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RAJASTHAN GAZETTE
Extraordinary lkf/kdkj izdkf’kr Published by Authority
Hkknz 25] lkseokj] 'kkds 1935&flrEcj 16] 2013 Bhadra 25, Monday, Saka 1935–September 16, 2013
Hkkx 4 ¼d½ jktLFkku fo/kku eaMy ds vf/kfu;eA
fof/kfof/kfof/kfof/k ¼fo/kk;h izk:i.k½ foHkkx¼fo/kk;h izk:i.k½ foHkkx¼fo/kk;h izk:i.k½ foHkkx¼fo/kk;h izk:i.k½ foHkkx ¼xqzi&2½¼xqzi&2½¼xqzi&2½¼xqzi&2½
vf/klwpuk t;iqj] t;iqj] t;iqj] t;iqj] flrEcj 16flrEcj 16flrEcj 16flrEcj 16] 2013] 2013] 2013] 2013
la[;k ila[;k ila[;k ila[;k i---- 2 ¼2 ¼2 ¼2 ¼37373737½ fof/k@2@201½ fof/k@2@201½ fof/k@2@201½ fof/k@2@2013%3%3%3%&&&&jktLFkku jkT; fo/kku&e.My dk fuEukafdr vf/kfu;e] ftls jkT;iky egksn;k dh vuqefr fnukad 15 flrEcj] 2013 dks izkIr gqbZ] ,rn~}kjk loZlk/kkj.k dh lwpukFkZ izdkf’kr fd;k tkrk gSA
महाराजा गगंा सहं �व व�व�यालय, बीकानेर (सशंोधन) अ�ध�नयम,
(2013 का अ�ध�नयम स#ं यांक 28)
[रा� यपाल महोदया क� अनुम�त �दनांक 15 �सत� बर, 2013 को ा! त हुई]
महाराजा गगंा �सहं &व( व&व)यालय, बीकानेर अ,ध�नयम, 2003
को और सशंो,धत करने के �लए अ,ध�नयम।
भारत गणरा�य के च5सठव7 वष9 म7 राज:थान रा�य &वधान-
म=डल �न� न�ल?खत अ,ध�नयम बनाता हैः-
1. स&ं'(त नाम और +ारंभ.- (1) इस अ,ध�नयम का नाम
महाराजा गगंा �सहं &व( व&व)यालय, बीकानेर (सशंोधन) अ,ध�नयम,
2013 है।
(2) यह 7 जून, 2013 को और से वIृत हुआ समझा जायेगा।
2. 2003 के राज. थान अ�ध�नयम स.ं13 क0 धारा 8 का
सशंोधन.- महाराजा गगंा �सहं &व( व&व)यालय, बीकानेर अ,ध�नयम,
2003 (2003 का अ,ध�नयम स.ं13), िजसे इसम7 आगे मलू अ,ध�नयम
45¼2½ jktLFkku jkt&i=] flrEcj 16] 2013 Hkkx 4 ¼d½
कहा गया है, क� &व)यमान धारा 8 के : थान पर �न� न�ल?खत
�त: था&पत Oकया जायेगा, अथा9त:्-
''8. �नर1'ण.- (1) कुला,धप�त को, ऐसे TयिUत या TयिUतयV
)वारा, जैसा वह �नदेश दे,-
(क) &व( व&व)यालय, इसके भवनV, योगशालाओं,
प:ुतकालयV, सXंहालयV, काय9शालाओ ंऔर उप:करV का;
या
(ख) &व( व&व)यालय )वारा सधंा[रत Oकसी स:ं थान, स:ंथा या
छा]ावास का; या
(ग) &व( व&व)यालय )वारा सचंा�लत या Oकये गये अ^यापन
और अ_य काय9 का; या
(घ) &व( व&व)यालय )वारा आयोिजत Oकसी भी परabा के
सचंालन का,
�नरabण करवाने का अ,धकार होगा।
(2) कुला,धप�त को &व( व&व)यालय से सबं,ंधत Oकसी भी मामले
के सबंधं म7 ऐसे TयिUत या TयिUतयV से, जैसा वह �नदेश दे, जांच
करवाने का भी अ,धकार होगा।
(3) कुला,धप�त, Iयेक मामले म7, Oकये जाने वाले �नरabण या
