The maharaja ganga singh university, bikaner act, 2003

1 
(Updated upto Act No. 17 of 2019) 
THE MAHARAJA GANGA SINGH 
UNIVERSITY ACT, 2003 
(Act, No. 13 of 2003) 
 
महाराजा गंगा ͧसंह ͪवæवͪवɮयालय अͬधǓनयम, 2003 
(2003 का अͬधǓनयम संÉयांक 13) 
 
 
 
(Received the assent of the Governor on the 30th day of May, 2003) 
An 
Act 
to establish and incorporate a University at Bikaner  
in the State of Rajasthan 
 
 (राÏयपाल महोदय कȧ अनुमǓत Ǒदनांक 30 मई, 2003 को ĤाÜत हुई) 
राजèथान राÏय मɅ बीकानेर मɅ ͪवæवͪवɮयालय  
èथाͪपत और Ǔनगͧमत करने के ͧलए अͬधǓनयम। 
2 
(Updated upto Act No. 17 of 2019) 
 
 
 राजèथान-राजपğ 
 
ͪवशेषांक 
RAJBIL/2000/1717 
J.P.C./3588/02/2003-05 
 
RAJASTHAN GAZETTE 
Extraordinary 
सािधकार ÿकािशत Published by Authority  
 
 ºयेķ 17, शिनवार, शाक े 1925-जून 7, 2003 
Jyaistha 17, Saturday, Saka 1925-June 7, 2003  
भाग 4 (क) 
The Maharaja Ganga Singh University, Bikaner Act, 2003 
Act No. 13 of 2003 
(Received the assent of the Governor on the 30th day of May, 2003 ) 
Published in Rajasthan Gazette Extraordinary Part – 4 (Ka) on Jyaistha 
17, Saturday, Saka 1925 June 07, 2003   
An Act 
to establish and incorporate a University at Bikaner in the State of 
Rajasthan. 
Be it enacted by the Rajasthan State Legislature in the Fifty – fourth Year 
of the Republic of India, as follows:- 
 
1. Short title, extent and commencement:- 
(1) This Act may be called the Maharaja Ganga Singh University, Bikaner 
Act, 20031.  
(2) It extends to the whole of the State of Rajasthan.  
(3) It shall come into force at once.  
2. Definitions: - In this Act, unless the subject or context requires 
otherwise-  
(a) “Academic Council” means the Academic Council of the University as 
constituted under section 21;  
(b) “affiliated college” means an educational institution admitted to the 
privileges of the University;  
 
1 Amended by the University of Bikaner (Change of Name) Ordinance 2008 (Ordinance no 11 of 2008) 
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(Updated upto Act No. 17 of 2019) 
(c) “autonomous college” means an educational institution declared as such 
under the provisions of this Act; 
(d) “Board” means the Board of Management of the University constituted 
under Section 19; 
(e) “constituent college” means a college maintained by the University; 
(f) “Faculty” means a faculty of the University; 
(g) “prescribed” means prescribed by the statutes; 
(h) “principal” means the Chief Executive Officer of a college or any person 
duly appointed to act as such; 
(i) “Statutes” “Ordinances” and “Regulations” means respectively, the 
Statutes, Ordinances and Regulations of the University made under this 
Act.  
(j) “student of the University” means a person enrolled in the University for 
taking a course of study for a degree, diploma or other academic 
distinction duly instituted; 
(k) “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.  
(l) “University” means the Maharaja Ganga Singh University, Bikaner 2.  
(m) “University Department” means a Department maintained by the 
University.  
 
3. Incorporation of the University:- 
(1) The Chancellor, the first Vice-Chancellor, the first members of the Board 
of Management and the Academic Council of the University and all 
persons who may hereafter become such offices or members so long as 
they continue to hold such office or membership shall constitute a body 
corporate by the name of “The Maharaja Ganga Singh University, 
Bikaner”3 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 
 
2 Amended by University of Bikaner (Change of Name) Ordinance 2008 (Ordinance no 11 of 2008) 
3 Amended by University of Bikaner (Change of Name) Ordinance 2008 (Ordinance no 11 of 2008) 
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(Updated upto Act No. 17 of 2019) 
it for the purposes of the University, and to contract and do all other 
things necessary for the purposes of this Act:   
Provided that no such lease, sale or transfer of such property shall be 
made without the prior approval of the state Government.  
(3) The Headquarters of the University shall be at Bikaner which shall be the 
headquarters of the Vice-Chancellor. 
 
