Rajasthan act 20 of 2017 : The MAHARSHI DAYANAND SARASWATI UNIVERSITY (AMENDMENT) ACT, 2017

Date: 3 May 2017

Department

Department of Higher Education

Ministry

Ministry of EXCISE

Enforcement Date

4 May 2017

PDF

I ~ .~-~ RAJASTHAN GAZETTE

RI:ili'li4> Extraordinary ~ >ref) I f~ I (1 Pu6G.sfretf 6y)f utfwrity

CMml 15, ~,~ 1939- ~ 5, 2017 . Vaisakha 15,Friday, Saka 1939-May 5.2017

3WT 4 (q;) ~~~ct;~1

~~~I'(i)qol)~ (yq-2)

~ ~, ~05, 2017

~ lJ. 2 (3) ~/2/2017 : ·-::rr.'<I\J1c::r:~mTr.::rI~~ fcltTR-~ cpr PlkiiFchct ~, ftM" '<1~ql<"'1 ~ qft ~ ~ 4 ~, 2017 em >JTC{f ~, ~ct"Eilxl ~ cf,) ~I?f ~Cf>I~I(1 ~ \jfRfT ~:-

(2017 iJiT 3fRl~'lICft fl&4iCh 20)

('(Ig;tjql(>l Cftf.)~'lI cBr ~ ~ 4 ~, 2017 ~ mt:(f ~)

~ ~'lIliiCO< :tHfq<11 Fcr~ClfclCUI(>44 ~. 1987 ~

3ftl ~ftRlo ~ c)l ~ ~I amc:r dIOI'(I\:r4 ~ ~ cnt 1t ~ ~ fmm:r-

~ ~Ch1~~C1 ~ GIC1TCU ~:-

1. ~ c:rm 3ftl ~.- (1) ~ ~ em G=Im ~ ~'lIIi1R; :tHf4d't Fct~Cl~CUI(>l4 (mrfcui:r) ~~'lI<R, 2017 ~I

(2)~ ~ ~ WIT I

2. 1987 ~ 'l1"l~lii ~ 'l'i". 38 cBr CQm 19 em m~.- ~ C\41iiCO< tI'(fClctl fct~ClfclCUI(>l~ ~. 1987 (1987 em ~ 'l'i". 38) cffr fclCUJiI~ t.rm 19 ~ ~ ~ f;lCk1~RslC1 ~ fcom ~, ~::.

. "19. iJ(>4Qkl.- (1) 1'(>4Qffi fct~ClfclCUI(>l'll em l(a~4i1~Cf> •

(jofc!l4i ~ WIT I

W 'W—‘q’ﬁ RAJASTHAN GAZETTE W . Extraordinary W W @16th Eyﬂutﬁomy 33m 15,31aﬁm,31ra§ 1939— 11? 5, 2017_ , Vaisakha 15, Friday, Saka l939—May 5, 2017 NWT 4 (25) W W I138 3‘: WI are; (ram manor) mm (ﬁn-2) 311W my, Hi 05. 2017 112911 tr. 2 (3) titan/2017 :—W m Ema—ms?! $1 mm W, W W #31311 ﬂ 31-31% W 4 Hé,2o17ﬁm§§,mmmwaﬁﬁamfmﬁm few WET %:— Raﬁ ram ‘81???“ WW (mm) 31W, 2017 (2017m3ﬁ1ﬁwﬁwﬁzo) (mummzﬁraawﬁﬁaiaua-g, 2017ﬁmgé) mmmmmm, warm mmmam¢mmm mmaimaﬁaﬁﬁmm mm— Wmmm%> Limamammsumvmﬁwaﬁrammﬁ WWWW(®W)W, 2017 %| ’ ‘ mwmmﬁm 2.198736W31ﬁ1ﬁ2131ﬁ. aszﬁ‘rwwaﬂ WITH.- W m WEE-fr mm 34W, 1987 (1937m34’ﬁ1ﬁwﬁ. 38):?tﬁumamu1sasmaw mmmm 3mm:- ".19 {gunﬁr— (1) W mm 2m W WWMI ‘

2_S(?t ~ ~-=-q:;:j, _~ 5, 2017 111'T 4 _(en)

(2) cmt aft ~ (piq Rl ell ~ ;# ~ "jCfCi ~ ~ ell ~ ~ ~ ~/dTT ~ ?en fell ~ nlQC1Fcl<::tIN<:! <IT <Rt'IRI<::tI('l~ <Jl JITimT ell ~ ;Jl C4J\C1Ci<R ~ ~ (fiT .FcJ31cT ~ <m>rr <IT~ aft Qkl~Ci ~m.r 3ttt/<IT ~1~ q~lmm fiJ!6<i~ fcnm ~al qc; tf{ ~ ~ CN 3fC:!:mT ~ zrrsn cnT$ '>l&~ ICi M~ ~ ~ I

(3) $i('lQkl, ~<hrlffiR?J(i ~ ~ T<RNCh{ ~ ~;jfJtOi

'HT<Rkl 00 ~4'lIf)~T fcn<)- ~ ¢;:r(;r ;R- 'H~Jif81Ci <:-'!lfm:4i ~ ~, UJ<f mtnrr ell tm<R"~t ~, ~ 00 ~ fcRlT ~-

(cp) m?; rnr C11<RFcla~ 'QCO umn; (~)-fct~clRl<::tIN<:! ~ ~ ell .m.:~a=r 00

CiI<R~a~ 'QCO ~;

(<11") ~ 00 CiI<RFcl~fWc:r ~ ~; 3ttt

("Eli mcrn GRT CiI<R~afmf ~ ~, 3ffi ~, ¢ ~~ ~ ~ CIiT ~ cpr -3fct·:·'!l"al ~cRml

(4) FcrQCOIRI<::tI('l<:!3th" ~ <Rt'IFcl<::tI('l:a~ ~ ~ 3~ikH 1WalT ffi CN cmt Rl &:a ICi ~ tr {jj\jj 6j');.:r ~ c); ~ c); ~ dl CiI<R~a~ ~ ~ ell ft;rQ" QT:f t>Tm I

(5) ~;:Jl6j')Ci t1~Rl ~('IqRl ell ~ -at ~¥Ci ~ ~ cF. 1m! c.ndl ~ qgr cfrc:f ,,<:!fih:a1 ChT 3ffi ~ qfif ~TtP<:IT~ lTcJl ~ ct:aR q:;trft 3th" ~ lhlf)~T ~ I

