The bikaner technical university act, 2017

1 
 
LAW (LEGISLATIVE DRAFTING) DEPARTMENT 
(GROUP-II) 
NOTIFICATION 
Jaipur, May 18, 2017 
 No. F. 2(27) Vidhi/2/2017. – In pursuance of clause (3) of 
Article 348 of the constitution of India, the Governor is pleased  to 
authorise the publication in the Rajasthan G azatte of the following 
translation in the English language of the Bikaner Takneekee 
Vishwavidyalaya Adhiniyam, 2017 (2017 ka Adhiniyam Shankhyank 
29) :-  
 
 (Authorised English Translation) 
THE BIKANER TECHNICAL UNIVERSITY ACT, 2017 
(Act No.29 of 2017) 
[Received the assent of the Governor on the 17th day of April, 2017] 
 
An 
Act 
 
to establish and incorporate the Bikaner Technical University in 
the State of Rajasthan for the development of Technical Education. 
Be it enacted by the Rajasthan State Legislature in the 
Sixty-eighth Year of the Republic of India, as follows:- 
CHAPTER I 
Preliminary 
1. Short title, extent and commencement. – (1) This Act 
may be called the Bikaner Technical University Act, 2017. 
 
(2) It shall extend to the whole of the State of Rajasthan. 
 
(3) It shall come into force on such date as the State 
Government may, by notification in the Official Gazette, appoint. 
 
2. Definitions.– In this Act, unless the subject or context 
otherwise requires, – 
(i) “Academic Council” means the Academic 
Council of the Univers ity as constituted under 
section 24; 
(ii) “affiliated college” means a college or 
institution which has been granted affiliation 
by the University; 
(iii) “AICTE” means All India Council for 
2 
 
Technical Education, established under All 
India Council for Technical Educat ion Act, 
1987 (Central Act No. 52 of 1987); 
(iv) “authorities” means the authorities of the 
University as specified by or under this Act; 
(v) “Board” means the Board of Management of 
the University as constituted under section 22; 
(vi) “bodies” means the bodies of the U niversity 
formed by the respective authorities; 
(vii) “collaboration” means collaborative academic 
activity of the University with other 
universities, academic institutions (local, 
regional, national or international), research 
institutions and organizations (re search, 
agriculture, industry, trade and commerce); 
(viii) “constituent college” means a college or an 
institution which imparts technical education 
and is run and maintained by the University 
and includes a Faculty of the University; 
(ix) “Dean” means head of a Facul ty of the 
University; 
(x)  “Department” means a Department 
established, maintained and managed by the 
University; 
(xi) “Director” means a head of an institution 
including a centre, or a school of the 
University as designated by the Board of 
Management; 
(xii) “Faculty” means a Faculty of the University; 
(xiii) „„Government aided technical institution” 
means technical institution receiving grant -in- 
aid from the State Government; 
(xiv) “institutions” means Government aided 
technical institutions and private unaided 
technical institutions; 
(xv) “management” means the trustees or the 
managing or governing body, by whatever 
name called, of any trust registered under the 
Rajasthan Public Trusts Act, 1959 (Act No. 42 
of 1959) or any society registered under the 
Rajasthan Societies Registration Act , 1958 
(Act. No. 28 of 1958) under the management 
of which one or more colleges or recognized 
institutions or other institutions are conducted 
and admitted to the privileges of the 
3 
 
University; 
(xvi) “Ordinances” means Ordinances of the 
University made under this Act; 
(xvii) “Principal” means the Chief Executive Officer 
of a college, a Government aided  technical 
institution or a private unaided technical 
institution; 
(xviii) “private un-aided technical institution” means 
an institution set up by a private management 
with the pri or approval of AICTE to conduct 
degree or diploma level courses of technical 
education and not receiving grant -in-aid from 
the State Government; 
(xix) “Regulations” means Regulations of the 
University made under this Act; 
(xx) “Statutes” means Statutes of the Univers ity 
made under this Act; 
(xxi) “teacher” means a person appointed or 
recognized by the University for the purpose 
of imparting instruction or conducting and 
guiding research and includes a person who 
may be declared by the Statutes to be a 
teacher; 
(xxii) “technical ed ucation” means programmes of 
education, research and training in 
Engineering, Technology, Architecture, 
Management, Town Planning, Computer 
Applications and Applied Arts and Crafts and 
such other programmes as the AICTE may, by 
notification in the Official Gazette, declare; 
(xxiii) “technical institutions” means institutions 
conducting programmes in the field of 
technical education; 
(xxiv) “University” means the Bikaner Technical 
University established under this Act; 
(xxv) “University Department” means a Department 
established and maintained by the University; 
and 
(xxvi) “University teacher” means a teacher 
appointed by the University. 
 
