Rajasthan act 029 of 2012 : The SHEKHAWATI UNIVERSITY, SIKAR ACT, 2012

	jktLFkku jkt&i= fo’ks"kkad	RAJASTHAN GAZETTE Extraordinary
Lkkf/kdkj izdkf’kr	Published by Authority
vkf'ou 25] cq/kokj] 'kkds 1934&vDVwcj 17] 2012 Asvina 25, Wednesday, Saka 1934 – October 17, 2012

Hkkx 4 ¼d½

jktLFkku fo/kku eaMy ds vf/kfu;eA

fof/k ¼fo/kk;h izk:i.k½ foHkkx

¼xzqi &2½

vf/klwpuk

t;iqj] vDVwcj 17] 2012

la[;k i- 2 ¼42½ fof/k@2@2012-& jktLFkku jkT; fo/kku&e.My

dk fuEukafdr vf/kfu;e] ftls jkT;iky egksn;k dh vuqefr fnukad

14 vDVwcj] 2012 dks izkIr gqbZ] ,rn~}kjk loZlk/kkj.k dh lwpukFkZ

izdkf'kr fd;k tkrk gS %&

'ks[kkokVh fo'ofo|ky;] lhdj vf/kfu;e] 2012

¼2012 dk vf/kfu;e la[;kad 29½

[ jkT;iky egksn;k dh vuqefr fnukad 14 vDVwCkj] 2012 dks izkIr gqbZ ]

jktLFkku jkT; esa lhdj esa 'ks[kkokVh fo'ofo|ky; LFkkfir

vkSj fuxfer djus ds fy, vkSj mlls lalDr ;k vuq"kafxd fo"k;ksa ds

fy, mica/k djus ds fy, vf/kfu;eA

Hkkjr x.kjkT; ds frjlBosa o"kZ esa jktLFkku jkT; fo/kku&eaMy

fuEufyf[kr vf/kfu;e cukrk gS%&

1- laf{kIr uke] izlkj vkSj izkjEHk & ¼1½ bl vf/kfu;e dk

uke 'ks[kkokVh fo'ofo|ky;] lhdj vf/kfu;e] 2012 gSA

¼2½ bldk izlkj lEiw.kZ jktLFkku jkT; esa gksxkA

¼3½ ;g 23 vxLr] 2012 dks vkSj ls izo`r gqvk le>k

tk;sxkA

2- ifjHkk"kk,a%&blvf/kfu;e esa] tc rd fd fo"k; ;k lanHkZ

ls vU;Fkk visf{kr u gks] &

¼d½ **fo|k ifj"kn~** ls fo'oofo|ky; dh] /kkjk 21 ds v/khu

;Fkk&xfBr] fo|k ifj"kn~ vfHkizsr gS(

43¼2½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ ¼[k½ **lac) egkfo|ky;** ls ,slh f'k{kk laLFkk vfHkizsr gS ftls fo'ofo|ky; ds fo'ks"kkf/kdkj fn;s x;s gksa( ¼x½ **Lok;r egkfo|ky;** ls ,slh f'k{kk laLFkk vfHkizsr gS ftls bl vf/kfu;e ds mica/kksa ds vf/ku bl :i esa ?kksf"kr fd;k tk;sa(

¼?k½ **cksMZ** ls /kkjk 19 ds v/khu xfBr fo'ofo|ky; dk izca/k cksMZ vfHkiszr gS(

¼M-½ **fu;a=d** ls /kkjk 14 ds v/khu fu;qDr fo'ofo|ky; dk foÙk vf/kdkjh vfHkizsr gS(

¼p½ **?kVd egkfo|ky;** ls fo'ofo|ky; }kjk pyk;k tkus okyk dksbZ egkfo|ky; vfHkizsr gS(

¼N½ **ladk;** ls fo'ofo|ky; dk dksbZ ladk; vfHkizsr gS( ¼t-½ **foÙk lfefr** ls /kkjk 25 ds vf/ku xfBr fo'ofo|ky; dh foÙk lfefr vfHkizsr gS(

¼>½ **fofgr** ls ifjfu;eksa] vkfMZusUlksa ;k fofu;eksa }kjk fofgr vfHkizsr gS(

¼´½ **izkpk;Z** ls fdlh egkfo|ky; dk eq[; dk;Zikyd vf/kdkjh ;k bl :i esa dk;Z djus ds fy, lE;d~ :i ls fu;qä dksbZ O;fä vfHkizsr gS(

¼V½ **dqy&lfpo** ls /kkjk 13 ds v/khu fu;qDr fo'ofo|ky; dk dqy&lfpo vfHkiszr gS(

¼B-½ **ifjfu;e**] **vkfMZusUl** vkSj **fofu;e** ls /kkjk 42]44 vkSj 46 ds v/khu cuk;s x;s fo'ofo|ky; ds Øe'k% ifjfu;e] vkfMZUksUl vkSj fofu;e vfHkizsr gS( ¼M-½ **fo'ofo|ky; dk Nk=** ls lE;d~ :i ls lafLFkr fdlh mikf/k] fMIyksek ;k vU; fo|k laca/kh mikf/k ds fy, ikB~;Øekuqlkj v/;;u ds fy, fo'ofo|ky; esa

ukekafdr dksbZ O;fä vfHkizsr gS(

¼<-½ **v/;kid** ls f'k{kk nsus ;k vuqla/kku lapkfyr djus vkSj mlesa ekxZn'kZu djus ds iz;kstu ds fy, fo'ofo|ky; }kjk fu;qä ;k ekU;rk izkIRk dksbZ O;fä

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 201 43¼3½ vfHkizsr gS vkSj blesa ,slk O;fä Hkh lfEEkfyr gS ftls ifjfu;eksa }kjk v/;kid gksuk ?kksf"kr fd;k tk;s( ¼.k-½ **fo'ofo|ky;** ls /kkjk 3 ds v/khu fuxfer 'ks[kkokVh fo'ofo|ky;] lhdj vfHkiszr gS(

¼r-½ **fo'ofo|ky; foHkkx** ls fo'ofo|ky; }kjk pyk;k tkus okyk dksbZ foHkkx vfHkizsr gSA

3- fo'ofo|ky; dk fuxeu%& ¼1½ fo'ofo|ky; ds dqykf/kifr] izFke dqyifr] izca/k cksMZ vkSj fo|k ifj"kn~ ds izFke lnL; vkSj ,sls lHkh O;fDr] tks blds i'pkr~ ,sls vf/kdkjh ;k lnL; gks tkrs gSa] tc rd os ,slk in ;k lnL;rk /kkj.k fd;s jgrs gSa] **'ks[kkokVh fo'ofo|ky;] lhdj** ds uke ls ,d fuxfer fudk; dk xBu djsaxs vkSj mldk 'kk'or~ mÙkjkf/kdkj vkSj ,d lkekU; eqnzk gksxh vkSj ml uke ls og okn yk ldsxk vkSj ml ij okn yk;k tk ldsxkA ¼2½ fo'ofo|ky;] fo'ofo|ky; ds iz;kstuksa ds fy, taxe vkSj LFkkoj nkuksa izdkj dh lEifr] vftZr vkSj /kkfjr dju]s ,slh fdlh Hkh taxe ;k LFkkoj lEifr dks] tks mlesa fufgr gks ;k mlds }kjk vftZr dh tk;s] iV~Vkd`r] foØhr ;k vU;Fkk varfjr ;k O;;fur djus vkSj lafonk djus vkSj bl vf/kfu;e ds iz;kstuksa ds fy, vko';d vU; leLr ckrsa djus ds fy, l{ke gksxk% ijUrq ,slh lEifr dk ,slk dksbZ Hkh iV~Vk] foØ;] varj.k ;k O;;u jkT; ljdkj ds iwoZ vuqeksnu ds fcuk ugha fd;k tk;sxkA ¼3½ fo'ofo|ky; dk eq[;ky; lhdj esa gksxk tks dqyifr dk eq[;ky; gksxkA

¼4½ fo'ofo|ky; }kjk ;k blds fo:) fd;s tkus okys oknksa vkSj vU; fof/kd dk;Zokfg;ksa esa vfHkopu] dqy&lfpo }kjk gLrk{kfjr vkSj lR;kfir fd;s tk;saxs vkSj ,sls oknksa vkSj dk;Zokfg;ksa esa leLr vknsf'kdk,a dqy&lfpo dks tkjh vkSj rkehy dh tk;saxhA 4- vf/kdkfjrk & ¼1½ rRle; izo`Ùk fdlh Hkh fof/k esa varfoZ"V fdlh ckr ds gksus ij Hkh fdUrq jktLFkku fo'ofo|ky; vf/kfu;e] 1946] Lokeh ds'kokuUn jktLFkku d`f"k fo'ofo|ky;] chdkusj

43¼4½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ vf/kfu;e] 1987 ¼1987 dk vf/kfu;e la-39½] txn~xq: jkekUkUnkpk;Z jktLFkku laLd`r fo'ofo|ky; vf/kfu;e] 1998 ¼1998 dk vf/kfu;e la-10½] egkjk.kk izrki d`f"k vkSj izkS|ksfxdh fo'ofo|ky; mn;iqj vf/kfu;e] 2000 ¼2000 dk vf/kfu;e la-8½] Mk- loZiYyh jk/kkd`".ku~ jktLFkku vk;qosZn fo'ofo|ky; tks/kiqj vf/kfu;e] 2002 ¼2002 dk vf/kfu;e la-15½] jktLFkku LokLF; foKku fo'ofo|ky; vf/kfu;e] 2005 ¼2005 dk vf/kfu;e la-1½ vkSj jktLFkku rduhdh fo'ofo|ky; vf/kfu;e] 2006 ¼2006 dk vf/kfu;e la-8½ ds mica/kksa ds v/;/khu jgrs gq,] fo'ofo|ky; dh vf/kdkfjrk dk izlkj] leLr ?kVd] lac) ;k Lok;Ùk egkfo|ky;ksa esa vkSj jktLFkku jkT; ds Hkhrj ds ,sls vU; egkfo|ky;ksa] laLFkkuksa] laLFkkvksa vkSj foHkkxksa esa Hkh gksxk] tks jkT; ljdkj }kjk] jkti= esa vf/klwpuk }kjk fofufnZ"V fd;s tk;saA

¼2½ jkT; ljdkj] fyf[kr vkns'k }kjk]&

¼d½ jkT; ds Hkhrj fLFkr fdlh Hkh laLFkku] laLFkk ;k

egkfo|ky; ls] fof/k }kjk fuxfer fdlh Hkh vU;

fo'ofo|ky; ls viuh lEc)rk ;k vius

fo'ofo|ky;tU; fo'ks"kkf/kdkjh ,slh rkjh[k ls] tks

vkns'k esa fofufnZ"V dh tk;s] ,slh lhek rd tks

vko'o;d vkSj mfpr le>h tk;s] lekIr dj ysus

dh vis{kk dj ldsxh] ;k

¼[k½ vkns'k esa fofufnZ"V fdlh Hkh laLFkku] laLFkk ;k egkfo|ky; dks] ftldk jkT; ljdkj dh jk; esa

Lok;r gksuk ;k mls fdlh Hkh vU; fo'ofo|ky;

;k fudk; ls laca) fd;k tkuk ;k fo'ks"kkf/kdkjksa

dk fn;k tkuk visf{kr gS] bl vf/kfuf;e }kjk

xfBr fo'ofo|ky; dh lEc)rk ;k mlds

fo'ks"kkf/kdkj fn;s tkus ls] ,slh lhek rd]

tks vko';d vkSj mfpr le>h tk;s] vioftZr dj

ldsxhA

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 201 43¼5½ ¼3½ jkT; ljdkj] fo'ofo|ky; ds ijke'kZ ls] jkti= esa izdkf'kr vf/klwpuk }kjk] fo'ofo|ky; dh vf/kdkfjrk esa fLFkr fdlh Hkh ljdkjh egkfo|ky; dks fo'ofo|ky; dk ?kVd egkfo|ky; gksuk izxf.kr dj ldsxhA ,sls egkfo|ky; dh Hkwfe] Hkou] iz;ksx'kkyk,a] miLdj] iqLrdsa vkSj dksbZ Hkh vU; lEifÙk;ka rc fo'ofo|ky; esa fufgr gks tk;saxh vkSj ,sls ljdkjh egkfo|ky;ksa ds iz'kklfud fu;a=.k ds v/khu vf/kdkjh] v/;kid vkSj deZpkjh] LØhfuax ds ek/;e ls mi;qä ik;s tkus ij vkSj ,sls fuca/kuksa vkSj 'krkZas] ij tks vf/klwpuk esa vf/kdfFkr dh tk;sa] dh iwfrZ djus ij fo'ofo|ky; ds vf/kdkjh] v/;kid ;k] ;FkkfLFkfr] deZpkjh le>s tk;saxsA

5- fo'ofo|ky; ds mÌs';%& fo'ofo|ky;] vU; iz;kstuksa ds lkFk&lkFk] fuEufyf[kr iz;kstuksa ds fy, LFkkfir vkSj fuxfer fd;k gqvk le>k tk;sxk&

¼i½ fo|k dh fofHkUu 'kk[kkvksa esa f'k{kk nsus ds fy, mica/k djuk( vkSj

¼ii½ fo|k dh leLr 'kk[kkvksa esa vuqla/kku dks vxzlj djukA 6- fo'ofo|ky; esa izos'k %& ¼1½ fo'ofo|ky;] bl vf/kfu;e vkSj ifjfu;eksa] vkfMZusUlksa vkSj fofu;eksa ds mica/kksa ds v/;/khu jgrs gq,] lHkh O;fDr;ksa ds fy, [kqyk jgsxkA

¼2½ mi&/kkjk ¼1½ esa varfoZ"V fdlh ckr ds gksr s gq, Hkh] fo'ofo|ky; ls&

¼d½ fdlh Hkh ikB~;Øe esa ,sls fdlh Hkh O;Dfr dks] tks fofgi 'kS{kf.kd vgZrk ;k Lrj ugha j[krk gS] izos'k fn;k tkuk( ;k

¼[k½ fo'ofo|ky; dh ukekofy;ksa ij ,sls fdlh Nk= dks] ftldk 'kS{kf.kd vfHkys[k dksbZ fMxzh] fMIyksek ;k vU; fo|k laca/kh mikf/k iznku fd;s tkus ds fy, U;wure

ekud Lrjeku ls de gks] cu;s j[kuk] ;k

¼x½ ,sls fdlh O;fDr ;k fdlh Nk= dks] ftldk vkpj.k

fo'ofo|ky; ds fgrksa ;k vuq'kklu ds ;k vU; Nk=ksa

43¼6½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ vkSj deZpkfj;ksa ds vf/kdkjksa vkSj fo'ks"kf/kdkjksa ds izfrdwy gks] izos'k nsuk ;k cuk;s j[kuk( ;k ¼?k½ fdlh Hkh ikB~;Øe esa] fofgr ls vf/kd la[;k esa Nk=ksa dks izos'k fn;k tkuk] visf{kr ugha gksxkA ¼3½ mi&/kkjk ¼2½ ds mica/kksa ds v/;/khu jgrs gq,] vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa vkSj fiNMs+ oxksZa ls lacaf/kr Nk=ksa vkSj efgyk Nk=ksa ds fy, izos'k esa LFkkuksa dk vkj{k.k rRle; izo`Ùk fdlh fof/k ds mica/kksa ds vuqlkj ;k jkT; ljdkj dh uhfr ds vuqlkj fd;k tk;sxkA

7- fo'ofo|ky; dh 'kfä;ka vkSj d`R; %& fo'ofo|ky; dh fuEufyf[kr 'kfä;ka vkSj d`R; gksaxs] vFkkZr~%&

¼d½ fo|k dh ,slh fofHkUu 'kk[kkvksa esa] ftUgsa fo'ofo|ky; mfpr le>sa] f'k{kk nsus dh O;oLFkk djuk(

¼[k½ Kku ds vuqla/kku vkSj vfHko/kZu vkSj vuqla/kku vkSj Kku ds fu"d"kkZsa dks izlkj ds fy, mica/k djuk(

¼x½ mikf/k;ka] fMIykses vkSj vU; fo|k laca/kh mikf/k;ksa lafLFkr vkSj iznku djuk(

¼?k½ lEekfud mikf/k;ka ;k vU; mikf/k;ka iznku djuk( ¼M-½ fo'ofo|ky; }kjk ugha pyk;s tkus okys egkfo|ky;ksa] laLFkkvksa vkSj laLFkkuksa dks fo'ofo|ky; ds fo'ks"kkf/kdkj nsuk vkSj bu leLr ;k buesa ls fdUgha Hkh

fo'ks"kkf/kdkjksa dks okil ysuk(

¼p½ fdlh egkfo|ky;] laLFkk ;k] ;FkkfLFkfr] foHkkx dks ,slh 'krkZas ds v/;/khu jgrs gq,] tks bl vf/kfu;e esa vf/kdfFkr dh tk;sa ;k tks ifjfu;eksa }kjk fofgr dh tk;sa] Lok;Ùk izkfLFkfr iznku djuk vkSj Lok;Ùkrk okil ysuk(

¼N½ vU; fo'ofo|ky;ksa vkSj izkf/kdkfj;ksa ds lkFk] ,slh jhfr ls vkSj ,sls iz;kstu ds fy, lg;ksx djuk tks

fo'ofo|ky; vo/kkfjr djsa(

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 201 43¼7½ ¼t½ fo'ofo|ky; }kjk visf{kr v/;kiu] vuqla/kku vkSj vU; inksa dks lafLFkr djuk vkSj mu ij fu;qfä;ka djuk(

¼>½ iz'kklfud] fyfidoxhZ; vkSj vU; vko';d inksa dk l`tu djuk vkSj mu ij fu;qfä;ka djuk( ¼´½ v/;srko`fr;ka ¼ftuesa ;k=k v/;srko`fÙk;ka Hkh lfEefyr gS½] Nk=òfr;ka vkSj iqjLdkj lafLFkr vkSj iznku djuk( ¼V½ fo'ofo|ky; ds Nk=ksa ds fy, fuokl&LFkku dh O;oLFkk djuk vkSj mls la/kkfjr djuk(

¼B½ ,slh Qhl vkSj vU; izHkkjksa dh ekax djuk vkSj izkIr djuk] tks fofgr fd;s tk;sa(

¼M½ Nk=ksa ds fy, fuokl&LFkku dk i;Zos{k.k ,oa fu;=a.k djuk vkSj fo'ofo|ky; ds Nk=ksa ds vuq'kklu dk fofu;eu djuk vkSj muds LokLF; vkSj dY;k.k dh vfHkòf) djus ds fy, izca/k djuk( vkSj

¼<½ ,sls leLr dk;Z vkSj ckrsa djuk pkgs os iwoksZä 'kfä;ksa dh vkuq"kafxd gksa ;k ugh] tks fo'ofo|ky; ds mÌs';ksa dks vxzlj djus ds fy, visf{kr gksaA

