Rajasthan act 15 of 2002 : The RAJASTHAN AYURVED UNIVERSITY ACT, 2002

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LAW (LEGISLATIVE DRAFTING) DEPARTMENT

(Group-II)

NOTIFICATION

Jaipur, September 28, 2002

No. F. 2(6) Vidhi/2/2002 - 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 Rajasthan

Ayurved Vishva Vidhyalaya Adhiniyam, 2002 (2002 Ka Adhiniyam Sankhyank 15):--

(Authorised English Translation)

THE RAJASTHAN AYURVED UNIVERSITY

ACT, 2002

(Act No. 15 of 2002)

[Received the assent of the Governor on the 25th day of September,

2002]

Act

to establish and incorporate a teaching research and affiliating University for the

purpose of ensuring efficient and systematic instruction, teaching, training, research

and development in Ayurved, Unani, Naturopathy, Homoeopathy, Siddha and Yoga

system of medicines.

Be it enacted by the Rajasthan State Legislature in the Fifty-third year of the

Republic of India, as follows:--

CHAPTER I

PRELIMINARY

1. Short title, extent and commencement - (1) This Act may be called

the Rajasthan Ayurved University Act, 2002.

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

(3) It shall come into force on and from such date as the State Government

may by notification, appoint.

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

(a) 'affiliated' means affiliated under section 6 or 35;

(b) 'approved institution' means an institution approved under section

6 or 38;

under this Act;

(d) 'institution' means an educational institution engaged, in imparting

instruction, teaching and training and in research and development in the

Indian System of Medicines;

(e) 'Indian System of Medicine' means the ashtang Ayurved system

of medicine including Homoeopathy, Unani, naturopathy, Siddha and

Yoga Systems, whether supplemented or not by such modern advances,

as are consistent with the fundamental principles of Indian System of

Medicine and as the University may from time to time determine;

(f) 'College' means a college teaching courses leading to a diploma or

degree;

(g) 'faculty' means the faculty of Ayurved, Unani, Naturopathy,

Homoeopathy, Siddha and Yoga constituted under this Act;

(h) 'hostel' means a unit of residence for students maintained by the

University, and affiliated college or a recognized or approved institution;

(i) 'principal' means the Chief Executive Officer of a College or any

person duly appointed to act as such;

(j) 'recognised institution' means an institution recognized under

section 6 or 37;

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(k) 'Statute',' Ordinance' and 'Rule' means respectively the

Statutes, Ordinances and Rules of the University made under this Act;

(l) 'teacher' means professors, readers, lecturers and such other persons

imparting instruction in the University, and affiliated college or a

recognised institution or an approved institution as may be declared to be

teachers by the statutes;

(m) 'teacher of the University' means teacher appointed or recognised

by the University for imparting instruction on its be half;

(n) 'University' means the Rajasthan Ayurved University constituted

under the Act;

(o) (o) 'University center' means a center where research is conducted or

post-graduate studies are imparted as determined by the Statutes or

Ordinances, in that behalf;

(p) 'University college' means a college, which the University may

establish or maintain under this Act or a college transferred to the

University and maintained by it; and

(q) 'University department' means any post-graduate or Research

institution or department maintained as such by the University.

CHAPTER II

THE UNIVERSITY

3. Incorporation of University -- (1) The chancellor, the first Vice-

Chancellor of the University and the first members of the Board of Management and Academic

Council of the University and all persons who may here after become such officers or members

so long as they continue to hold such office or membership, are herby constitute a body

corporate by the name of 'The Rajasthan Ayurved University'.

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(2) Headquarters of the University shall be at Jodhpur.

(3) The University shall have perpetual succession and a common seal, and

may sue and be sued by the said name.

(4) The University shall be competent to acquire and hold property, both

movable and immovable, to lease, sell or otherwise transfer any movable or immovable

property which may vest in or be acquired by it for the purposes of the University, to

raise loans on the security of its assets and to contract and to receive donations and do

all other things necessary for the purposes of this Act:

Provided that the power to raise any such loan shall be exercised after

obtaining previous permission of the State Government.

4. Object of the University -- The object of the University shall be to

disseminate, create and preserve knowledge of Indian System of Medicine and

understanding by teaching, research, extension education and service and by effective

demonstration, in general and in particular the object shall be --

(1) to carry out its responsibility of new inventions, preservation and

dissemination of knowledge of Indian System of Medicine;

(2) to extend the benefits of knowledge and skills for developing total

health of individuals and society by associating the University closely

with local and regional health problems;

(3) to facilitate research and specialization in Indian System of medicine;

(4) to promote acquisition of knowledge in a rapidly developing and

changing society and to continuously offer opportunities of upgrading

discovery in all fields of Indian System of Medicine with use of

modern communication media and technologies;

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(5) to build up financial self-sufficiency by undertaking academic and

allied programmes and resource generative services in a cost effective

manner; and

(6) to serve as an academic centre of excellence for all students from

different parts of the country and outside..

5. Powers and duties of University-- Subject to such conditions as

may be prescribed by or under the provisions of this Act, the University

shall have the following powers and shall perform the following duties,

namely: --

(1) to provide for instructions, teaching, training and research in such

branches of Indian System of Medicine as it may think fit, to make

provisions for research, advancement and dissemination of the

knowledge of the said system and to promote and encourage the

knowledge of Indian System of Medicine in its original concept;

(2) to make such provisions as would enable affiliated colleges, recognized

institutions and approved institutions to undertake specialization of

studies;

(3) to establish and organize common pharmaceutical laboratories, drug

tasting laboratories, libraries, museums, pharmacies and other

equipments for teaching and research;

(4) to establish, takeover, maintain, manage and supervise colleges,

affiliated colleges, departments, centers and institutes of research or

specialized studies;

(5) to institute professorship, readership, lectureship and any other posts of

teachers required by the University;

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(6) to appoint or recognize persons as professors, readers or lecturers or

otherwise as teachers of the University;

(7) to lay down the courses or instructions for the various examinations;

(8) to guide teaching in colleges, University departments, University

centers or recognized and approved institutions;

(9) to institute degrees, diplomas and other academic distinctions;

(10) to hold examinations and to confer degrees, diplomas and other

academic distinctions on persons who --

(a) have pursued approved courses of study in the University or in an

affiliated college unless exempted there from in the manner prescribed

by the Statutes, Ordinances and Rules and have passed the

examinations prescribed by the University, or

(b) have carried on research under conditions prescribed by the Ordinances

or Rules;

(11) to confer honorary degrees or other academic distinctions in the manner

laid down by the Statutes;

(12) to grant such diplomas to, and to provide such lectures, instructions and

training, for persons who are not enrolled students of the University as

may be determined by the Statutes, Ordinances and Rules;

(13) to admit educational institutions to the privileges of the University and

to withdraw such privileges;

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(14) to inspect colleges, recognized institutions and approved institutions

and to take measures to ensure that proper standards of instructions,

teaching or training are maintained in them and that adequate library

and laboratory provisions are made therein;

(15) to control and co-ordinate the activities of, of to give financial aid to,

affiliated colleges, approved institutions and recognized institutions;

(16) to hold and manage trusts and endowments and to institute and award

fellowships, travelling fellowships, scholarships, studentships, medals

and prizes;

