Rajasthan act 22 of 1999 : The NATIONAL LAW UNIVERSITY, JODHPUR ACT, 1999

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THE NATIONAL LAW UNIVERSITY, JODHPUR

ACT, 1999

(Act No. 22 of 1999)

[Received the assent of the Governor on, the 8th day of October, 1999]

AN

ACT

to provide for establishment and incorporation of a National Law

University at Jodhpur for the purposes of advancement of cause of

learning, teaching and research and diffusion of knowledge in the field

of law, as also to cater to the needs of the society by developing

professional skills of persons intending to take up advocacy, judicial

service, law officers / managers and legislative drafting as their

profession and matters incidental thereto.

Be it enacted by the Rajasthan State Legislature in the Fiftieth

Year of the Republic of India as follows:-

CHAPTER 1

PRELIMINARY

1. Short title and commencement.- (1) This Act may be called the National Law University, Jodhpur Act, 1999.

(2) It shall come into force at once.

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

(i) “Academic Council” means the Academic Council of the University;

(ii) “Bar Council of India” means the Bar Council of India constituted under the Advocates Act, 1961 (Central Act

No. 25 of 1961);

(iii) “Chancellor” means the Chancellor of the University;

(iv) “Executive Council” means the Executive Council of the University;

(v) “General Council” means the General Council of the University;

(vi) “Registrar” means the Registrar of the University;

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(vii) “Regulations” means the regulations of the University made by the authorities of the University under and in

accordance with the provisions of this Act;

(viii) “Schedule” means the Schedule appended to this Act;

(ix) “University” means “The National Law University, Jodhpur” established under Section 3;

(x) “Vice – Chancellor” means the Vice-Chancellor of the University;

(xi) “Visitor” means the Visitor of the University;

CHAPTER II

ESTABLISHMENT OF THE UNIVERSITY,

ITS OBJECTIVES AND FUNCTIONS

3. Establishment and incorporation of National Law

University.- (1) With effect from such date as the State Government

may by notification appoint, there shall be established, in the State of

Rajasthan, a University by the name of National Law University,

Jodhpur which shall consist of the Chancellor, Vice-Chancellor, the

General Council, the Executive Council, the Academic Council and

the Registrar.

(2) The University shall be a body corporate by the name

aforesaid, having perpetual succession and common seal with power,

subject to the provisions of this Act, to acquire and hold property, to

contract and shall, by the said name, sue and be sued.

(3) In all suits and other legal proceedings by or against the

University, the pleadings shall be signed and verified by the Registrar

and all processes in such suits and proceedings shall be issued to, and

served on, the Registrar.

(4) The headquarters of the University shall be at Jodhpur.

(4)The Objects of the University.- (1) The objects of the

University shall be to advance and disseminate learning and

knowledge of law and research and with a view to ensure its proper

role in national development, to develop in the student and research

scholar a sense of responsibility to serve Society in the field of law by

developing skills in regard to advocacy, Judicial and other legal

services, Legislation, law reforms and the like, to advance the

professional education and also to provide adequate orientation and

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training to judicial officers and others who are involved in the

administration of Justice; to impart training and conduct refresher

courses for law teachers, judicial officers, advocates and other persons

engaged or interested in legal field; to organize lectures, seminars,

symposia and conferences, to promote legal knowledge and to make

law and legal processes efficient instruments of social development; to

hold examinations and confer degrees, diplomas, certificates and other

academic distinctions and to do all such things as are incidental,

necessary or conducive to the attainment of all or any of the objects of

the University.

(2) The University shall be open to all persons of either sex

irrespective of race, creed, caste, class or religion and it shall not be

lawful for the University to impose on any person any condition

whatsoever of religious belief or profession in order to entitle him to

be admitted thereto as a teacher or a student or to hold any office

therein or to graduate there at or to enjoy or to exercise any privilege

thereof.

5. Powers and functions of the University,- The Powers and

Functions of the University shall be,-

(i) to administer and manage the University and such centers for research, education and instruction as are

necessary for the furtherance of the objects of the

University;

(ii) to provide for instruction in such branches of knowledge or learning pertaining to law, as the

University may think fit and to make provision for

research and for the advancement and dissemination of

knowledge of law;

(iii) to organize and undertake extra – mural teaching and extension services;

(iv) to hold examinations and to grant diplomas or certificates, and to confer degrees and other academic

distinctions on persons subject to such condition as the

University may determine and to withdraw any such

diplomas, certificates degrees or other academic

distinctions for good and sufficient cause;

(v) to confer honorary degrees or other distinction in the manner laid down in the regulations;

(vi) to fix, demand and receive fees and other charges;

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(vii) to institute and maintain halls and hostels and to recognize places of residence for the students of the

University and to withdraw such recognition accorded

to any such place of residence;

(viii) to establish such special centers, specialized study centers or other units for research and instruction as are,

in the opinion of the University necessary for the

furtherance of its objects;

(ix) to supervise and control the residence and to regulate the discipline of the students of the University and to

make arrangements for promoting their health;

(x) to make special arrangements in respect of the residence, discipline and teaching of women students;

(xi) to create academic, technical, administrative, ministerial and other posts in the University and to

make appointments thereto;

(xii) to regulate and enforce discipline among the employees of the University and to take such disciplinary measures

as may be deemed necessary;

(xiii) to institute professorships, associate professorships, assistant professorships, part-time lecturerships, and

any other teaching, academic or research posts, required

by the University;

(xiv) to appoint persons as professors, associate professors, assistant professors, part-time lecturers or otherwise as

teachers and researchers of the University;

(xv) to institute and award fellowships, scholarships, prizes and medals;

(xvi) to provide for printing, reproduction and publication of research and other works and to organize exhibitions;

(xvii) to sponsor and undertake research in all aspects of law, justice and social development;

(xviii) to co-operate with any other organizations in the matter of education, training and research in law, justice,

social development and allied subjects for such

purposes as may be agreed upon on such terms and

conditions as the University may from time to time

determine;

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(xix) to co-operate with institutions of higher learning the world having objects wholly or partially similar to those

of the University, by exchange of teachers and

generally in such manner as may be conducive to the

common objects;

(xx) to regulate the expenditure and to manage the accounts of the University;

(xxi) to advance the professional education and also to provide adequate orientation and training to judicial

officers and others who are involved in the

administration of Justice;

(xxii) to impart training and conduct refresher courses for law teachers, Judicial officers, advocates and other persons

in legal field;

(xxiii) to spread and promote legal literacy and legal awareness among citizens at urban and rural level;

(xxiv) to provide legal aid to needy persons at pre-litigation and litigation stage;

(xxv) to undertake research of ancient scriptures and ancient legal system in India and explore their usefulness in the

administration of Justice in modern India;

(xxvi) to develop teaching and research of such religious texts on which the modern law and the concept of non-

violence and peace is based and to explore their

usefulness in the administration of justice in modern

India;

(xxvii) to publish research studies, treatises, books, periodicals, reports and other literature relating to law and other

fields;

(xxviii)to establish and maintain within the University

premises or elsewhere, such class rooms and study halls

as the University may consider necessary and

adequately furnish the same and to establish and

maintain such libraries and reading rooms as may

appear convenient or necessary for the University.

