Rajasthan act 191992 of 1993 : The RAJASTHAN NON-GOVERNMENT EDUCATION INSTITUTIONS ACT 1989

Date: 3 Jun 1993

Department

Department of Sanskrit Education

Enforcement Date

20 Apr 1997

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#THE RAJASTHAN NON-GOVERNMENT EDUCATIONAL INSTITUTIONS ACT,'1939

(Ac-t No. 19 of 1992) _ [Received the assent of the President on the 4th day of June, 1992]

'Wfitmfifififimafixfian, 1939 ‘ ( 1992 miafiifiun film 19 )

(mmafiafinfirmfifi, 19923fimgé) An Act Io,provide for better organ isation and development ofedueati on

in Ihe'NonLGovemment educatiofi'al institutions in ihe Stine of Rajasman.‘

Be it enacted by the Rajasthah State Legislature in the Fortieth

Year of the Republic of'India'as follows:-

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3i TERIWEh"?! figWW I .

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afitfimam i:— CHAPTER-I .

____ W1- -_,.__':._ _ _ . _

I Pregieminary - I

1. Short title; extent afid .eommencement- (I ) Thié. Act may be

called the Rajasthafi Non—Govemment Educational Instiiutions Aet

1989.. . '

(2) It extends to the whole of the State of Rajasthan.

(3) It shall Come into force on such dateas the State Government

may, by notification in theOfficial Gazette, appoint and différentdates

may be appointed for different provisions of the Act and anyreference ' '

#. PUbIlShed1n RajasthanGazetmExunoi-dinaryl’anMKmdated-d.7. 1992 and w.e.f.

1.1.1993 by Notification No. F. 7(73)EduJGr61% dated 15. i21992, published

in Raj. Gazette Exiraerdinary Part I(Kh) dated 18.12.1992 Page 293. ' ,

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#THE RAJASTHAN NON-GOVERNMENT EDUCATIONAL INSTITUTIONS ACT, 1939 (Act No. 19 of 1992) _ [Received the assent of the President on the 4th day of June, 1992] 'Wﬁtmﬁﬁﬁﬁm aﬁxﬁan, 1939 ‘ ( 1992 mime“ ﬁlm 19 ) - (mmaﬁaﬁnﬁrmﬁﬁ, 19923ﬁmgé) An Act Io,provide for better organ isation and development of educati on in the'Non-‘Govemnient educational institutions in the Stine of anasman.‘ Be it enacted by the Rajasthan State Legislature in the Fortieth Year of the Republic of'India'as fol lows:- wwﬁmwmemmwmemmmnm 3? 1°th SW 753? ﬁg WW I . wmeeﬁlﬁaﬁﬁwwﬁm:mﬁnﬁﬁ§a W W ﬁr ' . ' ’ CHAPTER-I . ____; _ . __ .___ 313211121- __,.__':_‘_ _ _ . _ ‘ I Preiieminary - I 1. Short title; extent andleommencement-(I ) This Act may be called the Rajasthafi Non-Gonemment Eddchtional Institutions Act, 1989. _ . ' ' ' ' ' (2) It extends to the whole of the State of Rajasthan. (3) It shall Come into force on such date as the State Government may, by notiﬁcation in the‘OfﬁciaJ Gazette, appoint and differentidate$ may be appointed for different provisions of the Act and any réference ' ' #. Published in Rajasman'oazeocnx tmoidinaryPartMKa} dated 4.7. 1 991 and w.e.f. 1.1.1.993 by Notiﬁcation No. F. 7(73) EduJGrﬁﬂd dated—15121992, published in Raj. Gazette Extraordinary Part 1(Kh) dated 18.12.1992. Page 293. ' mmvwﬁmnﬁ 4 {$5 Eaten-4.11992 ﬁwﬁagwaﬁtaﬁﬁmﬁi‘mw. ms) W 604% 151119925121 1.1.1993ﬁwﬁLnammna—naﬁﬁwﬁim 1(e)f<=ﬁ$13.12.199233w29311wrﬁn| ' u—.____..‘,_n___,__—..._n_ .7— H

2 Wmmwaeewmnm, 1999 min—2 to the commencemm of this Act in relation to any provision thereof "shall be'constrtied as 'aEfere‘nce to the date on which that provision comes into force. . _1.ritamarrt,meﬁrmrm.— (1)39 aﬁmmmmﬁt— WWWW 1989b (amusinwriimnmﬁtl (snisﬁ’ehmﬁmmmwmw—ﬁﬁafuwm ﬁanartaﬂraﬁrﬁmﬂrﬁm—fmmﬁmﬁﬁmfwmﬁeﬁmaﬁm WmmWﬁmmeﬁaﬁMWﬁmﬁWﬁﬁﬁmm mamesﬁﬁé‘uewftmuﬁmﬁuﬁarmmmil 2. Deﬁnitions- In this Act, unless the context otherwise requires,- (a) “aid” means any aid granted to a recognised educational institution by the State Government; (b) “aided institution” means a recognised institutiOn which is receiving aid in the form of maintenance grant from the State Government; . (c) “Board” means the Board of Secondary Education. Rajasthan or the Central Board of Secondary Education, Delhi and shall include the Council for the Indian School Certificate Examinations; (d) “compensatory alloviance” means an allowance granted to meet personal expenditure necessitated by the special circumstances in which duty is performed and shall include a travelling allowance but shall not include asumptuary allowance nor the grant of afree passage to or from any place outside India; (e) “CompetentAuthority” means any ofﬁceror authority authorised by the S rate Govemmen t, by notiﬁcation, to perform the functions of the competent authority under this Act for such area or in relation to such class of recognised Non-Governmenteducational institutions as may be speciﬁed in the notification. um Wmmmwmm, 1989 3 (f) “Director of Education” means,- (i) in relation to degree and post-graduate colleges and educational institutions of equal or higher studies other than institutions of Sanskrit and technical education, the Director of College Education. Rajasthan; (ii) in relation to the institutions of Sanskrit education, the Director of Sanskrit Education. Rajasthan; (iii) in relation to the institutions of technical education, the Director of Technical Education, Rajasthan; ' (iv) in relation to schools and institutions other than those referred to in sub-clauses (i), (ii) and (iii) the Director of Primary and Secondary Education, Rajasthan; Explanation- The Director of Education shall include any other ofﬁcer authorised by him to perform all or any of the functions of the Director of Education under this Act; (g) “District Education Officer” includes, in relation to girls institutions, the District Education Ofﬁcer (Girls) and also any other ofﬁcer authorised by the State Government to perform the functions of such an ofﬁcer; (h) ‘Educaﬁonai Society” or “educational agency” means any trust, person or body of persons permitted to establish or maintain a recognised non-Government educational institution; (i) “employee” includes ateacher and every otheremployee working in a recognised institution; (j) “existing institution” means any recognised institution established before the commencement of this Act and continuing as such at such commencement; (k) “Head of an institution? means the Principal Academic Officer, by whatever name called, of an institution; (1) “institution” includes all movable and immovable properties pertaining to an educational institution; (111) “Joint Director” or. “Deputy Director” includes an ofﬁcer authorised by the State Govemment to perform the functions of a Joint Director or Deputy Director,

(n) (0) (p) (q) (r) (S) mmmnwmasm, 1939 amz “Maintenance grant” means such recurring grant-in—aid to an ' institution as the State Government may, by general or special order, direct to be treated as Such grant; “management" or “managing committee”, in relation to any institution, means the committee of management constituted under section 9 and includes the Secretary or any other person, by whatever name designated, vested with the authority to manage and conduct the affaiis of the institution; _ ‘ﬁton-Government educational institution” means any college, school, training institute or any other institution, by whatever name designated,established and run with the object ofimparting education or preparing or training students for obtaining any certiﬁcate, degree,dipiomaor any academic distinction recognised by the State or Central Government or functioning for the educational, cultural or physical development ofthe people in the State and which is neither owned nor managed by the State or Central Government or by any University or local authority or other authority owned or controlled by the State or Central Government; . “recognised institution” means a non-Govemment educational institution afﬁliated to any University or recognisedlby theBoard, Director of Education or any ofﬁcer authorised by the State Government or the Director of Education in this behalf; “salary” means the aggregate of the emoluments of an employee— inciuding dearness allowance or any other allowance or relief for the time being payable to him but does not include compensatory ' allowance; ‘Sanctioning authority” means an officer authorised by the State Government to sanction aid to such recognised educational institutions as the State Government may specify from time to time in accordance with the procedure to be prescribed; “State Government” means the Government of the State of Raj-asthan; l l El'iTlZ (U) (V) (E) (’1) (El) (9 (at) merﬁi‘rf‘aﬁtimarﬁtﬁzm, 1989 5 “teacher” means a Professor, Reader or Lecturer and any other person. by whatever name designated, imparting instruction or training or conducting and guiding a research or training programme in a non-Government educational institution and includes the Head of the institution; and “University” means a University established by law in the State of Rajasthan. 2.1:ﬁurant— anesthetic 3mm antenna, ”ta unit-man,— "W"ammm,mmwamnwanﬁmﬁaﬁé ﬁmaﬁtﬁai; “WWW"hﬁﬁﬁéwmmnﬁtﬁﬁemmm cataract Wemﬁmmmlﬂé; "ﬁﬁmﬁmﬁmaﬁdwmﬁnmﬁmﬁmﬂﬁﬁﬁ amsmaﬁmmmamwwmmmw airtime; “WW"ﬁﬁ‘amﬁmaﬁqﬁiwﬁﬂrmﬁmwﬁ mmaammmamawmm suit ﬁtwﬁﬁdnmamnﬁﬁnﬁmﬁﬁémwm War warm ﬁmmmﬁﬁmaram—aaeﬁnﬁnﬁﬂaa‘fm; "aatnmfumit’ﬁwmem, its mhmmwwﬁr- mmwanaﬁema mﬁaﬁﬁmﬁﬁﬁﬁe Mariaaarfitﬁaﬁmﬁhwmmmﬁargﬁﬁmﬁdmﬁh ﬁgmentm‘mané sit Mariam mi; mammamaaammmnma await titan %, ﬁance asiﬁtamﬁim, W; (ii) mmamemammaeanamm (iii) mamaaenaama'aem Wino, W; _ (iv) ﬁamn‘fat‘itan-wﬁtﬁi)aiiuiiiﬁﬁﬁﬁﬁﬁﬁdwaﬁm mammuﬁwaﬂtnmﬁoﬁmmw;

6 Wﬁwﬁmmnﬁiﬁm. 1939 um mhmﬁewﬁmarmewmmese mwnwmmmemmmmﬁnmnm nfuqﬁaaeim; (n) “fearfbnnmn'smmemsmmmm (Ermnﬁzﬂﬁﬁsiaﬁafwrﬁéﬁmﬁmﬁﬁsmmaimm . wmﬁuﬁﬁémaﬁmiﬁm‘i; (a) “W’m‘ﬁfmnﬁﬁ'ﬁﬁrtﬁwmﬁim ﬁfwﬁwﬁwﬁamaﬁdmm%maﬁmaﬁ§mrttwﬁam Wamafnﬁnii; (an “W’ﬁﬁmmmmﬁmmwﬁmﬁt WWWW%; ”5h (3!) ”mew"nsﬁaﬁrﬁnnﬁiwsa1dwﬁaaﬂttsm$ wwmﬁamsiaﬁétﬁmmmatﬁrﬁni (a) “Wanamﬁmswanﬁsiiﬁwsmmmmﬁm WW%; (3) ”swwmmsmsmnmmmenmm We‘d; (e) “WW"m‘W—WWWﬁﬁWme— memmmmemmmmmm mufﬁns; (a) ”WW"@WWB§WW&WWWW aﬁrﬁn§ﬁsﬁs®w$wﬁnﬁnﬁmﬁﬂmmm mﬁﬁﬁmmé; ‘ (m) mmﬁsmﬁ“m”m“mnﬁiﬁt"sm9%mnﬁs mnﬁiﬁraﬁrﬁﬁaﬁirﬁsﬁmmmtﬁmﬁwﬁﬁnﬁw maﬁasﬁfm‘sﬁmﬁmswmmaﬁtmmﬁ mmﬁtmﬁﬁnﬁmwi; (a) “ﬁrmﬁﬁﬁmﬁm'ﬁﬁmaﬁ‘éwﬁwﬁnmjﬁrmﬁw mmiﬁwnaﬁiﬁnaﬁéiﬁmn‘waﬁﬁﬁa‘tﬁmﬁﬁmm awﬁaﬁnmcmmaﬁém~nfenifmﬁmmsﬁiiﬁﬁfw ﬁﬁmaﬁmwﬁahﬁrqnﬁiaﬁmmﬁmsﬁrméﬁsﬁwﬁ wﬁnaﬁnﬁaﬁzmmﬁﬁmmmﬁnﬁaﬁfwﬁﬁﬁem 4.3. _‘I‘t. W26 Wmeﬁnﬁﬁfwmaﬁiﬁm, 1989 7 nrﬁﬁaaﬁwsérﬁﬁmﬁamsisiaﬁﬁhwmﬁnmmw iﬁﬁwaﬁnmsmwrﬁsufswmwmﬁmﬁnm$ﬁrﬁmm Wﬁaﬁsﬁﬁnﬁmuﬁmteaﬁmﬁﬁmﬁnﬁaﬁnm WW; (2:) "mwﬁm"ﬁiﬁwﬂ aﬁﬁwﬁsﬁsﬁmawﬁs‘, ﬁns? Wmnwmsrwﬁmﬁémsmmﬁﬁwﬁqmﬁmﬂsﬁ smarcmmmiﬁt-mrﬁﬁfwsmaﬁﬁai‘; (a) “don"iimmiﬁaﬁ'ﬁuﬁnﬁmiaﬁﬁﬁﬁﬁﬁawﬁs Wmmaﬁéﬁmwmaﬁsnﬁq‘u‘mtﬁﬁmw Wﬁ'g; (a) "W Uliaﬁlii"ﬁﬁ'ﬁiwmmﬁwﬁﬁ, ﬁlﬁ 11331 W ﬁﬁﬁﬁnﬁmmﬁmm-wmﬁﬁﬁwaﬁ,mnsg Wimwmmmaﬁsmfwrﬁaﬁﬁﬁﬁ (=0 “mum'ﬁnnwswmiman‘nﬁﬁ; (11) “m"ﬁaﬁ‘émﬂjwﬁmmwaﬁtﬁmﬁtnnwﬁﬁfw Wﬁmmsﬁmmmmmmaﬁmmﬁmsﬁimm mﬁmﬁhwﬁsﬁmﬁmfmﬂtﬂmﬁaﬁmﬁémwﬁn aﬁrﬁn%aih3nﬁswarrsmnfwﬁm%;aih (t5) “W'ﬁwmﬁﬁﬁmmﬁaﬁﬁm W§I CHAPTER-II we Recognition, its refusal and withdrawal m, mmﬁﬁmmaﬁtmmm 3.Recognition of institutions - (1 ) Except in the case of institution afﬁliated to a University or recognised or to be recognised by the Board, the Competent Authority may, on an application made to it in the prescribed form and manner, recognise a non-Government educational institution on fulﬁlment of such terms and conditions as may be' prescribed: 1[Provided that no institution shail be recognized unless it has been registered under the Rajasthan Societies Registration Act, Ml93‘3’CAciNETZSOf 1958), oril is being run by a public trust registered under the Rajasthgtnfublic -.. —r\m1'rﬂul_'n-l-—N-- Trusts Act, 1959 (Act No. 42 of 1959) or by a trust created' in accordance with the provisions of the Indian Trﬁstsftct 1882 (Central Act No 2 of 1882) } 1. Substituted by Act No. 20 of 2003 (w.e.f. 7.6.2003).

