LexThe BRIJ UNIVERSITY, BHARATPUR ACT, 2012
Rajasthan · state statute
Open in Lexace · Ask the AI about this actLAW (LEGISLATIVE DRAFTING) DEPARTMENT (GROUP-II) NOTIFICATION Jaipur, October 17, 2012 No. F.2 (41) Vidhi/2/2012.- In pursuance of Clause (3) of Article 348 of the Constitution of India, the Governor is pleased to authorize the publication in the Rajasthan Gazette of the following translation in the English language of the Brij Vishwavidhyalaya, Bharatpur Adhiniyam , 2012 (2012 Ka Adhiniyam Sankhyank 28):- (Authorised English Translation) THE BRIJ UNIVERSITY, BHARATPUR ACT, 2012 (Act No. 28 of 2012) [Received the assent of the Governor on the 14th day of October, 2012] An Act to establish and incorporate Brij University at Bharatpur in the State of Rajasthan and to provide for the matters connected therewith or incidental thereto. Be it enacted by the Rajasthan State Legislature in the Sixty-third Year of the Republic of India, as follows :- 1. Short title, extent and commencement. - (1) This Act may be called the Brij University, Bharatpur Act, 2012. (2) It extends to the whole of State of Rajasthan. (3) It shall be deemed to have come into force on and from 23rd August, 2012. 2. Definitions. - In this Act, unless t he subject or context otherwise requires,- jktLFkku jkti= fo”ks’kkad RAJASTHAN GAZETTE Extraordinary lkvf/kdkj izdkf”kr Published by Authority vkf”ou 25 cq/kokj] “kkds 1934 &vDVwcj 17] 2012 Asvina 25 Wednesday, Saka 1934 –October 17,2012 Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 39½ 39 (a) “Academic Council” means the Academic Council of the University as constituted under section 21; (b) “affiliated college” means an educational institution admitted to the privileges of the University; (c) “autonomous college” means an educational institution declared as such under the provisions of this Act; (d) “Board” means the Boa rd of Management of the University constituted under section 19; (e) “Comptroller” means the Finance officer of the University appointed under section 14; (f) “constituent college” means a college maintained by the University; (g) “Faculty” means a Faculty of the University; (h) “Finance Committee” means the Finance Committee of the University constituted under section 25; (i) “prescribed” means prescribed by the Statutes, Ordinances or Regulations; (j) “Principal” means the Chief Executive Officer of a college or any person duly appointed to act as such; (k) “Registrar” means the Registrar of the University appointed under section 13; (l) “Statutes”, “Ordinances” and “Regulations” mean the Statutes, Ordinances and Regulations of the University made under sections 42, 44 and 46 respectively; (m) “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; (n) “teacher” means a person appointed or recognized by the University for the purpose of imparting instruction or conducting and guiding Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 40½ 40 research and includes a person who may be declared by the Statutes to be a teacher; (o) “University” means the Brij University, Bharatpur incorporated under section 3; (p) “University Department” means a Department maintained by the University. 3. Incorporation of the University . – (1) The Chancellor, the first Vice Chancellor, the first members of the Board of Management and the Academic Council of the University and all persons who may hereafter become such officers or members so long as they continue to hold such office or membership shall constitute a body corporate by the name of “the Brij University, Bharatpur” and shall have perpetual succession and a Common Seal and may, by that name, sue and be sued. (2) The Univers ity 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 property, 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, transfer or disposal of such property shall be made without the prior approval of the State Government. (3) The headquarters of the University shall be at Bharatpur which shall be the headquarters of the Vice-Chancellor. (4) 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. 4. Jurisdiction. - (l) Notwithstanding anything contained in any law for the time being in force but subject to the provisions of the University of Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 41½ 41 Rajasthan Act, 1946 , the S wami K eshwanand Rajasthan Agriculture University, Bikaner Act, 1987 (Act No. 39 of 1987), the Jagadguru Ramanandacharya Rajasthan Sanskrit University Act, 1998 (Act No. 10 of 1998), the Maharana Pratap University of Agriculture and Technology Udaipur Act, 2000 (Act No. 8 of 2000), the Dr. Sarvepalli Radhakrishanan Rajasthan Ayurved University, Jodhpur Act, 2002 ( Act No. 15 of 2002), the Rajasthan University of Health Science s Act, 2005 (Act No. 1 of 2005) and the Rajasthan Tech nical University Act, 2006 (Act No. 8 of 2006), the jurisdiction of the University shall extend to all the constituent, affiliated or autonomous college s and to such other colleges, institutes, institutions and departments within the State of Rajasthan as may be specified by notification in the Off icial Gazette by the State Government. (2) The State Government may, by order in writing,- (a) require any institute, institution or college within the State to terminate with effect from such date as may be specified in the order, its association with, o r its ad mission 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 order which, in the opinion of the State Government is required to be self governing or to be associated with or admitted to the privileges of, any other University or body. (3) The State Government may, in consultation with the University, by notification published in the Official Gazette, enumerate any Government College situated in the jurisdiction of the University to be a constituent college of the University. The land, buildings, Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 42½ 42 laboratories, equipments, book s and any other properties of such college shall then vest in the University and the officers, teachers, and employees of such Government College s under the administrative control, 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. 