Rajasthan act 021 of 2013 : The AGRICULTURE UNIVERSITY JODHPUR, ACT, 2013

(1) This Act may be called the Agriculture University, Jodhpur, 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.

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; (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 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 Jodhpur, and amended as Agriculture University Jodhpur, as established and constituted under this Act; (i) “Vice-Chancellor” means Vice-Chancellor of the University; and (ii) “Zonal Station or Regional Station” means the Zonal or Regional Station of the University.

1. There shall be established in the State of Rajasthan a University at Jodhpur by the name of the Agriculture University, Jodhpur. 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 Jodhpur.

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 for this University shall, notwithstanding anything contained in the Swami Keshwanand Rajasthan Agriculture University, Bikaner Act, 1987 (Act No. 39 of 1987), The Maharan Pratap University of Agriculture & Technology, Udaipur Act, 2000 (Act. No. 8 of 2000) or any other law for the time being in force, extend to Jodhpur, Barmer, Pali, Jalore, Sirohi and Nagaur districts. 2. The University may assume responsibility for the maintenance of agriculture, fishery, sericulture and forestry training or educational centers and Research and experimental stations, and for the programme of training of field extension workers and for the establishment, development and operation of such centers 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 in the or if admission to 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.

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; (c) undertaking the extension education of such sciences and technologies, especially for the rural people of the State; and (d) such other objects as the University may from time to time determine.

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 under 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/she or she meets the standards laid down in respect of such candidate.

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 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 institutions 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 institutions 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, centers, divisions/ departments/ institutions relating to; agriculture, fisheries, dairying, agricultural engineering, forestry and allied sciences; (j) to establish and maintain laboratories, libraries, research stations and institutions and museums for teaching, research and extension education; (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 fellowships, 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.

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 proceedings to satisfy himself as to the regularity of such proceedings 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, reserved, or remitted for reconsideration, he may pass order accordingly. 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 proceedings, 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.

(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 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. (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 the 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 in 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.

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 postgraduate 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.

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: The Board of Management and its constitution

(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 ; (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 withdrawn such affiliation. (xii) to consider and approve the establishment of a new department, division, centre or research station/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 colleges or faculties into a single 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 ; (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.

(1) Academic Council shall consist of the following, namely:-

(1) The Academic Council shall subject to the provisions of this Act and the Statutes have the power by regulations of prescribing 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:- (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 recommendations for the institution of Professorships, Associate Professorships, Assistant Professorships and other teaching posts including posts in research and extension education; (iii) to make recommendations 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 recommendations 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.

There shall be a Research Council consisting of the following, namely:

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; (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 programmes which may be referred to by the Vice-Chancellor or the Board or any other authority of the University

There shall be an Extension Education Council consisting of the following, namely:

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, Animal Husbandry 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; (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.

The Finance Committee shall consist of:-

(1) The University shall have initially 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/centers as may be prescribed; however, depending on the nature of the subject and functions, one department/center may cater to the needs of more than one faculty. (3) Each faculty shall consist of such members as may be prescribed, and the dean of the concerned faculty will be the chairman/chairperson 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 Faculty shall be responsible for Bachelor degree and Post-graduate and Doctoral degree programme; and (iv) to perform such other functions as may be assigned to it by the Academic Council or Vice-Chancellor. (v) There shall be a Board of Studies for each faculty, the constitution of which shall be as may be prescribed, and Dean of the Faculty concerned shall be the Chairman/Chairperson. (5) The Board of Studies shall have the following functions, namely: (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 the vice-chancellor.

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.

(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/her death, resignation, removal, or otherwise to complete his/her 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 that no such order shall be made against any person without giving 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 body, 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/her membership, he/she ceases to be a member of that other body by which he/she was appointed or nominated: Provided that he/she may continue to hold his/her office till his/her 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/she shall forthwith cease to be a member of such authority or body if he/she ceases to hold such office before the expiry of the term of his membership. Provided that he/she shall not be deemed to have ceased to hold his/her office merely by reason of his/her 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/her 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.

(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 which is in good faith done or intended to be done in pursuance of this Act or any statutes.

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.

(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/her 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 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 Directors 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/she enters upon his/her office or until he/she 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/she 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/her death, resignation, removal or the expiry of his/her 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/she wishes to be relieved, his/her resignation to the Chancellor. (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/she may continue to contribute to the provident fund of which he/she 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/her 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.

(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. (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 of Management. (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 Statues and shall in such case as soon as may be thereafter report his/her 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/her 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/she shall refer it to the Chancellor whose decision thereon shall be final. (9) Subject to the provisions of the preceding sub-sections, 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 Statues.

(1) The Registrar shall be the administrative officer of the University. He/she shall work directly 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/her 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/her 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 there under, 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/she 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 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/she 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.

(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/her office, he/she 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/her 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; (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 (g) call from any office, laboratory, constituent college maintained by the University, any information or returns as he/she may consider necessary for the exercise of his/her powers, performance of his/her functions or discharge of his/her duties.

(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 Postgraduate and management and control of examinations at Under Graduate and Post-graduate levels. He/she will be concerned with the policy matters and system regarding resident instructions in the University and development of educational technology. (b) he/she 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/she 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 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 cooperation 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 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.

(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

(1) Subject to the provisions of this Act, education in the University shall include Bachelor’s, Master’s and Doctoral degree programme and short term diploma courses in the disciplines of Agriculture including basic and applied science, Agriculture Engineering and Technology, Home Science, Dairy and Food Science and other allied sciences as may be prescribed. (2) Educational Programs 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, Animal Husbandry and allied branches.

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 the development of agriculture and for the benefit of the rural population in the State.

(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-coordinated 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 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.

(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 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 are 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.

(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; (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 objectives 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.

(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 it were Government Provident Funds. 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.

The General Fund, Foundation Fund, and other funds of the University shall be managed according to the provisions laid down in the Statutes.

(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 a 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.

The Government shall every year make the following lump sum grants to the University, namely: (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 a 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 that through 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; (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.

(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 maladministration or financial mismanagement in the University, a situation has arisen whereby the 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.

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 / extensions 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 traveling 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; (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.

(1) Statutes under this Act shall be proposed by the Board and submitted to the Chancellor for his/her assent and shall come into force only after the assent is received and notified by the Vice-Chancellor. (2) Any Statue 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.

(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 of studies, systems of examination, academic calendars, awards 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, stipends, 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 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.

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 authorised 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.

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.

The Board may, by Statutes, delegate the powers exercisable by it under this Act or the Statues made there under, to any authority, officer, Heads of colleges/divisions/ departments/institutions or units/offices subject to such conditions and restrictions as the Board may deem proper.

Notwithstanding anything in this Act and until such time as the authorities are duly constituted, the Vice-Chancellor may subject to the prior approval 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.

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 a reasonable opportunity of being heard.

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.

(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.

Where any provision of this Act or of the Statutes, Ordinances, or Regulations refers 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.

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.

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/she is the chancellor to the University constituted under this Act on such terms and conditions as may be determined in the order.

(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 centers, or any other body, agency, or unit of the Swami Keshwanand Rajasthan Agricultural University, Bikaner, or Maharana Pratap University of Agriculture & Technology, Udaipur, to the University. (2) The control and management of any college, institute, hostel, office, research station, extension center, 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 stations or extension centers 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 center, 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.

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.

(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 University for degree, diploma or certificates of other Universities, in accordance with the regulations of the University, shall be permitted: (a) to complete his/her course in accordance with the curriculum of studies of the University corresponding to that of other Agriculture University in the State; (b) to be examined by the University and if on the results of such examination he/she 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 examinations shall be conducted by the University.

(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.