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RAJASTHAN GAZETTE
Extraordinary lkf/kdkj izdkf’kr Published by Authority
Hkknz 25] lkseokj] 'kkds 1935&flrEcj 16] 2013 Bhadra 25, Monday, Saka 1935–September 16, 2013
Hkkx 4 ¼d½
jktLFkku fo/kku eaMy ds vf/kfu;eA
fof/kfof/kfof/kfof/k ¼fo/kk;h izk:i.k½ foHkkx¼fo/kk;h izk:i.k½ foHkkx¼fo/kk;h izk:i.k½ foHkkx¼fo/kk;h izk:i.k½ foHkkx
¼xqzi&2½¼xqzi&2½¼xqzi&2½¼xqzi&2½
vf/klwpuk
t;iqj] t;iqj] t;iqj] t;iqj] flrEcj 16flrEcj 16flrEcj 16flrEcj 16] 2013] 2013] 2013] 2013
la[;k ila[;k ila[;k ila[;k i---- 2 ¼2 ¼2 ¼2 ¼36363636½ fof/k@2@201½ fof/k@2@201½ fof/k@2@201½ fof/k@2@2013%3%3%3%&&&&jktLFkku jkT; fo/kku&e.My
dk fuEukafdr vf/kfu;e] ftls jkT;iky egksn;k dh vuqefr fnukad
15 flrEcj] 2013 dks izkIr gqbZ] ,rn~}kjk loZlk/kkj.k dh lwpukFkZ
izdkf’kr fd;k tkrk gSA
कोटा �व� व�व यालय (सशंोधन) अ�ध�नयम, 2013
(2013 का अ�ध�नयम स�ं यांक 26)
[रा� यपाल महोदया क� अनुम�त �दनांक 15 �सत� बर, 2013 को ा! त हुई]
कोटा %व' व%व(यालय अ)ध�नयम, 2003 को और सशंो)धत करने
के �लए अ)ध�नयम।
भारत गणरा�य के च4सठव6 वष8 म6 राज:थान रा�य %वधान-
म=डल �न�न�ल?खत अ)ध�नयम बनाता हैः-
1. स�ं !त नाम और %ारंभ.- (1) इस अ)ध�नयम का नाम कोटा
%व' व%व(यालय (सशंोधन) अ)ध�नयम, 2013 है।
(2) यह 7 जून, 2013 को और से वIृत हुआ समझा जायेगा।
2. 2003 के राज* थान अ�ध�नयम स.ं14 क- धारा 8 का
सशंोधन.- कोटा %व' व%व(यालय अ)ध�नयम, 2003 (2003 का
अ)ध�नयम स.ं 14), िजसे इसम6 आगे मलू अ)ध�नयम कहा गया है, क�
43¼2½ jktLFkku jkt&i=] flrEcj 16] 2013 Hkkx 4 ¼d½
%व(यमान धारा 8 के : थान पर �न� न�ल?खत �त: था%पत Pकया
जायेगा, अथा8त:्-
''8. �नर0 ण.- (1) कुला)धप�त को, ऐसे TयिUत या TयिUतयV
(वारा, जैसा वह �नदेश दे,-
(क) %व' व%व(यालय, इसके भवनV, योगशालाओं, प:ुतकालयV,
सXंहालयV, काय8शालाओं और उप:करV का; या
(ख) %व' व%व(यालय (वारा सधंा[रत Pकसी स:ं थान, स:ंथा या
छा^ावास का; या
(ग) %व' व%व(यालय (वारा सचंा�लत या Pकये गये अ_यापन
और अ`य काय8 का; या
(घ) %व' व%व(यालय (वारा आयोिजत Pकसी भी परbcा के सचंालन
का,
�नरbcण करवाने का अ)धकार होगा।
(2) कुला)धप�त को %व' व%व(यालय से सबं)ंधत Pकसी भी मामले
के सबंधं म6 ऐसे TयिUत या TयिUतयV से, जैसा वह �नदेश दे, जांच
करवाने का भी अ)धकार होगा।
(3) कुला)धप�त, Iयेक मामले म6, Pकये जाने वाले �नरbcण या
जांच करवाने के अपने आशय के बारे म6 %व' व%व(यालय को सचूना
देगा/देगी और %व' व%व(यालय ऐसे �नरbcण या जाचं म6 �त�न)धIव
Pकये जाने का हकदार होगा।
(4) कुला)धप�त, %व' व%व(यालय को ऐसी जांच या �नरbcण के
प[रणाम के सबंधं म6 अपने %वचारV से ससं)ूचत करेगा/करेगी और, उन
पर %व' व%व(यालय क� राय अ�भ�नि' चत करने के प' चात,् क� जाने
वालb कार8वाई के बारे म6 %व' व%व(यालय को सलाह दे सकेगा/सकेगी और
ऐसी कार8वाई करने के �लए समय सीमा �नयत कर सकेगा/सकेगी।
(5) %व' व%व(यालय, इस कार �नयत क� गयी समय सीमा के
भीतर-भीतर, कुला)धप�त (वारा दb गयी सलाह पर क� गयी या Pकये
जाने के �लए :ता%वत कार8वाई के बारे म6 कुला)धप�त को [रपोट8 देगा।
(6) य�द %व' व%व(यालय �नयत क� गयी समय सीमा के भीतर-
भीतर कार8वाई नहbं करता है या य�द कुला)धप�त क� राय म6,
