The TIIE SINGHANIA UNIVERSITY, PACHERI BARI (JHUNJHUNU) ACT, 2008

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35(36)
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2008
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LAW
(LEGISLATIVE
DRAFTING)
DEPARTMENT
(Group-II)
NOTIFICATION
Jaipur,
March
29,
2008
No.F.2
(9)
Vidhi/2/20_08.-In
pursuance
of
clause
(3)
of
Article
348
of
the
Constitution
of
India,
the
Governor
is
pleased
to
authorise
the
publication
in
the
Rajasth1n
Gazette
of
the
following
translation
in
the
English
language
of
the
Singhania
Vishwavidhyalaya,
Pacheri
Bari
(Jhunjhunu)
Adhiniyam,
2008
(2008
Ka
Adhiniyam
Sankhyank
6):-
(Authorised
English
Translation)
f.
TIIE
SINGHANIA
UNIVERSITY,
PACHERI
BARI
(JHUNJHUNU)
ACT,
2008
(Act
No. 6_
of
2008)
I
[Received
the
assent
of the
Governor
on
the
29th
day
of
March,
2008]
I
An
Act
to
provide
for
establishment
and
incorporation
of
the
Singhania
University,
Pacheri
Bari
(1'unjhunu)
in
the
State
of
Rajasthan
and
matters
connected
therewith
and
incidental
thereto.
·1·
Whereas,
with
a
view
to
keep
pace
with
the
rapid
development
in
all
spheres
of
knowledge
in the
world
and
the
country
it
is
essential to
create
world
level
modern
research
and
study
facilities
in
the
State
to
t·
1
1
provide
state
of the
art
educational
facilities to·
the
youth
at
their
door
steps
so
that
they
can
make out
of them
human resources
compatible
to
liberalized
economic
and
social
order
of the
world;
And
whereas, rapid
I
advancement
in
knowledge
and
changing
requirements
of human resources
makes
it
essential
that
a
resourceful
and
quick
and
responsive
system
of
educational
research
·
and
development
be
created which
can
work
with
entrepreneurial
zeal
under
an
essential
regulatory
setup
and such
a system
can
be
created
by
allowing
the
private
institutions
engaged
in
higher
education
having
sufficient
resources
and
experience
to
establish
universities
and
by
incorporating
such
uni?brsities
36

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?
29,
2008
-·
-----
·--..-----
-
---
_35?_7J
cle
the
ton
ya,
am
U)
'nia
rt
in
I
to
?
to
loor
e
to
gmg
and
t
be
ntial
vate
and
.ities
with
such
regulatory
provisions
as
ensure
efficient
working
of
such
institutions;
And
whereas,
the
Singhania
Foundation
Education
Samiti,
Pacheri
Bari
(Jhunjhunu),
a
society
registered
under the
Rajasthan
Societies
Registration
Act,
1!95g
having
its
registered
office
at
Pachcri
I
Bari,
District-Jhunjhunu
(Rajasthan)
is
engaged
in
the
field
of
education
for
last several
years
and
is
running
a
number of
educational
institutions
under
the
name
of
'Singhania
Institute of
Law
Management
and
Science'
which
are
imparting
education in the
various
disciplines;
And
whereas,
the
said
Singhania
Foundation Education
Samiti
has
set
up
educational
infrastructures,
both
physical
and
academic,
as
specified
in
Schedule
I,
at
Pacheri
Bari,
District-Jhunjhunu
in the State
of
Rajasthan
and has
agreed
to
invest the said
infrastructure in
a
University
for
research
and
studies in
the
disciplines
specified
in
Schedule
II
and
has
also
deposited
an
amount
of
rupees
one
crore
to
be
utilized in
establishment of
an
endowment fund in
accordance with the
provisions
of this
Act;
And
whereas,
the
sufficiency of the
above
infrastructure
has
been
got enquired
into
by
a
committee,
appointed
in
this behalf
by
the
State
Government
consisting
of
Vice-chancellor,
Mohan Lal
Sukhadia
University,
Udaipur
and
Secretary
to
the
Government in the
Department
of
Medical
Education,
Government of
Rajasthan,
Commissioner
College
Education,
Rajasthan;
And
whereas,
if the
aforesaid.
infrastructure is utilized
in
I
incorporation as a
University
and the
said
Singhania
Foundation
Education
Samiti,
Pacheri
'Bari
(Jhunjhunu)
is allowed
to
run
the
University,
it
would
contribute
a
long
in the academic
development
of
the
people
of the
State;
Now,
therefore,
be
it
enacted
by
the.Rajasthan
State
Legislature
in
the
Fifty-ninth
Year of
the1Republic
of
India, as
follows:-
.
. ''
1. Short
title,
extent
and
commencement.-
(1)
This
Act
rhay
be
called
the
Singhania
University,
Pacheri
Bari
(Jhunjhunu) Act,
2008.
(2)
It
extends
to
the
whole
of the State of
Rajasthan.
37

