LexThe jagadguru ramanandacharya sanskrit university act 1998
Rajasthan · state statute
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THE 1[JAGADGURU RAMANANDACHARYA] RAJASTHAN
SANSKRIT UNIVERSITY ACT, 1998
(Act No. 10 of 1998)
[Received the Assent of the Governor on the 2nd day of September, 1998]
An
Act
to provide for the establishment of a Sanskrit Univ ersity in the State of
Rajasthan for the purposes of the prosecution of elaborate studies in and for
the teaching of Sanskrit Literature in its entirety , and to provide for
continued specialised research and other matters an cillary thereto, and
presenting with practical interpretation of the com plex and occult
knowledge and science contained in the Sanskrit Lit erature in simple
research based scientific manner, as also for bring ing the results and
achievements of other important researches into light.
Be it enacted by the Rajasthan State Legislat ure in the Forty-ninth Year
of the Republic of India, as follows:-
1. Short title and commencement. - (1) This Act may be called the
2[Jagadguru Ramanandacharya] Rajasthan Sanskrit Unive rsity
Act,1998
(2) It shall come into force at once.
2. Definitions. - In this Act, unless the context otherwise requires,-
(a) "teacher " means a professor, Associate Professor, Assistant
professor, Reader or Lecturer or any other person a ppointed or
recognised by the University or as the case may be, by an affiliated
college, for imparting instructions to students or guiding research
1 Amended by the Act No.5 of 2006
2 Substituted by the schedule of Act No.5 of 2006
2
work or giving training and includes a person decla red by the
statutes to be a teacher;
(b) "officer" means an officer as specified in section 1 0 or otherwise
employed in the University, and designated as such under the
statutes of the University;
(c) "ordinance" or "an ordinance of the University" sha ll mean an
ordinance made under section 26;
(d) "approved " means approved by the University under the provisi ons
of this Act;
(e) "employee " means a person other than a teacher of the Univers ity,
appointed in or by the University;
(f) "hostel " means a place of residence maintained or recognise d by the
University for students of the University either as a part of or
separate from a college;
(g) "regular student " means a person who has taken regular admission
in any department of the University, affiliated or constituent college
or approved institution of the University for taking a course of study
for a degree, diploma, certificate or other academic distinction;
(h) "statutes " mean the statutes of the University governing the matters
of policy and procedure in the University, made und er this Act, and
as amended from time to time;
(i) "registered graduat e" means a graduate registered under the
provisions of this Act and the statutes;
(j) "Principal " means the head of a constituent or affiliated coll ege or
the Chief Executive Officer duly appointed under this Act as such;
(k) "authorit y" means an authority as specified in or declared und er
section 15;
(l) "recognised " means recognised by the University under the
provisions of this Act;
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(m) "State" means the State of Rajasthan;
(n) "regulation s" means the regulations made by any authority of the
University under this Act;
(o) "University" means the 1[Jagadguru Ramanandacharya] Rajasthan
Sanskrit University established by this Act ;
(p) "University teacher" means a person appointed by th e University
under the provisions of this Act for imparting instructions;
(q) "prescribed" means prescribed by the statutes, ordi nances and
regulations of the University;
(r) "non collegiate student" means a person who is not a regular
student;
(s) "faculty " means a faculty constituted under the provisions o f this
Act;
(t) "government " means the Government of Rajasthan;
(u) "affiliated college " means a college admitted to the privileges of the
University;
(v) "institution " means an institution recognised or approved as suc h by
the University under the provisions of this Act.
3. Object of the University. - The University shall extend and regulate
its functions for the following objects, namely:-
(a) imparting education of the knowledge of the Sanskri t
literature through various courses;
(b) initiating and promoting research work in the Sansk rit
literature and its various branches;
(c) for undertaking extension education programmes in t he
Sanskrit literature;
1 Substituted by the schedule of Act No.5 of 2006
4
(d) training to the Sanskrit College teachers with a vi ew to make their
knowledge up to date;
(e) organising specially designed orientation programme s in
teaching methodologies and pedagogy;
(f) updating and modernising curricular and undertaking the
work relating to examination reforms; and
(g) such other work, activities or projects as the Univ ersity may deem
proper to undertake in order to achieve the objects for which it has
been established.
