Rajasthan act 013 of 2010 : The RAJASTHAN UNIVERSITY OF VETERINARY AND ANIMAL SCIENCES ACT, 2010

THE RAJASTHAN UNIVERSITY OF VETERINARY AND ANIMAL SCIENCES ACT,

2010

(Act No. 13 of 2010) [Received the assent of the Governor on the 28^th day of April, 2010]

An Act to establish and incorporate a university for the purposes of development of veterinary and animal sciences in the State of Rajasthan by ensuring proper and systematic instruction, training, research and extension in modern systems of veterinary and animal sciences and its allied sciences at its constituent as well as affiliated colleges, institutions or units and for the matters connected therewith or incidental thereto.

Be it enacted by the Rajasthan State Legislature in the Sixty-first Year of the Republic of India, as follows:-

CHAPTER I

Preliminary

1. Short title, extent and commencement.- (1) This Act may be called the Rajasthan University of Veterinary and Animal Sciences Act, 2010.

(2) It shall extend to the whole of the State of Rajasthan.

(3) It shall come into force on such date as the Government may, by notification in the Official Gazette, appoint.

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

(a) "Academic Council" means the Academic Council of the University;

(b) "affiliated college, institution or unit" means a college or an institution or a unit, whether private or public, by whatever name called, affiliated with the University with respect to specific academic programmes;

(d) "animal technology" means technologies or biotechnologies in respect of veterinary medicine, animal breeding, livestock production and management, nutrition of animals, livestock products, feeds and food;

(e) "authority" means any authority of the University as specified in this Act;

(f) "Board" means Board of Management of the University;

(g) "Board of Studies" means academic affairs committee at faculty level;

(h) "Chancellor" means the Chancellor of the University;

(i) "college", "institution" or "unit" means any college or institution or unit established or maintained by, or affiliated to, the University providing courses of study or training or providing for prosecution of research or providing extension

education in veterinary and animal sciences, for admission to the examinations for degrees, diplomas and other academic distinctions of the University;

(j) "Comptroller" means Comptroller of the University responsible for finance management of the University;

(k) "constituent college, institution or unit" means a college, institution or unit established, managed or maintained by the University and includes the college, institution or unit specified by or under this Act to be the constituent college, institution or unit, as the case may be, of the University;

(l) "Dean of Faculty" means Chairperson of the Faculty;

(m) "Dean of Post-graduate Studies" means the Dean appointed to look after the Postgraduate affairs of all faculties of the University;

(n) "Dean of the College" means head of the constituent college and, unless otherwise specified head of an affiliated college or institution or unit;

(o) "Dean of Student Welfare" means Dean of Student Welfare, Counselling and Student Placement;

(p) "Director" means Director of Education, Director of Research, Director of Extension Education, Director of Clinics and other Directors of specific areas, which the University may create from time to time;

(q) "Extension Education Council" means Extension Education Council of the University;

(r) "extension education" means the educational activities concerned with the training of veterinarians, Para-veterinary staff, livestock, poultry and fish farmers and breeders, animal owners and other groups concerned with animal health or welfare or improved animal husbandry practices and various phases of scientific technology related to animal production and marketing and includes demonstration to carry the new technology and innovation to livestock farms and farm homes;

(s) "Faculty" means Faculty of the University;

(t) "fishery" means the art and science of understanding the biology, commercial exploitation and conservation of aquatic life as well as its surroundings including the constituents of the surroundings;

(u) "Government" means the State Government of Rajasthan;

(v) "Governor" means the Governor of Rajasthan;

(w) "hostel" means a place of residence for students of the University maintained or recognized by the University;

(x) "officer of the University" means the officer of the University as specified in section 23 or declared as such in the Statutes;

(y) "Ordinances" means the Ordinances made under this Act;

(z) "prescribed" means prescribed by the Statutes, Ordinances or Regulations made under this Act;

(za) "Pro-Vice-Chancellor" means the Pro-Vice-Chancellor of the University; (zb) "Registrar" means the Registrar of the University;

(zc) "Regulations" means Regulations made under this Act; (zd) "Research Council" means the Research Council of the University; (ze) "Schedule" means the Schedule of this Act;

(zf) "Statutes" means the Statutes made under this Act;

(zg) "student" means the person admitted and enrolled in a constituent or affiliated college or institution or unit of the University for taking a course of study for a degree or other academic programme duly instituted;

(zh) "teacher" means a person, known by any rank, appointed or recognized by the University or affiliated college or institution or unit for the purpose of imparting instruction or conducting and guiding research or extension education programmes and includes any other person declared by the Statutes to be a teacher;

(zi) "University" means the Rajasthan University of Veterinary and Animal Sciences established under this Act;

(zj) "University teacher" means a person not below the rank of Assistant Professor appointed or recognized by the University for the purpose of imparting instruction or conducting or guiding research or extension education programmes, and includes any other person declared by the Statutes to be a University teacher; (zk) "veterinary and animal sciences" includes all the disciplines of veterinary, animal sciences and animal husbandry including poultry and its allied sciences, e.g., fisheries sciences, sciences of animal kingdom, faunal, wild animals, silkworm, bees etc., including their Natural Resource Management, Production and Protection, Dairy Science and Livestock Food Technology, Agriculture Engineering and Technology pertaining to animal component, Animal Business Management, Basic Sciences and Humanities in relation to veterinary and animal sciences, and any other subject deemed to be related to veterinary and animal sciences;

(zl) "Veterinary Council of India" means the Veterinary Council of India constituted under the Indian Veterinary Council Act,1984 (Central Act No. 52 of 1984); and (zm) "Vice-Chancellor" means the Vice-Chancellor of the University.

CHAPTER II

The University

3. Establishment and incorporation of the University.- (1) There shall be established in the State of Rajasthan, a University by the name of the Rajasthan University of Veterinary and Animal Sciences.

(2) The University shall consist of a Chancellor, a Vice-Chancellor, a Pro-Vice- Chancellor, a Board of Management, an Academic Council, the Research Council, an Extension Education Council and other authorities and officers as specified in this Act or the Statutes.

(3) The University shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by its corporate name.

(4) The University shall be competent to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have become vested in or have been acquired by it for the purpose of the University, and to borrow money from the Central Government, State Government or any other sources approved by the Central or the State Government and it may enter into a contract and do all other things necessary for the purposes of this Act.

(5) 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.

(6) The Headquarters of the University shall be at Bikaner.

4. Jurisdiction.- (1) The territorial jurisdiction of the University shall, for the purpose of teaching, research and extension in the field of veterinary and animal sciences, be the whole of the State of Rajasthan.

(2) All colleges, research stations, extension centres and other institutions or units functioning under the direct control or supervision of the University, be the constituent units of the University under its complete management and control.

(3) The University may collaborate or enter into memorandum of understanding for the purpose of furthering education, research and extension in the field of veterinary and animal sciences with any governmental or non-governmental agency, society, trust, body within or outside the country, and may provide and receive funds for this purpose.

5. Objectives of the University.-The following shall be the objectives of the University, namely:-

(i) making provision for imparting education towards development of quality human resource, in different branches of study in veterinary and animal sciences;

(ii) furthering the advancement of learning and conducting of research;

(iii) undertaking extension education;

(iv) promoting partnership and linkages with national and international educational institutions;

(v) liaising and establishing vital linkages with the concerned line departments working in the fields of animal husbandry, fisheries and dairy development, animal technology in the State, by whatever name called, governed by the Government of Rajasthan as well as the Union Government;

(vi) liaising with National and International Research Institutes, specialized in the field of veterinary, animal, dairy and fishery sciences and animal technology with a view to keep abreast of the latest technology; and

(vii) such other objectives as the University may from time to time determine.