8- dqykf/kifr %& ¼1½ jktLFkku jkT; dk@dh jkT;iky vius in ds vk/kkj ij fo'ofo|ky; dk@dh dqykf/kifr gksxk ;k gksxhA ¼2½ dqykf/kifr fo'ofo|ky; dk iz/kku gksxk vkSj mifLFkr gksu s ij] fo'ofo|ky; ds nh{kkar lekjksg dh v/;{krk djsxk vkSj mikf/k;ka] fMIykses ;k vU; fo|k laaca/kh mikf/k;ka mUgsa izkIr djus ds gdnkj O;fä;ksa dks iznku djsxkA

¼3½ dqykf/kifr Loizsj.kk ls ;k vkosnu ij] fdlh Hkh dk;Zokgh ds laca/k esa] ,slh dk;Zokgh dh fu;ferrk ;k mlesa fd;s x;s fdlh Hkh fofu'p; ;k vkns'k ds lgh gksus] mldh oS/krk ;k vkSfpR; ds fo"k; esa viuk lek/kku dju s ds fy, fo'ofo|ky; ds fdlh Hkh vf/kdkjh ;k izkf/kdkjh dk vfHkys[k eaxok ldsxk@ldsxh vkSj mldk ijh{k.k dj ldsxk@ldsxh( vkSj ;fn fdlh Hkh ekey s esa dqykf/kifr dks ;g izrhr gksrk gS fd fdlh ,sls fofu'p; ;k vkns'k dks mikarfjr] ckfry fd;k

43¼8½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ Tkkuk] myVk tkuk] ;k iqufoZpkj ds fy, okil Hkstk tkuk pkfg, rks og rnuqlkj vkns'k dj ldsxk@ldsxh%

ijUrq bl /kkjk ds v/khu 'kfä;ksa dk iz;ksx dju s ds fy, dqykf/kifr dks izR;sd vkosnu ml rkjh[k ls rhu ekl ds Hkhrj&Hkhrj fd;k tk;sxk ftldks og dk;Zokgh] fofu'p; ;k vkns'k ftlls fd vkosnu lacaf/kr gS] vkosnd dks lalwfpr fd;k x;k Fkk%

ijUrq ;g vkSj fd fdlh O;fä ij izfrdwy izHkko Mkyus okyk dksbZ Hkh vkns'k rc rd ikfjr ugha fd;k tk;sxk tc rd fd ,sls O;fä dks viuk vH;kosnu izLrqr djus dk volj u ns fn;k x;k gksA ¼4½ dqykf/kifr ,slh vU; 'kfä;ksa dk iz;ksx vkSj ,sls vU; d`R;ksa dk ikyu djxs k@djsxh tks bl vf/kfu;e ds v/khu ;k }kjk mls iznÙk ;k leuqnsf'kr fd;s tk;saA

9- fujh{k.k %& ¼1½ dqykf/kifr dks] ,sls O;fä ;k O;fä;ksa }kjk] tSlk og funs'k ns]&

¼d½ fo'ofo|ky;] blds Hkou] iz;ksx'kkykvksa] iqLrkdky;ksa] laxzgky;ksa] dk;Z'kkykvksa vkSj miLdjksa dk( ;k ¼[k½ fo'ofo|ky; }kjk la/kkfjr fdlh egkfo|ky;] laLFkk ;k Nk=kokl dk( ;k

¼x½ fo'ofo|ky; }kjk lapkfyr ;k fd;s tk jgs v/;kiu vkSj vU; dk;Z dk( ;k

¼?k½ fo'ofo|ky; }kjk vk;ksftr fdlh Hkh ijh{kk ds lapkyu dk] fujh{k.k djokus dk vf/kdkj gksxkA

¼2½ dqykf/kifr dks fo'ofo|ky; ls lacaf/kr fdlh Hkh ekeys ds laca/k esa ,sls O;fä ;k O;fä;ksa ls] tSlk og funs'k ns] tkap djoku s dk Hkh vf/kdkj gksxkA

¼3½ dqykf/kifr] izR;sd ekeys esa fd;s tkus oky s fujh{k.k ;k tkap djokus ds vius vk'k; ds ckjs esa fo'ofo|ky; dks lwpuk nsxk@nsxh vkSj fo'ofo|ky; ,sls fujh{k.k ;k tkap esa izfrfuf/kRo fd;s tkus dk gdnkj gksxkA

¼4½ dqykf/kifr] fo'ofo|ky; dks ,slh tkap ;k fujh{k.k ds ifj.kke ds laca/k esa vius fopkjksa ls lalwfpr djsxk@djxs h vkSj mUk

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 201 43¼9½ ij fo'ofo|ky; dh jk; vfHkfu'pr djus ds i'pkr~ dh tkus okyh dkjZokbZ ds ckjs esa fo'ofo|ky; dks lykg n s ldsxk@ldsxh vkSj ,slh dkjZokbZ djus ds fy, le; lhek fu;r dj ldsxk@ldsxhA ¼5½ fo'ofo|ky;] bl izdkj fu;r le; lhek ds Hkhrj] dqykf/kifr }kjk nh x;h lykg ij dh x;h ;k fd;s tkus ds fy, izLrkfor dkjZokbZ ds ckjs esa dqykf/kifr dks fjiksVZ nsxkA ¼6½ ;fn fo'ofo|ky;] fu/kkZfjr le; lhek ds Hkhrj dkjZokbZ ugha djrk gS ;k ;fn dqykf/kifr dh jk; esa] fo'ofo|ky; }kjk dh x;h dkjZokbZ lek/kkuizn ugha gS rks dqykf/kifr fo'ofo|ky; }kjk fn;s x;s fdlh Li"Vhdj.k ij ;k fd;s x;s vH;kosnu ij fopkj djus ds i'pkr~ ,sls funs'k tkjh dj ldsxk@ldsxh tSlk og mfpr le>s vkSj fo'ofo|ky; ,sls funs'kksa dk ikyu djsxkA

¼7½ ;fn fo'ofo|ky;] mi&/kkjk ¼6½ ds vuqlkj tkjh fd;s x;s funsZ'kksa dk] ,slh fu;r le; lhek ds Hkhrj] tks bl fufeÙk dqykf/kifr }kjk fu;r dh tk;s] ikyu ugha djrk gS rks dqykf/kifr dks ,sls funs'kksa dk fØ;kUo;u djkus ds fy, fdlh O;fä ;k fudk; dks fu;qä djus dh vkSj ,sls vkns'k djus dh 'kfä gksxh vks mlds O;;ksa ds fy, vko';d gksaA

10- fo'ofo|ky; ds vf/kdkjh vkSj izkf/kdkjh %& fo'ofo|ky; ds vf/kdkjh vkSj izkf/kdkjh fuEufyf[kr gksaxs] vFkkZr~%& ¼d½ fo'ofo|ky; ds vf/kdkjh&

¼i½ dqyifr(

¼ii½ dqy&lfpo(

¼iii½ fu;a=d(

¼iv½ laink vf/kdkjh(

¼v½ Nk= dY;k.k ladk;k/;{k(

¼vi½ ladk;ksa ds ladk;k/;{k( vkSj

¼vii½ fo'ofo|ky; dh lsok esa ,sls vU; O;fä

ftUgsa ifjfu;eksa }kjk fo'ofo|ky; ds vf/kdkjh

gksuk ?kksf"kr fd;k tk;saA

43¼10½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ ¼[k½ fo'ofo|ky; ds izkf/kdkjh&

¼i½ izca/k cksMZ(

¼ii½ fo|k ifj"kn~(

¼iii½ ladk;(

¼iv½ v/;;u cksMZ(

¼v½ foÙk lfefr( vkSj

¼vi½ ,sls vU; izkf/kdkjh ftUgsa ifjfu;eksa }kjk fo'ofo|ky; ds izkf/kdkjh gksuk ?kksf"kr fd;k tk;saA 11- dqyifr& ¼1½ dqyifr fo'ofo|ky; dk iw.kZdkfyd oSrfud vf/kdkjh gksxk vkSj fuEufyf[kr lnL;ksa ls feydj cuh p;u lfefr dh flQkfj'k ij] jkT; ljdkj ds ijke'kZ ls] dqykf/kifr }kjk fu;qä fd;k tk;sxk%&

¼d½ cksMZ }kjk ukefunsZf'kr ,d O;fä tks fo'ofo|ky; ;k mlds fdlh egkfo|ky; ls lacaf/kr u gks(

¼[k½ fo'ofo|ky; vuqnku vk;ksx ds v/;{k }kjk ukefunsZf'kr ,d O;fä(

¼x½ dqykf/kifr }kjk ukefunsZf'kr ,d O;fä( vkSj ¼?k½ jkT; ljdkj }kjk ukefunsZf'kr ,d O;fä(

vkSj dqykf/kifr buesa ls fdlh ,d O;fä dks lfefr dk v/;{k fu;qä djsxkA

¼2½ dqyifr dh inkof/k ml rkjh[k ls] ftldks og viuk in xzg.k djrk gS@djrh gS] rhu o"kZ ;k lÙkj o"kZ dh vk;q izkIr dj ysus rd] buesa ls tks Hkh igys gks] gksxh%

ijUrq ogh O;fä nwljh vof/k ds fy, iqufuZ;qfä dk ik= gksxk@gksxhA

¼3½ dqyifr] ,slk osru vkSj HkÙks izkIr djsxk@djsxh tks jkT; ljdkj }kjk vo/kkfjr fd;s tk;saA blds vfrfjDr] og fo'ofo|ky; }kjk la/kkfjr fu%'kqYd lqlfTtr fuokl vkSj ,slh vU; ifjyfC/k;ksa dk@dh gdnkj gksxk@gksxh tks fofgr dh tk;saA

¼4½ tc dqyifr ds in dh mldh e`R;q] R;kxi=] gVk;s tkus ;k mldh inkof/k lekIr gks tkus ds dkj.k dksbZ LFkk;h fjfä gks tk;s

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 201 43¼11½ rks og dqykf/kifr }kjk] mi&/kkjk ¼1½ ds vuqlkj Hkjh tk;sxh vkSj tc rd og bl izdkj ugha Hkjh tkrh gS rc rd mlds }kjk] mi&/kkjk ¼5½ ds v/khu vkSj vuqlkj vLFkk;h O;oLFkk dh tk;sxhA

¼5½ tc dqyifr ds in dh mldh NqV~Vh] fuyacu ds dkj.k ;k vU;Fkk dksbZ vLFkk;h fjfä gks tk;s] ;k tc mi&/kkjk ¼4½ ds v/khu dksbZ vLFkk;h O;oLFkk vko';d gks rc dqy&lfpo ekeys dh fjiksVZ rqjUr dqykf/kifr dks djsxk tks] jkT; ljdkj dh lykg ls] dqyifr ds in ds d`R;ksa ds fuoZgu ds fy, O;oLFkk djxs kA ¼6½ mi&/kkjk ¼1½ ls mi&/kkjk ¼5½ esa varfoZ"V fdlh ckr ds gksus ij Hkh] fo'ofo|ky; dk izFke dqyifr dqykf/kifr }kjk] jkT; ljdkj dh lykg ls] rhu o"kZ ls vuf/kd dh dkykof/k ds fy, ,sls fuca/kuksa vkSj 'krksZa ij fu;qä fd;k tk;sxk tks jkT; ljdkj vo/kkfjr djsA ¼7½ dqyifr vius in dk R;kx] fdlh Hkh le; viuk

R;kxi= ,slh rkjh[k ls] ftldks og inHkkj ls eqä gksus dk@dh bPNqd gks] de ls de lkB fnu iwoZ dqykf/kifr dks izLrqr djds] dj ldsxk@ldsxhA

¼8½ ,slk R;kxi= ,slh rkjh[k ls izHkkoh gksxk tks dqykf/kifr }kjk vo/kkfjr dh tk;s vkSj ftldh lwpuk dqyifr dks nh tk;sA 12- dqyifr dh 'kfä;ka vkSj drZO;& ¼1½ dqyifr

fo'ofo|ky; dk eq[; dk;Zikyd vkSj 'kS{kf.kd vf/kdkjh gksxk vkSj dqykf/kifr dh vuqifLFkfr esa] fo'ofo|ky; ds nh{kkUr lekjksgksa dh v/;{krk djsxkA

¼2½ dqyifr cksMZ vkSj fo|k ifj"kn~ dk insu v/;{k gksxkA ¼3½ dqyifr] fo'ofo|ky; ls lacaf/kr ekeys cksMZ dks mlds fopkj&foe'kZ vkSj fopkj ds fy, izLrqr djus ds fy, mÙkjn;kh gksxk@gksxhA mls cksMZ vkSj fo|k ifj"kn~ dh cSBdsa cqykus dh 'kfä gksxhA ¼4½ dqyifr dk fo'ofo|ky; ds dk;Zdykikas ij lkekU; fu;a=.k gksxk vkSj og fo'ofo|ky; esa lE;d~ vuq'kklu cuk;s j[kus ds fy, mÙkjnk;h gksxkA

43¼12½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ ¼5½ dqyifr bl vf/kfu;e vkSj ifjfu;eksa] vkfMZusUlksa vkSj fofu;eksa ds mica/kksa dk fu"BkiwoZd ikyu lqfuf'pr djsxk vkSj mls ,slh leLr 'kfä;ka izkIr gksaxh tks mä iz;kstu ds fy, vko';d gksaA ¼6½ fdlh vkikr esa]ftlesa dqyifr dh jk; esa rqjar dkjZokbZ djuk visf{kr gks] dqyifr ,slh dkjZokbZ djsxk@djsxh tks og vko';d le>s vkSj dh x;h dkjZokbZ dh fjiksVZ] 'kh/kzre voLkj ij] ,sls vf/kdkjh] izkf/kdkjh ;k vU; fudk; dks djsxk@djsxh tks ml ekeysa esa lkekU; vuqØe esa dkjZokbZ djrkA

¼7½ tgka dqyifr }kjk mi&/kkjk ¼6½ ds v/khu dh x;h fdlh dkjZokbZ ls fo'ofo|ky; dh lsok esa ds fdlh Hkh O;fä ij mlds fy, vykHkdkjh izHkko iM+rk gS] ogka ,slk O;fä] ,slh rkjh[k ls] ftldks mls dh x;h dkjZokbZ ls lalwfpr fd;k tk;s] rhl fnu ds Hkhrj&Hkhrj cksMZ dks vihy dj ldsxkA

¼8½ iwoksZä ds v/;/khu jgrs gq,] dqyifr] fo'ofo|ky; ds vf/kdkfj;ksa] v/;kidksa vkSj vU; deZpkfj;ksa dh fu;qfä] fuyEcu vkSj inP;qfr laca/kh cksMZ ds vkn's kksa dks dk;kZfUor djsxkA ¼9½ dqyifr] v/;kiu] vuqla/kku vkSj vU; dk;Z ds fudV leUo; vkSj ,dhdj.k ds fy, mÙkjnk;h gksxk vkSj ,slh vU; 'kfä;ksa dk iz;ksx djsxk tks fofgr dh tk;saA

13- dqy&lfpo ¼1½ dqy&lfpo fo'ofo|ky; dk eq[; iz'kklfud vf/kdkjh gksxkA og lh/ks gh dqyifr ds v/kh{k.k] funs'ku vkSj fu;a=.k ds v/khu dk;Z djsxkA

¼2½ bl vf/kfu;e ;k rRle; izo`r fdlh Hkh vU; fof/k esa vUrfoZ"V fdlh ckr ds gksus ij Hkh] dqy&lfpo jkT; ljdkj }kjk] jktLFkku iz'kklfud lsok esa ds vf/kdkfj;ksa ¼tks p;fur osrueku ls fuEu ds u gksa½ esa ls izfrfu;qfä }kjk fu;qä fd;k tk;sxk@tk;sxhA

¼3½ dqy&lfpo cksMZ] fo|k ifj"kn~ vkSj ,sls fdlh Hkh izkf/kdkjh dk insu lnL;&lfpo gksxk ftls ifjfu;eksa }kjk fo'ofo|ky; dk izkf/kdkjh gksuk ?kksf"kr fd;k tk;saA

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 201 43¼13½ ¼4½ dqy&lfpo dk ;g drZO; gksxk dh og& ¼d½ fo'ofo|ky; ds vfHkys[k] lkekU; eqnzk vkSj ,slh vU; lEifr;ksa dk vfHkj{kd gksxk@gksxh ftUgsa cksMZ mlds Hkkjlk/ku esa lqiqnZ djs( vkSj ¼[k½ cksMZ] fo|k ifj"kn~] ladk;] v/;;u cksMksZ vkSj fo'ofo|ky; ds izkf/kdkfj;ksa }kjk fu;qä fdlh Hkh lfefr dh cSBd cqykus ds fy, leLr uksfVl tkjh djsxk(

¼5½ ¼i½ tgka cksMZ dh dksbZ dk;Zokgh ;k ladYi ;k dqyifr dk dksbZ vkns'k bl vf/kfu;e vkSj rn/khu cuk;s x;s ifjfu;eksa ds mica/kksa ls vlaxr gks] ogka ij dqy&lfpo dk ;g drZO; gksxk fd og lqlaxr mica/kksa dk mYys[k djrs gq, cksMZ ;k dqyifr dks lykg nsxk@nsxh vkSj cksMZ dh cSBd dh dk;Zokfg;ksa esa ;k dqyifr ds vkns'k ij bl rF; dks vfHkfyf[kr djsxk@djsxh fd mlus ,slh lykg ns nh Fkh vkSj rnqijkar ,slh dk;Zokfg;ksa ladYi ;k] ;FkkfLFkfr] vkns'k ij folEefr dk

fVIi.k izLrqr djsxk@djxs h vkSj ,slk ladYi ;k vkns'k ikfjr gksu]s ;k ;FkkfLFkfr] ,slh dk;Zokfg;ka pykus ds lkr fnol ds Hkhrj&Hkhrj dqykf/kifr ;k mlds }kjk bl fufeÙk izkf/kd`r fdlh vf/kdkjh dks ekeysa dh lalwpuk lqfuf'pr djsxk@djsxhA

¼ii½ mi&[k.M+ ¼i½ ds v/khu fjiksVZ fd;s x;s folEefr ds fVIi.k ds ijh{k.k ds i'pkr] dqykf/kifr ;k mlds }kjk bl fufer izkf/kd`r vf/kdkjh ,slk varfje ;k LFkk;h vkns'k] tks og Bhd le>s] ns ldsxk] tks fo'ofo|ky; ds fy, vkc)dj gksxk%

ijUrq ;fn folEefr ds fVIi.k dh izkfIr dh rkjh[k ls rhl fnol dh dkykof/k ds Hkhrj&Hkhrj ,slk dksbZ varfje ;k LFkk;h vkns'k tkjh ugha fd;k tk;s rks cksMZ ;k] ;FkkfLFkfr] dqyifr] dk;Zokfg;ksa] ;k ladYi ;k] ;FkkfLFkfr] vkns'k ij ,sls dk;Zokgh dj ldsxk@ldsxh ekuks fd folEefr dk fVIi.k izLrqr ugha fd;k x;k FkkA

