Rajasthan act 015 of 2012 : The jecrc university , jaipur act , 2012

oS'kk[k 12] cèq kokj] 'kkds 1934&ebZ 2] 2012

Vaisakha 12, Wednesday, Saka 1934-May 2, 2012

Hkkx 4 ¼d½

jktLFkku foèkku eaMy ds vfèkfu;eA

fofèk ¼foèkk;h çk:i.k½ foHkkx

¼xzqi&2½

vfèklwpuk

t;iqj] ebZ 2] 2012

la[;k i- 2 ¼23½ fofèk@2@2012-&jktLFkku jkT;

foèkku&e.My dk fuEukfa dr vfèkfu;e] ftls jkT;iky egkns ; dh

vuqefr fnukda 30 vçys ] 2012 dk s çkIr gqbZ] ,rí~okjk loZlkèkkj.k

dh lwpukFkZ çdkf'kr fd;k tkrk gSA

ts-bZ-lh-vkj-lh- fo'ofon~;ky;] t;iqj vfèkfu;e] 2012

¼2012 dk vfèkfu;e la[;kd 15½

¼jkT;iky egksn; dh vuqefr fnukad 30 vçys ] 2012 dks çkIr gqbZ½

jktLFkku jkT; eas ts-bZ-lh-vkj-lh- fo'ofon;~ ky;] t;iqj dh

LFkkiuk vkSj fuxeu ds fy, vkSj mlls lalDr vkjS vkuq"kafxd fo"k;ks a ds fy, micaèk djus ds fy, vfèkfu;eA

;r%] fo'o vkSj ns'k eas Kku ds lHkh {k=s ksa eas rhoz fodkl ds

lkFk&lkFk dne feyku s dk s ǹf"V es a j[krs gq, ;qokvkas dk s muds

fudVre LFkku ij vèkqukru 'kS{kf.kd lqfoèkkvks a dk micaèk djus ds

fy, jkT; ea s fo'o Lrjh; vkèkqfud vuqlaèkku vkjS vè;;u lqfoèkkvks a dk l̀tu djuk vko';d gS ftlls mUgs a fo'o dh mnkj vkfFkZd vkSj

lkekftd O;oLFkk ea s ekuo lla kèkuks a l s lxa r cuk;k tk ld(s

vkSj ;r%] Kku ds {k=s eas rhoz çxfr vkjS ekuo lalkèkuks a dh

ifjorZu'khy vi{s kkvkas ls ;g vko';d gks x;k gS fd 'kS{kf.kd

vuqlaèkku vkSj fodkl dh ,ls h lalkèkuiw.kZ vkSj Rofjr vkjS mÙkjnk;h ç.kkyh l`ftr dh tk;s tk s ,d vko';d fofu;ked O;oLFkk ds vèkhu

mn~;ferkiw.kZ mRlkg l s dk;Z dj lds vkSj ,slh ç.kkyh] mPprj f'k{kk

1

1¼2½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ ea s dk;jZ r i;kZIr lalkèku vkSj vuqHko j[kus okyh çkboVs laLFkkvksa dks fo'ofon~;ky;kas dh LFkkiuk djus ds fy, vuqKkr djus ls vkSj ,ls s fo'ofon~;ky;kas dk s ,ls s fofu;ked micaèkks a ls] tks ,ls h laLFkkvkas ds dq'ky dk;dZ j.k dk s lqfuf'pr djs]a fuxfer djus ls l`ftr dh tk ldrh gS(

vkSj ;r%] us'kuy lkslkbVh Qkj bathfu;fjax fjlpZ ,.M

MoyieVsa ] t;iqj jktLFkku lkslkbVh jftLVªhdj.k vfèkfu;e] 1958 ¼1958 dk vfèkfu;e la-28½ ds vèkhu] jftLVªkj] lkslkbVht] t;iqj ds dk;kZy; e sa jftLVªhdj.k la-623@t;iqj@1998&99] fnukad 1-2-1999 ij jftLVªhd`r ,d lkls kbVh gS(

vkSj ;r% mä us'kuy lkslkbVh Qkj bathfu;fjax fjlpZ ,.M MoyieVsa ] t;iqj us jktLFkku jkT; es a xzke jkepUæijq k] rglhy lkaxkusj] ftyk t;iqj es a vuqlwph 1 eas ;Fkk fofufnZ"V HkkSfrd vkjS 'kS{kf.kd nkus kas çdkj dh 'kSf{kd volajpuk,a LFkkfir dj yh gSa vkSj vuqlwph 2 e sa fofufnZ"V 'kk[kkvkas eas vuqlaèkku vkjS vè;;u ds fy, ,d fo'ofon~;ky; ea s mDr volajpuk dk fofuèkku djus ds fy, lger gks x;h gS vkSj bl vfèkfu;e ds micaèkksa ds vuqlkj foU;kl fufèk dh LFkkiuk ea s mi;kfs tr fd;s tkus ds fy, nk s djkMs + #i;s dh jde Hkh tek djk nh gS(

vkSj ;r%] mi;ZqDr volajpuk dh i;kZIrrk dh tkpa jkT;

ljdkj n~~okjk bl fufeRr fu;qDr lfefr n~~okjk dj yh x;h gS ftlds lnL; dqyifr] jktLFkku fo'ofon~;ky;] t;iqj] funs'kd]

egkfon~;ky; f'k{kk jktLFkku] t;iqj] funs'kd] ekyoh; jk"Vªh; izkSn~;ksfxdh lal~Fkku] t;iqj] foHkkxkè;{k] tu lapkj foHkkx] jktLFkku fo'ofon~;ky;] t;iqj] vèkh{kd] lokb Z eku flag fpfdRlky;] t;iqj] çkpk;Z] okf.kT; egkfon~;ky;] jktLFkku fo'ofon~;ky;] t;iqj vkjS çkpk;Z] egkjktk egkfon~;ky;] jktLFkku fo'ofon~;ky;] t;iqj Fk(s vkSj ;r%] ;fn mi;qZDr volajpuk dk mi;kts u fo'ofon~;ky; ds :i esa fuxeu ea s fd;k tkrk gS vkjS mDr us'kuy lkslkbVh Qkj bathfu;fjax fjlpZ ,.M MoyieasV] t;iqj dks

2

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼3½ fo'ofon~;ky; pykus ds fy, vuqKkr fd;k tkrk gS rk s blls jkT; dh turk ds 'kS{kf.kd fodkl es a ;ksxnku gksxk( vr% vc] Hkkjr x.kjkT; ds frjlBoas o"kZ es a jktLFkku jkT; foèkku&e.My fuEufyf[kr vfèkfu;e cukrk gS%& 1- laf{kIr uke] çlkj vkSj çkjEHk &¼1½ bl vfèkfu;e dk uke ts-bZ-lh-vkj-lh- fo'ofon~;ky;] t;iqj vfèkfu;e] 2012 gSA ¼2½ bldk çlkj lEiw.kZ jktLFkku jkT; es a gSA ¼3½ ;g rqjUr çòRr gksxkA

2- ifjHkk"kk,a %& bl vfèkfu;e eas] tc rd fd lanHk Z ls vU;Fkk vifs {kr u gk]s &

¼d½ ^*v-Hkk-r-f'k-i-^* ls vf[ky Hkkjrh; rduhdh f'k{kk ifj"kn~ vfèkfu;e] 1987 ¼1987 dk dsUæh; vfèkfu;e la- 52½ ds vèkhu LFkkfir vf[ky Hkkjrh; rduhdh f'k{kk ifj"kn~ vfHkçrs gS(

¼[k½ ^*oS-vkS-v-i-^* ls dsUæh; ljdkj dh foRrik"s k.k ,tsUlh& oSKkfud vkjS vknS ~;ksfxd vuqlaèkku ifj"kn~] ubZ fnYyh vfHkçrs gS(

¼x½ ^*nw-f'k-i-^* ls bafnjk xkèa kh jk"Vªh; eqDr fo'ofon~;ky; vfèkfu;e] 1985 ¼1985 dk dsUæh; vfèkfu;e la- 50½ dh èkkjk 28 ds vèkhu LFkkfir nwjLFk f'k{kk ifj"kn~ vfHkçrs gS( ¼?k½ ^*nwjLFk f'k{kk^* ls lapkj vFkkZr~ çlkj.k] Vsyhd‚fLVax] i=kpkj ikB~;Øe] lsfeukj] laidZ dk;ZØe vkjS ,slh gh fdlh vU; dk;Zi)fr ds fdlh Hkh nks ;k vfèkd lkèkuks a ds la;kstu n~okjk nh x;h f'k{kk vfHkçrs gS( ¼³½ ^*fo-çkS-fo-^* ls dsUæh; ljdkj dk foKku vkSj çkSn~;ksfxdh foHkkx vfHkçrs gS(

¼p½ ^*deZpkjh^* ls fo'ofon~;ky; es a dk;Z djus ds fy, fo'ofon~;ky; n~okjk fu;qDr dksbZ O;fDr vfHkçrs gS vkSj bleas fo'ofon~;ky; ds vè;kid] vfèkdkjh rFkk vU; deZpkjh lfEefyr gSa(

3

1¼4½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ ¼N½ ^*Qhl^* ls fo'ofon~;ky; n~~okjk Nk=ks a l s fdlh Hkh çdkj ds fdlh Hkh uke ls fd;k x;k laxzg.k vfHkçrs gS tk s çfrns; ugha gS( ¼t½ ^*ljdkj^* ls jktLFkku dh jkT; ljdkj vfHkçrs gS( ¼>½ ^*mPprj f'k{kk^* ls 10$2 Lrj ds Åij Kku ds vè;;u ds fy, ikB~;p;kZ ;k ikB~;Øe dk vè;;u vfHkçrs gS( ¼¥½ ^*Nk=kokl^* ls fo'ofon~;ky; ;k mlds

egkfon~;ky;kas]laLFkkvkas ;k dsUæks a ds Nk=ks a ds fy, fo'ofon~;ky; nokjk bl :i es a laèkkfjr ;k ekU;rkçkIr fuokl LFkku vfHkçrs gS(

¼V½ ^*Hkk-d`-v-i-^* ls lkslkbVh jftLVªhd.k vfèkfu;e] 1860 ¼1860 dk dsUæh; vfèkfu;e la- 21½ ds vèkhu jftLVªh—r lkslkbVh&Hkkjrh; d`f"k vuqlaèkku ifj"kn~ vfHkiszr gS( ¼B½ ^*Hkk-vk-i-^* ls Hkkjrh; vk;qfoZKku ifj"kn~ vfèkfu;e] 1956 ¼1956 dk dsUæh; vfèkfu;e la-102½ dh èkkjk 3 ds vèkhu xfBr Hkkjrh; vk;qfoZKku ifj"kn~ vfHkçrs gS(

¼M½ ^*jk-fu-ç-i-^* ls fo'ofon~;ky; vuqnku vk;kxs dh ,d Lok;Rr laLFkk&jk"Vªh; fuèkkjZ .k vkSj çR;k;u ifj"kn~] caxykjs vfHkçrs gS(

¼<½ ^*jk-v-f'k-i-^* ls jk"Vªh; vè;kid f'k{kk ifj"kn~ vfèkfu;e] 1993 ¼1993 dk dsUæh; vfèkfu;e la- 73½ dh èkkjk 3 ds vèkhu xfBr jk"Vªh; vè;kid f'k{kk ifj"kn~ vfHkçrs gS( ¼.k½ ^*fuo's k ckg~; dsUæ^* ls fo'ofon~;ky; n~~okjk e[q k~; fuos'k ds ckgj LFkkfir mldk] mldh ?kVd bdkbZ ds :i es a çpkfyr vkSj laèkkfjr dkbs Z dsUæ vfHkçrs gS ftles a fo'ofon~;ky; dh iwjd lqfoèkk,]a ladk; vkSj LVkQ gks( ¼r½ ^*Hkk-vkS-i-^* ls Hk"s kth vfèkfu;e] 1948 ¼1948 dk dsUæh; vfèkfu;e la- 8½ dh èkkjk 3 ds vèkhu xfBr Hkkjrh; vkS"kèk ifj"kn~ vfHkçrs gS

4

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼5½ ¼Fk½ ^*fofgr^* ls bl vfèkfu;e ds vèkhu cuk;s x; s ifjfu;eks a n~okjk fofgr vfHkçrs gS(

¼n½ ^*fofu;eu fudk;^* ls mPprj f'k{kk ds 'kSf{kd ekud lqfuf'pr djus ds fy, ekun.M vkjS 'krZs a vfèkdfFkr djus ds fy, rRle; ço`Rr fdlh Hkh fofèk n~okjk ;k vèkhu LFkkfir ;k xfBr dkbs Z fudk; tSls fo-v-vk-] v-Hkk- r-f'k-i-]- jk-v- f'k-i-]- Hkk-vk-i-]- Hkk-vkS-i-] jk-fu-ç-i-] Hkk-—- v-i-] nw-f'k-i-] oS-vk-S v-i- vkfn vfHkçrs gSa vkSj blesa jkT; ljdkj lfEefyr gS(

¼èk½ ^*fu;e^* ls bl vfèkfu;e ds vèkhu cuk;s x; s fu;e vfHkçrs gSa(

¼u½ ^*vuqlwph^* ls bl vfèkfu;e dh vuqlwph vfHkçsr gS( ¼i½ ^*çk;kstd fudk;^* ls us'kuy lkslkbVh Qkj bathfu;fjax fjlp Z ,.M MoyiesVa ] t;iqj] tks jktLFkku lkls kbVh jftLVªhd.k vfèkfu;e] 1958 ¼1958 dk vfèkfu;e la-28½ ds vèkhu] jftLVªkj] lkslkbVht] t;iqj ds dk;kyZ ; eas jftLVªhdj.k la-623@t;iqj@1998&99] fnukda 1-2-1999 ij jftLVªh—r ,d lkslkbVh gS] vfHkçrs gS(

¼Q½ ^*ifjfu;e^*] ^*vkfMZusUl vkSj ^*fofu;e^* ls bl vfèkfu;e ds vèkhu cuk;s x; s fo'ofon~;ky; ds Øe'k% ifjfu;e] vkfMZusUl vkSj fofu;e vfHkçrs gSa(

¼c½ ^*fo'ofon~;ky; dk Nk=^* ls ,ls k O;fDr vfHkçrs gS tks fo'ofon~;ky; n~~okjk lE;d~ :i ls lafLFkr fdlh mikfèk] fMIykes k ;k vU; fon~;k lacaèkh mikfèk ds fy,] ftleas vuqlaèkku mikfèk lfEefyr gS] ikB~;Øekuqlkj vè;;u djus grs q fo'ofon~;ky; eas ukekfa dr gks(

¼Hk½ ^*vè;;u dsUæ^* ls nwjLFk f'k{kk ds lanHkZ eas lykg nsus] ijke'kZ djus ;k Nk=ks a n~~okjk vifs {kr dksbZ vU; lgk;rk nsus ds ç;kts u ds fy, fo'ofon~;ky; n~~okjk LFkkfir vkSj laèkkfjr ;k ekU;rkçkIr dkbs Z dsUæ vfHkçrs gS(

5

1¼6½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ ¼e½ ^*vè;kid^* ls fo'ofon~;ky; ds ikB~;Øe dk vè;;u djus ds fy, Nk=k sa dk s f'k{kk nsus ;k vuqlaèkku eas ekxZn'kuZ djus ;k fdlh Hkh vU; :i esa ekxZn'kuZ djus ds fy, vifs {kr dkbs Z vkpk;Z] lg vkpk;Z] lgk;d vkpk;Z ;k dksbZ vU; O;fDr vfHkçrs gS(

¼;½ ^*fo-v-vk-^* ls fo'ofon~;ky; vuqnku vk;kxs vfèkfu;e] 1956 ¼1956 dk dsUæh; vfèkfu;e la-3½ dh èkkjk 4 ds vèkhu LFkkfir fo'ofon~;ky; vuqnku vk;kxs vfHkçrs gS( vkSj

