LexThe AGRICULTURE UNIVERSITY JODHPUR, ACT, 2013
Rajasthan · state statute
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THE AGRICULTURE UNIVERSITY JODHPUR, ACT, 2013
(Act No. 21 of 2013)
[Received the assent of the Governor on the 13th Day of September, 2013]
An
Act
to establish and incorporate an Agriculture University at Jodhpur in the State of
Rajasthan for the development of agricultural sciences.
Be it enacted by the Rajasthan State Legislature in the Sixty-fourth Year of the
Republic of India, as follows:-
CHAPTER I
Preliminary
1. Short title, extent and commencement.-
(1) This Act may be called the Agriculture University, Jodhpur, Act, 2013.
(2) It shall extend to the whole of the State of Rajasthan.
(3) It shall come into force on and from such date as the State Government may,
by notification, appoint.
2. Definitions- In this Act, unless the context otherwise requires,-
(a) “Academic Council” means the Academic Council of the University;
(b) “Agriculture” includes the basic and applied sciences of-
(i) natural resource management;
(ii) soil and water management;
(iii) crop improvement and production and protection;
(iv) horticulture, that is to say fruits, vegetables, floriculture, spices and
medicinal plants and plantation crops;
(v) dairy and food science, food technology and animal products technology;
(vi) fisheries;
(vii) forestry, farm forestry, forest management and silviculture;
(viii) agriculture engineering and technology;
(ix) post-harvest technology including processing and marketing;
(x) land use planning and management;
(xi) sericulture including mulberry culture;
(xii) apiculture;
(xiii) home science;
(xiv) agri-business management;
(xv) basic sciences and humanities in relation to agriculture; and
(xvi) subjects pertaining to agricultural technology and rural development;
(c) “Affiliated college” means a college or institute admitted to the privileges of the
University;
(d) “Authority” means any authority of the University as specified in this Act;
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(e) “Board” means the Board of Management of the University;
(f) “College” means a constituent college or an affiliated college;
(g) “Chancellor” means the Chancellor of the University;
(h) “Comptroller” means Comptroller of the University;
(i) “Constituent college” means a college maintained by the University;
(j) “Dean” means the Dean of the Faculty or the Dean of the constituent college;
(k) “Director” means Director of Prioritization, Monitoring and Evaluation, Director of
Research, Director of Extension Education, Director of Human Resources
Development, Director of Students Welfare and other Directors of specified
areas, which the University may create from time to time;
(l) “Extension Education Council” means Extension Education Council of the
University;
(m)“Faculty” means Faculty in the University as specified in this Act and the Statutes;
(n) “Government” means Government of the State of Rajasthan;
(o) “Governor” means the Governor of the State of Rajasthan;
(p) “Head” means Head of a department or division of the discipline;
(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 any other
person in the employment of the University who is declared as officer by the
Statutes;
(s) “Prescribed” means as prescribed by the Statutes of the University;
(t) “Registrar” means the Registrar of the University;
(u) “Regulations” means the Regulations made under section 44;
(v) “Research Council” means Research Council of the University;
(w) “Statutes” means the Statutes of the University made under sections 43;
(x) “Student” means the person enrolled in the University for taking a course of study
for a degree, diploma or other 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 and
includes any other person who may be declared by the Statutes to be a teacher;
(z) “University” means the Agriculture University Jodhpur, and amended as
Agriculture University Jodhpur, as established and constituted under this Act;
(i) “Vice-Chancellor” means Vice-Chancellor of the University; and
(ii) “Zonal Station or Regional Station” means the Zonal or Regional Station of the
University.
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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 at Jodhpur by
the name of the Agriculture University, Jodhpur.
(2) The University shall consist of a Chancellor, a Vice -Chancellor, a Board of
Management, an Academic Council, and other auth orities 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 University shall be competent to acquire and hold property, both movable
and immovable, to lease, sell or otherwise transfer any movable or immovable
property which may have become vested in or have been acquired by it fo r the
purpose of the University , and to borrow money from the Cen tral Government,
State Government or any other sources approved by the Central or State
Government and it may enter into a contract and do all other things necessary for
the purpose of this Act.
