LexThe RAJASTHAN SPORTS UNIVERSITY, JHUNJHUNU ACT, 2013
Rajasthan · state statute
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Kreeda Vishwavidyalaya, Jhunjhunu Adhiniyam, 2013 (2013 Ka
Adhiniyam Sankhyank 31):–
(Authorised English Translation)
THE RAJASTHAN SPORTS UNIVERSITY,
JHUNJHUNU ACT, 2013
(Act No. 31 of 2013)
[Received the assent of the Governor on the 15 th day of
September, 2013]
An
Act
to establish and incorporate a Sports University at Jhunjhunu in
the State of Rajasthan and to provide for the matters connected
therewith or incidental thereto.
Be it enacted by the Rajasthan State Legislature in the
Sixty-fourth Year of the Republic of India, as follows:-
1. Short title, extent and commencement.- (1) This Act
may be called the Rajasthan Sports University, Jhunjhunu
Act, 2013.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall be deemed to have come into force on and from
10 th June, 2013.
2. Definitions. - In this Act, unless the subject or context
otherwise requires,-
(a) "Academic Council" means the Academic Council of
the University as constituted under section 24;
(b) "Advisory Council" means the Advisory Council of
the University constituted under section 20;
(c) "Board" means the Board of Management of the
University constituted under section 22;
(d) "Comptroller" means the finance officer of the
University appointed under section 15;
(e) "Faculty" means a Faculty of the University;
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(f) "Finance Committee" means the Finance
Committee of the University constituted under
section 28;
(g) "prescribed" means prescribed by the Statutes,
Ordinances or Regulations;
(h) "Pro-Vice-Chancellor" means the Pro-Vice-
Chancellor of the University appointed under
section 13;
(i) "Registrar" means the Registrar of the University
appointed under section 14;
(j) "Statutes", "Ordinances" and "Regulations" mean
the Statutes, Ordinances and Regulations of the
University made under sections 44, 46 and 48
respectively;
(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 or recognized
by the University for the purpose of imparting
instruction or conducting and guiding research and
includes a person who may be declared by the
Statutes to be a teacher;
(m) "University" means the Rajasthan Sports University,
Jhunjhunu incorporated under section 3;
(n) "University Department" means a Department
maintained by the University.
3. Incorporation of the University. - (1) The Chancellor,
the first Vice-Chancellor, the first members of the Board of
Management and the Academic Council of the University and all
persons who may hereafter become such officers or members so
long as they continue to hold such office or membership shall
constitute a body corporate by the name of "The Rajasthan Sports
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University, Jhunjhunu" and shall have perpetual succession and a
Common Seal and may, by that name, sue and be sued.
(2) The University shall be competent to acquire and hold
property, both movable and immovable, to lease, sell or otherwise
transfer or dispose of any movable or immovable property, which
may vest in or be acquired by it for the purposes of the University,
and to contract and do all other things necessary for the purposes
of this Act:
Provided that no such lease, sale, transfer or disposal of
such property shall be made without the prior approval of the State
Government.
(3) The headquarters of the University shall be at
Jhunjhunu which shall be the headquarters of the Vice-Chancellor .
(4) In all suits and other legal proceedings by or against
the University, the pleadings shall be signed and verified by the
Registrar and all processes in such suits and proceedings shall be
issued to and served on the Registrar.
4. Jurisdiction. - The jurisdiction of the University shall
extend to and the powers conferred by or under this Act shall be
exercisable by it in the University departments and its institutes
and institutions.