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 Rajasthan Agriculture University, Bikaner Act, 1987(Act. 
No.39 of 1987), the Rajasthan Sanskrit University Act, 1998 (Act No. 10 
of 1998), the Maharana Pratap University of Agriculture and Technology 
Udaipur Act, 2000 (Act No.8of 2000) and the Rajasthan Ayurved 
University Act, 2002 (Act No. 15 of 2002) the jurisdiction of the 
University shall extend to all the constituent, affiliated or autonomous 
colleges, institutes, institutions and departments within the Bikaner 
Division of the State of Rajasthan as notified by the State Government 
under the provisions of the Rajasthan Land Revenue Act, 1956 (Act. 
No.15 of 1956) and also to such other constituent, affiliated or 
autonomous 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 territorial limits of 
the University 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 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 
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(Updated upto Act No. 17 of 2019) 
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 college, 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 the University:-   
The University shall be deemed to have been established and incorporated for 
the purpose , among others of- 
(i).   making provision for imparting education in different branches of 
learning; and  
(ii).   furthering the prosecution of research in all branches of learning.  
 
6. University Admission –  
The University shall, subject to the provisions of this Act and the Statutes, 
Ordinances and Regulation be open to all persons but nothing in this section 
shall be deemed to require the University to admit to any course of study 
students larger in number than, or with academic or other qualifications lower 
than, those prescribed. 
 
7. Powers of the University:-  
The University shall have the following powers, namely:-  
(a) To provide for instruction in various branches of learning as the 
University may deem fit ; 
(b) To make provision for (1) research, and (2) advancement of knowledge 
and dissemination of the findings of research and knowledge; 
(c) To institute and confer degrees, diplomas and other academic 
distinctions;  
(d) To confer honorary degrees or other distinctions; 
(e) To admit colleges, institutions and institutes not maintained by the 
University, to the privileges of the University, and to withdraw all or any 
of these privileges; 
(f) To confer autonomous status on a college, institution or department, as 
the case may be, subject to such conditions as may be laid down in this 
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(Updated upto Act No. 17 of 2019) 
Act or as may be prescribed by the Statutes and to withdraw the 
autonomy;  
(g) To co-operate with other University and authorities in such manner and 
for such purpose as the University may determine; 
(h) To institute teaching research and other posts required by the University 
and to make appointment thereto; 
(i) To create administrative, ministerial and other necessary posts and make 
appointments thereto; 
(j) To institute and award fellowships (including travelling fellowships), 
scholarships and prizes; 
(k) To institute and maintain residential accommodation for the students of 
the University; 
(l) To demand and receive such fees and other charges as may be prescribed; 
(m)To supervise and control the residential accommodation for students and 
to regulate the discipline of the students of the University and to make 
arrangements for promoting their health and welfare and; 
   (n) to do all such acts and things, whether incidental to the powers aforesaid  
or not, as may be requisite in order to further the objects of the University.  
 
8. Visitation4:–  
1. The Chancellor shall have the right to cause an inspection, to be made by 
such person or persons, as he or she may direct –  
(a)  of the University, its building, laboratories, libraries, museums,  
workshop 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.  
3. The Chancellor shall, in every case, give notice to the University of his or 
her intention to cause an inspection or inquiry to be made and the 
University shall be entitled to be represented at such inspection or 
inquiry.  
 
4 Substituted by the Maharaja Ganga Singh University, Bikaner (Amendment) Act 2013(Act  no 28 of 2013) 
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(Updated upto Act No. 17 of 2019) 
4. The Chancellor shall communicate to the University his or her views with 
reference to the result of such inspection or inquiry and may, after 
ascertaining the opinion of the University 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.  
 
9. 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 Chancellor, 
ii. the 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 officers of the University 
 (b) Authorities of the University:- 
i. The Board of Management,  
ii. the Academic Council, 
iii. the Faculties,  
iv. the Board of Studies, and  
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(Updated upto Act No. 17 of 2019) 
v. such other authorities as may be declared by the Statutes to be the 
authorities of the University.  
 
