Rajasthan act 9 of 1984 : The MOHAN LAL SUKHADIA AGRICULTURE UNIVERSITY (AMENDMENT) ACT 1984

[First published in Rajasthan Gazette, Extraordinary, Part IV-(A). Dated 14.04.1984]

LAW DEPARTMENT

(LEGISLATIVE WING)

NOTIFICATION

Jaipur, April 14, 1984

No.F. 2(23) Vidhi/83.- The Following Act of the Rajasthan State Legislature received the

assent of the Governor on the 14th day of April, 1984 and is hereby published for general

information:-

THE MOHAN LAL SUKHADIA AGRICULTURE UNIVERSITY

(AMENDMENT) ACT 1984

(Act No. 9 of 1984)

[Received the assent of the Governor on the 14th day of April 1984]

Act

Further to amend the Mohan Lal Sukhadia Agriculture University Act 1962.

Be it enacted by the Rajasthan State Legislature in the Thirty –Fifth Year of the Republic of

India, as follows:-

1. Short title and commencement.- (1) this Act may be cited as the Mohan Lal Sukhadia

Agriculture University (Amendment) Act, 1984,

2. It shall be deemed to have come into force on the 15th day of October 1983.

2. Change of name of the Mohan Lal Sukhadia Agriculture University.—(1)the

name of the Mohan Lal Sukhadia Agriculture University incorporated under the Mohan Lal

Sukhadia Agriculture University Act, 1962 (Rajasthan Act 18 of 1962) shall, as from

commencement of this Act, be the "Mohan Lal Sukhadia University".

(2) Any reference to the Mohan Lal Sukhadia Agriculture University in any law for the

time being in force or in any indenture, instrument or other documents shall be read and

construed as a reference to that University under its name as altered by this Act.

(3) Nothing in this Act shall affect the continuity of the corporate status of the said

University.

3. Citation of the Mohan Lal Sukhadia Agriculture University Act, 1962.—The

Mohan Lal Sukhadia Agriculture University Act, 1962 shall henceforth be cited as the

Mohan Lal Sukhadia University Act, 1962.

4. Amendment of section 1, Rajasthan Act 18 of 1962.-In sub-section (1) of

section 1 of the Mohan Lal Sukhadia University Act, 1962 as amended by the Mohan

Lal Sukhadia University (Amendment) Ordinance, 1983 (Ordinance No. 6 of 1983),

for the expression -"Mohan Lal Sukhadia Agriculture University Act", the expression

"Mohan Lal Sukhadia University Act" shall be substituted. –

5. Amendment of section 2, Rajasthan Act 18 of 1962. —In section 2 of the Mohan

Lal Sukhadia University Act, 1962 (Rajasthan Act 18 of 1962), as it stood immediately

before the commencement of the Mohan Lal Sukhadia Universit y (Amendment)

Ordinance, 1983 (Ordinance No. 6 of 1983), hereinafter referred to as the principal

Act,—

(a) For clause (a), the following clause shall be substituted, namely:—

"(a) "Academic Council". Means either of the two Academic Councils of the University

constituted under section 21;";-

(b) For clause (b), the following clause shall be subst ituted, namely:

"(b) "Agriculture" includes the basic and applied Agriculture science, agricultural

technology and engineering, land development, soil and water management, home

science, veterinary science, animal science crop and live stock production and

management and dairy science)",

"(c) "Board" means the Board of Management of the University constituted under section

19;"; and

(d) For clause (d), the following clause shall be substituted, namely:—

"(d) "College" means a college falling under either of the two wings of the University

and enumerated in or under section 25, and where such college has more campuses than

one, it includes each of such campuses;".