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 16] 2013 43¼3½
%व' व%व(यालय (वारा क� गयी कार8वाई समाधान द नहbं है तो कुला)धप�त
%व' व%व(यालय (वारा �दये गये Pकसी :पfटbकरण पर या Pकये गये
अgयावेदन पर %वचार करने के प' चात ् ऐसा �नदेश जारb कर सकेगा/
सकेगी जैसा वह उ)चत समझे और %व' व%व(यालय ऐसे �नदेश का पालन
करेगा।
(7) य�द %व' व%व(यालय, उप-धारा (6) के अनसुार जारb Pकये
गये �नदेश का, ऐसी �नयत समय सीमा के भीतर, जो इस �न�मIत
कुला)धप�त (वारा �नयत क� जाये, पालन नहbं करता है तो कुला)धप�त
को : व%ववेकानसुार ऐसे �नदेश का Phया`वयन कराने के �लए Pकसी
TयिUत या �नकाय को �नयUुत करने क� और ऐसा आदेश करने क�
शिUत होगी जो उसके TययV के �लए आव' यक हो।''।
3. 2003 के राज* थान अ�ध�नयम स.ं14 क- धारा 11 का
सशंोधन.- मलू अ)ध�नयम क� %व(यमान धारा 11 के : थान पर
�न� न�ल?खत �त: था%पत Pकया जायेगा, अथा8त:्-
''11. कुलप�त.- (1) कुलप�त %व' व%व(यालय का पणू8का�लक
वतै�नक अ)धकारb होगा और �न�न�ल?खत सद:यV से �मलकर बनी
चयन स�म�त क� �सफा[रश पर, रा�य सरकार के परामश8 से,
कुला)धप�त (वारा �नयUुत Pकया जायेगा -
(क) बोड8 (वारा नाम�नदk�शत एक TयिUत, जो %व' व%व(यालय
या उसके Pकसी महा%व(यालय से सबं)ंधत न हो;
(ख) %व' व%व(यालय अनदुान आयोग के अ_यc (वारा
नाम�नदk�शत एक TयिUत;
(ग) कुला)धप�त (वारा नाम�नदk�शत एक T यिUत; और
(घ) रा�य सरकार (वारा नाम�नदk�शत एक TयिUत,
और कुला)धप�त इनम6 से Pकसी एक TयिUत को स�म�त का अ_यc
�नयUुत करेगा।
(2) कुलप�त क� पदाव)ध उस तारbख से, िजसको वह अपना पद
Xहण करता/करती है, तीन वष8 या सIतर वष8 क� आय ु ा!त कर लेने
तक, इनम6 से जो भी पहले हो, होगी:
पर`त ुवहb TयिUत दसूरb अव)ध के �लए पनु�न8यिुUत का पा^
होगा/होगी।
43¼4½ jktLFkku jkt&i=] flrEcj 16] 2013 Hkkx 4 ¼d½
(3) कुलप�त, ऐसा वेतन और भIत े ा!त करेगा/करेगी जो रा�य
सरकार (वारा अवधा[रत Pकये जाय6। इसके अ�त[रUत, वह
%व' व%व(यालय (वारा सधंा[रत �न:शlुक ससुि�जत �नवास और ऐसी
अ`य प[रलिmधयV का/क� हकदार होगा/होगी जो %व�हत क� जाय6।
(4) जब कुलप�त के पद क� कोई :थायी [रिUत उसक� मIृय,ु
Iयागप^, हटाये जाने या उसक� पदाव)ध समा!त हो जाने के कारण हो
जाये तो वह कुला)धप�त (वारा, उप-धारा (1) के अनसुार भरb जायेगी
और जब तक वह इस कार नहbं भरb जाती है तब तक उसके (वारा,
उप-धारा (5) के अधीन और अनसुार कामचलाऊ Tयव:था क� जायेगी ।
(5) जब कुलप�त के पद क� कोई अ:थायी [रिUत उसक� छुoी,
�नलबंन के कारण या अ`यथा हो जाये, या जब उप-धारा (4) के अधीन
कोई कामचलाऊ Tयव:था आव'यक हो तब कुल-स)चव मामले क� [रपोट8
तरंुत कुला)धप�त को करेगा जो, रा�य सरकार क� सलाह से, कुलप�त के
पद के कृIयV के �नव8हन के �लए Tयव:था करेगा ।
(6) कुलप�त अपने पद का Iयाग, Pकसी भी समय अपना
Iयागप^ ऐसी तारbख से, िजसको वह पदभार से मUुत होने का/क�
इpछुक हो, कम से कम साठ �दवस पवू8 कुला)धप�त को :ततु करके,
कर सकेगा/सकेगी।
(7) ऐसा Iयागप^ ऐसी तारbख से भावी होगा जो कुला)धप�त
(वारा अवधा[रत क� जाये और िजसक� सचूना कुलप�त को दb जाये ।
(8) जहा,ं कुलप�त के qप म6 �नयUु त कोई T यिU त, ऐसी �नयिुU त
के पवू8 Pकसी भी अ` य महा%व(यालय, स:ं था या %व' व%व(यालय म6
�नयोिजत था, वहां वह उस भ%वf य �न)ध म6 अशंदान करना जारb रख