¼;d½ ^*fo'ofon~;ky;^* ls ts-bZ-lh-vkj-lh- fo'ofon~;ky;] t;iqj vfHkçrs gSA

3- fuxeu-& ¼1½ fo'ofon~;ky; ds çFke p;s jilZu vkSj çFke çls hMsUV vkjS çcèa k cksMZ vkSj fon~;k ifj"kn~ ds çFke lnL; vkSj ,ls s lHkh O;fDr;kas] tk s blds i'pkr~ ,sl s vfèkdkjh ;k lnL; gks tkrs gSa] tc rd os ,ls k in ;k lnL;rk èkkj.k fd;s jgrs gSa] ls blds n~okjk ts-bZ-lh-vkj-lh- fo'ofon~;ky;] t;iqj ds uke ls ,d fuxfer fudk; xfBr fd;k tkrk gSA

¼2½ vuqlwph 1 eas fofufnZ"V taxe vkSj LFkkoj laifRr fo'ofon~;ky; ea s fufgr dh tk;sxh vkSj çk;kts d fudk; bl vfèkfu;e dk çkjaHk gksus ds Bhd i'pkr~ ,slk fufgr djus ds fy, dne mBk;sxkA

¼3½ fo'ofon~;ky; dk 'kk'or mRrjkfèkdkj vkjS ,d lkekU; eqæk gksxh vkSj og mDr uke ls okn yk ldxs k vkSj ml ij okn yk;k tk ldxs kA

¼4½ fo'ofon~;ky; xzke jkepUæiqjk] rglhy lkaxkusj] ftyk t;iqj ¼jktLFkku½ ea s vofLFkr gkxs k vkSj ogha mldk eq[k~;ky; gkxs kA 4- fo'ofon~;ky; ds mís';-& fo'ofon~;ky; ds mí's ; vuqlwph 2 ea s fofufnZ"V 'kk[kkvkas eas vkSj ,ls h vU; 'kk[kkvkas es]a tks fo'ofon~;ky;] jkT; ljdkj ds iwoZ vuqeksnu ls] le;≤ ij

6

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼7½ voèkkfjr djs] vuqlaèkku vkSj vè;;u gkFk eas ysus rFkk mDr 'kk[kkvkas ea s mR—"Vrk çkIr djus vkSj Kku dk çlkj djus ds gSaA 5- fo'ofon~;ky; dh 'kfDr;ka vkSj —R;-& fo'ofon~;ky; dh fuEufyf[kr 'kfDr;ka vkSj —R; gksxa ]s vFkkZr~ % ¼d½ vuqlwph 2 ea s fofufnZ"V 'kk[kkvkas eas f'k{k.k dk micaèk djuk vkSj vuqlaèkku vkSj Kku ds vfHkoèkZu vkjS çlkj ds fy, micaèk djuk(

¼[k½ ,ls h 'krksZa ds vè;èkhu jgrs gq,] tk s fo'ofon~;ky; voèkkfjr djs] O;fDr;kas dk s ijh{kkvkas] eYw ;kda u ;k fdlh Hkh vU; jhfr ls ijh{k.k ds vkèkkj ij fMIyksek ;k çek.ki= nsuk vkSj mikfèk;ka ;k vU; 'kS{kf.kd mikfèk;k a çnku djuk] vkSj Bkls vkSj i;kZIr dkj.k ls fdUgha Hkh ,ls s fMIykes ks]a çek.ki=kas] mikfèk;ksa ;k vU; 'kS{kf.kd mikfèk;ks a dk s okil ysuk(

¼x½ fuos'k ckg~; vè;;u vkjS foLrkj lsok vk;kfs tr djuk vkSj gkFk esa ysuk(

¼?k½ fofgr jhfr ls ekun mikfèk;k a ;k vU; mikfèk;k a çnku djuk(

¼³½ i=kpkj lfgr f'k{k.k vkSj ,sl s vU; ikB~;Øe] tks voèkkfjr fd;s tk;as] dk micaèk djuk(

¼p½ fo'ofon~;ky; n~~okjk visf{kr vkpk;Z in] lg vkpk;Z in] lgk;d vkpk;Z in vkSj vU; vè;kiu] ;k 'kS{kf.kd inks a dks lafLFkr djuk vkSj mu ij fu;qfDr djuk(

¼N½ ç'kklfud] fyfidoxÊ; vkSj vU; inks a dk s l`ftr djuk vkSj mu ij fu;qfDr;k a djuk(

¼t½ LFkk;h :i ls ;k fdlh fofufnZ"V dkykofèk ds fy, fdlh Hkh vU; fo'ofon~;ky; ;k laxBu es a dk;Zjr fofufnZ"V Kku j[kus okys O;fDr;kas dk s fu;qä djuk(

¼>½ fdlh Hkh vU; fo'ofon~;ky; ;k çkfèkdkjh ;k laLFkk ds lkFk ,slh jhfr l s vkSj ,sl s ç;kts u ds fy, lgdkj djuk]

7

1¼8½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ lg;kxs djuk ;k lg;qDr djuk] tks fo'ofon~;ky; voèkkfjr djs(

¼´½ vè;;u dsUæ LFkkfir djuk] vkSj vuqlaèkku vkSj f'k{k.k ds fy, fon~;ky;k]sa laLFkkvkas vkSj ,ls s dsUæks]a fof'k"V ç;kxs 'kkykvksa ;k vU; bdkb;k sa dk laèkkj.k djuk] tk s fo'ofon~;ky; dh jk; es a mlds mí's ; dks vxzlj djus ds fy, vko';d gSa(

¼V½ vè;srko`fRr;ka] Nk=o`fRr;ka] vè;;uo`fRr;ka] ind vkSj ijq Ldkj lafLFkr djuk vkSj çnku djuk(

¼B½ fo'ofon~;ky; ds Nk=kas ds fy, Nk=koklkas dh LFkkiuk djuk vkSj mudk laèkkj.k djuk(

¼M½ vuqlaèkku vkjS ijke'k Z ds fy, micaèk djuk] vkjS ml ç;kts u ds fy, vU; laLFkkuks a ;k fudk;kas ds lkFk ,ls s le>kSrs djuk tks fo'ofon~;ky; vko';d le>s(

¼<½ fo'ofon~;ky; e sa ço's k ds fy, ekud voèkkfjr djuk ftles a ijh{kk] ewY;kadu ;k ijh{k.k dh dksbZ Hkh vU; jhfr lfEefyzr gks ldxs h(

¼.k½ Qhlka s vkSj vU; çHkkjks a dh ekax djuk vkjS lna k; çkIr djuk( ¼r½ fo'ofon~;ky; ds Nk=ks a ds fuokl dk i;Zos{k.k djuk vkSj muds LokLF; vkSj lkekU; dY;k.k dh vfHko`f) ds fy, O;oLFkk djuk( ¼Fk½ Nk=kvkas ds lacaèk eas ,ls h fo'k"s k O;oLFkk,a djuk ftUgs a fo'ofon~;ky; okNa uh; le>s(

¼n½ fo'ofon~;ky; ds deZpkfj;kas vkSj Nk=ks a eas vuq'kklu dk fofu;eu vkSj çorZu djuk vkSj bl lacaèk esa ,ls s vuq'kklfud mik; djuk ftUgs a fo'ofon~;ky; n~okjk vko';d le>k tk;s(

¼èk½ fo'ofon~;ky; ds deZpkfj;kas ds LokLF; vkSj lkekU; dY;k.k ds mUu;u ds fy, O;oLFkk djuk(

8

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼9½ ¼u½ nku çkIr djuk vkSj fdlh Hkh taxe ;k LFkkoj laifRr dk vtZu djuk] èkkj.k djuk] çcèa k djuk vkSj O;;u djuk( ¼i½ fo'ofon~;ky; ds ç;kts uksa ds fy,] çk;kts d fudk; ds vuqeksnu ls èku mèkkj ysuk(

¼Q½ çk;kts d fudk; ds vuqekns u ls fo'ofon~;ky; dh laifRr dks caèkd ;k vkMeku j[kuk(

¼c½ ijh{kk dsUæ LFkkfir djuk(

¼Hk½ ;g lqfuf'pr djuk fd mikfèk;kas] fMIyksekas] çek.ki=ks a vkSj vU; fon~;klacèa kh mikfèk;kas bR;kfn dk Lrj mlls de ugha gks tk s v- Hkk-r-f'k-i-] jk-v-f'k-i-] fo-v-vk--] Hkk-vk-i-] Hkk-vk-S i- vkSj f'k{kk ds fofu;eu ds fy, rRle; ço`Rr fdlh fofèk ds n~~okjk ;k vèkhu LFkkfir oSls gh vU; fudk;kas n~~okjk vfèkdfFkr fd;s x;s gks(a ¼e½ rRle; ço`Rr fdlh vU; fofèk ds micaèkks a ds vè;èkhu jgrs gq,] jkT; ds Hkhrj fuos'k ckg; dsUæ LFkkfir djuk( vkSj

¼;½ ,ls s lHkh dk;Z vkjS ckrs a djuk tks fo'ofon~;ky; ds lHkh mí's ;kas ;k mueas ls fdlh Hkh mí's ; dh çkfIr ds fy, vko';d]

vkuq"kafxd ;k lgk;d gksAa

6- fo'ofon~;ky; dk Lo&foRrikfs "kr gksuk-& fo'ofon~;ky; Lo&foRrikfs "kr gksxk vkSj jkT; ljdkj ls] dkbs Z Hkh vuqnku ;k vU; foRrh; lgk;rk çkIr djus dk gdnkj ugha gksxkA

7- lac) djus dh 'kfDr dk u gkus k-& fo'ofon~;ky; dk s fdlh Hkh vU; laLFkk dk s lac) djus ;k vU;Fkk vius fo'k"s kkfèkdkj nsus dh 'kfDr ugha gksxhA

8- foU;kl fufèk-& ¼1½ bl vfèkfu;e ds ço`Rr gksus ds i'pkr~ ;Fkk'kD; 'kh?kz nk s djkMs + #i;s dh jde ls] tk s çk;kts d fudk; n~~okjk jkT; ljdkj dk s tek djok nh x;h gS] foU;kl fufèk LFkkfir dh tk;xs hA

9

1¼10½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ ¼2½ foU;kl fuf/k dk izfrHkfw r fu{ksi ds :Ik eas mi;kxs ;g lqfuf'pr djus ds fy, fd;k tk;sxk fd fo'k~ofon~;ky; bl vf/kfu;e ds mica/kkas dk vuqikyu djrk gS vkjS bl vf/kfu;e] ifjfu;eks a vkSj vkfMZulsa k sa ds mica/kksa ds vuqlkj dk;Z djrk gSA ;fn fo'ofon~;ky; ;k izk;kstd fudk; bl vf/kfu;e ;k rn/khu cuk;s x; s ifjfu;eksa] vkfMZulsa k]sa fofu;ekas ;k fu;ekas ds fdlh Hkh mica/k dk mYya?ku djrk gS rk s jkT; ljdkj dks LkEiw.kZ foU;kl fuf/k ;k mldk Hkkx fofgr jhfr l s leiâr djus dh 'kfDr gksxhA

¼3½ foU;kl fuf/k l s izkIr vk; dk mi;kts u fo'ofon;ky; dh volajpuk ds fodkl ds fy, fd;k tk ldsxk fdUrq mldk mi;kxs fo'ofon ~;ky; ds vkorhZ O;; dh iwfrZ djus eas ugh fd;k tk;sxkA ¼4½ foU;kl fuf/k dh jde] jkT; ljdkj n~okjk tkjh dh x;h ;k izR;kHkrw nh?kZdkfyd izfrHkwfr;kas eas fo'ofon ~;ky; ds uke l s fofufgr dh tk;sxh vkSj fo'ofon ~;ky; ds fo?kVu rd fofufgr j[kh tk;xs h ;k ljdkjh [ktkus eas C;kt okys izk;kstd fudk; ds O;fDrxr tek ys[k ea s tek dh tk;xs h vkSj fo'ofon ~;ky; ds fo?kVu rd tek j[kh tk;xs hA

¼5½ nh?kdZ kfyd izfrHkfw r;ks a es a fofu/kku ds ekeys es a izfrHkfw r;ks a ds izek.ki= jkT; ljdkj dh lqjf{kr vfHkj{kk es a j[ks tk;asxs vkSj ljdkjh [ktkus ea s C;kt okys O;fDrxr tek ys[kk eas tek ds ekeys esa tek bl 'krZ ij dh tk;sxh fd jde jkT; ljdkj fd vuqKk ds fcuk ugha fudkyh tk;sxhA

9- lk/kkj.k fuf/k-& fo'ofon~;ky; ,d fuf/k LFkkfir djsxk ftls lk/kkj.k fuf/k dgk tk;sxk ftleas fuEufyf[kr tek fd;k tk;sxk] vFkkZr~ %&

¼d½ fo'ofon;ky; n ~okjk izkIr Qhl vkSj vU; izHkkj(

¼[k½ izk;kts d fudk; n~okjk fd;k x;k dkbs Z vfHknk;(

¼x½ fo'ofon~;ky; n~okjk mlds mnns';kas ds vuqlj.k eas nh x;h ijke'khZ lsok vkSj fd;s x; s vU; dk;Z l s izkIr

vk;(

10

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼11½ ¼?k½ U;kl] olh;r] nku] foU;kl vkjS vU; dkbs Z vuqnku( vkSj ¼³½ fo'ofon ~;ky; n~okjk çkIr leLr vU; jkf'k;kaA 10- lkèkkj.k fufèk dk mi;kstu-& lkèkkj.k fufèk dk mi;kts u] fo'ofon;ky; ds ekeykas ls lacafèkr lHkh vkorÊ ;k vukorÊ O;;ks a dks iwjk djus ea s fd;k tk;sxk%

ijUrq fo'ofon;ky; n~okjk dkbs Z Hkh O;; o"kZ ds fy, dqy vkorÊ O;; vkSj dqy vukorÊ O;; dh lhekvks]a tk s çcèa k ckMs Z n~okjk fu;r dh tk;as] ds ckgj] çcèa k ckMs Z ds iwoZ vuqeksnu ds fcuk] mixr ugha fd;k tk;sxkA

11- fo'ofon~;ky; ds vfèkdkjh-& fo'ofon~;ky; ds

fuEufyf[kr vfèkdkjh gkxsa ]s vFkkZr~%&

¼i½ ps;jilZu(

¼ii½ çslhMsUV(

¼iii½ çfr&çslhMsUV(

¼iv½ çkos kLs V(

¼v½ dqykuq'kkld(

¼vi½ lda k;ka s ds ladk;kè;{k(

¼vii½ dqy&lfpo(

¼viii½ eq[; foRr vkjS ys[kk vfèkdkjh( vkSj

¼ix½ ,sl s vU; vfèkdkjh tk s ifjfu;ekas n~okjk fo'ofon~;ky; ds vfèkdkjh ?kkfs "kr fd;s tk;asA

12- *p;s jilZu& ¼1½ ps;jilZu] jkT; ljdkj dh lgefr l s çk;kts d fudk; n~okjk] mld s in xzg.k djus dh rkjh[k ls ikpa o"kZ dh dkykofèk ds fy, fu;qDr fd;k tk;sxk% [ vkSj og iqufuZ;qfDr dk ik= ugh gksxk%]

ijUrq ps;jilZu] mldh inkofèk lekIr gkus s ij Hkh rc rd in èkkj.k djsxk tc rd fd mldk inksRrjorÊ in xzg.k ugh a dj ysrk gSA

__________________________________________________________________________________________________________ *["vkjS og iqufuZ;qfDr dk ik= ugh gksxk%" gVk;h tk;sxhß] jktLFkku

futh fo'ofon~;ky;kas dh fof/k;k a ¼la'kks/ku½ vf/kfu;e] 2013 ¼2013 dk

vf/kfu;e la[;kad 3½

11

1¼12½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ ¼2½ ps;jilZu ds in dh dkbs Z fjfDr ,slh fjfDr dh rkjh[k ls Ng ekl ds Hkhrj&Hkhrj Hkjh tk;sxhA

¼3½ ps;jilZu] mlds inkfHkèkku ls fo'ofon~;ky; dk çèkku gksxkA

¼4½ p;s jilZu] ;fn mifLFkr gk]s çcèa k ckMs Z dh cSBdksa dh vkSj mikfèk;k]a fMIykes s ;k vU; fon~;k lacèa kh mikfèk;k a çnku djus ds fy, fo'ofon~;ky; ds nh{kkar lekjkgs dh vè;{krk djsxkA ¼5½ ps;jilZu dh fuEufyf[kr 'kfDr;k a gkasxh] vFkkZr~%& ¼d½ fo'ofon~;ky; ds ekeykas ds lacaèk es a fdlh Hkh lwpu ;k vfHkys[k dh vi{s kk djuk(

