The rajasthan universities’ teachers and officers (selection for appointment) act no. 18 of 1974.

THE RAJASTHAN UNIVERSITIES’ TEACHERS AND OFFICERS 
(SELECTION  FOR APPOINTMENT)  ACT NO. 18 OF 1974. 
(As amended  to date) 
An Act 
 
to provide for special conditions  of service of teachers  and officers of the 
Universities  in Rajasthan  and for matters connected  therewith.  
Be it enacted by the Rajasthan  State Legislative  Assembly in the Twenty- 
fifth Year of the Republic  of India as follows :- 
 1. Short title and extent 
(1) This Act may be cited as the Rajasthan  Universities’  Teachers  and 
Officers (Selection  for Appointment)  Act, 1974. 
(2) It extends to the whole of the State of Rajasthan.  
2. Definitions  
(1) In this Act, unless the subject or context otherwise  requires  :- 
** (i) Omitted  
(ii) “Faculty  concerned  ” means the faculty of the University  
concerned  in which : 
(a) A vacancy in the post of a teachers  to be filled up by 
selection,  
** (b) Omitted  
(iii) “Head of Department  concerned”  means the Head of Department  
of a subject taught in the faculty concerned and includes any 
person who for the time being performs the functions of the  
Head of Department in the University concerned in accordance  
with the relevant  law ; 
(iv) “Officer” means the Registrar, the Deputy Registrar, the Asstt.  
Registrar, the Librarian of a University an d includes any other  
Officer by whatever name designated  and declared by the 
statutes to be an officer of that University  ; 
* (v) “Rules” means rules made by the Syndicate  under this Act ; 
(vi) “Relevant  law” means an enactment  of the Rajasthan  State 
Legislature  establishing  a University  in Rajasthan,  and it include  
the Statutes, Ordinance, bye -laws, rules, notification or orders  
made there under and as amended  from time to time. 
 
 As amended  by the Rajasthan  Universities’  Teachers  and Officers 
(Special Conditions  of Service) (Amendment)  Act, No.18 of 1984. 
* As amended  by the Rajasthan  Universities’  Teachers and Officers  
(Special Conditions  of Service) (Amendment)  Act, No.24 of 1976. 
** As deleted by the Rajasthan  Universities’  Teachers  and Officers 
(Selection  for appointment)  (Amendment)  Ordinance,  1997. 
 (vii) “Schedule”  means a schedule  to this Act ; 
 (viii) “Syndicate”  in relation  to a University  means the Syndicate  and 
where there is no  Syndicate, the Board of management or such  
other body, by whatever name called, of that University  
constituted  by the relevant  law ; 
*(ix) “Teacher”  means a Professor, Reader  or a Lecturer  of any 
Faculty of a University  and such other person, by whatever  name 
designated  by or under the relevant  law, imparting  instruction,  or 
conducting and guiding research or extension programmers in a  
University  ; 
(x) “University ” means a University established in Rajasthan by an  
Act of the State Legislat ure ; 
****(xi) “University concerned” means the University in which a vacancy  
in the post of a Teacher or an officer is to be filled up under and  
in accordance  with the provisions  of this Act ; and 
 (xii) “Vice -Chancellor” means the Vice -Chancellor of the University  
concerned, and includes any person who for the time being is  
carrying on the functions of the office of the Vice -Chancellor of  
the University  concerned  according  to the relevant  law. 
(2) All other expressions used but not defined in this Act shall have the  
meaning  respectively  assigned  to them under the relevant  law. 
(3) Restrictions on appointments  of Teachers  and Officers.  
(1) Notwithstanding anything contained in the relevant law, as from the  
commencement of this Act, no teacher and no officer in any  University  
in Rajasthan shall be appointed except on the recommendations of the  
Selection  Committee  constituted  under section 4. 
**(2) Every appointment of a teacher or of an officer in any University made  
in contravention  of sub-section (1) shall be null and void. Provided  that 
the University may, with prior permission of the State Government,  
extend the term of appointment of such adhoc or urgent temporary  
teachers who were appointed as stop gap arrangement prior to and  
working as such immediately  before the commencement  of the 
Rajasthan  Universities  Teachers  and Officers (Selection  for 
appointment) Amendment Act, 2003 (Act No. 7 of 2003) for a period  
of six month at a time until regular appointment  are made in 
accordance  with sub-section (1). 
 As amended  by the Rajasthan  Universities’  Teachers  and Officers (Special  
Conditions  of Service) (Amendment) Act,  No.18 of 1984. 
* As amended  by the Rajasthan  Universities’  Teachers  and Officers (Special 
Conditions  of Service) (Amendment) Act,  No.24 of 1976. 
** As amended  by the Rajasthan  Universities’  Teachers  and Officers  (Selection  
for Appointment)  (Amendment) Act,  2003. 
****As amended  by the Rajasthan  Universities’  Teachers  and Officers 
(Selection  for appointment)  (Amendment)  Ordinance,  1987. 
*** (3) Omitted 
* Explanation: -The expression  “appointed”  in sub-section (1) shall mean 
appointed  initially  and not appointed  by way of promotion.  
(4) Appointment  of officers on deputation  
1. Notwithstanding  anything  to the contrary contained  in this act or the 
relevant law, if the Vice chancellor  of the University  concerned  is of 
the opinion that :- 
(a) efficient and proper management of the administrative affairs of  
the University  so requires ; or 
(b) for any good reason, the University is not able easily to fill up a  
vacancy on the post of Registrar  in that University  in  
accordance  with the provisions  contained  and the procedure  
provided  elsewhere in this Act and the relevant  law ; 
** (c) Omitted 
 