6. Admission to the University.-(1) The University shall, subject to the provisions of this Act, Statutes, Ordinances and Regulations, be open to all persons.

(2) Nothing contained in sub-section (1) shall require the University-

(a) to admit to any course of study any person who does not possess the prescribed academic qualification or standard; or

(b) to retain on the rolls of the University any student whose academic record is below the minimum standard required for the award of a degree, diploma or other academic distinction; or

(c) to admit any person or retain any student whose conduct is prejudicial to the interests or discipline of the University or the rights and privileges of other students and employees; or

(d) to admit to any course of study students larger in number than those prescribed.

(3) Subject to the provisions of sub-section (2), reservation of seats in admission for the students belonging to the Scheduled Castes, Scheduled Tribes and Backward Classes and women students shall be made in accordance with the provisions of any law for the time being in force or in accordance with the policy of the State Government.

7. Powers and functions of the University.-The University shall have the following powers and functions, namely:-

(a) to provide for instructions, training and research in veterinary and animal sciences including on self-finance mode;

(b) to provide for dissemination of the findings of research and technical information through extension education programmes;

animal sciences;

(d) to institute courses of study and hold examinations for and confer degrees, diplomas and other academic distinctions on persons who have pursued and qualified for a prescribed course of study or research or both in the University including part courses or research or both carried out in any other University or recognized institutions for the purpose;

(e) to confer honorary degrees or other distinctions as may be prescribed by statutes;

(f) to provide lectures, training and instructions for field workers, livestock farmers and other persons not enrolled as regular students of the University;

(g) to collaborate in academic, research and extension education programmes with other universities, institutes of Indian Council of Agricultural Research and public or private research and development organizations or institutions;

(h) to establish, run and maintain colleges, research stations, Krishi Vigyan Kendra and any other institutions relating to veterinary and animal sciences;

(i) to affiliate colleges, institutions or units to the University under conditions prescribed and to withdraw affiliation from colleges, institutions or units;

(j) to establish and maintain laboratories, libraries, research stations and institutions and museums for teaching, research and extension education;

(k) to institute teaching, research and extension education posts and to appoint persons to such posts;

(l) to create administrative and other posts and to appoint persons to such posts;

(m) to institute and award fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with the Statutes;

(n) to establish and maintain hostels, to recognize hostels not maintained by the University and to withdraw recognition therefrom;

(o) to establish and maintain residential accommodation for the employees of the University;

(p) to fix, demand and receive such fees and other charges as may be prescribed;

(q) to supervise and control residence, conduct and discipline of the students of the University and to make arrangements for promoting their health and welfare; and

(r) to do all such acts and things, whether incidental to the powers and functions aforesaid or not, as may be necessary or desirable to further the objects of the University.

8. The Chancellor.- (1) The Governor of the State of Rajasthan shall, by virtue of his or her office, be the Chancellor of the University.

(2) The Chancellor shall be the Head of the University and shall, when present, preside at any convocation of the University and confer degrees, diplomas or other academic distinctions upon persons entitled to receive them.

(3) The Chancellor may of his or her own motion or on application call for and examine the record of any officer or authority of the University in respect of any proceeding to satisfy himself or herself as to the regularity of such proceeding or the correctness, legality or propriety of any decision taken or order made therein; and if in any case, it appears to the Chancellor that any such decision or order should be modified, annulled, reversed or remitted for reconsideration, he or she may pass orders accordingly:

Provided that every application to the Chancellor for the exercise of the powers under this section shall be preferred within three months from the date on which the proceeding, decision or order to which the application relates was communicated to the applicant:

Provided further that no order prejudicial to any person shall be passed unless such person has been given an opportunity of making his or her representation.

(4) The Chancellor shall exercise such other powers and perform such other functions as may be conferred on or assigned to him or her by or under this Act.

9. 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 college, institution or hostel maintained by the University; or

(d) of the conduct of any examination held by the University.

(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 administration or finance of 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 within such time as may be fixed in that behalf by the Chancellor, the Chancellor shall have power to appoint any person or body to implement such direction and make such order as may be necessary for the expenses thereof.

(8) The Veterinary Council of India, University Grants Commission, All India Council of Technical Education and other such councils or bodies including such bodies like Indian Council of Agricultural Research, Indian Council of Medical Research etc. shall have the right to cause an inspection, to be made by such person or persons as they may direct, of the University, its buildings, laboratories and equipments, and of any constituent or affiliated units of the University and may cause an inquiry to be made in the like manner of any matter connected with the University. The University shall furnish such information relating to the administration of the University, as they may require.

(9) The Vice-Chancellor shall have the right to cause an inspection to be made by such person or persons as he or she may direct, of the affiliated colleges or institutions or units, its buildings, laboratories and equipments and of any constituent or affiliated units of the University and may cause an inquiry to be made in the like manner of any matter connected with the University.

CHAPTER III

Authorities of the University

10. Authorities of the University.-The following shall be the authorities of the University, namely:-

(i) the Board of Management;

(ii) the Academic Council;

(iii) the Faculties;

(iv) the Board of Studies;

(v) the Research Council;

(vi) the Extension Education Council;

(vii) the Planning Board;

(viii) the Finance Committee; and

(ix) such other authorities as may be declared by the Statutes to be the authorities of the University.

11. The Board of Management.- (1) The Chancellor shall, as soon as may be after the first Vice-Chancellor is appointed, constitute the Board of Management.

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(2) The Board shall consist of the following members, namely: -

Class-I: Ex-officio Members

(a) the Vice-Chancellor-Chair person;

(b) the Secretary to the Government in-charge of the Animal Husbandry, Dairy and Fisheries Department;

(d) the Managing Director of Rajasthan Co-operative Dairy Federation

(e) the Director of Animal Husbandry;

(f) the Director of Fisheries;

(g) the Registrar;

Class-II: Other Members

(h) two scientist, (not below the rank of Professor) having special knowledge or practical experience in research, teaching and extension education in the field of veterinary and animal sciences, nominated by the Chancellor;

(i) one livestock farmer nominated by the Government;

(j) one representative of the industries connected with animal husbandry, Dairy or fisheries nominated by the Government;

(k) one woman social worker nominated by the Government;

(l) one nominee of the Veterinary Council of India;

(m) one eminent educationist from outside the University from the field of veterinary and animal sciences to be nominated by the Vice-Chancellor;

(n) one University officer to be nominated by the Vice-Chancellor;

(o) one Professor to be nominated by the Vice-Chancellor; and

(p) one member of the Rajasthan Legislative Assembly nominated by the Government.

Explanation.-For the purpose of this sub-section, expression "Secretary to the Government in-charge" means the Secretary to the Government in-charge of a department and includes an Additional Chief Secretary and a Principal Secretary when he or she is in-charge of a department.

(3) In case the member specified in clause (b) of sub-section (2) is unable to attend the meetings of the Board, for any reason, he or she may depute any officer of his or her department not below the rank of Deputy Secretary to the Government to represent him or her.

(4) In case the member specified in clause (c) of sub-section (2) is unable to attend the meetings of the Board, for any reason, he or she may depute the Divisional Commissioner, Bikaner to represent him or her.

(5) The term of office of the members of the Board, other than the ex-officio members, shall be three years.

(6) The members of the Board shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed:

Provided that nothing contained in this sub-section shall preclude any member from drawing his or her normal emoluments to which he or she is entitled by virtue of other office he or she holds.

