Rajasthan act 003 of 2017 : The BHARTIYA SKILL DEVELOPMENT UNIVERSITY, JAIPUR ACT, 2017

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(1) लशक्षा और शकै्षक्षक प्रौ्योगगकी

(2) प्रबधंन अ् ययन

(3) वि्ान, अलभयाबंत्रकी और प्रौ्योगगकी

(4) विगध

(5) कला, िाणर्ज् य और मानविकी

(6) गचककत्स ा, ेन्द् त गचककत् सा, नलसगं और औषधननमार्क वि्ान और सह-गचककत्स ा लशक्षा को सष््मललत करत े हुए स् िास् र्थ य पररचयाक

(7) योजना और स् थापत् य-कला

(8) भाषाएं

(9) ्ान के कोई अन्द् य उभरत ेहुए क्षेत्र आशतुोष कुमार,

शासु

LAW (LEGISLATIVE DRAFTING) DEPARTMENT

(GROUP-II)

NOTIFICATION

Jaipur, March 30, 2017 No. F. 2 (4) 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 Bhartiya Kaushal Vikas Vishwavidyalaya, Jaipur Adhiniyam, 2017 (2017 ka Adhiniyam Shankhyank 3) :-

(Authorised English Translation)

THE BHARTIYA SKILL DEVELOPMENT UNIVERSITY,

JAIPUR ACT, 2017

(Act No. 3 of 2017) (Received the assent of the Governor on the 28^th day of March 2017)

An Act to provide for establishment and incorporation of the Bhartiya Skill Development University, Jaipur in the State of Rajasthan and matters connected therewith and incidental thereto.

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41¼40½ jktLFkku jkt&i=] ekpZ 30] 2017 Hkkx 4 ¼d½ Whereas, with a view to keep pace with the rapid development in all spheres of knowledge in the world and the country, especially in Skill Development, it is essential to create world level modern research and study facilities in the State to provide state of the art educational and skill development facilities to the youth at their door steps to make out of them human resources compatible to liberalized economic and social order of the world;

And whereas, rapid advancement in knowledge and changing requirements of human resources makes it essential that a resourceful and quick and responsive system of education and research in skill development be created which can work with entrepreneurial zeal under an essential regulatory set up and such a system can be created by allowing the private institutions engaged in skill development and higher education, having sufficient resources and experience to establish universities and by incorporating such universities with such regulatory provisions as ensure efficient working of such institutions;

And whereas, the Rajendra and Ursula Joshi Charitable Trust is a charitable trust registered under the Indian Trusts Act, 1882 (Central Act No. 2 of 1882), at Book No. 4 Volume No. 68 page No. 166 serial number 201603019400240, dated 11th May, 2016 in the office of Sub-Registrar, Jaipur V;

And whereas, Rajendra and Ursula Joshi Charitable Trust has given an undertaking to transfer physical and academic infrastructure, as specified in Schedule-I, located at Mahindra World City, Off Ajmer Road, Jaipur - 302037 in the State of Rajasthan and to invest the said infrastructure in Bhartiya Skill Development University for education, training, research and studies in the disciplines specified in Schedule-II. It has also deposited an amount of rupees five Crore to be utilized in establishment of an endowment fund in accordance with the provisions of this Act;

And whereas, the sufficiency of the above infrastructure has been got enquired into by an expert committee, appointed in this behalf by the State Government consisting of Mr. Krishna Kunal, IAS, the Commissioner DSEE and MD RSLDC

(Chairman), Professor R.P. Yadav, MNIT Jaipur (Member), Mr. Dhirendra Devarshi, Higher Education (Group-4) Jaipur (Member), Professor Victor Gambhir, President, JECRC

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Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 30] 2017 41¼41½ University, Jaipur (Member), Professor Harsh Dwivedi, Podar Institute of Management, Jaipur (Member); And whereas, if the aforesaid infrastructure is utilized in incorporation as a University and the said Rajendra and Ursula Joshi Charitable Trust is allowed to run the University, it would contribute in the skills and academic development of the people of the State;

Now, therefore, be it enacted by the Rajasthan State Legislature in the Sixty-eighth Year of the Republic of India, as follows:-

1. Short title, extent and commencement.- (1) This Act may be called the Bhartiya Skill Development University, Jaipur Act, 2017.

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

(3) It shall come into force at once.

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

(a) "Academic Council" means the Academic Council of the University as specified in section 23;

(b) "AICTE" means All India Council of Technical Education established under All India Council of Technical Education Act, 1987 (Central Act No. 52 of 1987);

(c) "Board of Management" means the Board of Management of the University as specified in section 22;

(d) "Chairperson", "President", "Pro-President" means respectively the Chairperson, President and Pro- President of the University;

(e) "CSIR" means the Council of Scientific and Industrial Research, New Delhi- a funding agency of the Central Government;

(f) "Curriculum package" means the competency based curriculum package consisting of syllabus,

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41¼42½ jktLFkku jkt&i=] ekpZ 30] 2017 Hkkx 4 ¼d½ textbooks, student's manual, trainers guide, training manual, assessment and evaluation guidelines and all such material, including electronic material, required to impart skills education and teaching to prepare a student to acquire performance outcomes, skills, and competencies required of a person engaged or likely to be engaged, in a particular job role;

(g) "Distance education" means education imparted by combination of any two or more means of communication, viz. broadcasting, telecasting, correspondence courses, seminars, contact programmes and any other such methodology;

(h) "DST" means the Department of Science and Technology of the Central Government;

(i) "employee" means a person appointed by the University to work in the University and includes teachers, officers and other employees of the University;

