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RAJASTHAN GAZETTE ExtraordinaryExtraordinaryExtraordinaryExtraordinary
lkf/kdk j izdk f’kr Published by Authority
pS = 4] l kseo kj ] 'kkd s 1935& ekpZ 25] 2013 Chaitra 4, Monday, Saka 1935–March 25, 2013
Hkkx 4 ¼d ½ j kt LFkku fo/kku eaM y d s vf/kfu ;eA
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, March 25, 2013
No. F. 2 (3) Vidhi/2/2013.–The following Act of the
Rajasthan State Legislature which received the assent of the
Governor on the 23 rd day of March, 2013 is hereby published for
general information:–
THE MOHAN LAL SUKHADIA UNIVERSITY
(AMENDMENT) ACT, 2013
(Act No. 9 of 2013)
[Received the assent of the Governor on the 23 rd day of
March, 2013]
An
Act
further to amend the Mohan Lal Sukhadia University Act, 1962.
Be it enacted by the Rajasthan State Legislature in the
Sixty-fourth Year of the Republic of India, as follows:-
1. Short title and commencement.- (1) This Act may
be called the Mohan Lal Sukhadia University (Amendment)
Act, 2013.
(2) It shall be deemed to have come into force on and from
16 th January, 2013.
2. Amendment of section 8, Rajasthan Act No. 18 of
1962.- For the existing section 8 of the Mohan Lal Sukhadia
6 9 ¼2 ½ j kt LFkku j kt & i=] ekpZ 25 ] 201 3 Hkkx 4 ¼d ½
University Act, 1962 (Act No. 18 of 1962), hereinafter referred to
as the principal Act, the following shall be substituted, namely:-
“8. Visitation.- (1) The Chancellor shall have the
right to cause an inspection, to be made by such person or
persons, as he or she may direct–
(a) of the University, its buildings, laboratories,
libraries, museums, workshops and equipments; or
(b) of any institute, institution or hostel maintained by
the University; or
(c) of the teaching and other work conducted or done
by the University; or
(d) of the conduct of any examination held by the
University.
(2) The Chancellor shall also have the right to cause
an inquiry to be made by such person or persons as he or
she may direct in respect of any matter connected with the
University.
(3) The Chancellor shall, in every case, give notice to
the University of his or her intention to cause an inspection
or inquiry to be made and the University shall be entitled to
be represented at such inspection or inquiry.
(4) The Chancellor shall communicate to the
University his or her views with reference to the result of
such inspection or inquiry and may, after ascertaining the
opinion of the University thereon, advise the University
upon the action to be taken and fix a time limit for taking
such action.
(5) The University shall, within the time limit so
fixed, report to the Chancellor the action taken or proposed
to be taken on the advice tendered by the Chancellor.
(6) If the University does not take action within the
time limit fixed, or if the action taken by the University is,
in the opinion of the Chancellor, not satisfactory, the
Chancellor may, after considering any explanation offered
or representation made by the University, issue such
Hkkx 4 ¼d ½ j kt LFkku j kt& i=] ekpZ 25 ] 20 13 6 9 ¼3 ½
direction as he or she may deem fit and the University shall
comply with such direction.
(7) If the University does not comply with such
direction issued as per sub-section (6) within such time as
may be fixed in that behalf by the Chancellor, the
Chancellor shall at his or her discretion have power to
appoint any person or body to implement such direction
and make such order as may be necessary for the expenses
thereof.”.
3. Amendment of section 11, Rajasthan Act No. 18 of
1962.- For the existing section 11 of the principal Act, the
following shall be substituted, namely:-
“11. Vice-Chancellor.- (1) The Vice-Chancellor
shall be a whole-time paid officer of the University and
shall be appointed by the Chancellor in consultation with
the State Government upon the recommendation of a
Selection Committee consisting of -
(a) one person nominated by the Board not connected
with the University or any college thereof;
(b) one person nominated by the Chairman, University
Grants Commission;
(c) one person nominated by the Chancellor; and
(d) one person nominated by the State Government,
and the Chancellor shall appoint one of these persons to be
the Chairman of the Committee.