(6) 1l('lQkl c); ~ ell Q:a~\jjCi ell ~, :m~;jf6j')Ci ~

~ <'ITcn ~ ell ~<rJJ ~ tm" _<:-<:1 fth:a~ ~ ~ 31IJOiflrl cntafr 3ttt 1l('lQkl ell ~ dl ~1Cfrl ~ ~ _~ c;:qfih:a1 c); crr.m tR ~ ~ mr<:t", -&I\jj6j')Ci ~, ~murcn 3("if?lSCdl, ~~r dl 3t:-ijd{ 1WalT ~ dl ~Qlr;:r, 3ffi ~~ c=rm t;:rQ1I'H~Ch Qrmc=r dl ~ ~ em, :mtc=r ~ a<rft 3lR ~ lG1tkhm em 'N~&I& ~ 3tR :¢ ~ em mwr ~ ~ crm ~ c);~~1

A - ml: . mun-mum "ﬁawwm‘ . .. .. I‘unmnmse' {mmwzwmmw‘ﬁmﬁwwgme wmmemmw‘ﬂwﬂueunnMLammg Jéz‘mﬂmkt'wm‘mmmmw semsgmwemmmgmsewmw wwawmaﬂw$mmm wW‘wseeaneMsegmv—ém Iwmmwwmmm QMMMDWMEMMD—Euiﬂawm émmaﬁasmsewwwm wwmng$wamamwgm $mas¢wmm1ésgmmmawmwm; wmawmmmwca<v> Imaging mam-wwxmsgmmmaM‘Wm ‘ggmmawmﬂumﬂm W‘WEWMWKM fsgmmawsm m2 Lambs: SB mume BREE mag-(m) agmmgwmgmmz) mmmssaﬁamﬁgmaﬁmcmaeumm ‘agwwgwmmmmmw wwwamw ‘gmé (E) :ggemgmnwmgmmkapnmmm Rm {8% .tﬁ em Salaam musk: mute nub Hanan mmmmwmﬁmmwmgmggm gmmmcgﬂgﬂmwggemm scammmgmscwsgmmwm (93) “an ‘ uoz 9;“ ma»; m m‘m‘"‘““““(é59*z

~T~L4(cpL ~_~--:-_~-'--~~L 2017 25(3)

(7) 1l(>lQfct c111 ~ 31l ~ ~. f,;'tflq;) ~ 3ftlCfT ~ ~ ~ 6. <1t1 cnr <IT ~ cnr *'" 31T<.! urn CJit AA acn. ¢ ~~m~~.~:

1f9 ~ uffip ~ ~ $ ~ ,!iirn~ cor QT:i

~I (8) 1(>1Qkl. ~ ~ 3tR am- t;Ilff ~ ~ ~ mcm

GRT ~ ~ ~I ~ 3iQft:ih. ~ faQq~<lI(>l4 mT ~ fct:~ 'fJ)flG;jj(i ~ 3fR ~ ~ Q~(>I~ CJlT ~~~~~~i

(9) ~ 1(>!Qkl $ ~ *'" ~ ~ ~ ~ arc=<.!. ~~, ~ ~ <IT ~ ~ ~ ~ ~ $ cmuT ~ ~ (l[ ~ ftftt; ~ rnr, 3'Q"-cum (3) $ ~ :mT ~ 3-tR ~ (1Cfi ~ ~ ~ c;t;T :mT ~ ~ (1'ir acn ~ GRT. 3'Q"-urn (10) $ rtc:r 3-tR ~ q;ICAiI (>!13' ~ cfi! ~I

(10) ;:if1T CS(>lQkl $ ~ ~ ~ ~ ftftn ~. R!(>jijii ~ CJiRUT' <IT ~ ~ ~, <IT ~ 3Q"-cum (9) $ .m.frG:r ~ cnICAiI(>Il3' UlCTfm Jnq~<rcP~ (16T~-~ ~ cfi'r fttITt ~ ~ CfiT cR-m ~. ~ ffiq;r{ cfi'r ~ ~, 1('1Qkl ~

~.tt; ~ $, ~-fcr~qru<lI('l4 $ ~ :m JfG=4" 1(>1QQ Gm, Rta(,>ii ~ ~ $(i\jjldi ~I

(11) 1('1QQ ~ afT ~ ~ cor (=4"1dT,~ ("4IJIQ3I

1Rfr ~ ~, ~flq;) ~ ~am ~ ¥ ~ tilT ~ ~, qgr ~ qgr me ~ wt ~ em- ~~, ~ ~I

(12) W ("4IJIQ3I Q<fr c:rrfrw ~ ~ ~ ~ ~ GRT .3Mt1fu:r cf;T ~ 3fR ~ flcfiI ~ iji(>l QVB CfiT eft ~ I

(13) ~, 1(>1QVB ~ ~ ~ fcl;Y;tF<1 ~ c;;afcffi, lRft fc?I,,:!~(i ~ wt fctm'r afT ~ CA(,>Ifcl<ll(>14, ~ m ftr~CIfcl<ll (>14 -at fc?I<ilfS\C1 arr, ~ ~ 31l ~ ~ ~ 3f~JWC1~ ;jjTfr ~ ~ fS\{icnl ~ lhr f;l4~;jjii af ~ m 3ffi ftr~Clfcl<lI(ij4 3"a ~ ~ af lM ~ ~ ~ af 3f~~ ~I

31TH,_4_N($)M_WW VIE—‘13 a? 51 2017 25(3) (mgratrf’aéb‘ruam‘uﬁsaamamagmua .mmammmmaﬁﬁmmmaamm gammamm maﬁmﬁwﬁmavﬁwmmm (mmmwaaasﬁtmmaﬁmaimm mmmaﬁlmm,wﬁqmm W%:memmmmmtﬁw Wmmﬁﬁazﬁraﬁh (9)mm$uaaﬁraﬂémﬁﬁismﬁm. mm,mmmmmmﬁm$ma maTaBﬁﬁﬁmuﬁam.m-m(3)$mam mmmmwwwaﬁmaﬁi‘kmaﬁm Em,3U-Um(10)$m3ﬁwaqanmmwmﬁ an???” (Immatwuﬁasuazﬁ’taﬂémﬁﬁﬁgx‘qﬁ W$m’mmﬁaﬁ,mmm—W(9)€53ﬁfm mmmmmawﬁaﬁgﬁmﬁamﬁm wwwmmmmaﬁrmﬁmﬁas maﬁmmm-maﬁumaﬁﬁmﬁsﬁmmm, masmmmu (Ingﬁmﬁmaﬁmuamammmm mamamaguamﬁaﬁaﬁaﬁwamﬁ Oatmmﬁﬁramwﬁmma’rwﬁnﬁ mwuﬁaﬁmmmmmaﬁaml (13)aﬁ.gmuﬁ$mﬁﬁgwﬁéwﬁa,ﬁ$ﬁ ﬁgm$qjmsﬁmm,mmmaﬁum ﬁmﬁama‘aﬂmmﬁwﬁﬁxﬁwmmmw mmWﬁﬁﬁmﬁﬁWmaﬁImaﬁwm mmﬁﬁﬁaﬁswaﬁﬁmmml Wm 3

