The rajasthan ild skills university, jaipur act, 2017

1 
THE RAJASTHAN ILD SKILLS UNIVERSITY, JAIPUR ACT, 2017 
(Act No. 6 of 2017) 
(Received the assent of the Governor on the 28th day of March 2017) 
 
An 
 
Act 
 
to establish and incorporate Rajasthan ILD Skills University at Jaipur in the State of Rajasthan.  
 Be it enacted by the Rajasthan State Legislature in the Sixty -eighth Year of the Republic 
of India, as follows:-  
CHAPTER I 
Preliminary 
1. Short title, extent and commencement. - (1) This Act may be called the Rajasthan 
ILD Skills University, Jaipur Act, 2017.  
(2) It shall extend to the whole of the State of Rajasthan. 
(3) It shall come into force at once.  
2. Definitions.- In this Act, unless the context otherwise requires,-   
(a) “Academic Council” means the Academic Council of the University;  
(b) “affiliated college” means a college or institute admitted to the privileges of the 
University; 
(c) “authority” means any authority of the University as specified in this Act; 
(d) “Board” means the Board of Management of the University;  
(e) “Chancellor” means the Chancellor of the University;  
(f) “college” means a constituent college or an affiliated college;  
(g) “competency” means the ability to use acquired knowledge and learning and 
development of character for performing a job role successfully or efficiently; 
(h) “Comptroller” means Comptroller of the University;  
(i) “constituent college” means a college maintained by the University;  
(j)  “credit framework”  means the framework, developed by the university, built on 
measure units of education, skills, and learning credits for a student to achieve the 
competency for performing a job role successfully or efficiently; 
 (k) “Dean” means the Dean of the Faculty or the Dean of the constituent college; 
(l) “Director” means Director of Skill Education, Director of Human Resources 
Development, Director of Students’ Welfare and other Directors of specified areas, 
which the University may create from time to time;  
(m) “Faculty” means Faculty in the University as specified in this Act and the Statutes;  
(n) “Governor” means the Governor of the State of Rajasthan;  
(o) “Head” means Head of a department or division of the discipline;  
(p) “hostel” means a place of residence for students of the University maintained or 
recognized by the University either as part of, or separate from, the University;  
(q) “IFCI Ltd.” means the Industrial Finance Corporation of India Ltd., a Government 
company registered under the Companies Act, 1956 (Central Act No.1 of 1956); 
(r) “ILD” means the Institute of Leadership Development, Jaipur, a society registered 
under the Rajasthan Societies Registration Act, 1958 (Act No.28 of 1958); 
(s) “National Occupati onal Standards” means National Occupational Standards 
formulated by the Sector Skill Councils or, as the case may be, by the National Skills 
Qualification Committee; 
2 
 (t) “National Skill Development Agency” means the National Skill Development 
Agency, an a utonomous body, registered as a Society under the Societies 
Registration Act, 1860 (Central Act No. 21 of 1860); 
(u) “National Skill Development Corporation” means the National Skill Development 
Corporation, a company registered under the Companies Act, 1956 (Central Act No. 
1 of 1956) ; 
(v)  “National Skills Qualification Framework” means the National Skills Qualification 
Framework notified by the Ministry of Finance (Department of Economic Affairs) 
Government of India vide Notification No. 8/6/2013 -Invt. dated 27 th December, 
2013; 
(w)  “National Skills Qualification Committee” means the Committee set up in 
accordance with para 14(i) of  the Notification No. 8/6/2013 -Invt. dated 27 th 
December, 2013 issued by the Ministry of Finance (Department of Economic 
Affairs) Government of India; 
(x) “officer” means an officer of the University as specified in this Act or any other 
person in the employment of the University who is declared as officer by the 
Statutes; 
(y) “prescribed” means as prescribed by the Statutes of the University;  
(z) “Registrar” means the Registrar of the University; 
(za) “Regulations” means the Regulations made under section 36;  
(zb) “Sector Skill Council” means the Sector Skill Council specified in Notification 
No. 8/6/2013-Invt. dated 27 th December, 2013 issued by the Ministry of Finance 
(Department of Economic Affairs) Government of India; 
(zc) “skills”  means the qualification and competency achieved through education, 
training and learning for performing a job role successfully and efficiently; 
(zd) “Statutes” means the Statutes of the University made under section 34;  
(ze) “student” means the person enrolled in the University for taking a course of study 
for a degree, diploma, certificate or other academic distinction;  
(zf) “teacher” mean s a person not below the rank of Assistant Professor appointed or 
recognized by the University for the purpose of imparting instructions and/or 
conducting and guiding research and includes any other person who may be 
declared by the Statutes to be a teacher;  
(zg) “University” means the Rajasthan ILD Skills University, Jaipur as established and 
constituted under this Act; and  