4. University to be a body corporate. - (1) There shall be constituted
in the State of Rajasthan a University by the name of the 1[Jagadguru
Ramanandacharya] Rajasthan Sanskrit University.
(2) The University shall consist of a Chancellor, a Vice-Chancellor,
an Executive Council, an Academic Council and such other authorities and
officer as may be specified in this Act or in the statutes made thereunder.
(3) The University shall be a body corporate having perpetual
succession and a common seal and may sue or be sued by its corporate
name.
(4) The University shall be competent to acquire, hold, manage, lease,
sell or otherwise transfer any movable or immovable property including
trust property which may be vested in or acquired b y the University and
may also borrow moneys from the Central Government or the State
Government or any financial institution approved by the Government. The
University may enter into contract and do all other acts or things which are
necessary for the purposes of this Act.
1 Substituted by the schedule of Act No.5 of 2006
5
(5) In all suits and proceedings by or against the University, the
pleadings shall be signed and verified by the offic er authorised by the Vice-
Chancellor.
(6) The headquarters of the University shall be at Jaipur.
5. Powers and functions of the University. - The University shall
exercise the powers and discharge the functions as under:-
(1) to establish faculties, departments or college for the advanced
studies and teaching in various subjects of the San skrit literature
and to maintain them according to the requirements;
(2) to affiliate all Sanskrit colleges and Sanskrit tra ining colleges
established in the State;
(3) to confer degrees, diplomas, certificates and other distinctions on
such persons,-
(a) who have persued a prescribed course of study in th e
University or its affiliated or constituent college s or
approved institutions as regular students or have appeared at
and passed the examinations of the University, subj ect to
the conditions prescribed in the ordinances and statutes;
(b) who have not persued a course of study subject to t he
conditions determined by the University from time t o time,
in the University or its affiliated or constituent colleges or
approved institutions but have appeared at and pass ed the
examinations conducted by the University, in accord ance
with the provisions contained in the ordinances and statutes
of the University:
Provided that such persons have been residing withi n the State of
Rajasthan for a period as specified by the Universi ty in the ordinances and
statutes.
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(4) to prescribe course of study for the degree, di ploma and certificate
awarded by the University or for other purposes;
(5) to provide for imparting of instructions fo r graduate,
postgraduate studies and research work in Sanskri t literature in the
University as also to conduct examination therefor;
(6) to establish special Chair for the prosecu tion of studies in
the Sanskrit literature;
(7) to confer honorary degrees or other distinction s to
important persons, scholars and experts approved by the manner
prescribed in the statutes;
(8) to make provisions for private educa tion and training, in the
manner prescribed in the statutes, ordinances and regulations;
(9) to create posts of Professor, Associate prof essor and
Assistant Professor and any other teaching and non- teaching posts
required by the University and to make appointment thereon;
(10) to inspect affiliated colleges and approved institutions and
to maintain proper standards of teaching, instructi ons and training
in them;
(11) to construct, maintain and manage buildings, o ffices,
residences, hostels, etc. for teachers, students, officers and staff;
(12) to enforce and maintain discipline among the t eachers,
students, officers and staff and to make necessary arrangements in
order to promote their welfare and to improve their service
conditions;
(13) to institute and award fellowships, scholarsh ips, prizes
etc. in accordance with the statutes;
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(14) to fix and collect fees and other charges as m ay be
prescribed;
(15) to borrow sums of money with the previous app roval of
the State Government;
(16) to receive donations, grants, gifts (movable o r
immovable), presents and aid for the fulfillment of specified objects
of the University;
(17) to make grants from the funds of the Universit y for
assistance to extra mural teaching;
(18) to seek co-operation from University Grants C ommission,
other Universities, Authorities and Institutions fo r the objects of the
University; and
(19) to do all such other acts which may, whether t hey are
incidental to the aforesaid acts or not, be necessa ry to further the
objects of the University or which may be incidenta l or ancillary to
achieve these objects.
6. Territorial Jurisdiction. —Notwithstanding any-thing
contained to the contrary in the University of Raja sthan Act, 1946, The
Jai Narain Vyas University Act, 1962 (Rajasthan Act 17 of 1962), The
Mohan Lal Sukhadia University Act, 1962 (Rajasthan Act 18 of 1962),
The Kota Open University Act, 1987 (Rajasthan Act 3 5 of 1987), The
Maharshi Dayanand Saraswati University Act, 1987 (R ajasthan Act 38
of 1987) and any other law for the time being in fo rce, the jurisdiction
of the University, regarding study and teaching of the Sanskrit
literature, shall extend and the powers conferred b y or under this act
shall be exercisable throughout the territory of the State of Rajasthan.
