LexThe Swami Keshwanand Rajasthan Agriculture University, Bikaner Act, 1987
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1THE SWAMI KESHWANAND RAJASTHAN AGRICULTURE UNIVERSITY, BIKANER
ACT, 1987
(Act No. 39 of 1987)
[Received the Assent of the Governor on the 8th day of
November 1987]
An
Act
to establish and incorporate a University for the development of Agriculture, including animal
husbandry, and allied sciences in the State of Rajasthan.
Be it enacted by the Rajasthan State Legislature in the Thirty-eighth Year of the
Republic of India as follows:--
CHAPTER -- I
Preliminary
1. Short title and commencement. –(1) This Act may be called 2The Swami Keshwanand
Rajasthan Agriculture University, Bikaner Act, 1987
(2) It shall and shall be deemed to have come into force on such date as the State
Government may, by notification in the Official Gazette, appoint.
2. Definitions -In this Act, unless the context otherwise requires,--
(a) "Academic Council" means the Academic Council of the University as constituted
under section 12 ;
(b) "agriculture" means and includes the basic and allied sciences of soil and water
management, crop production including production of all the garden crops, animal
husbandry including veterinary science and dairy science, fisheries, forestry including
farm forestry, home science, agricultural engineering and technology marketing,
processing, co-operaton, land use and management and the economic and social uplift
of the rural people;
(c) "appointed day" means the date appointed under sub -section (2) of section 1 for the
coming into force of this Act;
(d) "Authority" means an Authority of the University as specified in section 10;
(e) "Board" means the Board of Management of the University as constituted under
section 11;
(f) "college" means a constituent college of the University under the direct control and
management of the Board or of the Principal Executive Officer of the University
whether located at the headquarters of the University or elsewhere and includes each of
the campuses of a college;
(g) "employee" means any person appointed in or by the University, other than a teacher of
the University;
(h) "Extension Programme" means th e educational activities concerned with the
training of farmers and other groups serving agriculture in improved agricultural
practices and the various phases of scientific technology related to agriculture and
agriculture production and marketing;
(i) "faculty" means members of the teaching, research and extension staff of a
college or division of the university having the rank of Assistant Professor and above;
(j) "Government" means the Government of the State of Rajasthan;
1 Substituted by Act No. 14 of 2009
2 Substituted by Act No. 14 of 2009
2
(k) "hostel" means a place to residence for students of the University maintained or
recognised by the University either as a part of or separate from a college;
(l) "Officer" means an officer of the University as specified in section 18 or otherwise in the
employment of the University designated as an officer in the Statutes;
(m) "Ordinance" or "ordinance of the University" shall mean an ordinance made under
section 30;
(n) "Prescribed" means as prescribed by the Statutes of the University;
(o) "Principal" means the Chief Executive Officer of a college which is or has been or is to be
taken over as a constituent college of the University;
(p) "Regulations" means the regulations and procedures made for the operation and
functioning of the Authorities specified in section 10 and includes the
provisions made by the Academic Council for the establishment or maintenance of the
academic standards of the University and the provisions for the conduct of the staff and
students;
(q) "State" means the State of Rajasthan;
(r) "Statutes" means the Statutes of the University governing the matters of policy and
procedure in the University as contained in the Schedule and as amended from time to
time;
(s) "student" means a person enrolled in the University for taking a course of study for a
degree, diploma, certificate of other academic distinction;
(t) "teacher" means a professor, reader or lecturer or any other person appointed or
recognised by the University for i mparting instructions to students or guiding
research work or engaged for giving training or instructions in an extension
programme and includes a person declared by the Statutes to be a teacher; and
(u) "University" means 1The Swami Keshwanand Rajasthan Agriculture University, Bikaner
constituted under this Act.
CHAPTER - II
Nature, Objects and Admission
3. University to be a body corporate (1) There shall be constituted in the State of Rajasthan
a University by the name of 2The Swami Keshwanand Rajasthan Agriculture University, Bikaner.
(2) The University shall consist of a Chancellor, a Vice-Chancellor, a Board of Management,
an Academic Council and other authorities and officers as specified in this Act or in the Statutes.