6. Amendment of section 3, - Rajasthan Act 18 of 1962.- In section 3 of the principal

Act,-

(a) for the existing marginal heading, the following marginal heading shall be

substituted, namely:—

"The University, its Wings and jurisdiction

(b) for sub-section (1); the following sub-section shall be substituted, namely:—

"(1) The Chancellor, the Vice-Chancellor and the members constituting the Board of

Management of the Mohan Lal Sukhadia Agriculture University in accordance with section

19 of this Act as amended by the Mohan Lal Sukhadia University (Amendment) Ordinance,

1983 (Ordinance No. 6 of 1983) and all persons who may hereafter become such officers or

Members in accordance with the said section of this Act as amended by the Mohan Lal

Sukhadia Agriculture University (Amendment) Act, 1984. Shall, so long as they continue to

hold such office or membership. be deemed to constitute or, as the case may be, “constitute a

body corporate by the name of the Mohan Lal Sukhadia University."; and

"(3)" For the purposes of its academic affairs, the University shall have the following two

Wings, namely:—

(a ) the Agriculture Wing; and

(b) The Education Wing,

And the colleges of the University Shall fall under either of these two wings.

(4) The jurisdiction of the University shall extend to, and power conferred by or under

this Act shall be exercisable by it in the Colleges of the university, the Agricultural

Experiment Station or other Research Stations or sub-stations and such other areas

within the State as the State Government May notify.".

7. Amendment of section 9, Rajasthan Act 18 of 1962.-1n sub-clause (i) of clause (b) of

section 9 of the principal Act for the expression “the Board of Control” the expression

“the Board of Management” shall be substituted.

8. Amendment of section 11, Rajasthan Act 18 of 1962.—In section 11 of the principal

Act,— .

"(a) in sub-section (1),—

(i) In between the words "by the Chancellor" and the word "upon the

recommendation", the expression,", on the advice of the State government," shall

be inserted;

(ii) The punctuation mark colon appearing after the words "Chairman of the

Committee" shall be substituted by the punctuation mark full stop and The existing

proviso shall be omitted;"

(b) For sub-section (2), the following shall be substituted, namely:-

"(2) the term of office of Vice-Chancellor shall be three years:’

Provided that the same person shall be eligible for re-appointment for a second term."

And

always to have been substituted, namely:-

"(4) 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 (1) 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

(5).

(5) When a temporary vacancy in the office of the Vice-Chancellor occurs by reason of

leave, suspension or otherwise or when a stop-gap arrangement is necessary under

sub-section (4), the Registrar shall forthwith report the matter to the Chancellor who

shall make, on the advice of the State Government, such arrangement for the carrying

on of the functions of the office of the Vice-Chancellor as he deems. Fit". .

9. Amendment of section 19, Rajasthan Act 18 of 1962.-For section.19, of the principal

Act, the following section shall be substituted, namely:-

"19 Constitution and composition of the Board of management- (1) The Board of

Management shall be the highest executive body of the university and shall consist of the

following members, namely;-

I. The Vice-chancellor of the University as Chairman.

II. Ex-officio members:—

(i) The Agriculture Production, Secretary to the Government of Rajasthan;

(ii) The Secretary to the Government of Rajasthan, Animal Husbandry Department;

(iii) The Education Secretary to the Government of Rajasthan;

(iv) The Director of Agriculture, Rajasthan;

(v) The Registrar of the University as Member-Secretary.

III. Nominated members:—

i. Two persons nominated by the Vice-Chancellor from amongst the

Deans or Associate Deans or the Directors for one year;

ii. Two University Professors nominated by the Vice-Chancellor for one year out

of which at least one shall be from the Agriculture Wing;

iii. One nominee of the Indian Council of Agriculture Research;

iv. Two eminent educationists to be nominated by the Chancellor for one year

out of which one shall be a scientist who has achieved distinction in

agriculture;

v. One eminent scientist who has achieved distinction in agriculture

nominated by the State Government for one year;

vi. One progressive farmer nominated by the State Government for one year;

and

vii. Two members of State Legislature nominated by the State Government

for one year.

IV. Elected Members- two teachers who have put in not less than seven years'

teaching experience in the institutions of higher education in Rajasthan on 1st

January immediately preceding the year in which elections are held, other than

University Professors/Deans/Associate Deans/Directors of Colleges of the

University to be elected by the teachers separately from amongst themselves as

below-

a) One teacher to be elected from amongst themselves by the teachers of th e

Agriculture Wing colleges.

b) One teacher elected from amongst themselves by the teachers of the Education Wing

colleges."

