LexThe rajasthan technical university act 2006
Rajasthan · state statute
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NOTIFICATION
Jaipur, April 9, 2006
No. 2 (9)Vidhi/2/2006.- In pursuance of clause (3) of Article 348 of the constitution of India,
the Governor is pleased to authorise the publication in the Rajasthan Gazette of the following
translation in the English language of the Rajasthan Takaneekee Vishvavidhyalaya
Adhiniyam, 2006 (2006 ka Adhiniyam Sankhyank 8):-
(Authorised English Translation)
THE RAJASTHAN TECHNICAL UNIVERSITY ACT, 2006
(Act No 8 of 2006)
(Received the assent of the Governor on the 9th day of April 2006)
An
Act
To establish and incorporate the Rajasthan Technical University in the State of Rajasthan.
Be it enacted by the Rajasthan State Legislature in the Fifty-seventh 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
Technical University Act, 2006
(2) It extends to the whole of the State of Rajasthan.
(3) It shall be deemed to have come into force on and from 31st December, 2005.
21. Definitions.- In this Act, unless the subject of context otherwise requires,-
(i) “Academic Council” means the Academic Council of the University as
constituted under section 24;
(ii) “affiliated college” means a college or institution which has been granted
affiliation by the University;
1 Amendment of section 2, Rajasthan Act No. 8 of 2006.- In clause (xxii) of section 2 of the
Rajasthan Technical University Act, 2006 (Act No. 8 of 2006), the existing expression
“Pharmacy,”, occurring after the existing expression “Town Planning and before the
existing expression “Computer applications” shall be deleted. Through The Rajasthan
Technical University (Amendment) Bill, 2010, Bill No. 6 of 2010.
(iii) “AICTE” means All India Council for Technical Education, established under
All India Council for Technical Education Act, 1987 (Central Act No. 52 of
1987);
(iv) “authorities” means the authorities of the University as specified by or under
this Act;
(v) “Board” means the Board of Management of the University as constituted
under section 22;
(vi) “bodies” means the bodies of the University formed by the respective
authorities;
(vii) “collaboration” means collaborative academic activity of the University with
other universities, academic institutions (local, regional, national or
international), research institutions and organizations (research, agriculture,
industry, trade and commerce);
(viii) “constituent college” means a college or an institution which imparts technical
education and is run and maintained by the University and includes a Faculty
of the University;
(ix) “Dean” means head of a Faculty of the University;
(x) “Department” means a Department established, maintained and managed by
the University;
(xi) “Director” means a head of an institution including a centre, of a school or the
University as designated by the Board of Management;
(xii) “Faculty” means a Faculty of the University;
(xiii) “Government aided technical institution” means technical institution receiving
grant-in-aid from the State Government;
(xiv) “Institutions” means Government aided technical institutions and private
unaided technical institutions;
(xv) “Management” means the trustees or the managing or governing body, by
whatever name called, of any trust registered under the Rajasthan Public
Trusts Act, 1959 (Act No. 42 of 1959) or any society registered under the
Rajasthan Societies Registration Act. 1958 (Act No 28 of 1958) under the
management of which one or more colleges or recognized institutions or other
institutions are conducted and admitted of the privileges of the University;
(xvi) “Ordinances” means Ordinances of the University made under the Act;
(xvii) “Principal” means the Chief Executive Officer of a college, a Government
aided technical institution or a private unaided technical institution;
(xviii) “Private un-aided technical institution” means an institution set up by a private
management with the prior approval of AICTE to conduct degree or diploma
level courses of technical education and not receiving grant-in- aid from the
State Government;
(xix) “Regulation” means Regulations of the University made under this Act;
(xx) “Statutes” means Statutes of the university made under this Act;
(xxi) “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 Statutes to be a teacher;
(xxii) “technical education” means programmes of education, research and training
in Engineering Technology, Architecture, Management, Town Planning,
Computer applications and Applied Arts & Crafts and such other programmes
as the AICTE may by notification in the Official Gazette, declare;
(xxiii) “technical institutions” means institutions conducting programmes in the field
of technical education;
(xxiv) “University” means the Rajasthan Technical University established under this
Act;
(xxv) “University Department” means a Department established and maintained by
the University;
(xxvi) “University teacher” means a teacher appointed by the University.