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7. University open to all classes. - The University shall, subject
to the provisions of the ordinances and the statute s, be open to all
persons irrespective of their caste, creed, race, class or sex:
Provided that no religious instruction or training shall be imparted in
an academic institution affiliated to or recognised by this University which
is wholly maintained or aided by the State Fund unl ess the consent, of the
student, in the case of his being a major and, of the guardian of the minor, in
the case of a minor, has been obtained.
8. Teaching in the University. - (1) All teaching work recognised by
the University shall be conducted either,-
(a) in the University; or
(b) in the affiliated colleges; or
(c) in the recognised institutions.
(2) The courses of study and other activities presc ribed by the
statutes, ordinances and regulations shall be obser ved by the University, all
affiliated colleges and recognised institutions.
9. Chancellor.-(l) The Governor of the State shall be the ex-offi cio
Chancellor of the University and by virtue of that he shall be the Head of the
University.
(2) The Chancellor, when present in the convocati on, shall preside
over it.
( 3) 1[X X X X]
(4) 2[X X X X]
(5) 3[X X X X]
1 Deleted by the Act No.34 of 2013
2 Deleted by the Act No.34 of 2013
3 Deleted by Act No.34 of 2013
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(6) The power to give acceptance to add, delete or modify any
provisions in the statutes made for the first time under this Act shall
vest in the Chancellor.
(7) The Chancellor shall have such other powers as may be
conferred on him by the statutes or ordinances.
(8) The Chancellor may, at any time, on his being s atisfied, when
he deems necessary to do so, communicating the reas on in writing,
remove or suspend the Vice-Chancellor from the post . The Chancellor,
before doing so, shall give a reasonable opportunit y of hearing to the
Vice-Chancellor personally or in writing or both.
1[9-A. Visitation.-(l) 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, lib raries,
museums, workshops and equipments; or
(b) of any institution or hostel maintained by the Univ ersity;
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 cau se 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 notic e to the
University of his or her intention to cause an inspection or inquiry
1 Inserted by the Act No.34 of 2013
10
to be made and the University shall be entitled to be represented
at such inspection or inquiry.
(4) The Chancellor shall communicate to the Univers ity
his or her views with reference to the result of su ch 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 propos ed to be taken
on the advice tendered by the Chancellor.
(6) If the University does not take action within t he time
limit fixed, or if the action taken by the Universi ty is, in the
opinion of the Chancellor, not satisfactory, the Ch ancellor may,
after considering any explanation offered or repres entation made
by the University, issue such direction as he or sh e may deem fit
and the University shall comply with such direction.
(7) If the University does not comply with such dir ection
issued as per sub-section (6) within such time as m ay 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 of the University. - The following shall, be the
officers of the University:-
(i) Vice-Chancellor;
(ii) Registrar;
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(iii) All deans 1[X X X]
2[(iii-a) Comptroller; and]
(iv) Any other person serving in the University who may be
declared by the statutes to be the officer of the University.
3[11.Vice-Chancellor.- (1) The Vice-Chancellor shall be a
whole time paid officer of the University.
(2)No person shall be eligible to b e appointed as Vice-
Chancellor unless he is distinguish academician hav ing a minimum of ten
years experience as Professor in a university or a college or ten years
experience in an equivalent position in a reputed r esearch and/ or academic
administrative organisation.
(3)The Vice-Chancellor shall be appoi nted by the Chancellor
in consultation with the State Government amongst t he persons included in
the panel recommended by Search Committee consisting of -
(a) one person nominated by the Executive Council;
(b) one
person nominated by the Chairman, University
Grants Commission;
(c) one person nominated by the Chancellor; and
(d) one person nominated by the 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 the higher e ducation
not connected with the university and its colleges shall only be eligible to be
nominated as the member of the Search Committee.
1 word “and” deleted by the Act No 34 of 2013,
2Inserted by the Act No 34 of 2013
3Substitued by the Act No.18 of 2018
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(5) The Search Committee shall prepare and recomme nd a
panel of not less than three persons and not more t han five persons to be
appointed as Vice-Chancellor.