(zh) “Vice-Chancellor” means the Vice-Chancellor of the University.                
CHAPTER II 
The University and the Chancellor 
  3. Establishment and incorporation of the University. - (1) There shall be established 
in the State of Rajasthan a University at Jaipur by the name of the Rajasthan ILD Skills 
University, Jaipur.  
(2) The University shall consist of a Chancellor, a Vice -Chancellor, a Board of 
Management, an Academic Council, and other authorities and officers as set forth in this Act or 
as provided in the Statutes. 
(3) The University shall be a body corporate having perpetual succession and a common 
seal and shall sue and be sued by its corporate name. 
3 
(4) The University shall be competent to acquire and hold property, both movable and 
immovable, to lease, sell or otherwise transfer any movable or immovable property which may 
have become vested in or have been acquired by it for the purpose of the University, and to 
borrow money from the Central Government, State Government or any other sources approved 
by the Central Government or State Government and it may enter into a contract and do all other 
things necessary for the purpose of this Act. 
(5) 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.  
(6) The headquarters of the University shall be at Jaipur which shall be the headquarters 
of the Vice-Chancellor.  
4. Jurisdiction. - The jurisdiction of the University shall extend to, and the powers 
conferred by or under this Act shall be exercisable by it in, a ll its colleges (both constituent and 
affiliated), centres, divisions, departments, institutes and institutions. 
5. Objects of the University.- The University shall have the following objects, namely:- 
(a) imparting skill education and training, and emergi ng as one amongst the foremost 
institutions of quality in skill education recognised by industry nationally and 
internationally;  
(b) providing instructions, teaching and training including development of skill in 
various branches and specialised fields of  study including imparting skills that 
have employment potentiality;  
(c)  developing inter disciplinary courses as an approach and to promote research and 
development in new and emerging areas in skill education; 
(d) promoting skill education in an integr ated and holistic manner with higher 
education so as to ensure pathways for progression and mobility across forms of 
education and skills; and 
(e) such other objects as the University may from time to time determine. 
6. Admission to the University. - (1) The University shall, subject to the provisions of 
this Act, Statutes 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 pre scribed 
academic qualification or standard; or 
(b)  to retain on the rolls of the University any student whose academic record is 
below the minimum standard required for the award of a degree, diploma or 
other academic distinction; or 
(c)  to admit any per son 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 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 exercise the powers 
and perform the functions, as under:- 
4 
(a)  to recognise, in such manner and in accordance with such parameters, as may be 
prescribed, institutions of skill education and training and affiliate such 
institutions; 
(b)  to develop credit framework in accordance with the National Occupational 
Standards; 
(c)  to develop Qualification Packs and Occupational Standards for identified job roles 
in consultation with the Sector Skill Councils or, as the case may be, National 
Skills Qualification Committee and industry; 
(d)  to align qualifications, course programs to National Skills Qualification 
Framework; 
(e)  to identify and collaborate with industries for purposes of practical training of 
students in skills and to define norms for recognition of competency attained by a 
student in such practical training in industry for the purpose of earning credits; 
(f)  to lay down norms for a credit framework for transfer of credits to promote new 
learning opportunities without compromising on learning outcomes; 
(g)  to institute skills education, teaching or other academic positions required by the 
University, with such qualifications and designations as it may deem fit, and to 
appoint persons on tenure, term or otherwise to such positions; 
(h) to appoint persons working or having commensurate experience of working, in 
any other university or educational institution or any industry, possessing the 
required knowledge or competency, as adjunct, guest or visiting faculty of the 
University on such terms and for such duration as the University may deem fit; 
(i)  to co-operate with any other organization in the matter of skill education and 
training for such purposes as may be agreed upon on such terms and conditions 
as the University may from time to time determine; 
(j)  to collaborate and co -operate with other colleges, universities, research 
institutions, not -for-profit o rganizations, industry associations, professional 
associations or bodies, or other organizations in India and Overseas, subject to 
any other law for the time being in force,  to conceptualize, innovate, design, 
develop, deliver, offer, evaluate and validat e specific educational and research 