सकेगा/सकेगी िजसम6 वह ऐसे �नयोजन म6 सद: य था/थी और
%व' व%व(यालय उस भ%वf य �न)ध म6 ऐसे T यिU त के लेखे म6 अशंदान
करेगा।
(9) जहां कुलप�त, उसके पवू8वतs �नयोजन म6, Pकसी बीमा या
प6शन : क�म का सद: य रहा हो/रहb हो, वहां %व' व%व(यालय, ऐसी : क�म
म6 आव' यक अशंदान करेगा।
(10) कुलप�त, ऐसी दरV पर जैसीPक बोड8 (वारा �नयत क� जाय6,
या^ा और दै�नक भIत ेका हकदार होगा।
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 16] 2013 43¼5½
(11) कुलप�त, �न� नानसुार छु�oयV का हकदार होगा:-
(क) I येक t यारह �दवस क� वा: त%वक सेवा के �लए एक
�दवस क� दर से पणू8 वेतन पर छु oी; और
(ख) सेवा के I येक पणू8 वष8 के �लए बीस �दवस क� दर
से अध8वतै�नक छुoी:
पर` त ु )चPकI सा माणप^ : ततु करने पर
अध8वतै�नक छुoी को पणू8 वतै�नक छुoी म6 qपा` त[रत
Pकया जा सकेगा।''।
4. 2003 के राज*थान अ�ध�नयम स.ं 14 क- धारा 35 का
सशंोधन.- मलू अ)ध�नयम क� धारा 35 के %व(यमान उपबधं को उसक�
उप-धारा (2) के qप म6 पनुःसuंयांPकत Pकया जायेगा और इस कार
पनुःसuंयांPकत उप-धारा (2) के पवू8 �न�न�ल?खत उप-धारा अतंः:था%पत
क� जायेगी]]]] अथा8त:्-
^^̂̂̂(1) रा� य सरकार को, %व' व%व(यालय के %वIत से सबं)ंधत ऐसे
Pकसी भी मामले के सबंधं म6, जहां रा� य सरकार क� �न)धयV का सबंधं
हो, ऐसे T यिU त या T यिU तयV (वारा, जैसाPक वह �नदेश दे, जांच करवाने
और %व' व%व(यालय को �नदेश जारb करने का अ)धकार होगा।^^।
5. 2003 के राज*थान अ�ध�नयम स.ं 14 क- धारा 44 का
सशंोधन.- मलू अ)ध�नयम क� धारा 44 म6,-
¼i½ %व(यमान उप-धारा (2) और (3) hमशः उप-धारा (4)
और (5) के qप म6 पनुःसuंयांPकत क� जाय6गी;
¼ii½ %व(यमान उप-धारा (1) के प'चात,् �न�न�ल?खत नयी
उप-धाराएं अ`तः:था%पत क� जाय6गी, अथा8त:्-
^^^^^^^^(2) �नयं̂ क, ऐसी तारbख से पवू8 जो प[र�नयमV
(वारा %व�हत क� जाये, आगामी वष8 के �लए बजट तयैार
करेगा।
(3) �नयं̂ क (वारा तयैार Pकये गये वा%ष8क
लेखे और बजट बोड8 के समc अनमुोदन के �लए रख े
जाय6गे और बोड8 इसके सदंभ8 म6 सकंlप पा[रत कर
43¼6½ jktLFkku jkt&i=] flrEcj 16] 2013 Hkkx 4 ¼d½
सकेगा और इसे �नयं̂ क को ससं)ूचत कर सकेगा जो
तदनसुार कार8वाई करेगा।’’; और
(iii) इस कार पनुःसuंयांPकत उप-धारा (5) के प'चात ्
�न�न�ल?खत नयी उप-धारा जोड़ी जायेगी, अथा8त:्-
^^^^^^^^(6) %व' व%व(यालय]]]] सपंरbcा म6 Pकये गये
आcेपV का समाधान करेगा और ऐसे अनदेुशV को
काया8ि`वत करेगा जो सपंरbcा [रपोट8 पर रा� य सरकार
(वारा जारb Pकये जाय6।''।
6. �नरसन और 5याविृ8तयां.- (1) कोटा %व' व%व(यालय
(सशंोधन) अ_यादेश, 2013 (2013 का अ_यादेश स.ं 9) इसके (वारा
�नर�सत Pकया जाता है।
(2) ऐसे �नरसन के होत े हुए भी, उU त अ_ यादेश (वारा यथा
सशंो)धत मलू अ)ध�नयम के अधीन क� गयी सम:त बात6, कार8वाइयां या
Pकये गये आदेश इस अ)ध�नयम (वारा यथा सशंो)धत मलू अ)ध�नयम
के अधीन Pकये गये समझे जाय6गे।
काश गपु ् ता,
%मखु शासन स�चव।
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, September 16, 2013
No. F. 2 (36) Vidhi/2/2013.–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 Kota Vishwavidyalaya,
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 16] 2013 43¼7½
(Sanshodhan) Adhiniyam, 2013 (2013 Ka Adhiniyam
Sankhyank 26):–
(Authorised English Translation)
