LexThe Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
Rajasthan · state statute
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MAHARANA PRATAP UNIVERSITY OF AGRICULTURE AND
TECHNOLOGY, UDAIPUR ACT, 2000.
(Act No.8 of 2000)
(Received the assent of Governor on the 3rd day of May, 2000)
AN
ACT
to establish and incorporate a University for the development of agricultural
sciences in the State of Rajasthan.
Be it enacted by the Rajasthan State Legislature in the Fifty first Year
of the Republic of India as follows: -
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement :
(1) This Act may be called the Maharana Pratap University of
Agriculture and Technology Udaipur, 2000.1
(2) It shall extend to Udaipur, Dungarpur, Chittorgarh,
Banswara, Rajsamand, Bhilwara, Kota, Baran, Jhalawar,
Bundi and Sirohi districts.
(3) It shall be deemed to have come into force on and from 1 st
day of November, 1999.
2. Definitions :
In this Act and all Statutes and Regulations made thereunder,
unless the context otherwise requires-
(a) “Academic Council” means the Academic Council of the
University.
(aa) 2"affiliated college" means a college or institute admitted
to the privileges of the University;”.
(b) “agriculture” includes the basic and applied sciences of,
(i) soil and water management;
(ii) crop improvement and production;
(iii) horticulture, i.e. fruits, vegetables, floriculture,
spices and medicinal plants;
(iv) veterinary science and animal husbandry, dairy and
food science, and animal products technology;
1 Gazette notification dated November 20, 20000 (Change of Name {amendment
Section 1 sub-section 1, )
2 Gazette Notification dated April 27, 2015" Amendment of section 2, Rajasthan Act No. 8 of
2000.- In section 2 of MPUAT, Udaipur Act, 2000 (Act No. 8 of 2000), hereinafter referred to
as the principal Act, after the existing clause inserted, namely i.e. (aa).
2
(v) fisheries;
(vi) forestry, farm forestry, forest management and
silviculture;
(vii) engineering and technology;
(viii) post-harvest technology including processing and
marketing;
(ix) land use planning and management;
(x) sericulture including mulberry culture;
(xi) apiculture;
(xii) home science;
(xiii) basic sciences and humanities in relation to
agriculture; and
(xiv) subjects pertaining to agricultural technol ogy and
rural development.
(c) “Associate Dean” or “Principal” means Head of the
constituent College of the University;
(d) “Associate Director” means Associate Director of
Research and Extension in Zonal/Regional Station or in
the Headquarters of the University ;
(e) “Authority” means any authority of the University as
specified in this act;
(f) “Board” means Board of Management of the University ;
(g) “College” means a constituent College of the University
under its direct control a nd management whether located
at the Headquarter campus or elsewhere;
(h) “Chancellor” means Chancellor of the University ;
(i) “Comptroller” means Comptroller of the University ;
(j) “Dean” means Dean of the subject matter Faculty and
the Faculty of Post Graduate Stu dies;
(k) “Director” means Director of Resident Instructions,
Director of Research and Director of Extension Education;
(l) “Extension Education Council” means Extension
Education Council of the University ;
(m) “Faculty” means Faculty in the University as specified i n
this Act and Statutes;
(n) “Government” means Government of the State of
Rajasthan;
(o) “Governor” means Governor of the State of Rajasthan;
(p) “Head” means Head of the Department/Division of the
University ;
3
(q) “hostel” means a place of residence for students of the
University maintained or recognized by the University
either as part of or separate from the University ;
(r) “officer” means an officer of the University as specified in
this Act, or other person(s) in the employment of the
University declared as officer by the Statutes;
(s) “prescribed” means as prescribed by the Statutes of the
University ;
(t) “Registrar” means Registrar of the University ;
(u) “Regulations” means the regulations made under section
40 of this Act;
(v) “Research Council” means Research Council of the
University ;
(w) “Statutes” means the Statutes of the University governing
matters of policy procedure etc. as set forth in sections 38
and 39 of this Act;
(x) “student” means the person enrolled in the University for
taking a course of study for a degree, diploma or ot her
academic distinction;
(y) “teacher” means a person not below the rank of Assistant
Professor appointed or recognized by the University for
the purpose of imparting instructions and/or conducting
and guiding research and/or extension education
programmes, a nd includes any other person who may be
declared by the Statutes to be a teacher;
(z) “University” means The Maharana Pratap University of
Agriculture and Technology, Udaipur as constituted under
this Act;3
(za) “Vice-Chancellor” means Vice -Chancellor of the
University;
(zb) “Zonal Station/Regional Station” means
Zonal/Regional Station of the University.