 
 
 
 
4 
 
CHAPTER II 
The University 
3. Incorporation of the University. – (1) The Chancellor 
and the first Vice -Chancellor of the University and the first 
members of the Board 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, will constitute a 
body corporate by the name of “Bikaner Technical University” and 
shall have perpetual succession and a common seal and may by 
that name sue and be sued. 
(2) The University shall be competent to acquire and hold 
property, both movable and immovable, to lease, sell or otherwise 
transfer or dispose of any movable or immovable prope rty, which 
may vest in or be acquired by it for the purposes of the University, 
and to contract and do all other things necessary for the purposes 
of this Act: 
Provided that no such lease, sale or transfer of such 
property shall be made without the prior a pproval of the State 
Government. 
(3) The headquarters of the University shall be at Bikaner, 
which shall be the headquarters of the Vice-Chancellor. 
4. The objects of the University. - Following shall be the 
objects of the University, namely:- 
(i) to disseminate, create and preserve the knowledge 
in the field of technical education for the 
advancement of mankind and understanding by 
the teaching, training, research, in general, and in 
particular:- 
(a) to promote total quality and cost -effective 
management of engineering, t echnology, 
management and other technical institutions; 
(b) to provide a network of technical education 
in the State to meet the demand of quality 
technical education and research; 
(c)  to create a system of management for 
technical education based on the scientific 
tools of decision making and information 
systems; 
(ii) to develop work culture and promote dignity of 
labor through applied components in the syllabi 
and to promote entrepreneurship among students 
so as to make technical education a valid means 
of job creati on, rather than creating the job 
seekers; 
(iii) to promote better interaction and co -ordination 
5 
 
among different universities and colleges by all 
such means, generally to improve the  governance 
of the University, and facilities it provides for 
technical education; 
(iv) to generate and promote a sense of self -respect 
and dignity amongst the weaker sections of the 
society; 
(v) to strive to promote competitive merit and 
excellence as the sole guiding criterion in all 
academic and other matters relating to students; 
(vi) to extend its frontiers of academic excellence to 
rural, desert, tribal and backward areas; 
(vii) To set up centres of advanced technology in areas 
of high national relevance, with a view to 
fostering innovation and creativity. 
5. Powers and duties of the University. - The Un iversity 
shall have the following powers and duties, namely:- 
(i) to make provision for research and for the 
advancement and dissemination of knowledge, 
and generally to cultivate and promote the 
technical education and other branches of learning 
and culture and their interdisciplinary areas; 
(ii) to provide for establishment, on the University 
campus, of autonomous institutions like inter - 
university centres, research laboratories, modern 
instrumentation centres and like centres of 
learning, set up by the Central G overnment or 
State Government and University Grants 
Commission or AICTE, which may be used by a 
university or college or group of universities or 
colleges or industries or any Non -Government 
Organization; 
(iii) to admit students to the various courses of study 
of the University and to conduct examinations or 
tests and lay down conditions in respect thereof; 
(iv) to institute and award degrees, post -graduate 
diplomas, post -senior secondary diplomas, 
certificates and other academic distinctions on the 
basis of examinati ons or by other tests or 
otherwise; 
(v) to hold examinations and confer degrees and post - 
graduate diplomas and award post - senior 
secondary diplomas and certificates and other 
academic distinctions to, and on, persons, who – 
(a) have pursued a course of study in the 
University, constituent or affiliated college 
6 
 
or institutions; or 
(b) have carried on research in the University, 
constituent or affiliated colleges or 
institutions; 
(vi) to confer honorary degrees or other academic 
distinctions as prescribed by the Statutes; 
(vii) to lay down the conditions of affiliation of 
courses or colleges and recognition of 
institutions taking into account the credibility of 
the Management and the norms of academic 
performance of institutions, Faculties and 
subjects, as may be laid down, from t ime to time, 
and satisfy itself by periodical assessment or 
otherwise that those conditions are fulfilled; 
(viii) to designate a University Department, constituent 
college, affiliated college or institution, as an 
autonomous University Department, constituent 
college, affiliated college or institution, as the 
case may be, in accordance with the guidelines, 
if any, laid down by the University Grants 
Commission or AICTE; 
(ix) to monitor and evaluate the academic 
performance of affiliated colleges and recognized 
institutions for affiliation and periodical 
accreditation; 
(x) to inspect, where necessary, affiliated colleges 
and recognized institutions through suitable 
machinery established for the purpose, and take 
measures to ensure that proper standards of 
instruction, teaching and training are maintained 
by them, and adequate library, laboratory, 
hospital, workshop and other academic facilities 
are provided for; 
(xi) to hold and to manage trusts and endowments 
and institute and award fellowships, travelling 
fellowships, scholarship s, studentship,  medals 
and prizes for teachers and students of the 
University and colleges; 
(xii) to co -operate or collaborate with any other 
University, institution, authority or organization 
for research and advisory services and for such 
purposes to enter int o appropriate arrangement 
with other universities, institutions, authorities or 
organizations to conduct certain courses as the 
situation may demand; 
(xiii) to rescind affiliation granted to colleges; 
7 
 