programs, training programs, consulting assignments, and exchange programs 
for students, faculty members and others; 
(k) to initiate and undertake programs for the development and training of faculty, 
researchers, and su pport staff of the University in partnership, collaboration, 
cooperation, joint venture, strategic alliance or any other form of mutually 
beneficial relationship with any other institution or institutions of similar vision, 
mission, strategic architecture,  and objectives across the world, subject to any 
other law for the time being in force; 
(l)  to provide for undergraduate and postgraduate instructions in skill education  and 
in other allied branches of learning as the University may deem fit; 
(m) to inst itute courses of study and hold examinations for and confer degrees, 
diplomas, certificates and other academic distinctions on persons who have 
pursued a prescribed course of study in the University including part courses  
carried out in any other University or recognized institutes for the purpose;  
(n)  to confer honorary degrees and other distinctions as may be prescribed;  
5 
(o)  to admit colleges and institutes, not maintained by the University, to the 
privileges of the University, and to withdraw all or any of such privileges;  
(p) to establish and maintain colleges, schools, centres, divisions, departments, 
institutes relating to skill education and training; 
(q) to establish and maintain laboratories, libraries, institutes and museums for 
teaching and training;  
(r)  to create teaching posts and to appoint persons to such posts;  
(s)  to create administrative and other posts and to appoint persons to such posts; 
(t)  to institute and award fellowships, scholarships, stipends and prizes in accordance 
with the Statutes;  
(u) to institute and maintain residential accommodations for students and staff of the 
University;  
(v)  to fix, demand and receive such fees and other charges as may be prescribed;  
(w) to supervise and control the residence, conduct and discipline of the students of 
the University, and to make arrangements for promoting their health and welfare; 
and 
(x)  to do all such acts and things whether incidental to the powers aforesaid or not as 
may be required in order to further the objects of the University.  
8. The 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 convocation of the University. 
  (3) Every proposal to confer an honorary degree shall be subject to the confirmation of 
the Chancellor.  
 (4) The Chancellor may, on his own motion or on an 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.  
(5) The Chancellor shall exercise such powers and perform such other duties as are 
conferred on him by this Act or Statutes.  
9. Visitation.- (1) The Chancellor shall, on the advice of the State Government or on his 
own motion, have  the right to cause an inspection to be made by such person or persons as he 
may direct, of the University, its buildings, laboratories and equipments and of any constituent 
units of the University and may cause an inquiry to be made in the like manner of any matter 
connected with the University.  
(2) The Chancellor shall, in every case, give due notice to the University of his intention 
to cause an inspection or inquiry.  
6 
(3) The Chancellor shall communicate to the University with reference to the result o f 
such inspection or inquiry, and may after ascertaining the opinion thereon of the University, 
advise the University upon the action to be taken and fix a time limit for taking such action. 
  (4) The University shall, within the time limit so fixed, repor t to the Chancellor, the 
action which has been taken or is proposed to be taken on the advice tendered by the Chancellor. 
  (5) The Chancellor may, where action has not been taken by the University to the 
satisfaction of the Chancellor within the time limi t fixed and after considering any explanation 
furnished or representation made by the University, issue such directions as the Chancellor may 
think fit and the University shall comply with such directions. 
  (6) Notwithstanding anything contained in the pr eceding sub-sections, if at any time the 
Chancellor is of the opinion that in any manner the affairs of the University are not managed in 
furtherance of the objects of the University, or in accordance with the provisions of this Act, 
statutes and regulatio ns, or the special measures are desirable to maintain the standards of the 
University teaching, training and examination, he may indicate to the University any matter in 
regard to which he desires an explanation, and call upon the University to offer such explanation, 
within such time as may be specified by him. If the University fails to offer any explanation 
within the time specified or offers an explanation which in the opinion of the Chancellor is 
unsatisfactory, the Chancellor may issue such instructio ns as may appear to him to be necessary 
and desirable in the circumstances of the case and may exercise such powers as necessary for 
giving effect to these instructions.  
(7) The University shall furnish such information relating to the administration of t he 
University as the Chancellor may require. 
 
