Rajasthan act 008 of 2008 : The amity university rajasthan, jaipur act, 2008

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LAW (LBGISLATIVE DRAFTING) DEPARTMENT

t(GrouP-II)

NOTIFICAl' ION

JaiPur,M arch 29' 2008

No.F.2( 10)V i dhi /2/2008.- lpnu rsuancoef clause(3 ) of Article3 48o f theC onstitutioonf lndia,t heG ovemoirs pleasetdo authoristeh ep ublicationin theR ajasthaGna zettoef thef ollowing translatioin theE nglishla nguagoef theA nrityV ishwavidhyalaya RajasthanJ, aipur Adhiniyam,2 008 (2008 Ka Adhiniyam' Sankhyan8k) :-

(AuthorisedE nglishT ranslation)

THE AMITY UNIVERSITY RAJASTHAN' JAIPUR

ACT, 2008

(Act No.8 of 2008) lReceivetdh ea ssenot fthe Qovemoor nt he2 9h dayo f March2, 008]- l An

Ac t .

to provide for establishmenqt nd incorporationo f lhe Amity Universityf iajasthan,J aipur in rhe Slaleo f Raiaslhana nd matrirs connecledth erewitha nd incidentdlh erelo.

Whereas, with a view to keep.p ace with the rapid dcvelopmenitn all spherbso f knowledgein the world and the counry, it is essentiatlo createw orld level modemr esearcha nd study iacilities in the Statet o provides tateo f the art educational lacilitiest o the youth at their door slepss o thatt hey canm akeo ut of themh umanr esourcecso mpatiblteo liberalizeedc onomica nd sociaol rdero f thew orld;

And whereas, rapid advancementin knowledge. and

cha4g!irgie q'aunitde meniso f humanr esourcgs:haksif5 s: sieiltidl'that:4i t*o,ii.Jiul quick and responsives ystem of edricatioRal researcha nd developmentb e .created which can work with entrepreneudazle al undera n essentiarle gulatorys etupa nds ucha systeinc an be crealedb y allowingt he privatei nstitutionse ngaged in highere ducationh avirrgs ufficienrte sourccasn de xperiencteo establishu niversitiesa nd by incorporatings ucli universitiesw ith such regulatory provisionsa s ensuree fficient working of such institutions;

r1-4d----wry-@ Foundation'Education Balved Rirnand the whereas' ne3;:ttl;iAnd societv a Delhi, New "*''';;;ii";;it'e'sot'eties $#,.:'."".3:ili"'fl::* **iT *hI tiiila;n: "l""':lJ H::::$i; i"lili ny H ": ,f""1 : "'lx,n:lu, !i,il'lf:tiT${ :,lJiffi l"::*i1,l;*1ffi }*; Ritnandthe-said rt*"'ntrv', ''*$::::",.lllili.'"fi1; ;;; ;;', ,,.i:r"",'ffi l*t$**';A"q:ru:ru;'ilt'rslthe ot Legislature the of EducationRi*und said the ' .W"d^' whereas' And ,:":,:i,,::J"l:.*+*fu H".Ti:'J:ff *,i**tftrfI

ol.nSJu':i:11'::'":::;-':L theState the in in studies I

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u,Ti::iltoo"f:',i*i|*i:*,rposited^an i

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qm'*;' :l*r'n'"iu*''l i: hlil*lit*rn:ru th" ciency' l.uOff' i the whereas' ::'"-l: TfrastructurebehalfAnd "f tirls t"t"" enquired got been ""ttit*:a'ryno11;i^in has " i "ffi[j'i:lrfii:til"**l',' the-DePiin Govemment :f '"ft' TlKXii "Tri,'H';ii,nrunil:h'l*:;*'"';:*:hliiii$B'inl'":l'j',iyJff whereas, d An U{llhii?:ffllil r'l'",Ti",n" wouldit incorpoiation : ii"i'""itv, ": :;H";:il:$ii#ilf;.i:,,,"':';ffi:.'l':;ii,['fi 3l;'ffi it be therefore' Now' -enacted':f *fl":P?lJ::Kepuorthe of "t::' Year Fifty-ninth ttte in r-"girr^tuit follows:-

cxtc'nt title' short l' ":T*:1'j"T""'*llt'l[t-i""n9 Japtasthan' Raj University Amity the *ttta Ut rnuy Rajasthan'of State ofthe whole ihe to extends (2) It

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(3) tt shallb e deemedt o havec omei nto force on 2 and Ist October fro2-0,

07.

. 2. Dcf in i t ions.-I n this Act, unlesst he context re o

qu ires,- therwrse

(a) 'AICTE" means All India Council. of Technical Educatione stablishedu nder All inaia Councit of TechricaEl ducationA ct, l9g7 (CentraAl ct No.'iZ of 1987) ;

(b) "CSIR"n reansth eC ounciol f Scientifica ndI ndustrial ResearchN,e w pelhi_a fundingu g.n"yo f tn. -"ntrat uovqrnnlent;

(c) "DEC" means the Distance Education Council establisheudn ders ection2 g of IndiraG andhNi ational O^penU niversityA ct, l9g5 (CentralA r98s);

ct No. SO "f

(d) "Distancee ducation"m eanse ducaiionim partedb y combination of any two or more means of communication, viz. broadcasting, telecasting, correspondencceo ursess, eminarsc,o niactp rogra-:m--m' es _ . Td anyo thers uchm ethodology; " (e)

:DST" _ means , the Departiient of Science and

. _ l echlologyo f theC entraGl ovemment;

(f) "employee,' means a person appointed Universir

by th ryo e

work in tire Univeislry te c e s *a

a h r , #fuj.,o fficers arld other empioyeeos i University; tireI

(g) "fee" meansc ollectionm adeb y the Universityf rom.the studentsb y whatevern amei t may be called,w t not ict isrefundable;

(h) ',Government,' means the State Govemment Rajasthan; of

:O. "higher.e- lucaiigf" n-rganst udg.-bfl,ag; urlidulum.o, r. rhe'pursuit

,,, ::lr_r.,,lor of loowledgeb .eyonld0 ;+2 llvel;U,/ no$el"m eansa placeo f residencfeo r thes tudent e o

rn fUnrversity,o r its colleges,in stitutionso r centers,

maintained or recognizedt o .be as ,u"t Uy--ii.

unrverslty; I

(k) -ICAR" means the indian Council of Agriculture $es9archa, societyr egistereudn a", ifl.-tori.tf,, Kegrsrrarron ,Act, Ig60( CentraAl ct No. 2l of 1g60);

qrrr_4 (?F) rrsqn {M-qe, qd 2e,2 00s 31(€) (n "MCl" meansM edical Councilo f India constituied unders ection3 of the lndian Medicale ouncil Act' 19 56( CentraAl ctN o. 102o f I 956);

(m) "NAAC" means the National Assessmenta nd Accreditation Council, Bangalore' , an autonomous institutiono f theU GC;

rn) "NCTE" meanst lle National Council of Teacher Educationc onstituteudn ders ection3 of the National Councilo f TeacheEr ducationA ct, 1993( CentraAl ct No.7 3o f 1993);

(o) l'off campusc entre"m eansa centreo f the University'-' by it outsidet he mainc ampuso Perateda nd

"mrtauibnltiarhinide d as its constitueilt unit, having the Univsrsity'sc omplemenot f facilities,f acultya nds taff;

(o) "PCI" meansP lrarmacyC ounbil of India constituted under'sectio3n b fthe PharmacAy cq 1948( Centra{lc t No.8 of 1948);

(q) 'prescribed"m eansp rescribedb y Statutesm adeu nder this Act;

(r) "regulating body" nieans a body establishedo r'-';conititotel by oi rurdera ny law for ithe time being.in

. force iaying down norms and conditionsf or ensuring academics tandardos f higher educations, ucha s UGC' AICTE, NCTE, MCI, PCI, NAAC, ICAR, DEC' CSIR etc.a ndi ncludesth e StateG ovemment; (s)"rules"m eansth er ulesm adeu ndert his Act;

(t) "schedule"m eansth e Schedmlteo this Act;

(u) "sponsoring Body" means the Ritnand Balved EducationF oundationa, societyr egisteredu ndert he SocietiesR egisnationA ct, 1860( CentraAl ct No' 21 of I 860)h avingR qgistratioNno ' S/1668o3f 1966;

(v) "Statutes", "Ordinances" and "Regulations"- mqan respectivelyt,h e StatutesO, rdinancesa nd Regulations of the.Universimtya deu ndprt hisA gt;. '

i .