(j) "fee" means collection made by the University from the students by whatever name it may be called, which is not refundable;

(k) "Government" means the State Government of Rajasthan;

(l) "higher education" means study of a curriculum or course for the pursuit of knowledge beyond 10+2 level;

(m) "hostel" means a place of residence for the students of the University, or its colleges, institutions or centres, maintained or recognized to be as such by the University;

(n) "ICAR" means the Indian Council of Agriculture Research, a society registered under the Societies Registration Act, 1860 (Central Act No. 21 of 1860);

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(o) "MCI" means Medical Council of India constituted under section 3 of the Indian Medical Council Act, 1956 (Central Act No. 102 of 1956);

(p) "NAAC" means the National Assessment and Accreditation Council, Bangalore, an autonomous institution of the UGC;

(q) "NCTE" means the National Council of Teacher Education constituted under section 3 of the National Council of Teacher Education Act, 1993 (Central Act No. 73 of 1993);

(r) "off campus center" means a centre of the University established by it outside the main campus operated and maintained as its constituent unit, having the University's complement of facilities, faculty and staff;

(s) "PCI" means Pharmacy Council of India constituted under section 3 of the Pharmacy Act, 1948 (Central Act No. 8 of 1948);

(t) "prescribed" means prescribed by Statutes made under this Act;

(u) "regulating body" means a body established or constituted by or under any law for the time being in force laying down norms and conditions for ensuring academic standards of higher education, such as UGC, AICTE, NCTE, MCI, PCI, NAAC, ICAR, DEC, CSIR, etc. and includes the State Government;

(v) "rules" means the rules made under this Act;

(w) "Schedule" means the Schedule to this Act;

(x) "Skills" means the qualification and competency achieved through education and learning for performing a job role successfully and efficiently;

(y) "Sponsoring Body" means the Rajendra and Ursula Charitable Trust incorporated under Indian Trust Act, 1882 (Central Act No. 2 of 1882) registered before Sub-Registrar Jaipur V, on 11^thMay 2016;

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(z) "Statutes", "Ordinances" and "Regulations" mean respectively, the Statutes, Ordinances and Regulations of the University made under this Act;

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

(bb) "study centre" means a centre established and maintained or recognized by the University for the purpose of advising, counselling or for rendering any other assistance required by the students in the context of distance education;

(cc) "teacher" means a Professor, Associate Professor, Assistant Professor or any other person required to impart education or to guide research or to render guidance in any other form to the students for pursuing a course of study of the University; (dd) "UGC" means the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act No. 3 of 1956); and

(ee) "University" means the Bhartiya Skill Development University, Jaipur.

3. Incorporation.- (1) The first Chairperson, first President of the University and the first members of the Board of Management and the Academic Council and all persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of the Bhartiya Skill Development University, Jaipur.

(2) The movable and immovable property specified in Schedule-I shall be vested in the University and the Sponsoring

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Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 30] 2017 41¼45½ Body shall, immediately after the commencement of this Act, take steps for such vesting.

(3) The University shall have perpetual succession and a common seal and shall sue and be sued by the said name.

(4) The University shall situate and have its headquarters at DTA-005-001, Mahindra World City, off Ajmer Express Way, Jaipur-302037.

4. The objects of the University.- The objects of the University shall be to undertake research and studies in the disciplines specified in Schedule-II and such other disciplines as the University may with the prior approval of the State Government, determine from time to time and to achieve excellence and impart and disseminate knowledge in the said disciplines.

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

(i) to define norms and parameters of skills education, teaching and instruction, consistent with the credit framework and curriculum packages, in such skills and allied areas as the University may deem fit;

(ii) to impart instructions, including correspondence and such other courses, as it may determine, in accordance with the credit framework and curriculum packages, in the disciplines specified in Schedule-II and in such skills and allied areas as the University may deem fit, for the dissemination of knowledge and skills training and consistent with its objects;

(iii) to institute and award fellowships, scholarships, exhibitions, studentships, medals and prizes;

(iv) to establish and maintain hostels for students of the University;

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(v) to make provisions for research and consultancy, and for that purpose to enter into such arrangements with other institutions or bodies as the University may deem necessary;

(vi) to award degrees, diplomas, certificates and other distinctions;

(vii) to confer honorary degrees or other distinctions in the manner prescribed;

(viii) to define norms of, examination or any other measure of assessment of knowledge and competency of a student of, or admission to, the University;

(ix) to hold examinations or other assessments of knowledge or competency, as the University may, from time to time, determine;

(x) to identify and collaborate with industries for purposes of practical training of students in skills and to define norms for recognition of competency attained by a student in such practical training in industry for the purpose of earning credits;

(xi) to define norms and measures of assessment for recognition of prior learning and competency in skills, based on relevant experience at work or in Industry, and to assign credits for such prior learning or competency in accordance with the credit framework;

(xii) to lay down norms for transfer of credits to promote new learning opportunities without compromising on learning outcomes;

(xiii) to institute skills education, teaching or other academic positions required by the University, with such qualifications and designations as it may deem fit, and to appoint persons on tenure, term or otherwise to such positions;

(xiv) to appoint persons working or having commensurate experience of working, in any other university or educational Institution or any industry, possessing the required knowledge or

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Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 30] 2017 41¼47½ competency, as adjunct, guest or visiting faculty of the University on such terms and for such duration as the University may deem fit;

(xv) to lay down parameters for assessment and accreditation of skill educators and training providers.