¼[k½ çslhMsUV fu;qä djuk(

¼x½ èkkjk 13 dh mi&èkkjk ¼8½ ds micaèkks a ds vuqlkj çls hMUV dk s gVkuk( vkSj

¼?k½ ,ls h vU; 'kfDr;k a tks ifjfu;eka s n~okjk fofgr dh tk;asA

#

13- çslhMsUV & ¼1½ çslhMsUV dh fu;qfDr çcaèk ckMs Z n~okjk flQkfj'k fd;s x; s de ls de rhu vkjS ikpa ls vufèkd O;fDr;ks a ds ,d iSuy e sa l s ps;jilZu n~okjkdh tk;xs hA

¼2½ dkbs Z Hkh O;fDr çslhMsUV ds :i eas fu;qfDr dk ik= ugha gksxk tc rd fd og fdlh fo'ofon~;ky; ;k egkfon~;ky; e sa vkpk;Z ds :i e sa U;wure nl o"kZ dk vuqHko j[kus okyk ;k fdlh çfrf"Br 'kkès k vkSj@;k 'kS{kf.kd ç'kklfud laxBu eas fdlh led{k in ij nl o"kZ dk vuqHko j[kus okyk dkbs Z ç[;kr f'k{kkfon~ ugha gSA ¼3½ çslhMsUV dh inkofèk ml rkjh[k ls] ftldk s og viuk in xzg.k djrk gS] rhu o"kZ ;k mlds lÙkj o"kZ dh vk;q çkIr dj ysus rd] buea s ls tk s Hkh igys gks] gkxs h(

ijUrq ogh O;fDr iqufuZ;qfDr dk ik= gkxs k(

ijUrq ;g vkSj fd çslhMsUV] mlds in dh vofèk lekIr gksus ij Hkh rc rd in èkkfjr djsxk tc rd fd mldk inkÙs kjorÊ in xzg.k ugha dj ysrk gSA

¼4½ çls hMsUV ds p;u ds ç;kts u ds fy,] çcèa k ckMs Z fdlh ykds lwpuk ds ekè;e ls ik= O;fDr;kas ls vkons u vkeaf=r djsxk vkSj çls hMsUV ds :i e sa fu;qDr fd;s tkus okys O;fDr;ks a ds ukekas ij fopkj djrs le;] çcèa k ckMs Z] 'kS{kf.kd mR—"Vrk] ns'k eas mPprj f'k{kk ç.kkyh ea s çn'kZu]

__________________________________________________________________________________________________________

# n~okjk izfrLFkkfir% jktLFkku futh fo'ofon~;ky;ks a dh fof/k;k a ¼la'kk/s ku½ vf/kfu;e] 2018 ¼2018 dk vf/kfu;e la[;kad 26½

12

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼13½ vkSj 'kS{kf.kd rFkk ç'kklfud 'kklu eas i;kZIr vuqHko dks mfpr egRo nsxk vkSj vius fu"d"kkZsa dks ys[kc) djsxk vkSj mUgs a p;s jilZu dks çLrqr fd;s tkus okys iSuy ds lkFk j[ksxkA ¼5½ çls hMsUV ds in dh dkbs Z fjfDr ,slh fjfDr dh rkjh[k ls Ng ekl ds Hkhrj&Hkhrj Hkjh tk;sxhA

¼6½ çls hMsUV] fo'ofon~;ky; dk çèkku dk;Zikyd vkjS 'kS{kf.kd vfèkdkjh gksxk vkSj fo'ofon~;ky; ds dk;dZ ykiks a dk lkèkkj.k vèkh{k.k vkSj fu;a=.k djsxk vkSj fo'ofon~;ky; ds çkfèkdkfj;ks a ds fofu'p;ks a dk fu"iknu djsxkA

¼7½ çslhMsUV] ps;jilZu dh vuqifLFkfr es a fo'ofon~;ky; ds nh{kkar lekjksg dh vè;{krk djsxkA

¼8½ ;fn] çslhMsUV dh jk; eas fdlh Hkh ,sl s ekeys eas rqjUr dkjZokbZ djuk vko';d gks ftlds fy, 'kfDr;k a bl vfèkfu;e ds n~okjk ;k vèkhu fdlh Hkh vU; çkfèkdkjh dks çnÙk dh x;h ga S rk s og ,ls h dkjZokbZ dj ldxs k tk s og vko';d le>s vkSj rRi'pkr viuh dkjZokbZ dh fjiksVZ 'kh?kzkfr'kh?kz ,ls s vfèkdkjh ;k çkfèkdkjh dk s djsxk ftlus lkekU; vuqØe ea s ekeys dk s fuiVk;k gksrk(

ijUrq ;fn lacfa èkr vfèkdkjh ;k çkfèkdkjh dh jk; eas ,ls h dkjZokb Z çls hMsUV n~okjk ugha dh tkuh pkfg, Fkh rks ,ls k ekeyk p;s jilZu dks fufnZ"V fd;k tk;sxk ftl ij mldk fofu'p; vafre gksxk(

ijUrq ;g vkSj fd tgka çslhMsUV n~okjk dh x;h ,slh dkbs Z Hkh dkjZokbZ fo'ofon~;ky; dh lsok eas ds fdlh Hkh O;fDr dks çHkkfor djrh gS rk s ,ls k O;fDr] ml s lalwfpr ,ls h dkjZokbZ dh rkjh[k ls rhu ekl ds Hkhrj&Hkhrj çcaèk ckMs Z dk s vihy djus dk gdnkj gksxk vkSj çcèa k ckMs Z] çls hMsUV n~okjk dh x;h dkjZokbZ dks iq"V ;k mikra fjr dj ldxs k ;k myV ldsxkA

¼9½ ;fn] çls hMsUV dh jk; eas fo'ofon~;ky; ds fdlh çkfèkdkjh dk dkbs Z Hkh fofu'p; bl vfèkfu;e ;k rnèkhu cuk; s x;s ifjfu;eksa] vkfMZulsa k]sa fofu;eka s ;k fu;eka s n~okjk çnÙk 'kfDr;kas ds ckgj g S ;k mlls fo'ofon~;ky; ds fgrkas ij çfrdwy çHkko iM+us dh laHkkouk gS rk s og lacfa èkr çkfèkdkjh dk s mlds fofu'p; dh rkjh[k ls iUæg fnu ds Hkhrj&Hkhrj fofu'p; dk iuq jh{k.k djus dk funs'k ns ldsxk vkSj ;fn ,slk çkfèkdkjh ,sl s fofu'p; dk iuq jh{k.k djus ls badkj djrk gS ;k foQy jgrk gS rk s ,ls k ekeyk ps;jilZu dks fufnZ"V fd;k tk;xs k vkSj ml ij mldk fofu'p; vafre gksxkA

13

1¼14½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ ¼10½ çslhMsUV ,ls h vU; 'kfDr;kas dk ç;kxs vkSj ,sl s vU; drZO;k sa dk ikyu djsxk tk s ifjfu;eka s ;k vkfMZusla ks a n~okjk fofgr fd;s tk;Aas

¼11½ ;fn ps;jilZu dk] mldks fd;s x; s fdlh vH;kons u ij ;k vU;Fkk dh x;h ;k djok;h x;h tkpa ij ;g lekèkku gks tk;s fd çls hMsUV dk mld s in ij cus jguk fo'ofon~;ky; ds fgrkas ds çfrdwy gS ;k ml fLFkfr eas ,ls k visf{kr gks rk s og fyf[kr vkns'k }kjk] mle sa ,ls k djus ds dkj.kks a dk s of.kZr djrs gq,] çls hMsUV ls ,ls h rkjh[k ls] tk s vkns'k eas fofufnZ"V dh tk;s] mldk in NksM+us ds fy, dg ldxs k(

ijUrq bl mi&èkkjk ds vèkhu dkbs Z dkjZokbZ djus ds iwoZ çls hMsUV dks lquokbZ dk volj fn;k tk;sxkA^*

14- çfr&çslhMsUV-& ¼1½ çfr&çslhMsUV dh fu;qfDr p;s jilZu n~okjk çls hMsUV ds ijke'kZ ls dh tk;sxhA

¼2½ çfr&çslhMsUV rhu o"kZ dh dkykofèk ds fy, in èkkfjr djsxk vkSj nwljh inkofèk ds fy, iqufuZ;qfDr dk ik= gkxs kA ¼3½ çfr&çslhMsUV dh lsok dh 'krZa s ,ls h gksaxh tk s ifjfu;ek as n~okjk fofgr dh tk;Asa

¼4½ ;fn ps;jilZu dk] mldk s fd;s x; s fdlh vH;kosnu ij ;k vU;Fkk dh x;h ;k djok;h x;h tkpa ij ;g lekèkku gk s tk;s fd çfr&çslhMsUV dk mlds in ij cus jguk fo'ofon~;ky; ds fgrkas ds çfrdwy gS ;k fLFkfr e sa ,slk vifs {kr gk s rk s og fyf[kr vkns'k n~okjk] mlea s ,ls k djus ds dkj.kkas dk s of.kZr djrs gq,] çfr&çls hMsUV ls ,ls h rkjh[k ls] tks vkns'k eas fofufnZ"V dh tk;s] mldk in NkMs +us ds fy, dg ldxs k%

ijUrq bl mi&èkkjk ds vèkhu dksbZ dkjZokbZ djus ds iwoZ çfr&çslhMsUV dks lquokbZ dk volj fn;k tk;sxkA

¼5½ çfr&çslhMsUV] ,ls s ekeykas es]a tk s çslhMsUV n~okjk ml s le;≤ ij leuqnsf'kr fd;s tk;as] çls hMsUV dh lgk;rk djsxk vkSj ,ls h 'kfDr;kas dk ç;kxs vkSj ,sl s —R;ks a dk ikyu djsxk tks çls hMsUV n~okjk ml s çR;k;ksftr fd;s tk;asA

14

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼15½ 15- çkos kLs V-& ¼1½ çkos kLs V dh fu;qfDr çls hMsUV n~okjk ,ls h dkykofèk ds fy, vkSj ,slh jhfr ls dh tk;xs h tk s ifjfu;eks a n~okjk fofgr dh tk;sA

¼2½ çkos kLs V fo'ofon~;ky; eas vuq'kklu dks lqfuf'pr djxs k vkSj vè;kidk sa vkSj deZpkfj;kas ds fofHkUu la?kks a dks fo'ofon~;ky; dh fofHkUu uhfr;k sa vkSj i)fr;kas ds ckjs eas lwfpr djxs kA ¼3½ çkos kLs V ,slh vU; 'kfDr;kas dk ç;kxs vkSj ,sl s vU; drZO;ks a dk ikyu djsxk tk s ifjfu;eka s n~okjk fofgr fd;s tk;asA 16- dqykuq'kkld-& ¼1½ dqykuq'kkld dh fu;qfDr çls hMsUV n~okjk ,ls h dkykofèk ds fy, vkSj ,slh jhfr ls dh tk;xs h tks ifjfu;ek sa n~okjk fofgr dh tk;sA

¼2½ dqykuq'kkld Nk=ks a es a vuq'kklu cuk;s j[kus vkSj fofHkUu Nk= la?kka s dk s fo'ofon~;ky; dh fofHkUu uhfr;kas vkSj i)fr;kas ds ckjs ea s lwfpr djus ds fy, mRrjnk;h gksxkA

¼3½ dqykuq'kkld ,slh vU; 'kfDr;kas dk ç;kxs vkSj ,sls vU; drZO;k sa dk ikyu djsxk tk s ifjfu;eka s n~okjk fofgr fd;s tk;asA 17- ladk; dk ladk;kè;{k-& ¼1½ çR;ds ladk; ds fy, ,d ladk;kè;{k gksxk tk s çslhMsUV n~okjk rhu o"kZ dh dkykofèk ds fy, ,ls h jhfr ls fu;qDr fd;k tk;xs k tk s ifjfu;eks a n~okjk fofgr dh tk;As

¼2½ lda k;kè;{k] çls hMsUV ds ijke'kZ ls] tc dHkh Hkh vifs {kr gks] lda k; dh cSBd cqyk;sxk vkSj mldh vè;{krk djsxkA og ladk; dh uhfr;ka vkSj fodkl dk;ZØe cuk;xs k vkSj mUgas leqfpr çkfèkdkfj;kas dk s muds fopkjkFkZ çLrqr djsxkA

¼3½ ladk; dk ladk;kè;{k ,ls h vU; 'kfDr;kas dk ç;ksx vkSj ,ls s vU; drZO;ks a dk ikyu djsxk tk s ifjfu;eka s n~okjk fofgr fd;s tk;asA

18- dqy&lfpo-& ¼1½ dqy&lfpo dh fu;qfDr p;s jilZu n~okjk ,ls h jhfr ls dh tk;xs h tk s ifjfu;eka s n~okjk fofgr dh tk;sA

15

1¼16½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ ¼2½ fo'ofon~;ky; dh vkjs l s dqy&lfpo n~okjk lHkh lafonk, a gLrk{kfjr vkSj lHkh nLrkots rFkk vfHkys[k vfèkçekf.kr fd;s tk;asxsA ¼3½ dqy&lfpo çcèa k ckMs Z vkSj fo|k ifj"kn~ dk lnL;&lfpo gksxk fdUrq mls er nsus dk vfèkdkj ugha gksxkA

¼4½ dqy&lfpo ,ls h vU; 'kfDr;kas dk ç;kxs vkSj ,sls vU; drZO;k sa dk ikyu djsxk tk s ifjfu;eka s n~okjk fofgr fd;s tk;asA 19- eq[; foRr vkSj ys[kk vfèkdkjh-& ¼1½ çslhMUs V n~okjk eq[k~; foRr vkSj ys[kk vfèkdkjh dh fu;qfDr ,ls h jhfr ls dh tk;sxh tk s ifjfu;ek sa n~okjk fofgr dh tk;sA

¼2½ eq[; foRr vkSj ys[kk vfèkdkjh ,ls h 'kfDr;kas dk ç;kxs vkSj ,ls s drZO;ks a dk ikyu djsxk tk s ifjfu;eka s n~okjk fofgr fd;s tk;asA 20- vU; vfèkdkjh-& ¼1½ fo'ofon~;ky; brus vU; vfèkdkfj;ks a dh fu;qfDr dj ldsxk ftrus mlds —R;dj.k ds fy, vko';d gkasA ¼2½ ,sl s vfèkdkfj;ks a dh fu;qfDr dh jhfr vkSj 'kfDr;k a vkSj — R; ,ls s gkxsa s tk s ifjfu;eka s n~okjk fofgr fd;s tk;asA 21- fo'ofon~;ky; ds çkfèkdkjh-& fo'ofon~;ky; ds

fuEufyf[kr çkfèkdkjh gkxsa ]s vFkkZRk~%&

¼i½ çcaèk ckMs Z(

¼ii½ fo|k ifj"kn(

¼iii½ lda k;( vkSj

¼iv½ ,ls s vU; çkfèkdkjh] ftUgs a ifjfu;eks a n~okjk fo'ofon~;ky; ds çkfèkdkjh gkus k ?kkfs "kr fd;k tk;sA

22- çcaèk cksMZ-& ¼1½ fo'ofon~;ky; ds çcèa k ckMs Z es a fuEufyf[kr gkxsa ]s vFkkZRk%&

¼d½ ps;jilZu(

¼[k½ çslhMsUV(

16

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼17½ ¼x½ çk;kstd fudk; n~okjk ukefunZsf'kr ikap O;fDr ftues a nks fo[k~;kr f'k{kkfon~ ;k vuqlwph 2 eas fofufnZ"V 'kk[kkvksa ds fo'ks"kK gksxa (s ¼?k½ fo'ofon~;ky; ds ckgj ls çcaèk ;k lwpuk çkS|ksfxdh dk ps;jilZu n~okjk ukefunZsf'kr ,d fo'ks"kK(

¼³½ ps;jilZu n~okjk ukefunZsf'kr ,d foRr fo'ks"kK( ¼p½ vk;qDr] egkfon~;ky; f'k{kk ;k mldk ukefunZsf'krh] tks mi lfpo ls uhps dh iafDr dk u gks( vkSj