(xiv) to explore the possibilities of augmenting the 
resources of th e University by exploring or 
innovating activities such as research and 
development, consultancy, training programmes 
and providing services for different clients from 
industry, trade or any other Non -Government 
Organizations; 
(xv) subject to any other law for the time being in 
force, to undertake academic collaboration 
programmes with universities and institutions 
abroad, with the approval of the State 
Government; 
(xvi) to receive funds for collaboration  programmes 
from foreign agencies subject to any Act, rules 
and regulations of the Central Government and 
State Government in that behalf; 
(xvii)  to lay down for University teachers, service 
conditions including code of conduct, workload, 
norms of performance appraisal, and such other 
instructions or directions as, in the op inion of the 
University, may be necessary in the interest of 
academic standard; 
(xviii) to undertake development programmes in 
technical education, research, consultancy -based 
projects and training programmes for outside 
agencies, by charging fees, so as to genera te 
resources; 
(xix) to fix, demand and receive or recover such fees 
and other charges as may be regulated by the 
Statutes, from time to time; 
(xx) to establish, maintain and manage various 
Departments as may be necessary to fulfil the 
objects of the University; 
(xxi) to do  all such other acts and things as may be 
necessary for or incidental or conducive to the 
attainment of all or any of its objects; and 
(xxii)  to comply with and carry out any directives 
issued by the State Government from time to 
time, with reference to above po wers, duties and 
responsibilities of the University. 
 
 
 
 
 
 
8 
 
6. Jurisdiction.- (1) With respect to teaching and research 
in the field of technical education, the territorial jurisdiction of the 
University shall, notwithstanding anything contained in the 
Rajasthan Technical University Act, 2006 (Act No. 8 of 2006) or 
any other law for the time being in force, extend to all its 
constituent, affiliated or autonomous colleges and to such other 
colleges, institutes, institutions and departments within the State of 
Rajasthan as may be specified by notification in the Official 
Gazette by the State Government. 
(2) The State Government may, by order in writing – 
(a) require any institute, institution or college to 
terminate, with effect from such date as may be 
specified in the o rder, its association with, or its 
admission to the privileges of any other 
university incorporated by law to such extent as 
may be considered necessary and proper, or 
(b) exclude, to such extent as may be considered 
necessary and proper, from association with , or 
from admission to the privileges of the 
University constituted by this Act any institute, 
institution or college specified in the order 
which, in the opinion of the State Government, is 
required to be self governing or to be associated 
with or admitte d to the privileges of, any other 
University or body. 
(3) The State Government may, in consultation with the 
University, by notification published in the Official Gazette, 
enumerate any Government college to be a constituent college of 
the University. The land , buildings, laboratories, equipments, 
books and any other properties of such college shall then vest in 
the University and the teachers, officers and other employees of 
such college, after being found suitable through screening and on 
fulfilling such term s and conditions as may be laid down in the 
notification, shall be deemed to be the officers, teachers or as the 
case may be, employees of the University. 
7. University to be open to all classes and creeds. - The 
University shall be open to all persons irrespe ctive of race, class, 
creed or sex: 
Provided that the University may - 
(i) restrict the eligibility of admission to the 
courses of study of the University; 
(ii) make reservations in favour of the Scheduled 
Castes, the Scheduled Tribes, Other Backward 
Classes, girl students and other categories in 
accordance with any law or orders of the State 
Government for the time being in force. 
9 
 
8. Visitation.- (1) The Chancellor shall have the right to 
cause an inspection, to be made by such person or persons, as he or 
she may direct– 
(a) of the University, its buildings, laboratories, 
libraries, museums, workshops and equipments; 
or 
(b) of any institution or hostel maintained by the 
University; or 
(c) of the teaching and other work conducted or 
done by the University; or 
(d) of the conduct of any examination held by the 
University. 
(2) The Chancellor shall also have the right to cause an 
inquiry to be made by such person or persons as he or she may 
direct in respect of any matter connected with the University. 
(3) The Chancellor shall, in every case, give notice to the 
University of his or her intention to cause an inspection or inquiry 
to be made and the University shall be entitled to be represented at 
such inspection or inquiry. 
(4) The Chancellor shall communicate to the University his 
or her views with ref erence to the result of such inspection or 
inquiry and may, after ascertaining the opinion of the University 
thereon, advise the University upon the action to be taken and fix a 
time limit for taking such action. 
(5) The University shall, within the time limit  so fixed, 
report to the Chancellor the action taken or proposed to be taken on 
the advice tendered by the Chancellor. 
(6) If the University does not take action within the time 
limit so fixed, or if the action taken by the University is, in the 
opinion of the  Chancellor, not satisfactory, the Chancellor may, 
after considering any explanation offered or representation made 
by the University, issue such direction as he or she may deem fit 
and the University shall comply with such direction. 
(7) If the University doe s not comply with such direction 
issued as per sub -section (6) within such time as may be fixed in 
that behalf by the Chancellor, the Chancellor shall at his or her 
discretion have power to appoint any person or body to implement 
such direction and make su ch order as may be necessary for the 
expenses thereof. 
 