(xvi) to create administrative and other posts and to make appointments thereto;

(xvii) to determine, specify and receive payment of fees and other charges, as the University may deem fit, from students and any other person, institution, Industry or body corporate for instructions and other services, including training, consultancy, and advisory services, provided by such University;

(xviii) to acquire, hold, manage and dispose of any property belonging to, or vested in, the University in such manner as the University may deem fit for attainment of its object;

(xix) to receive gifts, grants, donations or benefactions from the Central Government or the State Government and to receive bequests, donations and transfer of movable or immovable properties from testators, donors or transferors, as the case may be;

(xx) to establish and maintain such infrastructure, including campuses and training centers within its territorial jurisdiction, as may be necessary for attainment of its objects;

(xxi) to undertake, or cause to be undertaken, such studies for assessment of skill needs as may be required in the future and to prepare and maintain a database of skills assessment and requirements in terms of the emerging employment market in the State concerned, nationally or internationally, as the case may be, relevant to the instructions imparted or proposed to be imparted in the Skills University;

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(xxii) to collaborate with any other university or institution of national importance in offering joint degree programmes for bridging skill education with higher education;

(xxiii) to promote international collaboration in skills education with institutions of skill education for the purpose of capacity building, developing competency, knowledge and ability to global standards;

(xxiv) to promote a spirit of entrepreneurship in skills amongst youth;

(xxv) to be open to all persons irrespective of sex, religion, race, caste, creed, or class;

(xxvi) to carry out all such other activities as may be necessary or feasible in furtherance of the object of the University;

(xxvii) to organize and undertake extra-mural teaching and extension services;

(xxviii) to determine standards of admission to the University and training centers with the approval of Academic Council;

(xxix) to make special provisions for students belonging to the State for admission in any course of the University or training center with the approval of the Board of Management;

(xxx) to regulate and enforce discipline among the employees, teachers and students of the University and to take such disciplinary measures as may be deemed necessary;

(xxxi) to institute professorships, associate professorships, assistant professorships, readerships, lectureships, and any other teaching, academic or research posts required by the University;

(xxxii) to make appointments of the faculty, officers and employees of the University;

(xxxiii) to provide for printing, reproduction and publication of research and other works and to organize and conduct exhibitions, refresher courses, orientation courses, workshops,

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Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 30] 2017 41¼49½ seminars and other programmes for teachers, lesson writers, evaluators and other academic staff;

(xxxiv) to co-operate with any other organization in the matter of education, training and research for such purposes as may be agreed upon on such terms and conditions as the University may from time to time determine;

(xxxv) to recognize examinations of, or periods of study (whether in full or in part) of other universities, institutions or other places of higher learning as equivalent to examinations or periods of study in the University and to withdraw such recognition at any time;

(xxxvi) to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms as it may think fit and proper without prejudice to the interest and activities of the University;

(xxxvii) to draw and accept, to make and endorse, to discount and negotiate, promissory notes, bills of exchange or other negotiable instruments; (xxxviii) to execute conveyances, transfers, mortgages, leases, licences and agreements in respect of property, movable or immovable including Government securities belonging to the

University or to be acquired for the purpose of the University;

(xxxix) to appoint, in order to execute an instrument or transact any business of the University, any person as it may deem fit;

(xl) to give up and cease from carrying on any classes or departments of the University; (xli) to enter into any agreement with Central Government, State Government, the University

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41¼50½ jktLFkku jkt&i=] ekpZ 30] 2017 Hkkx 4 ¼d½ Grants Commission or other authorities for receiving grants;

(xlii) to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities and upon such terms and conditions as it may think fit and to payout of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any money borrowed; (xliii) to invest the funds of the University or money entrusted to the University in or upon such securities and in such manner as it may deem fit and from time to time transpose any investment; (xliv) to make such statutes, ordinances or regulations as may, from time to time, be considered necessary for regulating the affairs and the management of the University and to alter, modify and to rescind them;

(xlv) to constitute for the benefit of the academic, technical, administrative and other staff, in such manner and subject to such conditions as may be prescribed by the Statutes, such as pension, insurance, provident fund and gratuity as it may deem fit and to make such grants as it may think fit for the benefit of any employees of the University;

(xlvi) to delegate all or any of its powers to the President of the University or any committee or any sub-committee or to anyone or more members of its body or its officers with the approval of the Board of Governors; and (xlvii) to do all such things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.

6. University to be self-financed.- The University shall be self-financing and shall not be entitled to receive any grant or other financial assistance from the State Government.

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7. No power of affiliation.- The University shall have no power to affiliate or otherwise admit to its privileges any other institution.

8. Endowment Fund.- (1) There shall be established an Endowment Fund, as soon as may be after coming into force of this Act with an amount of rupees five crore which has been deposited by the Sponsoring Body with the State Government.

(2) The Endowment Fund shall be used as security deposit to ensure that the University complies with the provisions of this Act and functions as per provisions of this Act or Statutes, Ordinances, regulations or rules made thereunder. The State Government shall have the powers to forfeit in the prescribed manner, a part or whole of the Endowment Fund in case the University or the Sponsoring Body contravenes any of the provisions of this Act or Statutes, Ordinances, Regulations or rules made thereunder.

(3) Income from the Endowment Fund may be utilized for development of infrastructure of the University but shall not be utilized to meet out the recurring expenditure of the University.

(4) The amount of the Endowment Fund shall be invested and kept invested until the dissolution of the University in long term securities issued or guaranteed by the State Government or deposited and kept deposited until the dissolution of the University in the interest bearing Personal Deposit Account of the Sponsoring Body in the Government Treasury.

