LexThe university of rajasthan act, 1946
Rajasthan · state statute
Open in Lexace · Ask the AI about this actTHE UNIVERSITY OF RAJASTHAN ACT UNIVERSITY OF RAJASTHANTHE UNIVERSITY OF RAJASTHAN ACT ACT UNIVERSITY OF RAJASTHANJAIPUR
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UNIVERSITY OF RAJASTHAN
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THE UNIVERSITY OF RAJASTHAN ACT
THE UNIVERSITY OF RAJASTHAN ACT, 1946
(As amended to-date)
An Act to incorporate the University of Rajasthan.
Short Title
# 1. This Act may be called the University of Rajasthan Act, 1946.
Definitions
2. In this Act and in the Statutes, unless there is anything repugnant
in the subject or context :-
(a) “Principal” means the head of an affiliated college or any
person duly appointed to act as such ;
(b) “Registered Graduate” means a graduate registered under the
provisions of this Act ;
#(c) “Statutes”, “Ordinances”, “Regulations” and “Rules” mean
respectively, the Statutes, Ordinances, Regulations and
Rules of the University made under this Act.
**(d) “Teacher” means Professors, Readers, Lecturers and such
other persons engaged in the work of teaching in a
Department of the University or in any of its affiliated
colleges or approved institutions ;
(e) “University Teachers” means persons appointed by the
University under the provisions of this Act for the purpose
of imparting instruction in the University ;
(f) “University” means the University of Rajasthan ;
*(g) “Approved” means approved by the University under the
provisions of this Act ;
*(h) “External students” means a student, not being an internal
student, who prepares for an examination of the University
under such conditions as may be prescribed ;
# The name of the University was changed from the University of Rajputana
to the University of Rajasthan by the University of Rajputana (change of
name) Act, 1956.
As amended by the University of Rajputana (Second Amendment) Act,
1950.
** As amended by the Rajasthan Secondary Education Act., 1957.
* Added by the University of Rajputana (Second Amendment) Act, 1950.
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THE UNIVERSITY OF RAJASTHAN ACT
*(i) “Government” means the Government of Rajasthan ;
*(j) “Institution” means an institution for research or specialised
studies or any other institution approved as such by the
University under the provisions of this Act ;
**(k) “Internal Student” means a student who pursues a regular
course of study at a colleges affiliated to the University or at
an institution approved by the University or in a Department
of the University ; and
(l) “Recognised” means recognised by the University under the
provisions of Act.
The University
3. (1) The first Chancellor, the first Pro-Chancellor and the first Vice-
Chancellor of the University and the first members of the Senate,
the Syndicate 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 “The University of Rajasthan”. #
(2) The University shall have perpetual succession and a Common Seal
and shall sue and be sued by the said name.
Powers of the University
4. The University shall have the following powers, namely :-
(1) to provide for instruction in such branches of learning as the
University may think fit, and to make provision for research and for
the advancement and dissemination of knowledge ;
**(1A) to make such provisions as would enable affiliated colleges and
approved institutions to undertake specialisation of studies and to
organise common laboratories, libraries, museums and other
equipment for teaching, instruction, training and research ;
(1B) to establish, maintain and manage colleges, departments and
institutes or research or specialised studies ;
(2) to hold examinations and to confer degrees and other academic
distinctions upon-
## (a) Persons who have pursued a course of study in the University or its
affiliated colleges or approved institutions and appear at and pass
the examinations of the University under conditions laid down in
the Ordinances and Regulations ;
* Added by the University of Rajputana (Second Amendment) Act, 1950.
* *As amended by the Rajasthan Secondary Education Act, 1957.
As amended by the University of Rajputana (Amendment) Act, 1948.
# Amended as “The University of Rajasthan” by the University of
Rajputana (change of name) Act, 1956.
## As amended by the University of Rajasthan (Amendment) Act, No. 17 of
1973.
