LexThe mahatma jyoti rao phoole university, jaipur act, 2009
Rajasthan · state statute
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LAW (LEGISLATIVE DRAFTING)
(GROUP-II)
NOTIFICATION
Jaipur, February 5, 2009
No. F.2(2) Vidhi/2/2009. - In pursuance of Clause (3) of Article 348 of the
Constitution on India, the Governor is pleased to authorise the publication in the
Rajasthan Gazette of the following translation in the English language of the Mahatma
Jyoti Rao Phoole Vishwavidhyalaya, Jaipur Adhiniyam, 2009 (2009 Ka Adhiniyam
Sankhyank 3):-
(Authorized English Translation)
THE MAHATMA JYOTI RAO PHOOLE UNIVERSITY,
JAIPUR ACT, 2009
(Act No. 3 of 2009)
[Received the assent of the Governor on the 3rd day of February, 2009]
An
Act
to provide for establishment and incorporation of the Mahatma Jyoti Rao Phoole
University, Jaipur 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 state 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 requirements of
human resources makes it essential that a resourceful and quick and responsive system
of educational research and development be created which can work with
entrepreneurial zeal under an essential regulatory setup and such a system can be
created by allowing the private institutions engaged in higher education
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having sufficient resources and experience to establish universities and by
incorporating such universities with such regulatory provisions as ensure efficient
working of such institutions;
And whereas, the Shyam Lai Panwar Anandi Devi Memorial Charitable Trust,
Jaipur, A Charitable Trust registered under the Rajasthan Public Act, 1959 (Act No.
42 of 1959) having its registered office at Ram Nagar Ext., New Sanganer Road,
Sodala, Jaipur is engaged in the field of education for last several years and is running
a number of educational institutions which are imparting education in the disciplin es
like management, engineering & technology, pharmacy, nursing, education, etc.
And whereas, the said Shyam Lai Panwar Anandi Devi Memorial Charitable
Trust, Jaipur has set up educational infrastructures, both physical and academic, as
specified in Schedule I, at Village Kant Kalawar, Tehsil Amer, District Jaipur 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 utilized in establishment of an endowment fund in
accordance with the provisions of this Act;
And whereas, the sufficiency of the abo ve infrastructure has been got enquired
into by a committee, appointed in this behalf by the State Government consisting of
Vice-chancellor, University of Bikaner, Bikaner, Officer on Special Duty, Higher
Education, Government of Rajasthan, Jaipur, Dean, F aculty of Law, University of
Rajasthan, Jaipur , Dean, Faculty of Education , University of Rajasthan, Jaipur,
Principal, Engineering College, Bikaner and Director, Poddar Institute of
Management, University of Rajasthan, Jaipur;
And whereas , if the aforesaid infrastructure is utilized in incorporation as a
University and the said Shyam Lai Panwar Anandi Devi Memorial Charitable Trust,
Jaipur is allowed to run the University, it would contribute in the academic
development of the people of the State;
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Now, therefore, be it enacted by the Rajasthan State Legislature in the Fifty -
ninth Year of the Republic of India, as follows:-
1. Short title, extent and commencement. - (1) This Act may be called the
Mahatma Jyoti Rao Phoole University, Jaipur Act, 2009.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall be deemed to have come into force on and from 9th October,
2008.
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;
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(f) "employee" means a person appointed by the Unive rsity to work in
the University and includes teachers, officers and other 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 of 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 centers, maintained or recognized to be as
such by the University;
(k) "ICAR" means the Indian Council of Agriculture Research, a society
registered under the Societies Registration Act, 1860 (Central Act No.
21 of 1860);
(1) "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 Council,
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" means 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 Shyam Lal Panwar Anandi Devi Memorial
Charitable Trust, Jaipur, a Charitable Trust registered under Rajasthan
Public Trusts Act, 1959 (Act No. 42 of 1959) having Registratio n No. 47,
Jaipur, 2003 dated 24.11.2003;
(v) "Statutes", "Ordinances" and "Regulations" mean respectively, the Statutes,
Ordinances and Regulations of the University made under this Act;
(w) "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 by the University, including a research degree;
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(x) "study centre" means a centre established and mai ntained or recognized by the
University for the purpose of advising, counseling or for rendering any other
assistance required by the students in the context of distance education;
(y) "teacher" means a Professor, Reader, Lecturer or any other person requi red to
impart education or to guide research or to render guidance in any other form to
the students for pursuing a course of study of the University;
(z) "UGC" means the University Grants Commission, established under section 4
of the University Grants Co mmission Act, 1956 (Central Act No.3 of 1956);
and
(za) "University" means the Mahatma Jyoti Rao Phoole University, Jaipur.