5. Objects of University. - The University shall be deemed
to have been established and incorporated for the purpose, among
others, of-
(i) education, research and dissemination of knowledge
in physical education and sports;
(ii)
to monitor physical education and sports at all
levels in the State academically:
Provided that such monitoring shall not
infringe the activities of the Rajasthan State Sports
Council in any manner;
(iii)
to prepare highly qualified leaders in the field of
physical education and sports coaching;
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(iv) to function as a Centre of Excellence in Academics
for generating human resource of higher caliber, for
further development of sports;
(v)
to be the premier and elite sports centre for
research in sports science and its practical
application, for improving the sports performance
of sportspersons;
(vi)
to be the hub of training (Higher Performance
Training Centre) for sportspersons;
(vii)
to be a comprehensive Sports Medicine Centre for
evaluation, diagnosis, prevention and treatment of
athletes;
(viii)
to provide the latest sports infrastructure of
international standards, indoor and outdoor; and
(ix)
to provide a centre for faculty exchange and for
collaborating research among the various
universities in the country and abroad.
6. Admission to the University. - (1) The University shall,
subject to the provisions of this Act, Statutes, Ordinances and
Regulations, be open to all persons.
(2) Nothing contained in sub-section (1) shall require the
University-
(a) to admit to any course of study any person who
does not possess the prescribed academic
qualification or standard; or
(b) to retain on the rolls of the University any student
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 person or retain any student whose
conduct is prejudicial to the interests or discipline
of the University or the rights and privileges of
other students and employees; or
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(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 Un iver sity. - The
University shall have the following powers and functions,
namely:-
(a) to administer and manage the University and to
establish such institutes and centres for research,
education, instruction and training as are
necessary for the furtherance of the objects of the
University;
(b)
to provide for instruction in such branches of
learning as the University may, from time to time,
determine and to make provisions for research
and for the advancement and dissemination of
knowledge as i s necessary for the furtherance of
the objects of the University;
(c)
to prescribe courses and curricula and provide for
flexibility in the education systems and delivery
methodologies;
(d)
to establish, with the prior approval of the State
Government, such centres, or other units for
research and instruction as are, in the opinion of
the University, necessary for the furtherance of
its objects;
(e)
to institute and confer degrees, diplomas and
other academic distinctions and awards in the
manner prescribed by the Statutes;
(f)
to institute and award fellowships, scholarships,
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prizes, medals and other awards;
( g ) to collaborate or associate with other
Universities, institutions and authorities with
like or similar objects, as the University may
determine;
(h)
to admit the students for the courses offered
by the University in the prescribed manner;
(i) to fix, demand and receive or recover fees
and such other charges as may be prescribed;
(j)
to institute teaching, research and other posts
required by the University and to make
appointments thereto;
(k)
to create administrative, ministerial and other
necessary posts and make appointments thereto;
(l)
to lay down conditions of service of all categories
of employees, including their code of conduct;
(m) to regulate and enforce discipline among the
students and all categories of the employees and
to take such disciplinary measures in this regard
as may be prescribed or deemed by the
University to be necessary;
(n)
to establish, maintain and manage halls and
hostels for the residence of students and
accommodation for Faculties, officers and
employees of the University and the guest
houses;
(o)
to make arrangements for promoting the health
and general welfare of the students and
employees;
(p)
to regulate the expenditure, and to manage the
finances and to maintain accounts of the
University;
(q)
to receive grants, subventions, subscriptions,
donations and gifts for the purpose of the
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University and consistent with the objects for
which the University is established and to enter
into any agreement with the Central Government,
the State Government, the University Grants
Commission or other authorities or bodies for
receiving any grants;
(r)
to purchase, acquire, take on lease or dispose,
with the prior approval of the State
Government, any land or building or works
which may be necessary for the purpose of the
University on such terms and conditions as it
may think fit and proper and to construct, alter
and maintain any such buildings or works;
(s) to execute conveyances regarding transfers,
mortgages, leases, licences, agreements and other
conveyance in respect of the assets of the
University or to be acquired for the purpose
of the University, after taking prior permission
of the State Government;
(t) to borrow, with the prior approval of the State
Government, on the security of the property of
the University, money for the purposes of the
University; and
(u) to do all such other acts and things as the
University may consider necessary, conducive
or incidental to the attainment or enlargement
of all or any of the objects of the University.