(6) For the purpose of selection of the Vice-C hancellor, the
Search Committee shall invite applications from eli gible persons through a
public notice and while considering the names of pe rsons to be appointed as
Vice-Chancellor, the Search Committee shall give p roper weightage to
academic excellence, exposure to the higher education system in the country
and adequate experience in academic and administrat ive 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-Chancell or shall be three
years from the date on which he enters upon his off ice or until he attains the
age of seventy years whichever is earlier;
Provided that same person shall be eligible for re appointment for a
second term.
(8) The Vice-Chancellor shall receive such pay and allowances
as may be determined by the State Government. In ad dition 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 t he Vice-
Chancellor occurs by reason of his death, resignati on, removal or the expiry
of his term of office, it shall be filled by the Ch ancellor 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
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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 relinqui sh 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-Chancell or was in
employment before such appointment in any other col lege, institution or
University, he may continue to contribute to the pr ovident 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 pr evious
employment, a member of any insurance or pension sc heme, the University
shall make a necessary contribution to such scheme.
(15) The Vice-Chancellor shall be entitled to trav elling and daily
allowance at such rates as may be fixed by the Exec utive Council of the
University.
(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 ea ch
completed year of service:
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Provided that leave on half pay may be commuted as leave on full
pay on production of medical certificate.]
12. Powers and responsibilities of the Vice-Chancel lor. - (1) The
Vice-Chancellor shall be the principal academic, ad ministrative and
executive officer of the University. In the absence of the Chancellor, he
shall preside over the convocation of the Universit y. He shall be the ex-
officio Chairman of the Executive Council, Academic Counci l, the Board or
Committee of which he is a member. He shall be authorized to be present, to
participate and to speak at the proceedings of the meetings of authorities or
other institutions of the University, but may not v ote there at unless he is a
member thereof.
(2) The Vice-Chancellor shall also be responsible t o ensure that the
provisions of this Act and of the statutes and ordi nances made thereunder
are duly observed and he shall have all the powers necessary for this
purpose.
(3) The Vice-Chancellor shall also have the right t o convene joint
meetings of the Executive Council, Academic Council and Faculties.
(4) (i) In any state of emergency, where in the opi nion of the Vice-
Chancellor immediate action is required to be taken , he shall have power to
take immediate action. In such cases, the Vice-Chan cellor shall, as soon as
may be, inform the officer, authority or other inst itutions, about the action
taken, by whom or where the matter ordinarily shoul d be dealt with and
after being confirmed by them, such actions shall further be deemed valid.
(ii) Where the action taken by the Vice-Chancellor under clause (i) of
subsection (4) prejudicially affects any person in the service of the
University, the person affected may prefer an appea l to the Executive
Council within fifteen days from the date on which such action is
communicated to him.
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(5) He shall enforce compliance of the order made b y Executive
Council regarding appointment, penalty, dismissal o r suspension of an
officer or teacher of the University.
(6) He shall exercise general control over the Univ ersity and all the
disciplinary powers shall vest in him.
(7) He may exercise such other powers as may be pre scribed for him
by the statutes and ordinances.
13 . Registrar. - (1) The Registrar of the University shall be appointed
by the Executive Council in the manner laid down in the Rajasthan
Universities Teachers and Officers (Selection for A ppointment) Act, 1974
(Rajasthan Act No. 18 of 1974) as amended from time to time and on the
recommendation of the Selection Committee constituted thereunder.
(2) The salary, emoluments and other conditions of service of the
Registrar shall be such as may be determined by the Executive Council.
(3) The Registrar shall be the ex-officio Member-Se cretary of the
Executive Council and Academic Council.
14. Duties of the Registrar. - The Registrar of the University shall be
the custodian of the records and common seal of the University. He shall
also act as an ex-officio Secretary of the Executiv e Council and Academic
Council. He shall perform such other functions also as may be prescribed by
the statutes and ordinances or may be deemed necess ary and directed by the
Vice-Chancellor or Executive Council.
15. Authorities of the University. - The following shall be the
authorities of the University:-
(i) Executive Council;
(ii) Academic Council;
(iii) Faculties;
(iv) Board of Studies;
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1[(iv-a) Finance Committee;]
(v) Board of inspection; and
(vi) Such other bodies as may be declared by the statute s to be the
authorities of the University.