3 Gazette notification dated November 20, 20000 Change of Name (amendment Section 2 clause
{Z})
4
CHAPTER II
THE UNIVERSITY AND THE CHANCELLOR
3. Establishment and Incorporation of the University:
(1) There shall be established in the State of Rajasthan a
University by the name of the Maharana Pratap University
of Agriculture and Technology Udaipur.4
(2) The University shall consist of a Chancellor, a Vice -
Chancellor, a Board of Management, an Academic
Council, and other authorities and officers as set forth in
this Act or as provided in the Statutes.
(3) The University shall be a body corporate having perpetual
succession and a common seal and shall sue and be sued
by its corporate name.
(4) The State Government may, by order in writing-
(a) require any institute or college within the territorial
limits of the University to terminate, with effect
from such date as may be specified 7 in the order,
its association with, or its admission to the
privileges of any other university incorporated by
law to such extent as may be considered necessary
and proper; or
(b) exclude, to such extent as may be considered
necessary and proper, from association with, or
from admission to the privileges of the Universit y
constituted by this Act any institute or college
specified in the order which, in the opinion of the
State Government, is required to be self governing
or to be associated with or admitted to the
privileges of, any other university or body.”.
(5) In all suits and other legal proceedings by or against the
University, the pleadings shall be signed and verified by
the Registrar and all processes in such suits and
proceedings shall be issued to and served on the Registrar.
(6) The Headquarters of the University shall be at Udaipur
and it shall have such Colleges, campuses and affiliated
institutions, as may be determined by the Government,
by notification in the Official Gazette, on the appointed
day and/or thereafter from time to time.
4 Gazette notification dated November 20, 20000 Change of Name (amendment Section 3 sub -
section {1})
5
4. 5Territorial Jurisdiction : (1) With respect to teaching at the
University or college level, research and extension education
programmes in the field of agriculture as broadly defined in this
Act, the territorial jurisdiction and responsibility for this
University shall, notwithstanding anything contained in the
Rajasthan Agriculture University, Bikaner Act, 1987 (Act No. 39
of 1987), extend to Udaipur, Dungarpur, Chittorgarh, Banswara,
Rajsamand, Bhilwara, Kota, Baran, Jhalawar, B undi and Sirohi
districts.
(2) The University may assume responsibility for the maintenance
of Agriculture, Animal Husbandry, Fishery, Sericulture and
Forestry Training/Educational Centers and Research and
experimental stations, and for the programme of training of
field extension workers and for the establishment, development
and operation of such centers as may be required in various
parts of the State.
(3) The University may have collaboration in research projects
having multi -disciplinary approach an d academic programmes
with other Universities or reputed institutes.
(4) The State Government may, by order in writing-
(a) require any institute or college within the territorial limits of
the University to terminate, with effect from such date as may be
specified 7 in the order, its association with, or its admission to
the privileges of any other university incorporated by law to such
extent as may be considered necessary and proper; or
(b) exclude, to such extent as may be considered necessary and
proper, from association with, or from admission to the privileges
of the University constituted by this Act any institute or college
specified in the order which, in the opinion of the State
Government, is required to be self governing or to be associated
with or admitted to the privileges of, any other university or
body.”
5. Objects of the University : The University shall be established
and incorporated for the following purposes, namely:-
5 "Gazette Notification dated April 27, 2015" Amendment of section 4, Rajasthan Act No. 8
of 2000.-In section 4 of the principal Act,-
(i) The existing sub-section (3) deleted; (ii) the existing sub -section (4) renumbered
as sub section (3); and (iii) after the sub -section (3) so renumbered, the new sub
- section 4 (a) and (b) added.
6
(a) making provision for imparting education in different
branches of study, particularly Agriculture, Horticulture,
Veterinary Science and Animal Husbandry, Fisheries,
Forestry, Agricultural Engineering, Home Science an
other allied branches of learning and Scholarship;
(b) furthering the advancement of learning and conducti ng of
research, particularly in agriculture and other allied
sciences;
(c) undertaking the extension education of such
sciences/technologies specially for the rural people of the
State; and
(d) such other purposes as the University may from time to
time determine.