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THE UNIVERSITY OF RAJASTHAN ACT
# (b) persons who have not pursued a course of study in the University
or its affiliated colleges or approved institutions, but appear at
and pass the examinations of the University as non-collegiate
students under such conditions as may be prescribed by the
University from time to time ;
Provided that such students have been residing within the
State of Rajasthan for such period as may be prescribed by the
University in the Ordinances and Regulations.
# (c) Omitted.
(3) to confer honorary degrees or other distinctions on approved persons
in the manner laid down in the Statutes ;
*(4) to confer degree, diplomas and other academic distinctions on, and to
provide teaching, instruction and training for external students, in the
manner prescribed by the Statutes, Ordinances and Regulations ;
**(4A) to admit colleges and institutions to the privileges of the University
and to withdraw such privileges ;
(5) to institute professorships, readerships and any other teaching posts
required by the University ;
(6) to appoint persons as professors, readers, or otherwise as University
teachers ;
##(7) to inspect affiliated colleges and approved institutions and to take
measures to ensure that proper standards of teaching, instruction and
training are maintained in them ;
(8) to supervise and control the residence and discipline of students of
the University and to make arrangements for promoting their health
and general welfare ;
(9) Omitted.
(10) to institute and award scholarship and other benefits in accordance
with the Statutes and the Regulations ;
(11) to demand and receive payment of such fees and other changes as may
be authorised by the Ordinances ;
(12) to make grants from the funds of the University for assistance to
extramural teaching ;
(13) to establish and administer a University Officers’ Training Corps ;
# As amended by the University of Rajasthan (Amendment) Act No. 17 of 1973.
* As amended by the University of Rajputana (Second Amendment) Act, 1950.
**As amended by the Rajasthan Secondary Education Act, 1957.
##As amended by the Rajasthan Secondary Education Act, 1957.
Omitted by the Rajasthan Secondary Education Act, 1957.
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THE UNIVERSITY OF RAJASTHAN ACT
(14) to co-operate with other universities and authorities in such manner and
for such purposes as the University may determine; and
(15) to do all such other acts, whether incidental to the powers aforesaid or
not, as may be requisite in other to further the objects of the University
as an educational body, and to cultivate and promote the arts, science
and other branches of learning.
Territorial exercise of Powers
* 5. The jurisdiction of the University shall extend to, and the powers
conferred by the or under this Act shall be exercisable in, all the University
departments at Jaipur, all its constituent colleges, institutions and institutes,
other than the Institute of Correspondence Studies and all other colleges,
institutions and institutes situated within the Muncipal limits of Jaipur, all
such colleges, institutions and institutes in the State as provide instruction in
various systems of medicine, all the Engineering colleges, institutions and
institutes in the State except the M.B.M. Engineering College, Jodhpur and
such other colleges, institutions and institutes in the State as the State
Government may, by notification in the official Gazette, direct.
6. (1) The offices of the University and the Senate Hall shall be located at
Jaipur, which shall be the headquarters of the Vice-Chancellor.
(2) Omitted.
University open to all classes, castes and creed
7. The University shall be open to all persons of either sex, and of whatever
race, creed, caste, or class, nor shall any consideration whatsoever be paid to
such distinctions in respect of any privilege, award, appointment or
promotion, conferred by the University, except as may be specially provided
by the Statutes, or, in respect of any benefaction accepted by the University,
where such distinction is made a condition thereof by any testamentary or
other instrument creating such benefaction :
Provided that nothing in this Section shall be deemed to prevent
religious instruction being given in the manner prescribed by the Ordinances
to those not unwilling to receive it by persons approved for that purpose by
the Syndicate.
Teaching of the University
**8. (1) All teaching recognised by the University shall be conducted either
in the University or in-
(a) affiliated colleges, and
(b) approved institutions.
(2) The courses of study and curricula to be followed in the University,
or its affiliated colleges may be prescribed by the Statutes &
Ordinances and subject thereto, by the Regulation.