(5) In case of investment in long term securities, the certificates of the securities shall be kept in the safe custody of the State Government and in case of deposit in the interest bearing Personal Deposit Account in Government Treasury, the deposit shall be made with the condition that the amount shall not be withdrawn without the permission of the State Government.

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9. General Fund. - The University shall establish a fund, which shall be called the General Fund to which following shall be credited, namely:-

(a) fees and other charges received by the University;

(b) any contributions made by the Sponsoring Body;

(c) any income received from consultancy and other work undertaken by the University in pursuance of its objectives;

(d) trusts, bequests, donations, endowments and any other grants; and

(e) all other sums received by the University.

10. Application of General Fund.- The General Fund shall be utilized for meeting all expenses, recurring or non- recurring in connection with the affairs of the University:

Provided that no expenditure shall be incurred by the University in excess of the limits for total recurring expenditure and total non-recurring expenditure for the year, as may be fixed by the Board of Management, without the prior approval of the Board of Management.

11. Officers of the University.- The following shall be the officers of the University, namely:-

(i) the Chairperson;

(ii) the President;

(iii) the Pro-President;

(iv) the Provost;

(v) the Proctor;

(vi) the Deans of Faculties;

(vii) the Registrar;

(viii) the Chief Finance and Accounts Officer; and

(ix) such other officers as may be declared by the Statutes to be the officers of the University.

12. The Chairperson.- (1) The Chairperson shall be appointed by the Sponsoring Body with the consent of the State

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Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 30] 2017 41¼53½ Government for a period of five years from the date on which he enters upon his office:

Provided that a Chairperson shall notwithstanding the expiration of his term continue to hold office until his successor enters upon the office.

(2) Any vacancy in the office of Chairperson shall be filled within six months from the date of such vacancy.

(3) The Chairperson shall, by virtue of his office, be the head of the University.

(4) The Chairperson shall, if present, preside at the meetings of the Board of Management and at the convocation of the University for Conferring Degrees, diplomas or other academic distinctions.

(5) The Chairperson shall have the following powers, namely:-

(i) to call for any information or record in connection with the affairs of the University;

(ii) to appoint the President;

(iii) to remove the President in accordance with the provisions of sub-section (8) of section 13; and

(iv) such other powers as may be prescribed by the Statutes.

13. The President.- (1) The President shall be appointed by the Chairperson from a panel of three persons recommended by the Board of Management and shall, subject to the provisions contained in sub-section (8), hold office for a term of three years:

Provided that after expiry of the term of three years, a person shall be eligible for re-appointment for another term of three years:

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41¼54½ jktLFkku jkt&i=] ekpZ 30] 2017 Hkkx 4 ¼d½ Provided further that a President shall notwithstanding the expiration of his term continue to hold office until his successor enters upon the office.

(2) Any vacancy in the office of President shall be filled within six months from the date of such vacancy.

(3) The President shall be the principal executive and academic officer of the University and shall exercise general superintendence and control over the affairs of the University and shall execute the decisions of the authorities of the University.

(4) The President shall preside at the convocation of the University in the absence of the Chairperson.

(5) If in the opinion of the President it is necessary to take immediate action on any matter for which powers are conferred on any other authority by or under this Act, he may take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer or authority as would have in the ordinary course dealt with the matter:

Provided that if in the opinion of the concerned officer or authority such action should not have been taken by the President then such case shall be referred to the Chairperson, whose decision thereon shall be final:

Provided further that where any such action taken by the President affects any person in the service of the University, such person shall be entitled to prefer, within three months from the date on which such action is communicated to him, an appeal to the Board of Management and the Board of Management may confirm or modify or reverse the action taken by the President.

(6) If, in the opinion of the President, any decision of any authority of the University is outside the powers conferred by this Act, or Statutes, Ordinances, Regulations or rules made thereunder or is likely to be prejudicial to the interests of the University, he shall direct the authority concerned to revise its

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Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 30] 2017 41¼55½ decision within fifteen days from the date of its decision and in case the authority refuses or fails to revise such decision, then such matter shall be referred to the Chairperson and his decision thereon shall be final.

(7) The President shall exercise such other powers and perform such other duties as may be prescribed by the Statutes or the Ordinances.

(8) If the Chairperson is satisfied, on an enquiry made or caused to be made on a representation made to him or otherwise, that the continuance of President in his office is prejudicial to the interests of the University or the situation so warrants, he may, by an order in writing and stating the reasons therein for doing so, ask the President to relinquish his office from such date as may be specified in the order:

Provided that before taking an action under this sub- section, the President shall be given an opportunity of being heard.

14. The Pro-President.- (1) The Pro-President shall be appointed by the Chairperson in consultation with the President.

(2) The Pro-President shall hold office for a period of three years and shall be eligible for re-appointment for a second term.

(3) The conditions of service of the Pro-President shall be such as may be prescribed by the Statutes.

(4) If the Chairperson is satisfied, on an enquiry made or caused to be made on a representation made to him or otherwise, that the continuance of the Pro-President in his office is prejudicial to the interests of the University or the situation so warrants, he may, by an order in writing and stating the reasons therein for doing so, ask the Pro-President to relinquish his office from such date as may be specified in the order:

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41¼56½ jktLFkku jkt&i=] ekpZ 30] 2017 Hkkx 4 ¼d½ Provided that before taking an action under this sub- section, the Pro-President shall be given an opportunity of being heard.

(5) The Pro-President shall assist the President in such matters as are assigned to him by the President from time to time and shall exercise such powers and perform such functions as may be delegated to him by the President.

15. The Provost.- (1) The Provost shall be appointed by the President for such period and in such manner as may be prescribed by the Statutes.