THE UNIVERSITY OF KOTA (AMENDMENT) ACT, 2013
(Act No. 26 of 2013)
[Received the assent of the Governor on the 15 th day of
September, 2013]
An
Act
further to amend the University of Kota Act, 2003.
Be it enacted by the Rajasthan State Legislature in the
Sixty-fourth Year of the Republic of India, as follows:-
1. Short title and commencement.- (1) This Act may be
called the University of Kota (Amendment) Act, 2013.
(2) It shall be deemed to have come into force on and from
7 th June, 2013.
2. Amendment of section 8, Rajasthan Act No. 14 of
2003.- For the existing section 8 of the University of Kota Act,
2003 (Act No. 14 of 2003), hereinafter referred to as the principal
Act, the following shall be substituted, namely:-
“8. Visitation.- (1) The Chancellor shall have the
right to cause an inspection, to be made by such person or
persons, as he or she may direct–
(a) of the University, its buildings, laboratories,
libraries, museums, workshops and equipments;
or
(b) of any institute, institution or hostel maintained
by the University; or
(c) of the teaching and other work conducted or
done by the University; or
(d) of the conduct of any examination held by the
University.
43¼8½ jktLFkku jkt&i=] flrEcj 16] 2013 Hkkx 4 ¼d½
(2) The Chancellor shall also have the right to cause
an inquiry to be made by such person or persons as he or
she may direct in respect of any matter connected with the
University.
(3) The Chancellor shall, in every case, give notice
to the University of his or her intention to cause an
inspection or inquiry to be made and the University shall be
entitled to be represented at such inspection or inquiry.
(4) The Chancellor shall communicate to the
University his or her views with reference to the result of
such inspection or inquiry and may, after ascertaining the
opinion of the University thereon, advise the University
upon the action to be taken and fix a time limit for taking
such action.
(5) The University shall within the time limit so
fixed, report to the Chancellor the action taken or proposed
to be taken on the advice tendered by the Chancellor.
(6) If the University does not take action within the
time limit fixed, or if the action taken by the University is,
in the opinion of the Chancellor, not satisfactory, the
Chancellor may, after considering any explanation offered
or representation made by the University, issue such
direction as he or she may deem fit and the University shall
comply with such direction.
(7) If the University does not comply with such
direction issued as per sub-section (6) within such time as
may be fixed in that behalf by the Chancellor, the
Chancellor shall at his or her discretion have power to
appoint any person or body to implement such direction
and make such order as may be necessary for the expenses
thereof.”.
