86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
THE UNIVERSITY OF ALLAHABAD ACT, 2005
No. 26 of 2005
[23rd June 2005]
An Act to declare the University of Allahabad to be an institution of national importance and to provide for its incorporation and matters connected therewith or incidental thereto.
BE it enacted by Parliament in the Fifty-Sixth Year of the Republic of India as follows:-
Short title and commencement:-
1. (1) This Act may be called the University of Allahabad Act, 2005.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint and different dates may be appointed for different provisions of this Act.
Declaration of University of Allahabad as Institution of national importance:-
2. Whereas the objects of the University of Allahabad in the State of Uttar Pradesh are such as to make it an Institution of national importance, it is hereby declared that the said University is an Institution of national importance.
Definitions:-
3. 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 Statues;
(c) “Appointed day” means the date of establishment of the University of Allahabad under sub-section (1) of section 4;
(d) “Centre” means a unit of the University or of a University Institute providing teaching, consultancy and research facilities;
(e) “Chancellor” means the Chancellor of the University appointed under section 13;
(f) “Constituent College” means a college prescribed as such by the Statutes;
(g) “Constituent Institute” means an Institute prescribed as such by the Statutes;
(h) “Court” means the Court of the University;
(i) “Department” means a Department of a Faculty;
(j) “Director” means the head of a University Institute or Constituent Institute;
(k) “Employee” means any person appointed by the University and includes teachers and other staff of the University;
(l) “Executive Council” means the Executive Council of the University;
(m) “Faculty” means a Faculty of the University;
(n) “Finance Officer” means the Finance Officer of the University appointed under section 18;
(o) “Ordinances” means the Ordinances of the University;
(p) “Principal” means the head of a University College or a Constituent College;
(q) “Pro-Vice-Chancellor” means the Pro-Vice-Chancellor of the University appointed under section 15;
(r) “Registrar” means the Registrar of the University appointed under section 17;
(s) “Regulations” means the Regulations of the University;
(t) “Statutes” means the Statutes of the University;
(u) “Teacher” means Professors, Readers and Lecturers appointed or recognized by the University;
(v) “University” means the University of Allahabad established and incorporated under section 4;
(w) “University appointed teacher” means a teacher appointed by the University for imparting instruction and conducting research in the University or any college or institution maintained by the University;
(x) “University College” means a college or an institution maintained by the University or admitted to the privileges of the University as a Faculty;
(y) “University Institute” means an Institute, established and maintained by the University;
(z) “University recognized teacher” means a teacher recognized by the University for imparting instruction and conducting research in a college or institution admitted to the privileges of the University; and
(za) “Vice-Chancellor” means the Vice-Chancellor of the University appointed under section 14.
Incorporation of University of Allahabad:-
4. (1) The University of Allahabad in the State of Utter Pradesh, established under the Uttar Pradesh State Universities Act, 1973, shall be established as a body corporate under this Act having perpetual succession and a common seal and shall sue and be sued by the said name.
(2) The first Chancellor, 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 officer or membership, shall constitute the University.
(3) The headquarters of the University shall be at Allahabad.
Effect of incorporation of Allahabad University:-
5. On and from the appointed day,-
(a) any reference to the University of Allahabad in any law (other than this Act) or in any contract or other instrument shall be deemed as a reference to the University;
(b) all properties, movable and immovable, of or belonging to the University of Allahabad shall vest in the University;
(c) all rights and liabilities of the University of Allahabad shall be transferred to, and be the rights and liabilities of, the University;
(d) every person employed by the University of Allahabad immediately before the appointed day shall hold his office or service in the University by the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension, leave, gratuity, provident fund and other matters as he would have held the same if this Act had not been passed, and shall continue to do so unless and until his employment is terminated or until such tenure, remuneration and terms and conditions are duly altered by the Statutes:
Provided that if the alteration so made is not acceptable to such employee, his employment may be terminated by the University in accordance with the term of the contract with the employees or, if no provisions is made therein in this behalf, on payment to him by the University of compensation equivalent to three months’ remuneration in case of permanent employees and one month’s remuneration in the case of other employees:
Provided further that every person employed before the appointed day, pending the execution of a contract under section 34, shall be deemed to have been appointed in accordance with the provisions of a contract consistent with the provisions of this Act and the Statutes:
Provided also that any reference, by whatever form of words, to the Vice-Chancellor and Pro-Vice-Chancellor of the University of Allahabad in any law for the time being in force, or in any instrument or other document, shall be construed as a reference respectively to the Vice-Chancellor and the Pro-Vice-Chancellor of the University;
(e) the Vice-Chancellor of the University, appointed under the provisions of the Uttar Pradesh State Universities Act, 1973 shall be deemed to have been appointed as the Vice-Chancellor under this Act, and shall hold officer for a period of three months or till such time the Vice-Chancellor is appointed, whichever is earlier.