2. Any one-third members present at a meet ing of the Board shall const itute

the quorum necessary for the transact ion of its business thereat.

3. The Chairman of the Board shall perform such funct ions and exercise

such powers as are provided in this Act or as may be prescribed.

4. The members shall serve without any additional pay but shall be ent it led

to daily allowance and travelling expenses as may be prescribed.

5. The minutes of the meet ing of the Board shall be recorded and

maintained by the Member -Secretary of the Board.".

10. Amendment of section 20, Rajasthan Act 18 of 1962. -For clause (j) of

sect ion 20 of the principal Act, the following clause shall be subst ituted,

namely:-

"(j) To meet at such t imes and as often as it deems necessary, provided,

however, that the regular meet ings of the Board shall be held at least

once in every three months and that at least two -third of the regular

meet ings shall be held at the University headquarters; and".

11. Amendment of section 21, Rajasthan Act 18 of 1962.—For sect ion 21 of

the principal Act, the following sect io n shall be subst ituted, namely: -

"21. Academic Councils. -(1) There shall be two Academic Councils of

the University, one for its Agriculture Wing and the other for its

Educat ion Wing.

(2) The Academic Council for the Agriculture Wing shall be designated

as the Agriculture Academic Council and that for the Edu cat ion Wing as

the Educat ion Academic Council.

(3) The Agriculture Academic Council shall consists of -

(i) The Vice-Chancellor of the University as Chairman;

(ii) The Dean, Post-Graduate Studies of. Agriculture Wing colleges;

(iii) The Deans and Associate Deans of Agriculture Wing colleges;

(iv) The Director of Agricultural Experiment Station;

(v) The Director, Extension Education;

(vi) Three Joint, Associate or Additional Directors of Research in the

Agriculture Wing nominated by the Vice-Chancellor by rotation;

(vii) One-third of the Heads or Associate Heads (by whatever designation

they ate known) not below the rank of Associate Professor from

each Agriculture Wing college nominated by the Vice-Chancellor;

(viii) Two representatives from Extension Education not below the

rank of Associate Professor nominated by the Vice-Chancellor by

rotation;

(ix) Four Assistant Professors having ten years' experience in teaching

degree or post-graduate classes, inclusive of the experience in

conducting or guiding research or extension programmes, to be

elected by each Agriculture Wing college from amongst such

Professors in the manner to be notified by the Vide-Chancellor;

(x) Two persons nominated by the Vice-Chancellor from amongst

persons who process special attainments in particular field of studies

and are not employees of the University; and

(xi) The Registrar of the University as Member-Secretary.

(4) The term of office of the nominated and elected members Of the Agriculture

Academic Council shall be two years.

(5) The Education Academic Council shall consist of-

i. The Vice-Chancellor of the University Chairman;

ii. Chairman of faculties in Education Wing colleges;

iii. Professors in the teaching departments of Education Wing colleges;

iv. Heads of Education Wing colleges (by whatever designation they are

known);

v. The Dean, Post-Graduate Studies of Education Wing colleges;

vi. Two Associate Professors from each faculty of colleges in Education Wing

nominated by the Vice-Chancellor by rotation

vii. Four Assistant Professors, having ten years' experience in teaching degree

or post-graduate classes to be elected by each Education Wing college

from amongst such Professors in the manner to be notified by the

Vice-Chancellor;

viii. Two persons to be nominated by the Vice-Chancellor from amongst

persons who process special attainments in particular field of studies are

not employees of the University; and

ix. The Registrar of the University as Members- Secretary,

6. The term of office of the nominated and elected members of the Education

Academic Council shall be two years."

