LexThe JAIPUR NATIONAL UNIVERSITY, JAIPUR ACT,2008
Rajasthan · state statute
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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(Group-II)
NOTIFICATION
Jaipur, March 29, 2008
No.F.2 (8) Vidhi/2/2008.-In pursuance of clauses (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 the Jaipur National
Vishwavidhyalaya, Jaipur Adhiniyam, 2008 (2008 Ka Adhiniyam
Sankhyank 5):-
(Authorised English Translation)
THE JAIPUR NATIONAL UNIVERSITY, JAIPUR
ACT, 2008
(Act No. 5 of 2008)
[Received the assent of the Governor on the 29th day of March, 2008]
An
Act
to provide for establishment and incorporation of the Jaipur National
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 set up and such a system can be created by
allowing the private institutions engaged in higher education having
sufficient resources and experience to establish universities and by
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incorporating such universities with such regulatory provisions as
ensure efficient working of such institutions;
And whereas, the Mahima Shiksha Samiti, Jaipur, a society
registered under the Rajasthan Societies Registration Act, 1958 having
its registered office at A-18, Shanti Path, Tilak Nagar, Jaipur, is engage
in the field of education for last several years and is running a number
of educational instituitions under the name of ‘Seedling Institutions’
which are imparting education in various disciplines;
And whereas, the said Mahima Shiksha Samiti has set up
educational infrastructure, both physical and academic, as
specified in Schedule I, at Jagatpura, Tehsil Sanganer, 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 two
crore to be utilized in establishment of an endowment fund in
accordance with the provision of this Act;
And whereas, the sufficiency of the above infrastructure
has been got enquired into by a committee, appointed in this behalf by
the State Government consisting of the Vice-chancellor, Vardhman
Mahaveer Open University, Kota, the Secretary to the Government in
the Department of Medical Education, Government of Rajasthan, the
Commissioner College Education, Rajasthan, Dr. V. C. Tiwari,
Member Secretary, N.C.T.E., New Delhi and Dr. S. Y. Gabhe, Member
P.C.I. New Delhi;
And whereas, if the aforesaid infrastructure is utilized in
incorporation as a University and the said Mahima Shiksha Samiti,
Jaipur is allowed to run the University, it would contribute in the
academic development of the people of the state;
Now, therefore, be it enacted by the Rajasthan State Legislature
in the Fifty-ninth Year of the Republic of India, as follows:-
1. Short title, extent and commencement- (1) This Act may be
called the Jaipur National University, Jaipur Act, 2008.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall be deemed to have come into force on and from 21st
October, 2007.
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2. Definitions. - In this Act, unless the context otherwise requires,-
(a) "AICTE" means All India Council of Technical Education
established under All India Council of Technical Education
Act, 1987 (Central Act No. 52 of 1987);
(b) "CSIR" means the Council of Scientific and Industrial
Research, New Delhi-a funding agency of the Central
Government;
(c) "DEC" means the Distance Education Council established
under section 28 of Indira Gandhi National Open
University Act, 1985 (Central Act No. 50 of 1985);
(d) "Distance education" means education imparted by
combination of any two or more means of communication,
viz. broadcasting, telecasting, correspondence courses,
seminars, contact programmes and any other such
methodology;
(e) "DST" means the Department of Science and Technology
of the Central Government;
(f) "employee" means a person appointed by the University to
work in the University and 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);
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(l) "MCI" means Medical Council of India constituted under
section 3 of the Indian Medical Council Act, 1956 (Central
Act No. 102 of 1956);
(m) "NAAC" means the National Assessment and Accreditation
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);
(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 Mahima Shiksha Samiti, a
society registered under the Rajasthan Societies
Registration Act, 1958 (Act No. 28 of 1958) having
Registration No. 518/85-86;
(v) "Statutes", "Ordinances" and "Regulations" mean
respectively, the Statutes, Ordinances and Regulations of
the University made under this Act;
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(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;
(x) "study centre" means a centre established and maintained
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 required 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
Commission Act, 1956 (Central Act No. 3 of 1956); and
(za) "University" means the Jaipur National 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 Jaipur National 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 sue and be sued by the said name.
(4) The University shall situate and have its headquarters at
Jagatpura, Tehsil-Sanganer, Jaipur (Rajasthan).