CHAPTER III 
Authorities of the University 
10. 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 Finance Committee;  
(iv) the Faculties including Post-graduate studies and their Board of Studies; and 
(v) such other bodies of the University as may be declared by the Statutes to be 
authorities of the University.                                                             
11. The Board of Management and its constitution. - (1) The Chancellor shall as soon 
as may be after the first Vice-Chancellor is appointed, constitute the Board of Management. 
(2) The Board of Management shall consist of the following, namely:-  
(i) the Vice-Chancellor                                             Ex-officio 
Chairman; 
(ii) the Secretary to the 
Government in -charge of the 
Department of Skill, 
Employment and 
Entrepreneurship  
or his nominee not below the 
rank of Deputy Secretary 
 
 
 
 
Ex-officio 
Member; 
(ii) the Secretary to the  
7 
Government in -charge of the 
Finance Department or his 
nominee not below the        
rank of Deputy Secretary                                                        
 
 
Ex-officio 
Member; 
(iv) the Com missioner of the 
Rajasthan Skill and 
Livelihoods Development 
Corporation  
 
Ex-officio 
Member; 
(v) Eleven persons nominated by 
the IFCI Ltd.  
 
Member; 
(vi) one Member of Rajasthan 
Legislative Assembly to be 
nominated by the Speaker of 
the RajasthanVidhan Sabha   
 
 
 
Member; 
(vii) two eminent educationists 
from the field of skill education 
to be nominated by the State 
Government   
 
 
Member; 
(viii) one Director to be nominated 
by the Vice-Chancellor 
 
Member; 
(ix) one Dean to be nominated by 
the Vice-Chancellor    
 
Member; 
(x) one Professor to be nominated 
by the Vice-Chancellor 
 
Member; 
(xi) Registrar     Ex-officio 
Member- 
Secretary. 
 
