Rajasthan act 039 of 1987 : The RAJASTHAN AGRICULTURAL UNIVERSITY, BIKANER ACT, 1987

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Section 01.Short title and commencement

(1) This Act may be called ² The Swami Keshwanand Rajasthan Agriculture University, Bikaner Act, 1987

(2) It shall and shall be deemed to have come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

2 Substituted by Act No. 14 of 2009

Section 02.Definition

-In this Act, unless the context otherwise requires,--

(a) Academic Council means the Academic Council of the University as constituted under section 12 ;

(b) agriculture means and includes the basic and allied sciences of soil and water management, crop production including production of all the garden crops, animal husbandry including veterinary science and dairy science, fisheries, forestry including farm forestry, home science, agricultural engineering and technology marketing, processing, co-operaton, land use and management and the economic and social uplift of the rural people;

(d) Authority means an Authority of the University as specified in section 10;

(e) Board means the Board of Management of the University as constituted under section 11;

(f) college means a constituent college of the University under the direct control and management of the Board or of the Principal Executive Officer of the University whether located at the headquarters of the University or elsewhere and includes each of the campuses of a college;

(g) employee means any person appointed in or by the University, other than a teacher of the University;

(h) Extension Programme means the educational activities concerned with the training of farmers and other groups serving agriculture in improved agricultural practices and the various phases of scientific technology related to agriculture and agriculture production and marketing;

(i) faculty means members of the teaching, research and extension staff of a college or division of the university having the rank of Assistant Professor and above;

(j) Government means the Government of the State of Rajasthan;

(k) hostel means a place to residence for students of the University maintained or recognised by the University either as a part of or separate from a college;

(l) Officer means an officer of the University as specified in section 18 or otherwise in the employment of the University designated as an officer in the Statutes;

(m) Ordinance or ordinance of the University shall mean an ordinance made under section 30;

(n) Prescribed means as prescribed by the Statutes of the University;

(o) Principal means the Chief Executive Officer of a college which is or has been or is to be taken over as a constituent college of the University;

(p) Regulations means the regulations and procedures made for the operation and functioning of the Authorities specified in section 10 and includes the provisions made by the Academic Council for the establishment or maintenance of the academic standards of the University and the provisions for the conduct of the staff and students;

(q) State means the State of Rajasthan;

(r) Statutes means the Statutes of the University governing the matters of policy and procedure in the University as contained in the Schedule and as amended from time to time;

(s) student means a person enrolled in the University for taking a course of study for a degree, diploma, certificate of other academic distinction;

(t) teacher means a professor, reader or lecturer or any other person appointed or recognised by the University for imparting instructions to students or guiding research work or engaged for giving training or instructions in an extension programme and includes a person declared by the Statutes to be a teacher; and

(u) University means ¹ The Swami Keshwanand Rajasthan Agriculture University, Bikaner constituted under this Act.

1 Substituted by Act No. 14 of 2009

Section 03.University to be a body corporate

(1) There shall be constituted in the State of Rajasthan a University by the name of ²The Swami Keshwanand Rajasthan Agriculture University, Bikaner.br

(2) The University shall consist of a Chancellor, a Vice-Chancellor, a Board of Management, an Academic Council and other authorities and officers as specified in this Act or in the Statutes.

(3) The University shall be a body corporate having perpetual succession and a common seal and may sue or be sued by its corporate name.

(4) The University shall be competent to acquire, hold, manage, lease, sell or otherwise transfer any movable or immovable property including trust property which may be vested in or acquired by the University and may also borrow moneys from the Central Government, the State Government or any financial institution approved by the Government. The University may enter into a contract and do all other acts or things which are necessary for the purposes of this Act.

(5) In all suits and proceedings by or against the University, the pleadings shall be signed and verified by the officer authorised by the Vice-Chancellor.

(6) The headquarters of the University shall be at Bikaner. It shall have such colleges, campuses and affiliated institutions as may be determined by the State Government, by notification in the Official Gazette, on the appointed day and from time to time.

2 Substituted by Act No. 14 of 2009

Section 04.Jurisdiction

(1) The territorial jurisdiction of the University shall for the purpose of teaching, research and extension in the field of agriculture, be the whole of the State of Rajasthan.

(2) The University shall be competent to conduct a programme for the training of field extension workers and to run extension or training centres for agriculture.

(3) All colleges, research stations, extension centres and other institutions functioning under the direct control of supervision of the University shall be the constituent units of the University under its complete management and control.

