LexThe madhav university, pindwara (sirohi) act, 2014
Rajasthan · state statute
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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(Group-II)
NOTIFICATION
Jaipur, March 4, 2014
No. F. 2 (8) Vidhi/2/2014. - In pursuance of Clause (3) of Article 348 of the
Constitution of India, the Governor is pleased to authorise the publication in the Rajasthan
Gazette of the following translation in the English Language of Madhav Vishwavidyalaya,
Pindwara (Sirohi) Adhiniyam, 2014 (2014 Ka Adhiniyam Sankhyank 7):-
(Authorised English Translation)
THE MADHAV UNIVERSITY, PINDWARA (SIROHI)
ACT, 2014
(Act No. 7 of 2014)
[Received the assent of the Governor on the 3 rd day of March, 2014]
An
Act
to provide for establishment and incorporation of the Madhav University, Pindwara
(Sirohi) in the State of Rajasthan and matters connected therewith and incidental thereto.
Whereas, with a view to keep pace with the rapid development in all spheres of
knowledge in the world and the country, it is essential to create world level modern
research and study facilities in the State to provide stat e of the art educational facilities to
the youth at their door steps so that they can make out of them human resources
compatible to liberalized economic and social order of the world;
And whereas, rapid advancement in knowledge and changing requirement s of
human resources make it essential that a resourceful and quick and responsive system o f
educational research and development be created which can work with entrepreneurial
zeal under an essential regulatory set up and such a system can be created by allo wing the
private institutions engaged in higher education having sufficient resources and experience
to establish universities and by incorporating such universities with such regulatory
provisions as ensure efficient working of such institutions;
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And whereas, the Manav Bharti Charitable Trust, Lado, Post Office Sultanpur,
Kumarhatti, Solan (Himachal Pradesh), a Trust regist ered under the Indian Trusts Act
1882 (Central Act No. 2 of 1 882) at Registration No. 1227/2006, dated 2.11.2006 in the
office of the Sub-Registrar, Solan (Himachal Pradesh) is engaged in the field of education
and running a private university that is Manav Bharti University, Solan (Himachal
Pradesh) for last four years;
And whereas, the said Manav Bharti Charitable Trust, Lado, Post Office Sultanpur,
Kumarhatti, Solan (Himachal Pradesh) has set up educational infrastructures, both
physical and academic, as specified in Schedule – I, at Village Bhujela and Wada, Tehs il
Pindwara, District Sirohi in the State of Rajasthan and has agreed to invest the said
infrastructure in a University for research and studies in the disciplines specified in
Schedule –II and has also deposited an amount of rupees one crore to be utilize d in
establishment of an endowment fund in accordance with the provisions of this Act;
And whereas, the sufficiency of the above infrastructure has been got enquired into
by a committee, appointed in this behalf by the State Government consisting of the Vi ce-
chancellor, Mohan Lal Sukhadia University, Udaipur, Director, College Education
Rajasthan, Jaipur, Dean Faculty of Management, Mohan Lal Sukhadia University
Udaipur, Dean, Faculty of Science, Mohan Lal Sukhadia University, Udai pur, Dean,
Faculty of Law, Mohan Lal Sukhadia University, Udai pur, Principal, Ravindra Nath
Tagore Medical College, Udaipur and Director, College of Technology and Agriculture
Engineering, Maharana Pratap University of Agriculture and Technology, Udaipur;
And wher eas, if the afores aid infrastructure is utilized in incorporation as a
University and the said Manav Bharti Charitable Trust, Lado, Post Office Sultanpur,
Kumarhatti, Solan (Himachal Pradesh) is allowed to run the University, it would
contribute in the academic development of the people of the State;
Now, therefore, be it enacted by the Rajasthan State Legislature in the Sixty -fifth Year
of the Republic of India, as follows:-
1. Short title, extent and commencement. – (1) This Act may be called the
Madhav University, Pindwara (Sirohi) Act, 2014.
(2) It extends to the whole of the State of Rajasthan.
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(3) It shall be deemed to have come into force on and from 25th September, 2013.