5. Objects of the University.- The University shall be deemed to have been established and incorporated for the purpose, among others, of - (i) making provision for imparting education in different branches of learning; and (ii) furthering the prosecution of researc h in all branches of learning. 6. Admission to the University . - (1) The University shall, subject to the provisions of this Act, Statutes, Ordinances and Regulations, be open to all persons. (2) Nothing contained in sub-section (1) shall require the University- (a) to admit to any course of study a ny person who does not possess the prescribed academic qualification or standard; or (b) to retain on the rolls of the University any student whose academic record is below the minimum standard required for the award of a degree, diploma or other academic distinction; or (c) to admit any person or retain any student whose conduct is prejudicial to the interests or discipline of the University or the rights and privileges of other students and employees; or (d) to admit to any course of study students larger in number than those prescribed. Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 43½ 43 (3) Subject to the provisions of sub -section (2), reservation of seats in admission for the students belonging to the Scheduled Castes, Scheduled Tribes and Backward Classes and women students shall be made in accordance with the provisions of any law for the time being in force or in accordance with the policy of the State Government. 7. Powers and functions of the University. - The University shall have the following powers and functions, namely;- (a) to provide for instruction in various branches of learning as the University may deem fit; (b) to make provision for research and advancement of knowledge and dissemination of the findings of research and knowledge; (c) to institute and confer degrees, diplomas and other academic distinction; (d) to confer honorary degrees or other distinctions; (e) to admit colleges, institutions and institutes not maintained by the University, to the privileges of the University, and to withdraw all or any of these privileges; (f) to confer autonomous status on a college, institution or department, as the case may be, subject to such conditions as may be laid down in this Act or as may be prescribed by the Statutes and to withdraw the autonomy; (g) to cooperate with other University and authorities in such manner and for such purpose as the University may determine; (h) to inst itute teaching, research and other posts required by the University and to make appointments thereto; (i) to create administrative, ministerial and other necessary posts and make appointments thereto; (j) to institute and award fellowships (including travelling fellowships), scholarships and prizes; Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 44½ 44 (k) to institute and maintain residential accommodation for the students of the University; (l) to demand and receive such fees and other charges as may be prescribed; (m) to supervise and control the residential accommodation for students and to regulate the discipline of the students of the University and to make arrangements for promoting their health and welfare; and (n) to do all such acts and things, whether incidental to the powers aforesaid or not, as may be requisite in o rder t o further the objects of the University. 8. Chancellor.- (1) The Governor of the State of Rajasthan shall, by virtue of his or her office, be the Chancellor of the University. (2) The Chancellor shall be the Head of the University and shall, when present, preside at the convocations thereof and confer degrees, diplomas or other academic distinctions upon persons entitled to receive them. (3) The Chancellor may of his or her own motion or on application call for and examine the record of any officer or authority of the University in respect of any proceeding to satisfy himself or herself as to the regularity of such proceeding or the correctness, legality or propriety of any decision taken or order made therein; and if in any case, it appears to the Chancellor that any such decision or order should be modified, annulled, reversed or remitted for reconsideration, he or she may pass orders accordingly: 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 proceeding, decision or order to which the application relates was communicated to the applicant; Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 45½ 45 Provided further that no order prejudicial to any person shall be passed unless such person has been given an opportunity of making his representation. (4) The Chancellor shall exercise such other powers and perform such other functions as may be conferred on or assigned to him or her by or under this Act. 9. Visitation. - (1) T he 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, li braries, museums, workshops and equipments; or (b) of any college , institution or host el 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 shal l be entitled to be represented at such inspection or inquiry. (4) The Chancellor shall communicate to the University his or her views with reference to the result of such inspection or inquiry and may, after ascertaining the opinion of the University ther eon, advise the University upon the action to be taken and fix a time limit for taking such action. Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 46½ 46 (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 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 representati on 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 does 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 such order as may be necessary for the expenses thereof. 10. Officers and Authorities of the University.- The following shall be the officers and authorities of the University, namely:- (a) Officers of the University- (i) the Vice-Chancellor; (ii) the Registrar; (iii) the Comptroller; (iv) the Estate Officer, (v) the Dean of Student Welfare; (vi) the Deans of Faculties; and (vii) such other persons in the service of the University as m ay be declared by the Statutes to be the officers of the University. (b) Authorities of the University- (i) the Board of Management; (ii) the Academic Council; (iii) the Faculties; (iv) the Board of Studies; (v) the Finance Committee; and (vi) such other authorities as may be declared by the Statutes to be the authorities of the University. Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 47½ 47 11. Vice-Chancellor.- (1) The Vice -Chancellor shall be a whole time paid officer of the University and shall be appointed by the Chanc ellor in consultation with the State Government upon recommendation of a Selection Committee consisting of – Amendment 11(a) attached (a) one person nominated by the Board not connected with the University or any college thereof; (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 Chairman of the Committee (2) The term of the office of the V ice-Chancellor shall be three years from the date on which he or she enters upon his or her office or until he or she attains the age of seventy years, whichever is earlier: Provided that the same person shall be eligible for reappointment for a second term. (3) The Vice-Chancellor shall receive such pay and allowances as may be determined by the State Government. In addition to it, he or she shall be entitled to free furnished residence maintained by the University and such other perquisites as may be prescribed. (4) When a permanent vacancy in the office of the Vice -Chancellor occurs by reason of his or her death, resignation, removal or the expiry of his or her term of office, it shall be filled by the Chancellor in accordance with sub - section (1) and for so long as it is not so filled, stop -gap arrangement shall be made by him or her under and in accordance with sub-section (5). Note :- Amendment No. F. 2(13) Vidhi/2/2019 received from Higher Education Group-4 of Section 11(a) is attached at the end of this Act. Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 48½ 48 (5) When a temporary vacancy in the office of the Vice -Chancellor occurs by reason of leave, suspension or otherwise or when a stop -gap arrangement is necessary under sub -section (4), the Registrar shall forthwith report the matter to the Chan cellor who shall make, on the advice of the State Government, arrangement for the carrying on of the function of the office of the Vice-Chancellor. (6) Notwithstanding anything contained in sub -section (1) to sub -section (5), the first Vice -Chancellor of the University shall be appointed by the Chancellor on the advice of the State Government for a period not exceeding three years on such terms and co nditions as the State -Government may determine. (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 or she wishes to be relieved, his or her resignation to the Chancellor. (8) Such resignation shall take effect from the date determined by the Chancellor and conveyed to the Vice-Chancellor. 12. Powers and duties of the Vice -Chancellor.- (1) The Vice -Chancellor shall be the principal executive and academic 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 Chairman of the Board a nd 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 and such other authorities and bodies as may be prescribed. (4) The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of discipline in the University. Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 49½ 49 (5) The Vice -Chancellor shall ensure the faithful observance of the provisions of this Act and the Statutes, Ordinances and Regulations and shall possess all such powers as may be necessary for the purpose. (6) In an emergency, which in the opinion of the Vice -Chancellor requires immediate action to be taken, he or she shall take such action a s he or she deems necessary and shall at the earliest opportunity report the action taken to the officer , authority or other body who or which in the ordinary course would have dealt with the matter. (7) Where any action taken by the Vice -Chancellor under sub-section (6) affects any person in the service of the University to his disadvanta ge, such person may prefer an ap peal to the Board within thirty days of the date on which the action is communicated to him. (8) Subject as aforesaid, the Vice-Chancellor shall give effect to the orders of the Board regarding the appointment, suspension and dismissal of officers, teachers and other employees of the University. (9) The Vice-Chancellor shall be responsible fo r close coordination and integration of teaching, research and other work and s hall exercise such other powers as may be prescribed. 