?~(41 ~_. __~ "~T\Jf-~._~_5!. ?O.1? 11Pl4 Len) (14) ~ l(4QQ. ~ ~ Rl~31"1 Jf. ~ afim <IT

thrCi AAd1 qiT ~ ~ ~. ~ fct~ctRtQI(4~. ~ ~ Jf 3fTCT~<:rcJl .m~ cR;m I

(15) l(>1Qf{1. 1h:ft ?;U 41" ~ ~ IDU ~ cfi'r ~. ~ ~ ~ :mt q)f ~ WITI

(16)' 1i(>lQQ. RltfC111f1H ~ q)f ~ ~:-

(ql") ~ ~ facR:r cfi'r al hiRtCll WIT $ ~ "Q'CP ~ ~ ~ ~ ~ ct=rcT ~ ~; ~

(lSl") *m $ ~ ~ eN $ fm! ~ ~ ~ ~ ~ .mS ~ C1 f.il41 y:¢T:

~ ~f4;C'"fI: ~ ~ ~ ~ .ml~C1RlCll ~ em ~ ~C1fc:lCfi ~ ~ ~QIG""d\1C1 fm<lT ar ~I

(17} ~(4qQ fcl-~afc){lI(4~ q)f l1mc:r ~'t~, mllflRlCfi ~ CIlI~QI(4Cfi ~ WIT 3fR fct~qru<QI(44 $ CfiI~CIl(4IQ CfiT ~ tnlcJalUT 3fR fc:l;zj~ol q;tm I ~ 1h:ft ~ ~rftn<ri ~ ~ ~ ~ 3fR Q\1Rl~CRl $ ~ c); ~-~ 3i1Q1(4C1 $ fm! .3fTq~mo ~ I"

(18) ~(>lqRl em, ~ ~ 4l1{al$ ~ ~ ~ ~, W ~~r ~ cfi'r ~Tftn~ ~ ~ ~ 3ft ~Tf$ q)f ~ m ~ ~ 3fT ~ CfiT "CfT(>fCi" ~ FvlflCfiI ~ m ~ ~ 3ft

" ~ GRT ~ ~ 4T Q\1f.il~CR1 c); ~ fco<rr ~: • ~ 1h:ft CIllhH$ ~ ftt:nt lRl ~ em 3f1CR~C\C1'$

fm! ~. ~ ~ :ffi ~ tR" fllCHICRl ~ ~ Cfil~cll~ Cll«1T: ~ ~ 3fR ~ m=e;- ~ 4lIhll$. f.;1f1cfl) fcn ~ w:nR

ftq)t ~ ~ ~, ~ ~ ~ ~ ~ GRT 3i¥~RC1 Cf cfi'r ~ c=rr ~ ~ aM; em ~ fcn<rr 311i1ali FvlflCfiI ~~Q<T ~ ~ 3tR 6M c); ~"Qm~ M ~ c;~rrat ~ ~ ~ em ~ ~ ~ f-;1f1C1lI~~~ ~ ~I (19) 1i(4QQ, ~ iffi'T CfiT ~ ~ ~ tR" fcn ~ 3,~ ~ GRT *r <JT<fi ~ 3ft CfilhH$ m .3t$r fcl-l?ctRt<QI(4~ c);

\1 Ii.'

25(4), 7‘“ _7 _W __ 7 mew. 5&5 20.1.7 W1 4 La?) (14)m§m,mwmammmm ﬁeramwmmﬁ.a€iﬁeaﬁum,ﬁmﬁﬁwﬁ mswmmml “5)W.Waﬁwaimé§mﬁvazﬁrmﬁ,am maﬁmmmmm: mergmuﬁﬁmrqmgzammﬁmz- (m)mm€maﬁrmﬁm$mw Wﬁaﬁqo‘raaawgqﬁ;3ﬁt (mamaiuﬁzﬁqy‘raéasfaummaﬁra? ﬁmﬁaﬁmgﬁ’r; wag ﬁrm: mm W an??? H? WWﬁWWWﬁmn—wﬁa WWWI (17) m ﬁreaﬁtum air Erma ﬂaw, mm mmmmmmmwmm Wmmwmmlﬁmemmw EFWWWQFWQSHﬁ-mﬁma; ﬁvamea‘mﬁl‘ ' «amnmmmzﬁmma wmermzmﬁmmmmmmﬁswm mwmmmwmgmmmmmm .memmuﬁmﬁéﬁmmmw mmmﬁwmmmW-5» mﬁ‘mmmﬁwwmmﬁmm: maﬁmﬁﬁaﬁaﬁm,mﬁsww Wﬁmaaﬁasmﬁﬁmwmsﬁvﬁﬁaaaﬁr mawmﬁﬁﬁéﬁﬁﬁmmmﬁﬁew mmmaﬁaiaﬁmmﬁmmzﬁramﬁagﬁw mammmmﬁﬁewmam (19)gmnﬁ,swmmmmmamurﬁsmaﬁ szﬁrwmsﬁmﬁmaﬁwfmﬁuﬁaa: 4

~ __'L@2L ..~~-~ «: ~ ..• 5!..20J7 ..._.. _... 25.(5)

~Jt ~ ~ 'lIT ~ ~ cfi)' ~~$~~. ~ <t ~ Chlhll$ 'lIT ~T CfiT qCif"4<>f1CflC'lm~man CR ~ I ~ ~{OT 3<l c=rrfror <to f3l ~41) Fco 1i(if Q kl cl th:fr 3illaIT ~ ~. mo facnT c)l 3fu:r{-~ 3iQCfr 4l1hU$ m ~T q;r I§im<'llCflt:f ~ <t ~CR ~~ m ¢. ~~~ ffi ~fc'tmT 3ffit.I:J Fctfc!t~~ ~ fc:rt! w.g zrr, ~~. ~ em ~ ~~~I"I

~ PIT um:r. ~ ~Tffii'f IDmrI

LAW (LEGISLATIVE DRAFTING) DEPARTMENT (GROUP-II)

NOTIFICA nON . Jaipur, May 5, 2017

No. F. 2 (3) Vidhil2/2017.-In pursuance of Clause (3) of Article 348 of the Constitution of India, the Governor is pleased to authorise the publication in the Rajasthan Gazette of the following translation in the English language of the' Maharshi Dayanand Saraswati Vishwavidyalaya (Sanshodhan) Adhiniyarn, 2017 (2017 ka Adhiniyam Shankhyank 20) :-

(Authorised English Translation) THE MAHARSm DAYANAND SARASWATI UNIVERSITY

(AMENDMENT) ACT, 2017 (Act No. 20 0(2017)

(Received the assent of the Governor on the 4th day of May, 2017) An