(w) 'sttrdento f the;Uriiversity"m eani a pei-sone nrolledi n the Universityf or taking a courseo f studyf or a degree, .diolomao r othera cademicd istinctiond uly institutedb y thf University,in oludinga researchd egree;

(x) "study centre'l m€ans a sentre eshblish"i Td mainiainedo r recognizedb y the University for the purposeo f advising,c ounselingo r for renderinga ny

91g4- --- -lIlNIf jrq--q{-qd-?.e-, 2008- - ---TrI--l-]E) other assistancree quiredb y the studentsin the context of distancee ducation;

('y- ) "teacher" means a Prof'essorR, eader, Lecturer or any' other personr equiredt o impart educationo r to guide resear;h or to rdnderg uidancei n any other form to the students lbr pursuing a course of study of the University;

(z) "UGC" meanst he UniversitYGrants Commission, establisheudn ders ection4 of the University Grants ComnrissioAnc t, I 956( CentraAl c( No. 3 of 1956); and

(za)" University" tneanst he Amity University Rajasthan, ' Jaipur.

3. Incorporation'-( l) The first Chancelloar nd the first Vice-chancelloro f the Universitya nd the first memberso f the Boardo f Managenreannt dt he AcademiCc ouncila nda ll persons who nrayl tcrcaftcbr cconrcs ttclro fficcrso r nrcmbcrss'o ltlnga s thcy continue to hold sucho lfice or membershipa'r e hereby constituteda body corporpteb y the nameo f Amity University RajasthanJ, aipur. ' i

(2) The movablea ndi mmovablep ropertys pecifiedi n the ScheduleI shall be vestedi n the Universitya nd the Sponsoring Body shall, immediatelya fterc ommencemeonft this Act, take stepsfo r suchv esting.

(3) The Universitys hall havep erpetuasl uccessiona nd a commons eala nds halls uea ndb e suedb y thes aidn ame.

(4) The Universitys halls ituatea ndh avei ts headquarterast SP-I Kant Kalwar,J aipur( Rajasthan).

. 5. Powers and fuirctions of the University'- The

U- niversitys hallh avet hef ollowingp owersa nd.functionnsa' mely:' (J t. providef or instructionin the disciplines pecifiedin ' Schedulell andt o makep rovisionsfo r researcha ndf or the 6 advancemeannt dd isseminationfk nowledge;

(b') to grant,s ubject o suchc onditionsa s the University m ay

detirmine, diplomaso r certificatea, nd confer degr'geosr other academicd istinctionso n the basiso f examinationq'' evaluationo r any olther'methoodf testingo n personsa' nd to withdraw any such diplomas,c ertificatesd' egreeso'r ' othera cadbmicd istinctionsfo r gooda nds. ulficientc ause; (") ib. otgunir. and to undertakee -xtra-murasl tudies':and extensiosne rvice;

(al io conf"r honoraryd egreeso r otherd. istinctionsin ''the' mannepr rescrlbed;

(e) to proviie instruction,in cludingc orrespondencaen d such' , otherc oursesa, si t mayd etermine; ; - 1! (0 to' instituteP iofessorslipsR, eaderships,.Lectwersh' aipnsd . otiiert eachingo r academiep ostsr equiredb y the University , . . and to makea ppointmenth eretol'(g)

to.cieatea dministrativem, inisteriaal ndo therp ostsa ndt o makea PPointmentthse reto;

(h) to appoint personsw orkinq in unTY other iversityt r

. org"itutiotthavinq specifick nowledgep ermanentlyo r for a sS l pPdEUcirfriresdu P errriuoudr ;

(i) to co-operatec,o llaborateo r associa.twe ith any other rmiversiioy r authorityo i institutioinn suchm anner'anfodr suchp grposea st het lniversifym ayd etermine; (it to establ-issht udyc entersa ndm aintains chools,in stitutions

"' ands uchc enter;,s pecializedla boratorieosr otheru nils {or researcha nd instructionsa s are in the opinion of. the researchald consultalcy, and for

such arangements with other

institutions or bodiii- as the University. may deem irecessary; ' I

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(n) to determincs tandardfso r admissioinn to the University, which may includee xaminatione,v aluatioonr any other .methoodl ' test ing;

(o) to demanda ndr eceivep aymenotf feesa ndo therc harges;

(p) to supervisteh er esidenceosft hes tudentosf theU niversity andt o makea rrangemenftosr thep romotioonf their' health andg enerawl elfar6;

(q) to makes peciala nangementisn respecot f womens tudents ast heU niversitym ayc onsidedre sirable;

(r) to regulatea nde nforced isciplinaem ongth ee mployeeasn d studentso f the Universitya nd take such disciplinary measuresin this regarda sm ayb e deemedn ecessarbyy the University; I

(s) to makea rangemedtsfo r promotingth e healtha ndg ene,ral welfareo f the employeeosf theU niversity;

(t) to received onationsa nda cquireh, old,m anagea ndd ispose' of any movableo r immovablep roperty;

(u) to bonow moneyw itht hea pprovaolf theS ponsorinBgo dy for thep urposeos fthe University;

(v) to mortgageo r hypothecatteh e propertyo f the University with thea pprovaol fthe SponsorinBgo dy;

(w) to establishe xarninatiocne nters;

(x) to ensure that ttre standardo f degrees,d iplomas, certificatesa nd other academicd istinctionsa re not lower than those laid down by AICTE, NCTE, UGC, MCI, PCI and others inrilar bodiese stablishebdy or undera ny law for thet ime beingi n forcef or ther egulatioonf education; (v)to set up oIfIf campus cenre wlimthlinn or wlinthoouur t ltnhe DSt aⁿ^t^e!^, subject to the proviqionso f any other Iaw for the time being in force;a nd 'f

(z) to do all such other actsa nd thingsa s may be necessary'

. incidentdl or conducivet o the attainmenot f all or any of the_o bje cls-oft he University.

self-financeda nd shall not be entitledt o receivea ny granto r other financiala ssistancefr om the StateC ovemment.

7. No power of affitiation,- The Universitys hall haven o power to affiiate or otherwisea dmit to its privilegesa ny other institution.

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8. EndowmentF und.- (1) Theres hallb e establisheadn gnao**.nt Fund,a s sooqa s mayb e afterc oming o.i f

ntof.o rce

tf-,isn ct with an amounto f rupeeso nc crors n

bse

which has

Jepositebdy theS ponsorinBgo dyw ith theS tateG ovemment'

(2) The EndowmenFt unds hall be useda s securityd eposit to ensure'thatht e Universityc ompliesw ith the,provision osf this

Act and functtonsa s per.provisionso f this Act' Statutes a nd

Orii"""."r. The S.uted ovemments hallh lve thep owerst o forfeit in if,e prescriUemd anner'a part or wholeo f the Endowmen Ft und

ii.lf ur.,fr" Universityo r theS ponsorinBgo dyc ontraven:al nl of

,itr pio"iti"nt of this Act'or Siatuteso' rdinancesR' egulatioris o r

rulesr hadeth ereunder.

(3) Incomef rom theE ndowmenFtu ndm ay be utilisedf or developXenot f infrastructureo f the Universityb ut shall not bc utilisei to meeto ut the recuninge xpendituroef theU niversity'

. (4) The amounto f the EndowmenFt und shall be invested' and keit inv"sted untit the dissolutiono f the Unive$ity in long term sicurities issued or guaranteedb y the Sttita Governmento r a"forir"a andk ept deposiiedu ntil the dissoluiiono f the University in ifr" int"t"tt bearingPersonaDl epositA ccount'oftheS ponsoriirg Body in theG ovemmenTt reasury.