he may make a request in writing to the State Government to place  
the services of any officer of the State Government  having  
administrative experience in the affairs of the State of at least five  
years, at the disposal of that University for appointing him to the  
post of the Registrar of the University for a period not excee ding  
three years in the first instance  and the State Government  may, after 
considering such a request, place the service of such an officer of  
the State Government at the disposal of the University for such  
appointment  and thereupon  the authority  competent  in the 
University concerned to make appointment to the post of Registrar  
shall appoint such officer of the State Government as Registrar of  
that University  for a period not exceeding  the period as aforesaid.  
2. An appointment of an officer of the State Gover nment as Registrar  
of any University shall for all purpose be valid and shall not be  
liable to be questioned  on the ground that the appointment has  been 
made in contravention of any other provision of this Act or of the  
relevant law whether such contravention relates to qualification or  
experience  laid down about eligibility  for appointment  to the post of 
Registrar  in that University  or to the procedure provided for  
selecting or appointing a person to such post in this Act or in such  
law or both. 
 
*As amended  by the Rajasthan  Universities’  Teachers  and Officers (Special  
Conditions  of Service) (Amendment)  Act, No.18 of 1984. 
** Deleted by the Rajasthan  Universities’  Teachers  and Officers  (Selection  for 
Appointment)  (Amendment)  Act, 2003. 
***Deleted  by the Rajasthan  Universities’  Teachers  and Officers  (Selection  for 
Appointment)  (Amendment) Act,  2003. 
 As amended  by the Rajasthan  Universities’  Teachers  and Officers (Special  
Conditions  of Service) (Amendment)  Act, No.10 of 1984.
3. If a further request in writing of the nature referred to in sub-section 
(1) is made by the Vice -Chancellor of the University concerned the  
term of deputation  of the officer of the State Government appointed  
as Registrar of that University under the said sub-section may be  
agreed to by the State Government to be extended for a further  
period not exceeding  one year. 
4. Notwithstanding anything to this contrary contained in the relevant  
law or elsewhere in this Act :- 
(a) The Finance Officer (by whatever  name designated  in a 
University)  to be appointed  as such in the University  concerned  
shall, and 
(b) An Engineer,  a Security Officer, an Officer on special Duty, an 
Estate Officer  or such other officer or officers (by whatever  
name designated in a University) as may  be specified in the  
rules, may 
be an officer of the State Government sent on deputation for  
that purpose to such University.  
*(5) Constitution  of Selection  Committees  
(1) For every selection of a teacher or of an officer in a University, there  
shall be constituted  a committee  consisting  of the following  :- 
(i) Vice-Chancellor of the University concerned, who shall be the  
Chairman  of the committee  ; 
(ii) An eminent educationist  to be nominated  by the Chancellor  for a 
period of one year; 
(iii) An eminent educationist  to be nominated  by the State 
Government  for a period of one year ; 
(iv) One member of the Syndicate to be nominated by the State  
Government  for a period of one year ; and 
(v) Such other persons as members specified in column 2 of the  
Schedule  for the selection  of the teachers  and officers mentioned  
in column 1 thereof :  
Provided that where the appointment of a teacher is to be  
made in the Faculty of Agriculture in any University or in any  
University  College imparting  instruction  or guiding research  in 
agriculture, there shall be one more expert to be nominated by the  
Syndicate  out of  a panel of  names recommended by the Indian  
Council of Agriculture  Research : 
Provided further that the selection committee for teaching  
posts in the Faculty of Engineering  and Technology  shall also includ 
an expert to be nominated by the Syndicate out of a panel of names  
recommended  by the All India Council of Technical  Education.  
 