Explanation.- For the purposes of this sub -section, expression “Secretary to the 
Government in-charge” means the Secreta ry to the Government in -charge of a department and 
includes an Additional Chief Secretary and a Principal Secretary when he is in -charge of that 
department.  
(3) The term of the office of the members of the Board other than the ex -officio members 
shall be two years. 
(4) No action or proceedings of the Board shall be invalid merely on the ground of the 
existence of any vacancy or defect in the constitution of the Board. 
  (5) One third of the members of the Board including all Ex -officio Members shall form 
quorum at a meeting of the Board:  
Provided that if a meeting of the Board is adjourned for want of quorum, no quorum shall 
be necessary at the next meeting called for transaction of the same business.  
(6) The members of the Board other than the officers o f the University shall not be 
entitled to any remuneration for the performance of their functions under this Act except such 
daily and travelling allowances as may be prescribed.  
(7) The Board for the purpose of consultation may invite any person having experience or 
special knowledge on any subject under consideration to attend its meeting and such person may 
8 
speak or otherwise take part in the proceedings of such meeting but shall not be entitled to vote, 
however, he shall be entitled to such allowances for attending the meeting as may be prescribed. 
  (8) Normally the Board shall on dates to be fixed by the Vice -Chancellor meet once in 
every three months, however, Vice -Chancellor may, whenever he thinks fit, and shall, upon the 
requisition in writing sig ned by not less than five members of the Board, convene a special 
meeting of the Board.  
12. Powers and functions of the Board. - (1) Subject to the provisions of this Act and 
the Statutes, the Board shall be the Chief Executive body of the University and s hall manage and 
supervise the properties and activities of the University and shall be responsible for the conduct 
of all administrative affairs of the University not otherwise provided for in this Act. 
(2) Without prejudice to the generality of the forego ing powers, the Board shall exercise 
the following powers and perform the following functions, namely:- 
(i)  to consider and approve the financial requirements, estimates and the budget of 
the University;  
(ii) to hold and control the property and the fund s of the University and issue any 
general directive on behalf of the University ; 
(iii) to accept or transfer any property on behalf of the University; 
(iv) to administer funds placed at the disposal of the University for the purpose 
intended;  
(v)  to arrange for the investment and withdrawal of the funds of the University ;  
(vi) to borrow money for capital investments with prior approval of the State 
Government and make suitable arrangements for its repayment;  
(vii) to accept on behalf of the University trusts, bequests and donations;  
(viii) to consider and approve the recommendations of the Academic Council 
wherever required;  
(ix) to direct the form and use of the common seal of the University; 
(x)  to appoint such committees and bodies as it may deem  necessary and set down 
the terms of reference thereof in accordance with the provisions of this Act and 
the Statutes;  
(xi) to grant affiliation to colleges or institutes on the recommendation of the 
Academic Council or withdraw such affiliation;  
(xii) t o consider and approve establishment of a new college or Faculty, 
amalgamation of two or more constituent colleges or Faculties into a single 
constituent college or Faculty or abolition of a college or Faculty or 
reconstitution of any of the existing Facul ties on the recommendation of the 
Academic Council; and 
(xiii) to approve the recommendations of the selection committee for appointment, in 
the prescribed manner, of officers, teachers, employees of the rank of Assistant 
Registrar and above in the University.  
13. The Academic Council. - (1) The Academic Council shall consist of the following, 
namely:- 
(i) the Vice-Chancellor                                             Ex-officio 
Chairman; 
(ii) the Director, Students’ Welfare Ex-officio 
Member; 
(ii) the Director, Human Resource  
9 
Development  Ex-officio 
Member; 
(iv) the Chairpersons of  all 
Faculties  
Ex-officio 
Member; 
(v) the Deans of all constituent 
colleges  
Ex-officio 
Member; 
(vi) the Controller of Examinations Ex-officio 
Member; 
(vii) the Universi ty Heads of all 
the departments from each                 
Faculty (from teaching 
campuses only not below the 
rank of Associate Professor) 
 
 
 
 
Member;  
(viii) one teacher of the Professor 
rank from each Faculty to be 
nominated by the Vice -
Chancellor on rotational basis 
 
 
Member;  
(ix) One eminent Educationist 
from outside of the University 
to be nominated by the Vice -
Chancellor 
 
 
Member;  
(x) the Registrar  Member;  
(xi) the Director of Skill education  Ex-officio 
Member-Secretary. 
 
  (2) All members of  the Academic Council other than the ex -officio members shall hold 
office for a term of two years. 
  (3) One third of the members of the Academic Council shall form quorum at a meeting of 
the Council: 
 Provided that if a meeting of the Council is adjourned  for want of quorum, no quorum 
shall be necessary at the next meeting for the transaction of the same business.  
  (4) Normally the Academic Council shall meet once in every four months on such dates 
as may be fixed by the Vice-Chancellor, however, special meetings of the Academic Council can 
be called by the Vice-Chancellor.  
14. Powers and functions of the Academic Council. - (1) The Academic Council shall 
subject to the provisions of this Act and the Statutes have the power of prescribing by regulations 
all courses of study and training and determining curricula, and shall have general control on 
teaching and other educational programmes within the University, and shall be responsible for 
the maintenance of standards thereof.  
(2) The Academic Council shal l have power to make regulations consistent with this Act 
and the Statutes relating to all academic matters and also to amend or repeal them. 
  (3) In particular, and without prejudice to the generality of the foregoing powers, the 
Academic Council shall have power- 
(i)  to advise the Board and Vice -Chancellor on all academic matters including the 
control and management of libraries and affiliation of colleges to the privileges 
of the University;  
10 
(ii) to make recommendation for the institute  
 of Professorships, Associate Professorships, Assistant Professorships and other 
teaching posts;  
(iii) to make recommendation for the constitution or reconstitution of departments or 
Faculties of teaching;  
(iv) to make regulations regarding the admission of students t o the University and to 
determine the number of students to be admitted;  
(v)  to make regulations relating to the courses of study leading to degrees, diplomas 
and certificates;  
(vi)  to make regulations relating to the conduct of examinations and to mai ntain and 
improve standards of Skill education;  
(vii) to make recommendation to the Board regarding conferment of honorary degree;  
(viii) to make recommendations regarding the qualifications to be prescribed for 
teachers in the University ; and  
(ix) to exercise such other powers and perform such other functions as may be 
conferred or imposed on it under the provisions of this Act or by the Board or 
by the Vice-Chancellor.  
15. Finance Committee.- (1) The Finance Committee shall consist of–  
(i) the Vice-Chancellor                                             Ex-officio 
Chairman; 
(ii) the Secretary to Government in -
charge of the Finance 
Department or his nominee not 
below the rank of Deputy 
Secretary 
 
