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MEIAIM), ,_ .WL’IMEI MM:MMM3‘_§.E2mz:wr_LLD Rafiafi%mfifiu®mzfirmfimtasm%,mfi1fiwqi WfimmMQrmemfimwaflml Mfiuflflfififlfiifimfi,mfifiwfiémmwtfir EmmaHfim—Sfimamfiram’aémmetzfirgafimfi mamwamtmmwmtatmfiw Mmfifiqwmfiumém,uufim,wflufiafifiéfia WWWI'W WWW, mamnfim LAW (LEGISLATIVE DRAFTING) DEPARTMENT (GROUP-II) ' NOTIFICATION Jaipur,.May 05, 2017 No. F. 2 (20) Vidhi/2/2017.-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 Vishwavidyalaya Bikaner (Sanshodhan) Adhiniyam, 2017 (2017 ka Adhiniyam Shankhyank l4) :- ' (Authorised English Translation) THE MAHARAJA GANGA SINGH UNIVERSITY, BIKANER. (AMENDMENT) ACT, 2017 (Act No. 14 of 2017) (Received the assent of the Governor on the 4th day of May, 2017) An Act further to amend the Maharaja Ganga'Singh University, Bikaner Act, 2003. Be it enacted by the Rajasthan State Legislature in the Sixty-eighth 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, 2017. ‘ (2)4It Shall come into force at once. 2.‘ Amendment in section 11, Rajasthan Act No. 13 of 2003: Forthe existing section 11 of the Maharaja Ganga Singh
11(6). ._ s , W swam—sane 5.1.2017 _ WT 4 (at) University, Bikaner Act, 2003 (Act No. 13 of 2003), the following shall be substituted, namely:— .. “1 1. Vice-ChancellOr.- (1) The Vice-Chancellor shall be a whole time paid officer ofthe University. (2) No person shall be eligible to be appointed as Vice- Chancellor unless he is a distinguished academician having a minimum often years experience as Professor in a University or college or ten years experience in an equivalent position in a reputed research and/or academic administrative organization. (3) The Vice-Chancellor shall be appointed by the Chancellor in consultation With the State Government from amongst the persons included in the panel recommended by the Search Committee consisting of — (a) one person nominated by the Board; (b) one person nominated by the Chairman, University Grants Commission; (0) 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. (4) An eminent person in the sphere of higher education not connected with the University and its colleges shall only be eligible to be nominated as the member of the Search Committee. (5) The Search Committee shall prepare and recommend a panel of not less than three persons and not more than five persons to be appointed as Vice-Chancellor. . (6) For the purpose of selection of the Vice—Chancellor, the Search Committee shall invite applications from eligible persons through a public notice and while considering the names of persons to be appointed as Vice-Chancellor, the Search Committee shall give proper weightage to academic excellence, exposure to the higher education system in the country and adequate experience in academic and administrative governance and record its findings in writing and enclose the same with the panel to be submitted to the Chancellor. , (7) The term of the office of the Vice-Chancellor shall be three years from the dateon which he enters upon his office or until he attains the age of seventy years, whichever is earlier: Provided that the same person shall be eligible for reappointment for a second term.
am 4 ° . _ (35) WNW Wit—1W“? 5.3912,, ,,,1._1_(Z) , I‘ VVA (b) lhe Vice (‘1' - aanccllor shall ' ' . ,. ‘ t ICCCIVO ' ‘l ' t ' allowut 1‘ ‘ . ., . suct )a 1nd Kim“ Lets as nliay be determined by the State Governingnt‘ In a iron 0 it ie shall b‘ ' ‘ i , . .c entitled to tree f ‘ ' ‘ ' _ , . _ unushcd reside ” 111'1 ’ ‘ 7‘“. ‘ “LL t Intamcd by the Unn ctsity and such other perquisite" ' ‘ I l ‘ prescribed. ' i L Lb as ma) k (I ,\ I .1- ‘ I (9) \\ hcn a permanent vacancy m the office of the Vice- {(1.‘ hanccllor occurs by reason of his death, resignation removal or 1c cxpuy ot lus term of othce, it shall be filled by {113 Chancellor in accordance wrth sub-section (3). and for so long as it is not so lillcd. stop-gap arrangement shall be made by him under and in accordance with sub-section (l0). (10) When a temporary vacancy in the office of the Vice- Chancello‘r occurs by reason of leave, suspension or otherwise or when a stop-gap arrangement is necessary under sub-section (9) the‘ Registrar shall forthwith report the matter to the Chancelloi' who shall make, on the advice of the State Government, arrangement for the carrying on of the function of the office of the Vice—Chancellor by any other vice—chancellor ofa state university. ' (l 1) The Vice-Chancellor may at any time relinquish office by submitting, not less than sixty days in advance of thedate on which he wishes to be relieved, his resignation to the Chancellor. (12) Such resignation shall take effect from the date determined by the Chancellor and conveyed to the Vice- Chancellor. (13) Where a person appointed as the Vice-Chancellor was in employment before such appointment in any other college, institution or University, he may continue to contribute to the provident fund of which he was a member in such employment and the University shall contribute to the account of such person in that provident fund. . (14) Where the Vice-Chancellor had been in his previous employment, a member of any insurance or pension scheme, the University shall make a necessary contribution to such scheme. (15) The Vice-Chancellor shall be entitled to travelling and h rates as may be fixed by the Board. daily allowance at suc llor shall be entitled to leave as (16) The Vice-Chance under:- (a) leave on full pay attherate of one day for every elevendays- of. 61:5» (b) leave on half pa each completed y
_1 i @_ W 3413 WEI—113.,Tf'5f 5, 201,7, "TWT 4 ('71) Provided that leave on half pay may be commuted as leave on full pay on production of medical certificate. (17) The Vice-Chancellor shall be the principal academic, administrative and executive officer of the University and shall exercise overall supervision and control over the affairs of the University. He shall have all such powers as may be necessary for true observance of the provisions of this Act and Statutes. (18) The Vice-Chancellor shall, where immediate action is called for, have power to make an order so as to exercise any power or perform any function which is exercised or performed by any Authority under this Act or the Statutes: Provided that such action shall be reported to the Authority as would have in the ordinary course dealt with the matter for approval: Provided further that if the action so reported is not approved by such Authority not being the Board, the matter shall be referred to the Board, whose decision shall be final and in case of the Authority being the Board, the matter shall be referred to the Chancellor whose decision shall be final. (19) The Vice-Chancellor may, on being satisfied that any action taken or order made by any Authority is not in the interest of the University or beyond the powers of such Authority, require the Authority to review its action or order. In case the Authority refuses or fails to review its action or order within sixty days of the date on which the V ice-Chancellor has so required, the matter may be referred to the Board or to the Chancellor, as the case maybe, for final decision”. water gran am, Principal Secretary to the Government. 8 Government Central Press, Jaipur. 1/