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THE UNIVERSITY OF RAJASTHAN ACT
ACT
UNIVERSITY OF RAJASTHAN
JAIPUR
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THE UNIVERSITY OF RAJASTHAN ACT, 1946
(As amended to-date)
An Act to incorporate the University of Rajasthan. Short Title
# 1. This Act may be called the University of Rajasthan Act, 1946. Definitions
2. In this Act and in the Statutes, unless there is anything repugnant in the subject or context :-
(a) "Principal" means the head of an affiliated college or any person duly appointed to act as such ;
(b) "Registered Graduate" means a graduate registered under the provisions of this Act ;
#(c) "Statutes", "Ordinances", "Regulations" and "Rules" mean respectively, the Statutes, Ordinances, Regulations and Rules of the University made under this Act. **(d) "Teacher" means Professors, Readers, Lecturers and such other persons engaged in the work of teaching in a Department of the University or in any of its affiliated colleges or approved institutions ;
(e) "University Teachers" means persons appointed by the University under the provisions of this Act for the purpose of imparting instruction in the University ; (f) "University" means the University of Rajasthan ; *(g) "Approved" means approved by the University under the provisions of this Act ;
*(h) "External students" means a student, not being an internal student, who prepares for an examination of the University under such conditions as may be prescribed ; # The name of the University was changed from the University of Rajputana to the University of Rajasthan by the University of Rajputana (change of name) Act, 1956.
As amended by the University of Rajputana (Second Amendment) Act,
1950.
** As amended by the Rajasthan Secondary Education Act., 1957. * Added by the University of Rajputana (Second Amendment) Act, 1950.
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*(i) "Government" means the Government of Rajasthan ; *(j) "Institution" means an institution for research or specialised studies or any other institution approved as such by the University under the provisions of this Act ;
**(k) "Internal Student" means a student who pursues a regular course of study at a colleges affiliated to the University or at an institution approved by the University or in a Department of the University ; and
(l) "Recognised" means recognised by the University under the provisions of Act.
The University
3. (1) The first Chancellor, the first Pro-Chancellor and the first Vice- Chancellor of the University and the first members of the Senate, the Syndicate and the Academic Council and all persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, will constitute a body corporate by the name of "The University of Rajasthan". #
(2) The University shall have perpetual succession and a Common Seal and shall sue and be sued by the said name.
Powers of the University
4. The University shall have the following powers, namely :-
(1) to provide for instruction in such branches of learning as the University may think fit, and to make provision for research and for the advancement and dissemination of knowledge ; **(1A) to make such provisions as would enable affiliated colleges and approved institutions to undertake specialisation of studies and to organise common laboratories, libraries, museums and other equipment for teaching, instruction, training and research ; (1B) to establish, maintain and manage colleges, departments and institutes or research or specialised studies ;
(2) to hold examinations and to confer degrees and other academic distinctions upon-
## (a) Persons who have pursued a course of study in the University or its affiliated colleges or approved institutions and appear at and pass the examinations of the University under conditions laid down in the Ordinances and Regulations ;
* Added by the University of Rajputana (Second Amendment) Act, 1950. * *As amended by the Rajasthan Secondary Education Act, 1957. As amended by the University of Rajputana (Amendment) Act, 1948. # Amended as "The University of Rajasthan" by the University of Rajputana (change of name) Act, 1956.
## As amended by the University of Rajasthan (Amendment) Act, No. 17 of
1973.
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# (b) persons who have not pursued a course of study in the University or its affiliated colleges or approved institutions, but appear at and pass the examinations of the University as non-collegiate students under such conditions as may be prescribed by the University from time to time ;
Provided that such students have been residing within the State of Rajasthan for such period as may be prescribed by the University in the Ordinances and Regulations.
# (c) Omitted.
(3) to confer honorary degrees or other distinctions on approved persons in the manner laid down in the Statutes ;
*(4) to confer degree, diplomas and other academic distinctions on, and to provide teaching, instruction and training for external students, in the manner prescribed by the Statutes, Ordinances and Regulations ; **(4A) to admit colleges and institutions to the privileges of the University and to withdraw such privileges ;
(5) to institute professorships, readerships and any other teaching posts required by the University ;
(6) to appoint persons as professors, readers, or otherwise as University teachers ;
##(7) to inspect affiliated colleges and approved institutions and to take measures to ensure that proper standards of teaching, instruction and training are maintained in them ;
(8) to supervise and control the residence and discipline of students of the University and to make arrangements for promoting their health and general welfare ;
(9) Omitted.
(10) to institute and award scholarship and other benefits in accordance with the Statutes and the Regulations ;
(11) to demand and receive payment of such fees and other changes as may be authorised by the Ordinances ;
(12) to make grants from the funds of the University for assistance to extramural teaching ;
(13) to establish and administer a University Officers' Training Corps ; # As amended by the University of Rajasthan (Amendment) Act No. 17 of 1973. * As amended by the University of Rajputana (Second Amendment) Act, 1950. **As amended by the Rajasthan Secondary Education Act, 1957. ##As amended by the Rajasthan Secondary Education Act, 1957. Omitted by the Rajasthan Secondary Education Act, 1957.
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(14) to co-operate with other universities and authorities in such manner and for such purposes as the University may determine; and
(15) to do all such other acts, whether incidental to the powers aforesaid or not, as may be requisite in other to further the objects of the University as an educational body, and to cultivate and promote the arts, science and other branches of learning.
Territorial exercise of Powers
* 5. The jurisdiction of the University shall extend to, and the powers conferred by the or under this Act shall be exercisable in, all the University departments at Jaipur, all its constituent colleges, institutions and institutes, other than the Institute of Correspondence Studies and all other colleges, institutions and institutes situated within the Muncipal limits of Jaipur, all such colleges, institutions and institutes in the State as provide instruction in various systems of medicine, all the Engineering colleges, institutions and institutes in the State except the M.B.M. Engineering College, Jodhpur and such other colleges, institutions and institutes in the State as the State Government may, by notification in the official Gazette, direct.
6. (1) The offices of the University and the Senate Hall shall be located at Jaipur, which shall be the headquarters of the Vice-Chancellor. (2) Omitted.
University open to all classes, castes and creed
7. The University shall be open to all persons of either sex, and of whatever race, creed, caste, or class, nor shall any consideration whatsoever be paid to such distinctions in respect of any privilege, award, appointment or promotion, conferred by the University, except as may be specially provided by the Statutes, or, in respect of any benefaction accepted by the University, where such distinction is made a condition thereof by any testamentary or other instrument creating such benefaction :
Provided that nothing in this Section shall be deemed to prevent religious instruction being given in the manner prescribed by the Ordinances to those not unwilling to receive it by persons approved for that purpose by the Syndicate.
Teaching of the University
**8. (1) All teaching recognised by the University shall be conducted either in the University or in-
(a) affiliated colleges, and
(b) approved institutions.
(2) The courses of study and curricula to be followed in the University, or its affiliated colleges may be prescribed by the Statutes & Ordinances and subject thereto, by the Regulation. * As amended by the University of Rajasthan (Amendment) Act, No.36 dated 07-11-1987 and Act No. 10 dated 15.10.1988.
Omitted by the University of Rajasthan (Amendment) Ordinance No. 9 of 1969. ** As amended by the Rajasthan Secondary Education Act, 1957.
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The Visitor # 8A. (1) The President of India shall be the Visitor of the University ;
(2) The Visitor shall have the right to cause an inspection, to be made by such person or persons as he may direct, of the University, its buildings and laboratories and equipments and of any institution maintained by the University and also of the examinations, teaching and other work conducted or done by the University and to cause an inquiry to be made in like manner in respect of any matter connected with the University. The Visitor shall in every case give notice to the University of his intention to cause an inspection or inquiry to be made, and University shall be entitled to be represented thereat ;
(3) The Visitor may address the Vice-Chancellor with reference to the results of such inspection and inquiry, and the Vice-Chancellor shall communicate to the Senate the views of the Visitor with such advice as the Visitor may be pleased to offer upon the action to be taken thereon ;
(4) The Senate shall communicate through the Vice-Chancellor to the Visitor such action, if any, as it is proposed to take or has been taken upon the results of such inspection or inquiry; and
(5) Where the Senate does not, within reasonable time, take action to the satisfaction of the Visitor, the Visitor may after considering any explanation furnished or representation made by the Senate, issue such directions as he may think fit and the Senate shall comply with such directions.
* 8B. Omitted.
Officers of the University
9. The following shall be the Officers of the University :-
(i) The Chancellor,
(ii) The Vice-Chancellor (ii-a) The Pro-Vice-Chancellor,
(iii) The Registrar (iii-a) The Comptroller
(iv) The Deans of the Faculties,
(v) The University Librarian, and
(vi) Such other persons in the service of the University as may be declared by the Statutes to be the Officers of the University. # Added by the University of Rajputana (Second Amendment) Act, 1950. * Omitted by the Rajasthan Adaptation of Laws (on State and Concurrent subjects) Order, 1956.
As amended by the University of Rajputana (Second Amendment) Act, 1950. Added by the University of Rajasthan (Amendment) Act, No. 13 of 1978. Added by the University of Rajasthan (Amendment) Act, 2013.
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The Chancellor 10.(1) The Governor of Rajasthan shall be the Chancellor of the University and shall by virtue of his or her office be the Head of the University.
(2) The Chancellor shall when present preside at the Convocations of the University.
(3) The Chancellor shall by virtue of his or her office, be the Chairman of the Senate and as such shall, when present, preside at the meetings thereof.
(4) 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 colleges, 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.
(5) 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.
(6) The Chancellor shall in every case, give notice to the University of his or her intention to cause an inspection or inquiry to be made and the University shall be entitled to be represented at such inspection or inquiry.
(7) The Chancellor, shall communicate to the Vice-Chancellor his or her views with reference to the results of such inspection or inquiry and the Vice-Chancellor place the same before the Syndicate for communicating the views of the University, within the time fixed by the Chancellor.
(8) After ascertaining the opinion of the University thereon, the Chancellor shall advise the University upon the action to be taken and fix a time limit for taking such action.
(9) The University, through the Syndicate, within the time limit fixed report to the Chancellor the action taken or proposed to be taken on the advice tendered by the Chancellor.
(10) 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.
(11) If the University does not comply with such direction issued as per sub- section (10) 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.
(12) Confirmation of the making, repeal or alteration of Statutes rests with the Chancellor.
(13) The Chancellor shall have such other powers as may be conferred on him or her by this Act or the Statutes."
*11. Omitted.
* Omitted by the University of Rajputana (Second Amendment) Act, 1950. As amended by the University of Rajasthan (Amendment) Act, 2013.
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The Vice-Chancellor ●12. (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, a distinguished academician having a minimum of ten years experience as Professor in a University or college or ten years experience in an equivalent position in a reputed research and or academic administrative organization and, of highest level of competence, integrity, morals and institutional commitment.
(3) The Vice-Chancellor shall be appointed by the Chancellor in consultation with State Government from amongst the persons included in the panel recommended by the Search Committee consisting of:-
(a) One person nominated by the Syndicate;
(b) One person nominated by the Chairman, University Grants Commission;
(c) One person nominated by the Chancellor; and
(d) One person nominated by the State Government, and the Chancellor shall appoint one of these persons to be the Chairman of the Committee.
(4) An eminent person in the sphere of the Higher Education not connected with the University and its Colleges shall only be eligible to be nominated as the member of Search Committee.
(5) The Search Committee shall prepare and recommend a panel of not less than three persons and not more than five persons to be appointed as Vice-Chancellor.
(6) For the purpose of selection of Vice-Chancellor, the Search Committee shall invite applications from eligible persons through a public notice and while considering the name 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 the same persons 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 the 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 when a stop-gap arrangement is necessary under sub-section (9), the Registrar shall forth As amended by the University of Rajasthan (Amendment) Act No.06 of 2013. ● As amended by the University of Rajasthan (Amendment) Act No.10 of 2017. * As amended by the Universities Laws (Amendment) Act No. 17 of 2019.
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with 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 relived, 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 entitle to travelling and daily allowances at such rates as may be fixed by the Syndicate.
(16) The Vice-Chancellor shall be entitle to leave as under :-
(a) Leave on full pay at the rate of one for each every eleven days of active service; and
(b) Leave on half pay at the rate of twenty days for completed year of service;
Provided that leave on half pay may be commuted as leave on full pay on production of medical certificate.
(17) The Vice-Chancellor shall be the Principal academic, administrative and executive officer of the University and shall exercise overall supervision and control over the affairs of the University. He shall have all such powers as may be necessary for true observance of the provisions of this Act and Statutes.
(18) The Vice-Chancellor shall, where immediate action is called for, have power to make an order so as to exercise any power or perform any function which is exercised or performed by any Authority under this Act or the Statutes :
Provided that such action shall be reported to the Authority as would have in the ordinary course dealt with the matter for approval ; Provided further that if the action so reported is not approved by such Authority not being the Syndicate, the matter shall be referred to the Syndicate, whose decision shall be final and in case of the Authority being the Syndicate, the matter shall be referred to the Chancellor whose decision shall be final.
(19) The Vice-Chancellor may, on being satisfied that any action taken or order made by any Authority is not in the interest of the University or beyond the power of such Authority, require the Authority to review its action or order. In case the Authority refuses or fails to review its action or order within sixty days of the date on which the Vice-Chancellor has so required, the matter may be referred to the Syndicate or to the Chancellor, as the case may be, for final decision.
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Removal of Vice-Chancellor #12-A. (1) Notwithstanding anything contained in the Act, if at any time on the report of the State Government or otherwise, in the opinion of the Chancellor, the Vice-Chancellor wilfully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him. Or if otherwise appears to the Chancellor that the continuance of the Vice- Chancellor in office is detrimental to the interest of the University, the Chancellor may, in consultation with the State Government, after making such inquiry as he deems proper, by order, remove the Vice- Chancellor :
Provided that the Chancellor may, in consultation with the State Government at any time before making such order, place the Vice- Chancellor under suspension pending enquiry:
Provided further that no order shall be made by the Chancellor unless the Vice-Chancellor has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.
(2) During the pendency or in contemplation of any inquiry referred to in sub-section (1) the Chancellor may, in consultation with the State Government order that till further order -
(a) such Vice-Chancellor shall refrain from performing the functions of the office of the Vice-Chancellor, but shall continue to get the emoluments to which he was otherwise entitled;
(b) the functions of the office of the Vice-Chancellor shall be performed by the person specified in the order.".
# Added by the Universities'Laws (Amendment) Act No. 17 of 2019.
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Powers and duties of the Vice-Chancellor
13. (1) The Vice-Chancellor shall be the principal executive and academic officer of the University. He shall, in the absence of the Chancellor, preside at any convocation of the University. He shall be the ex-officio Chairman of the Senate, the Syndicate and the Academic Council and of any board or committee of which he is member. He shall be entitled to be present and to speak at any meeting of any authority or other body of the University but shall not be entitled to vote thereat unless he is a member.
(2) It shall be the duty of the Vice-Chancellor to see that this Act, the Statutes and the Ordinances are faithfully observed, and he shall have all powers necessary for this purpose.
(3) He shall have power to convene meeting of the Senate, the Syndicate and the Academic Council, and joint meeting of Faculties.
(4) (a) He may take action in any emergency which, in his opinion, calls for immediate action. He shall, in such a case, and as soon as may be thereafter, report his action to the officer, authority or other body who or which would ordinarily have dealt with the matter.
(b) When action taken by the Vice-Chancellor under clause (a) affects any person in the service of the University, such person shall be entitled to prefer an appeal to the Syndicate within fifteen days from the date on which such action is communicate to him.
(5) He shall give effect to any order of the syndicate regarding the appointment, dismissal or suspension of an officer or teacher of the University.
*(6) He shall exercise general control in the University and all powers of discipline shall be vested in him.
(7) He shall exercise such other powers as may be prescribed by the Statutes and the Ordinances.
# The Pro-Vice-Chancellor
13A. (1) The Pro-Vice-Chancellor may be a whole-time or part-time officer of the University and shall be appointed by the Chancellor in consultation with the Vice-Chancellor.
(2) The Pro-Chancellor shall hold office for a period of three years and shall be eligible for re-appointment for a second term and such re-appointment shall be made in the manner prescribed in sub-section (1):
Provided that no person shall be appointed as Pro-Vice-Chancellor for more than two terms:
Provided further that notwithstanding the expiry of his term, the Pro- Vice-Chancellor shall continue to hold his office until his successor is appointed and enters upon his office.
* As amended by the University of Rajasthan (Amendment) Ordinance No. 10 of
1975.
# Added by the University of Rajasthan (Amendment) Act No. 13 of 1978.
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(3) The emoluments and other conditions of service of the Pro-Vice- Chancellor shall be such as may be prescribed by the Statutes ; Provided that the emoluments and the conditions of service of the first Pro-Vice-Chancellor shall be such as are specified by the Chancellor.
(4) The Pro-Vice-Chancellor may, at any time, relinquish his office by submitting, not less than sixty days in advance of the date on which he wishes to be relieved, his resignation to the Vice-Chancellor, or if there be no Vice-Chancellor, to the Chancellor.
(5) Subject to the control and supervision of the Vice-Chancellor, the Pro- Vice-Chancellor shall exercise the powers and perform the functions as specified below :
(a) Implementation of decision taken by various bodies of the University, such as the Senate, the Syndicate and the Academic Council ;
(b) Attending to all matters relating to affiliated colleges ;
(c) Appointment of clerical staff of the University except those for which powers have been delegated to the Registrar ;
(d) Disciplinary powers in respect of above staff ;
(e) Attending to all matters relating to students' welfare etc; and
(f) Perform such other duties and functions and exercise such other powers as the Vice-Chancellor may specify in general or in individual cases and shall assist the Vice-Chancellor in all matters, academic and administrative.
The Registrar
14. (1) The Registrar shall be appointed by the Syndicate on the recommendation of a Selection Committee consisting of the following:-
See Sections 3, 4 and 5 of the Rajasthan Universities' teachers and officers (Special conditions of Service) Act of 1974 as amended vide act of
1976.
(2) The emoluments and conditions of service of the Registrar shall be such as may be determined by the Syndicate.
(3) The Registrar shall be ex-officio Secretary of the Senate, the Syndicate and Academic Council, but shall not be a member of the Syndicate and the Academic Council.
Duties of the Registrar
15. The Registrar shall be the custodian of the records and of the common seal of the University on behalf of the Syndicate. He shall act as the Secretary of the Senate, the Syndicate and the Academic Council. He shall perform such other duties as may be prescribed by the Statutes and the Ordinances or required, from time to time, by the Syndicate or by the Vice-Chancellor. Other Officers
*16. The mode of appointment and the functions of the officers of the University, other than the Chancellor, in so far as they are not prescribed herein, shall be prescribed by the Statutes and the Ordinances.
* As amended by the University of Rajputana (Second Amendment) Act, 1950.
