jktLFkku jkt&i=jktLFkku jkt&i=jktLFkku jkt&i=jktLFkku jkt&i= fo’ks"kkadfo’ks"kkadfo’ks"kkadfo’ks"kkad
RAJASTHAN GAZETTE
Extraordinary lkf/kdkj izdkf’kr Published by Authority
Hkknz 23] 'kfuokj] 'kkds 1935&flrEcj 14] 2013 Bhadra 23, Saturday, Saka 1935–September 14, 2013
Hkkx 4 ¼d½ jktLFkku fo/kku eaMy ds vf/kfu;eA
foffoffoffof/k ¼fo/kk;h izk:i.k½ foHkkx/k ¼fo/kk;h izk:i.k½ foHkkx/k ¼fo/kk;h izk:i.k½ foHkkx/k ¼fo/kk;h izk:i.k½ foHkkx ¼xqzi&2½¼xqzi&2½¼xqzi&2½¼xqzi&2½ vf/klwpuk
t;iqj] t;iqj] t;iqj] t;iqj] flrEcj 14flrEcj 14flrEcj 14flrEcj 14] 2013] 2013] 2013] 2013 la[;k ila[;k ila[;k ila[;k i---- 2 ¼2 ¼2 ¼2 ¼52525252½ fof/k@2@201½ fof/k@2@201½ fof/k@2@201½ fof/k@2@2013%3%3%3%&&&&jktLFkku jkT; fo/kku&e.My
dk fuEukafdr vf/kfu;e] ftls jkT;iky egksn;k dh vuqefr fnukad 13 flrEcj] 2013 dks izkIr gqbZ] ,rn~}kjk loZlk/kkj.k dh lwpukFkZ izdkf’kr fd;k tkrk gSA
कृ�ष �व� व�व�यालय, जोबनेर अ�ध�नयम, 2013
(2013 का अ�ध�नयम स�ं यांक 20)
[रा� यपाल महोदया क� अनुम�त �दनांक 13 �सत� बर, 2013 को �ा त हुई]
राज$ थान रा� य म& जोबनेर म& कृ)ष )व,ान के )वकास के �लए
कृ)ष )व. व)व/यालय $ था)पत और �नग�मत करने के �लए अ2ध�नयम।
भारत गणरा�य के च8सठव& वष: म& राज$थान रा�य )वधान-
म<डल �न�न�ल>खत अ2ध�नयम बनाता हैः-
अ! याय 1
"ारि$भक
1. स'ं() त नाम, "सार और "ार$ भ.-(1) इस अ2ध�नयम का
नाम कृ)ष )व. व)व/यालय, जोबनेर अ2ध�नयम, 2013 है।
(2) इसका �सार सपंणू: राज$ थान रा� य म& होगा।
(3) यह ऐसी तारHख को और से �वIृत होगा जो रा� य सरकार,
अ2धसचूना /वारा, �नयत करे।
2. प.रभाषाएं.- इस अ2ध�नयम म&, जब तक Jक सदंभ: से
अK यथा अपेLMत न हो,-
25¼2½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(क) '')व/या पOरष/'' से )व. व)व/यालय क� )व/या पOरष/ अ�भ�ेत
है;
(ख) ''कृ)ष'' म& �न� न�ल>खत )वषयQ से स� बिKधत आधारभतू
और अन�ुयTु त )व,ान सि�म�लत हU:-
(i) �ाकृ�तक ससंाधन �बK ध;
(ii) �मWी और जल �बK ध;
(iii) फसल अ�भव)ृY और उI पादन और सरंMण;
(iv) उ/यान-कृ)ष, अथा:त ् फल, सि\जयां, प]ु प-)व,ान,
मसाले और औषधीय पौधे और रोपण फसल&;
(v) डयेरH और खा/य )व,ान, खा/य �ौ/यो2गक� और
पश ुउI पाद �ौ/यो2गक�;
(vi) मI $ य पालन;
(vii) वा�नक�, फाम: वा�नक�, वन �बK ध और वन सवंध:न;
(viii) कृ)ष अ�भयािK`क� और �ौ/यो2गक�;
(ix) फसल कटने के प. चात ् क� �ौ/यो2गक� िजसम&
�स$ं करण और )वपणन सि�म�लत हU;
(x) भ�ूम उपयोग योजना और �बK ध;
(xi) रेशम-उI पादन िजसम& शहततू-उI पादन सि�म�लत है;
(xii) मधुमT खी-पालन;
(xiii) गहृ )व,ान;
(xiv) कृ)ष-कारबार �बK ध;
(xv) कृ)ष के स� बK ध म& आधारभतू )व,ान और
मान)वक�; और
(xvi) कृ)ष �ौ/यो2गक� और bामीण )वकास से स� बिKधत
)वषय;
(ग) ''सबंY महा)व/यालय'' से ऐसा महा)व/यालय या सं$ थान
िजसे )व. व)व/यालय के )वशषेा2धकार �दये गये हQ, अ�भ�ेत
है;
(घ) ''�ा2धकारH'' से )व. व)व/यालय का इस अ2ध�नयम म& यथा
)व�न�द:] ट कोई �ा2धकारH अ�भ�ेत है;
(ङ) ''बोड:'' से )व. व)व/यालय का �बधं बोड: अ�भ�ेत है;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼3½
(च) ''महा)व/यालय'' से कोई सघंटक महा)व/यालय या कोई
सबंY महा)व/यालय अ�भ�ेत है;
(छ) ''कुला2धप�त'' से )व. व)व/यालय का कुला2धप�त अ�भ�ेत
है;
(ज) ''�नयK ̀क'' से )व. व)व/यालय का �नयK ̀क अ�भ�ेत है;
(झ) ''घटक महा)व/यालय'' से )व. व)व/यालय /वारा सधंाOरत
महा)व/यालय अ�भ�ेत है;
(ञ) ''सकंायाh यM'' से सकंाय का अh यM या घटक
महा)व/यालय का सकंायाh यM अ�भ�ेत है;
(ट) ''�नदेशक'' से �नदेशक, �ाथ�मकता, मानीटरH और मiू यांकन,
�नदेशक, अनसुधंान, �नदेशक, )व$ तार-�शMा, �नदेशक,
मानव ससंाधन )वकास, �नदेशक, छा` कi याण और
)व�न�द:] ट Mे̀ Q के ऐसे अK य �नदेशक, अ�भ�ेत हU, िजK ह&
)व. व)व/यालय समय-समय पर सिृजत करे;
(ठ) '')व$ तार �शMा पOरष/'' से )व. व)व/यालय क� )व$ तार
�शMा पOरष/ अ�भ�ेत है;
(ड) ''सकंाय'' से इस अ2ध�नयम और पOर�नयमQ म& यथा
)व�न�द:] ट )व. व)व/यालय का सकंाय अ�भ�ेत है;
(ढ) ''सरकार'' से राज$ थान रा� य क� सरकार अ�भ�ेत है;
(ण) ''रा� यपाल'' से राज$ थान रा� य का रा� यपाल अ�भ�ेत है;
(त) ''अh यM'' से Jकसी )वषय के )वभाग या ख< ड का अh यM
अ�भ�ेत है;
(थ) ''छा`ावास'' से )व. व)व/यालय के छा`Q के �लए �नवास का
ऐसा कोई $ थान अ�भ�ेत है जो, या तो )व. व)व/यालय के
भाग के kप म&, या उससे पथृक् kप म& )व. व)व/यालय
/वारा सधंाOरत या माK यता�ा त हो;
(द) ''अ2धकारH'' से इस अ2ध�नयम म& यथा )व�न�द:] ट
)व. व)व/यालय का कोई अ2धकारH या )व. व)व/यालय म&
�नयोिजत ऐसा कोई अK य l यिTत अ�भ�ेत है िजसे
पOर�नयमQ /वारा अ2धकारH घो)षत Jकया गया हो;
25¼4½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(ध) '')व�हत'' से )व. व)व/यालय के पOर�नयमQ /वारा यथा
)व�हत अ�भ�ेत है;
(न) ''कुल-स2चव'' से )व. व)व/यालय का कुल-स2चव अ�भ�ेत है;
(प) '')व�नयम'' से धारा 44 के अधीन बनाये गये )व�नयम
अ�भ�ेत हU;
(फ) ''अनसुधंान पOरष/'' से )व. व)व/यालय क� अनसुधंान पOरष/
अ�भ�ेत है;
(ब) ''पOर�नयम'' से धारा 43 के अधीन बनाये गये
)व. व)व/यालय के पOर�नयम अ�भ�ेत हU;
(भ) ''छा`'' से Jकसी उपा2ध, nड लोमा या अK य शMै>णक
)व�श] टता हेत ुकोई पाoयpम लेने के �लए )व. व)व/यालय
म& नामांJकत कोई l यिTत अ�भ�ेत है;
(म) ''अh यापक'' से �शMा �दान करने और/या अनसुधंान का
सचंालन और माग:दश:न करने के �लए और/या )व$ तार �शMा
काय:pमQ के �योजन के �लए )व. व)व/यालय /वारा �नयTु त
या माK य सहायक आचाय: से अ�न� न रUक का कोई l यिTत
अ�भ�ेत है और इसम& पOर�नयमQ /वारा अh यापक के kप म&
घो)षत कोई भी अK य l यिTत सि�म�लत है;
(य) '')व. व)व/यालय'' से इस अ2ध�नयम के अधीन यथा$ था)पत
और ग�ठत कृ)ष )व. व)व/यालय, जोबनेर अ�भ�ेत है;
(यक) ''कुलप�त'' से )व. व)व/यालय का कुलप�त अ�भ�ेत है; और
(यख) ''आंच�लक $ टेशन या �ादे�शक $ टेशन'' से )व. व)व/यालय
का आचं�लक या �ादे�शक $ टेशन अ�भ�ेत है।
अ! याय 2
�व� व�व�यालय और कुला�धप�त
3. �व� व�व�यालय क1 2 थापना और �नगमन.- (1) राज$ थान
रा� य म& जोबनेर म& कृ)ष )व. व)व/यालय, जोबनेर के नाम से एक
)व. व)व/यालय $ था)पत Jकया जायेगा।
(2) )व. व)व/यालय म& एक कुला2धप�त, एक कुलप�त, एक
�बK ध बोड:, एक )व/या पOरष/ और ऐसे अK य �ा2धकारH और अ2धकारH
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼5½
हQगे, जो इस अ2ध�नयम म& उपव>ण:त हU या जो पOर�नयमQ म& उप बिKधत
हU।
(3) )व. व)व/यालय एक �नग�मत �नकाय होगा िजसका शा. वत
उI तरा2धकार और एक सामाK य मrुा होगी और वह अपने �नग�मत नाम
से वाद ला सकेगा या उस पर वाद लाया जा सकेगा ।
(4) )व. व)व/यालय, जगंम और $ थावर, दोनQ �कार क� सपंिIत
अिज:त और धाOरत करने, ऐसी Jकसी भी जंगम या $ थावर सपंिIत को,
जो )व. व)व/यालय के �योजन के �लए उसम& �न�हत क� जाये या उसके
/वारा अिज:त क� जाये, पWाकृत, )वp�त या अK यथा अK तOरत करने के
�लए और केK rHय सरकार, रा� य सरकार से या केK rHय या रा� य सरकार
/वारा अनमुो�दत JकK हHं भी अK य sोतQ से धन उधार लेने के �लए
सMम होगा और वह स)ंवदा कर सकेगा और ऐसी सभी अK य बात& कर
सकेगा जो इस अ2ध�नयम के �योजन के �लए आव. यक हQ।
(5) )व. व)व/यालय /वारा या उसके )वuY Jकये जाने वाले सभी
वादQ और अK य )व2धक काय:वा�हयQ म& अ�भवचन कुल-स2चव /वारा
ह$ ताMOरत और सI या)पत Jकये जाय&गे और ऐसे वादQ और काय:वा�हयQ म&
सम$ त आदे�शकाएं कुल-स2चव को जारH और उस पर तामील क� जाय&गी।
(6) )व. व)व/यालय का मwु यालय जोबनेर म& होगा।
4. (े6ीय अ�धका.रता.- (1) )व. व)व/यालय या महा)व/यालय
$ तर पर अh यापन, इस अ2ध�नयम म& मोटे kप से यथा पOरभा)षत कृ)ष
के Mे̀ म& अनसुधंान और )व$ तार �शMा काय:pमQ के सबंधं म&, इस
)व. व)व/यालय क� Mे`ीय अ2धकाOरता और उI तरदा�यI व का )व$ तार,
$ वामी केशवानK द राजस ्थान कृ)ष )व. व)व/यालय, बीकानेर अ2ध�नयम,
1987 (1987 का अ2ध�नयम स.ं 39) या तI समय �वIृत Jकसी अK य
)व2ध म& Jकसी बात के होने पर भी जयपरु, सीकर, अलवर, दौसा, टQक,
अजमेर, भरतपरु और धौलपरु िजलQ म& होगा।
(2) )व. व)व/यालय कृ)ष, मI $ य पालन, रेशम-उI पादन और
वा�नक� ��शMण या �शMा केK rQ और अनसुधंान तथा �योग केK rQ के
अनरुMण और Mे` )व$ तार काय:कता:ओं के ��शMण काय:pम, और ऐसे
केK rQ क� $ थापना, )वकास और �चालन का, िजनक� रा� य के )व�भKन
भागQ म& आव. यकता हो, उI तरदा�यI व अपने हाथ म& ले सकेगा।
25¼6½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(3) )व. व)व/यालय बहु )वषयक पY�त वालH अनसुधंान
पOरयोजनाओ ं और शMै>णक काय:pमQ म& अK य )व. व)व/यालयQ और
w या�त�ा त स$ं थानQ से सहयोग कर सकेगा।
(4) रा�य सरकार, �ल>खत आदेश /वारा,-
(क) )व. व)व/यालयQ क� Mे`ीय सीमाओं के भीतर ि$थत
Jकसी भी स$ंथान या महा)व/यालय से, )व2ध /वारा
�नग�मत Jकसी भी अKय )व. व)व/यालय से अपनी
सबंYता या अपने )व. व)व/यालयजKय )वशषेा2धकार
ऐसी तारHख से, जो आदेश म& )व�न�द:]ट क� जाये,
ऐसी सीमा तक, जो आव.यक और उ2चत समझी
जाये, समा त कर लेने क� अपेMा कर सकेगी, या
(ख) आदेश म& )व�न�द:]ट Jकसी भी स$ंथान या
महा)व/यालय को, िजसका रा�य सरकार क� राय म&
$वायIत होना या उसे Jकसी भी अKय )व. व)व/यालय
या �नकाय से स�बY Jकया जाना या )वशषेा2धकारQ
का �दया जाना अपेLMत है, इस अ2ध�नयम /वारा
ग�ठत )व. व)व/यालय क� स�बYता या उसके
)वशषेा2धकार �दये जाने से, ऐसी सीमा तक, जो
आव.यक और उ2चत समझी जाये, अपविज:त कर
सकेगी।
5. �व� व�व�यालय के उ:े� य.- )व. व)व/यालय के �न� न�ल>खत
उ}े. य हQगे, अथा:त:्-
(क) अh ययन क� �भन ्न-�भK न शाखाओं म&, )व�श] टत:
कृ)ष, उ/यान-कृ)ष, मI $ य पालन, वा�नक�, कृ)ष
अ�भयां~`क�, गहृ )व,ान, आधारभतू )व,ान और
)व/या तथा )व/वIता क� अK य सहबY शाखाओं म&
�शMा �दान करने के �लए उपबधं करना;
(ख) )व/या का अ�भवध:न और अनसुधंान का सचंालन,
)व�श] टत: कृ)ष और अK य सहबY )व,ानQ म&, करना;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼7½
(ग) ऐसे )व,ानQ और �ौ/यो2गJकयQ क� )व$ तार �शMा को
हाथ म& लेना, )वशषेत: रा� य क� bामीण जनता के
�लए; और
(घ) ऐसे अK य उ}े. य िजK ह& )व. व)व/यालय समय-समय
पर अवधाOरत करे ।
6. �व� व�व�यालय म< "वेश.-(1) )व. व)व/यालय, इस अ2ध�नयम
और पOर�नयमQ के उपबधंQ के अh यधीन, सभी l यिTतयQ के �लए खुला
होगा:
परK त ु इस धारा म& क� कोई भी बात )व. व)व/यालय से ऐसे
Jकसी l यिTत को जो �वेश के �लए )व�हत शMै>णक $ तरमानQ क� प�ूत :
नहHं करता हो, अh ययन के Jकसी पाoयpम म& �वेश देने या ऐसे
l यिTतयQ को )व. व)व/यालय क� नामाव�लयQ म& बनाये रखने क� अपेMा
नहHं करेगी िजनके शMै>णक Oरकाड: कोई उपा2ध �दान Jकये जाने के
�लए अपेLMत K यनूतम $ तर से नीचे के हQ या िजनका l यिTतगत
आचरण इस �कार का हो जो Jक )व. व)व/यालय के उ}े. यQ के या अK य
छा`Q और कम:चाOरवKृ द के सम2ुचत अ2धकारQ और )वशषेा2धकारQ के
��तकूल हो:
परK त ु यह और Jक इस धारा क� Jकसी भी बात से यह नहHं
समझा जायेगा Jक वह )व. व)व/यालय से यह अपेMा करे Jक वह अh ययन
के Jकसी भी पाoयpम म& )व/या पOरष/ /वारा यथा अवधाOरत
)व. व)व/यालय या Jकसी )व�श] ट महा)व/यालय या )वभाग म& उपल\ध
सकंायQ म& िजतने छा`Q को $थान �दया जा सकता है, उससे अ2धक को
$ थान दे।
(2) उप-धारा (1) के उपबधंQ के अh यधीन, )व. व)व/यालय,
सरकार /वारा )व�न�द:] ट अनसु2ूचत जा�तयQ, अनसु2ूचत जन जा�तयQ और
अK य �वग या भारत के अK य रा� यQ म& के अ य2थ:यQ के �लए $ थान
आरLMत करेगा:
परK त ु ऐसा कोई भी l यिTत )व. व)व/यालय म& �वेश का तब
तक हकदार नहHं होगा जब तक वह ऐसे अ य2थ:यQ के सबंधं म&
)व. व)व/यालय /वारा अ2धक2थत $ तरमानQ क� प�ूत : नहHं करता हो ।
25¼8½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
7. �व� व�व�यालय क1 शि?तया ं और कृ@ य.- )व. व)व/यालय
�न� न�ल>खत शिTतयQ का �योग और कृI यQ का पालन करेगा:-
(क) धारा 2 के ख< ड (ख) के अधीन मोटे तौर पर यथा
पOरभा)षत कृ)ष म&, और )व/या क� अK य सहबY
शाखाओं म&, जैसा )व. व)व/यालय उ2चत समझे, पवू:-
$ नातक और $ नातकोI तर �शMण के �लए उपबधं
करना;
(ख) कृ)ष और )व/या क� सहबY शाखाओं म& अनसुधंान
के सचंालन के �लए उपबधं करना;
(ग) )व$ तार �शMा काय:pम के जOरये अनसुधंान के
�न] कष के और तकनीक� जानकारH के �चार के
�लए उपबधं करना;
(घ) पाoयpम सिं$थत करना और परHMाएं आयोिजत करना
और ऐसे l यिTतयQ को उपा2धयां, nड लोमे और अK य
)व/या सबंधंी )वशषे उपा2धयां �दान करना, िजK हQने
)व. व)व/यालय म& )व�हत पाoयpमानसुार अh ययन या
अनसुधंान Jकया है, या दोऩQ Jकये हU, िजसम& Jकसी भी
अK य )व. व)व/यालय या माK यता�ा त स$ं थानQ म&
तI �योजनाथ: चलाये गये आं�शक पाoयpम और/या
अनसुधंान भी सि�म�लत हU;
(ङ) ऐसी स� मा�नक उपा2धयां और अK य )वशषे उपा2धया ं
�दान करना जो )व�हत क� जाय&;
(च) )व. व)व/यालय /वारा सधंाOरत न Jकये गये
महा)व/यालयQ और स$ं थानQ को )व. व)व/यालय के
)वशषेा2धकार देना, और ऐसे )वशषेा2धकारQ म& से
सम$ त या Jकसी )वशषेा2धकार को वापस लेना;
(छ) )व. व)व/यालय म& �नय�मत छा`Q के kप म&
नामांJकत नहH ं Jकये गये Mे̀ काय:कता:ओं, bाम
नेताओं और अK य l यिTतयQ को ��शMण �दान
करना;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼9½
(ज) धारा 4 म& उपव>ण:त पOरसीमाओं के अh यधीन रहत े
हुए अK य )व. व)व/यालयQ और स$ं थानQ से ऐसी
रH�त से और ऐसे �योजनQ के �लए सहयोग करना,
जो )व. व)व/यालय अवधाOरत करे;
(झ) कृ)ष, मI $ य पालन, डयेरH उ/योग, कृ)ष अ�भयां~`क�,
वा�नक� और सहबY )व,ानQ से सबं2ंधत
महा)व/यालयQ, )व/यालयQ, केK rQ, ख< डQ, )वभागQ,
स$ं थानQ को $ था)पत करना और चलाना;
(ञ) अh यापन, अनसुधंान और )व$ तार �शMा के �लए
�योगशालाएं, प$ु तकालय, अनसुधंान $ टेशन और,
स$ं थान और सbंहालय $ था)पत करना और चलाना;
(ट) अh यापन, अनसुधंान और )व$ तार �शMा सबंधंी पद
सिृजत करना और ऐसे पदQ पर l यिTतयQ को
�नयTु त करना;
(ठ) �शास�नक और अK य पद सिृजत करना और ऐसे
पदQ पर l यिTतयQ को �नयTु त करना;
(ड) पOर�नयमQ के अनसुार अh येताविृIतयां, छा`विृIतयां,
विृIतकाएं और पाOरतो)षक सिं$थत और �दI त
करना;
(ढ) )व. व)व/यालय के छा`Q और कम:चा OरवKृ द के �लए
�नवासी वास-स)ुवधाएं सिं$थत करना और उK ह&
बनाये रखना;
(ण) ऐसी फ�स& और अK य �भार �नयत करना, मांगना
और �ा त करना, जो )व�हत Jकये जाय&;
(त) )व. व)व/यालय के छा`Q के �नवास, आचरण और
अनशुासन का पय:वेMण और �नयं̀ ण करना और
उनके $ वा$ य और कi याण क� अ�भव)ृY करने क�
l यव$ था करना; और
(थ) ऐसे सम$ त काय: और बात& करना जो
)व. व)व/यालय के उ}े. यQ को अbसर करने के �लए
25¼10½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
आव. यक हQ, चाहे वे पवूT त शिTतयQ के आनषु2ंगक
हQ या नहHं ।
8. कुला�धप�त.- (1) राज$ थान रा� य का रा� यपाल, अपने
पदा�भधान से )व. व)व/यालय का कुला2धप�त होगा ।
(2) कुला2धप�त )व. व)व/यालय का �मखु होगा और जब वह
उपि$थत रहे, )व. व)व/यालय के दHMांत समारोह क� अh यMता करेगा ।
(3) स� मा�नक उपा2ध �दान करने का �I येक �$ताव,
कुला2धप�त /वारा पिु]ट Jकये जाने के अh यधीन होगा ।
(4) कुला2धप�त $ व�ेरणा से या आवेदन पर, Jकसी भी काय:वाहH
के सबंधं म&, ऐसी काय:वाहH क� �नय�मतता या उसम& Jकये गये Jकसी भी
)व�न . चय या आदेश के सहH होने, उसक� वधैता या औ2चI य के )वषय
म& अपना समाधान करने के �लए )व. व)व/यालय के Jकसी भी अ2धकारH
या �ा2धकारH का अ�भलेख मगंवा सकेगा और उसका परHMण कर
सकेगा, और य�द Jकसी भी मामले म& कुला2धप�त को यह �तीत होता है
Jक Jकसी ऐसे )व�न. चय या आदेश को उपांतOरत, बा�तल Jकया जाना,
उलटा जाना, या पनु)व:चार के �लए वापस भेजा जाना चा�हए तो वह
तदनसुार आदेश कर सकेगा:
परK त ु इस धारा के अधीन शिTतयQ का �योग करने के �लए
कुला2धप�त को �I येक आवेदन, उस तारHख से तीन मास के भीतर-भीतर
Jकया जायेगा िजसको वह काय:वाहH, )व�न. चय या आदेश िजससे Jक
आवेदन सबं2ंधत है, आवेदक को ससं2ूचत Jकया गया था:
परK त ु यह और Jक Jकसी l यिTत पर ��तकूल �भाव डालने
वाला कोई भी आदेश तब तक पाOरत नहH ं Jकया जायेगा जब तक Jक
ऐसे l यिTत को अपना अ यावेदन �$ ततु करने का अवसर न दे �दया
गया हो।
(5) कुला2धप�त ऐसी शिTतयQ का �योग और ऐसे अK य कत:l यQ
का पालन करेगा जो इस अ2ध�नयम या पOर�नयमQ /वारा उसे �दIत
Jकये जाय& ।
9. प.रदशDन और �नरE(ण.- (1) कुला2धप�त को, रा� य सरकार
क� सलाह पर या $ व�ेरणा से ऐसे l यिTत या l यिTतयQ /वारा, िजK ह&
व ह �नदेश दे, )व. व)व/यालय, उसके भवनQ, �योगशालाओं और उप$ करQ
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼11½
और )व. व)व/यालय क� JकK हHं भी सघंटक इकाइयQ का �नरHMण करवाने
का अ2धकार होगा और उसी रH�त से वह )व. व)व/यालय से ससंT त
Jकसी भी मामले क� जांच करवा सकेगा ।
(2) कुला2धप�त, �I येक मामले म&, �नरHMण या जाचं करवाने के
अपने आशय क� स� यक् सचूना )व. व)व/यालय को देगा ।
(3) कुला2धप�त, )व. व)व/यालय को ऐसी जांच या �नरHMण के
पOरणाम के सदंभ: म& ससं2ूचत करेगा, और उस पर दH गयी
)व. व)व/यालय क� राय का अ�भ�न. चयन करने के प. चात ्
)व. व)व/यालय को, क� जाने वालH कार:वाई के बारे म& सलाह देगा और
ऐसी कार:वाई क� जाने के �लए समय-सीमा �नयत करेगा ।
(4) )व. व)व/यालय, इस �कार �नयत क� गयी समय-सीमा के
भीतर-भीतर, कुला2धप�त को, कुला2धप�त /वारा दH गयी सलाह पर क�
गयी या Jकये जाने के �लए �$ता)वत उस कार:वाई क� Oरपोट: देगा ।
(5) जहां )व. व)व/यालय /वारा, �नयत समय-सीमा के भीतर-
भीतर कुला2धप�त के समाधान�द kप म& कार:वाई नहHं क� गयी हो वहां,
और )व. व)व/यालय /वारा �$ ततु Jकये गये Jकसी $ प] टHकरण या �दये
गये अ यावेदन पर )वचार करने के प. चात ्कुला2धप�त, ऐसे �नदेश जारH
कर सकेगा, िजK ह& वह उ2चत समझे और )व. व)व/यालय ऐसे �नदेशQ का
अनपुालन करेगा ।
(6) पवू:वत उप-धाराओं म& अK त)व:] ट Jकसी बात के होत ेहुए भी,
य�द Jकसी भी समय कुला2धप�त क� यह राय है Jक )व. व)व/यालय के