8. Chancellor. - (1) The Governor of the State of Rajasthan
shall, by virtue of his or her office, be the Chancellor of the
University.
(2) The Chancellor shall be the Head of the University and
shall, when present, preside at the convocations thereof and confer
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degrees, diplomas or other academic distinctions upon persons
entitled to receive them.
(3) The Chancellor may of his or her own motion or on
application call for and examine the record of any officer or
authority of the University in respect of any proceeding to satisfy
himself or herself 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 or she may pass orders
accordingly:
Provided that every application to the Chancellor for the
exercise of the powers under this section shall be preferred within
three months from the date on which the proceeding, decision or
order to which the application relates was communicated to the
applicant:
Provided further that no order prejudicial to any person
shall be passed unless such person has been given an opportunity
of making his representation.
(4) The Chancellor shall exercise such other powers and
perform such other functions as may be conferred on or assigned to
him or her by or under this Act.
9. 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, workshops and equipments; 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.
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(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 matter 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 the time
limit fixed, or if the action taken by the University is, in the
opinion of the Chancellor, not satisfactory, the Chancellor may,
after considering any explanation offered or representation made
by the University, issue such direction as he 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.
10. Officers and Authorities of the University.- The
following shall be the officers and authorities of the University,
namely:-
(a) Officers of the University-
(i) the Vice-Chancellor;
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(ii) the Pro-Vice-Chancellor;
(iii) the Registrar;
(iv) the Comptroller;
(v) the Estate Officer;
(vi) the Dean of Student Welfare;
(vii) the Deans of Faculties; and
(viii) such other persons in the service of the
University as may be declared by the Statutes to
be the officers of the University.
(b) Authorities of the University-
(i) the Advisory Council;
(ii) the Board of Management;
(iii) the Academic Council;
(iv) the Faculties;
(v) the Board of Studies;
(vi) the Finance Committee; and
(vii) such other authorities as may be declared by
the Statutes to be the authorities of the
University.
11. Vice-Chancellor. - (1) The Vice-Chancellor shall be a
whole time paid officer of the University and shall be appointed by
the Chancellor in consultation with the State Government upon
recommendation of a Selection Committee consisting of -
(a) one person nominated by the Board not connected
with the University or any college thereof;
(b) one person nominated by the Chairman,
University Grants Commission;
(c) one sportsperson of international eminence
nominated by the Chancellor; and
(d) one person nominated by the State Government,
and the Chancellor shall appoint one of these persons to be the
Chairman of the Committee.
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(2) The term of the office of the Vice-Chancellor shall be
three years from the date on which he or she enters upon his or her
office or until he or she attains the age of seventy years, whichever
is earlier:
Provided that the same person shall be eligible for
reappointment for a second term.
(3) The Vice-Chancellor shall receive such pay and
allowances as may be determined by the State Government. In
addition to it, he or she shall be entitled to free furnished residence
maintained by the University and such other perquisites as may be
prescribed.
(4) When a permanent vacancy in the office of the Vice-
Chancellor occurs by reason of his or her death, resignation,
removal or the expiry of his or her 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 or her under and in accordance with sub-section (5).
(5) 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 (4),
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 the function of the office of the
Vice-Chancellor.
(6) Notwithstanding anything contained in sub-section (1)
to sub-section (5), the first Vice-Chancellor of the University shall
be appointed by the Chancellor on the advice of the State
Government for a period not exceeding three years on such terms
and conditions as the State Government may determine.
(7) The Vice-Chancellor may at any time relinquish office
by submitting, not less than sixty days in advance of the date on
which he or she wishes to be relieved, his or her resignation to the
Chancellor.
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(8) Such resignation shall take effect from the date
determined by the Chancellor and conveyed to the Vice-
Chancellor.
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 and Academic Council.