(5) In case of investmenti n long term security' the certificaieso f the securities hallb e kept in the safec ustodyo f the Stat. Gou.*t.nt and in caseo f depositi n the interestb earing PersonaDl epositA ccount in GovernmenTt reasury,t he.d eposit rtruit U" maie with the conditiont hat the amounts hall no! be withdrawnw ithoutt he permissiono f the StateG ovemment'

(a) feesa ndo therc hargesre ceivedb y the University; ibj aayc ontributionsm adeb y theS ponsoringB ody; i'"' ; in"otn" receivedf rom consultanQayn d other work"unnyi ertakenb y the Universityi n pursuanceo f its objectives;

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(d) trustsb, equestds,o trationcsn, dowmcnatsn da tryo ther grantsa; nd

(e)a ll others umsr eceivedb y theU niversity'

10. Application of Cencral Fund'- The GeneralF und shall be utilized for meetinga ll expensesr,e currlngo r non- recurringin connectiown ith thea ffairso ftheU ni?ersity:

Providedt hat no expenditures hall be incunedb y the University in excesso f the limits for total reculringe xpenditure and totaLn on-recurringe xpenditurefo r the year' as may be fixed by the Board of Managemenwt,i thoutt he priora pproval.otfh e Boardo f Managentent.

ll. Officerso f tlre University.-Thfeo llowings hallb et he officerso f the UniversitYn,a melY:-

(D the Chanqellor;

(ii) theVice-chancellor; ; (iii) the Pro-Vice-chancellor;

(iv) the Provost;

(v) the Proctor;

(vi) theD eanso f Faculties;

(vii) the Registrar; ('(vii"iii) the Chief Finarlcea ndA ccountsO fficer;a nd sucho thero fficcrs'asm ayb e declarebdy theS tatuie's to be the officerso f theU niversity.

12. The Chancellor'- (l) The .Chancellors hall be appointedb y thc SponsorinBg ody with thec onsenot f the State dovrrntntni for a periodo f five yearsf rom the dateo n which he entersu ponh is office ands halln ot bee ligiblef or re-appointmen-t:

(2) Any vacancyin theo fficeo f Chancellosrh allb e filled withins ix monthsf romt hed ateo f suchv acancy.

(3) The Chancellogrl iall,b y virtueo fhis office,b et heh ead of theU niversity. r

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(4) l -he Chancel losrh al l ,i fpresentp, residea t the meet ings ol' thc .B oard ol' Managcmenta nd at the convocationo f the Universi tyf br confcrr ingd eglecs,d ip lo: las or other academic d i s t i nc t i ous .

(5) l 'he Charrccl losr hal l l ravc the fol lowing powers, nanrcly:-

(a) to call I'or any inlbrilation or record in connectiowlri tht hea ffairso.f theU niversity; (b)

to appointth eV ice-chancellor;

(c) to relnovct lreV ice-cirancclloiur accordance with $rc plovisiouso f sub-section(8. ) ' of ' i sectioIn 3 ; and ., , i .

(a) sucno therp owersa sm ayb " prer"ribedb y ihe Statutes.

13,T h'cV icc-chanccllor.)- (Tl heV ice-chancelloshr all! e hppointedb y the Chancellorfr om a panel of three persons recommendebdy the Boardo f Managentenatn cls htrll,s ubject o thep rov'isioncso ntainedin sub-sectio(n8 ),h oldo fficef or a term of threey ears:

. Providedt hat, after expiry of the term of three years; a persons hall be eligiblet br rc-appointmenfot r anothert erm of threey ears:

Provided further that a Vice-chancellor shall notwithstandinthge e xpiraliono f his tennc ontinueto hold office untilh iss uccessocnr tersu pont heo fllce.

(2) Any vacancyin the ol'ficeo f Vice-chancellosrh allb e filledw ithins ix nronthsfr onrt hed ateo f suchv acancy. ' :

'Vice-chancellor

(3) The shall be the principale x€cutive anda cadcmico fficero f theU niversitya nds halle xerciseg eneral supcrihtcndenacnbd c onlrolo vert he alTairos f theU niversitya nd shalle xecuteth ed ecisionosl the authoritieosf theU niversity. (4)'fhe Vicc-chancelloshr allp residea t thec onvocalioonf thcU riiversityin thea bsencoef thcC hancellor.

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. . (5) If in theo pinioniofthVe ice-chancelliot ri s necessariyo. take immediatea ction on any matter for which powersa re conferredo n anyo thera uthorityb y or undert hisA ct, hem ayt ake

such aclion as hc dccmsn ccessaray nd shall at the earliest

opportunityt hereaftere porth is actiont o slrcho fficer or authorify

asw ouldh avein theo rdinarcyo ursdee alwt irht hem atter:

Providedth ati f in,i he opiniono f the concemebdf ficero r

arithoritys ucha ctions houldn ot haveb eent akenb y the Vice_

chancellort hen such cases hall be refenedt o the Chancellor.

whoscd ecisionth ereonsh ailb ef inal:

I Vice-chancelloarff ectsa nyp ersonin thes erviceo f theU niversity,

I suchp ersons I

hallb e errtitledro prcfer,w ithin tfueem onthsf rom . i the date on which sucha cdionis communicatedto him, an appeal to the Board of Managemenatn dt he Board of Managemennfi ay .9nfi"T. or modify or reversct he action taken by- the Vice_ chancellor.

(6) I( in theo piniono f theV ice-chancell6ra,n yd ecisiono f any authority of the Universityi s outsidbt he powersc onfened.by this Act or Statutes,O rdinancesR, egulationso r. rules made thereundero r is likely to be prejutiiciil to the interestso f the University, he shall direct the concemeda uthority to revise its decisionw ithin fifleen days from the date of its decisiona nd in caseth e.authoritrye fu;eso r faiist o revises uchd ecisiont,h ens uch matters hall be ref,erredto the ihdhcellor and his decisiont hereon shallb e final.

(8) If the Chancelloris satisfied,o n an enquiry madeo r be.made

::T:j*. on a representatiomn adet o hifi or-otherwise,thatt he continuancoef Vice.chancelloinr his officei s prejudicial to the-i nteresto f the lJniyersityo r the situation, o *oliun,r, h"

\nay, by an order in writing a,ld statingt he reasonst lierein for

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Il-{, qld Irrr-l-FL- {ufieTFI qrcl: 2e, 2008 31(51) doings o,a skt heV icc-chanccltlo rc l inquishhi so ff iccf roms uch datea sn tayb c specifiedin theo rder:

Providedt hat beforet aking an action undert his sub- sectiont,h e Vice-chancellschlra llb eg ivena no pportunitoyf being heard. i

14.T he Pro-Vice-chancellor.-T(1h)e P ro-Vice-chancellor shallb e appointedb y the Chancelloirn consultatiown ith the Vice- chancellor,

(2)The Pro-Vicc-cbancelslohra llh old tifficef or a pcriod of three'yearasn cil rall be eligiblefo r re-appointmefnotr a second term.

(3) The conditionso f serviceo f the Pro-Vice-chancellor shallb e sucha sm ayb e prescribebdy the Statutes'

(4) lf the Chancelloirs satisfiedo, n an enquirym adeo t causedio be madeo n a representatiomna det o him or otherwise' that the continuanceo f Pro-Vice-chancelloirn his office is prejudicialt o the interestlof the University or the situations o warrantslh e may, by an order in writing and stutingt he reasEns thereinf cir doing so, ask the Pro-Vice-chancellotor relinquishh is office from suchd atea sm ayb e specifiedin the order:

Providedt.h at beforet aking an action under this suh' sectiont,h e Pro-Vice-chancelslohra llb e givena n opportunitoy f beingh eard.

(5) Tlre Pro-Vicc-chancellosrh all assist thc Vicc- chancellori n such mattersa s are assignedto him by the Vice- l chancellorf rom time to time and shall excrcises uchp orversa nd I: performi uch functionsa s may be delegatedto him by the Vice- I chancellor.

15,T he Provost.-(l)T heP rovosst hallb ea ppointebdy the Vice-chancellofor r suchl eriod and in suchm amer as may'i be prescribebdy theS tatutes.

(2) The Prbvosts hall ensured isciplinei n the University and shall keep the variousu nionsc l the teachers:i nd ernployees advisedo fthe variousp oliciesa ndp racticeisn theU niversity. < 1

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(3) The Provost powcrs shali exercise suoh othcr anj pcrlorm.such othcrd Lrt ics asr nay prcscribcd be hy the Statr-rtes. 16.T hc Proctor.-( I l 'he Proctosrl ral l bea ppointed by the) Vice-chanceilor fbr such andi n suchn ranner ds bcmdy ; jcr iod ' : , , , ., t t ' " t prcscribed by the Statures.

(2) The Proctor shail responsible be for them aintbnance of discipline among the students andk eept hev arious,stu dents!luniorii,s,;; , ' i adviscodf thev arioups ol iocs practices and r:r:r l , .rin the Uni versity; . ' . .