Section 05.Objects of the University

The University shall extend and regulate its functions for the following objects, namely :-

(a) for imparting education in agriculture and allied and different branches of study ;

(b) for the advancement of learning and research work in agriculture and allied sciences ;

(d) for such other work activity or project as the University may deem proper to undertake in order to achieve the objects for which it has been established.

Section 06.Admission--

(1) The University shall, subject to the provisions of this Act and the Statutes, be open to all persons who fulfill the prescribed academic standards for admission and are not below the minimum standards prescribed in this behalf.

(2) The University shall admit to any course of study such number of students that can be accommodated in the faculty or college or department of the University in accordance with the directions of the Academic Council.

(3) The University shall reserve such seats in a course of study for the candidates belonging to scheduled castes and scheduled tribes and the candidates from other States of India as may be determined by the Government from time to time. The University may lay down the minimum standards specifically in respect of such candidates.

Section 07.Powers and Functions of the University

(1) The University shall exercise the powers and perform the functions as under:-

(a) to provide for instructions in agriculture and allied branches of learning;

(b) to facilitate research in agriculture and allied branches of learning ;

(d) to give degrees, diplomas, certificates and other academic distinctions including honorary degrees ;

(e) to conduct courses of study and to hold examinations and tests;

(f) to provide lectures, training and instructions to field workers, farmers and others who are not enrolled as regular students of the University;

(g) to co-ordinate with other Universities, institutions, organisations and authorities in order to carry out the purposes of this Act and to achieve the objects specified in section 5;

(h) to run and maintain colleges, institutions, laboratories, centres, libraries, research stations, museums, etc.;

(i) to create posts in teaching research and extension programme and to appoint persons to such posts;

(j) to create administrative and other posts and to appoint persons to such posts;

(k) to institute and award fellowships, scholarships, prizes, etc. in accordance with the Statutes;

(l) to build, maintain and manage buildings, offices residences, hostels, etc. for teachers, students, officers and staff;

(m) to fix and collect fees and other charges as may be prescribed;

(n) to enforce and maintain discipline among the teachers, students, officers and staff and to make necessary arrangements in order to promote their welfare and to improve their service conditions; and

(o) to do all other acts and things which may be necessary to further the objects of the University or which are incidental or ancillary to achieve those objects.

Section 08.Chancellor

(1) The Governor of the State shall be the ex-officio Chancellor of the University.

(2) The Chancellor may give any direction, take any action and do any thing as may be necessary under the provisions of this Act and the Statutes.

Section 09.Power to order inspection or enquiry

(1) The Chancellor shall have power to order an inspection, by such person as he may appoint, of the University and its buildings, research stations, laboratories, centres, libraries, museums, workshops and equipments and also of any institution, college or hostel administered, controlled or maintained by the University. An inspection or enquiry may also be made, as directed by the Chancellor, into the teaching or other work conducted by or under the auspices of the University or any matter connected with the administration or the finances of the University.

(2) The Chancellor shall, before ordering an inspection or enquiry, give a notice to the University in this behalf. The University may appoint a person as its representative for being present and be heard at the inspection or enquiry.

(3) The Chancellor may communicate to the University his views on the result of the inspection or enquiry and may, after obtaining the comments of the University, advise the University on the action to be taken within a period fixed by him.

(4) The University shall, within the period so fixed, send a report to the Chancellor about the action taken or proposed to be taken with respect to the advice given by the Chancellor under subsection (3).

(5) The Chancellor may, where action is not taken by the University in accordance with the advice given by him under sub-section (3), issue directions, as he may deem fit, and the University shall be bound to comply with such directions.

(6) Where the Chancellor is of the opinion that the affairs of the University are not being conducted in furtherance of its objects or in accordance with the provision of this Act so as to maintain the standards of teaching, examination, research or extension programme, he may call upon it to send comments or explanation in this behalf. In case the University fails to send, or sends unsatisfactory, comments or explanation, the Chancellor may issue such instructions as may appear to be necessary or desirable.

(7) The University shall furnish such information relating to its administration as the Chancellor may require.

Section 10.Authorities

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

(a) Board of Management;

(b) Academic Council;

(d) Such other body as may be declared by the Statutes to be the Authority of the University.

Section 11.Board of Management

(1) The Vice-Chancellor shall, as soon as may be after the appointed day, order the constitution of the Board of Management in accordance with the provisions of the statutes.

(2) The Board shall consist of such members, exercise such powers and perform such functions as may be prescribed

Section 12.Academic Counci

(1) There shall be an Academic Council of the University which shall be in charge of the academic affairs of the University and shall, subject to the provisions of this Act and the Statutes, supervise control and regulate the standards of instructions and examinations in the University and all matters connected with education training and research.