12. Powers of the Board.- (1) Subject to the provisions of this Act and the Statutes, the Board shall be the Chief Executive Body of the University and shall manage and supervise the properties and activities of the University and shall be responsible for the conduct of all administrative affairs of the University not otherwise provided for in this Act.

(2) Without prejudice to the generality of the foregoing power, the Board shall have the following powers, namely:-

(a) to make, amend or repeal the Statutes, Ordinances and Regulations;

(b) to consider and review the financial requirements of the University and approve the annual financial estimates of the University;

(d) to arrange for the investment and withdrawal of funds of the University;

(e) to borrow money for the purposes of the University, with the approval of the Government, on the security of the property of the University and to make suitable arrangements for its re-payment;

(f) to hold, control and administer the properties of the University;

(g) to determine the form, provide for the custody, and regulate the use, of the common seal of the University;

(h) to appoint such committees, either standing or temporary, as it may consider necessary, and specify the terms of reference thereof subject to the provisions of this Act;

(i) to determine and regulate all questions of policy relating to the University in accordance with the provisions of this Act;

(j) to make financial provision for the instruction, teaching, research, advancement and dissemination of knowledge in such branches of learning and courses of study as may be determined by the Academic Council;

(k) to provide for the establishment and maintenance of colleges, hostels, laboratories, experimental and institutional livestock farms and other facilities necessary for carrying out the purposes of this Act;

(l) to provide for the institution and conferment of degrees, diplomas and other academic distinctions;

(m) to provide for the institution, maintenance and award of scholarships, fellowships, studentships, bursaries, exhibitions, medals and prizes;

(n) to accept, on behalf of the University, trust, bequest, donation and transfer of any

movable or immovable property made to it;

(o) to enter into contract or memorandum of understanding on behalf of the University;

(p) to create teaching, research and extension education posts; and

(q) to exercise such other powers, not inconsistent with the provisions of this Act or the Statutes, as may be necessary, for carrying out the purposes of this Act.

13. Meetings of the Board.- (1) The Board shall meet at such times and places and shall, subject to the provisions of sub-sections (2) and (3), observe such rules of procedure in regard to transaction of business at its meetings including the quorum at meetings as may be prescribed:

Provided that the Board shall meet at least once in every three months.

(2) The Vice-Chancellor or in his or her absence any member chosen by the members present shall preside at a meeting of the Board.

(3) All questions at any meeting of the Board shall be decided by a majority of the votes of the members present and voting and in the case of an equality of votes the Vice- Chancellor or the member presiding, as the case may be, shall have and exercise a second or casting vote.

(4)(a) The Board may, for purposes of consultation, invite any person having special knowledge or practical experience in any subject under consideration to attend any meeting. Such person may speak, and otherwise take part in the proceedings of such meeting but shall not be entitled to vote.

(b) The person so invited shall be entitled to such daily and travelling allowances as admissible to any member of the Board.

14. The Academic Council.-The Academic Council shall be the academic authority of the University and shall, subject to the provisions of this Act and the Statutes, have the control and general regulation of teaching and examination in the University and shall be responsible for the maintenance of the standards thereof.

15. Constitution of Academic Council.-(1) The Academic Council shall consist of the following members, namely:-

Class-I: Ex-officio Members

(a) the Vice-Chancellor;

(b) the Secretary to the Government in-charge of the Animal Husbandry, Dairy and Fisheries Department;

(d) the Director of Animal Husbandry;

(e) the Director of Fisheries;

(f) the Dean of each college;

(g) the Dean of each Faculty;

(h) the Director of Research;

(i) the Director of Clinics;

(j) the Director of Extension Education;

(k) other Directors as specified in Statutes;

(l) the Registrar;

Class-II: Other Members

(l) ten members from amongst the heads of departments to be nominated by the Vice-Chancellor on rotational basis; and

(m) three persons having special knowledge or practical experience in different aspects of veterinary and animal sciences to be nominated by the Vice- Chancellor.

(2) The term of office of the members of the Academic council, other than the ex-officio members, shall be three years.

(3) The members of the Academic Council shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed:

Provided that nothing contained in this sub-section shall preclude any member from drawing his or her normal emoluments to which he or she is entitled by virtue of other office he or she holds.

16. Powers and functions of Academic Council.-The following shall be the powers and functions of the Academic Council, namely:-

(a) to exercise general control on teaching and other educational programmes and maintain and promote the standards thereof;

(b) to make, amend or repeal regulations;

(d) to advise the Board on all academic matters including the control and management of libraries;

(e) to make recommendation to the Board for the institution of Professorship, Associate Professorship, Assistant Professorship and other teaching, research and extension education posts and in regard to the duties thereof;

(f) to formulate, modify or revise schemes for the constitution or reconstitution of

departments of teaching, research and extension education;

(g) to make recommendation to the Board regarding post-graduate teaching, research and extension education;

(h) to make recommendation to the Board regarding the qualifications to be prescribed for teaching, research and extension education posts in the University;

(i) to make recommendation to the Board for the conferment of honorary degrees or other distinctions; and

(j) to exercise such other powers and perform such other functions as may be prescribed by the Statutes.

17. The Faculties.-(1) The University shall include Faculties of veterinary and animal sciences, Basic Science and such other Faculties as may be prescribed by the Statutes.

(2) Each Faculty shall comprise such departments of teaching with such assignment of subjects of study as may be prescribed and each department shall have a Head of Department who shall be responsible to the Dean for the proper organization and working of that department.

(3) The constitution and functions of the Faculties shall, in all other respects, be such as may be prescribed.

18. The Board of studies.- (1) Each faculty shall have Board of Studies consisting of the following members:-

(i) the Dean of Faculty-Chairperson;

(ii) the Deans of the constituent and affiliated colleges of the Faculty;

(iii) four Principals of affiliated Animal Husbandry Diploma Institutions;

(iv) all Heads of the Departments-cum-Chairperson of Committees of Courses alongwith conveners of the Committees of Courses of the concerned Faculty;

(v) one senior Faculty member from each Department nominated by the Dean of Faculty; and

(vi) two external experts nominated by the Dean of Faculty and approved by the Academic Council for a term of two years.

(2) The senior most Head of the Department shall be the Member- Secretary of the Board of Studies.

(3) The functions of the Board of Studies shall be as follows:-

(i) to review teaching programmes and suggest improvement thereof;

(ii) to consider the recommendations of the Committee of Courses and Curricula or similar body of department or faculty;

(iii) to submit proceedings of the meetings of the Board of Studies to the Academic Council for approval; and

(iv) to perform such other functions as may be assigned to it by the Academic Council or Vice-Chancellor.

19. The Research Council.- (1) There shall be a Research Council consisting of the following members, namely:-

(i) the Vice-Chancellor - Chairperson;

(ii) the Managing Director of Rajasthan Co-operative Dairy Federation;

(iii) the Director of Animal Husbandry;

(iv) the Director of Fisheries;

(v) the Director of Extension Education;

(vi) all Deans of the constituent colleges;

(vii) all Directors of the University;

(viii) all Heads of Departments;

(ix) all In-charges, by whatever name called, of Livestock Research Stations;

(x) all Principal Investigators, by whatever name called, of research schemes and projects; and

(xi) the Research Council may co-opt as members not more than four persons including two progressive livestock and fisheries farmer for such period and in such manner as may be prescribed so as to secure adequate representation of different sectors of veterinary and animal sciences and allied fields.

(2) The Director of Research shall be the ex-officio Member-Secretary of the Research Council.