10. Chancellor :-  
(a) The Governor of the State of Rajasthan shall be the Chancellor of the 
University. He shall, by virtue of his office, be the head of the University 
and shall when present, preside at the convocations thereof.  
(b) The Chancellor shall have such other powers as may be conferred on him 
by this Act or the Statutes made thereunder. 
 
11. Vice-Chancellor5:–  
(1) The Vice-Chancellor shall be a whole-time paid officer of the University. 
(2) No person shall be eligible to be appointed as Vice-Chancellor unless he 
is a distinguished academician having a minimum of ten years experience as 
Professor in a University or college or ten years experience in an equivalent 
position in a reputed research and/or academic administrative organization and 
of highest level of competence, integrity, morals and institutional commitment6. 
(3) The Vice-Chancellor shall be appointed by the Chancellor in consultation 
with the State Government from amongst the persons included in the panel 
recommended by the Search Committee consisting of - 
(a) one person nominated by the Board;  
(b) one person nominated by the Chairman, University Grants 
Commission; 
(c) one person nominated by the Chancellor; and 
(d) one person nominated by the State Government, and the Chancellor 
shall appoint one of these persons to be the 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 
 
5 Substituted by The Maharaja Ganga Singh University, Bikaner (Amendment) Act 2013 (Act no. 28 of 2013) 
and also substituted by The Maharaja Ganga Singh University, Bikaner (Amendment) Act 2017 (Act No. 14 of 
2017). 
6 Substituted by The Maharaja Ganga Singh University, Bikaner (Amendment) Act 2019 (Act No. 17 of 2019). 
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(Updated upto Act No. 17 of 2019) 
notice and while considering the names of persons to be appointed as Vice-
Chancellor, the Search Committee shall give proper weightage to academic 
excellence, exposure to the higher education system in the country and adequate 
experience in academic and administrative governance and record its findings in 
writing and enclose the same with the panel to be submitted to the Chancellor. 
(7) The term of the office of the Vice-Chancellor shall be three years from 
the date on which he enters upon his office or until he attains the age of seventy 
years7, 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 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:- 
 
7 Amended by The Maharaja Ganga Singh University, Bikaner (Amendment) Act-2012 (Act  No. 24 of 2012) 
10 
(Updated upto Act No. 17 of 2019) 
 
(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. 
 
11 A. Removal of Vice-Chancellor.8-  (1) 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 wilfully 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 Vice-
Chancellor in office is detrimental to the interest of the University, the 
Chancellor may, in consultation with the State Government, after making such 
inquiry as he deems proper, by order, remove the Vice-Chancellor: 
 
8 Inserted by The Maharaja Ganga Singh University, Bikaner (Amendment) Act-2019 (Act  No. 17 of 2019) 
11 
(Updated upto Act No. 17 of 2019) 
 
 Provided that the Chancellor may, in consultation with the State 
Government, at any time before making such order, place the Vice-Chancellor 
under suspension, pending enquiry. 
 
 Provided further that no order shall be made by the Chancellor unless the 
Vice-Chancellor has been given a reasonable opportunity of showing cause 
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 Vice-Chancellor shall refrain from performing the functions 
of the office of the Vice-Chancellor, but shall continue to get the 
emoluments to which he was otherwise entitled; 
(b) the functions of the office of the Vice-Chancellor shall be 
performed by the person specified in the order. 
 
12. Power 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 shall have power to convene the meetings of the Board and the 
Academic Council. 
(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 and the Ordinances and shall 
possess all such powers as may be necessary for the purpose.  
(6) In an emergency, which in the opinion of the Vice-Chancellor requires 
immediate action to be taken he shall take such action as he deems 
necessary and shall at the earliest opportunity report the action taken to 
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(Updated upto Act No. 17 of 2019) 
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 disadvantage 
such person may prefer an appeal to the Board with thirty days of the date 
on which the action is communicated to him. 
(8) Subject as aforesaid, the Vice-Chancellor shall give effect to the orders of 
the Board regarding the appointment, suspension and dismissal of 
officers, teachers and other employees of the University.  
(9) The Vice-Chancellor shall be responsible for close coordination and 
integration of teaching, research and other work and shall exercise such 
other powers as may be prescribed.  
 