2. Definitions .- In this Act, unless the context otherwise requires.-
(a) “AICTE” means All India Council of Technical Education established under
All India Council of Technical Education Act, 1987 (Central Act No. 52 of
1987);
(b) “CSIR” means the Council of Scientific and Industrial Research, New Delhi
– a funding agency of the Central Government;
(c) “DEC” means the Distance Education Council established under section 28
of Indira Gandhi National Open University Act, 1985 ( Central Act No. 50 of
1985);
(d) “distance education” means education imparted by combination of any two
or more means of communication, VIZ. broadcasting, telecasting, correspondence
courses, seminars, contact programmes and any other such methodology;
(e) “DST” means the Department of Science and Technology of the Central
Government;
(f) “employee” means a person appointed by the University to work in the
University and i ncludes teachers, officers and o ther employees of the
University;
(g) “fee” means collection made by the University from the students by whatever
name it may be called, which is not refundable;
(h) “Government” means the State Government of Rajasthan;
(i) "higher education" means study o f a curriculum or course for the pursuit of
knowledge beyond 10+2 level;
(j) "hostel" means a place of residence for the students of the University, or its colleges,
institutions or centres, maintained or recognized to be as such by the University;
(k) "ICAR" means the In dian Council of Agriculture Research, a society registered
under the Societies Registration Act, 1860 (Central Act No. 21 of 1860);
(l) "MCI" means Medical Council of India constituted under section 3 of the Indian
Medical Council Act, 1956 (Central Act No. 102 of 1956);
(m) "NAAC" means the National Assessment and Accreditation C ouncil, Bangalore, an
autonomous institution of the UGC;
(n) "NCTE" means the "National Council of Teacher . Education constituted under
section 3 of the National Council of Teacher Education Act, 1993 (Central Act No.
73 of 1993);
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(o) "off campus centre" means a centre of the University established by it outside the
main campus operated and maintained . as its constituent unit, having the
University's complement of facilities, faculty and staff;
(p) "PCI" means Pharmacy Council of India constituted under section 3 of the
Pharmacy Act, 1948 (Central Act No.8 of 1948);
(q) "prescribed" means prescribed by Statutes made under this Act;
(r) "regulating body" m eans a body established or constituted by or under any law for
the time being in force laying down norms and conditions for ensuring academic
standards of higher education, such as UGC , AICTE, NCTE, MCI, PCI,
NAAC, ICAR, DEC, CSIR etc. and includes the State Government;
(s) "rules" means the rules made under this Act·,
(t) "Schedule" means the Schedule to this Act;
(u) "Sponsoring Body" means the Mana v Bharti C haritable T rust, Lado, Post
Office Sultanpur, Ku marhatti, Solan (H imachal Pradesh), a Trust registered
under the Indian Trusts Act, 1882 (Central Act No. 2 of 1882) at Registration
No. 1227/2006, dated 2 .11.2006 in the offi ce of the Sub- Registrar, Solan
(Himachal Pradesh);
(v) "Statutes", "Ordinances" and "Regulations" mean r espectively, the Sta tutes,
Ordinances and Regulations of the University made under this Act;
(w) "student of the University" m eans a p erson enrolled i n t he Uni versity for
taking a course o f study for a d egree, diploma or other academic distinct ion
duly instituted by the University, including a research degree;
(x) "study centre" means a centre established and ma intained or r ecognized by
the University for the purpose of ad vising, Counseling or for rendering an y
other assistance required by the students in the context of distance education;
(y) "teacher" means a Professor , Associate Professor, Assistant Professor or any
other person required to impart education or to guide r esearch or to render
guidance in an y other form to th e students for pursuing a course of stud y of
the University;
(z) "UGC" means the Uni versity Grants Commission, established under section
4 o f the University Grants Commission Act, 1956 (C entral A ct No.3 o f
1956); and
() "University" means the Madhav University, Pindwara (Sirohi).
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3. Incorporation.- (1) The first Chairperson and the first President of the University
and the first members of the Board of Management and the Academic Council and all persons who
may hereafter become such officers or members , so long as they continue to hol d such office or
membership, are hereby constituted a body corporate by the name of the Madhav University,
Pindwara (Sirohi).