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Authorities of the University 17. The following shall be the authorities of the University, namely:-
(i) the Senate,
(ii) the Syndicate,
(iii) the Academic Council
(iv) the Faculties,
(v) the Board of Studies,
(vi) the Board of Inspection, and
(vii) such other bodies of the University as may be declared by the Statutes to be the authorities of the University.
The Senate-Composition and term of office
# 18. (1) the Senate shall consist of the following persons, namely:-
I. Ex-Officio Members
(i) the Chancellor,
(ii) the Vice-Chancellor, ##(ii-a) the Pro-Vice-Chancellor,
(iii) all former Vice-Chancellors,
(iv) Vice-Chancellors of other Universities in Rajasthan,
(v) the Registrar
(vi) the Deans of Faculties,
(vii) the Minister for Education, Rajasthan,
(viii) the Chairman, Board of Secondary Education, Rajasthan,
(ix) the Director of College Education, Rajasthan,
(x) the Director of Education (Primary and Secondary) or where the post of such Director is in abeyance, the Additional Director of Education (Primary and Secondary), Rajasthan, or any such officer by whatever name designated, who is for the time being appointed by the State Government to discharge the duties and perform the functions of such Director,
(xi) the Director of Technical Education, Rajasthan,
(xii) the Members of the Syndicate,
(xiii) the Heads of University Department of the status of a Professor and Reader,
*(xiii-A) the President of the Central Union (Students) of the University,
(xiv) such other ex-officio members, not exceeding four, as may be provided for in the Statutes.
As amended by the Rajasthan Secondary Education Act, 1957. # As amended by the University of Rajasthan (Amendment) Act No. 19 of 1962. ## Added by the University of Rajasthan (Amendment) Act No.13 of 1978. * Added by the University of Rajasthan (Amendment) Ordinance No. (6) of 1974.
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II. Life Members
(xv) every person who has made a donation to the University at any one time of an amount of or of property valued at one lakh of rupees or more, or a representative nominated in this behalf by such person during his life time:
Provided that in the case of the donor being a corporate body, the membership shall last for a period of 20 years from the date of acceptance by the University of such donation.
III. Other Members
(xvi) three members, not below the rank of the Head of the following Departments, to be nominated by the State Government by rotation:-
(i) Medical,
(ii) Industries and Commerce,
(iii) Forest,
(iv) Public Works,
(v) Mines and Geology, and
(vi) Development and Planning,
(xvii) five Principals of Post-Graduate Colleges, elected by the principals of Post- Graduate Colleges,
(xviii) two members of the State Legislature nominated by the Speaker.
(xix) four persons elected by the Academic Council from amongst its members,
(xx) four persons, not being teachers, elected by the registered graduates of the University from amongst themselves,
(xxi) two Principals of Degree Colleges, elected by the principals from amongst themselves in the manner prescribed by the Statutes.
(xxii) one Principal of a Medical College, nominated in rotation by the Vice- Chancellor,
(xxiii) one Principal of an Engineering College, nominated in rotation by the Vice-Chancellor,
(xxiv) one Principal of a Teachers' Training College, nominated in rotation by the Vice-Chancellor,
*(xxv) (a) fifteen persons elected by the teachers, other than Heads of University Departments, Directors, Deans, Principals from amongst themselves. Out of this fifteen, five persons shall be elected separately by the said teachers in University teaching departments and constituent colleges from amongst themselves and the rest ten separately by the said teachers of affiliated colleges from amongst themselves,
**(b) Omitted.
* As amended by the University of Rajasthan (Amendment) Act No. 14 of 1972. ** Omitted by the University of Rajasthan (Amendment) Act No.8 of 1977.
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(xxvi) persons who have rendered distinguished service to education, not exceeding four in number, nominated by the Chancellor,
(xxvii) persons not exceeding four in number, nominated by the State Government and
# (xxviii) (a) ten persons elected as follows:
(1) three internal students shall be elected by the Presidents of the Students Unions of University teaching departments and constituent colleges and ten representatives, including the President of the Central Union of the University, elected by the Executive of the Central Union ;
(2) three internal students shall be elected by the Presidents of the Students Unions of Affiliated Colleges; and
(3) four persons shall be elected form amongst themselves by :-
(i) the internal students, who have obtained highest percentage of marks in various subjects at the post-graduate (previous) examinations of the University in the preceding year;
(ii) the internal students, who have obtained highest percentage of marks in various University examinations at under-graduate and degree level in the preceding year; and
(iii) two representatives, elected from amongst themselves by the registered scholars, in University teaching departments, constituent colleges and affiliated colleges, who are not employed in University teaching departments, constituent colleges and affiliated colleges.
(b) A person, other than a registered scholar as mentioned in sub-clause (a)
(3) (iii), who has passed High School Examination more than eight years ago or pre-University more than seven years ago or has taken or is likely to take more than one year in excess of the period prescribed for the course of which he has been or is an internal student or has not been an internal students of the University for at least one year shall not be so elected under sub-clause (a).
(c) He shall automatically cease to be a member of the Senate on his ceasing to be an internal student or a registered scholar or holding the office, which entitles him to be elected as such, as the case may be. Explanation : The election of the persons under clauses (xxv) and (xxviii) shall be held in accordance with the system of proportional representation by means of the single transferable vote and the voting at such election shall be by secret ballot.
# As amended by the University of Rajasthan (Amendment) Act No. 14 of 1972.
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* (2) Members of the Senate, other than ex-officio members, life members and other members elected under clauses (xxv) and (xxviii) of sub- division III of sub-section (1) shall hold office for a period of five years. The other members elected under clause (xxv) shall hold office for a period of three years and other members elected under clause (xxviii) shall hold office for one year from the date of election or until fresh elections are held, whichever is earlier; provided that the members continue to be internal student and fulfil the conditions as laid down in sub-clauses (b) and (c) of clause (xxviii) of sub- section (1) above; the burden of proof that the member continue as such and fulfils the requisite condition shall be on the student concerned and he may be required to produce a certificate to that effect through the Head of the Institution.
Meetings of the Senate
19. (1) The Senate shall, on a date to be fixed by the Vice-Chancellor, meet once a year at a meeting to be called the annual meeting of the Senate.
(2) The Vice-Chancellor may, whenever he thinks fit, and shall upon a requisition in writing signed by not less than twenty-five members of the Senate, convene a special meeting of the Senate.
Functions of the Senate
20. Subject to the provisions of this Act, the Senate shall perform the following functions :
(a) of making Statutes, and of amending and repealing Statutes, subject to confirmation by the Chancellor ;
(b) of considering and cancelling Ordinances; and
(c) of considering and passing resolutions on the annual report, the annual accounts and the financial estimates; and shall perform such other functions as may be defined by this Act or the Statutes. * As amended by the University of Rajasthan (Amendment) Act No. 17 of 1973.
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Syndicate * 21. (1) The Syndicate shall be the executive body of the University and shall consist of the following persons, namely :-
(i) Vice-Chancellor ;
(ii) Pro-Vice-Chancellor ;
(iii) two persons nominated by the Vice-Chancellor from amongst the Deans of Faculties ;
(iv) two University Professors nominated by the Vice-Chancellor other than Deans ;
(v) one educationist nominated by the Chancellor ;
(vi) two principals to be nominated by the State Government ;
(vii) Director, College Education, Rajasthan ;
(viii) two persons to be nominated by the State Government ;
(ix) two teachers, who have put in not less than seven years teaching experience in the institutions of higher education in Rajasthan on 1stJanuary immediately preceding the year in which election are held, other than University Professors, Deans, Principals of affiliated /constituent colleges, to be elected by the teachers separately from amongst themselves as below :
(a) one teachers to be elected from amongst themselves by the teachers of the University teaching departments and constituent colleges ;
(b) one teacher to be elected from amongst themselves by the teachers of the affiliated colleges ;
(x) two members of the State legislature to be nominated by the State Government ;
(xi) (a) one person elected by the Senate from amongst the students of the University teaching departments and constituent colleges who are elected as 'other members' of the Senate under clause (xxviii) of sub-division III of sub-section (1) of Section 18 and the ex-officio member of the Senate under clause (xiii-A) of sub-division I of sub-section (1) of the said section ;
(b) one person elected by the Senate from amongst the students of all affiliated colleges who are elected as other members' of the Senate under clause (xxviii) of sub-division III of sub-section (1) of Section 18.
Explanation : The student members elected under clause
(xi) shall not be associated with the :-
(a) appointment of examiners ;
(b) finance ;
(c) selection of the employees of the University.
(2) The members of the Syndicate, other than the Vice-Chancellor and the Director, College Education shall hold office for a period of three years from the date of their nomination or election, as the case may be. * As amended by the University of Rajasthan (Amendment) Ordinance No. 3 of
1981.
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Syndicate-Functions *22. Subject to such conditions as may be prescribed by or under the provisions of this Act, the Syndicate shall exercise the following powers and perform the following functions, namely:-
(a) to make, amend and cancel Ordinances ;
(b) to hold, control and administer property and funds of the University ;
(c) to accept, on behalf of the University donations, bequests or transfer of movable or immovable property ;
(d) to administer any funds or resources placed at the disposal of the University for specific purposes ;
(e) to invest moneys belonging to the University ;
(f) to enter into, very, carry out confirm and cancel contracts on behalf of the University ;
(ff) on the security of the property of the University or on any other security and subject to the prior concurrence of the State Government to borrow money or raise public loans for the purpose of the University. **(g) subject to the provisions of this Act and the Statutes, to appoint officers (other than the Chancellor, Vice-Chancellor and Deans of Faculties) , teachers, and to define their duties, emoluments and conditions of service ;
(h) to determine the form, provide for the custody, and regulate the use of the common seal of the University ;
#(i) subject to the Statutes, to inspect and to affiliate, recognise or approve colleges and hostels or institutions, and to withdraw affiliation, recognition or approval from them ;
(j) to arrange for the holding of examinations and publishing results thereof ;
(k) to maintain proper standards of teaching and examination in consultation with the Academic Council ; and
#(l) to recommend minimum scales of salaries of teachers in colleges. *As amended by the University of Rajputana (Second Amendment) Act, 1950. Added by the University of Rajasthan (Second Amendment) Ordinance No. 18 of
1974.
**As amended by the University of Rajasthan (Amendment) Ordinance No. 10 of
1975.
# As amended by the Rajasthan Secondary Education Act, 1957.
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Academic Council - Compositions and term office 23. (1) The Academic Council shall be the Academic body of the University and shall consist of the following persons, namely :-
(i) the Vice-Chancellor, (ia) the Pro-Vice-Chancellor,
(ii) the Deans of Faculties,
(iii) the Heads of University Departments of the status of a Professor or a Reader.
(iv) the Convener of the Board of Studies, and
(v) five persons co-opted by the Academic Council who possess special attainments in particular studies and who are not teachers in the University or any affiliated college or approved institution.
(2) The term of office of the members of the Academic Council, other than ex-officio members, shall be three years.
Academic Council - Functions
* 23A. (1) The Academic Council shall have control and general regulation of and be responsible for the maintenance of the standards of teaching and examination within the University.
(2) Without prejudice to the generality of the foregoing provision and subject to such conditions as may be prescribed by or under the provisions of this Act, the Academic Council shall exercise the following powers and perform the following functions, namely :-
(i) subject to the approval of the Syndicate, to make, amend and cancel Regulations laying down courses of study and curricula ;
(ii) to propose to the Syndicate, Ordinances concerning admission to the University or to its examinations, courses of study & curricula, schemes of examination and attendance ; provided that proposals regarding courses of study and curricula and schemes of examination shall be made after considering the reports, when necessary, of the Faculty or of Faculties concerned ;
(iii) to make proposals regarding the maintenance of standards of teaching and examination ;
(iv) to advise the Syndicate regarding the institution of University teaching posts in particular subject ;
(v) after considering the recommendations of the Faculty concerned, to advise the Syndicate regarding the institution of Boards of Studies and their strength ;
As amended by the University of Rajputana (Second Amendment) Act, 1950. Added by the University of Rajasthan (Amendment) Act No. 13 of 1978. * Added by the University of Rajpujtana (Second Amendment) Act, 1950.
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(vi) to advise the Syndicate regarding University fees ;
(vii) to advise the Syndicate regarding equivalence of examinations and recognition of the examinations of other bodies ;
(viii) to advise the Syndicate regarding the University Library and the appointment of a University Library Committee ;
(ix) to advise the Syndicate regarding the conditions of award and tenure of University scholarships and other benefits ;
(x) to refer matters to Faculties and Board of Studies ;
(xi) to promote research ; and
(xii) to advise the Syndicate regarding all other academic matters. Faculties - Number
* 24. The University shall include the Faculties of :-
(1) Arts ;
(2) Social Science ;
(3) Science ;
(4) Commerce ;
(5) Law ;
(6) Medicine and Pharmaceutics ;
(7) Engineering and Technology ;
(8) Ayurveda
(9) Education ; and
(10) Such other Faculties as may be prescribed by the Statutes. Faculties - Composition and term of office
# 24A. (1) The Faculties of Arts, Science and Commerce shall consist of the following :-
(i) the Dean of the Faculty ;
(ii) University Professors and Readers in the subjects assigned to the Faculty ;
(iii) all Heads of departments within the Faculty in the colleges affiliated upto the degree standard, provided they have atleast 8 years experience of teaching degree classes in subject of the Faculty ;
(iv) members co-opted by the Faculty concerned from among teachers in affiliated colleges within the Faculty, the number of such members not to exceed five in the case of the Faculty of Arts and not to exceed two in the case of each of the Faculties of Science and Commerce ;
(v) members co-opted by the Faculty concerned from among persons, who are not teachers in the University or in any of its affiliated colleges, the number of such members not to exceed five in the case of the Faculty of Arts and not to exceed three in the case of each of the Faculties of Science and Commerce ; and
(vi) the Conveners of the Boards of Studies in the Faculty, who are not otherwise included under the forgoing clauses.
* As amended by the University of Rajasthan (Amendment) Act, No. 19 of 1962. # Added by the University of Rajputana (Second Amendment) Act, 1950.
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(2) The Faculties of Engineering and Technology, Medicine and P harmaceutics and Education shall consist of the following :-
(i) the Dean of the Faculty ;
(ii) University Professors and Readers in the subjects assigned to each Faculty ;
(iii) Heads of departments within each Faculty in degree colleges ; and
(iv) three persons not being teachers within the Faculty to be co-opted by the Faculty concerned.
(3) The Faculty of Law shall consist of the following :-
(i) the Dean of the Faculty ;
(ii) University Professors and Readers in the subjects assigned to the Faculty ;
(iii) Principal of separate Colleges of Law ;
(iv) the Head of the Department of Law being a whole-time teacher of Law from each college, which is not a separate law College ;
(v) two teachers of Law in the University to be co-opted by the Faculty ; and
(vi) three persons not being teachers in the University or any of its affiliated colleges to be co-opted by the Faculty.
(4) The composition of other Faculties shall be prescribed by the Statutes.
(5) The members of a Faculty, other than ex-officio members, shall hold office for a period of 3 years.
Deans of Faculties
* 24B. (1) There shall be a Dean of each Faculty who shall be appointed by the Vice-Chancellor in the following order of preference, namely :-
(a) for the Faculties of Arts, Science, Social Science and Commerce :-
(i) University Professors or Principals of Post-Graduate College.
(ii) University Reader in subject in which there are no University Professors.
Note:- The Principal or the teacher to be appointed as Dean must profess a subject included in the Faculty concerned.
(b) for the Faculty of Law :-
(i) University Professors of Law or Principals of Law Colleges ;
(ii) University Reader in Law in case there is no University Professor ;
(iii) Heads of the Department of Law, being whole-time teachers of law, in affiliated colleges which are not separate law college, not below the rank of Professor.
(c) for the Faculties of Ayurveda, Engineering & Technology, Medicine & Pharmaceutics and Education :-
(i) University Professors or Principals of post-graduate colleges in the Faculty concerned ;
(ii) Heads of Departments of subjects of the rank of Professors in the Faculty concerned.
(d) for other Faculties :-
The qualifications and conditions of eligibility of the Deans, of other Faculties shall be prescribed by the Statutes.
(2) The Deans shall hold office for a period of three years and no person shall be eligible for re-appointment until a period of atleast three years has lapsed after the expiry of his last term. * As amended by the University of Rajasthan (Amendment) Act, No. 19 of 1962.
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Functions of Deans of Faculties * 24C. (1) The Dean of a Faculty shall be responsible for the due observance of the Statutes, Ordinances and Regulations relating to that Faculty.
(2) The Dean shall preside at the meeting of the Faculty and shall record its proceedings.
(3) The Dean shall have the right to be present and speak at the meeting of the Board of Studies relating to his Faculty but not to vote thereat unless he is a member thereof.
Functions of the Faculties
* 24D. Each Faculty shall exercise the following functions, namely :-
(a) to recommend to the Academic Council course of study and curricula and scheme of examinations, after consulting the Boards of Studies ;
(b) to recommend to the Syndicate through, the Academic Council what Boards of Studies should be instituted and the strength of such Boards, and to constitute them as provided in Section 24-E ;
(c) to recommend to the Academic Council conditions for the award of degrees and other academic distinctions ;
(d) to co-ordinate work in the subjects assigned to the Faculty ;
(e) to organise research, or to secure co-ordination therein when desirable ;
(f) to deal with any matter referred to it by the Academic Council or the Syndicate ;
(g) to remit matters to Boards of Studies ;
(h) to consider any matter within its purview referred to it by a Board of Studies ;
(i) to hold meetings with the sanction of the Vice-Chancellor jointly with any other Faculty or faculties, such joint meetings to be convened by the Vice-Chancellor and to be presided over by him or by a Dean nominated by him ; and
(j) to discharge such other functions as may be prescribed by the Statutes.
Board of Studies - Number, composition and term of office * 24E. (1) There shall be a Board of Studies for each subject or group of subjects. The number of the Boards of Studies in each Faculty as also the number of members of each Board shall be determined by the Syndicate on the recommendations of the Academic Council and the Faculty concerned.
(2) The Boards of Studies shall be constituted by the Faculty concerned for a period of three years.
(3) In the Faculties of Arts, Science, Commerce and Law, the members of a Board shall not execeed :-
(a) seven in the case of a Board dealing upto post-graduate studies ; and
(b) five in other cases. * Added by the University of Rajputana (Second Amendment) Act, 1950.
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(4) The Faculties of Engineering and Technology, Medicine and Pharmaceutics and Education shall have one Board each. The number of members in the Board of Studies relating to the Faculty of Education shall not exceed five and in each or the other two Boards, eleven.
*(5) Omitted.
(6) There shall be atleast one and not more than two external members on each Board consisting of five or less than five members and atleast two and not more than three external members on each Board consisting of more than five members.
(7) In the case of a board dealing upto post-graduate studies, there shall be atleast three internal members who shall be heads of post-graduate departments, or post-graduate teachers to the extent the number of such heads is less than three in the University or in affiliated colleges or approved Institutions.