(3) The University shall be a body corporate having perpetual succession and a common
seal and may sue or be sued by its corporate name.
(4) The University shall be competent to acquire, hold, manage, lease, sell or otherwise
transfer any movable or immovable property including trust property which may be vested in or
acquired by the University and may also borrow moneys from the Central Government, the State
Government or any financial institution approved by the Government. The University may enter into a
contract and do all other acts or things which are necessary for the purposes of this Act.
(5) In all suits and proceedings by or against the University, the pleadings shall be signed and
verified by the officer authorised by the Vice-Chancellor.
(6) The headquarters of the University shall be at Bikaner. It shall have such colleges, campuses
and affiliated institutions as may be determined by the State Government, by notification in
the Official Gazette, on the appointed day and from time to time.
1 Substituted by Act No. 14 of 2009
2 Substituted by Act No. 14 of 2009
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4. Jurisdiction--(1) The territorial jurisdiction of the University shall for the purpose
of teaching, research and extension in the field of agriculture, be the whole of the State of Rajasthan.
(2) The University shall be competent to conduct a programme for the training of field extension
workers and to run extension or training centres for agriculture.
(3) All colleges, research stations, extension centres and other institutions functioning under the
direct control of supervision of the University shall be the constituent units of the University under its
complete management and control.
5. Objects of the University-- The University shall extend and regulate its functions for
the following objects, namely :-
(a) for imparting education in agriculture and allied and different branches of study ;
(b) for the advancement of learning and research work in agriculture and allied sciences ;
(c) for undertaking extension education programmes specially for the rural people of
the State of Rajasthan ; and
(d) for such other work activity or project as the University may deem proper to undertake
in order to achieve the objects for which it has been established.
6. Admission-- (1) The University shall, subject to the provisions of this Act and the
Statutes, be open to all persons who fulfill the prescribed academic standards for admission and are not
below the minimum standards prescribed in this behalf.
(2) The University shall admit to any course of study such number of students that can be
accommodated in the faculty or college or department of the University in accordance with the
directions of the Academic Council.
(3) The University shall reserve such seats in a course of study for the candidates belonging to
scheduled castes and scheduled tribes and the candidates from other States of India as may be
determined by the Government from time to time. The University may lay down the minimum standards
specifically in respect of such candidates.
CHAPTER – III
Powers and Functions of the University and the Chancellor
7. Powers and Functions of the University-- (1) The University shall exercise the powers and
perform the functions as under:-
(a) to provide for instructions in agriculture and allied branches of learning;
(b) to facilitate research in agriculture and allied branches of learning ;
(c) to disseminate the findings of research and technical information through extension
programmes;
(d) to give degrees, diplomas, certificates and other academic distinctions including
honorary degrees ;
(e) to conduct courses of study and to hold examinations and tests;
(f) to provide lectures, training and instructions to field workers, farmers and others who
are not enrolled as regular students of the University;
(g) to co-ordinate with other Universities, institutions, organisations and authorities
in order to carry out the purposes of this Act and to achieve the objects specified in
section 5;
(h) to run and maintain colleges, institutions, laboratories, centres, libraries, research
stations, museums, etc.;
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(i) to create posts in teaching research and extension programme and to appoint
persons to such posts;
(j) to create administrative and other posts and to appoint persons to such posts;
(k) to institute and award fellowships, scholarships, prizes, etc. in accordance with the
Statutes;
(l) to build, maintain and manage buildings, offices residences, hostels, etc. for teachers,
students, officers and staff;
(m) to fix and collect fees and other charges as may be prescribed;
(n) to enforce and maintain discipline among the teachers, students, officers and staff and
to make necessary arrangements in order to promote their welfare and to improve their
service conditions; and
(o) to do all other acts and things which may be necessary to further the objects of the
University or which are incidental or ancillary to achieve those objects.
8. Chancellor --(1) The Governor of the State shall be the ex -officio Chancellor of the
University.
(2) The Chancellor may give any direction, take any action and do any thing as may be
necessary under the provisions of this Act and the Statutes.