CHAPTER II
THE UNIVERSITY
3. Incorporation of the University.- (1) The Chancellor and the first Vice-chancellor of
the University and the first members of the Board 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, will constitute a body corporate by the
name of “Rajasthan Technical University” 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 this
Act;
Provided that no such lease, sale or transfer of such property shall be made without
the prior approval of the State Government.
(3) The Headquarters of the University shall be at Kota, which shall be head quarter
of the Vice-Chancellor:-
4. The objects of the University.- Following shall be the objects of the University,
namely:-
(i) To disseminate create and preserve the knowledge in the field of technical
education for the advancement of mankind and understanding by the teaching,
training, research, in general and in particular :-
(a) to promote total quality and cost effective management of engineering,
technology, management and other technical institutions;
(b) to provide a network of technical education in the State to meet the
demand of quality technical education and research;
(c) to create a system of management for technical education based on the
scientific tools of decision making and information systems;
(ii) to develop work culture and promote dignity of labour through applied
components in the syllabi and to promote entrepreneurship among students so
as to make technical education a valid means of job creation, rather than
creation the job seekers;
(iii) to promote better interaction and co-ordination among different universities
and colleges by all such means, generally to improve the governance of the
University and facilities it provides for technical education;
(iv) to generate and promote a sense of self-respect and dignity amongst the
weaker sections of the society;
(v) To strive to promote competitive merit and excellence as the sole guiding
criterion in all academic and other matters relating to students;
(vi) to extend its frontiers of academic excellence to rural, desert, tribal and
backward areas;
(vii) to set up centres of advanced technology in areas of high national relevance,
with a view to fostering innovation and creativity.
5. Powers and duties of the University.- The University shall have the following powers
and duties, namely:-
(i) to make provision for research and for the advancement and dissemination of
knowledge, and generally to cultivate and promote the technical education and
other branches of learning and culture and their interdisciplinary areas;
(ii) to provide for establishment, on the University campus, of autonomous
institutions like inter-university centres, research laboratories, modern
instrumentation centres and like centres of learning, set up by the Central
Government or State Government and university grants Commission or
AICTE, which may be used by a University or college or group of universities
or colleges or industries or any Non-Government Organization;
(iii) to admit students to the various courses of study of the University and to
conduct examinations or tests and lay down conditions in respect thereof;
(iv) to institute and award degrees, post-graduate diplomas, post-senior secondary
diplomas, certificates and other academic distinctions on the basis of
examination or by other tests or otherwise;
(v) to hold examinations and confer degrees and post-graduate diplomas and
award post-senior secondary diplomas and certificates and other academic
distinctions to, and on, persons, who-
(a) have pursued a course of study in the University, constituent or
affiliated college or institutions; or
(b) have carried on research in the University, constituent or affiliated
colleges or institutions;
(vi) to confer honorary degrees or other academic distinctions as prescribed by the
Statutes;
(vii) to lay down the conditions of affiliation of course or colleges and recognition
of institutions taking into account the credibility of the Management and the
norms of academic performance of institution, faculties and subjects, as may
be laid down, from time to time, and satisfy itself by periodical assessment or
otherwise that those conditions are fulfilled;
(viii) to designate a University Department, constituent college, affiliated college or
institution, as an autonomous University Department, constituent college,
affiliated college or institution, as the case may be, in accordance with the
guidelines, if any, laid down by the University Grants Commission or AICTE;
(ix) to monitor and evaluate the academic performance of affiliated colleges and
recognized institutions for affiliation and periodical accreditation;
(x) to inspect, where necessary, affiliated colleges and recognized institutions
through suitable machinery established for the purpose, and take measures to
ensure that proper standards of instruction, teaching and training are
maintained by them, and adequate library, laboratory, hospital, workshop and
other academic facilities are provided for;
(xi) to hold and to manage trusts and endowments and institute and award
fellowships, travelling fellowships, scholarships, studentship medals and
prizes for teachers and students of the University and colleges;