6. Admission to the University : (1) The University shall, subject
to the provisions of this Act and the Statutes, be open to all
persons:
Provided that nothing in this section shall require the University
to admit to any course of study any person who do not meet the
prescribed academic standards for admission or to retain on the rolls of
the University , persons whose academic records are below the
minimum standard required for the award of a degree or whose personal
conduct is such as to be inimical t o the purpose of the University or to
the appropriate rights and privileges of other students and staff:
Provided further that nothing in this section shall be deemed to
require the University to admit to any course of study a larger number of
students than can be accommodated in the available faculties of the
University or of any particular college or Depart ment as determined by
the Academic Council.
(2) Subject to the provisions under sub -section (1), the University
shall reserve seats for Scheduled Castes, Scheduled Tribes and
other categories specified by the Government or candidates from
other States in India:
Provided that no such person shall be e ntitled to be admitted to
the University unless he or she meets the standards prescribed in
respect of such candidates.
7
7. Powers and Functions of the University: The University shall
exercise the powers and perform the functions, as under:-
(a) to provide for undergraduate and postgraduate instructions
in agriculture as broadly defined under clause (b) of
section 2, and in other allied branches of learning as the
University may deem fit;
(b) to provide for conduct of research in agriculture and allied
branches of learning;
(c) to provide for dissemination of the findings of research
and technical information through an extension education
programme;
(d) to institute courses of study and hold examinations for and
confer degrees, diplomas and other academic distinctions
on persons who have pursued a prescribed course of study
or research or both in the University including part
courses and/ or research carried out in any other
University or recognized institutions for the purpose;to
confer honorary degrees and other distinct ions as may be
prescribed;
(e) to provide training for field workers, village leaders and
other persons not enrolled as regular students of the
University ;
6(ee) to admit colleges and institutes, not maintained by the
University, to the privileges of the Un iversity, and to
withdraw all or any of such privileges;
(f) to collaborate with other Universities and institutions in
such manner and for such purposes as the University may
determine subject to the limitations set forth in section 4;
(g) to establish and maint ain colleges, schools, centers,
Divisions/ Departments/ Institutions relating to;
agriculture, fisheries, dairying, veterinary science, animal
husbandry science, agricultural engineering, forestry and
allied sciences;
(h) to establish and maintain laboratories , libraries, research
stations and institutions and museums for teaching,
research and extension education;
(i) to create teaching, research and extension education posts
and to appoint persons to such posts;
6 "Notification dated April 27, 2015" Amendment of section 7, Rajasthan Act No. 8 of 2000. -
In section 7 of the principal Act, after the existing clause (e) and before the existing clause (f),
the following new clause inserted, namely i.e. (ee).
8
(j) to create administrative and other posts and to app oint
persons to such posts;
(k) to institute and award fellowship, scholarships, stipends
and prizes in accordance with the Statutes;
(l) to institute and maintain residential accommodations for
students and staff of the University;
(m) to fix, demand and receive such fees and other charges as
may be prescribed;
(n) to supervise and control the residence, conduct and
discipline of the students of the University , and to make
arrangements for promoting their health and welfare; and
(o) to do all such acts and things whether incidental to the
powers aforesaid or not as may be required in order to
further the objects of the University .
8. The Chancellor :
(1) The Governor of the State of Rajasthan, shall, by virtue of
his office, be the Chancellor of the University.
(2) The Chancellor shall be the Head of the University and
shall when present, preside at the convocation of the
University.
(3) Every proposal to confer an honorary degree shall be
subject to the confirmation of the Chancellor.
(4) The Chancellor may by an order in writing annul any
order or proceeding of the officer or authority of the
University which is not in conformity with this Act and
Statutes:
Provided that before making any such order he shall call
upon the officer or authority concerned to show cause why
such an order should not be made and if any cause is
shown within the time specified in this behalf, he shall
consider the same.
(5) The Chancellor shall exercise such powers and perform
such other duties as are conferred on him by this Act or
Statutes.
9. Visitation and inspection :
(1) The Chancellor shall, on the advice of the State
Government or on his own motion, have the right to cause
an inspection to be made by such person or persons as he
9
may direct, of the University, its buildings, laboratories
and equipments and of any constituent units of the
University and may cause an inquiry to be made in the
like manner of any matter connected with the University.
(2) The Chancellor, shall, in every case, give due notice to the
University (Board of Management) of his intention to
cause an inspection or enquiry.
(3) The Chancellor shall communicate to the University
(Board of Management) with reference to the result of
such inspection or inquiry, and may after ascertaining the
opinion thereon of the University advise the University
upon the action to be taken and fix a time limit for taking
such action.
(4) The University shall, within the time limit so fixed, report
to the Chancellor, the action which has been taken or is
proposed to be t aken on the advice tendered by the
Chancellor.