(2) The movable and immovable property specified in the Schedule-I shall be vested in the
University and the Sponsoring Body shall, immediately after the commencement of this Act, take
steps for such vesting.
(3) The University shall have perpetual successi on and a common seal and shall s ue and
be sued by the said name.
(4) The University shall situate and have its headquarters at Village Bhujel a and Wada,
Tehsil Pindwara, District Sirohi (Rajasthan).
4. The objects of the University .- The objects of the University shall be to undertake
research and studies in the disciplines specified in Schedule -II and such other disciplines as the
University may, with the prior approval of the State Government, determine from time to time and
to achieve excellence and impart and disseminate knowledge in the said disciplines.
5. Powers and functions of the University .- The University shall have the following
powers and functions, namely:-
(a) to provide for instruction in the disciplines specified in Schedule -II and to make
provisions for research and for the advancement and dissemination of knowledge;
(b) to grant, subject to such conditions as the University may determine, diplomas or
certificates, and confer degrees or other academic distinctions on the basis of
examinations, evaluation or any other method of t esting on persons, and to
withdraw any such diplomas , certificates, degrees or other academic d istinctions
for good and sufficient cause;
(c) to organize and to undertake extra-mural studies and extension service;
(d) to confer honorary degrees or other distinctions in the manner prescribed;
(e) to provide instruction, including correspondence and such other courses, as it may
determine;
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(f) to institute Professorships, Associate Professorships, Assistant Professorships and
other teaching or academic posts required by the Uni versity and to make
appointment thereto;
(g) to create administrative, ministerial and other posts and to make appointments
thereto;
(h) to appoint persons working in any other university or organization having specific
knowledge permanently or for a specified period;
(i) to co -operate, collaborate or associate with any other university or authority or
institution in such manner and for such purpose as the University may determine;
(j) to establish study centr es and maintain schools, institutions and such centres ,
specialized laboratories or other units for research and instructions as are in the
opinion of the University, necessary for the furtherance of its object;
(k) to institute and award fellowships, scholarships, studentships, medals and prizes;
(l) to establish and maintain hostels for students of the University;
(m) to make provisions for research and consultancy, and for that purpose to enter into
such arrangements with other institutions or bodies as the University may
deem necessary;
(n) to determine standards for admission into the University , which may
include examination, evaluation or any other method of testing;
(o) to demand and receive payment of fees and other charges;
(p) to supervise the residences of the students of the University and to make
'arrangements for the promotion of their health and general welfare;
(q) to make special arrangements in respect of women students as the
University may consider desirable;
(r) to regulate and enforce discipline among the employees and students of the
University and take such disciplinary measures in this regard as may be
deemed necessary by the University;
(s) to make arrangements for promoting the health and general welfare of the
employees of the University;
(t) to receive donations and acquire, hold, manage and dispose of any movable
or immovable property;
(u) to borrow money with the approval of the Sponsoring Body for the
purposes of the University;
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(v) to mortgage or hypothecate the property . of the University with the
approval of the Sponsoring Body;
(w) to establish examination centres;
(x) to ensure that the standard of degrees, diplomas, certificates and other
academic, distinctions are not lower than those laid down by AICT E,
NCTE, UGC, MCI , PCI and other similar bodies e stablished by or under
any law for the time being in force for the regulation of education;
(y) to set up off campus centre within the State, subject to the provisions of any
other law for the time being in force; and
(z) to do all such other acts and things as may be necessary, incidental or conducive
to the attainment of all or any of the objects of the University.
6. University to be self-financed.-The University shall be self-financed and shall not
be entitled to receive any grant or other financial assistance from the State Government.
7. No power of affiliation .- The University shall have no power to affiliate or
otherwise admit to its privileges any other institution.
8. Endowment Fund.- (1) There shall be established an Endowment Fund as soon
as may be after coming into force of this Act with an amount of rupees one crore which ha s been
deposited by the Sponsoring Body with the State Government.
(2) The Endowment Fund shall be used as security deposit to ensure that the
University complies with the provisions of this Act and functions as per provisions of this Act ,
Statutes and Ordinances. The State Governm ent shall have the powers to forfeit in the prescribed
manner, a part or whole of the Endowment Fund in case the University or the Spon soring Body
contravenes any of the pro visions of this Act or St atutes, Ordinances, Regulations or rules made
thereunder.