13. Registrar :–  
(1) The Registrar shall be the Chief Administrative Officer of the University. 
He 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 in the services of 
the State of Rajasthan.  
(3) The Registrar shall be responsible for the custody of the records and the 
common seal of the University. He shall be ex-officio secretary of the 
Board of Management and Academic Council. He shall place before it all 
such informations as may be necessary for the transaction of its business. 
He shall receive applications for entrance to the University and shall keep 
a permanent record of all syllabi, curricula and such other information as 
may be deemed necessary.  
(4) The Registrar shall perform such other duties as may be prescribed or 
required of him from time to time by the Vice-Chancellor.  
 
14. Comptroller :–  
(1) The Comptroller shall be the principal finance, accounts and audit officer 
of the University. He 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 
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(Updated upto Act No. 17 of 2019) 
Government on deputation from amongst the officers of the Rajasthan 
Accounts Service. 
(3) The Comptroller shall  
(i). advice in regard to the financial policy of the University and be 
responsible for the preparation of its budget and for the presentation 
thereof to the Board through the Vice-Chancellor; 
(ii). manage the properties, movable and immovable, and investments of the 
University;  
(iii). keep all moneys belonging to the University in a scheduled bank or in the 
Rajasthan State Co-operative Bank Ltd. or Central Co-operative Bank 
except the amounts needed as imprest cash (to be prescribed by the Vice-
Chancellor) in transacting business of the University;   
(iv). ensure that no expenditure not authorized in the budget is incurred by the 
University otherwise than by way of investment;  
(v). 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; and 
(vi). ensure the compliance of the provisions of section 34& 44. 
 
15. Estate Officer and Dean of Student Welfare :–  
(1) The Board may appoint any one or more of the following officers, namely:-  
(i) the Estate Officer, and  
(ii) the Dean of Students Welfare 
(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 extra-curricular activities of the students, 
(e) to assist in the placement of the graduates of the University, and  
(f) to organize and maintain contact with the alumni of the University  
 
 
 
 
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(Updated upto Act No. 17 of 2019) 
16. Deans of faculties and their functions:– 
(1) There shall be a Dean of each Faculty.  
(2) The Deans of Faculties shall be appointed by the Vice-Chancellor in a 
manner as may be prescribed. 
(3) The Deans shall perform such functions as may be prescribed by the 
Statutes.  
 
17. Other Officers and employees:– 
The mode of appointment and the functions of other officers mentioned in 
clause (a) of section and of the employees of the University shall be as provided 
in this Act or as prescribed by Statutes, Ordinances and Regulations.  
 
18. Remuneration of officers and employees:- 
No officer or employee of the University shall be offered nor shall he accept 
any remuneration for any work in the University save as may be provided for in 
the Statutes.  
 
19. Constitution and composition of the Board of Management :–  
(1) The Board of Management shall be the highest executive body of the 
University and shall consist of the following members, namely:- 
(I) The Vice – Chancellor of   the University – Chairman 
(II)  Ex- officio Members:- 
i. the Secretary to the Government of Rajasthan, Finance Department; 
ii. the Secretary to the Government of Rajasthan, Higher Education 
Department; 
iii. the Director of College Education, Rajasthan, and  
iv. the Registrar of the University, Member- Secretary.  
Explanation: - Ex- officio members mentioned at (i) to (ii) shall include their 
respective nominees who shall not be below the rank of Deputy 
Secretary to the Government of Rajasthan. 
(III) Nominated Members:- 
i. two persons nominated by the Vice-Chancellor from amongst the Deans 
for one year; 
ii. two University Professors nominated by the Vice- Chancellor for one 
year; 
iii. two eminent educationists to be nominated by the Chancellor for three 
years;  
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(Updated upto Act No. 17 of 2019) 
iv. two Principals of affiliated colleges, one from the Government Colleges, 
and another from Private Colleges, to be nominated by the State 
Government for one year; 
v. two members of State Legislature to be nominated by the State 
Government for three years; and  
vi. two eminent educationists to be nominated by the State Government for 
three years. 
(IV) Elected Members:-  
(1) Two teachers of the University or its constituent colleges who have put in 
not less than seven years teaching experience in any institution of higher 
education in Rajasthan on Ist January immediately preceding the year in 
which elections are held, other than University Professors, Deans, 
Directors of the Colleges of the University, to be elected by the teachers 
of the University and its constituent colleges from amongst themselves 
for three years.  
(2) One third members present at a meeting of the Board shall constitute the 
quorum for meeting.  
(3) The Chairman of the Board shall perform such functions and exercise 
such powers as are provided in this Act or as may be prescribed.  
(4) The members shall serve without any additional pay but shall be entitled 
to daily allowance and travelling expenses as may be prescribed.  
(5)  The minutes of meeting of the Board shall be recorded and maintained 
by the Member Secretary of the Board.  
 