काय:कलाप Jकसी भी kप म& )व. व)व/यालय के उ}े. यQ को अbसर करने
के �लए या इस अ2ध�नयम, पOर�नयमQ और )व�नयमQ के उपबK धQ के
अनसुार सचंा�लत नहHं Jकये जात े हU या )व. व)व/यालय म& अh यापन,
परHMा, अनसुधंान या )व$ तार के $ तरमानQ को बनाये रखने के �लए
)वशषे उपाय वांछनीय हU तो वह )व. व)व/यालय को ऐसा कोई भी
मामला उपद�श:त कर सकेगा िजसके स� बन ्ध म& वह $ प] टHकरण चाहता
है और )व. व)व/यालय से ऐसे $ प] टHकरण, ऐसे समय के भीतर, जो
उसके /वारा )व�न�द:] ट Jकया जाये, देने क� अपेMा करेगा । य�द
)व. व)व/यालय )व�न�द:] ट समय के भीतर कोई $ प] टHकरण देने म&
असफल रहता है या ऐसा $ प] टHकरण देता है, जो कुला2धप�त क� राय
25¼12½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
म& समाधान�द नहHं है तो कुला2धप�त, ऐसे अनदेुश जारH कर सकेगा जो
उसे मामले क� पOरि$थ�तयQ म& आव. यक और वांछनीय �तीत हQ और
ऐसी शिTतयQ का �योग कर सकेगा जो इन अनदेुशQ को काया:िKवत
करने के �लए आव. यक हQ ।
(7) )व. व)व/यालय अपने �शासन के स� बK ध म& ऐसी जानकारH
देगा, िजसक� कुला2धप�त अपेMा करे ।
अ! याय 3
�व� व�व�यालय के "ा�धकारE
10. �व� व�व�यालय के "ा�धकारE.- )व. व)व/यालय के
�न� न�ल>खत �ा2धकारH हQगे, अथा:त:्-
(i) �बK ध बोड:;
(ii) )व/या पOरष/;
(iii) अनसुधंान पOरष/;
(iv) )व$ तार �शMा पOरष/;
(v) )वIत स�म�त;
(vi) सकंाय, िजनम& $ नातकोIतर अh ययन और उनके अh ययन
बोड: सि�म�लत हU;
(vii) )व. व)व/यालय के ऐसे अK य �नकाय िजK ह& पOर�नयमQ
/वारा )व. व)व/यालय के �ा2धकारH घो)षत Jकया जाये ।
11. "बG ध बोडD और उसका गठन.- (1) कुला2धप�त, �थम
कुलप�त क� �नयिुTत के प. चात,् यथाशT य शी , �बK ध बोड: का गठन
करेगा ।
(2) �बK ध बोड: म& �न� न�ल>खत हQगे :-
(i) कुलप�त पदेन अhयM;
(ii) �भारH शासन स2चव, कृ)ष )वभाग
या उसका उप स2चव से अ�न� न
रUक का नाम�नद�शती
पदेन सद$ य;
(iii) �भारH शासन स2चव, )वIत
)वभाग या उसका उप स2चव से
अ�न� न रUक का नाम�नद�शती
पदेन सद$ य;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼13½
(iv) �भारH शासन स2चव, उ च �शMा
)वभाग या उसका उप स2चव से
अ�न� न रUक का नाम�नद�शती
पदेन सद$ य;
(v) �भारH शासन स2चव, पशपुालन
)वभाग या उसका उप स2चव से
अ�न� न रUक का नाम�नद�शती
पदेन सद$ य;
(vi) राज$ थान )वधान सभा के अh यM
/वारा नाम�नद�शत Jकया जाने
वाला राज$ थान )वधानसभा का
एक सद$ य
सद$ य;
(vii) कृ)ष के Mे` से, सरकार /वारा
नाम�नद�शत Jकये जाने वाले दो
�w यात �शMा)व//व,ैा�नक
सद$ य;
(viii) )व. व)व/यालय क� अ2धकाOरता म&
से सरकार /वारा नाम�नद�शत
Jकया जाने वाला एक �ग�तशील
Jकसान
सद$ य;
(ix) सरकार /वारा नाम�नद�शत Jकया
जाने वाला एक )व�श] टता�ा त
कृ)ष-उ/योगप�त
सद$ य;
(x) सरकार /वारा नाम�नद�शत क�
जाने वालH एक उI कृ] ट म�हला
समाज से)वका, िजसक� प]ृ ठभ�ूम
bामीण उK न�त से स� बिKधत हो
सद$ य;
(xi) भारतीय कृ)ष अनसुधंान पOरष/
का एक ��त�न2ध
सद$ य;
(xii) कुलप�त /वारा नाम�नद�शत Jकया
जाने वाला एक �नदेशक
सद$ य;
(xiii) कुलप�त /वारा नाम�नद�शत Jकया
जाने वाला एक सकंायाh यM
सद$ य;
25¼14½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(xiv) कुलप�त /वारा नाम�नद�शत Jकया
जाने वाला एक आचाय:
सद$ य;
(xv) कुल- स2चव स2चव ।
2 पJ टEकरण.- इस उप-धारा के �योजनQ के �लए अ�भl यिTत
‘‘�भारH शासन स2चव’’ से Jकसी )वभाग का �भारH शासन स2चव
अ�भ�ेत है और इसम& कोई अ�तOरT त मwु य स2चव और �मखु स2चव,
जब वह उस )वभाग का �भारH हो, सि�म�लत है।
(3) बोड: के पदेन सद$ यQ से �भK न सद$ यQ क� पदाव2ध दो वष:
क� होगी।
(4) बोड: क� कोई भी कार:वाई या काय:वा�हयां, बोड: के गठन म&
Jकसी भी OरिTत क� )व/यमानता या `�ुट मा` के आधार पर
अ)व2धमाK य नहHं होगी ।
(5) बोड: क� Jकसी बठैक के �लए गणप�ूत : बोड: के एक �तहाई
सद$ यQ से होगी:
परK त ुय�द बोड: क� कोई बठैक गणप�ूत : के अभाव म& $ थ2गत
कर दH जाती है, तो वहH काय: करने के �लए बलुायी गयी अगलH बठैक
म& कोई गणप�ूत : आव. यक नहHं होगी ।
(6) )व. व)व/यालय के अ2धकाOरयQ से �भK न बोड: के सद$ य इस
अ2ध�नयम के अधीन अपने कृI यQ के पालन के �लए ऐसे दै�नक और
या`ा भIतQ के �सवाय, जो )व�हत Jकये जाय&, Jकसी भी पाOर�मक के
हकदार नहHं हQगे ।
(7) )व. व)व/यालय का कोई भी अ2धकारH या कम:चारH उप-धारा
(2) के ख< ड (vii) से (xi) के अधीन बोड: का सद$ य होने के �लए पा`
नहHं होगा ।
(8) बोड:, परामश: के �योजन के �लए )वचाराधीन Jकसी )वषय
का अनभुव या )वशषे ,ान रखने वाले Jकसी भी l यिTत को, अपनी
बठैक म& उपि$थत होने के �लए आम~ं`त कर सकेगा और ऐसा l यिTत
ऐसी बठैक क� काय:वा�हयQ म& बोल सकेगा या अK यथा भाग ले सकेगा,
JकK त ुमत देने का हकदार नहHं होगा, तथा)प, वह बठैक म& उपि$थत
होने के �लए ऐसे भIतQ का हकदार होगा जो )व�हत Jकये जाय& ।
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼15½
(9) सामाK यत: बोड:, कुलप�त /वारा �नयत क� जाने वालH
तारHखQ पर, �I येक तीन मास म& एक बार बठैक करेगा तथा)प, कुलप�त,
बोड: क� )वशषे बठैक, जब कभी वह उ2चत समझे, बलुा सकेगा और, बोड:
के पांच से अK यनू सद$ यQ /वारा ह$ ताMOरत �ल>खत अh यपेMा पर
बलुायेगा।
12. बोडD क1 शि?तया ं और कृ@ य.- (1) इस अ2ध�नयम और
पOर�नयमQ के उपबधंQ के अh यधीन रहत े हुए, बोड:, )व. व)व/यालय का
मwु य काय:पालक �नकाय होगा और )व. व)व/यालय क� स� पिIतयQ और
काय:कलापQ का �बधं और पय:वेMण करेगा और )व. व)व/यालय के ऐसे
सम$ त �शास�नक मामलQ के सचंालन के �लए उI तरदायी होगा जो इस
अ2ध�नयम म& अK यथा उपब2ंधत न हQ ।
(2) पवू:गामी शिTतयQ क� l यापकता पर ��तकूल �भाव डाले
~बना, बोड: �न� न�ल>खत शिTतयQ का �योग और कृI यQ का पालन
करेगा, अथा:त:्-
(i) )व. व)व/यालय क� )वI तीय अपेMाओं, �ाT कलनQ और
बजट पर )वचार करना और उनका अनमुोदन करना;
(ii) )व. व)व/यालय क� स� पिIत और �न2धयQ को धाOरत और
�नय~ं`त करना और )व. व)व/यालय क� ओर से कोई भी
साधारण �नदेश जारH करना;
(iii) )व. व)व/यालय क� ओर से कोई सपंिIत $ वीकार या
अK तOरत करना;
(iv) आश�यत �योजन के �लए )व. व)व/यालय के l ययनाधीन
रखी गयी �न2धयQ को �शा�सत करना;
(v) )व. व)व/यालय क� �न2धयQ के )व�नधान और �I याहरण
के �लए l यव$ था करना;
(vi) रा� य सरकार के पवू: अनमुोदन से पूजंीगत )व�नधान के
�लए धन उधार लेना और उसके ��तसदंाय क� उ2चत
l यव$ था करना;
(vii) )व. व)व/यालय क� ओर से K यास, वसीयत और दान
$ वीकार करना;
25¼16½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(viii) जहां कहHं भी अपेLMत हो, )व/या पOरष/, अनसुधंान
पOरष/ और )व$ तार �शMा पOरष/ क� �सफाOरशQ पर
)वचार करना और उनका अनमुोदन करना;
(ix) )व. व)व/यालय क� सामाK य मrुा के $ वkप और उपयोग
के बारे म& �नदेश देना;
(x) ऐसी स�म�तयां और �नकाय �नयTु त करना जो वह
आव. यक समझे और इस अ2ध�नयम और पOर�नयमQ के
उपबधंQ के अनसुार उनके �नदश-�नबधंन �ल)पबY करना;
(xi) )व/या पOरष/ क� �सफाOरश पर महा)व/यालयQ और
स$ं थानQ को सबंYता �दान करना और ऐसी सबंYता को
वापस लेना;
(xii) )व/या पOरष/ क� �सफाOरशQ पर Jकसी नये )वभाग, ख< ड,
केK r या अनसुधंान $ टेशन या उपकेK r क� $ थापना या
उनम& से Jकसी क� भी समाि त या )वभाग या ख< डQ,
अनसुधंान $ टेशनQ या केK r के अK यथा पनुग:ठन पर
)वचार करना और उनका अनमुोदन करना;
(xiii) )व/या पOरष/ क� �सफाOरशQ पर Jकसी नये महा)व/यालय
सकंाय क� $ थापना, दो या अ2धक घटक महा)व/यालयQ
या सकंायQ का एकल घटक महा)व/यालय या सकंाय म&
आमेलन या Jकसी महा)व/यालय या सकंाय क� समाि त
या )व/यमान JकK हHं भी सकंायQ के पनुग:ठन पर )वचार
करना और उनका अनमुोदन करना; और
(xiv) )व. व)व/यालय म& अ2धकाOरयQ, अh यापकQ, सहायक कुल-
स2चव और ऊपर क� रUक के कम:चाOरयQ क� )व�हत रH�त
से �नयिुTत के �लए चयन स�म�त क� �सफाOरशQ का
अनमुोदन करना ।
13. �व�या प.रष�.- (1) )व/या पOरष/ म& �न� न�ल>खत हQगे,
अथा:त:्-
(i) कुलप�त पदेन अh यM;
(ii) �नदेशक, अनसुधंान पदेन सद$ य;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼17½
(iii) �नदेशक, )व$ तार �शMा पदेन सद$ य;
(iv) �नदेशक, �ाथ�मकता, मानीटरH और
मiू याकंन
पदेन सद$ य;
(v) �नदेशक, छा` कi याण पदेन सद$ य;
(vi) �नदेशक, मानव ससंाधन )वकास पदेन सद$ य;
(vii) सम$ त सकंायQ के अh यM पदेन सद$ य;
(viii) सम$ त घटक महा)व/यालयQ के
सकंायाh यM
पदेन सद$ य;
(ix) परHMा �नयं̀ क पदेन सद$ य;
(x) )व. व)व/यालय के सभी )वभागQ के
�I येक सकंाय का �धान (केवल
अh यापन �नवेश से जो सह-आचाय:
से अ�न� न रUक का हो)
सद$ य;
(xi) कुलप�त /वारा चpानpुम आधार
पर नाम�नद�शत Jकये जाने वाले,
�I येक सकंाय से आचाय: रUक का
एक अh यापक
सद$ य;
(xii) )व. व)व/यालय से बाहर का,
कुलप�त /वारा नाम�नद�शत Jकया
जाने वाला एक )वw यात कृ)ष
�शMा)व/
सद$ य;
(xiii) कुल- स2चव सद$ य;
(xiv) �नदेशक, �शMा स2चव।
(2) )व/या पOरष/ कृ)ष और सहबY Mे`Q के )व�भK न सेT टरQ
का पया: त ��त�न2धI व स�ुनि.चत करने के �लए चार से अन2धक
सद$ यQ का, ऐसी रH�त से सहयोजन कर सकेगी, जो )व�हत क� जाये ।
(3) )व/या पOरष/ के पदेन सद$ यQ से �भK न सभी सद$ य और
उप-धारा (2) म& �न�द:] ट सद$ य दो वष: क� अव2ध के �लए पद धाOरत
कर&गे।
25¼18½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(4) )व/या पOरष/ क� बठैक के �लए गणप�ूत : )व/या पOरष/ के
एक �तहाई सद$ यQ से होगी:
परK त ुय�द पOरष/ क� कोई बठैक गणप�ूत : के अभाव म& $ थ2गत
क� जाती है, तो वहH काय: करने के �लए अगलH बठैक म& कोई गणप�ूत :
आव. यक नहHं होगी।
(5) सामाK यत: )व/या पOरष/, ऐसी तारHखQ पर, जो कुलप�त
/वारा �नयत क� जा सक& गी, �I येक चार मास म& एक बार बठैक करेगी,
तथा)प, कुलप�त /वारा )व/या पOरष/ क� )वशषे बठैक& बलुायी जा
सक& गी।
14. �व�या प.रष� क1 शि?तयां और कृ@ य.- (1) )व/या पOरष/
को, इस अ2ध�नयम और पOर�नयमQ के उपबधंQ के अh यधीन रहत ेहुए,
)व�नयमQ /वारा सभी पाoयpम )व�हत करने और पाoयचया: अवधाOरत
करने क� शिTत होगी, और )व. व)व/यालय के भीतर अh यापन और
अK य शLैMक काय:pमQ पर उसका साधारण �नयं̀ ण होगा, और वह
उसके $ तरमानQ को बनाये रखने के �लए उIतरदायी होगी।
(2) )व/या पOरष/ को सम$ त शMै>णक )वषयQ के सबंधं म&, इस
अ2ध�नयम और पOर�नयमQ के सगंत )व�नयम बनाने और उK ह& सशंो2धत
या �नर�सत करने क� भी शिTत होगी ।
(3) )व�श] टतया, और पवू:गामी शिTतयQ क� l यापकता पर
��तकूल �भाव डाले ~बना, )व/या पOरष/ को �न� न�ल>खत शिTतया ं
हQगी:-
(i) प$ु तकालयQ के �नयं̀ ण और �बधं और )व. व)व/यालय के
)वशषेा2धकारQ से महा)व/यालयQ क� सबंYता स�हत
सम$ त शMै>णक )वषयQ पर बोड: और कुलप�त को सलाह
देना;
(ii) आचाय: पद, सह-आचाय: पद, सहायक आचाय: पद और
अनसुधंान और )व$ तार �शMा म& पदQ स�हत अK य
अh यापन पदQ क� $ थापना के �लए �सफाOरश& करना;
(iii) अh यापन, अनसुधंान और )व$ तार �शMा के )वभागQ या
सकंायQ, के गठन या पनुग:ठन के �लए �सफाOरश& करना;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼19½
(iv) )व. व)व/यालय म& छा`Q के �वेश के सबंधं म& )व�नयम
बनाना और �)व] ट Jकये जाने वाले छा`Q क� सwं या
�नि. चत करना;
(v) उपा2धयां, nड लोमे और �माणप`Q के पाoयpमQ के सबंधं
म& )व�नयम बनाना;
(vi) परHMाओं का सचंालन करने, और �शMा के $ तरमानQ को
बनाये रखने और उनम& सधुार करने, के सबंधं म& )व�नयम
बनाना;
(vii) स� मा�नक उपा2ध �दान करने के सबंधं म& बोड: को
�सफाOरश& करना;
(viii) )व. व)व/यालयQ म& अh यापकQ के �लए )व�हत क� जाने
वालH अह:ताओ ंके सबंधं म& �सफा Oरश& करना; और
(ix) ऐसी अK य शिTतयQ का �योग करना और ऐसे अK य
कृI यQ का पालन करना जो इस अ2ध�नयम के उपबधंQ के
अधीन या बोड: /वारा या कुलप�त /वारा उसे �दIत या
उस पर अ2धरो)पत Jकये जाय&।
15. अनसुधंान प.रष�.- एक अनसुधंान पOरष/ होगी, िजसम&
�न� न�ल>खत हQगे अथा:त:्-
(i) कुलप�त पदेन अh यM;
(ii) सरकार के कृ)ष/उ/यान-कृ)ष/मI $ य पालन
)वभाग के �नदेशक और मwु य वन सरंMक,
राज$ थान ()व. व)व/यालय क� अनसुधंान
आ,ा और काय:pमQ पर �नभ:र)
सद$ य;
(iii) )व. व)व/यालय के सम$ त �नदेशक सद$ य;
(iv) सकंायQ के सम$ त सकंायाh यM सद$ य;
(v) सम$ त आंच�लक �नदेशक, अनसुधंान और
)व$ तार
सद$ य;
(vi) )व. व)व/यालय के सम$ त )वभागाh यM सद$ य;
(vii) )व. व)व/यालय से बाहर के दो w या�त�ा त
व,ैा�नक, जो बठैकQ क� काय:सचूी के
सद$ य;
25¼20½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
)वषयQ म& अपना )वशषे,ीय ,ान होने के
कारण कुलप�त /वारा Jकसी बठैक )वशषे
के �लए नाम�नद�शत Jकये जाय&
(viii) अनसुधंान पOरष/, चार से अन2धक
l यिTतयQ को, ऐसी कालाव2ध के �लए और
ऐसी रH�त से जो )व�हत क� जाये, सद$ यQ
के kप म& सहयोिजत कर सकेगी, िजससे
कृ)ष और सहबY Mे`Q के �भK न-�भK न
सेT टरQ का पया: त ��त�न2धI व स�ुनि.चत
हो सके
सद$ य;
(ix) �नदेशक, अनसुधंान स2चव ।
16. अनसुधंान प.रष� के कृ@ य.- अनसुधंान पOरष/ �न� न�ल>खत
के बारे म& )वचार और �सफाOरश& करेगी:-
(i) �भावी समK वय करने क� ि]ट से कृ)ष और अK य सहबY
)व,ानQ के Mे̀ म&, रा� य म& )व. व)व/यालय क� )व�भK न
इकाइयQ /वारा चलाये गये या चलाये जाने वाले अनसुधंान
काय:pम और पOरयोजनाएं;
(ii) अनसुधंान पOरयोजनाएं JpयािKवत करने के �लए अपेLMत
भौ�तक, राज)वIतीय और �शास�नक स)ुवधाएं;
(iii) JकसानQ क� आव. यकताओ ं क� प�ूत : के �लए अनसुधंान
करना;
(iv) अनसुधंान, )व$ तार �शMा और अh यापन का एक�करण
और अनसुधंान काय:कता:ओं का अh यापन और )व$ तार
�शMा काय:pम म& भाग लेना;
(v) अनसुधंान काय:pम से सबं2ंधत कोई भी अK य मामला जो
)व. व)व/यालय के कुलप�त या बोड: या Jकसी भी अK य
�ा2धकारH /वारा �न�द:] ट Jकया जाये ।
17. �व2 तार Lश(ा प.रष�.- एक )व$ तार �शMा पOरष/ होगी,
िजसम& �न� न�ल>खत हQगे, अथा:त:्-
(i) कुलप�त पदेन अh यM;
(ii) �भारH शासन स2चव, कृ)ष )वभाग सद$ य;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼21½
(iii) सरकार के कृ)ष/उ/यान-कृ)ष/मI $ य पालन
)वभाग के �नदेशक और मwु य वन
सरंMक, राज$ थान ()व. व)व/यालय क�
)व$ तार आ,ा और काय:pमQ पर �नभ:र)
सद$ य;
(iv) )व. व)व/यालय के सभी �नदेशक सद$ य;
(v) सकंायQ के सम$ त सकंायाh यM सद$ य;
(vi) )व. व)व/यालय के सम$ त )वभागाh यM,
सम$ त आंच�लक �नदेशक और
)व. व)व/यालय क� अ2धकाOरता के भीतर
आने वाले सम$ त कृ)ष )व,ान केK rQ के
काय:pम समK वयक
सद$ य;
(vii) )व. व)व/यालय से बाहर के )व$ तार �शMा
Mे` के दो w या�त�ा त l यिTत जो
काय:सचूी क� आव. यकता के अनसुार
Jकसी बठैक )वशषे के �लए कुलप�त
/वारा नाम�नद�शत Jकये जाय&
सद$ य;
(viii) साधारण कृ)ष, उ/यान-कृ)ष या अK य
सहबY शाखाओं म& )वशषे,ता वाले तीन
�ग�तशील Jकसान िजK ह& कुलप�त उनके
)वशषे,ीय ,ान और अनभुव के �लए
नाम�नद�शत करेगा
सद$ य;
(ix) कुलप�त के �नवेदन के अनसुार
�न� न�ल>खत सगंठनQ म& से �I येक का
एक ��त�न2ध:-
सद$ य;
(क) सरकार का bामीण )वकास )वभाग;
(ख) सरकार का सह काOरता )वभाग;
(ग) रा� य कृ)ष-उ/योग )वकास �नगम;
(घ) सरकार का �सचंाई )वभाग;
(ङ) भारतीय उव:रक �नगम;
(च) रा] Hय बीज �नगम; कोई भी अK य
कृ)ष-उ/योग या कृ)ष सेवा सगंठन;
25¼22½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(x) �नदेशक, )व$ तार �शMा स2चव ।
2 पJ टEकरण.- इस उप-धारा के �योजनQ के �लए अ�भl यिTत
‘‘�भारH शासन स2चव’’ से )वभाग का �भारH शासन स2चव अ�भ�ेत है
और इसम& कोई अ�तOरT त मwु य स2चव और �मखु स2चव, जब वह उस
)वभाग का �भारH हो, सि�म�लत है।
18. �व2 तार Lश(ा प.रष� के कृ@ य.- )व$ तार �शMा पOरष/
�न� न�ल>खत के बारे म& )वचार और �सफाOरश करेगी;
(i) )व. व)व/यालय के )व$ तार �शMा काय:pम और
पOरयोजनाएं;
(ii) कृ)ष और सहबY शाखाओ ंम& सधुार के �लए और bामीण
समदुायQ के )वकास के �लए )व$ तार �शMा JpयाकलापQ
का समK वय करना;
(iii) JकसानQ क� �शMा और ��शMण और सलाहकार सेवाओ ं
का )वकास, Mे`ीय सम$ याओं क� पहचान और �नराकरण
और सचूना का स� �ेषण;
(iv) )व$ तार �शMा क� काय: पY�त;
(v) )वश ् व)व/यालय म& )व$ तार �शMा का अh यापन और
अनसुधंान के साथ एक�करण और अh यापकQ और
अनसुधंान काय:कता:ओं का )व$ तार �शMा काय:pमQ म&
भाग लेना;
(vi) कोई भी अK य मामला जो कुलप�त, बोड: या
)व. व)व/यालय के Jकसी भी अK य �ा2धकारH /वारा उसे
�न�द:] ट Jकया जाये।
19. �व@त सLम�त.- (1) )वIत स�म�त म& �न� न�ल>खत हQगे-
(i) कुलप�त पदेन अh यM;
(ii) �भारH शासन स2चव, )वIत )वभाग या
उसका उप स2चव से अ�न� न रUक का
नाम�नद�शती
सद$ य;
(iii) �भारH शासन स2चव, कृ)ष )वभाग या
उसका उप स2चव से अ�न� न रUक का
नाम�नद�शती
सद$ य;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼23½
(iv) �नदेशक, अनसुधंान/)व$ तार �शMा/
�शMा (कुलप�त /वारा ��तवष:
चpानpुम आधार पर नाम�नद�शत एक
�नदेशक)
सद$ य;
(v) बोड: का एक नाम�नद�शती जो बोड: का
गरै-सरकारH सद$ य हो
सद$ य;
(vi) �नयं̀ क पदेन स2चव।
2 पJ टEकरण.- इस उप-धारा के �योजनQ के �लए अ�भl यिTत
‘‘�भारH शासन स2चव’’ से )वभाग का �भारH शासन स2चव अ�भ�ेत है
और इसम& कोई अ�तOरT त मwु य स2चव और �मखु स2चव, जब वह उस
)वभाग का �भारH हो, सि�म�लत है।
(2) )वIत स�म�त के �न�न�ल>खत कृI य हQगे, अथा:त.्-
(i) )व. व)व/यालय के वा)ष:क लेखाओं और बजट �ाT कलनQ
क� परHMा करना और बोड: को उन पर परामश: देना;
(ii) )व. व)व/यालय क� )वIतीय ि$थ�त का समय-समय पर
पनु)व:लोकन करना; और
(iii) )व. व)व/यालय के )वIत से सबं2ंधत सम$ त )वषयQ पर
बोड: को �सफाOरश& करना।
20. सकंाय और उनके अ! ययन बोडD.- (1) )व. व)व/यालय म&
कृ)ष, कृ)ष-अ�भयां~`क�, गहृ )व,ान और आधारभतू )व,ान और ऐसे
अK य सकंाय हQगे, जो )व�हत Jकये जाय& ।
(2) इन सकंायQ म& ऐसे )वभाग, ख< ड या केK r समा)व] ट हQगे
जो )व�हत Jकये जाय&, तथा)प, )वषय और कृI यQ क� �कृ�त पर �नभ:र
करत ेहुए, एक )वभाग या केK r एक से अ2धक सकंाय क� आव. यकता
परूH कर सकेगा ।
(3) �I येक सकंाय म& इतने सद$ य हQगे िजतने )व�हत Jकये
जाय& और सबं2ंधत सकंाय का सकंायाh यM उस सकंाय का अh यM होगा।
(4) �I येक सकंाय के �न� न�ल>खत कृI य हQगे:-