(2) The Provost shall ensure discipline in the University and shall keep the various bodies of the teachers and employees advised of the various policies and practices in the University.

(3) The Provost shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.

16. The Proctor.- (1) The Proctor shall be appointed by the President for such period and in such manner as may be prescribed by the Statutes.

(2) The Proctor shall be responsible for the maintenance of discipline among the students and keep the various students' bodies advised of the various policies and practices in the University.

(3) The Proctor shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.

17. The Dean of Faculty.- (1) There shall be a Dean of each Faculty who shall be appointed by the President for a period of three years in such manner as may be prescribed by the Statutes.

(2) The Dean shall convene meetings of the Faculty, as and when required, in consultation with the President and shall

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Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 30] 2017 41¼57½ preside over the same. He shall formulate the policies and development programme of the Faculty and present the same to the appropriate authorities for their consideration.

(3) The Dean of Faculty shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.

18. The Registrar.- (1) The Registrar shall be appointed by the Chairperson, in such manner as may be prescribed by the Statutes.

(2) All contracts shall be signed and all documents and records shall be authenticated by the Registrar on behalf of the University.

(3) The Registrar shall be the Member-Secretary of the Board of Management and Academic Council but he shall not have a right to vote.

(4) The Registrar shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.

19. The Chief Finance and Accounts Officer.- (1) The Chief Finance and Accounts Officer shall be appointed by the President in such manner as may be prescribed by the Statutes.

(2) The Chief Finance and Accounts Officer shall exercise such powers and perform such duties as may be prescribed by the Statutes.

20. Other officers.- (1) The University may appoint such other officers as may be necessary for its functioning.

(2) The manner of appointment and powers and functions of such officers shall be such as may be prescribed by the Statutes.

21. Authorities of the University.- The following shall be the authorities of the University, namely:-

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(i) the Board of Management;

(ii) the Academic Council;

(iii) the Faculties; and

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

22. The Board of Management.- (1) The Board of Management of the University shall consist of the following, namely:-

(a) the Chairperson;

(b) the President;

(c) five persons nominated by the Sponsoring Body, out of whom two shall be eminent educationists or specialists in disciplines specified in Schedule- II;

(d) one expert of management or information technology from outside the University, nominated by the Chairperson;

(e) one expert of finance, nominated by the Chairperson;

(f) one representative of Ministry of Skills, Employment, Entrepreneurship, Labour and Factories and Boilers, Government; and

(g) two teachers, nominated by the President.

(2) The Board of Management shall be the principal executive body of the University. All the movable and immovable properties of the University shall vest in the Board of Management. It shall have the following powers, namely:-

(a) to provide general superintendence and directions and to control the functioning of the University by using all such powers as are provided by this Act, or the Statutes, Ordinances, Regulations or rules made thereunder;

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(b) to review the decisions of other authorities of the University in case they are not in conformity with the provisions of this Act, or the Statutes, Ordinances, Regulations or rules made

thereunder;

(c) to approve the budget and annual report of the University;

(d) to lay down the policies to be followed by the University;

(e) to recommend to the Sponsoring Body about the voluntary liquidation of the University, if a situation arises when smooth functioning of the University does not remain possible, in spite of all efforts; and

(f) such other powers as may be prescribed by the Statutes.

(3) The Board of Management shall meet at least twice in a calendar year.

(4) The quorum for meetings of the Board of Management shall be five.

23. The Academic Council.- (1) The Academic Council shall consist of the President and such other members as may be prescribed by the Statutes.

(2) The President shall be the Chairperson of the Academic Council.

(3) The Academic Council shall be the principal academic body of the University and shall, subject to the provisions of this Act, and the Statutes, Ordinances, Regulations or rules made thereunder, co-ordinate and exercise general supervision over the academic policies of the University.

(4) The Academic Council shall meet at least twice a year.

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(5) The quorum for meetings of the Academic Council shall be such as may be prescribed by the Statutes.

24. Other authorities.- The composition, constitution, powers and functions of other authorities of the University shall be such as may be prescribed by the Statutes.

25. Disqualification for membership of an authority.-

A person shall be disqualified for being a member of any of the authorities of the University, if he-

(a) is of unsound mind and stands so declared by a competent court;

(b) is an un-discharged insolvent;

(c) has been convicted of any offence involving moral turpitude;

(d) is conducting or engaging himself in private coaching classes; or

(e) has been punished for indulging in or promoting unfair practice in the conduct of any examination, in any form, anywhere.

26. Vacancies not to invalidate the proceedings of any authority of the University.- No act or proceeding of any authority of the University shall be invalid merely by reason of any vacancy or defect in the constitution thereof.

27. Filling up of emergent vacancies.- Any vacancies occurred in the membership of authorities of the University due to death, resignation or removal of a member or due to change of capacity in which he was appointed or nominated, shall be filled up as early as possible by the person or the body who had appointed or nominated such a member:

Provided that the person appointed or nominated as a member of an authority of the University on an emergent vacancy, shall remain member of such authority for only the remaining

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Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 30] 2017 41¼61½ period of the member, in whose place he is appointed or nominated.

28. Committee.- The authorities or officers of the University may constitute such committees with such terms of reference as may be necessary for specific tasks to be performed by such committees. The constitution of such committees and their duties shall be such as may be prescribed by the Statutes.