(17) to fix, to demand and to receive or recover such fees and other charges

as may be prescribed by the Ordinances;

(18) to establish, maintain and manage hostels;

(19) to recognize hostels not maintained by the University, to inspect such

hostels and to withdraw recognition therefrom;

(20) to co-ordinate, supervise, regulate and control the residence, conduct

and discipline of the students of the University and to make

arrangements for promoting their health and general welfare;

(21) to co-ordinate, supervise, regulate and control the conduct of teaching

and research work of University centres, affiliated colleges and the

institutions recognized or approved by the University;

(22) to institute and manage

(a) Publication Department,

(b) Pharmaceutical Department,

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(d) Research centre, and

(e) Information, Education and Communication Bureau;

(23) to make provisions --

(a) for extra-mural teaching and other recognized activities;

(b) for physical education, National Cadet Corps and National Social

Services;

(d) for sports and athletic activities;

(24) to co-operate with other Universities and authorities in such manner

and for such purposes as the University may determine;

(25) to invite research-cholars, students, professors, Vaidyas, medical

practitioners and other interested persons in the study of Indian System

of Medicine to give lectures, instructions or otherwise help in the study

of the Indian System of Medicine and ------------------ , honoraria and

other expenses payable to them;

(26) to collect, edit or publish manuscripts, Books, periodicals, pamphlets

and papers in the subject of Indian System of Medicine and for that

purpose to establish works and open printing press;

(27) to carry out or help survevs and reearch work in the field of Medicine,

Pharmacopoeia, Panchkarma, Unani, Naturopathy, Homoeopathy,

Siddha, Yoga, Toxicology and History of Indian System of Medicine;

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(28) to appoint or recognize persons working in any other University or

other organisations as adjunct professors, visiting professors of the

University for specified periods;

(29) to receive funds for collaboration programmes from foreign agencies,

University, Institutions etc. subject to rules and regulations of the

Central Government and State Government in that behalf;

(30) to provide for periodical assessment of the performance of teachers and

non-teaching employees of the colleges or institutions and University;

(31) to receive grants, subscriptions, donations and gifts for the purpose of

University is established;

(32) 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 and generally to cultivate and promote Indian System of

Medicine as well as its other branches of learning.

6. Jurisdiction and admission to privileges :- (1) No Ayurvedic,

Unani, Naturopathy, Homoeopathy, Siddha and Yoga institution within the State of

Rajasthan shall, save with the sanction of the State Government and the University, be

associated in any way with or seek admission to any privileges of any other University

established by law.

(2) Not with standing anything to the contrary contained in any other law for

the time being in force in the State an mstitution of Indian System of Medicine

affiliated to, recognized or, as the case may be, approved by any

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University established in the State immediately before the commencement of

the Act under any existing law shall, immediately after the commencement of this Act,

be deemed affiliated to, recognised or, as the case may be approved by, this University

under this Act, and its affiliation, recognition or, as the case may be approval by that

University shall be deemed discontinued and its affiliation to, recognition or, as the

case may be, approval by this University shall be continued subject to the provisions of

this Act or the Statutes, Ordinances or Rules made under this Act.

(3) Any institution of Indian System of Medicine situate outside the State of

Rajasthan may, subject to such conditions and restrictions as the University and the

State Government may think fit to impose, be admitted to the privileges of the

University.

7. University opens to all irrespective of sex, religion, class or

creed- (1) No person shall be excluded from any office of the University or from

membership of any of its authorities or from admission to any degree, diploma or other

academic distinction or course of study on the sole ground of sex, race, creed, class,

place of birth or religious belief:

Provided that the University may, subject to the previous sanction of the

State Government, maintain, affiliate or recognize any college or institution exclusively

for women, or reserve for women, or members of classes and communities which are

educationally backward, seats for the purpose of admission as student in any

institution maintained by the University.

(2) It shall not be lawful for the University to impose on any person any test

whatsoever relating to sex, race, creed, class, place of birth or religious belief in order

to entitle him to be admitted as a teacher or a student or to hold any office or post in the

University or to qualify

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for any degree, diploma or other academic distinction or to enjoy or exercise any

privileges of the University or any benefactions thereof.

8. Chancellor. - (1) The Governor of the State of Rajasthan shall be the

Chancellor of the University.

(2) The Chancellor shall, by virtue of his office, be the head of the University.

(3) The Chancellor when present shall preside over the convocation of the

University.

9. Powers of the Chancellor - (1) The Chancellor shall constitute the

Board of Management and the Academic Council of the University in accordance with

the provisions of this Act.

(2) The Chancellor may issue directions to Vice-Chancellor to convene the

meeting of any authority of the University for specific purposes, whenever necessary

and the Vice-Chancellor shall submit the minutes of such meetings to the Chancellor

for his perusal.

(3) The Chancellor may call for such information and record relating to any

affairs of the University and issue such directions thereupon as he may deem fit in the

interest of the University and the authorities and officers of the University shall comply

with such directions.

(4) The Chancellor may cause an inspection by such person or persons as he

may nominate, of the University and its building, centres, libraries, museums,

workshops, equipments and examinations and also of any institution, college or hostel

administered, controlled or maintained by the University as well as of the examination,

teaching and other work conducted by the University.

(5) The Chancellor may cause an enquiry into any matter related to

administration or the financés of the University.

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(6) The Chancellor shall exercise such other powers and perform such other

functions as may be conferred upon or vested in him by or under this Act.

10. Inspection or inquiry and direction by the Chancellor - (1)

Where an inspection or inquiry has been ordered by the Chancellor of the University

under sub-section (4) or (5) or section 9, the University may depute one of its officers

to represent it, in such inspection or enquiry.

(2) The result of the inspection or inquiry and the advice, if any, of the

Chancellor shall be communicated by the Chancellor to the Vice-Chancellor.

(3) The result and the advice referred to in sub-section (2) shall be

communicated by the Vice-Chancellor with his comments to the Board of Management

for such action as the Board may propose to take and the action so taken shall be

communicated to the Chancellor through Vice-Chancellor.

(4) Where the Board of Management fails, within reasonable time, to take any

action as such required in the result of the inspection or inquiry of in the advice given

by the Chancellor or does not take action to the satisfaction of the Chancellor, a

direction may be issued by the Chancellor and the Board of Management shall comply

with such direction.

CHAPTER III

AUTHORITIES OF THE UNIVERSITY

11. Authorities of University.- The following shall be the authorities

of the University, namely -

(i) Board of Management,

(ii) Academic Council,

(iii) Faculties,

(iv) Board of Studies,

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(v) Finance and Accounts Committee,

(vi) Board for Sports and Student Welfare, and

(vii) Such other Bodies of the University as may be declared by the Statutes to

be the authorities of the University.

12. Board of Management. - (1) There shall be a Board of

Management of the University which shall be the principal executive body of the

University. The Chancellor, as soon as the first Vice-Chancellor is appointed, take

action to constitute such Board in accordance with the provisions of this Act.