(8) Each Board shall have a convener appointed by itself in the following order of preference from among its internal members, namely :
(i) University Professors ;
(ii) Principals of post-graduate colleges being heads of departments or Principals of degree colleges who have held the office of the Principal of a post-graduate college and head of a department for at least five years ;
(iii) University Readers in subjects in which there is no University Professor ;
(iv) Principals of degree colleges being heads of departments;
(v) Heads of post-graduate departments in colleges ; and
(vi) Heads of degree departments in colleges. *(vii) Omitted.
** Explanation:- "Internal member'' means a member who is a teacher in the University or in an affiliated colleges or an approved institution ; and
"external member" means one who is not an internal member. Board of Studies -Functions
# 24F. (1) The Boards of Studies shall recommend courses of study and curricula in their respective subjects and shall advise on all matters relating thereto referred to them by the Syndicate or the Academic Council or the Faculty concerned ;
(2) A Board of Studies may bring to the notice of the Academic Council or the Syndicate matters connected with examination in its subject or subjects and may also address the Faculty concerned on any matter connected with the improvement of the courses therein ; * Omitted by the Rajasthan Secondary Education Act, 1957. ** As amended by the Rajasthan Secondary Education Act, 1957. # Added by the University of Rajputana (Second Amendment) Act 1950.
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(3) Any two Boards of Studies may, with the consent of the Vice- Chancellor, and shall at the request of the Academic Council or the Syndicate, jointly meet and act in concurrence and render a joint report upon any matter which lies within the province of both. In such cases the joint meeting shall elect its own Chairman from among the two conveners. The quorum of a joint meeting of the Board must include a full quorum of each Board represented, no member present being counted on more than one separate quorum ; and
(4) The Boards of Studies shall prepare panels of examiners in their respective subjects in accordance with the Statutes. * 24G. Omitted.
* 24H. Omitted.
The Board of Inspection-Composition
# 24I. The Board of Inspection shall consist of the following namely :-
(i) the Vice-Chancellor ;
(ii) the Director of Education, Rajasthan ; and
(iii) The Deans of Faculties. The Board of Inspection - Functions **24J. (1) The Board shall deal with application for affiliation, recognition or approval of colleges and institutions within the territorial jurisdiction of the University, arrange for their inspection in the manner prescribed by the Statutes, and make recommendations to the Syndicate in regard to their affiliation, recognition or approval, as the case may be ;
(2) The Board shall appoint two committees consisting of five members each, one to deal with applications for affiliation of colleges and another to deal with applications for approval of institutions. The committees shall be appointed for a period of three years ; and
(3) Subject to approval by the Syndicate, the Board may make rules for the approval, recognition and affiliation of institutions and colleges. Other Boards
**24K. (1) The University shall establish a Research Board, a Publications Board, a Board of Sports, a Health and Residence Board and such other Boards as may be prescribed by the Statutes.
(2) The powers and functions of the Boards established under sub-section
(1) shall be as prescribed by the Ordinances. * Omitted by the Rajasthan Secondary Education Act, 1957. # As amended by the Rajasthan Secondary Education Act, 1957. **Added by the University of Rajputana (Second Amendment) Act 1950.
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Autonomy of Approved Institutions * 24L. Subject to the general powers of inspection, supervision and calling of periodical returns, to be exercised by the University in accordance with the Statutes, approved institutions shall enjoy full autonomy in the matter of prescribing their courses of study and curricula, organisation of their work and in all other academic and administrative matters.
Privileges of Approved Institution
** 24M. While granting recognition the Syndicate shall specify the status of an approved institution as a post-graduate or degree college, as the case may be, and members of the staff of such institution shall then enjoy the same rights and privileges as are allowed under this Act and the Statutes, Ordinances, Regulations and Rules made there under to members of the staff of a college of equal status in the University in respect or membership of an authority or body of the University or for appointment as an officer of or an examiner in the University.
Recognition of examinations conducted by Approved Institutions # 24N. The Syndicate shall have power to recognise any degree, diploma or certificate granted by an approved institution as equivalent to a corresponding degree, diploma or certificate of the University. The University shall for this purpose, prescribe by Statutes the conditions and the manner according to which an approved institution shall hold its examination.
## 25. Omitted.
##26. Omitted.
Statutes -Scope
27. Subject to such conditions as may be prescribed by or under the provisions of this Act, Statutes may, consistently with this Act, provide for all or any of the following matters, namely :
(1) conferment of honorary degrees ;
(2) holding of convocation to confer degrees ;
(3) powers and functions of the officers of the University and their mode of appointment, save as provided in this Act ;
(4) constitutions, powers and functions of the Authorities, Boards and Committees of the University, save as provided in this Act ;
(5) institution and maintenance by the University of departments colleges, institutes of research or specialised studies and hostels ;
(6) fees to be charged for courses of study and curricula prescribed by the University and for admission to its examinations, degrees and diplomas ; * Added by the University of Rajputana (Second Amendment) Act, 1950. ** As amended by the Rajasthan Secondary Education Act, 1957. # Added by the University of Rajputana (Second Amendment) Act, 1950 ## Omitted by the University of Rajputana (Second Amendment) Act, 1950. As amended by the University of Rajputana (Second Amendment) Act, 1950.
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*(7) inspection and recognition, affiliation or approval of hostels, colleges and institutions ;
(8) conditions, governing the appointment, duties and remuneration of examiners ;
(9) acceptance and management of bequests, donations and endowments ;
(10) registration of graduates and maintenance of the register of registered graduates ;
(11) procedure at meetings of the Senate and transaction of its business ;
(12) constitution of pension, insurance, gratuity and provident fund for the benefit of officers, teachers, clerical and inferior staff of the University ;
(13) terms and vacations of the University ; **(13A) provision for the establishment of the Co-ordination Committee to consider the matters of common interest between the University, other Universities and the State Governments ;
(14) degrees, diplomas and other academic distinctions to be awarded by the University ; and
(15) all matters, which by this Act, are to be or may be prescribed by Statutes, or which are dealt with in the statutes set out in the Schedule to this Act. Statutes - how made
28. (1) On the commencement of the Act, the Statutes of the University shall be those set out in the Schedule.
(2) The Statutes may be amended, repealed or added to by Statutes made by the Senate in the manner hereinafter appearing.
(3) The Syndicate may propose to the Senate the draft of any Statute to be passed by the Senate. Such draft shall be considered by the Senate at its next meeting. The Senate may pass the Statute, or a part of it, in the form in which it has been proposed or may reject the Statute, or part of it, or may return the Statute to the Syndicate for reconsideration, either in whole or in part, together with any amendment which the Senate may suggest.
(4) Where any Statute or part of a Statute has been returned to the Syndicate for reconsideration, the Syndicate will formulate its opinion, which will be placed before the Senate at its next meeting.
(5) Where any Statute has been passed or a draft of a Statute or part thereof has been rejected by the Senate, it shall be submitted to the Chancellor, who may refer the Statute or draft back to the Senate for further consideration or, in the case of Statute passed by the Senate, assent thereto or with-hold his assent. A Statute passed by the Senate shall have no validity until it has been assented-to by the Chancellor.
(6) The Syndicate shall not propose the draft of any Statute affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal. Any opinion so expressed shall be in writing and shall be considered by the Senate, and shall be submitted to the Chancellor along with the Senate's decision in respect of the draft Statute.
(7) Any member of the Senate may propose to the Senate the draft of any Statute and the Senate may refer such draft for consideration to the Syndicate, which may either reject the proposal or submit the draft to the Senate in such form as Syndicate may approve, and the provisions of this Section shall apply in the case of any draft so submitted as they apply in the case of draft proposed to the Senate by the Syndicate. * As amended by the Rajasthan Secondary Education Act, 1957. **Added by the University of Rajasthan (Amendment) Act No. 19 of 1962.
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Ordinances-Scope * 29. Subject to such conditions as may be prescribed by or under the provisions of this Act, the Syndicate may make Ordinances consistent with this and the Statutes, to provide for all or any of the following matters, namely :
(1) courses of study and curricula to be laid down for all degrees and diplomas of the University ;
(2) conditions under which students shall be admitted to courses of study and curricula and examinations for degrees, diplomas and other academic distinctions ;
(3) conditions of residence, conduct and discipline of students of the University ;
(4) conduct of examinations ;
(5) recognition of supervisors for guiding research ;
(6) emoluments and conditions of service of University teachers ;
(7) mode of execution of contracts for, or on behalf of the University ; (8) rules to be observed and enforced by affiliated colleges in respect of transfer of students;
(9) all matters which by this Act or the Statutes are to be or may be provided for by Ordinances ; and
(10) generally all matters for which provision is, in the opinion of the Syndicate, necessary for the exercise of the powers conferred or the performance of the duties imposed upon the Syndicate by this Act or the Statutes.
Ordinances -how made
30. (1) Save as otherwise provided in this Section, Ordinances shall be made by the Syndicate, provided that no Ordinance concerning admission to the University or to its examinations, courses of study, scheme of examination, attendance, and appointment of examiners shall be considered unless a draft of such Ordinance has been proposed by the Academic Council.
(2) The Syndicate shall not have powers to amend any draft proposed by the Academic Council under the provisions of sub-section (1), but may reject it or return it to the Academic Council for reconsideration either in whole or in part, together with any amendment which the Syndicate may suggest.
(3) All Ordinances made by the Syndicate shall be submitted to the Senate, and shall be considered by the Senate at its next meeting. The Senate shall have power, by a resolution passed by a majority of not less than two -thirds of the members voting, to cancel any Ordinance made by the Syndicate and such Ordinance shall, from the date of such resolution, be void.
* As amended by the University of Rajputana (Second Amendment) Act, 1950. As amended by the Rajasthan Secondary Education Act, 1957.
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Regulations 31. The Academic Council may, subject to the approval of the Syndicate, make Regulations, consistent with this Act, the Statutes and the Ordinances, providing for all matters which by this Act, the Statutes or the Ordinances are to be provided for by Regulations and for all other matters solely lying with its purview.
Rules
# 31(A) Any authority of the University specified in clauses (iv), (v), (vi) and (vii) of Section 17, and any other board of the University may subject to the approval of the Syndicate, make Rules, consistent with this Act and the Statutes, Ordinances and Regulations, providing for all matters solely concerning the conduct of its own business.
Affiliated Colleges
32. The affiliated colleges shall be such as may after the commencement of this Act, be recognised by the Syndicate in accordance with this Act and Statutes, but shall include all colleges recognised at the commencement of this Act as college of the University so long as such recognition continues. * 33. Omitted.
Committee for selection of examiners
**34. (1) Examiners shall be appointed by the Syndicate on the recommendation of the Committee for the selection of examiners.
(2) If any examiner is unable to act for any cause and fresh appointment cannot be made in time in the manner prescribed by sub-section (1), the Vice-Chancellor shall have power to appoint another examiner to fill the vacancy and shall communicate such appointment to the Syndicate.
(3) The Syndicate shall not make any change in the recommendations made by the Committee with regard to the appointment of examiners except after recording specific reasons for any such change.
(4) The Committee for the selection of examiners in each subject or a group of allied subjects shall consist of :-
(i) the Vice-Chancellor ;
(ii) the Deans of the Faculty concerned ;
(iii) the Convener of the Board of Studies concerned ; and
(iv) one member other than the Convener of the Board of Studies concerned to be elected by the Board every year. As amended by the University of Rajputana (Second Amendment) Act, 1950. # Added by the University of Rajputana (Second Amendment) Act, 1950. * Omitted by the University of Rajasthan (Amendment) Act, No. 19 of 1962. **Added by the University of Rajputana (Second Amendment) Act, 1950.
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Committee for the conferment of honorary degrees ** 34A. (1) There shall be a standing committee for the conferment of honorary degrees consisting of the following namely :-
(i) the Vice-Chancellor ;
(ii) the Chief Justice of the High Court of Rajasthan ; and
(iii) the Dean of the Faculty concerned.
(2) No honorary degree, diploma or other academic distinction shall be conferred on any person unless the proposal for the conferment thereof has been :-
(a) originally made by the said committee
(b) approved of by the Syndicate ;
(c) passed by the Senate ; and
(d) confirmed by the Chancellor. Provided that, in cases of emergency, such proposal may be confirmed by the Chancellor on the recommendation of the said Committee, if the recommendation has been approved by the Syndicate.
* 34B. Omitted.
Finance
35. Subject to the provisions of this Act, the funds of the University shall be provided and administered in the manner prescribed in the Statutes. Accounts and Audit
35-A. (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 Syndicate for approval and the Syndicate may pass resolution with reference thereof 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 Syndicate 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.
* Omitted by the University of Rajasthan (Amendment) Act No. 19 of 1962 ** Added by the University of Rajputana (Second Amendment) Act 1950 Added by the University of Rajasthan (Amendment) Act No.6 of 2013
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Control of the State Government 35-B. 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 or 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. Assumption of financial control by the State Government as emergency measure
35-C. (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 direction as it may deem fit for the purpose and the same shall be binding on the University.
Removal of names of registered graduates
36. The Syndicate shall, with the concurrence of not less than two-third of the members of the Senate, have power to remove the name of any person from the register of registered graduates.
Added by the University of Rajasthan (Amendment) Act No.6 of 2013
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Filling of casual vacancies
37. (1) All casual vacancies among the members (other than ex-officio members) of any authority or other body of the University shall be filled, as soon as conveniently may be, by the person or body who appointed, elected or co-opted the member whose place has become vacant, and the person appointed, elected or co-opted to a casual vacancy shall be a member of such authority or body for the residue of that member's term of membership.
(2) No act or proceeding of any authority, board or committee of the University shall be invalidated by any vacancy in the body. Provident Fund
38. The University shall constitute a provident fund for the benefit of its officers, teachers, clerical staff and servants in such manner and subject to such conditions as may be prescribed by the Statutes.
Restrictions on period of office of certain members of University Authorities * 39. Notwithstanding anything contained in this Act or the Statutes there under, a person nominated or elected to be a member of any of the University Authorities specified in Section 17 in his capacity as the member of a particular body or as the holder of a particular appointment shall hold office so long only within the period of office prescribed by this Act or the Statutes there under for the members of such Authority as he continues to be the member of that body or the holder of that appointment, as the case may be.
Registrar not to accept any remunerative work
** 40. The Registrar shall not be offered nor shall he accept any remuneration for any work in the University.
Provided that nothing in this section shall in any way affect his emoluments and conditions of service determined under sub-section (2) of Section 14.
Members of the Syndicate not to get remuneration
41. No member of the Syndicate shall get any remuneration for any work done by him for the University, whether as an examiner or as a tabulator. If, however, a member of the Syndicate is specially invited to become an examiner, the maximum amount of remuneration payable to him shall not exceed one hundred rupees.
Books written by a member of the Board of Studies not to be prescribed # 42. No book written or published by any person who is the members of a Board of Studies of the University shall be prescribed or recommended for study for any examination of the University so long as such person remains a member of the Board.
* As amended by the University of Rajputana (Amendment) Act, 1951 ** Added by the University of Rajputana (Second Amendment) Act, 1950. Added by the University of Rajputana (Second Amendment) Act, 1950 and as amended by the University of Rajputana (Amendment) Act, 1951. # Added by the University of Rajputana (Second Amendment) Act, 1950 and amended by the University of Rajasthan (Amendment) Act, No. 36 of 1987.
32
Book prescribed or recommended not to be changed. * 43. No book prescribed or recommended for any examination of the University shall ordinarily be changed before a period of five years. Reference to Government officers to be construed in case of change of designation as reference to corresponding officers
* 44. Where any provision of this Act or of the Statutes, Ordinance, Regulation or Rules refers to any officer of the 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 Government may direct. Removal of difficulties
* 45. If any difficulty arises as to the first constitution or reconstitution of any Authority of the University after coming into force of this Act or otherwise in first giving effect to the provisions thereof and in giving effect to the provisions of the University of Rajasthan (Amendment) Ordinance, 1987 the Government as occasion may require, may in consultation with the Vice-Chancellor, by orders, do anything which appears to it necessary for the purpose of removing the difficulty.
"Special provision"
**45A. Notwithstanding anything contained in any law for the time-being inforce, the Chancellor may, in order to give effect to the provisions of the University of Rajasthan (Amendment) Ordinance, 1987, in consultation with the State Government, make such orders, as are deemed necessary, for the transfer of :-
(a) any officer, teacher, employee or servant,
(b) any movable or immovable property or any rights or interest therein,
(c) any fund, grant, contribution donation, aid or benefaction received, accrued or promised,
(d) any dues, liabilities or obligations incurred or lawfully subsisting in favour of or against the University ;
(e) any will, deed or other document containing any request, gift or trust ; from the University to any other University on such terms and conditions as may be determined in the orders.
Interpretation
# 46. The provisions of the General Clauses Act, 1897 of the Central Legislature, shall mutatis mutandis apply so far as may be, to this Act and to the Statutes, Ordinances, Regulations and Rules thereunder in the same manner as the apply to a Central Act.
* Added by the University of Rajputana (Second Amendment) Act, 1950 and amended by the University of Rajasthan (Amendment) Act, No. 36 of 1987. ** Added by the University of Rajasthan (Amendment) Act No. 36 of 1987. # Added by the University of Rajputana (Second Amendment) Act, 1950.
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THE RAJASTHAN UNIVERSITIES' TEACHERS AND OFFICERS
(SELECTION FOR APPOINTMENT) ACT NO. 18 OF 1974.
(As amended to date)
An Act
to provide for special conditions of service of teachers and officers of the Universities in Rajasthan and for matters connected therewith. Be it enacted by the Rajasthan State Legislative Assembly in the Twenty- fifth Year of the Republic of India as follows :-
1. Short title and extent
(1) This Act may be cited as the Rajasthan Universities' Teachers and Officers (Selection for Appointment) Act, 1974.
(2) It extends to the whole of the State of Rajasthan.
2. Definitions
(1) In this Act, unless the subject or context otherwise requires :-
** (i) Omitted
(ii) "Faculty concerned " means the faculty of the University concerned in which :
(a) A vacancy in the post of a teachers to be filled up by selection,
** (b) Omitted
(iii) "Head of Department concerned" means the Head of Department of a subject taught in the faculty concerned and includes any person who for the time being performs the functions of the Head of Department in the University concerned in accordance with the relevant law ;
(iv) "Officer" means the Registrar, the Deputy Registrar, the Asstt. Registrar, the Librarian of a University and includes any other Officer by whatever name designated and declared by the statutes to be an officer of that University ;
* (v) "Rules" means rules made by the Syndicate under this Act ;
(vi) "Relevant law" means an enactment of the Rajasthan State Legislature establishing a University in Rajasthan, and it include the Statutes, Ordinance, bye-laws, rules, notification or orders made there under and as amended from time to time. As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act, No.18 of 1984. * As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act, No.24 of 1976. ** As deleted by the Rajasthan Universities' Teachers and Officers (Selection for appointment) (Amendment) Ordinance, 1997.