16. Executive Council. —(1) Executive Council shall be the Executive
Institution of the University and shall consist of the following:-
(i) Vice-Chancellor; (Ex-Officio)
(ii) a person nominated by the Vice-Chancellor from a mongst the
Deans;
(iii) a Professor of the University, other than the Dean s, nominated by
the Vice-Chancellor;
(iv) an Educationist nominated by the Chancellor;
(v) a Principal nominated by the State Government;
(vi) Director, College Education, Rajasthan; (Ex-Officio)
(vii) Director, Sanskrit Education, Rajasthan; (Ex-Officio)
(viii) an Educationist nominated by the State Government;
(ix) Any two of the following teachers, elected from Amo ngst the cadre
of teachers, who have put in not less than 10 years experience of
teaching graduation or higher classes in any Sans krit College of
Rajasthan, on 1st January of the year immediately p receding the
year in which the elections are held, excluding Pro fessors, Deans of
University, Principals of affiliated and constituent colleges:-
(a) any one teacher elected by the teachers of the Univ ersity’s
teaching departments and the constituent Colleges f rom
amongst its members;
(b) any one teacher elected by the teachers of the affiliated colleges
from amongst its members;
1 Inserted by the Act No.34 of 2013
17
(x) two members of the Legislative Assembly who may b e nominated
by the Speaker of the Legislative Assembly;
(xi) Registrar-Member Secretary.(Ex-Officio)
(2) The terms of the members of the Executive Cou ncil, other than the ex-
officio members shall be as under:-
(i) The elected members of the Executive Council shall hold Office from
a period of three years from the date of their election, and
(ii) The nominated members of the Executive Council shal l hold office
during the pleasure of the nominating authority:
Provided that the term of such nomination, shall not exceed three years:
Provided further that a nominated member shall be e ligible for re-
nomination, at the discretion of the nominating authority:
Provided also that whenever the nomination or re-no mination of such a
member is withdrawn by the nominating authority, he shall be deemed to
have vacated his office with immediate effect.
17 . Duties of the Executive Council. - The Executive Council shall
subject to the conditions prescribed in this Act or in its provisions, exercise
and discharge following powers and functions:-
(i) to make, to amend and repeal the statutes and ordin ances, subject
to approval by the Chancellor;
(ii) to hold, control and administer the property and fu nds of the
University;
(iii) to accept, on behalf of the University, contributio ns, bequest or
transfer of movable or immovable property;
(iv) to administer the funds placed at the disposal of t he University for
certain specific purposes;
(v) to invest sums of money relating to the University;
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(vi) to enter into, vary, carry out, confirm and cancel contract on
behalf of the University;
(vii) to borrow sums of money or raise public loans for t he fulfilment
of the objects of the University, on these security of the property
of the University or on any other security, with t he previous
approval of the State Government;
(viii) to appoint officers (other than the Vice-Chancellor and Deans)
and teachers, and to determine their duties, emolum ents and
conditions of service, subject to the ordinances, and the statutes of
the University;
(ix) to determine the form, regulate the use and provide the custody of
the common seal of the University;
(x) to inspect, affiliate, recognise or approve College s, hostels or
institutions and to withdraw the affiliation, recog nition or
approval subject to the statutes;
(xi) to conduct examinations and to declare the results thereof; and
(xii) to ensure proper standards of teaching and examinat ions in
consultation with the Academic Council.
18. Academic Council. - (1) The Academic Council shall consist of
the following: -
(i) Vice-Chancellor; (Ex-Officio)
(ii) Deans of Faculties; (Ex-Officio)
(iii) any two heads of the department of the status of a Professor or
Associate Professor nominated by the Vice-Chancello r from
amongst the heads of Department of the University;
(iv) two Principals nominated by the Vice-Chancellor fro m amongst
the Principals of the affiliated colleges;
(v) Convener of Boards of Studies; (Ex-Officio)
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(vi) Three such persons co-opted by the Academic Counc il, who
possess special attainment in particular studies and who are not
teachers in the University or in any affiliated col lege or approved
institution; and
(vii) Registrar-Member Secretary. (Ex-officio)
(2) The terms of the members of the Academi c Council other than the
ex-officio members shall be as under:-
(i) The co-opted members of the Academic Council shall hold
office for a period of three years from the date of their co-
option; and
(ii) The nominated members of the Academic Council shall hold
office during the pleasure of the nominating authority:
Provided that the terms of such nomination shall not exceed three years:
Provided further that a nominated members shall be eligible for re-
nomination:
Provided also that whenever the nomination or re-n omination of such a
member is withdrawn by the nominating authority, he shall be deemed to
have vacated his office with immediate effect.