 
 
 
 
 
10 
 
CHAPTER III 
Officers of the University 
9. Officers of the University.- The following shall be the 
officers of the University, namely:– 
(i) the Chancellor; 
(ii) the Vice-Chancellor; 
(iii) the Pro-Vice-Chancellor; 
(iv) the Finance Officer; 
(v) the Registrar; 
(vi) the Controller of Examination; 
(vii) the Deans of the Faculties; 
(viii) the Estate Officer and Dean of the Students 
Welfare; 
(ix) such other officers as may be declared by the 
Statutes to be the Officers of the University. 
10. The Chancellor. - (1) The Governor shall be the 
Chancellor of the University. He or she shall, by virtue of his or 
her office, be the Head of the University and shall when present, 
preside at the convocations thereof. 
(2) Every proposal for the conferment of any honorary 
degree shall be subject to the confirmation by the Chancellor. 
(3) It shall be the duty of the Vice -Chancellor to furnish 
such information or records relating to the administration of the 
affairs of the University, as the Chancellor may call  for. The 
Chancellor shall have such other powers as may be conferred on 
him or her by this Act or the Statutes or the Ordinances made  there 
under. 
11. The Vice-Chancellor. - (1) The Vice -Chancellor shall 
be a whole time paid officer of the University. 
(2) No person shall be eligible to be appointed as Vice -
Chancellor unless he is a distinguished academician in the field of 
technical education having a minimum of ten years experience as 
Professor in a University or college or ten years experience in an 
equivalent position in a reputed res earch and/or academic 
administrative organization. 
 
(3) The Vice -Chancellor shall be appointed by the 
Chancellor in consultation with the State Government from 
amongst the persons included in the panel recommended by the 
Search Committee consisting of – 
(a) one person nominated by the Board; 
(b) one person nominated by the Chairman, University 
Grants Commission; 
(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 
11 
 
Chairperson of the Committee. 
(4) An eminent person in the sphere of higher education not 
connected with the University and its colleges shall only be 
eligible to be nominated as the member of the Search Committee. 
(5) The Search Committee shall prepare and recommend a  
panel of not less than three persons and not more than five persons 
to be appointed as Vice-Chancellor. 
(6) For the purpose of selection of the Vice -Chancellor, the 
Search Committee shall invite applications from eligible persons 
through a public notice and while considering the names of persons 
to be appointed as Vice -Chancellor, the Search Committee 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  
Chancellor. 
(7) The term of the office of the Vice -Chancellor shall be 
three years from the date on which he or she enters upon his office 
or until he or  she attains the age of seventy years, whichever is 
earlier: Provided that the same person shall be eligible for 
reappointment for a second term. 
(8) The Vice -Chancellor shall receive such pay and 
allowances as may be determined by the State Government. In 
addition to it, he or she shall be entitled to free furnished residence 
maintained by the University and such other perquisites as may be 
prescribed. 
(9) When a permanent vacancy in the office of the Vice - 
Chancellor occurs by reason of his death, resignation, re moval or 
the expiry of his term of office, it shall be filled by the Chancellor 
in accordance with sub -section (3), 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 (10). 
(10) When a temp orary 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 (9), 
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 of the function of th e office of the 
Vice-Chancellor by any other Vice -Chancellor of a State 
University. 
(11) The Vice-Chancellor may at any time relinquish office 
by submitting, not less than sixty days in advance of the date on 
which he or she wishes to be relieved, his resignation to the 
Chancellor. 
(12) Such resignation shall take effect from the date 
determined by the Chancellor and conveyed to the Vice - 
12 
 
Chancellor. 
(13) Where a person appointed as t he Vice-Chancellor was 
in employment before such appointment in any other college, 
institution or University, he or she may continue to contribute to 
the provident fund of which he or she was a member in such 
employment and the University shall contribute to the account of 
such person in that provident fund. 
(14) Where the Vice -Chancellor had been in his previous 
employment, a member of any insurance or pension scheme, the 
University shall make a necessary contribution to such scheme. 
(15) The Vice-Chancellor shall be entitled to travelling and 
daily allowance at such rates as may be fixed by the Board. 
(16) 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 th e rate of twenty days for 
each completed year of service: 
(17)  Notwithstanding anything contained in sub -section 
(3), the first Vice -Chancellor of the University shall be appointed 
by the Chancellor after consultation with the State Government for 
a period not exceeding three years on such terms and conditions as 
the Chancellor may determine. 
 