(xii) to co-operate or collaborate with any other University, institution, authority or
organization for research and advisory services and for such purposes to enter
into appropriate arrangement with other universities, institutions, authorities,
or organizations to conduct certain courses as the situation may demand;
(xiii) to rescind affiliation granted to colleges;
(xiv) to explore the possibilities of augmenting the resources of the University by
exploring or innovation activities such as research and development,
consultancy, training programmes and providing services for different clients
from industry, trade or any other Non-Government Organizations;
(xv) subject to any other law for the time being in force, to undertake academic
collaboration programmes with universities and institutions abroad, with the
approval of the State Government;
(xvi) to receive funds for collaboration programmes from foreign agencies subject
to any Act, rules and regulations of the Central Government and State
Government in that behalf;
(xvii) to lay down for University teachers, service conditions including code of
conduct, workload, norms of performance appraisal, and such other
instructions or directions as, in the opinion of the University, may be
necessary in the interest of academic standard;
(xviii) to undertake development programmes in technical education, research,
consultancy- based projects and training programmes for outside agencies, by
charging fees, so as to generate resources;
(xix) to fix, demand and receive or recover such fees and other charges as may be
regulated by the Statutes, from time to time;
(xx) to establish, maintain and manage various Departments as may be necessary to
fulfil the objects of the university;
(xxi) to do all such other acts and things as may be necessary for or incidental or
conducive to the attainment of all or any of its objects;
(xxii) to comply with and carry out any directives issued by the State Government
from time to time, with reference to above powers, duties and responsibilities
of the University.
6. Jurisdiction. – (1) Notwithstanding anything contained in any law for the time being in
force the jurisdiction of the University shall extend to whole of the State of Rajasthan
and all technical institutions shall be affiliated to the Rajasthan Technical University in
accordance with the Statutes, Ordinances and Regulations made under this Act.
(2) The State Government may, by order in writing –
(a) require any institute, institution or college within the territorial limits of the
University to terminate, with effect from such date as may be specified in the
order, its association with, or its admission to the privileges of any other
University incorporated by law to such extent as may be considered necessary
and proper, or
(b) exclude, to such extent as may be considered necessary and proper, from
association with, or from admission to the privileges of the University
constituted by this Act any institute, institution or college specified in the
order which, in the opinion of the State Government, is required to be self
governing or to be associated with or admitted to the privileges of, any other
University or body.
(3) The State Government may, in consultation with the University, by notification
published in the Official Gazette, enumerate any Government college situated in the
jurisdiction of the University to be a constituent college of the University. The land,
buildings, laboratories, equipments, books and any other properties, laboratories,
equipments, books and any other properties of such college shall then vest in the
University and the officers, teachers and employees of such college, after being found
suitable through screening and on fulfilling such terms and conditions as may be laid
down in the notification, shall be deemed to be the officers, teachers or as the case be
employees of the University.
7. University to be open to all classes and creeds. – The University shall be open to all
persons irrespective of race, class, creed or sex:
Provided that the University may –
(i) restrict the eligibility of admission to the courses of study of the
University;
(ii) make reservations in favour of the Scheduled Castes, the Scheduled
Tribes, Other Backward Classes, girl students and other categories in
accordance with any law or orders of the State Government for the
time being in force.
82. Visitation.-(1) The Vice-Chancellor shall have the right to cause asinspection, 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 institution or hostel maintained by the University: or
(c) of the teaching and other work conducted or done by the University: or
(d) of the conduct of any examination held by the University.
(2) The Chancellor shall also have the right to cause an inquiry to be made by such
person or persons as he or she may direct in respect of any 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 make 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, 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.”
2 Amendment of section 8, Rajasthan Act No. 8 of 2006.- For the existing section 8 of the
Rajasthan Technical University Act, 2006 (Act No. 8 of 2006), hereinafter referred to as the
principal Act. Through The Rajasthan Technical University (Amendment) Bill, 2013 Bill No.
26 of 2013.