(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 Jodhpur.
4. Territorial 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 responsibilit y for this
University shall, notwithstanding anything contained in the Swami Keshwanand
Rajasthan Agriculture University, Bikaner Act, 1987 (Act No. 39 of 1987) , The
Maharan Pratap University of Agriculture & Technology, Udaipur A ct, 2000 (Act.
No. 8 of 2000) or any other law for the time being in force, extend to Jodhpur,
Barmer, Pali, Jalore, Sirohi and Nagaur districts.
(2) The University may assume responsibility for the maintenance of agriculture,
fishery, sericulture and forestry training or 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 m ay have collaboration in research projects having multi -
disciplinary approach and 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 in the order, its
association in the or if admission to privileges of any other university incorporated
by law to such extent as may be considered necessary and proper or
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(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 o f
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 have the following objects,
namely:-
(a) making provision for imparting education in different branches of study,
particularly agriculture, horticulture, fisheries, forestry, agricultural
engineering, home s cience, basic science and other allied branches of
learning and scholarship;
(b) furthering the advancement of learning and conducting of research,
particularly in agriculture and other allied sciences;
(c) undertaking the extension education of such sciences and technologies
specially for the rural people of the State; and
(d) such other objects 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 mi nimum standard required for the award of a degree or
whose personal conduct is such as to be inimical to the objects 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 Department 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 entitled to be admitted to the University
unless he/she or she meets the standards laid down in respect of such candidate.
7. Powers and f unctions 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 cond uct 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
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prescribed course of study or research or both in the University including part
courses and/ or research carr ied out in any other University or recognized
institutions for the purpose;
(e) to confer honorary degrees and other distinctions as may be prescribed;
(f) to admit colleges and institutes, not maintained by the university, to the
privileges of the university and to withdraw all or any of such privileges.
(g) to provide training for field workers, village leaders and other persons not
enrolled as regular students of the University ;
(h) 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;
(i) to establish and maintain colleges, schools, centers, divisions/ departments/
institutions relating to; agriculture, f isheries, dairying, agricultural engineering,
forestry and allied sciences;
(j) to establish and maintain laboratories, libraries, research stations and
institutions and museums for teaching, research and extension education;
(k) to create teaching, research and extension education posts and to appoint
persons to such posts;
(l) to create administrative and other posts and to appoint persons to such posts;
(m) to institute and award fellowship s, scholarships, stipends and prizes in
accordance with the Statutes;
(n) to institute and maintain residential accommodations for students and staff of
the University;
(o) to fix, demand and receive such fees and other charges as may be prescribed;
(p) to supervise and control the residence, conduct and discipline of the students
of the University, and to make arrangements for promoting the ir health and
welfare; and
(q) 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 h ead of the University and shall when present,
preside at the convocation of the University.
3 Every proposal to confer an honorary degree shall be subj ect to the confirmation
of the Chancellor.
4 The Chancellor may on his own motion or on application call for and examine the
record of any officer or authority of University in respect of any proceedings to
satisfy himself as to the regularity of such proceedings or the correctness, legality
or propriety of any decision taken or order made ther ein, and if in any case, it
appears to the Chancellor that any such decision or order should be modified,
annulled, reserved or remitted for reconsideration , he may pass order
accordingly:
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Provided that every application to the Chancellor for the exercise of the powers
under this section shall be preferred within three months from the date on which
the proceedings, decision or order to which the application relates w as
communicated to the applicant:
Provided further that no order prejudicial to any person shall be passed unless
such person has been given an opportunity of making his representation.
5. The Chancellor shall exercise such powers and perform such other duties as are
conferred on him by this Act or Statues.
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 m ade by such person or
persons as he 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 of his
intention to cause an inspection or enquiry.
(3) The Chancellor shall communicate to the University with reference to the result of
such inspection or inquiry, and may afte r ascertaining the opinion thereon 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 taken 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 fur nished or representation 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 Act, statutes and regulations, or the special measures are
desirable to maintain th e 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 in this 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 necessar y and desirable in the
circumstances of the case and may exercise such powers as necessary for giving
effect to these instructions.
(7) The University shall furnish such information relating to the administration of the
University as the Chancellor may require.