(2) The term of the office of the Vice-Chancellor
shall be three years from the date on which he or she enters
upon his or her office or until he or she attains the age of
seventy years, whichever is earlier:
Provided that the same person shall be eligible for
reappointment for a second term.
(3) The Vice-Chancellor shall receive such pay and
allowances as may be determined by the State Government.
In addition to it, he or she shall be entitled to free furnished
residence maintained by the University and such other
perquisites as may be prescribed.
6 9 ¼4 ½ j kt LFkku j kt & i=] ekpZ 25 ] 201 3 Hkkx 4 ¼d ½
(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 advice
of the State Government, arrangement for the carrying on
of the function of the office of the Vice-Chancellor.
(6) The Vice-Chancellor may at any time relinquish
office by submitting, not less than sixty days in advance of
the date on which he or she wishes to be relieved, his or her
resignation to the Chancellor.
(7) Such resignation shall take effect from the date
determined by the Chancellor and conveyed to the Vice-
Chancellor.
(8) Where a person appointed as the Vice-
Chancellor was in employment before such appointment in
any other college, institution or University, he or she may
continue to contribute to the provident fund of which he or
she was a member in such employment and the University
shall contribute to the account of such person in that
provident fund.
(9) Where the Vice-Chancellor had been in his or
her previous employment, a member of any insurance or
pension scheme, the University shall make a necessary
contribution to such scheme.
(10) The Vice-Chancellor shall be entitled to
travelling and daily allowance at such rates as may be fixed
by the Board.
Hkkx 4 ¼d ½ j kt LFkku j kt& i=] ekpZ 25 ] 20 13 6 9 ¼5 ½
(11) The Vice-Chancellor shall be entitled to leave
as under:-
(a) leave on full pay at the rate of one day for every
eleven days of active service; and
(b) leave on half pay at the rate of twenty days for
each completed year of service:
Provided that leave on half pay may be
commuted as leave on full pay on production of
medical certificate.”.
4. Amendment of section 40, Rajasthan Act No. 18 of
1962.- For the existing section 40 of the principal Act, the
following shall be substituted, namely:-
“40. Accounts and audit.- (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 budget for the
ensuing year.
(3) The annual accounts and the budget prepared by
the Comptroller shall be placed before the Board for
approval and the Board may pass resolution with reference
thereto and communicate the same to the Comptroller who
shall take action in accordance therewith.
(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 9 ¼6 ½ j kt LFkku j kt & i=] ekpZ 25 ] 201 3 Hkkx 4 ¼d ½
(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.”.
5. Insertion of new sections, Rajasthan Act No. 18 of
1962.- After the existing section 40 and before the existing section
41 of the principal Act, the following new sections shall be
inserted, namely:-
“40-A. Control of the State Government.- 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 its teachers, officers
and other employees;
(c) grant of any additional/special pay, allowance 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; and
(g) take any decision resulting in 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,
Hkkx 4 ¼d ½ j kt LFkku j kt& i=] ekpZ 25 ] 20 13 6 9 ¼7 ½
which may, in the long term, be likely to cause financial
implications to the State Government.
40-B. Assumption of financial control by the
State Government as emergency measure.- (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.”.
6. Repeal and savings.- (1) The Mohan Lal Sukhadia
University (Amendment) Ordinance, 2013 (Ordinance No. 1 of
2013) is hereby repealed.
(2) Notwithstanding such repeal, all things done, actions
taken or orders made under the principal Act as amended by the
aforesaid Ordinance shall be deemed to have been done, taken or
made under the principal Act as amended by this Act.