(i) अhयापन काय:pम का पनु)व:लोकन करना और उसम& सधुार
के �लए सझुाव देना;
25¼24½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(ii) सबं2ंधत अh ययन बोड: क� �सफाOरशQ पर )वचार करना और
उK ह& )वचार और अनमुोदन के �लए )व/या पOरष/ के
समM रखना;
(iii) सकंाय $ नातक और $ नातकोIतर उपा2ध काय:pम के �लए
उIतरदायी हQगे; और
(iv) ऐसे अK य कृI यQ का पालन करना जो )व/या पOरष/ या
कुलप�त /वारा स8पे जाय&;
(5) �I येक सकंाय के �लए एक अh ययन बोड: होगा, िजसका
गठन इस �कार होगा, जो )व�हत Jकया जाये और सबं2ंधत सकंाय का
सकंायाh यM अh ययन बोड: का अh यM होगा ।
(6) अh ययन बोड: के �न� न�ल>खत कृI य हQगे, अथा:त:्-
(i) सबं2ंधत सकंाय को, उस सकंाय /वारा �दIत �शMण के
)व�भK न काय:pमQ के �लए अh ययन के )वषय और
उनके पाoयpम के बारे म& �$ ताव करना; और
(ii) ऐसे अK य कृI यQ का पालन करना जो, सबं2ंधत सकंाय
के सकंायाh यM, अK य �ा2धकाOरयQ और कुलप�त /वारा
उसे �न�द:] ट Jकये जाय& ।
21. सLम�तयM का गठन.- �I येक �ा2धकारH को स�म�तयां
�नयTु त करने क� शिTत होगी जो, जब तक Jक इस अ2ध�नयम या
पOर�नयमQ म& अK यथा उपब2ंधत न हो, �ा2धकारH के सद$ यQ और
सद$ यQ के kप म& ऐसे अK य l यिTतयQ से ग�ठत हQगी, जैसाJक वह
उ2चत समझे।
22. "ा�धका.रयM क1 सद2 यता के सबंधं म< उपबधं.- (1) इस
अ2ध�नयम म& अK यथा यथा उपब2ंधत के �सवाय, य�द )व. व)व/यालय के
Jकसी भी �ा2धकारH या �नकाय के पदेन सद$ य से �भK न कोई सद$ य,
अपनी मIृ य,ु I यागप`, हटाये जाने के कारण या अK यथा अपनी सपंणू:
पदाव2ध परूH करने म& असमथ: है तो इस �कार हुई OरिT त, स)ुवधानसुार
यथाशी �नयिुTत, नाम�नदशन या, यथाि$थ�त, सहयोजन /वारा भरH
जायेगी और इस �कार �नयTु त, नाम�नद�शत या सहयोिजत Jकया गया
l यिTत, ऐसी OरिTत को उस पदाव2ध के ऐसे अनव�सत भाग के �लए
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼25½
भरेगा, िजसके �लए वह सद$ य, िजसके $ थान पर ऐसा l यिTत �नयTु त,
नाम�नद�शत या सहयोिजत Jकया गया है, पद पर अK यथा बना रहता।
(2) बोड: Jकसी भी l यिTत को )व. व)व/यालय के Jकसी भी
�ा2धकारH या �नकाय क� सद$ यता से, कुला2धप�त के अनमुोदन से इस
आधार पर हटा सकेगा Jक ऐसा l यिTत ऐसी न�ैतक अधमता या
आचरण, जो सबं2ंधत सद$ य /वारा धाOरत पद के अनकूुल न हो, से
अतंव:�लत Jकसी भी अपराध का �सYदोष ठहराया गया है:
परK त ु कुला2धप�त का पवू: अनमुोदन वहा ंआव. यक नहHं होगा
जहां ऐसा l यिTत सMम Kयायालय /वारा �सYदोष ठहराया गया हो:
परK त ु यह और Jक Jकसी l यिTत के )वuY ऐसा कोई आदेश
उसे सनुवाई का यिुTतयTु त अवसर �दये ~बना नहHं Jकया जायेगा।
(3) कोई l यिTत, जो Jकसी अK य �ा2धकारH या �नकाय, चाहे
वह )व. व)व/यालय का हो या नहHं, के ��त�न2ध के kप म&
)व. व)व/यालय के Jकसी �ा2धकारH या �नकाय का सद$ य है, ऐसे
�ा2धकारH या �नकाय का सद$ य नहHं रहेगा य�द वह अपनी सद$ यता क�
अव2ध क� समाि त के पवू: उस अK य �नकाय या �ा2धकारH का सद$ य
नहHं रहे, िजसके /वारा उसे �नयTु त या नाम�नद�शत Jकया गया है:
परK त ु वह उसके उIतरा2धकारH क� �नयिुTत या, यथाि$थ�त,
नाम�नदशन होने तक उसके पद पर बना रहेगा।
(4) जब कभी कोई भी l यिTत )व. व)व/यालय के Jकसी
�ा2धकारH या �नकाय का, उसके /वारा धाOरत पद के आधार पर सद$ य
बने तो वह तI काल ऐसे �ा2धकारH या �नकाय का सद$ य नहHं रह
जायेगा य�द वह उसक� सद$ यता क� अव2ध क� समाि त के पवू: ऐसा
पद धारण करने से �)वरत हो जाता है:
परK त ुउसे चार मास से अन2धक क� कालाव2ध के �लए छुWी पर
जाने के कारण हH उसके पद धारण से �)वरत हुआ नहHं समझा जायेगा।
(5) )व. व)व/यालय के Jकसी �ा2धकारH या �नकाय के Jकसी
पदेन सद$ य से �भK न कोई भी सद$ य, कुलप�त को सबंो2धत प` /वारा
अपने पद से I यागप` दे सकेगा और ऐसा I यागप` उस तारHख से,
िजसको OरिTत को भरने के �लए सMम �ा2धकारH /वारा उसे $ वीकार
25¼26½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
Jकया जायेगा या कुलप�त /वारा उसक� �ाि त क� तारHख से तीन मास
क� समाि त पर, इनम& से जो भी पहले हो, �भावी होगा।
23. कायN क1 �व�धमाG यता और सरं(ण.- (1) )व. व)व/यालय
के Jकसी भी �ा2धकारH या �नकाय का कोई भी काय: या काय:वाहH, उसके
सद$ यQ क� Jकसी OरिTत क� )व/यमानता के कारण या ऐसे Jकसी
l यिTत के काय:वाहH म& भाग लेने के कारण अ)व2धमाK य नहHं हQगी
िजसके बारे म& तI प. चात ् यह पाया जायेगा Jक वह ऐसा करने का
हकदार नहHं था।
(2) इस अ2ध�नयम म& अK यथा यथा उपब2ंधत के �सवाय,
)व. व)व/यालय के /वारा या उसके �ा2धकाOरयQ म& से Jकसी �ा2धकारH
/वारा सावपवू:क Jकये गये सम$ त काय: या आदेश अ�ंतम हQगे और
इस अ2ध�नयम या पOर�नयमQ या )व�नयमQ के अनसुरण म& क� गयी या
क� जाने के �लए ताI प�य:त Jकसी भी बात के �लए )व. व)व/यालय या
उसके �ा2धकारH के )वuY कोई वाद सिं$थत नहH ं Jकया जायेगा या
नकुसानी का दावा नहHं Jकया जायेगा।
(3) इस अ2ध�नयम या JकK हHं भी पOर�नयमQ के अनसुरण म&
सावपवू:क क� गयी या क� जाने के �लए आश�यत Jकसी बात के सबंधं
म& )व. व)व/यालय के Jकसी अ2धकारH या अK य कम:चारH के )वuY कोई
भी वाद या अK य )व2धक काय:वाहH नहHं होगी।
अ! याय 4
�व� व�व�यालय के अ�धकारE
24. अ�धकारE.- )व. व)व/यालय के �न� न�ल>खत अ2धकारH हQगे,
अथा:त:्-
(i) कुलप�त;
(ii) �नदेशक;
(iii) सकंायाh यM;
(iv) कुल-स2चव;
(v) �नयं̀ क ;
(vi) )व. व)व/यालय-प$ु तकालयाh यM;
(vii) �नदेशक, छा` कi याण;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼27½
(viii) परHMा �नयं̀ क;
(ix) सपंदा अ2धकारH; और
(x) )व. व)व/यालय क� सेवा म& ऐसे अK य l यिTत जो
पOर�नयमQ /वारा )व. व)व/यालय के अ2धकारH
घो)षत Jकये जाय&।
25. कुलप�त.- (1) कुलप�त )व. व)व/यालय का पणू:का�लक
वतै�नक अ2धकारH होगा और �न�न�ल>खत सद$यQ से �मलकर बनी
चयन स�म�त क� �सफाOरश पर, रा�य सरकार के परामश: से,
कुला2धप�त /वारा �नयTुत Jकया जायेगा-
(क) बोड: /वारा नाम�नद�शत एक lयिTत, जो )व. व)व/यालय
या उसके Jकसी महा)व/यालय से सबं2ंधत न हो;
(ख) महा�नदेशक, भारतीय कृ)ष अनसुधंान पOरष/ या उसका
नाम�नद�शती;
(ग) कुला2धप�त /वारा नाम�नद�शत एक l यिTत; और
(घ) रा�य सरकार /वारा नाम�नद�शत एक lयिTत,
और कुला2धप�त इनम& से Jकसी एक lयिTत को स�म�त का अhयM
�नयTुत करेगा।
(2) ऐसा कोई l यिTत िजसने कृ)ष �शMा म& शMै>णक उI कृ] टता
�ा त क� है और उसम& नेतIृ व के गणु �द�श:त Jकये है और जो K यनूतम
अह:ताएं अथा:त ् देश म& Jकसी )व. व)व/यालय या अनसुधंान $ टेशन म&
कृ)ष के अh यापन या अनसुधंान या कृ)ष क� )व$ तार पY�त म& आचाय:
के पद या समकM पद पर कम से कम छह वष: का अनभुव रखता है,
िजसम& से कम से कम तीन वष: का अनभुव Jकसी कृ)ष )व. व)व/यालय
के सकंाय के सकंायाh यM या Jकसी कृ)ष महा)व/यालय के �ाचाय: या
सकंायाh यM या धारा 2 के ख< ड (ट) म& यथा पOरभा)षत �नदेशक के kप
म& होना चा�हए।
(3) कुलप�त क� पदाव2ध उस तारHख से, िजसको वह अपना पद
bहण करता है, तीन वष: या सIतर वष: क� आय ु�ा त कर लेने तक,
इनम& से जो भी पहले हो, होगी:
परKत ुवहH lयिTत दसूरH अव2ध के �लए पनु�न:यिुTत का पा`
होगा।
25¼28½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(4) कुलप�त, ऐसा वेतन और भIत े �ा त करेगा जो रा�य
सरकार /वारा अवधाOरत Jकये जाय&। इसके अ�तOरTत, वह
)व. व)व/यालय /वारा सधंाOरत �न:शiुक ससुि�जत �नवास और ऐसी
अKय पOरलि\धयQ का हकदार होगा जो )व�हत क� जाय&।
(5) जब कुलप�त के पद क� कोई $ थायी OरिTत उसक� मIृय,ु
Iयागप`, हटाये जाने या उसक� पदाव2ध समा त हो जाने के कारण हो
जाये तो वह कुला2धप�त /वारा, उप-धारा (1) के अनसुार भरH जायेगी
और जब तक वह इस �कार नहHं भरH जाती है तब तक उसके /वारा,
उप-धारा (6) के अधीन और अनसुार कामचलाऊ lयव$था क� जायेगी ।
(6) जब कुलप�त के पद क� कोई अ$थायी OरिTत उसक� छुWी,
�नलबंन के कारण या अKयथा हो जाये, या जब उप-धारा (5) के अधीन
कोई कामचलाऊ lयव$था आव.यक हो तब कुल-स2चव मामले क� Oरपोट:
तरंुत कुला2धप�त को करेगा जो, रा�य सरकार क� सलाह से, कुलप�त के
पद के कृIयQ के �नव:हन के �लए lयव$था करेगा ।
(7) कुलप�त अपने पद का Iयाग, Jकसी भी समय अपना
Iयागप` ऐसी तारHख से, िजसको वह पदभार से मTुत होने का इछुक
हो, कम से कम साठ �दवस पवू: कुला2धप�त को �$ततु करके, कर
सकेगा ।
(8) ऐसा Iयागप` ऐसी तारHख से �भावी होगा जो कुला2धप�त
/वारा अवधाOरत क� जाये और िजसक� सचूना कुलप�त को दH जाये ।
(9) जहां, कुलप�त के kप म& �नयTु त कोई l यिT त, ऐसी
�नयिुT त के पवू: Jकसी भी अK य महा)व/यालय, स$ं थान या
)व. व)व/यालय म& �नयोिजत था, वहां वह उस भ)व] य �न2ध म& अशंदान
करना जारH रख सकेगा िजसका वह ऐसे �नयोजन म& सद$ य था और
)व. व)व/यालय उस भ)व] य �न2ध म& ऐसे l यिT त के लेखे म& अशंदान
करेगा।
(10) जहां कुलप�त, उसके पवू:वत �नयोजन म&, Jकसी बीमा या
प&शन $ क�म का सद$ य रहा हो, वहां )व. व)व/यालय ऐसी $ क�म म&
आव. यक अशंदान करेगा।
(11) कुलप�त, ऐसी दरQ पर जैसीJक बोड: /वारा �नयत क� जाय&,
या`ा और दै�नक भIत ेका हकदार होगा।
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼29½
(12) कुलप�त, �न� नानसुार छु�WयQ का हकदार होगा:-
(क) �I येक यारह �दवस क� वा$ त)वक सेवा के �लए
एक �दवस क� दर से पणू: वेतन पर छु Wी; और
(ख) सेवा के �I येक पणू: वष: के �लए बीस �दवस क� दर
से अध:वतै�नक छुWी:
परK त ु 2चJकI सा �माणप` �$ ततु करने
पर अध:वतै�नक छुWी को पणू: वतै�नक छुWी म&
kपाKतOरत Jकया जा सकेगा।
26. कुलप�त क1 शि?तयां और कतDO य.- (1) कुलप�त,
)व. व)व/यालय का �धान काय:पालक शMै>णक अ2धकारH और बोड:,
)व/या पOरष/ और अK य �ा2धकाOरयQ का पदेन अh यM होगा और
कुला2धप�त क� अनपुि$थ�त म& )व. व)व/यालयQ के दHMाK त समारोह क�
अh यMता करेगा और ऐसे l यिTतयQ को उपा2धया ं�दान करेगा जो उK ह&
�ा त करने के हकदार हQ।
(2) कुलप�त )व. व)व/यालय के काय:कलापQ पर साधारण �नयं̀ ण
रखेगा और )व. व)व/यालय म& स� यक् अनशुासन बनाये रखने के �लए
उIतरदायी होगा।
(3) कुलप�त बोड:, )व/या पOरष/, अनसुधंान पOरष/ और )व$ तार
�शMा पOरष/ क� बठैक& बलुायेगा।
(4) कुलप�त इस अ2ध�नयम और पOर�नयमQ और )व�नयमQ के
�न] ठापवू:क अनपुालन को स�ुनि.चत करेगा।
(5) कुलप�त बोड: के समM वा)ष:क )वI तीय �ाT कलन और
वा)ष:क लेखे �$ ततु करने के �लए उIतरदायी होगा।
(6) कुलप�त को, जहां तरुK त काय:वाहH अपेLMत हो, ऐसी Jकसी
भी शिTत का �योग या ऐसे Jकसी भी कृI य का पालन करने के �लए
आदेश करने क� शिTत होगी िजसका �योग या पालन साधारणतया इस
अ2ध�नयम या पOर�नयमQ के अधीन Jकसी अK य �ा2धकारH /वारा Jकया
गया होता और ऐसे मामले म& तI प. चात ्यथाशT य शी , अपनी कार:वाई
के बारे म& ऐसे �ा2धकारH को Oरपोट: करेगा और य�द ऐसा �ा2धकारH
कुलप�त क� कार:वाई से असहमत हो, तो मामला कुला2धप�त को �न�द:]ट
Jकया जायेगा, िजस पर उसका )व�न. चय अ�ंतम होगा।
25¼30½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(7) जहां उप-धारा (6) के अधीन कुलप�त /वारा क� गयी कोई
भी कार:वाई )व. व)व/यालय के सेवा म& के Jकसी भी l यिTत को उसके
अ�हतकर kप म& �भा)वत करती हो, वहां ऐसा l यिTत उस तारHख से
तीस �दन के भीतर-भीतर बोड: को अपील कर सकेगा िजसको ऐसे
l यिTत को क� गयी कार:वाई का नो�टस तामील Jकया गया है।
(8) य�द कुलप�त का यह समाधान हो जाये Jक बोड: का
)व�न. चय )व. व)व/यालय के सवI तम �हत म& नहHं है तो वह उसे
कुला2धप�त को �नद�शत करेगा िजस पर उसका )व�न. चय अ�ंतम होगा।
(9) पवू:वत उप-धाराओं के उपबधंQ के अh यधीन रहत े हुए,
कुलप�त, )व. व)व/यालय के अ2धकाOरयQ, अh यापकQ और अK य
कम:चाOरयQ क� �नयिुTत, पदोK न�तयQ और पद य�ुत के सबंधं म& बोड: के
)व�न. चयQ को काया:िKवत करेगा।
(10) कुलप�त )व. व)व/यालय के काय:कलापQ के सम2ुचत
�शासन के �लए और अh यापन, अनसुधंान और )व$ तार �शMा के पणू:
समK वय और एक�करण के �लए उIतरदायी होगा।
(11) कुलप�त ऐसी अK य शिTतयQ का �योग करेगा और ऐसे
अK य कत:l यQ का पालन करेगा, जो इस अ2ध�नयम और पOर�नयमQ के
उपबधंQ के अधीन उसे �दI त या उस पर अ2धरो)पत Jकये जाय&।
27. कुल-स�चव.- (1) कुल-स2चव, )व. व)व/यालय का �शास�नक
अ2धकारH होगा। वह सीधे हH कुल प�त के अधीMण, �नदेशन और �नयं̀ ण
के अधीन काय: करेगा।
(2) कुल-स2चव क� �नयिुTत रा� य सरकार /वारा, राज$ थान
�शास�नक सेवा (चय�नत वेतनमान से अ�न� न) या भारतीय �शास�नक
सेवा म& के इसके अ2धकाOरयQ मे से क� जायेगी ।
(3) जब कुल-स2चव का पद OरT त हो, या जब कुल-स2चव
बीमारH, अन ुपि$थ�त या Jकसी अK य कारण से अपने पद क� शिTतयQ
का �योग, कृIयQ का पालन और कत:l यQ का �नव:हन करने म& असमथ:
हो तो कुल-स2चव के पद क� शिTतयQ, कृI यQ और कत:l यQ का �योग,
पालन और �नव:हन ऐसे l यिTत /वारा Jकया जायेगा िजसे कुलप�त
/वारा इस �योजन के �लए �नयTु त Jकया जाये।
(4) कुल-स2चव बोड: का पदेन स2चव होगा।
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼31½
(5) कुल-स2चव का यह कत:l य होगा Jक वह-
(क) )व. व)व/यालय के अ�भलेख, सामाK य मुr्ा और ऐसी
अK य स� पिIतयQ का अ�भरMक होगा िजK ह& बोड:
उसके भारसाधन म& सपुदु: करे; और
(ख) बोड:, )व/या पOरष/, सकंाय, अh ययन बोड:, परHMा
बोड: और योजना बोड: और )व. व)व/यालय के
�ा2धकाOरयQ /वारा �नयTु त Jकसी भी स�म�त क�
बठैक बलुाने के �लए सम$ त नो�टस जारH करे ।
(6) (i) जहां बोड: क� कोई काय:वा�हयां या सकंi प, या कुलप�त
का कोई आदेश इस अ2ध�नयम और तदधीन बनाये गये पOर�नयमQ के
उपबधंQ से असगंत हो, वहां कुल-स2चव का यह कत:l य होगा Jक वह
ससुगंत उपबधंQ का उi लेख करत ेहुए बोड: या कुलप�त को सलाह दे और
बोड: क� बठैक क� काय:वा�हयQ म& या कुलप�त के आदेश पर इस त य
को अ�भ�ल>खत करे Jक उसने ऐसी सलाह दे दH थी और तदपुरांत ऐसी
काय:वा�हयQ, सकंi प या, यथाि$थ�त, आदेश पर )वस� म�त का �ट पण
�$ ततु करेगा और ऐसा सकंi प या आदेश पाOरत होने या, यथाि$थ�त,
ऐसी काय:वा�हयां चलाने के सात �दवस के भीतर-भीतर कुला2धप�त या
उसके /वारा इस �न�मIत �ा2धकृत Jकसी अ2धकारH को मामले क�
ससंचूना स�ुनि.चत करेगा;
(ii) उप-ख< ड (i) के अधीन Oरपोट: Jकये गये )वस� म�त के
�ट पण के परHMण के प. चात,् कुला2धप�त या उसके /वारा इस �न�मI त
�ा2धकृत अ2धकारH ऐसा अ ंतOरम या $ थायी आदेश, जो वह ठक समझ,े
दे सकेगा, जो )व. व)व/यालय के �लए आबYकर होगा।
(7) कुल-स2चव ऐसी अK य शिTतयQ का �योग और ऐसे अK य
कृI यQ का पालन और ऐसे अK य कत:l यQ का �नव:हन करेगा जो कुलप�त
/वारा �नदे�शत या बोड: /वारा उसे समनदेु�शत Jकये जाय&।
28. �नय6ंक.- (1) �नयं̀ क, सरकार /वारा राज$ थान लेखा सेवा
के च य�नत वेतनमान और उससे ऊपर क� रUक के अ2धकाOरयQ म& से
पद $ था)पत )व. व)व/यालय का पणू:का�लक वतै�नक अ2धकारH होगा:
25¼32½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
परK त ु�नयं̀ क के kप म& �नयTु त l यिTत य�द अपनी पदाव2ध
के दौरान अ2धवा)ष:ता क� आय ु परूH कर लेता है तो वह पद से
सेवा�नवIृत हो जायेगा।
(2) �नयं̀ क तीन वष: क� कालाव2ध के �लए पद धारण करेगा।
(3) �नयं̀ क क� पOरलि\धयां और सेवा के अK य �नबधंन और
शत ऐसी हQगी जो )व�हत क� जाय&।
(4) जब �नयं̀ क का पद OरT त हो, या जब �नयं̀ क बीमारH या
अनपुि$थ�त या Jकसी अK य कारण से अपने पद क� शिTतयQ का �योग,
कृI यQ का पालन और कत:l यQ का �नव:हन करने म& असमथ: हो तो
�नयं̀ क के पद क� शिTतयQ, कृI यQ और कत:l यQ का �योग, पालन और
�नव:हन ऐसे l यिTत /वारा Jकया जायेगा िजसे कुलप�त /वारा इस
�योजन के �लए �नयTु त Jकया जाये।
(5) �नयं̀ क )वI त स�म�त का पदेन स2चव होगा।
(6) �नयं̀ क –
(क) )व. व)व/यालय क� �न2धयQ का साधारण पय:वेMण करेगा
और )व. व)व/यालय को उसक� )वIतीय नी�त के सबंधं म&
सलाह देगा;
(ख) K यास और )वK यास स� पिIत को सि�म�लत करत े हुए
)व. व)व/यालय क� स� पिIत और )व�नधानQ का )वIत
स�म�त और बोड: के )व�न. चयQ के अनसुार �बधं करेगा;
और
(ग) ऐसी अK य शिTतयQ और ऐसे अK य )वIतीय कृI यQ का
पालन करेगा जो उसे बोड: /वारा समनदेु�शत Jकये जाय&;
या जो )व�हत Jकये जाय&:
परK त ु�नयं̀ क बोड: के पवू: अनमुोदन के �सवाय, ऐसी रकम से
अ2धक जो )व�हत क� जाये, कोई भी l यय उपगत या कोई भी )व�नधान
नहHं करेगा।
(7) बोड: के �नयं̀ ण के अh यधीन रहत ेहुए, �नयं̀ क-
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼33½
(क) यह स�ुनि.चत करेगा Jक एक वष: के �लए आवत और
अनावत l यय बोड: /वारा �नयत सीमा से अ2धक न हQ,
और सभी धन उन �योजनQ के �लए l यय Jकये जाय&
िजनके �लए वे मजंूर या आब�ंटत Jकये गये हU;
(ख) )व. व)व/यालय के वा)ष:क लेखाओं, )वIतीय �ाT कलनQ और
बजट को तयैार करने और उनको )वIत स�म�त और बोड:
को �$ ततु करने के �लए उIतरदायी होगा;
(ग) नकद और बUक अ�तशषेQ और )व�नधानQ पर बराबर नजर
रखेगा;
(घ) राज$ व के सbंहण क� �ग�त पर नजर रखेगा और सbंहण
क� लाग ूक� गयी पY�तयQ पर सलाह देगा;
(ड·) यह स�ुनि.चत करेगा Jक भवनQ, भ�ूम, फनचर और
उप$ करQ के रिज$ टर अ/यतन रखे जात े हU और
)व. व)व/यालय /वारा सधंाOरत सम$ त काया:लयQ,
�योगशालाओं, महा)व/यालयQ, और स$ं थानQ म& उप$ करQ
और अK य खपने वालH सामbी के स� बK ध म& $ टाक क�
जांच क� जाती है;
(च) अन2धकृत l यय या अK य )वIतीय अ�नय�मतता को
कुलप�त और कुल स2चव के hयान म& लायेगा और दोषी
l यिTतयQ के )वuY क� जाने वालH सम2ुचत कार:वाई का
सझुाव देगा; और
(छ) )व. व)व/यालय /वारा सधंाOरत Jकसी काया:लय, �योगशाला,
घटक म हा)व/यालय या स$ं था से ऐसी सचूना या
)ववर>णयां �ा त करेगा या करेगी िजK ह& वह अपनी
शिTतयQ के �योग, कृI यQ के पालन या कत:l यQ के �नव:हन
के �लए आव.यक समझे।
29. �नदेशक, सकंाया! य(, प2ु तकालया! य(, परE(ा �नय6ंक
आRद.- (1) (क) एक �शMा �नदेशक होगा जो अh यापन, अनसुधंान और
)व$ तार के शMै>णक समK वय, पवू: $ नातक और $ नातकोIतर म& �वेश
और पवू: $ नातक और $ नातकोIतर $ तर क� परHMाओं के �बधं और
�नयं̀ ण के �लए उIतरदायी होगा। वह )व. व)व/यालय म& नी�तगत
25¼34½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
)वषयQ और �नवासी अनदेुश से सबं2ंधत पY�त और शLैMक �ो/यौ2गक�
