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WWW, wanna men LAW (LEGISLATIVE DRAF TING) DEPARTMENT (GROUP-II) NOTIFICATION Jaipur, May 5, 2017 No. F. 2 (15) Vidhi/2/2017.-ln pursuance yof Clause (3) of Article 348 of the Constitution of India, the Governor is pleased to anthorise the publication in the Rajasthan Gazette of the following tfanslation in the English language of the Vardhman Mahaveer
s1, 23 6 W net—gain 2017 _‘_g117\4‘@ ‘khula Vishwavidyalaya: Kota (Sanshodhan) Adhiniyam, 2017 h' ' am Shankhyank 19) :- . (2017 ka Ad lmzAuthoris ed English Translation) THE VARDHMAN MAHAVEER OPEN UNIVERSITY, KOTA ' (AMENDMENT) ACT, 2017 (Act No. 19 of 2017) m (Received the assent of the Governor on the 4 day of May, 2017) An Act fim‘her to amend the Vardhman Mahaveer Open University, Kota Act, 1987. Be it enacted by the Rajasthan State Legislature in the Sixty-eighth Year of the Republic of India, as follows:- 1. Short title and commencement.1 ( 1) This Act may be called the Vardhman Mahaveer Open University, Kota (Amendment) Act, 2017. - (2) It shall come into force at once. , .2. Amendment in section 8, Rajasthan Act No. 35 of 1987.- For the existing section 8 of the Vardhman Mahaveer Open University, Kota Act, 1987 (Act No. 35 of 1987), the following shall be substituted, namely:- “8. Vice-Chancellor.- (1) The Vice-Chancellor shall be a whole time paid officer of the University. (3) The Vice-Chancellor shall b . Chancellor in consult - . 6 313130111th by the (a) one person nominated by the Board“ (b) one I ’ U' person nominated by the Chairman, mversny Grants Commission; (c) one person nominated by the Chancellor; and 6 "K
WVW “Ft—WW? 5, 2017 ,7 23(2) (d) one person nominated by the State Government and the Chancellor shall appoint one of these persons to be the Chairman of the Committee. (4) An eminent person in the sphere of higher education not connected With the University and its colleges shall only be eligible to be nominated as the member of the Search Committee. panel of not less than three persons and not more than five persons to be appornted as Vice-Chancellor. (6) For the purpose of selection of the Vice-Chancellor, the Search Committee shall invite applications from eligible persons through a public notice and while considering the names of persons to be appointed as Vice-Chancellor, the Search Committee shall give proper weightage to academic excellence, exposure to the higher education system in the country, and adequate experience in academic and administrative governance and record its findings in 7 writing and enclose the same with the panel to be submitted to the . Chancellor by any other vice-chancellor of a state university. (7) The term of the office of the Vice-Chancellor shall be three years from the date on which he enters upon his office or until he attains the age of seventy years, whichever is earlier: Provided that the same person shall be eligible for reappointment for a second term. (8) The Vice-Chancellor shall receive such pay and allowances as may be detemtined by the State Government. In addition to it, he shall be entitled to free furnished residence maintained by the University and such other perquisites as may be prescribed. (9) When a permanent vacancy in the office of the Vice- Chancellor occurs by reason of his death, resignation, removal or the expiry of his term of office, it shall be filled by the Chancellor in accordance with sub-section (3), and for so long as it is not so filled, stop-gap arrangement shall be made by him under and in accordance with sub-section (10). 60 (10) When a temporary vacancy in the office of the Vice- ' Chancellor occurs by reason of leave,_ suspension or otherwise or when a stop-gap arrangement is necessary under sub-section (0), the Registrar shall forthwith report the matter to the Chancellor Z(
23@ W W:F§L__H§‘,_5,-,ZQJZ_M . 1TFT 4_ (m) an ' ement for the carrying on of the function of the office of the e\llrirce-gChancellor by any other Vice-Chancellor of a State llnlversiiy_ (I l) The Vice-Chancellor may atany time relinquish office by submitting. not less than sixty days In advance of the date on which he wishes to be relieved, his resignation to the Chancellor. (12) Such resignation shall take effect from the date determined by the Chancellor and conveyed to the Vice. Chancellor. (13) Where a person appointed as the. Vice—Chancellor was in employment before such appointment in any other college, institution or University, he may continue to contnbute to the provident fund _of which he was a member in such employment and the University shall contribute to the account of such person in"that . provident fund. (14) Where the Vice-Chancellor had been in his previous employment, a member of anyinsurance or pension scheme, thee.g University shall make a necessary contribution to such scheme. (15) The Vice-Chancellor shall be entitled to travelling and daily allowance at such rates as may be fixed by the Board. (b) leave on half pay at the rate of twenty days for each completed year of service: Provided that leave on half p as leave on full certificate. ay may be commuted pay on production of medical
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