 
 
Ex-officio 
Member; 
(iii) the Secretary to the Govern ment 
in-charge of the Department of 
the Skill, Employment and 
Entrepreneurship, or his 
nominee not below the rank of 
Deputy Secretary 
 
 
 
 
Ex-officio 
Member; 
(iv) the Director, Skill education  Ex-officio 
Member; 
(v) three nominee of the Board who 
shall be the non-official member 
of the Board 
 
 
Member;  
 the Comptroller Ex-officio 
Member-
Secretary. 
 
Explanation.- For the purposes of this sub -section, expression “Secretary to the 
Government in-charge” means the Secretary to the Government in -charge of a d epartment and 
includes an Additional Chief Secretary and a Principal Secretary when he is in -charge of that 
department.  
(2) Finance Committee shall have the following functions, namely:- 
11 
(i)   to examine the annual accounts and budget estimates of the Uni versity and to 
advise the Board thereon;  
(ii) to review the financial position of the University from time to time; and  
(iii) to make recommendations to the Board on all matters relating to the finances of 
the University .  
16. Faculties and their Board of Studies.- (1) The University shall have the Faculties of 
skill education, training and such other Faculties as may be prescribed.  
(2) These Faculties shall comprise of such departments, divisions or centres as may be 
prescribed, however, depending on t he nature of the subject and functions, one department or 
centre may cater to the needs of more than one Faculty. 
(3) Each Faculty shall consist of such members as may be prescribed and Dean of the 
concerned Faculty shall be the Chairman of the Faculty.  
(4) Functions of each Faculty shall be as follows:- 
(i) to review teaching programme and suggest improvement thereof; 
(ii) to consider the recommendations of the respective Board of Studies and to place 
the same before the Academic Council for consideration and approval; 
(iii) the Faculties shall be responsible for Bachelor and Post -graduate degree 
programme; and  
(iv) to perform such other functions as may be assigned to it by the Academic 
Council or Vice-Chancellor.  
(5) There shall be a Board of Studies f or each Faculty, the constitution of which shall be 
such as may be prescribed and Dean of the Faculty concerned shall be the Chairman of the Board 
of Studies. 
(6) The Board of Studies shall have the following functions, namely:- 
(i) to propose to the Faculty concerned, the courses of study and curricula for various 
programmes of instructions offered by that Faculty; and  
(ii) to perform such other functions as may be directed by the Dean of the Faculty 
concerned, other authorities and Vice-Chancellor. 
17. C onstitution of Committees. - Every authority shall have the power to appoint 
committees which may unless otherwise provided in this Act or Statutes consist of the members 
of the authority and such other persons as members as it may deem fit.  
18. Provisions  in relation to membership of authorities. - (1) Save as otherwise 
provided in this Act, if any member other than ex-officio member of any authority or body of the 
University is unable by reason of his death, resignation, removal or otherwise to complete hi s 
full term of office, the vacancy so caused shall, as soon as convenient, be filled by the 
nomination and the person so nominated shall fill such vacancy for the unexpired portion of the 
term for which the member in whose place such person is nominated wo uld otherwise have 
continued in office.  
(2) The Board may remove any person from membership of any authority or body of the 
University on the ground that such person has been convicted of any offence involving moral 
turpitude or conduct not befitting the office held by the concerned member with the approval of 
the Chancellor:  
Provided that prior approval of the Chancellor shall not be necessary where such a person 
has been convicted by a competent court of law: 
Provided further that no such order shall be  made against any person without giving him 
a reasonable opportunity of being heard. 
12 
(3) A person who is a member of any authority or body of the University as a 
representative of another authority or body, whether of the University or not, shall cease to be a 
member of such authority or body, if before the expiry of the term of his membership he ceases 
to be a member of that other authority or body by which he was nominated:  
Provided that he may continue to hold his office till his successor is nominated. 
  (4) Whenever any person becomes a member of any authority or body of the University 
by virtue of the office held by him, he shall forthwith cease to be a member of such authority or 
body, if he ceases to hold such office: 
Provided that he shall not be d eemed to have ceased to hold his office merely by reason 