Provided that leave on half pay may be commuted as leave 
on full pay on production of medical certificate. 
 
12. Powers and duties of the Vice -Chancellor.- (1) The 
Vice-Chancellor shall be the principal academic, administrative 
and executive officer of the University and shall, in the absence of 
the Chancellor, preside at the convocations of the University. 
(2) The Vice-Chancellor shall be ex-officio Chairperson of 
the Board and Academic Council. 
(3) The Vice -Chancellor shall be responsible for 
presenting to the Board for its deliberations and consideration 
matters of concern to the University. He or she shall have power to 
convene the meetings of the Board and the Academic Council. 
(4) The Vice-Chancellor shall exercise overall supervision 
and control over the affairs of the University and shall be 
responsible for the due maintenance of discipline in the University. 
(5) The Vice -Chancellor shall ensure the faithful 
observance of the provisions of this Act and the Statutes and the 
Ordinances and shall possess all such powers as may be necessary 
for the purpose. 
(6) The Vice -Chancellor shall, where immediate action is 
called for, have power to make an order so as to exercise any 
13 
 
power or perform any function which is exercised or performed by 
any authority under this Act or the Statutes: 
Provided that such action shall be reported to the authority 
as would have in the ordinary course dealt with the matter for 
approval: 
Provided further that if the acti on so reported is not 
approved by such authority not being the Board, the matter shall be 
referred to the Board, whose decision shall be final and in case of 
the authority being the Board, the matter shall be referred to the 
Chancellor whose decision shall be final. 
(7) The Vice -Chancellor may, on being satisfied that any 
action taken or order made by any authority is not in the interest of 
the University or beyond the powers of such authority, require the 
authority to review its action or order. In case the au thority refuses 
or fails to review its action or order within sixty days of the date on 
which the Vice -Chancellor has so required, the matter may  be 
referred to the Board or to the Chancellor, as the case may be, for 
final decision. 
 
(8) Subject as aforesaid, the Vice -Chancellor shall give 
effect to the orders of the Board regarding the appointment, 
suspension and dismissal of teachers, officers and other employees 
of the University. 
(9) The Vice -Chancellor shall be responsible for close 
coordination and integratio n of teaching, research and other work 
and shall exercise such other powers as may be prescribed by the 
Statutes or Ordinances. 
13. The Pro -Vice-Chancellor.- (1) The Vice -Chancellor, 
if he or she considers necessary, may appoint a Pro -Vice- 
Chancellor from amongst the professors of the University. 
(2) The Pro-Vice-Chancellor appointed under sub-section 
(1) shall discharge the duties in addition to his or her duties as a 
professor. 
(3) The Pro -Vice-Chancellor shall hold office at the 
pleasure of the Vice-Chancellor. 
(4) The Pro-Vice-Chancellor shall get an honorarium of 
rupees one thousand per month. 
(5) The Pro -Vice-Chancellor shall assist the Vice - 
Chancellor in respect of such matters, as may be specified by the 
Vice-Chancellor in this behalf from time to time and shall presi de 
over the meetings of the University in the absence of the Vice - 
Chancellor and shall exercise such powers and perform such duties 
as may be assigned or delegated to him or her by the Vice - 
Chancellor. 
 
 
14 
 
14. Registrar.- (1) The Registrar shall be the whole t ime 
officer of the University. 
(2) The Registrar shall be the Chief Administrative Officer 
of the University. He or she shall work directly under the 
superintendence, direction and control of the Vice-Chancellor. 
(3) Notwithstanding anything contained in this Act or any 
other law for the time being in force, the Registrar shall be 
appointed by the State Government on deputation from amongst 
the officers in the services of the State of Rajasthan. 
(4) The Registrar shall be responsible for the custody of the 
records and the common seal of the University. He or she shall be 
ex-officio Secretary of the Board and Academic Council. He or she 
shall place before it all such information  as may be necessary for  
the transaction of its business. He or she shall receive applications  
for entrance to the University and shall keep a permanent record of 
all syllabi, curricula and such other information as may be deemed 
necessary. 
(5) The Registrar shall perform such other duties as may be 
prescribed by Statutes or Ordinances or required of h im or her 
from time to time by the Vice-Chancellor. 
15. Finance Officer.- (1) The Finance Officer shall be the 
whole time officer of the University. 
(2) The Finance Officer shall be the principal finance, 
accounts and audit officer of the University. He or she sha ll work 
directly under the control of the Vice-Chancellor. 
(3) Notwithstanding anything contained in this Act or any 
other law for the time being in force, the Finance Officer shall be 
appointed by the State Government on deputation from amongst 
the officers of the Rajasthan Accounts Service. 
(4) The Finance Officer shall - 
(i) advise in regard to the financial policy of the 
University and be responsible for the 
preparation of its budget and for the 
presentation thereof to the Board through the 
Vice-Chancellor; 
(ii) manage the properties, movable, and 
immovable, and investments of the  
University; 
(iii) keep all moneys belonging to the University in 
a Scheduled Bank or in the Rajasthan State 
Co-operative Bank Limited, or Central Co - 
operative Bank except the amounts needed as 
imprest cash (to be prescribed by the Vice - 
Chancellor) in transacting business of the 
University; 
(iv) ensure that no expenditure not authorized in 
15 
 