जांच करवाने के अपने आशय के बारे म7 &व( व&व)यालय को सचूना
देगा/देगी और &व( व&व)यालय ऐसे �नरabण या जाचं म7 �त�न,धIव
Oकये जाने का हकदार होगा।
(4) कुला,धप�त, &व( व&व)यालय को ऐसी जांच या �नरabण के
प[रणाम के सबंधं म7 अपने &वचारV से ससं,ूचत करेगा/करेगी और, उन
पर &व( व&व)यालय क� राय अ�भ�नि( चत करने के प( चात,् क� जाने
वालa कार9वाई के बारे म7 &व( व&व)यालय को सलाह दे सकेगा/सकेगी और
ऐसी कार9वाई करने के �लए समय सीमा �नयत कर सकेगा/सकेगी।
(5) &व( व&व)यालय, इस कार �नयत क� गयी समय सीमा के
भीतर-भीतर, कुला,धप�त )वारा दa गयी सलाह पर क� गयी या Oकये
जाने के �लए :ता&वत कार9वाई के बारे म7 कुला,धप�त को [रपोट9 देगा।
(6) य�द &व( व&व)यालय, �नयत क� गयी समय सीमा के भीतर-
भीतर कार9वाई नहaं करता है या य�द कुला,धप�त क� राय म7,
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 16] 2013 45¼3½
&व( व&व)यालय )वारा क� गयी कार9वाई समाधान द नहaं है तो
कुला,धप�त &व( व&व)यालय )वारा �दये गये Oकसी :पgटaकरण पर या
Oकये गये अhयावेदन पर &वचार करने के प( चात ्ऐसा �नदेश जारa कर
सकेगा/सकेगी जैसा वह उ,चत समझे और &व( व&व)यालय ऐसे �नदेश का
पालन करेगा।
(7) य�द &व( व&व)यालय, उप-धारा (6) के अनसुार जारa Oकये
गये �नदेश का, ऐसी �नयत समय सीमा के भीतर, जो इस �न�मIत
कुला,धप�त )वारा �नयत क� जाये, पालन नहaं करता है तो कुला,धप�त
को : व&ववेकानसुार ऐसे �नदेश का Oiया_वयन कराने के �लए Oकसी
TयिUत या �नकाय को �नयUुत करने क� और ऐसा आदेश करने क�
शिUत होगी जो उसके TययV के �लए आव( यक हो।''।
3. 2003 के राज. थान अ�ध�नयम स.ं13 क0 धारा 11 का
सशंोधन.- मलू अ,ध�नयम क� &व)यमान धारा 11 के : थान पर
�न� न�ल?खत �त: था&पत Oकया जायेगा, अथा9त:्-
''11. कुलप�त.- (1) कुलप�त &व( व&व)यालय का पणू9का�लक
वतै�नक अ,धकारa होगा और �न�न�ल?खत सद:यV से �मलकर
बनी चयन स�म�त क� �सफा[रश पर, रा�य सरकार के परामश9
से, कुला,धप�त )वारा �नयUुत Oकया जायेगा -
(क) बोड9 )वारा नाम�नदk�शत एक TयिUत, जो &व( व&व)यालय
या उसके Oकसी महा&व)यालय से सबं,ंधत न हो;
(ख) &व( व&व)यालय अनदुान आयोग के अ^यb )वारा
नाम�नदk�शत एक TयिUत;
(ग) कुला,धप�त )वारा नाम�नदk�शत एक T यिUत; और
(घ) रा�य सरकार )वारा नाम�नदk�शत एक TयिUत,
और कुला,धप�त इनम7 से Oकसी एक TयिUत को स�म�त का अ^यb
�नयUुत करेगा।
(2) कुलप�त क� पदाव,ध उस तारaख से, िजसको वह अपना पद
Xहण करता/करती है, तीन वष9 या सIतर वष9 क� आय ु ा!त कर लेने
तक, इनम7 से जो भी पहले हो, होगी:
पर_त ुवहa TयिUत दसूरa अव,ध के �लए पनु�न9यिुUत का पा]