(xxix) to receive grants, subventions, subscriptions, donations and gifts for the purpose of University consistent with

the objects for which the University is established;

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(xxx) to purchase, take on lease or accept as gifts or otherwise, any land or building or works which may be

necessary or convenient for the purpose of the

University and on such terms and conditions as it may

think fit and proper, and to construct or alter and

maintain any such building or works;

(xxxi) 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;

(xxxii) to draw and accept, to make and endorse, to discount and negotiate, promissory notes, Bills of exchange,

cheques or other negotiable instruments;

(xxxiii)to execute conveyances, transfers, reconveyances

mortgages, leases, licenses 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;

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

deem fit;

(xxxv) to enter into any agreement with the Central Government, State Governments, the University Grants

Commission or other persons and Societies for

receiving grants;

(xxxvi) to accept grants of money, securities or property of any kind on such terms as it may deem expedient;

(xxxvii) 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 pay out of the funds of the University, all expenses

incidental to the raising of money and to repay and

redeem any money borrowed;

(xxxviii) to invest the funds of the University or money entrusted to the University in or upon such securities

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and in such manner as it may deem fit and from time to

time transpose any investment;

(xxxix) to make such 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;

(xl) to make provisions for pension, insurance, provident fund and gratuity for the benefit of the academic,

technical, administrative, ministerial and other staff, in

such manner and subject to such conditions as may be

prescribed by the regulations, as it may deem fit and to

make such grants as it may think fit for the benefit of

any employees of the University and to aid in

establishment and support of the association,

institutions, funds, trusts and conveyance calculated to

benefit the staff and the students of the University;

(xli) to delegate all or any of its powers to the Vice- Chancellor of the University or any committee or any

sub-committee or to any one or more members of its

body or its officers; and

(xlii) to do all such other acts and things as the University may consider necessary, conducive or incidental to the

attainment or enlargement of the aforesaid objects or

any one of them.

6. Teaching of the University.- (1) All recognized teaching in

connection with the degree, diplomas and certificates of the University

shall be conducted, under the administrative control of the Executive

Council, by the teachers of the University, in accordance with the

syllabus prescribed by the Executive Council by regulations.

(2) The courses and curricula and the authorities responsible

for organizing such teaching shall be such as may be prescribed by the

regulations.

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CHAPTER III

POWERS AND FUNCTIONS OF THE VISITOR

AND CHANCELLOR

7. Visitor of the University.- (1) The Chief Justice of India or

his nominee who is, for the time being, a Judge of the Supreme Court

of India, shall be the Visitor of the University  .

(2) The Visitor shall preside over the convocation of the

University.

(3) The Visitor shall have the right to call for the report on any

matter pertaining to the affairs of the University.

8. Chancellor of the University.-(1) The Chief Justice of the

High Court of Judicature for Rajasthan shall be the Chancellor of the

University.

(2) The Chancellor shall appoint the Vice-Chancellor of the

University in accordance with the procedure prescribed in the Statutes

of the University in this regard.

9. The Powers of the Visitor and the Chancellor.- (1) The

Chancellor and the Visitor shall have the following powers, namely:-

(a) to give direction, take action, or do anything as required under the provisions of this Act and the Statutes;

(b) to cause an inspection by such person, as he may direct, of any work, activity or examination of the University,

college, or Regional centers;

(c) to give his views or advice to the Vice-Chancellor in the matters wherein an inspection or inquiry has been made

under clause (b).

(2) Where either the Visitor or the Chancellor of the University

under clause (b) of sub-section (1) has ordered an

inspection or inquiry, the University may depute one of its

officers to represent it in such inspection or inquiry.

(3) The Chancellor or the Visitor shall communicate the result

of the inspection or inquiry and his advice to the Vice-

Chancellor.

(4) The result and the advice referred to in sub-section (3) shall be communicated by the Vice-Chancellor to the Executive

 Inserted vide Notification No. F.2(1) Vidhi/2/2012 Jaipur dated May 2, 2012,

published in Rajasthan Gazette, Extraordinary, dated May 2, 2012.

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Council with his comments for such action as the Executive

Council may propose to take and the action so taken shall

be communicated to the Visitor or the Chancellor, as the

case may be, through the Vice-Chancellor.

(5) Where the Executive Council does not, within reasonable time, take action to the satisfaction of the Visitor or the

Chancellor, as the case may be, the Visitor or the

Chancellor, after considering any explanation furnished or

representation made by the Executive Council, issue such

directions as he may think fit and the Executive Council

shall comply with such directions.

CHAPTER IV

AUTHORITIES OF THE UNIVERSITY

10. Authorities of the University.- The following shall be the

authorities of the University, namely:-

1. the General Council;

2. the Executive Council;

3. the Academic Council;

4. the Finance Committee; and

5. such other authorities as may be prescribed by the Regulations.

11. The General Council.- (1) The General Council shall be

the supreme body of the University.

(2) The powers and the functions of the General Council shall

be such as are given under the statutes.

12. The Executive Council.- (1) The Executive Council shall

be the Chief Executive body of the University.

(2) The administration, management and control of the

University shall be vested with the Executive Council, which shall

control and administer the property and funds of the University.

(3) The composition of the Executive Council shall be such as

is specified in the Schedule.

13. The Academic Council.- (1) The Academic Council shall

be the academic body of the University and shall subject to the

provisions of this Act and the regulations have power of control and

general regulation of, and be responsible for, the maintenance of

standards of instruction, education and examination of the University

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and shall exercise such other powers and perform such other duties as

may be conferred or imposed upon it by this Act or the regulations. It

shall have the right to advise the Executive Council on all academic

matters.