12. Amendment of section 22, Rajasthan Act 18 of 1962.-In section 22 of the principal

Act-

(a) in sub-section (1), for the expression "The Academic Council shall be

incharge of the academic affairs of the University", the expression "Each

Academic Council shall be incharge of the academic affairs of the colleges

pertaining to it" shall be substituted;

(b) in sub-section (2) for the word "The", the word "Each" shall 'be substituted

and after the words "on all academic matters",, the': words "pertaining to it" shall

be added; and

namely:-

"(3) The Vice-Chancellor may convene a joint meeting of both the Academic

Councils, if there are common matters to-be decided.".

13. Amendment of section 23, Rajasthan Act 18 of 1962:- In sub-section (1) of

section 23 of the principal Act,- for the words "Executive Committee”, the word

"Board" shall be substituted.

14. Amendment of section 24-Rajasthan Act 18 of 1962.-In sub-section (3) of

section 24 of the principal Act, between the words "Academic Council" and the

words "the syllabi", the word "concerned" shall be inserted.

15. Amendment of section 25, Rajasthan Act 18 of 1962.-In section 25 of the

principal Act,-

(a) For sub-section (1); the following sub-section shall be substituted, namely:—

(1) The University shall have the following Agriculture Wing and Education Wing

Colleges, namely:

I-Agriculture Wing; College:-

a) College of Agriculture, Udaipur,

b) College of Technology, and Agricultural Engineering, Udaipur,

c) College of Home Science Udaipur,

d) College of Veterinary and Animal Science, Bikaner,

e) S. K. N. College, of Agriculture, Jobner,

f) College of. Dairy Science; Udaipur.

II- Education Wing Colleges-

(a) Law College, Udaipur and;

(b) School of Basic Sciences and Humanities Udaipur:

Provided that the State Government may, in consultation with the University, by

notification published in the Official Gazette, enumerate such faculties of the School of

Basic Sciences and Humanities as Education Wing Colleges of the University and such

other colleges as its Agriculture or Education Wing Colleges as it deems fit”. And

(b) For sub-sections. (3) to (7), the following sub-sections be substituted, namely:—

"(3)There shall be for the school-of Basic-"Sciences and a humanities, a Director who shall

be appointed by the Board in the manner prescribed and shall perform such functions and

exercise such powers as are provided in this Act or as may be prescribed.

(4) Each college mentioned in sub-section (1) Including any campus thereof shall have such

department as may be prescribed and such subjects of study as shall assigned to the

various departments the -Academic` Council Concerned.

(5) There shall be head of each-department who shall responsible to the Dean or to The

Associate, Dean or to the Director as- the case may be for the organization and operation

of his department.

(6) The Head of a department: shall by- rotation, be appointed by the vice-Chancellor from

amongst-

i. Four senior most professors where the number of Professors in a department is four or

more;

ii. A Professor or Professors and such number of senior most readers as is sufficient for

enabling the number of Professors including readers to extend upto four, where the

number of Professors in a department is less than four; or

iii. Four senior most Readers where there is no post of a Professor in a department,

For such term and for their performance of such function and the exercise of such powers as

may be prescribed”.

16. Amendment of section 26, Rajasthan Act 18 of 1962,- In sub-section (3) of section 26 of

the principal Act, for the expression “ Executive Committee”, the Expression “Board” shall

be substituted.

17. Amendment of section 27, Rajasthan Act 18 of 1962,- in Sub-section (4) of section 27 of

the principal Act for the expression “ Executive Committee”, the expression “Board” shall be

substituted.

18. Amendment of section 28, Rajasthan Act 18 of, 1962.-In sub-section (3) of section 28 of

the principal Act, for the words "Board of Control", the word "Board" shall be substituted.

19. Amendment of section 32, Rajasthan Act 18 of 1962.-1n clause (iv) of sub-section (1) of

section 32 of the principal Act, after the words "Academic Council", the word "concerned"

shall be added.

20. Amendment of section 34, Rajasthan Act 18 of 1962.—In clause (a) of section 34 of the

principal Act, the expression "except for the constitution of the Executive Committee" shall

be omitted and the punctuation mark full stop appearing at the end of the said clause shall be

substituted by the punctuation mark comma.