�काश ग�ु ता, Principal Secretary to the Government.
fo ffo ffo ffo f /k ¼ fo/kk;h iz k: i.k½ f oHkkx/k ¼ fo/kk;h iz k: i.k½ f oHkkx/k ¼ fo/kk;h iz k: i.k½ f oHkkx/k ¼ fo/kk;h iz k: i.k½ f oHkkx
¼xq z i& 2 ½¼xq z i& 2 ½¼xq z i& 2 ½¼xq z i& 2 ½
vf/kl wpu k
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1 95 6 ¼1 95 6 d k vf/kfu ;e l a- 4 7 ½ d h /kkj k 4 ds ij Ur qd d s vuq lj .k esa
6 9 ¼8 ½ j kt LFkku j kt & i=] ekpZ 25 ] 201 3 Hkkx 4 ¼d ½
^^n h eksgu yky l q [kkfM+;k ;wfu ofl ZV h ¼ves.M esUV ½ ,DV ] 201 3 ¼,DV
u a- 9 vkWQ 20 13 ½* * d k fgUn h vuq okn l oZl k/kkj .k d h l wpu kFkZ ,r n~ } kj k
iz d kf’kr fd;k t kr k gS% &
(�ा�धकृत ह� द� अनवुाद)
मोहन लाल सखुा�ड़या �व� व�व�यालय (सशंोधन) अ�ध!नयम, 2013
(2013 का अ�ध!नयम स'ं यांक 9)
[रा यपाल महोदया क� अनमु�त �दनाकं 23 माच�, 2013 को �ा� त हुई]
मोहन लाल सखुा%ड़या 'व) व'व*यालय अ+ध�नयम, 1962 को
और सशंो+धत करने के 1लए अ+ध�नयम।
भारत गणरा य के च6सठव8 वष� म8 राज;थान रा य 'वधान-
म>डल �न@न1लAखत अ+ध�नयम बनाता हैः-
1. स*ं+,त नाम और �ारंभ.- (1) इस अ+ध�नयम का नाम मोहन
लाल सखुा%ड़या 'व) व'व*यालय (सशंोधन) अ+ध�नयम, 2013 है।
(2) यह 16 जनवरH, 2013 को और से �वJृत हुआ समझा
जायेगा।
2. 1962 के राज4 थान अ�ध!नयम स.ं18 क7 धारा 8 का
सशंोधन.- मोहन लाल सखुा%ड़या 'व) व'व*यालय अ+ध�नयम, 1962
(1962 का अ+ध�नयम स.ं18), िजसे इसम8 आगे मलू अ+ध�नयम कहा
गया है, क� 'व*यमान धारा 8 के ; थान पर �न@ न1लAखत ��त; था'पत
Qकया जायेगा, अथा�त:्-
''8. !नर�+ण.- (1) कुला+धप�त को, ऐसे UयिVत या UयिVतयW
*वारा, जैसा वह �नदेश दे,-
(क) 'वश ्व'व*यालय, इसके भवन, �योगशालाओं, प;ुतकालयW,
सYंहालयW, काय�शालाओं और उप;करW का; या
(ख) 'वश ्व'व*यालय *वारा सधंा\रत Qकसी स;ंथा, स;ं थान या
छा_ावास का; या
(ग) 'वश ्व'व*यालय *वारा सचंा1लत या Qकये गये अ`यापन
और अaय काय� का; या
(घ) 'वश ्व'व*यालय *वारा आयोिजत Qकसी भी परHcा के सचंालन
का,
Hkkx 4 ¼d ½ j kt LFkku j kt& i=] ekpZ 25 ] 20 13 6 9 ¼9 ½
�नरHcण करवाने का अ+धकार होगा।
(2) कुला+धप�त को 'वश ्व'व*यालय से सबं+ंधत Qकसी भी मामले
के सबंधं म8 ऐसे UयिVत या UयिVतयW से, जैसा वह �नदेश दे, जांच
करवाने का भी अ+धकार होगा।
(3) कुला+धप�त, �Jयेक मामले म8, Qकये जाने वाले �नरHcण या