(2) The Academic Council shall have the power to propose

regulations on all the matters specified in clause 15 of the Schedule

and matter incidental and related thereto.

CHAPTER V

OFFICERS OF THE UNIVERSITY

14. Officers of the University.- The following shall be the

officers of the University; namely:-

(a) the Vice-Chancellor,

(b) the Registrar

(c) the Finance Officer

(d) the Controller of Examinations, and

(e) such other officers as may be prescribed by regulations.

CHAPTER VI

STATUTES, ORDINANCES AND REGULATIONS

15. Statutes.- (1) The Statutes of the University shall contain

such instructions, directions, procedures and details as are necessary 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 as

amended from time to time, shall be binding on all authorities,

officers, teachers and employees of the University and persons

connected with the University.

(3) Executive Council shall have all powers to make any

amendments in the statutes contained in the Schedule to this Act:

Provided that the Executive Council shall not amend Statute

affecting the constitution, status or power of any authority of the

University without affording to such authority a reasonable

opportunity of making a representation on the proposed changes.

(4) Any amendments to the Statutes, whether by adding,

deleting or in any other manner, shall not take effect unless the

Chancellor has, after consultation with the State Government, assented

to it. The Chancellor may after the said consultation and on being

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satisfied that assent be not given, withhold assent or return the

proposal for amendment to the Executive Council for re-consideration

in the light of observation, 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 State Government, whether by adding, deleting,

or in any other manner, the Statutes contained in the Schedule.

(6) An amendment to the Statutes shall come into force on the

date of its publication in the Official Gazette.

16. Ordinances of the University.- (1) Subject to the provisions of

this Act and the Statutes contained in the Schedule, as amended from

time to time, the Ordinances of the University may be made by the

Executive Council for all or any of the following matters, namely:-

(a) the courses of study, admission of students, fees qualifications requisite for any degree, diploma or

certificate and grant of fellowship;

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

(c) management of colleges, institutions, research bodies and other agencies admitted to the privileges of the University;

and

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

(2) The first Ordinances of the University shall, as soon as may

be, after the commencement of this Act, be made by the Vice-

Chancellor with previous approval of the State Government, and may

be amended at any time, in the manner, as is provided under this Act

or as may be specified in the Statutes.

(3) Save as otherwise provided in sub-section (2), no

Ordinances concerning the admission to the University or its

examinations, courses of study, scheme of examinations, attendance

and appointment of examiners shall be considered by the Executive

Council unless draft of such Ordinance has been proposed by the

Academic Council.

(4) The Executive Council shall not amend the draft of the

Ordinance proposed by the Academic Council unless the Academic

Council consents to said amendment but the Executive Council shall

have power to reject or return the draft to the Academic Council for

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reconsideration either in whole or in part, together with any

amendments, which the Executive Council may suggest.

(5) (i) The draft Ordinances made by the Executive Council

shall be submitted to the General Council and shall be considered by

the General Council at its next meeting and shall come into effect from

the date on which the General Council approves the same by

resolution;

(ii) The General Council shall have power by resolution passed

by a majority of not less than two-thirds of the members present and

voting, to cancel any Ordinance made by the Executive Council and

such Ordinance shall, from the date of such resolution, be void.

17. Regulations.- (1) Subject to the provisions of this Act, the

Executive Council shall have, in addition to all the other powers vested

in it, the power to frame regulations to provide for the administration

and management of the affairs of the University:

Provided that the Executive Council shall not make any

regulation affecting the status, powers or constitution of any authority

of the University until such authority has been given an opportunity of

expressing an opinion in writing on the proposed changes, and any

opinion so expressed is considered by the Executive Council:

Provided further that except with the prior concurrence of the

Academic Council, the Executive Council shall not make, amend or

repeal any regulation affecting any or all of the following matters,

namely:-

(a) the constitution, powers and duties of the Academic Council;

(b) the persons responsible for organizing teaching in connection with the courses of study and related academic

programmes;

(c) the withdrawal of degrees, diplomas, certificates and other academic distinctions;

(d) the establishment and abolition of faculties, departments, hall and institution;

(e) the institution of fellowships, scholarships, studentship, medals and prizes;

(f) conditions and modes of appointment of examiners or conduct of or standard of examinations or any other course

of study;

(g) mode of enrollment or admission of students; and

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(h) examinations to be recognized as equivalent to University examinations.

(2) The Academic Council shall have the power to propose

regulations on all the matters specified in (a) to (h) above and matter

incidental and related thereto.

18. Power of authorities to make regulations.- An authority

of the University shall have the power to make regulations, in the

manner prescribed by the Statutes, for the conduct of its affairs and the

affairs of the committees constituted by such authority. Such

regulations shall not be inconsistent with the provisions of this Act,

Statutes and the Ordinances of the University.

CHAPTER VII

REVIEW COMMISSION

19. Appointment of a University Review Commission.- (1)

The Chancellor shall at least once in every five years or as and when

required, constitute a Commission to review the working of the

University and to make recommendations.

(2) The Commission shall consist of not less than three eminent

educationists, one of whom, shall be the Chairman of such

Commission appointed by the Chancellor in consultation with the

State Government.

(3) The terms and conditions of the appointment of the

members shall be such as the Chancellor may determine.

(4) The Commission shall after holding such inquiry as it

deems fit, make its recommendation to the Chancellor.

(5) The Chancellor may in consultation with the State

Government take such action, as he deems fit on the recommendation

made by the Review Commission for the working and development of

the University.

20. Action not to be invalidated merely on the ground of

defect in the constitution, vacancy etc.- Not with standing that,-

(i) the General Council, the Executive Council, the Academic Council or any other authority or body of the University is

not duly constituted or there is a defect in its constitution or

reconstitution at any time; and

(ii) there is a vacancy in the membership of any such authority or body,

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no act or rule or proceedings of such authority or body shall be

invalidated on any such ground or grounds.

21. Removal of difficulties at the commencement.- If any

difficulty arises with respect to the establishment of the University or

in connection with the first meeting of any authority of the University

or otherwise in giving effect to the provisions of this act and the

regulations, the Chancellor may, at any time, before all authorities of

the University have been constituted, by order make any appointment

or do anything consistent, so far as may be, with the provisions of this

Act and the regulations, which appear to him necessary or expedient

for the purpose of removing the difficulty and every such order shall

have effect as if such appointment or action had been made or taken in

the manner provided in this Act and the regulations:

Provided that before making any such order, the Chancellor

shall ascertain and consider the opinion of the Vice-Chancellor and of

such appropriate authority of the University as may have been

constituted.

