LexThe govind guru tribal university , banswara act , 2012
Rajasthan · state statute
Open in Lexace · Ask the AI about this act Hkkx 4 ¼d½jktLFkku jkt&i= vDVwcj 17] 2012 lkf/kdkj izdkf'krAsvina 25, Wednesday, Saka 193447¼38½ jktLFkku jkt&i=] vDVwcj 17] 2012LAW (LEGISLATIVE DRAFTING) DEPARTMENTNo. F. 2 (44) Vidhi/2/2012.Constitution of India, the Governor is pleased Rajasthan Gazette of the following translation in the English language of the Rajiv Gandhi Janjateeya Vishwavidhyalaya, Udaipur Adhiniyam, 2012 (2012 Ka Adhiniyam Sankhyank 31):1THE GOVIND GURU TRIBAL UNIVERSITY, [Received the assent of the Governor on the 14to establish and incorporate State of Rajasthan and to provide for the mattersthereto. Be it enacted by the Rajasthan State Legislature in the SixtyRepublic of India, as follows:1. Short title, extent and commencement.Govind Guru Tribal (2) It extends to the whole of the State of Rajasthan.(3) It shall be deemed to have come into force on and from 27 2. Definitions. (a) "Academic Council" means the Academic Council of the University 1 Subs. by the Rajiv Gandhi Tribal University,Act, 2016, sec. 3, for “The Rajiv Gandhi Tribal University, Udaipur Act, 20122 Subs. by the Rajiv Gandhi Tribal University,Act, 2016, sec. 4, for “Rajiv Gandhi Tribal University a3Subs. by the Rajiv Gandhi Tribal University,Act, 2016, sec. 5, for “the Rajiv Gandhi Tribal University, Udaipur Act, 2012
Hkkx 4 ¼d½jktLFkku jkt&i= vDVwcj 17] 2012 47¼41½jktLFkku jkt&i= fo’ks"kkad RAJASTHAN GAZETTEExtraordinarylkf/kdkj izdkf'kr Published by Authorityvkf'ou 25] cq/kokj] 'kkds 1934&vDVwcj 17] 2012Asvina 25, Wednesday, Saka 1934–October 17, 2012 jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 LAW (LEGISLATIVE DRAFTING) DEPARTMENT(GROUP-II) NOTIFICATION Jaipur, October 17, 2012 No. F. 2 (44) Vidhi/2/2012.–In pursuance of Clause (3) of Article 348 of the India, the Governor is pleased to authorise the publication in the Rajasthan Gazette of the following translation in the English language of the Rajiv Gandhi Janjateeya Vishwavidhyalaya, Udaipur Adhiniyam, 2012 (2012 Ka Adhiniyam Sankhyank 31):– (Authorised English Translation) THE GOVIND GURU TRIBAL UNIVERSITY, BANSWARA ACT, 2012 (Act No. 31 of 2012) [Received the assent of the Governor on the 14th day of October, 2012] An Act to establish and incorporate 2[Govind Guru Tribal University at BanswaraState of Rajasthan and to provide for the matters connected therewith or incidental 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 Govind Guru Tribal University, Banswara] Act, 2012. (2) It extends to the whole of the State of Rajasthan. (3) It shall be deemed to have come into force on and from 27th 2. Definitions.- In this Act, unless the subject or context otherwise requires,(a) "Academic Council" means the Academic Council of the University as constituted under section 24; University, Udaipur (Change of Name and Headquarters, andRajiv Gandhi Tribal University, Udaipur Act, 2012”. University, Udaipur (Change of Name and Headquarters, and, sec. 4, for “Rajiv Gandhi Tribal University at Udaipur”. University, Udaipur (Change of Name and Headquarters, andRajiv Gandhi Tribal University, Udaipur Act, 2012”.