(3) Income from the Endowment Fund ma y be utilized for development of
infrastructure of the University but shall not be utilized to meet out the recurring expenditure of
the University.
(4) The amount of the Endowment Fund shal l be invested and kept invested until the
dissolution of the University in long term securities issued or guaranteed by the State Government
or deposited and kept deposited until the dissolution of the Universi ty in the interest bearing
Personal Deposit Account of the Sponsoring Body in the Government Treasury.
(5) In case of investment in long term security, the certificates of the sec urities shall
be kept in the safe custody of the State Government and in case of deposit in the interest bearing
Personal Deposit Account in Government Treasury, the deposit shall be made with the
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condition that the amount shall not be withdrawn without the permission of the State
Government
9. General Fund.- The University shall establish a fund, which shall be called
the General Fund to which following shall be credited, namely:-
(a) fees and other charges received by the University;
(b) any contributions made by the Sponsoring Body;
(c) any income received from consultancy and other work undertaken by
the University in pursuance of its objectives;
(d) trusts, bequests, donations, endowments and any other grants; and
(e) all other sums received by the University.
10. Application of General Fund. - The General Fund shall be utilized for
meeting all expenses , recurring or nonrecurring in connection with the affairs of the
University:
Provided that no expenditure shall be incurred by the University in excess of the
limits for total recurring expenditure and total non -recurring expenditure for the year, as
may be fixed by the Board of Management , without the prior approval of the Board of
Management.
11. Officers of the University. - The following shall be the officers of the
University, namely:-
(i) the Chairperson;
(ii) the President;
(iii) the Pro-President;
(iv) the Provost;
(v) the Proctor;
(vi) the Deans of Faculties;
(vii) the Registrar;
(viii) the Chief Finance and Accounts Officer; and
(ix) such other officers as may be declared by the Statutes to be the officers of
the University.
12. The Chairperson. - (1) The Chairperson shall be appointed b y the
Sponsoring Body with the consent of the State Government for a period of five years from
the date on which he enters upon his office:
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Provided that a Chairperson shall notwithstanding the expiration of his term continue to
hold office until his successor enters upon the office.
(2) Any vacancy in the office of Chairperson shall be filled within six months
from the date of such vacancy.
(3) The Chairperson shall, by virtue of his office, be the head of the University.
(4) The Chairperson shall, if present , preside at the meetings of the Board of
Management and at the convocation of the University for conferring degrees , diplomas or
other academic distinctions.
(5) The Chairperson shall have the following powers, namely:-
(a) to call for any information or record in connection with the affairs
of the University;
(b) to appoint the President;
(c) to remove the President in accordance with the provisions of sub -
section (8) of section 13; and
(d) such other powers as may be prescribed by the Statutes.
“13. The President. - (1) The President shall be appointed by the Chairperson
from a panel of not less than three and not more than five perso ns reco mmended
by the Board o f Management.
(2) No person shall be eligible to appoint as President unless he is a distinguished
academician having a minimum of ten years experience as Professor in a university or college
or ten years of experience in an equivalent position in a reputed research and/or academic
administrative organization.
(3) The term of the office of the President shall be three , years from the date on
which he enters upon his office or until he attains the age of sev enty years, whichever is
earlier:.
Provided that the same person shall be eligible for reappointment:
Provided further that a President shall, notwithstanding the expiration of his term, continue to
hold office until his success or enter upon the office.
(4) For the purpose of selection of the President, the Board of Management shall
invite applications from eligible persons through a public notice and while considering the
names of persons to be appointed as President, the Board of Management shall give proper
weightage to academic excellence. exposure to the higher education system in the country
and adequate experience in academic and administrative governance and record its findings
in writing and enclose the same with the panel to be submitted to the Chairperson.
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(5) Any vacancy in the office of President shall be filled within six months from the
date of such vacancy.
(6) The President shall be the principal executive and academic officer of the
University and shall exercise general superintendence and control over the affairs of the
University and shall execute the decisions of the authorities of the University.