3. Amendment of section 11, Rajasthan Act No.
14 of 2003.- For the existing section 11 of the principal
Act, the following shall be substituted, namely:-
“11. Vice-Chancellor.- (1) The Vice-
Chancellor shall be a whole-time paid officer of the
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 16] 2013 43¼9½
University and shall be appointed by the Chancellor
in consultation with the State Government upon
the recommendation of a Selection Committee
consisting of -
(a) one person nominated by the Board not
connected with the University or any college
thereof;
(b) one person nominated by the Chairman,
University Grants Commission;
(c) one person nominated by the Chancellor;
and
(d) one person nominated by the State
Government,
and the Chancellor shall appoint one of these
persons to be the Chairman of the Committee.
(2) The term of the office of the Vice-
Chancellor shall be three years from the date on
which he or she enters upon his or her office or until
he or she attains the age of seventy years, whichever
is earlier:
Provided that the same person shall be
eligible for reappointment for a second term.
(3) The Vice-Chancellor shall receive such
pay and allowances as may be determined by the
State Government. In addition to it, he or she shall
be entitled to free furnished residence maintained by
the University and such other perquisites as may be
prescribed.
(4) When a permanent vacancy in the office
of the Vice-Chancellor occurs by reason of his or
her death, resignation, removal or the expiry of his
or her term of office, it shall be filled by the
Chancellor in accordance with sub-section (1), and
for so long as it is not so filled, stop-gap
arrangement shall be made by him or her under and
in accordance with sub-section (5).
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(5) When a temporary vacancy in the office
of the Vice-Chancellor occurs by reason of leave,
suspension or otherwise or when a stop-gap
arrangement is necessary under sub-section (4), the
Registrar shall forthwith report the matter to the
Chancellor who shall make, on the advice of the
State Government, arrangement for the carrying on
the function of the office of the Vice-Chancellor.
(6) The Vice-Chancellor may at any time
relinquish office by submitting, not less than sixty
days in advance of the date on which he or she
wishes to be relieved, his or her resignation to the
Chancellor.
(7) Such resignation shall take effect from
the date determined by the Chancellor and conveyed
to the Vice-Chancellor.
(8) Where a person appointed as the Vice-
Chancellor was in employment before such
appointment in any other college, institution or
University, he or she may continue to contribute to
the provident fund of which he or she was a member
in such employment and the University shall
contribute to the account of such person in that
provident fund.
(9) Where the Vice-Chancellor had been in
his or her previous employment, a member of any
insurance or pension scheme, the University shall
make a necessary contribution to such scheme.
(10) The Vice-Chancellor shall be entitled
to travelling and daily allowance at such rates as
may be fixed by the Board.
(11) The Vice-Chancellor shall be entitled
to leave as under:-
(a) leave on full pay at the rate of one day
for every eleven days of active service;
and
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(b) leave on half pay at the rate of twenty
days for each completed year of service:
Provided that leave on half pay may
be commuted as leave on full pay on
production of medical certificate.”.
4. Amendment of section 35, Rajasthan Act No.
14 of 2003.- The existing provision of section 35 of the
principal Act shall be renumbered as sub-section (2) thereof
and before sub-section (2) so renumbered the following
sub-section shall be inserted, namely:-
“(1) The State Government shall have the
right to cause an inquiry to be made, by such person
or persons as it may direct, and to issue directions to
the University, in respect of any matter connected
with the finances of the University, where State
Government funds are concerned.”.
5. Amendment of section 44, Rajasthan Act No.
14 of 2003.- In section 44 of the principal Act,-
(i) the existing sub-sections (2) and (3) shall be
renumbered as sub-sections (4) and (5)
respectively;
(ii) after the existing sub-section (1) the following
new sub-sections shall be inserted, namely:-
“(2) The Comptroller shall, before
such date as may be prescribed by the Statutes,
prepare the budget for the ensuing year.
(3) The annual accounts and the
budget prepared by the Comptroller shall be
placed before the Board for approval and the
Board may pass resolution with reference
thereto and communicate the same to the
Comptroller who shall take action in
accordance therewith.” ; and
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(iii) after sub-section (5) so renumbered the
following new sub-section shall be added,
namely:-
“(6) The University shall settle objections
raised in the audit and carry out such
instructions as may be issued by the State
Government on the audit report.”.
6. Repeal and savings.- (1) The University of Kota
(Amendment) Ordinance, 2013 (Ordinance No. 9 of 2013)
is hereby repealed.
(2) Notwithstanding such repeal, all things done,
actions taken or orders made under the principal Act as
amended by the said Ordinance shall be deemed to have
been done, taken or made under the principal Act as
amended by this Act.
काश गु! ता, Principal Secretary to the Government.
________
Government Central Press, Jaipur.