LexThe SIR PADAMPAT SINGHANIA UNIVERSITY, UDAIPUR ACT, 2008
Rajasthan · state statute
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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(Group-II)
NOTIFICATION
Jaipur, March 29, 2008
No. F 2 (7) Vidhi/2/2008 . – in pursuance of clause (3) of Article 348 of the
Constitution of India, the Governor is pleased to authori se the publication in the
Rajasthan Gazette of the following translat ion in the English language of the Sir
Padampat Singhania Vishwavidhyalaya, Udaipur Adhiniyam, 2008 (2008 Ka
Adhiniyam Sankhayank 4).
(Authorised English Translation)
SIR PADAMPAT SINGHANIA UNIVERSITY,
UDAIPUR ACT, 2008
(Act No. 4 of 2008)
[Received the assent of the Governor on the 29th day of March, 2008]
An
Act
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (30)
to provide f or establishment and incorporation of the Sir Padampat Singhania
University, Udaipur 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 yout h 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 setup and such a system can be
created by allowing the private institutions engaged in highe r 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 J.K. Cement Nimbahera Foundation, a Public Trust having
its registered office at Kamla Tower, Kanpur -208001, is engaged in the field of
education for the last several years and is running many educational institutions;
And whereas, the said J.K.Cement Nimbahera Foundation has set up
educational infrastructures, both physical and academic, as specified in Schedule I, at
Village Bhatewar, Tehsil Ballabnagar, Udaipur 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 Bikaner, Shri I.R.Trivedi, Director, Technical
Education, Rajasthan, and Dr. Rakesh Kumar, Advisor, All India Council of Technical
Education, New Delhi;
And whereas, if the aforesaid infrastructure is utilized in incorporation as a
University and the said J.K.Cement Nimbahera Foundation is allowed to run the
University, it would contribute in the academic development of the people of the
State;
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (31)
Now, therefore, be it enacted by the Rajasthan State Legislature in the Fifty -
ninth Year of the Republic of India, as follows:-
1. Short title, extent and commencement :- (1) This Act may be called the Sir
Padampat Singhania University, Udaipur Act, 2008.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall be deemed to have come into force on and from 21st
October, 2007.
2. Definitions:- In this Act, unless the; context otherwise requires:-
(a) "AICTE" means All India Counci l of Technical Education established
under All India Council of Technical Education Act, 1987 (Central Act
No. 52 of 1987);
(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, 198.5 (Central Act
No. 50 of 1985);
(d) "Distance education" means education imparted by combination of any
two or more means of communication, viz. broad casting, 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 {he 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);
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (32)
(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 J.K.Cement Nimbahera Foundation, Kamla
Tower, Kanpur (UP), a trust created by execution of a Trust Deed on 2 nd
day of September, 1982 which has been registered on 31 st December,
1982 under the provisions of the Registration Act, 1908 (Central Act
No. 16 of 1908) at serial No. 1351 of Book No. 4, Volume 826 in the
office of the Sub-Registrar, Kanpur.
(v) "Statutes", "Ordi nances" 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 Professor, 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;
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (33)
(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
(aa) "University" means the Sir Padampat Singhania University, Udaipur.
3. Incorpo ration:- (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 suc h office or membership, arc hereby constituted a body
corporate by the name of Sir Padampat Singhania University, Udaipur.
(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.
(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 Villag e
Bhatewar, Tehsil Ballabnagar, Udaipur (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 w ith 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 certificate, and confer degrees or oth er 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 goo d and
* The Rajasthan Private University’s Law (Amended) Act, 2010 (No. 15 of 2010), the existing expression of
“Chancellor”, “Vice-Chancellor” and “Pro-Vice-Chancellor” be substituted with “Chairperson”, “President” and “Pro-
President” respectively
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (34)
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 P rofessorships, Readerships, Lectureship 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 appoi nt 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 arra ngements 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;
(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;
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (35)
(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 mor tgage or hypothecate the property of the University with the
approval of the Sponsoring Body;
(w) to establish examination centers;
(x) to ensure tha't the standard of degrees, diplomas, certificates and other
academic distinctions are not lower than those laid do wn 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 b e 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 this Act with an amount of rupees two
crores which have 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 End owment 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 utilised for development of
infrastructure of the University but shall not .be utilised to meet out the
recurring expenditure of the University.