21. Amendment of section 35, Rajasthan Act 18 of 1962.- In section 35 of the principal

Act,—

a. In sub-section (3), for the expression "The Academic Council", wherever

occurring, the expression "The Academic Council concerned" shall be substituted;

b. In sub-section (4), between the words "return it to the and the words "Academic

Council", the word "concerned" shall be inserted; and

c. In sub-section (5), for the expression "Academic Council", wherever occurring,

the expression "Academic Council concerned" shall be substituted.

22. Amendment of section 36, Rajasthan Act 1962.- In Section 36 of the principal Act,-

(a) In clause (b) of sub-section (1), between the "provided for by" and the word

"Regulations," words "that authority by" shall be inserted,

(b) In sub-section (4), for the expression "The Academic Council", the expression "The

Academic Council concerned" shall be substituted; and

Academic Council concerned" shall be substituted:

23. Amendment of section 43, Rajasthan Act '-18 of 1962.—In section 43 of the principal

Act:—

(a) In sub-section (2), for the expression "On the date of the Commencement of the

Rajasthan Agricultural University Amendment Act, 1963", the expression "On the

date of the commencement of the Mohan Lal Sukhadia Agriculture University.

(Amendment) Act, 1984" shall be substituted;

(b) In clause (ii) of the said sub-section, for the expression "authorities, bodies and

committees” wherever occurring, the expression "authorities” and bodies" shall be

substituted;

section (3) of section 3 of this Act, “shall be omitted;

(d) For clause (xi) of the said sub-section, the following clause shall be substituted,

namely:—

"(xi) All Statutes and Regulations, all notices and orders made or issued under the

Udaipur University Act, 1962 with such modifications as may have been made

by the Mohan Lal Sukhadia University as constituted by the Udaipur

University (Change of Name) Act, 1982 and by the Mohan Lal Sukhadia.

Agriculture University as constituted by the Mohan Lal Sukhadia University

(Amendment) Ordinance, 1983 shall, so far us such Statutes, Regulations,

notices and orders are not inconsistent with the provisions of this Act as amended

by the Mohan Lal Sukhadia Agriculture University (Amendment) Act, 1984

continue in force until they are superseded or modified or withdrawn under

the provisions of this Act as-amended by the said Act;"; and

(e) for the existing Explanation to the said sub-section, the following

Explanation shall be substituted, namely:—

“Explanation- For the purposes of sub-section (2) this section:-

(i) “University” means the Mohan Lal Sukhadia Agriculture University as constituted

by the Mohan Lal Sukhadia University (Amendment) Ordinance, 1983

(Ordinance No. 6 of 1983); and

(ii) “The University so reconstituted” means the Mohan Lal Sukhadia University, as

reconstituted by a under the Mohan Lal Sukhaida Agriculture University

(Amendment) Act 1984”.

24. Amendment of Section 44 ,Rajasthan Act 18 of 1962,- In section 44 of the principal

Act,_

(a) In sub-section (1) for the expression “the Rajasthan Agricultural University

by or under the provision of the Rajasthan Agricultural University

(Amendment) Act 1963 hereafter under this section referred to as the

Amending Act the expression “the Mohan Lal Sukhadia University by or

under the provision of the Mohan Lal Sukhadia Agriculture University

(Amendment) Act 1984, hereafter in this section referred to as the Amending

Act shall be substituted; and

(b) In sub-section (3), for the expression “Rajasthan Agricultural University Act

1962 or the Amending Act", the expression “the Mohan Lal Sukhadia

Agriculture University Act, 1962 or the Amending Act” shall be substituted.

25. Repeal and Savings-(1) The Mohan Lal Sukhadia University (Second Amendment)

Ordinance 1983 (Ordinance No. 8 of 1983) is hereby repealed.

(2) Notwithstanding such repeal all things done or actions taken under the principal

Act as amended by the said Ordinance shall be deemed to have been done or taken

under the principal Act as Amended by this Act.

JASRAJ CHOPRA

Secretary to the Government

Rajasthan act 9 of 1984 : The MOHAN LAL SUKHADIA AGRICULTURE UNIVERSITY (AMENDMENT) ACT 1984

SECTIONS X

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