(3) The Vice-Chancellor shall be responsible for presenting
to the Board for its deliberations and consideration matters of
concern to the University. He or she shall have power to convene
the meetings of the Board and the Academic Council and such
other authorities or bodies as may be prescribed.
(4) The Vice-Chancellor shall exercise general control over
the affairs of the University and shall be responsible for the due
maintenance of discipline in the University.
(5) The Vice-Chancellor shall ensure the faithful
observance of the provisions of this Act and the Statutes,
Ordinances and Regulations and shall possess all such powers as
may be necessary for the purpose.
(6) In an emergency, which in the opinion of the Vice-
Chancellor requires immediate action to be taken, he or she shall
take such action as he or she deems necessary and shall at the
earliest opportunity report the action taken to the officer, authority
or other body who or which in the ordinary course would have
dealt with the matter.
(7) Where any action taken by the Vice-Chancellor under
sub-section (6) affects any person in the service of the University
to his disadvantage, such person may prefer an appeal to the Board
within thirty days of the date on which the action is communicated
to him.
(8) Subject as aforesaid, the Vice-Chancellor shall give
effect to the orders of the Board regarding the appointment,
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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. Pro-Vice-Chancellor. - The Pro-Vice-Chancellor of
the University shall be appointed in such manner, for such period,
on such terms and conditions and shall exercise such powers and
perform such functions as may be prescribed by the Statutes.
14. Registrar. - (1) The Registrar shall be the Chief
Administrative Officer of the University. He or she shall work
directly under the superintendence, direction and control of the
Vice-Chancellor.
(2) Notwithstanding anything contained in this Act or any
other law for the time being in force, the Registrar shall be
appointed by the State Government on deputation from amongst
the officers of the Rajasthan Administrative Service (not below
selection scale).
(3) The Registrar shall be the ex-officio Member-Secretary to
the Board, the Academic Council and any other authority declared
by the Statutes to be the Authority of the University.
(4) It shall be the duty of the Registrar-
(a) to be the custodian of the records, the Common Seal
and such other properties of the University as the
Board shall commit to his or her charge; and
(b) to issue all notices convening meetings of the
Board, the Academic Council, the Faculties, the
Board of Studies, and of any committee appointed
by the authorities of the University.
(5) (i) Where any proceedings or resolution of the Board or
order of the Vice-Chancellor is inconsistent with the provisions of
this Act and the Statutes made thereunder, it shall be the duty of
the Registrar to tender advice to the Board or the Vice-Chancellor
mentioning the relevant provisions and record in the proceedings
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to the meeting of the Board or on the order of the Vice-Chancellor
the fact that he or she had tendered such advice and thereupon put
up a note of dissent on such proceedings, resolution, the order or as
the case may be, and ensure the communication of the matter to the
Chancellor or any officer authorized by him or her in this behalf
within seven days of passing such resolution or order, or as the
case may be, undertaking such proceedings.
(ii) After examining the note of dissent reported under
sub-clause (i), the Chancellor or the officer authorized in this
behalf by him or her, may make such interim or final order as he or
she thinks fit, which shall be binding on the University:
Provided that if no such interim or final order is passed
within a period of thirty days from the date of receipt of the dissent
note, the Board or, as the case may be, Vice-Chancellor may
proceed with the proceedings or the resolution or, as the case may
be, the order as if the dissent note was not put up.
(6) The Registrar shall be responsible to ensure the
compliance of the provisions of section 43.
(7) The Registrar shall exercise such powers and perform
such other functions and discharge such other duties as may be
prescribed or required of him or her from time to time by the Vice
Chancellor or by the Board.
15. Comptroller.- (1) The Comptroller shall be the principal
finance, accounts and audit officer of the University. He or she
shall work directly under the control of the Vice-Chancellor.
(2) Notwithstanding anything contained in this Act or any
other law for the time being in force, the Comptroller shall be
appointed by the State Government on deputation from amongst
the officers of the Rajasthan Accounts Service (not below selection
scale).