47¼41½ RAJASTHAN GAZETTE Extraordinary Published by Authority vkf'ou 25] cq/kokj] 'kkds 1934&vDVwcj 17] 2012 October 17, 2012 Hkkx 4 ¼d½ LAW (LEGISLATIVE DRAFTING) DEPARTMENT In pursuance of Clause (3) of Article 348 of the to authorise the publication in the Rajasthan Gazette of the following translation in the English language of the Rajiv Gandhi Janjateeya Vishwavidhyalaya, Udaipur Adhiniyam, 2012 (2012 Ka BANSWARA ACT, day of October, 2012] Banswara] in the connected therewith or incidental third Year of the (1) This Act may be called 3[the th August, 2012. In this Act, unless the subject or context otherwise requires,- and Amendment) and Headquarters, and Amendment) and Headquarters, and Amendment)
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(b) "Advisory Council" means the University Advisory Council constituted
under section 20;
4[(bb) “affiliated college” means means an educational
institution admitted to the privileges of the University;
(bbb) "autonomous college" means an educational institution
declared as such under the provisions of this Act;]
(c)“Board” means the Board of Management of the University
constituted under section 22;
(d) “Comptroller” means the Finance officer of the University appointed
under section15;
5[(dd) "constituent college" means a college maintained by the
University;]
(e) “Faculty” means a Faculty of the University;
(f) “Finance Committee” means the Finance Committee of the University
constituted uder section 28;
(g) “prescribed” means prescribed by the Status; Ordinances or Regulations;
6[(gg) "Principal" means the Chief Executive Officer of a
college or any person duly appointed to act as such; and]
(h) “Pro-Vice-Chancellor” means the Pro-Vince-Chancellor of the
University appointed under section13;
(i) “Registrar” means the Registrar of the University appointed under
section 14;
(j) “Status”, “Ordinances” and “Regulations” means the
University made under sections 43, 45and 47 respectively;
(k) “student of the University” means a person enrolledIn the University for
taking a course of study for a degree, diploma or other academic
distinction duly instituted;
(l) “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;
7[(m)"University" means the Govind Guru Tribal University,
Banswara incorporated under section 3;]
(n) “University Department” means a Department maintained by the
University.
4Ins. by the Rajiv Gandhi Tribal University, Udaipur (Change of Name and Headquarters, and Amendment)
Act, 2016, sec. 6 (i).
5Ins. by the Rajiv Gandhi Tribal University, Udaipur (Change of Name and Headquarters, and Amendment)
Act, 2016, sec. 6 (ii).
6Ins. by the Rajiv Gandhi Tribal University, Udaipur (Change of Name and Headquarters, and Amendment)
Act, 2016, sec. 6 (iii).
7Subs. by the Rajiv Gandhi Tribal University, Udaipur (Change of Name and Headquarters, and Amendment)
Act, 2016, sec. 6 (iv), for "Univercity meance the Rajiv Gandhi Tribal University, Udaipur incorrated under
section 3;"
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3. Incorporation of the University.- (1)The Chancellor, The first Vince-
Chancellor, the first member of the Board of Management and the Academic Council
of the University and all Person who may hereafter become such officers or members
so long as the continue to hold such office or membership shall constitute a body
corporate by the name of 8[“the Govind Guru Tribal University, Banswara”] 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 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.
9[(3) The headquarters of the University shall be at Banswara 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.
10[4 Jurisdiction.-(1) Notwithstanding anything contained in any law for the
time being in force but subject to the provisions of the University of Rajasthan Act,
1946, the Swami Keshwanand 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 Sciences Act, 2005 (Act No. 1 of 2005)
and the Rajasthan Technical University Act, 2006 (Act No. 8 of 2006), the
jurisdiction of the University shall extend to all the 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 within the State to
terminate with effect from such date as may be specified in the order, its
association with, or its admission to the privileges of any other University
8Subs. by the Rajiv Gandhi Tribal University, Udaipur (Change of Name and Headquarters, and Amendment)
Act, 2016, sec. 7 (i), for “ the Rajiv Gandhi Tribal University, Udaipur”.
