The mohanlal sukhadia university act, 1962

Rajasthan · state statute

Open in Lexace · Ask the AI about this act

+
*
+

The Mohanlal Sukhadia University Act, 1962

(Act No. 18 of 1962)

(Received the assent of the Governor on the 26th Day of October, 1963)

ACT

1. Short Title, Extent and Commencement

*(1) This Act may be called the Mohanlal Sukhadia University Act 1962.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall come into force at once.

2. Definition:

In this Act, unless the subject or context requires otherwise:

(a) “Academic Council” me ans the Academic Council of the
University as constituted under Section 21.

(b) Affiliated Colleges’ means an educational institution admitted to
privileges of the University.

(d) “Board” means the Board of Managem ent of the University constituted
under section 19.

(e) “constituent Colleges” means a College maintained by the University;

(f) “Faculty” means a Faculty of the University.
(g) “Prescribed” means prescribed by the Status of the University;

(h) “Principal” means the Ch ief Executive Officer of a College or any
person duly appointed to act as such.

(i) “Registered graduate” Repealed.

(j) “Statutes” and “Regulations” means respectively the statutes and
regulations of the University made under this Act;

*As amended under the Mohanlal Sukhadia Agriculture University (Amendment) Act, No. 9 of 1984 .
+ Substituted by the Mohanlal Sukhadia Agriculture University (Amendment) Act, NO. 9 of 1984.
*Substituted by the Mohanlal Sukhadia Agriculture University (Amendment) Act, NO. 9 of 1984.
+ Repealed by Act, No. 9 of 1984.

*
+
(k) “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;

(l) “Teacher” means a person appointed for recognized by the University
for the purpose of imparting instruction o r conducting and guiding
research and include a person who may be declared by the Statutes to be
a teacher;

(m) “University” means the Mohanlal Sukhadia University, Udaipur.

3. The University and its Jurisdiction:

(1) The Chancellor, the Vice -Chancellor and the m embers constituting the
Board of Management of the Mohanlal Sukhadia University in
accordance with Section 19 of this Act as amended by the (Mohanlal
Sukhadia university (Amendment) Act 1984) and all persons who may
be hereafter become such officer or members in accordance with the said
section of this Act as amended by the Mohanlal Sukhadia University Act
1987 membership, be deemed to constitute, or, as the case may be,
constitute a body corporate by the name of the Mohanlal Sukhadia
University; and

(2) The University shall have perpetual succession and a common seal. It
shall have power to acquire, hold, manage and dispose of property
movable and immovable, including trust property and endowments,
which may be or may have become or deemed to be vested in or
acquired by the University for the purpose of the University and shall
sue and be sued by its corporate names;

(3) The jurisdiction of the University shall extend to, and the powers
conferred by or under this Act shall be exercisable in the law College,
Udaipur, School of Basic Sciences and Humanities, Udaipur by
whatever name or names it may be designated, and also in such other
constituent, affiliated or autonomous Colleges, institutes institutions and
departments within the State of Rajasthan as may be spec ified by
notification in the Official Gazette by the State government.

(4) 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
* Substituted by the Mohanlal Sukhadia Agriculture University (Amendment) Act, NO. 9 of 1984.
+ As Amended under the Rajasthan Agriculture University (Amendment) Act, No. 21 of 1963.

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 extend as may be considered necessary and proper,
or

(b) exclude, it such as may be considered, necessary and proper, from
association with, or from admission to the privileges if 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 ass ociated
with or admitted to the privileges of, any other University or
body.
4. Seat of the University
The principal seat of the University shall be at Udaipur.

5. Objects of the University
The University shall be deemed to have been established and incorporate for
the purpose, among other, of

(i) making provision for imparting education in different branches of
learning and;

(ii) Furthering the prosecution of research in all branches of learning.

(iii) Deleted.

6. University Admission.
The University shall, subject to the pr ovision of this Act and the Statutes, 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 qualification 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 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, Diploma And Other Academic
Distinction In The Manner And Under Conditions Laid Down In The
Statues;

(d) To confer honorary degrees or other distinctions in the manner & under
conditions laid down in the statutes;

(e) To admit colleges, institutions and institute 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, institut ion 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 co-operate with other universities 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 appoint persons to such posts in the prescribed
manner;

(i) To create administrative, ministerial another necessary posts and make
appointments thereto:

(j) To institute and award fellowships (including traveling fellowships),
scholarships and prizes in accordance with the statutes;

(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.
5

* 8. Visitation
(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 buildings , laboratories, libraries, museums, works hops and
equipment's; 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 mater 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) 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 th e 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.