(2) The Vice-Chancellor shall, as soon as may be after the appointed day, order the constitution of the Academic Council in accordance with the provisions of the Statutes.

(3) The Academic Council shall consist of such members, exercise such powers and perform such functions as may be prescribed.

Section 13.Board of Studies

(1) There shall be a Board of Studies in each faculty and for Postgraduate studies.

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

Section 14.Other Authority

A body declared by the Statutes to be the Authority of the University of the University under clause (d) of section 10 shall be constituted in the manner, consist of such members, exercise such powers and perform such functions as may be prescribed.

Section 15.Dispute relating to appointment as member

If any dispute arises as to whether any person was duly nominated elected or appointed to any Authority, the matter may be referred to the Chancellor whose decision thereon shall be final.

Section 16.Temporary vacancy in the Authority

Temporary vacancy in the Authority--Any temporary vacancy, other than that of an ex-officio member, in any Authority shall, as soon as may be, be filled in the same manner as has been prescribed for nomination, election or appointment in the case of a permanent vacancy. The person filling the temporary vacancy shall become a member of such Authority for the residue of the term for which the person whose place he fills would have been a member.

Section 17.Vacancy not to invalidate a proceeding

No act or proceeding of any Authority shall be called in question or held to be invalid merely be reason of any vacancy of membership in such Authority.

Section 18.Officers of the university

The following shall be the officers of the University namely:-

(a) Vice-Chancellor;

(b) Pro Vice-Chancellor;

(d) Comptroller:

(e) all Directors;

(f) all Deans;

(g) Librarian; and

(h) any other person declared by the Statutes to be the officer of the University.

Section 19.1Vice-Chancellor

(1) The Vice-Chancellor shall be a whole-time paid officer of the ²University 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) Director General, Indian Council of Agriculture Research or his nominee;

(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 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 advise 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 conveyedto 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.

(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.

1 Substituted by Act No.24 of 2013 2 Substituted by Act No.15 of 2021

Section 20.Other Officers

The officers, other than the Vice-Chancellor of the University referred to in section 18 shall be appointed in such manner for such period on such terms and conditions and shall exercise such powers and perform such functions as may be prescribed.

Section 21.Research Programme

(1) There shall be established an agricultural research programme in the University for carrying on research throughout the State.

(2) The research programme shall be directed primarily towards the problems of agriculture and allied sciences and conducted in the aid and for the development of agriculture and for the benefit of the rural population of the State.

(3 The University shall act as the principal agency for agricultural research activities in the State.

(4) The Government may allot and provide such funds, as it may deem proper, from time to time to the University for research programmes and other activities.

Section 22.Extension Programme

(1) The University shall initiate, conduct or supervise an agricultural extension programme in the State so as to make available to farmers and other such useful information which is based upon the findings of research.

(2) The extension programme shall, for the purpose of increased agricultural production, be conducted through demonstration and training for the benefit of students, extension workers, cultivators and rural population.

(3) All extension activities shall be aimed at increased production in agriculture and coordination with other functionaries and agencies of the Government.

(4) The Government may, for the purpose of development of agriculture in the State through extension programmes, allot such funds and provide such personnel or facilities to the University as it may deem proper.

(5) The Director of Extension shall be responsible for all the activities relating to the extension programme and shall regulate, control and supervise the programme under the directions of the Vice-Chancellor.

Section 23.Co-ordination

(1) The Vice-Chancellor shall have power to make such orders and do such acts as may be necessary for co-ordinating the teaching, research and extension activities of the University.

(2) The Vice-Chancellor shall be responsible for creating conditions essential for maximum progress and development in technology related to agriculture and for inter relation between different curricula and courses being conducted different faculties so as to avoid any duplication of work.

(3) The research and extension programmes shall be so conducted and developed that they serve the needs or the State and provide technical support and consultancy service to the Government.

Section 24.Appointments

(1) A person may be appointed as a teacher or an employee of the University by a contract in writing which shall not contain any condition contrary to any provision of this Act or the Statutes.

(2) All appointments shall generally be governed by the Statutes and shall be made by an officer and in the manner as may be prescribed.

(3) The original contract shall be kept on the record of the University and a copy thereof shall be given to the person employed.

Section 25.Provident Fund and pension fund

(1) The University shall for the benefit of its officers, teachers and employees, create provident fund or pension fund or formulate an insurance scheme in such manner and subject to such conditions as may be prescribed.