the budget is incurred by the University 
otherwise than by way of investment; 
(v) disallow any expenditure which may contravene 
the terms of any Statutes or for which 
provision is required to be made by the 
Statutes but has not been made; and 
(vi)  ensure the compliance of the provisions of 
section 45. 
16. The Controller of Examination.- (1) The Controller of 
Examination shall be a whole time officer of the University. 
(2) The Controller of Examination shall be appointed by 
the Vice -Chancellor in accordance with the provision of 
Ordinances made in this behalf with approval of the Board. 
(3) The Controller of Examination shall be responsible f or 
the due custody of the records pertaining to his or her work. He or 
she shall be ex-officio Secretary of the Examination Committee of 
the University and shall be bound to place before such committee 
all such information as may be necessary for the trans action of its 
business. He or she shall also perform such other duties as may be 
prescribed by the Regulations or as may be required, from time to 
time, by the Board or the Vice -Chancellor but he or she shall not, 
by virtue of this sub-section, be entitled to vote. 
(4) Subject to the superintendence of the Vice -Chancellor, 
the Controller of Examination shall have administrative control of 
Examinations and over the employees working under him or her 
and have, in this regard, all the powers of the Registrar. 
(5) Subject to the superintendence of the Examination 
Committee, the Controller of Examination shall conduct the 
examinations and make all other arrangements therefore and be 
responsible for the due execution of all processes connected 
therewith. 
(6) The Controller of  Examination shall not be offered nor 
shall he or she accept any remuneration for any work in the 
University except in accordance with an order of the State 
Government. 
(7) Where the Controller of Examination is, for any reason, 
unable to act or the office of the Controller of Examination is 
vacant, all the duties of the office shall be performed by such 
person as may be appointed by the Vice -Chancellor, until the 
Controller of Examination resumes his or her duties or, as the case 
may be, the vacancy is filled. 
17. Estate Officer and Dean of Students Welfare. - (1) 
The Board may appoint any one or more of the following officers, 
namely:- 
(i) The Estate Officer, and 
(ii) The Dean of Students Welfare. 
16 
 
(2) The Estate Officer shall be in charge  of all the 
buildings, lawns, gardens an d other immovable property of the  
University. 
(3) The Dean of Students Welfare shall have the following 
duties, namely:- 
(a) to make arrangements of the housing of 
students; 
(b) to direct a programme of students counseling; 
(c) to arrange for employment of students in 
accordance with plans approved by the Vice- 
Chancellor; 
(d) to supervise the extra -curricular activities of the 
students; 
(e)  to assist in the placement of the graduates of 
the University; and 
(f) to organize and maintain contact with the 
alumni of the University. 
18. Deans of Faculties and their functions. - (1) There 
shall be a Dean of each Faculty. 
(2) The Deans of Faculties shall be appointed by the Vice - 
Chancellor in such manner as may be prescribed by the Statutes. 
(3) The Deans shall perform such functions as may be 
prescribed by the Statutes. 
19. Other officers and employees. - The mode of 
appointment and the functions of other officers mentioned in 
clause (ix) of section 9 and of the employees of the University 
shall be such as provided in this Act or as prescribed by Statutes, 
Ordinances and Regulations. 
20. Remuneration of officers and employees. - No officer 
or employee of the University shall be offered nor shall he or she 
accept any remuneration for any work in the University save as 
may be provided for in the Statutes. 
 
CHAPTER IV 
Authorities of the University 
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 Finance Committee; 
(iv) the Examination Committee; 
(v) the Faculties; 
(vi) the Boards of Studies; and 
17 
 
(vii) such other authorities as may be declared by 
the Statutes to be the authorities of the 
University. 
22. Constitution and composition of the Board of 
Management.- (1) The Board shall be the highest executive body 
of the University and shall consis t of the following as members, 
namely:- 
(a) Chairperson:- 
the Vice-Chancellor of the University; 
(b) Ex-officio Members:- 
(i) the Secretary to the Government in -charge of 
Finance Department; 
(ii) the Secretary to the Government in -charge of 
Technical Education Department; 
(iii) the Director of Technical Education, 
Government of Rajasthan; and 
(iv) the Registrar of the University, Member - 
Secretary. 
Explanation .- 
(I)  For the purpose  of this clause,  
expression “the Secretary to the 
Government in - charge” means the 
Secretary to the Governm ent in -charge 
of the Department and includes an 
Additional Chief Secretary and 
Principal Secretary when he or she is 
in-charge of a Department. 
 