* As amended by the University of Rajasthan (Amendment) Act, No.36 dated
07-11-1987 and Act No. 10 dated 15.10.1988.
Omitted by the University of Rajasthan (Amendment) Ordinance No. 9 of 1969.
** As amended by the Rajasthan Secondary Education Act, 1957.
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THE UNIVERSITY OF RAJASTHAN ACT
The Visitor
# 8A. (1) The President of India shall be the Visitor of the University ;
(2) The Visitor shall have the right to cause an inspection, to be made
by such person or persons as he may direct, of the University, its
buildings and laboratories and equipments and of any institution
maintained by the University and also of the examinations, teaching
and other work conducted or done by the University and to cause an
inquiry to be made in like manner in respect of any matter
connected with the University. The Visitor shall in every case give
notice to the University of his intention to cause an inspection or
inquiry to be made, and University shall be entitled to be
represented thereat ;
(3) The Visitor may address the Vice-Chancellor with reference to the
results of such inspection and inquiry, and the Vice-Chancellor
shall communicate to the Senate the views of the Visitor with such
advice as the Visitor may be pleased to offer upon the action to be
taken thereon ;
(4) The Senate shall communicate through the Vice-Chancellor to the
Visitor such action, if any, as it is proposed to take or has been
taken upon the results of such inspection or inquiry; and
(5) Where the Senate does not, within reasonable time, take action to
the satisfaction of the Visitor, the Visitor may after considering any
explanation furnished or representation made by the Senate, issue
such directions as he may think fit and the Senate shall comply with
such directions.
* 8B. Omitted.
Officers of the University
9. The following shall be the Officers of the University :-
(i) The Chancellor,
(ii) The Vice-Chancellor
(ii-a) The Pro-Vice-Chancellor,
(iii) The Registrar
(iii-a) The Comptroller
(iv) The Deans of the Faculties,
(v) The University Librarian, and
(vi) Such other persons in the service of the University as may be
declared by the Statutes to be the Officers of the University.
# Added by the University of Rajputana (Second Amendment) Act, 1950.
* Omitted by the Rajasthan Adaptation of Laws (on State and Concurrent
subjects) Order, 1956.
As amended by the University of Rajputana (Second Amendment) Act, 1950.
Added by the University of Rajasthan (Amendment) Act, No. 13 of 1978.
Added by the University of Rajasthan (Amendment) Act, 2013.
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THE UNIVERSITY OF RAJASTHAN ACT
The Chancellor
10.(1) The Governor of Rajasthan shall be the Chancellor of the University and
shall by virtue of his or her office be the Head of the University.
(2) The Chancellor shall when present preside at the Convocations of the
University.
(3) The Chancellor shall by virtue of his or her office, be the Chairman of the
Senate and as such shall, when present, preside at the meetings thereof.
(4) 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 colleges, 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.
(5) 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.
(6) 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.
(7) The Chancellor, shall communicate to the Vice-Chancellor his or her
views with reference to the results of such inspection or inquiry and the
Vice-Chancellor place the same before the Syndicate for communicating
the views of the University, within the time fixed by the Chancellor.
(8) After ascertaining the opinion of the University thereon, the Chancellor
shall advise the University upon the action to be taken and fix a time
limit for taking such action.
(9) The University, through the Syndicate, within the time limit fixed report
to the Chancellor the action taken or proposed to be taken on the advice
tendered by the Chancellor.
(10) If the University does not take action within the time limit fixed, or if the
action taken by the University is, in the opinion of the Chancellor, not
satisfactory, the Chancellor may, after considering any explanation
offered or representation made by the University, issue such direction as
he or she may deem fit and the University shall comply with such
direction.
(11) If the University does not comply with such direction issued as per sub-
section (10) within such time as may be fixed in that behalf by the
Chancellor, the Chancellor shall at his or her discretion have power to
appoint any person or body to implement such direction and make such
order as may be necessary for the expenses thereof.
(12) Confirmation of the making, repeal or alteration of Statutes rests with the
Chancellor.