(5) The Chancellor may, where action has not been taken by
the University to the satisfaction of the Chancellor within
the time limit fixed and after considering any explanation
furnished or representa tion made by the University, issue
such directions as the Chancellor may think fit and the
University shall comply with such directions.
(6) Notwithstanding anything contained in the preceding sub -
sections, if at any time the Chancellor is of the opinion
that in any manner the affairs of the University are not
managed in furtherance of the objects of the University, or
in accordance with the provisions of this Act, statutes and
regulations, or the special measures are desirable to
maintain the standards of the University teaching,
examination, research or extension, he may indicate to the
University any matter in regard to which he desires an
explanation, and call upon the University to offer such
explanations, within such time as may be specified by
him. If the University fails to offer any explanation within
the time specified or offers an explanation which in the
opinion of the Chancellor is unsatisfactorily the
Chancellor may issue such instructions as may appear to
him to be necessary and desirable in th e circumstances of
the case and may exercise such powers as necessary for
giving effect to these instructions.
10
(7) The University shall furnish such information relating to
the administration of the University as the Chancellor may
require.
CHAPTER III
AUTHORITIES OF THE UNIVERSITY
10. Authorities of the University:
The following shall be the Authorities of the University,
namely:-
(1) Board of Management;
(2) Academic Council;
(3) Research Council;
(4) Extension Education Council;
(5) Faculties including Post -graduate studies and their Board
of Studies;
(6) Such other bodies of the University as may be declared by
the Statutes to be authorities of the University.
11. Board of Management and its constitution:
(1) The Chancellor shall as soon as may be after the first
Vice-Chancellor is appointed, constitute the Board of
Management.
(2) The Board of Management shall consist of the following:-
(i) The Vice-Chancellor Ex-officio Chairman
(ii) Secretary to the Government,
Agriculture Department
Ex-officio Member
(iii) Secretary to the Government,
Finance Department
Ex-officio Member
(iv) Secretary to the Government, Higher
Education
Ex-officio Member
(v) Secretary to the Government,
Department of
Animal Husbandry
Ex-officio Member
(vi) One Member of Rajasthan
Legislative Assembly to be
nominated by the Speaker of the
Rajasthan Vidhan Sabha
Member
(vii) Two eminent educationists/scientists
from the field of Agriculture and
Veterinary Science to be nominated
by the Government
Member
11
(vii) One progressive farmer from the
jurisdiction of the University to be
nominated by the Government
Member
(ix) One distinguished agro-industrialist
to be nominated by
the Government
Member
(x) One outstanding woman social
worker having background of rural
advancement to be nominated by the
Government
Member
(xi) One representative from the Indian
Council of Agricultural Research
Member
(xii) One Director to be nominated by the
Vice-Chancellor
Member
(xiii) One Dean to be nominated by the
Vice-Chancellor
Member
(xiv) Registrar Secretary
(3) The term of the office of the members of the Board other
than the ex-officio members shall be two years.
(4) When a vacancy occurs in the office of any member by
the reason of death, resignation or any cause other than
the expiry of the term, the vac ancy shall be filled in
accordance with the provisions of this section and the
person who fills such vacancy shall hold office for the
residue of the term for which the person whose place he
fills would have been a member.
(5) No action or proceedings of the Board shall be invalid
merely on the ground of the existence of any vacancy or
defect in the constitution of the Board.
(6) One third of the members of the Board shall form quorum
at a meeting of the Board provided that if a meeting of the
Board is a djourned for want of quorum, no quorum shall
be necessary at the next meeting called for transacting the
same business.
(7) The members of the Board other than the officers of the
University shall not be entitled to any remuneration for the
performance of their functions under this Act except such
daily and traveling allowances as may be prescribed.
12
(8) No officer or other employee of the University shall be
eligible to be a member of the board under clause (vii) to
(xi) of sub-section (2).
(9) The Board for the purpose of consultation may invite any
person having experience or special knowledge on any
subject under consideration to attend its meeting and
such person may speak or otherwise take part in the
proceedings of such meeting but shall not be ent itled to
vote, however he shall be entitled to such allowances for
attending the meeting as may be prescribed.
(10) Normally the Board shall on dates to be fixed by the
Vice-Chancellor meet once in every three months,
however, Vice -Chancellor may, whenev er he thinks fit
and shall, upon the requisition in writing signed by not
less than five members of the Board convene a special
meeting of the Board.