(3) 1'he Proctor power.sl shall cxercise such othcr and'!.,perform.such cithedr utie.s as prescribed mayb e by theS tafutesr,'r,r r

. i { i i i I .17. Thc Dcan of Faculry.-( l ' ) There slal l be a Deano f each Faculty who shall be.appointed by theV ice-chancello.r. fo a. period of years three in such manner as may prescribedr.by: be. thd;:ri:t Statutes,

(2) The Dean shall convene meetingosf the,fa.utty;iu, ,

"nd,i, wl:en required, irr consultat ion witht l ieV ice-chancellor and shal lr .r i , preside over the sanrc. I-le policics shall fonlulate the and..,.,; progranlntc ol'tlrc present l'acultay nd the sameto dhe,,.:"development ' L : ' appropriate authorities j ' . i ' i l i fur their consideration. i; j

"(3) Thc Dean ol Fhculty shalel xcrcisc ,r"h' o,h.r'fo*.rr" I perform and sucho ther duties as prescribed.byrtlrer may be Stalutbs; I

. . , r . . . . , .s1 , . , . . , . i

18. Thc Registrar.-(l) , iThe Registrar shallb ea ppointediby,, thc Chanccllor, in such rlanrrcr prescribcd as nray bc by the Statutes.

(2) All ' iontracts shall be signed and alt docqments and' ,i records shall be aLrthcntiiatcd thc by Rcgistrar..on ,...tbehalf,of,ithei University. ,l i ' : , i , , . r ! .

(3) The R-egisiiar sfiall be rlre Mernber Sccretary of thc Boardo f .Managenrenl and Acadenric Council but hes halln ot.have a r i g h t v o t e . t o : ! . 1 r : . _

(4) The Registrar shall exercise othel.p gryerq suih - ,andperfonn such otlierd uries al may prescribed bc by the ,,,1 ftitq19s, ,.

$sfll qF q:..td-zg,? flrf 4 ( ? F ) . 09-s. - - --.s:1'(i'9)"

19.n N- qll igf

[ in""SS ^cco ccr.-( ) Thc Chicf Financcu n?iA- tfoititt' Officers lrall b c appointedb.Y the

prescribedb Y

V rc c;:clar nr:'ellor tin such manner as maY be the

S_!gq1.r,.

. (2) The ChicfF inancea nrlA ccountsO fficer s halle xercisc

,u.l-,p oti'"r, ondp erfornsr r'rcdhu ticsa sn ray b e prescribebdy the

Stat t l tL-s . ,

?,0.O ther officcrs- (l ) The Universitym ay appornsr ucn

othcro lficcls asn tayb c nccessafroyr its lunctiontng

(2) The mannerc tf appointmeriat nd powgr-sa nd functions ,h^ll be sudha sm iy bep rescribedb y the Statutes'

"f.u"h:-ifi;;; 21' Authoriticsof ttrc U.nivcrsity"Thfeo llowifrg s hallb

thca utiioritieoi f theU nivcrsityn, amely:- ' ':"

(i) theB oaido f Management; i i i ) thcA cademiCco unci l ; iiil) thcF acultiesa;n d

(iv) such other authoritiesa s may bc declared--by th e

' '

Statutetso bet hea uthoritieosf theU niversity' :"tir 'of

1 7

Board Management'-( lT) he Board,o f the UniveLsitys lrallc onsisto f the following, Body out of

(2) Thc

Board of Managcmensthall be the PrinciPal cxccutivbco dY of thc LJniversitAy.l l themovablea nd immovable

3ii5.4j_ grqr€[i--I1l4__!2._Td *z.eJqas____ " ..r:l _i.r.e) propeflyo f the lJniversitys hailv cs.icn theR olrrio i N,Ianageme'nr. I t shal lh avct hcf ol lowingp owcrsn,a nrcly:-

(a) to provideg enerasl uperintendenacned d irectionsa nd to controlt hef unctioningo f theU niversitby y usinga ll - suchp owcrsa sa rc; ,roviclcic.yl thisA ct or thcS tatutes, OrdinancesR.e gulationosr rulesn radeth ercunderi

(b) to review the decisionso f other aurhoritieso f the

. Universityi n caset heya ren ot in conformityw ith the provisionso f .this Act or the StatutesO, rdinances, Rcgulationosr rulesm adet hercunder;

, (c) to appr^ve the '" budget and annual report of theUniversity;

(d) to lay dowrr thc policieist o be followed by thc University;

(e) to recommen1dt o the SponsoringB ody about the voluntaryl iquidationo f the Universityif a situatlon arisesw hens moothf unctioningo f theU niversityd oes notr eniainp ossiblei,n spiteo f all effortsa; nd (f1 sucho ther powersa sm ay bep rescribedb y theS tatutes:

I (3) The Board of Managemensth altn ieeta t.leastt hree timcsi n a calendayr ear.

(4) The quonrmf or nreetingosf theB oardo f Managemenl shalbl c f ivc.

23, The Academic Corincil.-(l)The AcademicC ouricil shall consisto f the Vice-cirancelloarn dsuch other membersa s may be prescribedb y the Statutes.

(2) The Vice-changcllosrh all be rne unalrpersoonI the AtademicC ouncil. . i

(4) The quomm for nreetingso f rhe AcademicC ouncil shallb c sucha sm ay bep rcscribcbdy theS tatutes.

Itr-,-lld ------i!'ll'u-lE:31,-qTd-?9.2s@--qdsl)

24. Other tuthor i t ies.-Thec onrposi t ionc, onst i tut ion' ' Dowersandl i r rrct io l tsoIot l rerauthor i t iesoftheLJniversi tyslral lbe suchu sm oy bo prescribcdb y theS tatutes'

25. Disgu a l i f ic l ti on [or nrcmbershipo f rn suthor i ty ' - A Dcrsons hal l bc di : ;c l t r l r l i l i ' :lot l: bcinga t rc l t t l rc l r "fr any ol ' l l tc

author i t ieosf theU niversi tyi,f he-

(a) is of unsound mind and standss o ' deolared by a comDctclc)1o t ln;

(b) is an undisbirargeidn solvent; ; (c) has conlicted of any offence involving mcildl

.been

turPl tude;. i

(d) is conductingo r engagingh inself in privatec oaching classeso; r

(e) has been punishedf or indulging in or promoting unfair practice in the conduct of any examination' in any fbrm, anYwhcrc.

' 26,V acauciesn ot to invalidateth e proceedingso f any authority of the University.-N o act or proceedingo f any autf,orityo f tne Universitys hallb e invalidm erelyb y reasono fany vacancyo r defecti n the constitutionth ereof'

1 2?. Filling up of cmcrgentv acancies'A- ny vacancies i ocaurredin the mirnbershipo f authoritieos f the Universityd uet o

l death,r esignationo r removalo f a membero r due to changeo f

.upu"ityi n-wniclh ew asa $pointeodr nonrinatesdh, allb ef illed-up as'earlya sp ossibleb y the persono r thc bodyw ho had appointed or nominatesdu cha member:

Providcdt hat the persona ppointedo r'nominateda s a nrember.oaf na uthorilyo f the :.Universitoyn an emcrgenyt acancy''shill remainm eriibero f sdcha uthorityfo r'only the rernainii'rg period of the member,i n whosep lace hc is appointedo r nominated.

28. Committcc.- The authoritieso r olficers of the : University may oonstitutes uch committeesw ith such terms of referencea s may be necessarfyo r specifict askst o be performed li"

. l ' . \

C{q_6L___-___LqaW_Rlq-_,9,:ir.jZq-ZSSC_.___'Ir.l,i_LJ by corrmittees. such The constitLrtion of conrmitte such s and thcir dut iess hal lb e sucha sr nay'be prcscr ibed by t l re Statutc.s

29. ' l 'he ( l ) Str tutes,- Sub. jcct Lhep rovis ir-rn.s t rr o l ' th isn ct , the of the Statutes University provide tuay lbr all or any of the following nratters, namely:-

(a) . the coustil.ution, powcrs and functions of the authorities of the University as may be constituted froni time to t ime;

(b) the terms and condit ions appointment of of theV rce- chancellor and hisp owers and tunciions;

(c) the manner ald termsa nd conditions of appointment of'Registrar . the and ChiefF inancea nd Accounts Officer unqt heirp owers anii functions;;.. , .,

(d) the marrner in , and the period for which the,which Provost and the Proctor shallb e appointed and t\eir powers and functions;

the. mzurner in (e) which the Dean of Faculty shall be

. i . and powers his . !.andf unctions; , . .,:..?Ppointea , mgnner and terms pf lhe and '(fl. conditiobs appointiirent of other officers and powers,.anAtcachers arid,t heir functior:s;

(g) thet erms and c6nditions of serviceo f employees of the University and their functions;

(h) thep roccdure for arbitration in caseo fdisputes between officers, tcachers, , employees and sludents;

(i) the conferment of honorary degrees; the provisions regarding exemption O of students from paymen. of tuition fee and for awarding to them'' - ,snlps;.: . . scholarships ,andfe llou . . . .