के )वकास से सरोकार रखगेा।
(ख) वह )व/या पOरष/ के $ थायी अ�भलेखQ के रख-रखाव, �लये
गये पाoयpमQ, अ�भ�ा त Jकये गये ऋणQ, उपा2धयQ, पाOरतो)षकQ या
अK य )वशषे,ताओं और शMै>णक सपंादन से सबं2ंधत अK य मदQ और
छा`Q के अनशुासन स�हत )व. व)व/यालय के छा`Q के काय: सपंादन के
�लए उIतरदायी होगा।
(ग) वह �शMा पOरष/ के स2चव के kप म& भी काय: करेगा।
(2) एक अनसुधंान �नदेशक होगा जो धारा 31 म& अ2धक2थत
)व. व)व/यालय के अनसुधंान काय:pमQ के �नदेशन और समK वय और
अनसुधंान $ टेशनQ के दM काय:करण के �लए उIतरदायी होगा।
(3) एक )व$ तार �शMा �नदेशक होगा जो धारा 32 म&
अ2धक2थत कृ)ष )व$ तार �शMा काय:pमQ के �लए उI तरदायी होगा।
(4) एक मानव ससंाधन )वकास �नदेशक होगा जो मानव
ससंाधन )वकास के �लए उIतरदायी होगा।
(5) �I येक घटक महा)व/यालय के �लए एक सकंायाh यM होगा
और उनम& से वOर] ठतम, सकंाय और सबं2ंधत सकंाय के अh ययन बोड:
का अh यM होगा और सकंाय के अh यापन काय:pमQ के आयोजन और
काया:K वयन के �लए कुलप�त के ��त उIतरदायी होगा।
(6) एक प$ु तकालयाh यM होगा जो )व. व)व/यालय के
प$ु तकालय के अनरुMण और �बK ध के �लए, )व. व)व/यालय क�
)व�भK न सघंटक इकाइयQ के प$ु तकालयQ के काय:करण म& माग:दश:न और
समK वय करने के �लए और बजट �ाT कलनQ म& सि�म�लत करने के
�लए )व. व)व/यालयQ के सम$ त प$ु तकालयQ के काय:पालन और
)वकासाI मक अपेMाओ ं का वा)ष:क �ाT कलन तयैार करने के �लए
उI तरदायी होगा।
(7) एक छा` कi याण �नदेशक होगा िजसके �न� न�ल>खत
कत:l य हQगे:-
(क) छा`ावास, कैफेटेOरया और भोजनालय क� l यव$ था करना
और उसके �बK ध का पय:वेMण करना;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼35½
(ख) )व. व)व/यालय के छा`Q क� पाoयचया: से �भK न
काय:कलापQ जैसेJक खेल-कूद, सां$ कृ�तक और अK य
आमोद-�मोद स� बK धी काय:कलापQ क� योजना बनाना
और उनको आयोिजत करना;
(ग) छा`Q को सलाह और परामश: देने के काय:pमQ के बारे म&
योजना बनाना और �नदेश देना और )व. व)व/यालय
$ नातकQ के �नयोजन म& सहायता के �लए भावी �नयोजकQ
और �नयोजन एजेिKसयQ का सहयोग �ा त करना और
)व. व)व/यालय के छा`Q के बीच अनशुासन बढाना;
(घ) )व. व)व/यालय क� 2चJकI सा और $ वा$ य सेवाओ ंऔर
कi याण के अK य उपायQ का पय:वेMण और �नयं̀ ण
करना; और
(ङ) छा`Q क� छा`विृIतयQ, विृIतकाओं, अशंका�लक �नयोजन
और अh ययन दौरे के �लए या`ा स)ुवधाओ ंक� l यव$ था
करना।
(8) एक परHMा �नयं̀ क होगा, जो )व. व)व/यालय क� )व�भK न
परHMाओं के सचंालन और पOरणामQ क� समय पर घोषणा के �लए
उI तरदायी होगा।
(9) एक सपंदा अ2धकारH होगा, जो )व. व)व/यालय क� सम$ त
भ�ूम और भवनQ का अ�भरMक होगा और उनके अनरुMण के �लए
उI तरदायी होगा।
(10) इस अ2ध�नयम के उपबK धQ के अh यधीन रहत े हुए, धारा
24 के ख< ड (ii) से (x) म& �न�द:] ट )व. व)व/यालय के अ2धकारH ऐसे
कत:l यQ का पालन कर&गे जो )व�हत Jकये जाय& या बोड: या कुलप�त
/वारा समय-समय पर उK ह& स8पे जाय&।
30. �व� व�व�यालय के अ! यापकM, अ�धका.रयM क1 �नयिु?त के
�नबधंन और शतS.-(1) )व. व)व/यालय के अh यापक कुलप�त /वारा
)व. व)व/यालय के �बधं बोड: के अनमुोदन से �नयTु त Jकये जाय&गे।
(2) धारा 24 के ख< ड (ii) से (x) म& �न�द:] ट )व. व)व/यालय के
अ2धकारH कुलप�त /वारा )व. व)व/यालय के सबं2ंधत �ा2धकारH के
25¼36½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
अनमुोदन से ऐसे �नबधंनQ और शत पर �नयTु त Jकये जाय&गे जो )व�हत
क� जाय&:
परK त ुकुलप�त, ऐसे अ2धकाOरयQ क� अ$ थायी उपाय के kप म&
�नयिुTतयां )व. व)व/यालय के सबं2ंधत �ा2धकारH को स2ूचत करके छह
मास क� कालाव2ध के �लए कर सकेगा।
(3) )व. व)व/यालय के अh यापकQ और अ2धकाOरयQ का चयन
राज$ थान )व. व)व/यालयQ के अh यापक तथा अ2धकारH (�नयिुTत के
�लए चयन) अ2ध�नयम, 1974 (1974 का अ2ध�नयम स.ं 18) के अधीन
यथा उपब2ंधत �Jpया के अनसुार Jकया जायेगा और उT त अ2ध�नयम
के उपबधं इस उपांतरण के अh यधीन रहत े हुए लाग ू हQगे Jक इस
)व. व)व/यालय म& �नयिुTत के �लए आचाय:, सह-आचाय: और सहायक
आचाय: के चयन के सबंधं म&, उT त अ2ध�नयम क� धारा 5 म& �न�द:] ट
स�म�त म& उT त अ2ध�नयम क� �थम अनसुचूी म& �)वि]ट स.ं 2 और 3
के सामने $ तभं 2 म& )व�न�द:] ट अK य सद$ यQ के अ�तOरT त, अनसुधंान
�नदेशक और )व$ तार �नदेशक भी सद$ य हQगे।
अ! याय 5
Lश(ा, अनसुधंान और �व2 तार Lश(ा
31. Lश(ा.- (1) इस अ2ध�नयम के उपबK धQ के अh यधीन रहत े
हुए, )व. व)व/यालय म& �शMा के अK तग:त कृ)ष के )वषयQ, िजनम&
आधारभतू और अन�ुयTु त )व,ान, कृ)ष अ�भयां~`क� और �ौ/यो2गक�,
गहृ )व,ान, डयेरH और खा/य )व,ान और खा/य �ौ/यो2गक� और ऐसे
अK य सहबY )व,ान, जो )व�हत Jकये जाय&, सि�म�लत हU, म& $ नातक,
$ नातकोIतर और डाT टरेट क� उपा2ध के काय:pम और अi पका�लक
nड लोमा पाoयpम सि�म�लत हU ।
(2) शLैMक काय:pमQ को कृ)ष और उससे सहबY शाखाओं के
Mे` म& उI पादन, �बK ध, अनसुधंान, )व$ तार �शMा और अh यापन काय:
के �नयं̀ ण के �लए सMम और l यवहारोK मखुी $ नातक और $ नातकोIतर
तयैार करने के उ}े. य से कृ)ष �शMा क� आधु�नक पY�त पर आधाOरत
Jकया जा सकेगा।
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼37½
32. अनसुधंान.- इस अ2ध�नयम और पOर�नयमQ के उपबधंQ के
अh यधीन रहत े हुए, )वश ् व)व/यालय म& अनसुधंान काय:pमQ म& कृ)ष
)वकास और रा� य क� bामीण जनता के फायदे के �योजन के �लए
कृ)ष, और अK य सहबY )व,ान क� सम$ याओं पर अनसुधंान (मौ�लक
और साथ हH अन�ुयTु त) Jकये जाय&गे।
33. �व2 तार Lश(ा.- (1) )व$ तार �शMा काय:pम )व. व)व/यालय
म& $ था)पत Jकया जायेगा और इस अ2ध�नयम और पOर�नयमQ के
उपबK धQ के अh यधीन रहत े हुए, JकसानQ और अK यQ को, उनक�
सम$ याओ ं म& मदद करने और समाधान करने के �लए उपल\ ध
अनसुधंान के �न] कष पर आधाOरत उपयोगी जानकारH उपल\ ध करायेगा।
वह छा`Q, )व$ तार काय:कता:ओ ंऔर JकसानQ के फायदे के �लए �दश:न
और ��शMण काय:pमQ का सचंालन करेगा। )व$ तार �शMा का
)व. व)व/यालय के अK य कृI यQ और रा� य क� अK य सम2ुचत एजेिKसयQ
के साथ समK वय Jकया जायेगा।
(2) )व. व)व/यालय रा� य म& bामीण जीवनयापन म& सधुार करने
के �लए आव. यक समKु नत पY�तयQ पर अनसुधंान के �न] कष: JकसानQ को
स2ूचत और �द�श:त करने के �लए और खा/य उI पादन और उपयो2गता पर
)वशषे बल देत ेहुए कृ)ष उI पादन के �लए आव. यक कृ)ष )व$ तार �शMा
Jpयाकलाप सचंा�लत कर सके, रा� य बोड: और सरकार /वारा )वक�सत क�
जाने वालH या आपस म& तय क� गयी योजनाओं के अनसुार आव. यक
का�म:क स)ुवधाएं और �न2धयां )व. व)व/यालय को अK तOरत करेगा।
34. अ! यापन, अनसुधंान और �व2 तार Lश(ा का समG वय,
कृ@ यM और पाTयUमM और सेवाओ ं का एक1करण.- (1) कुलप�त,
)व. व)व/यालय के सम2ुचत अ2धकाOरयQ के साथ परामश: से, ऐसे उपाय
करने के �लए उI तरदायी होगा जो )व. व)व/यालय के अh यापन,
अनसुधंान और )व$ तार JpयाकलापQ के पणू: समK वय के �लए आव. यक
हQ।
(2) कुलप�त )व. व)व/यालय के सम2ुचत अ2धकाOरयQ के माh यम
से काय: करत ेहुए यह देखने के �लए उI तरदायी होगा Jक ऐसी ि$थ�तया ं
$ था)पत क� जाय& िजनके /वारा कृ)ष से सबं2ंधत �ाकृ�तक, भौ�तक और
सामािजक )व,ान म& नयी जानकारH और �ौ/यो2गक� के )वकास म& और
25¼38½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
अh यापन पाoयचया: और अK य शLैMक काय:pम को समझने और लाग ू
करने के �लए उसका अK तरण करने के �लए यथासभंव अ2धकतम �ग�त
हो।
(3) कुलप�त, )व. व)व/यालय के सम2ुचत अ2धकाOरयQ और
कम:चाOरवKृ द के माh यम से काय: करत े हुए Jक )व. व)व/यालय के
सकंायQ के बीच कृI यQ के अनाव. यक दोहरेपन से बचने के �लए और
छा`Q को )व. व)व/यालय के भीतर )व. व)व/यालय के ससंाधनQ और
��तभाओ ं के साh य सवI तम पाoयpम और उपयोगी सकंाय स� पक:
उपल\ ध कराने क� ि]ट से यह देखने के �लए उI तरदायी होगा Jक
)व. व)व/यालय के �भK न-�भK न पाoयचया:ओं और पाoयpमQ के बीच
सम2ुचत पार$ पOरक स� बK ध हो।
(4) )व. व)व/यालय रा� य क� आव. यकताओ ंको h यान म& रखत े
हुए और )वशषे kप से अ2धकाOरता के Mे` म& अपने अनसुधंान और
)व$ तार �शMा के काय:pम )वक�सत करेगा और कृ)ष और अK य सहबY
शाखाओं म& )वकास काय: म& लगे हुए सरकारH )वभागQ को सम2ुचत
तकनीक� समथ:न और परामश:कारH सचूना उपल\ ध करायेगा।
अ! याय 6
�न�धयां और लेखे
35. �व� व�व�यालय �न�धयां.- (1) )व. व)व/यालय क� एक
साधारण �न2ध होगी िजसम& �न� न�ल>खत जमा क� जाय&गी:-
(i) उसक� फ�सQ, )वK यासQ और अनदुानQ से �ा त आय और
छा`ावास, �ायो2गक $ टेशनQ और फाम स�हत
)व. व)व/यालय क� स� पिIतयQ से आय;
(ii) सरकार /वारा ऐसी शत पर Jकये गये अ�भदाय और
अनदुान, जो इस अ2ध�नयम के उपबK धQ से सगंत हQ;
और
(iii) अK य अ�भदाय, अनदुान, दान, पतू:दान और ऋण और
अK य �ाि तया ं।
(2) )व. व)व/यालय धमा:दा �न2ध के नाम से एक �न2ध का
सजृन करेगा िजसम& केK r सरकार या रा� य सरकार या केK r सरकार या
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼39½
रा� य सरकार /वारा अनमुो�दत एजिेKसयQ /वारा Jकये गये अ�भदाय
और अनदुान उस �न2ध म& जमा Jकये जाय&गे और ऐसी अK य रा�शयां,
जो बोड: /वारा )व�न�द:] ट क� जाय&, उT त �न2ध म& जमा क� जाय&गी और
बोड:, जब कभी भी आव. यक हो, इतनी रा�श का पनु:अK तरण, जो
)व�न�द:] ट क� जाये, धमा:दा �न2ध से साधारण �न2ध म& )व�हत रH�त से
कर सकेगा।
(3) )व. व)व/यालय सरकार /वारा �दये गये Jकसी अनदुान से
स� बिKधत लेखा )ववरण, ��तवेदन और अK य )व�शि]टयां सरकार को
देगा और ऐसी कार:वाई करेगा और Jकसी भी अनदुान के उपयोग के
स� बK ध म& ऐसे )ववरण, लेखे, ��तवेदन और अK य )व�शि]टयां, ऐसे
समय के भीतर और ऐसी रH�त से, देगा जो सरकार �न�द] ट करे।
(4) )व. व)व/यालय उसके उ}े. यQ को अbसर करने म& सरकार
या Jकसी अK य रा� य सरकार या केK r सरकार या काननूी �नकायQ से
अनदुान, या )वK यास या दान ऐसी शत पर $ वीकार करने म& सMम
होगा जो )व. व)व/यालय और दाता के बीच करार पायी जाय&।
36. भ�वJ य �न�ध, प<शन और बीमा.- (1) )व. व)व/यालय अपने
अ2धकाOरयQ, अh यापकQ, अनसु2चवीय कम:चाOरवKृ द और अK य कम:चाOरयQ
के फायदे के �लए, ऐसी रH�त से और ऐसी शत के अh यधीन रहत ेहुए,
जो )व�हत क� जाय&, ऐसी प&शन, उपदान, बीमा, भ)व] य �न2ध का सजृन
करेगा जो वह उ2चत समझ।े
(2) )व. व)व/यालय /वारा ऐसी प&शन, उपदान, बीमा और इस
�कार ग�ठत भ)व] य �न2ध के �लए, सरकार यह घो)षत कर सकेगी Jक
भ)व] य �न2ध अ2ध�नयम, 1925 (1925 का केK rHय अ2ध�नयम स.ं 19)
के उपबK ध ऐसी �न2धयQ पर इस �कार लाग ू हQगे मानो वह सरकारH
भ)व] य �न2ध हो:
परK त ु)व. व)व/यालय को )वIत स�म�त और बोड: के परामश:
से, भ)व] य �न2ध क� रकम को ऐसी रH�त से )व�न�हत करने क� शिTत
होगी जो वह अवधाOरत करे।
37. �न�धयM का "बG ध.- )व. व)व/यालय क� साधारण �न2ध,
धमा:दा �न2ध और अK य �न2धयQ का �बK ध पOर�नयमQ के उपबK धQ के
अनसुार Jकया जायेगा।
25¼40½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
38. लेखे और सपंरE(ा.- (1) )व. व)व/यालय के वा)ष:क लेख े
और तलुनप`, कुलप�त के �नदेश के अधीन, �नयं̀ क /वारा तयैार Jकये
जाय&गे और Jकसी भी sोत से हो, )व. व)व/यालय को �ोतू होने वालH
या उसके /वारा �ा त सम$त धनरा�शयां और स)ंवतOरत या सदंIत
सम$त रकमQ क� �)वि]ट लेखाओं म& क� जायेगी।
(2) �नयं̀ क, ऐसी तारHख से पवू: जो पOर�नयमQ /वारा )व�हत
क� जाये, आगामी वष: के �लए वा)ष:क )वIतीय �ाT कलन तयैार करेगा।
(3) �नयं̀ क /वारा तयैार Jकये गये वा)ष:क लेख ेऔर वा)ष:क
)वIतीय �ाT कलन )वIत स�म�त क� �ट प>णयQ के साथ बोड: के समM
अनमुोदन के �लए रखे जाय&गे और बोड: इसके सदंभ: म& सकंiप पाOरत
कर सकेगा और इसे �नयं̀ क को ससं2ूचत कर सकेगा जो तदनसुार
कार:वाई करेगा।
(4) वा)ष:क लेखाओ ंक� सपंरHMा )व�हत रH�त से ऐसे सपंरHMकQ
/वारा क� जायेगी िजनका रा�य सरकार �नदेश दे और ऐसी सपंरHMा का
lयय )व. व)व/यालय �न2ध पर �भार होगा।
(5) सपंरHLMत होने पर लेखे म�ुrत Jकये जाय&गे और उनक�
��तया,ं सपंरHMा Oरपोट: स�हत, कुलप�त /वारा बोड: को �$ततु क� जाय&गी
जो उKह& ऐसी �ट प>णयQ स�हत, जो आव.यक समझी जाय&, रा�य सरकार
को अbे)षत करेगा ।
(6) )व. व)व/यालय, सपंरHMा म& Jकये गये आMेपQ का समाधान
करेगा और ऐसे अनदेुशQ को काया:िKवत करेगा जो सपंरHMा Oरपोट: पर
रा� य सरकार /वारा जारH Jकये जाय&।
39. सरकारE अनदुान.- सरकार ��तवष: )व. व)व/यालय को
�न� न�ल>खत एकम.ु त अनदुान करेगी, अथा:त:्-
(i) कृ)ष �शMा, अनसुधंान और )व$ तार �शMा पर
)व. व)व/यालय म& उपगत lयय से अK यनू का अनदुान;
(ii) ऊपर जो ख< ड (i) म& �न�द:] ट )व�भK न सगंठनQ म&
JpयाकलापQ के सबंधं म& हU, को छोडकर, )व. व)व/यालय
के कम:चाOरवKृ द के वेतन और भI तQ, आकि$मकताओं,
�दायQ और सेवाओं के �ाT क�लत शYु l यय से अK यनू का
अनदुान;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼41½
(iii) आवत और अनावत l यय क� ऐसी अ�तOरT त मदQ क�
प�ूत : के �लए, िजसे सरकार )व. व)व/यालय के उ2चत
कृI यकरण के �लए आव. यक समझे, अनदुान;
(iv) रा� य सरकार )व. व)व/यालय को, पचंवषय योजना म&
सि�म�लत और )व. व)व/यालय /वारा उसके JpयाK वयन
के �लए उसे अतंOरत $ क�मQ के सबंधं म& वा)ष:क योजना
के शYु पOर l यय के बराबर रकम का l यपगत नहHं होने
यो य एकम.ु त अनदुान भी करेगी। केK r सरकार से और
ऐसी $ क�मQ को �ायोिजत करने वालH अK य एजेिKसयQ से
�I या�शत सहायता के �लए समायोजन Jकये जा सक& गे
बशत Jक ऐसी सहायता रा� य सरकार के माh यम से न
होकर सीधे हH )व. व)व/यालय को आती हो।
40. राXय सरकार का �नय6ंण.- जहां रा�य सरकार क� �न2धया ं
अKतव:�लत हU, वहां )व. व)व/यालय ऐसी �न2धयQ क� मजूंरH से सबंY
�नबधंनQ और शत का पालन करेगा िजनम&, अKय बातQ के साथ-साथ,
�न�न�ल>खत के सबंधं म& रा�य सरकार क� पवू: अन,ुा भी सि�म�लत
है, अथा:त:्-
(क) अhयापकQ, अ2धकाOरयQ या अKय कम:चाOरयQ के नये पदQ
का सजृन;
(ख) अपने अhयापकQ, अ2धकाOरयQ और अKय कम:चाOरयQ को
वेतन, भIतQ, सेवा�नविृIत-प. चात ् के फायदQ और अKय
फायदQ का पनुरHMण;
(ग) अपने अhयापकQ, अ2धकाOरयQ या अKय कम:चाOरयQ म& से
Jकसी को Jकसी अ�तOरTत/)वशषे वेतन, भIत ेया Jकसी भी
�कार का अKय अ�तOरTत पाOर�मक, िजसम& )वIतीय
)ववMाएं रखने वाला अनbुहपवू:क सदंाय या अKय फायदे
सि�म�लत हU, क� मजंूरH;
(घ) Jकसी भी �नि. चत �न2ध का ऐसे �योजन, िजसके �लए वह
�ा त क� गयी थी, से �भKन �योजन के �लए अपयोजन;
(ङ) $थावर स�पिIत का )वpय, पWे, बधंक /वारा या अKयथा
अKतरण;
25¼42½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(च) रा�य सरकार से �ा त �न2धयQ से, ऐसे �योजनQ, िजनके
�लए �न2धयां �ा त क� गयी हU, से �भKन �योजनQ के �लए
Jकसी भी )वकास काय: पर lयय उपगत करना; और
(छ) ऐसा कोई भी )व�न. चय करना िजसके पOरणाम$वkप रा�य
सरकार के �लए �IयM या अ�IयM )वIतीय दा�यIव बढ़
जाये।
2पJटEकरण.- पवूTत शत Jकसी भी अKय �न2ध से सिृजत ऐसे
पदQ के सबंधं म& भी लाग ूहQगी िजनसे रा�य सरकार पर दHघ:काल म&
)वIतीय )ववMाएं होने क� सभंावना है।
41. आपात उपाय के Yप म< राXय सरकार �वारा �व@तीय
�नय6ंण क1 धारणा.- (1) रा� य सरकार को, )व. व)व/यालय के )वIत से
सबं2ंधत ऐसे Jकसी भी मामले के सबंधं म&, जहा ं रा� य सरकार क�
�न2धयQ का सबंधं हो, ऐसे l यिT त या l यिT तयQ /वारा, जैसाJक वह
�नदेश दे, जांच करवाने और )व. व)व/यालय को �नदेश जारH करने का
अ2धकार होगा।
(2) य�द रा�य सरकार का यह समाधान हो जाता है Jक
)व. व)व/यालय म& कु�शासन या )वIतीय कु�बधं के कारण ऐसी ि$थ�त
उI पK न हो गयी है िजससे )व. व)व/यालय क� )वIतीय ि$थरता असरुLMत
हो गयी है तो वह, अ2धसचूना /वारा, यह घोषणा कर सकेगी Jक
)व. व)व/यालय का )वIत रा�य सरकार के �नयं̀ णाधीन होगा और ऐसे
अKय �नदेश जारH करेगी जो वह उTत �योजन के �लए ठक समझ ेऔर
वे )व. व)व/यालय पर आबYकर हQगे।
अ! याय 7
प.र�नयम और �व�नयम
42. प.र�नयम.- इस अ2ध�नयम के उपबK धQ के अh यधीन रहत े
हुए, )व. व)व/यालय के पOर�नयम )व. व)व/यालय के काय:कलापQ से
ससंT त Jकसी भी )वषय के �लए उपब2ंधत कर सक& गे और )व�शष ्टतया
�न� न�ल>खत के �लए उपबधं कर&गे, अथा:त:्-
(1) �ा2धकाOरयQ का गठन, शिTतयां और कत:l य;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼43½
(2) )व. व)व/यालयQ के शMै>णक जीवन म& सधुार के �लए
आव. यक या वांछनीय अK य �नकायQ या स�म�तयQ का
सजृन, सरंचना और कृI य;
(3) कुलप�त से �भK न अ2धकाOरयQ के पदनाम, शिTतयां, कृI य,
कत:l य, �नयिुTत और चयन क� रH�त और सेवा के
�नबधंन और शत;
(4) )व. व)व/यालय के अh यापकQ और गरै-अh यापन
कम:चाOरवKृ द का वगकरण, अह:ता और �नयिुTत क� रH�त,
सेवा के �नबधंन और शत और कत:l य;
(5) कुलप�त क� सेवा के �नबधंन और शत;
(6) )व. व)व/यालय के सकंायQ, ख< डQ,)वभाग, अनसुधंान
$ टेशनQ, )व$ तार केK rQ या अK य इकाइयQ क� $ थापना,
समामेलन, उप-)वभाजन या उI सादन;
(7) )व. व)व/यालय के अ2धकाOरयQ, अh यापकQ और अK य
कम:चाOरयQ के फायदे के �लए प&शन और बीमा $ क�मQ क�
$ थापना और ऐसी $ क�मQ के �नयम, �नबधंन और शत;
(8) उपा2धया ं और nड लोमे �दान करने के �लए दHMांत
समारोह का आयोजन;
(9) मान/ उपा2धयQ और शLैMक उपा2धयQ का �दान और
वापसी;
(10) )व. व)व/यालय के अधीन �नयोिजत अ2धकाOरयQ,
अh यापकQ और अK य l यिTतयQ क� सेवा शत, उK ह& सदंIत
Jकये जाने वाले पाOर�मक और भIत,े िजनम& या`ा और
दै�नक भIत ेसि�म�लत हU;
(11) परHMा लेने वाले �नकायQ और परHMकQ क� �नयिुTत क�
शत और ढंग और उनके कत:l य;
(12) महा)व/यालयQ या स$ं थानQ क� स� बYता क� और ऐसी
स� बYता को वापस लेने क� �Jpया तथा �नबधंन और
शत, और स� बYता क� फ�स के �नबधंन तथा शत;
25¼44½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(13) )व. व)व/यालय /वारा $ था)पत या अनरुLMत घटक
महा)व/यालयQ, केK rQ, ख< डQ, )वभागQ, �ादे�शक केK rQ,
अK य स$ं थानQ का �बधं;
(14) )व. व)व/यालय /वारा अ2धक2थत �नयमQ और )व�नयमQ के
अनसुार सबंY महा)व/यालयQ क� परHMा सचंा�लत करना
और उनके छा`Q को उपा2धयां �दान करना;
(15) अh यापकQ और अ2धकाOरयQ से �भK न कम:चाOरवKृ द क�
�नयिुTत के �लए चयन स�म�त का गठन; और