12. 7Powers and Functions of the Board :
(1) Subject to the provisions of this Act and the Statutes, the
Board shall be the Chief Executive body of the University
and shall manage and supervise the properties and
activities of the University and shall be responsible f or the
conduct of all administrative affairs of the University not
otherwise provided for in this Act.
(2) Without prejudice to the generality of the foregoing
powers, the Board shall exercise the following powers and
perform the following functions, namely:-
(i) to consider and approve the financial requirements,
estimates and the budget of the University ;
(ii) to hold and control the property and the funds of
the University and issue any general directive on
behalf of the University ;
(iii) to accept or transfer any p roperty on behalf of the
University ;
(iv) to administer funds placed at the disposal of the
University for the purpose intended;
7 "Gazette Notification dated April 27, 2015" Amendment of section 1 2, Rajasthan Act No. 8
of 2000.- In sub-section (2) of section 12 of the principal Act, after the existing clause (x) and
before the existing clause (xi), the following new clause inserted, namely i.e. (x-a)
13
(v) to arrange for the investment and withdrawal of the
funds of the University ;
(vi) to borrow money for capital investments with prior
approval of the State Government and make
suitable arrangements for its repayment;
(vii) to accept on behalf of the University trusts,
bequests and donations;
(viii) to consider and approve the recommendations of
the Academic Council, Research Council and
Extension Education Council wherever required;
(ix) to direct the form and use of the common seal of
the University ;
(x) to appoint such committees and bodies as it may
deem necessary and set down the terms of reference
thereof in accordance with the provisions of this Act
and the Statutes;
(x-a) to grant affiliation to colleges or institutes on the
recommendation of the Academic Council or withdraw
such affiliation;
(xi) to consider and approve the establishment of a new
Department, Division, Centre or Research
station/Sub-station or abolition of any one of them
or otherwise reconstitution of Department/
Divisions, Research stations or Centre on the
recommendation of the Academic Council;
(xii) to consider and approve establishment of a new
College faculty, amalgamatio n of two or more
colleges or faculties into a single college or faculty
or abolition of a college or faculty or reconstitution
of any of the existing faculties on the
recommendation of the Academic Council; and ;
(xiii) to approve the recommendations of the selec tion
committee for appointment, in the prescribed
manner, of officers, teachers, employees of the rank
of Assistant Registrar and above in the University.
13. Academic Council :
(1) Academic Council shall consist of the following namely:-
(i) The Vice-Chancellor Ex-officio Chairman
(ii) The Directors of Resident Instruction,
Research and Extension Education
Ex-officio Member
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(iii) Deans of various faculties Ex-officio Member
(iv) The Librarian Ex-officio Member
(v) The Students Welfare Officer Ex-officio Member
(vi) The Controller of Examination Ex-officio Member
(vii) One or two Heads of the Departments
from each faculty nominated by the
Vice-Chancellor on rotational basis
Member
(viii) One Associate Director, Research and
Extension to be nominated by the
Vice-Chancellor on rotational basis
Member
(ix) All Associate Deans/Principals of the
Colleges
Member
(x) One teacher from each faculty to be
nominated by the Vice -Chancellor on
rotational basis and in the prescribed
manner
Member
(xi) One eminent agriculture educationist
from outside the University to be
nominated by the Vice-Chancellor
Member
(xii) Registrar Secretary
(2) Academic Council may co -opt as members not more than
four persons in such manner as may be prescribed so as to
secure adequate representation, of different sectors of
agriculture and allied fields.
(3) All members of the Academic Council other than the ex -
officio; members and members referred in sub -section (2)
shall hold office for a term of two years.
(4) One third of the members of the Academic Council shall form
quorum at a meeting of the Council:
Provided that if a meeting of the Council is adjourned for
want of quorum, no quorum shall be necessary at the next
meeting for the transaction of the same business.
(5) Normally the Academic Council shall meet once in every
four months on such dates as may be fixed by the Vice -
Chancellor, however, special meetings of the Academic
Council can be called by the Vice-Chancellor.
14. Powers and Functions of Academic Council:
(1) The Academic Council shall subject to the provisions of
this Act and the Statutes have the power by regulations of
15
prescribing all courses of Study and determining curricula,
and shall have general control on teaching and other
educational programmes within the University, and shall
be responsible for the maintenance of standards thereof.
(2) The Academic Council shall have power to make
regulations consistent with this Act and the Statutes
relating to all academic matters and also to amend or
repeal them.