(3) The Comptroller shall be the ex-officio Member-Secretary
to the Finance Committee.
(4) The Comptroller shall-
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(a) exercise general supervision over the funds of the
University and shall advise the University as regards
its financial policy;
(b)
to 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 or her
by the Board, or as may be prescribed:
Provided that the Comptroller shall not incur any
expenditure or make any investment exceeding such amount as
may be prescribed except with the prior approval of the Board.
(5) Subject to the control of the Board, the Comptroller shall-
(a) ensure that the limits fixed by the Board for
recurring and non-recurring expenditure for a year
are not exceeded and that all moneys are expended
for the purposes for which they are granted or
allotted;
(b) be responsible for the preparation of annual
accounts, financial estimates and the budget of the
University and for their presentation to the Finance
Committee and the Board;
(c) keep a constant watch on the cash and bank balances
and of investments;
(d) watch the progress of the collection of revenue and
advise on the methods of collection employed;
(e) ensure that the registers of buildings, land, furniture
and equipments are maintained up-to-date, and that
stock checking is conducted in respect of equipments
and other consumable materials in all offices,
laboratories, colleges and institutions maintained by
the University;
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(f) ensure that no expenditure not authorized in the
budget is incurred by the University otherwise than
by way of investment and to bring to the notice of
the Vice-Chancellor and the Registrar any
unauthorized expenditure or other financial
irregularity and suggest appropriate action to be
taken against persons at fault;
(g) disallow any expenditure which may contravene the
terms of any statute or for which provision is
required to be made by a statute but has not been
made;
(h) call from any office, laboratory, college or institution
maintained by the University, any information or
returns as he or she may consider necessary for the
exercise of his or her powers, performance of his or
her functions or discharge of his or her duties; and
(i) ensure the compliance of the provisions of sections
35, 36 and 37.
16. Estate Officer and Dean of Student Welfare.- (1) The
Board may appoint any one or more of the following officers,
namely:-
(a) the Estate Officer; and
(b) the Dean of Students Welfare.
(2) The Estate Officer shall be incharge of all the buildings,
lawns, gardens and other immovable property of the University.
(3) The Dean of Student Welfare shall have the following
duties:-
(a) to make arrangements of the housing of students;
(b) to direct a programme of students counselling;
(c) to arrange for employment of students in accordance
with plans approved by the Vice-Chancellor;
(d) to supervise the extra-curricular activities of the students;
(e) to assist in the placement of the graduates of
the University; and
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(f) to organize and maintain contact with the alumini of
the University.
17. Deans of Faculties and their functions.- (1) There
shall be a Dean of each Faculty.
(2) The Deans of Faculties shall be appointed by the Vice-
Chancellor in a manner as may be prescribed.
(3) The Deans shall perform such functions as may be
prescribed by the Statutes.
18. Other Officers and employees.- The mode of
appointment and the functions of other officers mentioned in
clause (a) of section 10 and of the employees of the University
shall be as provided in this Act or as prescribed by Statutes,
Ordinances and Regulations.
19. Remuneration of officers and employees.- No officer
or employee of the University shall be offered nor shall he or she
accept any remuneration for any work in the University save as
may be provided for in the Statutes.
20. Constitution and composition of the Advisory
Council. - (1) There shall be an Advisory Council of the
University which shall consist o f the following members,
namely:-
(i) a person of national eminence in Physical
Education and Sports, to be appointed by the
Chancellor, who shall be the Chairperson of
the Advisory Council;
(ii)
the Vice-Chancellor;
(iii) Principal Secretary to the Government of
Rajasthan, Youth Affairs and Sports
Department;
(iv)
Chairman, Rajasthan State Sports Council or
his nominee;
(v)
Executive Director, Netaji Subhas National
Institute of Sports, Patiala;
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(vi) two prominent sportspersons who are
recognized for refereeing or umpiring at
international sports events, to be nominated by
the Chancellor;
(vii)
five sportspersons who have represented the
country at Olympics or World Championships,
to be nominated by the State Government;
(viii)
two sportspersons belonging to the State who
have represented the country or state at
international or national level, to be nominated
by the State Government;
(ix)
Dean (Physiotherapist), Rajasthan University of
Health Sciences, Jaipur;
(x) Registrar of the University, Member-Secretary.