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(vii) "Schedule" means a schedule to this Act ; (viii) "Syndicate" in relation to a University means the Syndicate and where there is no Syndicate, the Board of management or such other body, by whatever name called, of that University constituted by the relevant law ;
*(ix) "Teacher" means a Professor, Reader or a Lecturer of any Faculty of a University and such other person, by whatever name designated by or under the relevant law, imparting instruction, or conducting and guiding research or extension programmers in a University ;
(x) "University " means a University established in Rajasthan by an Act of the State Legislature ;
****(xi) "University concerned" means the University in which a vacancy in the post of a Teacher or an officer is to be filled up under and in accordance with the provisions of this Act ; and (xii) "Vice-Chancellor" means the Vice-Chancellor of the University concerned, and includes any person who for the time being is carrying on the functions of the office of the Vice-Chancellor of the University concerned according to the relevant law.
(2) All other expressions used but not defined in this Act shall have the meaning respectively assigned to them under the relevant law.
(3) Restrictions on appointments of Teachers and Officers.
(1) Notwithstanding anything contained in the relevant law, as from the commencement of this Act, no teacher and no officer in any University in Rajasthan shall be appointed except on the recommendations of the Selection Committee constituted under section 4.
**(2) Every appointment of a teacher or of an officer in any University made in contravention of sub-section (1) shall be null and void. Provided that the University may, with prior permission of the State Government, extend the term of appointment of such adhoc or urgent temporary teachers who were appointed as stop gap arrangement prior to and working as such immediately before the commencement of the Rajasthan Universities Teachers and Officers (Selection for appointment) Amendment Act, 2003 (Act No. 7 of 2003) for a period of six month at a time until regular appointment are made in accordance with sub-section (1).
As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act, No.18 of 1984. * As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act, No.24 of 1976. ** As amended by the Rajasthan Universities' Teachers and Officers (Selection for Appointment) (Amendment) Act, 2003.
****As amended by the Rajasthan Universities' Teachers and Officers (Selection for appointment) (Amendment) Ordinance, 1987.
35
*** (3) Omitted * Explanation:-The expression "appointed" in sub-section (1) shall mean appointed initially and not appointed by way of promotion.
(4) Appointment of officers on deputation
1. Notwithstanding anything to the contrary contained in this act or the relevant law, if the Vice chancellor of the University concerned is of the opinion that :-
(a) efficient and proper management of the administrative affairs of the University so requires ; or
(b) for any good reason, the University is not able easily to fill up a vacancy on the post of Registrar in that University in accordance with the provisions contained and the procedure provided elsewhere in this Act and the relevant law ; ** (c) Omitted
he may make a request in writing to the State Government to place the services of any officer of the State Government having administrative experience in the affairs of the State of at least five years, at the disposal of that University for appointing him to the post of the Registrar of the University for a period not exceeding three years in the first instance and the State Government may, after considering such a request, place the service of such an officer of the State Government at the disposal of the University for such appointment and thereupon the authority competent in the University concerned to make appointment to the post of Registrar shall appoint such officer of the State Government as Registrar of that University for a period not exceeding the period as aforesaid.
2. An appointment of an officer of the State Government as Registrar of any University shall for all purpose be valid and shall not be liable to be questioned on the ground that the appointment has been made in contravention of any other provision of this Act or of the relevant law whether such contravention relates to qualification or experience laid down about eligibility for appointment to the post of Registrar in that University or to the procedure provided for selecting or appointing a person to such post in this Act or in such law or both.
*As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act, No.18 of 1984. ** Deleted by the Rajasthan Universities' Teachers and Officers (Selection for Appointment) (Amendment) Act, 2003.
***Deleted by the Rajasthan Universities' Teachers and Officers (Selection for Appointment) (Amendment) Act, 2003.
As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act, No.10 of 1984.
36
3. If a further request in writing of the nature referred to in sub-section
(1) is made by the Vice-Chancellor of the University concerned the term of deputation of the officer of the State Government appointed as Registrar of that University under the said sub-section may be agreed to by the State Government to be extended for a further period not exceeding one year.
4. Notwithstanding anything to this contrary contained in the relevant law or elsewhere in this Act :-
(a) The Finance Officer (by whatever name designated in a University) to be appointed as such in the University concerned shall, and
(b) An Engineer, a Security Officer, an Officer on special Duty, an Estate Officer or such other officer or officers (by whatever name designated in a University) as may be specified in the rules, may
be an officer of the State Government sent on deputation for that purpose to such University.
*(5) Constitution of Selection Committees
(1) For every selection of a teacher or of an officer in a University, there shall be constituted a committee consisting of the following :-
(i) Vice-Chancellor of the University concerned, who shall be the Chairman of the committee ;
(ii) An eminent educationist to be nominated by the Chancellor for a period of one year;
(iii) An eminent educationist to be nominated by the State Government for a period of one year ;
(iv) One member of the Syndicate to be nominated by the State Government for a period of one year ; and
(v) Such other persons as members specified in column 2 of the Schedule for the selection of the teachers and officers mentioned in column 1 thereof :
Provided that where the appointment of a teacher is to be made in the Faculty of Agriculture in any University or in any University College imparting instruction or guiding research in agriculture, there shall be one more expert to be nominated by the Syndicate out of a panel of names recommended by the Indian Council of Agriculture Research :
Provided further that the selection committee for teaching posts in the Faculty of Engineering and Technology shall also includ an expert to be nominated by the Syndicate out of a panel of names recommended by the All India Council of Technical Education. * As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act No. 24 of 1976.
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*(2) The eminent educationists nominated under clause (ii) and clause (iii) of sub-section (1) and the member of the Syndicate nominated under clause (iv) of the said sub-section shall be members of every selection committee constituted during the course of one year from the date of his nomination :
Provided that the member of a selection Committee
nominated under clauses (ii), (iii) or (iv) of sub-section (1) shall continue to be the member of every Selection Committee even after the expiry of his term until a fresh nomination is made by the Chancellor or, as the case may be, by the State Government subject, however, that fresh nomination of such member for Selection Committee shall be made within a period not exceeding three months from the date of expiry of his term.
(3) No person shall be eligible to be nominated as expert on any selection committee in any one year if has been a member of any two selection committees during the course of the same year.
6. Procedure of Selection Committee #(1) The quorum required for the meeting of a selection committee constituted under Section 5 shall not be less than five, out of which at least two shall be the experts, if the selection to be made is for the post of Professor or Reader and at least one shall be expert, if the selection to be made is for the post of a Lecturer or any other post of a teacher equivalent thereto. The quorum required for the meeting of a selection committee for the selection of non-teaching posts shall be not less than one-half of the number of members of the Selection Committee, out of which at least one shall be an expert.
(2) The selection committee make it's recommendations to the Syndicate, if the Syndicate disapproves the recommendations of the selection committee, the Vice-Chancellor of the University concerned shall submit such recommendations along with reasons for disapproved given by the Syndicate to the Chancellor for his consideration and the decision of the Chancellor thereon shall be final.
(3) Every Selection committee shall be bound by the qualifications laid down in the relevant law of the University concerned for the post of a teacher or, as the case may be, of an officer.
*As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act No. 9 of 1977. As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act No. 24 of 1976. #As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act No. 18 of 1984.
38
*(4) The Selection Committee, while making its recommendations to the Syndicate under sub-section (2), shall prepare a list of candidates selected by it in order of merit and shall further prepare a reserve list in the same order and to the extent of 50% of the Vacancies on the posts of teachers or officers for which the selection committee was constituted under sub-section (1) of section 5 and shall forward the main list and the reserve list along with its recommendations to the Syndicate. *7 Dis-qualification for sitting as member in selection committees A person shall be dis-qualified from sitting as a member of any selection committee and from taking part in any selection under this Act if he is personally interested in a candidate seeking selection to the post of a teacher or an officer in any University.
*8 Vacancy or defect not to invalidate selections
Subject to the provisions as to the requirement of quorum, no act, proceeding or selection made by a selection committee shall be questioned on the ground of the existence of any vacancy or defect in the nomination of a member of such committee.
*9 Transfer of Officers
(1) The Chancellor may, for administrative reasons, transfer an officer of a University to any other University.
(2) Such officer upon his transfer shall carry with him to the University to which he is transferred such other conditions of service as may be specified in the order of transfer.
10 Reservation of posts
Notwithstanding anything contained in the relevant law, as from the date of commencement of the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act, 1984, there shall be reserved by the University concerned, 16% posts for Scheduled Castes and 12% posts for Scheduled Tribes Candidates for appointment to the posts of Teachers and officers to be appointed in the University in pursuance of every selection made under this Act :
Provided that if, in any selection, persons belonging to such castes or such tribes are not appointed in such percentage as is provided for in this section whether by reasons of their not having applied for selection or by reason of their not having been selected, the number of posts by which such percentage falls short shall be carried forward upto a maximum period of three years.
*As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act No. 24 of 1976. As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act No. 18 of 1984.
39
11. Transitional provisions relating to ex-cadre promotion Scheme Personal promotion granted against ex-cadre posts under the erstwhile Scheme of personal promotion, shall be entirely personal to the Teacher concerned and the ex-cadre post to which such personal promotion was granted shall cease to exist as soon as the teacher promoted to such a post ceases to hold that post permanently for any reason whatsoever, and on his ceasing to hold such ex-cadre post the original post from which such personal promotion was made of a teacher shall revive.
12. Act to have over-riding effect
(1) The provisions of this Act shall have effect notwithstanding anything contained in the relevant law.
(2) So much of the relevant law as provided for the matters covered by this Act shall, as from the commencement of this Act, cease to have effect as respects those matters.
*13. Power to make rules
The Syndicate of the University concerned may make rules for carrying out the provisions of this Act.
14. Repeal and Saving
(1) The Rajasthan Universities' Teachers and Officers (Special Conditions of Service) Ordinance 1974 (Ordinance No. 17 of 1974) promulgated on the 21stday of July, 1974 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act as if this Act has commenced on the 21stday of July 1974
Sec. 16 of the Rajasthan Universitie's Teachers and Officers Special Conditions of Service Amendment) Act, 1984.
Savings and Validation
Notwithstanding the expiry of the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Ordinance, 1983 (7 of 1983), all actions taken or things done :-
(a) During the period the said Ordinance was in force ; or
(b) During the period commencing with the expiry of the said Ordinance and extending upto the date of commencement of this Act, If taken or done in accordance with the provisions of the Principal Act as amended by the said Ordinance shall be and shall be deemed always to have been lawfully or validly taken or done and shall not be liable be questioned before any Court, Tribunal or Authority by any person or authority on the ground that the said Ordinance was not in force. *As amended by the Rajasthan Universities' Teachers and Officers (Selection for appointment) (Amendment) Ordinances, 1997.
As amended by the Rajasthan Universities' Teachers and Officers (Special C onditions of Service) (Amendment) Act No. 18 of 1984.
40
**FIRST SCHEDULE
1. Dean or Associate Dean of College or Three experts not connected with Dean of Student Welfare and Director the University concerned to be of the School of Basic Sciences and nominated by the Vice-Chancellor Humanities, Director of Research of the University concerned out of a Station, Director of Agricultural panel of names recommended by Experiment Station, Director of the Academic Council of such Extension Education and Associate University.
Director or any other teacher having
his pay in the scale not lower than that
of the Professor.
2 2. Professor. *(i) Dean or, as the case may be
Chairman of the faculty if he is
a Professor ; with reference to
the Agriculture wing of Mohan
Lal Sukhadia University,
however , the Chairman of the
faculty concerned, the Dean or,
as the case may be, the
Director of the College
concerned, the Director,
Research concerned and the
Director, Extension Education.
(ii) Head of the Department
concerned if he is a Professor,
otherwise the senior-most
Professor in the department.
(iii) Three experts not connected with the University concerned having special knowledge in the subject in which a
Professor is to be appointed, to be nominated by the Vice- Chancellor of the University concerned out of a panel of names recommended by the Academic Council of such University.
**As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act No. 24 of 1976. *As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act No. 18 of 1984. As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act No. 18 of 1984.
41
3. Reader, Lecturer & any other *(i) Dean or, as the case may be teacher having his pay in the scale Chairman of the faculty if he is a of a Reader or a Lecturer but lower Professor ; with reference to the than that of the Professor. Agriculture wing of Mohan Lal Sukhadia University, however,
the Chairman of the faculty
concerned, the Dean or, as the
case may be, the Director of the
College concerned, the Director,
Research concerned and the
Director, Extension Education.
2 *(ii) Head of the Department
concerned if he is a Professor,
otherwise the senior-most
Professor in the department.
(iii) Two experts not connected with
the University concerned having
special knowledge in the subject
in which a Reader, Lecturer or
any other such teacher is to be
nominated by the Vice-Chancellor
of the University concerned out of
a panel of names recommended
by the Academic Council of such
University.
4. Registrar, Deputy Registrar, One expert not connected with the Assistant Registrar or any other University concerned to be nominated officer having the pay-scale by the Vice-Chancellor of such equivalent to or lower than that of University.
the Registrar and Deputy Registrar
but not lower than that of the
Asstt. Registrar.
5. Librarian Three experts not connected with the University concerned having special knowledge of Library Science and
Library Administration, to be
nominated by the Vice-Chancellor of the University concerned out of a panel of names recommended by the
Syndicate of such University.
*As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act No. 9 of 1977. As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act No. 18 of 1984.
42
6. Deputy Librarian, Assistant Two experts not connected with the Librarian or Junior Technician in University concerned having special the Library or any other officers knowledge of Library Science and in the Library having his pay in a Library Administration, to be nominated scale not lower than that of the by the Vice-Chancellor of such Lecturer. University.
*Explanations-I. The expression "expert or experts not connected with the University concerned", wherever used in the Schedule, shall mean such experts who are neither in the employment of the University concerned nor are members of the Senate, Board of Management, Syndicate or the Academic Council of such University at the time when the selection committee is constituted.
*II Three or, as the case may be, two experts to be nominated by the Vice-Chancellor of the University concerned for the selection of the teachers specified at serial numbers 1,2 and 3 in column 1 of the Schedule shall be chosen by him on the advice of a committee consisting of a member of the
Rajasthan Public Service Commission to be nominated by the State Government after consultation with the Chairman of the said Commission who will be the Chairman of the Committee, the eminent educationist nominated under clause
(iii) of sub-section (1) of Section 5 and the member of the Syndicate nominated under clause (iv) of the said sub- section of the said section and said committee shall from out of the panel of names recommended by the Academic Council recommend to the Vice-Chancellor of the University concerned names of at least twelve experts for each selection committee which shall be in order of priority. *SECOND SCHEDULE
Omitted
*As amended by the Rajasthan Universities' Teachers and Officers (Special Conditions of Service) (Amendment) Act No. 18 of 1984. As deleted by the Rajasthan Universities' Teachers and Officers (Selection for appointment) (Appointment) Ordinances, 1997.
43
THE RAJASTHAN PUBLIC EXAMINATION
(PREVENTION OF UNFAIRMEANS) ACT NO. 27 OF 1992.
An Act
to prevent the leakage of question papers and use of unfairmeans at Public Examination and to provide for matters connected therewith and incidental thereto.
Be it enacted by the Rajasthan State Legislature in the forty- third year of the Republic of India as follows :-
1. Short title, extent and commencement :-
(1) This Act may be called the Rajasthan Public Examination (Prevention of Unfair means) Act, 1992.
(2) It shall extend to the whole of the State of Rajasthan,
(3) It shall come into force at once,
2. Definition-In this Act :-
(a) "Examination Centre" means any placed fixed for holding public examination and includes the entire premises attached thereto ;
(b) "Public Examination" means any of the examinations specified in the schedule.
(c) "Unfairmeans" in relation to an examination while answering question in a public examination, means the unauthorized help from any person or from any material written, recorded or printed, in any form, whatsoever, or the use of any unauthorized telephonic wireless or electronic or other instrument or gadget ; and
(d) The words and expressions used herein and not defined, but defined in the Indian Penal Code (45 of 1860) have the meaning respectively assigned to them in that code.
3. Prohibition of use of unfairmeans- No person shall use unfairmeans at any public examination.
4. Unauthorized possession or disclosure of question paper-No person who is not lawfully authorized or permitted by virtue of his duties so to do shall before the time fixed for distribution of question papers to examinees at a public examination :-
(a) Procure or attempt to procure or possess, such question paper or any portion or copy thereof or,
(b) Impart or offer to impart, information which he knows or has reason to believe to be related to, or derived from or to have a bearing upon such question paper.
5. Prevention of leakage by person entrusted with examination Work-No person who is entrusted with any work pertaining to public examination shall, except where he is permitted by virtue of his duties so to do, directly or indirectly divulge or cause to be divulged or make known to any other person any information or part thereof which has come to his knowledge by virtue of the work being so entrusted to him.
44
6. Penalty-whoever contravenes or attempts to contravene or abets the contravention of the provisions of section 3 or section 4 or section 15 shall be punished with imprisonment for a term which may extend to three years or with fine which may extend to two thousand rupees or with both.
7. Penalty for offence with preparation to cause hurt-whoever commits an offence punishable under section 6 having made preparation for, causing death of any person or causing hurt to any person or assaulting any person or for wrongfully restraining any person or for putting any person in fear of death or hurt or assault or wrongfully restraint shall be punished with imprisonment for a term which may extend to three years and shall also be liable to fine which may extend to five thousand rupees.
8. Power to amend Schedule-The State Government may by notification in the Official Gazette, include in the Schedule any other public examination in respect of which it considers necessary to apply the provisions of this Act and upon the publication in the Official Gazette the schedule shall be deemed to have been amended accordingly.
The Schedule
(Section 2)
1. Any examination conducted by the Board of Secondary Education for Rajasthan under the Rajasthan Secondary Examination Act, 1957 (Act No. 42 of 1957).