(3) In particular, and without prejudice to the generality of the
foregoing powers, the Academic Council shall have
power:-
(i) to advise the Board and Vice -Chancellor on a ll
academic matters including the control and
management of libraries;
(ii) to make recommendations for the institution of
Professorships, Associate Professorships, Assistant
Professorships and other teaching posts including
posts in research and extension education;
(iii) to make recommendations for the constitution or
reconstitution of departments / faculties of
teaching, research and extension education;
(iv) to make regulations regarding the admission of
students to the University and to determine the
number of students to be admitted;
(v) to make regulations relating to the courses of study
leading to degrees, diplomas and certificates;
(vi) to make regulations relating to the conduct of
examinations and to maintain and improve
standards of education;
(vii) to make recommendations to the Board regarding
conferment of honorary degree;
(viii) to make recommendations regarding the
qualifications to be prescribed for teachers in the
University ; and
(ix) To exercise such other powers and perform such
other functions as may be conferred or imposed on
it under the provisions of this Act or by the Board
or by the Vice-Chancellor.
15. Research Council: There shall be a Research Council consisting
of the following, namely:-
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(i) The Vice-Chancellor Ex-officio Chairman
(ii) The Directors of
Agriculture/Horticulture/Animal
Husbandry/Fisheries Department of the
Government and Chief Conservator of Forests,
Rajasthan (depending upon research mandate
and programmes of the University )
Member
(iii) All Directors of the University Member
(iv) All Deans of the Faculties Member
(v) All Associate Directors, Research and
Extension
Member
(vi) All Associate Deans/Principals of the Colleges Member
(vii) All Heads of Departments/ Centres Member
(viii) Two scientists of eminence from outside to be
nominated for particular meeting by the Vice -
Chancellor for their specialized knowledge of
subjects on the agenda of meetings
Member
(ix) Research Council may co -opt as members not
more than four persons for such period and in
such manner as may be prescribed as to secure
adequate representation of different sectors of
agriculture and allied fields
Member
(x) Director Research Secretary
Functions of Research Council - The Research Council shall
consider and make recommendations in respect of -
(i) Research programmes and projects undertaken or to be
undertaken by the various units of the University in the
State in the field of agriculture, veterinary, science and
animal husbandry and other allied sciences with a view to
promote effective co-ordination;
(ii) Physical, fiscal and administrative facilities required for
implementing research projects;
(iii) Orienting research to meet farmers’ needs;
(iv) Integration of research, extension education and teaching
and participation of research workers in teaching and
extension education programme;
(v) Any other matter pertaining to research programmes
which may be referred to by the Vice -Chancellor or the
Board or any other authority of the University .
17
17. Extension Education Council - There shall be an Extension
Education Council consisting of the following, namely:-
(i) The Vice-Chancellor Ex-officio Chairman
(ii) Secretary to the Government, Agriculture
Production
Member
(iii) The Directors of Agriculture/ Horticulture/
Animal Husbandry/Fisheries Department of the
Government and Chief Conservator of Forests,
Rajasthan (depending upon Extension mandate
and programmes of the University)
Member
(iv) All Directors of the University Member
(v) All Deans of the Faculties Member
(vi) All Heads of the Departments/ Regional
Research Stations/Colleges/Centres
Member
(vii) Two eminent persons in the field of Extension
Education from outside nominated by the Vice -
Chancellor for any particular meeting in
accordance with the requirement of the agenda
Member
(viii) Three progressive farmers having specialisation
in general Agriculture , Horticulture, Animal
Husbandry or other allied branches to be
nominated by the Vice -Chancellor for their
specialised knowledge and experience
Member
(ix) One representative each of the under mentioned
organizations as per request of the Vice -
Chancellor:-
(a) Rural Development Department of the
Government;
(b) Co-operative Department of the
Government;
(c) State Agro-Industries Development
Corporation;
(d) Irrigation Department of the Government;
(e) Fertilizer Corporation of India;
(f) National Seeds Corporation;
(g) Any other Agro-Industries or Agro-
Service Organizations;
Member
(x) Director, Extension Education Secretary
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18. Functions of the Extension Education Council - Extension
Education Council shall consider and make recommendations in
respect of -
(i) the Extension Education Programmes and projects of the
University ;
(ii) co-ordination of Extension Education activities for
improvement of Agriculture, Animal Husbandry and
allied branches and for the development of Rural
Communities;
(iii) development of farmers Education and Training and
Advisory Services, identification and resolution of field
problems and transmission of information;
(iv) methodology of Extension Education;
(v) integration of Extension Education with teaching and
research in the University and participation of teachers
and research workers in Extension Education
Programmes;
(vi) any other matter referred to it by the Vice -Chancellor,
Board or any other authority of the University.