होगा/होगी।
45¼4½ jktLFkku jkt&i=] flrEcj 16] 2013 Hkkx 4 ¼d½
(3) कुलप�त, ऐसा वेतन और भIत े ा!त करेगा/करेगी जो रा�य
सरकार )वारा अवधा[रत Oकये जाय7। इसके अ�त[रUत, वह
&व( व&व)यालय )वारा सधंा[रत �न:शlुक ससुि�जत �नवास और ऐसी
अ_य प[रलिmधयV का/क� हकदार होगा/होगी जो &व�हत क� जाय7।
(4) जब कुलप�त के पद क� कोई :थायी [रिUत उसक� मIृय,ु
Iयागप], हटाये जाने या उसक� पदाव,ध समा!त हो जाने के कारण
हो जाये तो वह कुला,धप�त )वारा, उप-धारा (1) के अनसुार भरa जायेगी
और जब तक वह इस कार नहaं भरa जाती है तब तक उसके )वारा,
उप-धारा (5) के अधीन और अनसुार कामचलाऊ Tयव:था क� जायेगी।
(5) जब कुलप�त के पद क� कोई अ:थायी [रिUत उसक� छुoी,
�नलबंन के कारण या अ_यथा हो जाये, या जब उप-धारा (4) के अधीन
कोई कामचलाऊ Tयव:था आव(यक हो तब कुल-स,चव मामले क� [रपोट9
तरंुत कुला,धप�त को करेगा जो, रा�य सरकार क� सलाह से, कुलप�त के
पद के कृIयV के �नव9हन के �लए Tयव:था करेगा ।
(6) कुलप�त अपने पद का Iयाग, Oकसी भी समय अपना
Iयागप] ऐसी तारaख से, िजसको वह पदभार से मUुत होने का/क�
इpछुक हो, कम से कम साठ �दवस पवू9 कुला,धप�त को :ततु करके,
कर सकेगा/सकेगी ।
(7) ऐसा Iयागप] ऐसी तारaख से भावी होगा जो कुला,धप�त
)वारा अवधा[रत क� जाये और िजसक� सचूना कुलप�त को दa जाये ।
(8) जहा ंकुलप�त के qप म7 �नयUु त कोई T यिU त, ऐसी �नयिुU त
के पवू9 Oकसी भी अ_ य महा&व)यालय, स:ं था या &व( व&व)यालय म7
�नयोिजत था/थी, वहा ंवह उस भ&वg य �न,ध म7 अशंदान करना जारa रख
सकेगा/सकेगी िजसका वह ऐसे �नयोजन म7 सद: य था/थी और
&व( व&व)यालय उस भ&वg य �न,ध म7 ऐसे T यिU त के लेख ेम7 अशंदान
करेगा।
(9) जहां कुलप�त, उसके पवू9वतs �नयोजन म7, Oकसी बीमा या
प7शन : क�म का सद: य रहा हो/रहa हो, वहां &व( व&व)यालय, ऐसी : क�म
म7 आव( यक अशंदान करेगा।
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 16] 2013 45¼5½
(10) कुलप�त, ऐसी दरV पर जैसीOक बोड9 )वारा �नयत क� जाय7,
या]ा और दै�नक भIत ेका हकदार होगा।
(11) कुलप�त, �न� नानसुार छु�oयV का हकदार होगा:-
(क) I येक t यारह �दवस क� वा: त&वक सेवा के �लए एक
�दवस क� दर से पणू9 वेतन पर छु oी; और
(ख) सेवा के I येक पणू9 वष9 के �लए बीस �दवस क� दर
से अध9वतै�नक छुoी:
पर_ त ु ,चOकI सा माणप] : ततु करने पर
अध9वतै�नक छुoी को पणू9 वतै�नक छुoी म7 qपा_ त[रत
Oकया जा सकेगा।''।
4. 2003 के राज.थान अ�ध�नयम स.ं 13 क0 धारा 35 का
सशंोधन.- मलू अ,ध�नयम क� धारा 35 के &व)यमान उपबधं को उसक�
उप-धारा (2) के qप म7 पनुःसuंयांOकत Oकया जायेगा और इस कार