19 .Functions of the Academic Council. - (1) The Academic
Council, may make general regulations in respect of teaching and
examinations of the University and shall be respons ible for the maintenance
of the standard of teaching and examinations.
(2) Without prejudice of the generality of the aforesaid provisions
and subject to the provisions of this Act, the Acad emic Council shall
exercise and discharge following powers and functions:-
(i) to make, amend and repeal the regulations and to de termine
courses of study and other activities, subject to t he approval of
Executive Council;
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(ii) to submit proposals for ordinances relating to admi ssion,
teaching, other activities, examinations and attend ance in the
University for the approval of the Executive Council;
(iii) to prepare proposals regarding the determination of standard
of teaching and examinations;
(iv) to advise the Executive Council in regard to the ac ademic
posts of any of the subjects of any institution of the
University;
(v) to advise the Executive Council in regard to the co nstitution of
the Board of Studies and its strength, after consid ering the
recommendations of the Faculty concerned;
(vi) to advise the Executive Council in regard to the fe es of the
University;
(vii) to advise the Executive Council with regard to the equivalence
of examinations and recognition of the examinations of other
institution;
(viii) to advise the Executive Council with regard to the Library of
the University and the appointment of a Library Com mittee of
the University;
(ix) to advise the Executive Council with regard to the granting of
Scholarships of the University and their tenure;
(x) to refer any subject or matter for consideration to the Faculties
and the Board of Studies;
(xi) to promote research; and
(xii) to advise the Executive Council with regard to all other
academic subjects and matters.
20. Faculties. - (1) The University shall have following faculties:-
(a) Faculty of Ved-Vedang;
(b) Faculty of Darshan (Philosophy)
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(c) Faculty of Literature and Culture;
(d) Faculty of Shrawana Vidya;
(e) Faculty of Adhunik Gyan-Vigyan;
(f) Such other faculties as may be established under the statutes;
(2) Every faculty shall consist of the following, namely:-
(a) concerned Dean;
(b) Professors and Associate Professors of the Universi ty related to
the subjects or the faculty;
(c) All such Heads of the Departments related to the f aculty of the
affiliated colleges who have at least 8 years exper ience of
teaching degree classes of the faculty;
(d) members, not exceeding two, co-opted from amongst t eachers
of the concerned faculty in the affiliated colleges;
(e) members, not exceeding two, co-opted by the faculty, not being
the members of the University or any affiliated colleges;and
(f) the convener of the Board of Studies in the facu lty, not
included in the aforesaid sub-sections.
(3) Following shall be the duties of the Deans of Faculties:-
(a) the Deans shall be responsible for the due observan ce of
statutes, ordinances and regulations relating to the faculty;
(b) the Deans shall preside at the meetings of the facu lty and shall
record its proceedings; and
(c) the Deans shall have the right to be present and sp eak at the
meetings of the Board of Studies relating to the fa culty but not
to vote thereat, unless he is a member thereof.
(4) Each faculty shall discharge the following functions, namely:-
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(a) to make recommendations to the Executive Council th rough the
Academic Council as to the establishment of the Boa rd of
Studies;
(b) to make recommendations to the Academic Council in respect of
courses of study and other activities and the netwo rk of
examination after consulting the Board of Studies;
(c) to establish mutual co-ordination among the functi ons of the
faculty;
(d) to prepare research schemes and to co-ordinate them whenever
necessary;
(e) to dispose of the matters referred to it by the Aca demic Council
or Executive Council;
(f) to refer matters to the Board of Studies for consideration;
(g) to consider the matter referred to it by the Board of Studies,
subject to its jurisdiction;
(h) to organise joint meetings with other faculty or fa culties with the
approval of the Vice-Chancellor, such joint meeting s shall be
organised by the Vice-Chancellor or by any Dean nom inated by
him and shall be presided over by him only; and
(i) to discharge such other functions as may be prescri bed by the
statutes.