9. Power to order inspection or enquiry --(1) The Chancellor shall have power to order
an inspection, by such person as he may appoint, of the University and its buildings, research st ations,
laboratories, centres, libraries, museums, workshops and equipments and also of any institution, college
or hostel administered, controlled or maintained by the University. An inspection or enquiry may also
be made, as directed by the Chancellor, into the teaching or other work conducted by or under the
auspices of the University or any matter connected with the administration or the finances of the
University.
(2) The Chancellor shall, before ordering an inspection or enquiry, give a notice to the University
in this behalf. The University may appoint a person as its representative for being present and be heard
at the inspection or enquiry.
(3) The Chancellor may communicate to the University his views on the result of the inspection
or enquiry and may, after obtaining the comments of the University, advise the University on the action
to be taken within a period fixed by him.
(4) The University shall, within the period so fixed, send a report to the Chancellor about the
action taken or proposed to be taken with respect to the advice given by the Chancellor under sub -
section (3).
(5) The Chancellor may, where action is not taken by the University in accordance with the
advice given by him under sub-section (3), issue directions, as he may deem fit, and the University shall
be bound to comply with such directions.
(6) Where the Chancellor is of the opinion that the affairs of the University are not being
conducted in furtherance of its objects or in accordance with the provision of this Act so as to
maintain the standards of teaching, examination, research or extension programme, he may call
upon it to send comments or explanation in this behalf. In case the University fails to send, or sends
unsatisfactory, comments or explanation, the Chancellor may issue such instructions as may appear
to be necessary or desirable.
(7) The University shall furnish such information relating to its administration as the Chancellor
may require.
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CHAPTER – IV
Authorities of the University
10. Authorities--The following shall be the authorities of the University, namely :-
(a) Board of Management;
(b) Academic Council;
(c) Board of Studies for each Faculty and Post-graduate studies; and
(d) Such other body as may be declared by the Statutes to be the Authority of the
University.
11. Board of Management-- (1) The Vice -Chancellor shall, as soon as may be after the
appointed day, order the constitution of the Board of Management in accordance with the provisions of
the statutes.
(2) The Board shall consist of such members, exercise such powers and perform such functions
as may be prescribed.
12. Academic Council--(1) There shall be an Academic Council of the University which shall
be in charge of the academic affairs of the Universit y and shall, subject to the provisions of this Act and
the Statutes, supervise control and regulate the standards of instructions and examinations in the
University and all matters connected with education training and research.
(2) The Vice-Chancellor shall, as soon as may be after the appointed day, order the constitution
of the Academic Council in accordance with the provisions of the Statutes.
(3) The Academic Council shall consist of such members, exercise such powers and perform such
functions as may be prescribed.
13. Board of Studies--(1) There shall be a Board of Studies in each faculty and for Post -
graduate studies.
(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 prescribed.
14. Other Authority-- A body declared by the Statutes to be the Authority of the
University of the University under clause (d) of section 10 shall be constituted in the manner, consist of
such members, exercise such powers and perform such functions as may be prescribed.
15. Dispute relating to appointment as member --If any dispute arises as to whether
any person was duly nominated elected or appointed to any Authority, the matter m ay be referred
to the Chancellor whose decision thereon shall be final.
16. Temporary vacancy in the Authority --Any temporary vacancy, other than that of an
ex-officio member, in any Authority shall, as soon as may be, be filled in the same manner as has been
prescribed for nomination, election or appointment in the case of a permanent vacancy. The person
filling the temporary vacancy shall become a member of such Authority for the residue of the term for
which the person whose place he fills would have been a member.
17. Vacancy not to invalidate a proceeding --No act or proceeding of any Authority shall
be called in question or held to be invalid merely be reason of any vacancy of membership in such
Authority.
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CHAPTER - V
Officers of the University
18. Officers of the university--The following shall be the officers of the University namely:-
(a) Vice-Chancellor;
(b) Pro Vice-Chancellor;
(c) Registrar;
(d) Comptroller:
(e) all Directors;
(f) all Deans;
(g) Librarian; and
(h) any other person declared by the Statutes to be the officer of the University.
19. 1Vice-Chancellor--(1) The Vice -Chancellor shall be a whole -time paid officer of the
2University and shall be appointed by the Chancellor in consultation with the State Government upon
the recommendation of a Selection Committee consisting of –
(a) one person nominated by the Board not connected with the University or any
college thereof;
(b) Director General, Indian Council of Agriculture Research or his nominee;
(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.