CHAPTER III
Officers of the University
9. Officers of the University.- The following shall be the officers of the University,
namely;
(i) The Chancellor;
(ii) The Vice-Chancellor
(iii) The Pro-Vice-Chancellor;
(iv) The Finance Officer;
(v) The Registrar;
(vi) The Controller of examination;
(vii) The Deans of the Faculties;
(viii) The Estate Officer and Dean of the Students Welfare;
(ix) Such other officers as may be declared by the Statutes to be the
Officers of the University.
10. The Chancellor.- (1) The Governor shall be the Chancellor of the University. He
shall, by virtue of his office, be the Head of the University and shall when present,
preside at the convocations thereof.
(2) Every proposal for the conferment of any honorary degree shall be subject to the
confirmation by the Chancellor.
(3) It shall be the duty of the Vice-Chancellor to furnish such information or records
relating to the administration of the affairs of the University, as the Chancellor may
call for.
(4) The Chancellor shall have such other power as may be conferred on him by this
Act or the Statutes or the Ordinances made thereunder.
113. Vice-Chancellor.-(1) The Vice-Chancellor shall be a whole time paid officer of the
University.
3 Amendment of section 11, Rajasthan Act No. 8 of 2006.- For the existing section 11 of
the Rajasthan Technical University Act, 2017 (Act (Act No. 8 of 2006). Through The
Rajasthan Technical Universities Laws (Amendment) Bill, 2018, Bill No. 9 of 2018
(2) 4 No person shall be eligible to be appointed as Vice-Chancellor unless he is, a
distinguished academician in the field of technical education having a minimum
of ten years' experience as Professor in a University or college or ten years'
experience in an equivalent position in a reputed research and/or academic
administrative organization and, of highest level of competence, integrity,
morals and institutional commitment.
(3) The Vice-Chancellor shall be appointed by the Chancellor in consultation with
the State Government from amongst the persons included in the panel
recommended by the Search Committee consisting of –
(a) one person nominated by the Board;
(b) one person nominated by the Chairman, University Grants
Commission;
(c) one person nominated by the Chancellor; and
(d) one person nominated by the State Government,
and the Chancellor shall appoint one of these persons to be the Chairman of the
Committee.
(4) An eminent person in the sphere of higher education not connected with the
University and its colleges shall only be eligible to be nominated as the member
of the Search Committee.
(5) The Search Committee shall prepare and recommend a panel of not less than
three persons and not more than five persons to be appointed as Vice-
Chancellor.
(6) For the purpose of selection of the Vice-Chancellor, the Search Committee shall
invite applications from eligible persons through a public notice and while
considering the names of persons to be appointed as Vice-Chancellor, the
Search Committee shall give proper weightage to academic excellence,
exposure to the higher education system in the country, and 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 Chancellor.
(7) The term of the office of the Vice-Chancellor shall be three years from the date
on which he enters upon his office or until he attains the age of seventy years,
whichever is earlier:
4 Amendment of section 11, Rajasthan Act No. 8 of 2006.- For the existing section 11(2) of
the Rajasthan Technical University Act 2006 (Act No. 8 of 2006). Through Notification
dated 14th August, 2019 The Rajasthan Technical Universities Laws (Amendment) Act,
2019 (Act No. 16 of 2019)
Provided that the same person shall be eligible for reappointment for a second term.
(8) The Vice-Chancellor shall receive such pay and allowances as may be determined
by the State Government. In addition to it, he shall be entitled to free furnished
residence maintained by the University and such other perquisites as may be
prescribed.
(9) When a permanent vacancy in the office of the Vice-Chancellor occurs by reason
of his death, resignation, removal or the expiry of his term of office, it shall be
filled by the Chancellor in accordance with sub-section (3), and for so long as it is
not so filed, stop-gap arrangement shall be made by him under and in accordance
with sub-section (10).
(10) When a temporary vacancy in the office of the Vice-Chancellor occurs by reason
of leave, suspension or otherwise or when a stop-gap arrangement is necessary
under sub-section (9), who shall make, on the advice of the State Government,
arrangement for the carrying on of the function of the office of the Vice-
Chancellor by any other Vice-Chancellor of a State University.
(11) The Vice-Chancellor may at any time relinquish office by submitting, not less
than sixty days in advance of the date on which he wished to be relieved, his
resignation to the Chancellor.