3 anmm atfuﬁ'na, 1939 urns-4 (2) Every application for recognition of an institution shall be entertained and considered by the Competent Authority and the decision thereon shall be communicated to the applicant within a period of six months from the date of the receipt of the application and, where recognition is refused, the reasons therefor shall also be communicated to the applicant within the said period. 3 n’mait'an‘ttrmnr —(1)mﬁwﬁwﬁmmaﬁmm mamaﬁaﬁaﬁﬁmﬁmnﬁnanmmsﬁmﬁﬁﬁnmeﬁrﬁﬁ ﬁaﬁﬁnﬁfﬁtﬁ 311923111, @ﬁmﬁaﬁrrﬂ, Eﬁﬁﬁaﬁanﬁ, sitar—tam ﬁat ﬁr omit diam 'Ei'PJI mi menu i: m: '1an ﬁﬁwﬁmﬁwaﬁﬁmnﬁﬁﬁsnﬁw WWWWW, 1958 (1953311 aﬁﬁanrt. 28) ‘3?er aristatarrmnmrnmmmatﬁiﬁan, 1959 (1959mmﬁ1ﬁanrtazﬁtanﬁa mmmmmm unrﬂnarrs uniﬁes, 1882 (1882 mass: aﬁrﬁ'qn‘ii 2) amaaamwmmmqmman t2 ) mmnmrmmmmmmwm mam ahanﬁtgmanmﬁmtﬁrmnmaﬂranmﬁrﬁﬁﬁnaﬁnnpn Wﬁmﬁﬁﬂﬁmﬁﬁﬁﬁnﬁaﬁwwﬁmmﬁm— *ﬁﬁtiﬁﬁrliﬂi’t eﬁraﬁwﬁﬁﬁnﬁmmﬁaﬁ ammsnnmmmﬁtﬁr ﬁlm stint remnants iii We fen-ii with I 4. Appeal against refusal of recognition - (1) Where recognition to an institution is refused, any person aggrieved by such refusal may, within thirty days from the date of communication to him of such refusal, prefer an appeal against such refusal in the prescribed manner to such authority as may be prescribed. (2) 0n hearing an appeal preferred under sub-section (1), the said authority may, after giving the appellant a reasonable opportunity of being heard, conﬁrm, modify or reverse the order appealed against and his decision thereon shall be ﬁnal. amatsamﬁrﬁwarﬁa— (Iiwmmnmaw mmwmmamatnm, mnmnmmann mﬁeﬂrﬁeﬁsmtﬁm—Wﬁﬁmﬁiﬁﬁﬁmﬁ,mﬁﬁﬁn mm,ﬁﬁrﬁﬁﬁtﬁamawml (2) sq-tttrtti) tattﬁnaﬁm’tﬁttﬁattﬁaanwnmsaaurtmm’t _mnwmmmnammmnmeﬁm 1. 2mmaiﬁtﬁmrtertiozosmuﬁtwﬁatmzooaﬁmn .nnt 4-6 anmmm, 1939 9 Warrants. gemweﬁamnmnmanamm airtanmsaan ﬁﬁ‘ﬁrtt NW SW: 5. Withdrawal of recognition - Where the management of an institution obtains recognition by fraud, misrepresentation or suppression of material part iculars,_or- where, after obtaining recognition, an institution fails to comply with any of the terms and conditions prescribed under subsection (1) of section 3, the Competent Authority granting the recognition may, after giv i n g such management a reasonable opportu nity of showing cause against the proposed action, withdraw the recognition. 5.nmmarramnﬁmm.—nsiﬁainwmmawm mammwnmwmmamaawm marman‘ém Hittﬁﬁss-um (1) maﬁaﬁﬁnﬁ—é \ﬁﬁatwii nhﬁmwﬁﬁﬁmmﬁiﬁnwﬁmwmwm ﬁttﬁtﬁﬂﬂﬁéﬁimwﬁtﬁﬁﬁvﬂfan Wﬁmmmm ti H3511“ 6. Appeal against withdrawal of recognition - (1) Where recognition to an institution :5 withdrawn, any person aggrieved by such withdrawal may, within thirty days from the date of communication to himofsuch withdrawal, prelieran appeal against such withdrawal, in the prescribed manner, to such authority as may be prescribed. (2) On hearing an appeal preferred under sub-section ( l ), the said authOrity may. after giving the appellant a reasOnable opportunity of being heard, confirm, modify or reverse the order appealed against and his decision thereon shalilbe final. 6. mammanemm.— (1) neiﬁmiriwm’t mamﬁrﬁﬁﬁaﬁﬁmamﬁmﬁnmﬁ ﬁaﬁnﬁn’iwﬁiiﬁaﬁ Wﬁaﬁﬁrﬁeﬁrﬁnﬁﬁrsﬁm—iﬁm gametes-stamp. assessmenaaaaaaammm: _ (2) summit) mamaaﬁnﬁﬁaiaﬁnﬁgnﬁnmamnﬁtﬁﬁ, minnﬁaitgaatémngfnn mﬁmmanaﬁam manna: statements, wmmmmmsﬁwmaﬁtwmm WWWI

10 anmmmw,1gse m7 CHAPTER-ll] 'W-Z’o Aid, Accounts and Audit mm, as WW 7. Grant of aid to recognised institutions - t 1) No aid shall be claimed by an institution as a matter of right. (2) Unrecognised institutions shall not be eligible to receive any aid. ._ (3) Subject to such terms and conditions as may be prescribed, the sanctioning authority may sanction and distribute aid to recognised institutions from time to time in accordance with the procedure as may be prescribed. (4) The aid may cover such part of the expenditure of the institution as may be prescribed. (5) No amount out of aid given for salary of the employees of an institution shall be used for any other purpose. (6) The sanctioning authority may stop, reduce or suspend aid on breach of any of the terms and conditions prescribed in this behalf. (7) The amount of aid may normally be paid to the secretary of the managing committee of an institution but, in special circumstances and for reasons to be recorded in writing, such amount may be paid to any person authorised by the Director of Education or by any other officer empowered by him In this behalf 7 mmdmoifaitnsmmanavﬁeﬁ. — (1) ma socialism HEW?" a: fora Etta" 31mm toms as? m Warn I (2) arma‘qu‘aid dmmmﬁaﬁma‘deﬁl (3) @ﬁ'ﬂﬁﬁ aﬁttﬁiﬁiatwtﬂﬁﬁﬁgq, Ghﬁﬁﬁﬁ'q’a‘lwﬁ, Hid mammamannfamaam wmdﬁnﬁfﬂﬁw¥ sun at WHY ting aih‘ﬁnﬁn an Hiram -(4) mmmmﬂimmm mammaem 17min Frail _ (5) mmemewemommﬁnm dim medium iii mmsmmmm. um F—g W4 in writ mum 3mm. 1989 l I (6) ﬁqﬁuﬁuanﬁsuﬁfqﬁfﬁf‘sﬁﬁﬁ ‘ﬁﬁﬁ‘ﬂ‘ﬁaﬁi‘ﬂdfﬁ 51113391 1n 13317331 an IR, am In ﬁaﬁan an FM! (7) memm:mmnmmemem aammmmmﬁmmmmaamsmm maintained? mammwﬁﬁnmfoinamddmnﬁmﬁ ﬂimsrﬁtqmiﬁmi dmﬁnﬁdznaﬁmemﬁl 3. Accounts and audit - (l) Every aided institution shall keep accounts in such manner and containing such particulars as may be prescribed. (2) The accounts of every aided institution shall be audited at the end of every academic year in the manner as may be prescribed. (3) The Secretary of the Managing Committee shall, within six months of the end of the academic year, submit to the Competent Authority the audit report. a. aamm.— (intramusmmmiienmirbaddidlﬁ silt and tail Fondant sift Git Wan air out] (2) Wmmmﬁﬁﬁﬁmmdﬁmﬁﬁt admit W mi! 13 ﬂ W311i} Git Elﬁn ‘qit End! (3) mortiﬁmnfnaimﬁmadﬁmﬁnﬁosnmi? tilnwﬂrn' drifter ﬁtll'ci mm M Fiﬁ sign m: CHAPTER - IV atone-4 Managing Committee manor 9. Constitution of a managing committee - (1) There shall be constituted a managing committee for every recognised institution. (2) The managing committee of every recognised institution shall elect a Secretary from amongst its members. An employee of the institution shall neither be the Secretary nor the treasurer (3) The Secretary will perform such functions and exercise such rights as may be prescribed. amuﬁrﬁrwnaa— (1) mmmmseq Juneau: Bﬁrﬁf 11%?! Fiﬁ anon;