(7) The President shall preside at the convocation of the University in the absence of
the Chairperson.
(8) If, in the opinion of the President, it is necessary to take immediate action on any
matter for which powers are conferred on any other authority by or under this Act, he may
take such action as he deems ne cessary and shall at the earliest opportunity
thereafter report his action to such officer or authority as would have in the ordinary
course dealt with the matter:
Provided that if, in the opinion of the officer or authority concerned, such action should not
have been taken by the President then such case shall be referred to the Chairperson, whose
decision thereon shall be final:
Provided further that where any such action taken by the President affects any person in the
service of the University, such person shall be entitled to prefer, within three months from
the date on which such action is communicated to him, an appeal to the Board of
Management and the Board of Management may confirm or modify or reverse the action
taken by the President.
(9) If, in the opinion of the President, any decision of any authority of the
University is outside the powers conferred by this Act or Statutes, Ordinances,
Regulations or rules made thereunder or is likely to be prejudicial to the interests of the
University, he shall direct the authority concerned to revise its decision within fifteen
days from the date of its decision and in case the authority refuses or fails to revise such
decision, then such matter shall be referred to the Chairperson and his decision thereo n
shall be final.
(10) The President shall exercise such other powers and perform such other duties
as may be prescribed by the Statutes or the Ordinances.
(11) If the Chairperson is satisfied, on an enquiry made or caused to be made on a
representation made to him or otherwise, that the continuance of President in his office is
prejudicial to the interests of the University or the situation so warrants, he may, by an
order in writing and stating the reasons therein for doing so, ask the President to
relinquish his office from such date as may be specified in the order:
Provided that before taking an action under this sub section, the
Presiden t shall be given an opportunity of being heard.”
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14. The Pro -President.- (1) The Pro -President shall be appointed by the
Chairperson in consultation with the President.
(2) The Pro -President shall hold office for a period of three years and shall
be eligible for re-appointment for a second term.
(3) The conditions of service of the Pro -President shall be such as may be
prescribed by the Statutes.
(4) If the Chairperson is satisfied, on an enquiry made or caused to be made
on a representation made to him or otherwise , that the continuance of the Pro-President in
his office is prejudicial to the interests of the University or the situation so warrants, he
may, by an order in writing and stating the reasons therein for doing so, ask the Pro -
President to relinquish his office from such date as may be specified in the order: Provided
that before taking an action under this subsection, the Pro -President shall be given an
opportunity of being heard.
(5) The Pro -President shall assi st the President in such matters as are
assigned to him by the Presid ent from time to time and shall exercise such powers and
perform such functions as may be delegated to him by the President.
15. The Provost. - (1) The Provost shall be appointed by the President for such
period and in such manner as may be prescribed by the Statutes.
(2) The Provost shall ensure discipline in the University and shall keep the
various unions of the teachers and employees advised of the various policies and practices
in the University.
(3) The Provost shall exercise such other powers and perf orm such other
duties as may be prescribed by the Statutes.
16. The Proctor. - (1) The Proctor shall be appointed by the President for such
period and in such manner as may be prescribed by the Statutes.
(2) The Proctor shall be responsible for the maintenance of discipline among
the students and keep the various students' unions advised of the various policies and
practices in the University.
(3) The Proctor shall exercise such other powers and perform such other
duties as may be prescribed by the Statutes.
17. The Dean of Faculty. - (1) There shall be a Dean of each Faculty who shall be
appointed by the President for a period of three years in such manner as may be prescribed
by the Statutes.
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(2) The Dean shall convene meetings of the Faculty , as and when required,
in consultation with the President and shall preside over the same. He shall formulate the
policies and development programme of the Faculty and present the same to the
appropriate authorities for their consideration.
(3) The Dean of Faculty shall exercise such other powers and perform such
other duties as may be prescribed by the Statutes.
18. The Registrar. - (1) The Registrar shall be appointed by the Chairperson in
such manner as may be prescribed by the Statutes.
(2) All contracts shall be signed and all documents and records shall be
authenticated by the Registrar on behalf of the University.
(3) The Registrar shall be the Member -Secretary of the Board of
Management and Academic Council but he shall not have a right to vote.