22. Transitory provisions.- Notwithstanding anything in this

Act and the regulations, the Vice-Chancellor may, with the previous

approval of the Chancellor and subject to the availability of funds,

discharge all or any of the functions of the University for the purpose

of carrying out the provisions of this Act and the regulations and for

that purpose may exercise any powers or perform any duties, which by

this Act and the regulations are to be exercised or performed by any

authority of the University until such authority comes into existence as

provided by this Act and the regulations.

23. Authorities and officers of the University.- The

authorities of the University and their composition, powers, functions

and other matters relating to them and the officers of University and

their appointment, powers, functions and other matters relating to them

and all other matters relating to the finances, powers, teaching,

administration and management of the affairs of the University shall

be governed by the provisions as specified in the Schedule and subject

to the provisions of this Act shall also be governed by the regulations

as may be made under the provisions of this Act.

24. Indemnity.- No suit, prosecution or other legal

proceedings shall lie against and no damages shall be claimed from the

University, the Chancellor, the Vice-Chancellor, the authorities or

officers of the University or any other person in respect of anything

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which is in good faith done or purported to have been done in

pursuance of this Act or any regulations made thereunder.

SCHEDULE

(See Section 15)

STATUTES

GENERAL COUNCIL

1. Membership of General Council.- There shall be a General

Council of the University which shall consist of the following

members, namely:-

(i) the Chief Justice of the High Court of Judicature for

Rajasthan;

(ii) the Minister In-charge of Law, Government of Rajasthan;

(iii) the Minister In-charge of Higher Education, Government

of Rajasthan;

(iv) the Attorney-General of India;

(v) the Secretary to the Government, Law and Legal Affairs

Department, Rajasthan;

(vi) the Secretary to the Government, Higher Education

Department, Rajasthan;

(vii) the Secretary to the Government, Finance Department,

Rajasthan;

(viii) the Chairman, Rajasthan State Bar Council;

(ix) the Chairperson of the University Grants Commission;

(x) two eminent persons nominated by the Chancellor working

in the field of law and law education;

(xi) the Vice-Chancellor;

 (xii) Advocate General, Rajasthan;

*(xiii) Three eminent jurists/judges of the Supreme Court/High Court, Retired or in office nominated by the Visitor;

*(xiv) Five eminent Professors in Law, Science, Social Science to be nominated by the Chancellor; and

*(xv) All Professor-Directors of the Schools

 Inserted vide Notification No. S.O.164 dated August 27, 2004, published in

Rajasthan Gazette, Extraordinary, dated August 27, 2004.

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Provided that an employee of the University shall not be

eligible for nomination to the General Council.

2. Donor members.- Any person who makes a donation to the

University at any one time of an amount exceeding rupees one crore

shall be the Donor member during his life time and shall have a right

to nominate a representative to attend meetings.

3. Chairman and Secretary of the General Council.- (1) The

Chancellor shall be the Chairman of the General Council.

(2) The Registrar shall be the Secretary of the General Council.

4. Terms of office of members of the General Council.- (1)

The term of office of the members of the General Council except

Donor members, if any, shall, subject to sub-sections (2) and (3), be

three years.

Provided that the term of the first General Council will expire

on constitution of the regular General Council under the provisions of

this Schedule.

(2) Where a member of the General Council becomes such

member by virtue of the office or appointment he holds or is a

nominated member, his membership shall terminate when he ceases to

hold such office or appointment or as the case may be, his nomination

is withdrawn or cancelled.

(3) A member of the General Council shall cease to be a member.-

(a) if he resigns or becomes of unsound mind or becomes insolvent or is convicted of a criminal offence involving

moral turpitude;

(b) if any member other than the Vice-Chancellor accepts a full time appointment in the University;

(c) if he is a nominated member and fails to attend three consecutive meetings of the General Council without the

leave of the Chairman.

(4) A member other than ex-officio member of the General Council may resign his office by a letter addressed to the

Chairman and such resignation shall take effect as soon as

such resignation is accepted by the Chairman.

(5) Any vacancy in the General Council shall be filled either by

appointment or nomination, as the case may be, of a person by the

respective authority entitled to make the same and the person so

appointed or nominated shall hold office so long only as the member

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in whose place he is appointed or nominated could have held office if

the vacancy had not occurred.

5. Powers of the General Council.- (1) the General Council

shall have all the powers necessary for the administration and

management of the University and for conducting its affairs including

the power to review the action of the Authorities and the power to

review the regulations made by the Executive Council and shall

exercise all powers of the University except as otherwise provided in

this Act.

(2) Without prejudice to the generality of the powers conferred

by sub-clause (1), the General Council shall,-

(a) Recommend the broad policies and programmes of the University and suggest measures for the improvement and

development of the university.

(b) Consider and pass the resolutions on the annual report, the financial estimates and the audit report on such accounts;

(c) Perform such other functions, not inconsistent with the provisions of this Act, as it may deem necessary for the

better functioning and administration of the University.

6.Meeting of the General Council.- (1) The General Council

shall meet at least once in a year. An annual meeting of the General

Council shall be held on a date to be fixed by the Executive Council

unless the General Council in respect of any year has fixed some other

date.

(2) The Vice-Chancellor shall preside over the meetings:

Provided that the Chancellor may attend any meeting of the

General Council and if he so attends a meeting he shall preside over

such meeting.

(3) A report of the working of the University during the

previous year, together with a statement of receipts and expenditure as

also the balance sheet as audited and the financial estimates, shall be

presented by the Vice- Chancellor to the General Council at its

meeting.

(4) Meeting of the General Council shall be called by the Vice-

Chancellor on his own or at the request of not less than two-thirds of

the members of the General Council including the ex-officio members.

(5) For every meeting of the General Council at least 15 days

notice shall be given.

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(6) One – third of the members of the General Council shall

form the quorum.

(7) Each member shall have one vote and if there is equality of

votes on any question to be determined by the General Council, the

Chairman or the person presiding over the meeting shall, in addition,

have a Casting vote.

(8) In Case of difference of opinion among the members, the

opinion of the majority shall prevail.