(2) The term of the office of the Vice -Chancellor shall be three Years from the date on which he
or she enters upon his or her office or until he or she attains the age of seventy years, whichever is
earlier;
Provided that the same person shall be eligible for reappointment for a second term.
(3) The Vice -Chancellor shall receive such pay and allowances as may be determined by the
State Government. In addition to it, he or she shall be entitled to free furnished residence maintained
by the University and such other perquisites as may be prescribed.
(4) When a permanent vacancy in the office of the Vice -Chancellor occurs by reason of his or
her death, resignation, removal or the expiry of his or her term of office, it shall be filled by the
Chancellor in accordance with sub-section (1) and for so long as it is not so filled, stop=gap arrangement
shall be made by him or her under and in accordance with sub-section (5).
(5) When a temporary vacancy in the office of the Vice -Chancellor occurs by reason of leave,
suspension or otherwise or wh en a stop -gap arrangement is necessary under sub -section (4), the
Registrar shall forthwith report the matter to the Chancellor who shall make, on the advise of the State
Government, arrangement for the carrying on the function of the office of the Vice-Chancellor.
(6) The Vice-Chancellor may at any time relinquish office by submitting, not less than sixty days
in advance of the date on which he or she wishes to be relieved, his or her resignation to the
Chancellor.
(7) Such Resignation shall take effect from the date determined by the Chancellor and conveyed
to the Vice-Chancellor.
1 Substituted by Act No.24 of 2013
2 Substituted by Act No.15 of 2021
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(8) Where a person appointed as the Vice -Chancellor was in employment before such
appointment in any other college, institution or University, he or she may continue to co ntribute to the
provident fund of which he or she was a member in such employment and the University shall
contribute to the account of such person in that provident fund.
(9) Where the Vice-Chancellor had been in his or her previous employment, a member of any
insurance or pension scheme, the University shall make a necessary contribution to such scheme.
(10) The Vice-Chancellor shall be entitled to travelling and daily allowance at such rates as may
be fixed by the Board.
(11) 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.
20. Other Officers – The officers, other than the Vice -Chancellor of the University
referred to in section 18 shall be appointed in such manner for such period on s uch terms and
conditions and shall exercise such powers and perform such functions as may be prescribed.
CHAPTER - VI
Research and Extension
21. Research Programme --(1) There shall be established an agricultural research
programme in the University for carrying on research throughout the State.
(2) The research programme shall be directed primarily towards the problems of
agriculture and allied sciences and conducted in the aid and for the development of agriculture and for
the benefit of the rural population of the State.
(3 The University shall act as the principal agency for agricultural research activities in the State.
(4) The Government may allot and provide such funds, as it may deem proper, from time to time
to the University for research programmes and other activities.
22. Extension Programme--(1) The University shall initiate, conduct or supervise an
agricultural extension programme in the State so as to make available to farmers and other such useful
information which is based upon the findings of research.
(2) The extension programme shall, for the purpose of increased agricultural
production, be conducted throug h demonstration and training for the benefit of students, extension
workers, cultivators and rural population.
(3) All extension activities shall be aimed at increased production in agriculture and co -
ordination with other functionaries and agencies of the Government.
(4) The Government may, for the purpose of development of agriculture in the State through
extension programmes, allot such funds and provide such personnel or facilities to the University as it
may deem proper.
(5) The Director of Extension shall be responsible for all the activities relating to the extension
programme and shall regulate, control and supervise the programme under the directions of the
Vice-Chancellor.
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23 Co-ordination--(1) The Vice -Chancellor shall have power to mak e such orders and do
such acts as may be necessary for co -ordinating the teaching, research and extension activities of the
University.
(2) The Vice-Chancellor shall be responsible for creating conditions essential for maximum
progress and development in technology related to agriculture and for inter relation between different
curricula and courses being conducted different faculties so as to avoid any duplication of work.
(3) The research and extension programmes shall be so conducted and de veloped that they
serve the needs or the State and provide technical support and consultancy service to the
Government.