r?n 11
.d
(""?p)
·---
--
-4
(3)
It
shall
be
deemed
to
have
come
into force
on
ac.J
trOfl?.
21st?
October,
2007.
2.
Definitions.-
In·
this
Act,
unless
the
context
otherwise
reqmres,-
.,.
;
38
viz.
broadcasting,
telecasting,
correspondence
courses,
semmars,
contact
programmes
and
any
other
such
methodology;
\
(e)
"DST"
means
the
Department
of
Science
and
Technology
of
I
(a)
"AICTE"
means
All
India
Council
of Technical
Education
established
underl
All India
Council
of Technical
Education
Act,
1987
(Central
Act
No.
52 of
1987);
'1'
(b)
"CSIR"
means
the
Council
of
Scientific
and
Industrial
Research,
New
Delhi-
a
funding
agency
of
the Central
Government;
(c)
·
"DEC"
means
the
Distance
Education
Council
established
under
section
28.
of
Indira
Gandhi
National
Open
University
I
Act,
1985
(Central
Act
No.
50
of
1985);
(
d)
"Distance
education"
means
.education imparted
by
combination
of
any
two
or
more
means
of
communication,
.
the Central
Government;
(f) "employee"
means a
person
appointed
by
the
University
to
work in
the
University
and
includes
teachers,
officers and
•.
.
other
employees
of
the
University;
(g)
"fee"
means
collection
made
by
the
University
from the
students
by
whatever
name
it
may
be
called,
which is
not
refundable;
(h)
"Government"
means
the State
Government
of
Rajasthan;
.
(i) "higher
education"
means
study
of
a
curriculum
or
course
for
the
pursuit
of
knowledge
beyond
10+2
level;
1
't
I

,.,?e
.rial
.tral
I
established
by
it
outside
the
main
campus
operated
and
maintained
as
its
constituent
unit,
having
the
University's
complement
of
facilities,
faculty
and
staff;
(p)
"PCI"
means
Pharmacy
Council
of
India
constituted
under
section
3
of
the
Pharmacy
Act, 1948
(Central Act
No.
8
of
1948);
(q)
"prescribed"
means
prescribed
by
Statutes
made
under
this
Act
'
(r)
"regulating
body"
beans
a
body
established
or
constituted by
or
under
any
law
for
the
time
being
in
force
laying
down
norms
and
·
conditions
for
ensuring
academic
standards
of
higher
education,
such
as
UGC,
AICTE,
NCTE,
MCI,
PCI,
I
NAAC,
ICAR,
DEC, CSIR
etc.
and
includes
the
State
Government;
(s)
"rules"
means
therules
made
under
this
Act;
(t) "schedule"
means
the
Schedule
to
this
Act;
'WT
4
("cnt
•
?
wr-iror,
1ITTl
29, 200a
·
.
35?
(j)
"hostel"
means
a
place
of
residence
for
the
students
of
the
University,
or
its
colleges, institutions
or
centers, maintained
or
recognized to
be
as
such
by
the
University;
I
(k)
"lCAR"
means the
Indian
Council
of
Agriculture
Research.
a
society
registered
under
the
Societies
Registration
Act,
I
860
(Central
Act
No.'21
of
I
860);
(I)
"MCI"
means
Medical
Council
of
India
constituted
under
section
3
of
the
Indian
Medical
Council
Act,
1956
(Central
Act
No.
102
of
1956);
(m)
"NAAC"
means
the
National
Assessment
and
Accreditation
Council.
Bangalore,
an
autonomous
institution
of
the
UGC;
I
(n)
"NCTE''
means
the
National
Council
of
Teacher
Education
,
constituted
under
section
3
of
the
National
Council
of
Teacher
Education
Act,
1993
(Central
Act
No.
73
of
1993);
(
o)
"off
campus
centre"
means
a
centre
of
the
University
vise
by
/:f,)
21st-
tion
tion
hed
sity
uch
.on,
;es,
not
the
,
of
for
·
to
md
39