(12) Such resignation shall take effect from the date determined by the Chancellor and
conveyed to the Vice-Chancellor.
(13) Where a person appointed as the Vice-Chancellor was in employment before such
appointment in any other college, institution or University, he may continue to
contribute to the provident fund of which he was a member in such employment
and the University shall contribute to the account of such person in that provident
fund.
(14) Where the Vice-Chancellor had been in his previous employment, a member of
any insurance or pension scheme, the University shall make a necessary
contribution to such scheme.
(15) The Vice-Chancellor shall be entitled to travelling and daily allowance at such
rates as may be fixed by the Board.
(16) The Vice-Chancellor shall be entitled to leave as under:-
(a) leave on full pay at the rate of one day for every eleven days of active service;
and
(b) leave on half pay at the rate of twenty days for each completed year service:
Provided that leave on half pay may be commuted as leave on full pay on production of
medical certificate.”.
11A5 Removal of Vice-Chancellor.- (1) Notwithstanding anything contained in the
Act, if at any time on the report of the State Government or otherwise, in the
opinion of the Chancellor, the Vice-Chancellor wilfully omits or refuses to carry
out the provisions of this Act or abuses the powers vested in him, or if otherwise
appears to the Chancellor that the continuance of the Vice-Chancellor in office is
detrimental to the interest of the University, the Chancellor may, in consultation
with the State Government, after making such inquiry as he deems proper, by
order, remove the Vice-Chancellor:
Provided that the Chancellor may, in consultation with the State Government, at
any time before making such order, place the Vice-Chancellor under suspension,
pending enquiry:
Provided further that no order shall be made by the Chancellor unless the Vice-
Chancellor has been given a reasonable opportunity of showing cause against the
action proposed to be taken against him.
(2) During the pendency or in contemplation, of any inquiry referred to in sub-
section (1) the Chancellor may, in consultation with the State Government, order
that till further order-
(a) such Vice-Chancellor shall refrain from performing the functions of the office
of the Vice-Chancellor, but shall continue to get the emoluments to which he
was otherwise entitled;
(b) the functions of the office of the Vice-Chancellor shall be performed by the
person specified in the order.".
12. Powers and duties of the Vice-Chancellor.-(1) The Vice-Chancellor shall be the
principal executive and academic officer of the University and shall, in the
absence of the Chancellor, preside at the convocations of the University.
(2) The Vice-Chancellor shall be ex-officio Chairman of the Board and Academic
Council.
(3) The Vice-Chancellor shall be responsible for presenting to the Board for its
deliberations and consideration matters of concern to the University. He shall
have power to convene the meeting of the Board and Academic Council.
5 Insertion of section 11A, Rajasthan Act No. 8 of 2006. - For Insertion of new section
11A of the Rajasthan Technical University Act 2006 (Act No. 8 of 2006). Through
Notification dated 14th August, 2019 The Rajasthan Technical Universities Laws
(Amendment) Act, 2019 (Act No. 16 of 2019)
(4) The Vice-Chancellor shall exercise general control over the affairs of the
University and shall be responsible for the due maintenance of discipline in the
University.
(5) The Vice-Chancellor shall ensure the faithful observance of the provisions of this
Act and the Statutes and the Ordinances and shall possess all such powers as may
be necessary for the purpose.
(6) In an emergency, which in the opinion of the Vice-Chancellor requires immediate
action to be taken, he shall take such action as he deems necessary and shall at the
earliest opportunity report the action taken to the officer, authority or other body
who or which in the ordinary course would have dealt with the matter.
(7) Where any action taken by the Vice-Chancellor under sub-section (6) affects any
person in the service of the University to his disadvantage, such person may
prefer an appeal to the Board within thirty days of the date on which action is
communicated to him.
(8) Subject as aforesaid, the Vice-Chancellor shall give effect to the orders of the
Board regarding the appointment, suspension and dismissal of officers, teachers
and other employees of the University.
(9) The Vice-Chancellor shall be responsible for close coordination and integration
of teaching, research and other work and shall exercise such other powers as may
be prescribed by the Statutes or Ordinances.
