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THE 1[JAGADGURU RAMANANDACHARYA] RAJASTHAN
SANSKRIT UNIVERSITY ACT, 1998
(Act No. 10 of 1998)
[Received the Assent of the Governor on the 2nd day of September, 1998] An
Act
to provide for the establishment of a Sanskrit University in the State of Rajasthan for the purposes of the prosecution of elaborate studies in and for the teaching of Sanskrit Literature in its entirety, and to provide for continued specialised research and other matters ancillary thereto, and presenting with practical interpretation of the complex and occult knowledge and science contained in the Sanskrit Literature in simple research based scientific manner, as also for bringing the results and achievements of other important researches into light. Be it enacted by the Rajasthan State Legislature in the Forty-ninth Year of the Republic of India, as follows:-
1. Short title and commencement. - (1) This Act may be called the
2 [Jagadguru Ramanandacharya] Rajasthan Sanskrit University Act,1998
(2) It shall come into force at once.
2. Definitions. - In this Act, unless the context otherwise requires,-
(a) "teacher" means a professor, Associate Professor, Assistant professor, Reader or Lecturer or any other person appointed or recognised by the University or as the case may be, by an affiliated college, for imparting instructions to students or guiding research
1 Amended by the Act No.5 of 2006 Substituted by the schedule of Act No.5 of 2006
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work or giving training and includes a person declared by the statutes to be a teacher;
(b) "officer" means an officer as specified in section 10 or otherwise employed in the University, and designated as such under the statutes of the University;
(c) "ordinance" or "an ordinance of the University" shall mean an ordinance made under section 26;
(d) "approved" means approved by the University under the provisions of this Act;
(e) "employee" means a person other than a teacher of the University, appointed in or by the University;
(f) "hostel" means a place of residence maintained or recognised by the University for students of the University either as a part of or separate from a college;
(g) "regular student" means a person who has taken regular admission in any department of the University, affiliated or constituent college or approved institution of the University for taking a course of study for a degree, diploma, certificate or other academic distinction;
(h) "statutes" mean the statutes of the University governing the matters of policy and procedure in the University, made under this Act, and as amended from time to time;
(i) "registered graduate" means a graduate registered under the provisions of this Act and the statutes;
(j) "Principal" means the head of a constituent or affiliated college or the Chief Executive Officer duly appointed under this Act as such;
(k) "authority" means an authority as specified in or declared under section 15;
(l) "recognised" means recognised by the University under the provisions of this Act;
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(m) "State" means the State of Rajasthan;
(n) "regulations" means the regulations made by any authority of the University under this Act;
(o) "University" means the1[Jagadguru Ramanandacharya] Rajasthan Sanskrit University established by this Act;
(p) "University teacher" means a person appointed by the University under the provisions of this Act for imparting instructions;
(q) "prescribed" means prescribed by the statutes, ordinances and regulations of the University;
(r) "non collegiate student" means a person who is not a regular student;
(s) "faculty" means a faculty constituted under the provisions of this Act;
(t) "government" means the Government of Rajasthan;
(u) "affiliated college" means a college admitted to the privileges of the University;
(v) "institution" means an institution recognised or approved as such by the University under the provisions of this Act.
3. Object of the University. - The University shall extend and regulate its functions for the following objects, namely:-
(a) imparting education of the knowledge of the Sanskrit literature through various courses;
(b) initiating and promoting research work in the Sanskrit literature and its various branches;
(c) for undertaking extension education programmes in the Sanskrit literature;
Substituted by the schedule of Act No.5 of 2006
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(d) training to the Sanskrit College teachers with a view to make their knowledge up to date;
(e) organising specially designed orientation programmes in teaching methodologies and pedagogy;
(f) updating and modernising curricular and undertaking the work relating to examination reforms; and
(g) such other work, activities or projects as the University may deem proper to undertake in order to achieve the objects for which it has been established.
4. University to be a body corporate. - (1) There shall be constituted in the State of Rajasthan a University by the name of the1[Jagadguru Ramanandacharya] Rajasthan Sanskrit University.
(2) The University shall consist of a Chancellor, a Vice-Chancellor, an Executive Council, an Academic Council and such other authorities and officer as may be specified in this Act or in the statutes made thereunder.
(3) The University shall be a body corporate having perpetual succession and a common seal and may sue or be sued by its corporate name.
(4) The University shall be competent to acquire, hold, manage, lease, sell or otherwise transfer any movable or immovable property including trust property which may be vested in or acquired by the University and may also borrow moneys from the Central Government or the State Government or any financial institution approved by the Government. The University may enter into contract and do all other acts or things which are necessary for the purposes of this Act.
Substituted by the schedule of Act No.5 of 2006
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(5) In all suits and proceedings by or against the University, the pleadings shall be signed and verified by the officer authorised by the Vice- Chancellor.