Societies
Registration
Act,
having
Registratioh
No.
registered
under
?he
Rajasthan
1958
(Act
No.
28
of
1958)
44/?/2001-2002;
(v)
"Statutes",
"Ordinances"
and
"Regulations''
mean
respectively,
the
Statutes,
Ordinances
and
Regulations
of
the
?5i4pJ
-
---
?101?
?1'11'-"Cf?f,
?
29,
200?.
----
-------
-?5PT
__1_(®
(u)
"Sponsoring
Body"
means
the
Singhania
Foundation
Education
Sa.miti,
Pacheri
Bari
(Jhunjhunu),
a
society
·,·
the
students
in
the
context
of
distance
education;
(y)
"teacher"
means
a
Professor,
Reader,
Lecturer
or
any
other
person
required
to
impart
education
or
to
guide
research
or
to
render
guidance
in
any
other
form
,
to
the
students
for
pursuing
a
course
of
study
of
the
University;
(z)
"UGC"
means
the
University
Grants
Commission,
established
I
under
section
4
?f
the
University
Grants
Commission
Act,
I.
.,:)
I
1956
(Central
Act
No.
3
of 1956);
and
(za)
"University"
means
the
Singhania
University,
Pacheri
Bari·
(Jhunjhunu).
University
made
under
this Act;
(w)
"student
of
the
University"
means
a
person
enrolled
in
the
f
University
for
taking
a
course
of
study
for
a
degree,
diploma
·
.\
?
I
.
or
other
academic
distinc.tion
duly
instituted
by
the
University,
including
a
research
degree;
(x)
"study
centre"
means
a
centre
established
and
maintained
or
•
recognized
by
the
University
for
the
purpose
of
advising,
counseling
or
for
\rendering
any
other
assistance
required
by
.
3.
Incorporation.-
(1)
The
first
Chancellor
and
the
first
Vice-
chancellor
of
the
University
and
the
first
members
of
the
Board
of
Management
and
the
Academic
Council
and
all
persons
whd
may
hereafter
become
such
officers
or
members,
so
long
as
they
continue
to
hold
such
office
or
membership,
are
hereby
constituted
a
body
corporate
by
the
name
of
Singhania
Universitv-
Pacheri
Bari
(Jhunjhunu).
,
I
I
111'
I
40

ttion
eiety
Act,
No.
nean
.f the
41PT
_4_
_(q;"l__
_
??
mrf-tr?f,
-?
29_,_,
_2_00_8
3-'-5..._(4-J.1)
(2)
The
movable
and
immovable
property specified
in
the
Schedule
I
shall
be
vested
in
the
University
and
the
Sponsoring
Body
shall,
immediately
after
commencement
of
this
Act,
take
steps
for
such
vesting.
(3)
The
University
I
shall
have
perpetual
succession
and
a
common
seal
and
shall
sue
and
be
sued
by
the
said
name.
.ed
or
ising,
ed
by
n
the
(4)
The
University
shall
situate
and
have
its
headquarters
at
(.'?}.
.loma
•
Pacheri
Bari
(Jhunjhunu),
(Rajasthan).
the
4.
The
objects
of
the
University.-
The
objects
of
the
University
shall
be
to
undertake
research
and
studies in the
disciplines
specified
in
Schedule
II and
such
other
'disciplines
as
the
University
may
with
the
prior
approval
of
the
State
Government,
determine
from
time
to
time
and
to
achieve
excellence
and
impart
and
disseminate
knowledge
in the
said
other
disciplines.
1
or
to
ts
for
5.
Powers
and
functions
of
the
University.-
The
University
shall
have
the
following
powers
and
functions,
namely:-
.lished
(a)
to
provide
for
instruction
in
the
disciplines
specified
in
Schedule
n
Act,
f,
e
II
and
to
make
provisions
for
research
and for
the
advancement
and
dissemination
of
knowledge;
.i
Bari
·
(b)
to
grant,· subject
to
such
conditions
as
the
University
may
'
determine,
diplomas
or
certificate,
and
confer
degrees
or
other
.
.
academic
distinctions
on
the
basis
of
examinations,
evaluation
or
any
other
method
of
testing
on
persons,
and
to
withdraw
any
such
diplomas,
certificates,
degrees
or
other
academic
distinctions
for
good
and
sufficient
cause;
;lo
•
(
c)
to
organize
and
to
Uip.dertake
extra-mural
studies
and
extension
.
Vice­
.ard
of
f
may
mtinue
a
body
i
Bari
service;
41
'1'