(II) Ex-officio members mentioned at (i) and 
(ii) shall include their respective 
nominees who shall not be below the  
rank of Deputy Secretary to the 
Government; 
(c) Nominated Members:- 
(i) two persons nominated by the Vice -Chancellor 
from amongst the Deans for one year; 
(ii)  two University Professors nominated by the 
Vice-Chancellor for one year; 
(iii) two eminent educationists to be nom inated by 
the Chancellor for three years; 
18 
 
(iv) two Principals of affiliated colleges, one from 
the Government Colleges and another from 
Private Colleges, to be nominated by the State 
Government for one year; 
(v)  two members of State Legislature to be 
nominated by  the Speaker of Rajasthan 
Legislative Assembly for three years; and 
(vi) two eminent educationists, to be nominated by 
the State Government for three years; and 
(d) Elected Members:- 
two teachers of the University or its constituent 
colleges who have put in not les s than seven 
years teaching experience in any institution of 
higher technical education in Rajasthan on 1st 
January immediately preceding the year in 
which elections are held, other than University 
Professors, Deans, Directors of the constituent 
colleges, to be elected by the teachers of the 
University and its constituent colleges from 
amongst themselves for three years. 
(2) One third of the members of the Board shall constitute 
the quorum for a meeting. 
(3) The Chairperson of the Board shall perform such 
functions and exercise such powers as are provided in this Act or 
as may be prescribed by the Statutes. 
(4) The members shall serve without any additional pay but 
shall be entitled to daily allowance and travelling expenses as may 
be prescribed by the Statutes. 
(5) The minutes of meetings of the Board shall be recorded 
and maintained by the Member-Secretary of the Board. 
23. Duties and functions of the Board .- Subject to other 
provisions of this Act, the duties and functions of the Board shall 
be as follows:– 
(a) to approve and san ction the budget of the 
University; 
(b) to acquire, to dispose of, to hold and to control the 
property and funds of the University and issue any 
general or special direction on behalf of the 
University; 
(c) to accept the transfer of any movable or 
immovable property on behalf of the University; 
19 
 
(d) to administer any funds placed at the disposal of 
the University for the specific purposes; 
(e) to invest money belonging to the University; 
(f) to appoint the members of the academic, 
administrative and other staff of the Universi ty in 
such manner as may be prescribed by the Statutes; 
(g) to direct the form and use of the common seal of 
the University; 
(h) to appoint such committees, either standing or 
temporary, as it deems necessary for its proper 
functioning; 
(i) to borrow money for capital  improvements and 
make suitable arrangements for its repayment; 
(j) to meet at such times and as often as it deems 
necessary, provided however, that the regular 
meeting of the Board shall be held at least once in 
every three months; 
(k) to make Statutes, Ordinance s and Regulations in 
the manner specified in this Act for smooth 
functioning of the University; and 
(l) to regulate and determine all matters concerning 
the University in accordance with this Act and the 
Statutes and to exercise such powers and to 
discharge su ch duties as may be conferred or 
imposed on it by this Act and the Statutes. 
24. Academic Council.- (1) There shall be an Academic 
Council of the University, consisting of the following as members, 
namely:- 
(i) the Vice-Chancellor-ex-officio Chairperson; 
(ii) the Deans of Faculties; 
(iii) one Professor from each Faculty to be 
nominated by the Vice-Chancellor; 
(iv) one Principal/ Director of a constituent 
college to be nominated by the Vice- 
Chancellor; 
(v) the Secretary to the Government in -charge 
of Technical Education Department; 
(vi) the Director, Technical Education; 
(vii) the Chairpersons of Boards of Studies; 
(viii) two Principals of affiliated Colleges, one 
from Government Colleges and another 
20 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
years. 
from Private Colleges, to be nominated by 
the State Government; 
(ix) two p ersons having special attainment in 
the field of the studies not being employees 
of the University, one to be nominated by 
the Chancellor and the other by the State 
Government; 
(x) one teacher other than the Professors, from 
a constituent college or University  
Department having a minimum ten years 
experience in teaching degree or post- 
graduate classes to be nominated by the 
Vice-Chancellor; 
(xi) one teacher other than the Principals, from 
an affiliated college having a minimum ten 
years experience in teaching degree or post- 
graduate classes to be nominated by the 
State Government; and 
(xii) the Registrar of the University, Member - 
Secretary. 
Explanation.- For the purpose of clause (v) 
of this sub -section expression “the Secretary to the 
Government in-charge” means the Se cretary to the 
Government in -charge of the Department and 
includes an Additional Chief Secretary and 
Principal Secretary when he or she is in -charge of a 
Department. 
(2) The term of office of nominated members shall be two 
 
