Rajasthan act 18 of 2017 : The GOVIND GURU TRIBAL UNIVERSITY, BANSWARA (AMENDMENT) ACT, 2017

Date: 3 May 2017

Department

Department of Higher Education

Summary

nil

Enforcement Date

4 May 2017

PDF

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LAW (LF,CISLATIVE DRAFTING) DEPARTMENT (GROUP-II)

NOTIFICATION .laipur, May 05, 2017

No. F. 2 (14) Vidhi/2/2017.-ln pursuance or 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 Govind Guru Janjatiya Vishwavidyalaya. Banswara (Sanshodhan) Adhiniyarn, 2017 (2017 ka Adhiniyam Shankhyank 18) :-

(Authorised English Translation) THE GOVIND GURU TRIBAL UNIVERSITY, BANSWARA

(AMENDMENT) ACT, 2017 (Act No. 18 of 2017)

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

Act further to amend the Govind Guru Tribal University, Banswara Act, 2012.

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 Govind Guru Tribal University, Banswara (Amendment) Act. 2017.

(2) It shall come into force at once, 2. Amendment in section 11, Rajasthan Act No. 31 of

2012.- For the existing section 11 of the Govind Guru Tribal University, Banswara Act, 2012 (Act No. 31 of 2012), hereinafter

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referred to as the principal Act. the following shall he substituted. namely:-

"11. Vice-Chancellor.- (I) The Vice-Chancellor shall be a whole time paid officer of the University, .

(2) No person shall be eligible to be appointed as Vice- Chancellor unless he is a 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) 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 he 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 from eligible persons

~. through a public notice and while considering the names of persons 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 Chance! lor.

t7) The term of the office ofthe Vice-Chancellor shall be three ;'C'U'S 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.

“Jim 4 (EB) erasure W—Cﬁ, ﬁrs: 5, 2017 21(7) referred to as the principal Act. the following shall be substituted. namely:- "1 l. Vice-Chancellor.- (I) 'l‘he Vice-Chancellor shall be a whole time paid ofﬁcer of the University. ‘ (2) No person shall be eligible to be appointed as Vice- Chancellor unless he is a distinguished academician having a minimum of ten years experience as Professor in a Unirersity 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; (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 Chaimian 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 from eligible persons through a public notice and while considering the names of persons 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 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 shall be eligible for reappointment for a second term.

21 (8) Wf 4 (Q1)

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

(9) When a permanent vacancy in the office of the Vice- Chancellor occurs by reason of his death. resignation. removal or the expiry of his term of office, it shall be f lied by the Chancellor in accordance with sub-section (3). and for so long as II 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 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 ether 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 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:

, I

! i

21(8) mum WEI—El? 713‘ 5, 2017 ,7 am 4 (25) (8) The Vice-Chancellor shall receive such pay and allowances as may be determined by the State Government. 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 office of 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 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 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 ofa state university. (1 l) 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. I (14) Where the Vice-Chancellor 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: i: if t; i, in r: vi: ,. v-.':xsshmﬂ“£’ﬂlﬁ.ﬂm'w3«may- " ' .

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

(17) TIle 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 provisionsof 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 byany 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, tor final decision.".

3. Amendment in section 20, Rajasthan Act No. 31 of 2012.- In sub-section (1) of section 20 of the principal Act,-

(i) in the Hindi version of clause (viii)- (a) for the existing word "31~C=t ,;;ufc'l<m", the

word "31Clj~ct "'Gi"'lkh,1" shall be substi~ted and shall be deemed always to have been substituted;

(b) the existing word "atrx" appearing at the end, shall be deleted and shall be deemed always to have been deleted; and

----~---

am 4 (E) W met—net, we 5, 2917 21(9) 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 ﬁmction 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 byany 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, tor ﬁnal decision.”. 3. Amendment in section 20, Rajasthan Act No. 31 of 2011- In, sub-section (1) of section 20 of the principal Act,- (i) in the Hindi version of clause (viii)— (a) for the existing word “31W SITE-11W, the word “3W? 3W’ shall be substituted and shall be deemed always to have been substituted; (b) the existing word “311?” appearing at the end, shall be deleted and shall be deemed always to have been deleted; and

21{t<lL_____ _ ~ XT\if-33T._~!_2017 __ u ~ 4 (CflJ

(ii) in the Hindi version of clause (ix)- (a) for the existing word 'iji<>4QQ", the word

"c;r<>4lftQQ" shall be substituted and shall be deemed always to have been substituted;

(b) for the existing punctuation mark ";" appearing at the end, the expression "; 3/lx" shall be substituted and shall be deemed always to have been substituted; and

(c) after clause (ix) so amended, the following new sub-clause shall be added and shall be deemed always to have been added, namely:-

4. Amendment in section 22, Rajasthan Act No. 3 t of 2012.- In the Hindi version of sub-clause (ii) of clause (III) of sub- section (1) of section 22 of the principal Act, tor the existing word "~<>4qRt", the word "~' shall be Substituted and shall be deemed always to have been substituted.

~¥RUJm, Principal Secretary to the Guvetnment.

10 Government Central Press, Jaipur.

- 10

2109).. ._-t HWJ:EH_L,_ 2017 .. mﬂ) (ii) in the Hindi version of clause (ix)- (3) (b) (C) for the existing word mm the word “W’ shall be substituted and shall be deemed always to have been substituted; for the existing punctuation mark ";" appearing at the end, the expression “; all?” shall be substituted and shall be deemed always to have been substituted; and aﬂer clause (ix) so amended, the following new sub-clause shall be added and shall be deemed always to have been added, namely:- “(x) W W afar—ma, Haw—W I”. 4. Amendment in section 22, Rajasthan Act No. 31 of 2012.- In the Hindi version of subclause (ii) of clause (III) of sub— section (1) of section 22 of the principal Act for the existing word “W’, the word “W’ shall be substituted and shall be deemed always to have been substituted. WWW. Principal Secretary to the Government. 10 Government Central Press, Jaipur. 10 r:~‘v l. "ﬂaw ne‘er-.5 er; ;::m¢ new”

Rajasthan act 18 of 2017 : The GOVIND GURU TRIBAL UNIVERSITY, BANSWARA (AMENDMENT) ACT, 2017

SECTIONS