Act further to amend the Maharshi Dayanand Saraswati

University Act, 1987. Be it enacted by the Rajasthan State Legislature in the

Sixty-eighth Year of the Republic of India, as follows:- 1. Short title and commencement.- (1) This Act may be

called the Maharshi Dayanand Saraswati University (Amendment) Act, 2017.

(2) It shall come into force at once. 2. 4-mendment in section 19, Rajasthan Act No. 38 of

1987.- For the existing section 19 of the Maharshi Dayanand

mum , W ,m.w~ﬁ.3§ .5..__2_O.v . 25(5) ﬁaﬁaﬁﬁmﬁamzﬁmﬁﬁrﬁim%u®me ﬂamemmrmgaﬁmmﬁﬁanwml mmmmama,masmammmza imméisﬁaI-sﬁmmmiémmrmgaﬁmm mamwmirmgnﬁmm‘eataeﬁw mammemmmam,mveaem METWI'W WWW, mammal LAW (LEGISLATIVE DRAF’I‘ING) DEPARTMENT (GROUP-II) NOTIFICATION . Jaipur, May 5, 2017 No. F. 2 (3) Vidhi/2/2017.-In pursuance of Clause (3) of Article 348 of the Constitution of India, the Governor is pleased to authorise the publication in the Rajasthan Gazette of the following translation in the English language of the - Maharshi Dayanand Saraswati Vishwavidyalaya (Sanshodhan) Adhiniyam, 2017 (2017 ka Adhiniyam Shankhyank 20) 1.- - . (Authorised English Translation) THE MAHARSHI DAYANAND SARASWATI UNIVERSITY (AMENDMENT) ACT, 2017 (Act No. 20 of 2017) (Received the assent of the Governor on the, 4‘“ day of May, 2017) An Act ﬁlrther to amend the Maharshi Dayanand Saraswati University Act, 198 7. Be it enacted by the Rajasthan State Legislature in the Sixty-eighth Year of the Republic of India, as follows:- 1. Short title and commencement.— (1) This Act may be called the Maharshi Dayanand Saraswati University (Amendment) Act, 2017. (2) It shall come into force at once. 2. Amendment in section 19, Rajasthan Act No. 38 of 1987.- For the existing section 19 of the Maharshi Dayanand

Saraswati l lnivcrsitv :\(l. In7 (..\l't No. 3S of 19~7), the following shall he sub:-;t:;,il,'" ,',;lIlll'ly:-

"J9. Vice-Chanccllo r.> (I) The Vicc-Ch.mccllor shall be a whole time paid officer or the llni\CI·;:ty.

(2) No person shall be eligible to he appointed as Vice- Chancellor unless he i:-; ~l distinguished academician having a minimum of ten years experience as Professor in a University or college or ten years experience in an equivalent position in a reputed research and/or academic administrative organization.

(3) The Vice-Chancellor shall be appointed by the Chancellor in consultation with the State Government from amongst the persons included in the panel recommended by the Search Committee consisting of--

(a) one person nominated by the Board; (b) cne person nominated by the Chairman,

University Grants Commission; (c) one person nominated by the Chancellor; and (d) one person nominated by the Government,

and the Chancellor shall appoint one of these persons to be the Chairman of the Committee.

(4) An eminent person in the sphere of higher education not connected with the University and its colleges shall only be eligible to be nominated as the member of the Search Committee.