(2) The provision of the provident Funds Act, 1925(Central Act 19 of 1925), shall apply to a fund or an insurance scheme as if it were a government fund or scheme and the University shall contribute to or invest in such fund or scheme.

(3) Where a person in Government employment is transferred on deputation or otherwise to the University, the terms and conditions relating to the fund and the scheme referred to in subsection (1) shall be such as may be agreed to between the Government and the University

Section 26.University Funds

(1) There shall be a General Fund of the University to which all such incomes, fees and other receipts shall be credited under appropriate heads as may be prescribed. (2) The money received as contribution aid or grant from the Central Government or the State

Government or any other money received from any one else, as may be directed by the Board, shall be credited to the Foundation Fund of the University.

(3) The whole or part of the money deposited in the Foundation Fund of the University may be spent in such manner and for such purposes as may be prescribed or invested in such securities as are specified in section 20 of the Indian Trusts Act, 1882 ( Central Act 2 of 1882)

(4) Such statement, account, report or other particulars relating to the utilisation of any grant, aid or contribution given or made by the Central Government or the State Government shall be furnished to the said Government as may be required from time to time.

(5) The General Fund, the Foundation Fund and other funds of the University shall be kept, managed and dealt with in accordance with the provisions of the Statutes as may be made from time to time.

Section 27.1Accounts and Audit

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

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

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

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

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

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

1 Substituted by Act No. 24 of 2013

Section 28.Finance Committee

(1) There shall be a Finance Committee to be constituted by the Vice-Chancellor consisting of the Vice-Chancellor as its Chairman, a nominee of the State Government, the Comptroller and a nominee of the Board. The Comptroller shall also act as the secretary to the said committee.

(2) The Finance Committee shall :-

(a) examine the annual accounts and the budget estimates and advise the Board thereon;

(b) review the financial position of the University from time to time and advise the Board ; and

Section 28A.2 Control of the State Government

² Where the State Government funds are involved, the University shall abide by the terms and conditions attached to the sanction of such funds which may inter alia include prior permission of the State Government in respect of the following namely :-

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

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

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

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

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

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

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

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

2 Inserted section 28A by Act No. 24 of 2013

Section 28B.1 Assumption of financial control by the State Government as emergency measure

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

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

1 Inserted section 28B by Act No. 24 of 2013

Section 29.Statutes

(1) The Statutes of the University shall contain such instructions, directions, procedures, details and terms and conditions as are required to be laid down under and in accordance with the provisions of this Act.

(2) The Statutes as contained in the Schedule to this Act and as amended from time to time shall be binding on all the Authorities, officers, teachers, employees and students of the University and other persons connected with the affairs of the University.

(3) The Board shall have power to amend, add or delete any Statute contained in the Schedule to this Act: Provided that the Board shall not amend, add or delete any Statute affecting the constitution, status or power of any Authority without affording to such Authority a reasonable opportunity of making representation on the proposed changes.

(4) Any amendment to the Statutes, whether by adding, deleting or in any other manner, shall not take effect unless the Chancellor has, after consultation with the Government, assented to it. The Chancellor may, after the said consultation and on being satisfied that assent be not given, withhold assent or return the proposal for amendment to the Board for re-consideration in the light of the observations, if any, made by him.

(5) Notwithstanding anything contained in sub section(3) or sub-section(4), the Chancellor shall have power to amend, after consultation with the Government, whether by adding, deleting or in any other manner, the Statutes contained in the Schedule within a period of one year from the appointed day.

(6) An amendment to the Statutes shall come into force on the date of its publication in the official Gazette.

Section 30.Ordinances of the University

(1) The Vice-Chancellor shall have power, at any time after the appointed day, to make, with the previous approval of the Government, the first Ordinances of the University.

(2) Any amendment to the Ordinances (by adding, deleting or in any other manner) may be made, at any time after the first Ordinances are made under sub-section(1), by the Board in such manner as may be prescribed.

(3) The Ordinances of the University may, subject to the provisions of this Act and the Statutes, be made for all or any of the following matters, namely:-

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

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

(c) management of colleges, institutions, research stations or extension centres or other agencies or bodies run by or admitted to the privileges of the University;

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

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

(f) the matters related to emoluments and conditions of services of officers, teachers and employees, their services records, tutorial instructions, allowances including traveling and daily allowances payable to teachers and employees; and

(g) any other matter required by the Statutes to be dealt by or under the Ordinances of the University.

Section 31.Regulations

(1) An authority shall have power to make regulations, in the manner as may be prescribed, for the conduct of its affairs and the affairs of any of its committees and for laying down the procedure to be followed at its meetings.