* As amended  by the Rajasthan  Universities’  Teachers  and Officers (Special 
Conditions  of Service) (Amendment)  Act No. 24 of 1976. 
*(2) The eminent educationists nominated under clause (ii) and clause (iii)  
of sub-section (1) and the member of the Syndicate nominated under  
clause (iv) of the said sub-section shall be members  of every selection  
committee constituted during the course of one year from the date of  
his nomination  : 
Provided  that the member  of a selection  Committee  
nominated under clauses (ii), (iii) or (iv) of sub -section (1) shall  
continue to be the member of every Select ion Committee even after  
the expiry of his term until a fresh nomination  is made by the 
Chancellor or, as the case may be, by the State Government subject,  
however,  that fresh nomination  of such member  for Selection  
Committee  shall be made within a  period not exceeding  three months  
from the date of expiry  of his term. 
 (3) No person shall be eligible to be nominated  as expert on any selection  
committee  in any one  year if has been a member  of any two selection  
committees  during the course of the same year.
6. Procedure  of Selection Committee  
#(1) The quorum required  for the meeting of a selection committee  
constituted under Section 5 shall not be less than five, out of which at  
least two shall be the experts, if the selection to be made is for the post  
of Professor or Reader and at least one shall be expert, if the selection  
to be made is for the post of a Lecturer or any other post of a teacher  
equivalent thereto. The quorum required for the meeting of a selection  
committee  for the selection  of non-teachin g posts shall  be not less than 
one-half of the number of members of the Selection Committee, out of  
which at least one shall be an expert. 
(2) The selection committee make it’s recommendations to the Syndicate,  
if the Syndicate disapproves the recommendations of the selection  
committee,  the Vice-Chancellor  of the University  concerned  shall 
submit such recommendations  along with reasons for disapproved  
given by the Syndicate to the Chancellor for his consideration and the  
decision of the Chancellor  thereon  shall be final. 
(3) Every Selection committee shall be bound by the qualifications laid  
down in the relevant law of the University  concerned  for the post of a 
teacher or, as the case may be, of an officer. 
 
*As amended  by  the  Rajasthan  Universities’  Teachers  and  Officers  (Special  
Conditions  of Service) (Amendment)  Act No. 9 of 1977. 
 As amended  by the Rajasthan  Universities’  Teachers  and Officers (Special  
Conditions  of Service) (Amendment)  Act No. 24 of 1976. 
#As amended  by the Rajasthan  Universities’  Teachers  and Officers (Special 
Conditions  of Service) (Amendment)  Act No. 18 of 1984. 
*(4) The Selection Committee, while making its recommendations to the  
Syndicate  under sub-section (2), shall prepare a list of candidates  
selected by it in order of merit and shall further prepare a reserve list in  
the same order and to the extent of 50% of the Vacancies  on the posts of 
teachers or officers for which the selection committee was constituted  
under sub -section (1) of section 5 and shall forward the main list and  
the reserve list along with its recommendations  to the Syndicate.  
*7   Dis-qualification  for sitting as member in selection  committees  
A person shall be dis -qualified from sitting as a member of any selection  
committee and from taking part in any selection under this Act if he is  
personally interested in a candidate seeking selection to the post of a teacher  
or an officer in any  University.  
 
*8  Vacancy  or defect not to invalidate  selections  
Subject to the provisions  as to the requirement of  quorum,  no act, proceeding  
or selection  made by a selection committee  shall be questioned  on the ground 
of the existence of any vacancy or defect in the nomination of a member of  
such committee.  
 
*9  Transfer  of Officers  
 
(1) The Chancellor may,  for administrative reasons, transfer an officer of a  
University  to any other University.  
(2) Such officer upon his transfer shall carry with him to the University to  
which he is transferred  such other conditions  of service as may be specified  
in the order of transfer.  
 10 Reservation  of posts 
Notwithstanding anything contained in the relevant law, as from the date of  
commencement  of the Rajasthan  Universities’  Teachers  and Officers  (Special  
Conditions  of Service)  (Amendment)  Act, 1984, there shall be reserved  by the 
University concerned, 16% posts for Scheduled Castes and 12% posts for  
Scheduled Tribes Candidates for appointment to the posts of Teachers and  
officers to be appointed in the University in pursuance of every selection  
made under this Act : 
Provided  that if, in any selection,  persons belonging  to such castes or 
such tribes are not appointed in such percentage as is provided for in this  
section whether by reasons of their not having applied for selection or by  
reason of their not having been selected,  the number of posts by which such  
percentage falls short shall be carried forward upto a maximum period of  
three years. 
 