(3) One third of the members of the Academic Council 
shall constitute the quorum for a meeting. 
25. The Finance Committee.- (1) The Finance Committee 
shall consist of– 
(i) the Vice-Chancellor- Chairperson; 
(ii) the Secretary to the Government in -charge of 
Technical Education Department; 
(iii) the Secretary to the  Government in -charge of 
Finance Department; 
(iv) the Pro-Vice-Chancellor, if any; 
(v) the Registrar of the University; 
(vi) the Controller of Examination; and 
21 
 
(vii) the Finance Officer, who shall also be the 
Secretary of the Committee. 
Explanation.- For the purpose of claus es (ii) and (iii) of 
this sub -section expression “the Secretary to the Government in - 
charge” means the Secretary to the Government in -charge of the 
Department and includes an Additional Chief Secretary and 
Principal Secretary when he or she is in-charge of a Department. 
(2) A member referred to in clause (ii) or clause (iii) of sub- 
section (1) may, instead of attending any meeting of the Finance 
Committee himself, nominate an officer not below the rank of a 
Deputy Secretary to the Government, to act on his behalf. 
(3) The Finance Committee shall advise the Board on 
matters relating to the administration of property and funds of the 
University. It shall, having regard to the income and resource of 
the University, fix limits for the total recurring and non -recurring 
expenditure for the ensuing financial year and may, for any special 
reasons, revise during the financial year the limits of expenditure 
so fixed and the limits fixed shall be binding on the Board. 
(4) The Finance Committee shall have such other powers 
and duties as may be conferred or imposed on it by this Act or the 
Statutes. 
26. Composition and functions of Faculties. - (1) There 
shall be such Faculties in the University as may be prescribed by 
the Statutes. 
(2) Each Faculty shall consist of the following:- 
(i) the Dean of the Faculty – Chairperson; 
(ii) the University Professors of the subjects 
assigned to the Faculty; 
(iii) the Chairpersons of the Boards of Studies in 
the Faculty; 
(iv) one Post-graduate College Principal and one 
Post-graduate Department Head in each 
subject of the Facu lty from affiliated 
colleges, nominated by the State 
Government; and 
(v) two external experts nominated by the 
Academic Council. 
 
(3) Faculty shall perform such functions as may be 
prescribed by the Statutes. 
22 
 
27. Examination Committee. - (1) There shall be an 
Examination Committee in the University, the constitution of 
which shall be as may be provided for in the Ordinances. 
(2) The Committee shall supervise generally all  the 
examinations of the University, including moderation and 
tabulation, and perform the following other functions, namely:- 
(i) to appoint examiners and moderators and, if 
necessary, to remove them; 
(ii) to review from time to time the result of the 
University examinations and submission of 
report thereon to the Academic Council; 
(iii) to make recommendations to the Aca demic 
Council for the improvement of the examination 
system; 
(iv) to scrutinize the list of examiners proposed by 
the Board of Studies, finalize the same and 
declare the results of the University. 
(3) The Examination Committee may appoint such number 
of sub-committees as it thinks fit, and in particular may delegate to 
any one or more persons or sub -committees the power to deal with 
and decide cases relating to the use of unfair means by the 
examinees. 
(4) Notwithstanding anything contained in this Act, it shall 
be lawful for an Examination Committee or, as the case may be, 
for a sub -committee or any person to whom the Examination 
Committee has delegated its power in this behalf under sub-section 
(3) to debar an examinee from future examinations of the 
University, if in its or his opinion, such examinee is guilty of using 
unfair means at any such examination. 
28. Teaching of the University. - (1) All teaching 
recognized by the University shall be conducted in the University 
Departments or in colleges or institutions. 
(2) The authorities responsible for organizing such teaching 
shall be such as may be prescribed by the Ordinances. 
(3) The courses of study and curricula shall be such as may 
be prescribed by Ordinances and, subject thereto, by the 
Regulations. 
29. Supplementary provisions relating to membership.- 
(1) All casual vacancies among the members (other than ex-officio 
members) of any authority or body of the University shall be filled 
as soon as possible by appointment, nomination or election 
23 
 
according as the member whose place became vacan t was 
appointed, nominated or elected and the person appointed, 
nominated or elected to a casual vacancy shall be a member of 
such authority or body for the residuary period of the term for 
which the person whose place he or she fills wo

Excerpt shown. Open the full act in Lexace.

‹ Prev All Rajasthan acts Next ›