13. The Pro-Vice-Chancellor.- (1) The Vice-Chancellor, if he considers necessary, may
appoint a pro-Vice-Chancellor from amongst the professors of the University.
(2) The pro-Vice-Chancellor appointed under sub-section (1) shall discharge the
duties in addition to his duties as a professor.
(3) The pro-Vice-Chancellor shall hold office at the pleasure of the Vice-Chancellor.
(4) The pro-Vice-Chancellor shall get an honorarium of rupees one thousand per
month.
(5) The pro-Vice-Chancellor shall assist the Vice-Chancellor in respect of such
matters, as may be specified by the Vice-Chancellor in this behalf from time to time
and shall preside over the meetings of the University in the absence of the Vice-
Chancellor and shall exercise such powers and perform such duties as may be
assigned or delegated to him by the Vice-Chancellor.
14. The Registrar- (1) The Registrar shall be the whole time officer of the University.
(2) The Registrar shall be the Chief Administrative Officer of the University. He shall
work directly under the superintendence, direction and control of the Vice-Chancellor.
(3) 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 in the services of the State of Rajasthan.
(4) The Registrar shall be responsible for the custody of the records and the common
seal of the University. He shall be ex-officio Secretary of the Board and Academic
Council. He shall place before it all such information as may be necessary for the
transaction of its business. He shall receive applications for entrance to the University
and shall keep a permanent record of all syllabi, curricula and such other information
as may be deemed necessary.
(5) The Registrar shall perform such other duties as may be prescribed by Statutes or
Ordinances or required of him from time to time by the Vice-Chancellor.
15. Finance Officer.- (1) The Finance Officer shall be whole time officer of the
University.
(2) The Finance Officer shall be the principal finance, accounts and audit officer of
the University. He shall work directly under the control of the Vice-Chancellor.
(3) Notwithstanding anything contained in this Act or any other law for the time being
in force, the Finance Officer shall be appointed by the State Government on
deputation from amongst the officers of the Rajasthan Accounts Service.
(4) The Finance Officer shall-
(i) advise in regard to the financial policy of the University and be
responsible for the preparation of its budget and for the
presentation thereof to the Board through the Vice-Chancellor.
(ii) manage the properties, movable and immovable, and investments
of the University.
(iii) keep all moneys belonging to the University in a Scheduled Bank
or in the Rajasthan State Co-operative Bank Ltd., or Central Co-
operative Bank except the amounts needed as imprest cash (to be
prescribed by the Vice-Chancellor) in transacting business of the
University.
(iv) ensure that no expenditure not authorized in the budget is
incurred by the University otherwise than by way of investment.
(v) disallow any expenditure which may contravene the terms of any
Statutes or for which provision is required to be made by Statutes
but has not been made; and
(vi) ensure the compliance of the provisions of section 35.
16. The Controller of Examination.- (1) The Controller of Examination shall be the
whole time officer of the University.
(2) The Controller of Examination shall be appointed by the Vice-Chancellor in
accordance with the provision of Ordinances made in this behalf with approval of the
Board.
(3) The Controller of Examination shall be responsible for the due custody of the
records pertaining to his work. He shall be ex-officio Secretary of the Examination
Committee of the University and shall be bound to place before such committee all
such information as may be necessary for the transaction of its business. He shall also
perform such other duties as may be prescribed by the Regulations or as may be
required from time to time, by the Board or the Vice-Chancellor but he shall not, by
virtue of this sub-section, be entitled to vote.
(4) Subject to the superintendence of the Vice-Chancellor, the Controller of
Examination shall have administrative control of Examination and over the employees
working under him and have, in this regard, all the powers of the Registrar.
(5) Subject to the superintendence of the Examinations Committee, the Controller of
Examination shall conduct the examinations and make all the arrangements therefore
and be responsible for the due execution of all process connected therewith.
(6) The Controller of Examination shall not be offered nor shall be accept any
recommendation for any work in the University except in accordance with an order of
the State Government.
(7) Where the Controller of Examination is, for any reason, unable to act or the office
of the Controller of Examination is vacant, all the duties of the office shall be
performed by such person as maybe appointed by the Vice-Chancellor, until the
Controller of Examination resumes his duties or, as the case may be, the vacancy is
filled.