13. Registrar. - (1) 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. (2) 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 form amongst the officers of the Rajasthan Administrative Service (not below selection scale). (3) The Registrar shall be the ex-officio Secretary to the Board, the Academic Council and any other authority declared by the Statutes to be the Authority of the University. (4) It shall be the duty of the Registrar- Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 50½ 50 (a) to be the custodian of the records, the Common Seal and such other properties of the University as the Board shall commit to his or her charge; and (b) to issue all notices convening meetings of the Board, the Academic Council, the Faculties, the Board of Studies, and of any committee appointed by the authorities of the University. (5) (i) Where any proceedings or resolution of the Board or order of the Vice-Chancellor is inconsistent with the provisions of this Act and the Statutes made thereunder, it shall be the duty of the Registrar to tender advice t o the Board or the Vice -Chancellor mentioning the relevant provisions and record in the proceedings to the meeting of the Board or on the order of the Vice - Chancellor the fact that he or she had tendered such advic e and thereupon put up a note of dissent on such proceedings, resolution, t he order or as the case may be, and ensure the communication of the matter to the Chancellor or any officer authorized by him or her in this behalf within seven days of passing such resolution or order, or as the case may be, undertaking such proceedings. (ii) After examining the note of dissent reported under sub -clause (i), the Chancellor or the officer authorized in this behalf by him or her, may make such interim or final order as he or she thinks fit, which shall be binding on the University: Provided that if no such interim or final order is passed within a period of thirty days from the date of receipt of the dissent note, the Board or, as the case may be, Vice-Chancellor may proceed with the proceedings or the resolution or, as the case may be, the order as if the dissent note was not put up. (6) The Registrar shall be responsible to ensure the compliance of the provisions of section 41. Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 51½ 51 (7) The Registrar shall exercise such powers and perform such other functions and discharge such other duties as ma y be prescribed or required of him or her from time to time by the Vice- Chancellor or by the Board. 14. Comptroller.- (1) The Comptroller shall be the principal finance, accounts and audit officer of the University. He or she shall work directly under the control of the Vice-Chancellor. (2) Notwithstanding anything contained in this Act or any other law for the time being in force, the Comptroller shall be appointed by the State Government on deputation from amongst the officers of the Rajasthan Accounts Service (not below selection scale). (3) The Comptroller shall be the ex-officio Member- Secretary to the Finance Committee. (4) The Comptroller shall- (a) exercise general supervision over the funds of the University and shall advise the University as regards its financial policy; (b) to manage the property and investments of the University including trust and endowed property in accordance with the decision of the Finance Committee and the Board; and (c) exercise such other powers and perform such other financial functions, as may be assigned to him or her by the Board, or as may be prescribed: Provided that the Comptroller shall not incur any expenditure or make any investment exceeding such amount as may be prescribed except with the prior approval of the Board. (5) Subject to the control of the Board, the Comptroller shall- (a) ensure that the limits fixed by the Board for recurring and non-recurring expenditure for a year are not exceeded and that all moneys are expended for the purposes for which they are granted or allotted; (b) be responsible for the preparation of annual accounts, financial estimates and the budget of the University and for their presentation to the Finance Committee and the Board; Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 52½ 52 (c) keep a constant watch on the cash and bank balances and of investments; (d) watch the progress of the collection of revenue and advise on the methods of collection employed; (e) ensure that the registers of buildings, land, furniture and equipments are maintained up-to-date, and that stock checking is conducted in respect of equipments and other consumable materials in all offices, laborator ies, colleges and institutions maintained by the University; (f) ensure that no expenditure not authorized in the budget is incurred by the University otherwise than by way of investment and to bring to the notice of the Vice - Chancellor and the Registrar any unauthorized expenditure or other financial irregularity and suggest appropriate action to be taken against persons at fault; (g) disallow any expenditure which may contravene the terms o f any Statute or for which provision is required to be made by a Statute but has not been made; (h) call from any office, laboratory, college or institution maintained by the University, any information or returns as he or she may consider necessary for the exercise of his or her powers, performance of his or her functions or discharge of his or her duties; and (i) ensure the compliance of the provisions of sections 33, 34 and 35. 