p more Ti? omit friars ﬁrst artisans. 1989 an: 9—10 (2) Wmmwmmmﬁﬁmmpﬁﬁﬁeiwaﬁﬁ WﬁtmmﬁéﬁmﬁnﬂameﬁaﬁWJﬁaﬁwmi (unfaai‘oeﬁﬁmﬁdsnahltenfumﬁmmmﬁhfaﬁﬁ merit 10. Powers of the State Government to take over management- (I ) Notwithstanding anything contained In any law for the time being in t’,orce whenever it appears to the State Government that the managing committee ofany recognised institution has neglected to perform any of- lthe duties assigned to it by or under this Act or the rules made thereunder or has failed. to manage the institution pr_ope_r_ly_and that 15 has become necessary in the public interest to take over the management of such institution,itmay,after giving tosuch managing committee areasonabie opportunity of showing cause against the proposed action, take over i such management and appointan administrator to exercise control over the assets ofthc institution and to run the institution for such period as ____,,_.__ the State Govemment may from time to time ﬁx. (2) Where, before the expiry of the period ﬁxed undersub—section (l), the State Government is of opinion that it is not necessary to continue the management of the institution by an administrator, such management shall be restored to the managing committee. ‘* Hens-ermmusmarﬁaﬁwﬁn— (1 J mangaﬁroi ﬁﬁﬁmmmﬁngﬁwmaﬁmwmmﬁnﬁﬁsmw msiwaﬁmaﬁiﬁiisaatﬁrﬁwmﬁﬁﬂamﬁﬁnﬁiﬁsmmwﬁa aﬁenaﬁhmﬁﬁiiﬁﬁiaﬁarﬁﬁlewﬁsﬁmaatmasmmagﬁaw ﬁmmﬁﬁﬁmtﬁ? aﬁeﬂefetsiawmmmmmﬁaﬁ Waweaamwnmmammeeﬁm Eﬁhmﬁmglﬁagmmﬁimmﬁﬁmaﬁmaﬁﬁaﬁtﬁﬁ mewmwmw—wmﬁmaﬁ,maﬁaﬂﬁaﬁmm mammﬁﬁeﬁﬁrﬁgmﬁ'ﬂaﬁmoﬁh (Daisies—umhﬁamﬁaﬁ'qamaﬁmﬁmﬁaeﬁmm mamamnwmmwmemwmmwaﬁtan Wm—mmmwmﬁamﬁmnml 1. seams.19(9)ﬁnn-5t93.ﬁ'—Ii§81i.s.zooo- ﬁtsmﬂﬁfheﬁmnﬁﬁm‘smﬁ who Wﬁﬁmﬁwmmaﬁmtﬁmﬁﬁmnﬁmﬁﬁa mmawmmewmmawmemnmmm)i 2. seamen. t9 (9) him—5:93, their 15.9.2oo1~ swarm-mamas anemone (one lien—126» ___H. V" mnmmmmwse 13 CHAPTER-V Steam-5 Properties, Transfer and Closure mm, sierra aﬁ'tiiem WIT-n 11. Administration and management of properties of institution ~ The Secretary of the managing committee or any person duly authorised by the managing committee in this behalf by a resolution shall, on behalf of the managing committee, manage and administer the 311111-13 properties and of a recognised institution. itmraﬁaﬁmfaﬁfmswmaﬂtm.— maﬁﬁtmoﬁﬁ mmmmmmwmmmmemmnmw msﬁﬁaﬁmﬁmaimmawaﬁamﬁsﬁaﬁtmmmmaﬁt some not“ 12. Annual statement of properties - On or before the 1 st day of May each year, the secretary of the Managing committee of an aided institutiori_shalqumileto.such_ofﬁcer,_as__may be authorised by the Director of Education in this behalf, a statement containing a list of all‘ immovable properties belonging to, or possessed by, such institution or in which it has any other interest, with such particulars as may be prescribed. 12. outﬁnﬁﬁtaﬁarﬁawt— mwaemmmmn Wmmﬁwaﬁmsﬁhmaﬁatﬁ some, elements soﬁthnsrfuanraﬁ, ﬁmnmmmaﬁﬁaﬁmmﬁaﬁm ﬂammammmﬁﬁfsﬁwsﬁiﬁﬁﬁwm, antenna wit and, W W?! aim 11$ WM mg?! m I 13. Prior approval for transfer of management - ( l) Whenever the management of any recognised institution is proposed to be transferred, the secretary and the person to whom the management is . proposed to be transfen-ed shall, before such tran sfer', apply jointly to the Competent Authority for prior approval of the transfer. (2) An application under sub-section.(l) shall be made in such form and shall contain such particulars as may be prescribed.

14 mamareem station, 1939 are 13-14 (3) The Competent Authority may, on receipt of the application under sub—section (1) and after making such enquiry as it thinks ﬁt. approve the proposed transfer subject to such conditions as it may impose or may refuse to approve such transfer : Provided that approval shall not be refused unless the applicants have been given an Opportunity of being heard and the reasons for such refusal are recorded : Provided further that where the application is not disposedoff within six months from the date of its making, such approval shall be deemed to have been granted. 133321-32 stature-I11? aﬁea— (1) 33%me memmmﬁmmmﬁnnﬁﬁaﬁtanmﬁa mm mﬁai‘mmmﬁnt arena-3's mean. as maritime WWII? at: signer '5‘! “d 311333 ”std“?! I (2) arms: ( 1 ) a: Whamﬁé enmtsmﬁmanmattt Tait W ﬁlﬁzﬂ‘ﬁﬁi ﬂit Fit ﬁfe?! ail Gmil . (3)sammﬁmiteq—um(1)€aanﬂaanaﬁmsﬁsranhaniaia ﬁatﬁaneﬁamamaﬂrmnsmﬁammﬁtﬁtﬁhsamrﬂaﬁﬁ inseam-est, memmmasmmamaaamm “am; mamnmﬁéﬁnaﬁmmmwﬁaﬁeﬁahm an maiﬁmwﬁﬁiﬁmﬁimaﬁmamﬁﬁﬁﬁ: ' amassinﬁw mmamswmewmm Madman, animatitﬁﬁmgmmaﬁml 14. Gibson: of recognised institutions - (I) No recognised institution or its class or the teaching of any subject therein shall be closed without a notice in writing to the Competent AuthoritLIt‘Jsﬂll have to be shown that adequate arrangements have been made for the continuance of teaching of the students for the entire remaining period of study for which the students had been admitted or for the refund of the remaining fees, ifany, paid by the students. (2) The period of notice under sub-section (1) shall be such as may be prescribed and different periods of notice may be prescribed for 1% Will-75 mhmﬁﬁaﬁmeﬁiﬁm, 1939 15 different classes of institutions having regard to the period of each course of study. 141mmiiwranaialhrmm~ (1) madam—diameter mmﬂawwﬁm'ﬁﬁwmmmwrmﬁfaﬁsﬁw sﬁinﬁaﬁﬁﬁmﬁaﬁﬁmnﬁmmaﬁiﬁﬁwﬁmmﬁmaﬁ wanﬁmnqdmmﬁﬁ, memﬁﬁatﬁiﬁannrﬂﬁmw an, WmmwwﬁmeﬁemnﬁﬁsemﬁeAﬁaﬁiﬁ, a: uﬁmn '35 iii-tannin W Tit fail 1T3: '3‘: (2)3q-amt1)%mﬁairﬁsaﬁmaﬁﬁ1m€nﬁﬁaaiﬁlanaﬁnﬁ ﬁmwﬁWﬁwﬁmmmﬁm-ﬁmmﬁ hmmﬁW—Wmﬁﬁﬁﬁmﬁﬁl 15. Prior approval for transfer- (1) Notwithstanding anything contained In any law for the time being to force, no transfer by way__ of _.... ._._.-.... .........__,.;.,. .—--_- sale mortgage, charge or othenviseﬁianyyﬂghtgjnterest- in 0-1- possession of any immovab le property QIal'l aidedinslitutioashall be made except aﬁer making an application in the prescribed manner to the _a—n-Nnhlr‘H-J-W .--.-.——--. -—-_-..‘._..........._.._..-I...._._-__.-.v—- . .....\ -~. "-' -'“—-‘ ' Director of Education or an bffleer anthorised ”byuhim“ In this _behalfand .. ..-t "a.--” _. "—qu obtaining prior mappioval In writi_g’._‘ e.“ “_vww— 1-4-- Provided that where the application is not disposed off within si It months from the date of its making, such approval shall be deemed to have been granted m" .,_._.. _.._——I._.un~—. -—-. (2) Any transfer made In contravention of sub-sectlon (I) shall be void. (3;) If the Secretary of the Managing Committee of an aided institution commits default in furnishing the statement under section 12 or furnishes a statement which is false or incorrect in any material particular or acts in contravention of sub-sec‘ti'dniflJ, the sanctioning authority may, after giving an opportunity of showing cause, withhold, stop or suspend aid to such institution. {4) In the event of an aided institution being closed or discontinued or its recognition being withdrawn, the Secretary of its managing committee shall handover to the ofﬁcer authorised by the Director of I")

15 Wemmmaﬁm, 1989 arrns~1s Education in this behalf all the records accounts and the management and possession of properties of the institution. 15 memsaisaaa—mwmee esteem mammnmmmmomemmaema Wmmmmmmmﬁmﬁmawnamﬁnmmmm maﬁmmmﬁwmmmwﬁmmﬁnﬁaﬁmﬁm mmamwmmmwammeemmmm- mmmwemammemmemmm ma, WWWWEWWWI (2) anmmtnaaroaaﬁtamnma‘n‘mmaﬁml (maﬁimtliasmmmaarmﬁnamnﬁiﬁmalaaamuaanﬂa meammemmmmtmmmmm manni'maa-tnmnisaraiaafimtaaﬁminiaaﬁaﬁhmﬁmanﬁ mwmﬁammmmmmﬁmmmwmﬁaﬁm mtahrn (ommmewmmmmammmmmm emmnmﬁsanmmeowmemame east: mmmmmmmmmwmmam em CHAPTER-VI alum—6 Conditions of Service and Tribunal tiaraﬁvliiailraiﬁmm 16. Power of the State Government to regulate the terms and conditions of employment- (1)1he State Government may regulate the recruitment and conditions of service, including conditions relating __.__._..—.._..-a—..__m-.. “at...“ .__. an»... —--m-w--' toqualiﬁcations, pay, gratuity,insuran_ce, age of retirement entitlement of leave conduct and discipline, of persons Jp intedm ase mp loymgi .__....—-—4— aided institutions in,ihQS.Late.‘ mﬁaéd that the rights and beneﬁts accruing to an employee of an existing, institution under the grant-in-aid rules in force at the commencement of this Act shall not be varied to the disadvantage of such employee: aims-17 Wmmamnfaaeanaﬁiﬁaa, 1939 1-,: Previded further that every such employee shall be entitled to Opt for such terms and conditions of service as were applicable to him immediately before the commencement of this Act : Provided also that, irrespective of the age of retirement prescri bed, action may be taken for compulsory retirement of such an employee aftercompletion of 25 years of service or on attainment of the age of'50 years whichever is earl ier, in accordance with the procedure as may be prescribed. (2) Every recognised institution shall constitute aprovident fund for the beneﬁt of its employees to such manner and subject to such conditions as may be prescribed and contribute to such fund and pay interest on the deposited amount at such rateas may be prescribed from time to time. mamma‘iﬁaianmﬁamafahtmﬁanfaﬁaﬁﬁmﬁaﬁ mm.—(1)rnanwnnmﬁaimmmnm1eﬁamaammwﬁ memeaemam ma, aim, aaiﬁaﬁtaiiatgg'giaeaﬁ, 61mm attragntaanamﬁunrm‘faafm, mmmomeenwmm wwaﬁrﬁaamnnmaaaasaam— mmamm mmemmowmmmmmomm a arm a moan-a ﬁsmaiam: mememmwmamaaua stirred-311mm ﬁmmmaﬁmaﬁﬁmmwmmﬁ‘iﬁe‘smma: wwmfaﬁﬁanarﬁammmmmﬁafamzsaimamaﬂ mmammsoasommmmmeaeanmwoa mmammmemaoemememnnm germ (anaemmameqaedaeaememaomam erldaamitatsﬁaa mnemomwmeewmm 'mmmammmmmmemmaamoem— Newman. ”17. Recruitment of employees - Recruitment of employees in a recognised institution shall be made either after Open advertisement in

- ' ——u._....n_ _. or being head again“ ”‘8 action Proposed tohbe taken - " m ' ' ' " Provided that no ﬁnal order if this again" shall be passed unless prior approval of the Director of Education him in this behalf has been obtained: Provided further that this section shall not (i) t . . apply:- 0 a person who IS dismissed or removed on the ground of conduct which led to his conviction on a criminal ch e or ”g , (11) where it is not practicable orexpedient to give that employee an opportunity of showing cause, the consent of Director of Education has been obtained in Writing before the action is taken, or (In) Where the managing committee is of unanimous opinion that the services of an employee can not be continued w1thout prejudlce to the interest of the institution the 1 services of such employee are terminated after giving him . D um 13-20 Wmmnaesmm, 1939 19 mwmﬁﬁdwmwmmaﬁmmmﬁ ﬁﬁmmmmmmﬁﬁnmm Marmara =l Eli”! fﬁ'ql TI?“ 3}: I mnﬁﬁarmmmmaﬁmr (i) fedﬁarﬁnqrﬁnan mwmmwmmml mﬁsﬁﬁﬁft Wm Wﬁ'ﬂtﬁﬁﬁlﬁ—mﬁlmwﬁ, an (ii) sidearm-«Inward?! mammmaﬁﬁ‘haﬁd, WWW%1&WWE§WWWWE§W at In (iii) Wmuﬁﬁwmwamﬁﬁmmﬁmm ﬁrﬁnmnﬁﬁmeﬁﬁmmaﬁtﬁmmﬁﬁiﬁ Wﬁmwmwdﬁammmﬁﬁmﬁwm mmdﬁdamﬁlnﬁﬁaﬁﬁﬁﬁamﬁimmaﬁﬁ if I 19. Appeal to the Tribunal - (I) If a managing committee is aggrieved from the order of refusal made by the Director of Education under section 18, it may prefer an appeal to the Tribunal constituted under section 22 within ninety days of the date of receipt of such order. (2) An employee aggrieved from an order of the managing committee made under section 18, may prefer an appeal to the said Tribunal within ninety days of the date of receipt of such order. 19. Waﬁarﬁﬁ— (1) irﬁmnfaﬁr mislead-tam Wmﬁﬁaﬂﬁmﬁimﬁmﬁmﬁﬁﬁ? Q13? Wﬁmﬁﬁﬁmﬂa ﬁraﬁﬁaﬁr ﬁlm-11131 umzzaranﬁanl‘anarmwan mammal (2) Wiaﬁimﬁﬁﬁnﬁmnﬁﬁﬁiﬁﬁﬁmﬁwﬁmﬁﬁém in mandarin-[winded game «ﬁat—Wane Mahatma when 20. Contracts by employees - 'A contract between a recognised institution and an employee, whether made before or after the commencement of this Act. shall. to the extent that it takes away any right conferred on such person by or under this Act, be null and void.

