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UNIVERSITY OF HYDERABAD ACT, 1974
39 of 1974
3rd September, 1974.
STATEMENT OF OBJECTS AND REASONS The six point formula for Andhra Pradesh envisaged the establishment of a Central University at Hyderabad. In pursuance of the said formula, a new Article, namely, Article 371 -E was inserted in the Constitution, by the Constitution (Thirty second Amendment) Act, 1973, empowering Parliament to make law to provide for the establishment of a University in the State of Andhra Pradesh. 2. In order to work out the details of the proposal for the establishment of a Central University in the State of Andhra Pradesh, a working Group was appointed under the Chairmanship of Dr. Jeorge Jacob, Chairman, University Grants Commission. The Group has since submitted its report and Government have already accepted the recommendations of the working Group. 3. The Bill seeks to establish a teaching University at Hyderabad in the State of Andhra Pradesh. -Gaz. Of Ind., 30-7-1974, Pt. II, S. 2, Ext., P. 778.
An Act to establish and incorporate a reaching University in the State of Andhra Pradesh and to provide for matters connected therewith or incidental there- to. BE it enacted by Parliament in the Twenty-fifth Year of the Republic of India as follows:-
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called THE UNI- VERSITY OF HYDERABAD ACT, 1974.
(2) It shall come into force on such dute2as the Central Government may, by notification in the Official Gazette, appoint.
SECTION 02: DEFINITIONS
In this Act, and in all Statutes made hereunder, unless the context otherwise requires,-
(a) "Academic Council" means the Academic Council of the University;
(b) "academic staff" means such categories of staff as are designated as academic staff by the Ordinances;
(c) "Board of Studies" means the Board of Studies of the University;
(d) "Chancellor", "Vice-Chancellor" and "Pro-Vice-Chancellor" mean, respectively, the
Chancellor, Vice-Chancellor and Pro-Vice-Chancellor of the University;
(e) "College" means a College maintained by the University;
(f) "Court" means the Court of the University;
(g) "Department" means a Department of Studies, and includes a Centre of Studies;
(h) "employee" means any person appointed by the University, and includes teachers and other staff of the University;
(i) "Executive Council" means the Executive Council of the University:
(j) "Hall" means a unit of residence or of corporate life for the students of the University College or Institution, provided, maintained or recognised by the University;
(k) "Institution" means an academic institution, not being a College, maintained by the
University;
(l) "Principal" means the Head of a College or an Institution;
(m) "recognised institution" means an institution of higher learning recognised by the
University;
(n) "recognised teachers" means persons working in any recognised institution or in any
Institution associated with the University and recognised by the University for the purpose of imparting instruction or conducting researcher both;
(o) "School" means a School of Studies of the University;
(p) "Statutes", "Ordinances" and "Regulations" mean, respectively, the Statutes, Ordinances and Regulations of the University for the time being in force;
(q) "teachers of the University" means Professors, Readers, Lecturers and such other persons as may be appointed for imparting instruction or con- ducting research in the University or in any College or Institution maintained by the University in designated as teachers by the Ordinances;
(r) "University" means the University of Hyderabad.
SECTION 03: THE UNIVERSITY
(1) There shall be established, in the State of Andhra Pradesh, a University by the name of "University of Hyderabad."
(2) The headquarters of the University shall be at Hyderabad and it may establish campuses at such other places within its jurisdiction as it may deem fit.
(3) The first Chancellor and the first Vice-Chancellor and the first members of the Court, the Executive Council and the Academic Council and all persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of "University of Hyderabad."
(4) The University shall have perpetual succession and a common seal, and shall sue and be sued by the said name.
SECTION 04: OBJECTS
The objects of the University shall be to disseminate and advance knowledge by providing instructional and research facilities in such branches of learning as it may deem fit and by the example of its corporate life, and, in particular, to make special provisions for integrated courses in humanities and science in the educational programmes of the University and to take appropriate measures for promoting inter-disciplinary studies and re- search in the University.
SECTION 05: POWERS OF THE UNIVERSITY
The University shall have the following powers, namely:-
(1) to provide for instructions in such branches of learning as the University may, from time to time, determine and to make provision for research and for the advancement and dissemination of knowledge;
(2) to grant, subject to such conditions as the University may determine, diplomas or certificates to, and confer degrees and 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;
(3) to organise and to undertake extramural studies and extension services;
(4) to confer honorary degrees or other distinctions in the manner prescribed by the Statutes;
(5) to provide instruction, including correspondence and such other courses, to such persons as are not members of the University, as it may determine;
(6) to institute Principal ships, Professorships Readerships, Lecturer ships, and other teaching or academic posts required by the University and to appoint persons to such Principal ships,
Professorships, Readerships, Lecturer ships or other posts;
(7) to recognise an Institution of higher learning for such purposes as the University may determine and to withdraw such recognition;
(8) to recognise persons working in any recognised institution or in any Institution associated with the University for imparting instruction or supervising research or both, and to withdraw such recognition;
(9) to appoint persons working in any other University or organisation as teachers of the
University for a specified period;
(10) to create administrative, ministerial and other posts and to make appointments thereto;
(11) to co-operate or collaborate or associate with any other University or authority or institution of higher learning in such manner and for such purposes as the University may determine:
(12) to establish such campuses, special centres, specialised laboratories or other units for research and instruction as are, in the opinion of the University, necessary for the furtherance of its objects;
(13) to institute and award fellowships, scholarships, studentships, medals and prizes;
(14) to establish and maintain Colleges, Institutions and Halls;
(15) to make provision for research and advisory services; and for that purpose to enter into such arrangements with other Institutions or bodies as the University may deem necessary;
(16) to declare a College an Institution or a Department as an autonomous College or Institution or Department as the case may be;
(17) to determine standards for admission into the University, which may include examination, evaluation or any other method of testing;
(18) to demand and receive payment of fees and other charges;
(19) to supervise the residences of-the students of the University and to make arrangements for promoting their health and general welfare;
(20) to make special arrangements in respect of women students as the University may consider desirable;
(21) 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 by the University to be necessary;
(22) to make arrangements for promoting the health and general welfare of the employees;
(23) to receive donations and to acquire, hold, manage and dispose of any property, movable or immovable, including trust and endowment properties for the purposes of the University;
(24) to borrow, with the approval of the Central Government, on the security of the property of the University, money for the purposes of the University;
(25) 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.