जांच करवाने के अपने आशय के बारे म8 'वश ्व'व*यालय को सचूना
देगा/देगी और 'वश ्व'व*यालय ऐसे �नरHcण या जाचं म8 ��त�न+धJव
Qकये जाने का हकदार होगा।
(4) कुला+धप�त, 'वश ्व'व*यालय को ऐसी जांच या �नरHcण के
प\रणाम के सबंधं म8 अपने 'वचारW से ससं+ूचत करेगा/करेगी और, उन
पर 'वश ्व'व*यालय क� राय अ1भ�नि) चत करने के प) चात ् क� जाने
वालH कार�वाई के बारे म8 'वश ्व'व*यालय को सलाह दे सकेगा/सकेगी और
ऐसी कार�वाई करने के 1लए समय सीमा �नयत कर सकेगा/सकेगी।
(5) 'वश ्व'व*यालय इस �कार �नयत क� गयी समय सीमा
के भीतर-भीतर, कुला+धप�त *वारा दH गयी सलाह पर क� गयी या
Qकये जाने के 1लए �;ता'वत कार�वाई के बारे म8 कुला+धप�त को \रपोट�
देगा।
(6) य�द 'वश ्व'व*यालय �नयत क� गयी समय सीमा के भीतर-
भीतर कार�वाई नहHं करता है या य�द कुला+धप�त क� राय म8,
'वश ्व'व*यालय *वारा क� गयी कार�वाई समाधान�द नहHं है तो
कुला+धप�त 'वश ्व'व*यालय *वारा �दये गये Qकसी ;पhटHकरण पर या
Qकये गये अiयावेदन पर 'वचार करने के प) चात ्ऐसा �नदेश जारH कर
सकेगा/सकेगी जैसा वह उ+चत समझे और 'वश ्व'व*यालय ऐसे �नदेश
का पालन करेगा।
(7) य�द 'वश ्व'व*यालय, उप-धारा (6) के अनसुार जारH Qकये
गये �नदेशW का, ऐसी �नयत समय सीमा के भीतर, जो इस �न1मJत
कुला+धप�त *वारा �नयत क� जाये, पालन नहHं करता है तो कुला+धप�त
को ; व'ववेकानसुार ऐसे �नदेशW का Qkयाaवयन कराने के 1लए Qकसी
UयिVत या �नकाय को �नयVुत करने क� और ऐसा आदेश करने क�
शिVत होगी जो उसके UययW के 1लए आव) यक हो।''।
6 9 ¼1 0 ½ j kt LFkku jkt & i=] ekpZ 25 ] 201 3 Hkkx 4 ¼d ½
3. 1962 के राज4 थान अ�ध!नयम स.ं18 क7 धारा 11 का
सशंोधन.- मलू अ+ध�नयम क� धारा 11 के ; थान पर �न@ न1लAखत
��त; था'पत Qकया जायेगा, अथा�त:्- ''11. कुलप!त.- (1) कुलप�त 'व) व'व*यालय का पणू�का1लक
वतै�नक अ+धकारH होगा और �न@न1लAखत सद;यW से 1मलकर बनी
चयन स1म�त क� 1सफा\रश पर, रा य सरकार के परामश� से,
कुला+धप�त *वारा �नयVुत Qकया जायेगा -
(क) बोड� *वारा नाम�नदn1शत एक UयिVत, जो 'व) व'व*यालय
या उसके Qकसी महा'व*यालय से सबं+ंधत न हो;
(ख) 'व) व'व*यालय अनदुान आयोग के अ`यc *वारा
नाम�नदn1शत एक UयिVत;
(ग) कुला+धप�त *वारा नाम�नदn1शत एक U यिVत; और
(घ) रा य सरकार *वारा नाम�नदn1शत एक UयिVत,
और कुला+धप�त इनम8 से Qकसी एक UयिVत को स1म�त का अ`यc
�नयVुत करेगा।
(2) कुलप�त क� पदाव+ध उस तारHख से, िजसको वह अपना पद