¼N½ çslhMsUV n~okjk ukefunZsf'kr nks vè;kid A ¼2½ çcèa k cksMZ] fo'ofon~;ky; dk çèkku dk;Zikyd fudk; gksxkA fo'ofon~;ky; dh leLr taxe vkSj LFkkoj laifRr çcèa k cksMZ es a fufgr gksxhA mldh fuEufyf[kr 'kfDr;ka gksxa h] vFkkZRk~%& ¼d½ ,slh lHkh 'kfDr;ks a dk ç;ksx djrs gq, tks bl vfèkfu;e ;k rnèkhu cuk;s x;s ifjfu;eks]a vkfMZusalks]a fofu;eks a ;k fu;eksa n~okjk micafèkr gSa] lkèkkj.k vèkh{k.k vkSj funs'ku dk micaèk djuk vkSj

fo'ofon~;ky; ds dk;Zdj.k ij fu;a=.k djuk(

¼[k½ fo'ofon~;ky; ds vU; çkfèkdkfj;ks a n~okjk fd;s x; fofu'p;ks a dk ml n'kk es a iqujh{k.k djuk] tc os bl vfèkfu;e ;k rnèkhu cuk;s x; s ifjfu;eks]a

vkfMZusalks]a fofu;eks a ;k fu;eks a ds vuq:i u gks(a ¼x½ fo'ofon~;ky; ds ctV vkSj okf"kZd fjiksVZ dk vuqeksnu djuk(

¼?k½ fo'ofon~;ky; n~okjk vuqlj.k dh tkus okyh uhfr;ka vfèkdfFkr djuk(

¼³½ fo'ofon~;ky; ds LoSfPNd ifjlekiu ds ckjs esa çk;kstd fudk; dks flQkfj'kas djuk] ;fn ,slh fLFkfr mRiUu gksrh gS tc lHkh ç;klks a ds ckotwn Hkh

fo'ofon~;ky; dk lgt d`R;dj.k laHko u gks( vkSj

17

1 ¼18½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ ¼p½ ,ls h vU; 'kfDr;k a tks ifjfu;eka s n~okjk fofgr dh tk;asA ¼3½ izca/k ckMs Z dh fdlh dySaMj o"kZ es a de ls de rhu cSBds a gksxhA

¼4½ izca/k ckMs Z dh cBS dkas dh x.kifw rZ ikpa ls gksxhA 23- fon~;k ifj"kn~-&¼1½ fon~;k ifj"kn~ eas izslhMsUV vkSj brus vU; lnL; gkasxs ftrus ifjfu;eks a n~okjk fofgr fd;s tk;asA ¼2½ izslhMsUV fon~;k ifj"kn~ dk v/;{k gksxkA ¼3½ fon~;k ifj"kn~ fo'ofon~;ky; dk iz/kku 'kS{kf.kd fudk; gksxh vkSj bl vf/kfu;e vkSj rn/khu cuk;s x; s fu;ekas] fofu;eka]s ifjfu;ek sa ;k vkfMZulsa k sa ds mica/kk s ds v/;/khu jgrs gq,] fo'ofon~;ky; dh 'kSf{kd uhfr;k sa ea s leUo; j[ksxh vkSj mu ij lk/kkj.k v/kh{k.k dk iz;kasx djsxhA

¼4½ fon~;k ifj"kn~ dh cBS dkas ds fy, x.kifw rZ ,ls h gksxh tks ifjfu;ek sa n~okjk fofgr dh tk;sA

24- vU; izkf/kdkjh-& fo'ofon~;ky; ds vU; izkf/kdkfj;ks a dh lajpuk] xBu] 'kfDr;ka vkSj d̀R; ,ls s gksxa s tk s ifjfu;eksa n~okjk fofgr fd;s tk;Asa

25- izkf/kdkjh dh lnL;rk ds fy, fujgZrk-& dksbZ O;fDr fo'ofon~;ky; ds fdUgh Hkh izkf/kdkfj;ks a dk lnL; gksus ds fy, fujfgZr gkxs k] ;fn og &

¼d½ fod`r fpRr gS vkSj l{ke U;k;ky; n~okjk ,ls k ?kkfs "kr gSs] ¼[k½ vuqUekfs pr fnokfy;k gS(

¼x½ uSfrd v/kerk ls vUroZfyr fdlh vijk/k ds fy,

fl)nks"k Bgjk;k x;k gS(

¼?k½ izkbosV dkfs pax d{kk,a lapkfyr dj jgk gS ;k mlea s Lo;a yx jgk gS( ;k

¼³½ fdlh ijh{kk dk lapkyu djus es a fdlh Hkh :i eas dgha ij Hkh vuqfpr vkpj.k esa fyIr jgus ;k mldks c<+kok nsus ds fy, nf.Mr fd;k x;k gSA

18

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1 ¼19½ 26- fjfDr;ksa ls fo'ofon~;ky; ds fdlh izkf/kdkjh dh dk;Zokfg;k sa dk vfof/kekU; u gksuk-& fo'ofon~;ky; ds fdlh Hkh izkf/kdkjh dk dksbZ dk;Z ;k dk;Zokgh mlds xBu esa ek= fdlh fjfDr ds ;k =qfV ds dkj.k ls vfof/kekU; ugh a gkxs hA 27- vkikr fjfDr;ks a dk Hkjk tkuk-& fdlh lnL; dh e`R;q] R;kxi= ;k mls gVk;s tkus ds dkj.k ;k ftl gSfl;r ls ml s fu;qDr ;k ukefufnZ"V fd;k x;k Fkk mlea s ifjorZu gksus ds dkj.k fo'ofon~;ky; ds izkf/kdkfj;kas dh lnL;rk es a gqbZ dkbs Z Hkh fjfDr;k a ;FkklaHko 'kh?kz ,ls O;fDr ;k ,ls s fudk; n~okjk Hkjh tk;asxh ftlus ,sls lnL; dks fu;qDr ;k ukefufnZ"V fd;k Fkk%

ijUrq fdlh vkikr fjfDr ds vk/kkj ij fo'ofon~;ky; ds izkf/kdkjh ds lnL; ds :i eas fu;qDr ;k ukefufnZ"V O;fDr ,ls s lnL; dh] ftld s LFkku ij mls fu;qDr ;k ukefufnZ"V fd;k x;k gS] dsoy 'k"s k vof/k ds fy, ,ls s izkf/kdkjh dk lnL; jgsxkA 28- lfefr-&fo'ofon~;ky; ds izkf/kdkjh ;k vf/kdkjh ,sls funsZ'k& fuca/kuk sa lfgr bruh lfefr;k a xfBr dj ldaxs s tk s ,ls h lfefr;kas n~okjk lEikfnr fd;s tkus okys fofufnZ"V dk;ksZa ds fy, vko';d gkAsa ,ls h lfefr;kas dk xBu vkSj muds drZO; ,ls s gksxa s tk s ifjfu;ek sa n~okjk fofgr fd;s tk;asA

29- ifjfu;e-&¼1½ bl vf/kfu;e ds mica/kk s ds v/;/khu jgrs gq,] fo'ofon~;ky; ds ifjfu;eks a esa fuEufyf[kr lHkh ;k fdUgha Hkh ekeykas ds fy, mica/k fd;k tk ldxs k] vFkkZr~%&

¼d½ fo'ofon~;ky; ds izkf/kdkfj;kas dk xBu] 'kfDr;ka vkSj d`R;] tk s le;≤ ij xfBr fd;s tk;as(

¼[k½ izslhMsUV dh fu;qfDr ds fuca/ku vkjS 'krsZa vkSj mldh 'kfDr;ka vkSj d`R;(

¼x½ dqy&lfpo vkSj eq[; foRr vkSj ys[kk vf/kdkjh dh fu;qfDr dh jhfr vkjS fuca/ku rFkk 'krsZa vkSj mudh 'kfDr;ak vkSj d`R;(

19

1 ¼20½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ ¼?k½ og jhfr ftlls vkSj ,slh dkykof/k ftlds fy, izksoksLV vkSj dqykuq'kkld fu;qDr fd;s tk;asxs vkSj mudh 'kfDr;ka vkSj d`R;(

¼³½ og jhfr ftlls ladk; dk ladk;k/;{k fu;qDr fd;k tk;xs k vkSj mldh 'kfDr;k a vkSj d`R;(

¼p½ vU; vf/kdkfj;ks a vkSj v/;kidkas dh fu;qfDr dh jhfr vkSj fuca/ku rFkk 'krsZ vkSj mudh 'kfDr;ka vkSj d̀R;( ¼N½ fo'ofon~;ky; ds deZpkfj;kas dh lsok ds fuca/ku rFkk 'krsZa vkSj muds d`R;(

¼t½ vf/kdkfj;k]as v/;kidks]a deZpkfj;ksa vkSj Nk=ks a ds e/; fooknks a ds ekeys es a ek/;LFke~ ds fy, izfd;k( ¼>½ ekun mikf/k;kas dk iznku fd;k tkuk(

¼´½ Nk=k sa dk v/;kiu Qhl ds lank; ls NwV nsus vkSj mUgs Nk=o`fRr;ka vkSj v/;srko`fRr;ka inz ku djus ds laca/k eas mica/k(

¼V½ LFkkuks a ds vkj{k.k ds fofu;eu lfgr] izos'k dh uhfr ds lacaf/kr mica/k(

¼B½ Nk=k sa l s izHkkfjr dh tkus okyh Qhl ls lacaf/kr mica/k( ¼M½ fofHkUu ikB~;Øeka s esa LFkkuksa dh la[k~;k ls lacaf/kr mica/k( ¼<½ fo'ofon~;ky; ds u;s izkf/kdkfj;ks a dk l`tu( ¼.k½ ys[kk uhfr vkSj foRrh; izfØ;k(

¼r½ u; sa foHkkxkas dk l`tu vkjS fon~;keku foHkkxkas dk lekiu ;k iqu% lajpuk(

¼Fk½ ind vkjS iqjLdkj lfa LFkr djuk(

¼n½ inkas dk l`tu vkjS inks a dh lekfIr ds fy, izfØ;k( ¼/k½ Qhl dk iuq jh{k.k(

¼u½ fofHkUu ikB~; fooj.kks a eas LFkkuks a dh la[k~;k dk ifjorZu( vkSj

20

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1 ¼21½ ¼i½ leLr vU; ekeys tk s bl vf/kfu;e ds mica/kkas ds v/khu ifjfu;ek as n~okjk fofgr fd;s tkus vifs {kr gSa ;k fofgr fd;s tk;asA

¼2½ fo'ofon~;ky; ds ifjfu;e iazc/a k ckMs Z n~okjk cuk;s tk;asxs vkSj jkT; ljdkj dk s mlds vuqeksnu ds fy, izLrqr fd;s tk;asxsA ¼3½ jkT; ljdkj fo'ofon~;ky; n~okjk izLrqr fd;s x; s ifjfu;eka s ij fopkj djsxh vkSj ,ls s mikUrj.kkas] ;fn dkbs Z gks]a lfgr] tk s og vko';d le>s] mudh izkfIr dh rkjh[k ls nks ekl ds Hkhrj&Hkhrj mudk vuqeksnu djsxhA

¼4½ fo'ofon~;ky; jkT; ljdkj n~okjk ;Fkk&vuqeksfnr ifjfu;eks a ij viuh lgefr ls lalwfpr djsxk vkSj ;fn og mi&/kkjk ¼3½ ds v/khu jkT; ljdkj n~okjk fd;s x; s fdUgh Hkh ;k leLr mikra j.kkas dks izHkkoh djus dk bPNqd ugh a gS rk s og mlds fy, dkj.k ns ldsxk vkSj ,ls s dkj.kka s ij fopkj djus ds i'pkr~ jkT; ljdkj fo'ofon~;ky; n~okjk fn; sa x;s lq>kokas dks Lohdkj ;k vLohdkj dj ldxs hA ¼5½ jkT; ljdkj mlds n~okjk vafre :i ls ;Fkk vuqeksfnr ifjfu;ek sa dk s jkti= ea s izdkf'kr djsxh vkSj rRi'pkr~ ifjfu;e ,ls s izdk'ku dh rkjh[k ls izo`Rr gksxa As

30- vkfMZusUl-& ¼1½ bl vf/kfu;e ;k rn/khu cuk;s x; s ifjfu;ek sa ds mica/kk s ds v/;/khu jgrs gq,] vkfMZusUlkas eas fuEufyf[kr leLr ;k fdUgh Hkh ekeykas ds lac/a k eas mica/k fd;k tk ldxs k] vFkkZr%&

¼d½ fo'ofon~;ky; es a Nk=kas dk izo's k vkSj bl :i ea s mudk ukekadu(

¼[k½ fo'ofon~;ky; dh mikf/k;kas] fMIykes ksa vkSj izek.ki=kas ds fy, vf/kdfFkr fd;s tkus oky s ikB~;Øe(

¼x½ mikf/k;k]a fMIykes s] izek.ki= vkSj vU; fon~;k laca/kh mikf/k;k a iznku djuk] muds fy, U;wure vgZrk, a vkSj muds iznku fd;s tkus vkSj vfHkizkIr fd;s tkus ds laca/k ea s fd;s tkus okys mik;(

21

1 ¼22½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ ¼?k½ v/;srko`fRr;ka] Nk=o`fRr;ka] o`fRr;dk,a] ind vkSj iqjLdkj iznku fd;s tkus dh 'krsZ(

¼³½ ijh{kk fudk;k]sa ijh{kdkas vkSj vuqlhedks a dh inkof/k vkSj fu;qfDr dh jhfr vkjS drZO;ks a dk s lEefyr djrs gq, ijh{kkvkas dk lapkyu(

¼p½ fo'ofon~;ky; ds ikB~;Øeks]a ijh{kkvksa] mikf/k;kas vkSj fMIykes ks a ds fy, izHkkfjr dh tkus okyh Qhl(

¼N½ fo'ofon~;ky; ds Nk=ka s ds fuokl dh 'krsZ(

¼t½ Nk=k sa ds fo:} vuq'kklfud dkjZokbZ ds laca/k esa mica/k( ¼>½ ,ls s fdlh vU; fudk; dk l`tu] lajpuk vkSj d`R; tks fo'ofon~;ky; ds 'kSf{kd thou eas lq/kkj djus ds fy, vko';d le>k tk;s(

¼´½ vU; fo'ofon~;ky; vkSj mPprj f'k{kk laLFkkuksa ds lkFk lgdkj vkSj lg;ksx dh jhfr( vkSj

¼V½ leLr vU; ekeys tk s bl vf/kfu;e ;k rn/khu cuk; s x; s ifjfu;ek sa n~okjk vkfMZusUlksa n~okjk micaf/kr fd;s tkus vifs {kr gkAsa

¼2½ fo'ofon~;ky; ds vkfMZusUl fon~;k ifj"kn~ n~okjk cuk;as tk;asxs ftUgs izca/k ckMs Z n~okjk vuqeksfnr fd;s tkus ds i'pkr~] jkT; ljdkj dks mlds vuqeksnu ds fy, izLrqr fd;k tk;sxkA

¼3½ mi&/kkjk ¼2½ ds v/khu izLrqr vkfMZusUlkas ij jkT; ljdkj] mudh izkfIr dh rkjh[k ls nk s ekl ds Hkhrj&Hkhrj fopkj djsxh vkSj ;k rk s mUgs vuqeksfnr djsxh ;k mue s mikUrj.k ds fy, lq>ko nsxhA ¼4½ fon~;k ifj"kn~] ;k rks jkT; ljdkj ds lq>kokas dk s lEefyr djrs gq, vkfMZusUlka s dk s mikUrfjr djsxh ;k jkT; ljdkj n~okjk fn;s x; s fdUgh Hkh lq>kok sa dk s lEefyr u djus ds dkj.k nsxh vkSj ,ls s dkj.k] ;fn dkbs Z gk]sa ds lkFk vkfMZusUl jkT; ljdkj dks okil Hkts sxh vkSj mudh izkfIr ij jkT; ljdkj fon~;k ifj"kn~ dh fVIif.k;kas ij fopkj djsxh vkSj fo'ofon~;ky; ds vkfMZusUlk as dk s ,ls s mikUrj.k lfgr ;k muds fcuk vuqeksfnr djsxhA

22

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1 ¼23½ 31- fofu;e-&fo'ofon~;ky; ds izkf/kdkjh] izca/k ckMs Z ds iwoZ vuqeksnu ds v/;/khu jgrs gq,] vius Lo;a ds vkSj muds n~okjk fu;qDr lfefr;kas ds dkjckj ds lapkyu ds fy,] bl vf/kfu;e vkSj rn/khu cuk; s x; s fu;ek]sa ifjfu;eksa vkSj vkfMZusUlkas ls laxr fofu;e cuk ldaxs sA