(5) The Search Committee shall prepare and recommend a panel of not less than three persons and not more than five persons to be appointed as Vice-Chancellor.

(6) For the purpose of selection of the Vice-Chancellor, the Search Committee shall invite applications trorn eligible persons through a public notice and while considering tile names ofpersons !o be appointed as Vice- Chancellor. the Search Committee shall give proper weightage to academic excellence, exposure to the higher education system in the country, and adequate experience in academic and administrative governance and record its findings in writing and enclose the same with the panel to be submitted to the Chancellor.

(7) The term of the office of the Vice-Chancellor shall be three years from the date on which he enters upon his office or until he attains the age of seventy years, whichever is earlier:

Provided that the same person shail be eligible for reappointment for a second term.

i i

I I !

I I.

25(6) anaemia VET—U51. 3?; 5, 2017 an? 4 ﬁt?) Saraswati lniwrsity Act. 1987 (Act No. 38 of 1987), the following Shall be substituted. namely:— "19. Vice—Chancellor.- (l ) ’l'hc '\’ice-Clt:tncellot‘ shall be a whole time paid ot‘liccr ot‘the University. (2) No person shall be eligible to be appointed as Vice- Chancellor unless he is :t distinguished academician having a minimum ol‘ ten years experience as Professor in a University or college or ten years experience in an equivalent position in a reputed research and/or academic administrative organization. (3) The Vice-Chancellor shall be appointed by the Chancellor in consultation with the State Government from amongst the persons included in the panel recommended by the Search Committee consisting of —— (a) one person nominated by the Board; (b) one person nominated by the Chairman, University Grants Commission; (0) one person nominated by the Chancellor; and ((1) one person nominated by the Govemment, and the Chancellor shall appoint one of these persons to be the Chairman of the Committee. (4) An eminent person in the sphere of higher education not connected with the University and its colleges shall only be eligible to be nominated as the member of the Search Committee. (5) The Search Committee shall prepare and recommenda panel of not less than three persons and not more than ﬁve persons to be appointed as Vice-Chancellor. (6) For the purpose of selection of the Vice—Chancellor, the Search Committee shall invite applications trom eligible persons through a public notice and while considering the names ofpersons to be appointed as Vice-Chancellor. the Search Committee shall give proper weightage to academic excellence, exposure to the higher education system in the country, and adequate experience in academic and administrative governance and record its ﬁndings in writing and enclose the same with the panel to be submitted to the Chancellor. (7) The term of the ofﬁce of the ViceChancellor shall be three years from the date on which he enters upon his ofﬁce or until he attains the age of seventy years, whichever is earlier: Provided that the same person shall be eligible for reappointment for a second term. (is «mm-n MW .0... 4.4. :4", ( Wm. my: rm