(6) The headquarters of the University shall be at Jaipur.
5. Powers and functions of the University. - The University shall exercise the powers and discharge the functions as under:-
(1) to establish faculties, departments or college for the advanced studies and teaching in various subjects of the Sanskrit literature and to maintain them according to the requirements;
(2) to affiliate all Sanskrit colleges and Sanskrit training colleges established in the State;
(3) to confer degrees, diplomas, certificates and other distinctions on such persons,-
(a) who have persued a prescribed course of study in the University or its affiliated or constituent colleges or approved institutions as regular students or have appeared at and passed the examinations of the University, subject to the conditions prescribed in the ordinances and statutes;
(b) who have not persued a course of study subject to the conditions determined by the University from time to time, in the University or its affiliated or constituent colleges or approved institutions but have appeared at and passed the examinations conducted by the University, in accordance with the provisions contained in the ordinances and statutes of the University:
Provided that such persons have been residing within the State of Rajasthan for a period as specified by the University in the ordinances and statutes.
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(4) to prescribe course of study for the degree, diploma and certificate awarded by the University or for other purposes;
(5) to provide for imparting of instructions for graduate, postgraduate studies and research work in Sanskrit literature in the University as also to conduct examination therefor;
(6) to establish special Chair for the prosecution of studies in the Sanskrit literature;
(7) to confer honorary degrees or other distinctions to important persons, scholars and experts approved by the manner prescribed in the statutes;
(8) to make provisions for private education and training, in the manner prescribed in the statutes, ordinances and regulations;
(9) to create posts of Professor, Associate professor and Assistant Professor and any other teaching and non-teaching posts required by the University and to make appointment thereon;
(10) to inspect affiliated colleges and approved institutions and to maintain proper standards of teaching, instructions and training in them;
(11) to construct, maintain and manage buildings, offices, residences, hostels, etc. for teachers, students, officers and staff;
(12) to enforce and maintain discipline among the teachers, students, officers and staff and to make necessary arrangements in order to promote their welfare and to improve their service conditions;
(13) to institute and award fellowships, scholarships, prizes etc. in accordance with the statutes;
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(14) to fix and collect fees and other charges as may be prescribed;
(15) to borrow sums of money with the previous approval of the State Government;
(16) to receive donations, grants, gifts (movable or immovable), presents and aid for the fulfillment of specified objects of the University;
(17) to make grants from the funds of the University for assistance to extra mural teaching;
(18) to seek co-operation from University Grants Commission, other Universities, Authorities and Institutions for the objects of the University; and
(19) to do all such other acts which may, whether they are incidental to the aforesaid acts or not, be necessary to further the objects of the University or which may be incidental or ancillary to achieve these objects.
6. Territorial Jurisdiction.—Notwithstanding any-thing contained to the contrary in the University of Rajasthan Act, 1946, The Jai Narain Vyas University Act, 1962 (Rajasthan Act 17 of 1962), The Mohan Lal Sukhadia University Act, 1962 (Rajasthan Act 18 of 1962), The Kota Open University Act, 1987 (Rajasthan Act 35 of 1987), The Maharshi Dayanand Saraswati University Act, 1987 (Rajasthan Act 38 of 1987) and any other law for the time being in force, the jurisdiction of the University, regarding study and teaching of the Sanskrit literature, shall extend and the powers conferred by or under this act shall be exercisable throughout the territory of the State of Rajasthan.
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7. University open to all classes. - The University shall, subject to the provisions of the ordinances and the statutes, be open to all persons irrespective of their caste, creed, race, class or sex:
Provided that no religious instruction or training shall be imparted in an academic institution affiliated to or recognised by this University which is wholly maintained or aided by the State Fund unless the consent, of the student, in the case of his being a major and, of the guardian of the minor, in the case of a minor, has been obtained.
8. Teaching in the University. - (1) All teaching work recognised by the University shall be conducted either,-
(a) in the University; or
(b) in the affiliated colleges; or
(c) in the recognised institutions.
(2) The courses of study and other activities prescribed by the statutes, ordinances and regulations shall be observed by the University, all affiliated colleges and recognised institutions.
9. Chancellor.-(l) The Governor of the State shall be the ex-officio Chancellor of the University and by virtue of that he shall be the Head of the University.
(2) The Chancellor, when present in the convocation, shall preside over it.
(3)1[X X X X]
(4)2[X X X X]
(5)3[X X X X]
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Deleted by the Act No.34 of 2013
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Deleted by the Act No.34 of 2013 Deleted by Act No.34 of 2013
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(6) The power to give acceptance to add, delete or modify any provisions in the statutes made for the first time under this Act shall vest in the Chancellor.