32- izos'k-&¼1½ fo'ofon~;ky; eas izos'k loZFkk ;ksX;rk ds vk/kkj ij fd;s tk;asxsA

¼2½ fo'ofon~;ky; eas izos'k ds fy, ;ksX;rk ;k rk s vgZd ijh{kk e sa izkIr vadks ;k xzsM vkjS lg&ikB~;p;kZ vkSj ikB~;srj fØ;kdykik sa ea s miyfC/k;ks a ds vk/kkj ij ;k jkT; Lrj ij ;k rk s leku ikB~;Øe lapkfyr djus okys fo'ofon~;ky;kas ds laxe n~okjk ;k jkT; dh fdlh ,tsUlh n~okjk lapkfyr fdlh ioz 's k ijh{kk eas vfHkizkIr vadksa s ;k xzsM ds vk/kkj ij vo/kkfjr dh tk ldsxh%

ijUrq O;kolkf;d vkjS rduhdh ikB~;Øeks a eas izos'k dsoy izos'k ijh{kk ds ek/;e ls gksxkA

¼3½ vuqlwfpr tkfr;kas] vuqlwfpr tutkfr;ks]a fiNM+ s oxksZa] fo'k"s k fiNM+s oxksZa] efgykvkas vkSj fodykax O;fDr;ks a ds fy, fo'ofon~;ky; e sa izos'k ds fy, vkj{k.k] jkT; ljdkj dh uhfr ds vuqlkj gkxs kA

33- Qhl lajpuk-&¼1½ fo'ofon~;ky; le;≤ ij viuh

Qhl ljaa puk rS;kj djsxk vkSj mls bl iz;kstu ds fy, xfBr lfefr ds vuqeksnu ds fy, HkstsxkA

¼2½ lfefr fo'ofon~;ky; n~okjk rS;kj dh x;h Qhl laajpuk ij fopkj djsxh vkSj ;fn mldk ;g lek/kku gks tkrk gS fd izLrkfor Qhl &

¼d½ fuEufyf[kr ds fy,] vFkkZr~%&

¼i½ fo'ofon~;ky; ds vkorhZ O;; dh iwfrZ ds fy,

L=ksr tqVkus ds fy,( vkSj

¼ii½ fo'ofon~;ky; ds vkSj fodkl ds fy, vifs {kr cprkas ds fy,]

i;kZIr gS( vkjS

23

1 ¼24½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ ¼[k½ v;qfDr;qDr :i ls vf/kd ugh gS] Rkk sa og Qhl lajPkuk dk vuqeksnu dj ldsxhA ¼3½ mi/kkjk ¼2½ ds v/khu lfefr n~okjk vuqeksfnr Qhl lajpuk rhu o"kZ ds fy, izo`Rr jgxs h vkSj fo'ofon~;ky; ,slh Qhl lajpuk ds vuqlkj Qhl izHkkfjr djus dk gdnkj gkxs kA ¼4½ fo'ofon~;ky; ,slh Qhl ls fHkUu] ftlds fy, og mi /kkjk ¼3½ ds v/khu gdnkj gS] fdlh Hkh uke ls dkbs Z Qhl izHkkfjr ugh djsxkA

34- ijh{kk,-a & izR;sd 'kSf{kd l= ds izkjEHk ij vkjS izR;sd dyS.Mj o"kZ dh 30 vxLr rd u fd mlds i'pkr~ fo'ofon~;ky; vius n~okjk lapkfyr izR;sd ikB~;Øe ds fy, ijh{kkvkas dh vuqlwph rS;kj vkjS idz kf'kr djsxk vkSj ml vuqlwph dk dM +kbZ ls ikyu djsxkA

Li"Vhdj.k-& ^^ijh{kkvkas dh vuqlwph** ls izR;sd iz'u i=] tks ijh{kk Ldhe dk Hkkx gks] ds izkjEHk ds le;] fnu vkSj rkjh[k ds ckjs ea s C;kSjk nsus okyh lkj.kh vfHkizsr gS vkjS ftlesa izk;kfs xd ijh{kkvkas dk C;kSjk Hkh lEefyr gkxs k%

ijUrq fdlh Hkh izdkj ds fdlh Hkh dkj.k ls ;fn

fo'ofon~;ky; bl vuqlwph dk ikyu djus e s vleFkZ jgk gks rks og ;FkklaHko ,d fjiksVZ] mles izdkf'kr vuqlwph dk vuqlj.k u djus ds dkj.k lEefyr djrs gq, jkT; ljdkj dks izLrqr djsxkA ljdkj ml ij ,sl s funsZ'k tkjh djsxh tk s og vuqlwph ds vuqikyu ds fy, mfpr le>sA

35- ifj.kkek sa dh ?kks"k.kk-& ¼1½ fo'ofon~;ky; vius n~okjk lapkfyr izR;sd ijh{kk ds ifj.kkeks a dh ?kks"k.kk ml fof'k"V ikB~;Øe dh ijh{kk dh vafre rkjh[k ls rhl fnu ds Hkhrj&Hkhrj djus dk iz;kl djsxk vkSj fdlh Hkh n'kk eas ,ls s ifj.kke ,ls h rkjh[k ls T;knk ls T;knk iaSrkyhl fnu ds Hkhrj&Hkhrj ?kksf"kr djsxk%

ijUrq fdlh Hkh izdkj ds fdlh Hkh dkj.k ls ;fn

fo'ofon~;ky; mi;qZDr iSarkyhl fnu dh dkykof/k ds Hkhrj&Hkhrj fdlh Hkh ijh{kk ds ifj.kkeks a dh vafre :i ls ?kk"s k.kk djus eas vleFkZ

24

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼25½ gS rks fo'ofon~;ky; ,d fjikVs Z] mle s foyEc ds dkj.k lEefyr djrs gq, jkT; ljdkj dks izLrqr djsxkA jkT; ljdkj ml ij ,ls s funs'k tkjh djsxh tks og mfpr le>sA

¼2½ dksbZ Hkh ijh{kk ;k fdlh ijh{kk ds ifj.kke dsoy bl dkj.k ls vfof/kekU; ugh Bgjk;s tk;asxs fd fo'ofon~;ky; us /kkjk 34 ;k] ;FkkfLFkfr] /kkjk 35 es a ;Fkk&fu;r le; vuqlwph dk ikyu ugh fd;k gSA

36- nh{kkar lekjksg-& fo'ofon~;ky; dk nh{kkar lekjksg izR;sd 'kSf{kd o"kZ ea s mikf/k;k]a fMIykes s iznku djus ;k fdlh Hkh vU; iz;kts u ds fy, ifjfu;eksa n~okjk ;Fkkfofgr jhfr ls vk;kfs tr fd;k tk;xs kA

37- fo'ofon~;ky; dk izR;k;u-& fo'ofon~;ky;] jk"Vªh; fu/kkZj.k vkSj izR;k;u ifj"kn~ ¼jk-fu-iz-i-½ ds ekudkas ds vuq:i jk-fu-iz- i- ls izR;k;u vfHkizkIr djsxk vkSj jkT; ljdkj vkSj ,ls s vU; fofu;eu fudk;k sa dk]s tks fo'ofon~;ky; n~okjk pyk; s x; s ikB~;Øeks a ls lac} gS] jk-fu-iz-i- n~okjk fo'ofon~;ky; dk s fn;s xzsM ds ckjs eas lwfpr djsxkA fo'ofon~;ky; jk-fu-iz-i- ds ekudks s ds vuq:i le;≤ ij ,sls izR;k;u dks uohd`r djok;sxkA

38- fo'ofon~;ky; n~okjk fofu;eu fudk;kas ds fu;ek s]a fofu;eksa] ekudkas bR;kfn dk ikyu fd;k tkuk-& bl vf/kfu;e eas varfoZ"V fdlh ckr ds gksus ij Hkh] fo'ofon~;ky; fofu;eu fudk;ks a ds leLr fu;eksa] fofu;eks]a ekudkas bR;kfn dk vuqikyu djus ds fy, vkc} gksxk vkSj ,ls s fudk;ka s dk s ,ls h lHkh lqfo/kk, a vkSj lgk;rk miyC/k djok;sxk ftudh muds n~okjk muds d`R;ka s dk fuoZgu vkSj muds drZO;ks a dk ikyu djus ds fy, vi{s kk dh tk;As

39- okf"kZd fjiksVZ-&¼1½ fo'ofon~;ky; dh okf"kZd fjikVs Z izca/k ckMs Z n~okjk rS;kj dh tk;xs h ftleas vU; ckrkas ds lkFk&lkFk fo'ofon~;ky; n~okjk vius mn~ns'; dh iwfrZ ds fy, mBk;s x; s dne lEefyr gkasxs vkSj mldh izfr izk;kstd fudk; dk s izzLrqr dh tk;sxhA

25

1 ¼26½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ ¼2½ mi&/kkjk ¼1½ ds v/khu rS;kj dh x;h okf"kZd fjiksVZ dh izfr;ka jkT; ljdkj dks Hkh izLrqr dh tk;sxhA 40- okf"kZd ys[ks vkSj laijh{kk-& ¼1½ fo'ofon~;ky; ds rqyui= lfgr okf"kZd ys[ks izca/k ckMs Z ds funs'kkas ds v/khu rS;kj fd;s tk;asxs vkSj okf"kZd ys[ks fo'ofon~;ky; n~okjk bl i;z kts u ds fy, fu;qDr laijh{kdkas n~okjk izR;sd o"kZ eas de ls de ,d ckj laijhf{kr fd;s tk;asxsA

¼2½ laijh{kk fjikVs Z lfgr okf"kZd ys[kkas dh ,d izfr izca/k cksMZ dk s izLrqr dh tk;xs hA

¼3½ izca/k ckMs Z ds laizs{k.kks a lfgr okf"kZd ys[ks vkSj laijh{kk fjiksVZ dh ,d izfr izk;kstd fudk; dk s izLrqr dh tk;xs hA

¼4½ mi&/kkjk ¼1½ ds v/khu rS;kj fd;s x; s okf"kZd ys[ks vkSj rqyui= dh izfr;k a jkT; ljdkj dk s Hkh izLrqr dh tk;asxhA fo'ofon~;ky; ds ys[kksa vkSj laijh{kk fjiksVZ ls mn~Hkwr jkT; ljdkj dh jk;] ;fn dksbZ gks] izca/k ckMs Z ds le{k j[kh tk;xs hA izca/k ckMs Z ,sl s funs'k tkjh djsxk tk s og mfpr le>s vkSj vuqikyu ds ckj s eas jkT; ljdkj dk s fjikVs Z dh tk;sxhA

41- jkT; ljdkj dh fo'ofon~;ky; dk fujh{k.k djus dh

'kfDr;ka-& ¼1½ v/;kiu] ijh{kk vkSj vuqla/kku ;k fo'ofon~;ky; ls lacaf/kr fdlh Hkh vU; fo"k; ls lacaf/kr Lrj vfHkfuf'pr djus ds iz;kts u ds fy, jkT; ljdkj ,slh jhfr ls] tk s fofgr dh tk;s] ,ls s O;fDr ;k O;fDr;kas ls] ftUgsas og mfpr le>s] fujh{k.k djok ldsxhA ¼2½ jkT; ljdkj lq/kkj dkjZokbZ ds fy, ,ls s fujh{k.k ds ifj.kke ds laca/k ea s viuh flQkfj'kka s ls fo'ofon~;ky; dk s lalwfpr djsxhA fo'ofon~;ky; ,sl s lq/kkj mik; viuk;xs k vkSj flQkkfj'kka s dk vuqikyu lqfuf'pr djus ds iz;kl djxs kA

¼3½ ;fn fo'ofon~;ky; mi&/kkjk ¼2½ ds v/khu dh x;h

flQkfj'kka s dk vuqikyu ;qfDr;qDr le; ds Hkhrj&Hkhrj djus es a foQy jgk gS rk s jkT; ljdkj ,sl s funs'k ns ldxs h tk s og ,ls s vuqikyu ds fy, mfpr le>sA

26

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1 ¼27½ 42- jkT; ljdkj dh lwpuk dh vi{s kk djus dh 'kfDr;ka-& ¼1½ jkT; ljdkj] fo'ofon~;ky; ls mld s dk;dZ j.k] d̀R;ka]s miyfC/k;ks]a v/;kiu ds Lrj] ijh{kk vkSj vuqla/kku ;k ,ls s fdUgh Hkh vU; ekeyks a ds laca/k ea]s tk s og fo'ofon~;ky; dh n{krk ds fu.kZ;u ds fy, vko';d le>s] ,ls s i:z i esa vkSj ,ls s le; ds Hkhrj] tks fu;ekas n~okjk fofgr fd;k tk;s] lpw uk dh vi{s kk dj ldsxhA

¼2½ fo'ofon~;ky;] jkT; ljdkj n~okjk mi&/kkjk ¼1½ ds v/khu ;Fkk&vifs {kr lwpuk fofgr le; ds Hkhrj fHktokus ds fy, vkc) gksxkA

43- izk;kstd fudk; n~okjk fo'ofon~;ky; dk fo?kVu-& ¼1½ izk;kstd fudk; jkT; ljdkj vkjS fo'ofon~;ky; ds deZpkfj;ks a vkSj Nk=k sa dk s fofgr jhfr ls bl izHkko dk de ls de ,d o"kZ dk vfxze :i ls ukfs Vl n sdj fo'ofon~;ky; dk fo?kVu dj ldsxk% ijUrq fo'ofon~;ky; dk fo?kVu jkT; ljdkj ds vuqeksnu vkSj fu;fer ikB~;Øe okys Nk=ks a ds vafre cSp n~okjk viuk ikB~;Øe iw.kZ fd;s tkus vkSj mUgs mikf/k;k]a fMIykes s ;k] ;FkkfLFkfr] ijq Ldkj iznku fd;k tkus ds i'pkr~ gh iHz kkoh gksxkA

¼2½ fo'ofon~;ky; ds fo?kVu ij fo'ofon~;ky; dh leLr vkfLr;k a vkSj nkf;Ro izk;kstd fudk; es a fufgr gk s tk;asxsA 44- dfri; ifjfLFkfr;ks a esa jkT; ljdkj dh fo'k"s k 'kfDr;ka-& ¼1½ ;fn jkT; ljdkj dk ;g izrhr gks fd fo'ofon~;ky; us bl vf/kfu;e ;k rn/khu cuk;s x; s fu;ekas] ifjfu;eksa ;k vkfMZusUlkas ds fdUgh Hkh mica/kkas dk mYy?kau fd;k gS ;k bl vf/kfu;e ds v/khu mlds n~okjk tkjh fd;s x; s fdUgh Hkh funs'kka s dk vfrØe.k fd;k gS ;k mlds n~okjk jkT; ljdkj dks fn;s x;s fdUgha Hkh ifjopuka s dk ikyu djuk can dj fn;k g S ;k fo'ofon~;ky; eas foRrh; dqizca/k ;k dqiz'kklu dh fLFkfr mRiUu gks x;h gS rk s og fo'ofon~;ky; dk]s iSrkyhl fnu ds Hkhrj dkj.k nf'krZ djus dh vi{s kk djrs gq, bl ckjs ea s ukfs Vl tkjh djsxh fd mlds ifjlekiu dk vkns'k D;kas ugh fd;k tkuk pkfg,A

27

1 ¼28½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ ¼2½ ;fn mi&/kkjk ¼1½ ds v/khu tkjh fd;s x;s ukfs Vl ij fo'ofon~;ky; dk tokc izkIr gksus ij jkT; ljdkj dk ;g lek/kku gks tkrk gS fd bl vf/kfu;e ;k rn~/khu cuk;s x; s fu;ekas ifjfu;eksa] ;k vkfMZusUlk sa ds fdUgha Hkh mica/kkas ds mYya?ku dk ;k bl vf/kfu;e ds v/khu mlds n~okjk tkjh fd;s x; s funs'k ds vfrØe.k dk] ;k mlds n~okjk fn;s x; s ifjopuks a dk ikyu can djus dk ;k foRrh; dqizca/k ;k dqiz'kklu dk izFken`"V~;k ekeyk gS rks og ,ls h tkWp dk vkns'k djsxh tk s og vko';d le>sA