~4 (q;-L . _'0SJ1~~R\(f\JI:-q-:l,;~ 5, 2017 _ _ _ 25(7)

(8) The Vice-Chancellor shall receive such pay and allowances as may be determined by the State Government. In addition to it, he shall bc entitled to free furnished residence maintained by the University and such other perquisites as may be prescribed.

(9) When a permanent vacancy in the office or the Vice- Chancellor occurs by reason of his death, resignation, removal or the expiry of his term of office, it shall be filled by the Chancellor in accordance with sub-section (3), and for so long as it is not S0 filled, stop-gap arrangement shall be made by him under and in accordance with sub-section (10).

(10) 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 (9), 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 by any other Vice-Chancellor of a State University.

(11) The Vice-Chancellor may at any time relinquish office by submitting, not less than sixty days in advance of the date on which he wishes to be relieved, his resignation to the Chancellor.

(12) Such resignation shall take effect from the date determined by the' Chancellor and conveyed to the Vice- Chancellor.

(13) Where a person appointed as the Vice-Chancellor was in employment before such appointment in any other college, institution or University, he may continue to contribute to the provident fund of which he was a member in such employment and the University shall contribute to the account of such person in that provident fund.

(14) Where the Vice-Chancellor had been in his previous employment, a member of any insurance or pe-nsion scheme, the University shall make a necessary contribution to such scheme.

(15) The Vice-Chancellor shall he entitled to travelling and daily allowance at such rates as may be fixed by the Board.

(16) 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:

111114, (25)) swam harem, 5-53 5,2017 _ _ 25(7) (8) The Vice-Chancellor shall receive such pay and allowances as may be determined by the State (iovernment. ln addition to it he shall be entitled to free furnished residence maintained by the University and such other perquisites as may be prescribed. (9) When a permanent vacancy in the o l1ce ol the Vice- Chancellor occurs by reason of his death, resignation, remm al or the expiry of his term of ofﬁce, it shall be ﬁlled by the Chancellor in accordance with sub—section (3), and for so long as it is not so ﬁlled, stop—gap arrangement shall be made by him under and in accordance with sub—section ('10). (10) 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 (9), the Registrar shall forthwith report the matter to the Chancellor who shali make, on the advice of the State Government, arrangement for the carrying on of the function of the ofﬁce of the Vice-Chancellor by any other Vice-Chancellor of a State University. (11) The Vice-Chancellor may at any time relinquish ofﬁce by submitting, not less than sixty days in advance of the date on which he wishes to be relieved, his resignation to the Chancellor. (12) Such resignation shall take effect from the date determined by the ' Chancellor and conveyed to the Vice- Chancellor. (13) Where a person appointed as the Vice-Chancellor was in employment before such appointment in any other college, institution or University, he may continue to contribute to the provident fund of which he was a member in such employment and the University shall contribute to the account of such person in that provident fund. (14) Where the Vice-Chancel! or had been in his previous employment, a member of any insurance or pension scheme, the University shall make a necessary contribution to such scheme. (15) The Vice—Chancellor shall be entitled to travelling and daily allowance at such rates as may be ﬁxed by the Board. (16) 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:

2S{8t __ "_ __"_~_Xl\1f~~L~~~QJI __ ~ 'tWT 4 (c0

Provided that leave on half pay may be commuted as leave on full pay on production of medical certificate.

(17) The Vice-Chancellor shall be the principal academic, administrative and executive officer of the University and shall exercise overall supervision and control over the affairs of the University. He shall have all such powers as may be necessary for true observance of the provisions of this Act and Statutes.

(18) The Vice-Chancellor shall, where immediate action is called for, have power to make an order so as to exercise any power or perform any function which"is exercised or performed by any Authority under this Act or the Statutes:

Provided that such action shall be reported to the Authority as would have in the ordinary course dealt with the. matter for approval:

Provided further that if the action so reported is not approved by such Authority not being the Board, the matter shall be referred to the Board, whose decision shall be final and in case of the Authority being the Board, the matter shall be referred to the Chancellor whose decision shall be final.

(19) The Vice-Chancellor may, on being satisfied that any action taken or order made by any Authority is not in the interest of the University or beyond the powers of such Authority, require the Authority to review its action or order. In case the Authority refuses or fails to review its action or order within sixty days of the date on which the Vice-Chancellor has so required, the matter may L~ referred to the Board or to the Chancellor, as the case may be, for final decision.".