* The Rajasthan Private University’s Law (Amended) Act, 2012 (No. 10 of 2012), clause (y) of section 5 of the
Private Universities’ Laws, the existing expression “or without” shall be deleted
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (36)
(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 c ase of deposit in the interest bearing Personal Deposit Accou nt 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 exces s 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;
* The Rajasthan Private University’s Law (Amended) Act, 2010 (No. 15 of 2010), the existing expression of
“Chancellor”, “Vice-Chancellor” and “Pro-Vice-Chancellor” be substituted with “Chairperson”, “President” and “Pro-
President” respectively
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (37)
(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:
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 fil led 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 power 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.
* The Rajasthan Private University’s Law (Amended) Act, 2010 (No. 15 of 2010), the existing expression of
“Chancellor”, “Vice-Chancellor” and “Pro-Vice-Chancellor” be substituted with “Chairperson”, “President” and “Pro-
President” respectively
† The Rajasthan Private University’s Law (Amended) Act, 2013 ( No. 3 of 2013), in subsection (1) of section 12
of each of the Private Universities’ Laws, the existing expression “and shall not be eligible for reappointment”
shall be deleted
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (38)
*13. The President:- (1) The President shall be appointed by the
Chairperson from a panel of n ot less 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 successo r enters
upon the office.
(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 exercis e 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 thereaf ter report his action
* Whole Section 13 is amended as amended by Rajasthan Private University (Law) Amendment Act, 2018
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (39)
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 m onths 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.
(9) 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, Regulation or rules made thereunder or is likely to be
prejudicial to the interests of the University, he shall direct the authority
concerned to revise it s decision within fifteen days from the date of its
decision and in case the authority refuses or fails to revise such decision,
then such matter shall be referred to the Chairperson and his decision
thereon shall be final .
(10) The President shall exerc ise 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 situations 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.
* The Rajasthan Private University’s Law (Amended) Act, 2010 (No. 15 of 2010), the existing expression of
“Chancellor”, “Vice-Chancellor” and “Pro-Vice-Chancellor” be substituted with “Chairperson”, “President” and “Pro-
President” respectively
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (40)
(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 *Pro-President in his office is prejudicial to the interest 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 hi m 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.
(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 ap pointed 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 polices and practices in the University.
* The Rajasthan Private University’s Law (Amended) Act, 2010 (No. 15 of 2010), the existing expression of
“Chancellor”, “Vice-Chancellor” and “Pro-Vice-Chancellor” be substituted with “Chairperson”, “President” and “Pro-
President” respectively
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (41)
(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 facu lty
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.
(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.
* The Rajasthan Private University’s Law (Amended) Act, 2010 (No. 15 of 2010), the existing expression of
“Chancellor”, “Vice-Chancellor” and “Pro-Vice-Chancellor” be substituted with “Chairperson”, “President” and “Pro-
President” respectively
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (42)
(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 au thorities 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;
(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, C ollege 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 Unive rsity
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 this Act or the S tatutes, Ordinances, Regulations or
rules made thereunder;
* The Rajasthan Private University’s Law (Amended) Act, 2010 (No. 15 of 2010), the existing expression of
“Chancellor”, “Vice-Chancellor” and “Pro-Vice-Chancellor” be substituted with “Chairperson”, “President” and “Pro-
President” respectively
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (43)
(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 s mooth
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 Chairman 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 t he academic policies of the
University.
(4) The quorum for meetings of the Academic Council shall be such as may
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 membership of an authority : - A person shall be
disqualified for being a member of any of the authorities of the University, if he-
* The Rajasthan Private University’s Law (Amended) Act, 2010 (No. 15 of 2010), the existing expression of
“Chancellor”, “Vice-Chancellor” and “Pro-Vice-Chancellor” be substituted with “Chairperson”, “President” and “Pro-
President” respectively
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (44)
(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 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;
* The Rajasthan Private University’s Law (Amended) Act, 2010 (No. 15 of 2010), the existing expression of
“Chancellor”, “Vice-Chancellor” and “Pro-Vice-Chancellor” be substituted with “Chairperson”, “President” and “Pro-
President” respectively
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (45)
(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;
(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 recei pt 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
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (46)
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:-
(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 exami nations, 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 Acade mic
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
sub-section (2) within two months from the date of their receipt and
shall either approve them or give suggestions for modifications therein.
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (47)
(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 s uggestions 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 Ordin ances 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 and other 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 a pproval 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 :-
(i) generating resources for meeting the recurring expenditure of the
University; and
Hkkx 4 ¼d½ jktLFkku jkt&i=] ekpZ 29] 2008 39 (48)
(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 subsection (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 b y 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 Slate
Government incorporating the reasons for making a dep arture 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 results
of every examination conducte d 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 fi nally
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 reasonsExcerpt shown. Open the full act in Lexace.