(2) The Board shall consist of the following members, namely -

(a) The Vice-Chancellor-Chairman;

(b) Deans of Faculties;

(d) The Secretary to the Government, Department of Ayurved;

(e) The Secretary to the Government, Finance Department or his nominee not

below the rank of Special Secretary;

(f) The Director of Ayurved, Government of Rajasthan;

(g) The Director, National Institute of Ayurved Jaipur;

(h) The Principal, Government Ayurved College Udaipur;

(i) One Head of Department, nominated by the Vice-Chancellor from

amongst the heads of University departments or such department of

affiliated colleges;

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(j) Two educationists of Indian System of Medicine nominated by the State

Government;

(k) One Principal, co-opted by Board of Management from amongst the

Principals of affiliated colleges;

(l) One teacher from the University department or affiliated colleges having

ten years experience of post-graduate teaching or research and who is not

a Head of University department or department of affiliated college,

nominated by the Vice-Chancellor.

(m) One member shall be nominated by the Ministry of Indian System of

Medicine (Health and Family Welfare) Government of India;

(n) Two member of the State Legislative Assembly nominated by the

Speaker;

(o) The Registrar of the University shall be member secretary of the Board of

Management but shall not have the right to vote.

(3) The quorum at the meeting of the Board of Management shall be five.

(4) There shall be not less than two meetings of the Board of management in a

year.

(5) The nominated and co-opted members of the Board of Management shall hold

office for a period of three years from the date of their nomination of co-option.

13. Powers and duties of the Board of Management- The Board of

Management shall exercise the following powers and perform the following duties

namely :-

(a) to make such previsions, as may enable colleges and institution to undertake

specialized studies and, where necessary or desirable, organize and

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make provisions for common libraries, museums, laboratories and equipments

for teaching and research;

(b) to establish departments, colleges, institutions, hostels and provide housing for

staff, on the recommendation of the Academic Council;

Chancellor,

(d) to control and supervise all administrative, affair of the University,

(e) to hold, control and arrange for administration of assets and properties of the

University,

(f) to enter into, vary, carry out and cancel contracts on behold of the University,

(g) to determine the form of a common seat for the University, and provide for its

custody and use;

(h) to approve the budget estimates and received from the Finance and Accounts

Committee with its own modifications, if any;

(i) to consider and adopt the annual report, annual accounts and audit report,

(j) to accept, on behalf of the University, trusts, bequests, donations and transfer of

any movable or immovable property to the University;

(k) to transfer by sale, or otherwise, any movable property on behalf of the

University;

(l) to borrow, lend or invest funds and receive donations on behalf of the University

as recommended by the Finance and Accounts Committee;

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(m) to lay down policy for administrating funds at the disposal of the University for

specific purposes;

(n) to recommend to Chancellor for conferment of honorary degrees and academic

distinctions;

(o) to institute and confer such degrees, diplomas, certificates and other academic

distinctions as recommended by the Academic Council and arrange for

convocations for conferment of the same, as provided by the Statutes;

(p) to institute fellowships, traveling, fellowships, scholarship, studentship,

exhibition, awards, medals and prizes;

(q) to make rules for collaboration with other Universities, institutions and

organization for mutually beneficial academic programmes;

(r) to create posts of teachers, officers and other employees of the University,

subject to prior approval of the State Government and to determine qualification

for appointment thereon;

(s) to approve appointment of Professor, Reader, other teachers of the University,

Registrar and Finance and Accounts Officer;

(t) to regulate and approve the appointments of visiting professors, Emeritus

Professors, Fellows and writers and to determine the terms and conditions of

such appointments;

(u) to appoint consultants and other persons on contract basis;

(v) to prescribe procedure for selection and appointment of non-teaching employees

of University;

(w) subject to any law made by the State Government in this behalf, to prescribe

rules and procedure for appointment of teachers, officers and other employees in

all approved institutions and affiliated colleges and terms and conditions of their

services;

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(x) to prescribe fees and other charges;

(y) to prescribe honoraria, remunerations and fees and traveling and other

allowances for paper setters, examiners and other examination staff, visiting

faculty, and for such other services rendered to the University;

(z) to receive and consider report of the working of the University from the Vice-

Chancellor periodically;

(za) to cause an inquiry to be made in respect of any matter concerning the proper

conduct, working and finances of colleges institutions or department of the

University;

(zb) to enforce discipline in teachers, officers, employees and students; and

(zc) to do all such acts as are necessary to carry out the object of the University.

14. Academic Council.- (1) The academic Council shall be responsible for

laying down the academic policies in regard to maintenance and improvement of

standards of teaching, research and collaboration programme in academic matters and

evaluation of work load of the teachers.

(2) The Academic Council shall consist of the following, namely :-

(a) The Vice-Chancellor-Chairman;

(b) The Deans of Faculties;

(d) One Principal nominated by Vice-Chancellor;

(e) Two Heads of Departments from University departments or such departments

of affiliated colleges nominated by the Vice-Chancellor;

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(f) One teachers representing each faculty to be co-opted by the Academic

Council from amongst the teachers having not less than sixteen years teaching

experience, other than principals of colleges, Heads of University departments

and Heads of recognised or approved institutions;

(g) Two eminent experts in the field of Indian System of Medicine nominated by

the Chancellor.

(h) The registrar shall act as member secretary of the academic councl.

(i) The Registrar shall act as member secretary of the Academic Council;

(3) The Academic Council shall meet not less than twice in a year.

(4) The terms of the nominated or co-opted members of Academic council shall

not exceed three years,

Provided that a nominated member shall be eligible for renomination.

15 Powers and duties of the Academic Council -

(1) The Academic Council shall be the Principal academic authority of the

University and shall be responsible for regulating and maintaining the standards

of teaching, research and examinations in the University.

(2) Without prejudice to the generality of the foregoing provisons, the Academic

Council shall exercise the following powers and perform the following duties,

namely :-

(a) to recommend to the Board of Management regarding institution of

degrees, diplomas, certificates and other academic distinctions;

(b) to recommend to the Board of Management to make, amend or repeal

Ordinances on issues related to academic matters ;

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(d) to allocate subject to the faculties;

(e) to make proposals for the establishment of colleges; departments,

institutions, libraries, laboratories and museums in the University;

(f) to consider and make recommendations regarding new proposals for

creation of posts of teachers and other academic staff required by the

University;

(g) to make proposals to the Board of Management for the institution of

fellowships, traveling fellowships, scholarships, studentship, medals

and prizes and make rules for their awards;

(h) to prescribe qualifications and norms for appointment of paper setters,

examiners, moderators and others, concerned with the conduct of

examinations;

(i) to appoint committees to review periodically the utility and

practicability of the existing courses of study and the desirability or

necessity of reviewing or modifying them in the light of new

knowledge or changing societal requirements;

(j) to generally, advise the University on all academic matters and submit

to the Board of Management feasibility reports on academic

programmes;

(k) to exercise such other powers and perform such other duties as may be

conferred or imposed on it by or under this Act, the Statutes and

Ordinances;

16. Faculties - There shall be following faculties in the University, namely -

(1) Ayurved

(2) Unani,

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(3) Naturopathy,

(4) Yoga,

(5) Homoeopathy,

(6) Siddha,

(7) Such other faculties as may be prescribed by the Statutes.

17. Composition of Faculties - The Faculties shall consist of the following,

namely :-

(a) The Dean of the Faculty,

(b) Heads of Departments of the Faculty,

(d) Two teachers to be co-opted by the Faculty,

(2) The co-opted members of a Faculty shall hold office for a period of three years.