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 hold such office or membership, are hereby constituted a body
corporate by the name of Mahatma Jyoti Rao Phoole University, Jaipur.
(2) The movable and immovable property specified in the Schedule I shall be
vested in the University and the Sponsoring Body shall, immediately after
commencement of this Act, take steps for such vesting.
(3) The University shall have perpetual succession and a common seal and
shall be sued by the said name.
(4) The University shall situate and have its headquarters at village Kant
Kalwar, Tehsil Amer, District Jaipur.
____________________________________________________________________
*As emended by the Rajasthan Universities laws (Amendment) Act, 2010 (Act No. 15 of 2010)
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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 certificate, and confer degrees or other academic distinctions on the basis of
examinations, evaluation or any other method of testing on persons, and to
withdraw any such diplomas, certificates, degrees or other academic
distinctions 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;
(f) to institute Professorships, Readerships, Lecturerships and other teaching or
academic posts required by the University and to make appointment thereto;
(g) to create administrative, ministerial and other posts and to make appointments
thereto;
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(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 centers and maintain schools, institutions and such ce nters,
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 Univ ersity 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;
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(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;
(v) to mortgage or hypothecate the property of the University with the approval of
the Sponsoring Body;
(w) to establish examination centers;
(x) to ensure that the standard of degrees, diplomas, certificates and other
academic distinctions are not lower than those laid down by AICTE, NCTE,
UGC, MCI, PCI and other s imilar bodies established 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 oth er 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 Endowm ent Fund, as
soon as may be after coming into force of this Act with an amount of rupees one
crore which has 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
__________________________________________________________________
#As amended by the Rajasthan Universities laws (Amendment) Act, 2012 (Act No. 10 of 2012)
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this Act, Statutes and Ordinances. The State Government shall have the powers
to forfeit in the prescribed manner, a part or whole of the Endowment Fund in case the
University or the Sponsoring Body contravenes any of the provisions of this Act or
Statutes, Ordinances, Regulations or Rules made thereunder.
(3) Income from Endowment Fund may be utilised for development of
infrastructure of the University but shall not be utilised to mee t out the recurring
expenditure of the University.
(4) The amount of Endowment Fund shall 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 depos ited until the dissolution of the
University in the interest bearing Personal Deposit Account of the Sponsoring Body in
Government Treasury.
(5) In case of investment in long term security, the certificates of the securities
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 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.
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10. Application of General Fund. - The General Fund shall be utilized for
meeting all expenses, recurring or non -recurring in connection with the affairs of the
University:
Provided that no expenditure shall be incurred by the University in excess of the limit s
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 by 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.
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.
____________________________________________________________________
*As emended by the Rajasthan Universities laws (Amendment) Act, 2010 (Act No. 15 of 2010)
#As emended by the Rajasthan Universities laws (Amendment) Act, 201 3 (Act No. 3 of 2013)
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(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 persons
recommended by the Board of 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 seventy 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 successor enters upon the office.
__________________________________________________________________________________
*As emended by the Rajasthan Universities laws (Amendment) Act, 2010 (Act No. 15 of 2010)
#As emended by The Rajasthan Universities’ laws (Amendment) Act 2018 (Act 26 of 20 18)
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(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.
(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 he deems necessary and shall at the earliest opportunity
thereafter report h is 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 mod ify or
reverse the action taken by the *President.
________________________________________________________________________________
*As emended by the Rajasthan Universities laws (Amendment) Act, 2010 (Act No. 15 of 2010)
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(9) If in the opinion of the * President, any decision of any authority is outside
the powers conferred by this Act of Statutes, Ordinance, Regulations or rules made
thereunder or is likely to be prejudicial to the interests of the University, he shall direct
the authority concerned to receive its decision within fifteen days from the date of its
decision and in case the authority refuses or fails to receive such decision, then such
matter shall be referred to the *Chairperson and his decision thereon shall be final.