43¼14½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ ¼6½ dqy&lfpo /kkjk 41 ds mica/kksa dk vuqikyu lqfuf'pr djus ds fy, mÙkjnk;h gksxkA

¼7½ dqy&lfpo ,slh 'kfä;ksa dk iz;ksx vkSj ,sls vU; d`R;ksa dk ikyu vkSj ,sls vU; drZO;ksa dk fuoZgu djsxk@djsxh tks fofgr fd;s x;s tk;sa ;k ftudh dqyifr ;k cksMZ }kjk mlls le;≤ ij vis{kk dh tk;sA

14- fu;a=d ¼1½ fu;a=d] fo'ofo|ky; dk eq[; foÙk] ys[kk vkSj laijh{kk vf/kdkjh gksxk@gksxhA og lh/ks gh dqyifr ds fu;a=.k ds v/khu dk;Z djsxk@djsxhA

¼2½ bl vf/kfu;e ;k] rRle; izo`r fdlh Hkh vU; fof/k esa vUrfoZ"V fdlh ckr ds gksus ij Hkh] fu;a=d jkT; ljdkj }kjk jktLFkku ys[kk lsok ds vf/kdkfj;ksa ¼p;fur osrueku ls vfuEu½ esa ls izfrfu;qfä }kjk fu;qä fd;k tk;sxkA

¼3½ fu;a=d foÙk lfefr dk insu lnL;&lfpo gksxkA

¼4½ fu;a=d&

¼d½ fo'ofo|ky; dh fuf/k;ksa dk lkekU; i;Zos{k.k djsxk vkSj fo'ofo|ky; dks mldh foÙkh; uhfr

ds laca/k esa lykg nsxk(

¼[k½ U;kl vkSj foUlk; lEifr dks lfEefyr djrs

gq, fo'ofo|ky; dh lEifr vkSj fofu/kkuksa dk

foÙk lfefr vkSj cksMZ ds fofu'p;ksa ds vuqlkj

izca/k djxs k@djsxh( vkSj

¼x½ ,slh vU; 'kfä;ksa vkSj ,sls vU; foÙkh; d`R;ksa dk ikyu djsxk@djsxh tks mls cksMZ }kjk

leuqnsf'kr fd;s tk;sa ;k tks fofgr fd;s tk;sa(

ijUrq fu;a=d cksMZ ds iwoZ vuqeksnu ds flok;] ,slh jde ls vf/kd] tks fofgr dh tk;s] dksbZ O;; mixr ;k dksbZ Hkh fofu/kku ugha djsxkA

¼5½ cksMZ ds fu;a=.k ds v/;/khu jgsrq gq,] fu;a=d ¼d½ ;g lqfuf'pr djsxk fd ,d o"kZ ds fy, vkorhZ

vkSj vukorhZ O;; cksMZ }kjk fu;r le; ls vf/kd

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 201 43¼15½ u gksa] vkSj lHkh /ku mu iz;kstuksa ds fy, O;; fd;s tk;sa ftuds fy, os eatwj ;k vkcafVr fd;s x;s gS(

¼[k½ fo'ofo|ky; ds okf"kZd ys[kkvksa] foÙkh; izkDdyuksa vkSj cTkV dks rS;kj djus vkSj mudks foÙk lfefr vkSj cksMZ dks izLrqr djus ds fy, mÙkjnk;h gksxk( ¼x½ udn vkSj cSad vfr'ks"kksa vkSj fofu/kkuksa ij cjkcj utj j[ksxk(

¼?k½ jktLo ds laxzg.k dh izxfr ij utj j[ksxk vkSj laxzg.k dh ykxw dh x;h i)fr;ksa ij lykg nsxk( ¼M-½ ;g lqfuf'pr djsxk fd Hkouksa] Hkwfe] QfuZpj vkSj miLdjksa ds jftLVj v|ru j[ks tkrs gSa] vkSj fo'ofo|ky; }kjk la/kkfjr leLr dk;kZy;ksa] iz;ksx'kkykvksa] egkfo|ky;ksa vkSj laLFkkvksa esa miLdjksa vkSj vU; [kius okyh lkexzh ds lEcU/k esa LVkd dh tkap dh tkrh gS(

¼p½ ;g lqfuf'pr djsxk fd fo'ofo|ky; }kjk fofu/kku ls ,slk dksbZ Hkh O;; mixr ugha fd;k tk;s tks ctV esa izkf/kd`r ugha fd;k x;k gks vkSj vuf/kd`r O;; ;k vU; foÙkh; vfu;ferrk dks dqyifr ds /;ku esa yk;sxk vkSj nks"kh O;fä;ksa ds fo:) dh tkus okyh leqfpr dkjZokbZ dk lq>ko nxs k( ¼N½ ,sls fdlh O;; dks ukeatwj djxs k tks fdlh Hkh ifjfu;e ds fucU/kuksa dk mYya[ku djrk gks ;k ftlds fy, ifjfu;e }kjk mica/k fd;k tkuk visf{kr gS fdUrq ugha fd;k x;k gS( vkSj ¼t½ fo'ofo|ky; }kjk la/kkfjr fdlh dk;kZy;] iz;ksx'kkyk] egkfo|ky; ;k laLFkk ls ,slh lwpuk ;k foojf.k;ka izkIr djsxk ;k djxs h ftUgsa og viuh 'kfä;ksa ds iz;ksx] d`R;ksa ds ikyu ;k drZO;ksa ds fuoZgu ds fy, vko';d le>sA

43¼16½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ ¼>½ /kkjk 33] 34 vkSj 35 ds mica/kksa dk vuqikyu lqfuf'pr djsxkA

15- lEink vf/kdkjh vkSj Nk= dY;k.k ladk;k/;{k& ¼1½ cksMZ fuEufyf[kr fdlh Hkh ,d ;k vf/kd vf/kdkfj;ksa dks fu;qä dj ldsxk] vFkkZr~%&

¼d½ lEink vf/kdkjh( vkSj

¼[k½ Nk= dY;k.k ladk;k/;{kA

¼2½ lEink vf/kdkjh fo'ofo|ky; ds leLr Hkouksa] ykuksa] m|kuksa vkSj vU; LFkkoj lEifr dk Hkkjlk/kd gksxkA ¼3½ Nk= dY;k.k ladk;k/;{k ds drZO; fuEufyf[kr gksaxs%& ¼d½ Nk=ksa ds vkoklu dk izca/k djuk(

¼[k½ Nk=ksa dks ijke'kZ nsus ds fy, dk;ZØe fufn"V djuk( ¼x½ dqyifr }kjk vuqeksfnr ;kstukvksa ds vuqlkj Nk=ksa ds fu;kstu ds fy, O;oLFkk djuk(

¼?k½ Nk=ksa ds ikB~;srj fØ;kdykiksa dk Ik;Zos{k.k djuk( ¼M-½ fo'ofo|ky; ds Lukrdksa dks ukSdjh fnykus esa lgk;rk djuk( vksj

¼p½ fo'ofo|ky; ds iwoZ Nk=ksa dks laxfBr djuk vkSj muls lEidZ cuk;s j[kukA

16- ladk;ksa ds ladk;k/;{k vkSj muds d`R; & ¼1½ izR;sd ladk; dk ,d ladk;k/;{k gksxkA

¼2½ ladk;ksa ds ladk;k/;{k dqyifr }kjk ,slh jhfr ls fu;qä fd;s tk;saxs tks fofgr dh tk;sA

¼3½ ladk;k/;{k ,sls d`R;ksa dk ikyu djasxs tks ifjfu;eksa }kjk fofgr fd;s tk;saA

17- vU; vf/kdkjh vkSj deZpkjh & /kkjk 10 ds [k.M ¼d½ esa of.kZr vU; vf/kdkfj;ksa dh vkSj fo'ofo|ky; ds deZpkfj;ksa dh fu;qfä dh jhfr vkSj muds d`R; ,sls gksaxs tks bl vf/kfu;e esa micaf/kr fd;s tk;sa ;k ifjfu;eksa] vkfMZusUlksa vkSj fofu;eksa }kjk fofgr fd;s tk;saA

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 201 43¼17½ 18- vf/kdkfj;ksa vkSj deZpkfj;ksa dk ikfjJfed & fo'ofo|ky; ds fdlh Hkh vf/kdkjh ;k deZpkjh dks fo'ofo|ky; esa fdlh Hkh dk;Z ds fy,] ifjfu;eksa esa tSlk micaf/kr gS mlds flok;] dksbZ Hkh ikfjJfed u rks fn;k tk;sxk] vkSj u og mls Lohdkj djsxkA 19- izca/k cksMZ dk xBu vkSj lajpuk & ¼1½ izca/k cksMZ fo'ofo|ky; dk mPpre dk;Zikyd fudk; gksxk vkSj mlesa fuEufyf[kr lnL; gksaxs] vFkkZr~ %&

¼I½ fo'ofo|ky; dk dqyifr & v/;{k(

¼II½ insu lnL; &

¼i½ izeq[k 'kklu lfpo] foÙk foHkkx] jktLFkku( ¼ii½ izeq[k 'kklu lfpo] mPp f'k{kk foHkkx] jktLFkku( ¼iii½ funs'kd] egkfo|ky; f'k{kk] jktLFkku( vkSj ¼iv½ fo'ofo|ky; dk dqy&lfpo] lnL;&lfpoA

Li"Vhdj.k%& ¼i½ ls ¼ii½ esa mfYyf[kr insu lnL;ksa esa muds lacaf/kr ukefunsf'krh Hkh lfEefyr gksaxs tks 'kklu mi lfpo] jktLFkku dh jSad ls uhps ds ugha gksaxsA

¼III½ ukefunsZf'kr lnL; &

¼i½ dqyifr }kjk ladk;k/;{kksa esa ls ,d o"kZ ds fy, ukefunsZf'kr nks O;fä(

¼ii½ dqyifr }kjk ,d o"kZ ds fy, ukefunsZf'kr nks fo'ofo|ky; vkpk;Z(

¼iii½ dqykf/kifr }kjk rhu o"kZ ds fy, ukefunsZf'kr fd;s tkus okys nks fo[;kr f'k{kkfon~(

¼iv½ jkT; ljdkj }kjk ,d o"kZ ds fy, ukefunZsf'kr fd;s tkus okys] lac) fo'ofo|ky;ksa ds nks izkpk;Z] ftueas ls ,d ljdkjh egkfo|ky;ksa ls vkSj nwljk izkbosV egkfo|ky;ksa ls gksxk(

¼v½ jkT; ljdkj }kjk rhu o"kZ ds fy, ukefunsZf'kr fd;s tkus okys] jkT; fo/kku&e.My ds nks lnL;( vkSj

43¼18½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ ¼vi½ jkT; ljdkj }kjk rhu o"kZ ds fy, ukefunsZf'kr fd;s tkus okys nks fo[;kr f'k{kkfon~( vkSj ¼IV½ fuokZfpr lnL; & fo'ofo|ky; vkSj mlds ?kVd egkfo|ky;ksa ds v/;kidksa }kjk vius esa ls rhu o"kZ ds fy, fuokZfpr fd;s tkus okys] fo'ofo|ky; vkpk;ksZa] ladk;k/;{kksa] fo'ofo|ky; ds egkfo|ky;ksa ds funs'kdksa ls fHkUu] fo'ofo|ky; vkSj mlds ?kVd@laca) egkfo|ky;ksa ds nks v/;kid ftUgsa ftl o"kZ esa fuokZpu djok;s tkrs gSa mlls Bhd iwoZorhZ o"kZ dh ,d tuojh dks jktLFkku esa mPp f'k{kk dh fdlh Hkh laLFkk esa v/;kiu dk lkr o"kZ ls vU;wu vuqHko gksA

¼2½ cksMZ dh cSBd esa] ,d frgkbZ mifLFkr lnL;ksa ls cSBd dh x.kiwfrZ gksxhA

¼3½ cksMZ dk v/;{k ,sls d`R;ksa dk ikyu vkSj ,slh 'kfä;ksa dk iz;ksx djsxk tks bl vf/kfu;e esa micaf/kr gSa ;k tks fofgr dh tk;saA ¼4½ lnL; fdlh Hkh vfrfjä osru ds fcuk lsok djsaxs fdUrq ,sls nSfud HkÙks vkSj ;k=k O;; ds gdnkj gksaxs tks fofgr fd;s tk;saA ¼5½ cksMZ dh cSBdksa dk dk;Zo`r cksMZ ds lnL;&lfpo }kjk vfHkfyf[kr vkSj la/kkfjr fd;k tk;sxkA

20- cksMZ ds drZO; vkSj d`R; & cksMZ ds drZO; vkSj dR̀; fuEufyf[kr gksaxs%&

¼d½ fo'ofo|ky; ds ctV dks vuqeksfnr vkSj eatwj djuk( ¼[k½ fo'ofo|ky; dh laifÙk vkSj fuf/k;ksa dks vftZr djuk] O;;fur djuk] /kkfjr djuk vkSj fu;af=r

djuk vkSj fo'ofo|ky; dh vksj ls dksbZ Hkh

lk/kkj.k ;k fo'ks"k fun's k tkjh djuk(

¼x½ fdlh Hkh taxe ;k LFkkoj laifÙk ds vUrj.k dks fo'ofo|ky; dh vksj ls Lohdkj djuk(

¼?k½ fofufnZ"V iz;kstuksa ds fy, fo'ofo|ky; ds

O;;uk/khu j[kh x;h fdUgha Hkh fuf/k;ksa dk izca/k djuk(

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 43¼19½ ¼M+½ fo'ofo|ky; ds /ku dk fofu/kku djuk% ¼p½ fo'ofo|ky; ds 'kS{kf.kd] iz'kklfud vkSj vU; LVkQ ds lnL;ksa dks ,slh jhfr ls fu;qDr djuk] tks fofgr dh tk;(s

¼N½ fo'ofo|ky; dh lkekU; eqnzk ds iz:i vkSj iz;ksx dk funs'k nsuk(

¼t½ LFkk;h ;k vLFkk;h ,slh lfefr;ksa dh fu;qfDr djuk ftUgsa og vius mfpr dk;Zdj.k ds fy, vko';d le>s(

¼>½ iwathxr lq/kkjksa ds fy, /ku m/kkj ysuk vkSj mlds izfrlank; ds fy, mi;qDr O;oLFkk djuk( ¼´½ ,sls le; ij vkSj bruh ckj cSBdsa djuk ftruh og vko';d le>s] ijUrq cksMZ dh fu;fer cSBd izR;sd rhu ekl esa de ls de ,d ckj vk;ksftr dh tk;sxh( ¼V½ fo'ofo|ky; ds lqpk: dk;Zdj.k ds fy, bl vf/kfu;e esa fofgr jhfr ls ifjfu;eksa] vkfMZusUlksa vkSj fofu;eksa dks cukuk( vkSj

¼B½ fo'ofo|ky; ls lacaf/kr leLr ekeyksa dks bl vf/kfu;e vkSj ifjfu;eksa ds vuqlkj fofu;fer vkSj vo/kkfjr djuk vkSj ,slh 'kfä;ksa dk iz;ksx djuk vkSj ,sls drZO;ksa dk fuoZgu djuk tks bl vf/kfu;e vkSj ifjfu;eksa }kjk cksMZ dks iznr fd;s tk;sa ;k ml ij vf/kjksfir fd;s tk;saA

21- fo|k ifj"kn~- & ¼1½ fo'ofo|ky; dh ,d fo|k ifj"kn~ gksxh tks fuEufyf[kr lnL;ksa ls feydj cusxh] vFkkZr%& ¼d½ dqyifr & insu v/;{k(

¼[k½ ladk;ksa ds ladk;k/;{k(

¼x½ izR;sd ladk; ls dqyifr }kjk ukefunsZf'kr fd;k tkus okyk ,d vkpk;Z(

43¼20½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ ¼?k½ fdlh ?kVd egkfo|ky; dk dqyifr }kjk ukefunsZf'kr fd;k tkus okyk ,d izkpk;Z@

fun's kd(

¼M+½ izeq[k 'kklu lfpo] mPp f'k{kk foHkkx] jktLFkku ;k mldk ukefunsZf'krh tks mi lfpo] jktLFkku dh jSad ls uhps dk u gks(

¼p½ funs'kd] egkfo|ky; f'k{kk] jktLFkku( ¼N½ v/;;u cksMksZ ds v/;{k(

¼t½ lac) egkfo|ky;ksa ds jkT; ljdkj }kjk ukefunZsf'kr fd;s tkus okys nks izkpk;Z] ftuesa ls ,d ljdkjh egkfo|ky;ksa ls vkSj nlw jk izkbosV egkfo|ky;ksa ls gksxk(

¼>½ v/;;u ds {ks= esa fo'ks"k ;ksX;rk j[kus okys nks O;fä tks fo'ofo|ky; ds deZpkjh ugha gksa] ftuesa ls ,d dqykf/kifr }kjk vkSj nwljk jkT; ljdkj }kjk ukefunsZf'kr fd;k tk;sxk(

¼´½ ?kVd egkfo|ky;@fo'ofo|ky; foHkkx ls dqyifr }kjk ukefunsZf'kr fd;k tkus okyk vkpk;ksZa ls fHkUu ,d v/;kid ftls mikf/k ;k LukrdksÙrj d{kkvksa esa v/;kiu dk U;wure nl o"kZ dk vuqHko gks(

¼V½ lac) egkfo|ky; ls jkT; ljdkj }kjk ukefunsZf'kr fd;k tkus okyk izkpk;ksZa ls fHkUu ,d v/;kid ftls mikf/k ;k LukrdksÙrj d{kkvksa esa v/;kiu dk U;wure nl o"kZ dk vuqHko gks( vkSj

¼B½ fo'ofo|ky; dk dqy&lfpo] lnL;&lfpoA

¼2½ ukefunsZf'kr lnL;ksa dh inkof/k nks o"kZ gksxhA 22-fo|k ifj"kn~ ds —R;-&¼1½ fo|k ifj"kn~ fo'ofo|ky; ds 'kS{kf.kd dk;Zdykiksa dh Hkkjlk/kd gksxh vkSj bl vf/kfu;e vkSj rn/khu cuk;s x;s ifjfu;eksa vkSj vkfMZusUlksa ds mica/kksa ds v/;/khu

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 43 ¼21½ jgrs gq,] f'k{k.k] f'k{kk rFkk ijh{kkvksa ds Lrj dks cuk;s j[kus ij vkSj mikf/k;ka rFkk fMIykses iznku djus dh vis{kkvksa ij fu;a=.k j[ksxh vkSj mlds fy, mÙrjnk;h gksxhA

