LexThe mbm university, jodhpur act, 2021
Rajasthan · state statute
Open in Lexace · Ask the AI about this actLAW (LEGISLATIVE DRAFTING) DEPARTMENT (GROUP-II) NOTIFICATION Jaipur, September 24, 2021 No. F. 2(4)Vidhi/2/2021. - 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 MBM Vishwavidyalaya, Jodhpur Adhiniyam, 2021 (2021 Ka Adhiniyam Sankhyank 10):- (Authorised English Translation) THE MBM UNIVERSITY, JODHPUR ACT, 2021 (Act No. 10 of 2021) 517 राजस्थान राज-पत्र, सितम्बर 24, 2021 भाग 4 (क) (Received the assent of the Governor on the 24th day of September, 2021) An Act to establish and incorporate MBM University at Jodhpur in the State of Rajasthan and to provide for the matters connected therewith or incidental thereto. Be it enacted by the Rajasthan State Legislature in the Seventy-second Year of the Republic of India, as follows:- 1. Short title, extent and commencement.- (1) This Act may be called the MBM University, Jodhpur Act, 2021. (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 otherwise requires,- (a) "Academic Council" means the Academic Council of the University as constituted under section 23; (b) "affiliated college" means an educational- institution admitted to the privileges of the University; (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 21; (e) "Comptroller" means the Finance officer of the University appointed under section 16; (f) "constituent college" means a college maintained by the University; (g) "Faculty" means a Faculty of the University; (h) "Finance Committee" means the Finance Committee of the University constituted under section 27; (i) "prescribed" means prescribed by the Statutes, Ordinances or Regulations; (j) "Principal" means the Chief Executive Officer of a college or any person duly appointed to act as such; (k) "Registrar" means the Registrar of the University appointed under section 15; (l) "Statutes", "Ordinances" and "Regulations" mean the Statutes, Ordinances and Regulations of the University made under sections 44, 46 and 48 respectively; (m)"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; (n) "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; भाग 4 (क राजस्थान राज-पत्र, सितम्बर 24, 2021 518 (o) "University" means the MBM University, Jodhpur incorporated under section 3; (p) "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 officers or members so long as they continue to hold such office or memb ership shall constitute a body corporate by the name of “The MBM University, Jodhpur” and shall have perpetual succession and a Common Seal and may, by that name, sue and be sued. (2) The University shall be competent to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer or dispose of any movable or immovable property, which may vest in or be acquired by it for the purposes of the University, and to contract and do all other things necessary for the purposes of this Act: Provided that no such lease, sale, transfer or disposal of such property shall be made without the prior approval of the State Government. (3) The headquarters of the University shall be at Jodhpur which shall be the headquarters of the Vice-Chancellor. (4) In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to and served on the Registrar. 4. Jurisdiction.- (1) Notwithstanding anything contained in any law for the time being in force, the jurisdiction of the University shall extend to all the constituent, affiliated or autonomous colleges and to such other colleges, institutes, institutions and departments within the State of Rajasthan as may be specified by notification in the Official Gazette by the State Government. (2) The State Government may, by order in writing,- (a) require any institute, institution or college within the State to terminate with effect from such date as may be specified in the order, its association with, or its admission to the privileges of any other University incorporated by law to such extent as may be considered necessary and proper, or (b) exclude, to such extent as may be considered necessary and proper, from association with, or from admission to the privileges of the University constituted by this Act any institute, institution or college specified in the order which, in the opinion of the State Government is required to be self governing or to be associated with or admitted to the privileges of, any other University or body. (3) The State Government may, in consultation with the University, by notification published in the Official Gazette, enumerate any Government College situated in the jurisdiction of the University to be a constituent college of the University. All the movable 519 राजस्थान राज-पत्र, सितम्बर 24, 2021 भाग 4 (क) and immovable properties of such college shall then vest in the University and the officers, teachers and employees of such Government Colleges under the administrative control, after being found suitable, through screening and on fulfilling such terms and conditions as may be laid down in the notification, shall be deemed to be the officers, teachers or, as the case may be, employees of the University. 5. Objects of 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. Admission to the University.