way of
profit to the persons who were at any time or are members of the institution
deemed to be University or to any of them or any persons claiming through them: Provided that nothing herein
contained shall prevent the payment in good faith of remuneration to any member
thereof or another person as consideration for any service rendered to the
institution deemed to be University or for traveling or other allowances and
such other charges. (h)
in consultation with the Commission, the
Government shall have the power to impose such other conditions, not
inconsistent with these regulations, in the notification, and the same shall be
binding on the institution deemed to be University. (i)
where an institution deemed to be University
wishes to surrender its status of "institution deemed to be
University", it may do so with the prior permission of the Government; and
similarly, withdrawal of any constituent units or off-campus or off-shore
campus of the institution deemed to be University from the purview of an
institution deemed to be University, shall require the sponsoring body to take
the prior permission of the Government: Provided that such surrender
or withdrawal, as the case may be, shall take effect only after the last batch
of students on the rolls of the institution deemed to be University or its
constituent units, as the case may be, have been accorded the opportunity to
qualify for the completion of the programme of study and award of degree. (j)
the institution deemed to be University shall
furnish to the Central Government or the Commission such returns or other
information with respect to its property or activities as the Central
Government or the Commission may, from time to time, require, within such
period as may be specified by the Central Government or Commission. (k)
convocations of the institution deemed to be
University for conferring the degrees or for other purposes shall be held in
such manner as may be prescribed by the rules of the institution deemed to be
University. (l)
the Executive Council may, by a resolution
passed by a majority of not less than two-thirds of the members present and
voting, withdraw a degree of academic distinction conferred on, or any
certificate or diploma granted to, any person by the institution deemed to be
University for good and sufficient cause: Provided that no such
resolution shall be passed until a notice in writing has been given to that
person calling upon him or her to show cause within such time as may be
specified in the notice as to why such a resolution shall not be passed and
until his or her objections, if any, and any evidence he or she may produce in
support of them, have been considered by the Executive Council. (m)
in the event of conflict of opinion with
regard to the interpretation of these regulations, the opinion of the
Commission shall be final. (n)
with regard to institutions deemed to be
Universities, the provisions contained in these regulations shall prevail in
case of any inconsistency or conflicting provisions in any other regulations
issued by the Commission under the provisions of the Act. (1)
The Registrar may sue or be sued for the
purpose of any legal proceedings against institution deemed to be University,
who shall have the power to enter into agreements, sign documents and
authenticate records on behalf of the institution deemed to be University, and
have the powers to exercise such powers and perform such duties under the
provisions of these regulations. (2)
No suit or legal proceedings shall lie
against the Government or the Commission in respect of any thing done or
purported or intended to be done in pursuance of any of these regulations. (a)
for violation of these regulations
established by the enquiry committee set up by the Commission or Government,
the institution deemed to be University shall be warned in writing with public
notice or barred from any expansion in terms of diversification to new courses
or programmes of study or departments and establishment of off-campuses or
off-shore campuses, for a period of three years or as recommended by the
enquiry committee, whichever is higher; (b)
continuous violation of regulations
established by the enquiry committee set up by the Commission or the Government
may result in closure of the courses or programmes of study or Departments and
offcampuses or constituent institutions or off-shore campuses or may result in
withdrawal of the status of institution deemed to be Universit; (c)
in order to protect the interests of students
in case of surrender or withdrawal of the status, as the case may be, shall
take effect only after the last batch of students on the rolls of the
institution deemed to be University or its constituent units, has been accorded
opportunity to qualify for the completion of the programme of study and award
of degree.University
Grants Commission (Institutions Deemed To Be Universities) Regulations, 2023
In these regulations, unless the context otherwise requires-
If a member other than the Vice-Chancellor and those representing the teachers,
accepts a full- time appointment in the institution deemed to be University or
fails to attend three consecutive meetings of the Executive Council, without
proper leave of absence, such member shall cease to be a member of the
Executive Council.
The Executive Council may, by a resolution, delegate to the ViceChancellor or
any other officer or faculty or to a Committee of officers or faculties of the
institution deemed to be University, such powers as it may deem fit, subject to
the condition that the action taken by the Vice-Chancellor or the officer or
faculty or the Committee in the exercise of the powers so delegated, shall be
reported at the next meeting of the Executive Council.
There shall be one or more Selection Committees constituted, for making
recommendations to the Executive Council for appointment to the post of
Professors, Associate Professors, Assistant Professors and such other posts as
may be prescribed, in accordance with the University Grants Commission (Minimum
Qualifications for Appointment of Teachers and other Academic Staff in
Universities and Colleges and other Measures for the Maintenance of Standards
in Higher Education) Regulations, 2018.
The institution deemed to be University shall be unitary in nature and shall
not affiliate any other institution.
Institution deemed to be University shall implement the policy on reservations
in admissions and recruitment, in accordance with the provisions of the
Constitution of India and any Act of Parliament for the time being in force and
disclose all such information on its website.
Institutions deemed to be Universities may offer courses online or distance
courses or degrees in accordance with the regulations notified by the
Commission from time to time.
All the applications for the declaration of an institution as an institution
deemed to be a University, or for the approval for establishing off-campus
centres or offshore campuses, that have been received by the Government or are
pending or under process in the Commission prior to the date of publication of
these regulations, as the case may be, shall be processed under the provisions
of these regulations:
Where an institution deemed to be University is found to have violated the
provisions of these regulations or any other applicable regulations of the
Commission, it may be subjected to one or more of the following actions,
namely:-