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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
F _. (GROUP-II)
4 NOTIFICATION
i l Jaipur, April 28, 2016
No. F. 2 (11) Vidhi/2/2017.- The following Act of the
'Rajasthan State Legislature which received the assent of the
Governor on the 281h day of April,'2017 is hereby published for
general information :-
' - J THE UNIVERSITY OF RAJASTHAN (AMENDMENT)
J’ ACT, 2017
(Act No. 10 of 2017)
[Received the aSsent of the Governor on the 28‘h day of April, 2017]
An
\ ,
Act
further to amend the University of Rajasthan Act, 1946.
Be it enacted by the Rajasthan State Legislature in the
_ Sixty-eighth Year of the Republic of India, as follows:—
‘1} 1. Short title and commencement.— (1) This Act may be
Called the University of Rajasthan (Amendment) Act, 2017.
.7: I (2) It shall come into force at once.
{ I
: ‘ _2. Amendment of section 12, University of Rajasthan
: 9% 1946.- For the existing section 12 of the University of
ajasthan Act, 1946, the following shall be substituted, namely:-
“12. Vice-Chancellor.— (1)2The Vice-Chancellor shall be a
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(2) No person shall be eligible to be aPPOimed as Vice-
Chancellor unless he is a distinguished academicianhaving a
minimum of ten years experience as Professor in a Untyersrty or
College or ten years experience in an equivalent PIOS'W’H m a
reputed research and/or academic administrative organization.
(3) The Vice-Chancellor shall be appointed by the
Chancellor in consultation with the State Government from
amongst the persons included in the panel recommended by the
Search Committee consisting of —
(a) one person nominated by the Syndicate; 7.. . .
(b) one person nominated by the Chairman, Q,
University Grants Commission; 3 f“
(c) one person nominated by the Chancellor; and
(d) one person nominated by the State Government," ,1
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
connected with the University and its colleges shall only be
eligible to be nominated as the member of the Search Committee.
(5) The Search Committee shall prepare and recommend a
panel of not less than three persons and not more than five persons
to be appointed as Vice-Chancellor.
(6) For thepurpose 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 i
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 findmos in
writing and enclose the same with the panel to be submitted '
Chancellor. L _
(7) The term of the office of the Vice-Chancellor ;
three years from the date on which he enters upon his i '
until he attains the age of seventy years, whichever is earliefgnhfl
g Prov1ded that the same person Shall be elig "
reappointment for a second term.
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3311.14. (3;) Warm Wat—Eran atria 28, 2017 3(3)
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 CXPWY Of his term ol’ol‘l'ice, it shall be tilled 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
A accordance with sub-section (10).
S, t (10) When a temporary vacancy in the office of the Vice-
Chancellor occurs by reason of leave, suspension or otherwise or
when a stop-gap arrangement is necessary under sub-section (9),
the Registrar shall forthwith report the matter to the Chancellor
who shall make, on the advice of the State Government,
arrangement for the carrying on of the function of the office of the
' e-Chancellor by any other, Vice-Chanellor of a State
n versity. _
(1 l) The Vice-Chancellor may at any time relinquish office .
by submitting, not less than sixty days'in advance of the date on
which he wishes to be relieved, his resignation to the Chancellor.
(12) Such resignation shall take effect from the date
determined by the Chancellor and conveyed to the Vice-
Chancellor.
' (13) Where a person appointed as the Vice-Chancellor was
in employment before such appointment in any other college,
' institution or University, hemay continue to contribute to the
A,” provident fund of which he was a member in such employment and
' the University shall contribute to the account of such person in that
'1
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profiflent fund. .
" ' (14) Where the Vice-Chancellor had been in his previous
iloyment, a member of any insurance or pension scheme. the
ersity shall make a necessary contribution to such scheme.
(.15) The Vice-Chancellor shall be entitled to travelling and
daily; llowance at such rates as may be fixed by the Syndicate,
: (16) The Vice-Chancellor shall be entitled to leave as
(a) leave on full pay at the rate of one day for even
eleven days of active service: and
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(b) leave on half pay at the rate of twenty days for
each completed year ofservice:
Provided that leave on half pay may be commuted
as leave on full pay on production of medical
certificate.
(17) The Vice-Chancellor shall be the principal academic,
administrative and executive officerof the University and shall
exercise overall supervision and control over the affairs of 51136
University. He shall have all such powers as may be necessary tor
true observance of the provisions of this Act and Statutes.
(18) The Vice-Chancellor shall, where immediate action is
called for, have power to make an order so as to exercise any
power or perform any function which is exercised or performed by
any Authority under this Act or the Statutes: fl
Provided that such action shall be reported to the Authority‘
as would have in. the ordinary course dealt with the matter for ’
approval: ’
Provided further that if the action so reported is not
approved by such Authority not being the Syndicate, the matter
shall be referred to the Syndicate, whose decision shall be final and
in case of the Authority being the Syndicate, the matter shall be
referred to the Chancellor whose decision shall be final.
(19) The Vice-Chancellor may, on being satisfied that any
action taken or order made by any Authority is not in the interest
of the University or beyond the powers of such Authority, reqiifie
the Authority to review its action or order. In case the Authoritv
refuses or fails to review its action or order within sixty days oft
date on which the Vice-Chancellor has so required, the matter m-
be referred to the Syndicate or to th
e Chancellor
be, for final decision”, , as the case
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