(13) The Chancellor shall have such other powers as may be conferred on him
or her by this Act or the Statutes.”
*11. Omitted.
* Omitted by the University of Rajputana (Second Amendment) Act, 1950.
As amended by the University of Rajasthan (Amendment) Act, 2013.
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THE UNIVERSITY OF RAJASTHAN ACT
The Vice-Chancellor
●12. (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 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 State Government from amongst the persons included in the panel
recommended by the Search Committee consisting of:-
(a) One person nominated by the Syndicate;
(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 the Higher Education not connected
with the University and its Colleges shall only be eligible to be
nominated as the member of 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 Vice–Chancellor, the Search Committee
shall invite applications from eligible persons through a public notice
and while considering the name 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:
Provided that the same persons 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 the 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 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), the Registrar shall forth
As amended by the University of Rajasthan (Amendment) Act No.06 of 2013.
● As amended by the University of Rajasthan (Amendment) Act No.10 of 2017.
* As amended by the Universities Laws (Amendment) Act No. 17 of 2019.
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THE UNIVERSITY OF RAJASTHAN ACT
with report 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
relived, 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 entitle to travelling and daily allowances
at such rates as may be fixed by the Syndicate.
(16) The Vice–Chancellor shall be entitle to leave as under :-
(a) Leave on full pay at the rate of one for each every eleven days of
active service; and
(b) Leave on half pay at the rate of twenty days for 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 necessary 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 Authority 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 Syndicate, the matter shall be referred to the
Syndicate, whose decision shall be final and in case of the Authority
being the Syndicate, the matter shall be referred to the Chancellor
whose decision shall be final.
(19) The Vice–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 power of such Authority, require the Authority to review its
action or order. In case the Authority refuses or 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 Syndicate or to the
Chancellor, as the case may be, for final decision.
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THE UNIVERSITY OF RAJASTHAN ACT
Removal of Vice-Chancellor
#12-A. (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.”.
# Added by the Universities’Laws (Amendment) Act No. 17 of 2019.
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THE UNIVERSITY OF RAJASTHAN ACT
Powers and duties of the Vice-Chancellor
13. (1) The Vice-Chancellor shall be the principal executive and academic officer
of the University. He shall, in the absence of the Chancellor, preside at any
convocation of the University. He shall be the ex-officio Chairman of the
Senate, the Syndicate and the Academic Council and of any board or
committee of which he is member. He shall be entitled to be present and to
speak at any meeting of any authority or other body of the University but
shall not be entitled to vote thereat unless he is a member.
(2) It shall be the duty of the Vice-Chancellor to see that this Act, the Statutes
and the Ordinances are faithfully observed, and he shall have all powers
necessary for this purpose.
(3) He shall have power to convene meeting of the Senate, the Syndicate and
the Academic Council, and joint meeting of Faculties.
(4) (a) He may take action in any emergency which, in his opinion, calls for
immediate action. He shall, in such a case, and as soon as may be
thereafter, report his action to the officer, authority or other body who
or which would ordinarily have dealt with the matter.
(b) When action taken by the Vice-Chancellor under clause (a) affects any
person in the service of the University, such person shall be entitled to
prefer an appeal to the Syndicate within fifteen days from the date on
which such action is communicate to him.
(5) He shall give effect to any order of the syndicate regarding the
appointment, dismissal or suspension of an officer or teacher of the
University.
*(6) He shall exercise general control in the University and all powers of
discipline shall be vested in him.
(7) He shall exercise such other powers as may be prescribed by the Statutes
and the Ordinances.
# The Pro-Vice-Chancellor
13A. (1) The Pro-Vice-Chancellor may be a whole-time or part-time officer of the
University and shall be appointed by the Chancellor in consultation with
the Vice-Chancellor.
