The RAJ RISHI BHARTRIHARI MATSYA UNIVERSITY, ALWAR ACT, 2012

 
 
 
 
 
 
 
 
 
 
LAW (LEGISLATIVE DRAFTING) DEPARTMENT 
 
(GROUP
-
II)
 
NOTIFICATION
 
Jaipur, October 17, 2012
 
No. F. 2 (40) Vidhi/2/2012.
—
In pursuance of Clause (3) of 
Article 
348 of the Constitution of India, the Governor is pleased 
to authorize 
the publication in the Rajasthan Gazette of the 
following 
translation in the English language of the Matsya
.
 
 
39
 
 
 
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Vishwavidhyalay
a, Alwar Adhiniyam, 2012 (2012 
Ka Adhiniyam 
Sankhyank 
27):
—
 
(Authorised English Translation)
 
THE RAJ RISHI BHARTR
IHARI 
MATSYA UNIVERSITY, A
LWAR
 
ACT, 2012
*
 
 
(Act No. 27 of 2012)
 
[Receiv ed  th e assen t o f th e Go verno r on  th e 1 4
t h
 
d ay o f 
October, 
2012]
 
An
 
 
Act
 
 
to establish and incorporate 
Raj Rishi Bhartrihari Matsya
*
 
University at 
Alwar 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
-
third 
Year of the Republic of India, as follows:
-
 
1. 
Short title, extent and commencement.
-
 
(1) 
This Act 
may be called 
the 
 
Raj Rish
i Bhartrihari Matsya
 
University, Alwar
*
 
Act, 2012.
 
(
2
)
 
It extends to the whole of the State of Rajasthan.
 
(
3
)
 
It shall be deemed to have come into force on and 
from 23
rd
 
August, 2012.
 
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 21;
 
(
b
)
 
"affiliated college" means an ed
u
cation
a
l
-
 
institution 
admitted to 
the privileges of the 
University;
 
(
c
)
 
"autono mous co lleg e" means an  educational 
institution 
declared as such under the provisions of 
this Act;
 
 
 
 
* The name changed to Raj Rishi Bhartrihari Matsya University, Alwar in place of Matsya 
University, Alwar by Matsya University, Alwar 
(Change of Name) Act 2014.
 
 
 
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41
 
 
(
d
)
 
"Board" means the Board of Management of 
the
 
University 
constituted under section 19;
 
(
e
)
 
"Comptroller" means the Finance officer of 
-
 
the 
University 
appointed under section 14;
 
(
f
)
 
"constituent college" means a college maintained by 
the 
University;
 
(
g
)
 
"Faculty" means a Faculty of the University;
 
(
h
)
 
"Finance Committee" means the Finance Committee 
of the 
University constituted under section 
25;
 
(
i
)
 
"prescribed" 
means prescribed by the Statutes, 
Ordinances or Regulations;
 
 
"Principal" means the Chief Executive Officer of a 
college 
or any person duly appointed to act as such;
 
 
(
k
)
 
"Registrar" means the Registrar of the University 
appointed 
under section 13;
 
(
l
)
 
"Statutes", "Ordinances" and "Regulations" mean the 
Statutes, 
Ordinances 
and Regulations of the University 
made under 
sections 42, 44 and 46 respectively;
 
(
m
)
 
"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;
 
(
n
)
 
"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;
 
(
o
)
 
"University"
.
 
means the 
Raj Rish
i Bhar
trihari Matsya
 
University, 
Alwar
*
 
incorporated under section 3;
 
(
p
)
 
"University Department" means a Department 
maintained by the University.
 
 
 
*
 
The name changed to Raj Rishi Bhartrihari Matsya University, Alwar in place of Matsya 
University, Alwar by Matsya University, Alwar (Change of Name) Act 2014.
 
 
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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 
Raj Rish
i Bhartrihari Matsya
 
University, Alwar
"
*
 
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, 
an
d 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 shal
l be at Alwar 
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 b
e 
issued to and served 
on the Registrar.
 