18. Functions of the Faculties - Each Faculty shall discharge the following

function, namely -

(a) to recommend to the Academic Council courses of study and curricula

and schemes of examinations, after consulting the Boards of Studies;

(b) to recommend to the Board of Management through the Academic

Council what Boards of Studies should be instituted and the strength of

such Boards, and to constitute them as provided in section 19;

degrees and other academic distinctions;

(d) to co-ordinate work in the subjects assigned to the Faculty.

(e) to organize research, or the secure co-ordination therein when desirable;

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(f) to deal with any matter referred to it by the Academic Council;

(g) to remit matters to Boards of Studies;

(h) to consider any matter within its purview referred to it by a Board of

Studies;

(i) to hold meetings with the sanction of the Vice-Chancellor jointly with

any other Faculty or Faculties, such joint meetings to be convened by the

Vice-Chancellor and to be presided over by him or by a Dean nominated

by him; and

(j) to discharge such other functions as may be prescribed by the Statutes,

Ordinances and Rules,

19. Boards of Studies - (1) There shall be a Board of Studies for every subject or

group of subjects as may be prescribed by the Statutes.

(2) The constitution, powers and duties of the Boards of Studies shall be as prescribed

by the Statutes.

20.Finance and Accounts Committee - (1) There shall be a Finance and

Accounts Committee consisting of the following, namely :-

(a) The Vice-Chancellor-Chairman;

(b) Secretary of the Government, Department of Ayurved or his nominee not

below the rank of a Deputy Secretary;

(d) One person, nominated by the Board of Management from amongst its

members;

(e) One person, nominated by the Academic Council from amongst its

members;

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(f) The Finance and Accounts Officer-Member Secretary.

(2) The committee shall meet at least four times year to examine the accounts, the

progress of expenditure and all new proposals involving fresh expenditure in the light

of the provision available.

(3) The annual statement of accounts and the financial estimates (budget) of the

University, prepared by the Finance and Accounts officer shall be laid before the

recommendation, and for submission thereafter to the Board of Management for such

action as it thinks fit.

(4) The committee shall perform the following additional functions and duties,

namely:-

(a) to recommend to the Board of Management the limits for the total recurring

and non recurring expenditure for the year, based on the income and resources of the

University including the proceeds of loans for productive work;

(b) to recommend to the Board of Management productive investment

and management of University assets and resources;

for the development of the University;

(d) to take necessary steps to have the University accounts audited by

auditors appointed by the Board of Management;

(e) to advise the Board of Management of matter related to the

administration of the property and the funds of the University;

(f) to ensure proper implementation of the State Government orders issued

from time to time in respect of financial matters;

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(g) to advise on financial matters referred to it by the Board of Management,

Academic Council or any other authority, body or committee or any

officer of the University;

(h) to report to the Vice-Chancellor any lapse or irregularity in financial

matters which comes to its notice who may take suitable prompt actions

after assessing the seriousness of the matter or refer it to the Board of

Management.

(5) The other powers and duties of the committee and the procedure at its

meetings shall be such as may be prescribed by the Statutes;

(6) The annual accounts of the University shall be open for audit by the auditors

appointed by the State Government.

21.Board for Sports and Students Welfare - (1) The University shall

establish a Board for Sport and Students Welfare;

(2) The constitution, powers and duties of the Board established under sub-

section (1) shall be as prescribed by the Statutes.

(22)Other University Bodies - The constitution, powers and duties of such

other bodies as may be declared by the Statutes.

CHAPTER IV

OFFICERS OF THE UNIVERSITY

23. Officers of University - The following shall be the officers of the University,

namely -

(i) The Vice-Chancellor,

(ii) The Registrar,

(iii) The Deans of Faculties,

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(iv) The Finance and Accounts Officer,

(v) Such other officers in the service of the University as may be declared by the

Statutes to be officers of the University;

24. Vice-Chancellor - (1) The Vice-Chancellor shall be a full-time paid

Officer of the University and shall be appointed by the Chancellor upon the

recommendation of selection committee consisting of the following namely :-

(a) a person nominated by the Board of Management who should not be

connected with the University or any affiliated college or recognised or

approved institutions;

(b) a person having special knowledge of Indian System of Medicine

nominated by the department of Indian System of Medicine (Health and

family Welfare), Government of India.

any other officer nominated by the State Government.

(d) One distinguished Ayurvedic Educationist nominated by the Chancellor,

and the Chancellor shall, appoint one of these persons as the Chairman of

the Committee.

(2)The process of preparing a panel shall begin at least three months before the

probable date of occurrence of the vacancy of the Vice-Chancellor and shall be

completed within the time limit fixed by the Chancellor. The Chancellor may extend

the time limit if necessary to do so but the period so extended shall not exceed three

months in aggregate.

(3)The committee shall recommend a panel of not less than three suitable people

for the consideration of the Chancellor for being appointed as the Vice-Chancellor. The

names shall be in alphabetical order without any

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preference being indicated. The report shall be accompanied by a detail write-up on

suitability for each person include in the panel.

(4)The University shall incur the expenditure on the committee as approved by the

Chancellor.

(5)The Chancellor may appoint in consultation with the State Government one of

the persons included in the panel to be the Vice-Chancellor. If the Chancellor does not

approve any of the persons so recommended he may call for a fresh panel either from

the same committee or after constitution of a new committee for the purpose.

(6)The person appointed as Vice-Chancellor shall hold office for the period of five

years from the date on which he enters upon his office or till attaining the age of 65

years, whichever is earlier and shall not be eligible for re-appointment.

(7)The Vice-Chancellor may relinquish his office by resignation in writing under his

hand addressed to the Chancellor which shall be delivered to the Chancellor normally

60 days prior to the date on which the Vice-Chancellor may relieve him earlier.

(8)The Chancellor may appoint any suitable person to act as a Vice-Chancellor for a

term not exceeding six months in the aggregate as he may specify in his order, in any

of the following circumstances :-

(a) Where any vacancy occurs in the office of the Vice-Chancellor because of death

or resignation and it cannot be conveniently and expeditiously filled in accordance with

the provisions of sub-sections (1) to (6);

(b) Where the vacancy of the Vice-Chancellor occurs temporarily because of illness

or other causes,

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(9)The emoluments and other conditions of service of the Vice-Chancellor shall be

such as may be prescribed by the Statutes, and shall not be varied to his disadvantage

after his appointment.

25.Powers of 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 any convocation of the University. He shall be an ex-officio

member and Chairman of the Board of Management, Academic Council and of the

Committees constituted under section 50. He shall be entitled to be present with the

right to speak, at any meeting of any other authority or body of the University, but shall

not be entitled to vote there at unless he is a member of that authority of body.

(2) The Vice-Chancellor shall have power to convene meetings of the Board of

Management, the Academic Council and joint meeting of faculties and such other

authorities of the University of which he is the Chairman. He may delegate this power

to any other officer of the University.

(3) The Vice-Chancellor shall, save as otherwise provided in this Act, be the

appointing authority for the University teachers and officers equivalent to, or above the

rank of, Assistant Registrar.

(4) It shall be the duty of the Vice-Chancellor to ensure that this Act, the Statutes,

Ordinances and Rules are faithfully observed and he shall have all powers necessary

for the purpose.