21. Research Centre. - (1) The University shall establish a Research
Centre for continued specialised investigation and research in the different
subjects of the Sanskrit literature and for edition and publication of rare
works.
(2) The constitution of the Research Centre, its co mposition and
working system shall be regulated by the statutes.
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(3) The results and special achievements of the research shall be brought
into light and the editing and publication thereof as also of the rare works
shall be done as per direction of the Executive Council.
22. Boards of Studies. - (1) The Constitution, the number of members
and the mode of working of the Board of Studies shall be as under:-
(a) There shall be a Board of Studies for each subject or group of
subjects. The number of Boards of Studies in each f aculty and the
number of internal and external members for the faculty concerned,
shall be fixed by the Executive Council on the rec ommendations
of the Academic Council;
(b) The Board of Studies shall be constituted by the fa culty concerned
for a period of three years;
(c) The number of members of the Boards of Studies shall not exceed:-
(i) seven in the case of a Board related to post-graduate studies;
and
(ii) five in other cases.
(d) Each Board shall appoint a convener, from amongst i ts internal
members in the following order:-
(i) Professors of the University;
(ii) Principals of post-graduate colleges;
(iii) Principals of degree colleges having atleast 5 year s experience of
teaching post-graduate classes;
(iv) Associate Professor of the department in which ther e is not
University Professor;
(v) Principals of degree colleges (by virtue of being H eads of
Departments);
(vi) Heads of the departments of post-graduate departmen t in the
colleges; and
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(vii) Heads of the departments of graduate level departme nts in the
colleges.
Explanation. - "internal member " means a member, who is a teacher in the
University or in an affiliated college or in an app roved
institution and "external member " means a member who is
not an internal member.
(2) The Board of Studies shall have the following functions:-
(a) the Board of Studies shall recommend curricular and other
educational activities in the subject concerned and shall advice on
all matters referred by the Executive Council, Acad emic Council or
the faculty concerned;
(b) the Board of Studies shall bring to the notice of t he Academic
Council and Executive Council, the matters relating to examinations
pertaining to the subject or the subjects and may r efer the matters
relating to improvement of curriculum to the faculty concerned;
(c) any of the two Boards of Studies may, as and when Required by the
Academic Council or Executive Council, hold a joint meeting, with
the prior approval of the Vice-Chancellor, and both shall submit a
joint report on the matter concerned. In such cases they shall elect
one of the two conveners as the Chairman of the Joint meeting; and
(d) The board of Studies shall prepare a panel of exami ners in the
subjects concerned in accordance with the statutes.
23. Board of Inspection. - (1) The Board of Inspection shall consist of
the following members; -
(a) Vice-Chancellor;
(b) Director of Sanskrit Education, Rajasthan; and
(c) Deans of Faculties;
(2) The Board of Inspection shall have following functions:-
25
(a) The Board of Inspection shall dispose of the appli cations received for
affiliation, recognition or, as the case may be, ap proval of the colleges
and institutions subject to jurisdiction of the Uni versity and arrange for
their inspection in the manner specified by the sta tutes and shall make
recommendations to the Executive Council in respect of granting,
continuing or cancelling affiliation, recognition or approval;
(b) The Board shall appoint two committees consisting o f five members
each. One of them shall dispose of the applications for affiliation of the
Colleges and the other shall deal with the applicat ions received for
approval of the institutions. These Committees shal l be appointed for a
period of three years; and
(c) The Board may, subject to the approval by the Execu tive Council, make
rules in respect of granting and withdrawing the af filiation, recognition
and approval of the institutions and colleges.
24. Statutes. -The Statutes containing such instructions, direct ions,
proceedings or descriptions, subject to and in acco rdance with the
provisions of this Act may be made on all or any of the following subject:-
(a) conferment of honorary degrees;
(b) holding of convocation to confer degrees;
(c) appointments of the officers of the University, the ir functions and
powers;
(d) constitution, functions and powers of the instituti ons, Boards and
Committees of the University;
(e) establishment and maintenance of the University Dep artment, Colleges,
Institutions of research of specialised studies and hostels;
(f) prescribing the fees to be charged by the Universit y for a course of
study, determining other activities and admission t o its examinations or
degrees, diploma or certificate courses;
26
(g) inspection of hostels, colleges and institutions an d grant or withdrawal
of affiliation, recognition or approval;
(h) conditions governing the appointment, duties and re muneration of
examiners;
(i) acceptance and management of donation, grant, beque st, gifts (movable
or immovable), presents and assistance;
(j) registration of graduates and maintenance of regist er of registered
graduates;
(k) determination of emoluments and service conditions of officers,
teachers, clerical and subordinate employees of the University and
making provisions of pension, insurance, gratuity and provident fund for
their benefit;
(l) vacations of the University;
(m) constitution of co-ordination committee to conside r matters of common
interest between the University and other Universit ies and the State
Government;
(n) degrees, diplomas and other special degrees to be a warded by the
University; and
(o) all such other matters on which the action could be taken under the
provisions of this Act.