20 mm in emit Wm asﬁrﬁzm, 1939 um 20-22 wartime-mummy Mammalian esteem maﬁﬁﬁﬁﬁﬁ‘éﬁﬁﬁ, ﬁl‘e’ﬁﬁiﬁaﬁlﬁwﬁﬁm%1{éﬁﬁﬁ€tmsﬁﬁm maintaeﬁmﬁassnarﬁrﬁmmemmauﬁacumiﬁmmm sit aim air eﬁarii e, ago—ct ail? 3131 shit I 21. Application to the Tribunal - (1) Where there is any dispute between the managemeut of a recognised institution and any of its employee with respect to the conditionss‘f service, the management or the employee may make an application in the prescribed manner to the Tribunal and the decision of the Tribunal thereon shall be ﬁnal." (2) Any dispute of the nature referred to in sub-section (1) and any appeal of the nature referred to in section 19, pending before the State Govemment or any ofﬁcer of the State Government immediately before the commencement of this Act, shall, as soon as may be after "such“ commencement, be transferred to the Tribunal for its decision. .. 21. atmwanaear (wneiﬁu‘mmmmtienmmaih mwwmﬁﬁﬁﬁmﬁﬁﬁimﬁﬁﬁéﬁﬁﬁﬁﬁﬁmm Wﬁfsﬁﬁﬁlﬁ Wﬁaﬁlﬁmmeﬁtanm Wmﬁﬁm ext-an stun ' , (nest—mu (1 ) ﬁﬁﬁemmsﬁéﬁmﬁﬁﬁmm 19ﬁﬁﬁitzwrt ﬁahs‘hsiemteﬁhﬁrsnaiﬁtﬁmérmeabrﬁwmmwm efﬁciaﬁmﬁﬂsmnﬁaeriﬁﬁmemwsﬂnuﬁawaﬁ 33% 151332! e fem strut-“tr: W 7:3 Wit I 22. Constitution of the Tribunal - (I) There shall be constituted by the State Government, by notiﬁcation, one or more Tribunals for the purposes of this AcL (2) The Tribunal shall have jurisdiction over the whole of the State or such area as may be speciﬁed in the notiﬁcation. (3) The State Government shall appoint 3 Judicial Ofﬁcer of the rank of a District Judge to constitute the Tribunal. 22.3:fim'tumrnea.-— (1 ) momma, Wintjﬁaiﬁﬁﬂﬁ imitmmqqem Wmeﬁmmt (2) mm WWWmQﬁ mmmﬁﬁmw 1? ﬁtﬁﬁﬁz faint am} I __—- mun—25 Wammmmﬁm 1939 21 (mommasfwmnaawihfaqmmmaﬁﬁm mtfq'or afumrﬁﬁgﬁﬁamﬁl '[Wﬁtnﬁrﬁﬁfwmat’faﬁm, tosgaﬁmuzzﬁmnﬁaﬁf mmmgqmafuﬁnnem'mmﬁaﬁgﬁaamﬁmmm ﬁmmw,wﬁ‘mﬁmmmmmmet mmmaﬁmﬁmuqdmﬁwma‘cﬁwufmmw matﬁe‘tml wwaﬁwiﬁumﬁmtﬁawmmﬁmamﬁw mini I] . 23. Functions of the Tribunal - The Tribunal shall entertain, hear and decide appeals preferred under section 19 and the disputes referred to in section 21. ' 23. mesme— Wamtsﬁranﬁsahnﬁaﬁtﬁaﬁtm ziﬁﬁl‘r’efamﬁmaﬁammw aﬁtfarﬁﬁnap’ml 24. Procedure in the Tribunal - The Tribunal shall follow such procedures as the State Government may prescribe. . 24. arﬁmrmteﬁul’arat— ammmemmme W W ﬁts—<5 it I ~ 25. Powers of the-Tribunal - (l) The Tribunal shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 while trying a civil suit with respect to the following matters, namely-r - (a) enforcing the attendance of any person and examining him on oath; (b) compelling the production of documents and material objects; (c) issuing commission for the examination of witnesses; and (d) such other matters as may be prescribed. (2) Every proceeding before the Tribunal shall be deemed to be a‘judicialproceeding within the meaning of section 193 and 228 of the Indian Penal Code, 1860. 25.31fitarwﬁtﬁmﬁﬁui— (1) Wﬁﬁﬁl’mﬁanmﬁﬁsm ﬁﬁﬂﬁrmﬁﬁﬁrﬁﬁfaﬁzamﬁﬁmmsemhwmﬁnm mﬁermanﬁwfuﬁmwﬁﬁfansﬁﬁmﬁ— (mintsitaﬁemstﬁtmammmwmmnﬁmm; 1. new mu. 7(73)ﬁm1-6m Wee-1993, Published in Raj. Gazette 5.0. Part lth) dated 15.10.1993. Page 391 .

22 mammaw aﬁtﬁnn. 1939 11121 25—23 (@222112121131122m212131121d21a22221212ﬁamm; (71) mnmeanmmamnn (EDﬁdmmadahl‘mﬁfanﬁﬁdml (2)31ﬁiar0122212111a'ts251e2n'4212121n2ﬁ21222211221 186025121121 19331l22zsaé1ni21da2q1f421$=21212121221121112d1 26. Decision of the Tribunal to be firial- The decision of the Tribunal shall be ﬁnal and no suit or other proceeding shall lie' in any .—--_.u-IL a. .x- -H_;__- .4 Civil Cotirt with respect to matters decidedhbyw it. 26.31fii211111122ﬁ1ﬁsa21wa1ﬁ1112‘1211— aﬁrarmanlaﬁsaaeiﬁa mahmemnmwnmaemennnnnawnasm aimamnlaia‘lﬁﬁalﬁi 27. Bar .of Civil Courts- No Civil C‘ouri shall have JUFlSdlCllOI‘l to settle decide or deal with any question which 15 by or under this Act required to be settled, decided or dealt with by the Tribunal. 27. fitiﬁarmmﬁ’faa‘farqaalar —Fm"2it1ﬁyfeﬁaia1m1aaﬁ®f42m ﬁmﬁnamﬁﬁﬁnaﬁamaammamwmiaﬁmﬁmﬁeﬁﬁsm amemwm ﬁwmmmﬁﬁﬁaafermmmanm andamiﬁmmﬁﬁaaii 1[27. A- Execution 6f orders of Tribunal. —- The orders of the "fungi Idecidiiig appeals prefened under section 19 and disputes erred to' in section 21 shall be deemed to be the decree of the lowest civil coiiri having territorial jurisdiction over the iota] area in which the resporidentis against whom the order has been made ordinarily resides or Carrie on buSiiiesIs or personally works for gain arid shall be executed as sitcli _y iniclIiII civil coiirt. ]I . iIziar— median-1111211211221 1:111 19134412111141 aﬁahamamzidﬁﬁaﬁmﬁmﬁﬁammﬁmﬁnﬁmmanﬁnan 24121121112122 12124114192422 121212112112 WWW? 11112121121221: msemmammemmwme 12111311112122.1121 ardsadﬁaaiteﬁamaaﬁlamimamainiﬁfsﬁaamanm aﬁwﬁﬁmﬁnmml 28.061; of coiiduti for employees- Eveiy employee of a recognised ins1ituiioriI shall be governed by the code of conduct as may be prescribed and i on the vioi 1101i by him of any provision of such code of conduct the employee i shrill be lid le to a disciplinary action. 1. Inseitcd by RajasthIan Act No 10 of2003 (wmef 8.4.2003) 1. zoo-12131131122122 11121112121.224ifi12(s..42003_2ls211251) $222111. 2(7) Maxim 1222112142003 211121312112112121112121. nn—safddsiasnnamamzznzooadsmiﬁm ,__cv __. _.-:-_. 11121 23229 2121211121 112 2112121211 $111125 212111 ariaﬁan, 1989 I 23 23.ar=l211ﬁ21‘f%ﬁ=111311212u121t2211.— mmmmmm W112i metamﬁmﬁ’nmﬁﬁﬁaadnﬁﬂaammﬁ 2if‘221121122111 mammaﬁwmaﬁnwm swimmer 2111 and 211111 29. Pay and allowances ofemployees - (l )The scales of pay and allowances except compensatory allowances with reSpect to all the employees of an aided institution shall not be less than those prescribed .. ... __,. ._, .......-.._.1,..=1——.—r .... m. .. =-—--—-~'-v—-- for the staff belonging to similar categories in Government institutions. “nu...“ .. _,_.._.._._‘...,H_» 9—...— - __ _2 pm: a q. .F-e— 7.1m: “mg __. (2) Notwithstanding any contract to the contrary. the salary of an employee of a recognised institution, for any period after the commencement of this Act, shall be paid to him by the management before the expiry of the ﬁfteenth day or such earlier day, as the State Government may, by general or special orderappoint, of the month next following the month in respect of which or part of which it is payable: Provided that if at any time the State Government deems it ﬁt, it may prescribe a different procedure forpaymentofsalaiy and allowances. (3) The salaryshal LL11: naidwjthbutdsslsctions 0.? any kind except those authorised by the rules made underthis Act or by any other law for the time being in force. 29.2121iarl‘22d21212‘t21213d2112‘1'.— (1)116111212121211s11212i2111212121'1 mimﬁzifﬂrnﬁatﬁdaanﬁﬂaﬁ, sﬁamaqama‘fadmam, mama: anamammemmmmﬁemmam (Hmsﬁwedﬁnareﬁgnsdﬁmimmnwamﬂmd emmemamnmnmmammmam mﬁnhﬁmdamﬁsmdasddsdadawmamasaﬁﬁamﬁw 121212dﬁ=122d ﬁdﬁwmwmfaﬁsmmﬁmanma gamers—12222122121221. manna ﬁnaaawmaﬁannamamﬂ 11211212121212 Wﬁiﬁﬁmﬁﬁnﬁnnﬁam (3) Q2121 Emma—em 211125211 311112—1112: martian mammamnssqat‘amiinmﬁfnmsﬁamd i‘meldmﬁlaistdﬁrai maneeemanm.

24 Wmmnaemanam, 1989 erase—31 30. Inspection for payment of salaries - The District Education Ofﬁcer or any other ofﬁcer of the Education Department not below the rank of the Said ofﬁcer may, at any time, for the purposes of this Act, inspect or cause to be inspected any recognised institution or call for such information or records (including registers, books of accounts, vouchers, etc.) from its management with regard to the payment of salaries to employees or give to such management any direction for proper management of ﬁnancial matters (including prohibition'of any wasteful expenditure), as he thinks ﬁt, so as to enable the management to pay salaries to the employees regularly and the management shall comply with such directions. manna: ﬁanmﬁﬁam— ﬁmﬁnnaiﬁmﬁmﬁnnfmnnmant Wﬁlamaﬁmﬁuaﬁaﬁiﬁmasﬁﬁsnﬁrﬁmmmﬁarm mil ﬁnmmriwmﬁn‘l ﬁmﬁﬁmmmmmmamﬁrﬁd swamanwm m€1ﬁﬁﬁ,ﬁm3mﬁ,ﬁﬁﬁlﬁ uni-:3?! Wan—Eta) Wmﬁahmmmdmﬁzﬁmﬁmwﬁnﬁnw ammamemmsmmme (WWWW assume) aﬁnmhmﬁmnﬁsﬁéﬁmﬁéﬁémman she and all: new as ﬁisif m WWI 31. Payment of salaries - (1) The management of an aided institution shall disburse the salaries of its employees by account payee cheques : Provided that the Director of Education may, in special circumstances, direct, by general or special order, to disburse the salaries of employees in any other manner as he thinks ﬁt. (2) In case the management of an aided institution fails to pay the salary of its employees as referred to in sub—section ( l) or in section 29, the Director of Education or any ofﬁcer authorised by him may deduct such salary from the amount payable as the next grant-in—aid, or if necessary, from the amount of any subsequent grant-in-aid and pay to the staff such salary on behalf of the management. Such payment shall be deemed to be a payment of money to the management of the institution itself. am 31—32 W in name titans can animus, “1989 25 aranamniarn— (Unmateuwansamnﬁaﬁmﬁn’fﬁs anamnﬁmmnmmﬁﬁnﬁmm: mﬁmﬁéamﬁnssﬁﬁnﬁﬁﬁﬁdmﬁiﬁarﬁmmuﬁnmﬁ ﬁdtﬁmnﬁrsﬁhaemsaﬁwaardarfeqmmﬁanmanm Wiper": (DWWWWatamﬁrﬁﬁmammmm—ammﬁ mmzsﬁﬁﬁemaamﬁmawﬁwnﬁmmﬁﬁmmmm mWﬁitﬁmWanﬁmmmmﬁﬁuwﬁa mﬂl‘zmmsirnﬁssninmmnﬁusmaamﬁnnsamnﬁanﬁd , mmmmaaxamaaaaaaammamum wmnmﬁummw mmmﬁml 32. Recoveries of amounts due from aided institution - (1) where, at the commencement of this Act or thereafter, pursuant to any agreement, scheme or other arrangement, any salary or other dues are payable by the management of an aided institution to its employee according to the scale ﬁxed by such agreement, scheme or arrangement, the District Educationﬂfficer or the Competent Authority may. by order in writing, direct the secretary of the managing committee to depOSit, with him the amount so payable. (2) Before making an order under sub-section (1), the District Education Ofﬁcer shall conduct an enquiry as to the amount payable to the employee in such manner as may be prescribed. (3) An appeal may be preferred against the order made under sub- section (1) to such ofﬁcer as may be empowered by the Director of Education in this behalf within such time and in such manner as may be prescribed. (4) Any money due from the management under the orders of the District Education Ofﬁcer, or where an appeal was preferred, under the orders of the ofﬁcer making an order in appeal shall be recoverable as an arrear of land revenue under the provisions of the Rajasthan Land ' Revenue Act, 1956. Such money may also be recovered by setting it off against any sum due to the management from the State Government. Any amount deposited or recovered under this sub-section shall bepaid to the employee concerned.