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CHAPTER III
Authorities of the University
10. 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 Research Council;
(iv) the Extension Education Council;
(v) the Finance committee;
(vi) the Faculties including Post-graduate studies and their Board of Studies;
(vii) 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) The Secretary to the Government , in -charge of the
Agriculture Department
or his nominee not below the rank of Deputy Secretary
Ex-officio Member
(iii) The Secretary to the Government, in-charge of the
Finance Department or his nominee not below the rank of
Deputy Secretary
Ex-officio Member
(iv) The Secretary to the Government, in-charge of the Higher
Education or his nominee not below the rank of Deputy
Secretary
Ex-officio Member
(v) The Secretary to the Government, in-charge of the
Department of Animal Husbandry or his nominee not
below the rank of Deputy Secretary
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 to be nominated by the Government
Member
(vii) one progressive farmer from the jurisdiction of the
University to be nominated by the Government
Member
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(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) one Professor to be nominated by the Vice-Chancellor Member
(xv) Registrar Secretary
Explanation: Secretary to the Govt. incharge means the Secretary to the Govt.
Incharge of a department and includes as additional Chief Secretary and Principal
Secretary whom he is in-charge of the department.
(3) The term of the office of the members of the Board other than the Ex-officio
members shall be two years.
(4) 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.
(5) 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 adjourned for want of quorum, no
quorum shall be necessary at the next meeting called for transacti on of the same
business.
(6) 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.
(7) No officer or other employee of th e University shall be eligible to be a member of
the board under clause (vii) to (xi) of sub-section (2).
(8) The Board for the purpose of consultation may invite any person having
experience or special knowledge on any subject under consideration to atte nd its
meeting and such person may speak or otherwise take part in the proceedings of
such meeting but shall not be entitled to vote, however he/she shall be entitled to
such allowances for attending the meeting as may be prescribed.
(9) Normally the Boa rd shall on dates to be fixed by the Vice -Chancellor meet once
in every three months, however, Vice -Chancellor may, whenever he/she 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.
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12. Powers 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 for 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 i ssue any
general directive on behalf of the University ;
(iii) to accept or transfer any property on behalf of the University ;
(iv) to administer funds placed at the disposal of the University for the purpose
intended;
(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 appro ve 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;
(xi) to grant affiliation to colleges or institutes on the recommendation of the
academic council or withdrawn such affiliation.
(xii) to consider and approve the establi shment of a new department, division,
centre or research station/ sub-station or abolition of any one of them or
otherwise reconstitution of d epartment/ divisions, research stations or c entre
on the recommendation of the Academic Council;
(xiii) to consider and approve establishment of a new College faculty,
amalgamation 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 ;
(xiv) to approve the recommendations of the selection committee for appointment,
in the prescribed manner, of officers, teachers, employees of the rank of
Assistant Registrar and above in the University.
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13. Academic Council:
(1) Academic Council shall consist of the following, namely:-
(i) the Vice-Chancellor Ex-officio Chairman
(ii) the Director Research Ex-officio Member
(iii) the Director, Extension Education Ex-officio Member
(iv) the Director, Prioritization, Monitoring and
Evaluation
Ex-officio Member
(v) Deans of all constituent colleges Ex-officio Member
(vi) the Chairperson of all faculties Ex-officio Member
(vii) the Director Students Welfare Ex-officio Member
(viii) the Controller of Examinations Ex-officio Member
(ix) the Director, Human Resource Development Ex-officio Member
(x) the University Heads of all the Departments from
each faculty (from teaching campuses not below
the rank of Associate Professor)
Member
(xi) one teacher of the Professor rank from each
faculty to be nominated by the Vice-Chancellor on
rotational basis
Member
(xii) one eminent Agricultural Educationist from
outside of the University to be nominated by the
by Vice-Chancellor
Member
(xiii) the Registrar Member
(xiv) the Director Education 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 sha ll 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 transac tion of the same
business.
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(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 prescribing all courses of s tudy 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 wit h 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 all academic matters including
the cont rol and management of libraries and affiliation of colleges to the
privileges of the University;
(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 or faculties of teaching, research and extension education;
(iv) to make regulations regarding the admis sion 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 Vice-Chancellor.