9Subs. by the Rajiv Gandhi Tribal University, Udaipur (Change of Name and Headquarters, and Amendment)
Act, 2016, sec. 7 (ii), for clause 3 (3) for"The headquarters of the University shall be at Udaipur which shall be
the headquarters of the Vice-Chancellor."
10Subs. by the Rajiv Gandhi Tribal University, Udaipur (Change of Name and Headquarters, and Amendment)
Act, 2016, sec. 8, for section 4.for " The jurisdiction of the University shall extend to and the powers conferred
by or under this Act shall be exercisable by it in the University departments and its institutes and institutions."
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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 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, laboratories, equipments, books and any other
properties of such college shall then vest in the University and the officers, teachers
and employees of such Government Colleges under the administrative control, after
being found suitable, through screening and on fulfilling such terms 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 University.-The University shall be deemed to have been
established and incorporated for the purpose, among others, of –
(i) to provide avenues of higher education and researchfacilities primarily
for the tribal population;
(ii) to disseminate and advance knowledge by providing
instructional and research facilities in tribal art, culture, tradition,
language, medicinal system, customs, forest based economic
activities, flora, fauna and advancement in technologies relating to
the natural resources of the tribal areas or any other related
branches of learning as it may deem fit;
(iii) to collaborate with national and international universitiesor
organizations or institutions, specially for undertaking cultural studies
and research on tribal populations;
(iv) to formulate tribal centric development models, publish reports
monographs; and to organize conferences, seminars on issues relating
to tribes, and to provide inputs to policy matters in different spheres;
(v) to take appropriate measures for promoting, the members of capable
of managing, administering and looking after their own needs by
access to higher education through a University of own; 11[***]
(vi) to take appropriate measures for promoting innovations in teaching
learning processes in inter-disciplinary studies and research, and to
pay special attention to the improvement of the social, educational
and economic condition and welfare of the Scheduled Tribes, their
intellectual, academic and cultural development 12[;]
13[(i) to make provision for imparting education in different branches of
learning; and
11 Omission by the Rajiv Gandhi Tribal University, Udaipur (Change of Name and Headquarters,
and Amendment) Act, 2016, sec. 9 (i), for the word “and”.
12 Subs. by the Rajiv Gandhi Tribal University, Udaipur (Change of Name and Headquarters, and Amendment)
Act, 2016, sec. 9 (ii), for the punctuation mark “.”.
13Ins. by the Rajiv Gandhi Tribal University, Udaipur (Change of Name and Headquarters, and Amendment)
Act, 2016, sec. 9 (iii).
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(ii) to further the prosecution of research 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 in sub-sections (1) shall require the University-
(a) to admit to any course of study any 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 or 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.
(3) Subject to the provisions of sub-sections (2), reservation of seats in
admissionsfor the students belonging to the Scheduled Castes, Scheduled Tribes and
Backward Classes and women stuents 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 administer and manage the University;
(b) to provide for instructions in such branches of learning as the
University may from time to time, determine and to make provisions
for research and for the advancement and dissemination of knowledge
as is necessary for the furtherance of the objects of the University;
(c) to prescribe courses and curricula and provide for flexibility in the
education systems and delivery methodologies;
(d) to establish, with the prior approval of the State Government, such
centres, or other units for research and instruction as are, in the opinion
of the University, necessary for the furtherance of its objects;
(e) to provide facilities through the distance education system to such
persons as it may determine;
(f) to institute and confer degrees, diplomas and other academic
distinctions and awards in the manner prescribed by the Statutes;
(g) to institute and award fellowships, scholarships, prizes, medals and
other awards;
(h) to collaborate or associate with other Universities, institutions and
authorities with like or similar objects, as the University may
determine;
(i) to admit the students for the courses offered by the University in the
prescribed manner;
(j) to fix, demand and receive or recover fees and such other charges as
may be prescribed;
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(k) to institute teaching, research and other posts required by the
University and to make appointments thereto;
(l) to create administrative, ministerial and other necessary posts and make
appointments thereto;