(2) The regulations shall not be contrary to the provisions of this Act, the Statutes of the Ordinances of the University.

Section 32.Annual Report

(1) An annual report of the University shall be prepared by the Registrar under the direction of the Vice-Chancellor.

(2) The annual report shall, among other things, set out the actions taken for the fulfillment of the objects of the University.

(3) The annual report shall be circulated among the members of the Board one month before its annual meeting at which it is to be considered.

(4) The Board shall, after considering the annual report, forward it with such comments, as may be deemed necessary, to the State Government. A copy of the said report shall be laid on the table of the House of the State Legislature.

Section 33.Co-ordination

The Vice-Chancellor shall take all such actions, as may be necessary, for as much co-ordination as possible among teaching research and extension activities of the University.

Section 34.Temporary Arrangements

(1) At any time after the appointed day and until such time as an Authority is duly constituted, the Vice Chancellor may, with the prior approval of the Chancellor, appoint an officer of the University to exercise the powers and perform the functions of such Authority.

(2) The Vice Chancellor may make, subject to the approval of the Board, any temporary appointment in the vacancy of any officer, teacher or employee until such time as regular appointment is made in accordance with the provisions of this Act and the Statutes.

(3) Notwithstanding anything contained in any provision of this Act and the Statutes, the State Government may make an order for the appointment, on deputation or otherwise, of any government employee to any post of an officer or employee of the University for such period and on such terms and conditions as it may determine

Section 35.Transfers of persons and properties from other Universities

The Chancellor, in consultation with the State Government, on the appointed day or at any time thereafter, make such orders as are deemded necessary, for the transfer of-

(a) Any officer, teacher, employee or servant; or

(b) any movable or immovable property or any rights or interests therein; or

(d) any dues, liabilities or obligations incurred or lawfully subsisting in favour of or against the University; or

(e) any will, deed or other document containing any bequest gift or trust from any other University of which he is the Chancellor to the University constituted under this Acton such terms and conditions as may be determined in the order.

Section 36.Transfers of colleges and institutions

(1) Notwithstanding anything contained in any law for the time being in force, the colleges, institutions, hostels, offices, research stations, extension centers and any other body or agency, as may be specified by notification in the official Gazette on the 13 appointed day or at any time, thereafter, may be dis-affiliated or, as the case may be, transferred by the Government from any other University in the State and affiliated or transferred to or vested in the university constituted under this Act on such terms and conditions as may be determined by the Government.

(2) The control and management of any college, institution, station, centre, or any other body or agency affiliated or transferred under sub-section (1) shall stand vested in the University from the date of the publication of the notification under sub-section (1).

(3) The students of the college or institution or the persons, engaged in research station or extension centre or in any other body so affiliated or transferred to the University shall be permitted to complete their course, research or programme and the University shall make arrangements therefor.

(4) A person employed as a teacher or an employee in any college, institution, research station, extension centre or any other body or agency referred to in sub-section (1) shall, from the date of notification issued under the said sub-section, be deemed to have become the teacher or as the case may be, the employee of the University on the same terms and conditions

Section 37.Residuary power of the Board

(1) The Board shall have power to deal with any matter pertaining to the University and not specifically assigned to the Board under this Act.

(2) the Board may, subject to the approval by the Chancellor, admit any college, institution, research station or extension centre or any other body or organization to the privileges of the University on such terms and conditions as the Board may deem necessary.

Section 38.Power to remove difficulties

Where any difficulty arises in giving effect to any provision of this Act, the State Government may by notification in the official Gazette, make such order as appears to be necessary or expedient and as is not contrary to any provision of this Act: Provided that no such order shall be made after the expiry of three years from the appointed day

Section 39.Statutes, Ordinances and Regulations to be published in the official Gazette and laid on the table of the House

(1) Every statute, ordinance of the University and regulation made from time to time, by way of amendment or otherwise, shall be published in the official Gazette.

(2) Every Statute, ordinance and regulation made by amendment or otherwise at any time after the appointed day shall be laid, as soon as may be after it is made, before the House of the State Legislature, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session immediately following the session or successive sessions aforesaid, the House agrees in making any modification in such statute, ordinance or regulation or the House agrees that the statute, ordinance or regulation should not be made, the Statute, Ordinance or, as the case may be, the regulation 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 of the validity of anything previously done under that statute,ordinance or regulation.

Section 40.Repeal and Savings

(1) The Rajasthan Agriculture University, Bikaner Ordinance, 1987 (Ordinance No. 13 of 1987) 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 or taken or made under this Act.