¼3½ jkT; ljdkj mi&/kkjk ¼2½ ds v/khu fdlh tkpa ds iz;kts ukas ds fy, fdUgha Hkh vfHkdFkuks a dh tkap djus vkSj mu ij fjiksVZ djus ds fy, fdlh tkpa vf/kdkjh ;k vf/kdkfj;kas dh fu;qfDr djsxhA

¼4½ mi&/kkjk ¼3½ ds v/khu fu;qDr tkap vf/kdkjh ;k vf/kdkfj;kas dks ogh 'kfDr;k a gksxa h tk s flfoy izfØ;k lafgrk] 1908 ¼1908 dsk dsUnzh; vf/kfu;e la- 5½ ds v/khu flfoy U;k;y; eas fuEufyf[kr fo"k;k sa ds laca/k eas okn dk fopkj.k djrs le; fufgr gksrh gSa] vFkkZr% &

¼d½ fdlh O;fDr dks leu djuk vkSj gkftj djkuk vkSj 'kiFk ij mldh ijh{kk djuk(

¼[k½ dkbs Z ,slk nLrkost ;k dksbZ vU; lkexzh tk s lk{; es a ik"s k.kh; gks] ds idz Vhdj.k vkSj mls i's k fd;s tkus dh vi{s kk djuk( vkjS

¼x½ fdlh U;k;y; ;k dk;kyZ ; ls ykds vfHkys[k dh

vi{s kk djukA

¼5½ bl vf/kfu;e ds v/khu tkap dj jgs tkpa vf/kdkjh ;k vf/kdkfj;kas dk s n.M izfØ;k lafgrk] 1973 ¼1974 dk dsUnzh; vf/kfu;e l-a 2½ dh /kkjk 195 vkjS v/;k; 26 ds iz;kts ukas ds fy, flfoy U;k;y; le>k tk;sxkA

¼6½ mi&/kkjk ¼3½ ds v/khu fu;qDr vf/kdkjh ;k vf/kdkfj;ks a ls tkpa fjiksVZ izkIr gksus ij] ;fn jkT; ljdkj dk ;g lek/kku gks tkrk gS fd fo'ofon~;ky; us bl vf/kfu;e ;k rn/khu cuk; s x;s

28

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼29½ fu;eka]s ifjfu;eksa ;k vkfMZusUlkas ds fdUgh a Hkh mica/kksa dk mYy?kau fd;k gSa ;k bl vf/kfu;e ds v/khu mlds n~okjk tkjh fdUgha Hkh funs'kka s dj vfrØe.k fd;k gS ;k mlds n~okjk fn;s x; s ifjopuks a dk ikyu djuk can dj fn;k gS ;k fo'ofon~;ky; es a foRrh; dqizca/k vkSj dqiz'kku dh fLFkfr mRiUu gks x;h gS ftlls fo'ofon~;ky; ds 'kS{kf.kd Lrj dk [krjk gS rks og fo'ofon~;ky; ds ifjlekiu ds vkns'k djsxh vkSj ,d iz'kkld fu;qDr djsxh vkSj rRi'pkr~ fo'ofon~;ky; ds izkf/kdkjh vkjS vf/kdkjh ml iz'kkld ds vkns'k vkSj funs'k ds v/;/khu gksxa As ¼7½ mi&/kkjk ¼6½ ds v/khu fu;qDr iz'kkld dks bl vf/kfu;e ds v/khu izca/k ckMs Z dh leLr 'kfDr;ka gksxh vkSj og izca/k ckMs Z ds leLr drZO;ks a ds v/;/khu gksxk vkSj fo'ofon~;ky; ds dk;Zdykiks a dk rc rd iz'kklu djsxk tc rd fd fu;fer ikB~;Øe ds Nk=ks a dk vafre cSp viuk ikB~;Øe iw.kZ u dj ys a vkSj mUgsa mikf/k;k]a fMIykes s a ;k] ;FkkfLFkfr] iqjLdkj inz ku u dj fn;s tk;asA

¼8½ fu;fer ikB~;Øe ds Nk=ks a ds vafre cSpks a dk s mikf/k;k]a fMIykes s ;k] ;FkkfLFkfr] iqjLdkj iznku fd;s tkus ds i'pkr iz'kkld bl izHkko dh ,d fjikVZ jkT; ljdkj dks djsxkA

¼9½ mi&/kkjk ¼8½ ds v/khu fjiksVZ dh izkfIr ij jkT; ljdkj jkti= ea s vf/klwpuk n~okjk fo'ofon~;ky; dks fo?kfVr djus dk vkns'k tkjh djsxh vkSj ,ls h vf/klwpuk dh idz k'ku dh rkjh[k ls fo'ofon~;ky; fo?kfVr gk s tk;xs k vkSj fo'ofon~;ky; dh leLr vkfLr;k a vkSj nkf;Ro ,ls h rkjh[k ls izk;kstd fudk; es a fufgr gks tk;asxsA

45- fu;e cukus dh 'kfDr-& ¼1½ jkT; ljdkj] bl vf/kfu;e ds iz;kstukas dk s dk;kZfUor djus ds fy, jkti= eas vf/klwpuk }kjk fu;e cuk ldsxhA

¼2½ bl vf/kfu;e ds v/khu cuk;s x; s leLr fu;e] muds bl izdkj cuk;s tkus ds i'pkr~ ;Fkk'kD; 'kh?kz] jkT; fo/kku&e.My ds lnu ds le{k] tc og l= eas gks] pkSng fnu ls vU;wu dh dkykof/k ds fy,] tk s ,d l= e sa ;k nk s mRrjkRs rj l=kas eas lekfo"V

29

1 ¼30½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ gks ldxs h] j[ks tk;xsa s vkSj ;fn] ml l= dh] ftlesa o s bl idz kj j[ks x;s gSa ;k Bhd vxys l= dh lekfIr ds iwoZ jkT; fo/kku&e.My dk lnu ,ls s fdUgha Hkh fu;ekas eas dkbs Z Hkh mikUrj.k djrk g S ;k ;g ladYi djrk gS fd ,sls dksbZ fu;e ugha cuk;s tkus pkfg,a rks rRi'pkr~ ,sl s fu;e dsoy ,ls s mikUrfjr :i eas izHkkoh gksxa s ;k] ;FkkfLFkfr] mudk dkbs Z izHkko ugha gksxk] rFkkfi] ,ls k dkbs Z Hkh mikUrj.k ;k ckfrydj.k muds v/khu iwoZ eas dh xbZ fdlh ckr dh fof/kekU;rk ij dksbZ izfrdwy izHkko ugha Mkyxs kA

46- dfBukb;ka s ds fudkj.k dh 'kfDr-& ¼1½ ;fn bl vf/kfu;e ds mica/kksa dk s fØ;kfUor djus eas dkbs Z dfBukbZ mRiUu gks rk s jkT; ljdkj] jkti= ea s izdkf'kr vkns'k n~okjk ,sl s mica/k dj ldsxh tks bl vf/kfu;e ds mica/kkas ls vlaxr u gks a vkSj tks ml s ,ls h dfBukbZ dk fujkdj.k djus ds fy, vko';d ;k lehphu izrhr gk%s

ijUrq bl /kkjk ds v/khu dkbs Z Hkh vkns'k bl vf/kfu;e ds izkjEHk dh rkjh[k ls nk s o"kZ dh dkykof/k dh lekfIr ds i'pkr~ ugha fd;k tk;sxkA

¼2½ bl /kkjk ds v/khu fd;k x;k izR;sd vkns'k mlds bl

izdkj fd;s tkus ds i'pkr~ ;Fkk'kD; 'kh?kz] jkT; fo/kku&e.My ds lnu ds le{k j[kk tk;sxkA

47- vf/kfu;e dk v/;kjksgh izHkko gksuk-& bl vf/kfu;e vkSj rn/khu cuk;s x; s fu;ekas] ifjfu;eks]a vkfMZusUlks a ds mica/k] mu ekeyks a ds lac/a k ea s ftuds ckjs eas jkT; fo/kku&e.My dk s fof/k cukus dh vUkU; 'kfDr;ka gSa] rRle; izo`Rr fdlh Hkh vU; fof/k eas vUrfoZ"V fdlh izfrdwy ckr ds gksus ij Hkh izHkkoh gkasxsA

30

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼31½ vuqlwph 1

volajpuk

1- Hkwfe % xzke jkepUnzijq k] rglhy lkaxkusj] ftyk t;iqj ds Hkw&[k.M la- vkbZ-,l- 2036 ls vkbZ-,l- 2039 eas lefo"V 31-89 ,dM+ Hkfw eA

2- Hkou %

¼i½ iz'kklfud [k.M %

¼d½ bdkb;ka s dh la[;k vkSj izoxZ % 22

bdkb;ka s dk izoxZ bdkb;ka s dh

la[k~;k

iz'kklu vf/kdkjh dk dk;kyZ ; 1

dsUnzh; HkMa kj 1

dSQsVsfj;k 1

Dqy 22

¼[k½ dqy vkPNkfnr {k=s dk eki % 5]833 oxZ ehVj

¼ii½ 'kS{kf.kd [k.M %

31

1 ¼32½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ ¼d½ bdkb;k sa dh la[;k ,o a izoxZ % 125

¼[k½ dqy vkPNkfnr {k=s dk eki % 10]054 oxZ ehVj

dqy lfa ufeZr {k=s % 15]887 oxZ ehVj

3- ladk; %

vkpk;Z 2

lg vkpk;Z 3

lgk;d vkpk; Z 5

4- 'kS{kf.kd lqfo/kk,a %

32

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼33½ ¼i½ iqLrdky; % 1

Øe 'kk[kk 'kh"kZdkas dh iqLrdkas dh l-a la- l-a

¼ii½iz;kxs 'kkyk,a % 18 bdkb;ka

Øe iz;kxs 'kkyk dk uke bdkb;kas

l-a dh la-

1 HkkSfrd foKku iz;ksx'kkyk 1 2 jlk;u foKku iz;kxs 'kkyk 1 3 bysDVªkfs uDl iz;ksx'kkyk,a 4 4 oSn~;qr~ iz;ksx'kkyk 1 5 dk;Z'kkyk iz;kxs 'kkyk 1 6 vfHk;kfa =dh xzkfQDl 1 iz;kxs 'kkyk

7 tSo foKku iz;ksx'kkyk 1

8 Hkk"kk iz;kxs 'kkyk 1 9 dEI;Vw j iz;ksx'kkyk,a 5 10 izk.kh foKku iz;ksx'kkyk 1 11 ouLifr foKku iz;kxs 'kkyk 1 dqy 18

¼iii½ okpuky; d{k % gkWa] iqLrdky; ds Hkkx ds :i easA ¼iv½ i=&if=dk,a % 45

¼v½ vU; lqfo/kk, a %

¼d½ izR;sd d{kk eas ,y-lh-Mh- izkstsDVj

33

1 ¼34½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ ¼[k½ lHkh ladk; lnL;kas ds fy, bUVjusV lqfo/kk ¼x½ vku ykbu iqLrdky; lqfo/kk miyC/k gS ¼?k½ LokLF; dsUnz

5- lg&ikB~;p;kZ fØ;kdykiks a ds fy, lqfo/kk, a % vkmVMkjs lqfo/kk,a %

cSMfeUVu

ckLdsV cky

fØdVs

QqVcky

gkdh

Vsful

okyhcky

buMksj lqfo/kk, a %

'krjta

dSje

Vscy Vsful

VªsM fey

HkkjkRs rksyu

vuqlwph 2

'kk[kk,a ftuea s fo'ofon~;ky; v/;;u vkSj vuqla/kku dk ftEek ysxkA

1- vfHk;kfa =dh

2- foKku

3- tSo&foKku

4- xf.kr

34

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼35½ 5- izca/ku

6- fof/k

7- gksVy izca/ku

8- fMIykes k ikB~;Øe

9- O;kolkf;d ikB~;Øe

10- f'k{kk ikB~;Øe

11- dyk

12- okf.kT;

13- vk;qfoZKku

14- dEI;Vw j vkSj lwpuk izkSn~;ksfxdh 15- QS'ku izknS ~;ksfxdh

16- Ik;ZVu

17- [ksy&dnw foKku

izdk'k xqIrk]

izeq[k 'kklu lfpoA

LAW (LEGISLATIVE DRAFTING) DEPARTMENT

(GROUP-II)

NOTIFICATION

Jaipur, May 2, 2020 No. F. 2 (23) Vidhi/2/2012.- In pursuance of Clause (3) of Article 348 of the Constituiton of India, the Governor is pleased to authorize the publication in the Rajasthan Gazette of the following translation in the English language of the J.E.C.R.C. Vishwavidhyalaya, Jaipur Adhiniyam, 2012 (2012 Ka Adhiniyam Sankhyank 15):-

(Authorized English Translation)

35

1 ¼36½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½

THE JECRC UNIVERSITY, JAIPUR ACT, 2012

(Act No. 15 of 2012)

(Received the assent of the Governor on the 30^thday of April,

2012)

An

Act to provide for establishment and incorporation of the JECRC University, Jaipur in the State of Rajasthan and matters connected therewith and incidental thereto.

Whereas, with a view to keep pace with the rapid development in all spheres of knowledge in the world and the country, it is essential to create world level modern research and study facilities in the State to provide state of the art educational facilities to the youth at their door steps so that they can make out of them human resources compatible to liberalized economic and social order of the world;

And whereas, rapid advancement in knowledge and changing requirements of human resources makes it essential that a resourceful and quick and responsive system of educational research and development be created which can work with entrepreneurial zeal under an essential regulatory set up and such a system can be created by allowing the private institutions engaged in higher education having sufficient resources and experience to establish universities and by incorporating such universities with such regulatory provisions as ensure efficient working of such institutions;

And whereas, the National Society for Engineering Research and Development, Jaipur is a Society registered under the Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958) at Registration No. 623/Jaipur/1998-99 dated 1.2.1999 in the office of Registrar, Societies, Jaipur.

And whereas, the said National Society for Engineering Research and Development, Jaipur has set up educational infrastructures, both physical and academic, as specified in Schedule I, at Village Ramchandrapura, Tehsil Sanganer, District

36

Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼37½ Jaipur in the State of Rajasthan and has agreed to invest the said infrastructure in a University for research and studies in the disciplines specified in Schedule II and has also deposited an amount of rupees two crores to be utilized in establishment of an endowment fund in accordance with the provisions of this Act;

And whereas, the sufficiency of the above infrastructure has been got enquired into by a committee, appointed in this behalf by the State Government consisting of the Vice-chancellor, University of Rajasthan, Jaipur, Director, College Education Rajasthan, Jaipur, Director, Malviya National Institute of Technology, Jaipur, Head, Department of Mass Communication, University of Rajasthan, Jaipur, Superintendent, Sawai Man Singh Hospital, Jaipur, Principal, Commerce College, University of Rajasthan, Jaipur and Principal, Maharaja College, University of Rajasthan, Jaipur;

And whereas, if the aforesaid infrastructure is utilized in incorporation as a University and the said National Society for Engineering Research and Development, Jaipur is allowed to run the University, it would contribute in the academic development of the people of the State;

Now, therefore, be it enacted by the Rajasthan State Legislature in the Sixty-third Year of the Republic of India, as follows:-

1. Short title, extent and commencement.- (1) This Act may be called the JECRC University, Jaipur Act, 2012.

(2) It extends to the whole of the State of Rajasthan.

(3) It shall come into force at once.