(9) If urgent action by the General Council becomes necessary,

the Chairman may permit the business to be transacted by circulation

of papers to the members of the General Council. However, the action

proposed to be taken shall not be taken unless agreed to by a majority

of the members of the General Council. The action so taken shall

forthwith be intimated to all the members of the General Council and

the papers shall be placed before the next meeting of the General

Council for confirmation.

EXECUTIVE COUNCIL

7. Membership of the Executive Council.- (1) The Executive

Council shall consist of the following, namely:-

(j) The Vice Chancellor;

(ii) One Member of the General Council (to be nominated by the General Council);

(iii) Advocate General, Rajasthan;

(iv) The Secretary to the Government, Law and Legal Affairs Department, Rajasthan or his nominee not

below the rank of joint Legal Remembrancer.

(v) The Secretary, Higher Education Department, Rajasthan or his nominee not below the rank of Special

Secretary, Higher Education department, Rajasthan;

(vi) The Secretary to the Government, Finance Department, Rajasthan or his nominee not below the rank of Special

Secretary, Finance Department;

(vii) The Chairman, the State Bar Council, Rajasthan;

(viii) Two Senior most Faculty Members to be nominated by the Vice-Chancellor by rotation.

19

 (ix) Two eminent academicians or jurists to be nominated

by the Visitor;

*(x) A seating Judge of the Rajasthan High Court, to be

nominated by the Chancellor; and

*(xi) Chairman, Bar Council of India

(2) The Vice-Chancellor shall be the Chairman and the

Registrar shall be the Secretary of the Executive Council.

8. Term of Office of Executive Council.- (1) Where a person

has become a member of the Executive Council by virtue of the office

or appointment he holds, his membership shall terminate when he

ceases to hold that office or appointment.

(2) A member of the Executive Council shall cease to be a

member if he resigns or becomes of unsound mind or becomes

insolvent or is convicted of a criminal offence involving moral

turpitude or if a member other than the Vice-Chancellor or a member

of the faculty accepts a full time appointment in the University or if he

is a member, other than ex-officio member and fails to attend three

consecutive meetings of the Executive Council without the leave of the

Chairman of the Executive Council.

(3) Unless their membership of the Executive Council is

previously terminated as provided in the above sub-clause, members of

the Executive Council shall cease to be members on the expiry of three

years from the date on which they become members of the Executive

Council :

Provided that the term of the Executive Council shall be three

years.

(4) A member of the Executive Council other than an ex-

officio member, may resign his office by a letter addressed to the

Chairman of the Executive Council and such resignation shall take

effect as soon as the Chairman of the Executive Council accepts it.

(5) Any Vacancy in the Executive Council shall be filled either

by appointment or nomination, as the case may be, by the respective

authority entitled to make the same and on the expiry of the period of

 Inserted vide Notification No. S.O.164 dated August 27, 2004, published in

Rajasthan Gazette, Extraordinary, dated August 27, 2004.

20

the vacancy such appointment or nomination shall cease to be

effective.

(6) Notwithstanding anything contained in the foregoing

provisions persons nominated under category (v) of section 7 shall

remain member of the Executive Council permanently.

9. Powers and functions of the Executive Council.- Without

prejudice to the provisions contained in section 5, the Executive

Council shall have the following powers and functions, namely:-

 (1) to create faculty position of and appoint in the position of,

from time to time, Professor-Director of Schools, Chairman

of Undergraduate and Postgraduate studies, Professors,

Associate Professor, Assistant Professor and other teaching

staff of the faculty on the recommendation of the Selection

Committee constituted under the Regulation of the

University on that behalf;

*(2) to create positions in administrative, teaching, research and

subordinate management staff, on tenure and non tenure

basis on such terms and conditions as may be determined

by regulations and to appoint personnel in such posts in

such manner as may be determined under regulations. The

Council may also delegate such functions to the Vice

Chancellor in such manner as may be stipulated in the

regulation;

(3) to grant in accordance with the regulations, leave of absence other than casual leave to any officer of the

University and to make necessary arrangement for the

discharge of the functions of such officer during his

absence;

(4) to manage and regulate the finances, accounts, investments, property, other matters and all other administrative affairs

of the University and for that purpose to appoint such

agents, as it may think fit;

(5) to invest any money belonging to the University, including an unapplied income, in such stock, funds, shares or

securities, as it may, from time to time, think fit or in the

 Substituted vide Notification No. S.O.164 dated August 27, 2004, published in

Rajasthan Gazette, Extraordinary, dated August 27, 2004.

21

purchase of immovable property in India, with the like

power of varying such investments from time to time;

(6) to transfer or accept transfers of any movable or immovable property on behalf of the University;

(7) to enter into, vary, carry out and cancel contracts on behalf of the University and for that purpose to appoint such

officers as it may think fit;

(8) to provide the buildings, premises, furniture and apparatus and other means needed for carrying on the work of the

University;

(9) to provide, purchase or accept by donation books for library of the University;

(10) to entertain, adjudicate upon and if it thinks fit, to redress any grievances of the officers of the University, the

teachers, the students and the University employees, who

may for any reason, feel aggrieved, otherwise than by an

act of a court;

(11) to appoint examiners and moderators, and if necessary to remove them and to fix their fees, emoluments and

traveling and other allowances, after consulting the

Academic Council;

(12) to select a common seal for the University and to provide for the custody of the seal; and

(13) to exercise such other powers and to perform such other duties as may be conferred or imposed on it by or under

this Act.

10. Meeting of the Executive Council.- (1) The Executive

Council shall meet at least once in six months and not less than fifteen

days notice shall be given of such meeting.

(2) Five members of the Executive Council shall constitute a

quorum at any meeting thereof.

(3) In case of difference of opinion among the members, the

opinion of the majority shall prevail.

(4) Each member of the Executive Council shall have one vote

and if there shall be equality of votes on any question to be determined

by the Executive Council, the Vice-Chancellor or the member

presiding over that meeting shall, in addition, have a casting vote.

22

(5) Every meeting of the Executive Council shall be presided

over by the Vice-Chancellor and in his absence by a member chosen

by the members present to preside on the occasion.

(6) If urgent action by the Executive Council becomes

necessary, the Vice-Chancellor may permit the business to be

transacted by circulation of papers to the members of the Executive

Council. The action proposed to be taken shall not be taken unless

agreed to by a majority of members of the Executive Council.

However, the action so taken shall be forthwith intimated to all the

members of the Executive Council. The papers shall be placed before

the next meeting of the Executive Council for information.

