Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com University Grants Commission (Inspection of Universities) Rules, 2004 CONTENTS 1. Rule 2. Rule 3. Rule 3A. Rule 4. Rule 5. Rule 5A. Rule 6. Rule 7. Rule 7A. Rule 7B. Rule 8. Rule University Grants Commission (Inspection of Universities) Rules, 2004 In exercise of the powers conferred by clause (g) of sub-sec. (2) of Sec. 25 of the University Grants Commission Act, 1956 (3 of 1956), and in supersession of the University Grants Commission (Inspection of Universities) Rules, 1960, the Central Government hereby makes the following rules : 1. Rule :- (1) These rules may be called the University Grants Commission (Ispection of Universities) Rules, 2004. (2) They shall come into force with immediate effect. 2. Rule :- In these rules unless the contexts otherwise requires (a) "Commission" means the University Grants Commission; (b) "University" means a University established or incorporated by or under a Central Act, a Provincial or a State Act; and includes an institution of higher learning deemed to be a University under Section 3 of the said Act; (c) "Financial Year" means the year commencing from the 1st April and ending 31st March of the following calendar year; and (d) "Academic Year" means the academic year of the respective Universities. 3. Rule :- The Commission may appoint a Committee, wherever or whenever necessary consit- ing of such persons as it may decide in each case and subject to the provision of Rule 6, to examine and report on the financial needs of a University or its standards of teaching, examination and research or both. For the purpose of insepction, the universities may be categorized as follows : (i) The universities which have been established during last five years and have not got NAAC accreditation may be insected by the UGC on annual basis. (ii) The universities which have been accredited by NAAC may not require further inspection by the UGC till the date of accreditation is valid. (iii) The univrsities which are older than five years and are not accredited by NAAC may be inspected after two or three years. 3A. Rule :- "A schedule of inspection of universities during the year shall be prepared/provided by the Commission to the universities concerned under intimation to the Central Government, every year in the month of January.". 4. Rule :- Before the Commission inspects the University, the Commission shall send to the Vice-Chancellor of the University a questionaire seeking information on all relevant matters relating to the Department/Departments or institution/institutions to be inspected. 5. Rule :- After receipt of information under Rule 4, the Commission shall fix the date of inspection by the Committee and communicate the same to the University concerned. 5A. Rule :- The Central Government may direct the University Grants Commission to conduct the inspection of a particular university as and when necessary to safeguard the standards of teaching, examination and research. 6. Rule :- The University shall be associated with the inspection in the following manner, namely (a) The University shall nominate not more than three representatives who may include the Vice-Chancellor or the Registrar, the Dean or the Deans of Faculty/Faculties concerned and such other officers/teachers of the department/departments or institutions as may be deputed by the University and their names shall be communicated to the Commission. (b) The representatives of the University shall be associated with the inspection for such time and in such manner as may be determined by the Committee after consultation with the University. (c) In carrying out the inspection, the Committee may have discussions with such officer/teachers and other members of the department(s) or institutions(s) to be inspected as may be considered necessary by the Committee. 7. Rule :- Within the time limit as may be prescribed by the Commission, the Committee shall report its findings to the Commission. 7A. Rule :- "Cases of major financial irregularity or violation of standards of teaching, examination and research or both shall be brought to the notice of the university authorities under intimation to the Central Government or the State Government by the Commission.". 7B. Rule :- The defaulting universities would rectify the shortcomings noticed and brought to their notice by the Commission within a period of three months. 8. Rule :- "The failure on the part of university to rectify such shortcomings within the time period stipulated by the UGC shall render the university to get derecognized under Section 12 - B.".