¼2½ fo|k ifj"kn~ ,slh vU; 'kfä;ksa dk iz;ksx vkSj ,sls vU; drZO;ksa dk ikyu djsxh tks ifjfu;eksa }kjk mls iznr fd;s tk;sa ;k ml ij vf/kjksfir fd;s tk;sa vkSj leLr 'kS{kf.kd ekeyksa esa dqyifr dks lykg nsxhA

23- ladk;ksa dh lajpuk vkSj —R;-& ¼1½ fo'ofo|ky; esa ,sls ladk; gksaxs tks ifjfu;eksa }kjk fofgr fd;s tk;saA ¼2½ izR;sd ladk; fuEufyf[kr ls feydj cusxk%&

¼d½ ladk; dk ladk;k/;{k & v/;{k(

¼[k½ ladk; dks leuqnsf'kr fo"k;ksa ds fo'ofo|ky; vkpk;Z( ¼x½ ladk; esa v/;;u cksMksZ ds v/;{k(

¼?k½ lac) egkfo|ky;ksa ls jkT; ljdkj }kjk ukefunsZf'kr ,d LukrdksÙkj egkfo|ky; izkpk;Z vkSj ladk; ds izR;sd fo"k; esa ,d LukrdksÙkj foHkkxk/;{k( vkSj

¼M+½ fo|k ifj"kn~ }kjk ukefunsZf'kr nks ckâk fo'ks"kKA ¼3½ ladk; ,sls —R;ksa dk ikyu djsxk tks ifjfu;eksa }kjk fofgr fd;s tk;saA

24- v/;;u cksMZ-& ¼1½ v/;;u cksMZ brus gksaxs ftrus ifjfu;eksa }kjk vo/kkfjr fd;s tk;saA

¼2½ v/;;u cksMZ ,slh jhfr ls xfBr fd;k tk;sxk] ,sls lnL;ksa ls feydj cusxk] ,slh 'kfä;ksa dk iz;ksx vkSj ,sls —R;ksa dk ikyu djsxk] tks fofgr fd;s tk;saA

25- for lfefr-& ¼1½ for lfefr fuEufyf[kr lnL;ksa ls feydj xfBr gksxh] vFkkZr~%&

¼d½ dqyifr] tks lfefr dk v/;{k gksxk(

¼[k½ izeq[k 'kklu lfpo] for foHkkx] jktLFkku] ;k 'kklu mi lfpo jktLFkku ls vfuEu jSad dk mldk ukefunZsf'krh(

43¼22½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ ¼x½ izeq[k 'kklu lfpo] mPp f'k{kk foHkkx] jktLFkku] ;k 'kklu mi lfpo jktLFkku ls vfuEu jSad dk mldk ukefunsZf'krh(

¼?k½ cksMZ }kjk blds v'kkldh; lnL;ksa esa ls ukefunZsf'kr fd;k tkus okyk cksMZ dk ,d lnL;(

¼M+½ cksMZ }kjk pØkuqØe esa ukefunsZf'kr fd;s tkus okys nks vkpk;Z( vkSj

¼p½ fu;a=d] tks lfefr dk lnL;&lfpo gksxkA ¼2½ [k.M ¼?k½ vkSj ¼M+½ ds v/khu ukefunsZf'kr lnL;ksa dh inkof/k nks o"kZ gksxhA

26- for lfefr ds —R;-& bl vf/kfu;e ds vU; mica/kksa ds v/;/khu] for lfefr eq[;r% fuEufyf[kr —R;ksa dk ikyu djxs h] vFkkZr~%&

¼i½ fo'ofo|ky; ds okf"kZd ys[kkvksa vkSj okf"kZd ctV izkDdyuksa dk ijh{k.k djuk vkSj mu ij cksMZ dks lykg nsuk(

¼ii½ fo'ofo|ky; dh foÙrh; fLFkfr dk le;≤ ij iqufoZyksdu djuk(

¼iii½ fo'ofo|ky; ds for ls lacaf/kr lHkh fo"k;ksa ij cksMZ dks flQkfj'k djuk(

¼iv½ fuf/k;ksa ds lt̀u] izkfIr;ksa vkSj O;;ksa dks vUroZfyr djus okys leLr izLrkoksa ij cksMZ dks flQkfj'ksa djuk( ¼v½ vf/k'ks"k fuf/k;ksa ds fofu/kku ds fy, ekxZn'kZu miyC/k djkuk(

¼vi½ ,sls leLr izLrkoksa ij] ftuesa ,slk O;; varoZfyr gks] ftlds fy, ctV esa dksbZ mica/k ugha fd;k x;k gks ;k ftuds fy, ctV esa micaf/kr jde ls vf/kd O;;

mixr fd;s tkus dh vko';drk gks] cksMZ dks flQkfj'k djuk(

¼vii½ osruekuksa ds iqujh{k.k] osruekuksa ds mUu;u vkSj mu enksa] tks cksMZ ds le{k j[ks tkus ds iwoZ ctV esa

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 43¼23½ lfEefyr u dh x;h gks] ls lacaf/kr leLr izLrkoksa dk ijh{k.k djuk( vkSj

¼viii½ ,slh vU; 'kfä;ksa dk iz;ksx vkSj ,sls vU; —R;ksa dk Ikkyu djuk tks bls fofu;eksa }kjk iznr dh tk;sa ;k bl ij vkjksfir fd;s tk;saA

27- fo'ofo|ky; dk v/;kiu-& ¼1½ fo'ofo|ky; }kjk ekU;rk izkIr leLr v/;kiu fo'ofo|ky; foHkkxksa esa ;k egkfo|ky;ksa] laLFkkuksa vkSj laLFkkvksa esa lapkfyr fd;s tk;saxsaA ¼2½ ,sls v/;kiu dk lapkyu djus ds fy, mrjnk;h

izkf/kdkjh ,sls gksaxs tks fofgr fd;s tk;saA

¼3½ ikB~;Øekuqlkj v/;;u vkSj ikB~;Øe ,sls gksaxs tks vkfMZusUlksa }kjk vkSj rn/khu jgrs gq,] fofu;eksa }kjk fofgr fd;s tk;saA 28- fo'ofo|ky; ds v/;kid vkSj vf/kdkjh-& ¼1½

fo'ofo|ky; ds v/;kidksa vkSj vf/kdkfj;ksa dh fu;qfä jktLFkku fo'ofo|ky;ksa ds v/;kid rFkk vf/kdkjh ¼fu;qfä ds fy, p;u½ vf/kfu;e] 1974 ¼1974 dk vf/kfu;e la-18½ ds mica/kksa ds vuqlkj dh tk;sxhA

¼2½ ifjfu;eksa }kjk micaf/kr ekeyksa ds flok;] fo'ofo|ky; ds v/;kid vkSj vf/kdkjh fyf[kr lafonk ds v/khu fu;qä fd;s tk;saxsA lafonk dqyifr ds ikl j[kh tk;sxh vkSj mldh ,d izfr lacaf/kr v/;kid ;k vf/kdkjh dks nh tk;sxhA lsok dh 'krksZ ds laca/k esa lafonk bl vf/kfu;e vkSj rRle; izo`r ifjfu;eksa ds mica/kksa ls vlaxr ugha gksxhA

29- lsokfuo`fr dh vk;q-& ifjfu;eksa esa fdlh Hkh izfrdwy mica/k ds ;k bl lEcU/k esa jkT; ljdkj ds fdUgha Hkh funs'kksa ;k uhfr ds v/;/khu jgrs gq,] fo'ofo|ky; ds leLr deZpkjh lkekU;r% lkB o"kZ dh vk;q izkIr djus ij lsokfuòr gksaxsA 30- isa'ku ;k Hkfo"; fuf/k-& ¼1½ fo'ofo|ky;] vius

vf/kdkfj;ksa] v/;kidksa] fyfidoxhZ; LVkQ vkSj vU; deZpkfj;ksa ds Qk;ns ds fy,] ,slh jhfr ls vkSj ,slh 'krksZa ds v/;/khu jgrs gq,] tks

43¼24½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ fofgr dh tk;a]s ,slh isU'ku] minku] chek vkSj Hkfo"; fuf/k dk xBu djxs k tks og mfpr le>sA

¼2½ Hkfo"; fuf/k vf/kfu;e] 1925 ¼1925 dk dsUnzh; vf/kfu;e la-19½ ds mica/k fdlh fuf/k ;k chek ;kstuk ij bl izdkj ykxw gksaxs ekuksa fd og jkT; ljdkj dh fuf/k ;k Ldhe gks vkSj fo'ofo|ky; ,slh fuf/k ;k Ldhe esa va'knku ;k fofu/kku djsxkA ¼3½ ifjfu;eksa esa ;g lqfuf'pr djus ds fy, mica/k fd;k tk;sxk fd jkT; dh lsokvksa esa ds fu;kstu ls LFkkukUrfjr LVkQ lnL;ksa dks ,sls LFkkukUrj.k ij lajf{kr muds izksHnqr lsok Qk;ns feysaA 31- Lok;r izkfLFkfr dk iznku fd;k tkuk-& ¼1½ fo'ofo|ky; }kjk fdlh lEc) egkfo|ky; ;k fdlh ekU;rkizkIr laLFkk ;k fdlh fo'ofo|ky; foHkkx dks Nk=ksa dks izos'k nsus] ikB~;Øe fofgr djus] f'k{kk vkSj izf'k{k.k nsus] ijh{kk,a djokus ds ekeyksa esa Lok;r izkfLFkfr vkSj mä iz;kstu ds fy, vko';d fu;e cukus dh 'kfä;ka iznr dh tk ldsaxhA

¼2½ cksMZ] ,sls fdlh egkfo|ky;] laLFkk ;k foHkkx esa f'k{kk ds Lrj ds ckjs esa viuk lek/kku djus ds iz;kstu ds fy,] ,sls O;fä;ksa ls] tks mi;qä le>s tk;sa] feydj cuh fdlh LFkk;h lfefr ls fofgr jhfr ls tkap djokus dk funs'k ns ldsxkA

¼3½ mä lfefr dh fjiksVZ vkSj ml ij fo|k ifj"kn~ dh flQkfj'k izkIr gks tkus ij] cksMZ] lek/kku gks tkus ij] ekeys dks fo'ofo|ky; vuqnku vk;ksx vkSj jkT; ljdkj dks mudh lgefr izkIr djus ds fy, fufnZ"V djsxkA

¼4½ fo'ofo|ky;] ,slh lgefr izkIr gksus ij] egkfo|ky;] laLFkk ;k] ;FkkfLFkfr] foHkkx dks Lok;r izkfLFkfr iznku djsxkA ¼5½ Lok;r izkfLFkfr] bl iz;kstu ds fy, xfBr dh tkus Okkyh fo'ks"kK lfefr }kjk iqufoZyksdu ds v/;/khu jgrs gq,] izkjafHkd rkSj ij ikap o"kZ dh dkykof/k ds fy, iznku dh tk ldsxhA lfefr fuEufyf[kr ls xfBr gksxh] vFkkZr~%&

¼d½ fo'ofo|ky; dk ,d ukefunsZf'krh(

¼[k½ jkT; ljdkj dk ,d ukefunsZf'krh(

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 43¼25½ ¼x½ fo'ofo|ky; vuqnku vk;ksx dk ,d ukefunsZf'krh( ¼?k½ Lok;r egkfo|ky; dk dqyifr }kjk ukefunsZf'kr fd;k Tkkus okyk ,d izkpk;Z( vkSj

¼M+½ fo'ofo|ky; dk dqyifr }kjk ukefunsZf'kr fd;k tkus Okkyk dksbZ vf/kdkjhA

¼6½ lfefr] viuh fjiksVZ vfxze dkjZokbZ ds fy, cksMZ dks izLrqr djsxhA

¼7½ fo'ofo|ky; ,sls egkfo|ky;] laLFkk ;k foHkkx ij lk/kkj.k i;Zos{k.k dk iz;ksx vkSj ,sls egkfo|ky;] laLFkk ;k foHkkx ds Nk=ksa dks mikf/k iznku djrk jgsxkA

¼8½ Lok;r egkfo|ky;] laLFkk ;k foHkkx] 'kS{kf.kd] forh; vkSj iz'kklfud dk;ksZa ds leqfpr izc/ka ds fy, ,slh lfefr;ka fu;qä djsxk tks fofgr dh tk;saA

¼9½ izR;sd Lok;r egkfo|ky;] laLFkk ;k foHkkx ,slh fjiksVZ foojf.k;ka vkSj vU; lwpuk,a nsaxs ftudh cksMZ le;≤ ij vis{kk djsA

¼10½ cksMZ] izR;sd Lok;r egkfo|ky;] laLFkk ;k foHkkx dk le;≤ ij fujh{k.k djok;sxkA

32- Lok;r izkfLFkfr dk okil fy;k tkuk-& ¼1½ Lok;r izkfLFkfr dk iznku fo'ofo|ky; }kjk okil fy;k tk ldsxk ;fn egkfo|ky;] laLFkk ;k foHkkx mlds iznku fd;s tkus dh fdUgh Hkh 'krksZ dk vuqikyu djus esa foQy jgk gS ;k mldh n{krk dk bruk {k; gks x;k gS fd f'k{kk ds fgr esa ,slk fd;k tkuk vko';d gSA ¼2½ mi&/kkjk ¼1½ ds v/khu dksbZ vkns'k fd;s tkus ds iwoZ] cksMZ] ,d ekl ds fyf[kr uksfVl }kjk] egkfo|ky;] laLFkk ;k foHkkx ls ;g gsrqd nf'kZr djus dh vis{kk djsxk fd ,slk vkns'k D;ksa ugha fd;k tkuk pkfg,A

¼3½ uksfVl ds izR;qRrj esa egkfo|ky;] laLFkk ;k foHkkx }kjk fn;s x;s Li"Vhdj.k] ;fn dksbZ gks] dh izkfIr ij]cksMZ] fo|k ifj"kn~ vkSj fo'ofo|ky; vuqnku vk;ksx ls ijke'kZ djus ds i'pkr~] ekeys dh fjiksVZ jkT; ljdkj dks djsxkA

43¼26½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ ¼4½ jkT; ljdkj] ,slh vkSj tkap] ;fn dksbZ gks] tks mfpr le>h tk;s] ds i'pkr~] ekeys ij viuh jk; vfHkfyf[kr djsxh vkSj vius fofu'p; ls fo'ofo|ky; dks lalwfpr djxs h vkSj fo'ofo|ky; ml ij ,slk vkns'k djsxk tks og mfpr le>sA

¼5½ tgka Lok;r egkfo|ky;] laLFkk ;k foHkkx ds ekeys esa] /kkjk 31 ds v/khu iznr Lok;r izkfLFkfr mi&/kkjk ¼4½ ds v/khu fd;s Xk;s vkns'k }kjk okil ys yh tkrh gS] ogka ,sls egkfo|ky;] laLFkk ;k] ;FkkfLFkfr] foHkkx dh Lok;r izkfLFkfr] vkns'k esa fofufnZ"V rkjh[k ls lekIr gks tk;sxhA

33- fo'ofo|ky; fuf/k-& ¼1½ fo'ofo|ky;] fo'ofo|ky; fuf/k ds uke ls ,d fuf/k LFkkfir] la/kkfjr djsxk vkSj mldk izca/k djsxkA

¼2½ fuEufyf[kr /kujkf'k;ka fo'ofo|ky; fuf/k dk Hkkx gksaxh vkSj mlesa lanr dh tk;saxh] vFkkZr(&

¼d½ jkT; ljdkj }kjk dksbZ Hkh va'knku ;k vuqnku( ¼[k½ fo'ofo|ky; dks leLr lzksrksa ls möwr gksus okyh vk; ftlesa Qhl vkSj izHkkjksa ls vk; lfEefyr gS(

¼x½ U;kl] olh;r] nku] foU;kl vkSj vU; vuqnku] ;fn dksbZ gksa( vkSj

¼?k½ ,slh vU; /kujkf'k;ka tks ifjfu;eksa }kjk fofgr dh tk;saA ¼3½ os ekeys] ftuesa fuf/k mi;ksftr vkSj fofu;ksftr dh Tkk;sxh] ,sls gksaxs tks bl vf/kfu;e ;k ifjfu;eksa }kjk fofgr fd;s tk;saA ¼4½ bl vf/kfu;e esa vUrfoZ"V fdlh Hkh mica/k ds v/khu vkSj mlds vuqlj.k esa mixr gksus okys leLr O;; dh iwfrZ fo'ofo|ky; fuf/k ls dh tk;sxhA

¼5½ fo'ofo|ky; dks fo'ofo|ky; laifr;ksa dh izfrHkwfr ij vkSj jkT; ljdkj dh lgefr ls] fo'ofo|ky; ds iz;kstuksa ds fy, /ku m/kkj ysus dh 'kfä gksxhA

34- ys[ks vkSj laijh{kk-& ¼1½ fo'ofo|ky; ds okf"kZd ys[ks vkSj rqyui=] dqyifr ds fun's k ds v/khu] fu;a=d }kjk rS;kj fd;s tk;saxsA

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 43¼27½ vkSj fdlh Hkh Lkzksr ls fo'ofo|ky; dks izksöwr gksu s okyh ;k mld s }kjk izkIr leLr /kujkf'k;ka vkSj laforfjr ;k lanr leLr jdeksa dh izfof"V ys[kkvksa esa dh tk;sxhA

¼2½ fu;a=d] ,slh rkjh[k ls iwoZ tks ifjfu;eksa esa fofgr dh tk;s] vkxkeh o"kZ ds fy, okf"kZd forh; izkDdyu rS;kj djsxkA ¼3½ fu;a=d }kjk rS;kj fd;s x;s okf"kZd ys[ks vkSj okf"kZd foÙkh; izkDdyu foÙk lfefr dh fVIif.k;ksa ds lkFk cksMZ dh okf"kZd cSBd esa vuqeksnu ds fy, j[ks tk;saxs vkSj cksMZ blds lanHkZ esa ladYi ikfjr dj ldsxk vkSj bls fu;a=d dks lalwfpr dj ldsxk tks rnuqlkj dkjZokbZ djsxkA

¼4½ ys[kkvksa dh laijh{kk fofgr jhfr ls ,sls laijh{kdksa }kjk dh Tkk;sxh tSlkfd jkT; ljdkj funs'k ns vkSj ,slh laijh{kk dk O;; fo'ofo|ky; fuf/k ij izHkkj gksxkA

¼5½ laijhf{kr gksus ij ys[ks eqfnzr fd;s tk;saxs vkSj mudh izfr;ka] laijh{kk fjikVZ lfgr] dqyifr }kjk cksMZ dks izLrqr dh tk;saxh Tkks mUgs ,slh fVIif.k;ksa lfgr] tks vko';d le>h tk;sa] jkT; ljdkj dks vxzsf"kr djsxkA

¼6½ fo'ofo|ky; laijh{kk esa fd;s x;s vk{ksiksa dk lek/kku djsxk vkSj ,sls vuqns'kksa dks dk;kZfUor djsxk tks laijh{kk fjiksVZ ij jkT; ljdkj }kjk tkjh fd;s tk;saA