2. Any examination conducted by any University established by law in India
3. Any examination conducted by the Rajasthan Public Service Commission or Union Public Service Commission.
45
EDUCATION (GR. IV.) DEPARTMENT
NOTIFICATION
Jaipur, November 4, 1988 S.O. 170.-In exercise of the powers conferred by the Section 5 of the University of Rajasthan Act, 1946, read with Section 6 of the University of Ajmer Act, 1987 (Act No. 3 of 1987), the State Government hereby terminate the territorial jurisdiction and so also the affiliation of the University of Ajmer over the colleges specified below, and also hereby extend the jurisdiction and affiliation of the University of Rajasthan over them with immediate effect, namely:
1. Jain Teachers Training College, Alwar.
2. Shri Bajrang Teachers Training College, Deeg, Bharatpur.
3. Gopikrishan Peeramal Teachers Training College, Baggar, District Jhunjhunu.
4. Arya Vidyapeeth Girls Teachers Training College, Bhusawar, District Bharatpur.
5. Indragandhi Balika Niketan B.Ed. College, Ardawata, Jhunjhunu.
6. Maharaja Surajmal Teachers Training College, Bharatpur.
7. Shri S.P. Roongta Acharya Sankrit College, Baggar, Jhunjhunu.
8. S.S Vedvedang Acharya Sanskrit College, Chirawa, Jhunjhunu.
9. Seth Baldevdas Bajoria Acharya Sanskrit College, Fatehpur, District Sikar.
10. Birla Acharya Sanskrit College, Pilani, District, Jhunjhunu.
11. Government Shastri Sanskrit College, Chirawa, District, Jhunjhunu.
12. Government Shastri Sanskrit College, Dausa, District, Jaipur.
13. Government Shastri Sanskrit College, Mahapura, District, Jaipur.
14. Seth Gorakhnath Rampratap Chamaria Shastri Sanskrit College, Fatehpur, Distric, Sikar.
15. Shri Shrikrishna Shasrti Government Sanskrit College, Maharajpura (Talabgaon), District, Jaipur.
16. Sanatan Dharma Shastri Sanskrit College, Lalsot, District, Jaipur.
17. Government Dhuleshwar Acharya Sanskrit College, Monoharpura, District Jaipur.
18. Shri Kalyan Government Shastri Sanskrit College, Sikar.
19. S.G.D Saharia Government Sanskrit College, Kaladera, District Jaipur.
20. Government Shastri Sanskrit College, Kotkasim, District Alwar.
21. Shri Rishikul Bharamcharyasharam Shastri Sanskrit College, Laxmanagarh, District Sikar.
( No. F. 5 (15) Edu./Gr. IV/87. )
By order of the Governor,
P.B. Mathur
Education Commissioner & Secretary
to the Government.
46
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t;iqj] uoECkj 4] 1988
,l-vks- 170 %&vtesj fo'ofo|ky; vf/kfu;e- 1987 ¼1987½ dk vf/kfu;e ¼la0 38½ dh /kkjk 6 ds lkFk ifBr] jktLFkku fo'ofo|ky; vf/kfu;e 1946 dh /kkjk 5 }kjk iznÙk 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj] rqjUr izHkko ls uhps fofufnZ"V egkfo|ky;ksa ij ls vtesj fo'ofo|ky; dh {ks+=h; vf/kdkfjrk rFkk lEc}rk blds }kjk lekIr djrh gS vkSj mu ij jktLFkku ljdkj fo'ofo|ky; dh vf/kdkfjrk vkSj lEc}rk dk blds }kjk foLrkj Hkh djrh gS] vFkkZr %&
1. tSu f'k{kd izf'k{k.k egkfo|ky;, vyojA
2. Jh ctjax f'k{kd izf'k{k.k egkfo|ky;] Mhx ¼Hkjriqj½A
3. Jh xksihd`".k ihjkey f'k{kd izf'k{k.k egkfo|ky;] cxM+ ¼>qa>quwa½A
4. vk;Z fo?kkihB efgyk f'k{kd izf'k{k.k egkfo|ky;] Hkqlkoj ¼Hkjriqj½A
5. bfUnjk xka/kh ckfydk fudsru] ch-,M- egkfo|ky;] vjM+kork ¼>qa>quwa½A
6. egjktk lwjtey f'k{kd izf'k{k.k egkfo|ky;] HkjriqjA
7. Jh ,l- ih- :axVk vkpk;Z laLd`r egkfo|ky; cxM+ ¼>qa>quwa½A
8. ,l- ,l- osnosnkax vkkpk;Z laLd̀`r dkyst] fpM+kok ¼>qa>quwa½A
9. lsB cynso nkl cktksfj;k vkpk;Z laLd``r egkfo|ky;] Qrsgiqj 'ks[kkokVhA
10. fcM+yk vkpk;Z laLd̀r egkfo|ky;] fiykuhA
11. jktdh; 'kkL=h laLd``r egkfo|ky;] fpjk.kk ¼>qa>quwa½A
12. jktdh; 'kkL=h laLd``r egkfo|ky;] nkSlkA
13. jktdh; 'kkL=h laLd``r egkfo|ky;] egkiqjk ¼t;iqj½A
14. lsB xksj[kukFk jkeizrki pefj;k 'kkL=h laLd``r egkfo|ky;] Qrsgiqj 'ks[kkokVhA
15. Jh Jhd``".k 'kkL=h jktdh; egkfo|ky;] egkjktiqjk rykcxkao ¼nkSlk ftyk t;iqj½A
16. Jh lukru laLd`r egkfo|ky;] ykylksV ¼t;iqj½A
17. jktdh; /kwys'oj vkpk;Z laLd``r egkfo|ky;] euksgjiqj ¼t;iqj½A
18. Jh dY;k.k jktdh; 'kkL=h laLd̀`r egkfo|ky;] lhdjA
19. ,l- th-Mh- lgfj;k jktdh; laLd`r egkfo|ky;] dkykMsjkA
20. jktdh; 'kkL=h laLd``r egkfo|ky;] dksVdkfle ¼vyoj½A
21. Jh _f"kdqy czãp;kZJe 'kkL=h laLd``r egkfo|ky;]y{e.kx<+ ¼lhdj½A la[;k ,Q 5 ¼15½ f'k{kk ¼4½ ¼87½
jkT;iky dh vkKk ls
ih-ch-ekFkqj
vk;qä ,oa 'kklu lfpo] f'k{kk
47
EDUCATION (GR. IV.) DEPARTMENT
NOTIFICATION
Jaipur, October 29, 1988 S.O. 165.-In exercise of the powers conferred by the Section 5 of the University of Rajasthan Act, 1946, read with Section 6 of the University of Ajmer Act, 1987 (Act No. 38 of 1987), the State Government hereby terminate the territorial jurisdiction and so also the affiliation of the University of Ajmer over the colleges specified below, and also hereby extend the jurisdiction and affiliation of the University of Rajasthan over them with immediate effect, namely:-
1. L.B.S Government College Kotputli, Distt. Jaipur.
2. Government College Dausa Distt., Jaipur.
3. Baba Bhagwan Das Government College Chimanpura Distt. Jaipur.
4. Government College Bandikui, Distt. Jaipur.
5. Government College Kaladera, Distt. Jaipur.
6. Government College Sambhar Lake, Distt. Jaipur.
7. Government College Dholpur, Distt. Dholpur.
8. Seth G.B Poddar College, Nawal Garh, Distt. Jhunjhunu.
9. Seth Moti Lal College, Jhunjhunu. Distt. Jhunjhunu.
10. S.K. Sabu College Pilani, Distt. Jhunjhunu.
11. Chirawa College Chirawa, Distt. Jhunjhunu.
12. G.D College Baragaon, Distt. Jhunjhunu.
13. S.S College Mukandgarh, Distt. Jhunjhunu.
14. Indira Gandhi Balika Niketan Ardawata, Distt. Jhunjhunu.
15. J.B. Shah Girls College, Distt. Jhunjhunu.
16. Baba Mugippa Law College, Distt. Jhunjhunu.
17. Indermani Home Science Shiksha Niketan Pilani, Distt. Jhunjhunu.
18. Kesri Devi Gyan Mandir Mukandgarh, Distt. Jhunjhunu.
19. Seth Gangadhar Shiv Bhagwan Commerce College, Baggar, Distt. Jhunjhunu.
20. Nawalgarh Girls College Nawalgarh, Distt. Jhunjhunu.
21. Sheksaria Girls College Nawalgarh, Distt. Jhunjhunu.
22. Vinodini College Khetri Distt. Jhunjhunu.
23. M.S.J. College Bharatpur Distt. Bharatpur.
24. Rameshwari Devi Govt. Girls College Bharatpur Distt. Bharatpur.
25. Govt. College Deeg, Distt. Bharatpur.
26. Arya Mahila College Bhusawar, Distt. Bharatpur.
27. Bankey Bihari Girls College Deeg, Distt. Bharatpur.
28. Government College, Sikar Distt. Sikar
29. Government College, Neem-Ka-Thana Distt. Sikar.
30. Govt. College, Ramagarh (Shekhawati) Distt. Sikar
31. Shri Krishana Satsang Balika College, Sikar Distt. Sikar.
32. B.D. Todi College, Laxman Garh, Distt. Sikar.
48
33. Seth G.R. Chamaria College Fatehpur Shekhawati, Distt. Sikar.
34. Shri Ramkrishna Dhanuka Girls College Fetehpur Shekhawati Distt. Sikar.
35. Government Arts College, Alwar Distt. Alwar.
36. Raj Rishi College, Alwar Distt. Alwar.
37. G.D. Girls College, Alwar Distt. Alwar.
38. Government College, Behror Distt. Alwar.
39. Government College, Rajgarh (Alwar) Distt. Alwar.
40. Arya Kanya College, Alwar Distt. Alwar (No.F. 5 (15) Edu./Gr. IV/87). By order of the Governor,
P.B. Mathur
Commissioner & Secretary to Govt. Education Deptt. Rajasthan, Jaipur.
49
Hkkx 4 ¼x½ mi&[k.M ¼II½ jkT; ljdkj rFkk vU; jkT;&izkf/kdkfj;ksa }kjk tkjh fd; s x;s dkuwuh vkns'k rFkk vf/klwpuk,saA
f'k{kk ¼xzqi&4½ foHkkx
vf/klwpuk
t;iqj] vDVcw j 29] 1988
,l-vks- 165 %&vtesj fo'ofo|ky; vf/kfu;e- ¼1987½ 1987 dk vf/kfu;e la- ¼38½ dh /kkjk 6 ds lkFk ifBr] jktLFkku fo'ofo|ky; vf/kfu;e 1946 dh /kkjk 5 }kjk iznÙk 'kfDr;ksa dk iz;ksx djrs gq,] jkT; ljdkj] rqjUr izHkko ls] uhps fofufnZ"V egkfo|ky;ksa ij ls vtesj fo'ofo|ky; esa {ks+=h; vf/kdkfjrk rFkk lEc}rk blds }kjk lekIr djrh gS vkSj mu ij jktLFkku fo'ofo|ky; dh vf/kdkfjrk vkSj lEc}rk dk blds }kjk foLrkj Hkh djrh gS] vFkkZr%&
1. jktdh; egkfo|ky;] dksViwryh ftyk t;iqj
2. jktdh; egkfo|ky;] nkSlk ftyk t;iqj
3. jktdh; egkfo|ky;] fpeuiqjk ftyk t;iqj
4. jktdh; egkfo|ky;] ckanhdqbZ ftyk t;iqj
5. jktdh; egkfo|ky;] dkykMsjk ftyk t;iqj
6. jktdh; egkfo|ky;] lkaHkjysd ftyk t;iqj
7. jktdh; egkfo|ky;] /kkSyiqj ftyk /kkSyiqj
8. lsB Jh ih- th- ikSnkj egkfo|ky;] uoyx<+ ftyk >qU>quw
9. lsB eksrh yky egkfo|ky;] >qU>quw ftyk >qU>quw
10. ,e- ds lkcw egkfo|ky;] fiykuh ftyk >qU>quw
11. fpMk+ok egkfo|ky;] fpMkok ftyk >qU>quw
12. th- Mh- egkfo|ky;] cM+kxkao ftyk >qU>quw
13. ,l- ,l- egkfo|ky;] eqdqUnx<+ ftyk >qU>quw
14. bfUnjk xka/kh ckfydk fudsru] vjMkork ftyk >qU>quw
15. ts- ch- 'kkg dU;k egkfo|ky;] >qU>quw ftyk >qU>quw
16. cjtk iqfYxIik fof/k egkfo|ky;] >qU>quw ftyk >qU>quw
17. bUnzkef.k x``g foKku f'k{kk fudsru] fiykuh ftyk >qU>quw
18. dsljh nsodh Kku efUnj] eqdqUnx<+ ftyk >qU>quw
19. lsB xaxk/kj f'ko Hkxoku okf.kT; egkfo|ky;] cXxM+ ftyk >qU>quw
20. uoyx<+ dU;k egkfo|ky;] uoyx<+ ftyk >qU>quw
21. lsdlfj;k dU;k egkfo|ky;] uoyx<+ ftyk >qU>quw
50
22. fouksfnuh egkfo|ky;] [ksrM+h ftyk >qU>quw
23. ,e- ,l- ts- egkfo|ky;] Hkjriqj ftyk Hkjriqj
24. jkes'ojh nsoh jktdh; dU;k egkfo|ky;] Hkjriqj ftyk Hkjriqj
25. jktdh; egkfo|ky;] Mhx ftyk Hkjriqj
26. vk;Z efgyk egkfo|ky;] Hkqlkoj ftyk Hkjriqj
27. Ckakds fcgkjh dU;k egkfo|ky;] Mhx ftyk Hkjriqj
28. jktdh; egkfo|ky;] lhdj ftyk lhdj
29. jktdh; egkfo|ky;] uhe dk Fkkuk ftyk lhdj
30. jktdh; egkfo|ky;] jkex<+ ¼'ks[kkokVh½ ftyk lhdj
31. Jh d``".k lrlax ckfydk egkfo|ky;] lhdj ftyk lhdj
32. ch- Mh- VksMh egkfo|ky;] y{e.kx<+ ftyk lhdj
33. pefM+;k egkfo|ky;]Qrsgiqj ftyk lhdj
34. lsB jke d``".k /kkuqdk dU;k egkfo|ky;] Qrsgiqj ftyk lhdj
35. jktdh; dyk egkfo|ky;] vyoj ftyk vyoj
36. jk- jk- egkfo|ky;] vyoj ftyk vyoj
37. xksjh nsoh dU;k egkfo|ky;] vyoj ftyk vyoj
38. jktdh; egkfo|ky;] cgjksM+ ftyk vyoj
39. jktdh; egkfo|ky;] jktx<+ ftyk vyoj
40. vk;Z dU;k egkfo|ky;] vyoj ftyk vyoj la[;k ,Q- 5 ¼15½ f'k{kk&xqzi ¼4½ ¼87½ jkT;iky dh vkKk ls
ih-ch-ekFkqj
vk;qä ,oa 'kklu lfpo]
f'k{kk foHkkx] jktLFkku t;iqjA
51
Reged. No. RJ 2539
RAJASTHAN GAZETTEE
Extraordinary. Published by Authority Asadha 31, Friday, Saka 1910-July 22, 1988,
LEGISLATIVE DRAFTING DEPARTMENT
NOTIFICATION
Jaipur, July 22, 1988 No. F. 4 (6) Vidhai/88- the Following ordinance promulgated by the Governor of the State of Rajasthan on the 21stday of July, 1988 is hereby published for general information :-
THE UNIVERSITY OF RAJASTHAN (AMENDMENT)
ORDINANCE, 1988
(Ordinance No. 5 of 1988) (Promulgated by the Governor on the 21stday of July, 1988) An
Ordinance
further to amend the University of Rajasthan Act, 1946 Whereas the Rajasthan Legislative Assembly is not in session and the Governor of the State of Rajasthan is satisfied that the circumstances existing which render it necessary for him to take immediate action,
Now, therefore, in exercise of the powers conferred upon him by clause (I) of Article 213 of the Constitution of India, the Governor hereby promulgates in the Thirty-ninth Year of the Republic of India, the following Ordinance, namely :-
1. Short title and Commencement-(1) This Ordinance may be called the University of the Rajasthan (Amendment) Ordinance, 1988. (2) It shall come into force at once.
2. Amendment of Section 5 of the University of Rajasthan Act, 1946- In Section 5 of the University of Rajasthan Act, 1946 :-
(a) For the expression 'its constituent colleges, the expression "all its constituent colleges" shall be Substituted.
(b) between the expression "institution and institutes" and the expression "all such colleges" the expression "other than the Institute of Correspondence Studies" shall be inserted and shall be deemed to have always been inserted,
(c) after the expression "other than the Institute of Correspondence Studies"
inserted as aforesaid the expression" "and all other colleges, institutions and institutes situated within the Municipal limits of Jaipur" shall be inserted, and
(d) for the expression "and the Malviya Regional Engineering College, Jaipur and the Engineering College, Kota" the expression "all the Engineering Colleges, institutions and institutes in the State except the M.B.M. Engineering College, Jodhpur, and such other Colleges, institutions and institutes in the State as the State Government may, by notification in the official Gazette, direct", shall be substituted.