15. Estate Officer and Dean of Student Welfare. - (1) The Board may appoint any one or more of the following officers, namely:- (a) The Estate Officer; and (b) The Dean of Student Welfare. (2) The Estate Officer shall be incharge of all the buildings, lawns, gardens and other immovable property of the University. (3) The Dean of Student Welfare shall have the following duties:- (a) to make arrangements of the housing of students; (b) to direct a programme of students counselling; Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 53½ 53 (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. 16. 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 a manner as may be prescribed. (3) The Deans shall perform such functions as may be prescribed by the Statutes. 17. Other Officers and employees. - The mode of appointment and the functions of other Officers mentioned in clause (a) of section 10 and of the employees of the University shall be as provided in this Act or as prescribed by Statutes, Ordinances and Regulations. 18. 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. 19. Constitution and c omposition of the Board of Management. - (1) The Board shall be the highest executive body of the University and shall consist of the following members, namely (I) the Vice-Chancellor of the University- Chairman; (II) Ex-officio Members- (i) the Principal Secretary to t he G overnment of Rajasthan, Finance Department; (ii) the Principal Secretary to the Government of Rajasthan, Higher Education Department; (iii) the Director of College Education, Rajasthan; and (iv) the Registrar of the University, Member- Secretary. Explanation.- Ex-officio members mentioned at (i) to (ii) shall include their respective nominees who shall not be below the rank of Deputy Secretary to the Government of Rajasthan; (III) Nominated Members- Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 54½ 54 (i) two persons nominated by the Vi ce- 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 nominated by the Chancellor for three years; (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 State Government for three years; and (vi) two eminent educationists to be nominated by the Stat e Government for three years; and (IV) Elected Members - Two teachers of the University or its constituent/affiliated colleges who have put in not less than seven years teaching experience in any institution of higher education in Rajasthan on 1 st January immediately preceding the year in which elections are held, other than University professors, Deans, Directors of the Colleges of the University, to be elected by the teachers of the University and its constituent colleges from amongst themselves for three years. (2) One-third members present at a meeting of the Board shall constitute the quorum for meeting. (3) The Chairman of the Board shall perform such functions and exercise such powers as are provided in this Act or as may be prescribed. (4) The member s shall serve without any additional pay but shall be entitled to daily allowance and travelling expenses as may be prescribed. (5) The minutes of meeting of the Board shall be recorded and maintained by the Member-Secretary of the Board. 20. Duties and funct ions of the Board. - The duties and functions of the Board shall be as follows:- (a) to approve and sanction the budget of the University; Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 55½ 55 (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; (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 University in such manner as may be prescribed; (g) to direct the form and use of the Common Seal of the University; (h) to appoint such committees, either standing or t emporary, 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, Ordinances and Regulations in the manner prescribed 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 such duties as may be conferred or imposed on it by this Act and the Statutes. 21. Academic Council. - (1) There shall be an Academic Council of the University, consisting of the following as members, namely:- (a) the Vice-Chancellor-Ex-officio Chairman; (b) Deans of Faculties; (c) one Professor from each faculty to be nominated by the Vice - Chancellor; (d) one Principal/Director of a constituent college to be nominated by the Vice-Chancellor; (e) Principal Secretary to the Government of Rajasthan, Higher Education Department or his nominee not below the rank of a Deputy Secretary to the Government of Rajasthan; (f) Director of College Education, Rajasthan; (g) Chairmen, Boards of Studies; Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 56½ 56 (h) two Principals o f affiliated colleges, one from Government Colleges and another from Private Colleges, to be nominated by the State Government; (i) two persons having special attainment in the field of studies not being employees of the University, one to be nominated by the Chancellor and the other by the State Government; (j) one teacher other than the Professors, from a constituent college/University Department having a minimum ten years experience in teaching degree or post -graduate classes to be nominated by the Vice-Chancellor; (k) 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 (l) the Registrar of the University, Member-Secretary. (2) The term of office of nominated members shall be two years. 