(2) The Pro-Chancellor shall hold office for a period of three years and shall
be eligible for re-appointment for a second term and such re-appointment
shall be made in the manner prescribed in sub-section (1):
Provided that no person shall be appointed as Pro-Vice-Chancellor
for more than two terms:
Provided further that notwithstanding the expiry of his term, the Pro-
Vice-Chancellor shall continue to hold his office until his successor is
appointed and enters upon his office.
* As amended by the University of Rajasthan (Amendment) Ordinance No. 10 of
1975.
# Added by the University of Rajasthan (Amendment) Act No. 13 of 1978.
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THE UNIVERSITY OF RAJASTHAN ACT
(3) The emoluments and other conditions of service of the Pro-Vice-
Chancellor shall be such as may be prescribed by the Statutes ;
Provided that the emoluments and the conditions of service of the
first Pro-Vice-Chancellor shall be such as are specified by the Chancellor.
(4) The Pro-Vice-Chancellor may, at any time, relinquish his office by
submitting, not less than sixty days in advance of the date on which he
wishes to be relieved, his resignation to the Vice-Chancellor, or if there be
no Vice-Chancellor, to the Chancellor.
(5) Subject to the control and supervision of the Vice-Chancellor, the Pro-
Vice-Chancellor shall exercise the powers and perform the functions as
specified below :
(a) Implementation of decision taken by various bodies of the University,
such as the Senate, the Syndicate and the Academic Council ;
(b) Attending to all matters relating to affiliated colleges ;
(c) Appointment of clerical staff of the University except those for which
powers have been delegated to the Registrar ;
(d) Disciplinary powers in respect of above staff ;
(e) Attending to all matters relating to students’ welfare etc; and
(f) Perform such other duties and functions and exercise such other
powers as the Vice-Chancellor may specify in general or in individual
cases and shall assist the Vice-Chancellor in all matters, academic
and administrative.
The Registrar
14. (1) The Registrar shall be appointed by the Syndicate on the recommendation of
a Selection Committee consisting of the following:-
See Sections 3, 4 and 5 of the Rajasthan Universities’ teachers and
officers (Special conditions of Service) Act of 1974 as amended vide act of
1976.
(2) The emoluments and conditions of service of the Registrar shall be such as
may be determined by the Syndicate.
(3) The Registrar shall be ex-officio Secretary of the Senate, the Syndicate and
Academic Council, but shall not be a member of the Syndicate and the
Academic Council.
Duties of the Registrar
15. The Registrar shall be the custodian of the records and of the common seal of
the University on behalf of the Syndicate. He shall act as the Secretary of the
Senate, the Syndicate and the Academic Council. He shall perform such other
duties as may be prescribed by the Statutes and the Ordinances or required,
from time to time, by the Syndicate or by the Vice-Chancellor.
Other Officers
*16. The mode of appointment and the functions of the officers of the University,
other than the Chancellor, in so far as they are not prescribed herein, shall be
prescribed by the Statutes and the Ordinances.
* As amended by the University of Rajputana (Second Amendment) Act, 1950.
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THE UNIVERSITY OF RAJASTHAN ACT
Authorities of the University
17. The following shall be the authorities of the University, namely:-
(i) the Senate,
(ii) the Syndicate,
(iii) the Academic Council
(iv) the Faculties,
(v) the Board of Studies,
(vi) the Board of Inspection, and
(vii) such other bodies of the University as may be declared by the Statutes
to be the authorities of the University.
The Senate-Composition and term of office
# 18. (1) the Senate shall consist of the following persons, namely:-
I. Ex-Officio Members
(i) the Chancellor,
(ii) the Vice-Chancellor,
##(ii-a) the Pro-Vice-Chancellor,
(iii) all former Vice-Chancellors,
(iv) Vice-Chancellors of other Universities in Rajasthan,
(v) the Registrar
(vi) the Deans of Faculties,
(vii) the Minister for Education, Rajasthan,
(viii) the Chairman, Board of Secondary Education, Rajasthan,
(ix) the Director of College Education, Rajasthan,
(x) the Director of Education (Primary and Secondary) or where the post of
such Director is in abeyance, the Additional Director of Education
(Primary and Secondary), Rajasthan, or any such officer by whatever
name designated, who is for the time being appointed by the State
Government to discharge the duties and perform the functions of such
Director,
(xi) the Director of Technical Education, Rajasthan,
(xii) the Members of the Syndicate,
(xiii) the Heads of University Department of the status of a Professor and
Reader,
*(xiii-A) the President of the Central Union (Students) of the University,
(xiv) such other ex-officio members, not exceeding four, as may be provided
for in the Statutes.