Sd/-
Sukhdev Prasad
GOVERNOR OF RAJASTHAN
Sd/-
P.A. Sinha
Secretary to the Government
52
Hkkx 4 ¼[k½ jkT;iky] jktLFkku ds v/;kns'k fof/k ¼fo/kk;h izk:i.k½ foHkkx ¼xqzi 2½
vf/klwpuk
t;iqj] vDVwcj 15] 1997 la[;k 4 ¼3½ fof/k@2@97& jktLFkku jkT; ds jkT;iky }kjk fnaukd 13 vDVwcj] 1997 dks cuk;k rFkk iz[;kfir fd;k x;k fuEukafdr v/;kns'k loZlk/kkj.k dh lwpukFkZ ,rn~~}kjk izdkf'kr fd;k tkrk gS %&
jktLFkku fo'ofo|ky;ksa ds v/;kid rFkk vf/kdkjh ¼fu;qfä ds fy, p;u½ ¼la'kks/ku½ v/;kns'k 1997
¼1997 dk v/;kns'k la[;k&1½
¼jkT;iky }kjk fnaukd 13 vDVwcj] 1997 dks cuk;k rFkk iz[;kfir fd;k x;k gS½ jktLFkku fo'ofo|ky;ksa ds v/;kid rFkk vf/kdkjh ¼fu;qä ds fy, p;u½ vf/kfu;e] 1974 dks vkSj la'kksf/kr djus ds fy, v/;kns'kA
vr% jktLFkku jkT; fo/kku lHkk l= esa ugha gS vkSj jktLFkku jkT; ds jkT;iky dks bl ckr dk lek/kku gks x;k gS fd ,slh ifjfLFkfr;k fo|eku gS ftuds dkj.k muds fy, rqjUr dk;ZokbZ djuk vko';d gks x;k gSA
vr% vc Hkkjr ds lafo/kku ds vuqPNsn 213 ds [k.M ¼1½ }kjk iznÙk 'kfä;ksa dk iz;ksx djrs gq, jkT;iky Hkkjr x.kjkT; ds vM+rkyhlosa o"kZ esa blds }kjk fuEukfyf[kr v/;kns'k izfrLFkkfir djrs gS] vFkkZr~~ %&
1. Laf{kIr uke vkSj izkjEHk %& bl v/;kns'k dk uke jktLFkku fo'ofo|ky;ksa ds v/;kid rFkk vf/kdkjh ¼fu;qfä ds p;u½ ¼la'kks/ku½ v/;kns'k 1997 gSA ¼2½ ;g 3 ekpZ] 1997 dks vkSj ls izo`r gqvk le>k tk;sxkA
2. 1974 ds jktLFkku vf/kfu;e la- 8 dh /kkjk 2 dk la'kks/ku %& jktLFkku fo'ofo|ky;ksa ds v/;kid rFkk vf/kdkjh ¼fu;qfä ds p;u½ vf/kfu;e 1974 ¼1974 dk jktLFkku vf/kfu;e la- 18½] ftls blesa vkxs ewy vf/kfu;e dgk x;k gS] dh /kkjk 2 dh mi /kkjk ¼1½ esa
¼d½ fo/keku [k.M ¼i-d½ ¼ii½ ¼[k½ gVk;as tk;saxs vkSj
¼[k½ [k.M ¼xi½ ds LFkku ij fuEufyf[kr [k.M izfrLFkkfir fd;k tk;sxk] vFkkZr~~ %& ^^(xi) "lacaf/kr fo'ofo|ky; ls gksxk fo'ofo|ky; vfHkizsr gS] ftlesa fdlh v/;kid ;k fdlh vf/kdkjh ds in dh fjfä bl vf/kfu;e ds v/khu vkSj vuqlkj Hkjh tkuh gS( vkSj**A
53
3. 1974 ds jktLFkku vf/kfu;e la- 18 dh /kkjk dk izfrLFkkiu %& ewy vf/kfu;e dh fo/keku /kkjk 11 ds LFkku ij fuEufyf[kr izfrLFkkfir fd;k tk;sxk] vFkkZr~~ %&
^^11- dkMj&ckg~~; inksUufr Ldhe ds laca/k esa vUr%dkyhu micU/kⓈfäd inksUufr dh iwoZorhZ&Ldhe ds v/khu dkMj ckà; inksa ds izfr nh x;h oS;fäd inksUufr lacaf/kr v/;kid ds fy, iw.kkZr% oS;fäd gksxh vkSj ftl dkMj ckà; in ,slh oS;fäd inksUufr nh x;h Fkh og ml in ij inksUufr v/;kid ds }kjk ml in dk /kkj.k fdlh Hkh dkj.ko'k LFkk;h :i ls can dj fn;s tkus ds lkFk gh lekIr gks tk;sxs k vkSj mlds }kjk mä dkMj ckàj in dk /kkj.k can dj fn;s tkus ij og ewy in] ftlls v/;kid dh ,slh oS;fäd inksUUkfr dh x;h Fkh iquthZfor gks tk;sxkA**
4. 1974 ds jktLFkku vf/kfu;e la- 18 dh /kkjk 13 dk la'kks/ku & ewy vf/kfu;e dh /kkjk 13 esa vk;h vfHkO;fä] ^^/kkjk 11 esa vUrfo"V mica/kksa dks NksMdj** gVk;h tk;sxhA
5. f}rh; vuqlwph dk gVk;k tkuk%& ewy vf/kfu;e dh f}rh; vuqlwph gVk;h tk;sxhA
6. O;ko``fÙk;ka& jktLFkku fo'ofo|ky;ksa ds v/;kid rFkk vf/kdkjh ¼fu;qfä ds p;u½ ¼la'kks/ku½ v/;kns'k] 1996 ¼1996 dk v/;kns'k la- 2½ }kjk ;Fkkla'kksf/kr ewy vf/kfu;e ds v/khu 3 ekpZ] 1997 dks] ftl rkjh[k dks 1996 ds mä v/;kns'k la- 2 dk izorZu lekIr gks x;k Fkk] ;k mlds i'pkr~~ Hkh] dh x;h leLr ckrsa] dk;Zokfg;ka ;k vkns'k bl v/;kns'k }kjk ;Fkk la'kksf/kr ewy vf/kfu;e ds v/khu fd;s x;s le>s tk;saxsA
cfyjke Hkxr
jkT;iky] jktLFkku
txr flag
'kklu lfpoA
54
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(Group -II)
NOTIFICATION
Jaipur October 15, 1997 No. F. 4 (3) Vidhai-2/97- In pursuance of clause (3) of Article 348 of the Constitution of India, the Government is pleased to authorize the publication in the Rajasthan Gazette of the following translation in the English language of Rajasthan Vishvavidhyalayon ke Adhyapak Tatha Adhikari (Niyukti ke Liye Chayan) (Sansodhan) Adhyadesh. 1997 (1997 Ka Adhyadesh Sankhya I) made and promulgated by him on the 13thday of October, 1997:-
(English Translation)
THE RAJASTHAN UNIVERSITIES' TEACHERS AND OFFICERS
(SELECTION FOR APPOINTMENT) (AMENDMENT)
(Ordinance No. 1 of 1997)
[Made and promulgated by the Governor on the 13thday of October. 1997] An
Ordinance
Further to amend the Rajasthan Universities' Teachers and Officers (Selection for Appointment) Act, 1974
Whereas the Rajasthan State Legislature is not in session and the Governor of the State of Rajasthan is satisfied that the circumstances exist which render it necessary for him to take immediate action;
Now, therefore, in exercise or the powers conferred by clause (I) of Article 213 of the constitution of India the Governor hereby promulgates in the Forty-eighth Year of the Republic of India the following Ordinance namely:-
1. Short title and Commencement-(1) This Ordinance may be called the Rajasthan Universities' Teachers and Officers (Selection for Appointment) (Amendment) Ordinance. 1997.
(2) it shall be deemed to have come into force on and from the 3rdday of March,
1997.
2. Amendment of Section 2, Rajasthan, Act No. 18 of 1974- In sub- section (1) of the Rajasthan Universities' Teachers and Officers (Selection for Appointment) Act, 1974 (Rajasthan Act No. 18 of 1974), hereinafter referred to as the principal Act :-
(a) The existing clauses (i-a) and (ii) (b) shall be deleted ; and
(b) For clause (xi), the following clause shall be substituted, namely:-
(xi) "University concerned" means the University in which vacancy in the post of a teacher or an officer is to be filled up under and in accordance with the provisions of this Act; and".
3. Substitution of section 11, Rajasthan Act No. 18 of 1974- For the existing section 11 of principal Act, the following shall be substituted, namely :-
"11. Transitional provision relating to ex-cadre promotion scheme.-personal promotion granted against ex-cadre posts under the erstwhile scheme of personal promotion, shall be entirely personal to the teacher concerned and the ex-cadre post to which such personal promotion was granted shall cease to exist as soon as the teacher promoted to such 'a post ceases to hold that post permanently for any reason whatsoever, and on his ceasing to hold such ex-cadre post, the original post from which such personal promotion was made of a teacher shall revive".
55
4. Amendment of section 13, Rajasthan Act, No. 18 of 1974.- In section 13 of the principal Act, the expression "except the provisions contained in section 11' shall be deleted.
5. Deletion of Second Schedule.- The Second Schedule to the principal Act shall be deleted.
6. Savings.- All the things done, actions taken or orders made under the principal Act as amended by the Rajasthan Universities' Teachers and Officers (Selection for Appointment) (Amendment) Ordinance, 1996 (Ordinance No. 2 of 1996), even on or after 3rdday of March, 1997, the date on which the said Ordinance No. 2 of 1996 ceased to operate, shall be deemed to have been done, taken or made under the principal Act as amended by this Ordinance.
cfyjke Hkxr
Governor of Rajasthan
Tkxr flag
Secretary to the Government
56
Hkkx 4 ¼d½ jktLFkku fo/kku e.My ds vf/kfu;e fof/k ¼fo/kk;h izk:i.k½ foHkkx ¼xqzi 2½
vf/klwpuk
t;iqj] vizSy 5] 2003
la[;k i- 2 ¼14½ fof/k@2@2003 %& jktLFkku jkT; fo/kku&e.My dk fuEukafdr vf/kfu;e] ftls jkT;iky egksn; dh vuqefr fnukad 5 vizSy] 2003 dks izkIr gqbZ] ,rn~}kjk loZlk/kkj.k dh lwpukFkZ izdkf'kr fd;k tkrk gS % jktLFkku fo'ofo|ky;ksa ds v/;kid rFkk vf/kdkjh
¼fu;qfä ds p;u½ ¼la'kks/ku½ vf/kfu;e] 2003
¼jkT;iky egksn; dh vuqefr fnukad 5 vizSy] 2003 dks izkIr gqbZ½ jktLFkku fo'ofo|ky;ksa ds v/;kid rFkk vf/kdkjh ¼fu;qä ds fy, p;u½ vf/kfu;e] 1974 dks vkSj la'kksf/kr djus ds fy, vf/kfu;eA Hkkjr x.kjkT; ds pkSouosa o"kZ esa jktLFkku jkT; fo/kku e.My fuEufyf[kr vf/kfu;e cukrk gS %&
1. Laf{kIr uke vkSj izkjEHk %& bl vf/kfu;e dk uke jktLFkku fo'ofo|ky;ksa ds v/;kid rFkk vf/kdkjh ¼fu;qfä ds fy, p;u½ ¼la'kks/ku½ vf/kfu;e 2003 gSA ¼2½ ;g 1 tuojh] 2003 dks vkSj ls izo``r gqvk le>k tk;sxkA
2. 1974 ds jktLFkku vf/kfu;e la- 18 dh /kkjk 3 dk la'kks/ku & jktLFkku fo'ofo|ky;ksa ds v/;kid rFkk vf/kdkjh ¼fu;qfä ds fy, p;u½ vf/kfu;e 1974 ¼1974 dk vf/kfu;e la 18½ ftls blesa vkxs ewy vf/kfu;e dgk x;k gS] dh /kkjk 3 esa & ¼i½ fo|eku mi&/kkjk ¼2½ ds LFkku ij fuEufyf[kr izfrLFkkfir fd;k tk;sxk] vFkkZr~~ %& ^^¼2½ fdlh Hkh fo'ofo|ky; esa fdlh v/;kid dh ;k fdlh vf/kdkjh dh mi&/kkjk ¼1½ ds mYYka?ku esa dh x;h izR;sd fu;qfä vd``r vkSj 'kqU; gksxh % ijUrq fo'ofo|ky; ,sls rnFkZ ;k vLFkk;h v/;kidksa dh fu;qfä dh vof/k dk] tks jktLFkku fo'ofo|ky;ksa ds v/;kid rFkk vf/kdkjh ¼fu;qfä ds fy, p;u½ ¼la'kks/ku½ vf/kfu;e] 2003 ¼2003 dk vf/kfu;e la- 7½ ds izkjEHk ds iwoZ dke pykÅ O;oLFkk ds :Ik esa fu;qä fd;s x;s Fks vkSj izkjEHk ds Bhd iwoZ bl :i esa dk;Zjr Fks] jkT; ljdkj dh iwoZ vuqKk ls] mi&/kkjk ¼1½ ds v/khu fu;fer fu;qfä;ka fd;s tkus rd] ,d ckj esa Ng ekg dh dkykof/k] ds fy, foLRkkj dj ldsxkA** vkSj ¼ii½ fo|eku mi&/kkjk ¼3½ gVk;h tk;sxhA
3. 1974 ds jktLFkku vf/kfu;e la- 18 dh /kkjk 4 dk la'kks/ku & ewy vf/kfu;e dh /kkjk 4 dh mi&/kkjk ¼1½ esa &
(i) [k.M ¼[k½ eas] vUr esa vk;h vfHkO;fDr ^^vFkok** ds LFkku ij fojke fpà^^] **izfrLFkkfir fd;k tk;sxk( vkSj
(ii) fo|eku [k.M ¼x½ gVk;k tk;sxkA
4. fujlu vkSj O;kò`fr;ka %& ¼1½ jktLFkku fo'ofo|ky;ksa ds v/;kid rFkk vf/kdkjh ¼fu;qfä ds p;u½ ¼la'kks/ku½ v/;kns'k 2002 ¼2003 dk v/;kns'k la-] 1½ blds }kjk fujflr fd;k tkrk gSA
(2) ,sls fujlu ds gksus ij Hkh] mDr v/;kns'k }kjk ;Fkk&la'kksf/kr ewy vf/kfu;e ds v/khu dh x;h leLr dk;Zokb;k ;k vkns'k bl vf/kfu;e }kjk ;Fkk&la'kksf/kr ewy vf/kfu;e ds v/khu fd;s x;s le>s tk;saxsA th- ,l- gksjk]
'kklu lfpoA
57
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(Group -II)
NOTIFICATION
Jaipur April 5, 2003 No. F. 4 (3) Vidhai-2/2003- In pursuance of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to authorize the publication in the Rajasthan Gazette of the following translation in the English language of Rajasthan Vishwavidhyalayon ke Adhyapak Tatha Adhikari (Niyukti ke Liye Chayan) (Sansodhan) Adhiniyam, 2003, (Adhiniyam Sankhyank 7 of 2003) :-
(Authorized English Translation)
THE RAJASTHAN UNIVERSITIES' TEACHERS AND OFFICERS
(SELECTION FOR APPOINTMENT) (AMENDMENT) Act, 2003
(Act No. 7 of 2003)
[Received the assent of the Governor on the 5thday of April, 2003] An Act
further to amend the Rajasthan Universities Teachers and Officers (Selection for Appointment) Act, 1974.
Be it enacted by the Rajasthan State Legislature in the Fifty-fourth Year of the Republic of India, as follows :-
1. Short title and commencement - (1) This Act may be called the Rajasthan Universities' Teachers and Officers (Selection for Appointment) (Amendment) Act,
2003
(2) It shall be deemed to have come into force on and from lst January 2003.
2. Amendment of Section 3, Rajasthan Act No. 18 of 1974 - In section 3 of the Rajasthan Universities' Teachers and Officers (Selection for Appointment) Act, 1974 ( Act, 18 of 1974), hereinafter referred to as the principal Act, :-
(i) For the existing sub-section (2), the following shall be substituted, namely :-
"(2) Every appointment of a teacher or of an officer in any University made in contravention of sub-section (1) shall be null and void :
Provided that the University may, with prior permission of the State Government extend the term of appointment of such adhoc or urgent temporary teachers who were appointed as stop gap arrangement prior to, and working as such immediately before, the commencement of the Rajasthan University' Teachers and Officers (Selection for Appointment) (Amendment) Act, 2003 (Act No. 7 of 2003), for a period of six month at a time until regular appointment are made in accordance with sub-section (1)", and
(ii) Existing sub-section (3) shall be deleted.
3. Amendment of section 4, Rajasthan Act No. 18 of 1974. - In sub-section (1) of section 4 of the principal Act, :-
(i) In clause (b) for the expression "or" , appearing at the end, punctuation mark ", shall be substituted; and
(ii) Existing clause (c) shall be deleted.
4. Repeal and savings.- (1) The Rajasthan Universities' Teachers and Officers (Selection for Appointment) (Amendment) Ordinance, 2002 (Ordinance No. 1 of 2003 is hereby repealed.
(2) Notwithstanding such repeal, all actions taken or orders made under the principal Act as amended by the said Ordinance shall be deemed to have been taken or made under the principal Act as amended by this Act. Tkh- ,l- gksjk
Secretary to the Government
58
THE UNIVERSITY OF RAJASTHAN (AMENDMENT)
ACT, 2013
(Act No. 6 of 2013) [Received the assent of the Governor on the 23rdday of March, 2013] An
Act
further to amend the University of Rajasthan Act, 1946. Be it enacted by the Rajasthan State Legislature in the Sixty-fourth Year of the Republic of India, as follows :-
1. Short title and commencement. - (1) This Act may be called the University of Rajasthan (Amendment) Act, 2013.
(2) It shall be deemed to have come into force on and from 16thJanuary, 2013.
2. Amendment of section 9, University of Rajasthan Act, 1946.- In the existing section 9 of the University of Rajasthan Act. 1946, hereinafter referred to as the principal Act, after the clause (iii) and before the clause (iv) the following new clause shall be inserted, namely:-
"(iiia) The Comptroller."
3. Amendment of section 10, University of Rajasthan Act, 1946.- For the existing section 10 of the principal Act, the following shall be substituted. Namely :-
"10. The Chancellor.- (1)The Governor of Rajasthan shall be the Chancellor of the University and shall, by virtue of his or her office be the Head of the University.
(2) The Chancellor shall when present preside at the Convocations of the University.
(3) The Chancellor shall, by virtue of his or her office, be the Chairman of the Senate and as such shall, when present, preside at the meetings thereof.
(4) 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 college, 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.
(5) 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.
(6) The Chancellor shall, in every case, give notice to the University of his or her intention to cause an inspection or inquiry to be made and the University shall be entitled to be represented at such inspection or inquiry.
(7) The Chancellor, shall communicate to the Vice-Chancellor his or her views with reference to the results of such inspection or inquiry, and the Vice- Chancellor place the same before the Syndicate for communicating the views of the University, within the time fixed by the Chancellor.
(8) After ascertaining the opinion of the University thereon, the Chancellor shall advise the University upon the action to be taken and fix a time limit for taking such action.
(9)The University, through the Syndicate, within the time limit fixed, report to the Chancellor the action taken or proposed to be taken on the advice tendered by the Chancellor.
59
(10) 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.
(11) if the University does not comply with such direction issued as per sub- section (10) 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.
(12) Confirmation of the making, repeal or alteration of Statutes rests with the Chancellor.
(13) The Chancellor shall have such other powers as may be conferred on him or her by this Act or the Statutes."
4. Amendment of section 12, University of Rajasthan Act, 1946.-For the existing section 12 of the principal Act, the following shall be substituted, namely:-
"12. Vice-Chancellor.- (1) The Vice-Chancellor shall be a whole-time paid officer of the University and shall be appointed by the Chancellor in consultation with the State Government upon the recommendation of a Selection Committee consisting of-
(a) One person nominated by the Syndicate not connected with the University or any college thereof;
(b) One person nominated by the Chairman, University Grants Commission;
(c) One person nominated by the Chancellor; and
(d) One person nominated by the State Government, and the Chancellor shall appoint one of these persons to be the Chairman of the Committee.
(2) The term of the office of the Vice-Chancellor shall be three years form the date on which he or she enters upon his or her office or until he or she attains the age of seventy years, whichever is earlier:
Provided that the same person shall be eligible for reappointment for a second term.
(3) The Vice-Chancellor shall receive such pay and allowances as may be determined by the State Government. In addition to it, he or she shall be entitled to free furnished residence maintained by the University and such other perquisites as may be prescribed.
(4) When a permanent vacancy in the office of the Vice-Chancellor occurs by reason of his or her death, resignation, removal or the expiry of his or 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 or her under and in accordance with sub-section (5).
(5) 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 (4), the Registrar shall forthwith report the matter to the Chancellor who shall make, on the advice to the State Government, arrangement for the carrying on of the function of the office of the Vice-Chancellor.
(6) The Vice-Chancellor may at any time relinquish office by submitting, not less than sixty days in advance of the date on which he or she wishes to be relieved, his or her resignation to the Chancellor.
60
(7) Such resignation shall take effect from the date determined by the Chancellor and conveyed to the Vice-Chancellor.
(8) Where a person appointed as the Vice-Chancellor was in employment before such appointment in any other college, institution or University, he or she may continue to contribute to the provident fund of which he or she was a member in such employment and the University shall contribute to the account of such person in that provident fund.