CHAPTER - VII
Appointments, Funds and Accounts
24. Appointments-- (1) A person may be appointed as a teacher or an employee of the
University by a contract in writing which shall not contain any condition contrary to any provision of this
Act or the Statutes.
(2) All appointments shall generally be governed by the Statutes and shall be made by an officer
and in the manner as may be prescribed.
(3) The original contract shall be kept on the record of the University and a copy thereof
shall be given to the person employed.
25. Provident Fund and pension fund--(1) The University shall for the benefit of its
officers, teache rs and employees, create provident fund or pension fund or formulate an insurance
scheme in such manner and subject to such conditions as may be prescribed.
(2) The provision of the provident Funds Act, 1925(Central Act 19 of 1925), shall apply to a fund
or an insurance scheme as if it were a government fund or scheme and the University shall contribute to
or invest in such fund or scheme.
(3) Where a person in Government employment is transferred on deputation or otherwise
to the University, t he terms and conditions relating to the fund and the scheme referred to in sub -
section (1) shall be such as may be agreed to between the Government and the University.
26. University Funds --(1) There shall be a General Fund of the University to which all such
incomes, fees and other receipts shall be credited under appropriate heads as may be prescribed.
(2) The money received as contribution aid or grant from the Central Government or the State
Government or any other money received from any one else, as may be directed by the Board, shall be
credited to the Foundation Fund of the University.
(3) The whole or part of the money deposited in the Foundation Fund of the University may be
spent in such manner and for such purposes as may be prescribed or invested in such securities
as are specified in section 20 of the Indian Trusts Act, 1882 ( Central Act 2 of 1882)
(4) Such statement, account, report or other particulars relating to the utilisation of any grant,
aid or contribution given or made by the Central Government or the State Government shall be
furnished to the said Government as may be required from time to time.
(5) The General Fund, the Foundation Fund and other funds of the University shall be kept,
managed and dealt with in accordance with the provisions of the Statutes as may be made from time to
time.
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27. 1Accounts and Audit (1) The annual accounts and balance sheet of the University
shall be prepared by the Comptroller under the direction of the Vice-Chancellor and all moneys accruing
to or received by the University from whatever source and all amount disbursed or paid shall be entered
in the accounts.
(2) The Comptroller shall, before such date as may be prescribed by the Statutes, prepare the
annual financial estimates for the ensuing year.
(3) The annual accounts and the annual financial estimates pre pared by the Comptroller
shall be placed before the Board together with the remarks of the Finance Committee for approval and
the Board may pass resolution with reference thereto and communicate the same to the Comptroller
who shall take action in accordance therewith.
(4) The annual accounts shall be audited in the prescribed manner by such auditors as the State
Government may direct and the cost of such audit shall be a charge on the University fund.
(5) The accounts when audited shall be printed and copies thereof, together with the audit
report, shall be submitted by the Vice -Chancellor to the Board which shall forward them to the
State Government with such comments as may be deemed necessary.
(6) The University shal l settle objections raised in the audit and carry out such
instructions as may be issued by the State Government on the audit report.
28. Finance Committee-- (1) There shall be a Finance Committee to be constituted by
the Vice -Chancellor consisting of the Vice -Chancellor as its Chairman, a nominee of the State
Government, the Comptroller and a nominee of the Board. The Comptroller shall also act as the
secretary to the said committee.
(2) The Finance Committee shall :-
(a) examine the annual accounts and the budget estimates and advise the Board
thereon;
(b) review the financial position of the University from time to time and advise the
Board ; and
(c) make recommendations to the Board on any matter of finance or any
proposal involving excess expenditure.
28-A 2Control of the State Government- Where the State Government funds are involved, the
University shall abide by the terms and conditions attached to the sanction of such funds which may
inter alia include prior permission of the State Government in respect of the following namely :-
(a) creation of the new posts of teachers, officers or other employees;
(b) revision of the pay, allowances, post-retirement benefits and other benefits to
the teachers, officers and other employees;
(c) grant of any additional/special pay, allowances or other extra remuneration of
any description whatsoever, including ex-gratia payment or other benefits
having financial implications, to any of its teachers, officers or other employees;
(d) diversion of any earmarked funds other than the purpose for which it was
received;
1 Substituted by Act No. 24 of 2013
2 Inserted section 28A by Act No. 24 of 2013
10
(e) transfer by sale, lease, mortgage or otherwise of immovable property;
(f) incur expenditure on any development work from the funds received from
the State Government for any purposes other than for which the funds are
received;
(g) take any decision resulting to increased financial liability, direct or indirect,
for the State Government.