(2) One-third members present at a meeting of the
Advisory Council shall constitute the quorum for meeting.
(3) The Chairman of the Advisory Council 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 Advisory Council shall
be recorded and maintained by the Member-Secretary of the
Advisory Council.
21. Duties and functions of the Advisory Council. - The
duties and functions of the Advisory Council shall be as follows:-
(a) to review from time to time, the broad policies and
programmes of the University and to suggest
measures for the improvement and development of
the University in regard to the attainment of the
objects;
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(b) to advise the Vice-Chancellor in respect of any
matter that may guide the University in respect of its
objects; and
(c) such other duties or functions as may be prescribed
by the Statutes.
22. Constitution and composition of the Board of
Management. - (1) The Board shall be the highest executive body
of the University and shall consist of the following members,
namely:-
(I)
the Vice-Chancellor of the University- Chairman;
(II) Ex-officio Members-
(i) the Principal Secretary to the Government of
Rajasthan, Finance Department;
(ii) the Principal Secretary to the Government of
Rajasthan, Higher Education Department;
(iii) the Principal Secretary to the Government of
Rajasthan, School Education Department;
(iv) the Principal Secretary to the Government of
Rajasthan, Medical Education Department;
(v) the Principal Secretary to the Government of
Rajasthan, Youth Affairs and Sports
Department;
(vi)
the Chairman, Rajasthan State Sports Council;
(vii) the Director, Physical Education, University of
Rajasthan, Jaipur;
(viii)
the Pro-Vice-Chancellor; and
(ix) the Registrar of the University, Member-
Secretary.
Explanation. - Ex-officio members mentioned at (i) to
(v) shall include their respective nominees who shall not be
below the rank of a Deputy Secretary to the Government of
Rajasthan;
(III)
Nominated Members-
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(i) two persons nominated by the Vice-
Chancellor from amongst the Deans for one
year;
(ii)
two University Professors nominated by the
Chancellor for one year;
(iii)
two eminent educationists to be nominated by
the Chancellor for three years;
(iv)
two members of State Legislature to be
nominated by the State Government for three
years; and
(v)
two eminent sportspersons of national or
international stature to be nominated by the
State Government for three years.
(2) One-third members present at a meeting of the Board
shall constitute the quorum for meeting.
(3) The Chairman of the Board shall perform such
functions and exercise such powers as are provided in this Act or
as may be prescribed.
(4) The members shall serve without any additional pay but
shall be entitled to daily allowance and travelling expenses as may
be prescribed.
(5) The minutes of meeting of the Board shall be recorded
and maintained by the Member-Secretary of the Board.
23. Duties and functions of the Board. - The duties and
functions of the Board shall be as follows:-
(a) to approve and sanction the budget of the University;
(b) to acquire, to dispose of, to hold and to control the
property and funds of the University and issue any
general or special direction on behalf of the
University;
(c) to accept the transfer of any movable or immovable
property on behalf of the University;
(d) to administer any funds placed at the disposal of the
University for the specific purposes;
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(e) to invest money belonging to the University;
(f) to appoint the members of the academic,
administrative and other staff of the University in such
manner as may be prescribed;
(g) to direct the form and use of the Common Seal of the
University;
(h) to appoint such committees, either standing or
temporary, as it deems necessary for its proper
functioning;
(i) to borrow money for capital improvements and make
suitable arrangements for its repayment;
(j) to meet at such times and as often as it deems
necessary, provided however, that the regular meeting
of the Board shall be held at least once in every three
months;
(k) to make Statutes, Ordinances and Regulations in the
manner prescribed in this Act for smooth functioning
of the University; and
(l) to regulate and determine all matters concerning the
University in accordance with this Act and the Statutes
and to exercise such powers and to discharge such
duties as may be conferred or imposed on it by this
Act and the Statutes.