SECTION 06: JURISDICTION
(1) The jurisdiction of the University shall extend to the whole of the State of Andhra Pradesh.
(2) No institution affiliated to or associated with or maintained by any other University in the State of Andhra Pradesh shall be recognised by the University of Hyderabad for any purpose except with the prior approval of the Government of the State of Andhra Pradesh and the concerned University.
SECTION 07: UNIVERSITY OPEN TO ALL CLASSES, CASTES AND CREED
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 or profession in order to entitle him to be admitted therein as a teacher or student, or to hold any office therein, or to graduate thereat or to enjoy or exercise any privilege thereof: Provided that nothing in this section shall be deemed to prevent the University from making special provisions for admission of students of the weaker sections of the people and, in particular, of the Scheduled Castes and the Scheduled Tribes.
SECTION 08: VISITOR
(1) The President of India shall be the Visitor of the University.
(2) The Visitor shall have the right to cause an inspection to be made by such person or persons as he may direct, of the University, its buildings, laboratories and equipment, and of any College or Institution maintained by the University; and also of the examinations, teaching and other work conducted or done by the University and to cause an inquiry to be made in like manner in respect of any matter connected with the administration or finances of the University, Colleges or Institutions.
(3) The Visitor shall, in every case, give notice to the University of his intention to cause an inspection or inquiry to be made and on receipt of such notice, the University shall have the right to make such representations to the Visitor, as it may consider necessary.
(4) After considering the representations, if any, made by the University, the Visitor may cause to be made such inspection or inquiry as is referred to in sub-section (2).
(5) Where any inspection or inquiry has been caused to be made by the Visitor, the University shall be entitled to appoint a representative who shall have the right to be present and to be heard at such inspection or inquiry.
(6) The Visitor may, if the inspection or inquiry is made in respect of the University or any College or Institution maintained by it, address the Vice- Chancellor with reference to the result of such inspection or inquiry, and the Vice-Chancellor shall communicate to the Executive Council the views of the Visitor with such advice as the Visitor may be pleased to offer upon the action to be taken thereon.
(7) The Executive Council shall communicate through the Vice-Chancellor to the Visitor such action, if any, as it proposes to take or has been taken upon the result of such inspection or inquiry.
(8) Where the Executive Council does not, within a reasonable time, take action to the satisfaction of the Visitor, the Visitor may, after considering any explanation furnished or representation made by the Executive Council, issue such directions as he may think fit and the Executive Council shall comply with such directions.
(9) Without prejudice to the foregoing provisions of this section, the Visitor may, by order in writing annul any proceeding of the University which is not in conformity with this Act, the Statutes or Ordinances: Provided that before making any such order, he shall call upon the University to show cause why such an order should not be made and, if any cause is shown within a reasonable time, he shall consider the same.
(10) The Visitor shall have such other powers as may be prescribed by the Statutes.
SECTION 09: CHIEF RECTOR
The Governor of the State of Andhra Pradesh shall be the Chief Rector of the University.
SECTION 10: OFFICERS OF THE UNIVERSITY
The following shall be the officers of the University:-
(1) The Chancellor;
(2) The Vice-Chancellor;
(3) The Pro-Vice-Chancellor or, if more than one are appointed, the Pro- Vice-Chancellors,
(4) The Deans of Schools;
(5) The Registrar;
(6) The Finance Officer; and
(7) Such other officers as may be declared by the Statutes to be officers of the University.
SECTION 11: THE CHANCELLOR
(1) The Chancellor shall be appointed by the Visitor in such manner as may be prescribed by the Statutes.
(2) The Chancellor shall, by virtue of his office, be the Head of the University.
(3) The Chancellor shall, if present, preside at the convocation of the University held for conferring degrees.
SECTION 12: THE VICE-CHANCELLOR
(1) The Vice-Chancellor shall be appointed by the Visitor in such manner as may be prescribed by the Statutes.
(2) The Vice-Chancellor shall be the principal executive and academic officer of the University, and shall exercise general supervision and control over the affairs of the University and give effect to the decisions of all the authorities of the University.
(3) The Vice-Chancellor may, if he is of 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 report to such authority the action taken by him on such matter: Provided that. if the authority concerned is of opinion that such action ought not to have been taken, it may refer the matter to the Visitor whose decision thereon shall be final: Provided further that any person in the service of the University who is aggrieved by the action taken by the Vice-Chancellor under this sub-section shall have the right to appeal against such action to the Executive Council within three months 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.
(4) The Vice-Chancellor shall exercise such other powers and perform such other functions as may be prescribed by the Statutes or Ordinances.
SECTION 13: THE PRO- VICE--CHANCELLORS
Every Pro-Vice-Chancellor shall be appointed in such manner and shall exercise such powers and perform such duties as may be prescribed by the Statutes.
SECTION 14: DEANS OF SCHOOLS
Every Dean of a School shall be appointed in such manner and shall exercise such powers and perform such duties as may be prescribed by the Statutes.
SECTION 15: THE REGISTRAR
(1) The Registrar shall be appointed in such manner as may be prescribed by the Statutes.
(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 duties as may be prescribed by the Statutes.
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