(k) provisiof is- idgardir ig, tho'poi icy, of iOmiss;ohs; includirrg regulation of rcscrvation ol'scats;

(l) provisions rdgarding fees !o bec harged from students; (m)provisions regarding number ofseats in differenf courses;

(n) creation olnew authorities of the Un.iversity;

(o) accounting poliby and financial proccdurc;

qrrr- 4,-(6)--- Tq{er|l {M-qt, qrd 2s, 2008 31(s7) WJ creation of new departments and

abolition or

restructuringo f existingd epartments; (q)

institutiono f medalsa ndP rizes; (0 creationo fposts andp rocedurefo r abolitiono fposts;

G) revisiono f fees;. (r)alterat ioo ^;-^'^lⁱ^fforpnr swl lahi^'nf the numbeor f seats^r^r^r^u^r^r^r^v^r^v^r^r^l^j^J^.^.^-^v^.^, and

(u) all other matterswhich undert he provisionso f this Act arc rcqtlircd to lre, or niaY be, Prescribedb Y the Statutes.

(2) Thb Statuteso f the

UniversitYs hall be made by the Board of Managemenat rld

shall be submitted to the State

Governmenfot r its aPProval'

(3) The State Governmenst hall considert he Statutes' submittedb y the Universitya nd shall give itS approval t.h ereon'

;;hi" ,*o months from the date of its receipt with such

'rnodificationsif, any,a si t may deemn ecessary'

(4) The Universityl nall communicatiets agr-eementot pe Statut"sa s approvedb y t-heS tateG overnmenat,n d if it desires n ot

to eiu. to any o; all of the modificationsm adeb y the State

6*-"*rn"."ff," .i under sub-section(3 ), it may give rbasonst herefor and after considerings uch reasont,h e StateG overnmenmt ay or mayn ot accepth e suggestionms adeb y theU niversity'

(5) The State Govemments hall publish the. Sta-tutesa' s finally apiroved by it' in the Official Cazettea' nd thereaftert' heI

' ii.,r[t ifi"ff .o.. into forcef rom thed ateo fsuch publication' 30, The Ordinances.'( 1) Subject o the provisif'nso f this Act or Siatutesm adet.h .qreundetqh e Ordinancems ay providef or all br anyo f thef.' ollowingm attersn,a mely::

(a) the admissiong f studenttso. the University and their enrolmenat s such;

(b) the courseso f study to be laid down for the degrces, diplomasa ndc ertificateso f theU niversity;

r F.)e_ _* ___lE[1 -w-F, rd a9,_?9__- _0_3: Ui_:]d

(c) the awardo f the degreesd,i plomasc, ertificareasn d othera cademidci stinctiontsh,e m inimumq ualifications for the samca ndt he measuretso be takenr elatinst o theg rantinga ndo btaininogf thes ame;

(d) the conditionslo r awardo f lellowshipss,c holarships, stipendsm, edalsa ndp rizes;

(e) the conducot f examinatiorirusc,l udingth e termso f officc and mannero f appointmenatn J the dutieso f examiningb odiese, xaminerasn dm oderators;

(f) fees to be chhrgedf or the courses,e xaminations, degreesa ndd iplomaso fthe University. i

(g) the conditions of residenceo f the studentso f the University;

(h) provision regardingd isciplinarya ction againstt he students;

. (i) the creation,c ompositiona nd functionso f any other body which is consideredn ecessarfyo r improvingt he academioli fe of theU niversity;

O the mannero fco-operationa ndc ollaborationw ith other ' Universitiesa ndi nstitutionso fhigher eclucationa;n d

(k) all other mattersw hiih by this Act or..statutesm ade thereurdera rer equiredto bep rovidedb y the Ordinances.

(2) The Ordinanceso f the Universitys hall be madeb y rhe Academic Council which bfter being approvedb y the Board of Managements, hall be submittedt o the StateG ovemmentf orrits approval.

(3) The State Govemmenst hall considert he Ordinances submittedu nder sub-section(2 ) ,ivithint wo monthsf rom the date of their receipta nd shall eithera pproveth em of give suggestions for modificationst herein.

AcademicC ouncil and .shalli pprove the Ordinanceso f the Universitwy itho r withoust uchm oiifications.

ffl 4 (4) {ufielr{ {M-qe, q'fd 2e, 2ooB- -----C-LG9- : ' - - - r : ' - - -

31. Regulations'T- he authoritieosf the Universitym ay' subiectl o thel Lior approvaol f the Boardo f Managemen mt'a ke

t.uiri"io"t, consistenwi ith thisA ct andt her ules,S tatuteasn d t he

Oidinun"", rnudet hereundefro, r the conducto f their own business andt hato f thec ommitteeas ppointedb y them

32. Admissions.(-1 ) Admissionin theU niversitys hallb e mades trictlyo nt heb asiso f merit'

(2) Merit for admissioni n the University may be ,J"ten,"'in.edi tlrero n the basiso f markso r gradeo btainedin the ;;;liiri;* exatninatioann d achievementisn co-curriculaar nd l-u.-'."rri.rf* activitieso r on the basis of marks or grade obtainedin the entrancete stc onducteda ithe Statel evel eitherb y ln-uslo.iutiono f the univepsitiecso nductings imilarc ourseso r by anya gencyo f theS tate: r

Providedt hat admissionin professionaal nd technical coursesh allb er rradoen lyt luoughe ntranctee st'

(3) Reservationi n admission to th€ University for schedulei castes,s cheduledtr ibes and other backwardc lasses' *orn.n und handicappepde. rsons hall be provideda s per the policy of theS tateG overnment.

33. Fcc structurc-(l) The Universitym ay,f rom time to time, prbparci ts fees structurea nd sent it for approvalo l the committeec onstitutedfo r thep urpose.

(2) The comimittees hall consider the fees stmctlre 1,r"pur.dty the Universitya nd if it is satisfiedth at the p roposed

leesis -

ofthe UniversitYa; nd

(b) not unreasonableyx cessivei' t may approvet he fees structure.

(3) 1'he lees structurea pprovedb y the committeeu nder sub-s"ciion( 2) shall remain in force for three years and the

3-ilqpl__..- ._- -ITqfgII sig_-E. Id_ag_,_a_0_o_qm +(s') universitys harrb ee ntitredto crrargfec esi n accordancwei feess tructurs. th such

(4) The Universitbyh al in otc hargea ny1 .eebsy, namec al led, whateveo r

thcrt hant lratl or whichlt is enti t teau section(3 ). trders ub-

34. Bxaminations- .A r thc beginninogl .c acha session cademicand in any case l9r l.ut::t han3

"of 0rh eugr;t calendary ear,t ire Universitys hallp repare pu;i;;; "f;;;;; of examinationfso ""d

schedule

r eacha nd.eveiy; ourr" ;o;;;;;i-uy

shalls trictlya dhere i, unto

thes chedule.

4xplanation._, ,scheduloef Examinationm,,e giving ansdetails a table

aboutt he rime,d ay andd ateo fit .oriil"n".rn.n, oj yo| nup"r which is a part of a schenroef ."" unli*tions shalla lsoi nclude unt

hed etailia boutn . practicaLix a;;;;rrl

Providedt hat ii for anl.leasgnw hatsoeverth, hur e University .f":n. unablet.o folloy tlis schedulei, practicables,u , ,ilfi'r,

bmita

soon as

,eoo.t.roih e Starec .;;;;;i

the reasons i";rporaf

ting

or making a departurefr om the p*Urf,"J"r"f.,.arf .. fhe G1v^erngenmt ayl there^onis, sue, u.l ai.".iion.-r, deemf it for the i, complianc rnuoef y

thes chedule.