(10) The *President shall exercise such powers and perform such 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 interest 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 *President
shall be given an opportunity of being heard.
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 *Pro- President
in his office is prejudicial to the interest 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 sub -section, the *Pro-
President shall be given an opportunity of being heard.
__________________________________________________________________________________
*As emended by the Rajasthan Universities laws (Amendment) Act, 2010 (Act No. 15 of 2010)
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(5) The *Pro- President shall assist the *President in such matters as are
assigned to him by the *President 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 a nd
practices in the University.
(3) The Provost shall exercise such other powers and perform 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 manners as
may be prescribed by the Statutes.
(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 prese nt the same to the
appropriate authorities for their consideration.
__________________________________________________________________________________
*As emended by the Rajasthan Universities laws (Amendment) Act, 2010 (Act No. 15 of 2010)
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(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 suc h manner as may be
prescribed by the Statutes.
(2) The Chief Finance and Accounts Officer shall exercise such powers and
perform such duties as may be prescribed by the Statutes.
20. Other Officers. - (1) 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
__________________________________________________________________________________
*As emended by the Rajasthan Universities laws (Amendment) Act, 2010 (Act No. 15 of 2010)
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(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 o f the
University shall consist of the following, namely: -
(a) *the Chairperson;
(b)* the President;
(c) five persons nominated by the Sponsoring Body out of whom two shall be
eminent educationists;
(d) one expert of management or information technology from outside 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 property 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 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 other 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;
__________________________________________________________________________________
*As emended by the Rajasthan Universities laws (Amendment) Act, 2010 (Act No. 15 of 2010)
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(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. - (1) The Academic Council shall consist 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.
(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 such as may
be prescribed by the Statutes.
24. Other Authorities. - The composition, constitution, powers and functions
of other authorities of the University shall be such as may be prescribed by the
Statutes.
25. Disqualification for membership of an Authority. - A per son shall be
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
__________________________________________________________________________________
*As emended by the Rajasthan Universities laws (Amendment) Act, 2010 (Act No. 15 of 2010)
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(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 authority of th e 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 University 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 person 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 constitut e
such committees with such terms of reference as may be necessary for specific tasks to
be performed by such committees. The constitution of such committees and their
duties shall be such as may be prescribed by the Statutes.
29. The Statutes. - (1) Subject to the provisions of this Act, the Statutes of the
University may provide for all or any of the following matters, namely:-
(a) the constitution, powers and functions of the authorities of the University as
may be constituted from time to time;
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(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 scholarships and fellowships;
(k) provisions regarding the policy of admissions, including regulation of
reservation of seats;
(l) 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 departmen ts and abolition or restructuring of existing
departments;
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(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
(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 Governm ent 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 University shall communicate 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 there for 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 Statutes 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;
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(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 office 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;
(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 a nd
institutions of higher education; and
(k) all other matters which by this Act or Statutes made thereunder are required to
be provided by the Ordinances.
(2) The Ordinances of the University shall be made by the Academic Council
which after being approved by the Boa rd 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 approve
them or give suggestions for modifications therein.
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(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 State
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 University 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 State level either by an association of the Universities
conducting similar courses or by any agency of the State:
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 and other 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.
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(2) The Committee shall consider the fees structure prepared by the University
and if it is satisfied that the proposed fees is-
(a) sufficient for-
(i) generating resources for meeting the recurring expenditure 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 the Committee under sub -section (2) shall
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 sub-section (3).
34. Examinations. - At the beginning of each academic ses sion and in any
case not later than 30th 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 whats oever, the University has been unable to follow
this schedule, it shall, as soon as practicable, submit a report to the State Government
incorporating the reasons for making a departure from the published schedule. The
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Government may, thereon, issue such d irections as it may deem fit for the compliance
of the schedule.
35. Declaration of results. - (1) The University shall strive to declare the
results of every examination conducted by it within thirty days from the last date of
the examination for that par ticular course and shall in any case declare the results
latest within forty-five days from such date:
Provided that if, for any reason whatsoever, the University is unable to finally
declare the results of any examination within the aforesaid period of fo rty-five days, 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 section 35.
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 by 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, regulations, norms, etc. of the regulating
bodies. - Notwithstanding anything contExcerpt shown. Open the full act in Lexace.