(4) The Registrar shall exercise such other powers and perform such other
duties as may be prescribed by the Statutes.
19. The Chief Finance and Accounts Officer. - (1) The Chief Finance and
Accounts Officer shall be appointed by the President in such manner as may be prescribed
by the Statutes.
(2) The Chief Finance and Accounts Officer shall exerci se such powers and
perform such duties as may be prescribed by the Statutes.
20. Other officers.- (l) The University may appoint such other officers as may be
necessary for its functioning.
(2) The manner of appointment and powers and functions of such officers
shall be such as may be prescribed by the Statutes.
21. Authorities of the University .-The following shall be the authorities of the
University, namely:-
(i) the Board of Management;
(ii) the Academic Council;
(iii) the Faculties; and
(iv) such other authorities as may be declared by the Statutes to be the
authorities of the University.
22. The Board of Management .- (1) The Board of Management of the
University shall consist of the following, namely:-
(a) the Chairperson;
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(b) the President;
(c) five persons nominated by the Sponsoring Body out of whom two
shall be eminent educationists or specialists in disciplines specified
in Schedule-II;
(d) one expert of management or information technology from outsid e
the University, nominated by the Chairperson;
(e) one expert of finance, nominated by the Chairperson;
(f) Commissioner, College Education or his nominee not below the
rank of Deputy Secretary; and
(g) two teachers, nominated by the President.
(2) The Board of Management shall be the principal executive body of the
University. All the movable and immovable pro perty of the University shall vest in the
Board of Management. It shall have the following powers, namely:-
(a) to provide general superintendence and directions and to control the
functioning of the University by using all such powers as are
provided by this Act or the Statutes, Ordinances, Regulations or
rules made thereunder;
(b) to review the decisions of o ther authorities of the University in case
they are not in conformity with the provisions of this Act or the
Statutes, Ordinances, Regulations or rules made thereunder;
(c) to approve the budget and annual report of the University;
(d) to lay down the policies to be followed by the University;
(e) to recommend to the Sponsoring Body about the voluntary
liquidation of the University, if a situation arises when smooth
functioning of the University does not remain possible, in spite of
all efforts; and
(f) such other powers as may be prescribed by the Statutes.
(3) The Board of Management shall meet at least three times in a calendar
year.
(4) The quorum for meetings of the Board of Management shall be five.
23. The Academic Council.- (l) The Academic Council shall co nsist of the
President and such other members as may be prescribed by the Statutes.
(2) The President shall be the Chairperson of the Academic Council.
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(3) The Academic Council shall be the principal academic body of the
University and shall, subject to the provisions of this Act and the rules, Regulations,
Statutes or Ordinances, made thereunder, co -ordinate and exercise general supervision
over the academic policies of the University.
(4) The quorum for meetings of the Academic Council shall be s uch as may
be prescribed by the Statutes.
24. Other authorities .- The composition, constitution, powers and fu nctions of
other authorities of the University shall be such as may be prescribed by the Statutes.
25. Disqualification for membership of an authority .- A person shall b e
disqualified for being a member of any of, the authorities of the University, if he-
(a) is of unsound mind and stands so declared by a competent court;
(b) is an undischarged insolvent;
(c) has been convicted of any offence involving moral turpitude;
(d) is conducting or engaging himself in private coaching classes; or
(e) has been punished for indulging in or promoting unfair practice in
the conduct of any examination, in any form, anywhere.
26. Vacancies not to invalidate the proceedings of any authority of the
University. – No act or proceeding of any authorit y of the University shall be invalid
merely by reason of any vacancy or defect in the constitution thereof.
27. Filling up of emergent vacancies . - Any vacancies occurred in the
membership of authorities of the Universi ty due to death , resignation or removal of a
member or due to change of capacity in which he was appointed or nominated , shall be
filled up as early as possible by the person or the body who had appointed or nominated
such a member:
Provided that the per son appointed or nominated as a member of an authority of
the University on an emergent vacancy, shall remain member of such authority for only
the remaining period of the member, in whose place he is appointed or nominated.