35. Dcclarationo f results.(_l) TheU niiersity l s

to.dec areth e halts results triveo f everye xaminatiocno nductebdy thirty days from it withjnthe lasrd areo f rhe. ;;;r;i;;;;;t'i.,"'ip"rti"utu, coursea nd shall in any cascd eclarctn er esufis

five ia

tesi

daysf rom J

ltfln

such io.ty_d ate:

. @ No examinationo r the resultso f be.held an examiirationinv s alid only hallfor the rBasons followetdh

that

the

irnes

Universityh che

as not

du*t e ,,lprlt.J'lr'*Ji"rr casem ayb e, :+'ir, in section * ,r,3 "5 .

i Ifr_j_1o-,)_- _ffglri_lrq:q-ilnd2g, zooe _!_lo1)

36. Convocation,-T he coirvocationo f the Universitys hall nela every

,Ue jn ^academiyce ar in the maru1ear s may be prescribedby the.Statutesfo r conferringd egreesd, iplomaso i for'any other DtlmOSe. i

37. Accreditationo f the Universiry.T_h eU niversitys hall obtaina ccreditatiofnr onr the NAAC, as per the norms.oft he inforntr l1lc. l1 heS targG oveinnreannr ds ucho t lrcr cgularingbodiesw hich are connectewd ith the coursesta kenu p by.fhp Universitya bout the grade providedb ' y the NAei to theUniversity.T he Universitys hall get reneweds uch accreditation fromt imet o timea sp ert hen ormso f theN AAC.

38. Universityt o followr ules,r egulatiohsn,o rms,e tc.o f the r'egulatingb odies.-N otwithstandinagn y,thincgo ntainedin thisA ct,t heU niversitys hallb eb oundto comjtyw ih all ther ules, regulationsn,o rms,e tc.o f tl.rer egulatingb odiesa nd providea ll such facilities and assistancteo such, bodiesa s are requiredb y themt o dischargteh eird utiesa ndc arryo utt heir.functions

39. Annual report.- (l) The annual report of the unlverslrys hallb ep reparebdy the Boardo f Managemenwth ich shall include among other matters,, the steps tlaken by the Universityto waidst'h e fuldllm ento f iis objectia nd copy of the sames hallb es ubmittetdo theS ponsorinBgo dy.

(2) Copieso f the annualr eportp reparedu nders ub_section

(1) shalla lsob ep rescnretod rheS tateG bvimnrent.

40. Annual accountsa nd audit.-( l) Thea nnuaal ccounts includingb alances heeor f rheU niversir;yh dl be;;;;;"d under the directionso f the Board of Managemenat nd'the annual accountsh allb ea uditeda t lcasto ncci n every]€arb y thea uditors appointedbtyh eU niversilyfo r thisp urpose:.

J . ' . : : " .

: : : ' i ' . - ' - - .

(2) A copyo f thea nnuaal ccounttso gethewr ith t'he audit reporrs hallb es ubmittetdo theB oardo f ManJgement.'--'

(3) A copy of the annuala ceountsand audit report along with the observationso fr lhe Board of Managements hall be submirledt o the SponsoringB ody.

sr @2)----- qfq{a.[{ {M-trt, qfd zg, zooe t{'tr a (tn)

(4) Copieso f annuaal ccountasn db alances heept repared uud"r. ,ui-.."tion (l) shall aLsob e presente l

h l

t e S g e

'fhe

!9y941lrL9$ adviceo f the StateG overnment1' 1 a ny' arlstng

ou to f theaccoun tsanoaud i t repor to f theU' n iv-eurds i t yosfha l lbe placed befbre the Board of Managemell -^l:",-:"'",

i,i?""t"-.t"' ,nuri''ir.r"s uchd irectionass' it may-deem fit a".n, d

shallb e reportedt o the StateG ovemment'

"o.pi1un""

4l ' Porverso f the StateG overnmentto insPect t he

University.-( l) For the purposeo f ascertalnrn thge standardso f

teachinge, xaminatioann dt esearcohr anyo tncrmatter r elatingt o

ii" u"i,"*itv, the StateG overnmenmt ay causea n inspeotron to'

;;;" in,u"h,nunn"t a! mayb e prescribebdy' such p erso4"or

personass i t nraYd eemf it'

. {2) The State Govemments hall communicatet o the

'University

its recommendationisn regardt o the.r esult of such insoectionfor correctivea ction'T he Universitys hall adopt such

#;;;; *""*r.t and make efforts so as to ensure the

compliancoef ther ecommendations'

(3) If the Universitv has failed with the.-t3 ::r.nPly recommendationms adeu ndei sub-secrio(n2 ) within a reasonable time, the State Govemmentm ay give suchd irectionsa s it may

deenrf it lor suchc omPliance'

'42. Powers of the State Government to call for it intorr-n- tlion.--fl ) The StatPG ovemmenmt ayc all.fori nformation \.'.i" * ,it" uni""rritv . rllating to its working' functiops'

i.hpni"r,"*"r,o, standardo f teachinge, xaminationa nd researcho r Jv:"irt"t tl*rs as it may considern ecessaryto

judge the

of the Universiryi n suchf orm and within such time as

"m-iiiyr" ib"ne" pyr escribedb Yr ules.

. t

43. Dissolutiono f the Uuiversityb y the Sponsoring gody.-(ii-d" SponsorinBgo dym ayd issolvteh eU niversitbyy giuing) '"oti"" to ttree ffJcti n ihe prescribemd annetro the State

qrd.Ze.Zo-03-- -IGo- qTrI (q,l

lt9:-93. 4 116141. atof Unrversity the students and employees the and Government advance:in one least Year

effecthave shall University the of dissolution that -ufprouul Provided lastthe and Government State the of uft*"'tf," ontr, theircompleted have. courses regular rhe of ,i"a""i, iriJfr.r'"f awards'or diplomas degrees' ar'ialded becn have they

".ra "."rr"t be'rlaY case the as andassets the- all the University of (2) diStolution the On Body'theS pgnsoring vesti n shall University ri"uiritiJl'oitrre certainin Govirnment State the of powers Special 44. thethat Govemment State to the apPears it rr irf theor Act this. of provisions the "lr"urnJt"n.!t.- of anv ;;;.oni,uu"n"i il;;;ti;; anvviolated has or thereunder made ordinances or ;;utet ;i;;, toceased has or Act qy this it under rssued ,-'f the directibns ao; Government theS tate to it givenb y undertakings I"r.you, has"nV mal-administration or misnranagemcnt hnancial oi .itriti"" therequiring notice issue ihall it University' the i" -ir"" an orderwhy to as days forty-five cause'within ttt"* i" ililtt-y made'be not should liquidation its of

theof reply of receipt on (2) Government, State the lf

satisfied(l)' is sub-section under itsued ii. UniuerJi"ti the""ii* of any "" contravening of case facie pti*u t i, ii"tl irt"i madeOrdinances or Statutes rules' or 'the nct this of or*iti".t orAct this under it by issued directions violating of or i;;;;;t frnancialof it.or givenb y undertakings G carryout to ;i;t"g oforder an make shall it mal'administration, or *irt"-.E"t""tl necessary'consider may it ai enqu.iry such

sub-under appointed officers or officer inquiry The (a)

courta civil invested. asa re powers same tire have shall section i3i of5 No' Act (Ceniral 1908 Procedure, Civil of

matters'the following of ""J"i-ift"'c"a" respect in a suit trying *hif" iS08l

namely:-

31/ 64) {firi{4T.r -ns-

-g?. Tl{-ag--2p!q - - -- T1-i-@)

(a) sunrnroninagn dc nforcingth ea t tendancoef anyp erson ande xanr ininhgi m on oath;

(b) requir ingt he discoverya nd product iono f any such documento r any othert nateriaal sm ay be predicablein evidencea; nd

(5)'l'he irrquiryo fficer or oificersi nquiringu ndert his Act shall be deemedt b be a civil courtf or the purposeso f section1 95 and Chapter2 6 of the Codeo f CriminalP rocedpre1, 973( Central Act No. 2 of 1974).

(6) On receipto f the enquiryr epo( from the officer'or. officersa ppointedu nders ub-sectio(3n) ,i fthe StateG ovemmenist . satisfiedth att he Universityh asc ontraveneadn yo f thep rovisions of thisA ct or the rules,S tatuteosr Ordinancemsa det hereundeor hasv iolateda ny of thed irectionis sue{b y it undert hisA ct or has ceasedto carryout the undertakinggsi ven by it or a situationo f financialm ismanagement.anmda l-'administratiohna sa riseni n the University which threatenst he academics tandard.o f the Universityi,t . shall maked rdersf or liquiddtiono f the University, and appointa n administratoarn d thereuponth e authoritiezsi nd officerso f the Universitys hall.besu bjectto theo rdera ndd irection of thea dministrator.