20. Duties and functions of the Board:- 
The duties and functions of the Board shall be as follows:- 
(a) To approve and sanction the budget of the University; 
(b) To acquire, to dispose of, to hold and to control the property and 
funds to the University and issue any general or special direction 
on behalf of the University; 
(c) To accept the transfer of any movable or immovable property on 
behalf of the University; 
(d) To administer any funds placed at the disposal of the University for 
the specific purposes; 
(e) To invest money belonging to the University; 
(f) To appoint the members of the academic, administrative and other 
staff of the University in such manner as may be prescribed; 
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(Updated upto Act No. 17 of 2019) 
(g) To direct the form and use of the common seal of the University;  
(h) To appoint such committees, either standing or temporary as it 
deems necessary for its proper functioning; 
(i) To borrow money for capital improvements and make suitable 
arrangements for its repayment; 
(j) To meet at such times and as often as it deems necessary, provided 
however, that the regular meeting of the Board shall be held at least 
once in every three months;  
(k) To make Statutes, Ordinance and Regulations in the manner 
prescribed in this Act for smooth functioning of the University; and 
(l) To regulate and determine all matters concerning the University in 
accordance with this Act and the Statutes and to exercise such 
powers and to discharge such duties as may be conferred or 
imposed on it by this Act and the Statutes. 
 
21. Academic Council : –  
(1) There shall be an Academic Council of the University, consisting of the 
following as members, namely :- 
(a) the Vice-Chancellor-ex officio Chairman; 
(b) Deans of Faculties; 
(c) One Professor from each faculty to be nominated by the Vice-Chancellor; 
(d) One Principal/Director of a Constituent College to be nominated by the 
Vice-Chancellor; 
(e) Secretary to the State Government in the Higher Education Department or 
his nominee not below the rank of a Deputy Secretary; 
(f) Director of College Education, Rajasthan; 
(g) Chairmen, Boards of Studies; 
(h) Two Principals of affiliated Colleges, one from Government colleges and 
another from  Private colleges, to be nominated by the State Government; 
(i) Two persons having special attainment in the field of studies not being 
employees of the University, one to be nominated by the Chancellor and 
the other by the State Government;  
(j) One teacher other than the Professors, from a Constituent 
College/University Department having a minimum ten years experience 
in teaching degree or post graduate classes to be nominated by the Vice-
Chancellor. 
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(Updated upto Act No. 17 of 2019) 
(k) One teacher other than the Principals, from an affiliated college having a 
minimum ten years experience in teaching degree or post-graduate 
classes to be nominated by the State Government; and  
(l) The Registrar of the University, Member-Secretary  
(2) The term of office of nominated members shall be two years. 
 
22. Functions of the Academic Council :–  
(1) The Academic Council shall be incharge of the academic affairs of the 
University and shall subject to the provisions of this Act and the Statutes 
and Ordinances made thereunder have control over, and be responsible 
for the maintenance of standards of instructions, education and 
examinations and for the requirements for the award of degrees and 
diplomas. 
(2) The Academic Council shall exercise such other powers and perform 
such other duties as may be conferred or imposed upon it by the Statutes 
and shall advice the Vice-Chancellor on all academic matters. 
 
23. Composition and function of faculties: –  
(1) There shall be such faculties in the University as may be prescribed by the 
Statutes.  
(2) Each faculty shall consist of the followings:-  
(a) Dean of the Faculty – Chairman;  
(b) University Professors of the subjects assigned to the Faculty; 
(c) Chairmen of the Board of Studies in the faculty; 
(d) One Post-graduate College Principal and one Post graduate Department 
Head in each subject of the faculty from affiliated colleges, nominated 
by the State Government; 
(e) Two External experts nominated by the Academic Council.  
(3) Faculty shall perform such functions as may be prescribed by the Statutes.  
 
24. Board of studies –  
(1) There shall be such number of Boards of Studies as may be determined by 
the Statutes.  
(2) A Board of Studies shall be constituted in the manner consist of such 
members, exercise such powers and perform such functions as may be 
prescribed.  
 