(9) Where the Vice-Chancellor had been in his or her previous employment, a member of any insurance or pension scheme the University shall make a necessary contribution to such scheme.
(10) The Vice-Chancellor shall be entitled to travelling and daily allowance at such rates as may be fixed by the Board.
(11) 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."
5. Insertion of new sections, University of Rajasthan Act, 1946.-After the existing section 35 and before the existing section 36 of the principal Act, the following new sections shall be inserted, namely:-
"35-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 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 Syndicate for approval and the Syndicate 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 Syndicate 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. 35-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;
61
(c) grant of any additional or 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.
35-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 the same shall be binding on the University."
6. Repeal and savings.-(1) The University of Rajasthan (Amendment) Ordinance, 2013 (Ordinance No. 5 of 2013) is hereby repealed.
(2) Notwithstanding such repeal, all things done, actions taken or orders made under the principal Act as amended by the aforesaid Ordinance shall be deemed to have been done, taken or made under the principal Act as amended by this Act.
izdk'k xqIrk
Principal Secretary to the Government.
62
fof/k ¼fo/kk;h izk#i.k½ foHkkx ¼xqzi&2½
vf/klwpuk
t;iqj] ekpZ 25] 2013
la[;k i- 2¼7½fof/k@2@2013&jktLFkku jktHkk"kk vf/kfu;e] 1956 ¼1956 dk vf/kfu;e la- 47½ dh /kkjk 4 ds ijUrqd ds vuqlj.k esa ^^nh ;wfuoflZVh vkWWQ jktLFkku ¼ves.MesUV½ ,DV 2013 ¼,DV ua- 6 vkWQ 2013½** dk fgUnh vuqokn loZlk/kkj.k dh lwpukFkZ ,rn~~}kjk izdkf'kr fd;k tkrk gS %&
¼izkf/kd̀`r fgUnh vuqokn½
jktLFkku fo'ofo|ky; ¼la'kks/ku½ vf/kfu;e] 2013
¼2013 dk vf/kfu;e la[;kad 6½
¼jkT;iky egksn;k dh vuqefr fnukad 23 ekpZ] 2013 dks izkIr gqbZ½ jktLFkku fo'ofo|ky; vf/kfu;e 1946 dks vkSj la'kksf/kr djus ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds pkSalBosa o"kZ esa jktLFkku jkT; fo/kku&e.My fuEufyf[kr vf/kfu;e curk gS %&
1- laf{kIr uke vkSj izkjaHk &¼1½ bl vf/kfu;e dk uke jktLFkku fo'ofo|ky; ¼la'kks/ku½ vf/kfu;e] 2013 gSA
¼2½ ;g 16 tuojh] 2013 dks vkSj ls izo``r gqvk le>k tk;sxkA 2- jktLFkku fo'ofo|ky; vf/kfu;e] 1946 dh /kkjk 9 dk la'kks/ku-& jktLFkku fo'ofo|ky; vf/kfu;e 1946] ftlsa blesa vkxs ewy vf/kfu;e dgk x;k gS] dh fo?keku /kkjk 9 esa] [k.M ¼iii½ i'pkr~~ vkSj ¼iv½ ds iwoZ fuEufyf[kr u;k [k.M vUr% LFkkfir fd;k tk;sxk] vFkkZr~~ %&
Þ¼iiid½ fu;a=d
3- jktLFkku fo'ofo|ky; vf/kfu;e] 1946 dh /kkjk 10 dk la'kks/ku-&ewy vf/kfu;e dh fo/keku /kkjk 10 ds LFkku ij fuEufyf[kr izfrLFkkfir fd;k tk;sxk] vFkkZr %& Þ10- dqykf/kifr-& ¼1½ jkTkLFkku dk jkT;iky fo'ofo|ky; dk dqykf/kifr gksxk@gksxh vkSj og vius in ds vk/kkj ij fo'ofo|ky; dk iz/kku gksxk@gksxhA ¼2½ dqykf/kifr] tc og mifLFkr gks] fo'ofo|ky; ds nh{kkUr lekjksg dh v/;{krk djsxkA
¼3½ dqykf/kifr vius in ds vk/kkj ij flusV dk v/;{k gksxk@gksxh vkSj tc og mifLFkr gks; rc bl gSfl;r ls mldh cSBdksa dh v/;{krk djsxkA ¼4½ dqykf/kifr dks] ,sls O;fä ;k O;fä;ksa }kjk] tSlk og funs'k nsa-& ¼d½ fo'ofo|ky;] blds Hkou] iz;ksx'kkykvksa] iqLrdky;ksa] laxzgky;ksa] dk;Z'kkykvksa vkSj miLdjksa dk; ;k
¼[k½ fo'ofo|ky; }kjk la/kkfjr fdlh egkfo|ky;] laLFkk ;k Nk=kokl dk; ;k
¼x½ fo'ofo|ky; }kjk lapkfyr ;k fd;s x;s v/;kiu vkSj vU; dk;Z dk; ;k
¼?k½ fo'ofo|ky; }kjk vk;ksftr fdlh Hkh ijh{kk ds lapkyu dk] fujh{k.k djokus dk vf/kdkj gksxkA
63
¼5½ dqykf/kifr dks fo'ofo|ky; ls lacaf/kr fdlh Hkh ekeys ds laca/k esa ,sls O;fä ;k O;fä;ksa ls] tSlk og funs'k nsa] tkap djokus dk Hkh vf/kdkj gksxkA ¼6½ dqykf/kifr] izR;ds ekeys esa] fd;s tkus okys fujh{k.k ;k tkap djokus ds vius vk'k; ds ckjs esa fo'ofo|ky; dks lwpuk nsxk@nsxh vkSj fo'ofo|kyk; ,sls fujh{k.k ;k tkap esa izfrfuf/kRo fd;s tkus dk gdnkj gksxkA ¼7½ dqykf/kifr] dqyifr dks ,slh tkap ;k fujh{k.k ds ifj.kke ds laca/k esa vius fopkjksa ls lalwfpr djsxk@djsxh vkSj dqyifr mUgsa] dqykf/kifr }kjk fu;r le; ds Hkhrj&Hkhrj] fo'ofo|ky; ds fopkjksa ls lalwfpr djus ds fy,] flafMdsV ds le{k j[ksxkA
¼8½ dqykf/kifr] mu ij] fo'ofo|ky; dh jk; vfHkfuf'pr djus ds i'pkr~] dh tkus okyh dkjZokbZ ds ckjs esa fo'ofo|ky; dks lykg ns ldsxk@ldsxh vkSj ,slh dkjZokbZ djus ds fy, le; lhek fu;r dj ldsxk@ldsxhA
¼9½ dqykf/kifr }kjk nh xbZ lykg ij dh x;h ;k fd;s tkus ds fy, izLrkfor dkjZokbZ ds ckjs esa fo'ofo|ky;] fu;r dh x;h le; lhek ds Hkhrj&Hkhrj] flafMdsV ds ek/;e ls dqykf/kifr dks fjiksVZ nsxkA
¼10½ ;fn fo'ofo|ky; fu;r dh xbZ le; lhek ds Hkhrj&Hkhrj dkjZokbZ ugha djrk gS ;k ;fn dqykf/kifr dh jk; esa] fo'ofo|ky; }kjk dh xbZ dkjZokbZ lek/kkuizn ugha gS rks dqykf/kifr] fo'ofo|ky; }kjk fn;s x;s fdlh Li"Vhdj.k ij ;k fd;s x;s vH;kosnu ij fopkj djus ds i'pkr~~ ,sls funs'k tkjh dj ldsxk@ldsxh tSlk og mfpr le>s vkSj fo'ofo|ky; ,sls funs'kksa dk ikyu djsxkA
¼11½ ;fn fo'ofo|ky;] mi&/kkjk ¼10½ ds vuqlkj tkjh fd;s x;s funs'kksa dk] ,slh fu;r le; lhek ds Hkhrj] tks bl fufer dqykf/kifr }kjk fu;r dh tk;s] ikyu ugha djrk gS rks dqykf/kifr dks Lofoosdkuqlkj ,sls funs'kksa dk fØ;kUo;u djkus ds fy, fdlh O;fä ;k fudk; dks fu;qä djus dh vkSj ,sls vkns'k djus dh 'kfä gksxh tks mlds O;;ksa ds fy, vko';d gksaA
¼12½ ifjfu;eksa dks cukus] fujflr djus ;k mueas ifjorZu djus ds fy, mudh iqf"V djuk dqykf/kifr ij fuHkZj djsxkA
¼13½ dqykf/kifr dks ,slh vU; 'kfDr;ka izkIr gksaxh tks bl vf/kfu;e vFkok ifjfu;eksa }kjk mls iznr dh tk;saAÞ
4- jktLFkku fo'ofo|ky; vf/kfu;e] 1946 dh /kkjk 12 dk la'kks/ku-& ewy vf/kfu;e dh fo/keku /kkjk 12 ds LFkku ij fuEufyf[kr izfrLFkkfir fd;k tk;sxk] vFkkZr~~ %&
^^12- dqyifr-& ¼1½ dqyifr fo'ofo|ky; dk iw.kZdkfyd oSrfud vf/kdkjh gksxk vkSj fuEufyf[kr lnL;ksa ls feydj cuh p;u lfefr dh flQkfj'k ij] jkT; ljdkj ds ijke'kZ ls] dqykf/kifr }kjk fu;qä fd;k tk;sxk &
¼d½ flafMdsV }kjk ukefunsZf'kr ,d O;fä] tks fo'ofo|ky; ;k mlds fdlh egkfo|ky; ls lacaf/kr ua gks;
¼[k½ fo'ofo|ky; vuqnku vk;ksx ds v/;{k }kjk ukefunsZf'kr ,d O;fä; ¼x½ dqykf/kifr }kjk ukefunsZf'kr ,d O;fä vkSj;
¼?k½ jkT; ljdkj }kjk ukefunZsf'kr ,d O;fä]
vkSj dqykf/kifr buesa ls fdlh ,d O;fä dks lfefr dk v/;{k fu;qä djsxkA ¼2½ dqyifr dh inkof/k ml rkjh[k ls] ftldks og viuk in xzg.k djrk@djrh gS] rhu o"kZ ;k lrj o"kZ dh vk;q izkIr dj ysus rd] buesa ls tks Hkh igys gks] gksxh %
ijUrq ogh O;fä nwljh vof/k ds fy, iqufuZ;qfä dk ik= gksxk@gksxhA
64
¼3½ dqyifr] ,slk osru vkSj Hkrs izkIr djsxk@djsxh tks jkT; ljdkj }kjk vo/kkfjr fd;s tk;aAs blds vfrfjDr] og fo'ofo|ky; }kjk la/kkfjr fu%'kqYd lqlfTtr fuokl vkSj ,slh vU; ifjyfC/k;ksa dk@dh gdnkj gksxk@gksxh tks fofgr dh tk;saA ¼4½ tc dqyifr ds in dh dksbZ LFkk;h fjfä mldh e``R;q] R;kxi=] gVk;s tkus ;k mldh inkof/k lekIr gks tkus ds dkj.k gks tk;s rks og dqykf/kifr }kjk] mi&/kkjk ¼1½ ds vuqlkj Hkjh tk;sxh vkSj tc rd og bl izdkj ugha Hkjh tkrh gS rc rd mlds }kjk] mi&/kkjk ¼5½ ds v/khu vkSj vuqlkj dkepykÅ O;oLFkk dh tk;sxhA ¼5½ tc dqyifr ds in dh dksbZ vLFkk;h fjfä mldh NqV~~Vh] fuyacu ds dkj.k ;k vU;Fkk gks tk;s] ;k tc mi&/kkjk ¼4½ ds v/khu dksbZ dkepykÅ O;oLFkk vko';d gks rc dqy&lfpo ekeys dh fjiksVZ rqjar dqykf/kifr dks djsxk tks] jkT; ljdkj dh lykg ls] dqyifr ds in ds d``R;ksa ds fuoZgu ds fy, O;oLFkk djsxkA ¼6½ dqyifr vius in dk R;kx] fdlh Hkh le; viuk R;kxi= ,slh rkjh[k ls] ftldks og inHkkj ls eqä gksus dk@dh bPNqd gks] de ls de lkB fnol iwoZ dqykf/kifr dks izLrqr djds] dj ldsxk@ldsxhA
¼7½ ,slk R;kxi= ,slh rkjh[k ls izHkkoh gksxk tks dqykf/kifr }kjk vo/kkfjr dh tk;s vkSj ftldh lwpuk dqyifr dks ns tk;sA
¼8½ tgka] dqyifr ds #i] esa fu;qDr dksbZ O;fÙr] ,slh fu;qfDr ds iwoZ fdlh Hkh vU; egkfo|ky;] laLFkk ;k fo'ofo|ky; esa fu;ksftr Fkk@Fkh] ogka og ml Hkfo"; fuf/k esa va'knku djuk tkjh j[k ldsxk@ldsxh ftldk og ,sls fu;kstu esa lnL; Fkk@Fkh vkSj fo'ofo|ky; ml Hkfo"; fuf/k esa ,sls O;fDr ds ys[ks es va'knku djsxkA ¼9½ tgka dqyifr] mlds iwoZorhZ fu;kstu esa] fdlh chek ;k isa'ku Ldhe dk lnL; jgk gks@jgh gks] ogka fo'ofo|ky;] ,slh Ldhe es vko';d va'knku djsxkA ¼10½ dqyifr] ,slh njksa ij tSlhfd cksMZ }kjk fu;r dh tk;sa] ;k=k vkSj nSfud Hkrs dk gdnkj gksxkA
¼11½ dqyifr] fuEukuqlkj NqfV~~V;ksa dk gdnkj gksxk%&
¼d½ izR;sd X;kjg fnol dh okLrfod lsok ds fy, ,d fnol dh nj ls iw.kZ osru ij NqV~Vh;
¼[k½ lsok ds izR;sd iw.kZ o"kZ ds fy, chl fnol dh nj ls v/kZoSrfud NqV~Vh ;
ijUrq fpfdRlk izek.ki= izLrqr djus ij v/kZoSrfud NqV~Vh dks iw.kZ oSrfud NqV~Vh esa :ikUrfjr fd;k tk ldsxk**A
5- jktLFkku fo'ofo|ky; vf/kfu;e] 1946 esa u;h /kkjkvksa dk vUr% LFkkiu&ewy vf/kfu;e dh fo|eku /kkjk 35 ds Ik'pkr~ vkSj fo|eku /kkjk 36 ds iwoZ fuEufyf[kr u;h /kkjk,a vUr% LFkkfir dh tk;saxh] vFkkZr~ %&
Þ35&d- ys[ks vkSj laijh{kk-& ¼1½ fo'ofo|ky; ds okf"kZd ys[ks vkSj rqyui=] dqyifr ds funs'k ds v/khu] fu;a=d }kjk rS;kj fd;s tk;saxs vkSj fdlh Hkh Lkzksr ls fo'ofo|ky; dks izksnwr gksus okyh ;k mlds }kjk izkIr leLr /kujkf'k;ka vkSj laforfjr ;k lanÙk leLr jdeksa dh izfof"V ys[kkvksa esa dh tk;sxhA
¼2½ fu;a=d] ,slh rkjh[k ls iwoZ tks ifjfu;eksa }kjk fofgr dh tk;s] vkxkeh o"kZ ds fy, okf"kZd foÙkh; izkDdyu rS;kj djsxkA
¼3½ fu;a=d }kjk rS;kj fd;s x;s okf"kZd ys[ks vkSj okf"kZd foÙkh; izkDdyu flafMdsV ds le{k vuqeksnu ds fy, j[ks tk;saxs vkSj flafMdsV blds lanHkZ esa ladYi ikfjr dj ldsxh vkSj bls fu;a=d dks lalwfpr dj ldsxh tks rnuqlkj dkjZokbZ djsxkA
65
¼4½ okf"kZd ys[kkvksa dh laijh{kk fofgr jhfr ls ,sls laijh{kdksa }kjk dh tk;sxh ftudk jkT; ljdkj funs'k ns vkSj ,slh laijh{kk dk O;; fo'ofo|ky; fuf/k ij izHkkj gksxkA
¼5½ laijhf{kr gksus ij ys[ks eqfnzr fd;s tk;saxs vkSj mudh izfr;ka] laijh{kk fjiksVZ lfgr] dqyifr }kjk flafMdsV dks izLrqr dh tk;saxh tks mUgsa ,slh fVIif.k;ksa lfgr] tks vko';d le>h tk;sa] jkT; ljdkj dks vxzf"kr djsxhA
¼6½ fo'ofo|ky;] laijh{kk esa fd;s x;s vk{ksiksa dk lek/kku djsxk vkSj ,sls vuqns'kksa dks dk;kZfUor djsxk tks laijh{kk fjiksVZ ij jkT; ljdkj }kjk tkjh fd;s tk;saA 35&[k- jkT; ljdkj dk fu;a=.k %& tgka jkT; ljdkj dh fuf/k;ka vUroZfyr gS] ogka fo'ofo|ky; ,slh fuf/k;ksa dh eatwjh ls lac) fuca/kuksa vkSj ''krksZ dk ikyu djsxk ftuesa] vU; ckrksa ds lkFk&lkFk] fuEufyf[kr ds laca/k esa jkT; ljdkj dh iwoZ vuqKk Hkh lfEefyr gS] vFkkZr~%&
¼d½ v/;kikdksa] vf/kdkfj;ksa ;k vU; deZpkfj;ksa ds u;s inksa dk l`tu( ¼[k½ vius v/;kidksa] vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks osru] Hkrksa] lsokfuòfÙk&Ik'pkr~ ds Qk;nksa vkSj vU; Qk;nksa dk iqujh{k.k(
¼x½ vius v/;kidksa] vf/kdkfj;ksa ;k vU; deZpkfj;ksa esa ls fdlh dks fdlh vfrfjDr@fo'ks"k osru] HkÙks ;k fdlh Hkh izdkj dk vU; vfrfjDr ikfjJfed ftlesa foÙkh; foo{kk,a j[kus okyk vuqxzgiwoZd lank; ;k vU; Qk;ns lfEefyr gS] dh eatwjh(
¼?k½ fdlh Hkh fuf'pr fuf/k dk ,sls iz;kstu] ftlds fy, og izkIr dh x;h Fkh] ls fHkUu iz;kstu ds fy, vi;kstu(
¼M-½ LFkkoj lEifr dk foØ;] iV~Vs] ca/kd }kjk ;k vU;Fkk vUrj.k(
¼p½ jkT; ljdkj ls izkIr fuf/k;ksa ls] ,sls iz;kstuksa] ftuds fy, fuf/k;ka izkIr dh x;h gS] ls fHkUUk iz;kstuksa ds fy, fdlh Hkh fodkl dk;Z ij O;; mixr djuk( vkSj ¼N½ ,slk dksbZ Hkh fofu'p; djuk ftlds ifj.kkeLo:Ik jkT; ljdkj ds fy, izR;{k ;k vizR;{k foÙkh; nkf;Ro c<+ tk;sA
Li"Vhdj.k%& iwoksZRd ''krsZ fdlh Hkh vU; fuf/k ls l`ftr ,sls inks ads lac/k esa Hkh ykxw gksaxh ftuls jkT; ljdkj ij nh?kZdky esa foÙkh; foo{kk,a gksus dh laHkkouk gSA 35&x- vkikr mik; ds :Ik esa jkT; ljdkj }kjk foÙkh; fu;a=.k dh /kkj.kk- &¼1½ jkT; ljdkj dks] fo'ofo|ky; ds foÙk ls lacf/kr ,sls fdlh Hkh ekeys ds laca/k esa] tgka jkT; ljdkj dh fuf/k;ksa dk laca/k gks] ,sls O;fDr ;k O;fDr;ksa }kjk] tSlkfd og funs'k ns] tkap djokus vkSj fo'ofo|ky; dks funs'k tkjh djus dk vf/kdkj gksxkA ¼2½ ;fn jkT; ljdkj dk ;g lek/kku gks tkrk gS fd fo'ofo|ky; esa
dqiz'kklu ;k foÙkh; dqizca/k ds dkj.k ,slh fLFkfr mRiUUk gks x;h gS ftlls fo'ofo|ky; dh foÙkh; fLFkjrk vlqjf{kr gks x;h gS rks og] vf/klwpuk }kjk] ;g ?kks"k.kk dj ldsaxh fd fo'ofo|ky; dk foÙk jkT; ljdkj ds fu;a=.kk/khu gksxk vkSj ,sls vU; funs'k tkjh djsxh tks og mDr iz;kstu ds fy, Bhd le>s vkSj os fo'ofo|ky; ij vkc)dj gksaxsAÞ 6- fujlu vkSj O;kòfr;ka%& ¼1½ jktLFkku fo'ofo|ky; ¼la'kks/ku½ v/;kns'k] 2013 ¼2013 dk v/;kns'k la-5½ blds }kjk fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ds gksrs gq, Hkh] mDr v/;kns'k }kjk ;Fkk la'kksf/kr ewy vf/kfu;e ds v/khu dh x;h leLr ckrsa] dk;Zokfg;ka ;k fd;s x;s vkns'k bl vf/kfu;e }kjk ;Fkk la'kksf/kr ewy vf/kfu;e ds v/khu fd;s x;s le>s tk;saxsA
izdk'k xqIrk]
izeq[k 'kklu lfpoA
66
THE UNIVERSITY OF RAJASTHAN (AMENDMENT)
ACT,2017
(Act No. 10 of 2017) [Received the assent of the Governor on the 28thday of April, 2017] An
Act
further to amend the University of Rajasthan Act, 1946. Be it enacted by the Rajasthan State Legislature in the Sixty-Eight Year of the Republic of India , as follows:-