(7) The administratoar ppointedu nders ub-sectio(n6 ) shall havea ll the powersa nd be subjecto all the dutieso fthe Boardo f Managemenut ndert his Act ands halla dministetrh e affairso f the Universityu ntil the last batcho fthe studentoSf the regulafc ourses havec ompletedt heir coursesa nd.theyh aveb eena wardedd egroes, diplomaso r awardsa st heb asem ayb e.

(8) After having beena wardedt he degreesd, iplomaso. r awards,a s the casem ay be, to the last batcheso f the studentso f the regularc ourses,t he administratosr hall make a reportt o the effectt o theS tateG overnment.

(9) On receipto f the reportu nders ub-section(8 ), the Stite Govemments hall, by a notificationi n the Oflicial Gazettei,s sue an orderd issolvingth eU niversitya ndf romt hed ateo f publication

''1rI 9.( f)" -\'|G".{emlg :T:i 1={.-zgz ooe..* , sr(os) o t suchn o t i l l ca t i o(nh eU r r i vc rs isryh a lsl t and i i so l veda nda l l t he irssetis\r ' t (lli abi l i t ieso l r l rct . jn iver.s islyh al lv csri n rheS ponsoring [Jo t l tl ,r o rns i r c ltri a t c .

{5. I )orvcr to nt i l l ic rulcs.-( l ) The StareG ovemment

rrrayb. y not i f icat ioinn thcO f f ic ia lG azetter,n aker ulest o carryo ut thep Lrrposeosl t h isA ct .

(2) r \ l l ru lesn raclcu ndert hisA ct shal lb e la id,a s soona s ntay l rc. al ic l t l ]cv arc so r : rr t ic,b cfor.crh c I . lousco l the State l .cgis lutrrr ,r:v.l r i lei t is i r r sessiorrl i.r r l r l tcr iocol l r rol lcsst han lbLr l tccdua vsr v l t icht ul t ' bc conrpr iseirnl one sessiono r in two sr. tcccssisvccs siorrasn di l bclbrct hee xpiryo f thes essionin which theya res o la i i lo r o l thcs cssionin rnrediatefloyl lowingt,h eH ouse of theS lareL egislaturner akesa ny ntodi l lcat ioinn any suchr ules or resolvctsl rata nys uchr r-r lcssh ouldn otb en radcs, uchr uless hal l rltereafierh ave ef'fecto nly in suclr modified fornr or be of no eff'ecta, s tlte casem ay bc. so however.t hata ny such nrodification o r f l nnu ln t csnht a l lb c r v i rhoLprrrc l ud i clco t hcv n l i d i r yo fany th ing prevjousl ; ,c lotnlere rerur c lrc

46. Porvcrt o rcnr{) \ ,ct t i f t ' icul t ics.(-l ) I f ' r rnyd i f f icul ty ar isesi n giv ing el ' l 'ectro rhc provis ionso f th is Act, the State Governnrent: ay.b y ordclp ubl isheidn theO f l lc ia lG azettem, ake provis ionsn. ot inconsislenwt i th the provis ionso f th is Act, as appeart o i t to bc neccssar)o,r cxpcdientf or removingt he di{ l lcLr l t r ' :

I ) rovic ledlh at no ort l r r Lut lcrt h is scct ions l ral lb e made aftcr the expir'1, $o l' a period ol' t',vo years from the date of cor l r | r ]cncclIrl tc o l ' th isA et .

(2) Every order rnadeu nderr his sections hall, as soon as nrayb e al leri t is nrades. hal lb c la idb eforeth eH ouseo f theS tate

17. l 'hc, \ct to hir lco vcrr. i t l incgf fcct._l. l rcp rovisionosf t l r isA ct .rrr lt hcr LrlesS.t irrLrrocrsd, ina.ccs.rat itch cicuncisehr al l havee lTecnt ol\ \ , i thstai ngda nythintgo thec ontrar.yc ontaineind anyo therla w,l brt hct inreb cingin forcer,e lat intgo them atterisn rcspecotf rvhichth eS tateL cgislatuhrea se xclusivpeo wer1 ' 0m akelar vs.

31(66) {ty83rrJ{ r9l::ll?-l ld 29..?9'9_e'- "-U-j-(d

48. Repeal and savings.- (l ) The Amity University RajasthanJ, aipur Ordinance,2 007 (OrdinanceN o. 9 of 2007) is hcrcbyr cpealed.

(2) Notwithstandings uch repeal,a Jl thilgs done, actions takeno r ordersm adeu ndert he saidO rdinances hall be deemedt o haveb eend onc,t akcno r nradeu ndert hjs Act.

SCHBDULB.I

Infrastructure

1. Land:

.RitnandB alvedE ducatioFno undatiotnh,e s ponsorinbgo dy of Arlity Univcrsityt,t :rjasthalnri tsc arntarkc5d0 _391oet,s land for the dstabliihmenot f Amity University,R ajast\aa at SP-I, industrialA rea,K ant Kalwar,J aipur,( Rajasthan)' This land is...allotted by RajasthanS tate Industrial ' Developmenat ndI nvestmenCt orporationL imited( RIICO) ' for establishingL mity EducationaCl omplex. Specificationo f the 50 acres of the land for the estabi sl hmenot f Amity UniversityR, ajastha:-n East : NH-8 andJ ojobaP ark

West : RIICO Land

North : RBEFr emaining1 02a crel and

South : Flills

2. Bui lding:

( i) Administrat iveBlock

(a) Number& categoryo f Units- --- Ten l.sategoryo 1U nits No. of Unitd

. Viie-Chancellor'!O fficea ndS edretariat 1 r. Registrar'sO ffice andS eeretariat I , r Controlleor f ExaminationO'sf ficea ndS ecretariaIt ChiefF inancea ndA dministrativOef ficer'sO ffice andS ecretariat I

Dean'sO fficea ndS ecretariat I

ConferenceR oom I

380 SeateAr uditorium 1

i l i

qFI

4 (tr) . rtur{rtFrT |q._c7q, d Student'Cs entrec umC afeteria I l

AccountsO ffice I

Adrninistratio&n E stateO ffice

rl (tr) Measr"rrcrroefr rtot talc overeda rea: -1000S q.M tr. ( i i ) AcadetnBicl ock:'

(a) Nuurbe&r categoro.yf Units- - FortyF our [Categoryo f Units No.o f Units AMPHIT heatrety pec lassr ooms I 1 GeneraCl lassR ooms

(b) Measurernoefn tot tdcl overe*d"* ,j l0n?[. ( i ii ) I{csidentiaBll ock:

(a) Teachers/oflicersresidence:.

(i) Number& categoryo f Units : FortyF our I Categoryo f Units No.o f Units

. 3 BedR oomR esidencfpo r Directorsa ndp rofessors. 8

2 Bed'RoomR esidencfeo r Assistanpt rofessors

BachelorsF latt o house4 8 bachelorfa culty/staff .

161

(ii) Measurcmeonft totalc overeda rea: 7100S qM. tr.

(b) Stutlcntsresiclence:

(i) Numbd&r caregoroyf Units: Fifteen [Categorao f Units No,o f Units 100S eatsin Boy'sH ostel I 200S eatsin Girl'sH ostel .l ,u:i1?lif.H','lencd$

MedicaRl ooms 2

t Caretaker'Rs ooms z

CommonR oomF

acilities 2 r Gynlnasium z Mcss I l

(ii) Measurerneonft t otalc overeda rea: 7000S q.M tr.

31( 68) Tffi{elFi {]G- qr qr.i ___r i : . . ._ :q rnno rrrr ..{ ,;E,: : ! . ._ : . : : :_ . ._ . ._ . _ . . : ,__ ._ l -_ l l : J 3 . Fac u l t y :

I )r o{ css^ro ' l ' l t rcc

Associateprof,essor One

AssistantP rofessor Twenty Six

4 . AcademicFac i l i t i es :

(i) Libra4,:N umbero f Book (Subjechvisaen dc ategorywise:) Ten Thou.szu'rfdh ree Hundreda ndE ight

S , Sub jcct Numb ers

No.