4. 
Jurisdiction.
-
 
(1) Notwithstanding anything contained in any law for the 
time being in force but subject to the provisions of 
the University of 
Rajasthan Act, 1946, the Swami Keshwanand 
Rajasthan Agriculture 
University, Bikaner Act, 1987 (Act No. 39 
of 1987), the Jagadguru 
Ramanandacharya Rajasthan Sanskrit 
University Act, 1998 (Act No. 10 
of 1998), the Maharana Pratap 
University of Agriculture and Technology 
Udaipur Act, 2000 (Act 
No. 8 
of 2000), the Dr. Sarvepalli 
Radhakrishanan Rajasthan 
Ayurved University, Jodhpur Act, 2002 (Act 
No. 15 of 2002), the 
Rajasthan University of Health Sciences Act, 2005
 
 
*
 
The name changed to Raj Rishi Bhartrihari Matsya University, Alwar in place of Matsya 
University, Alwar by Matsya University, Alwar (Change of Name) Act 2014.
 
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43
 
 
 
(Act No. 1 of 
2005) and the Rajasthan Technical University Act, 2006 
(Act No. 
8 of 2006), the j
urisdiction of the University shall extend to all the 
constituent, affiliated or autonomous colleges and to such other 
colleges, 
institutes, institutions and departments within the State of 
Rajasthan as may 
be specified by notification in the Official 
Gaze
tte by the State 
Government.
 
(2) The State Government may, by order in writing,
-
 
(
a
)
 
require any institute, institution or college within the
 
State 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
)
 
e
xclude, to such extent as may be considered necessary 
and proper, from association with, or from admission to 
the privile
ges 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 U
niversity 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 of such college shall then vest in the 
University and the officers, teachers 
and employees of such 
Government Colleges u
nder the 
administrative control, 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 
may be, employees of the Univer
sity.
 
5. Objects of the University.
-
 
The University shall be 
deemed 
to have been established and incorporated for the purpose, among others, of
-
 
(
i
)
 
making provision for imparting education in different 
branches 
of learning; and
 
(
ii
)
 
furthering the prosecution of r
esearch in all branches of 
learning.
 
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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
 
(
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 stu
dents belonging to the Scheduled 
Castes, 
Scheduled Tribes and Backward Classes and women 
students shall be 
made in accordance with the provisions of any 
law for the time being in 
force or in accordance with the policy of 
the State Government.
 
7. Powers and
 
functions of the University.
-
 
The 
University shall have the following powers and functions, namely:
-
 
(
a
)
to, provide for instruction in various branches of 
learning 
as the University may deem fit;
 
(
b
)
to make provision for research and advancement of 
knowledge an
d dissemination of the findings of 
research 
and knowledge;
 
(
c
)
to institute and confer degrees, diplomas and other 
academic 
distinction;
 
(
d
)
to confer honorary degrees or other distinctions;
 
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)
 
 
45
 
 
(
e
)
to admit colleges, institutions and institutes not 
maintained by the University, to the privileges of the 
University, 
,
and to withdraw all or any of these 
privileges;
 
 
(
f
)
 
to confer autonomous status on a college, institution or 
department, as the case may be, subject to such conditions as may 
be laid down in 
this Act or as may be prescribed by the Statutes 
and to withdraw the autonomy;
 
(
g
)
 
to cooperate with other University and authorities in 
such 
manner 
and for such purpose as the University may determine;
 
(
h
)
 
to institute teaching, research and other posts required 
by the 
University and to make appointments thereto;
 
(
i
)
 
to create administrative, ministerial and other necessary posts and 
make appointments thereto;
 
(
j
)
 
to institute and award fellowships (including travelling 
fellowships), scholarships and prizes;
 
(
k
)
 
to institute 
and maintain residential accommodation for the 
students of the University;
 
(
l
)
 
to demand and receive such fees and other charges as may be 
prescribed;
 
(
m
)
 
to supervise
 
and control the residential accommodation for 
students and to regulate the discipline of the stu
dents of the 
University and to make arrangements for promoting their health 
and welfare; and
 
(
n
)
 
to do all such acts and things, whether incidental to the powers 
aforesaid or not, as may be requisite in order to further the objects 
of the University
.
 
8
. Chance
llor.
-
 
(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 
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 
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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 modifie
d, 
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 college, 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 r
espect 
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.
 
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(
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 t
o 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, actio
n 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 o
r 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;
 
(
i i
)
 
t h e  R e g i s t r a r ;
 
(
i i i
)
 
t h e  C o mp t r o l le r ;
 
(
i v
)
 
the Estate Officer;
 
(
v
)
 
the Dean of Student Welfare;
 
(
v i
)
 
the Deans of Faculties; and
 
(
v i i
)
 
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 Board of Management;
 
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(ii)
 
the Academic Council;
 
(iii)
 
the Faculties;
 
(iv)
 
the Board of Studies;
 
(v)
 
the Finance Committee; and
 
(vi)
 
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.
 