2. Definitions.- In this Act, unless the context otherwise requires,-

(a) "AICTE" means All India Council of Technical Education established under All India Council of Technical Education Act, 1987 (Central Act No. 52 of 1987);

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(b) "CSIR" means the Council of Scientific and Industrial Research, New Delhi- a funding agency of the Central Government;

(c) "DEC" means the Distance Education Council established under section 28 of Indira Gandhi National Open University Act, 1985 (Central Act No. 50 of 1985);

(d) "Distance education" means education imparted by combination of any two or more means of communication, viz. broadcasting, telecasting, correspondence courses, seminars, contact programmes and any other such methodology;

(e) "DST" means the Department of Science and Technology of the Central Government;

(f) "employee" means a person appointed by the University to work in the University and includes teachers, officers and other employees of the University;

(g) "fee" means collection made by the University from the students by whatever name it may be called, which is not refundable;

(h) "Government" means the State Government of Rajasthan;

(i) "higher education" means study of a curriculum or course for the pursuit of knowledge beyond 10+2 level;

(j) "hostel" means a place of residence for the students of the University, or its colleges, institutions or centers, maintained or recognized to be as such by the University;

(k) "ICAR" means the Indian Council of Agriculture Research, a society registered under the Societies Registration Act, 1860 (Central Act No. 21 of 1860);

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(l) "MCI" means Medical Council of India constituted under section 3 of the Indian Medical Council Act, 1956 (Central Act No. 102 of 1956);

(m) "NAAC" means the National Assessment and Accreditation Council, Bangalore, an autonomous institution of the UGC;

(n) "NCTE" means the National Council of Teacher Education constituted under section 3 of the National Council of Teacher Education Act, 1993 (Central Act No. 73 of 1993);

(o) "off campus centre" means a centre of the University established by it outside the main campus operated and maintained as its constituent unit, having the University's complement of facilities, faculty and staff;

(p) "PCI" means Pharmacy Council of India constituted under section 3 of the Pharmacy Act, 1948 (Central Act No. 8 of 1948);

(q) "prescribed" means prescribed by Statutes made under this Act;

(r) "regulating body" means a body established or constituted by or under any law for the time being in force laying down norms and conditions for ensuring academic standards of higher education, such as UGC, AICTE, NCTE, MCI, PCI, NAAC, ICAR, DEC, CSIR etc. and includes the State Government;

(s) "rules" means the rules made under this Act;

(t) "Schedule" means the Schedule to this Act;

(u) "Sponsoring Body" means the National Society for Engineering Research and Development, Jaipur, a Society registered under the Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958) at Registration No. 623/Jaipur/1998-99 dated 1.2.1999 in the office of Registrar, Societies, Jaipur;

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(v) "Statutes", "Ordinances" and "Regulations" mean respectively, the Statutes, Ordinances and Regulations of the University made under this Act;

(w) "student of the University" means a person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction duly instituted by the University, including a research degree;

(x) "study centre" means a centre established and maintained or recognized by the University for the purpose of advising, counselling or for rendering any other assistance required by the students in the context of distance education;

(y) "teacher" means a Professor, Associate Professor, Assistant Professor or any other person required to impart education or to guide research or to render guidance in any other form to the students for pursuing a course of study of the University;

(z) "UGC" means the University Grants Commission, established under section 4 of the University Grants Commission Act, 1956 (Central Act No. 3 of 1956); and (za) "University" means the JECRC University, Jaipur.

3. Incorporation.- (1) The first Chairperson and the first President of the University and the first members of the Board of Management 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, are hereby constituted a body corporate by the name of the JECRC University, Jaipur.

(2) The movable and immovable property specified in the Schedule I shall be vested in the University and the Sponsoring Body shall, immediately after the commencement of this Act, take steps for such vesting.

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(3) The University shall have perpetual succession and a common seal and shall sue and be sued by the said name.

(4) The University shall situate and have its headquarters at Village Ramchandrapura, Tehsil Sanganer, District Jaipur (Rajasthan).

4. The objects of the University.- The objects of the University shall be to undertake research and studies in the disciplines specified in Schedule II and such other disciplines as the University may with the prior approval of the State Government, determine from time to time and to achieve excellence and impart and disseminate knowledge in the said disciplines.

5. Powers and functions of the University.- The University shall have the following powers and functions, namely:-

(a) to provide for instruction in the disciplines specified in Schedule II and to make provisions for research and for the advancement and dissemination of knowledge;

(b) to grant, subject to such conditions as the University may determine, diplomas or certificates, and confer degrees or other academic distinctions on the basis of examinations, evaluation or any other method of testing on persons, and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;

(c) to organize and to undertake extra-mural studies and extension service;

(d) to confer honorary degrees or other distinctions in the manner prescribed;

(e) to provide instruction, including correspondence and such other courses, as it may determine;

(f) to institute Professorships, Associate Professorships, Assistant Professorships and other teaching or

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1 ¼42½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ academic posts required by the University and to make appointment thereto;

(g) to create administrative, ministerial and other posts and to make appointments thereto;

(h) to appoint persons working in any other university or organization having specific knowledge permanently or for a specified period;

(i) to co-operate, collaborate or associate with any other university or authority or institution in such manner and for such purpose as the University may determine;

(j) to establish study centers and maintain schools, institutions and such centers, specialized laboratories or other units for research and instructions as are in the opinion of the University, necessary for the furtherance of its object;

(k) to institute and award fellowships, scholarships, studentships, medals and prizes;

(l) to establish and maintain hostels for students of the University;

(m) to make provisions for research and consultancy, and for that purpose to enter into such arrangements with other institutions or bodies as the University may deem necessary;

(n) to determine standards for admission into the University, which may include examination, evaluation or any other method of testing;

(o) to demand and receive payment of fees and other charges;

(p) to supervise the residences of the students of the University and to make arrangements for the promotion of their health and general welfare;

(q) to make special arrangements in respect of women students as the University may consider desirable;

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(r) to regulate and enforce discipline among the employees and students of the University and take such disciplinary measures in this regard as may be deemed necessary by the University;

(s) to make arrangements for promoting the health and general welfare of the employees of the University;

(t) to receive donations and acquire, hold, manage and dispose of any movable or immovable property;

(u) to borrow money with the approval of the Sponsoring Body for the purposes of the University;

(v) to mortgage or hypothecate the property of the University with the approval of the Sponsoring Body;

(w) to establish examination centers;

(x) to ensure that the standard of degrees, diplomas, certificates and other academic distinctions are not lower than those laid down by AICTE, NCTE, UGC, MCI, PCI and other similar bodies established by or under any law for the time being in force for the regulation of education;

(y) to set up off campus centre within the State, subject to the provisions of any other law for the time being in force; and

(z) to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.

6. University to be self-financed.- The University shall be self- financed and shall not be entitled to receive any grant or other financial assistance from the State Government.

7. No power of affiliation.- The University shall have no power to affiliate or otherwise admit to its privileges any other institution.

8. Endowment Fund.- (1) There shall be established an Endowment Fund, as soon as may be after coming into force of

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1 ¼44½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ this Act with an amount of rupees two crores which has been deposited by the Sponsoring Body with the State Government.

(2) The Endowment Fund shall be used as security deposit to ensure that the University complies with the provisions of this Act and functions as per provisions of this Act, Statutes and Ordinances. The State Government shall have the powers to forfeit in the prescribed manner, a part or whole of the Endowment Fund in case the University or the Sponsoring Body contravenes any of the provisions of this Act or Statutes, Ordinances, Regulations or rules made thereunder.

(3) Income from the Endowment Fund may be utilized for development of infrastructure of the University but shall not be utilized to meet out the recurring expenditure of the University.

(4) The amount of the Endowment Fund shall be invested and kept invested until the dissolution of the University in long term securities issued or guaranteed by the State Government or deposited and kept deposited until the dissolution of the University in the interest bearing Personal Deposit Account of the Sponsoring Body in the Government Treasury.

(5) In case of investment in long term security, the certificates of the securities shall be kept in the safe custody of the State Government and in case of deposit in the interest bearing Personal Deposit Account in Government Treasury, the deposit shall be made with the condition that the amount shall not be withdrawn without the permission of the State Government.

9. General Fund.- The University shall establish a fund, which shall be called the General Fund to which following shall be credited, namely:-

(a) fees and other charges received by the University;

(b) any contributions made by the Sponsoring Body;

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(c) any income received from consultancy and other work undertaken by the University in pursuance of its objectives;

(d) trusts, bequests, donations, endowments and any other grants; and

(e) all other sums received by the University.

10. Application of General Fund.- The General Fund shall be utilized for meeting all expenses, recurring or non- recurring in connection with the affairs of the University:

Provided that no expenditure shall be incurred by the University in excess of the limits for total recurring expenditure and total non-recurring expenditure for the year, as may be fixed by the Board of Management, without the prior approval of the Board of Management.

11. Officers of the University.-The following shall be the officers of the University, namely:-

(i) the Chairperson;

(ii) the President;

(iii) the Pro-President;

(iv) the Provost;

(v) the Proctor;

(vi) the Deans of Faculties;

(vii) the Registrar;

(viii) the Chief Finance and Accounts Officer; and

(ix) such other officers as may be declared by the Statutes to be the officers of the University.

12. *The Chairperson.-(1) The Chairperson shall be appointed by the Sponsoring Body with the consent of the State Government for a period of five years from the date on which he enters upon his office: ["and shall not be eligible for re- appointment:"]

*["and shall not be eligible for re-appointment:" shall be deleted] THE RAJASTHAN PRIVATE UNIVERSITIES' LAWS (AMENDMENT) ACT, 2013 (Act No. 3 of 2013).

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1 ¼46½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ Provided that a Chairperson shall notwithstanding the expiration of his term continue to hold office until his successor enters upon the office.

(2) Any vacancy in the office of Chairperson shall be filled within six months from the date of such vacancy.

(3) The Chairperson shall, by virtue of his office, be the head of the University.

(4) The Chairperson shall, if present, preside at the meetings of the Board of Management and at the convocation of the University for conferring degrees, diplomas or other academic distinctions.

(5) The Chairperson shall have the following powers, namely:-

(a) to call for any information or record in connection with the affairs of the University;

(b) to appoint the President;

(c) to remove the President in accordance with the provisions of sub-section (8) of section 13; and

(d) such other powers as may be prescribed by the Statutes.

#

13. The President .-(1) The President shall be appointed by the Chairperson from a panel of not less than three and not more than five persons recommended by the Board of Management.

(2) No person shall be eligible to appoint as President unless he is a distinguished academician having a minimum of ten years experience as Professor in a university or college or ten years of experience in an equivalent position in a reputed research and/or academic administrative organization.

(3) The term of the office of the President shall be three years from the date on which he enters upon his office or until he attains the age of seventy years, whichever is earlier:

Provided that the same person shall be eligible for reappointment:

Provided further that a President shall, notwithstanding the expiration of his term, continue to hold office until his successor enters upon the office.

# Replaced vide: THE RAJASTHAN PRIVATE UNIVERSITIES' LAWS (AMENDMENT) ACT, 2018 (Act No. 26 of 2018).

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(4) For the purpose of selection of the President, the Board of Management shall invite applications from eligible persons through a public notice and while considering the names of persons to be appointed as President, the Board of Management 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 Chairperson.

(5) Any vacancy in the office of President shall be filled within six months from the date of such vacancy.

(6) The President shall be the principal executive and academic officer of the University and shall exercise general superintendence and control over the affairs of the University and shall execute the decisions of the authorities of the University.

(7) The President shall preside at the convocation of the University in the absence of the Chairperson.

(8) If, in the opinion of the President, it is necessary to take immediate action on any matter for which powers are conferred on any other authority by or under this Act, he may take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer or authority as would have in the ordinary course dealt with the matter:

Provided that if, in the opinion of the officer or authority concerned, such action should not have been taken by the President then such case shall be referred to the Chairperson, whose decision thereon shall be final:

Provided further that where any such action taken by the President affects any person in the service of the University, such person shall be entitled to prefer, within three months from the date on which such action is communicated to him, an appeal to the Board of Management and the Board of Management may confirm or modify or reverse the action taken by the President.

If, in the opinion of the President, any decision of any authority of the University is outside the powers conferred by this Act or Statutes, Ordinances, Regulations or rules made thereunder or is

(9) likely to be prejudicial to the interests of the University, he shall direct the authority concerned to revise its decision within fifteen days from the date of its decision and in case the authority refuses or fails to revise

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1 ¼48½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ such decision, then such matter shall be referred to the Chairperson and his decision thereon shall be final.

(10) The President shall exercise such other powers and perform such other duties as may be prescribed by the Statutes or the Ordinances.

(11) If the Chairperson is satisfied, on an enquiry made or caused to be made on a representation made to him or otherwise, that the continuance of President in his office is prejudicial to the interests of the University or the situation so warrants, he may, by an order in writing and stating the reasons therein for doing so, ask the President to relinquish his office from such date as may be specified in the order:

Provided that before taking an action under this sub- section, the President shall be given an opportunity of being heard."

14. The Pro-President.- (1) The Pro-President shall be appointed by the Chairperson in consultation with the President.

(2) The Pro-President shall hold office for a period of three years and shall be eligible for re-appointment for a second term.

(3) The conditions of service of the Pro-President shall be such as may be prescribed by the Statutes.

(4) If the Chairperson is satisfied, on an enquiry made or caused to be made on a representation made to him or otherwise, that the continuance of the Pro-President in his office is prejudicial to the interests of the University or the situation so warrants, he may, by an order in writing and stating the reasons therein for doing so, ask the Pro-President to relinquish his office from such date as may be specified in the order:

Provided that before taking an action under this sub- section, the Pro- President shall be given an opportunity of being heard.

(5) The Pro-President shall assist the President in such matters as are assigned to him by the President from time to time and shall exercise such powers and perform such functions as may be delegated to him by the President.

15. The Provost.- (1) The Provost shall be appointed by the President for such period and in such manner as may be prescribed by the Statutes.

(2) The Provost shall ensure discipline in the University and shall keep the various unions of the teachers and employees advised of the various policies and practices in the University.

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(3) The Provost shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.

16. The Proctor.- (1) The Proctor shall be appointed by the President for such period and in such manner as may be prescribed by the Statutes.

(2) The Proctor shall be responsible for the maintenance of discipline among the students and keep the various students' unions advised of the various policies and practices in the University.

(3) The Proctor shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.

17. The Dean of Faculty.- (1) There shall be a Dean of each Faculty who shall be appointed by the President for a period of three years in such manner as may be prescribed by the Statutes.

(2) The Dean shall convene meetings of the faculty, as and when required, in consultation with the President and shall preside over the same. He shall formulate the policies and development programme of the faculty and present the same to the appropriate authorities for their consideration.

(3) The Dean of Faculty shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.

18. The Registrar.- (1) The Registrar shall be appointed by the Chairperson, in such manner as may be prescribed by the Statutes.

(2) All contracts shall be signed and all documents and records shall be authenticated by the Registrar on behalf of the University.

(3) The Registrar shall be the Member-Secretary of the Board of Management and Academic Council but he shall not have a right to vote.

(4) The Registrar shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.

19. The Chief Finance and Accounts Officer.- (1) The Chief Finance and Accounts Officer shall be appointed by the President in such manner as may be prescribed by the Statutes.

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(2) The Chief Finance and Accounts Officer shall exercise such powers and perform such duties as may be prescribed by the Statutes.

20. Other officers.- (1) The University may appoint such other officers as may be necessary for its functioning.

(2) The manner of appointment and powers and functions of such officers shall be such as may be prescribed by the Statutes.

21. Authorities of the University.-The following shall be the authorities of the University, namely:-

(i) the Board of Management;

(ii) the Academic Council;

(iii) the Faculties; and

(iv) such other authorities as may be declared by the Statutes to be the authorities of the University.

22. The Board of Management.- (1) The Board of Management of the University shall consist of the following, namely:-

(a) the Chairperson;

(b) the President;

(c) five persons nominated by the Sponsoring Body out of whom two shall be eminent educationists or specialists in disciplines specified in Schedule II;

(d) one expert of management or information technology from outside the University, nominated by the Chairperson;

(e) one expert of finance, nominated by the Chairperson;

(f) Commissioner, College Education or his nominee not below the rank of Deputy Secretary; and

(g) two teachers, nominated by the President.

(2) The Board of Management shall be the principal executive body of the University. All the movable and immovable property of the University shall vest in the Board of Management. It shall have the following powers, namely:-

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(a) to provide general superintendence and directions and to control the functioning of the University by using all such powers as are provided by this Act or the Statutes, Ordinances, Regulations or rules made thereunder;

(b) to review the decisions of other authorities of the University in case they are not in conformity with the provisions of this Act or the Statutes, Ordinances, Regulations or rules made thereunder;

(c) to approve the budget and annual report of the University;

(d) to lay down the policies to be followed by the University;

(e) to recommend to the Sponsoring Body about the voluntary liquidation of the University, if a situation arises when smooth functioning of the University does not remain possible, in spite of all efforts; and

(f) such other powers as may be prescribed by the Statutes.

(3) The Board of Management shall meet at least three times in a calendar year.

(4) The quorum for meetings of the Board of Management shall be five.

23. The Academic Council.- (1) The Academic Council shall consist of the President and such other members as may be prescribed by the Statutes.