As amended by the Rajasthan Secondary Education Act, 1957.
# As amended by the University of Rajasthan (Amendment) Act No. 19 of 1962.
## Added by the University of Rajasthan (Amendment) Act No.13 of 1978.
* Added by the University of Rajasthan (Amendment) Ordinance No. (6) of 1974.
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THE UNIVERSITY OF RAJASTHAN ACT
II. Life Members
(xv) every person who has made a donation to the University at any one time
of an amount of or of property valued at one lakh of rupees or more, or a
representative nominated in this behalf by such person during his life
time:
Provided that in the case of the donor being a corporate body, the
membership shall last for a period of 20 years from the date of acceptance
by the University of such donation.
III. Other Members
(xvi) three members, not below the rank of the Head of the following
Departments, to be nominated by the State Government by rotation:-
(i) Medical,
(ii) Industries and Commerce,
(iii) Forest,
(iv) Public Works,
(v) Mines and Geology, and
(vi) Development and Planning,
(xvii) five Principals of Post-Graduate Colleges, elected by the principals of Post-
Graduate Colleges,
(xviii) two members of the State Legislature nominated by the Speaker.
(xix) four persons elected by the Academic Council from amongst its members,
(xx) four persons, not being teachers, elected by the registered graduates of the
University from amongst themselves,
(xxi) two Principals of Degree Colleges, elected by the principals from amongst
themselves in the manner prescribed by the Statutes.
(xxii) one Principal of a Medical College, nominated in rotation by the Vice-
Chancellor,
(xxiii) one Principal of an Engineering College, nominated in rotation by the
Vice-Chancellor,
(xxiv) one Principal of a Teachers’ Training College, nominated in rotation by
the Vice-Chancellor,
*(xxv) (a) fifteen persons elected by the teachers, other than Heads of University
Departments, Directors, Deans, Principals from amongst themselves.
Out of this fifteen, five persons shall be elected separately by the said
teachers in University teaching departments and constituent colleges
from amongst themselves and the rest ten separately by the said
teachers of affiliated colleges from amongst themselves,
**(b) Omitted.
* As amended by the University of Rajasthan (Amendment) Act No. 14 of 1972.
** Omitted by the University of Rajasthan (Amendment) Act No.8 of 1977.
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THE UNIVERSITY OF RAJASTHAN ACT
(xxvi) persons who have rendered distinguished service to education, not
exceeding four in number, nominated by the Chancellor,
(xxvii) persons not exceeding four in number, nominated by the State Government
and
# (xxviii) (a) ten persons elected as follows:
(1) three internal students shall be elected by the Presidents of the
Students Unions of University teaching departments and
constituent colleges and ten representatives, including the
President of the Central Union of the University, elected by the
Executive of the Central Union ;
(2) three internal students shall be elected by the Presidents of the
Students Unions of Affiliated Colleges; and
(3) four persons shall be elected form amongst themselves by :-
(i) the internal students, who have obtained highest percentage of
marks in various subjects at the post-graduate (previous)
examinations of the University in the preceding year;
(ii) the internal students, who have obtained highest percentage of
marks in various University examinations at under-graduate
and degree level in the preceding year; and
(iii) two representatives, elected from amongst themselves by the
registered scholars, in University teaching departments,
constituent colleges and affiliated colleges, who are not
employed in University teaching departments, constituent
colleges and affiliated colleges.