11. Constitution of Standing Committee and appointment

of Ad-hoc Committees by the Executive Council.- Subject to the

provisions of this Act and the regulations made in this behalf, the

Executive Council may, by resolution, constitute such Standing

Committees or appoint Ad-hoc Committees for such purposes and

with such powers as the Executive Council may think fit for exercising

any power or discharging any function of the University or for

inquiring into, reporting or advising upon any matter relating to the

University.

 12. Reservation of posts and seats.- The Executive Council

may be regulation provide for reservation in the admission to

undergraduate and post graduate students in the University exempting

super specialty courses, such number of seats for schedule casts and

schedule tribes students as may be provided in the Regulation.

Provided that the University may enroll applicants from such

categories in a year but not qualifying for admission in that year into a

“one year” preparatory course at the end of which they may be

admitted into the regular course next year in pursuance of the

regulation provided for the purpose.

* 12 (A) Co-option.-The Executive Council may Co-opt such

persons to a Standing Committee or an Ad-hoc Committee as it

 Substituted vide Notification No. S.O.164 dated August 27, 2004, published in

Rajasthan Gazette, Extraordinary, dated August 27, 2004.

* Separated by ibid.

23

considers suitable and may permit them to attend the meetings of the

Executive Council.

13. Delegation of powers by Executive Council.- The

Executive Council may by resolution, delegate to the Vice-Chancellor

or to a Committee, such of its powers as it may deem fit subject to the

condition that the action taken by the Vice-Chancellor or such

committee in the exercise of the powers so delegated shall be reported

at the next meeting of the Executive Council.

ACADEMIC COUNCIL

14. Membership of the Academic Council.- (1) The

Academic Council shall consist of the following persons, namely:-

(a) the Vice-Chancellor, who shall be the Chairman thereof;

(b) three persons from amongst the eminent educationists or men of letters or members of learned professions, who are

not in the service of the University to be nominated by the

Chancellor;

(c) the Secretary to the Government, Law and Legal Affairs Department, Government of Rajasthan;

(d) one person nominated by the Chairman, Bar Council of India;

(e) all Heads of the Departments of the University;

(f) all the Professors (other than the Heads of the Department);

(g) two members of the teaching staff, to be nominated by the Vice-Chancellor from amongst Associate and Assistant

Professors of the University in order of seniority in each

category by rotation;

 (h) one member of the Legal Education Committee of the Bar

Council of India to be nominated by the Chairman of the

Committee; and

*(i) three eminent Professor/Jurist/Lawyers to be nominated by

the Chancellor

Provided that such of the Associate Professors or Assistant

Professors who have been nominated as members of Executive

 Inserted vide Notification No. S.O.164 dated August 27, 2004, published in

Rajasthan Gazette, Extraordinary, dated August 27, 2004.

24

Council by the Vice-Chancellor, shall not be nominated as members of

the Academic Council by the Vice-Chancellor:

Provided further that an employee of the University shall not

be eligible for nomination under category (b).

(2) The terms of office of the members other than ex-officio

members shall be three years.

15. Powers and duties of the Academic Council.- Subject to

the provisions of this Act and regulations, the Academic Council shall,

in addition to all other powers vested in it, have the following powers,

namely:-

(a) to report on any matter referred or delegated to it by the General Council or the Executive Council;

(b) to make arrangements through regulations for the instruction and examination of persons other than those

enrolled in the University;

(c) to promote research within the University and to require from time to time, reports on such research;

(d) to consider proposals submitted by the faculties;

(e) to appoint committees for admission to the University;

(f) to recognize diplomas and degrees and other Universities and institution and to determine their equivalence in

relation to the diplomas and degrees of the University;

(g) to fix, subject to any conditions accepted by the General Council, the time, mode and conditions of competition for

fellowship, scholarships and other prizes, and to award the

same;

(h) to make recommendations to the Executive Council in regard to the appointment of examiners and if necessary

their removal and the fixation of their fees, emoluments and

travelling and other expenses;

(i) to make arrangements for the conduct of examinations and to fix dates for holding them;

(j) to declare result of the various examinations, or to appoint committees or officers to do so and to make

recommendations regarding the conferment or grant of

degrees, honors, diplomas, titles and marks of honor;

25

(k) to award stipends, scholarships, medals and prizes and to make other awards in accordance with the regulations and

such other conditions as may be attached to the awards;

(l) to publish lists of prescribed or recommended text-books and to publish syllabus or the prescribed courses of study;

(m) to prepare such forms and registers as are, from time to time prescribed by regulations; and

(n) to perform, in relation to academic matters, all such duties and to do all such acts as may be necessary for the proper

carrying out of the provisions of this Act and the

regulations.

16. Procedure of the meetings of the Academic Council.- (1)

The Academic Council shall meet as often as may be necessary but not

less than two times during an academic year.

(2) One half of the total number of members of the Academic

Council shall form quorum for a meeting of the Academic Council.

(3) Every meeting of the Academic Council shall be presided

over by the Chairman of the Academic Council and in his absence, by

a member chosen by the members present at the meeting to preside on

the occasion.

(4) If urgent action by the Academic Council becomes

necessary, the Chairman of the Academic Council may permit the

business to be transacted by circulation of papers to the members of

the Academic Council. The action proposed to be taken shall not be

taken unless agreed to by a majority of members of the Academic

Council. The action so taken shall be forthwith intimated to all the

members of the Academic Council. The papers shall be placed before

the next meeting of the Academic Council for information.

FINANCE COMMITTEE

17. Finance Committee.- (1) There shall be a Finance

Committee constituted by the Executive Council consisting of the

following, namely:-

(a) The Vice-Chancellor;

(b) one member nominated by the Executive Council from amongst its member;

26

(c) one officer each of the Finance Department and the Higher Education Department (not below the rank of a Deputy

Secretary), Government of Rajasthan;

(d) Finance Officer of the University;

(e) one Senior teacher preferably a specialist of the finance and account matters nominated by the Vice-Chancellor;

 (f) three financial experts not having any relation with the

University and nominated by the Chancellor;

(g) the Registrar, who shall be the member secretary of the

Finance Committee.

(2) The members of the Finance Committee, shall hold office

for a term of three years.

