Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com University Grants Commission (Returns of Information by Universities) Rules, 1979 CONTENTS 1. Short title, and commencement 2. Returns and Information to be furnished University Grants Commission (Returns of Information by Universities) Rules, 1979 In exercise of the powers conferred by sub-section (i) read with (f) and (k) of sub-section (2) of Section 25, of the University Grants Commission Act. 1956 (3 of 1956), the Central Government hereby makes the following rules, namely 1. Short title, and commencement :- (1) These rules may be called the University Grants Commission (Returns of Information by Universities) Rules, 1979. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Returns and Information to be furnished :- Every university shall, on or before the date specified by the University Grants Commission every year in this behalf, furnish the following returns and information to the Commission, namely- (a) up-to-date copies of, (i) the Act., Statutes and Ordinances concerned; (ii) rules for grant in aid to the colleges belonging to or affiliated to it; (iii) rules of the inspection of colleges belonging to or affiliated to it; (b) reports on the inspection of colleges belonging to or affiliated to it; (c) minimum working days in the university, period of vacations, examination days and the number of days when actual teaching is conducted exclusive of the days for the preparation for examinations; (d) where there are admission tests, a note indicating the minimum criteria laid down alongwith admission policy and variations, if any, from the basis specified for admission; (e) the statistics of the students admitted below the minimum qualifications referred to in clause (d); (f) residence for students; (g) residence for staff; (h) the annual accounts of the university including the audit report; (i) the total staff strength in different categories with qualifications and research experience. (This could be intimated by the university once in every five years, with changes, if any, to be intimated every year); (j) student strength at various stages; (k) teacher-pupil ratio; (l) results of examinations with divisions. Explanations: For the removal of doubts it is hereby declared that for the purpose of this rule, the term university means a university as defined in clause (f) of Section 2 of the University Grants Commission Act, 1956 (3 of 1956), and includes an institution deemed to be a University under Section 3 of the said Act.