22. Functions of the Academic Council. - (1) The Academic Council shall be incharge of the ac ademic affairs of the University and shall subject to the provisions of this Act and the Statutes and Ordinances made thereunder have control over, and be responsible for the maintenance of standards of instructions, education and examinations and for the requirements for the award of degrees and diplomas. (2) The Academic Council shall exercise such other powers and perform such other duties as may b e conferred or imposed upon it by the Statutes and shall advise the Vice-Chancellor on all academic matters. 23. Composition and functions of the 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:- (a) Dean of the Faculty - Chairman; (b) University professors of the subjects assigned to the Faculty; (c) Chairmen of the Boards of Studies in the faculty; (d) one Post -graduate College Principal and one Postgraduate Department Head in each subject of the Faculty from affiliated colleges, nominated by the State Government; and Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 57½ 57 (e) two External experts nominated by the Academic Council; (3) The Faculty shall perform such functions as may be prescribed by the Statutes. 24. Board of Studies.- (1) There shall be such number of Boards of Studies as may be determined by the Statutes. (2) A Board of Studies shall be constituted in the manner, consist of such members, exercise such powers and perform such functions as may be prescribed. 25. Finance Committee.- (1) The Finance Committee shall consist of the following members, namely:- (a) the Vice-Chancellor, who shall be the Chairman of the Committee; (b) the Principal Secretary to the Government of Rajasthan, Finance Department, or his nominee not below the rank of Deputy Secretary to the Government of Rajasthan; (c) the Principal Secretary to the Government of Rajasthan, Higher Education Department, or his nominee not below the rank of Deputy Secretary to the Government of Rajasthan; (d) one member of the Board, to be nominated by the Board from amongst its non-official members; (e) two professors, by rotation, to be nominated by the Board; and (f) the Comptroller, who shall be the Member -Secretary of the Committee. (2) The term of office of the members nominated under clauses (d) and (e) shall be two years. 26. Functions of Finance Committee. - Subject to the other provisions of this Act, the Finance Committee shall broadly perform the following functions, namely:- (i) to examine the annual accounts and annual budget estimates of the University and to advise the Board thereon; (ii) to review from time to time the financial position of the University; Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 58½ 58 (iii) to make recommendations to the Board on all financial policy matters of the University; (iv) to make recommendations to the Board on all proposals involving raising of funds, receipts and expenditure; (v) to provide guidelines for investment of surplus funds; (vi) to make recommendations to the Board on all proposals involving expenditure for which no provision has been made in the budget or for which expenditure in excess of the amount provided in the budget needs to be incurred; (vii) to examine all proposals relating to the revision of pay -scales, upgradation of the scales and those items which are not included in the budget prior to placing before the Board; and (viii) to exercise such other powers and perform such other functions as may be conferred or imposed upon it by the Regulations. 27. Teaching of the University. - (1) All teaching recognized by the University shall be conducted in the University departments or in colleges, institutes and institutions. (2) The authorities responsible for organizing such teaching shall be such as may be prescribed. (3) The courses of study and curricula shall be such as may be prescribed by Ordinances and, subject thereto, by the Regulations. 28. Teachers and Officers of the University. - (1) The appointment of teachers and officers of the University shall be made in accordance with provisions of the Rajasthan Universities' Teachers and Officers (Selection for Appointment) Act, 1974 (Act No. 18 of 1974). (2) Except in cases provided for by the Statutes, teachers and officers of the University shall be appointed under a written contract. The contract shall be lodged with the Vice-Chancellor and a copy thereof shall be furnished to the teacher or officer concerned. The contract shall not be inconsistent with the provisions of this Act and the Statutes for the time being in force in relation to the conditions of service. 29. Age of retirement - Subject to any provision in the Statutes to the contrary or any directions or policy of the State Government in this Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 59½ 59 regard, all t he employees of the University shall ordinarily retire from service upon attaining the age of sixty years. 