**
(2) 
No person shall 
be eligible to be appointed as Vice
-
Chancellor 
unless he is, a distinguished academician having a minimum of ten years 
experience as Professor in a University or college or ten years experience in 
an equivalent position in 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 nomi
nated 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.
 
 
* Substituted by 
T
he
 
Raj Rishi Bhartrihari Matsya University, Alwar 
(Amendment) Act
, 2017
.
 
 
**
 
Substituted by The Unive
rsity Law (Amendment) Act, 2019.
 
 
 
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(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 applic
ations 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 coun
try, 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:
 
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
-
Ch
ancellor 
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 
filled, stop
-
gap arrangement shall be made by 
him und
er 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), 
the Registrar shall forthwith 
re
port the matter to the Chancellor 
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 wishes 
to be relieved, his resignation to the Chancellor.
 
(
12
)
 
Such resignation shall take effect from the date 
determined by 
the Ch
ancellor and conveyed to the Vice
-
Chancellor.
 
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(
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 of service:
 
Provided that leave on half pay may be 
commuted 
as leave on full pay on production of 
medical
 
certificate.
 
(
17
)
 
The Vice
-
Chancellor shall be the principal academic, 
administrative and executive officer of the University and shall exercise 
overall supervision and control over the affairs of the 
University. He shall 
have all such powers as may be necessa
ry for true observance of the 
provisions of this Act and Statutes.
 
(
18
)
 
The Vice
-
Chancellor shall, where immediate action is 
called for, 
have power to make an order so as to exercise any 
power or perform any 
function which is exercised or performed by any Autho
rity under this Act or 
the Statutes:
 
Provided that such action shall be reported to the Authority 
as would 
have in the ordinary course dealt with the matter for 
approval:
 
Provided further that if the action so reported is not 
approved 
by such Authority not being the Board, the matter shall 
be referred to the 
Board, whose decision shall be final and in case 
of the Authority being the 
Board, the matter shall be referred to the 
Chancellor whose decision shall be 
final.
 
(19) 
The Vi
ce
-
Chancellor may, on being satisfied that any 
action taken 
or order made by any Authority is not in the interest 
of the University or 
beyond the powers of such Authority, require the Authority to review its 
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51
 
 
action or order. In case the Authority 
refuses o
r fails to review its action or 
order within sixty days of 
the
 
date on which the Vice
-
Chancellor has so 
required, the matter may 
be referred to the Board or to the Chancellor, as 
the case may be, 
for final decision.
 
 
*
11(a).
 
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, o
r 
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.
 
(2) During the pendency or in contemplati
on, 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 per
son 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 or 
she shall have power to convene
 
the meetings of the 
Board and the Academic Council and such 
other authorities and bodies as 
may be prescribed.
 
 
*
 
New section s
ubstituted by The University Law (Amendment) Act, 2019.
 
 
 
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52
 
 
(
4
)
 
The Vice
-
Chancellor shall exercise gene
ral 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 necess
ary 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, 
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. 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) Notwi
thstanding 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 
Secretary to the 
Board, the 
Academic Council and any other authority declared by 
the Statutes to be 
the Authority of the University.
 
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(4) It shall be the duty of the Registrar
-
 
(
a
)
 
to be the custodian of the records, th
e 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 
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 
c
ase 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 41.
 
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)
 
 
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(
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.
 
14. 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 b
y 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
-
 
(
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
)
 
responsible for the preparation of annual 
 
accounts, financial estimates and the budget of the 
University 
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)
 
 
55
 
 
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 
maintaine
d by the University;
 
(
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 
33, 
34 and 35.
 
15. 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 Student 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:
-
 
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(
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
 
(
f
)
to organize and maintain contact with the alumni of the 
University.
 
16. 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.
 
17. 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.
 
18
.
 
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.
 
19
.
 
