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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, May 05, 2017 '
N0. F. 2(12) Vidhi/2/2017.- The following Act of the
Rajasthan State Legislature which received the assent of the
Governor on the 4th day of May, 2017 is hereby published for
general information :-
THE JAI NARAIN VYAS UNIVERSITY (AMENDMENT) ACT,
2017
(Act No. 11 of2017)
(Received the assent ofthe Governor on the 4"1 day of May, 2017)
An
Act ’
’ further to amend the Jai Narain Vyas University Act, 1962.
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) This Act may be called
the Jai Narain Vyas University (Amendment) Act, 2017.
(2) It shall come into force at once.
(2) Amendment in section 11, Rajasthan Act No 17 of 1962.— '
For the existing section 11 of the Jai Narain Vyas University Act, 1962
(Act No. 17 of 1962), the following shall be substituted, namely:-
4 “11. Vice-Chancellor.- (l) The Vice-Chancellor shall be a
whole time paid officer of the University. .
(2) No person shall be eligible to be appointed as Vice-
Chancellor unless he is a distinguished academician having a minimum
of ten years experience as Professor. in a University or College or ten
years experience in an equivalent position in 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;
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(b) one person nominated by the Chairman, University
Grants Commission;
(c) one person nominated by the Chancellor; and
(d) one person nominated by the State Government,
and the Chancellor shall appoint one of these persons to be the Chairman
of the Committee.
(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.
(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 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 abroad, and adequate experience in academic
and administrative governance and record its findings in writing and
enclose the same with the panel to be submitted to the Chancellor. _ '
(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 determined 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).
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(l2) 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 contribute 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.
3- (14) Where the Vice-Chancellor had been in his previous
l employment, a member of any insurance or pension Scheme, the
‘ 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 Syndicate.
b (l 6) 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.
, _ (17) The Vice-Chancellor shall be the principal academic,
l administrative and executive officer of the University and shall exercise
overall supervision and control over the affairs of the University. He
shall have all such powers as may be necessary for 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
b this Act or the Statutes: I
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
decrsron 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
3
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University or beyond the powers of such Authority, require the Authority
to review its action or order. In case the Authority refuses or fails to
review its action or order within sixty days of the date on which the
Vice-Chancellor has so required, the matter may be referred to”the
Syndicate or to the Chancellor, as the case may be, for final demston. .
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Principal Secretary to the Government.
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