35- jkT; ljdkj dk fu;a=.k-& tgka jkT; ljdkj dh fuf/k;ka vUroZfyr gSa] ogka fo'ofo|ky; ,slh fuf/k;ksa dh eatqjh ls lac) fuca/kuks vkSj 'krksZa dk ikyu djsxk ftuesa] vU; ckrksa ds lkFk&lkFk] fuEufyf[kr ds laca/k esa jkT; ljdkj dh iwoZ vuqKk Hkh lfEefyr gS] vFkkZr~(&

¼d½ v/;kidksa] vf/kdkfj;ksa ;k vU; deZpkfj;ksa ds u;s inksa dk lt̀u(

¼[k½ vius v/;kidksa] vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks osru] HkÙrks] lsokfuo`fr&i'pkr~ ds Qk;nksa vkSj vU; Qk;nksa dk iqujh{k.k(

43¼28½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ ¼x½ vius fdUgha Hkh v/;kidksa] vf/kdkfj;ksa ;k vU; deZpkfj;ksa dks fdlh vfrfjä@fo'ks"k osru] Hkrs ;k fdlh Hkh izdkj dk vU; vfrfjä ikfjJfed ftlesa forh; foo{kk j[kus okyk vuqxzgiwoZd lank; ;k vU; Qk;ns lfEefyr gSa] dh eatwjh(

¼?k½ fdlh Hkh fuf'pr fuf/k dk ,sls iz;kstu] ftlds fy, og izkIr dh x;h Fkh] ls fHkUu iz;kstu ds fy, vi;kstu( ¼M+½ LFkkoj lEifr dk foØ;] iVVs] ca/kd }kjk ;k vU;Fkk vUrj.k(

¼p½ jkT; ljdkj ls izkIr fuf/k;ksa ls] ,sls iz;kstuksa] ftuds fy, fuf/k;ka izkIr dh x;h gSa] ls fHkUu iz;kstuksa ds fy, fdlh Hkh fodkl dk;Z ij O;; mixr djuk( vkSj ¼x½ lac) egkfo|ky;ksa ds ckjs esa ,slk dksbZ Hkh fofuf'p; djuk ftlds ifj.kkeLo:Ik jkT; ljdkj ds fy, izR;{k ;k vizR;{k forh; nkf;Ro c< tk;sA

Li"Vhdj.k(& iwoksZä 'krsZ fdlh Hkh vU; fuf/k ls l`ftr ,sls inksa ds laca/k esa Hkh ykxw gksaxh ftuls jkT; ljdkj ij nh?kZdky esa forh; foo{kka, gksus dh laHkkouk gksA

36- vkikr mik; ds :i esa jkT; ljdkj }kjk forh; fu;a=.k dh /kkj.kk-& ¼1½ jkT; ljdkj dks] fo'ofo|ky; ds for ls lacaf/kr fdlh Hkh ekeys esa tgka jkT; ljdkj dh fuf/k;ksa dk laca/k gks] ,sls O;fDr ;k O;fDr;ksa }kjk] tSlkfd og funs'k n]s tkap djokus vkSj fo'ofo|ky; dks funs'k tkjh djus dk vf/kdkj gksxkA ¼2½ ;fn jkT; ljdkj dk ;g lek/kku gks tkrk gS fd fo'ofo|ky; esa dqiz'kklu ;k foÙkh; dqizca/k ds dkj.k ,slh fLFkfr iSnk gks x;h gS ftlls fo'ofo|ky; dh forh; fLFkjrk vlqjf{kr gks x;h gS rks og] vf/klwpuk }kjk] ;g ?kks"k.kk dj ldsxh fd fo'ofo|ky; dk foÙk jkT; ljdkj ds fu;a=.kk/khu gksxk vkSj ,sls vU; funs'k tkjh djsxh tks og mä iz;kstu ds fy, Bhd le>s vkSj os fo'ofo|ky; ij ck/;dkjh gksaxsA

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 43¼29½ 37- lnL;rk laca/kh vuqiwjd mica/k-& ¼1½ fo'ofo|ky; ds fdlh Hkh izkf/kdkjh ;k fudk; ds ¼insu lnL;ksa ls fHkUu½ lnL;ksa esa gqbZ leLr vkdfLed fjfä;ka ;FkklaHko 'kh?kz] fu;qfä] ukefunsZ'ku ;k fuokZpu }kjk mlh izdkj Hkjh tk;saxh ftl izdkj lnL; dks] ftldk LFkku fjä gqvk gS] fu;qä] ukefunsZf'kr ;k fuokZfpr fd;k x;k Fkk vkSj fdlh vkdfLed fjfä ij fu;qä] ukefunZsf'kr ;k fuokZfpr O;fä ,sls izkf/kdkjh ;k fudk; dk ,slh vof'k"V dkykof/k ds fy, lnL; jgsxk ftruh vof/k ds fy, og O;fä] ftldk LFkku og Hkjrk gS] ;fn LFkku fjä ugha gqvk gksrk rks cuk jgrkA ¼2½ dksbZ O;fä] tks fo'ofo|ky; esa dksbZ Hkh in] fo'ofo|ky; dk dksbZ Hkh vU; in /kkj.k djus ds vk/kkj ij ;k vU;Fkk /kkj.k djrk gS] ,slk in rc rd] tc rd fd og vU; in /kkj.k djrk gS] /kkj.k djsxk vkSj rRi'pkr~ rc rd /kkj.k djrk jgsxk tc rd fd mldk mrjkf/kdkjh lE;d~ :i ls ukefunZsf'kr] fu;qä ;k] ;FkkfLFkfr] fuokZfpr ugha dj fn;k tkrk gSA ¼3½ cksMZ ,sls fdlh Hkh O;fä dks] tks fo'ofo|ky; dk dksbZ vf/kdkjh ugha gks] fdlh Hkh izkf/kdkjh ;k fudk; dh lnL;rk ls ;k fo'ofo|ky; ds fdlh Hkh deZpkjh dks bl vk/kkj ij gVk ldsxk fd ,slk O;fä ;k deZpkjh uSfrd v/kerk ls vUroZfyr fdlh vijk/k ds fy, ;k /oald xfrfof/k;ksa esa Hkkx ysus ds fy, ;k fo'ofo|ky; dh izfr"Bk ds fy, v'kksHkuh; fdlh dk;Z ;k dk;ksZ esa Hkkx ysus ds vk/kkj ij fl)nks"k Bgjk;k x;k gS(

ijUrq ,sls fdlh O;fä ;k deZpkjh dks bl mi/kkjk ds v/khu rc rd ugha gVk;k tk;sxk tc rd fd mls cksMZ }kjk ;g gsrqd nf'kZr djus dk ;qfä;qä volj ugha ns fn;k x;k gks mls bl izdkj D;ksa ugha gVk fn;k tkuk pkfg, vkSj ,sls gsrqd ij fopkj ugha dj fy;k x;k gks( ijUrq ;g vkSj fd fo'ofo|ky; ds fdlh Hkh izkf/kdkjh ;k fudk; ds jkT; ljdkj }kjk ukefunZsf'kr fdlh lnL; ds fo:) ,slh dkjZokbZ djus ds fy, jkT; ljdkj dk iwoZ vuqeksnu vko';d gksxkA ¼4½ ;fn ,sls fdlh O;fä ds laca/k esa] tks cksMZ ds v/khuLFk fo'ofo|ky; ds fdlh Hkh izkf/kdkjh ds lnL; ds :Ik esa fu;qä]

43¼30½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ UkkefunsZf'kr ;k fuokZfpr fd;k x;k gks ;k mldk lnL; gksus dk gdnkj gS ;k bl vf/kfu;e vkSj ifjfu;eksa ds v/khu cksMZ ds fdlh Hkh fofu'p; ds laca/k esa dksbZ iz'u möwr gksrk gS rks ekeyk dqykf/kifr dks] mlds fofu'p; ds fy, fufnZ"V fd;k tk;sxk vkSj dqykf/kifr dk fofu'p; vafre gksxkA

38- fo'ofo|ky; izkf/kdkfj;ksa vkSj fudk;ksa dh dk;Zokfg;ksa dk fdlh Hkh fjfä ds dkj.k vfof/kekU; ugha gksuk-& fo'ofo|ky; ds fdlh Hkh izkf/kdkjh ;k fudk; dk dksbZ dk;Z] ;k dk;Zokgh mlds lnL;ksa esa fdlh fjfä dh fo|ekurk ds dkj.k ;k ,sls fdlh O;fä ds dk;Zokfg;ksa esa Hkkx ysus ds dkj.k] tks rRi'pkr~ ,slk djus dk gdnkj ugha ik;k tkrk gS] vfof/kekU; ugha gksxhA

39- inuke esa ifjorZu dh n'kk esa ljdkjh vf/kdkfj;ksa ds izfr funsZ'k dk vFkZ rRleku vf/kdkfj;ksa ds izfr funsZ'k ds :i esa yxk;k tkuk-& tgka bl vf/kfu;e ds ;k ifjfu;eksa] vkfMZusUlksa ;k fofu;eksa ds fdlh Hkh mica/k esa jkT; ljdkj ds fdlh vf/kdkjh dk funsZ'k inuke ls gks ogka] ;fn og inuke ifjofrZr dj fn;k tkrk gS ;k og in vfLrRoghu gks tkrk gS rks] mä funZs'k dk vFkZ ifjofrZr inuke ;k] ;FkkfLFkfr] ,sls rRleku vf/kdkjh] tSlk jkT; ljdkj fufnZ"V djs] ds izfr funsZ'k ds :Ik esa yxk;k tk;sxkA 40- lwpuk vfHkizkIr djus dh 'kfä-& bl vf/kfu;e ;k rRle; izo`r fdlh fof/k esa varfoZ"V fdlh ckr ds gksrs gq, Hkh jkT; ljdkj] fyf[kr vkns'k }kjk] fo'ofo|ky; ds dk;Zdykiksa ls lacaf/kr fdlh Hkh fo"k; ij fo'ofo|ky; ls dksbZ Hkh lwpuk eaxk ldsxh vkSj fo'ofo|ky;] ;fn ,slh lwpuk mlds ikl miyC/k gS rks ,slh lwpuk jkT; ljdkj dks ;qfä;qä dkykof/k ds Hkhrj&Hkhrj nsxkA 41- okf"kZd fjiksVZ-& fo'ofo|ky; dh okf"kZd fjiksVZ dqyifr ds funs'k ds v/khu rS;kj dh tk;sxh vkSj cksMZ ds lnL;ksa esa cksMZ dh okf"kZd cSBd] ftlesa ml ij fopkj fd;k tkuk gS] ds ,d ekl iwoZ izpkfyr dh tk;sxhA cksMZ }kjk ;Fkk&vuqeksfnr okf"kZd fjiksVZ jkT; fo/kku&e.My ds lnu ds iVy ij j[ks tkus ds fy, jkT; ljdkj dks Hksth tk;sxhA

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 43¼31½ 42- ifjfu;e-& bl vf/kfu;e ds mica/kks ds v/;/khu jgrs gq,] ifjfu;eksa esa fdlh Hkh ekeys ds fy, mica/k fd;k tk ldsxk vkSj fof'k"Vr;k fuEufyf[kr ds fy, mica/k fd;k tk;sxk%& ¼d½ fo'ofo|ky; ds izkf/kdkfj;ksa dk xBu] 'kfä;ka vkSj drZO;(

¼[k½ fo'ofo|ky; ds izkf/kdkfj;ksa ds lnL;ksa dh fu;qfä] ukefunsZ'ku ;k fuokZpu vkSj muds in ij cus jgus vkSj bu izkf/kdkfj;ksa ls lacaf/kr ,sls leLr vU; ekey]s ftuds fy, mica/k djuk vko';d ;k okaNuh; gks( ¼x½ fo'ofo|ky; ds vf/kdkfj;ksa ds inuke] fu;qfä dh jhfr] 'kfä;ka] drZO; vkSj lsok 'krsZ(

¼?k½ v/;kidksa dk oxhZdj.k vkSj mudh fu;qfä dh jhfr vkSj mudh lsok 'krsZ vkSj vgZrk,a(

¼M+½ fo'ofo|ky; ds vf/kdkfj;ksa] v/;kidksa vkSj vU; deZpkfj;ksa ds Qk;ns ds fy, isa'ku] minku] chek vkSj Hkfo"; fuf/k;ksa dk xBu(

¼p½ lEekfud mikf/k;ksa dk iznku fd;k tkuk(

¼N½ foHkkxksa dh LFkkiuk] lekesyu] mi&foHkktu vkSj lekfIr( ¼´½ fo'ofo|ky; }kjk la/kkfjr Nk=koklksa dh LFkkiuk vkSj mudh lekfIr(

¼>½ ,slh /kujkf'k;ka tks fo'ofo|ky; fuf/k dk Hkkx gksaxh vkSj mlesa lanr dh tk;saxh vkSj ,sls ekeys ftuesa fuf/k mi;ksftr vkSj fofu;ksftr dh tk ldsxh(

¼´½ fo'ofo|ky; ds v/;kidksa dh la[;k vkSj mudh miyfC/k;ka] vkSj mudh lsokvksa vkSj fØ;kdykiksa dk vfHky[s k rS;kj djuk vkSj j[kuk(

¼V½ fo'ofo|ky; ds dk;Z esa fu;ksftr O;fä;ksa dks lanÙk fd;s tkus okys ikfjJfed vkSj HkÙks] ftuesa ;k=k vkSj nSfud HkÙks Hkh lfEefyr gSa] vkSj

¼B½ ,sls vU; leLr ekeys ftuds fy, bl vf/kfu;e }kjk mica/k fd;s tkus dh vis{kk dh x;h gS ;k mica/k

43¼32½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ fd;k tk ldsxk] ;k tks vkfMZusUlksa vkSj fofu;eksa ls vU;Fkk fofgr fd;s tk ldsaxsA

43- ifjfu;e dSls cuk;s tk;saxs-& ¼1½ ifjfu;e cksMZ }kjk] blesa vkxs micaf/kr jhfr ls cuk;s] la'kksf/kr vkSj fujflr fd;s tk ldsaxsA ¼2½ cksMZ fdlh ifjfu;e ds izk:Ik ij ;k rks Loizsj.kk ls ;k fo'ofo|ky; ds fdlh Hkh izkf/kdkjh }kjk izLrko fd;s tkus ij] fopkj dj ldsxkA

¼3½ cksMZ] ;fn og vko';d le>s rks] fdlh izk:i&ifjfu;e ds ckjs esa] tks mlds le{k fopkj ds fy, gS] fo'ofo|ky; ds fdlh Hkh vf/kdkjh] izkf/kdkjh ;k fudk; dh jk; Hkh vfHkizkIr dj ldsxkA ¼4½ cksMZ }kjk ikfjr fd;k x;k izR;sd ifjfu;e dqykf/kifr dks izLrqr fd;k tk;sxk tks ml ij viuh vuqefr ns ldsxk ;k mls jksd ldsxk ;k mls cksMZ ds ikl iqufoZpkj ds fy, okil Hkst ldsxkA ¼5½ cksMZ }kjk ikfjr fd;k x;k dksbZ Hkh ifjfu;e rc rd fof/kekU; ;k izo`r ugha gksxk tc rd fd dqykf/kifr }kjk ml ij vuqefr u ns nh tk;sA

¼6½ iwoZxkeh mi&/kkjkvksa esa vUrfoZ"V fdlh ckr ds gksus ij Hkh] dqykf/kifr] ;k rks Loizsj.kk ls ;k jkT; ljdkj dh lykg ij] mlds }kjk fofufnZ"V fdlh Hkh ekeys ds ckjs esa ifjfu;eksa esa mica/k djus ds fy, fo'ofo|ky; dks funsZ'k ns ldsxk@ldsxh vkSj ;fn cksMZ ,sls fdlh funs'k dks mldh izkfIr ds lkB fnu ds Hkhrj&Hkhrj fØ;kfUor djus esa vlQy jgrk gS rks dqykf/kifr] cksMZ }kjk ,sls funs'k dk ikyu djus esa mldh vleFkZrk ds fy, lalwfpr dkj.kksa] ;fn dksbZ gksa] ij fopkj djus ds i'pkr~] ifjfu;e cuk ldsxk@ldsxh ;k mUgsa leqfpr :Ik ls la'kksf/kr dj ldsxk@ldsxhA 44- vkfMZusUl-& bl vf/kfu;e vkSj ifjfu;eksa ds mica/kksa ds v/;/khu jgrs gq,] vkfMZusUlksa esa fuEufyf[kr lHkh ;k fdUgh Hkh ekeyksa ds fy, mica/k fd;k tk ldsxk] vFkkZr~(&

¼d½ ikB~;Øe] Nk=ksa dk izos'k ;k ukekadu] fdlh Hkh mikf/k] fMIyksek] izek.ki= ;k v/;srko`fr ds fy, visf{kr Qhl] vgZrk,a ;k 'krsZ(

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 43 ¼33½] ¼[k½ ijh{kdksa dh fu;qfDr vkSj muds fuca/kuksa vkSj 'krksZa dks lfEefyr djrs gq, ijh{kkvksa dk lapkyu%

¼x½ fo'ofo|ky; }kjk pyk;s tkus okys ;k la/kkfjr fdlh Nk=kokl ;k vU; fuokl&LFkku esa fuokl dju s ds fy, 'krsZa] muds fy, izHkkjksa dk mn~xzg.k vkSj vU; lacaf/kr ekeys%

¼?k½ fo'ofo|ky; }kjk pyk;s ;k la/kkfjr u fd;s tkus okys Nk=koklksa dks ekU;rk vkSj mudk Ik;Zos{k.k% vkSj

¼M+½ ,slk dksbZ Hkh vU; ekeyk ftl ij bl vf/kfu;e ;k ifjfu;eksa }kjk fo'ofo|ky; ds vkfMZusUlksa ds }kjk ;k v/khu fopkj fd;k tkuk visf{kr gksA

45- vkfMZusUl dSls cuk;s tk;saxs-& ¼1½ cksMZ blesa blds vkxs micaf/kr jhfr ls vkfMZusUl cuk ldsxk] la'kksf/kr ;k fujflr dj ldsxkA ¼2½ cksMZ }kjk 'kS{kf.kd ekekyksa ls lacaf/kr dksbZ Hkh vkfMZusUl rc rd ugha cuk;s tk;saxs tc rd fd mudk dksbZ izk:Ik fo|k ifj"kn~ }kjk izLrkfor ugha fd;k x;k gksA