of his proceeding on leave for a period not exceeding four months. 
  (5) Any member, other than an ex -officio member, of any authority or body of the 
University may resign his off ice by letter addressed to the Vice-Chancellor and such resignation 
shall take effect from the date on which the same is accepted by the authority competent to fill 
the vacancy or on the expiry of three months from the date of its receipt by the Vice -Chancellor, 
whichever is earlier. 
  19. Validity and protection of acts. - (1) No act or proceeding of any authority or body 
of the University shall be invalid by reason of the existence of any vacancy among its members 
or by reason of some person having taken part in the proceedin gs who is subsequently found to 
have been not entitled to do so. 
(2) Save as otherwise provided in this Act, all the acts done or orders made in good faith 
by the University or any of its authorities shall be final and no suit shall be instituted against o r 
damages claimed from the University or its authority for anything done or purported to have 
been done in pursuance of this Act or the Statutes or the Regulations. 
  (3) No suit or other legal proceeding shall lie against any officer or other employee of the 
University in respect of anything which is in good faith done or intended to be done in pursuance 
of this Act or any Statutes.                                                                
CHAPTER IV 
Officers of the University 
20. Officers.- The following shall be the officers of the University, namely:- 
(i) the Vice-Chancellor; 
(ii) the Directors;  
(iii) the Deans; 
(iv) the Registrar;  
(v) the Comptroller;  
(vi) the University Librarian;  
(vii) the Controller of Examinations; 
(viii) the Estate Officer; and 
(ix) such other persons in the service of the University as may be declared by the 
Statutes to be the officers of the University.  
21. The Vice-Chancellor.- (1) The Vice-Chancellor shall be a whole time paid officer of 
the University and shall be app ointed by the Chancellor in consultation with the State 
Government from amongst the persons included in the panel  recommended by the Selection 
Committee prescribed by the Statutes.  
(2) The eligibility of the person to be appointed as Vice -Chancellor, and  the manners, 
criteria and procedure for preparation of the panel referred to in sub -section (1), shall be such as 
may be prescribed.  
13 
(3) 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.  
(4) The Vice-Chancellor shall receive such pay and allowances as may be determined by 
the State Govern ment. In addition to it, he shall be entitled to free furnished residence 
maintained by the University and such other perquisites as may be prescribed.  
(5) When a permanent vacancy in the office of the Vice -Chancellor occurs by reason of 
his death, resign ation, removal or the expiry of his term of office, it shall be filled by the 
Chancellor in accordance with sub -section (1), 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 (6).  
(6) 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 
(5), the Registrar shall forthwith report the matter to the Chancellor who shal l make, on the 
advice of the State Government, arrangement for the carrying on the function of the office of the 
Vice-Chancellor.  
(7) The Vice -Chancellor may at any time relinquish office by submitting, not less than 
sixty days in advance of the date on w hich he wishes to be relieved, his resignation to the 
Chancellor. 
(8) Such resignation shall take effect from the date determined by the Chancellor and 
conveyed to the Vice-Chancellor.  
(9) Where a person appointed as the Vice -Chancellor was in employment before such 
appointment in any other college, institute 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. 
(10) 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.  
(11) The Vice-Chancellor shall be entitled for travelling and daily allowance at such rates 
as may be fixed by the Board. 
(12) 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. 
22. Powers and duties of the Vice -Chancellor.- (1) The                     Vice -Chancellor 
shall be the principal exe cutive academic officer of the University and ex -officio Chairman of 
the Board, Academic Council and other authorities and shall in the absence of the Chancellor 
preside at the convocation of the University and confer degrees on persons entitled to receive  
them. 
(2) The Vice -Chancellor shall exercise general control over the affairs of the University 
and shall be responsible for due maintenance of discipline in the University. 
(3) The Vice-Chancellor shall convene meetings of the Board and Academic Council. 
(4) The Vice-Chancellor shall ensure faithful observance of the provisions of this Act and 