18 
(Updated upto Act No. 17 of 2019) 
25. Teaching of the University:–  
(1) All teaching recognized by the University shall be conducted in the 
University departments or in colleges, institutes and institutions.  
(2) The authorities responsible for organizing such teaching shall be such as 
may be prescribed.  
(3) The courses of study and curricula shall be such as may be prescribed by 
Ordinances and subject thereto, by the Regulations.  
 
26. Conferment of autonomous status:- 
(1) An affiliated college or a  recognized institution or a University 
Department may be conferred the autonomous status by the University in 
the matter of admission of students, prescribing the courses of studies, 
imparting instructions and training, holding of examinations and the 
powers to make necessary rules for the purpose. 
(2)  The Board shall for the purpose of satisfying itself about the standards of 
education in such a college, institution or department may direct an 
enquiry to be made in the prescribed manner by a standing committee of 
such persons as are deemed fit. 
(3) On receipt of the report of the  said committee and the recommendations 
of the Academic Council thereon, the Board on being satisfied, shall refer 
the matter to the matter to the University Grants Commission and the 
State Government to obtain their concurrence. 
(4) On receipt of such concurrence, the University shall confer the                           
autonomous status on the college, the institution or the department, as the 
case may be. 
(5) The status of autonomy may be granted initially for a period of five years 
subject to review by an expert committee to be constituted for this 
purpose. The committee shall comprise the  following, namely:- 
(a) One nominee of the University; 
(b) One nominee of the State Government; 
(c) One nominee of the University Grants Commission; 
(d) One Principal of an autonomous college to be nominated by the Vice –
Chancellor; and 
(e) An officer of the University to be nominated by the Vice-Chancellor. 
(6) The Committee shall submit its report to the Board for further action. 
19 
(Updated upto Act No. 17 of 2019) 
(7) The University shall continue to exercise general supervision over such 
college, institution or department and to confer degree on the students of 
such college, institution or department.  
(8) The autonomous college, institution or department shall appoint such 
committees as may be prescribed for the proper management relating to 
academic, financial and administrative affairs. 
(9)Every autonomous college, institution or department shall furnish such 
reports, returns and other information as the Board may require from time to 
time. 
(10) The Board shall cause every autonomous college, institution or 
department to be inspected from time to time. 
 
27. Withdrawal of autonomous status:- 
(1) The conferment of autonomous status may be withdrawn by the                             
University if the college, institution or department has failed to 
observe any of the conditions of its conferment or the efficiency 
thereof has so deteriorated that in the interest of education it is 
necessary to do so.  
(2) Before an order under sub-section (1) is made, the Board shall, by 
one month’s notice in writing, call upon the college, institution or 
department to show cause why such an order should not be made. 
(3) On receipt of the explanation, if any, made by the college, 
institution or department in replay to the notice, the Board shall, 
after consulting the Academic Council and the University Grants 
Commission report the matter to the State Government.  
(4) The State Government shall, after such further enquiry, if any, as 
may be deemed fit, record its opinion in the matter and convey its 
decision to the University and the University shall thereupon make 
such order as it deems fit.  
(5) Where in the case of an autonomous college, institution or 
department, the autonomous status conferred under section 27 is 
withdrawn by an order made under sub-section (4), such college, 
institution or department, as the case may be, shall cease to have an 
autonomous status from the date specified in the order.  
 
 
 
20 
(Updated upto Act No. 17 of 2019) 
28. Supplementary provisions relating to membership:-  
(1) All casual vacancies among the members (other than ex-officio 
members) of any authority or body of the University shall be filled as 
soon as possible by appointment, nomination or election according as 
the member whose place became vacant was appointed, nominated or 
elected and the person appointed, nominated or elected to a casual 
vacancy shall be a member of such authority or body for the residuary 
period of the term for which the person whose place he fills would have 
continued but for the vacancy.  
(2) A person who holds any office in the University by virtue of his holding 
any other office of the University or otherwise shall hold such office as 
long as he holds the other office and thereafter till his successor is duly 
nominated, appointed or elected. 
(3) The Board may remove any person not being an officer of the 
University from membership of any authority or body or any employee 
of the University on the grounds that such person or employee has been 
convicted of an offence involving moral, turpitude or for taking part in 
subversive activities or for indulging in any act or acts unbecoming the 
prestige of the University :  
Provided that no such person or employee shall be removed under this sub-
section unless he has been afforded a reasonable opportunity of showing cause 
why he should not be so removed and such cause has been considered by the 
Board : 
 
 Provided further that prior approval of the State Government will be 
necessary for taking such action against a member of any authority or body of 
the University, nominated by the State Government.  
(4) If any question arises regarding any person who has been appointed 
nominated or elected, as or is entitled to be, a member of any authority of 
the University subordinate to the Board or regarding any decision of the 
Board under this Act and the Statutes, the matter shall be referred to the 
Chancellor for his decision, and the decision of the Chancellor shall be 
final.  
 