(5) (a) In any emergency which, in the opinion of the Vice-Chancellor, requires that

immediate action should be taken, he shall take such action as he deems necessary and

shall at the earliest opportunity thereafter report his action to such officer, authority or

body as would have in the ordinary course dealt with the matter.

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(b) When action taken by the Vice-Chancellor under this sub-section affects any

person in the service of the University, such person shall be entitled to prefer an

appeal through the said officer, authority or body to the Board of Management within

fifteen days from the date on which such action is communicated to him.

(6) The Vice-Chancellor shall give effect to the orders of the Board of Management

regarding appointment dismissal, suspension and punishment of the persons in the

service of the University or teachers of the University or regarding the recognition or

withdrawal of the recognition of any such teacher and shall exercise general control

over the affairs of the University. He shall be responsible for the discipline of the

University in accordance with this Act, the Statutes and Ordinances.

(7) The Vice-Chancellor shall exercise such other powers as may be prescribed by the

Statutes and Ordinances.

26. The Registrar - (1) The Registrar shall be the Chief Administrative Officer of

the University. He shall be a full-time salaried officer and shall work directly under the

superintendence, direction and control of the Vice-Chancellor.

(2) The Registrar shall be appointed by the Board of Management in the manner laid

down in the Rajasthan Universities, Teachers and Officers (Selection for Appointment)

Act, 1974, (Act No. 18 of 1974):

Provided that first Registrar shall be appointed by the State Government.

(3) Appointment of the Registrar shall be for a term of five years and he shall be

eligible for re-appointment. The qualifications and experience for the purpose of

selection of the Registrar shall be as prescribed by Statutes

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(4) The term, qualifications, experience, salary, emoluments and other conditions of

service of the Registrar shall be may be determined by the Board of Management.

(5) When the office of the Registrar falls vacant or when the Registrar is by reason of

illness or absence or any other cause unable to perform the duties of his office for a

period not exceeding six months, the Vice-Chancellor shall appoint a suitable person to

officiate as the Registrar until a new Registrar is appointed and assumes office or the

Registrar resumes duty, as the case may be.

(6) The Registrar shall act as Secretary of such authorities, bodies and committees as

prescribed by or under this Act.

(7) The Registrar shall be the appointing and the disciplinary authority of the

employees to the University other than the teachers and officers of the rank of

Assistant Registrar and other officers holding posts equivalent thereto. An appeal by a

person aggrieved by the decision of the Registrar may be preferred within thirty days

from the date of communication of such decision, to the Vice-Chancellor.

(8) Subject to the decision of the authorities of the University, the Registrar shall have

the power to enter into agreements, sign documents and authenticate records on behalf

of the University.

(9) The Registrar shall be the custodian of the records, the common seal and such other

property of the University as the Board of the Management may commit to his charge.

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(10) The Registrar shall prepare and update the Handbook of the Statutes, Ordinances

and Rules approved by the authorities, bodies or committees from time to time, and

make them available to all the respective members of the authorities and officers of the

University.

(11) The Registrar shall receive complaints and suggestions in regard to the

improvement an administration and consider them for appropriate action.

(12) The Registrar shall exercise such other powers and perform such other duties as

prescribed by or under this Act or assigned to him, from time to time, by the Vice-

Chancellor.

27. Dean - (1) There shall be a Dean of each Faculty who shall be appointed by the

Vice-Chancellor in following order of preference, namely :

(a) Principal/Director of Post-Graduated colleges in the Faculty concerned;

(b) Head of Department of subjects of the rank of professors in the Faculty concerned.

(2) The Deans shall hold office for a period of three years and no person shall be

eligible for re-appointment until a period of at least three years has lapsed after the

expiry of his last term

28.Functions of Dean - (1) The Dean of a Faculty shall be responsible for the due

observance of the Statutes, Ordinances and Rules relating to that Faculty.

(2) The Dean shall preside at the meetings of the faculty and shall record its

proceedings.

(3) The Dean shall have the right to be present and speak at the meetings of the

Boards of Studies relating to his faculty but not to vote there at unless he is a

member thereof.

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29.The Finance and Accounts Officer: - (1) (a) The Finance and Accounts

Officer shall be the principal finance accounts and audit officer of the University. He

shall be full-time salaried officer and shall work directly under the control of the Vice-

Chancellor.

(b) The Finance and Accounts Officer shall be appointed in accordance with

the provisions of Rajasthan Universities Teachers and Officers (Selection for

Appointment) Act, 1974 (Act No. 18 of 1974).

(2) The Finance and Accounts Officer shall be the member secretary of the

Finance and Accounts Committee. He shall remain in attendance and take part in the

proceedings of the Board of Management on matters which have financial implications

where asked by Chairman but he shall not be entitled to vote.

(3) The Finance and Accounts Officer shall be responsible for presenting the

annual budget statement of accounts and audit reports to the Finance and Accounts

Committee and the Board of Management.

(4) The duties of Finance and Accounts Officer shall be to:-

(a) exercise general supervision over the funds of the University and to advice

the Vice-Chancellor as regards the finance of the University;

(b) ensure that the limits fixed by the University for recurring and non-

recurring expenditure for a year are not exceeded, and that all allocations

are expended for the purpose for which they are granted or allotted;

Chancellor on the methods to be employed for collection;

(d) have the accounts of the University audited regularly;

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(e) ensure that the register of buildings, land, equipment and machinery are

maintained upto-date and that the stock-taking of equipments and other

consumable materials in all officer's, colleges, workshops and stores of the

University is conducted regularly;

(f) purpose to the Vice-Chancellor that explanation be called for unauthorized

expenditure or other financial irregularities from any academic member of

the University;

(g) purpose to the Registrar that explanation be called from any employee or

officer of the University for unauthorized expenditure or irregularities in

any particular case, and recommended disciplinary action against the

persons at fault;

(h) call from any office, centre, laboratory, college, department of the

University or University institution, for any information and returns that he

thinks necessary for the proper discharge of his financial responsibilities

and

(i) exercise such other powers, perform such other duties and discharge such

other financial functions as are assigned to him by the Vice-Chancellor or

are prescribed by the Statutes or Ordinances.

30. Other Officers:- (1) The mode of appointment and the functions of other

officers of the University shall be prescribed by the Statutes and the Ordinances.

(2) The salary, emuluments and other conditions of service of the other

officers shall be such as may be determined by the Board of Management.

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Chapter - V

STATUTES, ORDINANCES AND RULES

31. Statutes:- Subject to such conditions as may be prescribed by or under the

provisions of this Act, the Statutes may provide for all or any of the following matters,

namely :

(a) conferment of honorary degrees;

(b) holding of convocations to confer degrees;

(d) constitution, powers and duties of the authorities of the University save as

provided in this Act.

(e) institution and maintenance by the University of colleges, departments,

institutions and hostels;

(f) acceptance and management of bequests, donations and endowments;

(g) procedure at meetings of the authorities of the University and for the

transaction of their business;

(h) qualifications of professors, readers, lecturers and teachers in affiliated

colleges and recognised and approved institutions;

(i) all matters which by this Act are to be or may be prescribed by the Statutes.