29. The Statutes.- (1) Subject to the provisions of this Act, the Statutes of the University may provide for all or any of the following matters, namely:-

(a) the constitution, powers and functions of the authorities of the University as may be constituted from time to time;

(b) the terms and conditions of appointment of the President and his powers and functions;

(c) the manner and terms and conditions of appointment of the Registrar and Chief Finance and Accounts Officer and their powers and functions;

(d) the manner in which and the period for which the Provost and the Proctor shall be appointed and their powers and functions;

(e) the manner in which the Deans of Faculties shall be appointed and their powers and functions;

(f) the manner and terms and conditions of appointment of other officers and teachers and their powers and functions;

(g) the terms and conditions of service of employees of the University and their functions;

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(h) the procedure for arbitration in case of disputes between officers, teachers, employees and students;

(i) the conferment of honorary degrees;

(j) the provisions regarding exemption of students from payment of tuition fee and for awarding to them scholarships and fellowships;

(k) provisions regarding the policy of admissions, including regulation of reservation of seats;

(l) provisions regarding fees to be charged from students;

(m) provisions regarding number of seats in different courses;

(n) creation of new authorities of the University;

(o) accounting policy and financial procedure;

(p) creation of new departments and abolition or restructuring of existing departments;

(q) institution of medals and prizes;

(r) creation of posts and procedure for abolition of posts;

(s) revision of fees;

(t) alteration of the number of seats in different syllabi; and

(u) all other matters which under the provisions of this Act are required to be, or may be, prescribed by the Statutes.

(2) The Statutes of the University shall be made by the Board of Management and shall be submitted to the State Government for its approval.

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(3) The State Government shall consider the Statutes, submitted by the University and shall give its approval thereon within two months from the date of its receipt with such modifications, if any, as it may deem necessary.

(4)The University shall communicate its agreement to the Statutes as approved by the State Government, and if it desires not to give effect to any or all of the modifications made by the State Government under sub-section (3), it may give reasons therefor and after considering such reason, the State Government may or may not accept the suggestions made by the University.

(5) The State Government shall publish the Statutes, as finally approved by it, in the Official Gazette, and thereafter, the Statutes shall come into force from the date of such publication.

30. The Ordinances.- (1) Subject to the provisions of this Act or Statutes made thereunder, the Ordinances may provide for all or any of the following matters, namely:-

(a) the admission of students to the University and their enrolment as such;

(b) the courses of study to be laid down for the degrees, diplomas and certificates of the University;

(c) the award of the degrees, diplomas, certificates and other academic distinctions, the minimum qualifications for the same and the measures to be taken relating to the granting and obtaining of the same;

(d) the conditions for award of fellowships, scholarships, stipends, medals and prizes;

(e) the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;

(f) fees to be charged for the courses, examinations, degrees and diplomas of the University;

(g) the conditions of residence of the students of the University;

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(h) provision regarding disciplinary action against the students;

(i) the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;

(j) the manner of co-operation and collaboration with other Universities and institutions of higher education; and

(k) all other matters which by this Act or Statutes made thereunder are required to be provided by the Ordinances.

(2) The Ordinances of the University shall be made by the Academic Council which after being approved by the Board of Management, shall be submitted to the State Government for its approval.

(3) The State Government shall consider the Ordinances submitted under sub-section (2) within two months from the date of their receipt and shall either approve them or give suggestions for modifications therein.

(4) The Academic Council shall either modify the Ordinances incorporating the suggestion of the State Government or give reasons for not incorporating any of the suggestions made by the State Government and shall return the Ordinances alongwith such reasons, if any, to the State Government and on receipt of the same, the State Government shall consider the comments of the Academic Council and shall approve the Ordinances of the University with or without such modifications.

31. Regulations.- The authorities of the University may, subject to the prior approval of the Board of Management, make regulations, consistent with this Act and Statutes and Ordinances made thereunder, for the conduct of their own business and that of the committees appointed by them.

32. Admissions.- (1) Admission in the University shall be made strictly on the basis of merit.

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(2) Merit for admission in the University may be determined either on the basis of marks or grade obtained in the qualifying examination and achievements in co-curricular and extra-curricular activities or on the basis of marks or grade obtained in the entrance test conducted at the State level either by an association of the universities conducting similar courses or by any agency of the State:

Provided that admission in professional and technical courses shall be made only through entrance test.

(3) Reservation in admission to the University for scheduled castes, scheduled tribes, backward classes, special backward classes, women and handicapped persons shall be provided as per the policy of the State Government.

33. Fees structure.- (1) The University may, from time to time, prepare its fees structure and send it for approval of the committee constituted for the purpose.

(2) The committee shall consider the fees structure prepared by the University and if it is satisfied that the proposed fees is-

(a) sufficient for,-

(i) generating resources for meeting the recurring expenditure of the University; and

(ii) the savings required for the further development of the University; and

(b) not unreasonably excessive, it may approve the fees structure.

(3) The fees structure approved by the committee under sub-section (2) shall remain in force for three years and the

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41¼66½ jktLFkku jkt&i=] ekpZ 30] 2017 Hkkx 4 ¼d½ University shall be entitled to charge fees in accordance with such fees structure.

(4) The University shall not charge any fees, by whatever name called, other than that for which it is entitled under sub- section (3).

34. Examinations.- At the beginning of each academic session and in any case not later than 30th of August of every calendar year, the University shall prepare and publish a schedule of examinations for each and every course conducted by it and shall strictly adhere to the schedule.

Explanation.- "Schedule of Examination" means a table giving details about the time, day and date of the commencement of each paper which is a part of a scheme of examinations and shall also include the details about the practical examinations:

Provided that if, for any reason whatsoever, the University has been unable to follow this schedule, it shall, as soon as practicable, submit a report to the State Government incorporating the reasons for making a departure from the published schedule. The Government may, thereon, issue such directions as it may deem fit for the compliance of the schedule.