Yहण करता/करती है, तीन वष� या सJतर वष� क� आय ु�ा�त कर लेने
तक, इनम8 से जो भी पहले हो, होगी:
परaत ुवहH UयिVत दसूरH अव+ध के 1लए पनु�न�यिुVत का पा_
होगा/होगी ।
(3) कुलप�त, ऐसा वेतन और भJत े�ा�त करेगा/करेगी जो रा य
सरकार *वारा अवधा\रत Qकये जाय8। इसके अ�त\रVत, वह
'व) व'व*यालय *वारा सधंा\रत �न:शoुक ससुि जत �नवास और ऐसी
अaय प\रलिpधयW का/क� हकदार होगा/होगी जो 'व�हत क� जाय8।
(4) जब कुलप�त के पद क� कोई ; थायी \रिVत उसक� मJृय,ु
Jयागप_, हटाये जाने या उसक� पदाव+ध समा�त हो जाने के कारण हो
जाये तो वह कुला+धप�त *वारा, उप-धारा (1) के अनसुार भरH जायेगी
और जब तक वह इस �कार नहHं भरH जाती है तब तक उसके *वारा,
उप-धारा (5) के अधीन और अनसुार कामचलाऊ Uयव;था क� जायेगी ।
Hkkx 4 ¼d ½ j kt LFkku j kt& i=] ekpZ 25 ] 20 13 6 9 ¼1 1 ½
(5) जब कुलप�त के पद क� कोई अ;थायी \रिVत उसक� छुrी,
�नलबंन के कारण या अaयथा हो जाये, या जब उप-धारा (4) के अधीन
कोई कामचलाऊ Uयव;था आव)यक हो तब कुल-स+चव मामले क� \रपोट�
तरंुत कुला+धप�त को करेगा जो, रा य सरकार क� सलाह से, कुलप�त के
पद के कृJयW के �नव�हन के 1लए Uयव;था करेगा ।
(6) कुलप�त अपने पद का Jयाग, Qकसी भी समय अपना
Jयागप_ ऐसी तारHख से, िजसको वह पदभार से मVुत होने का/क�
इsछुक हो, कम से कम साठ �दवस पवू� कुला+धप�त को �;ततु करके,
कर सकेगा/सकेगी ।
(7) ऐसा Jयागप_ ऐसी तारHख से �भावी होगा जो कुला+धप�त
*वारा अवधा\रत क� जाये और िजसक� सचूना कुलप�त को दH जाये ।
(8) जहां, कुलप�त के tप म8 �नयVु त कोई U यिV त, ऐसी
�नयिुV त के पवू� Qकसी भी अa य महा'व*यालय, स;ं था या
'व) व'व*यालय म8 �नयोिजत था/थी, वहां वह उस भ'वh य �न+ध म8
अशंदान करना जारH रख सकेगा/सकेगी िजसका वह ऐसे �नयोजन म8
सद; य था/थी और 'व) व'व*यालय उस भ'वh य �न+ध म8 ऐसे U यिV त के
लेखे म8 अशंदान करेगा।
(9) जहां कुलप�त, उसके पवू�वतu �नयोजन म8, Qकसी बीमा या
प8शन ; क�म का सद; य रहा हो/रहH हो, वहां 'व) व'व*यालय ऐसी ; क�म
म8 आव) यक अशंदान करेगा।
(10) कुलप�त, ऐसी दरW पर जैसीQक बोड� *वारा �नयत क� जाय8,
या_ा और दै�नक भJत ेका हकदार होगा।
(11) कुलप�त, �न@ नानसुार छु�rयW का हकदार होगा:-
(क) �J येक v यारह �दवस क� वा; त'वक सेवा के 1लए एक
�दवस क� दर से पणू� वेतन पर छु rी; और
(ख) सेवा के �J येक पणू� वष� के 1लए बीस �दवस क� दर
से अध�वतै�नक छुrी:
परa त ु +चQकJ सा �माणप_ �; ततु करने पर