32. Making, amendment, operation and repeal of Statutes. -

(1) The Statules may be made by the Board of Management or may be amended

or repealed or, added to by Statutes made by the Board of Management, in the

manner here in after provided.

(2) The Board of Management may take into consideration the draft of the Statute

either of its own motion or on a proposal by any authority of the University.

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(3) Where a Statute affects the powers or duties of any officer or authority of the

University -

(a) the Board of Management shall, before proposing the draft of such

Statute, ascertain and consider the views of the officer or authority

concerned; and

(b) the Board of Management, before passing any such Statute taken into

consideration of its own motion, shall ascertain and consider the views of

the officer or authority concerned.

(4) Every Statute passed by the Board of Management shall be submitted to the

Chancellor who may give or withold his assent thereto or refer it back to the

Board of Management for consideration.

(5) No Statutes or any amendment thereto shall come into force on the date of its

publication in the Official Gazette.

(6) The Statutes or any amendment thereto shall come into force on the date of its

publication in the Official Gazette.

33. Scope of Ordinances and their making: - (1) Subject to the provisions

of the Act and the Statutes made there under, the Board of Management may make

Ordinance to provide for all or any of the following matters, namely: -

(a) The admission of students to the University;

(b) the course of study and curricula to be laid down for all degrees, diplomas

and certificates of the University.

and curricula and examinations for degrees, diplomas and other academic

distinctions;

(d) The recognition and inspection of hostels;

(e) Conditions of residence, conduct, attendance and discipline of students of

the University;

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(f) Conduct of examinations;

(g) recognition of supervisors for guiding research;

(h) emolument and conditions of service of the University teachers;

(i) rules to be observed and enforced by affiliated colleges in respect of transfer

of students;

(j) number, qualification and condition of appointment of teachers of the

University;

(k) duties and powers of the Committees to be appointed by the authorities;

(l) the powers and duties of the Registrar and other officers and servants of the

University;

(m) the conditions governing appointments and duties of examiners;

(n) the mode of execution of contracts or agreements for, or on behalf of the

University;

(o) the fees to be charged for courses of instruction in, or on behalf of the

University;

(p) all matters which by this Act or the Statutes are to be or may be provided

for by Ordinances; and

(q) generally, all matters for which provision is, in the opinion of Board of

Management, necessary for the exercise of the powers conferred, or the

performance of the duties imposed, upon the University authorities by this

Act or Statutes.

Provided that no Ordinances concerning admission to the University or to its

examinations, courses of study, scheme of examination, attendance and appointment of

examiners shall be considered unless a draft of such Ordinances has been proposed by

the Academic Council.

(2) The Board of Management shall not have power to amend any draft

proposed by the Academic Council under

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the provison to such-section (1) but may return it to the Academic Council for

reconsideration either in whole or in part, together with any amendment which the

Board of Management may suggest.

(3) All Ordinances made by the Board of Management shall be submitted to

the Chancellor for approval and all such Ordinances shall take effect from the date of

their publication in the Official Gazette after the approval by the Chancellor.

34. Rules and their making:- An authority of the University shall, subject to the

approval of the Board of Management where the Rules are made by an authority other

than the Board of Management, have power to make rules in respect of the matters

provided by this Act, Statutes or Ordinances and for the conduct of its affairs and the

affairs of the committees constituted by such authority. Such rules shall not be

inconsistent with the provisions of this Act, Statutes and Ordinances.

Chapter VI

AFFILIATION, RECOGNITION

AND APPROVAL

35. Affiliation:- (1) A College applying for affiliation to the University shall send

a letter of application to the Registrar and shall satisfy the Academic Council-

(a) that the college will supply a need in the locally in respect of

instruction and teaching in the Indian System of Medicine having

regard to the suitability of the locality where the college is to be

established;

(b) that the college is to be under the management of a regularly

constituted governing body;

(c)

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(d) that the strength and qualification of the teaching staff and the

conditions governing their tenure of office are such as to make due

provision for the course of instruction, teaching or training to be

undertaken by the college;

(e) that the buildings in which the college is to be located are suitable

and that provision will be made in conformity with the Ordinances

for the residence in the college or in lodging approved by the college,

for students not residing with their parents or guardians and for the

supervision and welfare of students.

(f) that due provision has been made or will be made for a library;

(g) that arrangements have been or will be made in conformity with the

Statutes and Ordinances for imparting instruction in Indian System of

Medicine in a properly equipped laboratory or museum;

(h) that due provision will, as far as circumstances may permit, be made

for the residence of the Principal and some members of the teaching

staff in or near the college or the place provided for the residence of

the students;

(i) that the financial resources of the college are such as to make due

provision for its continued maintenance and efficient working; and

(i) that the college rules fixing the fees, if any, to be paid by the

students, have not been so framed as to involve such competition

with any existing college in the same neighbourhood as would be

injurious to the interest of education.

(2) The application shall contain as assurance that after the college

affiliated, any changes in the management or teaching staff and all other

changes, which result in any of the requirements mentioned in the sub-section

(1) not being

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fulfilled or continued to be fulfilled, shall be forthwith reported to the Academic

Council.

(3) On receipt of a letter of application under sub-section (1) the Academic

Council shall -

(a) direct a local inquiry to be made by a competent person or persons authorized

by it in this behalf in respect of the matters referred to in sub-section (1) and

such matters as may be deemed necessary and relevant;

(b) make such further inquiry as may appear to it to be necessary;

reconsideration of any of the conditions conveyed to him;

(d) record it's opinion on the question whether the application should be granted

or refused other in whole or in part, stating the result of any enquiry under

clauses (a) and (b).

(4) The Registrar shall submit the application and all proceedings to the State

Government, which, after such inquiry as may appear to it to be necessary,

shall grant or refuse the application or any part thereof.

(5) Where the application or any part thereof is granted the order of the State

Government shall specify the courses of instruction in respect of which the

college is affiliated and where the application of any part thereof is refused,

the grounds of such refusal shall be stated.

(6) As soon as possible after the State Government makes its order, the Registrar

shall submit to the Board of Management a full report regarding the

application, the action taken thereon under sub-sections (3) to (5) and of all

proceedings connected therewith.

(7) An application under sub-section (1) may be withdrawn at any time before an

order is made under sub-section (4).

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36. Extension of affiliation.- Where a College desires to add to the courses of

instruction in respect of which it is affiliated, the procedure prescribed by section 35

shall, so far as may be, be followed.

37. Recognition of institutions of research and specialized studies.-

(1) The Academic Council shall have the power to recognize as a recognized

institution any institution of research or specialized studies in Indian System of

Medicine other than a college.

(2) An institution which desires to have such recognition shall send letter of

application to the Registrar and shall give full information in the letter of

application in respect of the following matters, namely:-

(a) constitution and personnel of the managing body;

(b) subjects and courses in regard to which recognition is sought;

whom provision has been or is proposed to be made;

(d) the strength of the staff, their qualifications and salaries and the research

work done by them;

(e) fees levied or proposed to be levied and the financial provision made for

capital expenditure on buildings and equipment and for the continued

maintenance and efficient working of the institution.

(3) Before taking the application into consideration the Academic Council may call

for any further information, which it may deem necessary.