17. The Estate Officer and Dean of Students Welfare.- (1) The Board may appoint any
one or more of the following officers, namely:-
(i) The Estate Officer, and
(ii) 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 Students Welfare shall have the following duties, namely:-
(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 activates of the students
(e) to assist in the placement of the graduates of the
University, and
(f) to organize and maintain contact with the alumni of the
University.
18. Deans of Faculties and their functions.-(1) There shall be a Dean of each Faculty.
(2) The Deans of Faculties shall be appointed by the Vice-Chancellor in such manners
as may be prescribed by the Statutes.
(3) The Dean shall perform such functions as may be prescribed by the Statues.
19. Other officers and employees.- The mode of appointment and the functions of other
officers mentioned in clause (ix) of section 9, and of the employees of the University
shall be such as provided in this Act or, as prescribed by Statutes, Ordinances and
Regulations.
20. Remuneration of officers and employees.- No officer or employee of the University
shall be offered nor shall he accept any remuneration for any work in the University
save as may be provided for in the Statues.
CHAPTER IV
Authorities the University
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 Finance Committee;
(iv) The Examination Committee;
(v) The Faculties;
(vi) Boards of Studies;
(vii) Such other authorities as may be declared by the Statues to be the authorities
of the University.
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 as
members, namely:-
(a) Chairman:-
The Vice-Chancellor of the University.
(b) Ex-officio Members:-
(i) The Secretary to the Government, Finance Department;
(ii) The Secretary to the Government, Technical Education Department;
(iii)The Director of Technical Education, Government of Rajasthan;
(iv) The Registrar of the University, Secretary.
Explanation.- Ex-officio members mentioned at (i) to (ii) shall include
their respective nominees who shall not be below the rank of Deputy
Secretary to the Government of Rajasthan.
(c) Nominated Members:-
(i) two persons nominated by the Vice-Chancellor form amongst the
Deans for one year;
(ii) two University Professors nominated by the Vice- Chancellor for one
year;
(iii)two eminent educationists to be nominated by the Chancellor for three
years;
(iv) two Principals of affiliated colleges, one from the Government
Colleges and another form Private Colleges, to be nominated by the
State Government form one year;
(v) two members of State Legislature to be nominated by the Speaker for
three years; and
(vi) two eminent educationists, to be nominated by the State Government
for three years.
(d) Elected Members;-
Two teachers of the University or its constituent colleges, if any, who
have put in not less than seven years teaching experience in any
institution of higher technical education in Rajasthan on 1st January
immediately preceding the year in which elections are held, other than
University Professors, Deans, Directors of the constituent colleges, to
be elected by the teachers of the University and its constituent colleges
form amongst themselves for three years.
(2) One third of members of the Board shall constitute the quorum for a 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 by the statutes.
(4) The members shall serve without any additional pay but shall be entitled to daily
allowance and travelling expenses as may be prescribed by the Statutes.
(5) The minutes of meetings of the Board shall be recorded and maintained by the
Secretary of the Board.
23. Duties and functions of the Board.- Subject to other provisions of this Act, the
duties and functions of the Board shall be as follows:-
(a) to approve and sanction the budget of the University;
(b) to acquire, to dispose of, to hold and to control the property and funds of the
University and issue any general or special direction on behalf of the University;
(c) to accept the transfer of any movable or immovable property on behalf of the
University;
(d) to administer any funds placed at the disposal of the University for the specific
purposes;
(e) to invest money belonging to the University;
(f) to appoint the members of the academic, administrative and other staff of the
University in such manner as may be prescribed by the Statutes;
(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 specified 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 Statues 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:-
(i) the Vice-Chancellor-ex-officio Chairman;
(ii) Deans of Faculties;
(iii) One Professor from each Faculty to be nominated by the Vice-Chancellor;
(iv) one Principal/Director of a constituent college to be nominated by the Vice-
Chancellor;
(v) Secretary to the Government, Technical Education Department;
(vi) Director, Technical Education;
(vii) Chairmen, Boards of Studies;
(viii) two Principals of affiliated Colleges, one from Government Colleges and
another from Private Colleges, to be nominated by the State Government;
(ix) two persons having special attainment in the field of the studies not being
employees of the university, one to be nominated by the Chancellor and the
other by the State Government;
(x) one teacher other than the Professors, from a constituent college or University
Department having a minimum ten years experience in teaching degree or
postgraduate classes to be nominated by the Vice-Chancellor;
(xi) one teacher other than the Principals, from an affiliated college having a
minimum ten years experience in teaching degree or postgraduate classes to be
nominated by the State Government; and
(xii) the Registrar of the University, Member- Secretary.