(16) सम$ त अK य )वषय जो इस अ2ध�नयम /वारा या
पOर�नयमQ /वारा उपब2ंधत Jकये जाने हU।
43. प.र�नयम कैसे बनाये जाय<.- (1) इस अ2ध�नयम के अधीन
पOर�नयम बोड: /वारा �$ ता)वत Jकये जाय&गे और कुला2धप�त को उसक�
अनमु�त के �लए �$ ततु Jकये जाय&गे और अनमु�त �ा त होने और
कुलप�त /वारा अ2धस2ूचत Jकये जाने के प. चात ्हH �वIृत हQगे।
(2) कोई भी पOर�नयम बोड: /वारा कुला2धप�त क� अनमु�त से
सशंो2धत या �नर�सत Jकया जा सकेगा।
(3) इस अ2ध�नयम के अधीन बनाये गये सम$ त पOर�नयम
राजप` म& �का�शत Jकये जाय&गे।
44. �व�नयम.- (1) )व. व)व/यालय के �ा2धकारH �न� न�ल>खत
के �लए इस अ2ध�नयम और पOर�नयमQ से सगंत )व�नयम बना सक& गे:-
(i) अपनी बठैकQ के �लए �Jpया और गणप�ूत : के �लए
अपेLMत सद$ यQ क� सwं या अ2धक2थत करना;
(ii) ऐसे )वषयQ के �लए उपबधं करना िजK ह& इस अ2ध�नयम
और पOर�नयमQ /वारा )व�नयमQ /वारा )व�नय�मत Jकया
जाना हो; और
(iii) अK य Jकसी )वषय के �लए उपबधं करना, जो मा`
�ा2धकारH से सबं2ंधत हो और िजसके �लए इस अ2ध�नयम
और पOर�नयमQ /वारा उपबधं नहHं Jकया गया हो।
(2) )व/या पOरष/, इस अ2ध�नयम और पOर�नयमQ के उपबK धQ
के अh यधीन रहत ेहुए, )व. व)व/यालय के पाoयpम, परHMा क� पY�त,
शMै>णक कले< डर, उपा2धयां और nड लोमे �दान करने के �लए और
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼45½
�नवासी अनदेुश से स� ब2ंधत अK य )वषयQ के �लए )व�नयम बना
सकेगी।
(3) )व. व)व/यालय के Jकसी �ा2धकारH /वारा बनाये गये
)व�नयम ऐसे �नदेश के अh यधीन हQगे जो बोड: समय-समय पर इस
�न�मIत दे।
(4) )व. व)व/यालय क� )व/या पOर ष/ �न� न�ल>खत के �लए
)व�नयम बना सकेगी,-
(i) उपा2ध और nड लोमा �दान करने के �लए दHMांत समारोह
का आयोजन करने;
(ii) मान/ उपा2धयQ, )व/या स� बK धी उपा2धयQ का �दान और
उपा2धयQ क� वापसी;
(iii) )व. व)व/यालय /वारा अनरुLMत छा`ावासQ क� $ थापना
और उI सादन;
(iv) अh येताविृIतयां, छा`विृIतयां, या विृIतका, वजीफे, पदकQ
और परु$ कारQ के सिं$थत Jकये जाने और उनके �दान क�
शत;
(v) )व. व)व/यालय म& छा`Q का �वेश या दा>खला और उनका
नामांकन और इस kप म& जारH रहना और छा`Q को
नामांकन से �नकालने के �लए शत और �Jpयाएं;
(vi) फ�स जो )व. व)व/यालय /वारा �भाOरत क� जा सकेगी;
(vii) )व. व)व/यालय क� सम$ त उपा2धयQ, nड लोमQ और
�माणप`Q के �लए अ2धक2थत Jकये जाने वाले पाoयpम;
(viii) शत, िजनके अh यधीन छा`Q को )व. व)व/यालय क�
उपा2धयQ, nड लोमQ या अK य पाoयpमQ और परHMाओं म&
�वेश �दया जायेगा और उपा2धयां और nड लोमे �दान
Jकये जाने के �लए उनक� पा`ता;
(ix) उपा2धयां और अK य )व/या सबंधंी उपा2धयां �दान करने
क� शत;
(x) )व. व)व/यालय के छा`Q के बीच अनशुासन बनाये रखना;
25¼46½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(xi) )वशषे l यव$ थाएं, य�द कोई हQ, जो छा`ाओं के �नवास,
अनशुासन और अh यापन के �लए क� जा सक& गी और
म�हलाओं के )वशषे पाoयpमQ के �लए उपबधं;
(xii) )व. व)व/यालय के छा`Q के �नवास क� शत और
छा`ावासQ म& �नवास के �लए फ�स का उ/bहण; और
(xiii) उन छा`ावासQ क� माK यता और �बK ध जो )व. व)व/यालय
/वारा अनरुLMत नहHं हU।
अध ् याय 8
"क1णD
45. छा6M का �नवास.- छा` )व. व)व/यालय /वारा अनरुLMत या
कुलप�त /वारा अनमुो�दत वास-स)ुवधा म& ऐसी शत के अh यधीन �नवास
कर&गे, जो )व�हत क� जाय&। तथा)प, कुलप�त या )व. व)व/यालय का
�ा2धकृत अ2धकारH छा`Q को अपने माता-)पता के साथ या �नजी वास-
स)ुवधा म& �नवास करने क� अन,ुा दे सकेगा जबJक ऐसी कोई वास-
स)ुवधा )व. व)व/यालय के पास उपल\ ध न हो।
46. वा�षDक "�तवेदन.- )व. व)व/यालय का वा)ष:क ��तवेदन कुल
स2चव या �नदेशक, �ाथ�मकता, मानीटरH और मiू याकंन /वारा कुलप�त
के �नदेशाधीन सामाK यत: )वIतीय वष: क� समाि त से छह मास के
भीतर-भीतर तयैार, और बोड: के सद$ यQ को ऐसी बठैक के एक मास पवू:
पOरचा�लत Jकया जायेगा, िजसम& उस पर )वचार Jकया जाना हो। बोड:,
वा)ष:क ��तवेदन पर )वचार करने के प. चात ्उसक� एक ��त �ट पणी
स�हत सरकार को अbे)षत करेगा। उT त ��तवेदन क� एक ��त रा� य
)वधान-म< डल के सदन के पटल पर रखी जायेगी।
47. शि?तयM का "@ यायोजन.- बोड: पOर�नयम /वारा इस
अ2ध�नयम या तदधीन बनाये गये पOर�नयमQ के अधीन उसके /वारा
�योT तl य शिTतयQ को Jकसी भी �ा2धकारH अ2धकारH, महा)व/यालयQ,
ख< डQ, )वभागQ, स$ं थानQ या इकाइयQ और काया:लयQ के अh यMQ को
ऐसी शत और �नबधंनQ के अh यधीन रहत ेहुए �I यायोिजत कर सकेगा,
जो बोड: उ2चत समझे।
48. तदथD सLम�तयM का गठन.- इस अ2ध�नयम म& Jकसी बात
के होत ेहुए भी और ऐसे समय तक िजस तक Jक �ा2धकारH स� यक् kप
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼47½
से ग�ठत न हो जाय&, कुलप�त, कुला2धप�त के या बोड: का गठन हो
जाने के प. चात ् उसके पवू: अनमुोदन के अh यधीन रहत े हुए इस
अ2ध�नयम के अधीन ऐसे �ा2धकारH क� JकK हHं भी शिTतयQ, कृI यQ और
कत:l यQ म& से Jकसी भी शिTत, कृI य और कत:l य का �योग, पालन और
�नव:हन करने के �लए अ$ थायी kप से स�म�तयां �नयTु त कर सकेगा।
49. "ा�धका.रयM या �नकायM के गठन �वषयक �ववाद.- य�द इस
बारे म& कोई �. न उठता है Jक T या कोई l यिTत )व. व)व/यालय के
Jकसी भी �ा2धकारH या अK य �नकाय का सद$ य होने के �लए स� यक्
kप से �नयTु त Jकया गया है या हकदार है तो मामला कुला2धप�त को
�न�द:] ट Jकया जायेगा िजसका उस पर )व�न. चय अिKतम होगा:
परK त ु ऐसा कोई भी )व�न. चय करने के पवू:, कुला2धप�त
उससे �भा)वत l यिTत को सनुवाई का यिुTतयTु त अवसर देगा।
50. �व�धक कायDवाRहयां.- )व . व)व/यालय के /वारा या उसके
)वuY सम$ त वाद और अK य )व2धक काय:वा�हयां )व . व)व/यालय क�
ओर से कुल-स2चव /वारा या कुलप�त /वारा इस �न�मIत )व�न�द:] ट kप
से नाम�नद�शत Jकसी अK य अ2धकारH /वारा सिं$थत, अ�भयोिजत या
��तरLMत क� जाय&गी।
51. �व � व�व�यालय के कायDकलापM से ससं? त पदM पर
�नयिु?त.- (1) इस अ2ध�नयम और तदधीन बनाये गये पOर�नयमQ के
उपबK धQ के अh यधीन रहत ेहुए )व . व)व/यालय के काय:कलापQ से ससंT त
पदQ पर और सेवाओं म& �नयिुTतयां कुलप�त /वारा ऐसे स� बिKधत
�ा2धकारH के अनमुोदन से क� जाय&गी जो )व�हत Jकया जाये:
परK त ुबोड: का ऐसा अनमुोदन सहायक आचाय: के वेतनमान से
�न� न वेतनमान वाले पदQ पर �नयिुTत के सबंधं म& आव. यक नहH ं
होगा।
(2) इस अ2ध�नयम म& अK त)व:] ट Jकसी बात के होत े हुए भी
और ऐसे पOर�नयम बनाये जाने या )व . व)व/यालय के �ा2धकाOरयQ का
गठन Jकये जाने के समय तक )व . व)व/यालय के काय:कलापQ से ससंT त
पदQ पर और सेवाओं म& �नयिुTतयां कुलप�त /वारा ऐसे �नबधंनQ और
शत पर क� जा सक& गी जो कुला2धप�त /वारा अनमुो�दत क� जाय& ।
25¼48½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
52. पदनाम म< प.रवतDन क1 दशा म< सरकारE अ�धका.रयM के
"�त �नद̂श का अथD त@समान पदM के "�त �नद̂श के Yप म< लगाया
जाना.- जहां इस अ2ध�नयम के या पOर�नयमQ, आnड :नेKसQ या )व�नयमQ
के Jकसी भी उपबधं म& रा�य सरकार के Jकसी अ2धकारH का �नदश
पदनाम से हो वहां, य�द वह पदनाम पOरव�त :त कर �दया जाता है या वह
पद अि$तIवहHन हो जाता है तो, उTत �नदश का अथ: पOरव�त :त पदनाम
या, यथाि$थ�त, ऐसे तIसमान अ2धकारH, जैसाJक रा�य सरकार �न�द] ट
करे, के ��त �नदश के kप म& लगाया जायेगा ।
53. "थम कुलप�त क1 अतं:कालEन शि?तयां.- �थम कुलप�त,
सरकार के परामश: से कुला2धप�त /वारा एक वष: से अन2धक क� ऐसी
कालाव2ध के �लए या ऐसे समय तक जब तक बोड: ग�ठत Jकया जाये,
इनम& से जो भी पहले हो, �नयTु त Jकया जायेगा और इस अ2ध�नयम या
पOर�नयमQ /वारा बोड: को �दIत सम$ त शिTतयQ या इनम& से Jकसी भी
शिTत का �योग करेगा ।
54. अG य �व� व�व�यालयM से O यि?तयM और स$ पि@तयM के
2 थानाG तरण क1 शि?त.- कुला2धप�त, रा� य सरकार के परामश: से,
Jकसी भी समय Jकसी अK य )व. व)व/यालय से, िजसका Jक वह
कुला2धप�त है ऐसे �नबधंनQ और शत पर जो आदेश म& अवधाOरत क�
जाय&, इस अ2ध�नयम के अधीन ग�ठत )व. व)व/यालय म&-
(क) Jकसी भी अ2धकारH, अh यापक, कम:चारH या सेवक के; या
(ख) Jकसी भी जंगम या $ थावर सपंिIत या उसम& के JकK हHं भी
अ2धकारQ या �हतQ के; या
(ग) �ा त, �ोतू या वचनबY Jकसी भी �न2ध, अनदुान,
अ�भदाय, सदंान, सहायता, या उपकृ�त के; या
(घ) )व. व)व/यालय के पM म& या )वuY उपगत या )व2धपवू:क
अि$तI वयTु त JकK हHं भी शोh यQ, दा�यI वQ या बाh यताओं के;
या
(ड·) Jकसी भी वसीयत, दान या K यास को अK त)व:] ट करने
वालH Jकसी भी )वल, )वलेख, या अK य द$ तावेज के,
$ थानाK तरण के �लए ऐसे आदेश करेगा जो आव. यक समझे जाय&।
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼49½
55. महा�व�यालयM, स2ं थानM और इकाइयM के अG तरण क1
शि?त.- (1) तI समय �वIृत Jकसी भी )व2ध म& Jकसी बात के होत ेहुए
भी रा� य सरकार, राजप` म& अ2धसचूना /वारा, $ वामी केशवानK द
राज$ थान कृ)ष )व. व)व/यालय, बीकानेर के घटक महा)व/यालयQ,
स$ं थानQ, छा`ावासQ, काया:लयQ, अनसुधंान $ टेशनQ, )व$ तार केK rQ म& से
Jकसी को या Jकसी भी अK य �नकाय, एजेK सी या इकाई को इस
)व. व)व/यालय को अK तOरत कर सकेगी।
(2) उप-धारा (1) के अधीन अK तOरत Jकसी भी महा)व/यालय,
स$ं थान, छा`ावास, काया:लय, अनसुधंान केK r, )व$ तार केK r या Jकसी
भी अK य �नकाय, एजKे सी या इकाई का �नयं̀ ण और �बK ध उप-धारा
(1) के अधीन अ2धसचूना के �काशन क� तारHख से )व. व)व़/यालय म&
�न�हत हो जायेगा।
(3) )व. व)व/यालय म& इस �कार अK तOरत महा)व/यालय या
स$ं थानQ के छा`Q या अनसुधंान $ टेशन या )व$ तार केK r या Jकसी भी
अK य �नकाय, एजेK सी या इकाई म& लगे हुए l यिTतयQ को अपना
पाoयpम, अनसुधंान या काय:pम परूा करने �दया जायेगा और
)व. व)व/यालय उसके �लए l यव$ थाएं करेगा।
(4) उप-धारा (1) म& �न�द:] ट Jकसी महा)व़/यालय, स$ं थान,
अनसुधंान केK r, )व$ तार केK r या Jकसी भी अK य �नकाय, एजेK सी या
इकाई म& अh यापक या कम:चारH के kप म& �नयोिजत कोई l यिTत, उT त
उप-धारा के अधीन जारH क� गयी अ2धसचूना क� तारHख से उKहH ं
�नबधंनQ और शत पर )व. व)व/यालय का अh यापक या, यथाि$थ�त,
कम:चारH समझा जायेगा।
56. सचूना अLभ"ा) त करने क1 शि?त.– इस अ2ध�नयम या
तI समय �वIृत Jकसी अK य )व2ध म& अतं)व:] ट Jकसी बात के होत े हुए
भी सरकार, �ल>खत आदेश /वारा, )व. व)व/यालय के काय:कलापQ से
सबं2ंधत Jकसी भी )वषय पर )व. व)व/यालय से कोई भी सचूना मगंा
सकेगी और )व. व)व/यालय, य�द ऐसी सचूना उसके पास उपल\ ध है तो
सरकार को एक यिुTतयTु त कालाव2ध के भीतर-भीतर उपल\ ध करायेगा:
25¼50½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
परK त ु ऐसी Jकसी सचूना के मामले म&, िजसे )व. व)व/यालय
गोपनीय समझता हो, ऐसी सचूना को )व. व)व/यालय कुला2धप�त के
समM �$ ततु कर सकेगा।
57. सUंमणकालEन उपबधं.- (1) इस अ2ध�नयम म& या रा� य म&
अK य )व . व)व/यालयQ के अ2ध�नयमQ म& या इन अ2ध�नय�म�तयQ म& से
Jकसी अ2ध�नय�म�त के अधीन बनाये गये पOर�नयमQ या )व�नयमQ म&
अK त)व:] ट Jकसी बात के होने पर भी, ऐसे Jकसी भी छा` को, जो इस
अ2ध�नयम के �ार� भ के ठक पवू: ऐसे महा)व/यालय म& अh ययनरत था,
िजसे )व . व)व/यालय के )व�नयमQ के अनसुार अK य )व . व)व/यालयQ क�
उपा2ध, nड लोमे या �माणप`Q के �लए )व . व)व/यालय का )वशषेा2धकार
�दया गया है या इसके प. चात ् �दया जाये, �न� न�ल>खत के �लए
अन,ुात Jकया जायेगा,-
(क) रा� य म& के अK य कृ)ष )व . व)व/यालय के तI समान
)व . व)व/यालय के पाoयpम के अनसुार अपना पाoयpम
परूा करने के �लए;
(ख) )व . व)व/यालय /वारा परHLMत Jकये जाने के �लए और य�द
ऐसी परHMा के पOरणामQ पर वह अ�ह:त होता है, तो
)व . व)व/यालय क� तI समान उपा2ध या nड लोमा या
�माणप` �दIत Jकये जाने का हकदार होने के �लए; और
(ग) उT त पाoयpम परूा करने के �लए अपेLMत सामाK य
कालाव2ध के दो वष: के भीतर परHMा म& बठैने के �लए ।
(2) )व . व)व/यालय के $ थापन वष: म&, �भK न-�भK न सकंायQ और
शाखाओं म& सम$ त पाoयpमQ क� )व . व)व/यालय परHMाएं रा� य म& के
अK य )व . व)व/यालयQ /वारा, जैसी भी ि$थ�त हो, सचंा�लत क� जाय&गी
और प. चातवत वष म& परHMाएं उT त )व . व)व/यालय /वारा सचंा�लत
क� जाय&गी ।
58. कRठनाइयM का �नराकरण.- (1) य�द इस अ2ध�नयम के
उपबधंQ को �भावी करने म& कोई क�ठनाई उI पK न हो तो सरकार, राजप`
म& �का�शत आदेश /वारा, ऐसी कोई भी बात कर सकेगी जो क�ठनाई के
�नराकरण के �योजन के �लए उसे आव. यक �तीत हो।
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼51½
(2) उप-धारा (1) के अधीन Jकये गये Jकसी भी आदेश को Jकसी
K यायालय म& इस आधार पर �. नगत नहH ं Jकया जायेगा Jक उप-धारा
(1) म& यथा�न�द:] ट कोई भी क�ठनाई �नराकरण के �लए )व/यमान नहH ं
थी।
(3) इस धारा के अधीन �का�शत �I येक आदेश, उसके �काशन
के प. चात ्यथाशT य शी रा� य )वधान- म< डल के सदन के समM रखा
जायेगा ।
�काश ग ु ता,
"मखु शासन स�चव।
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, September 14, 2013
No. F. 2 (52) Vidhi/2/2013.–In pursuance of Clause (3) of Article 348 of the Constitution of India, the Governor is pleased to
authorise the publication in the Rajasthan Gazette of the following
translation in the English language of the Krishi Vishwavidyalaya,
Jobner Adhiniyam, 2013 (2013 Ka Adhiniyam Sankhyank 20):–
(Authorised English Translation)
THE AGRICULTURE UNIVERSITY, JOBNER ACT, 2013 (Act No. 20 of 2013)
[Received the assent of the Governor on the 13 th day of
September, 2013]
An
Act
to establish and incorporate an Agriculture University at Jobner in
the State of Rajasthan for the development of agricultural sciences.
Be it enacted by the Rajasthan State Legislature in the
Sixty-fourth Year of the Republic of India, as follows:-
CHAPTER I
Preliminary
25¼52½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
1. Short title, extent and commencement.- (1) This Act
may be called the Agriculture University, Jobner Act, 2013.
(2) It shall extend to the whole of the State of Rajasthan.
(3) It shall come into force on and from such date as the
State Government may, by notification, appoint.
2. Definitions.- In this Act, unless the context otherwise
requires,-
(a) “Academic Council” means the Academic Council
of the University;
(b) “Agriculture” includes the basic and applied
sciences of-
(i) natural resource management;
(ii) soil and water management;
(iii) crop improvement and production and
protection;
(iv) horticulture, that is to say fruits, vegetables,
floriculture, spices and medicinal plants and
plantation crops;
(v) dairy and food science, food technology and
animal products technology;
(vi) fisheries;
(vii) forestry, farm forestry, forest management
and silviculture;
(viii) agriculture engineering and technology;
(ix) post-harvest technology including
processing and marketing;
(x) land use planning and management;
(xi) sericulture including mulberry culture;
(xii) apiculture;
(xiii) home science;
(xiv) agri-business management;
(xv) basic sciences and humanities in relation to
agriculture; and
(xvi) subjects pertaining to agricultural
technology and rural development;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼53½
(c) “affiliated college” means a college or institute
admitted to the privileges of the University;
(d) “authority” means any authority of the University
as specified in this Act;
(e) “Board” means the Board of Management of the
University;
(f) “college” means a constituent college or an
affiliated college;
(g) “Chancellor” means the Chancellor of the
University;
(h) “Comptroller” means Comptroller of the
University;
(i) “constituent college” means a college maintained
by the University;
(j) “Dean” means the Dean of the Faculty or the Dean
of the constituent college;
(k) “Director” means Director of Prioritization,
Monitoring and Evaluation, Director of Research,
Director of Extension Education, Director of
Human Resources Development, Director of
Students Welfare and other Directors of specified
areas, which the University may create from time to
time;
(l) “Extension Education Council” means Extension
Education Council of the University;
(m) “Faculty” means Faculty in the University as
specified in this Act and the Statutes;
(n) “Government” means Government of the State of
Rajasthan;
(o) “Governor” means the Governor of the State of
Rajasthan;
(p) “Head” means Head of a department or division of
the discipline;
(q) “hostel” means a place of residence for students of
the University maintained or recognized by the
25¼54½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
University either as part of, or separate from, the
University;
(r) “officer” means an officer of the University as
specified in this Act or any other person in the
employment of the University who is declared as
officer by the Statutes;
(s) “prescribed” means as prescribed by the Statutes of
the University;
(t) “Registrar” means the Registrar of the University;
(u) “Regulations” means the Regulations made under
section 44;
(v) “Research Council” means Research Council of the
University;
(w) “Statutes” means the Statutes of the University
made under sections 43;
(x) “student” means the person enrolled in the
University for taking a course of study for a degree,