35. Declaration of results.- (1) The University shall strive to declare the results of every examination conducted by it within thirty days from the last date of the examination for that particular course and shall in any case declare the results latest within forty- five days from such date:

Provided that if, for any reason whatsoever, the University is unable to finally declare the results of any examination within the aforesaid period of forty-five days, it shall submit a report incorporating the reasons for such delay to the State Government. The State Government may, thereon, issue such directions as it may deem fit.

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(2) No examination or the results of an examination shall be held invalid only for the reasons that the University has not followed the time schedule as stipulated in section 34 or, as the case may be, in this section.

36. Convocation.- The convocation of the University shall be held in every academic year in the manner as may be prescribed by the Statutes for conferring degrees, diplomas or for any other purpose.

37. Accreditation of the University.- The University shall obtain accreditation from the NAAC or any other body specified by UGC, as per the norms and inform the State Government and such other regulating bodies which are connected with the courses taken up by the University about the grade provided by the NAAC or other accrediting body to the University. The University shall get renewed such accreditation from time to time as per the norms of the accrediting body.

38. University to follow rules, regulations, norms, etc. of the regulating bodies.- Notwithstanding anything contained in this Act, the University shall be bound to comply with all the rules, regulations, norms, etc. of the regulating bodies and provide all such facilities and assistance to such bodies as are required by them to discharge their duties and carry out their functions.

39. Annual report.- (1) The annual report of the University shall be prepared by the Board of Management which shall include among other matters, the steps taken by the University towards the fulfilment of its objects and copy of the same shall be submitted to the Sponsoring Body.

(2) Copies of the annual report prepared under sub-section

(1) shall also be presented to the State Government.

40. Annual accounts and audit.- (1) The annual accounts including balance sheet of the University shall be prepared under the directions of the Board of Management and the annual

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41¼68½ jktLFkku jkt&i=] ekpZ 30] 2017 Hkkx 4 ¼d½ accounts shall be audited at least once in every year by the auditors appointed by the University for this purpose.

(2) A copy of the annual accounts together with the audit report shall be submitted to the Board of Management.

(3) A copy of the annual accounts and audit report along with the observations of the Board of Management shall be submitted to the Sponsoring Body.

(4) Copies of annual accounts and balance sheet prepared under sub-section (1) shall also be presented to the State Government. The advice of the State Government, if any, arising out of the accounts and audit report of the University shall be placed before the Board of Management. The Board of Management shall issue such directions, as it may deem fit and compliance shall be reported to the State Government.

41. Powers of the State Government to inspect the University.- (1) For the purpose of ascertaining the standards of teaching, examination and research or any other matter relating to the University, the State Government may cause an inspection, to be made in such manner as may be prescribed, by such person or persons as it may deem fit.

(2) The State Government shall communicate to the University its recommendations in regard to the result of such inspection for corrective action. The University shall adopt such corrective measures and make efforts so as to ensure the compliance of the recommendations.

(3) If the University has failed to comply with the recommendations made under sub-section (2) within a reasonable time, the State Government may give such directions as it may deem fit for such compliance.

42. Powers of the State Government to call for information.- (1) The State Government may call for information from the University relating to its working, functions,

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Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 30] 2017 41¼69½ achievements, standard of teaching, examination and research or any other matters as it may consider necessary to judge the efficiency of the University in such form and within such time as may be prescribed by rules.

(2) The University shall be bound to furnish the information as required by the State Government under sub-section

(1) within the prescribed time.

43. Dissolution of the University by the Sponsoring Body.- (1) The Sponsoring Body may dissolve the University by giving a notice to the effect in the prescribed manner to the State Government and the employees and the students of University at least one year in advance:

Provided that dissolution of the University shall have effect only after the approval of the State Government and the last batches of students of the regular courses have completed their courses and they have been awarded degrees, diplomas or awards, as the case may be.

(2) On the dissolution of the University all the assets and liabilities of the University shall vest in the Sponsoring Body.

44. Special powers of the State Government in certain circumstances.- (1) If it appears to the State Government that the University has contravened any of the provisions of this Act or the rules, Statutes or Ordinances made thereunder or has violated any of the directions issued by it under this Act or has ceased to carry out any undertakings given by it to the State Government or a situation of financial mismanagement or mal-administration has arisen in the University, it shall issue notice requiring the University to show cause within forty-five days as to why an order of its liquidation should not be made.

(2) If the State Government, on receipt of reply of the University on the notice issued under sub-section (1), is satisfied that there is a prima facie case of contravening any of the provisions of this Act or the rules, Statutes, Ordinances or Regulations made thereunder or of violating directions issued by it under this Act or of ceasing to carry out the undertakings given by

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41¼70½ jktLFkku jkt&i=] ekpZ 30] 2017 Hkkx 4 ¼d½ it or of financial mismanagement or mal-administration, it shall make an order of such enquiry as it may consider necessary.

(3) The State Government shall, for the purposes of any enquiry under sub-section (2), appoint an inquiry officer or officers to inquire into any of the allegations and to make report thereon.

(4) The inquiry officer or officers appointed under sub- section (3) shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (Central Act No. 5 of 1908) while trying a suit in respect of the following matters, namely:

(a) summoning and enforcing the attendance of any person and examining him on oath;

(b) requiring the discovery and production of any such document or any other material as may be predicable in evidence; and

(c) requisitioning any public record from any court or office.

(5) The inquiry officer or officers inquiring under this Act shall be deemed to be a civil court for the purposes of section 195 and Chapter 26 of the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974).