Explanation- The above conditions shall also apply in respect of the posts created from any
other fund, which may, in the long term, be likely to cause financial implications to the State
Government.
28-B. 1Assumption of financial control by the State Government as emergency measure – (1)
The State Government shall have the right to cause an inquiry to be made, by such person or persons as
it may direct, and to issue directions to the University, in respect of any matter connected with the
finances of the University, where State Government funds are concerned.
(2) If the State Government is satisfied that owing to mal -administration or financial
mismanagement in the University a situation has arisen whereby financial stability o f the University has
become insecure, it may, by a notification, declare that the finances of the University shall be subject to
the control of the State Government and shall issue such other directions as it may deem fit for the
purpose and the same shall be binding on the University.
CHAPTTER -VIII
Statutes, Ordinances and Regulations
29. Statutes-- (1) The Statutes of the University shall contain such instructions,
directions, procedures, details and terms and conditions as are required to be laid down under and in
accordance with the provisions of this Act.
(2) The Statutes as contained in the Schedule to this Act and as amended from time to time
shall be binding on all the Autho rities, officers, teachers, employees and students of the
University and other persons connected with the affairs of the University.
(3) The Board shall have power to amend, add or delete any Statute contained in the Schedule
to this Act:
Provided that the Board shall not amend, add or delete any Statute affecting the constitution,
status or power of any Authority without affording to such Authority a reasonable opportunity of
making representation on the proposed changes.
(4) Any amendment to the Statutes, whether by adding, deleting or in any other manner,
shall not take effect unless the Chancellor has, after consultation with the Government, assented to it.
The Chancellor may, after the said consultation and on being satisfied that assent be not given, withhold
assent or return the proposal for amendment to the Board for re -consideration in the light of the
observations, if any, made by him.
1 Inserted section 28B by Act No. 24 of 2013
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(5) Notwithstanding anything contained in sub section (3) or sub-section(4), the Chancellor
shall have power to amend, after consultation with the Government, whether by adding, deleting or in
any other manner, the Statutes contained in the Schedule within a period of one year from the
appointed day.
(6) An amendment to the Statutes shall come into force on the date of its publication in the
official Gazette.
30. Ordinances of the University -- (1) The Vice -Chancellor shall have power, at any
time after the appointed day, to make, with the previous approval of the Government, the first
Ordinances of the University.
(2) Any amendment to the Ordinances (by adding, deleting or in any other manner) may be
made, at any time after the first Ordinances are made under sub -section(1), by the Board in such
manner as may be prescribed.
(3) The Ordinances of the University may, subject to the provisions of this Act and the Statutes,
be made for all or any of the following matters, namely:-
(a) the courses of study, admission or enrolment of students, fee, qualifications or
conditions requisite for any degree, diploma, certificate or fellowship;
(b) the conduct of examinations including the appointments of examiners and their
terms and conditions;
(c) management of colleges, institutions, research stations or extension centres or
other agencies or bodies run by or admitted to the privileges of the
University;
(d) the conditions for residing in any hostel or other place of residence run or
maintained by the University, the levying of charges therefor and other
related matters;
(e) the recognition and supervision of hostels not run or maintained by the
University;
(f) the matters related to emoluments and conditions of services of officers,
teachers and employees, their services records, tutorial instructions,
allowances including traveling and daily allowances payable to teachers and
employees; and
(g) any other matter required by the Statutes to be dealt by or under the
Ordinances of the University.
31. Regulations --(1) An authority shall have power to make regulations, in the
manner as may be prescribed, for the conduct of its affairs and the affairs of any of its committees and
for laying down the procedure to be followed at its meetings.
(2) The regulations shall not be contrary to the provisions of this Act, the Statutes of the
Ordinances of the University.