*As amended  by the Rajasthan  Universities’  Teachers  and Officers (Special  
Conditions  of Service) (Amendment)  Act No. 24 of 1976. 
 As amended  by the Rajasthan  Universities’  Teachers  and Officers (Special  
Conditions  of Service) (Amendment)  Act No. 18 of 1984. 
 11. Transitional  provisions  relating to ex-cadre promotion  Scheme  
Personal  promotion  granted against ex-cadre posts under the erstwhile  
Scheme of personal promotion, shall be entirely personal to the Teacher  
concerned and the ex -cadre post to which such personal promotion was  
granted shall cease to exist as soon as the teacher promoted to such a post  
ceases to hold that  post permanently for any reason whatsoever, and on his  
ceasing to hold such ex-cadre post the original post from which such 
personal promotion  was made of a teacher shall revive.  
12. Act to have over-riding effect 
(1) The provisions of this Act shall have effect notwithstanding anything  
contained  in the relevant law.  
(2) So much  of the relevant law  as provided for  the matters  covered by  this 
Act shall, as from the commencement of this Act, cease to have effect  
as respects  those matters.  
*13. Power to make rules 
The Syndicate  of the University  concerned  may make rules for carrying out 
the provisions  of this Act. 
14. Repeal and Saving 
(1) The Rajasthan Universities’ Teachers and Officers (Special Conditions  
of Service) Ordinance 1974 (Ordinance No. 17 of 1974) promulgated  
on the 21st day of July, 1974 is hereby repealed.  
(2) Notwithstanding such repeal, anything done or any action taken under  
the said Ordinance shall be deemed to have been done or taken under  
the corresponding provisions of this Act as if this Act has commenced  
on the 21st day of July 1974 
Sec. 16 of the Rajasthan  Universitie’s  Teachers and Officers Special 
Conditions  of Service Amendment)  Act, 1984. 
Savings and Validation  
Notwithstanding the expiry of the Rajasthan Universities’ Teachers and  
Officers (Special Conditions of  Service)  (Amendment) Ordinance, 1983  
(7 of 1983), all actions taken or things done :- 
(a) During the period the said Ordinance  was in force ; or 
(b) During the period commencing  with the expiry of the said Ordinance  
and extending  upto the date of commencement  of this Act, 
If taken or done in accordance with the provisions of the Principal Act as  
amended by the said Ordinance shall be and shall be deemed always to  
have been lawfully or validly taken or done and shall not be liable be 
questioned before any Court, Tribunal or Authority by any person or  
authority on the ground that the said Ordinance  was not in force. 
 
*As amended  by the Rajasthan  Universities’  Teachers  and Officers (Selection  for 
appointment)  (Amendment)  Ordinances,  1997. 
 As amended  by the Rajasthan  Universities’  Teachers  and Officers (Special  
Conditions  of Service) (Amendment)  Act No. 18 of 1984. 
40 
THE UNIVERSITY  OF RAJASTHAN  ACT 
 
**FIRST SCHEDULE  
 
1. Dean or Associate Dean of College or  
Dean of Student Welfare and Director  
of the School of Basic Sciences and  
Humanities,  Director of Research  
Station, Director of Agricultural  
Experiment  Station, Director of 
Extension  Education  and Associate  
Director or any other teacher having  
his pay in the scale not lower than that  
of the Professor.  
Three experts not connected  with 
the University  concerned  to be 
nominated by the Vice -Chancellor  
of the University  concerned  out of a 
panel of names recommended  by 
the Academic  Council of such 
University.  
 
2. Professor.  *(i) Dean or, as the case may be  
Chairman  of the faculty if he is 
a Professor ; with reference to  
the Agriculture  wing of Mohan 
Lal Sukhadia  University,  
however , the Chairman of the  
faculty concerned,  the Dean or, 
as the case may be, the 
Director of the College  
concerned,  the Director,  
Research concerned  and the 
Director, Extension Education.  
 
 (ii) Head of the Department  
concerned if he is a Professor,  
otherwise  the senior-most 
Professor  in the department.  
 
(iii) Three experts not connected  
with the University concerned  
having special knowledge  in 
the subject in which a 
Professor is to be appointed, to  
be nominated  by the Vice- 
Chancellor  of the University  
concerned  out of a panel of 
names recommended  by the 
Academic  Council of such 
University.  
 