(6) On receipt of the enquiry report from the officer or officers appointed under sub-section (3), if the State Government is satisfied that the University has contravened any of the provisions of this Act or rules, Statutes, Ordinances or Regulations made thereunder or has violated any of the directions issued by it under this Act or has ceased to carry out the undertakings given by it or a situation of financial mismanagement and mal-administration has arisen in the University which threatens the academic standard of the University, it shall make orders for liquidation of the University and appoint an administrator and thereupon the authorities and officers of the University shall be subject to the order and direction of the administrator.

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(7) The administrator appointed under sub-section (6) shall have all the powers and be subject to all the duties of the Board of Management under this Act and shall administer the affairs of the University until the last batch of the students of the regular courses have completed their courses and they have been awarded degrees, diplomas or awards, as the case may be.

(8) After having been awarded the degrees, diplomas or awards, as the case may be, to the last batches of the students of the regular courses, the administrator shall make a report to the effect to the State Government.

(9) On receipt of the report under sub-section (8), the State Government shall, by a notification in the Official Gazette, issue an order dissolving the University and from the date of publication of such notification the University shall stand dissolved and all the assets and liabilities of the University shall vest in the Sponsoring Body from such date.

45. Power to make rules.- (1) The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.

(2) All rules made under this Act shall be laid, as soon as may be, after they are so made, before the House of the State Legislature, while it is in session, for a period of not less than fourteen days which may be comprised in one session or in two successive sessions and if before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any such rules or resolves that any such rules should not be made, such rules 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 thereunder.

46. Power to remove difficulties.- (1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette,

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41¼72½ jktLFkku jkt&i=] ekpZ 30] 2017 Hkkx 4 ¼d½ make provisions, not inconsistent with the provisions of this Act as appear to it to be necessary or expedient for removing the difficulty:

Provided that no order under this section shall be made after the expiry of a period of two years from the date of commencement of this Act.

(2) Every order made under this section shall, as soon as may be after it is made, shall be laid before the House of the State Legislature.

47. The Act to have overriding effect.- The provisions of this Act and the rules, Statutes, Ordinances made thereunder shall have effect notwithstanding anything to the contrary contained in any other law, for the time being in force, relating to the matters in respect of which the State Legislature has exclusive power to make laws.

48. Repeal and savings.- (1) The Bhartiya Skill Development University, Jaipur Ordinance, 2016 (Ordinance No. 4 of 2016) is hereby repealed.

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

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Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 30] 2017 41¼73½ SCHEDULE-I

Infrastructure

1. Land: 30.050 acres of land comprising in Khasra Nos. 160,

161, 162, 163, 164, 165, 168, 169, 176, 181, 182, 183, 186, 187,

188, 189, 190, 191, 192, 242, 245, 247, 248, 251, 252, 253, 255,

183/2568, 183/2599, 189/2502, 189/2600, 189/2601, 191/2677 and 193/2518 of village Newata, Tehsil Sanganer, district Jaipur and Khasra Nos. 658, 660, 661, 658/2910 and 658/2945 of Village Kalwara, Tehsil Sanganer, District Jaipur and 7.367 acres of land comprising in Khasra Nos. 574 and 575 of Village Tilawas in DTA-005-001 and 005-002 at Tehsil Sanganer, District Jaipur.

2. Buildings:

(i) Administrative Block:

(a) Number and category of Units: 38

(b) Measurement of total built up Area: 668 Square Meters

(ii) Academic Block :

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(a) Number and Category of Units : 38

(b) Measurement of total built up Area: 7050 Square Meters

(iii) Residential Block :

(a) Number and Category of Units: 55

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(b) Hostel built up area : 3112 Square Meters

(c) Mess built up area : 1195 Square Meters

Total built up area: 12025 Square Meters Other amenities

• Dedicated 2MBPS leased line connection

• Wi-Fi connectivity in the entire building

• Round the clock electricity supply during programs with

140 KVA generator that works on auto mode

• Coffee Lounges

• High quality sound acoustics

• Games such as Basket Ball/Table Tennis/Badminton

• LCD projectors and screens

• Tele-conferencing facilities

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SCHEDULE-II Disciplines in which the University shall undertake study and research

Skills Faculties

(1) Faculty of Manufacturing and Automotive Skills Education

(2) Faculty of Construction, Infrastructure and Public Health Skills Education

(3) Faculty of Electrical, Electronics, Photonics, IT, Computers, Telecom Skills Education

(4) Faculty of Business Management, Trade and Retail, Entrepreneurship and Traditional Skills Education

(5) Faculty of Healthcare, Wellness, Domestic Work, Home Care, and Beauty Care Skills Education

(6) Faculty of Transport and Logistics Skills Education

(7) Faculty of Education, Media and Entertainment Skills Education

(8) Faculty of Agriculture, Fisheries, Dairy Farming, Poultry Skills Education

(9) Faculty of Security, Tourism and Hospitality Skills Education

(10) Faculty of Banking, Financial Services and Insurance Skills Training

(11) Faculty of Textiles, Handicrafts, Toy Design, Gems and Jewellery, Furnishings and Furniture and Fittings Skills Education

(12) Any other faculties to cover the remaining Sector Skill Councils

Allied Faculties

(1) Education and Educational Technology.

(2) Management Studies

(3) Science, Engineering and Technology

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(4) Law

(5) Arts, Commerce and Humanities

(6) Healthcare including Medical, Dental, Nursing and Pharmaceutical Sciences and Paramedical Education

(7) Planning and Architecture

(8) Languages

(9) Any other emerging areas of knowledge आशतुोष कुमार,

Secretary to the Government.

________

41

Government Central Press, Jaipur.

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