diploma or other academic distinction;
(y) “teacher” means a person not below the rank of
Assistant Professor appointed or recognized by the
University for the purpose of imparting instructions
and/or conducting and guiding research and/or
extension education programmes and includes any
other person who may be declared by the Statutes to
be a teacher;
(z) “University” means the Agriculture University,
Jobner as established and constituted under this Act;
(za) “Vice-Chancellor” means Vice-Chancellor of the
University; and
(zb) “Zonal Station or Regional Station” means the Zonal
or Regional Station of the University.
CHAPTER II
The University and the Chancellor
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼55½
3. Establishment and incorporation of the University.-
(1) There shall be established in the State of Rajasthan a University
at Jobner by the name of the Agriculture University, Jobner.
(2) The University shall consist of a Chancellor, a Vice-
Chancellor, a Board of Management, an Academic Council, and
other authorities and officers as set forth in this Act or as provided
in the Statutes.
(3) The University shall be a body corporate having
perpetual succession and a common seal and shall sue and be sued
by its corporate name.
(4) The University shall be competent to acquire and hold
property, both movable and immovable, to lease, sell or otherwise
transfer any movable or immovable property which may have
become vested in or have been acquired by it for the purpose of the
University, and to borrow money from the Central Government,
State Government or any other sources approved by the Central or
State Government and it may enter into a contract and do all other
things necessary for the purpose of this Act.
(5) In all suits and other legal proceedings by or against the
University, the pleadings shall be signed and verified by the
Registrar and all processes in such suits and proceedings shall be
issued to and served on the Registrar.
(6) The headquarters of the University shall be at Jobner.
4. Territorial jurisdiction.- (1) With respect to teaching
at the University or college level, research and extension education
programmes in the field of agriculture as broadly defined in this
Act, the territorial jurisdiction and responsibility of this University
shall, notwithstanding anything contained in the Swami
Keshwanand Rajasthan Agriculture University, Bikaner Act, 1987
(Act No. 39 of 1987) or any other law for the time being in force,
extend to Jaipur, Sikar, Alwar, Dausa, Tonk, Ajmer, Bhartpur and
Dholpur districts.
(2) The University may assume responsibility for the
maintenance of agriculture, fishery, sericulture and forestry
25¼56½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
training or educational centres and research and experimental
stations, and for the programme of training of field extension
workers and for the establishment, development and operation of
such centres as may be required in various parts of the State.
(3) The University may have collaboration in research
projects having multi-disciplinary approach and academic
programmes with other Universities or reputed institutes.
(4) The State Government may, by order in writing –
(a) require any institute or college within the territorial
limits of the University to terminate, with effect
from such date as may be specified in the order, its
association with, or its admission to the privileges
of any other university incorporated by law to such
extent as may be considered necessary and proper;
or
(b) exclude, to such extent as may be considered
necessary and proper, from association with, or
from admission to the privileges of the University
constituted by this Act any institute or college
specified in the order which, in the opinion of the
State Government, is required to be self governing
or to be associated with or admitted to the
privileges of, any other university or body.
5. Objects of the University.- The University shall have
the following objects, namely:-
(a) making provision for imparting education in
different branches of study, particularly
Agriculture, Horticulture, Fisheries, Forestry,
Agricultural Engineering, Home Science, basic
science and other allied branches of learning and
scholarship;
(b) furthering the advancement of learning and
conducting of research, particularly in agriculture
and other allied sciences;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼57½
(c) undertaking the extension education of such
sciences and technologies specially for the rural
people of the State; and
(d) such other objects as the University may from time
to time determine.
6. Admission to the University.- (1) The University
shall, subject to the provisions of this Act and the Statutes, be open
to all persons:
Provided that nothing in this section shall require the
University to admit to any course of study any person who do not
meet the prescribed academic standards for admission or to retain
on the rolls of the University persons whose academic records are
below the minimum standard required for the award of a degree or
whose personal conduct is such as to be inimical to the objects of
the University or to the appropriate rights and privileges of other
students and staff:
Provided further that nothing in this section shall be
deemed to require the University to admit to any course of study a
larger number of students than can be accommodated in the
available Faculties of the University or of any particular college or
department as determined by the Academic Council.
(2) Subject to the provisions of sub-section (1), the
University shall reserve seats for Scheduled Castes, Scheduled
Tribes and other categories specified by the Government or
candidates from other States in India:
Provided that no such person shall be entitled to be
admitted to the University unless he meets the standards laid down
by the University in respect of such candidates.
7. Powers and functions of the University.-The
University shall exercise the powers and perform the functions, as
under:-
(a) to provide for undergraduate and postgraduate
instructions in Agriculture as broadly defined under
25¼58½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
clause (b) of section 2, and in other allied branches
of learning as the University may deem fit;
(b) to provide for conduct of research in Agriculture
and allied branches of learning;
(c) to provide for dissemination of the findings of
research and technical information through an
extension education programme;
(d) to institute courses of study and hold examinations
for and confer degrees, diplomas and other
academic distinctions on persons who have pursued
a prescribed course of study or research or both in
the University including part courses and/ or
research carried out in any other University or
recognized institutes for the purpose;
(e) to confer honorary degrees and other distinctions as
may be prescribed;
(f) to admit colleges and institutes, not maintained by
the University, to the privileges of the University,
and to withdraw all or any of such privileges;
(g) to provide training for field workers, village leaders
and other persons not enrolled as regular students of
the University;
(h) to collaborate with other universities and institutes
in such manner and for such purposes as the
University may determine subject to the limitations
set forth in section 4;
(i) to establish and maintain colleges, schools, centres,
divisions, departments, institutes relating to
agriculture, fisheries, dairying, agricultural
engineering, forestry and allied sciences;
(j) to establish and maintain laboratories, libraries,
research stations, institutes and museums for
teaching, research and extension education;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼59½
(k) to create teaching, research and extension education
posts and to appoint persons to such posts;
(l) to create administrative and other posts and to
appoint persons to such posts;
(m) to institute and award fellowship, scholarships,
stipends and prizes in accordance with the Statutes;
(n) to institute and maintain residential
accommodations for students and staff of the
University;
(o) to fix, demand and receive such fees and other
charges as may be prescribed;
(p) to supervise and control the residence, conduct and
discipline of the students of the University, and to
make arrangements for promoting their health and
welfare; and
(q) to do all such acts and things whether incidental to
the powers aforesaid or not as may be required in
order to further the objects of the University.
8. The Chancellor.- (1) The Governor of the State of
Rajasthan shall, by virtue of his office, be the Chancellor of the
University.
(2) The Chancellor shall be the head of the University and
shall when present, preside at the convocation of the University.
(3) Every proposal to confer an honorary degree shall be
subject to the confirmation of the Chancellor.
(4) The Chancellor may on his own motion or on
application call for and examine the record of any officer or
authority of the University in respect of any proceeding to satisfy
himself as to the regularity of such proceeding or the correctness,
legality or propriety of any decision taken or order made therein,
and if in any case, it appears to the Chancellor that any such
decision or order should be modified, annulled, reversed or
remitted for reconsideration, he may pass orders accordingly:
25¼60½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
Provided that every application to the Chancellor for the
exercise of the powers under this section shall be preferred within
three months from the date on which the proceeding, decision or
order to which the application relates was communicated to the
applicant:
Provided further that no order prejudicial to any person
shall be passed unless such person has been given an opportunity
of making his representation.
(5) The Chancellor shall exercise such powers and perform
such other duties as are conferred on him by this Act or Statutes.
9. Visitation and inspection.- (1) The Chancellor shall,
on the advice of the State Government or on his own motion, have
the right to cause an inspection to be made by such person or
persons as he may direct, of the University, its buildings,
laboratories and equipments and of any constituent units of the
University and may cause an inquiry to be made in the like manner
of any matter connected with the University.
(2) The Chancellor, shall, in every case, give due notice to
the University of his intention to cause an inspection or enquiry.
(3) The Chancellor shall communicate to the University
with reference to the result of such inspection or inquiry, and may
after ascertaining the opinion thereon of the University advise the
University upon the action to be taken and fix a time limit for
taking such action.
(4) The University shall, within the time limit so fixed,
report to the Chancellor, the action which has been taken or is
proposed to be taken on the advice tendered by the Chancellor.
(5) The Chancellor may, where action has not been taken
by the University to the satisfaction of the Chancellor within the
time limit fixed and after considering any explanation furnished or
representation made by the University, issue such directions as the
Chancellor may think fit and the University shall comply with such
directions.
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼61½
(6) Notwithstanding anything contained in the preceding
sub-sections, if at any time the Chancellor is of the opinion that in
any manner the affairs of the University are not managed in
furtherance of the objects of the University, or in accordance with
the provisions of this Act, statutes and regulations, or the special
measures are desirable to maintain the standards of the University
teaching, examination, research or extension, he may indicate to
the University any matter in regard to which he desires an
explanation, and call upon the University to offer such
explanations, within such time as may be specified by him. If the
University fails to offer any explanation within the time specified
or offers an explanation which in the opinion of the Chancellor is
unsatisfactory, the Chancellor may issue such instructions as may
appear to him to be necessary and desirable in the circumstances of
the case and may exercise such powers as necessary for giving
effect to these instructions.
(7) The University shall furnish such information relating
to the administration of the University as the Chancellor may
require.
CHAPTER III
Authorities of the University
10. Authorities of the University.- The following shall
be the authorities of the University, namely:-
(i) the Board of Management;
(ii) the Academic Council;
(iii) the Research Council;
(iv) the Extension Education Council;
(v) the Finance Committee;
(vi) the Faculties including Post-graduate studies and
their Board of Studies;
(vii) such other bodies of the University as may be
declared by the Statutes to be authorities of the
University.
25¼62½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
11. The Board of Management and its constitution.- (1)
The Chancellor shall as soon as may be after the first Vice-
Chancellor is appointed, constitute the Board of Management.
(2) The Board of Management shall consist of the
following:-
(i) the Vice-Chancellor Ex-officio
Chairman;
(ii) the Secretary to the Government
in-charge of the Agriculture
Department or his nominee not
below the rank of Deputy
Secretary
Ex-officio
Member;
(iii) the Secretary to the Government in-
charge of the Finance Department
or his nominee not below the rank
of Deputy Secretary
Ex-officio
Member;
(iv) the Secretary to the Government
in-charge of the Higher Education
Department or his nominee not
below the rank of Deputy
Secretary
Ex-officio
Member;
(v) the Secretary to the Government
in-charge of the Animal
Husbandry Department or his
nominee not below the rank of
Deputy Secretary
Ex-officio
Member;
(vi) one Member of Rajasthan
Legislative Assembly to be
nominated by the Speaker of the
Rajasthan Vidhan Sabha
Member;
(vii) two eminent educationists/
scientists from the field of
Agriculture to be nominated by
the Government
Member;
(viii) one progressive farmer from Member;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼63½
within the jurisdiction of the
University to be nominated by the
Government
(ix) one distinguished agro-
industrialist to be nominated by
the Government
Member;
(x) one outstanding woman social
worker having background of
rural advancement to be
nominated by the Government
Member;
(xi) one representative from the Indian
Council of Agricultural Research
Member;
(xii) one Director to be nominated by
the Vice-Chancellor
Member;
(xiii) one Dean to be nominated by the
Vice-Chancellor
Member;
(xiv) one Professor to be nominated by
the Vice-Chancellor
Member;
(xv) Registrar Secretary.