(4) If the Academic Council decides to take the application into consideration, it may

direct a local inquiry to be made by a competent person or persons authorized by it in

this behalf. After considering the report made as a result of such local inquiry and

making such further inquiry as may

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appear to it to be necessary, the Academic Council shall grant or refuse the application

or any part thereof. Where the application or any part thereof is granted, the Academic

Council shall specify the subjects and courses of instruction in respect of which the

institution is recognized and make a report to that effect to the Board of Management at

its next succeeding meeting. Where the application or any part thereof is refused, the

grounds of such refusal shall be stated.

38. Approval of institutions.- (1) The Academic Council shall have the power

to approve an institution as an approved institution for specialized studies, laboratory

work, internship, research or other academic work in the Indian System of Medicine

under the guidance of a single qualified teacher.

(2) An institution which desires to have such approval shall send a letter of

application to the Registrar and shall give full information in the letter of

application in respect of the following matters, namely :-

(a) the name, qualifications, experience and research work of the teacher

under whom approved work is to be done.

(b) the nature of work or the subjects for which work is proposed to be done;

for whom provision has been made or is proposed to be made;

(d) fees levied or proposed to be levied and the financial provision made for

capital expenditure on buildings and equipment and for the continued

maintenance and efficient working of the institution.

(3) Before taking the application into consideration the Academic Council may call

for any further information, which it may deem necessary.

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(4) If the Academic Council decides to take the application into consideration, it may

direct a local inquiry to be made by a competent person or persons authorised by it in

this behalf. After considering the report made as a result of such local inquiry and

making such further inquiry as may appear to it to be necessary, the Academic Council

shall grant or refuse the application or any part thereof. Where the application or any

part thereof is granted, the Academic Council shall specify the subjects and courses of

instruction in respect of which the institution is approved and make a report to that

effect to the Board of Management at its next succeeding meeting. Where the

application or any part thereof is refused, the grounds of such refusal shall be stated.

39. Inspection of college and reports.- (1) Every affiliated college,

recognized institution and approved institution shall furnish such reports, returns and

other information as the Academic Council may require to enable it to judge the

efficiency of the college or institution.

(2) The Academic Council shall cause every such college or institution to be inspected

from time to time by one or more competent persons authorized by it in this

behalf.

(3) The Academic Council may call upon any college or institution so inspected to

take, within a specified period, such action as may appear to it to be necessary in

respect of any of the matters referred to in sub-section (1) of section 35, sub-

section (2) of section 37, or as the case may be, sub-section (2) of section 38.

40. Withdrawal of affiliation.- (1) The rights conferred on a college by

affiliation may be withdrawn in whole or in part or modified if the college has failed to

curry out any of the provisions of sub-section (1) of section 35 or the college has failed

to observe any of the conditions of its affiliation or the college is conducted in a

manner which is prejudicial to the interests of education.

(2) A motion for the withdrawal or the modification of such rights shall be initiated

only in the Academic Council

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The member of the Academic Council who intends to move such a motion shall

give notice of it and shall state in writing the grounds on which it is made.

(3) Before taking the said motion into consideration, the Academic Council shall

send a copy of the notice and written statement mentioned in sub-section (2) to

the Principal of the college concerned together with intimation that any

representation in writing submitted within a period specified in such intimation

on behalf of the college, will be considered by the Academic Council.

Provided that the period so specified may, if necessary, be extended by the

Academic Council.

(4) On receipt of the representation or on the expiry of the period referred to in sub-

section (3), the Academic Council after considering the notice of motion,

statement and representation and after such inspection by competent person or

persons authorized by it in this behalf and such further inquiry as may appear to

it to be necessary shall make a report to the Board of Management.

(5) On receipt of the report under sub-section (4) the Board of Management shall,

after such further inquiry, if any, as may, appear to it to be necessary, record its

opinion in the matter;

Provided that no resolution of the Board of management recommending the

withdrawal of affiliation shall be deemed to have been passed by it unless the

resolution ha obtained the support of two-thirds of the members present at a

meeting of the Board of Management, such majority comprising not less than

one-half of the members of the Board of Management.

(6) The Registrar shall submit the proposal and all proceedings, if any, of the Board

of Management and the Academic Council relating thereto, to the State

Government which, after such further inquiry, if any, as may appear to it to be

necessary, shall make such order as it deems fit and communicate it to the Board

of Management.

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(7) Where by an order made, under sub-section (6), the rights conferred by

affiliation are withdrawn in whole or in part or modified, the grounds for such

withdrawal or modification shall be stated in the order.

41. Withdrawal of recognition or approval- (1) The rights conferred on an

institution by recognition or approval may be withdrawn or suspended for any period

by the Academic Council, if the institution has failed to observe any conditions of its

recognition or approval or the work assigned to it, is conducted in a manner which is

prejudicial to the interests of education, or the teacher recognized by the University

leaves the institution.

(2) Before making an order under sub-section (1) in respect of any recognised or

approved institution, the Academic Council shall by notice in writing, call

upon the institution to show cause within one month from the date of the

receipt of the notice, why such an order should not be made. The period so

given for showing the cause may, if necessary, be extended by the Academic

Council.

(3) On receipt of the explanation, if any, made by the institution in reply to the

notice, and where no such reply is received, on the expiry of the period

referred to in sub-section (2), the Academic Council shall, after such inquiry,

if any, as may appear to it to be necessary, decide whether the recognition or

approval should be withdrawn or as the case may be, suspended and make an

order accordingly.

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CHAPTER VII

POST GRADUATE TEACHING AND

RESEARCH CENTER

42. Post- graduate teaching- (1) All post-graduate instruction, teaching,

research and training shall be conducted by the University or by such affiliated colleges

or institutions and in such subject as may be prescribed by the Statute.

(2) All post- graduate departments and research centres shall ordinarily be located at

the headquarters of the University. However, the University may locate any of

such departments or centres at a place or places outside its headquarters.

(3) The University may maintain University centres at places other than the

headquarters of the University on such terms and conditions, as may be

prescribed by the Statutes and Ordinances.

CHAPTER - VIII

FUND AND FINANCE

43. University Fund- (1) The University shall establish a fund to be called the

University Fund.

(2) The following shall form part of or be paid into, the University Fund:-

(a) any contribution or grant by the State Government, the Union

Government, or the University Grants Commission;

(b) the income of the University from all sources including income from fees

and charges.

(3) The University Fund shall be kept in any scheduled

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bank as defined in the Reserve Bank of India Act, 1934 (Central Act No. 2 of 1934) or

the State Bank of India constituted under the State Bank of India Act, 1955

(Central Act No. 23 of 1955) or being such a bank as may be approved by the

State Government on the recommendation of the Board of Management.

(44) Annual accounts and financial estimates - (1) The annual accounts of

the University shall be prepared under the direction of the Finance and Accounts

Committee and shall be submitted to the Board of Management.

(2) The Board of Management shall, after the accounts are audited, submit a copy

thereof alongwith a copy of the audit report to the State Government.

(3) The Finance and Accounts Committee shall also prepare, before such date as

may be prescribed by the Statutes, the financial estimates for the ensuing year.

(4) The annual accounts and the financial estimates shall be considered by the

Board of Management at its annual meeting and the Board of Management may

pass resolutions with reference thereto and communicate the same to the

Finance and Accounts Committee which shall take them into consideration and

take such action therein as it thinks fit, and finally adopt the accounts and

financial estimates. The Finance and Accounts Committee shall inform the

Board of Management at its next meeting of the action taken by it or of its

reasons for taking no action.