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CHAPTER-IX
Miscellaneous
32. Annual Report --(1) An annual report of the University shall be prepared by the
Registrar under the direction of the Vice-Chancellor.
(2) The annual report shall, among other things, set out the actions taken for the
fulfillment of the objects of the University.
(3) The annual report shall be circulated among the members of the Board one month before its
annual meeting at which it is to be considered.
(4) The Board shall, after considering the annual repor t, forward it with such comments,
as may be deemed necessary, to the State Government. A copy of the said report shall be laid on the
table of the House of the State Legislature.
33. Co-ordination--The Vice-Chancellor shall take all such actions, as may be necessary, for
as much co-ordination as possible among teaching research and extension activities of the University.
34. Temporary Arrangements -- (1) At any time after the appointed day and until such
time as an Authority is duly constituted, the Vice Chancellor may, with the prior approval of the
Chancellor, appoint an officer of the University to exercise the powers and perform the functions
of such Authority.
(2) The Vice Chancellor may make, subject to the approval of the Board, any temporary
appointment in the vacancy of any officer, teacher or employee until such time as regular appointment
is made in accordance with the provisions of this Act and the Statutes.
(3) Notwithstanding anything contained in any provision of this Act and the Statutes, the State
Government may make an order for the appointment, on deputation or otherwise, of any government
employee to any post of an officer or employee of the University for such period and on such terms
and conditions as it may determine.
35. Transfers of persons and properties from other Universities --The Chancellor, in
consultation with the State Government, on the appointed day or at any time thereafter, make such
orders as are deemded necessary, for the transfer of-
(a) Any officer, teacher, employee or servant; or
(b) any movable or immovable property or any rights or interests therein; or
(c) any fund, grant, contribution, donation, aid or benefaction received, accrued or
promised; or
(d) any dues, liabilities or obligations incurred or lawfully subsisting in favour of or against
the University; or
(e) any will, deed or other document containing any bequest gift or trust; --
from any other University of which he is the Chancellor to the University constituted under this
Acton such terms and conditions as may be determined in the order.
36. Transfers of colleges and institutions --(1) Notwithstanding anything contained in any
law for the time being in force, the colleges, institutions, hostels, offices, research stations, extension
centers and any other body or agency, as may be specified by notification in the official Gazette on the
13
appointed day or at any time, thereafter, may be dis -affiliated or, as the case may be, transferred by
the Government from any other University in the State and affiliated or transferred to or vested in the
university constituted under this Act on su ch terms and conditions as may be determined by the
Government.
(2) The control and management of any college, institution, station, centre, or any other body
or agency affiliated or transferred under sub -section (1) shall stand vested in the Universi ty from the
date of the publication of the notification under sub-section (1).
(3) The students of the college or institution or the persons, engaged in research station
or extension centre or in any other body so affiliated or transferred to the University shall be permitted
to complete their course, research or programme and the University shall make arrangements therefor.
(4) A person employed as a teacher or an employee in any college, institution, research
station, extension centre or any other body or agency referred to in sub -section (1) shall, from the date
of notification issued under the said sub -section, be deemed to have become the teacher or as the case
may be, the employee of the University on the same terms and conditions.
37. Residuary power of the Board --(1) The Board shall have power to deal with any matter
pertaining to the University and not specifically assigned to the Board under this Act.
(2) the Board may, subject to the approval by the Chance llor, admit any college,
institution, research station or extension centre or any other body or organization to the privileges of
the University on such terms and conditions as the Board may deem necessary.
38. Power to remove difficulties --Where any difficulty arises in giving effect to any
provision of this Act, the State Government may by notification in the official Gazette, make such
order as appears to be necessary or expedient and as is not contrary to any provision of this Act:
Provided that no such order shall be made after the expiry of three years from the appointed
day.
39. Statutes, Ordinances and Regulations to be published in the official Gazette and
laid on the table of the House --(1) Every statute, ordinance of the Universi ty and regulation made
from time to time, by way of amendment or otherwise, shall be published in the official Gazette.