पनुःसuंयांOकत उप-धारा (2) के पवू9 �न�न�ल?खत उप-धारा अतंः:था&पत
क� जायेगी]]]] अथा9त:्-
^^^^^^^^(1) रा� य सरकार को, &व( व&व)यालय के &वIत से सबं,ंधत ऐसे
Oकसी भी मामले के सबंधं म7, जहां रा� य सरकार क� �न,धयV का सबंधं
हो, ऐसे T यिU त या T यिU तयV )वारा, जैसाOक वह �नदेश दे, जांच करवाने
और &व( व&व)यालय को �नदेश जारa करने का अ,धकार होगा।^^^^^^^^ ।
5. 2003 के राज.थान अ�ध�नयम स.ं 13 क0 धारा 44 का
सशंोधन.- मलू अ,ध�नयम क� धारा 44 म7,-
¼i½ &व)यमान उप-धारा (2) और (3) iमशः उप-धारा (4)
और (5) के qप म7 पनुःसuंयांOकत क� जाय7गी;
¼ii½ &व)यमान उप-धारा (1) के प(चात,् �न�न�ल?खत नयी
उप-धाराएं अ_तः:था&पत क� जाय7गी, अथा9त:्-
^^(2) �नय]ंक, ऐसी तारaख से पवू9 जो प[र�नयमV
म7 &व�हत क� जाये, आगामी वष9 के �लए बजट तयैार
करेगा।
(3) �नय]ंक )वारा तयैार Oकये गये वा&ष9क लेख े
और बजट बोड9 के समb अनमुोदन के �लए रखे जाय7गे
45¼6½ jktLFkku jkt&i=] flrEcj 16] 2013 Hkkx 4 ¼d½
और बोड9 इसके सदंभ9 म7 सकंlप पा[रत कर सकेगा और
इसे �नय]ंक को ससं,ूचत कर सकेगा जो तदनसुार
कार9वाई करेगा।^^; और
(iii) इस कार पनुःसuंयांOकत उप-धारा (5) के प(चात ्
�न�न�ल?खत नयी उप-धारा जोड़ी जायेगी, अथा9त:्-
^^^^^^^^(6) &व( व&व)यालय]]]] सपंरabा म7 Oकये गये
आbेपV का समाधान करेगा और ऐसे अनदेुशV को
काया9ि_वत करेगा जो सपंरabा [रपोट9 पर रा� य सरकार
)वारा जारa Oकये जाय7।''।
6. �नरसन और 8याविृ;तयां.- (1) महाराजा गगंा �सहं
&व( व&व)यालय, बीकानेर (सशंोधन) अ^यादेश, 2013 (2013 का
अ^यादेश स.ं 10) इसके )वारा �नर�सत Oकया जाता है।
(2) ऐसे �नरसन के होत े हुए भी, उU त अ^ यादेश )वारा यथा
सशंो,धत मलू अ,ध�नयम के अधीन क� गयी सम:त बात7, कार9वाइयां या
Oकये गये आदेश इस अ,ध�नयम )वारा यथा सशंो,धत मलू अ,ध�नयम
के अधीन Oकये गये समझे जाय7गे।
काश ग!ु ता,
+मखु शासन स�चव।
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, September 16, 2013
No. F. 2 (37) Vidhi/2/2013.–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 Maharaja Ganga Singh
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 16] 2013 45¼7½
Vishwavidyalaya, Bikaner (Sanshodhan) Adhiniyam, 2013 (2013
Ka Adhiniyam Sankhyank 28):–
(Authorised English Translation)
THE MAHARAJA GANGA SINGH UNIVERSITY,
BIKANER (AMENDMENT) ACT, 2013
(Act No. 28 of 2013)
[Received the assent of the Governor on the 15 th day of
September, 2013]
An
Act
further to amend the Maharaja Ganga Singh University, Bikaner
Act, 2003.