**As amended  by the Rajasthan  Universities’  Teachers  and Officers (Special  
Conditions  of Service) (Amendment)  Act No. 24 of 1976. 
*As amended  by the Rajasthan  Universities’  Teachers  and Officers (Special 
Conditions  of Service) (Amendment)  Act No. 18 of 1984. 
 As amended  by the Rajasthan  Universities’  Teachers  and Officers (Special  
Conditions  of Service) (Amendment)  Act No. 18 of 1984. 
41 
THE UNIVERSITY  OF RAJASTHAN  ACT 
 
3. Reader, Lecturer & any other 
teacher having his pay in the scale  
of a Reader or a Lecturer  but lower 
than that of the Professor.  
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
4. Registrar,  Deputy Registrar,  
Assistant Registrar or any other 
officer having the pay-scale 
equivalent to or lower than that of  
the Registrar and Deputy Registrar  
but not lower than that of  the  
Asstt. Registrar.  
*(i) Dean or, as the case may be 
Chairman of the faculty if he is a  
Professor ; with reference to the  
Agriculture  wing of  Mohan Lal 
Sukhadia  University,  however,  
the Chairman  of the faculty  
concerned,  the Dean or, as the 
case may be, the Director of the  
College concerned, the Director,  
Research concerned  and the 
Director,  Extension  Education.  
*(ii) Head of the Department  
concerned  if he is a Professor,  
otherwise  the senior-most 
Professor  in the department.  
 
 (iii) Two e xperts not connected with  
the University concerned having  
special knowledge in the subject  
in which a Reader, Lecturer or 
any other such teacher is to be 
nominated by the Vice-Chancellor  
of the University concerned  out of 
a panel of names recommended  
by the Academic Council of such  
University.  
One expert not connected  with the 
University concerned to be nominated  
by the Vice-Chancellor  of such 
University.  
 
5. Librarian  Three experts not connected with the  
University  concerned  having  special 
knowledge  of Library Science and 
Library Administration,  to be 
nominated by the Vice -Chancellor of  
the University concerned  out of a panel 
of names recommended  by the 
Syndicate  of such University.  
 
 
*As amended  by the Rajasthan  Universities’  Teachers  and Officers  (Special  
Conditions  of Service) (Amendment)  Act No. 9 of 1977. 
 As amended  by the Rajasthan  Universities’  Teachers  and Officers (Special 
Conditions  of Service) (Amendment)  Act No. 18 of 1984. 
42 
THE UNIVERSITY  OF RAJASTHAN  ACT 
 
 
6. Deputy Librarian,  Assistant  
Librarian  or Junior Technician  in 
the Library or any other officers  
in the Library having  his pay in a 
scale not lower than that of the  
Lecturer.  
Two experts not connected  with the 
University  concerned  having  special  
knowledge  of Library Science and 
Library Administration,  to be nominated  
by the Vice-Chancellor  of such 
University.  
43 
THE UNIVERSITY  OF RAJASTHAN  ACT 
 
 
*Explanations -I. The expression “expert or experts not connected with the  
University concerned”, wherever used in the Schedule, shall  
mean such experts who are neither in  the employment of  the 
University concerned nor are members of the Senate, Board  of 
Management, Syndicate  or the Academic  Council of such 
University  at the time when the selection  committee  is 
constituted.  
*II Three or, as the case may be, two experts to be nominated by  the 
Vice-Chancellor  of the University  concerned  for the selection 
of the teachers specified at serial numbers 1,2 and  3 in column 
1 of the Schedule shall be chosen by him on the advice  of a 
committee  consisting  of a member of the Rajasthan Public 
Service Commission to be nominated by  the State 
Government after consultation with the Chairman  of the said 
Commission who will be the Chairman of the  Committee, the 
eminent educationist nominated  under clause 
(iii) of sub -section (1) of Section 5 and the member of the  
Syndicate  nominated  under clause (iv) of the said sub- section 
of the said section and said committee  shall from out of the 
panel of names recommended  by the Academic  Council  
recommend  to the Vice-Chancellor  of the University 
concerned names of at least twelve experts for  each selection  
committee  which shall be in order of priority.  
 
 
 *SECOND SCHEDULE  
 
 
Omitted  
 
 
 
 
 
*As amended  by the Rajasthan  Universities’  Teachers  and Officers (Special 
Conditions  of Service) (Amendment)  Act No. 18 of 1984. 
 As deleted by the Rajasthan  Universities’  Teachers  and Officers (Selection  for 
appointment)  (Appointment)  Ordinances,  1997. 
 

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