_________________________________________________________
* as amended by The Rajasthan Private 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 appointments thereto;
(g) to create administrative, ministerial and other posts and to
make appointments thereto;
(h) to appoint persons working in any other university or
organization having specific knowledge permanently or for
a specified period;
(i) to co-operate, collaborate or associate with any other
university or authority or institution in such manner and for
such purpose as the University may determine;
(j) to establish study centers and maintain schools, institutions
and such centers, specialized laboratories or other units for
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research and instructions as are in the opinion of the
University, necessary for the furtherance of its object;
(k) to institute and award fellowships, scholarships,
studentships, medals and prizes;
(l) to establish and maintain hostels for students of the
University;
(m) to make provisions for research and consultancy, and for
that purpose to enter into such arrangements with other
institutions or bodies as the University may deem
necessary;
(n) to determine standards for admission into the University,
which may include examination, evaluation or any other
method of testing;
(o) to demand and receive payment of fees and other charges;
(p) to supervise the residences of the students of the University
and to make arrangements for the promotion of their health
and general welfare;
(q) to make special arrangements in respect of women students
as the University may consider desirable;
(r) to regulate and enforce discipline among the employees and
students of the University and take such disciplinary
measures in this regard as may be deemed necessary by the
University;
(s) to make arrangements for promoting the health and general
welfare of the employees of the University;
(t) to receive donations and acquire, hold, manage and dispose
of any movable or immovable property;
(u) to borrow money with the approval of the Sponsoring Body
for the purposes of the University;
(v) to mortgage or hypothecate the property of the University
with the approval of the Sponsoring Body;
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(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
similar 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 other acts and things as may be necessary,
incidental or conducive to the attainment of all or any of
the objects of the University.
6. University to be self-financed.-The University shall be self-
financed and shall not be entitled to receive any grant or other financial
assistance from the State Government.
7. No power of affiliation.-The University shall have no power to
affiliate or otherwise admit to its privileges any other institution.
8. Endowment Fund.-(1) There shall be established an
Endowment Fund, as soon as may be after coming into force of
this Act with an amount of rupees two crores which have been
deposited by the Sponsoring Body with the State Government.
(2) The Endowment Fund shall be used as security deposit to
ensure that the University complies with the provisions of this
Act and functions as per provisions of this Act, Statutes and
Ordinances. The State 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.
_________________________________________________________
* as amended by The Rajasthan Private Universities’ Laws
(Amendment) Act, 2010 (Act No.15 of 2010)
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(3) Income from the Endowment Fund may be utilized for
development of infrastructure of the University but shall not be utilized
to meet out the recurring expenditure of the University.
(4) The amount of the Endowment Fund 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 deposited until the dissolution of the University in
the interest bearing Personal Deposit Account of the Sponsoring Body
in the Government Treasury.
(5) In case of investment in long term security, the certificates
of the 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.
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 limits for total recurring expenditure and total non-
recurring expenditure for the year, as may be fixed by the Board of
Management, without the prior approval of the Board of Management.
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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.
(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:-
_________________________________________________________
* as amended by The Rajasthan Private Universities’ Laws
(Amendment) Act, 2010 (Act No.15 of 2010)
** as amended by The Rajasthan Private Universities’ Laws
(Amendment) Act, 2013 (Act No. 3 of 2013)
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(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.
(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.
_________________________________________________________
* as amended by The Rajasthan Private Universities’ Laws
(Amendment) Act, 2010 (Act No.15 of 2010)
** as amended by The Rajasthan Private Universities’ Laws
(Amendment) Act, 2018 (Act No.26 of 2018)
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(5) Any vacancy in the office of President shall be filled within
six months from the date of such vacancy.
(6) The President shall be the principal executive and academic
officer of the University and shall exercise general superintendence and
control over the affairs of the University and shall execute the decisions
of the authorities of the University.
(7) The President shall preside at the convocation of the
University in the absence of the Chairperson.
(8) If in the opinion of the President, it is necessary to take
immediate action on any matter for which powers are conferred on any
other authority by or under this Act, he may take such action as he
deems necessary and shall at the earliest opportunity thereafter report
his action to such officer or authority as would have in the ordinary
course dealt with the matter.
Provided that if, in the opinion of the officer or authority
concerned, such action should not have been taken by the President
then such case shall be referred to the chairperson, whose decision
thereon shall be final:
Provided further that where any such action taken by the
President affects any person in the service of the University, such
person shall be entitled to prefer, within three months from the date on
which such action is communicated to him, an appeal to the Board of
Management and the Board of Management may confirm or modify or
reverse the action taken by the President.
(9) If, in the opinion of the President, any decision of any
authority of the University if outside the powers conferred by this Act
or Statutes, Ordinances, Regulations or rules made thereunder or is
likely to be prejudicial to the interests of the University, he shall direct
the authority concerned to revise its decision within fifteen days from
the date of its decision and in case the authority refuses or fails to revise
such decision, then such matter shall be referred to the Chairperson and
his decision thereon shall be final.
(10) The President shall exercise such other powers and perform
such other duties as may be prescribed by the Statues or the
Ordinances.