(3) The Research Council shall consider and make recommendations in respect of-

(i) research programmes and projects undertaken or to be undertaken by the various University scientists in the field of veterinary and animal sciences and their monitoring and evaluation;

(ii) physical, fiscal and administrative facilities required for implementing research projects;

(iii) orienting research to meet farmers and other stake holder's needs;

(iv) fostering and coordinating Public-Private Partnership in research; and

(v) any other matter pertaining to research programmes which may be referred to by the Vice-Chancellor or the Board or any other authority of the University.

20. The Extension Education Council.- (1) There shall be an Extension Education Council consisting of the following members, namely:-

(i) the Vice-Chancellor - Chairperson;

(ii) the Managing Director of Rajasthan Co-operative Dairy Federation;

(iii) the Director of Animal Husbandry;

(iv) the Director of Fisheries;

(v) all Deans of the constituent colleges;

(vi) all Directors of the University;

(vii) all Heads of Departments;

(viii) all In-charges, by whatever name called, of Livestock Research Stations;

(ix) all In-charges, by whatever name called, of Krishi Vigyan Kendra and Pashu Vigyan Kendra, by whatever name called, of extension centres, schemes and projects;

(x) two eminent persons in the field of Extension Education from outside nominated by the Vice-Chancellor;

(xi) two progressive livestock or fisheries farmers to be nominated by the Vice- Chancellor; and

(xii) the Vice-Chancellor may co-opt up to two members from related organizations.

(2) The Director of Extension Education shall be the ex-officio Member-Secretary of the Extension Education Council.

(3) The Extension Education Council shall consider and make recommendations in respect of-

(i) the Extension Education Programmes and projects of the University;

(ii) co-ordination of Extension Education activities;

(iii) development of farmers' Education and training and advisory services;

(iv) evaluation of the functioning of Krishi Vigyan Kendra or Field Trial Centre or such extension centres, by whatever name called; and

(v) any other matter referred to it by the Vice-Chancellor, Board or any other authority of the University.

21. The Planning Board.- (1) There shall be constituted a Planning Board of the University which shall advise generally on the planning and development of the University and keep under review the standard of education and research in the University.

(2) The Planning Board shall consist of the following members, namely:-

(i) the Vice-Chancellor, who shall be the ex-officio Chairperson of the Planning Board; and

(ii) not more than eight persons of high academic standing nominated by the Vice- Chancellor.

(3) The term of office of the nominated members of the Planning Board shall be three years.

(4) The Planning Board shall, in addition to all other powers vested in it by this Act, have the right to advise the Board of Management, Academic Council, Research Council and Extension Education Council on any academic, research and extension matter.

22. The Finance Committee.-(1) There shall be a Finance Committee consisting of the

following, namely:-

(a) the Vice-Chancellor;

(b) the Secretary to the Government in-charge of the Animal Husbandry, Dairy and Fisheries Department;

(d) one member chosen by the Board from amongst its non-official members; and

(e) the Comptroller.

(2) In case the member specified in clause (b) of sub-section (1) is unable to attend the meetings of the Finance Committee, for any reason, he or she may depute any officer of his or her department not below the rank of Deputy Secretary to Government to represent him or her.

(3) In case the member specified in clause (c) of sub-section (1) is unable to attend the meetings of the Finance Committee, for any reason, he or she may depute the Divisional Commissioner, Bikaner to represent him or her.

(4) The Finance Committee shall-

(a) examine the annual accounts and the annual financial estimates of the University and advise the Board thereon;

(b) review the financial position of the University from time to time;

(c) make recommendation to the Board on every proposal involving expenditure for which no provision has been made in the annual financial estimates or which involves expenditure in excess of the amount provided for in the annual financial estimates;

(d) make recommendation to the Board on all matters relating to the finances of the University; and

(e) perform such other functions as may be prescribed by the Statutes.

CHAPTER IV

Officers of the University

23. Officers of the University.-The University shall consist of the following officers, namely:-

(i) the Vice-Chancellor;

(ii) the Pro-Vice-Chancellor;

(iii) the Registrar;

(iv) the Comptroller;

(v) the Deans;

(vi) the Director of Research;

(vii) the Director of Clinics;

(viii) the Director of Extension Education; and

(ix) such other directors as may be declared by the Statutes to be officers of the University.

24. The Vice-Chancellor.-(1) There shall be a Vice-Chancellor of the University who shall be appointed by the Chancellor on the advise of the State Government from a panel of eminent educationists in veterinary and animal sciences recommended by the Search Committee referred to in sub-section (2) and such panel shall not contain the name of any member of the said Committee.

(2) For the purpose of sub-section (1), the Search Committee shall consist of four persons of whom one shall be nominated by the Chancellor, one shall be nominated by the Board, one shall be nominated by the Veterinary Council of India and one shall be nominated by the Government:

Provided that one of these members shall be nominated by the Chancellor to act as convener and all the members of the Search Committee must have basic veterinary qualification as provided in the Indian Veterinary Council Act, 1984 (Central Act No. 52 of 1984):

Provided further that the persons so nominated shall not be a member of any of the authorities of the University.

(3) A person who has attained academic excellence and demonstrated leadership qualities in veterinary and animal sciences education and has the following minimum qualifications shall be eligible for the post of Vice-Chancellor:-

(a) a recognized veterinary qualification as defined in the Indian Veterinary Council Act, 1984 (Central Act No. 52 of 1984);

(b) minimum six years of experience on the post of Professor or equivalent in any teaching or research or extension system of veterinary and animal sciences of any University or research centre etc. of the Country, out of which at least three years of experience should be as Chairperson or Dean of faculty of any University or Dean or Principal of any college in the Country.

(4) The Vice-Chancellor shall hold office for a period of three years and shall be eligible to be appointed for a second term but thereafter he or she shall not be eligible to hold office of the Vice-Chancellor:

Provided that-

(a) the Chancellor may, by order, direct that a Vice-Chancellor, whose term of office has expired, shall continue in office for such period, not exceeding a total period of one year, as may be specified in the order; and

(b) the Vice-Chancellor may, by writing under his or her hand addressed to the Chancellor and after giving one month notice, resign his or her office:

Provided further that a person appointed as Vice-Chancellor shall retire from his or her office if, during the term of his or her office or any extension thereof, he or she completes the age of sixty five years.

(5) The Vice-Chancellor shall not be removed from his or her office except by order of the Chancellor passed on the ground of misbehaviour or incapacity or if it appears to the Chancellor that the continuance of the Vice-Chancellor in office is detrimental to the interests of the University, after due inquiry by such person who is or has been a Judge of High Court to be nominated by the Chancellor in which the Vice-Chancellor, shall have an opportunity of making his or her representation.

(6) Where a permanent vacancy in the office of the Vice- Chancellor occurs by reason of his or her death, resignation, removal or expiry of the term or on any other ground, it shall be filled by the Chancellor in the manner specified in sub-section (1) and for so long as it is not so filled, stop-gap arrangement may be made by the Chancellor under and in accordance with sub-section (7).

(7) In the case of a temporary vacancy in the office of the Vice-Chancellor by reason of illness, absence, suspension or otherwise, or when a stop-gap arrangement is necessary under sub-section (6), the Chancellor may, on advice of the Government, make such arrangements for carrying on the functions of the Vice-Chancellor as he or she deems fit.

(8) The Vice-Chancellor shall be a whole-time officer of the University and his or her emolument and other terms and conditions of service shall be as follows:-

(i) the Vice-Chancellor shall be entitled to such salary as may be prescribed by Statutes;

(ii) the Vice-Chancellor shall be entitled to free furnished official residence; and

(iii) the Vice-Chancellor shall be entitled to such terminal benefits and allowances as are sanctioned or granted from time to time by the Board with the approval of the Chancellor or prescribed by Statutes.