¼3½ cksMZ dks mi&/kkjk ¼2½ fd v/khu fo|k ifj"kn~ }kjk izLrkfor fdlh Hkh izk:Ik dk la'kks/ku djus dh 'kfä ugha gksxh fdUrq og mls] Hkkxr% ;k iw.kZr%] ukeatwj dj ldsxk ;k ,sls fdUgha Hkh la'kks/kuksa ds lkFk] ftudk cksMZ lq>ko ns] iqufoZpkj ds fy, fo|k ifj"kn~ dks ykSVk ldsxkA ¼4½ cksMZ }kjk cuk;s x;s leLr vkfMZusUl ,slh rkjh[k ls izHkkoh gksaxs tks og fufn"V~ djsa] fdUrq bl izdkj cuk;k x;k izR;sd vkfMZusUl nks lIrkg ds Hkhrj&Hkhrj] dqykf/kifr dks izLrqr fd;k tk;sxkA dqykf/kifr dks vkfMZusUl dh izkfIr ds pkj lIrkg ds Hkhrj&Hkhrj] mlds izorZu dks fuyafcr djus dk cksMZ dks funs'k nsus dh 'kfä gksxh vkSj og ;FkklaHko 'kh?kz] ml ij vius vk{ksi ds ckjs esa cksMZ dks lwfpr djsxk@djsxhA og] cksMZ dh fVIif.k;ka izkIr gksu s ds i'pkr~] ;k rks vkfMZusUl dks fuyafcr dju s okyk vkns'k okil ys ldsxk@ldsxh ;k vkfMZusUl dks vuuqKkr dj ldsxk vkSj mldk fofu'p; vafre gksxkA

43 ¼34½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ 46- fofu;e-& ¼1½ fo'ofo|ky; dk izR;sd izkf/kdkjh bl vf/kfu;e vkSj ifjfu;eksa vkSj vkfMZusUlksa ls laxr fofu;e fuEufyf[kr ds fy, cuk ldsxk%&

¼d½ viuh cSBdksa esa vuqikfyr dh tkus okyh izfØ;k vkSj x.kiwfrZ ds fy, visf{kr lnL;ksa dh la[;k vf/kdfFkr djuk%

¼[k½ ,sls leLr ekeyksa ds fy, mica/k djuk ftuds fy, bl vf/kfu;e vkSj ifjfu;eksa ;k vkfMZusUlksa }kjk] ml izkf/kdkjh ds }kjk fofu;eksa ;k vkfMZusUlksa }kjk] ml izkf/kdkjh ds }kjk fofu;eksa }kjk mica/k fd;s tkus gSa% vkSj

¼x½ ,sls fdlh Hkh vU; ekeys ds fy, mica/k djuk tks dsoy ,sls izkf/kdkjh ls lacaf/kr gks vkSj ftlds fy, bl vf/kfu;e vkSj ifjfu;eksa ;k vkfMZusUlksa }kjk mica/k ugha fd;k x;k gksA

¼2½ fo'ofo|ky; dk izR;sd izkf/kdkjh] ,sls izkf/kdkjh ds lnL;ksa dks] cSBdksa dh rkjh[kksa dk vkSj mu cSBdksa esa fd;s tkus okys dk;ksZa dk uksfVl nsus ds fy, vkSj cSBdksa dh dk;Zokgh dk vfHkys[k j[kus ds fy, mica/k djrs gq, fofu;e cuk;sxkA

¼3½ cksMZ] bl /kkjk ds v/khu fo'ofo|ky; ds fdlh Hkh izkf/kdkjh }kjk cuk;s x;s fdUgha Hkh fofu;eksa esa] ,slh jhfr ls] tks og fofufnZ"V dja]s la'kks/ku djus ds fy, ;k muds ckfrydj.k ds fy, funs'k ns ldsxkA 47- 'kfä;ksa dk izR;k;kstu-& cksMZ] bl vf/kfu;e }kjk mls iznr 'kfDr;ksa esa ls dksbZ Hkh 'kfä fdlh Hkh vf/kdkjh ;k izkf/kdkjh dks] ,sls fuca/kuksa vkSj 'krksZa ds v/;/khu jgrs gq,] tks fofgr dh tk;sa] iz;ksx dh tkus ds fy, ifjfu;eksa }kjk] izR;k;ksftr dj ldsxkA

48- laifr;ksa vkSj tu'kfä dk vUrj.k-& rRle; izo`r fdlh Hkh fof/k esa vUrfoZ"V~ fdlh ckr ds gksus ij Hkh] dqykf/kifr] bl vf/kfu;e ds mica/kksa dks izHkkoh djus ds fy, jkT; ljdkj dh lykg ls] ,sls fuca/kuksa vkSj 'krksZa ij] tks vkns'kksa esa fofufnZ"V dh tk;sa] jktLFkku fo'ofo|ky; ;k fdlh Hkh vU; fo'ofo|ky; ls bl

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 43 ¼35½ fo'ofo|ky; dks fuEufyf[kr ds vraj.k ds fy, ,sls vkns'k dj ldsxk] tks vko';d le>s tk;sa%&

¼d½ dksbZ Hkh vf/kdkjh] v/;kid] deZpkjh ;k lsod] ¼[k½ bl fo'ofo|ky; dh vf/kdkfjrk okys {ks= esa fLFkr dksbZ Hkh taxe ;k LFkkoj laifr ;k mlesa ds dksbZ Hkh vf/kdkj ;k fgr] vkSj ¼x½ jktLFkku fo'ofo|ky; ;k fdlh Hkh vU; fo'ofo|ky; ls] ,slh 'krksZa vkSj fuca/kuksa ij] tks ,sls vkns'kksa esa fofufnZ"V fd;s tk;sa] izkIr] izks)wr ;k opuc) dksbZ Hkh fuf/k] vuqnku] va'knku] nku] lgk;rk ;k fgrkf/kdkjA

49- var%dkyhu mica/k-&¼1½ jktLFkku fo'ofo|ky; vf/kfu;e]

1946 ds v/khu cuk;s x; s leLr ifjfu;e] vkfMZusUl vkSj fofu;e] tgka rd os bl vf/kfu;e ds mica/kks ls vlaxr ugha gksa] bl vf/kfu;e ds v/khu cuk;s gq, le>s tk;saxs vkSj rc rd izo`r jgsaxs tc rd fd mUgsa bl vf/kfu;e ds v/khu cuk;s x;s fofu;eksa] vkfMZusUlksa ;k ifjfu;eksa }kjk vfr"B~r ;k mikarfjr u dj fn;k tk;sA

¼2½ jktLFkku fo'ofo|ky; vf/kfu;e] 1946 ds v/khu fdlh Hkh

izkf/kdkjh }kjk cuk;s x;s ;k tkjh fd;s x;s leLr uksfVl vkSj vkns'k] tgka rd os bl vf/kfu;e ds mica/kksa ls vlaxr ugha gksa] bl vf/kfu;e ds v/khu rRleku izkf/kdkjh }kjk cuk;s gq, ;k tkjh fd;s gq, le>s tk;saxs vkSj rc rd izo`r jgsaxs tc rd fd mUgsa bl vf/kfu;e ds v/khu vfrf"Br ;k mikarfjr u dj fn;k tk;sA

50- vLFkk;h O;oLFkk,a-& ¼1½ bl vf/kfu;e ds izkjaHk gksus ds i'pkr~ fdlh Hkh le; vkSj ,sls le; rd] tc rd fo'ofo|ky; ds izkf/kdkfj;ksa dk lE;d~ :Ik ls xBu ugha gks tkrk] fo'ofo|ky; ds fdlh Hkh

vf/kdkjh dks ,sls fdlh Hkh izkf/kdkjh ds drZO;ksa dk ikyu djus ds fy,] dqykf/kifr ds iwoZ vuqeksnu ls] dqyifr }kjk] fu;qä fd;k tk ldsxkA ¼2½ dqyifr vLFkk;h fu;qfä;ka] ,slh fu;qfä;ka dju s ds i'pkr~ gksu s okyh cksMZ dh vkxkeh cSBd esa cksMZ ds vuqeksnu ds v/;/khu jgrs gq,] dj ldsxkA

43 ¼36½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ 51- vof'k"V~ mica/k-& cksMZ dks ,sls fdlh Hkh ekeys ij dk;Zokgh djus dk izkf/kdkj gksxk tks fo'ofo|ky; ls lacaf/kr gks vkSj ftlds lEcU/k esa bl vf/kfu;e esa fofufnZ"V~ :i ls fopkj ugha fd;k x;k gSA ,sls leLr ekeyksa ij cksMZ dk fofu'p;] dqykf/kifr }kjk iqujh{k.k ds v/;/khu jgrs gq,] vafre gksxk vkSj og fdlh Hkh U;k;ky; ;k vf/kdj.k esa vk{ksi.kh; ugha gksxkA

52- dfBukb;ksa dk fujkdj.k-& ¼1½ jkT; ljdkj] bl vf/kfu;e ds vUrxZr vkus okys {ks= vkSj ekeyksa esa fdUgha Hkh dfBukb;ksa ds fujkdj.k ds iz;kstu ds fy, jkti= esa izdkf'kr vkns'k }kjk&

¼d½ funs'k ns ldsxh fd ;g vf/kfu;e ,slh dkykof/k ds nkSjku] tks vkn's k esa fofufnZ"V~ dh tk;s] ,slh dkykof/k ds nkSjku] tks vkns'k esa fofufnZ"V~ dh tk;s] ,sls vuqdwyuksa ds] tks pkgs mikarj.k] ifjo/kZu ;k yksi ds :Ik esa gksa] vkSj tks bl vf/kfu;e ls laxr gksa] v/;/khu jgrs gq,] ftUgsa jkT; ljdkj vko';d ;k lehphu gksuk Bhd le>s] izHkkoh gksxk% ;k ¼[k½ ,sls funs'k ns ldsxh] tks mls ,slh dfBukb;ksa] tks bl vf/kfu;e ds mic/kksa dks izHkkoh djus esa m)wr gksa] ds fujkdj.k ds fy, vko';d izrhr gksa% ;k

¼x½ ,slh fdUgha Hkh dfBukb;ksa dk fujkdj.k djus ds iz;kstu ds fy, ,sls vU; vLFkk;h mica/k dj ldsxh ftUgsa og vko';d ;k lehphu gksuk Bhd le>s%

ijUrq ,slk dksbZ Hkh vkns'k bl vf/kfu;e ds izkjaHk dh rkjh[k ls ckjg ekl ds i'pkr~ ugha fd;k tk;sxkA

¼2½ mi&/kkjk ¼1½ ds v/khu fd;s x;s leLr vkns'k jkT; fo/kku&e.My ds lnu ds le{k pkSng fnu dh ,slh dkykof/k ds fy,] tks ,d l= esa ;k nks mÙkjksÙkj l=ksa esa lekfo"V gks ldsxh] j[ks tk;saxs vkSj ;fn] ml l= dh] ftlesa os bl izdkj j[ks x;s gS] ;k Bhd vxys l= dh lekfIr ds iwoZ jkT; fo/kku&e.My dk lnu ,sls fdUgha Hkh vkns'kksa esa dksbZ mikarj.k djrk gS ;k ladYi djrk gS fd ,sls vksn'kksa esa ls dksbZ vksn'k ugha fd;k tkuk pkfg, rks rRi'pkr~ ,slk vkns'k dsoy ,sls mikarfjr :i esa izHkkoh ;k] ;FkkfLFkfr] mldk

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 43 ¼37½ dksbZ izHkko ugha gksxk rFkkfi] ,slk dksbZ Hkh mikarj.k ;k ckfrydj.k mlds v/khu iwoZ esa dh x;h fdlh Hkh ckr dh fof/kekU;rk ij dksbZ izfrdwy izHkko ugha MkysxkA

¼3½ ;fn bl vf/kfu;e ds ;k bl vf/kfu;e ds v/khu cuk;s x;s fdUgha Hkh ifjfu;eksa ;k vkfMZusUlksa ;k fofu;eksa ds fdUgha Hkh mica/kksa ds fuoZpu ds laca/k esa ;k bl fo"k; esa fd vk;k dksbZ O;fDr fo'ofo|ky; ds fdlh Hkh izkf/kdkjh ;k vU; fudk; dk lE;d~ :Ik ls lnL; fu;qDr fd;k x;k gS ;k lnL; gksus dk gdnkj gS] dksbZ iz'u m)wr gksrk gS rks ekeyk dqykf/kifr dks funsZf'kr fd;k tk ldsxk vkSj ;fn dqyifr vkSj cksMZ ds dksbZ Hkh nl lnL; ,slh vis{kk djsa rks] funsZf'kr fd;k tk;sxkA dqykf/kifr] jkT; ljdkj ls ,slh lykg ysus ds i'pkr~] tks og vko';d le>s] iz'u dk fofu'p; djxs k@djsxh vkSj mldk fofu'p; vafre gksxkA

53- fujlu vkSj O;kòfr;k-a & ¼1½ 'ks[kkokVh fo'ofo|ky;] lhdj v/;kns'k] 2012 ¼2012 dk v/;kns'k la- 7½ blds }kjk fujflr fd;k tkrk gSA

¼2½ ,sls fujlu ds gksr s gq, Hkh] mä v/;kns'k ds v/khu dh x;h leLr ckrsa] dkjZokb;ka ;k fd;s x;s vkns'k bl vf/kfu;e ds v/khu fd;s x;s le>s tk;saxsA

izdk'k xqIrk]

izeq[k 'kklu lfpoA

43¼38½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½

LAW (LEGISLATIVE DRAFTING) DEPARTMENT

(Group-II)

NOTIFICATION

Jaipur, October 17, 2012 No. F. 2(42) Vidhi/2/2012.-In pursuance of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to authorise the publication in the Rajasthan Gazette of the following translation in the English language of the Shekhawati Vishwavidhalaya, Sikar Adhiniyam, 2012 (2012 ka Adhiniyam Sankhyank 29):-

(Authorized English Translation)

THE SHEKHAWATI UNIVERSITY, SIKAR

ACT, 2012

(Act No. 29 of 2012) [Received the assent of the Governor on the 14^thday of October, 2012] An

Act

to establish and incorporate Shekhawati University at Sikar in the State of Rajasthan and to provide for the matters connected therewith or incidental thereto.

Be it enacted by the Rajasthan State Legislature in the Sixty&third Year of the Republic of India, as follows:-

1. Short title, extent and commencement:- (1) This Act may be called the Shekhawati University, Sikar Act, 2012.

(2) It extends to the whole of the State of Rajasthan.

(3) It shall be deemed to have come into force on and from 23rd August, 2012.

2. Definitions:- In this Act, unless the subject or context otherwise requires,-

(a) "Academic Council" means the Academic Council of the University as constituted under section 21;

(b) "Affiliated college" means an educational institution admitted to the privileges of the University;

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 43¼39½

(d) "Board" means the Board of Management of the University constituted under section 19;

(e) "Comptroller" means the Finance officer of the University appointed under section 14;

(f) "Constituent college" means a college maintained by the University;

(g) "Faculty" means a Faculty of the University;

(h) "Finance Committee" means the Finance Committee of the University constituted under section 25;

(i) "Prescribed" means prescribed by the Statutes, Ordinances or Regulations;

(j) "Principal" means the Chief Executive Officer of a college or any person duly appointed to act as such;

(k) "Registrar" means the Registrar of the University appointed under section 13;

(l) "Statutes", "Ordinances" and "Regulations" mean the Statutes, Ordinances and Regulations of the University made under sections 42, 44 and 46 respectively;

(m) "student of the University" means a person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction duly instituted;

(n) "teacher" means a person appointed or recognized by the University for the purpose of imparting instruction or conducting and guiding research and includes a person who may be declared by the Statutes to be a teacher;

(o) "University" means the Shekhawati University, Sikar incorporated under section 3;

(p) "University Department" means a Department maintained by the University.

3. Incorporation of the University:- (1) The Chancellor, the first Vice-Chancellor, the first members of the Board of Management and the Academic Council of the University and all

43¼40½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ persons who may hereafter become such officers or members so long as they continue to hold such office or membership shall constitute a body corporate by the name of "the Shekhawati University, Sikar" and shall have perpetual succession and a Common Seal and may, by that name, sue and be sued.

(2) The University shall be competent to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer or dispose of any movable or immovable property, which may vest in or be acquired by it for the purposes of the University, and to contract and do all other things necessary for the purposes of this Act:

Provided that no such lease, sale, transfer or disposal of such property shall be made without the prior approval of the State Government.

(3) The headquarters of the University shall be at Sikar which shall be the headquarters of the Vice-Chancellor.

(4) In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to and served on the Registrar.

4. Jurisdiction:- (1) Notwithstanding anything contained in any law for the time being in force but subject to the provisions of the University of Rajasthan Act, 1946, the Swami Keshwanand Rajasthan Agriculture University, Bikaner Act, 1987 (Act No. 39 of 1987), the Jagadguru Ramanandacharya Rajasthan Sanskrit University Act, 1998 (Act No. 10 of 1998), the Maharana Pratap University of Agriculture and Technology Udaipur Act, 2000 (Act No. 8 of 2000), the Dr. Sarvepalli Radhakrishanan Rajasthan Ayurved University, Jodhpur Act, 2002 (Act No. 15 of 2002), the Rajasthan University of Health Sciences Act, 2005 (Act No. 1 of 2005) and the Rajasthan Technical University Act, 2006 (Act No. 8 of 2006), the jurisdiction of the University shall extend to all the constituent, affiliated or autonomous colleges and to such other colleges, institutes, institutions and departments within the State of Rajasthan as may be specified by notification in the Official Gazette by the State Government.

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 43¼41½

(2) The State Government may, by order in writing,-

(a) require any institute, institution or college within the State to terminate with effect from such date as may be specified in the order, its association with, or its admission to the privileges of any other University incorporated by law to such extent as may be considered necessary and proper, or

(b) exclude, to such extent as may be considered necessary and proper, from association with, or from admission to the privileges of the University constituted by this Act any institute, institution or college specified in the order which, in the opinion of the State Government is required to be self governing or to be associated with or admitted to the privileges of, any other University or body.

(3) The State Government may, in consultation with the University, by notification published in the Official Gazette, enumerate any Government College situated in the jurisdiction of the University to be a constituent college of the University. The land, buildings, laboratories, equipments, books and any other properties of such college shall then vest in the University and the officers, teachers and employees of such Government Colleges under the administrative control, after being found suitable, through screening and on fulfilling such terms and conditions as may be laid down in the Notification, shall be deemed to be the officers, teachers or, as the case may be, employees of the University.

5. Objects of the University:- The University shall be deemed to have been established and incorporated for the purpose, among others, of-

(i) Making provision for imparting education in different branches of learning; and

(ii) Furthering the prosecution of research in all branches of learning.

6. Admission to the University:-

(1) The University shall, subject to the provisions of this Act, Statutes, Ordinances and Regulations, be open to all persons.

43¼42½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½

(2) Nothing contained in sub-section (1) shall require the University-

(a) to admit to any course of study any person who does not possess the prescribed academic qualification or standard; or

(b) to retain on the rolls of the University any student whose academic record is below the minimum standard required for the award of a degree, diploma or other academic distinction; or

(c) to admit any person or retain any student whose conduct is prejudicial to the interests or discipline of the University or the rights and privileges of other students and employees; or

(d) to admit to any course of study students larger in number than those prescribed.