Explanation.- For the purposes of this sub-section,
expression “Secretary to the Government in-charge” means the
Secretary to the Government in-charge of a department and
includes an Additional Chief Secretary and a Principal Secretary
when he is in-charge of that department.
(3) The term of the office of the members of the Board
other than the ex-officio members shall be two years.
(4) No action or proceedings of the Board shall be invalid
merely on the ground of the existence of any vacancy or defect in
the constitution of the Board.
(5) One third of the members of the Board shall form
quorum at a meeting of the Board:
Provided that if a meeting of the Board is adjourned for
want of quorum, no quorum shall be necessary at the next meeting
called for transaction of the same business.
25¼64½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(6) The members of the Board other than the officers of the
University shall not be entitled to any remuneration for the
performance of their functions under this Act except such daily and
travelling allowances as may be prescribed.
(7) No officer or other employee of the University shall be
eligible to be a member of the Board under clause (vii) to (xi) of
sub-section (2).
(8) The Board for the purpose of consultation may invite
any person having experience or special knowledge on any subject
under consideration to attend its meeting and such person may
speak or otherwise take part in the proceedings of such meeting but
shall not be entitled to vote, however, he shall be entitled to such
allowances for attending the meeting as may be prescribed.
(9) Normally the Board shall on dates to be fixed by the
Vice-Chancellor meet once in every three months, however, Vice-
Chancellor may, whenever he thinks fit, and shall, upon the
requisition in writing signed by not less than five members of the
Board, convene a special meeting of the Board.
12. Powers and functions of the Board.- (1) Subject to
the provisions of this Act and the Statutes, the Board shall be the
Chief Executive body of the University and shall manage and
supervise the properties and activities of the University and shall
be responsible for the conduct of all administrative affairs of the
University not otherwise provided for in this Act.
(2) Without prejudice to the generality of the foregoing
powers, the Board shall exercise the following powers and perform
the following functions, namely:-
(i) to consider and approve the financial requirements,
estimates and the budget of the University;
(ii) to hold and control the property and the funds of
the University and issue any general directive on
behalf of the University ;
(iii) to accept or transfer any property on behalf of the
University;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼65½
(iv) to administer funds placed at the disposal of the
University for the purpose intended;
(v) to arrange for the investment and withdrawal of
the funds of the University ;
(vi) to borrow money for capital investments with
prior approval of the State Government and make
suitable arrangements for its repayment;
(vii) to accept on behalf of the University trusts,
bequests and donations;
(viii) to consider and approve the recommendations of
the Academic Council, Research Council and
Extension Education Council wherever required;
(ix) to direct the form and use of the common seal of
the University ;
(x) to appoint such committees and bodies as it may
deem necessary and set down the terms of
reference thereof in accordance with the
provisions of this Act and the Statutes;
(xi) to grant affiliation to colleges or institutes on the
recommendation of the Academic Council or
withdraw such affiliation;
(xii) to consider and approve the establishment of a
new department, division, centre or research
station or sub-station or abolition of any one of
them or otherwise reconstitution of department,
divisions, research stations or centre on the
recommendation of the Academic Council;
(xiii) to consider and approve establishment of a new
college Faculty, amalgamation of two or more
constituent colleges or Faculties into a single
constituent college or Faculty or abolition of a
college or Faculty or reconstitution of any of the
existing Faculties on the recommendation of the
Academic Council; and
25¼66½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(xiv) to approve the recommendations of the selection
committee for appointment, in the prescribed
manner, of officers, teachers, employees of the
rank of Assistant Registrar and above in the
University.
13. The Academic Council.- (1) The Academic Council
shall consist of the following, namely:-
(i) the Vice-Chancellor Ex-officio
Chairman;
(ii) the Director, Research Ex-officio
Member;
(iii) the Director, Extension Education Ex-officio
Member;
(iv) the Director, Prioritization,
Monitoring and Evaluation
Ex-officio
Member;
(v) the Director Students Welfare Ex-officio
Member;
(vi) the Director, Human Resource
Development
Ex-officio
Member;
(vii) the Chairpersons of all Faculties Ex-officio
Member;
(viii) Deans of all constituent colleges Ex-officio
Member;
(ix) the Controller of Examinations Ex-officio
Member;
(x) the University Heads of all the
departments from each Faculty
(from teaching campuses only not
below the rank of Associate
Professor)
Member;
(xi) one teacher of the Professor rank
from each Faculty to be nominated
by the Vice-Chancellor on
rotational basis
Member;
(xii) one eminent Agricultural Member;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼67½
Educationist from outside of the
University to be nominated by the
Vice-Chancellor
(xiii) the Registrar Member;
(xiv) the Director of Education Secretary.
(2) The Academic Council may co-opt as members not
more than four persons in such manner as may be prescribed so as
to secure adequate representation, of different sectors of
agriculture and allied fields.
(3) All members of the Academic Council other than the
ex-officio members and members referred in sub-section (2) shall
hold office for a term of two years.
(4) One third of the members of the Academic Council
shall form quorum at a meeting of the Council:
Provided that if a meeting of the Council is adjourned for
want of quorum, no quorum shall be necessary at the next meeting
for the transaction of the same business.
(5) Normally the Academic Council shall meet once in
every four months on such dates as may be fixed by the Vice-
Chancellor, however, special meetings of the Academic Council
can be called by the Vice-Chancellor.
14. Powers and functions of the Academic Council.- (1)
The Academic Council shall subject to the provisions of this Act
and the Statutes have the power of prescribing by regulations all
courses of study and determining curricula, and shall have general
control on teaching and other educational programmes within the
University, and shall be responsible for the maintenance of
standards thereof.
(2) The Academic Council shall have power to make
regulations consistent with this Act and the Statutes relating to all
academic matters and also to amend or repeal them.
(3) In particular, and without prejudice to the generality of
the foregoing powers, the Academic Council shall have power-
25¼68½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(i) to advise the Board and Vice-Chancellor on all
academic matters including the control and
management of libraries and affiliation of colleges
to the privileges of the University;
(ii) to make recommendation for the institute of
Professorships, Associate Professorships, Assistant
Professorships and other teaching posts including
posts in research and extension education;
(iii) to make recommendation for the constitution or
reconstitution of departments or Faculties of
teaching, research and extension education;
(iv) to make regulations regarding the admission of
students to the University and to determine the
number of students to be admitted;
(v) to make regulations relating to the courses of study
leading to degrees, diplomas and certificates;
(vi) to make regulations relating to the conduct of
examinations and to maintain and improve
standards of education;
(vii) to make recommendation to the Board regarding
conferment of honorary degree;
(viii) to make recommendations regarding the
qualifications to be prescribed for teachers in the
University ; and
(ix) to exercise such other powers and perform such
other functions as may be conferred or imposed on
it under the provisions of this Act or by the Board
or by the Vice-Chancellor.
15. Research Council.- There shall be a Research Council
consisting of the following, namely:-
(i) the Vice-Chancellor Ex-officio
Chairman;
(ii) the Directors of Agriculture/
Horticulture/ Fisheries Department
Member;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼69½
of the Government and Chief
Conservator of Forests, Rajasthan
(depending upon research mandate
and programmes of the University)
(iii) all Directors of the University Member;
(iv) all Deans of the Faculties Member;
(v) all Zonal Directors of Research
and Extension
Member;
(vi) all University Heads of
departments
Member;
(vii) two scientists of eminence from
outside of the University to be
nominated for particular meeting
by the Vice-Chancellor for their
specialized knowledge of subjects
on the agenda of meetings
Member;
(viii) the Research Council may co-opt
as members not more than four
persons for such period and in
such manner as may be prescribed
as to secure adequate
representation of different sectors
of agriculture and allied fields
Member;
(ix) the Director, Research Secretary.
16. Functions of Research Council.- The Research
Council shall consider and make recommendations in respect of-
(i) research programmes and projects undertaken or to be
undertaken by the various units of the University in the
State in the field of agriculture and other allied sciences
with a view to promote effective co-ordination;
(ii) physical, fiscal and administrative facilities required
for implementing research projects;
(iii) orienting research to meet farmers’ needs;
25¼70½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(iv) integration of research, extension education and
teaching and participation of research workers in
teaching and extension education programme;
(v) any other matter pertaining to research programme
which may be referred to by the Vice-Chancellor or
the Board or any other authority of the University .
17. Extension Education Council.- There shall be an
Extension Education Council consisting of the following, namely:-
(i) the Vice-Chancellor Ex-officio
Chairman;
(ii) the Secretary to Government in-
charge of the Agriculture
Department
Member;
(iii) the Directors of Agriculture/
Horticulture/ Fisheries Department
of the Government and Chief
Conservator of Forests, Rajasthan
(depending upon extension mandate
and programmes of the University)
Member;
(iv) all Directors of the University Member;
(v) all Deans of the Faculties Member;
(vi) all University Heads of the
departments, all Zonal Directors
and all programme Coordinators of
Krishi Vigyan Kendras within the
jurisdiction of the University
Member;
(vii) two eminent persons in the field of
extension education from outside
of the University nominated by
the Vice-Chancellor for any
particular meeting in accordance
with the requirement of the agenda
Member;
(viii) three progressive farmers having
specialization in general agriculture,
horticulture or other allied branches
Member;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼71½
to be nominated by the Vice-
Chancellor for their specialized
knowledge and experience
(ix) one representative each of the
following organizations as per
request of the Vice-Chancellor:-
(a) Rural Development Department
of the Government;
(b) Co-operative Department of
the Government;
(c) State Agro-Industries
Development Corporation;
(d) Irrigation Department of the
Government;
(e) Fertilizer Corporation of India;
(f) National Seeds Corporation;
any other Agro-Industries or
Agro-Service Organizations;
Member;
(x) the Director, Extension Education Secretary.
Explanation.- For the purposes of this sub-section,
expression “Secretary to the Government in-charge” means the
Secretary to the Government in-charge of a department and
includes an Additional Chief Secretary and a Principal Secretary
when he is in-charge of that department.
18. Functions of the Extension Education Council.–
Extension Education Council shall consider and make
recommendations in respect of-
(i) the extension education programmes and projects of
the University ;
(ii) co-ordination of extension education activities for
improvement of agriculture and allied branches and for
the development of rural communities;
(iii) development of farmers’ education and training and
advisory services, identification and resolution of field
problems and transmission of information;
25¼72½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(iv) methodology of extension education;
(v) integration of extension education with teaching and
research in the University and participation of
teachers and research workers in extension education
programmes;
(vi) any other matter referred to it by the Vice-Chancellor,
Board or any other authority of the University.
19. Finance Committee.- (1) The Finance Committee
shall consist of–
(i) the Vice-Chancellor Ex-officio
Chairman;
(ii) the Secretary to Government in-
charge of the Finance Department,
or his nominee not below the rank
of Deputy Secretary
Member;
(iii) the Secretary to the Government in-
charge of the Agriculture
Department, or his nominee not
below the rank of Deputy Secretary
Member;
(iv) the Director, Research/Extension
Education/ Education (one Director
by rotation every year to be
nominated by the Vice-Chancellor)
Member;
(v) one nominee of the Board who be
the non-official member of the
Board
Member;
(vi) the Comptroller Ex-officio
Secretary.
Explanation.- For the purposes of this sub-section,
expression “Secretary to the Government in-charge” means the
Secretary to the Government in-charge of a department and
includes an Additional Chief Secretary and a Principal Secretary
when he is in-charge of that department.
(2) Finance Committee shall have the following functions,
namely:-
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼73½
(i) to examine the annual accounts and budget
estimates of the University and to advise the Board
thereon;
(ii) to review the financial position of the University
from time to time; and
(iii) to make recommendations to the Board on all
matters relating to the finances of the University .
20. Faculties and their Board of Studies.- (1) The
University shall have the Faculties of Agriculture, Agricultural
Engineering, Home Science and Basic Science and such other
Faculties as may be prescribed.
(2) These Faculties shall comprise of such departments,
divisions or centres as may be prescribed, however, depending on
the nature of the subject and functions, one department or centre
may cater to the needs of more than one Faculty.
(3) Each Faculty shall consist of such members as may be
prescribed and Dean of the concerned Faculty shall be the
Chairman of the Faculty.
(4) Functions of each Faculty shall be as follows:-
(i) to review teaching programme and suggest
improvement thereof;
(ii) to consider the recommendations of the respective
Board of Studies and to place the same before the
Academic Council for consideration and approval;
(iii) the Faculties shall be responsible for Bachelor and
Post-graduate degree programme; and
(iv) to perform such other functions as may be assigned
to it by the Academic Council or Vice-Chancellor.
(5) There shall be a Board of Studies for each Faculty, the
constitution of which shall be such as may be prescribed and Dean
of the Faculty concerned shall be the Chairman of the Board of
Studies.
(6) The Board of Studies shall have the following
functions, namely:-
25¼74½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(i) to propose to the Faculty concerned, the courses of
study and curricula for various programmes of
instructions offered by that Faculty; and
(ii) to perform such other functions as may be directed
by the Dean of the Faculty concerned, other
authorities and Vice-Chancellor.
21. Constitution of Committees.- Every authority shall
have the power to appoint committees which may unless otherwise
provided in this Act or Statutes consist of the members of the
authority and such other persons as members as it may deem fit.
22. Provisions in relation to membership of
authorities.- (1) Save as otherwise provided in this Act, if any
member other than ex-officio member of any authority or body of
the University is unable by reason of his death, resignation,
removal or otherwise to complete his full term of office, the
vacancy so caused shall, as soon as convenient, be filled by the
appointment, nomination or co-option, as the case may be, and the
person so appointed, nominated or co-opted shall fill such vacancy
for the unexpired portion of the term for which the member in
whose place such person is appointed, nominated or co-opted
would otherwise have continued in office.
(2) The Board may remove any person from membership of
any authority or body of the University on the ground that such
person has been convicted of any offence involving moral
turpitude or conduct not befitting the office held by the concerned
member with the approval of the Chancellor:
Provided that prior approval of the Chancellor shall not be
necessary where such a person has been convicted by a competent
court of law:
Provided further that no such order shall be made against
any person without giving him a reasonable opportunity of being
heard.
(3) A person who is a member of any authority or body of
the University as a representative of another authority or body,
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼75½
whether of the University or not, shall cease to be a member of
such authority or body, if before the expiry of the term of his
membership he ceases to be a member of that other authority or
body by which he was appointed or nominated:
Provided that he may continue to hold his office till his
successor is appointed or nominated, as the case may be.
(4) Whenever any person becomes a member of any
authority or body of the University by virtue of the office held by
him, he shall forthwith cease to be a member of such authority or
body, if he ceases to hold such office before the expiry of the term
of his membership:
Provided that he shall not be deemed to have ceased to hold
his office merely by reason of his proceeding on leave for a period
not exceeding four months.
(5) Any member, other than an ex-officio member, of any
authority or body of the University may resign his office by letter
addressed to the Vice-Chancellor and such resignation shall take
effect from the date on which the same is accepted by the authority
competent to fill the vacancy or on the expiry of three months from
the date of its receipt by the Vice- Chancellor, whichever is earlier.
23. Validity and protection of acts.- (1) No act or
proceeding of any authority or body of the University shall be
invalid by reason of the existence of any vacancy among its
members or by reason of some person having taken part in the
proceedings who is subsequently found to have been not entitled to
do so.
(2) Save as otherwise provided in this Act, all the acts done
or orders made in good faith by the University or any of its
authorities shall be final and no suit shall be instituted against or
damages claimed from the University or its authority for anything
done or purported to have been done in pursuance of this Act or
the Statutes or the Regulations.
(3) No suit or other legal proceeding shall lie against any
officer or other employee of the University in respect of anything
25¼76½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
which is in good faith done or intended to be done in pursuance of
this Act or any Statutes.
CHAPTER IV
Officers of the University
24. Officers.- The following shall be the officers of the
University, namely:-
(i) the Vice-Chancellor;
(ii) the Directors;
(iii) the Deans;
(iv) the Registrar;
(v) the Comptroller;
(vi) the University Librarian;
(vii) the Director, Students’ Welfare;
(viii) the Controller of Examinations;
(ix) the Estate Officer; and
(x) such other persons in the service of the
University as may be declared by the Statutes to
be the officers of the University.
25. The Vice-Chancellor.- (1) The Vice-Chancellor shall
be a whole time paid officer of the University and shall be
appointed by the Chancellor in consultation with the State
Government upon recommendation of a Selection Committee
consisting of -
(a) one person nominated by the Board not connected
with the University or any college thereof;
(b) the Director General, Indian Council of Agriculture
Research or his nominee;
(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.
(2) A person who has attained academic excellence and
demonstrated leadership qualities in agriculture education and has
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼77½
the minimum qualifications that is to say at least six years’
experience on the post of Professor or equivalent in teaching or
research or extension system of agriculture of any university or
research centre in the country, out of which at least three years of
experience should be as Dean of the Faculty of any agriculture
university or Principal or Dean of any agriculture college or
Director as defined in clause (k) of section 2.
(3) 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.
(4) 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.
(5) 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 (1), 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 (6).
(6) When a temporary vacancy in the office of the Vice-
Chancellor occurs by reason of leave, suspension or otherwise or
when a stop-gap arrangement is necessary under sub-section (5),
the Registrar shall forthwith report the matter to the Chancellor
who shall make, on the advice of the State Government,
arrangement for the carrying on the function of the office of the
Vice-Chancellor.
(7) The Vice-Chancellor may at any time relinquish office
by submitting, not less than sixty days in advance of the date on
which he wishes to be relieved, his resignation to the Chancellor.
25¼78½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(8) Such resignation shall take effect from the date
determined by the Chancellor and conveyed to the Vice-
Chancellor.
(9) Where a person appointed as the Vice-Chancellor was
in employment before such appointment in any other college,
institute 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.
(10) Where the Vice-Chancellor had been in his previous
employment, a member of any insurance or pension scheme, the
University shall make a necessary contribution to such scheme.
(11) The Vice-Chancellor shall be entitled for travelling
and daily allowance at such rates as may be fixed by the Board.
(12) 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.
26. Powers and duties of the Vice- Chancellor.- (1) The
Vice-Chancellor shall be the principal executive academic officer
of the University and ex-officio Chairman of the Board, Academic
Council and other authorities and shall in the absence of the
Chancellor preside at the convocation of the University and confer
degrees on persons entitled to receive them.
(2) The Vice-Chancellor shall exercise general control over
the affairs of the University and shall be responsible for due
maintenance of discipline in the University.
(3) The Vice-Chancellor shall convene meetings of the
Board, Academic Council, Research Council and Extension
Education Council.
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼79½
(4) The Vice-Chancellor shall ensure faithful observance
of the provisions of this Act and Statutes and Regulations.
(5) The Vice-Chancellor shall be responsible for the
presentation of the annual financial estimates and the annual
accounts to the Board.
(6) 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 would ordinarily have been
exercised or performed by any other authority under this Act or the
Statutes and shall in such case as soon as may be thereafter report
his action to such authority and if such authority disagrees with the
action of the Vice-Chancellor, the matter shall be referred to the
Chancellor whose decision thereon shall be final.
(7) Where any action taken by the Vice-Chancellor under
sub- section (6) affects any person in the service of the University
to his disadvantage such person may prefer an appeal to the Board
within thirty days from the date on which such person has been
served with a notice of the action taken.
(8) If the Vice-Chancellor is satisfied that a decision of the
Board is not in the best interest of the University, he shall refer it
to the Chancellor whose decision thereon shall be final.
(9) Subject to the provisions of the preceding sub-section,
the Vice Chancellor shall give effect to the decisions of the Board
regarding the appointments, promotions and dismissal of officers,
teachers and other employees of the University.
(10) The Vice-Chancellor shall be responsible for the
proper administration of the affairs of the University and for a
close co-ordination and integration of teaching, research and
extension education.
(11) The Vice-Chancellor shall exercise such other powers
and perform such other duties as are conferred or imposed on him
under the provisions of this Act and the Statutes.
27. Registrar.- (1) The Registrar shall be the
administrative officer of the University. He shall work directly
25¼80½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
under the superintendence, direction and control of the Vice-
Chancellor.
(2) The Registrar shall be appointed by the State
Government from one of its officers of the Rajasthan
Administrative Service (not below selection scale) or of Indian
Administrative Service.
(3) When the office of the Registrar is vacant, or when the
Registrar is, by reason of illness, absence or any other reason,
unable to exercise the powers, perform the functions and discharge
the duties of his office, the powers, functions and duties of the
office of the Registrar shall be exercised, performed and
discharged by such person as the Vice-Chancellor may appoint for
the purpose.
(4) The Registrar shall be the ex-officio Secretary to the
Board.
(5) It shall be the duty of the Registrar-
(a) to be the custodian of the records, the common seal
and such other properties of the University as the
Board shall commit to his charge; and
(b) to issue all notices convening meetings of the
Board, the Academic Council, the Faculties, the
Board of Studies, the Board of Examinations and
the Planning Board and of any committee appointed
by the authorities of the University.
(6) (i) Where any proceedings or resolution of the Board or
order of the Vice-Chancellor is inconsistent with the provisions of
this Act and the Statutes made thereunder, it shall be the duty of
the Registrar to tender advice to the Board or the Vice-Chancellor
mentioning the relevant provisions and to record in the
proceedings to the meeting of the Board or on the order of the
Vice-Chancellor the fact that he had tendered such advice and
thereupon put up a note of dissent on such proceedings, resolution
or the order, as the case may be, and ensure the communication of
the matter to the Chancellor or any officer authorized by him in
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼81½
this behalf within seven days of passing such resolution or order,
or as the case may be, undertaking such proceedings.
(ii) After examining the note of dissent reported under sub-
clause (i), the Chancellor or the officer authorized in this behalf by
him, may make such interim or final order as he and it thinks fit,
which shall be binding on the University.
(7) The Registrar shall exercise such other powers and
perform such other functions and discharge such other duties as
may be directed by the Vice-Chancellor or assigned to him by the
Board.
28. Comptroller.- (1) The Comptroller shall be a whole-
time salaried officer of the University to be posted by the
Government from its officers of the Rajasthan Accounts Service of
the rank of selection scale and the above:
Provided that a person appointed as Comptroller shall retire
from office if, during the term of his office, he completes the age
of superannuation.
(2) The Comptroller shall hold office for a period of three
years.
(3) The emoluments and other terms and conditions of
service of the Comptroller shall be such as may be prescribed.
(4) When the office of the Comptroller is vacant, or when
the Comptroller is, by reason of illness or absence or any other
cause unable to exercise the powers, perform the functions and
discharge the duties of his office, the powers, functions and duties
of the office of the Comptroller shall be exercised, performed and
discharged by such person as the Vice-Chancellor may appoint for
the purpose.
(5) The Comptroller shall be the ex-officio Secretary to the
Finance Committee.
(6) The Comptroller shall-
(a) exercise general supervision over the funds of the
University and shall advise the University as regards
its financial policy;
25¼82½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(b) manage the property and investments of the
University including trust and endowed property in
accordance with the decision of the Finance
Committee and the Board; and
(c) exercise such other powers and perform such other
financial functions, as may be assigned to him by the
Board, or as may be prescribed:
Provided that the Comptroller shall not incur any
expenditure or make any investment exceeding such amount as
may be prescribed except with the previous approval of the Board.