(9) The official residence of the Vice-Chancellor shall be maintained from the funds of the University.

(10) 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.

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

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

(13) 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:

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

(14) Notwithstanding anything contained in sub-section (1), the first Vice-Chancellor shall be appointed by the Chancellor on the recommendation of the Government and the provisions of sub-sections (3) to (13) shall apply to the appointment made under this sub-section.

25. Powers and duties of Vice-Chancellor.- (1) The Vice-Chancellor shall be the principal academic and executive officer of the University and shall in the absence of the Chancellor, preside at convocation of the University and confer degrees, diplomas or other academic distinctions upon persons entitled to receive them. He or she shall be a member ex- officio and Chairperson of the Board, the Academic Council, the Planning Board, and the Finance Committee and shall be entitled to be present at, and to address, any meeting of any authority of the University but shall not be entitled to vote thereat, unless he or she is a member of the authority concerned.

(2) The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of discipline in the University.

(3) The Vice-Chancellor shall convene meetings of the Board and the Academic Council.

(4) The Vice-Chancellor shall ensure that the provisions of this Act, the Statutes, Ordinances and Regulations are observed and carried out and he or she may exercise all powers necessary for this purpose.

(5) The Vice-Chancellor shall have power to take action on any matter and shall, by order, take such action as he or she may deem necessary but shall, as soon as may be, thereafter report the action taken to the officer or authority or body who or which would have ordinarily dealt with the matter:

Provided that no such order shall be passed unless the person likely to be affected has

been given a reasonable opportunity of being heard.

(6) Any person aggrieved by any order of the Vice-Chancellor under sub-section (5) may prefer an appeal to the Board within thirty days from the date on which such order is communicated to him or her and the Vice-Chancellor shall give effect to the order passed by the Board on such appeal.

(7) The Vice-Chancellor shall be responsible for the co-ordination and integration of teaching, research and extension education and curriculum development.

(8) The Vice-Chancellor shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.

26. The Pro-Vice-Chancellor.- Pro-Vice-Chancellor of the University shall be appointed in such manner, for such period, on such terms and conditions and shall exercise such powers and perform such functions as may be prescribed by the Statutes.

27. The Registrar.- (1) The Registrar shall be the Chief Administrative Officer of the University. He or she shall work directly under the superintendence, direction and control of the Vice-Chancellor.

(2) The Registrar shall be appointed by the State Government on deputation from one of its officers of the Rajasthan Administrative Service (not below selection scale) or Indian Administrative Service to be the Registrar:

Provided that the Board shall have right to relieve an officer posted under this sub- section for the reasons to be recorded in writing and request the Government to post another officer.

(3) The Registrar shall hold office for a period of three years and shall be eligible for re- appointment for a further period of three years:

Provided that a person appointed as Registrar shall retire from office, if, during the term of his or her office, he or she completes the age of superannuation.

(4) The emoluments and other terms and conditions of the services of the Registrar shall be such as may be prescribed in the Statutes.

(5) When the office of the Registrar is vacant, or when the Registrar is, by reason of illness, absence or any other reason, unable to exercise the powers, perform the functions and discharge the duties of his or her office, the powers, functions and duties of the office of the Registrar shall be exercised, performed and discharged by such person as the Vice-Chancellor may appoint for the purpose.

(6) The Registrar shall be the ex-officio Secretary to the Board and the Academic Council.

(7) It shall be the duty of the Registrar:-

(a) to be the custodian of the records, the common seal and such other properties of the University as the Board shall commit to his or her charge; and

(b) to issue all notices convening meetings of the Board, the Academic Council, the Faculties, the Board of Studies, the Board of Examinations and the Planning Board and of any committee appointed by the authorities of the University.

(8) (i) Where any proceedings or resolution of the Board or order of the Vice- Chancellor is inconsistent with the provisions of this Act and the Statutes made thereunder, it shall be the duty of the Registrar to tender advice to the Board or the Vice-Chancellor mentioning the relevant provisions and record in the proceedings to the meeting of the Board or on the order of the Vice- Chancellor the fact that he or she had tendered such advice and thereupon put up a note of dissent on such proceedings, resolution, the order or as the case may be, and ensure the communication of the matter to the Chancellor or any officer authorized by him in this behalf within seven days of passing such resolution or order, or as the case may be, undertaking such proceedings.

(ii) After examining the note of dissent reported under sub-clause (i), the Chancellor or the officer authorized in this behalf by him, may make such interim or final order as he or she thinks fit, which shall be binding on the University:

Provided that if no such interim or final order is passed within a period of thirty days from the date of receipt of the dissent note, the Board or, as the case may be, Vice-Chancellor may proceed with the proceedings or the resolution or, as the case may be, the order as if the dissent note was not put up.

(9) The Registrar shall exercise such powers and perform such other functions and discharge such other duties as may be directed by the Vice-Chancellor or assigned by the Board.

28. The Comptroller.- (1) The Comptroller shall be a whole-time salaried officer of the University to be posted by the Government from its officers of the Rajasthan Accounts Service of the rank of selection scale and the above:

Provided that the Board may, for the reasons to be recorded in writing, relieve the Comptroller at any time and request the Government to post another officer.

(2) The Comptroller shall hold office for a period of three years:

Provided that a person appointed as Comptroller shall retire from office if, during the term of his or her office, he or she completes the age of superannuation.

(3) The emoluments and other terms and conditions of service of the Comptroller shall be such as may be prescribed.

(4) When the office of the Comptroller is vacant, or when the Comptroller is, by reason of illness or absence or any other cause unable to exercise the powers, perform the functions and discharge the duties of his or her office, the powers, functions and duties of the office of the Comptroller shall be exercised, performed and discharged by such person as the Vice-Chancellor may appoint for the purpose.

(5) The Comptroller shall be the ex-officio Secretary to the Finance Committee.

(6) The Comptroller shall-

(a) exercise general supervision over the funds of the University and shall advise the University as regards its financial policy;

(b) to manage the property and investments of the University including trust and endowed property in accordance with the decision of the Finance Committee and the Board; and

(c) exercise such other powers and perform such other financial functions, as may be assigned to him or her by the Board, or as may be prescribed:

Provided that the Comptroller shall not incur any expenditure or make any investment exceeding such amount as may be prescribed except with the previous approval of the Board.

(7) Subject to the control of the Board, the Comptroller shall,-

(a) ensure that the limits fixed by the Board for recurring and non-recurring expenditure for a year are not exceeded and that all moneys are expended for the purposes for which they are granted or allotted;

(b) be responsible for the preparation of annual accounts, financial estimates and the budget of the University and for their presentation to the Finance Committee and the Board;

(d) watch the progress of the collection of revenue and advise on the methods of collection employed;

(e) ensure that the registers of buildings, land, furniture and equipments are maintained up-to-date, and that stock checking is conducted in respect of equipments and other consumable materials in all offices, laboratories, colleges and institutions maintained by the University;

(f) bring to the notice of the Vice-Chancellor and the Registrar any unauthorised

expenditure or other financial irregularity and suggest appropriate action to be taken against persons at fault; and

(g) call from any office, laboratory, college or institution maintained by the University, any information or returns as he or she may consider necessary for the exercise of his or her powers, performance of his or her functions or discharge of his or her duties.