* Substituted by the Mohanlal Sukhadia University (Amendment) Act, 2013 No. 9 of 2013.

*
**

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 constituent Colleges,

viii) Omitted.

ix) Deleted,

x) Deleted,

xi) Such other p ersons 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) Board of Management,
ii) the Academic Council,
iii) the Council of Deans,
iv) the Board of Studies, and
v) Such other authorities as may be declared by the statutes to be
the authorities of the University.
10. Chancellor:
(i) 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
& shall, when present, preside at the convocations thereof.
(ii) The Chancellor shall have such other powers as may be conferred on
him by this Act or the statutes there under.

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
* Substituted by the Mohanlal Sukhadia Agriculture University (Amendment) Act, NO. 9 of 1984.
** As Amended by the Mohanlal Sukhadia University (Amendment) Act, 2017 Act No. 12 of 2017.

Professor in a University or ten years' experience in an equivalent position in a
reputed research and/or academic administrative organization.
(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;

(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 per sons through a public 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 abroad, and a dequate 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 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.
8

(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) 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.
(11) The Vice -Chancellor may at any time relinquish office by submitting, n ot 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:-
(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.
9

*
(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 shal l 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.- (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 wi lfully omits or refuses
to carry out the provision of this Act or abuses the powers vested in him, or if
otherwise appears t o 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:
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:
(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 hat till
further order-
* New Section Added by the Universities Laws (Amendment) Act, 2019 Act No. 17 of 2019.

(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. Powers 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,
Academic Council of Deans.

(3) The Vice-Chancellor shall be responsible for presenting to the Board for
its deliberations and considerations 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 shall posses 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 takes 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 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 s hall be an officer of the University appointed by the
Board on the recommendation of the selection committee consisting of
the Vice-Chancellor and such other members as may be prescribed.

(2) The Registrar shall be responsible for the custody of the records a nd the
common seal of the University. He shall be ex -officio secretary of the
Academic Council and may call on the service of other employees of the
University for recording its proceedings. He shall place before it all such
Information 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 informations as
may be deemed necessary,

(3) The Registrar shall make all necessary a rrangement for the conduct of
the prescribed examinations and be responsible for the due execution of
all processes connected therewith.

(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, ESTATE OFFICER & DEAN
OF STUDENT WELFARE
(1) On the recommendations of the Selections Committee appointed in the
manner prescribed, the Board many appoint any one or more of the
following officers, namely:

(i) The Comptroller.

(ii) The Estate Officer, and

(iii) The Dean of Student Welfare.
12

(2) The Comptroller shall:

(i) Advise 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 investment
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 impress cash
(to be prescribed by the Vice -Chancellor in transitioning 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;
and

(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.

3. The Estate Officer shall be in charge of all the buildings, lawns, gardens
and other immovable property of the University.

4. The Dean of Student Welfare shall have the following duties:

(a) To make arrangement of the housing of students.

(b) To direct a programme of students counselling.

(d) To supervise the extra-curricular activities of the students.

(e) To assist in the placement of the graduate of the University, and

(f) To organise and maintain contact with the alumni of the University.
13

15. DEANS OF THE CONSTITUENT COLLEGES

(1) Each constituent College shall have a Dean.

(2) Every Dean shall be appointed by the Board on the recommendations of
the Selection Committee consisting of such persons as may be
prescribed.
(3) The Dean shall be responsible to the Vice-Chancellor for all matters
concerning his College.
16. OTHER OFFICERS AND EMPLOYEES

The mode of appointment and the functions of other officers mentioned in
clause (a) of section 9 and employees of the University shall be as provided in
this Act or as prescribed by statutes and regulations.

17. STATUS AND EX -OFFICO OR COMBINED APPOINTMENT OF
OFFICERS OF THE UNIVERSITY

(1) All or any of the officers mentioned in sub -clauses (iii) to (xi) of clause
(a) of section 9 may be whole time or part -time Officers of the
University and may be appointed by name or by virtue of office.