25. Mode of making the statutes. - (1) New or additional statutes may
be made or added or the existing statutes may be am ended or cancelled by
the Executive Council from time to time in the mann er hereinafter
appearing.
(2) Any member of the Executive Council, may propose the draft of a
statute to the Executive Council and the Executive Council may either
approve the draft or amend or modify it completely or partially and shall
refer the accepted, rejected, amended or, as the ca se may be, modified draft
to the Chancellor for approval.
27
(3) The Executive Council, on any draft of the stat ute affecting the
status, power or constitution of any existing authority of the University, may
not consider without giving to the authority an opp ortunity to express its or
his opinion on the said proposal. Any such opinion shall be in writing which
the Executive Council shall consider and refer alon gwith its decision on the
draft of the statute to the Chancellor for his approval.
(4) The Chancellor may either return the draft stat utes to Executive
Council for reconsideration or, as the case may be, approve the draft statutes
passed by the Executive Council.
(5) The statutes passed by the Executive Council shall be valid subject to
the approval of the Chancellor.
26. Ordinances of the University. - Subject to the provisions of this Act
and the statutes made thereunder, the Executive Cou ncil may make
ordinance for all or any of the following matters: -
(a) to lay down courses of studies for all degrees, dip lomas and
certificates of the University and to determine oth er co-curricular
activities;
(b) to prescribe conditions under which student shall b e admitted to the
Courses of Studies and other co-curricular activiti es, degrees,
diplomas, certificates and other special degrees;
(c) residence, conduct and discipline of the students of the University;
(d) conduct of examinations;
(e) recognition of Supervisors for research;
(f) to determine the mode of entering into contract for or on behalf of
the University;
(g) to enforce compliance of the rules relating to tran sfer of students, by
the affiliated colleges;
28
(h) all matters, the disposal whereof is required to be made by the
ordinances, as per provisions of this Act or the st atutes made
thereunder;
(i) generally all matters which, in the opinion of the Executive Council,
are necessary for exercising the powers conferred b y this Act or the
statutes made thereunder or for the discharge of th e duties of the
Executive Council.
27. Mode of making Ordinances of the University.-
(1) The Ordinance of the University, on the subjec ts contained in
section 26, may be made by the Executive Council bu t no draft ordinance
concerning admissions to the University or its exam inations, courses of
study, attendance and the appointment of examiners shall be considered
unless it has been proposed by the Academic Council.
(2) The Executive Council shall have not power to a mend any draft
proposed, under sub-section (1), by the Academic Council but the Executive
Council may reject it or return it to the Academic Council for
reconsideration together with the suggestions made by it on the draft as a
whole or any part thereof.
(3) All ordinances made by the Executive Council sh all be submitted to
the Chancellor for approval and all such ordinances shall take effect from
the date of their publication in the Official Gazet te after their approval by
the Chancellor.
28. Regulations. - The Academic Council may make regulations in the
manner specified in the statutes, subject to the ap proval of the Executive
Council, and consistent with this Act, statutes and ordinances and on the
matters within its jurisdiction.
29. Rules. - Any authority of the University and any other Bo ard of the
University specified in section 15 may make rules o n all matters relating to
29
their business, subject to the approval of the Exec utive Council and
consistent with this Act, statutes and ordinances.
30. Statutes, ordinances and regulation to be publi shed in the
Official Gazette and laid before the house of the S tate Legislature. - (1)
Every statute, ordinance, regulation or rule of the University made from
time to time, shall be published in the Official Gazette.
(2) Every statute, ordinance, regulation or rule of the University made
by amendment or otherwise after the commencement of this Act shalExcerpt shown. Open the full act in Lexace.