19. Faculties and their Board of Studies-
(1) The University shall have initially the faculties of
Agriculture, Veterinary Science and animal Husbandry,
Agricultural Engineering, Home Science and Post -
graduate studies and such other faculties as may be
prescribed.
(2) These faculties shall comprise of such departments/
divisions/ centres as may be prescribed, however,
depending on t he nature of the subject and functions, one
department/ centre may cater to the needs of more than
one faculty.
(3) Each faculty shall consist of such members as may be
prescribed and Dean of the concerned faculty will be the
Chairman.
(4) Functions of each faculty shall be as follows :-
(i) to review teaching programme and suggest
improvement thereof;
(ii) to consider the recommendations of the respective
Board of Studies and to place the same before the
Academic Council for consideration and approval;
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(iii) subject matter faculties (Agriculture, Veterinary
Agricultural Engineering, Home Science, Dairy/
Food Technology and other allied branches) shall
be responsible for Bachelor degree programme
while Faculty of Post - graduate studies shall be
responsible for Post -graduate and Doctoral degree
programme; and
(iv) to perform such other functions as may be assigned
to it by the Academic Council or Vice-Chancellor.
(5) There shall be a Board of Studies for each faculty the
constitution of which shall be as may be prescribed and
Dean of the Faculty concerned shall be the Chairman.
(6) The Board of Studies shall have the following functions,
namely:-
(i) to propose to the faculty concerned, the courses of
study and curricula for various programmes of
instructions offered by that faculty; and
(ii) to perform such other functions as may be directed
by the Dean of the faculty concerned, other
authorities and Vice-Chancellor.
20. Constitution of Committees:
Every authority shall have the power to appoint committees
which may, unless otherwise provided in this Act or statutes, consist of
the members of the authority and such other persons, as members, as it
may deem fit.
21. Provisions in relation to the membership of authorities :
(1) Save as otherwise provided in t his Act if any member
other than ex -officio member of any authority or body of
the University is unable by reason of his death,
resignation, removal or otherwise to complete his full term
of office, the vacancy so caused shall, as soon as
convenient, be f illed by the appointment, nomination or
co-option, as the case may be and the person so
appointed, nominated or co -opted shall fill such vacancy
for the un -expired portion of the term for which the
member in whose place such person is appointed,
nominated or co-opted would otherwise have continued in
office.
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(2) The Board may remove any person from membership of
any authority or body of the University on the ground that
such person has been convicted of any offence involving
moral turpitude or conduct not befitting the office held by
the concerned member with the approval of the
Chancellor, except that prior approval of the chancellor
shall not be necessary where such a person has been
convicted by a competent court of law.
Provided that no such order sh all be made against
any person without giving reasonable opportunity of being
heard.
(3) A person who is a member of any authority or body of the
University as a representative of another body whether of
the University or not shall cease to be a member of such
authority or body if before the expiry of the term of his
membership he ceases to be a member of that other body
by which he was appointed or nominated:
Provided that he may continue to hold his office till
his successor is appointed or nominated as the case may
be.
(4) Whenever any person becomes a member of any
authority or body of the University by virtue of the
office held by him, he shall forthwith cease to be a
member of such authority or body if he ceases to hold
such office before the expiry of the term of
his membership:
Provided that he shall not be deemed to have
ceased to hold his office merely by reason of his
proceeding on leave for a period not exceeding four
months.
(5) Any member, other than an ex -officio member of any
authority or Body of the University may resign his office
by letter addressed to the Vice -Chancellor and such
resignation shall take effect from the date on which the
same is accepted by the authority competent to fill the
vacancy or on the expiry of three months fr om the date of
its receipt by the Vice- Chancellor, whichever is earlier.
22. Validity and protection of acts:
(i) No act or proceeding of any authority or body of the
University shall be invalid by reason of the existence of
21
any vacancy among it’s mem bers or by reason of some
person having taken part in the proceedings who is
subsequently found to have been not entitled to do so.
(ii) Save as otherwise provided in this Act, all the acts done or
orders made in good faith by the University or any of its
authorities shall be final and no suit shall be instituted
against or damages claimed from the University or its
authority for anything done or purported to have been
done in pursuance of this Act or the Statutes or the
Regulations.
(iii) No suit or other legal proceeding shall lie against any
officer or other employee of the University in respect of
anything which is in good faith done or intended to be
done in pursuance of this Act or any Statutes.