28. Committee.- The authorities or officers of the University may constitute such
committees with such terms of r eference as m ay be n ecessary for specific t asks to be
performed by such committees. The constitution of such committees and their duties sh all
be such as may be prescribed by the Statutes.
29. The Statu tes.- (1) Subject to the provisions of this Act , the Statutes of the
University may provide for all or any of the following matters, namely:-
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(a) the constitution , powers and functions of the auth orities of the
University as may be constituted from time to time;
(b) the terms and conditions of appointment of the President and his
powers and functions;
(c) the manner and terms and conditions of appointment of the
Registrar and Chief Finance and Accounts Officer and their powers
and functions;
(d) the manner in which and the period for which the Provost and the
Proctor shall be appointed and their powers and functions;
(e) the manner in which the Dean of Faculty shall be appointed and his
powers and functions;
(f) the manner and terms and conditions of appointment of other
officers and teachers and their powers and functions;
(g) the terms and conditions of service of employees of the University
and their functions;
'(h) the procedure for arbitration in case of disputes between officers,
teachers, employees and students;
(i) the conferment of honorary degrees;
(j) the provisions regarding exemption of students from payment of
tuition fee and for awarding to them scholarships and fellowships;
(k) provisions regarding the policy of admissions, including regulation
of reservation of seats;
(1) provisions regarding fees to be charged from students;
(m) provisions regarding number of seats in different courses;
(n) creation of new authorities of the University;
(o) accounting policy and financial procedure;
(p) creation of new departments and abolition or restructuring of
existing departments;
(q) institution of medals and prizes;
(r) creation of posts and procedure for abolition of posts;
(s) revision of fees;
(t) alteration of the number of seats in different syllabi; and
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73(50) राजèथान राज -पğ, माच[ 4, 2014 भाग 4 (क)
(u) all other matters which under the provisions of this Act are required
to be, or may be, prescribed by the Statutes.
(2) The Statutes of the University shall be made by the Board of
Management and shall be submitted to the State Government for its approval.
(3) The State Government shall consider the Statutes submitted by the
University and shall give its approval thereon within two months from the date of its
receipt with such modifications, if any, as it may deem necessary.
(4) The Uni versity shall co mmunicate its agreement to the Statutes as
approved by the State Government, and if it desires not to give effect to any or all of the
modifications made by the State Government under sub -section (3), it may give reasons
therefor and after considering such reason, the State Government may or may not accept
the suggestions made by the University.
(5) The State Government shall publish the Statutes, as finally approved by
it, in the Official Gazette, and thereafter, the Statutes shall come into force from the date
of such publication.
30. The Ordinances . - (1) Subject to the provisions of this Act or Statute s
made thereunder, the Ordinances may provide for all or any of the following matters,
namely:-
(a) the admission of students to the University and their enrolment as
such;
(b) the courses of study to be laid down for the degrees, diplomas and
certificates of the University;
(c) the award of the degrees, diplomas, certificates and other academic
distinctions, the minimum qualifications for the same and the
measures to be taken relating to the granting and obtaining of the
same;
(d) the conditions for award of fellowships , scholarships, stipends,
medals and prizes;
(e) the conduct of examinations, including the terms of offi ce and
manner of appointment and the duties of examining bodies,
examiners and moderators;
(f) fees to be charged for the courses, examinations , degrees and
diplomas of the University;
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भाग 4 (क) राजèथान राज -पğ, माच[ 4, 2014 73(51)
(g) the conditions of residence of the students of the University;
(h) provision regarding disciplinary action against the students;
(i) the creation, composition and functions of any other body which is
considered necessary for improving the academic life of the
University;
(j) the manner of co -operation and collaboration with other
Universities and' institutions of higher education; and
(k) all other matters which by this Act or Statutes made thereun der are
required to be provided by the Ordinances.
(2) The Ordinances of the Uni versity shall be made by the Academic
Council which after being approved by the Board of Management, shall be submitted to
the State Government for its approval.
(3) The State Government shall consider the Ordinances submitted under
sub-section (2) within two months from the date of their receipt and shall either a pprove
them or give suggestions for modifications therein.