- (1) The University shall, subject to the provisions of this Act, Statutes, Ordinances and Regulations, be open to all persons. (2) Nothing contained in sub-section (1) shall require the University- (a) to admit to any course of study any person who does not possess the prescribed academic qualification or standard; or (b) to retain on the rolls of the University any student who se academic record is below the minimum standard required for the award of a degree, diploma or other academic distinction; or (c) to admit any person or retain any student whose conduct is prejudicial to the interests or discipline of the University or the rights and privileges of other students and employees; or (d) to admit to any course of study students larger in number than those prescribed. (3) Subject to the provisions of sub-section (2), reservation of seats in admission for the students belonging to the Scheduled Castes, Scheduled Tribes and Backward Classes, More Backward Classes and women students shall be made in accordance with the provisions of any law for the time being in force or in accordance with the policy of the State Government. 7. Powers and functions of the University.- The University shall have the following powers and functions, namely:- (a) to provide for instruction in various branches of learning as the University may deem fit; (b) to make provision for research and advancement of knowledge and dissemination of the findings of research and knowledge; (c) to institute and confer degrees, diplomas and other academic distinction; (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; भाग 4 (क राजस्थान राज-पत्र, सितम्बर 24, 2021 520 (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 Act or as may be prescribed by the Statutes and to withdraw the autonomy; (g) to cooperate 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 appointments 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. Chancellor.- (1) The Governor of the State of Rajasthan shall, by virtue of his office, be the Chancellor of the University. (2) The Chancellor shall be the Head of the University and shall, when present, preside at the convocations thereof and confer degrees, diplomas or other academic distinctions upon persons entitled to receive them. (3) The Chancellor may of his own motion or on application call for and examine the record of any officer or authority of the University in respect of any proceeding to satisfy himself as to the regularity of such proceeding or the correctness, legality or propriety of any decision taken or order made therein; and if in any case, it appears to the Chancellor that any such decision or order should be modified, annulled, reversed or remitted for reconsideration, he may pass orders accordingly: Provided that every application to the Chancellor for the exercise of the powers under this section shall be preferred within three months from the date on which the proceeding, decision or order to which the application relates was communicated to the applicant: Provided further that no order prejudicial to any person shall be passed unless such person has been given an opportunity of making his representation. (4) The Chancellor shall exercise such other powers and perform such other functions as may be conferred on or assigned to him by or under this Act. 521 राजस्थान राज-पत्र, सितम्बर 24, 2021 भाग 4 (क) 9. Visitation.- (1) The Chancellor shall have the right to cause an inspection, to be made by such person or persons, as he may direct — (a) of the University, its buildings, laboratories, libraries, museums, workshops and equipments; or (b) of any college, 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 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 intention to cause an inspection or inquiry to be made and the University shall be entitled to be represented at such inspection or inquiry. (4)The Chancellor shall communicate to the University his 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 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 Ch ancellor, the Chancellor shall at his discretion have power to appoint any person or body to implement such direction and make such order as may be necessary for the expenses thereof. 10. Officers and Authorities of the University.- The following shall be the officers and authorities of the University namely:- (a) Officers of the University- ( i ) the Vice-Chancellor; ( i i ) the Pro-Vice-Chancellor; ( i i i ) the Registrar; ( i v) the Comptroller; ( v) the Estate Officer; ( vi ) the Dean of Student Welfare; ( vi i ) the Deans of Faculties; and भाग 4 (क राजस्थान राज-पत्र, सितम्बर 24, 2021 522 ( vi i i ) such other persons in the service of the University as may be declared by the Statutes to be the officers of the University. (b) Authorities of the University- (i) the Board of Management; (ii) the Academic Council; (iii) the Faculties; (iv) the Board of Studies; (v) the Finance Committee; and (vi) such other authorities as may be declared by the Statutes to be the authorities of the University. 11. Vice-Chancellor.- (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 reputed research and or academic administrative organization and, of highest level of competence, integrity, morals and institutional commitment. (3) The Vice-Chancellor shall be appoi nted 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 notice and while co nsidering 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 go vernance and record its findings in writing and enclose the same with the panel to be submitted to the Chancellor. 