Objects of University:-
6. The objects of the University shall be to disseminate and advance knowledge by providing instructional and research facilities in such braches of learning as it may deem fit; to make provisions for integrated courses in the humanities, the social sciences, the basic and applied science and technology in the educational programmes of the University; to take appropriate measures for promoting innovations in teaching-learning process, inter-disciplinary and professional studies and research, removal of gender disparities and the digital divide, and the application of knowledge to social advancement, national progress and human welfare; and to educate and train human resource for the development of the country.
Powers of University:-
7. The University shall have the following powers, namely:-
(i) to provide for instruction in such braches of learning as the University may, from time to time, determine and to make provisions for research and for the advancement and dissemination of knowledge;
(ii) to grant, subject to such conditions as the University may determine, diplomas or certificates and confer degrees or other academic distinctions on the basis of examinations, evaluation or any other method of testing and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;
(iii) to confer honorary degrees or other distinctions in the manner prescribed by the Statutes;
(iv) to organize and to undertake open learning programmes, extramural studies, training and extension services;
(v) to institute Chairs, Principalships, Professorships, Readerships and Lecturerships and other teaching and academic positions, required by the University and to appoint persons to such Chairs, Principalships, Professorships, Readerships and Lecturerships and other teaching and academic positions;
(vi) to recognize persons as University recognized teachers;
(vii) to declare persons working in any other University or organization, as teachers of the University;
(viii) to appoint, on contract or otherwise, visiting Professors, Emeritus Professors, Consultants, Scholars and such other persons who may contribute to the advancement of the objects of the University;
(ix) to create administrative, ministerial and other posts and to make appointments thereto;
(x) to lay down conditions of service of all categories of employees, including their code of conduct;
(xi) to establish and maintain University Colleges and University Institutes for imparting instruction and conducting research;
(xii) to admit to its privileges colleges and institutions situated within the territorial jurisdiction of the University, as University Colleges, Constituent Institutes and Constituent Colleges, and to withdraw all or any of those privileges in accordance with such conditions as may be prescribed by the Statutes;
(xiii) to confer autonomous status on a college or an institution or a Department, as the case may be, and to withdraw such status, in accordance with the Statutes;
(xvi) to co-operate to collaborate or associate with any other University or authority or institution of higher learning in such manner as may be prescribed and for such purposes as the University may determine;
(xv) to determine standards of admission, including examination, evaluation or any other method of testing, to the University, and the institutions maintained by or admitted to the privileges of the University;
(xvi) to demand and receive payment of fees and other charges;
(xvii) to establish and recognize hostels and supervise the residence of the students of the University, make arrangements for promoting their health and general welfare and guide the Constituent Colleges and the Constituent Institutes to like ends in respect of the students enrolled thereat;
(xviii) to regulate and enforce disciplines among the students and the employees, and to take such disciplinary measures in this regard as may be deemed by the University to be necessary;
(xix) to institute and award fellowships, scholarships, studentships, medals and prizes;
(xx) to receive benefactions, donations and gifts and to acquire, hold manage and dispose off any property, movable or immovable, including trust and endowment properties, for the purposes of the University:
Provided that no immovable property shall be disposed off except with the period approval of the Central Government;
(xxi) 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; and
(xxii) 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.