(4) The Academic Council shall either modify the Ordinances incorporating
the suggestion of the State Government or give reasons for not incorporating any of the
suggestions made by the State Government and shall return the Ordinances along with
such reasons , if any , to the State Government and on receipt of the same, the St ate
Government shall consider the comments of the Academic Council and shall approve the
Ordinances of the University with or without such modifications.
31. Regulations. - The authorities of the University may , subject to the prior
approval of the Board of Management, make regulations, consistent with this Act and the
rules, Statutes and the Ordinances made thereunder, for the conduct of their own business
and that of the committees appointed by them.
32. Admissions. - (1) Admission in the University shall be made strictly on the
basis of merit.
(2) Merit for admission In the Un iversity may be determined either on the
basis of marks or grade obtained in the qualifying examination , and achievements in co -
curricular and extra -curricular activities or on the basis of marks or grade obtained in the
entrance test conducted at the Stat e level either by an association of the universities
conducting similar courses or by any agency of the State:
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73(52) राजèथान राज -पğ, माच[ 4, 2014 भाग 4 (क)
Provided that admission in professional and technical courses shall be made only through
entrance test.
(3) Reservation in admission to ' the University for scheduled castes,
scheduled tribes, .backward classes, special backward classes, women and handicapped
persons shall be provided as per the policy of the State Government.
33. Fee structure. - (1) The University may, from time to time , prepare its fees
structure and sent it for approval of the committee constituted for the purpose.
(2) The committee shall consider the fees structure prepared b y the University and
if it is satisfied that the proposed fees is-
(a) sufficient for-
(i) generating resources for meeting the recurring ex penditure of the
University; and
(ii) the savings required for the further development of the University;
and
(b) not unreasonably excessive, it may approve the fees structure.
(3) The fees structure approved by th e committee under sub -section (2) shal l
remain in force for three years and the University shall be entitled to charge fees in accordance
with such fees structure.
(4) The University shall not charge any fees, by whatever name called, other than
that for which it is entitled under subsection(3).
34. Examinations . - At the beginning of each academic session and in any case not
later than 30 th of August of every calendar year, the University shall prepare and publish a
schedule of examinations for each and every course conducted by it and shall strictly adhere to the
schedule.
Explanation. - "Schedule. of Examination" means a table giving details about the time,
day and date of the commencement of each paper which is a part of a scheme of examinations and
shall also include the details about the practical examinations: Provided that if, for any reason
whatsoever, the University has been unable to follow i this schedule , it shall , as soon as
practicable, submit a report to the State Go vernment incorporating the reasons for making a
departure from the published schedule. The Government may, thereon, issue s uch directions as it
may deem fit for the compliance of the schedule.
35. Declaration of results .- (1) The University. shall strive to declare the result of every
examination conducted by it within thirty days from the last date of the examination for that
particular course and shall in any case declare the results latest within fort y-five days from
such date: Provided that if, for any reason whatsoever, the University is unable to finally
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declare the results of any e xamination' within the aforesaid period of forty -five da ys, it
shall submit a report incorporating the reasons for such delay to the State Government.
The State Government may, thereon, issue such directions as it may deem fit.
(2) No examination or the results of an examination shall be held invalid
only for the reasons that the University has not followed the time schedule as stipulated in
section 34 or, as the case may be, in this section.
36. Convocation . - The convocation of the University shall be held in every
academic year in the manner as may be prescribed by the Statutes for conferring degrees ,
diplomas or for any other purpose.
37. Accreditation of the University .- The University shall obtain accreditation
from the NAAC, as per the norms of the NAAC and inform the State Government and
such other regulating bodies which are connected with the courses taken up by the
University about the grade provided b y the NAAC to the University. The University shall
get renewed such accreditation from time to time as per the norms of the NAAC.
38. University to follow rules, reg ulations, norms, etc. of the regulating
bodies. - Notwithstanding anything contained in this Act, the University shall be bound to
comply with all the rules, regulations, norms, etc. of the regulating bodies and provide all
such facilities and assistance t o such bodies as are required by them to discharge the ir
duties and carry out their functions.
39. Annual report. - (1) The annual report of the University shall be prepared by
the Board of Management which shall Include among other matters , the steps taken by the
University tExcerpt shown. Open the full act in Lexace.