Judicial Academy Jharkhand, Regulations, 2002

Judicial Academy Jharkhand, Regulations, 2002

Published vide Notification No. S.O.88, dated 27.9.2016

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S.O.88. - In exercise of the powers conferred under article 162 of the Constitution of India and in consultation with the Hon'ble Jharkhand High Court, Ranchi, the State Government makes the amendment in Judicial Academy Jharkhand Regulation, 2002 (as amended 2016) which are as follows:-

1. Short title and commencement.- (i) These Regulations may be called the "Judicial Academy Jharkhand, Regulations, 2002",(as amended 2016)

(ii) It shall come into force from the date of publication in the official Gazette.

2. Name of the Headquarter of the Academy.- The Academy shall be known by the name of "Judicial Academy Jharkhand". It shall have a perpetual succession, separate seal and emblem and its head quarter shall be located at Ranchi and it shall be housed in such premises as may be provided by the State Government.
3. Aims and Object.- The Academy has been set up for the following objectives -

(i) To impart training to in-service Judicial Officers of Jharkhand State, such persons who have been selected, proposed as recommended for appointment as officers in the Jharkhand Judicial Service, the State Members of the Registry of Jharkhand High Court and the Members of the staff of the State Judiciary.

(ii) To impart training to the in-service officers of the State Government such as Assistant Public Prosecutor and such other Law Officers of State Government, G.Ps, P.Ps, I.O's and others as may be nominated for such purpose.

Example. - The training shall include study courses relating to legal, para-legal and Judicial or quasi Judicial subjects and matters.

(iii) To conduct courses of various types and for varying durations for the purposes of the aforesaid training;

(iv) To disseminate legal and Judicial knowledge and to equip and prepare Judicial Officers for the discharge of their functions and duties;

(v) To create an atmosphere ideally conducive and fundamentally congenial for ensuring that the Judicial Service of Jharkhand State in particular, and other services in general, reach levels of excellence and inspire confidence of the Highest order among the members of the public;

(vi) To bring about closer levels of interactions between the members of the Bar and the Bench, and the three organs of the State, namely, Legislature, Executive and the Judiciary and to take all positive and effective steps in that direction;

(vii) To organize Seminars, Symposia, Workshops and Debates in furtherance of aforesaid and other related objects;

(viii) To create awareness amongst masses about their rights, duties and obligations and to help the people in the enforcement of such rights and realization of such duties and obligations;

(ix) To arrange for and bring about closer inter-action with other organizations and Institutions for achieving the objectives for which the Academy has been set up;

(x) To fix or lay down such other objectives as may be prescribed from time to time by the Governing Body with the approval of the state Government.

4. Patron-in-Chief.- The Chief Justice of the High Court of Jharkhand shall be the Patron-in-Chief of the Academy.
5. Governing Body.- (i) The governance, control and administration of the Academy shall vest in the Governing Body. The Chief Justice of the High Court of Jharkhand shall be the Chairman of the Governing Body. In addition to the Chairman, the Governing Body shall consist of the following:

(a) The Chief Justice-cum-Patron-In-Chief may in his discretion invite any person as special invitee in the Governing Body Meeting.

(ii) The Governing Body may lay down the broad policy framework for the Academy, approve the curriculum, format duration of courses and all other issues and matters relating to the courses to be conducted by the Academy from time to time, including programmes for such courses with respect to various categories of training and trainees or the categories of persons/ participants to be involved in such courses. The Governing Body shall also approve Annual Academic Calendar for the Academy and may pass such order to take such decisions as may be necessary to achieve the purposes for which the Academy has been set up.

(iii) The annual Budget of the Academy shall be prepared & forwarded by the Governing Body for the approval of state Government.

(iv) The Governing Body may from time to time issue instructions or guidelines, pass orders to issue such directions as it considers appropriate for the running of the Academy, with regard to its administration, or any matter connected therewith, relating to the objects for which the Academy has been set up and for ensuring that the objects were achieved with optimum result.

5A. Executive Committee. - (i) There shall be an Executive Committee for continuing supervision of Programmes and administration including day to day working of the Academy, formulation of academic calendar, matters relating to financial activities like preparation of budget, purchasing and other expenditure and all other matters, questions or issue not mentioned elsewhere in this regulation.

(ii) The Executive Committee shall comprise of Judges of the High Court to be nominated by the Chief Justice Justice of the High Court of Jharkhand.

6. Officers and Staff of the Academy.- (a) The Academy shall have a whole time Director and Senior Faculty Members whom the Governing Body may designate by some other appropriate or suitable name.

(b) The Academy shall have such Officers and additional staff members as may be approved by the Governing Body, with the prior sanction of the Government of Jharkhand.

The power to appoint the Director, Additional Director-cum-Senior Faculty Members and the officers shall vest with the Governing Body in consultation with Jharkhand High Court. Other Staff members may be appointed by the Director with the prior approval of the Chief Justice (Patron-in-Chief of the Academy)

7. Director and Senior Faculty Members.- (a) The Judicial Academy shall be administered by the Judge-in-charge, Judicial Academy to be nominated by the Chief Justice, High Court of Jharkhand, who shall be its Executive Head".

(b) The Judge-in-charge, Judicial Academy shall be assisted by the Director and Additional Director-cum-Senior Faculty Members in the functioning of the Academy. Additional Director-cum-Senior Faculty Member, in the absence of the Director, and with the prior approval of the Judge-in-charge Judicial Academy may officiate in his place and on his behalf. The eligibility, qualifications and other terms and conditions for appointment of the Director, and Additional Director-cum-Senior Faculty Member shall be such as may be prescribed by the Governing Body in consultation with the State Government.

(c) The Director (if he is a serving District Judge) and the Additional Director-cum-Senior Faculty Members shall be the officers drawn from the Jharkhand Superior Judicial Service.

8. Meetings of the Governing Body.- (a) The meetings of the Governing Body shall be held at least twice in a year and not more than six months shall elapse between two meetings. One half Members of the Governing Body in normal course shall constitute the quorum for such meetings.

Provided, however, if a Meeting is adjourned for lack of quorum, no quorum shall be required for any meeting held pursuant to such an adjournment.

(b) The Chairman, may, owing to his anticipated or expected absence from the meeting or otherwise direct that the Meeting shall be presided over, in his absence, by the Senior Judge of the High Court, being a member of the Governing Body.

9. Decisions.- It shall be the endeavourof the Governing Body, particularly of the Chairman, to ensure that all decisions in the meeting of the Governing Body are arrived at through consensus. If consensus, however, eludes or fails, decisions shall be taken through a majority vote of the Members present and voting.
10. Amendment.- These Regulations may from time to time be amended by the Governing Body with the approval of State Government.
11. Misc.- With respect to any other matter, question or issue not mentioned herein or covered by these Regulations, it shall be competent for the Governing Body to take decisions, initiate action, pass orders or issue directions.
12. Audit.- Yearly audit of the Academy shall be conducted.