26 anaemia awrtli‘rfharmaiﬁiﬁan 1939 an: 32-33 (5) Any amount due at the commencement of this Act or thereafter, to the State Government pertaining to any aid given or grant paid by the State Government may be recovered from the management as an arrear of land revenue under the provisions of the Rajasthan Land Revenue Act, I956. 32. mmmﬁmﬁaﬁarﬂmt— (1) 3131' so aﬁiﬁwnwnmmﬁﬁﬁ ﬁmnaﬁnmamaernnrargemﬁ thaw—tn, mmmmmnmmmmmnm mmﬁmﬁmﬁﬁﬁﬁﬁﬁiﬁﬁmmﬁﬂlﬁﬂﬁﬁﬂﬁmﬁmmﬁmﬁm WWWmnnﬁaanmmemiwmmﬁm WW Wméml mew—emmmnﬂweweegammmmmeaa Wmatﬁﬂﬁmﬁﬁﬁﬁiﬁiﬁmsﬁﬁﬁnﬁﬁﬂﬁl (3) Btu-am (1) eme—anmemmnma, mmmmnmmmmmmem—aﬂanm itﬁt 131 Hit “611 Wit Twit ﬁfﬁr 33 ﬁnal (amnieianmaaaareateanﬁnanannﬂnnnanmn ammmamameammanmmemwi— ‘ mam, 1sssnmema—mnimarmﬁwml ammwmammmhﬁmtﬁuﬁnwmiﬁarﬁﬁmw lem-meaﬁammmwaﬁnﬁﬁ 11°1me ﬁﬁﬁnﬁml ' (s)maﬁrﬁan%mwwmamnmwmnsmﬁnﬁtﬁnim nines agenaﬁwnwﬁéaané ﬁWmﬁwwgm 31W 1gsaeedaa—maﬁmnmﬁaﬁnml CHAPTER— VII aim—7 Offence and Penalties ammonium 33. Penalty for transfer or closure of a recognised institution without notice and without satisfying the competent authority- Any person who contravences the provisions of section 13 or section 14 or, where any such contravention is committed by an association, every ems-35 anmmmﬁm 1939 27 memMr of the managing committee of such association shall, on conviction, be punished with ﬁne which may extend to one thousand rupees: Provided that such member of the managing committee, who has not participated in it or, who has not agreed upon such decision, shall not be liable to any penalty under this section. 335iﬁmﬁﬁﬁd=n aﬂrwnmﬁmﬂanmmiﬁﬁﬁwmm “111391133 mmﬁmﬁﬁﬁtwwﬁﬁ.— and maﬁa, ah um 13 mammmmmmé‘mnﬁaﬁimﬁdmﬁﬁwWﬁmm and, @Wah maﬁﬁmnﬁwm, Wat, segues, sham FIR wit an? at aim, Russia aha : mmmmwmwmmahmaaanm ﬁnsnaagans’t, rsumﬁtanﬂaﬁn'imﬁamnnﬁaﬁﬁml 34. Penalty for not discharging the duties of secretary - Aperson who cantravenes the provisions of sub-section (3) of section9 or section 12 or, where any such—contravgtign is committed by any association, every member of managing committee shall, on conviction, be punished with ﬁne which may extend to one thousand rupees: Provided that such member of the managing committee, who has not participated in itor, who has not agreed upon such decision. shall not be liable to any penalty under this section. 34. aﬁaatﬁiatmﬁdswaanaemwﬁa— aha aha, ah engines—um(3)211tirt1127haqaaffnrsc—vinamimﬁeitmaﬁé WWWWﬁwmiﬁﬂ @Wﬁmaﬁﬁwmw. amiss? ﬁgurine ahwmanﬁﬁmnm mam: mmnﬁﬁmﬁmamﬁﬁwﬁamﬁmnmﬁhﬁeﬁw answer-again? mammanﬁammm unﬁna'i‘s‘hm 35. Cognizance on complaint- ~No court shall take cognizance of an offence speciﬁed in this Chapter except on the written complaint of the Director of Education or an ofﬁcer authorised by him in this behalf

23 maﬁamﬁt‘rﬁmdmarﬁrﬁm 1989 areas-37 35.nﬁa17rnrﬁnm— an? wwwamﬁﬁﬁﬁeﬁsﬁm mwmﬁmmmmwﬁﬁiﬁmm Wﬁiﬁtﬁaﬁﬁﬁﬁﬁ ﬁsﬁﬁlﬂi 137 Wm 36. Government's power of review - Notwithstanding anything contained in this Act, the State Government may, on its own motion or otherwise, after cailin g for the records of the case, review the order made- by an authority under section 6 orunder sub-section (6) of section 3', and (a) conﬁrm, modify or set aside the order, “WW ' (b) remit the case to the authority which has made the order directing such Further action as it considers proper, or (c) pass such orders as it deems fit : Previded that no ﬁnal order under this section shall be made unless the aggrieved party is given a reasonable opportunity of showing cause. 36.nﬁnar’tgnﬁr—har-rﬁml‘nn— snart‘eﬁnnﬁﬁrrﬁamﬁreﬁ gntﬁmrqmarnnnﬁmnmmmmmarﬁinemmeﬁtanﬁn I mw7nﬂw—mts)$aﬁnﬁﬁmﬁmﬁﬁﬂﬁaﬁnwyﬁeﬁm matron, aitt (m) Mitigawmﬁnmmmnﬁﬁ, (ti) Wﬁ,wwﬁmﬁﬁﬁ,ﬁnﬁmﬁmi mmiﬁrttﬁdatﬁ mﬁﬁaﬁﬂﬁﬁmﬁhﬂaeﬁnmﬁ, In (11) ﬁméMGﬁaemW: mwmnmﬁmmmmnﬁﬁmmmmm meﬁwmﬁmﬁieﬁnmnﬁnﬁmnﬁl CHAPTER-VIII alarm-8 Nﬁscellaneous ﬂat 3?. Removal of diﬂ'iculties - If any difﬁculty arises in giving effect to the provisions of this Act, the State Government may, by general or special order published in the Ofﬁcial Gazette, give such are 37— 39 own a aren‘t dicta? than W, 1939 29 directions as are not inconsistent with the provisions of this Act and as may appear to be necessary or expedient for the purpose of removing such difﬁculty : Provided that the powers conferred under this section shall not be exercised after a lapse of three years from the date of enforcement of this Act. awarenigﬁfﬁrﬁuamrt— NE 311 Brittle“ amnm Wﬁﬁémmndwmm-ﬁﬁmmmﬁmm ran, ﬁﬁﬁaéeﬁnﬁnﬁwarﬁaﬁmarmﬁeﬁﬁ am‘naaﬁ aﬁtn’rﬁn’refaan‘ earmarmeeq mmnﬁtﬁtwnrﬂne’t: my: meadnmnﬁnﬁmmsnnﬁiﬁnﬁrmdnnﬁm a an as an an a: man em Winn 38. Officers to be public Servants - Every ofﬁcer and authority duly authorised by the State Government to perform any function or discharge any duty imposed on him or it under this Act or the rules or order made thereunder, sha] [be deemed to be a p_uhlic_St_:rvant within the meaning of section 21 of the Indian Penal Code, 1860. 33. Wmeﬁmﬁamﬁm— snaﬁrﬁnnmneainnnﬁni‘t wommmnmeammm *ﬁwmwmﬁtﬁ emwmmemmmmmamm adhere It'lmﬁﬁlﬁ Waterman, resent} W21ﬁiammmmﬁﬁml 39. Protection for acts done under the Act - No suit, prosecution or other legal proceeding shall lie against the State Government or any authority or ofﬁcer or servant of the State Government for any act done or purporting to be done, or for any damage caused by any action taken in carrying out the provisions of this Act or the rules made thereunder. 39. arﬁrﬁnnnranﬁnfnrﬁnﬁanﬂmnﬁmmu 311an mmemama-mmaanamnaanem Wanamammnnmnmemgqanaw smwmemmwmemnmwmamm ﬁrmed? than. Wmmﬁﬁﬁmﬁnﬁe’rnﬁl

30 name 1h We seem arﬁiﬁnn, 1939 Elm 40:4,: 40. Overriding effect of the Act - The provisions of thisAct shall have effect notwithstanding anything inconsistent contained in any instrument having effect by virtue of any law. 40.31ﬁ1ﬁunaarawrﬁﬁms‘m— 311 Merriam, as Iii ﬁnewmnmmﬁmﬁwmmeﬁngﬁmﬁmﬁl ' 41. Courts not to grant injunction - Notwithstanding anything contained in the Code of Civil Procedure, 1908 or in any other law for the time being in force, no court shall grant any temporary injunction or make any interim order restraining any proceedings which are being or about to be taken under this Act. 41.mnﬁfnmwﬁnmnﬁmm.—ﬁﬁnmnﬁm 1908111 magenta Iﬂmﬁﬁiﬁmwesﬁgiﬁ, ﬁdwtﬁlﬁtﬁ summon, Tritﬁssn afaﬁunérauﬁnnﬁwo‘ii, mﬁﬁnﬁmeﬁ‘s, 31W meetings 31mm? Marita? iii mmuﬁﬁm 42. Delegation of powers - It shall be lawful for the State Government, by notiﬁcation in the Ofﬁcial Gazette, to delegate to any authority or ofﬁcer of the Education Department all or any of the powers vested in it by this Act and to withdraw any power so delegated. camﬁm‘fwwuuiﬁm— ﬁtmﬁimésﬁatﬂ sharia-rem aIﬁmﬂ nhsnaﬁrﬁusmesﬁﬁfsnmhmﬁiﬁ‘ ﬁnﬁn‘qinmnaﬁatﬁmnnism Wmmwmmﬁﬁnﬁ ammmmmem ﬁﬁrtiul shit I 43. Power to make rules - (1) The State Government may make rules for the purpose of carrying into effect the provisions of this Act. (2) In particular and without prejudice to the generality of the foregoing powers, such rules may provide for - (a) the terms and conditions for the grant of recognition to non- Govemment educational institutions; (b) the maintenance of recognised institutions; (6) the giving of grants-in-aid to recognised institutions; so 'thhlelirﬁy-pﬁgulatjqn and"'colteetiorr‘of¥f3es- in new: a institutions; ‘ i "I? mutt}. memﬁtmmﬁfhsiuwaiﬁiﬁnn, 1989 3] (e) regulating rates of fees in recognised institutions; (f) regiilating admissions to recognised institutions which are receiving aid out ofState funds by making special provision for the advancement of social ly and educationally backward classes of citizens and the Scheduled Castes and Scheduled Tribes; (g) the manner in which accounts, registers or records shall be maintained In aided institutions and the authority responsible for Such maintenance; '(h) the stibmisSi'on ofretiims, statements, reports and accounts by Seeretiiries of the managing committees of recognised institutions, (i) ihe inspection of recognised institutions and the ofﬁcer by . wh'oin inspection shall be done; (j) the mode ofkeeping and auditing ofaccounts ofrecogniscd . institutions; (k) the standards or education and thirst—é of study; and (i) all iiiatters expressly required or allowed by this Act to be prescnbed (3) All roles tiiacle underthis Act shall be laid, as soon as may be after thEy are so riiade, before the House of the State Legislature, while it is in session, fora period of not less than fourteen days which may be comprised In one session or in' two successive sessions and, ifbefore the expiry of the Session which they are so laid or of the session immediately following, the House if the State Legislature makes any modiﬁcation in any of such riiles oi' resolves that any such rule should not be made, such rule shall thereaiter have effect only In such modiﬁed form or be ofnoei'fect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder 43. ﬁdﬁ‘ﬁtha‘lnﬁn— (Unsainﬁnsnaﬁtﬁnnn‘snaehuﬁ mwemamwml

