LexThe SHRI JAGDISH PRASD JAHABARMAL TIBREWALA UNIVERSITY, CHUDELA (JHUNJHUNU) ACT, 2009
Rajasthan · state statute
Open in Lexace · Ask the AI about this actShri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
1 | P a g e
SHRI JAGDISH PRASD JAHABARMAL TIBREWALA
UNIVERSITY, conducted by – shri rajasthani seva
sangh (Mumbai)
ACT
2009
Vidyanagri, jhunjhunu- churu road
Village-chudela, jhunjhunu
(Rajasthan) - 333001
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
2 | P a g e
Law (Legislative Drafting) Department
(Group-2)
Notification
Jaipur, February 5, 2009
No.F.2 (5) Vidhi/2/2009:-In Pursuance Of Clause (3) Of Article 348 Of the Constitution Of
India, the Governor Is Pleased to Authorize the publication in the Rajasthan Gazette of the
following translation in the English language of the shri Jagdish Prasad Jhabarmal Tibrewala,
Chudela (Jhunjhunu) Vishwavidhyalaya Adhiniyam, 2009 (2009 Ka Adhiniyam Sank yank
5):-
(Authorized English Translation)
SHRI JAGDISH PRASD JAHABARMAL TIBREWALA UNIVERSITY,
CHUDELA (JHUNJHUNU) ACT, 2009
(Received the assent of the Governor on the 3, day of February, 2009)
AN
Act
To provide for establishment and incorporation of the Shri Jagdish Prasad Jhabarmal Tibrewala
University, Chudela (Jhunjhunu) In the State of Rajasthan and matters connected therewith and
incidental thereto.
Whereas, with a view to keep pace with the rapid 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 mod ern 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;
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
3 | P a g e
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 by allowing the private institutions engaged in hig her
education having sufficient resources and experience to establish universities with such
regulatory provisions as ensure efficient working of such institutions;
And whereas, the Shri Rajasthani Sava Singh, Mumbai, a Charitable Trust registered under the
Societies Registration Act, 1860(Act No.21 of 1860) Bom bay. Registration No.44of 1960 and
Bombay Public Trust, 1950 Having its registered office at Jamnalal Bajaj Nagar, Andheri (E)
Mumbai, is engaged in the field of education for last several year s and is running a number of
educational in the disciplines like management , mass communication, foreign lang uage, career
education, etc;
And whereas, the said Shri Rajasthani Seva Sangh, Mumbai has set up educational
infrastructures. Both physica l a nd academic, as specified in Schedule 1, at Chudela, District
Jhunjhunu 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 Second has also
deposited an amount of rupees one crore to be utilized in establishment of an endowment fund in
accordance with the provisions of this Act;
And where as, the sufficiency of the above infrastructure has been got enquired into by a
committee, appointed in this beh alf by the State Government consisting of the Vice -chancellor,
University of Bikaner, Bikaner Officer on Special Duty, Higher Education, Government of
Rajasthan, Jaipur, Director, R.A Poddar Institute of Technology , Jaipur ;
And whereas, if the aforesaid infrastructure is utilized in incorporation as a University and the
said Shri Rajasthani Sava Sangh, Mumbai 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 Fifty-ninth Year of the
Republic of India, as follows:-
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
4 | P a g e
1. Short title, extent and commencement –(1)
This Act may be called the Shri Jagdish Prasad Jhabarmal Tibrewala University, Chudela
(Jhunjhunu) Act, 2009
(2) It extends to the whole of the State of Rajasthan.
(3) It shall be deemed to have come into force on and from 21 September, 2008.
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, 52of1987);
(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 tw o or more
means of communication, viz. broadcasting, telecasting, correspondence courses, seminars,
contact programmer 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;
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
5 | P a g e
(j) “Hostel” means a pl ace 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.12of1860);
(l) “MCI”means Medical Council of India constituted under section 3 of the Indian Medical
Council Act, 1956 (Central Act No.102of1956);
(m) “NAAC”means the National Assessment and A ccreditation 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.73of1993);
(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.8of1948);
(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 Shri Rajasthani Seva Sangh, Mumbai, a Charitable Trust
registered under the Societies Registration Act, 1860 (Act No.21of1860) Bom bay. Registration
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
6 | P a g e
No.44of18960 and Bombay public Trust Act , 1950 (Bombay Act No.29of1950) having
Registration No.F.774 dated25.6.1960;
(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, counseling or for rendering any other assistance required by the
students in the context of distance education;
(y) “Teacher” means a Pr ofessor, Reader, Lecturer 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 Commissio n, established under section 4 of the
University Grants Commission Act, 1956 (Central Act No.3of1956); and
(Za) “University” means the Shri Jagdish Prasad Jhabarmal Tibrewala University, Chudela
(Jhunjhunu).
3. Incorporation : -(1) The first Chancellor and the first Vice -chancellor 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 he reby constituted a body
corporate by the name of Shri Jagdish Prasad Jhabarmal Tibrewala University, Chudela
(Jhunjhunu).