अध�वतै�नक छुrी को पणू� वतै�नक छुrी म8 tपाa त\रत
Qकया जा सकेगा।''।
6 9 ¼1 2 ½ j kt LFkku jkt & i=] ekpZ 25 ] 201 3 Hkkx 4 ¼d ½
4. 1962 के राज4 थान अ�ध!नयम स.ं18 क7 धारा 40 का
सशंोधन.- मलू अ+ध�नयम क� 'व*यमान धारा 40 के ; थान पर
�नम ् न1लAखत ��त; था'पत Qकया जायेगा, अथा�त:्-
''40. लेखे और सपंर�+ा.- (1) 'व) व'व*यालय के वा'ष�क लेख े
और तलुनप_, कुलप�त के �नदेश के अधीन, �नय_ंक *वारा तयैार Qकये
जाय8गे और Qकसी भी wोत से 'व) व'व*यालय को �ोxतू होने वालH या
उसके *वारा �ा�त सम;त धनरा1शयां और स'ंवत\रत या सदंJत सम;त
रकमW क� �'विhट लेखाओं म8 क� जायेगी।
(2) �नय_ंक, ऐसी तारHख से पवू� जो प\र�नयमW *वारा 'व�हत क�
जाये, आगामी वष� के 1लए बजट तयैार करेगा।
(3) �नय_ंक *वारा तयैार Qकये गये वा'ष�क लेख ेऔर बजट 'वJत
स1म�त क� �ट�पAणयW के साथ बोड� के समc अनमुोदन के 1लए रख े
जाय8गे और बोड� इसके सदंभ� म8 सकंoप पा\रत कर सकेगा और इसे
�नय_ंक को ससं+ूचत कर सकेगा जो तदनसुार कार�वाई करेगा।
(4) वा'ष�क लेखाओं क� सपंरHcा 'व�हत रH�त से ऐसे सपंरHcकW
*वारा क� जायेगी िजनका रा य सरकार �नदेश दे और ऐसी सपंरHcा का
Uयय 'व) व'व*यालय �न+ध पर �भार होगा।
(5) सपंरHycत होने पर लेखे म�ुzत Qकये जाय8गे और उनक�
��तया,ं सपंरHcा \रपोट� स�हत, कुलप�त *वारा बोड� को �;ततु क� जाय8गी
जो उaह8 ऐसी �ट�पAणयW स�हत, जो आव)यक समझी जाय8, रा य सरकार
को अYे'षत करेगा ।
(6) 'व) व'व*यालय, सपंरHcा म8 Qकये गये आcेपW का समाधान
करेगा और ऐसे अनदेुशW को काया�िaवत करेगा जो सपंरHcा \रपोट� पर
रा य सरकार *वारा जारH Qकये जाय8।''।
5. 1962 के राज4 थान अ�ध!नयम स.ं18 म= नयी धाराओ ंका
अ� त:4 थापन.- मलू अ+ध�नयम क� 'व*यमान धारा 40 के प) चात ्और
'व*यमान धारा 41 के पवू� �न@ न1लAखत नयी धाराएं अa त:; था'पत क�
जाय8गी, अथा�त:्-
''40-क. राAय सरकार का !नयBंण.- जहां रा य सरकार क�
�न+धयां अaतव�1लत ह{, वहां 'व) व'व*यालय ऐसी �न+धयW क� मजंूरH से
सबं| �नबधंनW और शत} का पालन करेगा िजनम8, अaय बातW के साथ-
Hkkx 4 ¼d ½ j kt LFkku j kt& i=] ekpZ 25 ] 20 13 6 9 ¼1 3 ½
साथ, �न@न1लAखत के सबंधं म8 रा य सरकार क� पवू� अन~ुा भी
सि@म1लत है, अथा�त:्-
(क) अ`यापकW, अ+धका\रयW या अaय कम�चा\रयW के नये पदW का
सजृन;
(ख) अपने अ`यापकW, अ+धका\रयW और अaय कम�चा\रयW को
वेतन, भJतW, सेवा�नविृJत-प) चात ् के फायदW और अaय
फायदW का पनुरHcण;