32 I (5)3Haﬁ1ﬁmézmﬁqmraﬁmﬁmmwwaaﬁﬁﬁ . ﬁamm‘éﬁa Wﬁam m$wé¢m Emmi}?! am ' ﬁmﬁﬁﬁqﬁmﬁﬁﬁmeﬁwmﬁmﬁmﬁmﬁwﬁmﬁ . Wﬁzmﬁﬁmwmﬁiﬁm 1939 $111043 (2)ﬁm;aﬁ1ﬁaﬁm?%mmmﬁﬁumaﬁm,® 'ﬁﬂﬁfﬁﬁmﬁﬁgﬁﬁa'mmmﬁnmr W) m-mﬁmmﬁaﬁwﬁaamﬁamafnﬁ; (a) wmmmww- (71)“ 4‘5!) wmmﬁmwﬁm wmﬁwﬁﬁmwm Wainw- memﬁqﬁnaﬁﬁwﬁm- (El) mﬁaﬁa‘ﬁwﬁﬁaﬁrﬁmmﬁﬁaﬁgaﬁwaﬁﬁa_l mmwmﬁm%mmmm Wmmmaﬁfféimﬁﬁﬁﬁuﬁamﬁhwﬁﬁﬁf .ﬁmmmﬁﬁé; with Wmmma‘fﬁﬁﬁ Wmaﬁﬁéta aﬁﬁﬂﬁﬁm$m¢ﬁﬂmmﬁmﬁ; WWW a?! maﬁﬁﬁuﬁﬁr warm _’f5lﬁ'(ﬂﬁ WWWWWL WWIWEﬁIﬁﬁwaﬁtaﬁaﬁﬁﬁ, Wamﬁﬂaw wmmﬁﬁwmaﬂxmmmmm Wmmaﬁrwﬁn; aﬁz Immﬁwﬁmmﬁﬁﬁmaﬁaimmmﬁaﬁfmm ' W: m wmﬁaﬂwﬁ, ww$ Wﬁwmrﬁnﬁmmmﬁw ﬁamﬁﬁvﬁwﬁm—mmwﬁmaﬁﬁmﬁaﬁmﬁam? mmﬁﬁﬁﬁﬁﬁmﬁﬁmﬁﬁﬁﬁﬁﬁmﬁﬁmﬁ _ mﬁamﬁﬁmﬁmwmﬁmﬁr mwﬁﬁﬁiﬁmﬁémm - wmmaﬁwmmﬁmmmmmm ._ Hahn . . -. ' _..u_._, _ _

2 mmmmmmemm, 1939 91171—2

to the wmmenéémehtbf this Act in relation to any provision thereof

~ "shall be'constrtied as 'aEfere‘nce to the date on which that provision

comes into force. .

1 _1.mm,mmm.—(a)mafimmmm?m

writWWmfitfirtm, 1989 ‘E t

(2) mmunfitWW1‘1 i! l

(3) wwmfimmmwmw~fifiafawm

fiuaaft 3th afimefiM—fufimfihfifimfwmfififimafim

WmmWsfimtfifiafiMWfimfiW\hfii‘ammfi

mmemmewfimmmwmmme.

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

(a) “aid”meansany aid granted to arecognised educational institution

by the State Government;

(b) “aided institution” means a recognised instimtiOn which is

receiving aid in the form of maintenance grant from the State

Government; I

the Central Board of Secondary Education, Delhi and shall

include the Council for theIndian School Certificate Examinatiohs;

(d) “compensatory alioWance” means an a]lowance granted to meet

personai expenditure necessitated by the special circumstances in

which duty is performed and Shah include a travelling allowance

but shall not include a sumptuary allowance nor the grant of a free

passage to or from any place outside India;

(e) “CompetentAuthority” means any officeror authority authorised

by the S rate Govemmen t, by notificati on, to perform the functions

of the competent authority under this Act for such area or in

relation to such class ofrecognised Non-Govemmenteducationai

institutions as may be specified in the notification.

m2 mmmmmmmmm. 1989 3

(f) “Director of Education” means,-

(i) in relation to degree and post-graduate colleges and

educational institutions of equal or higher studies other

than institutions of Sanskn't and technical education. the

Director of College Education. Rajasthan;

(ii) in relation to the institutions of Sanskrit education, the

Director of Sanskrit Education. Rajasthan;

(iii) in relation to the institutions of technical education, the

Director of Technical Education, anasthan; '

(iv) in relation to schoois and institutions other than those

referred to in sub-clauses (i). (ii) and (iii) the Director of

Primary and Secondary Education, Rajasthan;

Explanation- The Director of Education shall include any other

officer authorised by him to perform all or any of the functions of the

Director of Education under this Act;

(g) “District Education Officer” includes, in relation to girls

institutions, the District Education Officer (Girls) anti also any

other 'officer authorised by the State Government to perform the

functions of such an officer;

(h) ‘Educafiouai Society” or “educational agency” means any trust,

person or body of persons permitted to estab|ish or maintain a

recognised non—Government educational institution;

(i) “employee” includes ateacher and every otheremployee working

in a recognised institution;

(j) “existing institution” means any recognised institution

established before the commencement of this Act and continuing

as such at such commencement;

(k) “Head ofan institution? means the Principal Academic Officer,

by whatever name called, of an institution;

(1) “institution” includes all movable and immo‘vabie properties

pertaining to an educational institution; '

(111) “Joint Director” or. “Deputy Director” includes an officer

authorised by the State Govemment to perform the functions of

a Joint Director or Deputy Director,

F . hf". _.- .

(n)

(0)

(p)

(q)

(r)

(S)

(l)

Wfimfiwmhfiwfiw, 1939 tmz

“Maintenance grant” means such recurring granl-in—aid to an '

institution as the State Government may, by generat or special

order, direct to be treated as Such grant;

‘finanagement" or “managing committee”, in relation to any

institution, means the committee of management constituted

under section 9 and includes the Secretary or any other person, by

whatever name designated, vested with the authority to manage

and conduct the affairs. of the institution; -.

‘fiton-Government educational institution” means any college.

school, training institute or any other institution, by whatever

name designated,established and run with the object ofimparting

education or preparing or training students for obtaining any

certificate, degreedipiomaor any academic distinction recognised

by the State or Central Government or functioning for the

educational. cultural or physical development ofthe people in the

State and which is neither owned nor managed by the State or

Central Government or by any University or local authority or

other authority owned or controlled by the State or Central

Government; I

“recggm'sed institution” means a non-Govemment educational

institution affiliated to any University 9r recognisedIby theBoard,

Director of Education or any officer authorised by the State

Government or the Director of Education in this betralf;

flattery” means the aggregate ofthe emoluments of an employee—

including deamess all-owance or any otherI allowance or relieffor

the time beng payable to him but does not include compensatory

' allowance;

‘Sanetioning authority” means an -officer authorised by the

State Government to sanction aid to .stieh recognised educational

institutions as the State Government may specify from time to

time in accordance with the procedure to be prescribed;

“State Government” means the Government of the State of

Rajasthan;

(U)

(V)

(m)

(E)

(’1)

(El)

(3)

Whewrfififhfittmarfiifim, 1939 5

“teacher” means a Professor, Reader or Lecturer and any other

person. by whatever name designated, imparting instruction or

training or conducting and guiding a research or training

programme in a non-Government educational institution and

includes the Head of the institution; and

‘Tniversity” means a University established by law in the State

of Rajasthan.

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h'r‘rqfimh;

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(31) ”fiamafiw'fiwaifirfimfitwhqfimfiaamfifimh

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Wfi'g; (u) ”fifigttmfirfi'fit‘rfiammmfiwefiflfilfiwm

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(t5) “Papafhmaa'fiwwmfififhmmfiafifimm W39:

CHAPTER-II

am~2

Recognition, its refusal and withdrawal

m,mmmmfitmmm 3.Recognition ofinstitutions - (1 ) Exceptin thecaseofinstitution

affiliated to a University or recognised or to be recognised by the Board, the Competent Authority may, oh an application made to it in the prescribed form and manner, recognise a non—Govemment educational institution on fulfilment of such terms and conditions as may be' prescribed:

1[Provident that no institution shafl be recognized unless it has been registered under the Rajasthan Societies Registration ACLM193‘S’CAetN6ngof 1958), orit is being run by a publictrust_regisIteIrIedunder_theRajasthaqPublic Trusts Act, 1959 (Act No. 42 of 1959)orbya trustcreated'in accordancewith

the provisions of the Indian T:rII_1et$I§et1882 (Central Act No 2 of 1882)} ___...-

1. Substituted by Act No. 20 of 2003 (w.e.f. 7.6.2003).

3 Wmmmmatfufi'na, 1939 91113-4

(2) Every applicati on for recognition of an institution shall be

entertained and considered by the Competent Authority and the decision

thereon shall be communicated to the applicant within a period of six

months from the date of the receipt of the application and, where

recognition is refused, the reasons therefor shall also be communicated

to the applicant within the said period. 3.11'ten3fian‘iuma1—(1)mfiwfiwfimmfiemm

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4. Appeal against refusal ofrecognition - (1) Where recognition to an institution is refused. any person aggrieved by such refusal may.

within thirty days from the date of communication to him of such refusal, prefer an appeal agai nst such refusal in the prescribed manner

to such authority as may be prescribed.

(2) 01) hearing an appeal preferred under sub-section (1), the said authority may, after giving the appellant a reasonable opportunity of being heard, confirm, modify or reverse the order appealed against and

his decision thereon shall be final.

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5. Withdrawal of recognition- Where the management of an

institution obtai ns recegh ition by fraud, mi srepresentation or suppression

ofmaterial panieuiars, orwhere after obtaining recognition an institution

fails to comply with any or the terms and conditions prescribed under

subsection (1) of section 3, the Competent Authority granting the

recognition may, aftergiv i ng such management a reasonable opportu nity

ofshowing cause againstthe proposed action. withdrawtherecognition.

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ammemwmemmfihmmm

E9 11311111

6. 4999.911 _agaihet hithtirawal of recognition - (1 ) Where

recognition to an instittition is withdrawn, any person aggrieved by such

withdrawal may, within thirty days from the date ofcornmunieation to

himofsuch withdrawal, preiieran appeal against such withdrawal. in the

prescribed manner, to such authority as may be prescribed.

(2) On hearing an appeal preferred under sub-section (1), the said

authOrity may. after giving the appellant a reascmiabie opportunity of

being heard. confirm, modify or reverse the order appealed against and

his decision thereon shallIbe Final.

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10 mmmmmmw, 1989 211217

CHAPTER-lll

'W-Z’o

Aid, Accounts and Audit

113111211, 3119 311131911911

7. Grant of aid to recognised institutions - ( 1) No aid shall be

claimed by an institution as a matter of right.

(2) Unrecognised institutions shall not be eligible to receive any

aid. ._

(3) Subject to such terms and conditions as may be prescribed, the

sanctioning authority may sanction and distribute aid to recognised

institutions from time to time in accordance with the procedure as may

be prescribed.

(4) The aid may cover such part of the expenditure of the

institution as may be prescribed.

(5) No amount out of aid given for salary of the employees of an

institution shall be used for any other purpose.

(6) The sanctioning authority may stop, reduce or suspend aid on

breach of any of the terms and conditions prescribed in this behalf.

(7) The amount ofaid may normally be paid to the secretary ofthe

managing committee of an institution but, in special circumstances and

for reasons to be recorded in writing, such amount may be paid to any

person authorised by the Director of Education or by any other officer

empowered by himIn this behalf

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3. Accounts and audit - (1) Every aided institution shall keep

accounts in such manner and containing such particulars as may be

prescribed.

(2) The accounts of every aided instituti on shall be audited at the

end of every academic year in the manner as may be prescribed.

(3) The Secretary of the Managing Committee shall, within six

months of the end of the academic year, submit to the Competent

Authority the audit report.

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CHAPTER - IV

W—d

Managing Committee

11212112111113 9. Constitution of a managing committee - (1) There shall be

constituted a managing committee for every recognised institution.

(2) The managing committee ofevery recognised institution shall

elect a Secretary from amongst its members. An emplbyee of the

institution shall neither be the Secretary nor the ueasurer .

(3) The Secretary will perform such functions and exereise such

rights as may be prescribed.

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It]. Powers of the State Government to take over management - (I ) Notwithstanding anything contained111 any law for the time being111 l’,orce whenever it appears to the State Government that the managing

11 111112111 1‘11 11111111 11111111 111211 31111111111. 19119

committee ofany recognised institution has neglected to Qerform any of- the dutiegagjgngg to it by 01 under this Act 01 the rules made thereunder

01 has failed. to manage the institgtipfl pggpeflyjnd that is has become necessary in the public interest to take over the management ef‘such' institution,itmay,after giving tosuch managing eommitteeareasonable opportunity of showing cause against the proposed action, take over

i such management and appointan administrator to exercise co'ntrol over

the assets ofthe institution and to run the institution for such period as___,*_.__ the State Govemment may from time to time fix.

(2) Where, bef01e the expiry of the period fixed undersub—secticm (l), the State Government is of opiniott that it is not necessary to continue the management of the institution by an administrator, such

management shall be restored to the managing committee.

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11312111911113111‘11‘111131111113119191111,1939 13

CHAPTER-V

31921115

Properties, Transfer and Closure

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11. Administration and management of properties of

institution - The Secretary of the managing committee or any person

duly authorised by the managingcommittee in this behalfby a resolution

shall, on behalf of the managing committee, manage and administer the

properties and of a recognised institution.