,·
35(4?--
_
_
?
?-"Cf?f.
?
2?
2008
---
·-
I
r
(
d)
to
confer
honorary degrees
or
other
distinctions
in
the
manner
prescribed;
( e)
to
provide
instruction,
including
correspondence
and
such
other
I
courses,
as
it
may
determine;
--
(f)
to
institute
Professorships,
Readerships,
Lecturerships
and
other
teaching
or
academic
posts
required
by
the
University
and
to
make
appointment
thereto;
(g)
to
create
administrative,
ministerial
and
other
posts
and
to
make
appointments
thereto;
(h)
to
appoint persons
1
working
in
any
other
university
or('
I
organization
having
specific
knowledge
permanently
or
for
a
specified
period;
(i)
to
co-operate,
collaborate
or
associate
with
any
other
university
or
authority
or
institution
in
such
manner
and for
such
purpose
as
the
University
may
determine;
G)
to
establish
study
centers
and
maintain schools,
institutions
and
such
centers,
specialized
laboratories or
other
units
for
research
and
instructions
as are
in
the
opinion
of
the
University,
necessary
for
the
furtherance
of its
object;
(k)
to
institute
and
award
fellowships,
scholarships,
studentships,
medals
and
prizes;
(1)
to
establish
and
maintkin
hostels
for
students
of
the
University;
11
•
,
(•·1,'}.
(m)
to
make
provisions
for
research
and
consultancy,
and
for
that
·
purpose
to
enter
into
such
arrangements
with
other
institutions
or
bodies
as
the
University
may
deem
necessary;
(n)
to
determine
standards
for
admission
into
the
University,
which
may
include
examination,
evaluation
or
any
other
method
of
testing;
·
( o)
to
demand
and receive
payment
of
fees
and
other
charges;
(p)
to
supervise
the
residences
of
the
students
of
the
University
and
to
make
arrangements
for
the
promotion
of
their
health
and
general
welfare;
42

rsity;
t;]\l.
A
1'
\,1,.
for
that
titutions
tanner
other
l
other
md to
,
make
ity
or?'i
9
l
·
for
a
versity
pose
as
ms
and
esearch
cessary
ntships,
,,
which
.thod
of
-i:rrn-
.....
(x-·1·
•
-:--,
.
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-;rr;-;::r_
rr.:.:-
DT:;:t
29
2r.oa
·
'
'
... ,
..
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--.
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__,_
....
,
.-.,_
1
'-_1'-'1_"'1?,
?I?-
I_.,
-
---- ---
35,4?)
( q)
to
make
special
arraJgements
in
respect
of
women
students
as
the
University
may
consider
desirable;
(r)
to
regulate
and
enforce
discipline
among
the
employees
and
students of the
University
and take such
disciplinary
measures
in
I
this
regard
as
may
be
deemed
necessary
by
the
University;
(
s)
to
make
arrangements
for
promoting
the health
and
general
welfare of
the
employees
of
the
University;
(t)
to
receive donations·
and
acquire,
hold,
manage
and
dispose
of
any
movable
or
immovable
property;
(u)
to
borrow
money
with the
approval
of the
Sponsoring Body
for
the
purposes
of the
University;
(v)
to-mortgage
or
hypo,hecate
the
property
of
t?e
University
with
the
approval
of
the
Sponsoring Body;
'f
(w)
to
establish examination
centers;
(x)
to
ensure
that
the
standard of
degrees, diplomas,
certificates and
other academic distinctions
are
not
lower than those laid
down
I
by
AICTE, NCTE, UGC, MCI,
PCI
and other similar bodies
established
by
or
under
any
law
for the
time
being
in
force for
I
the
regulation
of
education;
(y)
to set
up
off
campus
centre
within
or
without the
State,
subject
to
the
provisions
of
any
other law for the time
being
in
force;
...
.
and
(z)
to
do all
such
other
acts
and
things
as
may
be
necessary,
incidental
or
conducive
to
the attainment of all
or
any
of the
objects
of
the
Univdrsity.
'1'
s;
rsity
and
alth
and
6.
University
to
be
self-financed.- The
University
shall be
self
financed and shall
not
be entitled
to
receive
any
grant
or
other financial
assistance
from
the
State
Government.
43