45. Annual Report - The annual report of the University shall be prepared under

the directions of the Board of Management and shall be submitted to the Chancellor

and the State Government.

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CHAPTER - IX

MISCELLANEOUS

46. Enrolment of Students:- No students shall be enrolled as a student of the

University unless he possesses such qualifications as may be prescribed by the Statutes.

47. Residence of the students :- Every students of the University shall reside in

a hostel or under such conditions as may be prescribed by the Ordinances.

48. Honorary Degree :- If not less than two-thirds of the members of the

Academic Council recommend that an honorary degree, or other academic

distinction be conferred on any person on the ground that he is in their opinion, by

reason of eminent position and attainments a fit and proper person to receive such

degree or other academic distinction and where their recommendation is supported by a

majority of not less than two-thirds of the member of the Board of Management

present at a meeting of the Board of Management, such majority comprising not less

than one-half of the members of the Board of Management and the recommendation is

confirmed by the Chancellor, the Board of Management may confer on such person the

honorary degree or other academic distinction so recommended without requiring him

to undergo any examination.

49. Withdrawal of Degree of Diploma :- (1) The Chancellor may, on the

recommendation of the Academic Council and the Board of Management supported by

a majority of not less than two-thirds of the members of each body persons at its

meeting, such majority comprising not less than one half of the members of each body,

withdraw from any person a diploma or degree if he has been convicted by a court of

law of any offence which in the opinion of the Academic Council and the Board of

Management, is a serious offence involving moral turpitude.

(2) No action under this section shall be taken unless the person concerned is

given an opportunity of being heard in his defence in the manner prescribed by the

statutes.

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50. Committees- All the authorities of the University shall have power to appoint

committees. Such committee may include persons who are not members of the author

appointing the committee.

51. Pension, Insurance and provident Fund - The University shall make

such provisions for the benefit of officers, teachers and other servants in such matters

insurance, pension, provident fund or other benefits as may deem fit, in such manner

and subject to such condition as may be prescribed by the Statutes.

52. Provident Fund to be deposited in government Treasury -

(1) Where the University has established provident fund for the benefit of its officers,

teachers and other servants under section 51 such fund shall not with standing

anything, contained in any law for the time being in force, be deposited in the State

Government Treasury in accordance with such directions as the State Government

may, from time to time by an order in written give and Thereupon --

(a) the subscriber to the fund shall be entitled interest on the balance in his

provident fund account at the same rate, at which the State Government

servant is for the time being entitled to on the balance of his provident fund

account and

(b) the rules for the time being in force relating to the limits of withdrawals from

the provident fund applicable to such Government servant shall, so as may be,

apply to the subscriber.

(2) Nothing in the section shall apply to a Provident Fund established by the

University to which the Employee Provident Found and Miscellaneous

Provisions Act, 1952 (central Act. No. 19 of 1952) applies.

53. Vacating of office -- (1) Any members of authority or body of the University

may resign his office

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letter addressed to the Vice-Chancellor through the Registrar and the resignation shall

take effect on its acceptance by the Vice-Chancellor or on the expiry of thirty days

from the date of receipt of the letter by the Vice-chancellor whichever event occurs

earlier.

(2) Any member of any authority or body of the University shall cease to be a

member on his being convicted by a court of law of an offence, which in the opinion of

the Board of Management involves moral turpitude.

54. Filling of casual vacancies- When any vacancy occurs in the office of a

member (other than an ex-officio member) of any authority or other body of the

University before the expiry of the term of office of such member, the vacancy shall be

filled up, as soon as conveniently may be, by nomination, appointment or co-option, as

the case may be of a member who shall hold office so long only as the member in

whose place he has been nominated, appointed or co-opted, would have held it, if the

vacancy had not occurred.

55. Proceedings not invalidated by vacancies - No act or proceedings of

any authority or other body of the University shall be invalidated merely by reason of

any vacancy in its membership.

56. Completion of courses of studies in institutions recognized by the

faculty -- Notwithstanding anything contained in this Act or the Statutes and

Ordinances made thereunder any student of an institution entitled to train students for

the examinations of the Faculty who immediately before the date on which this Act

comes into force was studying or as eligible for any examination of the Faculty shall be

permitted to complete his course in preparation therefore and the University shall

provide for such period and in such manner as may be prescribed by the Statutes for

the instruction, teaching, training and examination of such students in accordance with

the courses of studies of the faculty.

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57. Appointment of the First Vice-Chancellor - Not with standing anything

contained in section 24, the first Vice-Chancellor shall be appointed by the State

Government as soon as practicable after the commencement of this Act for a period not

exceeding three years and on such terms and conditions as the State Government thinks

fit.

58. Disputes as to Constitutions of University, Authority or body -- If

any question arises regarding the interpretation of any provision of this Act, or of any

Statute, Ordinance or Rule or as to whether a person has been duly appointed as or is

entitled to be or ceases to be, a member of any authority or other body of the

University, the matter may, on petition by any person or body directly affected or suo

motu, be referred by the Vice-Chancellor to the Chancellor and shall be so referred to

the Chancellor if the members of the Board of management so require. The Chancellor

shall, after taking such advice, as he deems necessary, decide the question and his

decision shall be final.

59. Officers and employees to be public servants -- Every officer and

employee of the University shall be deemed to be a public servant within the meaning

of section 21 of the Indian Penal Code, 1860 (Central Act No. 45 of 1860).

Explanation: - For the purposes of this section any person who is appointed by

the University for a specified period, or for a specified work of the University or who

receives any remuneration by way of compensatory allowance or fee for any work

done from the University Fund shall be deemed to be an officer or employee of the

University while he is performing, and in relation to all matters relatable to the

performance, and in relation to all matters relatable to the performance of, the duties

and functions connected with such appointment or work.

60. Legal proceedings -- All suits and other legal proceedings by or against the

University shall be instituted, prosecuted or defended on behalf of the University by

the registrar or any other officer specifically nominated in this behalf by the Vice-

Chancellor.

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61. Power to remove difficulties -- If any difficulty arises in giving effect to

the provisions of this Act, the State Government may, by notification in the Official

Gazette, make such order, consistent with provisions of this Act, as may appear to it to

be necessary or expedient:

Provided that no such order shall be made after the expiry of three years from

the commencement of this Act.

62. Statutes, Ordinances and Rules to be published in the Official

Gazette and laid before the house of the State Legislature -- (1) Every

Statute, Ordinance and Rule of the University made from time to time, shall be

published in the Official Gazette.

(2) Every statute, Ordinance and Rule of the University made by amendment or

otherwise after the commencement of this Act shall as soon as may be after it is made

be laid before the House of the State legislature while it is in session, for a total period

of fourteen days which may be comprised in one session or in two or more successive

sessions and if, before the expiry of the session in which it is so laid or the session

immediately following, the House of the State Legislature agrees to make any

modifications in the Statute, Ordinance, and Rule or agrees that the Statute, Ordinance

and rule should not be made, such Statute, Ordinance and Rule 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 under that Statute, Ordinance and Rule.

th-,l-gksjk-

Secretary to the Government.