24. 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) the Pro-Vice-Chancellor;
(c) Deans of Faculties;
(d) one Professor from each Faculty to be nominated by
the Vice-Chancellor;
(e) the Principal Secretary to the Government of
Rajasthan, Youth Affairs and Sports Department or his
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nominee not below the rank of a Deputy Secretary to
the Government of Rajasthan;
(f) Chairmen, Boards of Studies;
(g) two persons having special attainment in the field of
sports studies not being employees of the University,
one to be nominated by the Chancellor and the other
by the State Government; and
(h) the Registrar of the University, Member-Secretary.
(2) The term of office of nominated members shall be two
years.
25. Functions of the Academic Council. - (1) Subject to
provisions of this Act, the Statutes, the Ordinances and
Regulations, the Academic Council shall have the control and
general regulation of the academic affairs and be responsible for
the maintenance of standards of instructions and examinations in
the University and for the requirements for the award of degrees
and diplomas. The Academic Council shall-
(i) exercise control over the academic policies of the
University and be responsible for the
maintenance and improvement of standards of
instruction, education and evaluation in the
University;
(ii) consider matters of general academic interest
either on its own initiative or on a reference
from the Faculty of the University or the Board
and to take appropriate action thereon; and
(iii) recommend to the Board, such Regulations as are
consistent with this Act regarding the academic
functioning of the University including discipline
of students.
(2) The Academic Council shall exercise such other powers
and perform such other duties as may be conferred or imposed
upon it by the Statutes and shall advise the Vice-Chancellor on all
academic matters.
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26. Composition and functions of the Faculties. - (1) There
shall be such Faculties in the University as may be prescribed by
the Statutes.
(2) Each Faculty shall consist of the following:-
(a) Dean of the Faculty - Chairman;
(b) University professors of the subjects assigned to the
Faculty;
(c) Chairmen of the Boards of Studies in the Faculty; and
(d) two external experts nominated by the Academic
Council.
(3) The Faculty shall perform such functions as may be
prescribed by the Statutes.
27. Board of Studies. - (1) There shall be such number of
Boards of Studies as may be determined by the Statutes.
(2) A Board of Studies shall be constituted in the manner,
consist of such members, exercise such powers and perform such
functions as may be prescribed.
28. Finance Comm ittee. - (1) The Finance Committee shall
consist of the following members, namely:-
(a) the Vice-Chancellor, who shall be the
Chairman of the Committee;
(b) the Principal Secretary to the Government
of Rajasthan, Finance Department, or his
nominee not below the rank of a Deputy
Secretary to the Government;
(c) the Principal Secretary to the Government
of Rajasthan, Youth Affairs and Sports
Department, or his nominee not below the
rank of a Deputy Secretary to the
Government;
(d) the Pro-Vice-Chancellor;
(e) one member of the Board, to be nominated
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by the Board from amongst its non-official
members;
(f) two professors, by rotation, to be nominated
by the Board; and
(g) the Comptroller, who shall be the Member-
Secretary of the Committee.
(2) The term of office of the members nominated under
clauses (e) and (f) shall be two years.
29. Functions of Finance Comm ittee. - Subject to the
other provisions of this Act, the Finance Committee shall
broadly perform the following functions, namely:-
(i) to examine the annual accounts and annual
budget estimates of the University and to advise
the Board thereon;
(ii) to review from time to time the financial
position of the University;
(iii) to make recommendations to the Board on all
financial policy matters of the University;
(iv) to make recommendations to the Board on all
proposals involving raising of funds, receipts
and expenditure;
(v) to provide guidelines for investment of surplus
funds;
(vi) to make recommendations to the Board on all
proposals involving expenditure for which no
provision has been made in the budget or for
which expenditure in excess of the amount
provided in the budget needs to be incurred;
(vii) to examine all proposals relating to the revision
of pay-scales, up gradation of the scales and
those items which are not included in the budget
prior to placing before the Board; and
(viii) to exercise such other powers and perform such
other functions as may be conferred or imposed
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upon it by the Regulations.