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(11) If the Chairperson is satisfies, 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 the *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 subsection, the
*Pro-President shall be given an opportunity of being heard.
(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.
_________________________________________________________
* as amended by The Rajasthan Private Universities’ Laws
(Amendment) Act, 2010 (Act No.15 of 2010)
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(2) The Provost shall ensure discipline in the University and
shall keep the various unions of the teachers and employees advised of
the various policies and practices in the University.
(3) The Provost shall exercise such other powers and 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 manner 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 present the same to the appropriate
authorities for their consideration.
(3) The Dean of Faculty shall exercise such other powers and
perform such other duties as may be prescribed by the Statutes.
8. 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.
_________________________________________________________
* as amended by The Rajasthan Private Universities’ Laws
(Amendment) Act, 2010 (Act No.15 of 2010)
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(3) The Registrar shall be the Member-Secretary of the Board of
Management and Academic Council but he shall not have a
right to vote.
(4) The Registrar shall exercise such other powers and perform
such other duties as may be prescribed by the Statutes.
19. The Chief Finance and Accounts Officer.- (1) The Chief
Finance and Accounts Officer shall be appointed by the *President in
such manner as may be prescribed by the Statutes.
(2) The Chief Finance and Accounts Officer shall 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
(iv) such other authorities as may be declared by the Statutes
to be the authorities of the University.
22. The Board of Management.- (1) The Board of Management of
the University shall consist of the following, namely:-
(a) the *Chairperson;
(b) the *President;
(c) five persons nominated by the Sponsoring Body out of
whom two shall be eminent educationists;
_________________________________________________________
* as amended by The Rajasthan Private Universities’ Laws
(Amendment) Act, 2010 (Act No.15 of 2010)
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49
(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 the functioning of the University by using all such
powers as are provided by this Act or the Statutes,
Ordinances, Regulations or rules made there under;
(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;
(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.
_________________________________________________________
* as amended by The Rajasthan Private Universities’ Laws
(Amendment) Act, 2010 (Act No.15 of 2010)
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50
(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 person
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 amended by The Rajasthan Private Universities’ Laws
(Amendment) Act, 2010 (Act No.15 of 2010)
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51
(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 the
University shall be invalid merely by reason of any vacancy or defect in
the constitution thereof.
27. Filling up of emergent vacancies.- Any vacancies occurred in
the membership of authorities of the 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
constitute 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;
(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;
_________________________________________________________
* as amended by The Rajasthan Private Universities’ Laws
(Amendment) Act, 2010 (Act No.15 of 2010)
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(d) the manner in which and the period for which the Provost
and the Proctor shall be appointed and their powers and
functions;
(e) the manner in which the Dean of Faculty shall be appointed
and his powers and functions;
(f) the manner and terms and conditions of appointment of
other officers and teachers and their powers and functions;
(g) the terms and conditions of service of employees of the
University and their functions;
(h) the procedure for arbitration in case of disputes between
officers, teachers, employees and students;
(i) the conferment of honorary degrees;
(j) the provisions regarding exemption of students from
payment of tuition fee and for awarding to them
scholarships and fellowships;
(k) provisions regarding the policy of admissions, including
regulation of reservation of seats;
(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 departments and abolition or restructuring
of existing departments;
(q) institution of medals and prizes;
(r) creation of posts and procedure for abolition of posts;
(s) revision of fees;
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53
(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 Government shall consider the Statutes, submitted
by the University and shall give its approval thereon within two months
from the date of its receipt with such modifications, if any, as it may
deem necessary.
(4) The 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 therefor and
after considering such reason, the State Government may or may not
accept the suggestions made by the University.
(5) The State Government shall publish the Statutes, as finally
approved by it, in the Official Gazette, and thereafter, the Statutes shall
come into force from the date of such publication.
30. The Ordinances.- (1) Subject to the provisions of this Act or
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;
(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;
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54
(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 and 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 Board of
Management, shall be submitted to the State Government for its
approval.
(3) The State Government shall consider the Ordinances
submitted under sub-section (2) within two months from the date of
their receipt and shall either approve them or give suggestions for
modifications therein.
(4) The Academic Council shall either modify the Ordinances
incorporating the suggestion of the State Government or give reasons
for not incorporating any of the suggestions made by the State
Government and shall return the Ordinances alongwith 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,
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55
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 the 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, 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.
(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.
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(4) The University shall not charge any fees, by whatever name
called, other than that for which it is entitled under subsection (3).
34. Examinations.- At the beginning of each academic session and
in any case not later than 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 whatsoever, 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 Government may,
thereon, issue such directions 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 particular 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 forty-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.
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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 contained in this Act, thExcerpt shown. Open the full act in Lexace.