(ग) अपने अ`यापकW, अ+धका\रयW या अaय कम�चा\रयW म8 से
Qकसी को Qकसी अ�त\रVत/'वशषे वेतन, भJत ेया Qकसी भी
�कार का अaय अ�त\रVत पा\र1मक, िजसम8 'वJतीय
'ववcाएं रखने वाला अनYुहपवू�क सदंाय या अaय फायदे
सि@म1लत ह{, क� मजंूरH;
(घ) Qकसी भी �नि) चत �न+ध का ऐसे �योजन, िजसके 1लए वह
�ा�त क� गयी थी, से 1भaन �योजन के 1लए अपयोजन;
(ङ) ;थावर स@पिJत का 'वkय, पrे, बधंक *वारा या अaयथा
अaतरण;
(च) रा य सरकार से �ा�त �न+धयW से, ऐसे �योजनW, िजनके 1लए
�न+धयां �ा�त क� गयी ह{, से 1भaन �योजनW के 1लए Qकसी
भी 'वकास काय� पर Uयय उपगत करना; और
(छ) ऐसा कोई भी 'व�न) चय करना िजसके प\रणाम;वtप रा य
सरकार के 1लए �Jयc या अ�Jयc 'वJतीय दा�यJव बढ़
जाये।
4पCट�करण.- पवूVत शत Qकसी भी अaय �न+ध से सिृजत ऐसे
पदW के सबंधं म8 भी लाग ूहWगी िजनसे रा य सरकार पर दHघ�काल म8
'वJतीय 'ववcाएं होने क� सभंावना है।
40-ख. आपात उपाय के Gप म= राAय सरकार �वारा �वHतीय
!नयBंण क7 धारणा.- (1) रा य सरकार को, 'व) व'व*यालय के 'वJत से
सबं+ंधत ऐसे Qकसी भी मामले के सबंधं म8, जहा ं रा य सरकार क�
�न+धयW का सबंधं हो, ऐसे U यिV त या U यिV तयW *वारा, जैसाQक वह
�नदेश दे, जांच करवाने और 'व) व'व*यालय को �नदेश जारH करने का
अ+धकार होगा।
6 9 ¼1 4 ½ j kt LFkku jkt & i=] ekpZ 25 ] 201 3 Hkkx 4 ¼d ½
(2) य�द रा य सरकार का यह समाधान हो जाता है Qक
'व) व'व*यालय म8 कु�शासन या 'वJतीय कु�बधं के कारण ऐसी ि;थ�त
उJ पa न हो गयी है िजससे 'व) व'व*यालय क� 'वJतीय ि;थरता असरुycत
हो गयी है तो वह, अ+धसचूना *वारा, यह घोषणा कर सकेगी Qक
'व) व'व*यालय का 'वJत रा य सरकार के �नय_ंणाधीन होगा और ऐसे
अaय �नदेश जारH करेगी जो वह उVत �योजन के 1लए ठक समझ ेऔर
वे 'व) व'व*यालय पर आब|कर हWगे।''।
6. !नरसन और IयाविृHतयां.- (1) मोहन लाल सखुा%ड़या
'व) व'व*यालय (सशंोधन) अ` यादेश, 2013 (2013 का अ`यादेश स.ं1)
इसके *वारा �नर1सत Qकया जाता है।
(2) ऐसे �नरसन के होत े हुए भी, उVत अ`यादेश *वारा यथा
सशंो+धत मलू अ+ध�नयम के अधीन क� गयी सम;त बात8, कार�वाइयां या
Qकये गये आदेश इस अ+ध�नयम *वारा यथा सशंो+धत मलू अ+ध�नयम
के अधीन Qकये गये समझे जाय8गे।
�काश ग�ु ता,
�मखु शासन स�चव।
________
1 41 41 41 4 j kT ; d sUn z h; eq nz .kky;] t;iq j Aj kT ; d sUn z h; eq nz .kky;] t;iq j Aj kT ; d sUn z h; eq nz .kky;] t;iq j Aj kT ; d sUn z h; eq nz .kky;] t;iq j A