(7) The Chancellor shall have such other powers as may be conferred on him by the statutes or ordinances.
(8) The Chancellor may, at any time, on his being satisfied, when he deems necessary to do so, communicating the reason in writing, remove or suspend the Vice-Chancellor from the post. The Chancellor, before doing so, shall give a reasonable opportunity of hearing to the Vice-Chancellor personally or in writing or both.
1 [9-A. Visitation.-(l) The Chancellor shall have the right to cause an inspection, to be made by such person or persons, as he or she may direct-
(a) of the University, its buildings, laboratories, libraries, museums, workshops and equipments; or
(b) of any institution or hostel maintained by the University; or
(c) of the teaching and other work conducted or done by the University; or
(d) of the conduct of any examination held by the University.
(2) The Chancellor shall also have the right to cause an inquiry to be made by such person or persons as he or she may direct in respect of any matter connected with the University.
(3) The Chancellor shall, in every case, give notice to the University of his or her intention to cause an inspection or inquiry
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Inserted by the Act No.34 of 2013
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to be made and the University shall be entitled to be represented at such inspection or inquiry.
(4) The Chancellor shall communicate to the University his or her views with reference to the result of such inspection or inquiry and may, after ascertaining the opinion of the University thereon, advise the University upon the action to be taken and fix a time limit for taking such action.
(5) The University shall, within the time limit so fixed, report to the Chancellor the action taken or proposed to be taken on the advice tendered by the Chancellor.
(6) If the University does not take action within the time limit fixed, or if the action taken by the University is, in the opinion of the Chancellor, not satisfactory, the Chancellor may, after considering any explanation offered or representation made by the University, issue such direction as he or she may deem fit and the University shall comply with such direction.
(7) If the University does not comply with such direction issued as per sub-section (6) within such time as may be fixed in that behalf by the Chancellor, the Chancellor shall at his or her discretion have power to appoint any person or body to implement such direction and make such order as may be necessary for the expenses thereof.]
10. Officers of the University. - The following shall, be the officers of the University:-
(i) Vice-Chancellor;
(ii) Registrar;
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(iii) All deans1[X X X] 2[(iii-a) Comptroller; and]
(iv) Any other person serving in the University who may be declared by the statutes to be the officer of the University.
3 [11.Vice-Chancellor.- (1) The Vice-Chancellor shall be a whole time paid officer of the University. (2)No person shall be eligible to be appointed as Vice- Chancellor unless he is distinguish academician having a minimum of ten years experience as Professor in a university or a college or ten years experience in an equivalent position in a reputed research and/ or academic administrative organisation.
(3)The Vice-Chancellor shall be appointed by the Chancellor in consultation with the State Government amongst the persons included in the panel recommended by Search Committee consisting of -
(a) one person nominated by the Executive Council;
(b) one person nominated by the Chairman, University Grants Commission;
(c) one person nominated by the Chancellor; and
(d) one person nominated by the Government, and the Chancellor shall appoint one of these persons to be the Chairman of the Committee.
(4) An eminent person in the sphere of the higher education not connected with the university and its colleges shall only be eligible to be nominated as the member of the Search Committee.
1 word "and" deleted by the Act No 34 of 2013,
2 Inserted by the Act No 34 of 2013 3 Substitued by the Act No.18 of 2018
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(5) The Search Committee shall prepare and recommend a panel of not less than three persons and not more than five persons to be appointed as Vice-Chancellor.
(6) For the purpose of selection of the Vice-Chancellor, the Search Committee shall invite applications from eligible persons through a public notice and while considering the names of persons to be appointed as Vice-Chancellor, the Search Committee shall give proper weightage to academic excellence, exposure to the higher education system in the country and adequate experience in academic and administrative governance and record its findings in writing and enclose the same with the panel to be submitted to the Chancellor.
(7) The term of the office of the Vice-Chancellor shall be three years from the date on which he enters upon his office or until he attains the age of seventy years whichever is earlier;
Provided that same person shall be eligible for reappointment for a second term.
(8) The Vice-Chancellor shall receive such pay and allowances as may be determined by the State Government. In addition to it, he shall be entitled to free furnished residence maintained by the University and such other perquisites as may be prescribed.
(9) When a permanent vacancy in the office of the Vice- Chancellor occurs by reason of his death, resignation, removal or the expiry of his term of office, it shall be filled by the Chancellor in accordance with sub-section (3), and for so long as it is not so filled, stop-gap arrangement shall be made by him under and in accordance with sub-section (10).
(10) When a temporary vacancy in the office of the Vice- Chancellor occurs by reason of leave, suspension or otherwise or
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when a stop-gap arrangement is necessary under sub-section (9), the Registrar shall forthwith report the matter to the Chancellor, who shall make, on the advice of the State Government, arrangement for the carrying on of the function of the office of the Vice-Chancellor by any other Vice-Chancellor of a State University.