(3) Subject to the provisions of sub-section (2), reservation of seats in admission for the students belonging to the Scheduled Castes, Scheduled Tribes and Backward Classes and women students shall be made in accordance with the provisions of any law for the time being in force or in accordance with the policy of the State Government.

7. Powers and functions of the University:- The University shall have the following powers and functions, namely:-

(a) to provide for instruction in various branches of learning as the University may deem fit;

(b) to make provision for research and advancement of knowledge and dissemination of the findings of research and knowledge;

(d) to confer honorary degrees or other distinctions;

(e) to admit colleges, institutions and institutes not maintained by the University, to the privileges of the University, and to withdraw all or any of these privileges;

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 43¼43½

(f) to confer autonomous status on a college, institution or department, as the case may be, subject to such conditions as may be laid down in this Act or as may be prescribed by the Statutes and to withdraw the autonomy;

(g) to cooperate with other University and authorities in such manner and for such purpose as the University may determine;

(h) to institute teaching, research and other posts required by the University and to make appointments thereto;

(i) to create administrative, ministerial and other necessary posts and make appointments thereto;

(j) to institute and award fellowships (including travelling fellowships), scholarships and prizes;

(k) to institute and maintain residential accommodation for the students of the University;

(l) to demand and receive such fees and other charges as may be prescribed;

(m) to supervise and control the residential accommodation for students and to regulate the discipline of the students of the University and to make arrangements for promoting their health and welfare; and

(n) to do all such acts and things, whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University.

8. Chancellor:- (1) The Governor of the State of Rajasthan shall, by virtue of his or her office, be the Chancellor of the University.

(2) The Chancellor shall be the Head of the University and shall, when present, preside at the convocations thereof and confer degrees, diplomas or other academic distinctions upon persons entitled to receive them.

43¼44½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½

(3) The Chancellor may of his or her own motion or on application call for and examine the record of any officer or authority of the University in respect of any proceeding to satisfy himself or herself as to the regularity of such proceeding or the correctness, legality or propriety of any decision taken or order made therein; and if in any case, it appears to the Chancellor that any such decision or order should be modified, annulled, reversed or remitted for reconsideration, he or she may pass orders accordingly:

Provided that every application to the Chancellor for the exercise of the powers under this section shall be preferred within three months from the date on which the proceeding, decision or order to which the application relates was communicated to the Applicant:

Provided further that no order prejudicial to any person shall be passed unless such person has been given an opportunity of making his representation.

(4) The Chancellor shall exercise such other powers and perform such other functions as may be conferred on or assigned to him or her by or under this Act.

9. Visitation:- (1) The Chancellor shall have the right to cause an inspection, to be made by such person or persons, as he or she may direct -

(a) of the University, its buildings, laboratories, libraries, museums, workshops and equipments; or

(b) of any college, institution or hostel maintained by the University; or

(d) of the conduct of any examination held by the University.

(2) The Chancellor shall also have the right to cause an inquiry to be made by such person or persons as he or she may direct in respect of any matter connected with the University.

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 43¼45½

(3) The Chancellor shall, in every case, give notice to the University of his or her intention to cause an inspection or inquiry to be made and the University shall be entitled to be represented at such inspection or inquiry.

(4) The Chancellor shall communicate to the University his or her views with reference to the result of such inspection or inquiry and may, after ascertaining the opinion of the University thereon, advise the University upon the action to be taken and fix a time limit for taking such action.

(5) The University shall, within the time limit so fixed, report to the Chancellor the action taken or proposed to be taken on the advice tendered by the Chancellor.

(6) If the University does not take action within the time limit fixed, or if the action taken by the University is, in the opinion of the Chancellor, not satisfactory, the Chancellor may, after considering any explanation offered or representation made by the University, issue such direction as he or she may deem fit and the University shall comply with such direction.

(7) If the University does not comply with such direction issued as per sub-section (6) within such time as may be fixed in that behalf by the Chancellor, the Chancellor shall at his or her discretion have power to appoint any person or body to implement such direction and make such order as may be necessary for the expenses thereof.

10. Officers and Authorities of the University:- The following shall be the officers and authorities of the University, namely:-

(a) Officers of the University-

(i) the Vice-Chancellor;

(ii) the Registrar;

(iii) the Comptroller;

(iv) the Estate Officer;

(v) the Dean of Student Welfare;

(vi) the Deans of Faculties; and

(vii) such other persons in the service of the University as may be declared by the Statutes to be the officers of the University.

43¼46½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½

(b) Authorities of the University-

(i) the Board of Management;

(ii) the Academic Council;

(iii) the Faculties;

(iv) the Board of Studies;

(v) the Finance Committee; and

(vi) such other authorities as may be declared by the Statutes to be the authorities of the University.

11. Vice-Chancellor:- (1) The Vice-Chancellor shall be a whole time paid officer of the University and shall be appointed by the Chancellor in consultation with the State Government upon recommendation of a Selection Committee consisting of -

(a) one person nominated by the Board not connected with the University or any college thereof;

(b) one person nominated by the Chairman, University Grants Commission;

(d) one person nominated by the State Government, and the Chancellor shall appoint one of these persons to be the Chairman of the Committee.

(2) The term of the office of the Vice-Chancellor shall be three years from the date on which he or she enters upon his or her office or until he or she attains the age of seventy years, whichever is earlier:

Provided that the same person shall be eligible for reappointment for a second term.

(3) The Vice-Chancellor shall receive such pay and allowances as may be determined by the State Government. In addition to it, he or she shall be entitled to free furnished residence

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 43¼47½ maintained by the University and such other perquisites as may be prescribed.

(4) When a permanent vacancy in the office of the Vice- Chancellor occurs by reason of his or her death, resignation, removal or the expiry of his or her term of office, it shall be filled by the Chancellor in accordance with sub-section (1) and for so long as it is not so filled, stop-gap arrangement shall be made by him or her under and in accordance with sub-section (5).

(5) When a temporary vacancy in the office of the Vice- Chancellor occurs by reason of leave, suspension or otherwise or when a stop-gap arrangement is necessary under sub-section (4), the Registrar shall forthwith report the matter to the Chancellor who shall make, on the advice of the State Government, arrangement for the carrying on of the function of the office of the Vice-Chancellor.

(6) Notwithstanding anything contained in sub-section (1) to sub- section (5), the first Vice-Chancellor of the University shall be appointed by the Chancellor on the advice of the State Government for a period not exceeding three years on such terms and conditions as the State Government may determine.

(7) The Vice-Chancellor may at any time relinquish office by submitting, not less than sixty days in advance of the date on which he or she wishes to be relieved, his or her resignation to the Chancellor.

(8) Such resignation shall take effect from the date determined by the Chancellor and conveyed to the Vice- Chancellor.

12. Powers and duties of the Vice-Chancellor:- (1) The Vice- Chancellor shall be the principal executive and academic officer of the University and shall, in the absence of the Chancellor, preside at the convocations of the University.

(2) The Vice-Chancellor shall be ex-officio Chairman of the Board and Academic Council.

43¼48½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½

(3) The Vice-Chancellor shall be responsible for presenting to the Board for its deliberations and consideration matters of concern to the University. He or she shall have power to convene the meetings of the Board and the Academic Council and such other authorities and bodies as may be prescribed.

(4) The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of discipline in the University.

(5) The Vice-Chancellor shall ensure the faithful observance of the provisions of this Act and the Statutes, Ordinances and Regulations and shall possess all such powers as may be necessary for the purpose.

(6) In an emergency, which in the opinion of the Vice- Chancellor requires immediate action to be taken, he or she shall take such action as he or she deems necessary and shall at the earliest opportunity report the action taken to the officer, authority or other body who or which in the ordinary course would have dealt with the matter.

(7) Where any action taken by the Vice-Chancellor under sub-section

(6) affects any person in the service of the University to his disadvantage, such person may prefer an appeal to the Board within thirty days of the date on which the action is communicated to him.

(8) Subject as aforesaid, the Vice-Chancellor shall give effect to the orders of the Board regarding the appointment, suspension and dismissal of officers, teachers and other employees of the University.

(9) The Vice-Chancellor shall be responsible for close coordination and integration of teaching, research and other work and shall exercise such other powers as may be prescribed.

13. Registrar:- (1) The Registrar shall be the Chief Administrative Officer of the University. He or she shall work directly under the superintendence, direction and control of the Vice-Chancellor.

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(2) Notwithstanding anything contained in this Act or any other law for the time being in force, the Registrar shall be appointed by the State Government on deputation from amongst the officers of the Rajasthan Administrative Service (not below selection scale).

(3) The Registrar shall be the ex-officio Secretary to the Board, the Academic Council and any other authority declared by the Statutes to be the Authority of the University.

(4) It shall be the duty of the Registrar-

(a) to be the custodian of the records, the Common Seal and such other properties of the University as the Board shall commit to his or her charge; and

(b) to issue all notices convening meetings of the Board, the Academic Council, the Faculties, the Board of Studies, and of any committee appointed by the authorities of the University.

(5) (i) Where any proceedings or resolution of the Board or order of the Vice-Chancellor is inconsistent with the provisions of this Act and the Statutes made there under, it shall be the duty of the Registrar to tender advice to the Board or the Vice-Chancellor mentioning the relevant provisions and record in the proceedings to the meeting of the Board or on the order of the Vice- Chancellor the fact that he or she had tendered such advice and thereupon put up a note of dissent on such proceedings, resolution, the order or as the case may be, and ensure the communication of the matter to the Chancellor or any officer authorized by him or her in this behalf within seven days of passing such resolution or order, or as the case may be, undertaking such proceedings.

(ii) After examining the note of dissent reported under sub clause (i), the Chancellor or the officer authorized in this behalf by him or her, may make such interim or final order as he or she thinks fit, which shall be binding on the University:

Provided that if no such interim or final order is passed within a period of thirty days from the date of receipt of the dissent note, the Board or, as the case may be, Vice-Chancellor may

43¼50½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ proceed with the proceedings or the resolution or, as the case may be, the order as if the dissent note was not put up.

(6) The Registrar shall be responsible to ensure the compliance of the provisions of section 41.

(7) The Registrar shall exercise such powers and perform such other functions and discharge such other duties as may be prescribed or required of him or her from time to time by the Vice- Chancellor or by the Board.

14. Comptroller:- (1) The Comptroller shall be the principal finance, accounts and audit officer of the University. He or she shall work directly under the control of the Vice-Chancellor.

(2) Notwithstanding anything contained in this Act or any other law for the time being in force, the Comptroller shall be appointed by the State Government on deputation from amongst the officers of the Rajasthan Accounts Service (not below selection scale).

(3) The Comptroller shall be the ex-officio Member- Secretary to the Finance Committee.

(4) The Comptroller shall-

(a) exercise general supervision over the funds of the University and shall advise the University as regards its financial policy;

(b) to manage the property and investments of the University including trust and endowed property in accordance with the decision of the Finance Committee and the Board; and

(c) exercise such other powers and perform such other financial functions, as may be assigned to him or her by the Board, or as may be prescribed:

Provided that the Comptroller shall not incur any expenditure or make any investment exceeding such amount as may be prescribed except with the prior approval of the Board.

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(5) Subject to the control of the Board, the Comptroller shall-

(a) Ensure that the limits fixed by the Board for recurring and non- recurring expenditure for a year are not exceeded and that all moneys are expended for the purposes for which they are granted or allotted;

(b) Be responsible for the preparation of annual accounts, financial estimates and the budget of the University and for their presentation to the Finance Committee and the Board;

(d) Watch the progress of the collection of revenue and advise on the methods of collection employed;

(e) ensure that the registers of buildings, land, furniture and equipments are maintained up-to date, and that stock checking is conducted in respect of equipments and other consumable materials in all offices, laboratories, colleges and institutions maintained by the University;

(f) ensure that no expenditure not authorized in the budget is incurred by the University otherwise than by way of investment and to bring to the notice of the Vice-Chancellor and the Registrar any unauthorized expenditure or other financial irregularity and suggest appropriate action to be taken against persons at fault;

(g) Disallow any expenditure which may contravene the terms of any Statute or for which provision is required to be made by a Statute but has not been made;

(h) call from any office, laboratory, college or institution maintained by the University, any

43¼52½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½ information or returns as he or she may consider necessary for the exercise of his or her powers, performance of his or her functions or discharge of his or her duties; and

(i) Ensure the compliance of the provisions of sections 33, 34 and

35.

15. Estate Officer and Dean of Student Welfare:- (1) The Board may appoint any one or more of the following officers, namely:-

(a) The Estate Officer; and

(b) The Dean of Student Welfare.

(2) The Estate Officer shall be incharge of all the buildings, lawns, gardens and other immovable property of the University.

(3) The Dean of Student Welfare shall have the following duties:-

(a) To make arrangements of the housing of students;

(b) To direct a programme of students counselling;

(d) To supervise the extra-curricular activities of the students;

(e) To assist in the placement of the graduates of the University; and

(f) To organize and maintain contact with the alumni of the University.

16. Deans of faculties and their functions:- (1) There shall be a Dean of each faculty.

(2) The Deans of faculties shall be appointed by the Vice- Chancellor in a manner as may be prescribed.

(3) The Deans shall perform such functions as may be prescribed by the Statutes.

17. Other Officers and employees:- The mode of appointment and the functions of other officers mentioned in clause (a) of section 10 and of the employees of the University

Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 43¼53½ shall be as provided in this Act or as prescribed by Statutes, Ordinances and Regulations.

18. Remuneration of officers and employees:- No officer or employee of the University shall be offered nor shall he or she accept any remuneration for any work in the University save as may be provided for in the Statutes.

19. Constitution and composition of the Board of Management:- (1) The Board shall be the highest executive body of the University and shall consist of the following members, namely:-

(I) the Vice-Chancellor of the University- Chairman;

(II) Ex-officio Members-

(i) the Principal Secretary to the Government of Rajasthan, Finance Department;

(ii) the Principal Secretary to the Government of Rajasthan, Higher Education Department;

(iii) the Director of College Education, Rajasthan; and

(iv) the Registrar of the University, Member- Secretary. Explanation:- Ex-officio members mentioned at (i) to (ii) shall include their respective nominees who shall not be below the rank of Deputy Secretary to the Government of Rajasthan;

(III) Nominated Members-

(i) two persons nominated by the Vice-Chancellor from amongst the Deans for one year;

(ii) two University Professors nominated by the Vice-Chancellor for one year;

(iii) two eminent educationists to be nominated by the Chancellor for three years;

(iv) two Principals of affiliated colleges, one from the Government Colleges and another from Private Colleges, to be nominated by the State Government for one year;

(v) two members of State Legislature to be nominated by the State Government for three years; and

(vi) two eminent educationists to be nominated by the State Government for three years; and

(IV) Elected Members- Two teachers of the University or its constituent/affiliated colleges who have put in not less than seven years teaching experience in any institution of higher

education in Rajasthan on 1^stJanuary immediately preceding the year in which elections are held, other than University professors, Deans, Directors of the Colleges of the University, to be elected by the teachers of the University and its constituent colleges from amongst themselves for three years.

(2) One-third members present at a meeting of the Board shall constitute the quorum for meeting.

(3) The Chairman of the Board shall perform such functions and exercise such powers as are provided in this Act or as may be prescribed.

(4) The members shall serve without any additional pay but shall be entitled to daily allowance and travelling expenses as may be prescribed.

(5) The minutes of meeting of the Board shall be recorded and maintained by the Member-Secretary of the Board.

20. Duties and functions of the Board:- The duties and functions of the Board shall be as follows:-

(a) to approve and sanction the budget of the University;

(b) to acquire, to dispose of, to hold and to control the property and funds of the University and issue any general or special direction on behalf of the University;

(d) to administer any funds placed at the disposal of the University for the specific purposes;

(e) to invest money belonging to the University;

(f) to appoint the members of the academic, administrative and other staff of the University in such manner as may be prescribed;

(g) to direct the form and use of the Common Seal of the University;

(h) to appoint such committees, either standing or temporary, as it deems necessary for its proper functioning;

(i) to borrow money for capital improvements and make suitable arrangements for its repayment;

(j) to meet at such times and as often as it deems necessary, provided however, that the regular meeting of the Board shall be held at least once in every three months;

(k) to make Statutes, Ordinances and Regulations in the manner prescribed in this Act for smooth functioning of the University; and

(l) to regulate and determine all matters concerning the University in accordance with this Act and the Statutes and to exercise such

powers and to discharge such duties as may be conferred or imposed on it by this Act and the Statutes.

21. Academic Council:- (1) There shall be an Academic Council of the University, consisting of the following as members, namely:-

(a) the Vice-Chancellor-Ex-officio Chairman;

(b) Deans of Faculties;

(d) one Principal/Director of a constituent college to be nominated by the Vice-Chancellor;

(e) Principal Secretary to the Government of Rajasthan, Higher Education Department or his nominee not below the rank of a Deputy Secretary to the Government of Rajasthan;

(f) Director of College Education, Rajasthan;

(g) Chairmen, Boards of Studies;

(h) two Principals of affiliated colleges, one from Government Colleges and another from Private Colleges, to be nominated by the State Government;

(i) two persons having special attainment in the field of studies not being employees of the University, one to be nominated by the Chancellor and the other by the State Government;

(j) one teacher other than the Professors, from a constituent college/University Department having a minimum ten years experience in teaching degree or post-graduate classes to be nominated by the Vice- Chancellor;

(k) one teacher other than the Principals, from an affiliated college having a minimum ten years experience in teaching degree or post- graduate classes to be nominated by the State Government; and

(l) the Registrar of the University, Member-Secretary.

(2) The term of office of nominated members shall be two years.

22. Functions of the Academic Council:- (1) The Academic Council shall be incharge of the academic affairs of the University and shall subject to the provisions of this Act and the Statutes and Ordinances made there under have control over, and be responsible for the maintenance of standards of instructions, education and examinations and for the requirements for the award of degrees and diplomas.

(2) The Academic Council shall exercise such other powers and perform such other duties as may be conferred or imposed upon it by the Statutes and shall advise the Vice-Chancellor on all academic matters.

23. Composition and functions of the faculties :- (1) There shall be such faculties in the University as may be prescribed by the Statutes.

(2) Each faculty shall consist of the following:-

(a) Dean of the Faculty - Chairman;

(b) University professors of the subjects assigned to the Faculty;

(d) one Post-graduate College Principal and one Postgraduate Department Head in each subject of the Faculty from affiliated colleges, nominated by the State Government; and

(e) two External experts nominated by the Academic Council.

(3) The Faculty shall perform such functions as may be prescribed by the Statutes.

24. Board of Studies:- (1) There shall be such number of Boards of Studies as may be determined by the Statutes.

(2) A Board of Studies shall be constituted in the manner, consist of such members, exercise such powers and perform such functions as may be prescribed.