(2) The term of office of nominated members shall be two years.
(3) One third of the members of the Academic Council shall constitute the quorum for
a meeting.
25. The Finance Committee.- (1) The Finance Committee shall consist of-
(i) the Vice-Chancellor- Chairman;
(ii) the Secretary to the Government, Technical Education Department;
(iii) the Secretary to the Government, Finance Department;
(iv) the Pro-Vice-Chancellor, if any;
(v) the Registrar of the University;
(vi) the Controller of Examinations;
(vii) the Finance Officer, who shall also be the Secretary of the Committee.
(2) A member referred to clause (ii) or clause (iii) of sub-section (1) may, instead of
attending any meeting of the finance Committee himself, nominate an officer not
below the rank of a Deputy Secretary to the Government, to act on his behalf.
(3) The Finance Committee shall advise the Board on matters relating to the
administration of property and funds of the University. It shall, having regard to the
income and resource of the University, fix limits for the total recurring and non-
recurring expenditure for the ensuing financial year and may, for any special reasons,
revise during the financial year the limits of expenditure so fixed and the limits fixed
shall be binding on the Board.
(4) The Finance Committee shall have such other powers and duties as may be
conferred or imposed on it by this ACT or the Statutes;
26. Composition and functions of Faculties.- (1) There shall be such Faculties in the
University as may be prescribed by the Statues.
(2) Each Faculty shall consist of the following:-
(i) Dean of the Faculty - Chairman;
(ii) University Professors of the subjects assigned to the Faculty;
(iii) Chairmen of the Boards of Studies in the Faculty;
(iv) one post-graduate College Principal and one Post-graduate Department Head in
each subject of the Faculty from affiliated colleges, nominated by the State
Government;
(v) two external experts nominated by the Academic Council.
(3) Faculty shall perform such functions as may b prescribed by the Statutes.
27. Examination Committee.- (1) There shall be an Examination Committee in the
University, the constitution of which shall be as may be provided for in the
Ordinances.
(2) The Committee shall supervise generally all the examinations of the University,
including moderation and tabulation, and perform the following other functions,
namely:-
(i) to appoint examiners and moderators and, if necessary, to remove
them;
(ii) to review from time to time the result of the University examinations
and submission of report thereon to the Academic Council;
(iii)to make recommendations to the Academic council for the
improvement of the examination system;
(iv) to scrutinize the list of examiners proposed by the Board of Studies,
finalize the same and declare the results of the University.
(3) The Examination Committee may appoint such number of sub-committees as it
thinks fit, and in particular may delegate to anyone or more persons or sub-
committees the power to deal with and decide cases relating to the use of unfair
means by the examinees.
(4) Notwithstanding anything contained in this Act, it shall be lawful for an
Examinations Committee or, as the case may be, for a sub-committee or any person to
whom the Examinations Committee has delegated its power in this behalf under sub-
section (3) to debar an examinee form future examinations of the University, if in its
or his opinion, such examinees is guilty of using unfair means at any such
examination.
28. Teaching of the University.- (1) All teaching recognized by the University shall be
conducted in the University Department or in collaged or institutions.
(2) The authorities responsible for organizing such teaching shall be such as may be
prescribed by the Ordinances.
(3) The courses of study and curricula shall be such as may be prescribed by
Ordinances and, subject thereto, by the Regulations.
29. Supplementary provisions relating to membership.- (1) All casual vacancies
among the members (otherExcerpt shown. Open the full act in Lexace.