(7) Subject to the control of the Board, the Comptroller
shall-
(a) ensure that the limits fixed by the Board for recurring
and non-recurring expenditure for a year are not
exceeded and that all moneys are expended for the
purposes for which they are granted or allotted;
(b) be responsible for the preparation of annual accounts,
financial estimates and the budget of the University
and for their presentation to the Finance Committee
and the Board;
(c) keep a constant watch on the cash and bank balances
and of investments;
(d) watch the progress of the collection of revenue and
advise on the methods of collection employed;
(e) ensure that the registers of buildings, land, furniture
and equipments are maintained up-to-date, and that
stock checking is conducted in respect of equipments
and other consumable materials in all offices,
laboratories, colleges and institutes maintained by the
University;
(f) bring to the notice of the Vice-Chancellor and the
Registrar any unauthorized expenditure or other
financial irregularity and suggest appropriate action
to be taken against persons at fault; and
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼83½
(g) call from any office, laboratory, constituent college
maintained by the University, any information or
returns as he may consider necessary for the exercise
of his powers, performance of his functions or
discharge of his duties.
29. Directors, Deans, Librarian, Controller of
Examinations etc.- (1) (a) There shall be a Director of Education
who shall be responsible for academic coordination for teaching,
research and extension, admission of Under Graduate and Post-
graduate and management and control of examinations at Under
Graduate and Post-graduate levels. He will be concerned with the
policy matters and system regarding resident instructions in the
University and development of educational technology.
(b) He shall be responsible for maintaining permanent
records of the Academic Council, performance of the students of
the University including the courses taken, credits obtained,
degrees, prizes or other distinctions and other items pertaining to
the academic performance and the discipline of the students.
(c) He shall function as Secretary of the Academic
Council.
(2) There shall be a Director of Research who shall be
responsible for the direction and co-ordination of research
programmes in the University as laid down in section 31 and
efficient working of research stations.
(3) There shall be a Director of Extension Education who
shall be responsible for the agriculture extension education
programmes as laid down in section 32.
(4) There shall be a Director of Human Resources
Development who shall be responsible for human resources
development.
(5) There shall be a Dean for each constituent college and
senior most shall be the Chairman of the Faculty and the Board of
Studies of the concerned Faculty and shall be responsible to the
25¼84½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
Vice-Chancellor for the organization and implementation of the
teaching programmes of the Faculty.
(6) There shall be a Librarian who shall be responsible for
the maintenance and management of the University Library, to
guide and co-ordinate the working in the libraries of the various
constituent units of the University, to prepare the annual estimate
of operational and developmental requirements of all the libraries
of the University for incorporation in the budget estimates.
(7) There shall be a Director Students’ Welfare, who shall
have the following duties:-
(a) to make arrangements and supervise management of
students’ hostel, cafeteria and mess;
(b) to plan and organize students’ extra-curricular
activities such as sports, cultural and other
recreational activities of the University ;
(c) to plan and direct the programmes of students’
advisement and counselling and to enlist the co-
operation of prospective employers and employment
agencies to assist in the placement of students of the
University and to promote discipline amongst the
students of the University ;
(d) to supervise and control medical and health services
and other welfare measures in the University; and
(e) to make arrangements for scholarships, stipends, part-
time employment and travel facilities for the study
tour of the students.
(8) There shall be a Controller of Examinations who shall
be responsible for conducting various examinations of the
University and declaration of results in time.
(9) There shall be an Estate Officer who shall be the
custodian of all the land and buildings of the University and shall
be responsible to maintain them.
(10) Subject to the provisions of this Act, the officers of the
University referred to in clauses (ii) to (x) of section 24 shall
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼85½
perform such other duties as may be prescribed or as may be
assigned to them from time to time by the Board or the Vice-
Chancellor.
30. Terms and conditions and appointments of the
teachers, officers of the University.- (1) The teachers of the
University shall be appointed by the Vice-Chancellor with the
approval of Board of Management of the University.
(2) The officers of the University referred to in clauses (ii)
to (x) of section 24 shall be appointed by the Vice-Chancellor with
the approval of the concerned authority of the University on such
terms and conditions, as may be prescribed:
Provided that the Vice-Chancellor may make appointments
of such officers as a temporary measure, for period of six months
under intimation to concerned authority of the University.
(3) The selection of the teachers and officers of the
University shall be made in accordance with the procedure as
provided under the Rajasthan Universities’ Teachers and Officers
(Selection for Appointment) Act, 1974 ( Act No. 18 of 1974) and
the provisions of the said Act shall be applicable subject to the
modification that as respect to the selection of a Professor,
Associate Professor and Assistant Professor for appointment in the
University, the Committee referred to in section 5 of the said Act
shall, besides other members specified in column 2 against entry
No. 2 and 3 in the First Schedule of the said Act, consist of the
Director Research and the Director Extension as members.
CHAPTER V
Education, Research and Extension Education
31. Education.- (1) Subject to the provisions of this Act,
education in the University shall include Bachelor’s, Master’s and
Doctoral degree programmes and short term diploma courses in the
disciplines of agriculture including basic and applied science,
Agriculture Engineering and Technology, Home Science, Dairy
25¼86½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
and Food Science and Food Technology and other allied sciences
as may be prescribed.
(2) Educational programmes may be based on modern
system of agricultural education with the objective of producing
competent and practical oriented graduates and post-graduates to
handle production, management, research, extension education and
teaching work in the field of agriculture and allied branches.
32. Research.- Subject to the provisions of this Act and
the Statutes, research programmes in the University shall carry on
research (fundamental as well as applied) on the problems of
agriculture and other allied sciences for the purpose of
development of agriculture and for the benefit of rural population
in the State.
33. Extension education.- (1) Extension education
programme shall be established in the University and shall subject
to the provisions of this Act and the Statutes, make useful
information based upon findings of research available to farmers
and others to help and solve their problems. It shall conduct
demonstrations and training programmes for the benefit of
students, extension workers and farmers. Extension education shall
be co-ordinated with the other functions of the University and
other appropriate agencies of the State.
(2) The University shall be responsible for the agricultural
extension education activities in the State necessary to inform and
demonstrate to the farmers, the findings of research on improved
practices essential to improve rural living and to increase
agricultural production with special emphasis on food production
and utilization. In order that the University may conduct such
activities, the State shall transfer to the University necessary
personnel facilities and funds in accordance with a plan to be
developed or mutually agreed upon by the Board and the
Government.
34. Co-ordination of teaching, research and extension
education, integration of functions and curricula and services.-
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼87½
(1) In consultation with the appropriate officers of the University,
the Vice-Chancellor shall be responsible for taking such steps as
may be necessary for the full co-ordination of teaching, research
and extension activities of the University .
(2) The Vice-Chancellor shall be responsible, working
through the appropriate officers of the University, for seeing that
conditions are established whereby there is maximum possible
progress in the development of new information and technology in
the natural, physical and social sciences related to agriculture and
its transfer to the teaching curricula and other educational
programme leading to their understanding and adoption in practice.
(3) The Vice-Chancellor shall be responsible for working
through the appropriate officers and staff of the University, to see
that there is an appropriate inter-relation in the different curricula
and courses offered in the different Faculties of the University so
as to avoid unnecessary duplication of functions between Faculties
of the University and provide the students with the best course
offerings and Faculty contacts feasible within the University’s
resources and talents.
(4) The University shall develop its programmes of
research and extension education keeping in view the needs of the
State and jurisdiction area in particular and provide the appropriate
technical support and consultative advice to the Government
departments engaged in the development work in agriculture and
other allied branches.
CHAPTER VI
Funds and Accounts
35. The University Funds.- (1) The University shall have
a General Fund to which shall be credited,-
(i) its income from fees, endowments and grants and
income from properties of the University
including hostel, experimental stations and farms;
25¼88½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(ii) contribution and grants made by the Government
on such conditions as are consistent with the
provisions of this Act; and
(iii) other contributions, grants, donations, benefactions
and loans and other receipts.
(2) The University shall form a fund called the Foundation
Fund from contributions and grants made by the Central
Government or the State Government or agencies approved by the
Central or State Government for being credited to that fund and
such other sums as may be specified by the Board, shall be
credited to this fund, and the Board may, as and when necessary,
retransfer such amount as may be specified, from the Foundation
Fund to the General Fund, in the manner prescribed.
(3) The University shall furnish statements of accounts,
reports and other particulars to the Government relating to any
grant made by the Government and shall take such action and
furnish such statements, accounts, reports and other particulars
relating to the utilization of any grant within such time and in the
manner as the Government may direct.
(4) It shall be competent for the University in furtherance
of its objects to accept the grants from the Government or any
other State Government or the Central Government or statutory
bodies or endowments or donations under such conditions as may
be agreed upon between the University and the donor.
36. Provident fund, pension and insurance.- (1) The
University shall create for the benefit of its officers, teachers,
ministerial staff and other employees, in such manner and subject
to such conditions as may be prescribed, such pension, gratuity,
insurance, provident fund as it may deem fit.
(2) For such pension, gratuity, insurance and provident
fund so constituted by the University, the Government may declare
that the provisions of the Provident Funds Act, 1925 (Central Act
No. 19 of 1925) shall apply to such funds as if it were Government
Provident Fund:
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼89½
Provided that the University shall have power in
consultation with the Finance Committee and the Board to invest
provident fund amount in such manner as it may determine.
37. Management of Funds.- The General Fund,
Foundation Fund and other funds of the University shall be
managed in accordance with the provisions of the Statutes.
38. Accounts and Audit.- (1) The annual accounts and
balance sheet of the University shall be prepared by the
Comptroller under the direction of the Vice-Chancellor and all
moneys accruing to or received by the University from whatever
source and all amount disbursed or paid shall be entered in the
accounts.
(2) The Comptroller shall, before such date as may be
prescribed by the Statutes, prepare the annual financial estimates
for the ensuing year.
(3) The annual accounts and the annual financial estimates
prepared by the Comptroller shall be placed before the Board
together with the remarks of the Finance Committee for approval
and the Board may pass resolution with reference thereto and
communicate the same to the Comptroller who shall take action in
accordance therewith.
(4) The annual accounts shall be audited in the prescribed
manner by such auditors as the State Government may direct and
the cost of such audit shall be a charge on the University fund.
(5) The accounts when audited shall be printed and copies
thereof, together with the audit report, shall be submitted by the
Vice-Chancellor to the Board which shall forward them to the
Chancellor with such comments as may be deemed necessary.
(6) The University shall settle objections raised in the audit
and carry out such instructions as may be issued by the State
Government on the audit report.
39. Government grants.- The Government shall every
year make the following lump sum grants to the University,
namely:-
25¼90½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
(i) a grant not less than the expenditure incurred in the
University on agricultural education, research and
extension education;
(ii) a grant not less than the estimated net expenditure
of pay and allowances of the staff contingencies,
supplies and services of the University other than
in respect of the activities in various organizations,
referred to above in clause (i) ;
(iii) a grant to meet such additional items of expenditure
recurring and non- recurring as the Government
deems necessary for the proper functioning of the
University;
(iv) the State Government shall also make non-lapsable
lump sum grant to the University in respect to
schemes included in the Five Year Plan and
transferred to it for implementation by the
University of an amount equal to the net outlay in
the annual plan. Adjustments may be made for the
anticipated assistance from the Central Government
and other agencies sponsoring such schemes
provided such assistance may come to the
University directly, rather than through the State
Government.
40. Control of the State Government.- Where the State
Government funds are involved, the University shall abide by the
terms and conditions attached to the sanction of such funds which
may inter alia include prior permission of the State Government in
respect of the following, namely:-
(a) creation of the new posts of teachers, officers or other
employees;
(b) revision of the pay, allowances, post-retirement
benefits and other benefits to its teachers, officers and
other employees;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼91½
(c) grant of any additional/special pay, allowance or
other extra remuneration of any description
whatsoever, including ex-gratia payment or other
benefits having financial implications, to any of its
teachers, officers or other employees;
(d) diversion of any earmarked funds other than the
purpose for which it was received;
(e) transfer by sale, lease, mortgage or otherwise of
immovable property;
(f) incur expenditure on any development work from the
funds received from the State Government for any
purposes other than for which the funds are received;
and
(g) take any decision resulting in increased financial
liability, direct or indirect, for the State Government.
Explanation.- The above conditions shall also apply in
respect of the posts created from any other fund, which may, in the
long term, be likely to cause financial implications to the State
Government.
41. Assumption of financial control by the State
Government as emergency measure.- (1) The State Government
shall have the right to cause an inquiry to be made, by such person
or persons as it may direct, and to issue directions to the
University, in respect of any matter connected with the finances of
the University, where State Government funds are concerned.
(2) If the State Government is satisfied that owing to mal-
administration or financial mismanagement in the University a
situation has arisen whereby financial stability of the University
has become insecure, it may by a notification, declare that the
finances of the University shall be subject to the control of the
State Government and shall issue such other directions as it may
deem fit for the purpose and the same shall be binding on the
University.
CHAPTER VII
25¼92½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
Statutes and Regulations
42. Statutes.- Subject to the provisions of this Act, the
Statutes of the University may provide for any matter connected
with the affairs of the University and shall in particular, provide
for the following, namely:-
(1) constitution, powers and duties of the Authorities;
(2) creation, composition and functions of other bodies or
committees, necessary or desirable for improving the
academic life of the University;
(3) designations, powers, functions, duties, manner of
appointment and selections and terms and conditions of
service of the officers other than Vice-Chancellor;
(4) classification, qualification and manner of appointment,
terms and conditions of services and duties of teachers
and non-teaching staff of the University;
(5) terms and conditions of service of the Vice-Chancellor;
(6) establishment, amalgamation, sub-divisions or abolition
of Faculties, divisions, department, research stations,
extension centres or other units of the University;
(7) establishment of pension and insurance schemes for the
benefit of officers, teachers and other employees of the
University and the rules, terms and conditions of such
schemes;
(8) holding of convocations to confer degrees and
diplomas;
(9) conferment and withdrawal of honorary degrees and
academic distinctions;
(10) conditions of service, remunerations and allowances
including travelling and daily allowances to be paid to
officers, teachers and other persons employed under the
University;
(11) conditions and mode of appointment and the duties of
examining bodies and examiners;
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼93½
(12) procedure and terms and conditions of affiliation and
of withdrawal of such affiliation, and terms and
conditions of fees for affiliation, to colleges or
institutes;
(13) management of constituent colleges, centres, divisions,
departments, regional stations or other institutes
founded or maintained by the University;
(14) conducting examination and awarding degrees to
students of affiliated colleges as per rules and
regulations laid down by the University;
(15) constitution of Selection Committee for appointment of
staff other than teachers and officers; and
(16) all other matters which by this Act are to be provided
by the Statutes.
43. Statutes how made.- (1) Statutes under this Act shall
be proposed by the Board and submitted to the Chancellor for his
assent and shall come into force only after the assent is received
and notified by the Vice-Chancellor.
(2) Any Statute may be amended or repealed by the Board
with the assent of the Chancellor.
(3) All Statutes made under this Act shall be published in
the Official Gazette.
44. Regulations.- (1) The authorities of the University
may make Regulations consistent with this Act and the Statutes
for,-
(i) laying down the procedure for their meetings and the
number of members required to form the quorum;
(ii) providing for matters which by this Act and the
Statutes are to be regulated by Regulations; and
(iii) providing for any other matter solely concerning the
authority and not provided for by this Act and the
Statutes.
(2) The Academic Council may subject to the provisions of
this Act and the Statutes, make Regulations providing for courses
25¼94½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
of studies, system of examination, academic calendar, award of
degrees and diplomas of the University and other matters related to
resident instruction.
(3) The Regulations made by any authority of the
University shall be subject to such direction as the Board may from
time to time give in this behalf.
(4) Academic Council of the University may make
Regulations for,-
(i) the holding of convocations to confer degrees and
diplomas;
(ii) the conferment of honorary degrees, academic
distinctions and withdrawal of degrees;
(iii) the establishment and abolition of hostels maintained
by the University;
(iv) the institute of fellowships, scholarships, stipend,
bursaries, medals and prizes and the conditions of
award thereof;
(v) the entrance or admission of the students to the
University and their enrolment and continuance as
such and the conditions and procedures for dropping
students from enrolment;
(vi) the fees which may be charged by the University;
(vii) the courses of study to be laid down for all degrees,
diplomas and certificates of the University;
(viii) the conditions under which students shall be
admitted to the degrees, diplomas, or other courses
and examinations of the University and their
eligibility for the award of degrees and diplomas;
(ix) the conditions for conferment of degrees and other
academic distinctions;
(x) the maintenance of discipline among the students of
the University;
(xi) the special arrangements, if any, which may be made
for residence, discipline and teaching of women
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼95½
students and the provision of special courses of study
for women;
(xii) the conditions of residence of students of the
University and the levy of fees for residence in
hostels; and
(xiii) the recognition and management of hostels not
maintained by the University.
CHAPTER VIII
Miscellaneous
45. Residence of students.- The students shall reside in
the accommodation maintained by the University or approved by
the Vice-Chancellor subject to the conditions as may be prescribed.
However, the Vice-Chancellor or an authorized officer of the
University may permit the student(s) to reside with their parents or
in private accommodations when no such accommodation is
available with the University.
46. Annual Report.- The annual report of the University
shall be prepared by the Registrar or Director, Prioritization,
Monitoring and Evaluation, under the direction of the Vice-
Chancellor normally within six months from the close of the
financial year and circulated to the members of the Board one
month before the meeting at which it is to be considered. The
Board shall after consideration of the annual report forward a copy
thereof with comments to the Government. A copy of the said
report shall be laid on the table of the House of the State
Legislature.
47. Delegation of powers.- The Board may, by Statutes,
delegate the powers exercisable by it under this Act or the Statutes
made thereunder, to any authority, officer, Heads of colleges,
divisions, departments, institutes or units and offices subject to
such conditions and restrictions as the Board may deem proper.
48. Constitution of ad-hoc committees.- Notwithstanding
anything in this Act and until such time as the authorities are duly
constituted, the Vice-Chancellor may subject to the prior approval
25¼96½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
of the Chancellor or the Board, after it has been constituted,
appoint committees temporarily to exercise, perform and discharge
any of the powers, functions and duties of such authority under this
Act.
49. Disputes as to constitution of authorities or bodies.-
If any question arises as to whether any person has been duly
appointed or is entitled to be a member of any authority or other
body of the University , the matter shall be referred to the
Chancellor whose decision thereon shall be final:
Provided that before taking any such decision, the
Chancellor shall give the person affected thereby reasonable
opportunity of being heard.
50. Legal Proceedings.- All suits and other legal
proceedings by or against the University shall be instituted,
prosecuted or defended on behalf of the University by the
Registrar or any other officer specifically nominated in this behalf
by the Vice-Chancellor.
51. Appointment to posts in connection with the affairs
of the University.- (1) Subject to the provisions of this Act and the
Statutes made thereunder, appointments to the posts and services in
connection with the affairs of the University may be made by the
Vice-Chancellor with the approval of the concerned authority as
prescribed:
Provided that such approval of the Board shall not be
necessary in respect of appointment of posts carrying scales of pay
lower than the pay scale of an Assistant Professor.
(2) Notwithstanding anything contained in this Act and
until such time as the Statutes are made or the authorities of the
University are constituted, appointments to the posts and services
in connection with the affairs of the University may be made by
the Vice-Chancellor on such terms and conditions as may be
approved by the Chancellor.
52. Reference to Government officers to be construed
in case of change of designation as reference to corresponding
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼97½
officers.-Where any provision of this Act or of the Statutes,
Ordinances or Regulation refer to an officer of the State
Government by designation, then, if that designation is altered or
that office ceases to exist the reference shall be construed as a
reference to the altered designation, or as the case may be, to such
corresponding officer as the State Government may direct.
53. Transitory powers of the first Vice-Chancellor.- The
first Vice-Chancellor shall be appointed by the Chancellor in
consultation with the Government for a period not exceeding one
year or until such time as the Board is constituted whichever is
earlier and exercise all or any of the powers conferred on the Board
by this Act or the Statutes.
54. Power to transfer of persons and properties from
other Universities.- The Chancellor may, in consultation with the
State Government, at any time, make such orders, as are deemed
necessary for the transfer of-
(a) any officer, teacher, employee or servant; or
(b) any movable or immovable property or any rights or
interests therein; or
(c) any fund, grant, contribution, donation, aid or
benefaction received, accrued or promised ; or
(d) any dues, liabilities or obligations incurred or lawfully
subsisting in favour of or against the University; or
(e) any will, deed or other document containing any
bequest, gift or trust ,
from any other University of which he is the Chancellor to the
University constituted under this Act on such terms and conditions
as may be determined in the order.
55. Power to transfer of colleges, institutes and units.-
(1) Notwithstanding anything contained in any law for the time
being in force, the State Government may, by notification in the
Official Gazette, transfer any of the constituent colleges, institutes,
hostels, offices, research stations, extension centres or any other
25¼98½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
body, agency or unit, of the Swami Keshwanand Rajasthan
Agriculture University, Bikaner to the University.
(2) The control and management of any college, institute,
hostel, office, research station, extension centre or any other body,
agency or unit transferred under sub-section (1) shall stand vested
in the University from the date of the publication of the
notification under sub-section (1).
(3) The students of the college or institutes or the persons,
engaged in research station or extension centre or in any other
body, agency or unit so transferred to the University shall be
permitted to complete their course, research or programme and the
University shall make arrangements therefor.
(4) A person employed as a teacher or an employee in any
college, institute, research station, extension centre or any other
body, agency or unit referred to in sub-section (1) shall, from the
date of notification issued under the said sub-section, be deemed to
have become the teacher or, as the case may be, the employee of
the University on the same terms and conditions.
56. Power to obtain information.- Notwithstanding
anything contained in this Act or any other law for the time being
in force, the Government may, by order in writing, call for any
information from the University on any matter relating to the
affairs of the University and, the University shall, if such
information is available with it, furnish the Government with such
information within a reasonable period:
Provided that in the case of information which the
University considers confidential, the University may place the
same before the Chancellor.
57. Transitional provisions.-(1)Notwithstanding anything
contained in this Act or in the Acts of the other Universities in the
State or in the Statutes or Regulations made under any of these
enactments, any student who, immediately before the
commencement of this Act, was studying in a college which has
been or may hereafter be admitted to the privileges of the
Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 14] 2013 25¼99½
University for degrees, diplomas or certificates of other
Universities, in accordance with the Regulations of the University,
shall be permitted,-
(a) to complete his course in accordance with the
curriculum of studies of the University corresponding
to that of the other Agriculture University in the State;
(b) to be examined by the University and if on the results
of such examination he qualifies, be entitled to be
conferred a corresponding degree or diploma or
certificate of the University ; and
(c) to appear at examination within two years of the normal
period required for completing the said course of
studies.
(2) In the year of the establishment of the University,
University examinations of all courses in different Faculties and
disciplines shall be conducted by other Universities in the State as
the case may be, and in subsequent years the examination shall be
conducted by the University.
58. Removal of difficulties.- (1) If any difficulty arises in
giving effect to the provisions of this Act, the Government may, by
order published in the Official Gazette, do anything which appears
to it necessary for the purpose of removing the difficulty.
(2) No order made under sub-section (1) shall be
questioned in any court of law on the ground that no difficulty, as
is referred to in sub-section (1), existed to be removed.
(3) Every order published under this section shall, as soon
as may be after its publication, be laid before House of the State
Legislature.
�काश गु ता,
Principal Secretary to the Government.
________
25¼100½ jktLFkku jkt&i=] flrEcj 14] 2013 Hkkx 4 ¼d½
Government Central Press, Jaipur.