CHAPTER IV
OFFICERS OF THE UNIVERSITY
23. Officers :
The following shall be the officers of the University, namely:-
(i) The Vice-Chancellor;
(ii) The Directors;
(iii) The Deans;
(iv) The Registrar;
(v) The Comptroller;
(vi) The University Librarian;
(vii) The Students’ Welfare Officer;
(viii) The Controller of Examination;
(ix) The Estate Officer; and
(x) Such other persons in the service of the University as may
be declared by the Statutes to be the Officers of the
University.
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24. 8The Vice-Chancellor:
(1) The Vice-Chancellor shall be a whole time
paid officer of the University and shall be appointed by the
Chancellor in consultation with the State Government upon
recommendation of a Selection Committee consisting of -
(a) one person nominated by the Board not connected with
the University or any college thereof;
(b) Director General, Indian Council of Agriculture Research
or his nominee;
(c) one person nominated by the Chancellor; and
(d) one person nominated by the State Government,
and the Chancellor shall appoint one of these persons to be the
Chairman of the Committee.
(2) The term of the office of the Vice -Chancellor
shall be three years from the date on which he or she enters
upon his or her office or until he or she attains the age of
seventy years, whichever is earlier:
Provided that the same person shall be eligible for
reappointment for a second term.
(3) The Vice -Chancellor shall receive such pay and
allowances as may be determined by the State Government. In
addition to it, he or she shall be entitled to free furnished
residence maintained by the University and such other
perquisites as may be prescribed.
(4) When a permanent vacancy in the office of the
Vice-Chancellor occurs by reason of his or her death,
resignation, removal or the expiry of his or her term of
office, it shall be filled by the Chancellor in accordance with
sub-section (1), and for so long as it is not so filled, stop-gap
arrangement shall be made by him or her under and in
accordance with sub-section (5).
(5) When a temporary vacancy in the office of the
Vice-Chancellor occurs by reason of leave, suspension or
otherwise or when a stop -gap arrangement is necessary
8 Gazette Notification dated September 16, 2013 Amendment of Section 24, Rajasthan Act
No. 8 of 2000. - For the existing section 24 of the Maharana Pratap University of Agriculture
and Technology, Udaipur Act, 2000 ), hereinafter referred to as the principal Act, the
following substituted, namely.
23
under sub-section (4), the Registrar shall forthwith report the
matter to the Chan cellor who shall make, on the advice of
the State Government, arrangement for the carrying on of
the function of the office of the Vice-Chancellor.
(6) The Vice -Chancellor may at any time relinquish
office by submitting, not less than sixty days in advanc e of
the date on which he or she wishes to be relieved, his or her
resignation to the Chancellor.
(7) Such resignation shall take effect from the date
determined by the Chancellor and conveyed to the Vice-
Chancellor.
(8) Where a person appointed as the Vice -Chancellor
was in employment before such appointment in any other
college, institution or University, he or she may continue to
contribute to the provident fund of which he or she was a
member in such employment and the University shall
contribute to the account of such person in that provident
fund.
(9) Where the Vice-Chancellor had been in his or her
previous employment, a member of any insurance or
pension scheme, the University shall make a necessary
contribution to such scheme.
(10) The Vice -Chancellor shall be entitled to
travelling and daily allowance at such rates as may be fixed
by the Board.
(11) The Vice-Chancellor shall be entitled to leave as
under:-
(a) leave on full pay at the rate of one day f or every
eleven days of active service; and
(b) leave on half pay at the rate of twenty days for
each completed year of service:
Provided that leave on half pay may be commuted as
leave on full pay on production of medical certificate".
25. Powers and duties of the Vice-Chancellor:-
(1) The Vice -Chancellor shall be the principal executive
academic officer of the University and ex -officio
Chairman of the Board, Academic Council and other
authorities and shall in the absence of the Chancellor
24
preside at the convocation of the University and confer
degrees on persons entitled to receive them.
(2) The Vice -Chancellor shall exercise general control over
the affairs of the University and shall be responsible for
due maintenance of discipline in the University
(3) The Vice-Chancellor shall convene meetings of the Board,
Academic Council, Research Council and Extension
Education Council.
(4) The Vice -Chancellor shall ensure faithful observance of
the provisions of this Act and Statutes and Regulations.
(5) The Vice -Chancellor shall be responsible for the
presentation of the annual financial estimates anExcerpt shown. Open the full act in Lexace.