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1
7.
No
power
of
affiliation.-
The
University
shall
have
no
power
to
affiliate
or
otherwise
admit
to
its
privileges any
other
institution.
8.
Endowment
Fuf
d.-
(1)
There
shall
be
established an
Endowment Fund,
as
soon as
may
be
after
coming
into
force
of
this Act
with
an
amount
of
rupees
one
crore
which
has
been
deposited
by
the
Sponsoring
Body
with
the State
Government.
(2)
The
Endowment
Fund
shall be
used
as security
deposit
to
-
(ill
,.
ensure
that the
University
complies
with
the
provisions
of
this
Act
and
.
1J
·1
functions
as
per
provisions'
of
this
Act,
Statutes
and
Ordinances.
The
State
Government
shall have
the
powers
to
forfeit
in
the
prescribed
manner,
a
part
or
whole
of
the
Endowment
Fund
in
case
the
University
or
the
Sponsoring
Body
contravenes
any
of
the
provisions
of
this
Act
or
Statutes,
Ordinances, Regulations
or
rules
made
thereunder.
1
(3)
Income
from
the
Endowment
Fund
may
be
utilised
for
development
of
infrastructure
of
the
University
but
shall not
be
utilised
to
meet
out
the
recurring
expenditure
of
the
University.
( 4)
The amount
of
the
Endowment
Fund
shall
be
invested
and
I
kept
invested
until the
dissolution
of
the
University
in
long
term
securities
issued
or
guaranteed
by
the
State
Government
or
deposited
and
kept
deposited
until the'
dissolution
of
the
University
in
the
interest
bearing
Personal
Deposit
Account
of
the
Sponsoring
Body
in
the
Government
Treasury.
(5)
In
case
of
investment
in
long
term
security,
the
certificates
of
the
securities
shall
be
kept
in
the
safe
custody
of the
State
Government
and
in
case
of
deposit
in
the1
interest
bearing
Personal
Deposit
Account
in Government Treasury,
the
deposit
shall
be
made
with
the
condition
that
the amount
shall
not
be
withdrawn
without
the
permission
of
the
State
Government.
44

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29,
200.8_
------
_35(4?2
a;id
(e)
all
other
sums
received
by
the
University
.
•
.wer
an
Act
the
it to
and
f'J
9
The
·ibed
rsity
ct
or
for
lised
and
term
sited
,rie
erest
.
the
es
of
ment
.ount
lition
f the
9.
General Fund.-
The
University
shall
establish
a
fund,
which
shall be called the
General Fund
to
which
following
shall be
credited,
namely:-
(a)
fees
and
other
charges
received
by
the
University;
(b)
any
contributions made
by
the
Sponsoring
Body;
(c)
any
income received from
consultancy
and
other
work
undertaken
by
the
University
in
pursuance
of its
objectives;
(d) trusts,
bequests,
donations,
endowments and
any
other
grants;
','
10.
Application
of
General Fund.- The General Fund shall
he
utilized
for
meeting
all
expenses,
recurring
or
non-recurring
in
,
connection with the
affairs of the
University:
Provided that
no
expenditure
shall be
incurred
by
the
University
in
excess
of the limits for
total
recurring expenditure
and total
non­
recurring expenditure
for
the
year,
as
may
be fixed
by
the
Board of
Management,
without
the
prior
approval
of the Board of
Management.
11. Officers of the
University.-The following
shall be the
officers of the
University,
namely:­
(i)
the
Chancellor;
1
(ii)
the
Vice-chancellor;
(iii)
the
Pro-Vice-chancellor;
(iv)
the
Provost;
(v)
the
Proctor;
(vi)
the
Deans
of
Faculties;
(vii)
the
Registrar;
'
(viii)
the Chief Finance and
Accounts
Officer;
and
(ix)
such other
officers
as
may
be declared
by
the
Statutes
to
be
the officers of
the
University.
12.
The
Chancellor.-
(1)
The
Chancellor shall be
appointed by
the
Sponsoring Body
with
the
consent
of the
State
Government for
a
45
·,·

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