Monday, 29, Apr, 2024
 
 
 
Expand O P Jindal Global University

Category SideBar

University Grants Commission (Establishment And Maintenance Of Institutions) Regulations, 1985


To be published in the Gazette of India,, Part III, Section 4

1886

No.F.181/84 (CPP)

Dated : 21 December, 1985.

Notification. - In exercise of the power conferred by Clause (h) of Sub Section (1) of Section 26, of the University Grants Commission Act, 1956, the University Grants Commission makes the following regulations, namely :-

  1. Short title, application and commencement.- i. These regulations may be called the University Grants Commission (establishment and maintenance of Institutions) Regulations, 1985.
  2. They shall apply to every institution established or caused to be established by the University Grants Commission under this Act.

iii. They shall come into force on the date of their publication in the Gazette of India.

  1. - i. The University Grants Commission may with the approval of the Government of India establish or cause to be established an autonomous Organisation for purposes and functions to be specified in a Project Report which would, amongst others, contain the-
  2. rationale;
  3. objectives and functions;
  4. plan of development;
  5. the structure of management including the membership of the Society, the Board of Management and other concerned bodies, and their functions and powers, mechanism for its evaluation;
  6. financial implications, including phasing of expenditure; and
  7. the nature and mechanics for enforcement of accountability to University Grants Commission and Government.
  8. Each such institution shall be registered under the Societies Registration Act of 1860 or under the relevant Act of the State Govt. in whose jurisdiction the institution is located.

iii. The Memorandum of Association and the Rules of the institution would, amongst others, provide for the following :-

  1. Objects of the institution.
  2. The membership of the Society, the Board of Management and other concerned bodies, and their functions and powers.
  3. The manner of appointment of the staff and the terms and conditions of service.
  4. The manner of maintenance of the accounts and related matters, and the audit of the same.

Sd/-

...................................

Secretary

To

The Manager,

Government of India Press,

Faridabad.

Help us improve! Please suggest corrections.
 

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Related judgement on University Grants Commission (Establishment And Maintenance Of Institutions) Regulations, 1985