(b) A person, other than a registered scholar as mentioned in sub-clause (a)
(3) (iii), who has passed High School Examination more than eight
years ago or pre-University more than seven years ago or has taken or is
likely to take more than one year in excess of the period prescribed for
the course of which he has been or is an internal student or has not been
an internal students of the University for at least one year shall not be so
elected under sub-clause (a).
(c) He shall automatically cease to be a member of the Senate on his ceasing
to be an internal student or a registered scholar or holding the office,
which entitles him to be elected as such, as the case may be.
Explanation : The election of the persons under clauses (xxv) and
(xxviii) shall be held in accordance with the system of proportional
representation by means of the single transferable vote and the voting at
such election shall be by secret ballot.
# As amended by the University of Rajasthan (Amendment) Act No. 14 of 1972.
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THE UNIVERSITY OF RAJASTHAN ACT
* (2) Members of the Senate, other than ex-officio members, life members
and other members elected under clauses (xxv) and (xxviii) of sub-
division III of sub-section (1) shall hold office for a period of five
years. The other members elected under clause (xxv) shall hold
office for a period of three years and other members elected under
clause (xxviii) shall hold office for one year from the date of election
or until fresh elections are held, whichever is earlier; provided that
the members continue to be internal student and fulfil the conditions
as laid down in sub-clauses (b) and (c) of clause (xxviii) of sub-
section (1) above; the burden of proof that the member continue as
such and fulfils the requisite condition shall be on the student
concerned and he may be required to produce a certificate to that
effect through the Head of the Institution.
Meetings of the Senate
19. (1) The Senate shall, on a date to be fixed by the Vice-Chancellor, meet once
a year at a meeting to be called the annual meeting of the Senate.
(2) The Vice-Chancellor may, whenever he thinks fit, and shall upon a
requisition in writing signed by not less than twenty-five members of the
Senate, convene a special meeting of the Senate.
Functions of the Senate
20. Subject to the provisions of this Act, the Senate shall perform the following
functions :
(a) of making Statutes, and of amending and repealing Statutes, subject to
confirmation by the Chancellor ;
(b) of considering and cancelling Ordinances; and
(c) of considering and passing resolutions on the annual report, the annual
accounts and the financial estimates; and shall perform such other
functions as may be defined by this Act or the Statutes.
* As amended by the University of Rajasthan (Amendment) Act No. 17 of 1973.
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THE UNIVERSITY OF RAJASTHAN ACT
Syndicate
* 21. (1) The Syndicate shall be the executive body of the University and shall
consist of the following persons, namely :-
(i) Vice-Chancellor ;
(ii) Pro-Vice-Chancellor ;
(iii) two persons nominated by the Vice-Chancellor from amongst the
Deans of Faculties ;
(iv) two University Professors nominated by the Vice-Chancellor
other than Deans ;
(v) one educationist nominated by the Chancellor ;
(vi) two principals to be nominated by the State Government ;
(vii) Director, College Education, Rajasthan ;
(viii) two persons to be nominated by the State Government ;
(ix) two teachers, who have put in not less than seven years teaching
experience in the institutions of higher education in Rajasthan on
1st January immediately preceding the year in which election are
held, other than University Professors, Deans, Principals of
affiliated /constituent colleges, to be elected by the teachers
separately from amongst themselves as below :
(a) one teachers to be elected from amongst themselves by the
teachers of the University teaching departments and
constituent colleges ;
(b) one teacher to be elected from amongst themselves by the
teachers of the affiliated colleges ;
(x) two members of the State legislature to be nominated by the
State Government ;
(xi) (a) one person elected by the Senate from amongst the students
of the University teaching departments and constituent
colleges who are elected as ‘other members’ of the Senate
under clause (xxviii) of sub-division III of sub-section (1) of
Section 18 and the ex-officio member of the Senate under
clause (xiii-A) of sub-division I of sub-section (1) of the
said section ;
(b) one person elected by the Senate from amongst the students
of all affiliated colleges who are elected as other members’
of the Senate under clause (xxviii) of sub-division III of
sub-section (1) of Section 18.