29. The Deans.- (1) Each constituent college shall have a Dean, who shall be a whole- time salaried officer of the University, appointed by the Vice-Chancellor with the approval of the Board on such terms and conditions as may be prescribed by the Statutes.

(2) Each Faculty shall have a Dean of Faculty as its Chairperson, who shall be designated out of all the Deans of that Faculty on the basis of seniority.

(3) The University may also appoint a Dean of Post-Graduate Studies, and other such Deans, as may be prescribed by the Statutes.

(4) The Dean shall exercise such powers and perform such duties as may be prescribed by the Statutes.

30. The Directors.- (1) The Director of Research, the Director of Clinics, the Director of Extension Education and other Directors as per Statutes shall be whole-time salaried officers of the University appointed by the Vice-Chancellor with the approval of the Board on such terms and conditions as may be prescribed by the Statutes.

(2) The Director of Research, the Director of Clinics, the Director of Extension Education and such other Directors shall exercise such powers and perform such duties as may be prescribed by the Statutes.

CHAPTER V

Education, Research and Extension Education Organizations

31. Veterinary and Animal Sciences Education.- (1) Subject to provisions of this Act, education in the University shall include Diploma, Bachelor's, Master's and Doctoral degree programmes and short-term diploma or certificate courses in the disciplines of veterinary and animal sciences and allied sciences as prescribed.

(2) The educational programmes would maintain congruence with the State and national policies.

(3) The University shall put in place initiatives for e-learning, distributed or distance education, Information and Communication Technology-enabled knowledge sharing etc..

(4) Programmes of veterinary and animal sciences education should aim at producing competent and skilled professionals.

(5) The University shall put in place initiatives for continuing veterinary education and training programmes for veterinarians and Para-veterinarians. Training and certificate courses shall also be available for rural educated youth, farmers, farm women and animal owners of weaker sections of the society.

32. Veterinary and Animal Sciences Research Organization.- (1) Subject to the provisions of this Act and the Statutes, the University shall establish a Veterinary and Animal Sciences Research Organization for doing basic research on problems primarily relating to veterinary, animal husbandry, fisheries and allied subjects for the purpose of aiding the development of animal husbandry and fisheries and shall for this purpose establish as many veterinary, livestock and fisheries research stations as may be necessary in co-operation with the Department of Animal Husbandry, the Department of Fisheries and the Research Stations under the control of the Government.

(2) The Veterinary and Animal Sciences Research Organization shall be developed under the guidance of the Director of Research.

33. Veterinary and Animal Sciences Extension Education Organization. - (1) Subject to the provisions of this Act and the Statutes, the University shall establish a Veterinary and Animal Sciences Extension Education Organization which shall make available the information obtained on the basis of research to students, extension workers, livestock farmers, fish farmers and fishermen and shall conduct demonstration and training programmes for the benefit of such persons in co-operation with the government departments concerned.

(2) The University shall undertake such veterinary and animal sciences extension activities as are necessary-

(a) to inform and demonstrate to the livestock farmers, fish farmers and fishermen the findings and developments of research on improved practices essential to uplift the conditions of the rural living;

(b) to increase animal production with special emphasis on food productions and utilization;

(c) to multiply the new breeds and improved strains evolved or introduced by the Veterinary and Animal Sciences Research Organization; and

(d) to establish veterinary clinics to inform and demonstrate to field veterinarians the newer technology in the field of clinical subjects as well as to train the students in rural health management of livestock.

(3) The Veterinary and Animal Sciences Extension Organization shall be developed under the guidance of the Director of Extension Education.

34. Integration of teaching, research and extension.- (1) In consultation with the appropriate officers of the University, the Vice-Chancellor shall be responsible for taking such

steps as may be necessary for the full integration of teaching, research and extension activities of the University.

(2) Every faculty member borne on teaching cadre shall devote some time not exceeding thirty percent and as decided by the Vice-Chancellor in consultation with the appropriate officers of the University in an academic year for undertaking research or extension or both besides teaching. Likewise a faculty member borne on research or extension shall spend some time in teaching.

(3) All teaching, research and extension staff located in the University shall be under the administrative control of respective University officers.

(4) The University shall develop its programme of research and extension keeping in view the regional needs of the State and provide the appropriate technological back to the Government and other stakeholders.

CHAPTER VI

Funds, Accounts and Audit

35. General fund.-The University shall have a general fund to which shall be credited-

(a) its income from fees, endowments, grants, donations and gifts, if any;

(b) any contribution or grant made by the Central Government, State Government, the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act No. 3 of 1956) or like authority or any local authority or any corporation owned or controlled by such Government; and other receipts.

36. Other funds.- (1) The University may have such other funds as may be prescribed by the Statutes.

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(2) Each college shall be allowed to maintain its funds, as college funds, accrued out of student's fees and other such incomes not required to be deposited to the University's accounts. The Dean shall be authorized to utilize these funds for the development of the college, students' and staff amenities and their activities including teaching, research, extension and co-curricular.

37. Management of funds.-The funds and all moneys of the University shall be managed in such manner as may be prescribed by the Statutes.

38. Control of the State Government.-Where the State Government funds are involved, the University shall abide by the terms and conditions attached to the sanction of such funds which may inter alia include prior permission of the State Government in respect of the following, namely:-

(a) creation of the new post of teachers, officers or other employees;

(b) revision of the pay, allowances, post-retirement benefits and other benefits of its teachers, officers and other employees;

(c) grant of any additional or special pay, allowance or other extra remuneration of any description whatsoever, including ex-gratia payment or other benefits having financial implications, to any of its teacher, officer or other employees;

(d) diversion of any earmarked funds other than the purpose for which it was received;

(e) transfer by sale, lease, mortgage or otherwise of immovable property;

(f) incur expenditure on any development work from the funds received from the State Government for any purposes other than for which the funds are received; and

(g) take any decision regarding affiliated colleges resulting in increased financial liability, direct or indirect, for the State Government.

Explanation.-The above conditions shall also apply in respect of the posts created from any other fund, which may in long term likely to cause financial implications to the State Government.

39. Assumption of financial control by the State Government as emergency measure.-If the State Government is satisfied that owing to mal-administration or financial mismanagement in the University situation has arisen whereby financial stability of the University has become insecure, it may, by a notification, declare that the finances of the University shall be subject to the control of the State Government and shall issue such other directions as it may deem fit for the purpose and the same shall be binding on the University.

40. Annual Accounts.- (1) The annual accounts prepared by the Comptroller shall be submitted to such examination and audit as the Government may direct and a copy of the annual accounts and audit report shall be submitted to the Government.

(2) The University shall settle objections raised in the audit and carry out such instructions as may be issued by the Government on the audit report.

(3) The Government shall cause the annual accounts and the audit report to be laid before the House of the State Legislature together with their comments.

(4) The Comptroller shall, before such date as may be prescribed by the Statutes, prepare the annual financial estimates for the ensuing year.

(5) The annual accounts and the annual financial estimates prepared by the Comptroller shall be placed before the Board together with the remarks of the Finance Committee for approval at its annual meeting and the Board may pass resolution with reference thereto and communicate the same to the comptroller who shall take action in accordance therewith.

41. Provident fund, pension and insurance.-(1) The University shall for the benefit of its officers and employees, create provident fund or pension fund or formulate an insurance scheme in such manner and subject to such conditions as may be prescribed by the Statutes.

(2) The provisions of the Provident Funds Act, 1925 (Central Act No. 19 of 1925), shall apply to a fund or an insurance scheme as if it were a Government fund or scheme and the University shall contribute to or invest in such fund or scheme.