11.9wnfifimfifimwwmafltm.— 11331111111?th

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12. Annual statement ofproperties - On or before the 1 st day of

May each year, the secretary of the Managing committee of an aided

institutiori_shalqumileto.such_officer,_as__may be authorised by the

Director of Education in this behalf. a statement containing a list of all‘

immovable properties belonging to, 01 possessed by, such institution or

in which it has any other interest, with such particulars as may be

311.111-13

prescribed.

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13. Prior approval for transfer ofmanagement - ( l) Whenever

the management of any recognised institution is proposed to be

transferred, the secretary and the person to whom the management is

. proposed to be tmnsfeu-ed shall, before such tran sfer', apply jointly to the

Competent Authority for prior approval of the nansfer.

(2) An application under sub—section.(l) shall be made in such

_form and shall contain such particulars as may be prescribed.

14 WmmmmW, 1939 um 13-14

(3) The Competent Autherity may, on receipt of the application

under sub—section ( 1) and after making such enquiry as it thinks fit.

approve the proposed transfer subject to such conditions as it may impose or may refuse to approve such transfer :

Provided that approval shall not be refused unless the applicants

have been‘ given an opportunity of being heard and the reasons for such

refusal are recorded :

Provided further that where the application is not disposedoff

within six months from the date of its making, such approval shall be

deemed to have been granted.

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finanafifimwitWWWWWWWI 14. Clusnre of recognised institutions - (1) No recognised

institution or its class or the teaching of any subject therein shall be

closed without a notice in writing to the Competent AuthoritLIt‘Jsflfl

have to be shown that adequate arrangements have been made for the

continuance of teaching of the students for the entire remaining period

of study for which the students had been admitted or fer the refund of

the remaining fees, ifany, paid by the students.

(2)Theperiod ofnotice under sub-section (1) shall be such as may

be prescribed and different periods of notice may be prescfibed for

flR‘l‘M-vts mhmfifiafimefim, 1939 15

different classes of institutions having regard to the period of each

course of study.

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15. Prior approval for transfer- (1) Notwithstanding anything

containedIn any law for the time beingInforce,notransferbywax__of

sale mortgage, charge orotherwise ofany I1ght_mhntetestin-Or

possession of any immovable property ofian aidediustitutiomsballhe

made BREE?!after makingan application1n theprescnbedmannertothe

Dire‘Et-eufbfEducationor21.1officerauthonsed__hxuhim“In_ thisbehalfand

obtaining Primmflifitmeg; Provided that where the application is not disposed ofl‘ within si x

months from the date of its making, such approval shall be deemed to

have been granted. “WW

(2th}_ti’thste;hIade in contravention ofsub-section (1) shall be

void.

(3;) If the Secretary of the Managing Committee of an aided

institution commits default in furnishing the statement under section 12

or furnishes a statement which is false or incorrect in any material

particular or acts in contravention of sub—section(1),the sanc-tibning

authority may, after giving an opportunity of showingcause, withhold,

stop or suspend aid to such institution.

(4)111 the event ofan eided institution being closed or discontinued

or its recognition being withdrawn, the Secretary of its managing

committee shall handover to the officer authorised by the Director of

16 Wfimfihfimm 1111111112111, 1989 111111545

Education in this behalf all the records accounts and the management

and possession of properties of the institution.

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am 1 CHAPI‘ER-VI

amm—e

Conditions of Service and Tribunal

fiatafivfi 3113;111:111 16. Power of the State Government to regulate the terms and

conditions of employment- (1) The State Goveniment may regulate

the recruitment and conditions of service, including conditions relating

to qualifications, pay,gmmltnyEur’a—nEEEgEEfiEEeRéaIEnhtlemmt

of leave, conduct andd15c1pline _ofperebnspepMdmaswygeigi

aided institutions tnnthQSLamJ

""“Pifiied that the rights and benefits accruing to ah employee ofI an existing institution under the grant-in-aid rules in force at the

commencement of this Act shall not be varied to the disadvantage of

such employee:

9 T

111115-17 Wfimfihfimewafiifim, 1939 17

Previded further that every such employee shall be entitled to Opt

for such terms and conditions of service as were applicable to him

immediately before the commencement of this Act :

Provided also that, irrespective of the age ofretirement prescri bed,

action may be taken for compulsory retirement of such an employee

aftercompletion of 25 years of service or on attainment of the age 01°50

years whichever is earl ier, in accordance with the procedure as may be

prescribed.

(2) Every recognised institutionshallconstituteaprov1dentfund_

for the benefit of its employeesIn such manner and subject to such

conditions as may be prescribed and contribute to such fund and pay

interest on the deposited amount at such rate as may be prescribed from

time to time.

IsEmmm‘tfififinfifiwfif ahttilfifihfifiufilamfififi $111111.— (1)1fiemmfiafimmfimfiiemfifihwfi

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fitmfimfiafihefia fifiafizfimfiwflmfifimemm

mmmememmm—11131111151111th

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$1191?th soafiafimmfimfifimfittfinfifi, 11111111111111 mmemwmememeemmmem 11%|

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'fifltfitfiififimmmmmmmmtfimhmfifitm—

111111 111 e111 11ft 111131 1

17. Recruitment of employees - Recruitment of employees in a

recognised institution shall be made either after Open advertisement in

13 WWWWWW 1939 W17—18 a local daily newspaper or from amongst the candidates sponsg‘r‘eti t3! .the employment exchange in the manner as may be prescn'bed.weaaraeaaua—eewmeenamafiuammWWW—fifiwfimmmfmmmmmfifi11, Wfififiaetm, fifinfi amfiifififiafifiml

18. Removal, dismissal or reduction in rank of employees -[Subject to any rules that may be made in this behalf, no employee91’ arecognised institution shall be removed, dismissed or rednced in rankunless he has been given by the managementha teas nable opportunityof being heard against the action proposed to be £51251" JP I _ ' IdProvided that no final ohier i1?{1315' Egarfim passed unlessprior approval of the Director of Education or an officer authorised byhim in this behalf has been obtained: IProvided further that 11113—15;th shall not apply,-

(i) to a person who is dismissed or removed on the ground ofconduct which led to his conviction on a criminal charge,or I(ii) where it is nothracticable orexpedient to give that employeean opportunity ofshowing cause, the consent ofDirectot ofEducation has been obtained in Writing before the action is

taken, or

(iii) Where the managing committee is of unanimous opinion that the services 91“ an employee can not be continuedwithout prejudice to the interest of the institution, the 1services of such employee are tenninateq after giving him six months notice or salary in lieu thereof and the consent of the Director of Education is obtaincrdflin writing.w.»“wag13.311ta1fi11fm3mamflamwaxaaafimm—fifietwewmgaemnmmmmmmmem

1111113-20 mmmwrwwamm, 1939 19

mwmfififiésfiefinmnfifiwfinafifimmafifi

WfifimfifiemmmmfifiammWWW

aetfwa 11111 51:

mwfififimmmmafim;

(i) Wtfiafiemfihtfimemmwmmml

m?efifia’t 31mmmamm—mmmwa 1:"

(ii) aeian‘e‘dmflanmaafimmmmmmwee,

wmmhtfimfififiahfiafiafimfimmatfi

1‘1, 111 . (iii) Wmmwmwmfifimmahmfi

emmmmmmmfiwmwma

Wfimwmmhfiammmfiafifiem mmfifléfiafltfimfihfiafifammfitmmefinfi

fi I . . -

19 Appeal to the Tribunal - (1) If a managing committee :3

aggrieved from the order of refusal made by the Director of Edueano:

under section I 8, it may prefer an appeal to the Tribunal constItILte

under section 22 within ninety days of the date of receipt of such or en

(2) An employee aggrieved from an order of the managing

committee made under section 18, may prefer an appeal :3 the em

' ' ‘ ' I f receipt of such 0 er.Tribunal Within ninety days of the date 0

19.3131mahan'fl111.— (1)1fim11fhfa, 2111113th Wmfifimfimfitmfimfitfifin‘rfi: Q1} Wfimfififim

hafifiae 111111411111 mnfitasfiaafiaatfiwah Wmafiafiwg

(2) 1111118ewmemmemmamfiw w 11131 afimafimfine’tafiefi 901E196 afim—ifimeaa mat 3111131

I I

m 20 Contracts by employees - 'A contract between a recognised

institution and an employee, whether made befcre or after the

commencement of this Act, shall. to the extent that it takes away 33y

right conferred on such person by or under this Act, he nut] and 11011;].

20 119mm 1'11 emitWm 3111311212111, 1999 11111 20-22

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1ft 91m air efiafii %, 9131171 31h 1131 ehit 1

21. Application to the Tribunal - (1) Where there is any dispute

between the managemem of a recognised institution and any of its employee with respect to the conditionss‘f service, the management or

the employee may make an application in the prescribed manner to the

Tribunal and the decision of the Tribunal thereon shall be final."

(2) Anydispute of the nature referred to in sub-seetion (l) and any

appeal of the nature referred to in secti on 19, pending before the State

Govemmcnt ofany officer of _the State Government immediately before

the commencement of this Act, shall, as soon as mamnfifih‘h

commencement, be transferred to the Tribunal for its decision. ..

21.meme.— (wisifia‘mmmmtimmmaht

mwmfimfifififimfififitmfifififififififimm

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22. Constitution of the Tribunal - (I) There shall be constituted

by the State Government, by notificati on, one or more Tribunals for the

purposes of this Act

(2) The Tribunal shall have jurisdiction over the whole of the

State or such area as may be specified in the notification. ‘

(3) The State Government shall appoint 3 Judicial Officer of the

rank of a District Judge to constitute the Tribunal.

22.3!fitamtannei— (1 ) memes,mmmmjaafafim

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. _

u n i l l

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(3) 1mm afwmmefihfaqmmmafi’tmm

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511131 if 311111 wmfiwhfiafimmtfia wmart’watherfifigan

am I] . 23. Functions of the Tribunal - The Tribunal shall entertain,

hear and decide appeals preferred under section 19 and the disputes

referned to in section 21. '

23. Whammy atfiwum 1936312113311’111211 311% 3111 are

21fifififizt‘aafimafimfiaafiwfi afitfhfifiaap’ofll

24. Procedure in the Tribunal - The Tribunal shall foll ow such

procedures as the State Government may prescribe. .

24. aIfixanutfim.— 29111111111:anWmaaaa

1m 1113111 fa‘t‘an at 1 25. Powers of the---Tribunal - (l) The Tribunal shall have the

same powers as are vested in a Civil. Court under the Code of Civil

Procedure, 1908 while trying a civil suit with respect to the f ollowing

matters, namely» -

(a) enforcing the attendance of any person and examining hi m

on oath; ' '

(b) compelling the production ofdocuments _and material objects;

(d) such other matters as may be prescribed.

(2) Every proceeding before the Tribunal shall be deemed to be

a‘judicial_proceeding within the meaning of section 193 a_nd 228 of t he

Indian Penal Code, 1860. ' ' '

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fififimfi'fifififimfiemfihfi, Isoshiaaiafiatfsfiefifi

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(111) Mamfisfitm ahama-ttantaaafinfiatm;

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22 mmmmaw319191911. 1999 11111 25—23

(19) «999199999999999191999999; (9)9M9W9W999199m;1111

(9) 9999199999191919919799191 (2) 9991999999191999999193 91191191991991 1860951 11111

193 391 228931199119919191919919‘191191919191 26. Decision of the Tribunal to be final- The decision of the

Tribunal shali be final and no suit or other Ergceedingshall1n1ie'agy Civil Cbtirt with _respect to matters decidedhbywit.

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27. Bar .of Civil Cdurts- No (219111361111 shall havejurisdiction to settle decide or deal with any question which15 by or under this Act required to be settled, decided or dealt with by the Tribunal.

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,_ 1[21”.A-Execution 6f orders of Tribunal.—- The orders of the Jufia'Ideeidihg appeals prefeiyed under. section 19 and disputes

erredIto'In sectioh 21 shall be deemed to be the decree of the lowest civil court havingtei‘ritorial jurisdiction over the Iota] men in which the respofldentz's IagaiInst whom the order has been made _orIdiII'Iarily resides or 'cart'ie on buhihess or personally works for gain and shall be executed sis shch Iy such civil cdurt. ]I

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28.ICocieof cohduei for employees- Eveiy employee of a recognised institution shall _be goverIned by the code of conduct as may be prescribed and iF on the vioIlItioti'Iby hirh of any provision of suchcode ofcoriduct the employee i shail be lizi 1e to a disciplinary action.

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_ ¢ _ _ _

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23.999999919999999,mmmmmm 919919991 99999999919999199111999113999999

991119119119 99199919999919991991991919919 99919919919919 911 11119 91111

29. Pay and allowances ofemployees - (l )The scales of pay and

allowances except compensatory allowances with reSpect to all the

employees ofan aided institutionshallnotbelessthgn those Rmscribefi "h—vnn—vn—i—‘NH-mh“

for the staff belonging to similar categories in Government institntions. 1.1;“, ..---a.-1.““mg -..

(2) Notwithstanding any contract to the contrary the salary of an

employee of a recognised institution, for any period after the

commencement of this Act, shall be paid to him by the management

before the expiry of the fifteenth day or such earlier day, as the State

Government may, by general or special orderappoint, ofthe month next

following the month in respect of which or part of which it is payable:

Provided that if at any time the State Government deems it fit, it

may prescribe a different procedure forpaymentbfsalaxy and allowances.