Explanation : The student members elected under clause
(xi) shall not be associated with the :-
(a) appointment of examiners ;
(b) finance ;
(c) selection of the employees of the University.
(2) The members of the Syndicate, other than the Vice-Chancellor and the
Director, College Education shall hold office for a period of three years
from the date of their nomination or election, as the case may be.
* As amended by the University of Rajasthan (Amendment) Ordinance No. 3 of
1981.
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THE UNIVERSITY OF RAJASTHAN ACT
Syndicate-Functions
*22. Subject to such conditions as may be prescribed by or under the provisions of
this Act, the Syndicate shall exercise the following powers and perform the
following functions, namely:-
(a) to make, amend and cancel Ordinances ;
(b) to hold, control and administer property and funds of the University ;
(c) to accept, on behalf of the University donations, bequests or transfer of
movable or immovable property ;
(d) to administer any funds or resources placed at the disposal of the
University for specific purposes ;
(e) to invest moneys belonging to the University ;
(f) to enter into, very, carry out confirm and cancel contracts on behalf of
the University ;
(ff) on the security of the property of the University or on any other security
and subject to the prior concurrence of the State Government to borrow
money or raise public loans for the purpose of the University.
**(g) subject to the provisions of this Act and the Statutes, to appoint officers
(other than the Chancellor, Vice-Chancellor and Deans of Faculties) ,
teachers, and to define their duties, emoluments and conditions of
service ;
(h) to determine the form, provide for the custody, and regulate the use of the
common seal of the University ;
#(i) subject to the Statutes, to inspect and to affiliate, recognise or approve
colleges and hostels or institutions, and to withdraw affiliation,
recognition or approval from them ;
(j) to arrange for the holding of examinations and publishing results thereof ;
(k) to maintain proper standards of teaching and examination in consultation
with the Academic Council ; and
#(l) to recommend minimum scales of salaries of teachers in colleges.
*As amended by the University of Rajputana (Second Amendment) Act, 1950.
Added by the University of Rajasthan (Second Amendment) Ordinance No. 18 of
1974.
**As amended by the University of Rajasthan (Amendment) Ordinance No. 10 of
1975.
# As amended by the Rajasthan Secondary Education Act, 1957.
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THE UNIVERSITY OF RAJASTHAN ACT
Academic Council – Compositions and term office
23. (1) The Academic Council shall be the Academic body of the University and
shall consist of the following persons, namely :-
(i) the Vice-Chancellor,
(ia) the Pro-Vice-Chancellor,
(ii) the Deans of Faculties,
(iii) the Heads of University Departments of the status of a Professor or a
Reader.
(iv) the Convener of the Board of Studies, and
(v) five persons co-opted by the Academic Council who possess special
attainments in particular studies and who are not teachers in the
University or any affiliated college or approved institution.
(2) The term of office of the members of the Academic Council, other than
ex-officio members, shall be three years.
Academic Council – Functions
* 23A. (1) The Academic Council shall have control and general regulation of and
be responsible for the maintenance of the standards of teaching and
examination within the University.
(2) Without prejudice to the generality of the foregoing provision and
subject to such conditions as may be prescribed by or under the
provisions of this Act, the Academic Council shall exercise the
following powers and perform the following functions, namely :-
(i) subject to the approval of the Syndicate, to make, amend and
cancel Regulations laying down courses of study and
curricula ;
(ii) to propose to the Syndicate, Ordinances concerning admission
to the University or to its examinations, courses of study &
curricula, schemes of examination and attendance ; provided
that proposals regarding courses of study and curricula and
schemes of examination shall be made after considering the
reports, when necessary, of the Faculty or of Faculties
concerned ;
(iii) to make proposals regarding the maintenanceExcerpt shown. Open the full act in Lexace.