Text R efer enc c Total Jour n alsMagazines Books Boolc

ManagenleLn 5474 492 5966 zo

2. Psychology

t6 l 82 '243 3 . Cornputei 143 466 Science

^ Electronic s

177 t )

252

5 . Appl ied

518 591

Sciences 8 6 6 , Mechanical zoz

24 286

Engineering

7. Bio-Technolosv 2 l l

75 286

)

8. Mass l6

s6 7Z Communic ation o

Hotel

r03 54 l J I

Managemert ^I 10.GeneralS ubject

1944 45

45 7

Total

9189

lu9 I()3OE 37

(i i) LaboratoryN: urnber/Class/Categofr ym ateriaal nd equipment:s N ineteen

MechanicaEl ngineerinLga boratory

AppliedC hemistryL aboratory

AppliedP hysicsL aboratory

EngineerinCgr aphicLs aborarory

AnalogE lectronicLsa boratorv

ElectricaSl.c ienceL aboratorv

Programmin&g AutocadL atorarory

Circuits& SystemLs aboratory

EngineerinMg echanicLsa boratory

BiotechnologLya boratory

3 Conrputcr,Laboratories Food& BcvbrageIs-a borator(yF IoteMl anagement)

! . i

. : . i

qrd zg,z ooe---r16'g) lI1l--{-gnl--.----isi-anq-{rq:]q,I, KitchenL aborator(yf lotelM anagement)

l louseK eepingL aborator(yl{ otelM anagement) MassC ommunicatioLna bol'atotrnyc ludngI elevtslon Studio

PhotograPhLYab oratorY

LanguagLea boratorY

(i i i ) Readingr oom: Availabilityo f readingm aterial (number/catego/rfyre quency): Four

I{cadingR odrnf ot ManagcnrcPntr ogranrnres, I{eadingR oonrf or EngineerinPgr ogrammes' ReadingR oomf or BiotechnologPyr ogrammes' ReadingR oomf or HotelM anagemenPtr ogrammes' Otherf acilitics: I

i I 5 Cornput"twt ith InterneCt onnectivity. i

l6 LaptoPs

8 LCD Projectors Wi-FiC onnectivitiYn Hostels MessF acilityw ith rnodemc ookingg adgetJe quipments 380S eateAr ir ConditioneAdu ditoriunr MtlsicaIln strumenls

Facilitiesfo r Co-curriculara ctivitiesi

(i) Indoorfa cilities:

Chess- l0 Boards ' Carrom- '' l0 Boards TableT ennis- 5 Tables Gymnasiun- rV ariousE quiPments t ;

(ii) Outd oorf acilities:

Footbal-l I Ground Cricket- I Ground

Hockey- I Ground

VolleyBgl-l 2Courts Sirilet eatt., Z Cotrts Badminto-n 2 Courts Tennis- 2 Courts

Golfbriving RangeT rekking Horsef uding- with stablef or four horses Yogaa ndM editation

: . 1 1 7 a \

jtq;_g1.-qrd. !S3I1 zg.- eooe __* _U__r_@)

SCHBDULB. I I

Disrcipi irres in rvhich University.shal l undertake study-*A8d res earclt

, , l t l vc r t i s ing

(. iradualc l ,osr Diplona irr Advert ising & Marketir fg. Arc l t i fec tu re

Bachciot./ Master in A rch i tecture.

B io techno logy

Bachelor of Technolory. . in Biotechnology, Bachelor of1'echno l gy in Bi oin lorniarics, Bachelor olS.iJ,i"" itr"no"rrl inIliotechnology, l lMaster of Teclrn"lrg;;;,;;,J".Llnr, -Microbiarol' Science Iin Biotechnology, Master of Science in "*r.,Science, Master of ^ Busine

IMa s rer I or s ; r iii" riii,t#:: Ti;T :' ::;;ll:::ril;" """ . " Biotechnology.

":.,t;

Conrpetit ive In tei l igen ce Mastcr ol 'Busincss Adnr in isrr.at ion ;tral ioinr rf ,n,t^-, ir i . ,r^. . .- ,r .in conrpeti t ivc Intel l igence &cohrpeti t ive wisdonr. Computer Science & Information Tcchnology

IJacheior. ol 'Corrrprrtcr Arrpl icariols, IJachclor ol i l i "n." inlrr lbrrnation' l 'cchnology, Conrputer Applicarions, Diplonras/Certificares Y^T,:1. "l ,,,,"""-"' rnLrompurer "', Scieuce & Info#ation r..i''noi6gv Design

Bachelor of Science;/ Master of Science in Interior Desisn.

Energy & Env i ronment

l lescalch.

Engineering

of in ; ilecrronics .Technotogy & Cornrrrunicarion,3::,|1l:: ol"t'ccnnotogy irr. .,,,...'.,''1:l:: Conrpurer S*"i,,,iriili,", .,in Infonnarion_ .1113nototr tectrnoJogy,"--'e"..i;L. "effio, in Mechanical & Au;;;;;, "rl13yno1oev orirr Aerospace, Master of r."rrnoiogyin oo"torur,|,:""fl:i::t

# qld zo-orr .?1i7-1)zs, .. . - rri'$rr'r ?rij-qa. r \--.tr \luf -\.r-:,_,-:-:i ' \q' j.1flrT 4 ManagementEvent Event& Relatiotrs Ptrblic in Diplnn'o ir^d""" Lu

all i lgcl ' l lc l l lM

DesignFashion Tech'ologv& Design Fashio. in SciJnce of ;;;t;;

ArtsFine Anitlattoin Arts ' Fine of Master / Bachelor SciencesForensic ofMaster S'ciences' Forensic in B..,r*, (Honor'rrs) "it"t"rrce ̂Sclet)ces'Forensic in Science ManagementHotel & HosPitalifY oroi ffi o1i.,i'r':::Y-1'BT,:"?,::)lH,t:ll:'il'ii"',;il',o t-Management' losPitalitY l Management'Hotel

ScienceI

Actuarial & I

Insqrance CraduatePost lnsurance' in I

Administration Business *"r1", rnScience of Master "t Management' lnsurance r" ijl"r"t"

Science'Actuarral iScience' & Actuarial llsurance in Certificates Oti""t"t, Languages

Diplomas/Arts' of Master (l{onours)' Arts of BachJlor

Langttagesin cates Certifi

Law &Science Bachelor'of Laws' of Bachelor & Arts of Bachelor Lawsf &-Bachelor Commerce ot su"l'tioi r-u*', oi ffiii;i;; Law'in Programs Doctoral A}il,;;,il*Lt,oru*t' Business& Management Bttsinessof Mastci ndrrrinistration' lJusiness ol' Bnchelol (variousAdministration IJirsiness of Master Adnrinistration. inDiplonras/Certificates specializations),-Oo"t*"i'nrogLams/

Busincss'& Managenrent

1 a

91(/?) .--_-ttqt3nl_ rt_:r_--q,_n$-:g.._?*9 -0. 9u t qlo) .loir i 'nalism& MassC omnrunication

Bachelorf Journalis&m M assC ommunicatiMona,s teorf Journalism& MassC ommunicationD, iplomas/Certificateins Journal ism& MassC onrmunicat ion.

Nano-Technology

i Mastcorf SciencineN arro-scienMcaes,t eorf T echnoloigny^Il Nano-1'echnoloDgipy,lo maCs/e rtificatiensN ano-Technology. ^,i.l l \u rsrng ^Ii

Bachelor/Masteorf Sciencbin Nursing. 1:"ri

PerformingArts i ' {

: : '

.B achelorsD/i plomasC/ ertificateini PerforminAgr ts. I i,'i;r;J-.{ I {

. j PhysicalE ducation'& 'S portsS ciences, , i : i , . ,) l l ^I

Bachelor/Masotef Pr hysicaEld ucatisnP,o sGt raduaOtei pio;lX t in SportPs sychology. r. l',I . ijj

,Physiotherapy ^I,

'^.t^]iBachelor/Mastoefr P hysiotherapy.

'Telecom

Ba;helor/Mastero f Technologyi n Telecom, Diplomas in " I Telecom.

Travel& Tourism r

Bachelor/Mastoefr T ravel& TourismD. iplomasC/ ertificateiis Travel& Tourism..

Urban& Rural Management

Masteor l' BusinesAs dministratioin OrganicA griculture, Mas{eor f RuralM anagemenDl.i plomasC/ ertificateisn Urban & RuralM anaeement.

GovernmcnCt entraPl r essJ, aipur,

"fa

Rajasthan act 008 of 2008 : The amity university rajasthan, jaipur act, 2008

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