Jurisdiction:-
8. (1) Save as otherwise provided by this Act, the powers conferred on the University shall be exercisable in respect of the area within a radius of sixteen kilometers from the Convocation Hall of the University, without prejudice to the territorial jurisdiction over the said area that may be assigned to any other University.
(2) On and from the appointed day, all institutions admitted to the privileges of, or maintained by, the University of Allahabad as incorporated under the Utter Pradesh State Universities Act, 1973 shall stand admitted to the privileges of, or maintained by, the University and shall be governed by such conditions as may be prescribed by Statutes.
University open to all persons irrespective of gender, class or creed:-
9. The University shall be open to all persons of either sex and whatever caste, creed, race 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 appointed as a teacher of the University or to hold any officer therein or be admitted as a student in the University 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 the employment or admission of women, physically handicapped or of persons belonging to the weaker sections of the society and, in particular, of the Scheduled Castes and the Scheduled Tribes.
The Visitor:-
10. (1) The President of India shall be the Visitor of the University.
(2) The Visitor may, from time to time, appoint one or more persons to review the work and progress of the University, including the colleges and institutions maintained by it, and to submit a report thereon; and upon receipt of such report, the Visitor may, after obtaining the views of the Executive Council thereon through the Vice-Chancellor, take such action and issue such directions as he considers necessary in respect of any of the manners dealt with in the report and the University shall be bound to comply with such directions.
(3) 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, libraries, laboratories and equipment, and of any college or institution maintained by the University or admitted to its privileges; 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, and the said colleges and institutions.
(4) The Visitor shall, in every matter referred to in sub-section (3), give notice of his intention to cause an inspection or inquiry to be made-
(a) to the University, if such inspection or inquiry is to be made in respect of the University or any college or institution maintained by it, or
(b) to the Management of the college or institution, if the inspection or inquiry is to be made in respect of a college or institution admitted to the privileges of the University, and the University or the Management, as the case may be, shall have the right to make such representations to the Visitor, as it may consider necessary.
(5) After considering the representations, if any, made by the University or the Management, as the case may be, the Visitor may cause to be made such inspection or inquiry as is referred to in sub-section (3).
(6) Where any inspection or inquiry has been caused to be made by the Visitor, the University or the Management shall be entitled to appoint a representative, who shall have the right to be present and be heard at such inspection or inquiry.
(7) 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 together with such views and advice with regard to the action to be taken thereon, as the Visitor may be pleased to offer, and on receipt of address made by the Visitor, the Vice-Chancellor shall communicate to the Executive Council, the views of the Visitor with such advice as the Visitor may offer upon the action to be taken thereon.
(8) The Visitor may, if the inspection or inquiry is made in respect of any college or institution admitted to the privileges of the University, address the Management concerned through the Vice-Chancellor with reference to the result of such inspection or inquiry, his views thereon and such advice as he may be pleased to offer upon the action to be taken thereon.
(9) The Executive Council or the Management, as the case may be, 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.
(10) Where, the Executive Council or the Management, as the case may be, 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 or the Management, issue such directions as he may think fit and the Executive Council or the Management, as the case may be, shall comply with such directions.
(11) Without prejudice to the foregoing provisions of this section, the Visitor may, by order in writing, annual any proceeding of the University which is not in conformity with the Act or the Statutes or the Ordinances:
Provided that before making any such order, the Visitor shall call upon the Registrar 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.
(12) The Visitor shall have such other powers as may be prescribed by the Statutes.
The Chief Rector:-
11. The Governor of the State of Utter Pradesh shall be the Chief Rector of the University.
Officers of University:-
12. The following shall be the officers of the University,-
(1) the Chancellor;
(2) the Vice-Chancellor;
(3) the Pro-Vice-Chancellor;
(4) the Deans of Faculties;
(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.
The Chancellor:-
13. (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 and shall, if present, preside at the Convocations of the University held for conferring degrees and meetings of the Court.
The Vice-Chancellor:-
14. (1) The Vice-Chancellor shall be appointed by the Visitor in such manner and on such terms and conditions of service 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 the opinion the 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 at its next meeting the action taken by him on such manner:
<
86540
103860
630
114
59824