Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com University Grants Commission (Fitness of Agricultural Universities for Grant) Rules, 1975 CONTENTS 1. Short title, application and commencement 2. Fitness for grant University Grants Commission (Fitness of Agricultural Universities for Grant) Rules, 1975 In exercise of the powers conferred by Section 25 of the University Grants Commission Act, 1956 (3 of 1956) read with Section 12-A Now read as 12-B of that Act, the Central Government hereby makes the following rules, namely 1. Short title, application and commencement :- (1) These rules may be called the University Grants Commission (Fitness of Agricultural Universities for Grant) Rules, 1975. (2) They shall apply to every Agricultural University established after commencement of the University Grants Commission (Amendment) Act, 1972 (33 of 1972) (3) They shall come into force on the date of their publication in the Official Gazette. 2. Fitness for grant :- N o Agricultural University to which these rules apply shall be declared to be fit to receive grant from the Central Government, the Commission, or any other Organisation receiving any funds from the Central Government, unless the Commission is satisfied in respect of the following matters, namely:- (i) the establishment of the agricultural University is justified on one or more of the following grounds, namely:- (a) inadequacy of the facilities for higher education and research in agriculture in the area in which the University is situated and the inability of the existing University or Universities of the State concerned to provide for such facilities either in its or their existing faculties or schools or by the establishment of post-graduate centres or campuses; (b) the University has or shall have some special features or new programmes and activities which will augment the existing academic resources in the country; (c) the University has or shall have programme for the upliftment of backward areas or removal of regional imbalances; (ii) in the law under which the agricultural University is established, due weight has been given to the recommendations made by- (a) the Education Commission (1964-66) constituted by the resolution of the Government of India. (b) the Committee on the governance of Universities appointed by the Commission; (iii) the State Government concerned with the University has accepted the principle of integration of teaching, research and extension education in the broad area of agriculture and in pursuance of this has agreed to transfer research, in the broad area of agriculture within the State to the University. (iv) to facilitate co-ordination between the agricultural University and the concerned Departments of the State Government, a convention is developed between the agricultural University and the Department of the State Government, delineating the responsibilities and functions of each in the area of research and extension education and also an apex body at the State Level has b e e n set up by the State Government consisting of the representatives of the University and the State Government, (v) the University will have the necessary discipline to provide for study and research and extension education in the subjects related to agriculture, veterinary medicine, animal husbandry, forestry, agricultural engineering, fisheries and home science, keeping in view the requirements of the ate; (vi) the University provides for integration of teaching, research and extension education in each of the departments and assures the minimum staff required for the undergraduate and post- graduate education, research and extension education in accordance with the recommendations of the Indian Council of Agricultural Research and that the State Government ensures the recurring grant to the University for the maintenance of its activities: (vii) the State Government ensures the provision of adequate basic facilities in respect of scientific staff, supporting staff, building, equipment, library, hostels staff quarters, playgrounds, regional research stations, agroclimatic zonewise instructional and research farm facilities, poultry, dairy, livestock, farm machinery and veterinary clinical facilities in accordance with the recommendations of the Indian Council of Agricultural research; and (viii)Adequate facilities for the health, residence and welfare of the students have either been provided or resources are being made available for the purpose by the State Government to the University.