(m) to lay down conditions of service of all categories of employees,
including their code of conduct;
(n) to regulate and enforce discipline among the students and all categories
of the employees and to take such disciplinary measures in this regard
as may be prescribed or deemed by the University to be necessary;
(o) to establish, maintain and manage halls and hostels for the residences
of students and accommodation for faculties, officers and employees of
the University and guest houses;
(p) to make arrangements for promoting the health and general welfare of
the students and employees;
(q) to regulate the expenditure, and to manage the finances and to maintain
accounts of the University;
(r) to receive grants, subventions, subscriptions, donations and gifts for the
purpose of the University and consistent with the objects for which the
University is established and to enter into any agreement with the
Central Government, the State Government, the University Grants
Commissions or other authorities or bodies for receiving and grants;
(s) to purchase, acquire, take on lease or dispose, with the prior approval
of the State Government, any land or building or works which may be
necessary for the purpose of the University on such terms and
conditions as it may think fit and proper and to construct, alter and
maintain any such buildings or works;
(t) to execute conveyances regarding transfers, mortgages, leases,
licences, agreements and other conveyance in respect of the assets of
the University or to be acquired for the purpose of the University, after
taking prior permission of the State Government;
(u) to borrow, with the prior approval of the State Government, on the
security of the property of the University, money for the purposes of
the University;
(v) to make special provisions for the promotion of educational, economic
interests and welfare of the members belonging to the Scheduled Tribes
by providing adequate percentage of seats in the matters of admission,
of posts of employment and other benefits; 14[***]
(w) to do all such other acts and things as the University may consider
necessary, conducive or incidental to the attainment or enlargement of
all or any of the objects of the University15[;]
14 Omission by the Rajiv Gandhi Tribal University, Udaipur (Change of Name and Headquarters, and
Amendment) Act, 2016, sec. 10 (i), for the word“and”.
15 Subs. by the Rajiv Gandhi Tribal University, Udaipur (Change of Name and Headquarters, and Amendment)
Act, 2016, sec. 10 (ii), for the punctation mark “.”.
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16[(x) 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;
(y) 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; and
(z) to cooperate with other University and authorities in such manner and
for such purpose as the University may determine.]
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:
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 the Act.
9.Visitation.- (1) The Chancellor shall have the right to cause an inspection,
to be make 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 institute, 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.
16Added by theRajiv Gandhi Tribal University, Udaipur (Change of Name and Headquarters, and Amendment)
Act, 2016, sec. 10 (iii).
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(3) The Chancellor shall, in every case, give notice to the University of this 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
references 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 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 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 Pro-Vice-Chancellor;
(iii)the Registrar;
(iv) the Comptroller;
(v) the Estate Officer;
(vi)the Dean of Student Welfare;
(vii) the Deans of Faculties; and
(viii) such other persons in the service of the University as may be
declared by the Statutes to be the officers of the University.
(b) Authorities of the University-
(i) the Advisory Council;
(ii) the Board of Management;
(iii)the Academic Council;
(iv) the Faculties;
(v) the Board of Studies;
(vi)the Finance Committee; and
(vii) such other authorities as may be declared by the Statutes to be the
authorities of the University.
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17[11. Vice-Chancellor.- (1) The Vice-Chancellor shall be a whole time paid
officer of the University.
18[(2) No person shall be eligible to be appointed as Vice-Chancellor unless
he is, a distinguished academician having a minimum of ten years experience as
Professor in a University or college or ten year experience in an equivalent position in
a reputed research and or academic administrative organization and, of highest level
of competence, integrity, morals and institutional commitment.]
(3) The Vice-Chancellor shall be appointed by the Chancellor in consultation
with the State Government from amongst the persons included in the panel
17-Subs. by the Govind Guru Tribal University, Banswara (Amendment) Act, 2017, sec. 2, for sec. 11. for existing sec. " (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 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 Vice-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 ViceChancellor 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).