(11) The Vice-Chancellor may at any time relinquish office by submitting, not less than sixty days in advance of the date on which he wishes to be relieved, his resignation to the Chancellor.
(12) Such resignation shall take effect from the date determined by the Chancellor and conveyed to the Vice-Chancellor.
(13) Where a person appointed as the Vice-Chancellor was in employment before such appointment in any other college, institution or University, 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.
(14) 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.
(15) The Vice-Chancellor shall be entitled to travelling and daily allowance at such rates as may be fixed by the Executive Council of the University.
(16) 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:
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Provided that leave on half pay may be commuted as leave on full pay on production of medical certificate.]
12. Powers and responsibilities of the Vice-Chancellor. - (1) The Vice-Chancellor shall be the principal academic, administrative and executive officer of the University. In the absence of the Chancellor, he shall preside over the convocation of the University. He shall be the ex- officio Chairman of the Executive Council, Academic Council, the Board or Committee of which he is a member. He shall be authorized to be present, to participate and to speak at the proceedings of the meetings of authorities or other institutions of the University, but may not vote there at unless he is a member thereof.
(2) The Vice-Chancellor shall also be responsible to ensure that the provisions of this Act and of the statutes and ordinances made thereunder are duly observed and he shall have all the powers necessary for this purpose.
(3) The Vice-Chancellor shall also have the right to convene joint meetings of the Executive Council, Academic Council and Faculties.
(4) (i) In any state of emergency, where in the opinion of the Vice- Chancellor immediate action is required to be taken, he shall have power to take immediate action. In such cases, the Vice-Chancellor shall, as soon as may be, inform the officer, authority or other institutions, about the action taken, by whom or where the matter ordinarily should be dealt with and after being confirmed by them, such actions shall further be deemed valid.
(ii) Where the action taken by the Vice-Chancellor under clause (i) of subsection (4) prejudicially affects any person in the service of the University, the person affected may prefer an appeal to the Executive Council within fifteen days from the date on which such action is communicated to him.
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(5) He shall enforce compliance of the order made by Executive Council regarding appointment, penalty, dismissal or suspension of an officer or teacher of the University.
(6) He shall exercise general control over the University and all the disciplinary powers shall vest in him.
(7) He may exercise such other powers as may be prescribed for him by the statutes and ordinances.
13. Registrar. - (1) The Registrar of the University shall be appointed by the Executive Council in the manner laid down in the Rajasthan Universities Teachers and Officers (Selection for Appointment) Act, 1974 (Rajasthan Act No. 18 of 1974) as amended from time to time and on the recommendation of the Selection Committee constituted thereunder.
(2) The salary, emoluments and other conditions of service of the Registrar shall be such as may be determined by the Executive Council.
(3) The Registrar shall be the ex-officio Member-Secretary of the Executive Council and Academic Council.
14. Duties of the Registrar. - The Registrar of the University shall be the custodian of the records and common seal of the University. He shall also act as an ex-officio Secretary of the Executive Council and Academic Council. He shall perform such other functions also as may be prescribed by the statutes and ordinances or may be deemed necessary and directed by the Vice-Chancellor or Executive Council.
15. Authorities of the University. - The following shall be the authorities of the University:-
(i) Executive Council;
(ii) Academic Council;
(iii) Faculties;
(iv) Board of Studies;
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1[(iv-a) Finance Committee;]
(v) Board of inspection; and
(vi) Such other bodies as may be declared by the statutes to be the authorities of the University.
16. Executive Council.—(1) Executive Council shall be the Executive Institution of the University and shall consist of the following:-
(i) Vice-Chancellor; (Ex-Officio)
(ii) a person nominated by the Vice-Chancellor from amongst the Deans;
(iii) a Professor of the University, other than the Deans, nominated by the Vice-Chancellor;
(iv) an Educationist nominated by the Chancellor;
(v) a Principal nominated by the State Government;
(vi) Director, College Education, Rajasthan; (Ex-Officio)
(vii) Director, Sanskrit Education, Rajasthan; (Ex-Officio)
(viii) an Educationist nominated by the State Government;
(ix) Any two of the following teachers, elected from Amongst the cadre of teachers, who have put in not less than 10 years experience of teaching graduation or higher classes in any Sanskrit College of Rajasthan, on 1st January of the year immediately preceding the year in which the elections are held, excluding Professors, Deans of University, Principals of affiliated and constituent colleges:-
(a) any one teacher elected by the teachers of the University's teaching departments and the constituent Colleges from amongst its members;
(b) any one teacher elected by the teachers of the affiliated colleges from amongst its members;
Inserted by the Act No.34 of 2013
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(x) two members of the Legislative Assembly who may be nominated by the Speaker of the Legislative Assembly;
(xi) Registrar-Member Secretary.(Ex-Officio)
(2) The terms of the members of the Executive Council, other than the ex- officio members shall be as under:-
(i) The elected members of the Executive Council shall hold Office from a period of three years from the date of their election, and
(ii) The nominated members of the Executive Council shall hold office during the pleasure of the nominating authority:
Provided that the term of such nomination, shall not exceed three years:
Provided further that a nominated member shall be eligible for re- nomination, at the discretion of the nominating authority:
Provided also that whenever the nomination or re-nomination of such a member is withdrawn by the nominating authority, he shall be deemed to have vacated his office with immediate effect.