(3) Where a person in Government employment is transferred on deputation or otherwise to the University, the terms and conditions relating to the fund and the scheme referred to in sub- section (1) shall be such as may be agreed to between the Government and the University.

CHAPTER VII

Statutes, Ordinances and Regulations

42. Statutes.-Subject to the provisions of this Act, the Statutes may provide for any matter and shall, in particular, provide for following, namely :-

(a) the constitution, powers and duties of the authorities of the University;

(b) the appointment, nomination and continuance in office of the members of the authorities of the University and all other matters relating to these authorities for which it may be necessary or desirable to provide;

(c) creation, composition and functions of other authority or committees, necessary or desirable for improving the academic life of the University;

(d) powers, functions, duties and terms and conditions of services of the officers;

(e) classification, qualification and terms and conditions of services and duties of teachers and non-teaching staff of the University;

(f) establishment, amalgamation, sub-divisions or abolition of Faculties, Divisions, Department, Research Stations, Centres or other units of the University;

(g) establishment of pension and insurance schemes for the benefit of officers, teachers and other employees of the University and the rules, terms and conditions of such schemes;

(h) holding of convocations to confer degrees and diplomas;

(i) conferment and withdrawal of honorary degrees and academic distinctions;

(j) conditions of service, remunerations and allowances including travelling and daily allowances to be paid to officers, teachers and other persons employed under the University;

(k) management of Colleges, Centres, Divisions, Departments, Regional Stations or other institutions founded or maintained by the University;

(l) constitution of Selection Committee for appointment of staff other than teachers and officers;

(m) the institution of fellowships, scholarships, stipend, bursaries, medals and prizes and the conditions of award thereof;

(n) the moneys to form part of and to be paid into the University fund and the matters to which the fund may be applied and appropriated; and

(o) all other matters which by this Act are required to be or may be provided for or prescribed otherwise than by Ordinances or Regulations.

43. Statutes how made.- (1) The Statutes may be made, amended or repealed by the Board in the manner hereinafter provided.

(2) The Board may take in to consideration the draft of a Statute either at its own motion or on a proposal by any authority of the University.

(3) The Board, if it thinks necessary, may also obtain the opinion of any officer or authority of the University in regard to any draft Statute, which is before it for consideration.

(4) Every Statute passed by the Board shall be submitted to the Chancellor who may give or withhold his or her assent thereto or send it back to the Board for reconsideration.

(5) No Statute passed by the Board shall be valid or shall come into force until assented to by the Chancellor.

(6) Notwithstanding anything contained in the foregoing sub-sections, the Chancellor, either suo motu or on the advice of the State Government, may, direct the University to make provisions in the Statute in respect of any matter specified by him and if the Board fails to implement such a direction within sixty days of its receipt, the Chancellor may, after considering the reasons, if any, communicated by the Board for its inability to comply with such direction, make or amend the Statutes suitably.

44. Ordinances.-Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matters, namely:-

(a) the conduct of examinations including the appointments of examiners and their terms and conditions;

(b) the admission of the students to the University and their enrolment and continuance as such and the conditions and procedures for dropping students from enrolment;

(d) the courses of study to be laid down for all degrees, diplomas and other distinctions;

(e) the conditions under which students shall be admitted to the degrees, diplomas or other courses and examinations of the University and their eligibility for the award of degrees and diploma;

(f) the conditions for conferment of degrees, diplomas and other academic distinctions;

(g) the maintenance of discipline among the students of the University;

(h) the special arrangements, if any, which may be made for residence, discipline and teaching of women students;

(i) the conditions of residence of students of the University and the levy of fees for residence in hostels;

(j) the recognition and management of hostels not maintained by the University; and

(k) any other matter required by this Act or the Statutes to be dealt by or under the Ordinances of the University.

45. Ordinances how made.- (1) The Board may make, amend or repeal Ordinances in the manner hereinafter provided.

(2) No Ordinances concerning the academic matters shall be made by the Board unless a draft thereof has been proposed by the Academic Council.

(3) The Board shall not have the power to amend any draft proposed by the Academic Council under sub-section (2), but may reject or return it to the Academic Council for reconsideration, in part or in whole, together with any amendments which the Board may suggest.

(4) All Ordinances made by the Board shall have effect from such date as it may direct, but every Ordinance so made shall be submitted to the Chancellor within two weeks. The Chancellor shall have the power to direct the Board, within four weeks of the receipt of the Ordinance to suspend its operation, and he or she shall, as soon as possible, inform the Board of his or her objection to it, he or she may, after receiving the comments of the Board either withdraw the order suspending the Ordinance or disallow the Ordinance, and his or her decision shall be final.

46. Regulations.- (1) Subject to the provisions of this Act, the Statutes and Ordinances, every authority of the University may make Regulations -

(a) laying down the procedure to be observed at their meetings and the number of members required to form a quorum;

(b) providing for all matters which by this Act and the Statutes or Ordinances are to be provided for by that authority by regulations ;and

(c) providing for any other matter solely concerning such authority and not provided for by this Act and the Statutes or the Ordinances.

(2) Every authority of the University shall make Regulations providing for giving notice to the members of such authority of the dates of meetings and of the business to be transacted thereat and for the keeping of a record of the proceeding of meetings.

(3) The Board may direct amendment, in such manner as it may specify, of any

Regulations made under this section or annulment thereof by any authority of the University.

CHAPTER VIII

Miscellaneous

47. Transitory powers of the first Vice- Chancellor.- (1) It shall be the duty of the first Vice-Chancellor to make arrangements for constituting the Board of Management, the Academic Council and such other authorities of the University as specified in this Act within six months from the commencement of this Act or such longer period, not exceeding one year, as the Government may, by notification, allow.

(2) The first Vice-Chancellor shall, in consultation with the Government, make such rules as may be necessary for the functioning of the University.

(3) The authorities constituted under sub-section (1) shall commence to exercise their powers and perform their functions on such date or dates as the Government may, by notification, specify.

(4) It shall be the duty of the first Vice-Chancellor to make such Statutes, Ordinances and Regulations as may be necessary with the approval of the Chancellor and submit them to the respective authorities, competent to deal with them for their disposal. Such Statutes, Ordinances and Regulations when framed shall be published in the Official Gazette.

(5) Notwithstanding anything contained in this Act and the Statutes, Ordinances and Regulations, until such time an authority is duly constituted, the first Vice-Chancellor may appoint any officer or constitute any committee temporarily to exercise and perform any of the powers and functions of such authority under this Act.

48. Power to transfer of persons and properties from other Universities.-The Chancellor may, in consultation with the State Government, at any time, make such orders, as are deemed necessary for the transfer of-

(a) any officer, teacher, employee or servant; or

(b) any movable or immovable property or any rights or interests therein; or

(d) any dues, liabilities or obligations incurred or lawfully subsisting in favour of or against the University; or

(e) any will, deed or other document containing any bequest, gift or trust - from any other University of which he or she is the Chancellor to the University constituted under this Act on such terms and conditions as may be determined in the order.

49. Power to transfer of colleges, institutions and units.- (1) Notwithstanding anything contained in any law for the time being in force, the colleges, institutions, hostels, offices, research stations, extension centres and any other body, agency or unit, as may be specified by notification in the Official Gazette may, at any time, be disaffiliated or, as the case may be, transferred by the Government from any other University in the State and affiliated or transferred to or vested in the University constituted under this Act on such terms and conditions as may be determined by the Government.

(2) The control and management of any college, institution, hostel, office, research station, extension centre and any other body, agency or unit affiliated or transferred under sub- section (1) shall stand vested in the University from the date of the publication of the notification under sub-section (1).