Be it enacted by the Rajasthan State Legislature in the
Sixty-fourth Year of the Republic of India, as follows:-
1. Short title and commencement.- (1) This Act may be
called the Maharaja Ganga Singh University, Bikaner
(Amendment) Act, 2013.
(2) It shall be deemed to have come into force on and from
7 th June, 2013.
2. Amendment of section 8, Rajasthan Act No. 13 of
2003.- For the existing section 8 of the Maharaja Ganga Singh
University, Bikaner Act, 2003 (Act No. 13 of 2003), hereinafter
referred to as the principal Act, the following shall be substituted,
namely:-
“8. 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 institute, institution or hostel
maintained by the University; or
45¼8½ jktLFkku jkt&i=] flrEcj 16] 2013 Hkkx 4 ¼d½
(c) of the teaching and other work conducted or
done 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.
(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
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and make such order as may be necessary for the expenses
thereof.”.
3. Amendment of section 11, Rajasthan Act No. 13 of
2003.- For the existing section 11 of the principal Act, the
following shall be substituted, namely:-
“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 the 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;
(c) one person nominated by the Chancellor; and
(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 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
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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
the function of the office of the Vice-Chancellor.
(6) 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.
(7) Such resignation shall take effect from the date
determined by the Chancellor and conveyed to the Vice-
Chancellor.
(8) Where a person appointed as the Vice-
Chancellor was in employment before such appointment in
any other college, institution or University, he or she may
continue to contribute to the provident fund of which he or
she was a member in such employment and the University
shall contribute to the account of such person in that
provident fund.
(9) Where the Vice-Chancellor had been in his or
her previous employment, a member of any insurance or
pension scheme, the University shall make a necessary
contribution to such scheme.
(10) The Vice-Chancellor shall be entitled to
travelling and daily allowance at such rates as may be fixed
by the Board.
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(11) The Vice-Chancellor shall be entitled to leave
as under:-
(a) leave on full pay at the rate of one day for
every eleven days of active service; and
(b) leave on half pay at the rate of twenty days
for each completed year of service:
Provided that leave on half pay may be
commuted as leave on full pay on production
of medical certificate.”.
4. Amendment of section 35, Rajasthan Act No. 13 of
2003.- The existing provision of section 35 of the principal Act
shall be renumbered as sub-section (2) thereof and before sub-
section (2) so renumbered the following sub-section shall be
inserted, namely:-
“(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.”.
5. Amendment of section 44, Rajasthan Act No. 13 of
2003.- In section 44 of the principal Act,-
(i) the existing sub-sections (2) and (3) shall be
renumbered as sub-sections (4) and (5) respectively;
(ii) after the existing sub-section (1) the following new
sub-sections shall be inserted, namely:-
“(2) The Comptroller shall, before such date
as may be prescribed by the Statutes, prepare the
budget for the ensuing year.
(3) The annual accounts and the budget
prepared by the Comptroller shall be placed before
the Board 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.” ; and
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(iii) after sub-section (5) so renumbered the following
new sub-section shall be added, namely:-
“(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.”.
6. Repeal and savings.- (1) The Maharaja Ganga Singh
University, Bikaner (Amendment) Ordinance, 2013 (Ordinance
No. 10 of 2013) is hereby repealed.
(2) Notwithstanding such repeal, all things done, actions
taken or orders made under the principal Act as amended by the
said Ordinance shall be deemed to have been done, taken or made
under the principal Act as amended by this Act.
काश गु! ता, Principal Secretary to the Government.
________
Government Central Press, Jaipur.