523 राजस्थान राज-पत्र, सितम्बर 24, 2021 भाग 4 (क) (7) The term of the office of the Vice- Chancellor shall be three years from the date on which he enters upon his office or until he attains the age of seventy years, whichever is earlier: Provided that the same person shall be eligible for reappointment for a second term. (8) The Vice-Chancellor shall receive such pay and allowances as may be determined by the State Government. In addition to it, he shall be entitled to free furnished residence maintained by the University and such other perquisites as may be prescribed. (9) When a permanent vacancy in the office of the Vice-Chancellor occurs by reason of his death, resignation, removal or the expiry of his term of office, it shall be filled by the Chancellor in accordance with sub -section (3), and for so long as it is n ot 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 i s 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 Unive rsity shall contribute to the account of such person in that provident fund. (14) Where the Vice -Chancellor had been in his previous employment, a member of any insurance or pension scheme, the University shall make a necessary contribution to such scheme. (15) The Vice-Chancellor shall be entitled to travelling and daily allowance at such rates as may be fixed by the Board. (16) The Vice-Chancellor shall be entitled to leave as under:- (a) leave on full pay at the rate of one day for every eleven days of active service; and (b) leave on half pay at the rate of twenty days for each completed year of service: Provided that leave on half pay may be commuted as leave on full pay on production of medical certificate. भाग 4 (क½ राजस्थान राज-पत्र, सितम्बर 24, 2021 524 (17) Notwithstanding anything contained in the foregoing provisions of this section, the first Vice-Chancellor of the University shall be appointed by the Chancellor after consultation with the Government for a period not exceeding five years on such terms and conditions as the Chancellor may determine. (18) 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. (19) 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. (20) 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 Author ity 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. 12. Removal of Vice-Chancellor.- (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 ab uses 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 s uch inquiry as he deems proper, by order, remove the Vice-Chancellor: 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 in quiry referred to in sub-section (1) the Chancellor may, in consultation with the State Government, order that till further order- 525 राजस्थान राज-पत्र, सितम्बर 24, 2021 भाग 4 (क) (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. 13. Powers and duties of the Vice-Chancellor.- (1) The Vice-Chancellor shall be the principal executive and academic officer of the Universit y 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 and such other author ities and bodies as may be prescribed. (4) The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of discipline in the University. (5) The Vice -Chancellor shall ensure the faithful observance of the provisions of this Act and the Statutes, Ordinances and Regulations and shall possess all such powers as may be necessary for the purpose. (6) In an emergency, which in the opinion of the 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 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 within 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. 14. Pro -Vice-Chancellor.- The Pro -Vice-Chancellor of the University shall be appointed in such manner, for such period, on such terms and conditions and shall exercise such powers and perform such functions as may be prescribed by the Statutes. 15. 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. भाग 4 (क½ राजस्थान राज-पत्र, सितम्बर 24, 2021 526 (2) Notwithstanding anything contained in this Act or any other law for the time being in force, the Registrar shall be appointed by the State Government on deputation from amongst the officers of the Rajasthan Administrative Service (not below selection scale). (3) The Registrar shall be the ex-officio Secretary to the Board, the Academic Council and any other authority declared by the Statutes to be the Authority of the University. (4) It shall be the duty of the Registrar- (a) to be the custodian of the records, the Common Seal and such other properties of the University as the Board shall commit to his charge; and (b) to issue all notices convening meetings of the Board, the Academic Council, the Faculties, the Board of Studies, and of any committee appointed by the authorities of the University. (5) (i) Where any proceedings or resolution of the Board or order of the Vice Chancellor is inconsistent with the provisions of this Act and the Statutes made thereunder, it s hall be the duty of the Registrar to tender advice to the Board or the Vice -Chancellor mentioning the relevant provisions and record in the proceedings to the meeting of the Board or on the order of the Vice-Chancellor the fact that he had tendered such advice and thereupon put up a note of dissent on such proceedings, resolution, the order or as the case may be, and ensure the communication of the matter to the Chancellor or any officer authorized by him in this behalf within seven days of passing such resolution or order, or as the case may be, undertaking such proceedings. (ii) After examining the note of dissent reported under sub -clause (i) the Chancellor or the officer authorized in this behalf by him, may make such interim or final order as he thinks fit, which shall be binding on the University: Provided that if no s uch interim or final order is passed within a period of thirty days from the date of receipt of the dissent note, the Board or, as the case may be, Vice -Chancellor may proceed with the proceedings or the resolution or, as the case may be, the order as if the dissent note was not put up. (6) The Registrar shall be responsible to ensure the compliance of the provisions of section 43. (7) The Registrar shall exercise such powers and perform such other functions and discharge such other duties as may be prescribed or required of him from time to time by the Vice-Chancellor or by the Board. 