(2) It shall also be competent to the appointing authority on the
recommendation of the Vice -Chancellor to appoint one person to in
combination more then one of such officers as are referred to in sub -
section(1).
18. REMUNERATION OF OFFICERS AND EMPLOYEES
No officer or employee of University shall be offered nor shall he accept any
remuneration for any work in the University saves 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 as Chairman.
(II) Ex-officio Members:

(i) the Secretary to the Government of
Rajasthan, Finance Department;

(ii) the Secretary to the Government of
Rajasthan, Education Department;
(iii) the Special Secretary to the Government of
Rajasthan, Planning Department;

(iv) the Director of College Education, Rajasthan; and
(v) the Registrar of the University, Member-Secretary.
EXPLANATION :

Ex-officio member mentioned at (i) to (ii) shall include their respective
nominees who shall not be below the rank of Special 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
one year;

(iv) one teacher other than the Professors, working in the University
or in a Constituent College to be nominate d by the Vice -
Chancellor for one year;

(v) one Principal of College from amongst the affiliated Colleges to
be nominated by the State Government for one year; and

(vi) two members of State Legislature to be nominated by the State
Government for one year;

(IV) Elected Members-two teachers who have put in not less than seven years
teaching experience in the institutions of higher education in Rajasthan
on 1st January immediately preceding the year in which elections are
held, other than University Professors Deans ‘Associate Deans’
Directors of the Colleges of the University to be elected by the teachers
separately from amongst themselves for one year.

(2) Any one third members present at a meeting of the board shall
constitute the quorum necessary for the transaction of its business
thereat.

(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 Function 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 off, to hold and to control the property and funds
of the University and issue any general or special direction on behalf 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 and that at least two third of the regular
meetings shall be held at the University head-quarters; and

(k) 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) Dean of Post-graduate Studies;

(d) One Head of a Constituent College to be nominated by the Vice-
Chancellor;

(e) Secretary to the State Government in the Education Department
or his nominee not below the rank of a Special Secretary.

(f) Director of College Education, Rajasthan;

(g) Heads of University Departments;

(h) One Principal of an affiliated College to be nominated by the
State Government;

(i) two persons having special attainment in the field of studies not
being employees of the Universi ty, one to be nominated by the
Vice-Chancellor and the other by the State Government;

(j) one teacher other than the Professors, from a Constituent
College/Department having a minimum te3n years experience in
teaching degree or post -graduate classes to be nom inated by the
Vice-Chancellor;
(k) one teacher other than the Principals, from as affiliated colleges,
having a minimum ten years experience in teaching degree or
post-graduate classes to be nominated by the State Government;
and
(1) The Registrar of the University. Member Secretary"
(2) The term of office of nominated or elected 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
made there under and the general regulations 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.

(3) Deleted.

23. THE COUNCIL OF DEANS

(1) The Council of Deans shall be in c harge of all administrative matters
pertaining to Constituent Colleges and University Teaching Departments
including student discipline in such colleges or departments and shall
make its recommendations to the Board.

(2) It shall consist of :

(a) The Vice-Chancellor as its Chairman;

(b) The Dean of Student Welfare; and

24. THE 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, consis t of such
members, exercise such powers and perform such functions as may be
prescribed.
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 organising such teaching shall be such as
may be prescribed.
(3) The course of study and curricula shall be such as may be proscribed
by Statutes and, subject thereto, by the Regulations.

26. CONFERMENT OF AUTONOMOUS STATUS

(1) An affili ated college or a recognised 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 examina tions and the
powers to make necessary rules for the purpose.

(2) The Board shall for the purpose of satisfying itself about the standards of
educations in such a college, institution or department may direct an
enquiry to be made in the prescribed manner by a standing committee
consisting of such persons as ate 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 for the University Grants Commi ssion 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 ini tially 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;

(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.

(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
committee 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’s as the board may require f rom
time to time.

(10) The Board shall cause every autonomous college, institution or
department to be inspected from time to time.
27. WITHDRAWL OF AUTONOMOUS STATUS

(1) The conferment of autonomous status may be withdrawn by the
University if the college, instituti on 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.
20

(3) On receipt of the explanation, if any, made by the college, institution or
department in reply 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, 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 26 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.

28. SUPPLEMENTARY PROVISIONS RELATING TO MEMBERSHIP

(1) All casual vacancies among the members (other than ex -officio
members) of any authority of 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 e lected 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 hi s holding
any other 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 Universit y
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 including in any act or a cts 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
21

showing cause why he should not be so removed and such had been
considered by the Board.

(4) If any question arises regarding any person who had 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.