(3)1111: sa.lary_sha.l LL11: 119111.9jth91119911119ti0ns 0.? any kind except those authorised by the rules made undetthis Act or by any other law for

the time beingIn force.

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24 999199191999991191191919991989 99130—31

30.1nspection for payment of salaries - The District Education

Officer or any other officer of the Education Department not below the

rank of the Said officer may, at any time, for the purposes of this Act,

inspect or cause to be inspected any recognised institution or call for

such information or records (including registers, books of accounts,

vouchers, etc.) from its management with regard to the payment of

salaries to employees or give to such management any direction for

proper management of financial matters (including prohibition'of any

wasteful expenditure), as he thinks fit, so as to enable the management

to pay salaries to the employees regularly and the management shall

comply with such directions.

30.911991 11919919199191.-— 19911912111 a1fi1911191191911191111191991 91319199199929fi1999991999’199999199919fi99919199991199 19111 11191919191919111191199‘1 99999999919919991991919911‘19 99999999999993991 11111919t11‘91129,9191311191‘f,91999 9111991

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31. Payment of salaries - (1) The management of an aided

institution shall disburse the salaries of its employees by account payee

cheques : -

Provided that the Director of Education may, in special

circumstances, direct, by general or special order, to disburse the

salaries of employees in any other manner as he thinks fit.

(2) In case the management of an aided institution fails to pay the

salary of its employees as referred to in sub—section ( l) or in section 29,

the Director of Education or any officer authorised by him may deduct

such salary from the amount payable as the next grant—in—aid, or if

necessary, from the amount of any subsequent grant-in-aid and pay to

the staff such salary on behalf of the management. Such payment shall

be deemed to be a payment of money to the management of the

institution itself.

1111 31—32 11919119 91 1119111 1119191 111111 31199119, 1989 25

31.911991119111— (1)991991911911191999991119‘191991119’191

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mWfiiifimWwfimm9mfifi9fiw99 9.919919199119195999199999199193999999999999191

, mmmm9mamfi99w9mamum

W1211’1 9.31W' 32. Recoveries of amounts due from aided histiftition -

(1) where, at the commencement of this Act or thereafter, pursuant to

any agreement, scheme 01: other arrangement, any salary or other dues

are payable by the management of an aided institution to its employee

according to the scale fixed by such agreement, scheme or arrangement,

the District Educationflfficet or the Competent Authority may. by

order in writing, direct the secretary of the managing committee to

depOSit, with him the amount so payable.

(2) Before making an order under sub-seetion (1), the District

Education Officer shall conduct an enquiry as to the amount payable to

the employee in such manner as may be prescribed.

(3) An appeal may be preferred against the order made under sub-

section (1) to such officer as may be empowered by the Director of

Education in this behalf within such time and in such manner as may be

prescribed. (4) Any money due from the manageth under the orders of the

District Education Officer, or where an appeal was preferred, under the

orders of the officer making an order in appeal shall be recoverable as

an arrear of land revenue under the provisions of the Rajasthan Land

' Revenue Act, 1956. Such money may also be recovered by setting it off

against any sum due to the management from the State Government.

Any amount deposited or recovered under this sub-seetion shall bepaid

to the employee concerned.

26 mmihmmmm 1939 HR: 32-33

(5) Any amountdue at thecommencementofthis Act or thereafter,

to the State Goi'emment pertaining to any aid given or grant paid by the

State Government may be recovered from the management as an arrear

of land revenue under the provisions of the Rajasthan Land Revenue

Act, I956.

32. mmmfimwfiiafiwr (1) T131“ 311

afiifiw%wmmafifimfififi iflmfifiqmmmfimfi

tam,mmmmmhmmmmmfim

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(2)m—m(1)$mafiwmfi%q§fimmmmfiafl Wmfififlfimfififimlmfififififififiml

(3) aq-erru (1) emmfimefiwmwma mmmmwfimmmm,fim%W—fimmw fifir 131 Hit “611 Wit Tr?! fiffir 33 511% |

(4)1fia1fi1waifimflaaairéittea1fiwasiafiaflnfifiaama

immmmememmmmfimmwi— ‘ mafiafim,1956%3wwaiaimfifia—mfimfiimfia§finml mmmmmmfihfimtfiufimwmafiwfimw Wlsfim-mhafiwmmmwafimfiafié11°1me

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(s)mafirfian%mwwmmmwmmfinfiififim

11111211 wfiwmfihafiéfiwmfiwgm

31W, 1956*W1—mafimfimfiafinml

CHAPTER-VII

31911134

Offence and-Penlalties

mmafl'tmfiaai 33. Penalty for transfer or closui'e of a recognised institution

withoutnotice and without satisfying thecompetent authority-Any

person who contravences the provisions of section 13 or section 1401',

ivhere any such contravention is committed by an association, every

2111133-35 mmmmmm, 1939 27

memMr 0f the managing committee of such association shall, on

conviction, be punished with fine which may extend to one thousand

rupees:

Provided that such member of the managing committee, who has

not participated in it or, who has not agreed upon such decision, shall not

be liable to any penalty under this section.

33.=hiirnfififid=naflwwnmmlfiwmmifitmmm

“111391133 mmfimfififitwwfifi.— afi‘é fimfia, Gr} £1111 13

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FIRw} 1165 3‘1 W11, 3033111 aim : mmmmmmmmmfimmmfim

§Wfi§fi1fi,§fim%afififiifimfifififififififiml

34. Penalty for not dischargingthe duties ofsecretary - Aperson

whocentravenes the provisions ofsub-section (3) of section9 or section

12 01:, where any gumgnh‘avgtign is comnlitteg by any association,

every memberofmanaging committee shall, on conviction, be punished

with fine which may extend to one thousand rupees':

Provided that such member of the managing committee, who has

not participated in itor, who haé not agreed upon such decision. shall not

be liable to any penalty under this section.

34. W$Efiifififirfififififififiamvflfifi— afis‘ Rim, 5?:

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fimqganfi‘r seam%31tfi=lmmm Wfififi‘é‘nm

35. Cognizance 011 comp!ai1_1t-No court shall take cognizance

of an offence specified1n this Chapter except on the written complaint

of the Director of Education O_r an officer authorised by him in this

beha|f

23 mmmmmm. 1989 9111135-37

35.nfiaieunislfi.— =51? wwwamfifififiqfisfim

mWWWmWWWfifiHWfi-fifiWfiifitfiafififififi

emH37W1

36. Government's power ofreview - Notwithstanding anything

contained in this Act, the State Government may, on its own motion or

otherwise, afterealling for the records of the case review the order made-

by an authority under section 6 orunder sub-section (6) ofsection '1', and

(a) confirm, modify or set aside the order, “WW

' (b) remit the ease to the authority which has made the order

directing such Further action as it considers proper, or

(e) pass such orders as it deems fit :

Previded that no final order under this section shall be made

unless the aggrieved party is given a reasonable opportunity of showing

cause.

seemwhgafiehafifimfia—maimfimfimmfisefi gent 11mmmfimmWmmmmefitm

I mw7fihw—m(6)$afifififimfimfifiwafihw$fifihfi mm, 3111

(m) Miragwmfifimmmm,

(ti) mfififinmfimfifiififimfimiafififlmflfidm

mmfigwmmfimwfl

(11) @mtmmemm:

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mefiwmfimfiiefiamafiifimafil

CHAPTER-VIII

319111141

Nfiscelianeous

3?. Removal of difl'iculties - If any difficulty arises in giving

effect to the provisions of this Act, the State Government may, by

general or special order published in the Official Gazette, give such

um 37— 39 11mm fit 11m?! him time 3%, 1939 29

directions as are not inconsistent with the provisions of this Act and as

may appear to be necessary 01' expedient for the purpose of removing

such difficulty :

Provided that the powers conferred under this section shall not be

exercised after a lapse of three years from the date ofenforcement ofthis

Act.

JZWWWTWE— 111% :11 WWhannfiafimmifm

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mmmhatfiammfiafimmmmhmmefim

131 611 Elli aha ?rrfi ?5WW?film WIT I

38. Officers to be public Servants - Every officer and authority

duly authorised by the State Government to perform any function or

discharge any duty imposed on him or it under this Act or the rules or

ordermade thereupgeijlshgg[begged to be a p_qblic_St_:1-vant within the

meaning of section 21 of the Indian Penal Code, 1860.

33.mmmmm—mmmmmnfi

W‘fififlfimfififlfimatflflfimfiflfififlfifiwmwmm

fifimwfimmfihmwmmmfimm aifhmrft

muffle“!WNW,1360a»? W21fiiammmmfifiml

39. Protection for acts done under the Act - No suit, prosecution

or other legal proceeding shall lie against the State Government or any

authority or officer or servant of the State Government for any act done

or purporting to be done, or for any damage caused by any action taken

in carrying out the provisions of this Act or the rules made thereunder.

39. aifizfimétmfiefifinfianflmufimw.~ mmfifimm

WWfififlfififlfifififi'flififififififififimfifififiifii

fifiqfifififi‘flmfitmmfiflfififfifimflimgfififigmfi

emwmemmwmeemhmmmemm fitmfié than. mmmmmmmweml

30 mm 111 nmfi 1111111111211 aifitfinri, 1939 Elm 410.7113.

40. Overriding effect ofthe Act - The provisions ofthisAet shall

have effect notwithstanding anything inconsistent contained in any

instrument having effect by virtue of any law.

40.31fi1fiunanaw1fifima‘m— 111Wham,e111 1ft

Wahwmmmmfimfiwmmhfigqfimnfiefll

' 41. Courts not to grant injunction - Notwithstanding anything

contained in the Code of Civil Procedure, 1908 or in any other law for

the time being in force, no court shall grant any temporary injunction or

make any interim order restraining any proceedings which are being or

about to be taken under this Act.

41.mafifemwfinmafimm.—fifiamnfim 1908111

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ifiaadaieiah, Tirfiasn aifhfinnétanfiaafiwe‘fi, mahnfimfifit 31w memem 311211111 31131111131131? tit WWWSTWI

42. Delegation of powers - It shall be lawful for the State

Government, by notification in the Official Gazette, to delegate to any

authority or officer of the Education Department all or any of the powers

vested in it by this Act and to withdraw any power so delegated.

42.?Ifim‘fwwnififi.— fiifiifi‘méfiattfl sfimfhm'rfim aifimfl ahwafirfimmwfifif‘anmfimfiifi‘ fifimfianitfiwafiaifimfimm Wmmwmmfifififitflafifimfimmafinhfiafi

fifiqut 311111

43. Power to make rules - (1) The State Government may make

rules for the purpose of can'ying into effect the provisions of this Act.

(2) In pattieular and without prejudice to the generality of the

foregoing powers, such rules may provide for -

(a) the terms and conditions for the grant ofrecognition to non-

Govemment educational institutions;

(b) the maintenance of recognised institutions;

(a) 'theleVy-rffiguiaijoit “and"'colteetion°‘efi¥f3ee 111- l'étzognjsed: 52 institutions; ‘ -

$111143 memfitmmfiihfiimaififian, 1989 31

(e) regnlating rates of fees in recognised institutions;

(0 mgnlating admissions to recognised institutions which are

receiving aid out ofState funds by making special provision

for the advancement ofsocial ly and educational 1y backward

classes ofeitiaens and the Scheduled Castes and Schedu led

Tribes; '

(g) the manner ih which aceon nts, registers or records shall be

maintained in aided institutions ahd the authority resbohsible

161111111 inainterianee; '(h) the stibmiséi'on ofretiims, statements, reports and accounts

by Seeretiiiies of the managing committees of recognised

institutions;

(i) the inspection of recognised institutions and the officer by

. whoin inspection shall be done;

(j) the mode ofkee'ping anti auditing ofaecounts ofreeognised

. instiiiiiioiis;

(k) ihe standards Of education and 136111536 of study; and

(i) aii iiiatters expiessiy i'eqnired or allowed by this Act to be

prescribed

(3)151" i'iiles made uriderthis Act shall be laid as soon as thay be

aftertheyaie so rhade, before the House of the State Legislatu're, while

it is in sess'idil, fora period of not less than fourteen days which may be

comprised1n one sies'sioh 01" in' two successiye sessions and, ifbefore the

expiry ofthe s'essioh which they are so laid or ofthe session immediately

foilowii'ig, the I-io'iise if the State Legislature makes any modification

iii any of such riiies 01' resolves that anysuch rule should not be made

such ihle shaii t_hi-rreafter have effect only1n such modified Fo1'i11 or be

ofnoei'feet, as the case may be, so, however, that any such modificatioh

or aiiiiuiineitt shail be without prejudice to the validity of anythihg

previously done thereiinder. .

43.fifiqemaehnfia.-t1)wms¥iefizfianhenaefiafi 11am 611—191 31: 11111511125 Finn EFIT earn

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l u l —

Rajasthan act 191992 of 1993 : The RAJASTHAN NON-GOVERNMENT EDUCATION INSTITUTIONS ACT 1989

SECTIONS