16. 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 Government on deputation from amongst the officers of the Rajasthan Accounts Service (not below selection scale). 527 राजस्थान राज-पत्र, सितम्बर 24, 2021 भाग 4 (क) (3) The Comptroller shall be the ex- officio Member-Secretary to the Finance Committee. (4) The Comptroller shall- (a) exercise general supervision over the funds of the University and shall advise the University as regards its financial policy; (b) manage the property and investments of the University including trust and endowed property in accordance with the decision of the Finance Committee and the Board; and (c) exercise such other powers and perform such other financial functions, as may be assigned to him by the Board, or as may be prescribed: Provided that the Comptroller shall not incur any expenditure or make any investment exceeding such amount as may be prescribed except with the prior approval of the Board. (5) Subject to the control of the Board, the Comptroller shall- (a) ensure that the limits fixed by the Board for recurring and non -recurring expenditure for a year are not exceeded and that all moneys are expended for the purposes for which they are granted or allotted; (b) be responsible for the preparation of annual accounts, financial estimates and the budget of the University and for their presentation to the Finance Committee and the Board; (c) keep a constant watch on the cash and bank balances and of investments; (d) watch the progress of the collection of revenue and advise on the methods of collection employed; (e) ensure that the registers of buildings, land, furniture and equipments are maintained up -to-date, and that stock checking is conducted in respect of equipments and other consumable materials in all offices, laboratories, colleges and institutions maintained by the University; (f) ensure that no expenditure not authorized in the budget is incurred by the University otherwise than by way of investment and to bring to the notice of the Vice-Chancellor and the Registrar any unauthorized expenditure or other financial irregularity and suggest appropriate action to be taken against persons, at fault; (g) disallow any expenditure which may contravene the terms of any Statute or for which provision is required to be made by a Statute but has not been made; (h) call from any offic e, laboratory, college or institution maintained by the University, any information or returns as he may consider necessary for the exercise of his powers, performance of his functions or discharge of his duties; and भाग 4 (क राजस्थान राज-पत्र, सितम्बर 24, 2021 528 (i) ensure the compliance of the provisions of sections 35, 36 and 37. 17. Estate Officer and Dean of Student Welfare.- (1) The Board may appoint any one or more of the following officers, namely:- (a) the Estate Officer; and (b) the Dean of Student Welfare. (2) The Estate Officer shall be incharge of all the buildings, lawns, gardens and other immovable property of the University. (3) The Dean of Student Welfare shall have the following duties:- (a) to make arrangements of the housing of students; (b) to direct a programme of students counselling; (c) to arrange for employment of students in accordance with plans approved by the Vice-Chancellor; (d) to supervise the 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. 18. 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. 19. Other Officers and employees. - The mode of appointment and the functions of other officers mentioned in clause (a) of section 10 and of the employees of the University shall be as provided in this Act or as prescribed by Statutes, Ordinances and Regulations. 20. Remuneration of offic ers 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. 21. Constitution and composition of the Board of Management.- (1) The Board 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 in charge of Finance Department or his nominee not below the rank of a Deputy Secretary to the Government; (ii) the Secretary in charge of Higher Education Department or his nominee not below the rank of a Deputy Secretary to the Government; 529 राजस्थान राज-पत्र, सितम्बर 24, 2021 भाग 4 (क) (iii) the Secretary in charge of Technical Education Department or his nominee not below the rank of a Deputy Secretary to the Government; (iv) the Commissioner/Director, as the case may be, of College Education Department, Government of Rajasthan; (v) the Commissioner/Director, as the case may be, of Technical Education Department, Government of Rajasthan; and (vi) the Registrar of the University, Member-Secretary. Explanation.- For the purpose of this clause, “Secretary in charge” means the Secretary in charge of the Department and includes an Additional Chief Secretary and Principal Secretary when he is in charge of a department. (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; (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; and (IV) Elected Members - Two teachers of the University or its constituent/affiliated colleges who have put in not less than seven years teaching experience in any institution of higher education in Rajasthan on 1st 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. भाग 4 (क राजस्थान राज-पत्र, सितम्बर 24, 2021 530 (5) The minutes of meeting of the Board shall be recorded and maintained by the Member-Secretary of the Board. 22. 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 of 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; (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, Ordinances 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. 