(3) The functions and duties of the Finance Committee shall be

as follows, namely:-

(a) to examine and scrutinize the annual budget of the University and to make recommendations on financial

matters to the Executive Council;

(b) to consider all proposals for new expenditure and to make recommendations to the Executive Council;

(c) to consider the periodical statements of accounts and to review the finances of the University from time to time and

to consider reappropriation statements and audit reports

and to make recommendations to the Executive Council;

(d) to give its views and to make recommendations to the Executive Council on any financial question affecting the

University either on its own initiative or on reference from

the executive Council or the Vice-Chancellor.

(4) The Finance Committee shall meet twice every year. Five

member of the Finance Committee shall form the quorum.

(5) The Vice-Chancellor shall preside over the meetings of the

Finance Committee. In case of difference of opinion among the

members, the opinion of the majority of the members shall prevail.

 Inserted vide Notification No. S.O.164 dated August 27, 2004, published in

Rajasthan Gazette, Extraordinary, dated August 27, 2004.

27

SELECTION AND REMOVAL OF TEACHERS

 18. Selection Committee.- All appointments to teaching and

non teaching on tenure basis shall be made on the basis of

recommendation of the Selection Committee composed on such

manner as may be prescribed under the regulation.

VICE-CHANCELLOR

19. Appointment and the powers of the Vice-Chancellor.-

 (1) The Vice-Chancellor shall be appointed by the Chancellor upon

the recommendations of a Selection Committee and after obtaining the

advise of the State Government there on :

Provided that the first Vice-Chancellor of the University shall

be appointed by the Chancellor in consultation of the State

Government, on such terms and conditions as may be specified, by

order, by the Chancellor for a period not exceeding three years.

(2) The Selection Committee, referred to in sub-section (1),

shall consist of the following:-

(i) A person nominated by the Executive Council who should

not be connected with the University or any other college affiliated to

the University or any institution there of;

(ii) One eminent authority on law nominated by the

Chancellor;

(iii) One nominee of the Bar Council of India.

(3) The Chancellor may appoint one of the members of the

Selection Committee constituted under sub-section (2) to act as the

Chairman of the Committee.

(4) “The Selection Committee shall submit a panel of at least

three persons for appointment to the position of Vice Chancellor for

the consideration of the Chancellor. The term of the Vice Chancellor

shall be five year from the date on which he enters upon his office,

 Substituted vide Notification No. S.O.164 dated August 27, 2004, published in

Rajasthan Gazette, Extraordinary, dated August 27, 2004.

 Words “on the doctrine of pleasure” omitted vide Notification No. S.O.164 dated

August 27, 2004, published in Rajasthan Gazette, Extraordinary, dated August 27,

2004.

28

which shall be renewable by the Chancellor, until he attains the age

of **

seventy years, whichever is earlier”.

**(4-A) (i) “The outgoing Vice Chancellor will continue till

newly selected Vice Chancellor assumes the office”.

**(4-A) (ii) “In the case, if office of the Vice Chancellor falls

vacant due to resignation, illness or otherwise, the Chancellor shall

make such alternative arrangement to carry on the office of the Vice

Chancellor, as he deems fit”.

(5) The Vice-Chancellor shall be the Chief Executive and

Academic Head of the University and subject to the specific and

general directions of the Executive Council; the Vice-Chancellor shall

exercise all powers of the Executive Council in the management and

administration of the University;

(6) The Vice- Chancellor shall,-

(a) ensure that the provisions of this Act and the regulations are

duly observed, and he shall have all powers as are necessary for that

purpose.

(b) convene the meetings of the General Council, the Executive

Council, the Academic Council and shall perform all other acts, as

may be necessary to give effect to the provisions of this Act;

(c) have all powers relating to the proper maintenance of

discipline in the University;

(d) if, in the opinion of the Vice Chancellor, any emergency

has arisen, which requires that immediate action be taken, he shall take

such action as he deems necessary and shall report the same for

confirmation to the next meeting of the authority which in the ordinary

course, would have dealt with the matter.

REGISTRAR

 20. Registrar - (1) The Registrar shall be appointed by the

Executive Council on the recommendation of the Selection Committee

*

Amended vide Notification No. N.L.U./Jodh./2004 dated March 7, 2004,

published in Rajasthan Gazette, Extraordinary, dated March 7, 2004.

*** Amended vide Notification No. N.L.U./Jodh./2010 dated July 8, 2010, published

in Rajasthan Gazette, Extraordinary, dated July 12, 2010.

29

constituted by the Executive Council under the chairmanship of the

Vice Chancellor.

Provided that the First Registrar of the University shall be

appointed by the Executive Council in consultation with the State

Government.

(2) The Registrar shall be the ex-officio Secretary of the

Executive Council, the Finance Committee and the faculties, but shall

not be deemed to be a member of these authorities.

(3) The Registrar shall,-

(a) comply with all directions and orders of the Executive

Council and the Vice-Chancellor;

(b) be the custodian of the records, common seal and such

other property of the University as the Executive Council shall assign

to his charge;

(c) issue all notice for convening meetings of the General

Council, Executive Council, the Academic Council, the Finance

Committee, the faculties and of any Committee appointed by the

authorities of the University;

(d) keep the minutes of all meetings of the General Council,

Executive Council, the Academic Council, the Finance Committee, the

faculties and any Committee appointed bv the authorities of the

University;

(e) conduct the official correspondence of the Executive

Council and the Academic Council;

(f) supply the Visitor the copies of the agenda of the meeting of

the authorities of the University as soon as they are issued and the

minutes of the meetings of the authorities ordinarily within a month of

the holding of the meeting;

(g) call a meeting of the Executive Council forthwith in a

emergency, when neither the Vice-Chancellor nor the officer duly

authorized is able to act and to take its directions for carrying on the

work of the University;

(h) be directly responsible to the Vice-Chancellor for the

proper discharge of his duties and function;

 Substituted vide Notification No. S.O.164 dated August 27, 2004, published in

Rajasthan Gazette, Extraordinary, dated August 27, 2004.

30

(i) perform such other duties as may be assigned from time to

time by the Executive Council or the Vice-Chancellor; and

(j) in the event of the post of the Registrar remaining vacant for

any reason, it shall be open to the Vice-Chancellor to authorize any

officer in the service of the University to exercise such powers,

functions and duties of the Registrar as the Vice-Chancellor deems fit.

FINANCE OFFICER

 21. Finance Officer.- There shall be a finance officer who

shall be appointed in the same manner as in the case of the Registrar

having such qualification as may be prescribed in the regulation.

Provided the first Finance Officer/ Accounts Officer shall be

appointed by the Executive Council in consultation with the State

Government.