(2) The President shall be the Chairperson of the Academic Council.

(3) The Academic Council shall be the principal academic body of the University and shall, subject to the provisions of this Act and the rules, Regulations, Statutes or Ordinances, made thereunder, co-ordinate and exercise general supervision over the academic policies of the University.

(4) The quorum for meetings of the Academic Council shall be such as may be prescribed by the Statutes.

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24. Other authorities.- The composition, constitution, powers and functions of other authorities of the University shall be such as may be prescribed by the Statutes.

25. Disqualification for membership of an authority.- A person shall be disqualified for being a member of any of the authorities of the University, if he-

(a) is of unsound mind and stands so declared by a competent court;

(b) is an undischarged insolvent;

(c) has been convicted of any offence involving moral turpitude;

(d) is conducting or engaging himself in private coaching classes; or

(e) has been punished for indulging in or promoting unfair practice in the conduct of any examination, in any form, anywhere.

26. Vacancies not to invalidate the proceedings of any authority of the University.- No act or proceeding of any authority of the University shall be invalid merely by reason of any vacancy or defect in the constitution thereof.

27. Filling up of emergent vacancies.- Any vacancies occurred in the membership of authorities of the University due to death, resignation or removal of a member or due to change of capacity in which he was appointed or nominated, shall be filled up as early as possible by the person or the body who had appointed or nominated such a member:

Provided that the person appointed or nominated as a member of an authority of the University on an emergent vacancy, shall remain member of such authority for only the remaining period of the member, in whose place he is appointed or nominated.

28. Committee.- The authorities or officers of the University may constitute such committees with such terms of reference as may be necessary for specific tasks to be performed

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Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼53½ by such committees. The constitution of such committees and their duties shall be such as may be prescribed by the Statutes.

29. The Statutes.- (1) Subject to the provisions of this Act, the Statutes of the University may provide for all or any of the following matters, namely:-

(a) the constitution, powers and functions of the authorities of the University as may be constituted from time to time;

(b) the terms and conditions of appointment of the President and his powers and functions;

(c) the manner and terms and conditions of appointment of the Registrar and Chief Finance and Accounts Officer and their powers and functions;

(d) the manner in which and the period for which the Provost and the Proctor shall be appointed and their powers and functions;

(e) the manner in which the Dean of Faculty shall be appointed and his powers and functions;

(f) the manner and terms and conditions of appointment of other officers and teachers and their powers and functions;

(g) the terms and conditions of service of employees of the University and their functions;

(h) the procedure for arbitration in case of disputes between officers, teachers, employees and students;

(i) the conferment of honorary degrees;

(j) the provisions regarding exemption of students from payment of tuition fee and for awarding to them scholarships and fellowships;

(k) provisions regarding the policy of admissions, including regulation of reservation of seats;

(l) provisions regarding fees to be charged from students;

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(m) provisions regarding number of seats in different courses;

(n) creation of new authorities of the University;

(o) accounting policy and financial procedure;

(p) creation of new departments and abolition or restructuring of existing departments;

(q) institution of medals and prizes;

(r) creation of posts and procedure for abolition of posts;

(s) revision of fees;

(t) alteration of the number of seats in different syllabi; and

(u) all other matters which under the provisions of this Act are required to be, or may be, prescribed by the Statutes.

(2) The Statutes of the University shall be made by the Board of Management and shall be submitted to the State Government for its approval.

(3) The State Government shall consider the Statutes, submitted by the University and shall give its approval thereon within two months from the date of its receipt with such modifications, if any, as it may deem necessary.

(4) The University shall communicate its agreement to the Statutes as approved by the State Government, and if it desires not to give effect to any or all of the modifications made by the State Government under sub-section (3), it may give reasons therefor and after considering such reason, the State Government may or may not accept the suggestions made by the University.

(5) The State Government shall publish the Statutes, as finally approved by it, in the Official Gazette, and thereafter, the Statutes shall come into force from the date of such publication.

30. The Ordinances.- (1) Subject to the provisions of this Act or Statutes made thereunder, the Ordinances may provide for all or any of the following matters, namely:-

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(a) the admission of students to the University and their enrolment as such;

(b) the courses of study to be laid down for the degrees, diplomas and certificates of the University;

(c) the award of the degrees, diplomas, certificates and other academic distinctions, the minimum qualifications for the same and the measures to be taken relating to the granting and obtaining of the same;

(d) the conditions for award of fellowships, scholarships, stipends, medals and prizes;

(e) the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;

(f) fees to be charged for the courses, examinations, degrees and diplomas of the University

(g) the conditions of residence of the students of the University

(h) provision regarding disciplinary action against the students;

(i) the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;

(j) the manner of co-operation and collaboration with other Universities and institutions of higher education; and

(k) all other matters which by this Act or Statutes made thereunder are required to be provided by the Ordinances.

(2) The Ordinances of the University shall be made by the Academic Council which after being approved by the Board of Management, shall be submitted to the State Government for its approval.

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(3) The State Government shall consider the Ordinances submitted under sub-section (2) within two months from the date of their receipt and shall either approve them or give suggestions for modifications therein.

(4) The Academic Council shall either modify the Ordinances incorporating the suggestion of the State Government or give reasons for not incorporating any of the suggestions made by the State Government and shall return the Ordinances alongwith such reasons, if any, to the State Government and on receipt of the same, the State Government shall consider the comments of the Academic Council and shall approve the Ordinances of the University with or without such modifications.

31. Regulations.- The authorities of the University may, subject to the prior approval of the Board of Management, make regulations, consistent with this Act and the rules, Statutes and the Ordinances made thereunder, for the conduct of their own business and that of the committees appointed by them.

32. Admissions.- (1) Admission in the University shall be made strictly on the basis of merit.

(2) Merit for admission in the University may be determined either on the basis of marks or grade obtained in the qualifying examination and achievements in co-curricular and extra-curricular activities or on the basis of marks or grade obtained in the entrance test conducted at the State level either by an association of the universities conducting similar courses or by any agency of the State:

Provided that admission in professional and technical courses shall be made only through entrance test.

(3) Reservation in admission to the University for scheduled castes, scheduled tribes, backward classes, special backward classes, women and handicapped persons shall be provided as per the policy of the State Government.

33. Fee structure.- (1) The University may, from time to time, prepare its fees structure and sent it for approval of the committee constituted for the purpose.

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(2) The committee shall consider the fees structure prepared by the University and if it is satisfied that the proposed fees is-

(a) sufficient for :-

(i) generating resources for meeting the recurring expenditure of the University; and

(ii) the savings required for the further development of the University; and

(b) not unreasonably excessive, it may approve the fees structure.

(3) The fees structure approved by the committee under sub- section (2) shall remain in force for three years and the University shall be entitled to charge fees in accordance with such fees structure.

(4) The University shall not charge any fees, by whatever name called, other than that for which it is entitled under sub- section

(3).

34. Examinations.- At the beginning of each academic session and in any case not later than 30th of August of every calendar year, the University shall prepare and publish a schedule of examinations for each and every course conducted by it and shall strictly adhere to the schedule.

Explanation.- "Schedule of Examination" means a table giving details about the time, day and date of the commencement of each paper which is a part of a scheme of examinations and shall also include the details about the practical examinations:

Provided that if, for any reason whatsoever, the University has been unable to follow this schedule, it shall, as soon as practicable, submit a report to the State Government incorporating the reasons for making a departure from the published schedule. The Government may, thereon, issue such directions as it may deem fit for the compliance of the schedule.

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35. Declaration of results.- (1) The University shall strive to declare the results of every examination conducted by it within thirty days from the last date of the examination for that particular course and shall in any case declare the results latest within forty- five days from such date:

Provided that if, for any reason whatsoever, the University is unable to finally declare the results of any examination within the aforesaid period of forty-five days, it shall submit a report incorporating the reasons for such delay to the State Government. The State Government may, thereon, issue such directions as it may deem fit.

(2) No examination or the results of an examination shall be held invalid only for the reasons that the University has not followed the time schedule as stipulated in section 34 or, as the case may be, in section 35.

36. Convocation.- The convocation of the University shall be held in every academic year in the manner as may be prescribed by the Statutes for conferring degrees, diplomas or for any other purpose.

37. Accreditation of the University.- The University shall obtain accreditation from the NAAC, as per the norms of the NAAC and inform the State Government and such other regulating bodies which are connected with the courses taken up by the University about the grade provided by the NAAC to the University. The University shall get renewed such accreditation from time to time as per the norms of the NAAC.

38. University to follow rules, regulations, norms, etc. of the regulating bodies.- Notwithstanding anything contained in this Act, the University shall be bound to comply with all the rules, regulations, norms, etc. of the regulating bodies and provide all such facilities and assistance to such bodies as are required by them to discharge their duties and carry out their functions.

39. Annual report.- (1) The annual report of the University shall be prepared by the Board of Management which

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Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼59½ shall include among other matters, the steps taken by the University towards the fulfilment of its objects and copy of the same shall be submitted to the Sponsoring Body.

(2) Copies of the annual report prepared under sub-section

(1) shall also be presented to the State Government.

40. Annual accounts and audit.- (1) The annual accounts including balance sheet of the University shall be prepared under the directions of the Board of Management and the annual accounts shall be audited at least once in every year by the auditors appointed by the University for this purpose.

(2) A copy of the annual accounts together with the audit report shall be submitted to the Board of Management.

(3) A copy of the annual accounts and audit report alongwith the observations of the Board of Management shall be submitted to the Sponsoring Body.

(4) Copies of annual accounts and balance sheet prepared under sub-section (1) shall also be presented to the State Government. The advice of the State Government, if any, arising out of the accounts and audit report of the University shall be placed before the Board of Management. The Board of Management shall issue such directions, as it may deem fit and compliance shall be reported to the State Government.

41. Powers of the State Government to inspect the University.- (1) For the purpose of ascertaining the standards of teaching, examination and research or any other matter relating to the University, the State Government may cause an inspection, to be made in such manner as may be prescribed, by such person or persons as it may deem fit.

(2) The State Government shall communicate to the University its recommendations in regard to the result of such inspection for corrective action. The University shall adopt such corrective measures and make efforts so as to ensure the compliance of the recommendations.

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(3) If the University has failed to comply with the recommendations made under sub-section (2) within a reasonable time, the State Government may give such directions as it may deem fit for such compliance.

42. Powers of the State Government to call for information.-

(1) The State Government may call for information from the University relating to its working, functions, achievements, standard of teaching, examination and research or any other matters as it may consider necessary to judge the efficiency of the University in such form and within such time as may be prescribed by rules.

(2) The University shall be bound to furnish the information as required by the State Government under sub-section

(1) within the prescribed time.

43. Dissolution of the University by the Sponsoring Body.- (1) The Sponsoring Body may dissolve the University by giving a notice to the effect in the prescribed manner to the State Government and the employees and the students of University at least one year in advance:

Provided that dissolution of the University shall have effect only after the approval of the State Government and the last batches of students of the regular courses have completed their courses and they have been awarded degrees, diplomas or awards, as the case may be.

(2) On the dissolution of the University all the assets and liabilities of the University shall vest in the Sponsoring Body.

44. Special powers of the State Government in certain circumstances.- (1) If it appears to the State Government that the University has contravened any of the provisions of this Act or the rules, Statutes or Ordinances made thereunder or has violated any of the directions issued by it under this Act or has ceased to carry out any undertakings given by it to the State Government or a situation of financial mismanagement or mal-administration has arisen in the University, it shall issue notice requiring the

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Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼61½ University to show cause within forty-five days as to why an order of its liquidation should not be made.

(2) If the State Government, on receipt of reply of the University on the notice issued under sub-section (1), is satisfied that there is a prima facie case of contravening any of the provisions of this Act or the rules, Statutes or Ordinances made thereunder or of violating directions issued by it under this Act or of ceasing to carry out the undertakings given by it or of financial mismanagement or mal- administration, it shall make an order of such enquiry as it may consider necessary.

(3) The State Government shall, for the purposes of any enquiry under sub-section (2), appoint an inquiry officer or officers to inquire into any of the allegations and to make report thereon.

(4) The inquiry officer or officers appointed under sub- section

(3) shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (Central Act No. 5 of 1908) while trying a suit in respect of the following matters, namely:-

(a) summoning and enforcing the attendance of any person and examining him on oath;

(b) requiring the discovery and production of any such document or any other material as may be predicable in evidence; and

(c) requisitioning any public record from any court or office.

(5) The inquiry officer or officers inquiring under this Act shall be deemed to be a civil court for the purposes of section 195 and Chapter 26 of the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974).

(6) On receipt of the enquiry report from the officer or officers appointed under sub-section (3), if the State Government is satisfied that the University has contravened any of the provisions of this Act or the rules, Statutes or Ordinances made thereunder or has violated any of the directions issued by it under this Act or has

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1¼62½ jktLFkku jkt&i= ebZ 2] 2012 Hkkx 4 ¼d½ ceased to carry out the undertakings given by it or a situation of financial mismanagement and mal-administration has arisen in the University which threatens the academic standard of the University, it shall make orders for liquidation of the University and appoint an administrator and thereupon the authorities and officers of the University shall be subject to the order and direction of the administrator.

(7) The administrator appointed under sub-section (6) shall have all the powers and be subject to all the duties of the Board of Management under this Act and shall administer the affairs of the University until the last batch of the students of the regular courses have completed their courses and they have been awarded degrees, diplomas or awards, as the case may be.

(8) After having been awarded the degrees, diplomas or awards, as the case may be, to the last batches of the students of the regular courses, the administrator shall make a report to the effect to the State Government.

(9) On receipt of the report under sub-section (8), the State Government shall, by a notification in the Official Gazette, issue an order dissolving the University and from the date of publication of such notification the University shall stand dissolved and all the assets and liabilities of the University shall vest in the Sponsoring Body from such date.

45. Power to make rules.- (1) The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.

(2) All rules made under this Act shall be laid, as soon as may be, after they are so made, before the House of the State Legislature, while it is in session, for a period of not less than fourteen days which may be comprised in one session or in two successive sessions and if before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any such rules or resolves that any such rules should not be made, such rules shall

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Hkkx 4 ¼d½ jktLFkku jkt&i= ebZ 2] 2012 1¼63½ thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.

46. Power to remove difficulties.- (1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, make provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty:

Provided that no order under this section shall be made after the expiry of a period of two years from the date of commencement of this Act.

(2) Every order made under this section shall, as soon as may be after it is made, shall be laid before the House of the State Legislature.

47. The Act to have overriding effect.- The provisions of this Act and the rules, Statutes, Ordinances made thereunder shall have effect notwithstanding anything to the contrary contained in any other law, for the time being in force, relating to the matters in respect of which the State Legislature has exclusive power to make laws.

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SCHEDULE - I Infrastructure

1. Land: 31.89 Acres of land comprising of Plot No. IS 2036 to IS 2039 of Village Ramchandrapura, Tehsil Sanganer, District Jaipur.

2. Building:

(i) Administrative Block:

(a) Number and Category of Units : 22

(b) Measurement of total covered area: 5,833 Sq. Mtrs.

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(ii) Academic Block:

(a) Number and Category of Units : 125

(b) Measurement of total covered area: 10,054 Sq. Mtrs.

Total built up area: 15,887 Sq. Mtrs.

3. Faculties :

Professors - 2 Associate Professors - 3 Assistant Professors - 5

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4. Academic Facilities :

(i) Library : 1

(ii) Laboratories : 18 units

(iii) Reading Room : Yes, as part of Library.

(iv) Journals : 45

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(v) Other Facilities :

(a) LCD Projector in each class room

(b) Internet facility to all faculty members

(c) Online Library facility is provided

(d) Health Centre

5. Facilities for co-curricular activities :

Outdoor Facilities :

Badminton Basketball Cricket Football Hockey

Tennis

Volleyball

Indoor Facilities :

Chess Carrom Table Tennis Tread-mill Weight Lifting

SCHEDULE - II Disciplines in which University shall undertake study and research.

1. Engineering

2. Sciences

3. Bio-Sciences

4. Mathematics

5. Management

6. Law

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7. Hotel Management

8. Diploma Courses

9. Vocational Courses

10. Education Courses

11. Arts

12. Commerce

13. Medical

14. Computer and Information Technology

15. Fashion Technology

16. Tourism

17. Sports Sciences izdk'k xqIrk]

Principal Secretary to the Government.

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Government Central Press, Jaipur.

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