17. Duties of the Executive Council. - The Executive Council shall subject to the conditions prescribed in this Act or in its provisions, exercise and discharge following powers and functions:-
(i) to make, to amend and repeal the statutes and ordinances, subject to approval by the Chancellor;
(ii) to hold, control and administer the property and funds of the University;
(iii) to accept, on behalf of the University, contributions, bequest or transfer of movable or immovable property;
(iv) to administer the funds placed at the disposal of the University for certain specific purposes;
(v) to invest sums of money relating to the University;
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(vi) to enter into, vary, carry out, confirm and cancel contract on behalf of the University;
(vii) to borrow sums of money or raise public loans for the fulfilment of the objects of the University, on these security of the property of the University or on any other security, with the previous approval of the State Government;
(viii) to appoint officers (other than the Vice-Chancellor and Deans) and teachers, and to determine their duties, emoluments and conditions of service, subject to the ordinances, and the statutes of the University;
(ix) to determine the form, regulate the use and provide the custody of the common seal of the University;
(x) to inspect, affiliate, recognise or approve Colleges, hostels or institutions and to withdraw the affiliation, recognition or approval subject to the statutes;
(xi) to conduct examinations and to declare the results thereof; and
(xii) to ensure proper standards of teaching and examinations in consultation with the Academic Council.
18. Academic Council. - (1) The Academic Council shall consist of the following: -
(i) Vice-Chancellor; (Ex-Officio)
(ii) Deans of Faculties; (Ex-Officio)
(iii) any two heads of the department of the status of a Professor or Associate Professor nominated by the Vice-Chancellor from amongst the heads of Department of the University;
(iv) two Principals nominated by the Vice-Chancellor from amongst the Principals of the affiliated colleges;
(v) Convener of Boards of Studies; (Ex-Officio)
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(vi) Three such persons co-opted by the Academic Council, who possess special attainment in particular studies and who are not teachers in the University or in any affiliated college or approved institution; and
(vii) Registrar-Member Secretary. (Ex-officio)
(2) The terms of the members of the Academic Council other than the ex-officio members shall be as under:-
(i) The co-opted members of the Academic Council shall hold office for a period of three years from the date of their co- option; and
(ii) The nominated members of the Academic Council shall hold office during the pleasure of the nominating authority:
Provided that the terms of such nomination shall not exceed three years:
Provided further that a nominated members shall be eligible for re- nomination:
Provided also that whenever the nomination or re-nomination of such a member is withdrawn by the nominating authority, he shall be deemed to have vacated his office with immediate effect.
19.Functions of the Academic Council. - (1) The Academic Council, may make general regulations in respect of teaching and examinations of the University and shall be responsible for the maintenance of the standard of teaching and examinations.
(2) Without prejudice of the generality of the aforesaid provisions and subject to the provisions of this Act, the Academic Council shall exercise and discharge following powers and functions:-
(i) to make, amend and repeal the regulations and to determine courses of study and other activities, subject to the approval of Executive Council;
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(ii) to submit proposals for ordinances relating to admission, teaching, other activities, examinations and attendance in the University for the approval of the Executive Council;
(iii) to prepare proposals regarding the determination of standard of teaching and examinations;
(iv) to advise the Executive Council in regard to the academic posts of any of the subjects of any institution of the University;
(v) to advise the Executive Council in regard to the constitution of the Board of Studies and its strength, after considering the recommendations of the Faculty concerned;
(vi) to advise the Executive Council in regard to the fees of the University;
(vii) to advise the Executive Council with regard to the equivalence of examinations and recognition of the examinations of other institution;
(viii) to advise the Executive Council with regard to the Library of the University and the appointment of a Library Committee of the University;
(ix) to advise the Executive Council with regard to the granting of Scholarships of the University and their tenure;
(x) to refer any subject or matter for consideration to the Faculties and the Board of Studies;
(xi) to promote research; and
(xii) to advise the Executive Council with regard to all other academic subjects and matters.