PROVIDENT FUND, GRATUITY, PENSION

22. Provident fund, Gratuity, Pension and any other

Benefit Scheme.- All the permanent employees of the University shall

be entitled to the benefit of the provident fund, and other beneficial

scheme in accordance with such regulations as may be framed in that

behalf by the Executive Council.

23. Fund of the University.- (1) There shall be a University

Fund which shall include,-

(a)any contribution or grant made by the State Government;

(b)any contribution or grant made by the University Grants

Commission or the Central Government;

(c) any contribution made by the Bar Council of India;

(d) any contribution made by the Bar Council of India Trust;

(e) any contribution made by the State Bar Council;

(f) any bequests, donations, endowments or other grants made

by any private individual or institution;

(f) income received by the University from fees and charges; and

(g) amounts received from any other source.

 Substituted vide Notification No. S.O.164 dated August 27, 2004, published in

Rajasthan Gazette, Extraordinary, dated August 27, 2004.

31

(2) The amount of the said Fund shall be kept in a Scheduled

Bank as defined in the Reserve Bank of India Act, 1934 (Central Act

No. 2 of 1934), or in a corresponding new bank constituted under the

Banking Companies (Acquisition and Transfer of Undertakings) Act,

1970 (Central Act No. 5 of 1970) and the Banking Companies

(Acquisition and Transfer of Undertakings) Act, 1980 (Central Act

No. 40 of 1980) or may be invested in such securities authorized by

the Indian Trust Act, 1982 (Central Act No. II of 1882), as may be

decided by the Executive Council.

(3) The said fund may be utilized for such purpose of the

University and in such manner as may be prescribed by regulations.

24. Annual Accounts, Audit and financial estimates.- (1)

The Annual Accounts of the University shall be prepared under the

directions of the Executive Council.

 (2) Provided that Special Audit, whenever considered

necessary by the Executive Council, shall be done by such auditors, as

it may specify.

(3) The accounts when audited shall be published by the

Executive Council and a copy of the accounts together with the audit

report shall be placed before the Executive Council and also shall be

submitted to the Chancellor and the State Government.

(4) The Annual Accounts shall be considered by the General

Council at its annual meeting and the General Council may pass

resolutions with reference thereto, and communicate the same to the

Executive Council. The Executive Council shall consider the

suggestions made by the General Council and take such action there

on, as it thinks fit. The Executive Council shall inform the General

Council at its next meeting with respect to all actions taken by it as

also the reasons for not taking action.

(5) The Executive Council shall prepare, before such date as

may be prescribed by the regulations, the financial estimates for the

ensuing year and place the same before the General Council.

(6) The Executive Council may, in case where expenditure in

excess of the amount provided in the budget is to be incurred or in

cases of urgency for reasons to be recorded in writing, incur

expenditure subject to such restrictions and conditions as may be

 Substituted vide Notification No. S.O.164 dated August 27, 2004, published in

Rajasthan Gazette, Extraordinary, dated August 27, 2004.

32

specified in the regulations. Where no provision has been made in the

budget in respect of such excess expenditure, a report shall be made to

the General Council at its next meeting.

25. Annual report.- (1) The Executive Council shall prepare

the annual report containing such particulars as the General Council

may specify, covering each financial year and submit it to the General

Council on or before such date as may be prescribed by the

regulations. The General Council may pass resolutions thereon and the

Executive Council shall take action in accordance there with. The

action taken shall be intimated to the General Council.

(2) Copies of the annual report alongwith the resolution of the

General Council thereon shall be submitted to the State Government.

The State Government shall lay the same before the House of the State

Legislature at their next earliest session.

MISCELLANEOUS

26. Execution of contract.- All Contracts relating to the

management and administration of the University shall be expressed to

be made by the Executive Council and shall be executed in accordance

with the provisions of regulations framed separately for this purpose.

27. Eligibility for admission of students.- No student shall be

eligible for admission to a course of study for a degree of diploma

unless he possesses such qualifications as may be prescribed by the

regulations.

28. Residence of students.- Every student of the University

shall reside in a hostel maintained or recognized by the University

under such conditions as may be prescribed by the regulations.

29. Honorary Degrees.- If not less than two-thirds of the

members of the Academic Council, recommend that an honorary

degree or academic distinction be conferred on any person on the

ground that he is in their opinion, by reason of eminent attainment and

position, fit and proper to receive such degree or academic distinction,

the General Council may, by a resolution decide that the same may be

conferred on the person recommended.

30. Withdrawal of Degree or Diploma.- (1) The General

Council may on the recommendation of the Executive Council

withdraw any distinction, degree, diploma or privilege conferred on or

granted to any person by a resolution passed by the majority of the

total membership of the General Council and by a majority of not less

33

than two-thirds of the members of the General Council present and

voting at the meeting, if such person has been guilty of gross

misconduct.

(2) No action under this rule shall be taken against any person

unless he has been given an opportunity to show cause against the

action proposed to be taken.

(3) A copy of the resolution passed by the General Council

shall, immediately, be sent to the person concerned.

(4) Any person aggrieved by the decision taken by the General

Council may appeal to the Visitor within thirty days from the date of

the receipt of such resolution.

(7) The decision of the Visitor in such appeal shall be final.

31. Discipline.- (1) The final authority responsible for

maintenance of discipline among the students of the University shall

be the Vice-Chancellor. All Heads of the departments, Hostels and

Institutions shall carry out his directions in that behalf.

(2) Notwithstanding anything contained in sub-section (1), the

punishment of debarring a student from the examination or rustication

from the University or a hostel or an institution shall on the report of

the Vice-Chancellor be considered and imposed by the Executive

Council:

Provided that before such report is considered the Vice-

Chancellor shall give to the student concerned a reasonable

opportunity to show cause against the action proposed to be taken

against him.

32. Sponsored Schemes.- The sponsored research projects,

studies and consultancies undertaken by the University shall be vetted

first by the Academic Council before they are formally accepted by

any officer, teacher or authority of the university. The University,

however, shall be at liberty to accept and undertake such self-financing

research projects, studies and consultancies for Governmental

departments, corporations, reputed private organizations, University

Grants Commission or any other academic and research organization

as it may deem proper  .

,l- ds- xxZ

 Proviso was omitted vide Notification No. S.O.164 dated August 27, 2004,

published in Rajasthan Gazette, Extraordinary, dated August 27, 2004.

34

Secretary to the Government.

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