(2) The movable and immovable property specified in the Schedule I shall be vested in the
University and the Sponsoring Body shall, immediately after commencement of this Act, take
steps for such vesting.
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
7 | P a g e
(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 Chudela, District Jhunjhunu.
4. The objects of the University: - The objects of the University shall be to undertake research
and studies in the disciplines specified in Schedule 2and such other disciplines as the University
may with the prior approval of the Stat e 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 2 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
certificate, and confer degrees or other academic distinctions in 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 institute, including correspondence and such other courses, as it may
determine;
(f) To institute Professorships, Readerships, Lectureships and other teaching or 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 uni versity or organization having specific
knowledge permanently or for a specified period;
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
8 | P a g e
(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 or other units for research an d instruction
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 wealth and general welfare;
(q) To make special arrangements in respect of women students as the university may
consider desirable;
(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 the University;
(s) To make arrangements for prompting the health and general welfare of the employees of the
University;
(t) To receive donations and acquire, hold, manage and dispose of a ny movable or immovable
property;
(u) To borrow money with the approval of the Sponsoring Body for the purposes of the
University;
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
9 | P a g e
(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 or without the State, subject to the provisions of any
other law for the time being in force; and
(z) To do all such other acts sand things as may be neces sary, 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 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 this Act with an amount of rupees one crore 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
there under.
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
10 | P a g e
(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 guara nteed 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 if investment in lin g 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;
(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.
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
11 | P a g e
11. Officers of the University: - The following shall be the officers of the University,
namely:-
a) The Chancellor;
b) The Vice-chancellor;
c) The pro-Vice-chancellor;
d) The Provost;
e) The Proctor;
f) The Deans of Faculties;
g) The Registrar;
h) The Chief Finance and Accounts Officer; and
i) Such other officers as may be declared by the Statutes to be the officers of the
University.
12. The Chancellor. - (1) The Chancellor 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;
Provided that a Chancellor shall notwiths tanding the expiration of his term continue
to hold office until his successor enters upon the office.
(2) Any vacancy in the office of Chancellor shall be filled within six months from the
date of such vacancy.
(3) The Chancellor shall, by virtue of his office, be the head of the University.
(4) The Chancellor 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 Chancellor shall have the following powers, namely:-
(a) To call for any information or record in connection with the affairs of the
University;
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
12 | P a g e
(b) TO appoint the Vice-chancellor;
(c) To remove the Vice -chancellor 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 Vice-chancellor. - (1) The Vice-chancellor shall be appointed by the Chancellor from
a panel of three persons recommended by the Board of Management and shall, subject to the
provisions contained in sub-section (8), hold office for a term of three years:
Provided that, after expiry of the term of three years, a person shall be eligible for rest -
appointment for another term of three years;
Provided further that a Vice -chancellor 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 Vice -chancellor shall be filled within six months from
the date of such vacancy.
(3) The Vice -chancellor shall be the principal executive and acade mic 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.
(4) The Vice -chancellor shall preside at the con vocation of the University in the
absence of the Chancellor.
(5) If in the opinion of the Vi ce-chancellor 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 a nd 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 concerned officer or authority such action should
not have been taken by the Vice -chancellor then such case shall be referred to the Chancellor,
whose decision thereon shall be final.
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
13 | P a g e
Provided further that where any such action taken by the Vice-chancellor affects any
person in the service of the University, such person shall be entitled to prefer, within three
months from the date in 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 vice-chancellor.
(6) If in the opinion of the Vice -chancellor, any decision of any authority of the
University is outside the powers conferred by this Act or Statutes, Ordinances, Regu lations or
Rules made there under or is likely to be prejudicial to the interests of the University, he shall
direct the concerned authority to revise its decision within fifteen days from the date of its
decision and in case the authority refuses or fai ls to revise such decision, then such matter shall
be referred to the Chancellor and his decision thereon shall be final.
(7) The Vice-chancellor shall exercise such other powers and perform such other duties as
may be prescribed by the Statutes or the Ordinances.
(8) If the Chancellor is satisfied, on an enquiry made or caused to be made on a
representation made to him or otherwise, that the continuance of Vice -chancellor in his office is
prejudicial to the interest of the University o r the situation so warrants, he may, by an writing
and stating the reasons therein for doing so, ask the Vice -chancellor to relinquish his office from
such date as may be specified in the order;
Provided that before taking an action under this s ub-section, the Vice -chancellor shall be
given an opportunity of being heard.
14. The Pro -Vice-chancellor:- (1) the Pro-Vice-chancellor shall be appointed by the
Chancellor in consultation with the Vice-chancellor.
(2) The Pro -Vice-Chancellor 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 service of the pro -Vice-chancellor shall be such as may
be prescribed by the Statutes.