25. Finance Committee:-

(1) The Finance Committee shall consist of the following members, namely:-

(a) the Vice-Chancellor, who shall be the Chairman of the Committee;

(b) the Principal Secretary to the Government of Rajasthan, Finance Department, or his nominee not below the rank of Deputy Secretary to Government of Rajasthan;

(c) the Principal Secretary to the Government of Rajasthan, Higher Education Department, or his nominee not below the rank of Deputy Secretary to Government of Rajasthan;

(d) one member of the Board, to be nominated by the Board from amongst its non-official members;

(e) two professors, by rotation, to be nominated by the Board; and

(f) the Comptroller, who shall be the Member-Secretary of the Committee.

(2) The term of office of the members nominated under clauses (d) and

(e) shall be two years.

26. Functions of Finance Committee:- Subject to the other provisions of this Act, the Finance Committee shall broadly perform the following functions, namely:-

(i) to examine the annual accounts and annual budget estimates of the University and to advise the Board thereon;

(ii) to review from time to time the financial position of the University;

(iii) to make recommendations to the Board on all financial policy matters of the University;

(iv) to make recommendations to the Board on all proposals involving raising of funds, receipts and expenditure;

(v) to provide guidelines for investment of surplus funds;

(vi) to make recommendations to the Board on all proposals involving expenditure for which no provision has been made in the budget or for which expenditure in excess of the amount provided in the budget needs to be incurred;

(vii) to examine all proposals relating to the revision of pay-scales, upgradation of the scales and those items which are not included in the budget prior to placing before the Board; and

(viii) to exercise such other powers and perform such other functions as may be conferred or imposed upon it by the Regulations.

27. Teaching of the University:- (1) All teaching recognized by the University shall be conducted in the University departments or in colleges, institutes and institutions.

(2) The authorities responsible for organizing such teaching shall be such as may be prescribed.

(3) The courses of study and curricula shall be such as may be prescribed by Ordinances and, subject thereto, by the Regulations.

28. Teachers and Officers of the University:- (1) The appointment of teachers and officers of the University shall be made in accordance with provisions of the Rajasthan Universities' Teachers and Officers (Selection for Appointment) Act, 1974 (Act No. 18 of 1974).

(2) Except in cases provided for by the Statutes, teachers and officers of the University shall be appointed under a written contract. The contract shall be lodged with the Vice-Chancellor and a copy thereof shall be furnished to the teacher or officer concerned. The contract shall not be inconsistent with the provisions of this Act and the Statutes for the time being in force in relation to the conditions of service.

29. Age of retirement:- Subject to any provision in the Statutes to the contrary or any directions or policy of the State Government in this regard, all the employees of the University shall ordinarily retire from service upon attaining the age of sixty years.

30. Pension or provident fund:- (1) For the benefit of its officers, teachers, clerical staff and other employees, the University shall constitute, in such manner and subject to such conditions as may be prescribed, such pension, gratuity, insurance and provident fund as it may deem fit.

(2) The provisions of the Provident Funds Act, 1925 (Central Act No. 19 of 1925), shall apply to a fund or an insurance scheme as if it were a State Government fund or scheme and the University shall contribute to or invest in such fund or scheme.

(3) Provision shall be made in the Statutes to ensure that staff members transferred from employment in the service of the State shall have their accrued service benefits protected upon such transfer.

31. Conferment of autonomous status:- (1) An affiliated college or a recognized institution or a University Department may be conferred the autonomous status by the University in the matter of admission of students, prescribing the courses of studies, imparting instructions and training, holding of examinations and the powers to make necessary rules for the purpose.

(2) The Board shall for the purpose of satisfying itself about the standards of education in such a college, institution or department may direct an enquiry to be made in the prescribed manner by a standing committee consisting of such persons as are deemed fit.

(3) On receipt of the report of the said committee and the recommendations of the Academic Council thereon, the Board on being satisfied, shall refer the matter to the University Grants Commission and the State Government to obtain their concurrence.

(4) On receipt of such concurrence, the University shall confer the autonomous status on the college, the institution or the department, as the case may be.

(5) The status of autonomy may be granted initially for a period of five years subject to review by an expert committee to be constituted for this purpose. The committee shall comprise the following, namely:-

(a) one nominee of the University;

(b) one nominee of the State Government;

(d) one Principal of an autonomous college to be nominated by the Vice-Chancellor; and

(e) an officer of the University to be nominated by the Vice- Chancellor.

(6) The Committee shall submit its report to the Board for further action.

(7) The University shall continue to exercise general supervision over such college, institution or department and to confer degrees on the students of such college, institution or department.

(8) The autonomous college, institution or department shall appoint such committees as may be prescribed for the proper management relating to academic, financial and administrative affairs.

(9) Every autonomous college, institution or department shall furnish such reports, returns and other information as the Board may require from time to time.

(10) The Board shall cause every autonomous college, institution or department to be inspected from time to time.

32. Withdrawal of autonomous status:- (1) The conferment of autonomous status may be withdrawn by the University if the college, institution or department has failed to observe any of the conditions of its conferment or the efficiency thereof has so deteriorated that in the interest of education it is necessary to do so.

(2) Before an order under sub-section (1) is made, the Board shall, by one month's notice in writing, call upon the college, institution or department to show cause why such an order should not be made.

(3) On receipt of the explanation, if any, made by the college, institution or department in reply to the notice, the Board shall, after consulting the Academic Council and the University Grants Commission report the matter to the State Government.

(4) The State Government shall, after such further enquiry, if any, as may be deemed fit, record its opinion in the matter and convey its decision to the University and the University shall there upon make such order as it deems fit.

(5) Where in the case of an autonomous college, institution or department, the autonomous status conferred under section 31 is withdrawn by an order made under sub-section (4), such college, institution or department, as the case may be, shall cease to have an autonomous status from the date specified in the order.

33. University fund:- (1) The University shall establish, maintain and administer a fund to be called the University fund.

(2) The following moneys shall form part of, and be paid into, the University fund, namely:-

(a) any contribution or grant by the State Government;

(b) income arising to the University from all sources including income from fees and charges;

(d) such other money as may be prescribed by the Statutes.

(3) The matters to which the fund may be applied and appropriated shall be those prescribed by this Act or the Statutes.

(4) All expenses incurred under and in pursuance of any provision contained in this Act shall be met out of the University fund.

(5) The University shall have power to borrow, on the security of the University properties and with the concurrence of the State Government money for the purposes of the University.

34. Accounts and audit:- (1) The annual accounts and balance sheet of the University shall be prepared by the Comptroller under the direction of the Vice-Chancellor and all moneys accruing to or received by the University from whatever source and all amount disbursed or paid shall be entered in the accounts.

(2) The Comptroller shall, before such date as may be prescribed by the Statutes, prepare the annual financial estimates for the ensuing year.

(3) The annual accounts and the annual financial estimates prepared by the Comptroller shall be placed before the Board together with the remarks of the Finance Committee for approval and the Board may pass resolution with reference thereto and communicate the same to the Comptroller who shall take action in accordance therewith.

(4) The annual accounts shall be audited in the prescribed manner by such auditors as the State Government may direct and the cost of such audit shall be a charge on the University fund.

(5) The accounts when audited shall be printed and copies thereof, together with the audit report, shall be submitted by the Vice-Chancellor to the Board which shall forward them to the State Government with such comments as may be deemed necessary.

(6) The University shall settle objections raised in the audit and carry out such instructions as may be issued by the State Government on the audit report.

35. Control of the State Government:- Where the State Government funds are involved, the University shall abide by the terms and conditions

attached to the sanction of such funds which may inter alia include prior permission of the State Government in respect of the following, namely:-

(a) creation of the new posts of teachers, officers or other employees;

(b) revision of the pay, allowances, post-retirement benefits and other benefits to its teachers, officers and other employees;

(c) grant of any additional/special pay, allowance or other extra remuneration of any description whatsoever, including ex-gratia payment or other benefits having financial implications, to any of its teachers, officers or other employees;

(d) diversion of any earmarked funds other than the purpose for which it was received;

(e) transfer by sale, lease, mortgage or otherwise of immovable property;

(f) incur expenditure on any development work from the funds received from the State Government for any purposes other than for which the funds are received; and

(g) take any decision resulting in increased financial liability, direct or indirect, for the State Government.

Explanation:- The above conditions shall also apply in respect of the posts created from any other fund, which may, in the long term, be likely to cause financial implications to the State Government.

36. Assumption of financial control by the State Government as emergency measure:- (1) The State Government shall have the right to cause an inquiry to be made, by such person or persons as it may direct, and to issue directions to the University, in respect of any matter connected with the finances of the University, where State Government funds are concerned.

(2) If the State Government is satisfied that owing to maladministration or financial mismanagement in the University a situation has arisen whereby financial stability of the University has become insecure, it may by a notification, declare that the finances of the University shall be subject to the control of the State Government and shall issue such other directions as it may deem fit for the purpose and the same shall be binding on the University.

37. Supplementary provisions relating to membership:- (1) All casual vacancies among the members (other than ex-officio members) of any authority or body of the University shall be filled as soon as possible by appointment, nomination or election according as the member whose place became vacant was appointed, nominated or elected and the person appointed, nominated or elected to a casual vacancy shall be a member of such authority

or body for the residuary period of the term for which the person whose place he fills would have continued but for the vacancy.

(2) A person who holds any office in the University by virtue of his holding any other office of the University or otherwise shall hold such office as long as he holds the other office and thereafter till his successor is duly nominated, appointed or elected, as the case may be.

(3) The Board may remove any person not being an officer of the University from membership of any authority or body or any employee of the University on the grounds that such person or employee has been convicted of an offence involving moral turpitude or for taking part in subversive activities or for indulging in any act or acts unbecoming of the prestige of the University:

Provided that no such person or employee shall be removed under this sub-section unless he has been afforded a reasonable opportunity of showing cause why he should not be so removed and such cause has been considered by the Board:

Provided further that prior approval of the State Government will be necessary for taking such action against a member of any authority or body of the University, nominated by the State Government.

(4) If any question arises regarding any person who has been appointed, nominated or elected, as or is entitled to be, a member of any authority of the University subordinate to the Board or regarding any decision of the Board under this Act and the Statutes, the matter shall be referred to the Chancellor for his or her decision, and the decision of the Chancellor shall be final.

38. Proceedings of the University authorities and bodies not to be invalidated by reason of any vacancy:- No act or proceeding of any authority or body of the University shall be invalidated by reason of the existence of a vacancy among its members or by reason of some person having taken part in the proceedings who is subsequently found not to have been entitled to do so.

39. Reference to Government officers to be construed in case of change of designation as reference to corresponding offices:- Where any provision of this Act or of the Statutes, Ordinances or Regulations refer to an officer of the State Government by designation, then if that designation is altered or that office ceases to exist, the reference shall be construed as a reference to the altered designation, or as the case may be, to such corresponding officer as the State Government directs.

40. Power to obtain information:- Notwithstanding anything contained in this Act or any other law for the time being in force, the State

Government may, by order in writing, call for any information from the University on any matter relating to the affairs of the University and, the University shall, if such information is available with it, furnish the State Government with such information within a reasonable period.

41. Annual Report:- The Annual Report of the University shall be prepared under the direction of the Vice-Chancellor and circulated among the members of the Board one month before the annual meeting of the Board at which it is to be considered. The Annual Report, as approved by the Board, shall be sent to the State Government for being laid on the table of the House of the State Legislature.

42. Statutes:- Subject to the provisions of this Act, the Statutes may provide for any matter and shall, in particular, provide for the following:-

(a) the constitution, powers and duties of the authorities of the University;

(b) the appointment, nomination or election and continuance in office of the members of the authorities of the University and all other matters relating to these authorities for which it may be necessary or desirable to provide;

(d) the classification and manner of appointment of teachers and their service conditions and qualifications;

(e) the constitution of pension, gratuity, insurance and provident funds for the benefit of officers, teachers and other employees of the University;

(f) the conferment of honorary degrees;

(g) the establishment, amalgamation, sub-division and abolition of departments;

(h) the establishment and abolition of hostels maintained by the University;

(i) the moneys to form part of and to be paid into the University fund and the matters to which the fund may be applied and appropriated;

(j) the number and emoluments of teachers of the University and the preparation and maintenance of a record of their services and activities;

(k) the remuneration and allowances including travelling and daily allowances to be paid to persons employed in the business of the University; and

(l) all other matters which by this Act are required to be or may be provided for or prescribed otherwise than by the Act and Regulations.

43. Statutes how made:- (1) The Statutes may be made, amended or repealed by the Board in the manner hereinafter provided.

(2) The Board may take into consideration the draft of a Statute either at its own motion or on a proposal by any authority of the University.

(3) The Board, if it thinks necessary, may also obtain the opinion of any officer, authority or body of the University in regard to any draft Statute, which is before it for consideration.

(4) Every Statute passed by the Board shall be submitted to the Chancellor who may give or withhold his assent thereto or send it back to the Board for reconsideration.

(5) No Statute passed by the Board shall be valid or shall come into force until assented to by the Chancellor.

(6) Notwithstanding anything contained in the foregoing sub-section, the Chancellor may, either suo motu or on the advice of the State Government, direct the University to make provisions in the Statutes in respect of any matter specified by him or her and if the Board fails to implement such a direction within sixty days of its receipt, the Chancellor may, after considering the reasons, if any communicated by the Board for its inability to comply with such direction, make or amend the Statutes suitably.

44. Ordinances:- Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matters, namely:-

(a) The courses of study, admission or enrolment of students, fee, qualifications or conditions requisite for any degree, diploma, certificate or fellowship;

(b) The conduct of examinations including the appointments of examiners and their terms and conditions;

(c) The conditions for residing in any hostel or other place of residence run or maintained by the University, the levying of charges therefore and other related matters;

(d) The recognition and supervision of hostels not run or maintained by the University; and

(e) Any other matter required by this Act or the Statutes to be dealt by or under the Ordinances of the University.

45. Ordinances how made:- (1) The Board may make, amend or repeal Ordinances in the manner hereinafter provided.

(2) No Ordinances concerning the academic matter shall be made by the Board unless a draft thereof has been proposed by the Academic Council.

(3) The Board shall not have the power to amend any draft proposed by the Academic Council under sub-section (2), but may reject or return it to the Academic Council for reconsideration, in part or in whole, together with any amendments which the Board may suggest.

(4) All Ordinances made by the Board shall have effect from such date as it may direct, but every Ordinance so made shall be submitted to the Chancellor within two weeks. The Chancellor shall have the power to direct the Board, within four weeks of the receipt of the Ordinance to suspend its operation, and he or she shall, as soon as possible, inform the Board of his or her objection to it. He or she may after receiving the comments of the Board, either withdraw the order suspending the Ordinance or disallow the Ordinance and his or her decision shall be final.

46. Regulations:- (1) Every authority of the University may make Regulations consistent with this Act and the Statutes and Ordinances-

(a) laying down the procedure to be observed at their meetings and the number of members required to form a quorum;

(b) providing for all matters which by this Act and the Statutes or Ordinances are to be provided for by that authority by the Regulations; and

(c) providing for any other matter solely concerning such authority and not provided for by this Act and the Statutes or Ordinances.

(2) Every authority of the University shall make Regulations providing for the giving of notice to the members of such authority of the dates of meetings and of the business to be transacted thereat and for the keeping of a record of the proceeding of meetings.

(3) The Board may direct the amendment, in such manner as it may specify, of any Regulations made under this section or the annulment thereof by any authority of the University.

47. Delegation of powers:- The Board may, by Statute, delegate to any officer or authority any of the powers conferred upon it by this Act, to be exercised subject to such restrictions and conditions as may be prescribed.

48. Transfer of properties and manpower:- Notwithstanding anything contained in any law for the time being in force, the Chancellor may, in order to give effect to the provisions of this Act, on the advice of the State Government, make such orders as are deemed necessary, for the transfer of-

(a) any officer, teacher, employee or servant,

(b) any movable or immovable property situated in the jurisdictional area of this University or any rights or interest therein, and

from the University of Rajasthan or any other University to this University on such terms and conditions as may be specified in the orders.

49. Transitory provisions:- (1) All Statutes, Ordinances and Regulations made under the University of Rajasthan Act, 1946 shall, in so far as they are not inconsistent with the provisions of this Act, be deemed to have been made under this Act and shall continue to be in force until they are superseded or modified by the Statutes, Ordinances or Regulations made under this Act.

(2) All notices and orders, made or issued by any authority under the University of Rajasthan Act, 1946 shall, in so far as they are not inconsistent with the provisions of this Act, be deemed to have been made or issued by the corresponding authority under this Act and shall continue to be in force until they are superseded or modified under this Act.

50. Temporary arrangements:- (1) At any time after the commencement of this Act and until such time as the authorities of the University are duly constituted, any officer of the University may be appointed by the Vice-Chancellor, with the prior approval of the Chancellor, to carry on the duties of any such authority.

(2) The Vice-Chancellor may make temporary appointments subject to the approval of the Board at its next meeting, following the making of such appointment.

51. Residuary provisions:- The Board shall have the authority to deal with any matter pertaining to the University and not specifically dealt with in this Act. The decision of the Board on all such matters shall, subject to revision by the Chancellor, be final and shall not be liable to be challenged in any Court or Tribunal.

52. Removal of difficulties:- (1) The State Government may for the purpose of removing any difficulties, in the area and in matters covered by this Act, by order published in the Official Gazette,-

(a) direct that this Act shall during such period as may be specified in the order take effect subject to such adaptations whether by

way of modification, addition or omission consistent with this Act, as it may deem fit to be necessary or expedient, or

(b) give such directions as appear to it to be necessary for the removal of such difficulties that may arise in giving effect to the provisions of this Act, or

(c) make such other temporary provisions for the purpose of removing any such difficulties as it may deem fit to be necessary or expedient:

Provided that no such order shall be made after twelve months from the date of the commencement of this Act.

(2) All orders made under sub-section (1) shall be laid before the House of the State Legislature for fourteen days which may be comprised in one session or in two successive sessions and if before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any of such orders or resolves that any such order should not be made, such order shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done there under.

(3) If any question arises regarding the interpretation of any provisions of this Act or any Statutes or Ordinances or Regulations made under this Act, or as to whether any person has been duly appointed as or is entitled to be a member of any authority or other body of the University, the matter may be referred to the Chancellor and shall be so referred if the Vice-Chancellor and any ten members of the Board so require. The Chancellor shall after taking such advice from the State Government as he or she deems necessary, decide the question and his or her decision shall be final.

53. Repeal and savings:- (1) The Shekhawati University, Sikar Ordinance, 2012 (Ordinance No. 7 of 2012) is hereby repealed.

(2) Notwithstanding such repeal, all things done, actions taken or orders made under the said Ordinance shall be deemed to have been done, taken or made under this Act.

izdk'k xqIrk]

Principal Secretary to the

Government.