23. 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) the Secretary in charge of Higher Education Department or his nominee not below the rank of a Deputy Secretary to the Government; 531 राजस्थान राज-पत्र, सितम्बर 24, 2021 भाग 4 (क) (f) the Secretary in charge of Technical Education Department or his nominee not below the rank of a Deputy Secretary to the Government; (g) the Commissioner/Director, as the case may be, of College Education Department, Government of Rajasthan; (h) the Commissioner/Director, as the case may be, of Technical Education Department, Government of Rajasthan; (i) Chairmen, Boards of Studies; (j) two Principals of affiliated colleges, one from Government Colleges and another from Private Colleges, to be nominated by the State Government; (k) 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; (l) one teacher other than the Professors, from a constituent college/U niversity Department having a minimum ten years experience in teaching degree or post-graduate classes to be nominated by the Vice-Chancellor; (m) one teacher other than the Principals, from an affiliated college having a minimum ten years experience i n teaching degree or post -graduate classes to be nominated by the State Government; and (n) the Registrar of the University, Member-Secretary. Explanation.- For the purpose of this sub -section, “Secretary in charge” means the Secretary in charge of the Department and includes an Additional Chief Secretary and Principal Secretary when he is in charge of a department. (2) The term of office of nominated members shall be two years. 24. Functions of the Academic Council.- (1) The Academic Council shall be in charge 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 advise the Vice Chancellor on all academic matters. 25. Composition and functions of the faculties.- (1) There shall be such faculties in the University as may be prescribed by the Statutes. (2) Each faculty shall consist of the following:- (a) Dean of the Faculty - Chairman; (b) University professors of the subjects assigned to the Faculty; (c) Chairmen of the Boards of Studies in the faculty; भाग 4 (क राजस्थान राज-पत्र, सितम्बर 24, 2021 532 (d) one Post-graduate College Principal and one Postgraduate Department Head in each subject of the Faculty from affiliated colleges, nominated by the State Government; and (e) two External experts nominated by the Academic Council. (3) The Faculty shall perform such functions as may be prescribed by the Statutes. 26. 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. 27. Finance Committee.- (1) The Finance Committee shall consist of the following members, namely:- (a) the Vice-Chancellor, who shall be the Chairman of the Committee; (b) the Secretary in charge of Finance Department or his nominee, not below the rank of a Deputy Secretary to the Government; (c) the Secretary in charge of Higher Education Department or his nominee, not below the rank of a Deputy Secretary to the Government; (d) the Secretary in charge of Technical Education Department or his nominee, not below the rank of a Deputy Secretary to the Government; (e) one member of the Board, to be nominated by the Board from amongst its non official members; (f) two professors, by rotation, to be nominated by the Board; and (g) the Comptroller, who shall be the Member-Secretary of the Committee. Explanation.- For the purpose of this sub -section, “Secretary in charge” means the Secretary in charge of the Department and includes an Additional Chief Secretary and Principal Secretary when he is in charge of a department. (2) The term of office of the members nominated under clauses (e) and (f) shall be two years. 28. Functions of Finance Committee.- Subject to the other provisions of this Act, the Finance Committee shall broadly perform the following functions, namely:- (i) to examine the annual accounts and annual budget estimates of the University and to advise the Board thereon; (ii) to review from time to time the financial position of the University; (iii) to make recommendations to the Board on all financial policy matters of the University; (iv) to make recommendations to the Board on all proposals involving raising of funds, receipts and expenditure; 533 राजस्थान राज-पत्र, सितम्बर 24, 2021 भाग 4 (क) (v) to provide guidelines for investment of surplus funds; (vi) to make recommendations to the Board on all proposals involving expenditure for which no provision has been made in the budget or for which expenditure in excess of the amount provided in the budget needs to be incurred; (vii) to examine all proposals relating to the revision of pay-scales, upgradation of the scales and those items which are not included in the budget prior to placing before the Board; and (viii) to exercise such other powers and perform such other functions as may be conferred or imposed upon it by the Regulations. 29. 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. 30. 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, teachers 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. 31. 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. 32. 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) The provisions of the Provident Funds Act, 1925 (Central Act No. 19 of 1925), shall apply to a fund or an insurance scheme as if it were a State Government fund or scheme and the University shall contribute to or invest in such fund or scheme. (3) Provision shall be made in the 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. भाग 4 (क राजस्थान राज-पत्र, सितम्बर 24, 2021 534 33. 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 traini
Excerpt shown. Open the full act in Lexace.