(5) When a temporary vacancy in the office of the ViceChancellor 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 Chancellor 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 conditions 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
ViceChancellor. "
18-Subs by the Universities’ Laws (Amendment) Act, 2019, sec. 3(i), for sec. 11 (2) of the Govind Guru
Tribal University, Banswara (Amendment) Act, 2017.for existing-"[(2) No person shall be eligible to be
appointed as Vice-Chancellor unless he is a distinguished academician having a minimum of ten years
experience as Professor in a University or ten years experience in an equivalent position in a reputed research
and/or academic administrative organization.]"
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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 Chairman 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 abroad, 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 enters upon his office or until he attains the age of seventy years,
whichever is earlier:
Provided that the same person shall be eligible for reappointment 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 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, removal 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 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 (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 the 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 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-Chancellor. (13)
Where a person appointed as the Vice-Chancellor was in employment before such
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appointment in any other college, institution or University, he may continue to
contribute to the provident fund of which he 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 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.
(17) The Vice-Chancellor shall be the principal academic, administrative and
executive officer of the University and shall exercise overall supervision and control
over the affairs of the University. He shall have all such powers as may be necessary
for true observance of the provisions of this Act and Statutes.
(18) 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 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 action 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.
(19) 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 Authority 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.]
19[11A.Removal of Vice-Chancellor.-Notwithstanding anything contained in
the Act, if at any time on the report of the State Government or otherwise, in the
opinion of the Chancellor, the Vice-Chancellor willfully omits or refuses to carry out
the provisions of this Act or abuses the powers vested in him. or if otherwise appears
to the Chancellor that the continuance of the Vince-Chancellor in office is
detrimental to the interest of the University, the Chancellor may, in consulation with
19 Ins. by the Universities’ Laws (Amendment) Act, 2019, sec. 3 (ii).
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the State Government, after making such inquiry as he deems proper, by order,
remove the Vice-Chancellor:
Provided that the Chancellor may, in consulation with the State Government,
at any time before making such order, place the Vince-Chancellor under suspension,
pending inquiry
Provided that further that no order shall be made by the Chancellor unless
Vince-Chancellor has been given a reasonable opportunity of showing cause against
the action proposed to be taken against the action proposed to be taken against him.
(2) During the pendency or in contemplation, of any inquiry referred to in
sub-section (1) the Chancellor may, in consultation with the state Government, order
that till further order-
(a) such Vince-Chancellor shall be refrain from Performing the function of
the office of the Vince-Chancellor, but shall continue to get the emoluments to which
he was otherwise entitled;
(b) the functions of the office of the Vince-Chancellor shall be performed by
the person specified in the order.]
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 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
and such other authorities or 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.
(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 ViceChancellor requires
immediate action to be taken, he or she shall take such action as 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 or her disadvantage, such
person may prefer an appeal to the Board within thirty days of the date on which the
action is communicated to him or her.
(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.
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(9) The Vice-Chancellor shall be responsible for close coordination and
integration of teaching, research and other work and shall exercise such other powers
as may be prescribed.
13. Pro-Vice-Chancellor.- The Pro-Vice-Chancellor of the University shall
be appointed in such manner, for such period, on such terms and conditions and shall
exercise such powers and perform such functions as may be prescribed by the
Statutes.
14. 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 from amongst the officers of the Rajasthan Administrative Service (not
below selection scale).
(3) The Registrar shall be the ex-officio Member-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-
(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 to 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 advice and thereupon put up a note of dissent on such proceedings,
resolution, the 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 subclause (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 42.
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(7) The Registrar shall exercise such powers and perform such other
functions and discharge such other duties as may be prescribed or required of him or
her from time to time by the Vice-Chancellor or by the Board.
15. 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 MemberSecretary 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;
(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, laboratories,
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;
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(g) disallow any expenditure which may contravene the terms of 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 34, 35 and 36.
16. 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;
(c) to arrange for employment of students in accordance with plans
approved by the Vice-Chancellor;
(d) to supervise the extrExcerpt shown. Open the full act in Lexace.