20. Faculties. - (1) The University shall have following faculties:-
(a) Faculty of Ved-Vedang;
(b) Faculty of Darshan (Philosophy)
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(c) Faculty of Literature and Culture;
(d) Faculty of Shrawana Vidya;
(e) Faculty of Adhunik Gyan-Vigyan;
(f) Such other faculties as may be established under the statutes;
(2) Every faculty shall consist of the following, namely:-
(a) concerned Dean;
(b) Professors and Associate Professors of the University related to the subjects or the faculty;
(c) All such Heads of the Departments related to the faculty of the affiliated colleges who have at least 8 years experience of teaching degree classes of the faculty;
(d) members, not exceeding two, co-opted from amongst teachers of the concerned faculty in the affiliated colleges;
(e) members, not exceeding two, co-opted by the faculty, not being the members of the University or any affiliated colleges;and
(f) the convener of the Board of Studies in the faculty, not included in the aforesaid sub-sections.
(3) Following shall be the duties of the Deans of Faculties:-
(a) the Deans shall be responsible for the due observance of statutes, ordinances and regulations relating to the faculty;
(b) the Deans shall preside at the meetings of the faculty and shall record its proceedings; and
(c) the Deans shall have the right to be present and speak at the meetings of the Board of Studies relating to the faculty but not to vote thereat, unless he is a member thereof.
(4) Each faculty shall discharge the following functions, namely:-
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(a) to make recommendations to the Executive Council through the Academic Council as to the establishment of the Board of Studies;
(b) to make recommendations to the Academic Council in respect of courses of study and other activities and the network of examination after consulting the Board of Studies;
(c) to establish mutual co-ordination among the functions of the faculty;
(d) to prepare research schemes and to co-ordinate them whenever necessary;
(e) to dispose of the matters referred to it by the Academic Council or Executive Council;
(f) to refer matters to the Board of Studies for consideration;
(g) to consider the matter referred to it by the Board of Studies, subject to its jurisdiction;
(h) to organise joint meetings with other faculty or faculties with the approval of the Vice-Chancellor, such joint meetings shall be organised by the Vice-Chancellor or by any Dean nominated by him and shall be presided over by him only; and
(i) to discharge such other functions as may be prescribed by the statutes.
21. Research Centre. - (1) The University shall establish a Research Centre for continued specialised investigation and research in the different subjects of the Sanskrit literature and for edition and publication of rare works.
(2) The constitution of the Research Centre, its composition and working system shall be regulated by the statutes.
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(3) The results and special achievements of the research shall be brought into light and the editing and publication thereof as also of the rare works shall be done as per direction of the Executive Council.
22. Boards of Studies. - (1) The Constitution, the number of members and the mode of working of the Board of Studies shall be as under:-
(a) There shall be a Board of Studies for each subject or group of subjects. The number of Boards of Studies in each faculty and the number of internal and external members for the faculty concerned, shall be fixed by the Executive Council on the recommendations of the Academic Council;
(b) The Board of Studies shall be constituted by the faculty concerned for a period of three years;
(c) The number of members of the Boards of Studies shall not exceed:-
(i) seven in the case of a Board related to post-graduate studies; and
(ii) five in other cases.
(d) Each Board shall appoint a convener, from amongst its internal members in the following order:-
(i) Professors of the University;
(ii) Principals of post-graduate colleges;
(iii) Principals of degree colleges having atleast 5 years experience of teaching post-graduate classes;
(iv) Associate Professor of the department in which there is not University Professor;
(v) Principals of degree colleges (by virtue of being Heads of Departments);
(vi) Heads of the departments of post-graduate department in the colleges; and
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(vii) Heads of the departments of graduate level departments in the colleges.
Explanation. - "internal member" means a member, who is a teacher in the University or in an affiliated college or in an approved institution and "external member" means a member who is not an internal member.
(2) The Board of Studies shall have the following functions:-
(a) the Board of Studies shall recommend curricular and other educational activities in the subject concerned and shall advice on all matters referred by the Executive Council, Academic Council or the faculty concerned;
(b) the Board of Studies shall bring to the notice of the Academic Council and Executive Council, the matters relating to examinations pertaining to the subject or the subjects and may refer the matters relating to improvement of curriculum to the faculty concerned;
(c) any of the two Boards of Studies may, as and when Required by the Academic Council or Executive Council, hold a joint meeting, with the prior approval of the Vice-Chancellor, and both shall submit a joint report on the matter concerned. In such cases they shall elect one of the two conveners as the Chairman of the Joint meeting; and
(d) The board of Studies shall prepare a panel of examiners in the subjects concerned in accordance with the statutes.