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15. Research Council : There shall be a Research Council consisting of the following,
namely:-
(i) the Vice-Chancellor Ex-officio Chairman
(ii) the Directors of Agriculture/Horticulture/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 Zonal Directors, Research and Extension Member
(vi) all University Heads of Departments Member
(vii) 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
(viii) the Research Council may co -opt as members not
more than Member 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
(ix) the Director Research Secretary
16. 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, and oth er
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. Extension Education Council: There shall be an Extension Education Council
consisting of the following, namely:-
(i) the Vice-Chancellor Ex-officio Chairman
(ii) the Secretary to the Government, incharge of Member
Agriculture Department
(iii) the Directors of Agriculture/ Horticulture/ Fisheries Member
Department of the Government and Chief Conservator of
Forests, Rajasthan (depending upon Extension mandate and
programmes of the University)
(iv) all Directors of the University Member
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(v) all Deans of the Faculties Member
(vi) all University Heads of the Departments/ all Zonal Member
Directors and all Programme Coordinators of KVKs
within the jurisdiction of the University
(vii) two eminent persons in the field of Extension Education Member
from outside of the University nominated by the
Vice- Chancellor for any particular meeting in accordance
with the requirement of the agenda
(viii) three progressive farmers having specialization in general Member
Agriculture, Horticulture or other allied branches to be
nominated by the Vice-Chancellor for their specialized
knowledge and experience
(ix) one representative each of the under mentioned Member organizations
as per request of the Vice-Chancellor:-
i. Rural Development Department of the Government;
ii. Co-operative Department of the Government;
iii. State Agro-Industries Development Corporation;
iv. Irrigation Department of the Government;
v. Fertilizer Corporation of India;
vi. National Seeds Corporation; any
other Agro-Industries or Agro-Service Organizations;
(x) the Director, Extension Education
Secretary
Explanation:- For the purposes of this sub -section, expression “Secretary to the
Government in -charge” means the Secretary to the Government in -
charge of a department and includes an Additional Chief Secretary and
a Principal Secretary when he/she is in-charge of that department.
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 farme rs education and training and advisory services,
identification and resolution of field problems and transmission of
information;
(iv) methodology of extension education;
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(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. Finance Committee.-
(1) The Finance Committee shall consist of–
(i) the Vice-Chancellor; Ex officio Chairman
(ii) the Secretary to Government in -charge of the
Finance Department, or his/her nominee not below
the rank of Deputy Secretary
Member
(iii) the Secretary to the Government in -charge of the
Agriculture Department, or his/her nominee not
below the rank of Deputy Secretary
Member
(iv) the Director, Research/Extension Education/
Education (one Director by rotation every year to
be nominated by the Vice-Chancellor)
Member
(v) one nominee of the Board who be the non -official
member of the Board
Member
(vi) the Comptroller . Ex-officio Secretary
Explanation.- For the purposes of this sub -section, expression “Secretary to the
Government in -charge” means the Secretary to the Government in -charge
of a department and includes an Additional Chief Secretary and a Principal
Secretary when he/she is in-charge of that department.
(2) Finance Committee shall have the following functions, namely:-
(i) to examine the annual accounts and budget estimates of the University and
to advise the Board thereon;
(ii) to review the financial position of the University from time to time; and
(iii) to make recommendations to the Board on all matters relating to the
finances of the University .
20. Faculties and their Board of Studies-
(1) The University shall have initially the faculties of Agriculture, Agricultural
Engineering, Home Science and Basic Science 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 the nature of the subject and functions, one
department/ centre may cater to the needs of more than one faculty.
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(3) Each faculty shall consist of such members as may be prescribed and Dean of
the concerned faculty will be the Chairman/Chairperson of the faculty.
(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;
(iii) the Faculty shall be responsible for Bachelor degree and 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.
(v) There shall be a Board of Studies for each faculty , the constitution of which shall
be as m ay be prescribed and Dean of the Faculty concerned shall be the
Chairman/Chairperson.
(5) The Board of Studies shall have the following functions, namely:-
(i) to propose to the F aculty 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.