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
 
Director
 
of
 
College
Education, 
 
Rajasthan; and
 
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)
 
 
57
 
 
(
iv
)
 
the Registrar of the University, Member
-
 
 
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;
 
(III) Nominated Members
-
 
(
i
)
 
two persons nominated by the Vice
-
 
 
Chancellor from 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 from
 
Private Colleges,
 
to be nominated by the State
 
Government for one year;
 
(
v
)
 
two members of State Legislature to be 
nominated by 
the State Government for three 
years; and
 
(
vi
)
 
two eminent educationists to be nominated by
the 
State Government for three years; and
 
(IV) 
Elected Members
-
 
Two teachers of the University or 
its 
constituent/affiliated colleges who have put in 
not less than 
seven years teaching experience in any
 
institution of higher education in Rajasthan on 1st January, 
immediately preceding the year in which
 
elections are held, other 
than University professors, 
Deans, Directors of the Colleges of 
the University, 
to be elected by the teachers of the University 
and 
its constituent colleges from amongst themselves 
for three 
years.
 
(
2
)
 
One
-
third members present at a 
meeting of the Board 
shall 
constitute the quorum for meeting.
 
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)
 
 
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(
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.
 
20. 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 t
he 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;
 
(
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 d
eems 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 
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)
 
 
59
 
 
powers and to discharge such 
duties as may be conferred or 
imposed on it by this Act and the Statutes.
 
21. 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
)
 
Deans of Faculties;
 
(
c
)
 
one Professor from each faculty to be nominated by 
the Vice
-
Chancellor;
 
(
d
)
 
one Principal/Director of a constituent college to be 
nominated 
by the Vice
-
Chancellor;
 
(
e
)
 
Principal Secretary to the Government of 
Rajasthan, 
Higher Educatiort Department or his 
nominee not below the 
rank of a Deputy Secretary 
to the Government of Rajasthan;
 
(
f
)
 
Director of College Education, Rajasthan;
 
(
g
)
 
Chairmen, Boards of Studies;
 
(
h
)
 
two Principals of affiliated colleges, one from 
Government 
Colleges and another from Private 
Colleges, to be 
nominated by the State 
Government;
 
(
i
)
 
two persons having special attainment in the field 
of studies 
not being employees of the University, 
one to be nominated 
by the Chancellor and the 
other by the State Government;
 
(
j
)
 
one teacher other than the Professors, from a 
constituent 
college/University Department having a 
minimum ten years 
experience in teaching degree 
or post
-
graduate classes to be 
nominated by the 
Vice
-
Chancellor;
 
(
k
)
 
one teacher other than the Principals, from an 
affiliated 
college having a minimum ten years 
experience in teaching 
degree or post
-
graduate 
classes to be nominated by the State 
Government; 
and
 
(
1
)
 
the Registrar of the University, Member
-
Secretary.
 
(
2
)
 
The term of office of nominated members shall be two 
years.
 
22. Functions of the Academic Council.
-
 
(1) 
The 
Academic 
Council shall be incharge of the academic affairs of the 
University and shall 
subject to the provisions of this Act and the 
Statutes and Ordinances made 
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thereunder have control over, and be 
responsible for the maintenance of 
standards of instructions, 
education and examinations and for the 
requirements for the award 
of degrees and diplomas.
 
(2) The Academic Council shall exercise such other powers 
and 
perform such other duties as may be confe
rred of imposed 
upon it by the 
Statutes and shall advise the Vice
-
Chancellor on all 
academic matters.
 
23. 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;
 
(
d
)
 
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; and
 
(
e
)
 
two External experts nominated by the Academic 
Council.
 
3
.
 
The Faculty shall perform such functions as may be 
prescribed by 
the Statutes.
 
24. 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 
p
rescribed.
 
25. Finance Committee.
-
 
(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 
Deputy to the Government of 
Rajasthan;
 
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)
 
 
61
 
 
(
c
)
 
the Principal Secretary to the Government of 
Rajasthan, 
Higher Education Department, or his
 
(
d
)
 
nominee not below the rank of Deputy Secretary 
to the 
Gov
ernment of Rajasthan;
 
(
e
)
 
one member of the Board, to be nominated 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 (d) and 
(e) shall be two years.
 
26. Functions of Finance Committee.
-
 
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, upgradation of
 
the scales and those items which 
are not included in the budget prior 
to placing before the 
Board; and
 
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(
viii
)
 
to exercise such other powers and perform such 
other 
functions as may be conferred or imposed 
upon it by the 
Regulations.
 
27. Teaching of the University.
-
 
(1) 
All teaching 
recognized 
by the University shall be conducted in the University 
departments or in 
colleges, institutes and institutions.
 
(
2
)
 
The authori
ties 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.
 
28. Teachers and Officers of the Universit

Excerpt shown. Open the full act in Lexace.

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