Statutes and Regulations.  
(5) The Vice-Chancellor shall be responsible for the presentation of the annual financial 
estimates and the annual accounts to the Board.  
14 
(6) 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 would ordinarily have been 
exercised or performed by any other authority under this Act or the Stat utes and shall in such 
case as soon as may be thereafter report his action to such authority and if such authority 
disagrees with the action of the Vice -Chancellor, the matter shall be referred to the Chancellor 
whose decision thereon shall be final. 
(7) W here 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 from the date on which such person has been served w ith a notice of 
the action taken.  
(8) If the Vice -Chancellor is satisfied that a decision of the Board is not in the best 
interest of the University, he shall refer it to the Chancellor whose decision thereon shall be final. 
(9) Subject to the provisions of the preceding sub-section, the Vice-Chancellor shall give 
effect to the decisions of the Board regarding the appointments, promotions and dismissal of 
officers, teachers and other employees of the University. 
(10) The Vice-Chancellor shall be responsible for the proper administration of the affairs 
of the University and for a close co-ordination and integration of teaching. 
(11) The Vice-Chancellor shall exercise such other powers and perform such other duties 
as are conferred or imposed on him under the provisions of this Act and the Statutes. 
23. Registrar.- (1) The Registrar shall be the administrative officer of the University. He 
shall work directly under the superintendence, direction and control of the Vice-Chancellor.  
(2) The Registrar shall be a ppointed by the State Government from one of its officers of 
the Rajasthan Administrative Service (not below selection scale) or of Indian Administrative 
Service. 
(3) When the office of the Registrar is vacant, or when the Registrar is, by reason of 
illness, absence or any other reason, unable to exercise the powers, perform the functions and 
discharge the duties of his office, the powers, functions and duties of the office of the Registrar 
shall be exercised, performed and discharged by such person as the Vice-Chancellor may appoint 
for the purpose.  
(4) The Registrar shall be the ex-officio Member-Secretary of the Board.  
(5) 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 and of any committee appointed by the authorities of the University.  
(6) (i) Where any proceedings or resolu tion of the Board or order of the Vice -Chancellor 
is inconsistent with the provisions of this Act and the Statutes, it shall be the duty of the 
Registrar to tender advice to the Board or the Vice -Chancellor mentioning the relevant 
provisions and to 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 or the order, as the case may be, and ensure the communic ation 
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 claus e (i), the Chancellor or the 
officer authorized in this behalf by him, may make such interim or final order as he and it thinks 
fit, which shall be binding on the University.  
15 
(7) The Registrar shall exercise such other powers and perform such other functi ons and 
discharge such other duties as may be directed by the Vice -Chancellor or assigned to him by the 
Board. 
24. Comptroller. - (1) The Comptroller shall be a whole time salaried officer of the 
University to be posted by the State Government from its offi cers of the Rajasthan Accounts 
Service of the rank of selection scale and the above: 
Provided that a person appointed as Comptroller shall retire from office if, during the 
term of his office, he completes the age of superannuation.  
(2) The Comptroller shall hold office for a period of three years.  
(3) The emoluments and other terms and conditions of service of the Comptroller shall be 
such as may be prescribed. 
(4) When the office of the Comptroller is vacant, or when the Comptroller is, by reason 
of illness or absence or any other cause unable to exercise the powers, perform the functions and 
discharge the duties of his office, the powers, functions and duties of the office of the 
Comptroller shall be exercised, performed and discharged by such person as  the Vice-Chancellor 
may appoint for the purpose. 
(5) The Comptroller shall be the ex-officio Member-Secretary of the Finance Committee.  
(6) 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 previous approval of the Board. 
(7) 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 institutes maintained by the University;  
(f) bring to the notice of the Vice -Chance

Excerpt shown. Open the full act in Lexace.

‹ Prev All Rajasthan acts Next ›