21. 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.
22. Provisions in relation to the membership of authorities :
(1) Save as otherwise provided in this Act , if any member other than Ex-officio
member of any authority or body of the University is unable by reason of his/her
death, resignation, removal or otherwise to complete his/her full term of office, the
vacancy so caused shall, as soon as convenient, be filled 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.
(2) The Board may remove any person from membership of any authorit y 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:
Provided 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 shall be made against any person without giving
reasonable opportunity of being heard.
(3) A perso n 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/her
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membership he/she ceases to b e a member of that other body by which he/she
was appointed or nominated:
Provided that he/she may continue to hold his/her office till his/her 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/she shall forthwith cease to be a
member of such authority or body if he/she ceases to hold such office before the
expiry of the term of his membership:
Provided that he/she shall not be deemed to have ceased to hold his/her office
merely by reason of his/her 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/her off ice 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 from the date of its receipt by the Vice- Chancellor, whichever is earlier.
23. Validity and protection of act :
(1) No act or proceeding of any authority or body of the University shall be invalid by
reason of the existence of any vacancy among it’s memb ers or by reason of
some person having taken part in the proceedings who is subsequently found to
have been not entitled to do so.
(2) Save as otherwise provided in this Act, all the acts done or orders made in good
faith by the University or any of its au thorities 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.
(3) 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.
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CHAPTER IV
Officers of the University
24. 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 Director, Students’ Welfare;
(viii) The Controller of Examinations;
(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.
25. The 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 Univer sity or any
college thereof;
(b) the Director General, Indian Council of Agriculture Research or his/her
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) A person who has attained academic excellence and demonstrated leadership
qualities in agriculture education and has the minimum qualifications that is to say
at least six years’ experience on the post of Professor or equivalent in teaching or
research or extension system of agriculture of any university or research centre in
the country, out of which at least three years of experience should be as Dean of
the Faculty of any agriculture university or P rincipal or Dean of any agriculture
college or Directors as defined in clause (k) of Section 2.
(3) The term of the office of the Vice-Chancellor shall be three years from the date on
which he/she enters upon his/her office or until he/she attains the age of seventy
years, whichever is earlier:
Provided that the same person shall be eligible for reappointment for a second
term.
(4) The Vice -Chancellor shall receive such pay and allowances as may be
determined by the State Government. In addition to it, he /she shall be entitled to
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free furnished residence maintained by the University and such other perquisites
as may be prescribed.
(5) When a permanent vacancy in the office of the Vice -Chancellor occurs by reason
of his/her death, resignation, removal or the expiry of his/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 under and in
accordance with sub-section (6).
(6) 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
under sub -section (5),the Registrar shall forthwith report the matter to the
Chancellor who shall make, on the advice of the State Government, arrangement
for the carrying on the function of the office of the Vice-Chancellor.
(7) The Vice-Chancellor may at any time relinquish office by submitting, not less than
sixty days in advance of the date on which he/she wis hes to be relieved, his/her
resignation to the Chancellor.
(8) Such resignation shall take effect from the date determined by the Chancellor and
conveyed to the Vice-Chancellor.
(9) Where a person appointed as the Vice -Chancellor was in employment before
such appointment in any other college, institute or university, he/she may
continue to contribute to the provident fund of which he/she was a member in
such employment and the University shall contribute to the account of such
person in that provident fund.
(10) Where the Vice-Chancellor had been in his/her previous employment, a member
of any insurance or pension scheme, the University shall make a necessary
contribution to such scheme.
(11) The Vice -Chancellor shall be entitled for travelling and dail y allowance at such
rates as may be fixed by the Board.
(12) The Vice-Chancellor shall be entitled to leave as under:-
(a) leave on full pay at the rate of one day for 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.
26. 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 pres ide 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
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(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 and the annual accounts to the Board of Management.
(6) The Vice -Chancellor shall, where immediate action is called for, have power to
make an order so as to exercise any power or perform any function which would
ordinarily have been exercised or performed by any other authority under this Act
or the Statues and shall in such case as soon as may be thereafter report his/her
action to such authority and if such authority disagrees with the action of theExcerpt shown. Open the full act in Lexace.