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
14 | P a g e
(4) If the Chancellor is satisfied, on an enquiry made or caused to be made on a
representation made to him or otherwise, that the continuance of Pr -Vice-chancellor in his office
is prejudicial to the interest of the University or the situatio n so warrants, he may, by an order in
writing and stating the reasons therein for doing so ask the Pro -Vice-chancellor to relinquish his
office from such date as may be specified in the order:
Provided that before taking an action under this s ub-section, the Pro -vice-chancellor
shall be given an opportunity of being heard.
(5)The Pro -Vice-chancellor shall assist the Vice -chancellor in such matters as are
assigned to him by the Vice -chancellor from time to time and shall exercise s uch powers and
perform such functions as may be delegated to him by the Vice-chancellor.
15. The provost: - (1) The Provost shall be appointed by the Vice -chancellor 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.
(3) The Provost shall exercise such other power s and perform such other duties as may
be prescribed by the Statutes.
16. The Proctor: - (1) The Proctor shall be appointed by the Vice-chancellor for such period
and in such manner as may be prescribed by the Statutes.
(2)The Procto r 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.
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
15 | P a g e
17. The Dean of Faculty : - (1) there shall be a Dean of each Faculty who shall be
appointed the Vice-chancellor 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 Vice -chancellor and shall preside over the same. He shall formulate the
policies and development programmer of the faculty and present the s ame 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 Chancellor, 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 Re gistrar shall be the Member Secretary of the Board of Management and
Academic Council but he shall not have a tight 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 Vice -chancellor in such manner as may be prescribed by the
Statutes.
(2) The Chief Finance and Accounts Officer s hall 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.
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
16 | P a g e
(2) The manner of appointment an d 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 Statues 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 Chancellor;
b) The Vice-chancellor;
c) Five persons nominated by the Sponsoring Body out of whom two shall be
eminent educationists;
d) One expert of management or information technology from outside the
University, nominated by the Chancellor;
e) One expert of finance, nominated by the Chancellor;
f) Commissioner, College Education or his nominee not below the rank of Deputy
Secretary; and
g) Tow teachers, nominated by the Vice-chancellor.
(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:-
a) To provide general superintendence and directions and to control the
functioning of the University by using all such powers as are provided by
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
17 | P a g e
this Act or the Statutes, Ordinances, Regulations or Rules made there
under;
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 there under;
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 s ituation 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 Vice -
chancellor and such other members as may be prescribed be prescribed by the Students.
(2)The Vice-chancellor 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 t hereunder, 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 m ay be
prescribed by the Statutes.
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 membersh ip of an authority : - A person shall be disqualified
for being a member of any of the authorities of the University, if he-
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
18 | P a g e
(a) Is of unsound mind and stands so declared by a competent court;
(b) Is an undercharged 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 pr omoting 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 m erely 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 aut hority 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: - (1) The authorities or officers of the Universit y may constitute such
committees with such terms of reference as may be necessary for specific tasks to be performed
by such committees. The constitution of such committees and their cuties 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 form time to time;
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
19 | P a g e
(b) The terms and conditions of appointment of the Vice -chancellor and his powers
and functions;
(c) The manner and terms and conditions of appointment of the Registrar and C hief
Finance and Account 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 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 se rvice 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 from payment of tuition fee and for awarding to them scholarships and fellowships;
(k) Precisions regarding the policy of admissi ons, including regulation of
reservation of seats;
(l) Provisions regarding fees to be charged from students;
(m) Precisions 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
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
20 | P a g e
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 provision 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 S tate Government, and if it desir es not to give effect to any or all of the modifications
made by the State Government under cub -section (3), it may give reasons therefore 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 Statu tes, as finally approved by it, in
the Official Gazette, and thereafter, the Statutes shall come into force f rom the date of such
publication.
30. The Ordinances: - (1) Subject to the provisions of this Act or Statutes made there
under, the Ordinances may provide for all or any of the following matters, namely:-
(a)The admission of students to the University and their enrolment as such;
(b) The courses of study to be laid down for the degree s, diplomas and
certificates of the University;
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
21 | P a g e
(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, 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 there under 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.
(3) The State Government shall consider the Ordinances submitted under cub -
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 Ordina nces along with such reasons, if any,
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
22 | P a g e
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 there under , 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 and other backward classes, woman and handicapped persons shall be provided as per the
policy of the State Government.
33. Fee structure: - (1) The University may, from time to tim e, prepares its fees
structure and sent it for approval of the committee
Constituted for the purpose.
(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:-
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
23 | P a g e
(1) Generating resources for meeting the recurring expenditure of the
University; and
(2) 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 an d 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.
Provided that if, for an 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.
35. Declaration of results : - (1) The University shall strive to declare the re sults of
every examination conducted by it within thirty days from the last date of the e xamination for
that particular course and shall in any examination within 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.
Shri Jagdishprasd Jahabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009
24 | P a g e
(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 section35.
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 acc reditation
from the NAAC, as per 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 BoExcerpt shown. Open the full act in Lexace.