(3) The students of the college or institutions or the persons, engaged in research station or extension centre or in any other body, agency or unit so affiliated or transferred to the University shall be permitted to complete their course, research or programme and the University shall make arrangements therefor.

(4) A person employed as a teacher or an employee in any college, institution, research station, extension centre or any other body, agency or unit referred to in sub-section (1) shall, from the date of notification issued under the said sub-section, be deemed to have become the teacher or, as the case may be, the employee of the University on the same terms and conditions.

50. Transfer of certain colleges, institutions, research stations, extension centres and units.- Notwithstanding anything contained in sections 48 and 49 and any other law for the time being in force, the colleges, institutions, research stations, extension centres and units specified in Schedule shall stand transferred to and vested in the University constituted under this Act on and from the commencement of this Act alongwith all their movable or immovable property and rights and interest in such property and the officers, employees and servants posted and working immediately before such commencement in the said colleges, institutions, research stations, extension centres and units shall become the officers, employees or, as the case may be, servants of the University with effect from the date of such commencement on the same terms and conditions.

51. Power to obtain information.- Notwithstanding anything contained in this Act or any other law for the time being in force, the Government may, by order in writing, call for any information from the University on any matter relating to the affairs of the University and, the University shall, if such information is available with it, furnish the Government with such information within a reasonable period:

Provided that in the case of information which the University considers confidential, the University may place the same before the Chancellor.

52. Annual report.-(1) The annual report of the University shall be prepared under the direction of the Vice-Chancellor and submitted to the Board at least one month before the annual meeting at which it is to be considered.

(2) The Board shall, after considering the annual report, forward a copy thereof to the Government.

(3) On receipt of a copy of the annual report, the Government shall cause a copy of such report together with their comments thereon to be laid before the House of the State Legislature.

53. Constitution of other authorities.-The Board may constitute such other authorities of the University as may be necessary in the manner prescribed by the Statutes.

54. Constitution of Committees and delegation of powers.- (1) Every authority shall have the power to appoint Committees which may unless otherwise provided in this Act or Statutes consist of the members of the authority and such other persons as it may deem fit.

(2) Every authority shall have power to delegate any Committee constituted by it under sub-section (1) such of its powers as it may think fit, subject to such terms and restriction, as it may impose.

55. Provisions in relation to membership of authorities.- (1) A person who is a member of any authority of the University as a representative of another authority or body, whether of the University or not, shall cease to be a member of such authority if before the expiry of the term of his or her membership he or she ceases to be a member of that other authority or body by which he or she was appointed or nominated.

(2) Whenever any person becomes a member of any authority or body of the University by virtue of the office held by him, he or she shall forthwith cease to be a member of such authority if he or she ceases to hold such office before the expiry of the term of his or her membership.

(3) Any member, other than an ex-officio member, of any authority of the University, may resign his or her office by letter addressed to the person, authority or body by whom or which he or she was nominated and such resignation, upon acceptance, shall take effect from the date of it's acceptance.

56. Validity and protection of acts.- (1) The University shall adhere to the Acts and laws of the Union and the State.

(2) No act or proceeding of any authority or body of the University shall be invalid by reason of the existence of any vacancy among its members or by reason of some person having taken part in the proceedings who is subsequently found to have been not entitled to do so.

(3) Save as otherwise provided in this Act, all the acts done or orders made in good faith by the University or any of its authorities shall be final and no suit shall be instituted against or damages claimed from the University or its authority for anything done or purported to have been done in pursuance of this Act and Statutes, and Ordinances or Regulations made thereunder.

(4) No suit or other legal proceeding shall lie against any officer or other employee of the University in respect of anything which is in good faith done or intended to be done in pursuance of this Act and Statutes, and Ordinances or Regulations made thereunder.

57. Disputes as to constitution of University authorities and bodies.- If any question arises whether any person has been duly nominated as, or is entitled to be, a member of any authority of the University or other body of the University, the question shall be referred to the Chancellor whose decision thereon shall be final.

58. Disqualification for membership.- (1) Noperson shall be qualified for nomination as a member of any of the authorities of the University, if he or she -

(i) is of unsound mind or a deaf-mute; or

(ii) stands adjudicated as an insolvent or an Undischarged insolvent; or

(iii) has been sentenced by a criminal court to imprisonment for any offence involving moral turpitude.

(2) In case of dispute or doubt as to whether a person is disqualified under sub-section (1), the Board shall refer such case to the Chancellor, whose decision shall be final.

59. Filling casual vacancies.-All casual vacancies among the members other than ex- officio members of any authority of the University shall be filled, as soon as may be, by the person, authority or body who or which nominated the member whose place has become vacant and the person nominated to a casual vacancy shall be a member of such authority for the remainder of the term for which the member whose place he or she fills would have been a member:

Provided that no casual vacancy shall be filled, if such vacancy occurs within six months before the date of the expiry of the term of the member of any authority of the University.

60. Removal of any person from membership of any University authorities.- (1) The Board may remove by an order in writing made in this behalf any person from membership of any authority of the University by a resolution passed by a majority of the total membership of the Board and by a majority of not less than two-third of the members of the Board present and voting at the meeting, if such person has been convicted by a criminal court for an offence which in the opinion of the Board involves moral turpitude, or if he or she has been guilty of gross misconduct and for the same reason the Board may withdraw any degree or diploma or other academic distinction conferred on, or granted to, that person by the University.

(2) The Board may also by an order in writing made in this behalf remove any person from the membership of any authority of the University if he or she becomes of unsound mind or deaf-mute or has applied to be adjudicated or has been adjudicated as an insolvent.

(3) No action under this section shall be taken against any person unless he or she has been given a reasonable opportunity to show cause against the action proposed to be taken.

(4) A copy of every order passed under sub-section (1) or sub-section (2), as the case may be, shall, as soon as may be after it is so passed, be communicated to the person concerned in the manner prescribed.

61. Vice-Chancellor and other officers etc., to be public servants.-The Vice- Chancellor, the Registrar, the Comptroller, the Deans, the Director of Research, the Director of Clinics, the Director of Extension Education and other Directors as specified by the Statutes and other employees of the University shall be deemed, to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act No. 45 of 1860).

62. Power to remove difficulties.- (1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by an order published in the Official Gazette, do anything not inconsistent with the provisions of this Act, which appears to it to be necessary or expedient for removing the difficulty:

Provided that no order under this section shall be made after the expiry of a period of two years from the commencement of this Act.

(2) Every order made under this section shall be laid, as soon as may be, after it is so made, before the House of the State Legislature.

SCHEDULE

1. College of Veterinary and Animal Science (a constituent college of the Swami Keshwanand Rajasthan Agricultural University, Bikaner) and units or farms under it.

2. College of Veterinary and Animal Science, (a constituent college of the Maharana Pratap University of Agriculture and Technology, Navania, Vallabhnagar, Udaipur ) and units or farms under it.

3. Livestock Research Station (a constituent unit of the Maharana Pratap University of Agriculture and Technology, Vallabhnagar, Udaipur) and units or farms under it.

4. Directorate of Research (Veterinary and Animal Science), (a constituent unit of the Swami Keshwanand Rajasthan Agricultural University, Bikaner) alongwith Livestock Research Stations at Beechhwal (Bikaner), Nohar (Hanumangarh), Chandan (Jaisalmer), Research Centre for Livestock Health and Production, Jaipur.

5. Unit of Estate Office of the Swami Keshwanand Rajasthan Agricultural University located at College of Veterinary and Animal Science, Bikaner.

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