1. Short title and commencement.- (1) This Act may be called the University of Rajasthan (Amendment) Act, 2017.
(2) It shall come into force at once.
2. Amendment of section 12, University of Rajasthan Act, 1946.- For the existing section 12 of the University of Rajasthan Act, 1946, the following shall be substituted, namely:-
"12. 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 a distinguished academician having a minimum of ten years experience as Professor in a University or College or ten years experience in an equivalent position in a reputed research and/ or academic administrative organization.
(3) The Vice - Chancellor shall be appointed by the Chancellor in consultation with State Government from amongst the persons included in the panel recommended by the Search Committee consisting of-
(a) One person nominated by the Syndicate;
(b) One person nominated by the Chairman, University Grants Commission;
(c) One person nominated by the Chancellor; and
(d) One person nominated by the State Government, and the Chancellor shall appoint one of these persons to be the Chairman of the Committee.
(4) An eminent person in the sphere of the Higher Education not connected with the University and its Colleges shall only be eligible to be nominated as the member of Search Committee.
(5) The Search Committee shall prepare and recommend a panel of not less than three persons and not more than five persons to be appointed as Vice- Chancellor.
(6) For the purpose of selection of Vice -Chancellor, the Search Committee shall invite applications from eligible persons through a public notice and while considering the name 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 the same persons shall be eligible for reappointment for a second term.
67
(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 the 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 when a stop-gap arrangement is necessary under sub-section (9), the Registrar shall forth with 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 relived, 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 entitle to travelling and daily allowances at such rates as may be fixed by the Syndicate.
(16) The Vice -Chancellor shall be entitle to leave as under :-
(a) Leave on full pay at the rate of one for each every eleven days of active service; and
(b) Leave on half pay at the rate of twenty days for completed year of service;
Provided that leave on half pay may be commuted as leave on full pay on production of medical certificate.
(17) The Vice-Chancellor shall be the Principal academic, administrative and executive officer of the University and shall exercise overall supervision and control over the affairs of the University. He shall have all such powers as may be necessary for true observance of the provisions of this Act and Statutes.
(18) The Vice - Chancellor shall, where immediate action is called for, have power to make an order so as to exercise any power or perform any function which i s exercised or performed by any Authority under this Act or the Statutes :
Provided that such action shall be reported to the Authority as would have in the ordinary course dealt with the matter for approval ; Provided further that if the action so reported is not approved by such Authority not being the Syndicate, the matter shall be referred to the Syndicate, whose decision shall be final and in case of the Authority being the Syndicate, the matter shall be referred to the Chancellor whose decision shall be final.
68
(19) The Vice - Chancellor may, on being satisfied that any action taken or order made by any Authority is not the interest of the University or beyond the power of such Authority, require the Authority to review its action or order. In case the Authority refuses or fails to review its action or order within sixty days of the date on which the Vice -Chancellor has so required, the matter may be referred to the Syndicate or to the Chancellor, as the case may be, for final decision".
eukst dqekj O;kl]
Principal Secretary to the Government.
69
fof/k ¼fo/kk;h izk:i.k½ foHkkx ¼xzqi&2½
vf/klwpuk
t;iqj] vizsy 28] 2016 la[;k i-2 ¼11½ fof/k @2@2017%&jktLFkku jktHkk"kk vf/kfu;e 1956 ¼1956 dk vf/kfu;e la- 47½ dh /kkjk 4 ds ijUrqd ds vuqlj.k esa Þnh ;wfuoflZVh vkWWQ jktLFkku ¼ves.MesUV½ ,DV] 2017 ¼,DV ua- 10 vkWQ 2017½Þ dk fgUnh vuqokn loZlk/kj.k dh lwpukFkZ ,rn~}kjk izdkf'kr fd;k tkrk gS%&
¼izkf/kd̀r fgUnh vuqokn½
jktLFkku fo'ofo|ky; ¼la'kks/ku½ vf/kfu;e] 2017
¼2017 dk vf/kfu;e la[;akd 10½
[ jkT;iky egksn; dh vuqefr fnukad 28 vizsy] 2017 dks izkIr gqbZ ] jktLFkku fo'ofo|ky; vf/kfu;e] 1946 dks vkSj la'kksf/kr djus ds fy;s vf/kfu;eA
Hkkjr x.kjkT; ds vMlBosa o"kZ esa jktLFkku jkT; fo/kkue.My fuEufyf[kr vf/kfu;e cukrk gS%&
1- laf{kIr uke vkSj izkjaHk%& ¼1½ bl vf/kfu;e dk uke jktLFkku fo'ofo|ky; ¼la'kks/ku½ vf/kfu;e] 2017 gSA
¼2½ ;g rqjUr izo``r gksxkA
3. jktLFkku fo'ofo|ky; vf/kfu;e] 1946 dk /kkjk 12 dk la'kks/ku%& jktLFkku fo'ofo|ky; vf/kfu;e] 1946 dh fo|eku /kkjk 12 ds LFkku ij fuEufyf[kr izfrLFkkfir fd;k tk;sxk] vFkkZr%&
Þ12- dqyifr%& ¼1½ dqyifr fo'ofo|ky; dk iw.kZdkfyd oSrfud vf/kdkjh gksxkA
¼2½ dksbZ Hkh O;fDr dqyifr ds :i es fu;qDr fd;s tkus ds fy;s ik= ugh gksxk tc rd fd og fo'ofo|ky; ;k egkfo|ky; esa vkpk;Z ds :i es U;wure nl o"kZ dk vuqHko j[kus okyk ;k fdlh Hkh izfrf"Br 'kks/k vkSj@;k 'kS{kf.kd iz'kklfud laxBu esa fdlh led{k in ij nl o"kZa dk vuqHko j[kus okyk dksbZ iz[;kr f'k{kkfon~ ugh gSA ¼3½ dqyifr] fuEufyf[kr lnL;ksa ls feydj cuh [kkstchu lfefr }kjk flQkfj'k fd;s x;s iSuy esa lfEefyr O;fDr;ksa esa ls] jkT; ljdkj ds ijke'kZ ls] dqykf/kifr }kjk fu;qDr fd;k tk;sxk %&
¼d½ flafMdsV }kjk ukefunsZf'kr ,d O;fDr %
¼[k½ fo'ofo|ky; vuqnku vk;ksx ds v/;{k }kjk ukefunsZf'kr ,d O;fDr % ¼x½ dqykf/kifr }kjk ukefunsZf'kr ,d O;fDr % vkSj
¼?k½ jkT; ljdkj }kjk ukefunsZf'kr ,d O;fDr%
vkSj dqykf/kifr] buesa ls fdlh ,d O;fDr dks lfefr dk v/;{k fu;qDr djsxkA
¼4½ fo'ofo|ky; vkSj mlds egkfo|ky;ksa ls vlaca) mPprj f'k{kk {ks= dk dksbZ fo[;kr O;fDr gh [kkstchu lfefr ds lnL; ds :i esa ukefunsZf'kr fd;s tkus ds ik= gksxkA
¼5½ [kkstchu lfefr dqyifr ds :i esa fu;qDr fd;s tkus ds fy;s de ls de rhu O;fDr;ksa dk vkSj vf/kdre ik¡p O;fDr;ksa dk ,d iSuy rS;kj djsxh vkSj flQkfj'k djsxhA
70
¼6½ dqyifr ds p;u ds iz;kstu ds fy;s] [kkstchu lfefr fdlh yksd lwpuk ds ek/;e ls ik= O;fDr;ksa ls vkosnu vkeaf=r djsxh vkSj dqyifr ds :i es afu;qDr fd;s tkus okys O;fDr;ksa ds ukeks a ij fopkj djrs le;] [kkstchu lfefr] 'kS{kf.kd mRd``"Vrk] ns'k esa mPprj f'k{kk iz.kkyh es izn'kZu] vkSj 'kS{kf.kd rFkk iz'kklfud 'kklu esa i;kZIr vuqHko dks] mfpr egRo nsxh vkSj blds fu"d"kksZ dks ys[kc) djsxh vkSj mUgas dqykf/kifr dks izLrqr fd;s tkus okys iSuy ds lkFk j[ksxhA
¼7½ dqyifr dh inkof/k ml rkjh[k ls] ftldks og viuk in xzg.k djrk gS] rhu o"kZ ;k lrj o"kZ dh vk;q izkIr dj ysus rd] bues ls tks Hkh igys gks] gksxh% ijUrq ogh O;fDr nwljh vof/k ds fy;s iqufuZ;qDr dk ik= gksxkA
¼8½ dqyifr] ,slk osru vkSj HkÙks izkIr djsxk tks jkT; ljdkj }kjk vo/kkfjr fd;s tk;sA blds vfrfjDr] og fo'ofo|ky; }kjk la/kkfjr fu%'kqYd lqlfTtr fuokl vkSj ,slh vU; ifjyfC/k;ksa dk gdnkj gksxk tks fofgr dh tk;As
¼9½ tc dqyifr ds in dh dksbZ LFkk;h fjfDr mldh e``R;`q] R;kxi=] gVk;s tkus ;k mldh inkof/k lekIr gks tkus ds dkj.k gks tk;s rks og fjfDr dqykf/kifr }kjk] mi&/kkjk ¼3½ ds vuqlkj Hkjh tk;sxh vkSj tc rd og bl izdkj Hkjh ugh tkrh gS rc rd mlds }kjk] mi&/kkjk ¼10½ ds v/khu vkSj vuqlkj dkepykÅ O;oLFkk dh tk;sxhA ¼10½ tc dqyifr ds in dh dksbZ vLFkk;h fjfDr NqV`Vh] fuycau ds dkj.k ;k vU;Fkk gks tk;s] ;k tc mi&/kkjk ¼9½ ds v/khu dksbZ dkepykÅ O;oLFkk vko';d gks rc dqy&lfpo ekeys dh fjiksVZ rqjar dqykf/kifr dks djsxk tks]
jkT; ljdkj dh lykg ls] dqyifr ds in ds d``R;ksa ds] jkT;&fo'ofo|ky; ds fdlh Hkh vU; dqyifr }kjk] fuoZguds fy;s bartke djsxkA
¼11½ dqyifr fdlh Hkh le; in dk R;kx] viuk R;kxi= ,slh rkjh[k ls] ftldks og inHkkj ls eqDr gksus dk bPNqd gks] de ls de lkB fnol iwoZ dqykf/kifr dks izLrqr djds] dj ldsxkA
¼12½ ,slk R;kxi= ,slh rkjh[k ls izHkkoh gksxk tks dqykf/kifr }kjk vo/kkfjr dh tk;s vkSj ftldh lwpuk dqyifr dks nh tk;sA
¼13½ tgka] dqyifr ds :i esa fu;qDr dksbZ O;fDr] ,slh fu;qfDr ds iwoZ fdlh Hkh vU; egkfo|ky;] laLFkk ;k fo'ofo|ky; esa fu;ksftr Fkk] ogka og ml Hkfo"; fuf/k esa va'knku djuk tkjh j[k ldsxk ftldk og ,sls fu;kstu esa lnL; Fkk vkSj fo'ofo|ky; ml Hkfo"; fuf/k es ,sls O;fDr ds ys[ks es va'knku djsxkA
¼14½ tgka dqyifr] mlds iwoZorhZ fu;kstu esa] fdlh chek ;k isa'ku Ldhe dk lnL; jgk gks] ogka fo'ofo|ky;] ,slh Ldhe esa vko';d va'knku djsxkA ¼15½ dqyifr] ,slh njksa ij tks flafMdsV }kjk fu;r dh tk;sa] ;k=k vkSj nSfud HkÙks dk gdnkj gksxkA
¼16½ dqyifr] fuEukuqlkj NqV~~Vh dk gdnkj gksxk %&
¼d½ izR;sd X;kjg fnol dh okLrfod lsok ds fy;s ,d fnol dh nj ls iw.kZ osru ij NqV~Vh % vkSj
¼[k½ lsok ds izR;sd iw.kZ o"kZ ds fy;s chl fnol dh nj ls v/kZoSrfud NqV~Vh %
ijUrq fpfdRlk izek.ki= izLrqr djus ij v/kZoSrfud NqV~Vh dks
iw.kZ oSrfud NqV~Vh esa :ikUrfjr fd;k tk ldssxkA
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eukst dqekj O;kl]
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THE UNIVERSITIES' LAWS (AMENDMENT) ACT, 2019 (Act No. 17 of 2019)
(Received the assent of the Governor on the 14thday of August, 2019) An
Act
Further to amend the Universities' Laws.
Be it enacted by the Rajasthan State Legislature in the Seventieth Year of the Republic of India, as follows :-
1. Short title and commencement.- (1) This Act may be called the Universities' Law (Amendment) Act, 2019.
(2) It shall come into force at once.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) "University Law" means a University Act specified in the Schedule; and
(b) "Schedule" means the Schedule to this Act.
3. Amendment of Universities' Laws.- (i) The existing sub-section (2) of the section as mentioned in Column No. 4 against each of the Universities' Laws as mentioned in Column No. 2 of the Schedule, shall be substituted by the following, namely :-
"(2) No person shall be eligible to be appointed as Vice-Chancellor unless he is, a distinguished academician having a minimum of ten years experience as Professor in a University or college or ten years experience in an equivalent position in a reputed research and or academic administrative organization and, of highest level of competence, integrity, morals and institutional commitment"; and
(ii) after the existing section as mentioned in Column No. 4 against each of the Universities Laws as mentioned in Column No. 2 of the Schedule, new section as mentioned in Column No. 5 shall be inserted namely :-
"Removal of Vice-Chancellor.-(1) Notwithstanding anything contained in the Act, if at any time on the report of the State Government or otherwise, in the opinion of the Chancellor, the Vice-Chancellor wilfully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him. Or if otherwise appears to the Chancellor that the continuance of the Vice-Chancellor in office is detrimental to the interest of the University, the Chancellor may, in consultation with the State Government, after making such inquiry as he deems proper, by order, remove the Vice- Chancellor :
Provided that the Chancellor may, in consultation with the State Government at any time before making such order, place the Vice- Chancellor under suspension pending enquiry:
Provided further that no order shall be made by the Chancellor unless the Vice-Chancellor has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.
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(2) During the pendency or in contemplation of any inquiry referred to in sub-section (1) the Chancellor may, in consultation with the State Government order that till further order -
(c) such Vice-Chancellor shall refrain from performing the functions of the office of the Vice-Chancellor, but shall continue to get the emoluments to which he was otherwise entitled;
(d) the functions of the office of the Vice-Chancellor shall be performed by the person specified in the order.".
SCHEDULE
(See section 3)
S.No. | Title | Act No. | No. of Provision | No. of New Provision |
1 | 2 | 3 | 4 | 5 |
1. | The University of Rajasthan Act 1946 | Section 12 | Section 12 A | |
2. | The Jai Narayan Vyas University Act, 1962 | Act No. 17 of 1962 | Section 11 | Section 11 A |
3. | The Mohan Lal Sukhadia University Act, 1962 | Act No. 18 of 1962 | Section 11 | Section 11 A |
4. | The Vardhman Mahaveer Open University, Kota Act, 1987 | Act No. 35 of 1987 | Section 8 | Section 8 A |
5. | The Maharshi Dayanand Saraswati University Act, 1987 | Act No. 38 of 1987 | Section 19 | Section 19 A |
6. | The Maharaja Ganga Singh University, Bikaner Act, 2003 | Act No. 13 of 2003 | Section 11 | Section 11 A |
7. | The University of Kota Act, 2003 | Act No. 14 of 2003 | Section 11 | Section 11 A |
8. | The Raj Rishi Bhartrihari Matsya University, Alwar Act, 2012 | Act No. 27 of 2012 | Section 11 | Section 11 A |
9. | The Maharaja Surajmal Brij University, Bhartpur Act, 2012 | Act No. 28 of 2012 | Section 11 | Section 11 A |
10. | The Pandit Deendayal Upadhyaya Shekhawati University, Sikar Act, 2012 | Act No. 29 of 2012 | Section 11 | Section 11 A |
11. | The Govind Guru Tribal University, Banswara Act, 2012 | Act No. 31 of 2012 | Section 11 | Section 11 A |