29. PROCEEDINGS OF UNIVERSITY AUTHORITIES AND BODIES NOT
TO BE INVALIDATED BY REASON OF ANY VACANCY ETC.

Not Act or proceeding of any authority or body of the University sha ll be
invalidated by reason of the existence of 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 stat utes to the countrary 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 Sate shall have their
accrued service benefits protected upon such transfer.
32. TEACHER OF UNIVERSITY

(1) The appointment of Teachers 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 of the University
shall be appointed under a written contract. The contract shall be logged
22

with the Vice -Chancellor and a copy thereof s hall be furnished to the
teacher 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 from part of, and be paid into, the
University fund, namely:

(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, if any;
(d) Such other money 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 statutes.

(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 o f the state Government,
money for the purpose of the University.

34. STATUTES
Subject to the provisions of this Act, the statutes may provide for any matter
and shall, in particular, provided for the following:

(a) the constitution, power and duties of the authorities of the University;

(b) the appointment, nomination or election and continuance in office of the
members of the authorities of the University and all other matters
relative to these authorities for which it may be necessary or desirable to
provide;

(d) the classification and manner of appointment of teachers and their
service conditions and qualifications;

(e) the constitution of a pension, gratuity, insurance and provident funds for
the benefit of officers, teachers and other employees of the University;

(f) the institution of degrees and diplomas and other academic honours;

(g) the conferment of honorary degrees;

(h) the establishment, amalgamation, sub-division and abolition of departments;

(i) the establishment and abolition of hostels maintained by the University;

(j) the institution of fellowship, scholarship, medals and prizes;

(k) the maintenance of a register of registered graduates;
(l) the admission of students to the Universi ty and their enrolment and
continuance as such;

(m) the moneys to form part of and to be part into the University fund and
the matters to which the fund may be applied and approved;

(n) the courses of study to be laid down for all degrees and diplomas of the
University;

(o) The conditions under which students shall be admitted to the degrees,
diplomas, or other course and the manner in which the examinations are
to be eligibility for the award of degrees and diplomas.

(p) The conditions of the residence of the student s of the University and the
levying of fees for residence in hostels maintained by the University;

(q) The recognition and supervision of hostels not maintained by the University.

(r) The number and emoluments of teachers of the University and the
preparation and maintenance of a record of their services and activities;
24

(s) The fees which may be charged by the University for any purpose;

(t) The conditions subject to which persons may be recognised as qualified
to give tutorial instructions;

(u) The remuneration and allow ances, including traveling and daily
allowances to be paid to persons employed in the business of the
University;
(v) The conditions of the award of fellowships, scholarships medals and
prizes, stipends and fee concessions; and

(w) All other matters which by this Act are required to be or may be
provided for or prescribed otherwise then by the regulations.

35. STATUTES HOW MADE

(1) The first statutes with regard to matters set out in Clauses (a) to (m) of
section 34 shall be made by the State Government and a copy there of
shall be laid before the House of the State Legislature for fourteen days
which may be comprised in one session or in two successive sessions
and if, before the expiry of the session in which they are so laid or of the
session immediately following; the House of the State Legislature makes
any modifications if any of such statutes or resolves that any such
statutes should not be made, such statutes shall thereafter have effect
only in such modified form or be of no effect, as the case may be, so
however, that any such modification or annulment shall be without
prejudice to the validity of anything previously dine there under.

(2) The Board may from time to time make new or additional statutes and
may amend or repeal existing statutes in the manner thereafte r in this
section provided.
(3) The Academic council may propose to the Board the draft of any new
statutes or of an amendment in or repeal of an existing statutes and such
raft shall be considered by the Board at its next meeting;
Provided that the Academic C ouncil shall not propose the draft or any
new statutes or amendment or repeal of a statutes affecting the statutes.
Powers or constitution of any existing authority of the University until
such of authority has been given an opportunity to express its opin ion
upon the proposal, and any opinion so expressed shall be considered by
the board.
25

(4) The Board may approve any such draft as is referred to in sub -section
(3) or reject it or return to the Academic Council for reconsideration,
either in whole or in part, together with any amendments which it may
suggest :
Provided that if the Board approves any such draft for addition of a new
statutes, or for the amendment or repeal of an existing statutes, the same
shall require the approval of the Chancellor who may san ction or
disallow the same or may remit it for further consideration.
(5) Any member of the Board may propose to the B

Excerpt shown. Open the full act in Lexace.

‹ Prev All Rajasthan acts Next ›