30. Teaching of the University. - (1) All teaching
recognized by the University shall be conducted in the University
departments or its institutes and institutions.
(2) The authorities responsible for organizing such teaching
shall be such as may be prescribed.
(3) The courses of study and curricula shall be such as may
be prescribed by Ordinances and, subject thereto, by the
Regulations.
31. Teachers and Officers of the University. - (1) The
appointment of teachers and officers of the University shall be
made in accordance with provisions of the Rajasthan Universities'
Teachers and Officers (Selection for Appointment) Act, 1974 (Act
No. 18 of 1974).
(2) Except in cases provided for by the Statutes, teachers
and officers of the University shall be appointed under a written
contract. The contract shall be lodged with the Vice-Chancellor
and a copy thereof shall be furnished to the teacher or officer
concerned. The contract shall not be inconsistent with the
provisions of this Act and the Statutes for the time being in force in
relation to the conditions of service.
32. Age of retirement. - Subject to any provision in the
Statutes to the contrary or any directions or policy of the State
Government in this regard, all the employees of the University
shall ordinarily retire from service upon attaining the age of sixty
years.
33. Pension or provident fund. - (1) For the benefit of its
officers, teachers, clerical staff and other employees, the
University shall constitute, in such manner and subject to such
conditions as may be prescribed, such pension, gratuity, insurance
and provident fund as it may deem fit.
(2) The provisions of the Provident Funds Act, 1925
(Central Act No. 19 of 1925), shall apply to a fund or an insurance
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scheme as if it were a State Government fund or scheme and the
University shall contribute to or invest in such fund or scheme.
(3) Provision shall be made in the Statutes to ensure that
staff members transferred from employment in the service of the
State shall have their accrued service benefits protected upon such
transfer.
34. Residence of students. - The students shall reside in
accommodation provided by the University or approved by the
Vice-Chancellor subject to the conditions prescribed.
35. University fund. - (1) The University shall establish,
maintain and administer a fund to be called the University fund.
(2) The following moneys shall form 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, bequests, donation, 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 of
the State Government, money for the purposes of the University.
36. Accounts and audit.
- (1) The annual accounts and
balance sheet of the University shall be prepared by the
Comptroller under the direction of the Vice-Chancellor and all
moneys accruing to or received by the University from whatever
source and all amount disbursed or paid shall be entered in the
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accounts.
(2) The Comptroller shall, before such date as may be
prescribed by the Statutes, prepare the annual financial estimates
for the ensuing year.
(3) The annual accounts and the annual financial estimates
prepared by the Comptroller shall be placed before the Board
together with the remarks of the Finance Committee for approval
and the Board may pass resolution with reference thereto and
communicate the same to the Comptroller who shall take action in
accordance therewith.
(4) The annual accounts shall be audited in the prescribed
manner by such auditors as the State Government may direct and
the cost of such audit shall be a charge on the University fund.
(5) The accounts when audited shall be printed and copies
thereof, together with the audit report, shall be submitted by the
Vice-Chancellor to the Board which shall forward them to the
State Government with such comments as may be deemed
necessary.
(6) The University shall settle objections raised in the audit
and carry out such instructions as may be issued by the State
Government on the audit report.
37. Control of the State Government. - Where the State
Government funds are involved, the University shall abide by the
terms and conditions attached to the sanction of such funds which
may inter alia include prior permission of the State Government in
respect of the following, namely:-
(a) creation of the new posts of teachers, officers or other
employees;
(b) revision of the pay, allowances, post-retirement
benefiExcerpt shown. Open the full act in Lexace.