(2) Every Statute, ordinance and regulation made by amendment or otherwise at any time after
the appointed day shall be laid, as soon a s may be after it is made, before the House of the State
Legislature, while it is in session, for a total period of thirty days which may be comprised in one session
or in two or more successive sessions and if, before the expiry of the session immediatel y following the
session or successive sessions aforesaid, the House agrees in making any modification in such statute,
ordinance or regulation or the House agrees that the statute, ordinance or regulation should not be
made, the Statute, Ordinance or, as the case may be, the regulation shall thereafter have effect only in
such modified form or be of no effect, as the case may be, so, however, that any such modification
or annulment shall be without prejudice of the validity of anything previously done under that statute,
ordinance or regulation.
40. Repeal and Savings--(1) The Rajasthan Agriculture University, Bikaner Ordinance, 1987
(Ordinance No. 13 of 1987) is hereby repealed.
(2) Notwithstanding such repeal, all things done, actions taken or orders made under the said
Ordinance shall be deemed to have been done or taken or made under this Act.
14
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, October 6, 2021
No. F. 2(27)Vidhi /2/2019.- In pursuance of Clause (3) of Article 348 of the Constitution of India, the
Governor is pleased to authorise the publication in the Rajasthan Gazette of the following translation in
the English language of Swami Keshwanand Rajasthan Krishi Vishwa vidyalaya, Bikaner (Sanshodhan)
Adhiniyam, 2020 (2021 Ka Adhiniyam Sankhyank 15):-
(Authorised English Translation)
THE SWAMI KESHWANAND RAJASTHAN AGRICULTURE UNIVERSITY,
BIKANER (AMENDMENT) ACT, 2020
(Act No. 15 of 2021)
(Received the assent of the Governor on the 5th day of October, 2021)
An
Act
further to amend the Swami Keshwanand Rajasthan Agriculture University, Bikaner Act, 1987.
Be it enacted by the Rajasthan State Legislature in the Seventy -second Year of the Republic of
India, as follows:-
1. Short title and commencement.- (1) This Act may be called the Swami Keshwanand Rajasthan
Agriculture University, Bikaner (Amendment) Act, 2020.
(2) It shall come into force at once.
2. Amendment of section 19, Rajasthan Act No. 39 of 1987. - For the e xisting section 19 of the
Swami Keshwanand Rajasthan Agriculture University, Bikaner Act, 1987(Act No. 39 of 1987), hereinafter
referred to as the principal Act, the following shall be substituted, namely:-
“19. The 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 in agriculture education having a minimum of ten years experience as Professor in a
University or college or ten years experience in an equivalent position in a reputed research and/ or
academic administrative organization and, of a 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-
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(a) one person nominated by the Board;
(b) the Director General, Indian Council of Agricultural Research or his nominee;
(c) one person nominated by the Chancellor; and
(d) one person nominated by the Government,
and the Chancellor shall appoint one of these persons to be the Chairman of Committee.
(4) An eminent person in the sphere of higher education not connected with the University and
its colleges shall only be eligible to be nominated as the member of the Search Committee.
(5) The Search Committee shall prepare and recommend a panel of not less than three persons
and not more than five persons to be appointed as Vice-Chancellor.
(6) For the purpose of selection of the Vice -Chancellor, the Search Committee shall invite
applications from eligible persons through a public notice and while considering the names of persons to
be appointed as Vice -Chancellor, the Search Committee shall give proper weightage to academic
excellence, exposure to the higher. education system in the country and adequate experience in
academic and administrative governance and record its findings in writing and enclose the same with
the panel to be submitted to the Chancellor.
(7) The term of the office of the Vice -Chancellor shall be three years from the date on which he
enters upon his office or until he attains the age of seventy years, whichever is earlier:
Provided that the same person shall be eligible for reappointment for a second term.
(8) The Vice -Chancellor shall receive such pay and allowances as may be determined by the
State Government. In addition to it, he shall be entitled to free furnished residence maintained by the
University and such other perquisites as may be prescribed.
(9) When a permanent vacancy in the office of the Vice -Chancellor occurs by reason of his
death, resignation, removal or the expiry of his term of office, it shall be filled by the Chancellor in
accordance with sub -section (3), and for so long as it is not so filled, stop -gap arrangement sExcerpt shown. Open the full act in Lexace.