 
 
21 
(Updated upto Act No. 17 of 2019) 
29. Proceedings of University authorities and bodies not to be invalidated 
by reason of any vacancy :–  
Not act or proceeding of any authority or body of the University shall be 
invalidated by reason of the existence of a vacancy among its members or by 
reason of some person having taken part in the proceedings who is subsequently 
found not to have been entitled to do so.  
 
30. Age of retirement: – Subject to any provision in the Statutes to the contrary 
or any directions or policy of the State Government in this regard all the 
employees of the University shall ordinarily retire from service upon attaining 
the age of sixty years.  
 
31. Pension or provident fund :–  
(1) For the benefit of its officers, teachers, clerical staff and other employees, 
the University shall constitute, in such manner and subject to such conditions as 
may be prescribed, such pension, gratuity, insurance and provident fund as it 
may deem fit.  
(2) Provision shall be made in Statutes to ensure that staff members transferred 
from employment in the service of the State shall have their accrued service 
benefits protected upon such transfer.  
 
32. Teachers and Officers of the University :– 
(1) The appointment of teachers and officers of the University shall be made in 
accordance with provisions of the Rajasthan Universities Teachers and Officers 
(Selection for Appointment) Act, 1974 (Act No. 18 of 1974). 
(2) Except in cases provided for by the Statutes, teacher and officers of the 
University shall be appointed under a written contract. The contract shall be 
lodged with the Vice-Chancellor and a copy thereof shall be furnished to the 
teacher or officer concerned. The contract shall not be inconsistent with the 
provisions of this Act and the Statutes for the time being in force in relation to 
the conditions of service.  
 
33. University fund :–  
(1) University shall establish, maintain and administer a fund to be called the 
University Fund.  
(2) The following moneys shall or part of, and be paid into, the University fund, 
namely:-  
22 
(Updated upto Act No. 17 of 2019) 
a) any contribution or grant by the State Government;  
b) income arising to the University from all sources including income from 
fees and charges;  
c) trusts, bequest, donations, endowments and other grants, it any;  
d) such other moneys as may be prescribed by the Statutes.  
(3) The matters to which the fund may be applied and appropriated shall be 
those prescribed by this act or the statues,  
(4) All expenses incurred under and in pursuance of any provision contained in 
this Act shall be met out of the University fund.  
(5) The University shall have power to borrow, on the security of the University 
properties and with the concurrence of the State Government, money for the 
purposes of the University.  
 
34. Control of the State Government :–  
Where the State Government funds are involved the University shall abide by 
the terms and conditions attached to the sanction of such funds which may    
inter alia include prior permission of the State Government in respect of the 
following namely :–  
(a) creation of the new posts of teachers, officers or other employees; 
(b) revision of the pay, allowances, post-retirement benefits and other 
benefits to its teachers, officers and other employees; 
(c) grant of any additional/special pay, allowance or other extra remuneration 
of any description whatsoever, including ex-gratia payment or other 
benefits having financial implications to any of its teachers, officers or 
other employees.  
(d) diversion of any earmarked funds other than the purpose for which it was 
received;  
(e) transfer by sale, lease, mortgage or otherwise of immovable property;  
(f) Incur expenditure on any development work from the funds received 
from the State Government for any purposes other than for which the 
funds are received; 
(g) take any decision regarding affiliated colleges resulting in increased 
financial liability, direct, or indirect, for the State Government.  
Explanation:- The above conditions shall also apply in respect of the posts 
created from any other fund, which may in long term likely to cause financial 
implications to the State Government. 
 
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(Updated upto Act No. 17 of 2019) 
35. Assumption of financial control by the State Government as emergency 
measure:– 
 (1) The State G

Excerpt shown. Open the full act in Lexace.

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