23. Board of Inspection. - (1) The Board of Inspection shall consist of the following members; -
(a) Vice-Chancellor;
(b) Director of Sanskrit Education, Rajasthan; and
(c) Deans of Faculties;
(2) The Board of Inspection shall have following functions:-
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(a) The Board of Inspection shall dispose of the applications received for affiliation, recognition or, as the case may be, approval of the colleges and institutions subject to jurisdiction of the University and arrange for their inspection in the manner specified by the statutes and shall make recommendations to the Executive Council in respect of granting, continuing or cancelling affiliation, recognition or approval;
(b) The Board shall appoint two committees consisting of five members each. One of them shall dispose of the applications for affiliation of the Colleges and the other shall deal with the applications received for approval of the institutions. These Committees shall be appointed for a period of three years; and
(c) The Board may, subject to the approval by the Executive Council, make rules in respect of granting and withdrawing the affiliation, recognition and approval of the institutions and colleges.
24. Statutes. -The Statutes containing such instructions, directions, proceedings or descriptions, subject to and in accordance with the provisions of this Act may be made on all or any of the following subject:-
(a) conferment of honorary degrees;
(b) holding of convocation to confer degrees;
(c) appointments of the officers of the University, their functions and powers;
(d) constitution, functions and powers of the institutions, Boards and Committees of the University;
(e) establishment and maintenance of the University Department, Colleges, Institutions of research of specialised studies and hostels;
(f) prescribing the fees to be charged by the University for a course of study, determining other activities and admission to its examinations or degrees, diploma or certificate courses;
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(g) inspection of hostels, colleges and institutions and grant or withdrawal of affiliation, recognition or approval;
(h) conditions governing the appointment, duties and remuneration of examiners;
(i) acceptance and management of donation, grant, bequest, gifts (movable or immovable), presents and assistance;
(j) registration of graduates and maintenance of register of registered graduates;
(k) determination of emoluments and service conditions of officers, teachers, clerical and subordinate employees of the University and making provisions of pension, insurance, gratuity and provident fund for their benefit;
(l) vacations of the University;
(m) constitution of co-ordination committee to consider matters of common interest between the University and other Universities and the State Government;
(n) degrees, diplomas and other special degrees to be awarded by the University; and
(o) all such other matters on which the action could be taken under the provisions of this Act.
25. Mode of making the statutes. - (1) New or additional statutes may be made or added or the existing statutes may be amended or cancelled by the Executive Council from time to time in the manner hereinafter appearing.
(2) Any member of the Executive Council, may propose the draft of a statute to the Executive Council and the Executive Council may either approve the draft or amend or modify it completely or partially and shall refer the accepted, rejected, amended or, as the case may be, modified draft to the Chancellor for approval.
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(3) The Executive Council, on any draft of the statute affecting the status, power or constitution of any existing authority of the University, may not consider without giving to the authority an opportunity to express its or his opinion on the said proposal. Any such opinion shall be in writing which the Executive Council shall consider and refer alongwith its decision on the draft of the statute to the Chancellor for his approval.
(4) The Chancellor may either return the draft statutes to Executive Council for reconsideration or, as the case may be, approve the draft statutes passed by the Executive Council.
(5) The statutes passed by the Executive Council shall be valid subject to the approval of the Chancellor.
26. Ordinances of the University. - Subject to the provisions of this Act and the statutes made thereunder, the Executive Council may make ordinance for all or any of the following matters: -
(a) to lay down courses of studies for all degrees, diplomas and certificates of the University and to determine other co-curricular activities;
(b) to prescribe conditions under which student shall be admitted to the Courses of Studies and other co-curricular activities, degrees, diplomas, certificates and other special degrees;
(c) residence, conduct and discipline of the students of the University;
(d) conduct of examinations;
(e) recognition of Supervisors for research;
(f) to determine the mode of entering into contract for or on behalf of the University;
(g) to enforce compliance of the rules relating to transfer of students, by the affiliated colleges;
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(h) all matters, the disposal whereof is required to be made by the ordinances, as per provisions of this Act or the statutes made thereunder;
(i) generally all matters which, in the opinion of the Executive Council, are necessary for exercising the powers conferred by this Act or the statutes made thereunder or for the discharge of the duties of the Executive Council.
27. Mode of making Ordinances of the University.-
(1) The Ordinance of the University, on the subjects contained in section 26, may be made by the Executive Council but no draft ordinance concerning admissions to the University or its examinations, courses of study, attendance and the appointment of examiners shall be considered unless it has been proposed by the Academic Council.
(2) The Executive Council shall have not power to amend any draft proposed, under sub-section (1), by the Academic Council but the Executive Council may reject it or return it to the Academic Council for reconsideration together with the suggestions made by it on the draft as a whole or any part thereof.
(3) All ordinances made by the Executive Council shall be submitted to the Chancellor for approval and all such ordinances shall take effect from the date of their publication in the Official Gazette after their approval by the Chancellor.