~~~, Principal Secretary to the Government.

8 Government Central Press, Jaipur.

257(8)-“W ,___WW3E:9133 5. 2017 m 4 (as) _ Provided that leave on half pay may be commuted as leave on full pay on production of medical certiﬁcate (17) The Vice-Chancellor shall be the principal academic, administrative and executive ofﬁcer of the University and shall exercise overall supervision and control over the affairs of the University. He shall have all such powers as may be necessary for true observance of the provisions of this Act and Statutes. (18) The Vice-Chancellor shall, where immediate action is called for, have power to make an order so as to exercise any power or perform any function whichis exercised or performed by any Authority under this Act or the Statutes: Provided that such action shall be reported to the Authority as would have in the ordinary course dealt with the‘matter for approval: Provided further that if the action so reported is not approved by such Authority not being the Board, the matter shall be referred to the Board, whose decision shall be ﬁnal and in case of the Authority being the Board. the matter shall be referred to the Chancellor whose decision shall be ﬁnal. (19) The Vice-Chancellor may, on being satisﬁed that any action taken or order made by any Authority is not in the interest of the University or beyond the powers of such Authority, require the Authority to review its action or order. In case the Authority refuses or fails to review its action or order within sixty days of the date on which the Vice-Chancellor has so required, the matter may be referred to the Board or to the Chancellor, as the case may be, for ﬁnal decision”. ‘ water gram amt, Principal Secretary to the Government. 8 Government Central Press, Jaipur.

Rajasthan act 20 of 2017 : The MAHARSHI DAYANAND SARASWATI UNIVERSITY (AMENDMENT) ACT, 2017

SECTIONS