30. Pension or provident fund. - (1) For the benefit of its officers, teachers, clerical staff and other employees, the University sha ll constitute, in such manner and subject to such conditions as may be prescribed, such pension, gratuity, insurance and provident fund as it may deem fit. (2) The provisions of the Provident Funds Act, 1925 (Central Act No. 19 of 1925), shall apply to a fund or an insurance scheme as if it were a State Government fund or scheme and the University shall contribute to or invest in such fund or scheme. (3) Provision shall be made in the Statutes to ensure that staff members transferred from employment in the service of the State shall have their accrued service benefits protected upon such transfer. 31. Conferment of autonomous status. - (1) An affiliated college or a recognized institution or a University Department may be conferred the autonomous status by the University in the matter of admission of students, prescribing the courses of studies, imparting instructions and training, holding of examinations and the powers to make necessary rules for the purpose. (2)The Board shall for the purpose of satisfying itself about the standards of education in such a college, institution or department may direct an enquiry to be made in the prescribed manner by a standing committee consisting of such persons as are deemed fit. (3) On receipt of the report of the said committee and the recommendations of the Academic Council thereon, the Board on being satisfied, shall refer the matter to the University Grants Commission and the State Government to obtain their concurrence. (4) On receipt of such concurrence, the University shall confer the autonomous status on the college, the institution or the department, as the case may be. (5) The status of autonomy may be granted initially for a period of five years subject to review by an expert committee to be constituted for this purpose. The committee shall comprise the following, namely:- Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 60½ 60 (a) one nominee of the University; (b) one nominee of the State Government; (c) one nominee of the University Grants Commission; (d) one Principal of an autonomous college to be nominated by the Vice-Chancellor; and (e) an officer of the University to be nominated by the Vice - Chancellor. (6) The Committee shall submit its report to the Board for further action. (7) The University shall continue to exercise general supervision over such college, institution or department and to confer degrees on the students of such college, institution or department. (8) The autonomous college, institution or department shall appoint such committees as may be prescribed for the proper management relating to academic, financial and administrative affairs. (9) Every autonomous college, institution or department shall furnish such reports, returns and other information as the Board may require from time to time. (10) The Board shall cause every autonomous college, i nstitution or department to be inspected from time to time. 32. Withdrawal of autonomous status.- (1) The conferment of autonomous status may be withdrawn by the University if the college, institution or department has failed to observe any of the conditions of its conferment or the efficiency thereof has so deteriorated that in the interest of education it is necessary to do so. (2) Before an order under sub -section (1) is made, the Board shall, by one month's notice in writing, call upon the college, institution or department to show cause why sueh an order should not be made. (3) On receipt of the explanation, if any, made by the college, institution or department in reply to the notice, the Board shall, after consulting the Academic Council and the University Grants Commission report the matter to the State Government. (4) The State Government shall, after such further enquiry, if any, as may be deemed fit, record its opinion in the matter and convey its Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 61½ 61 decision to the University and the University shall thereupon make such order as it deems fit. (5) Where in the case of an autonomous college, institution or department, the autonomous status conferred under section 31 is withdrawn by an order made under sub -section (4), such college, institution or department, as the case may be, shall cease to have an autonomous status from the date specified in the order. 33. University fund. - (1) The University shall establish, maintain and administer a fund to be called the University fund. (2) The following moneys shall form part of, and be paid into, the University fund, namely:- (a) any contribution or grant by the State Government; (b) income arising to the University from all sources including income from fees and charges; (c) trusts, bequests, donations, endowments and other grants, if any; and (d) such other money as may be prescribed by the Statutes. (3) The matters to which the fund may be applied and appropriated shall be those prescribed by this Act or the Statutes. (4) All expenses incurred under and in pursuance of any provision contained in this Act shall be met out of the University fund. (5) The University shall have power to borrow, on the security of the University properties and with the concurrence of the State Government money for the purposes of the University. 34. Accounts and audit. - (1) The annual accounts and balance sheet of the University shall be prepared by the Comptroller under the direction of the Vice-Chancellor and all moneys accruing to or received by the University Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 41¼ 62½ 62 from whatever source and all amount disbursed or paid shall be entered in the accounts. (2) the Comptroller shall, before su
Excerpt shown. Open the full act in Lexace.