28. Regulations. - The Academic Council may make regulations in the manner specified in the statutes, subject to the approval of the Executive Council, and consistent with this Act, statutes and ordinances and on the matters within its jurisdiction.
29. Rules. - Any authority of the University and any other Board of the University specified in section 15 may make rules on all matters relating to
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their business, subject to the approval of the Executive Council and consistent with this Act, statutes and ordinances.
30. Statutes, ordinances and regulation to be published in the Official Gazette and laid before the house of the State Legislature. - (1) Every statute, ordinance, regulation or rule of the University made from time to time, shall be published in the Official Gazette.
(2) Every statute, ordinance, regulation or rule of the University made by amendment or otherwise after the commencement of this Act shall as soon as may be after it is made be laid before the House of the State Legislature while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session in which it is so laid or the session immediately following, the House of the State Legislature agrees to make any modification in the statute, ordinance, regulation or rule or agrees that the statute, ordinance, regulation or rule should not be made, such statute, ordinance, regulation or rule shall thereafter have effect, only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that statute, ordinance, regulation or rule.
31. Affiliation, recognition and approval. - Notwithstanding anything to the contrary contained in any other law for the time being in force in the State any Sanskrit College or Institution affiliated to, recognised, or, as the case may be, approved by any University established in the State immediately before the commencement of this Act under any existing law shall immediately after the commencement of this Act, be deemed affiliated to, recognised, or, as the case may be, approved by this University under this Act, and its affiliation, recognition, or, as the case may be, approval by that University shall be deemed discontinued and its affiliation to, recognition, or, as the case may be, approval by this University shall be
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continued subject to the provisions of this Act or the statutes, ordinances or regulations or rules made under this Act.
32. University Funds.-(1) There shall be a general fund of the University to which all such incomes, fees and other receipts shall be credited under appropriate heads, as may be prescribed.
(2) The money received as contribution, aid or grant from the Central Government or the State Government or any other money received from anyone else, as may be directed by the Board, shall be credited to the Pratisthan Nidhi of the University.
(3) The whole or any part of the money, deposited in the Pratisthan Nidhi of the University, may be spent in such manner and for such purposes, as may be prescribed, or invested in such securities as are specified in Section 20 of the Indian Trusts Act, 1882 (Central Act 2 of 1882).
(4) Such statements, accounts, reports or other particulars relating to the utilization of any grant, aid or contribution given or made by the Central Government or the State Government shall be furnished to the said Government, as may be required from time to time.
(5) The General Fund of the Pratisthan Nidhi and other funds of the University shall be kept, managed and dealt with in accordance with the provisions of the statutes as may be made from time to time.
1 [32-A. 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
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Inserted by Act No 34 of 2013
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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 Executive Council together with the remarks of the Finance Committee for approval and the Executive Council 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 Executive Council which shall forward them to the State Government 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.
32-B.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;
(c) grant of any additional/special pay, allowance or other extra
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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 condition 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.
32-C. 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
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the same shall be binding on the University.]
33. Provident Fund and Pension Fund.-(I) The University shall, for the benefit of its teachers and employees, constitute a provident fund or a pension fund or formulate an insurance scheme in such manner and subject to such conditions as may be prescribed by the statutes.
(2) Where any such provident fund or pension fund has been so constituted, the provisions of the Provident Fund Act, 1925 (Central Act XIX of 1925), shall apply to such fund.
34. Restriction on getting remuneration by the Registrar, other employees and authorities.- No remuneration shall be offered to or accepted by the Registrar, other officers and authorities for any work done by him for the University without the prior permission of the State Government:
Provided that nothing in this section shall in any manner affect the emoluments and conditions of service as mentioned in section 13 in case of the Registrar, or the provisions made elsewhere herein or in their absence those specified in the statutes, in other cases.
35. Restriction on getting remuneration by the members of the Executive Council.-No member of the Executive Council shall get any remuneration for any work done by him for the University whether as an examiner or a tabulator or in any other capacity.
36. Restriction on the term of office of the Board of Studies.-
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proceeding taken by any authority or body of the University shall be questioned or deemed to be invalid by reason only of any vacancy in the said authority or body.
1 [37-A. Transfer of manpower- Notwithstanding anything contained in any law for the time being in force, the Chancellor may, in order to give effect to the provision of this Act, on the advice of the State Government, make such orders as are deemed necessary, for transfer of any officer, teacher, employee or servant 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 specified in the order.]
38. Power to remove difficulties.-If any difficulty arises in giving effect to the provisions of this Act the State Government may, by notification in the Official Gazette, make such order, consistent with provisions of this Act, as may appear to it to be necessary or expedient:
Provided that no such order shall be made after the expiry of three years from the commencement of this Act.
Inseretd by the Act No 10 of 2004
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