LexThe UNIVERSITY OF KOTA ACT, 2003
Rajasthan · state statute
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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(Group-II)
NOTIFICATION
Jaipur, June 7, 2003
No. F. 2(12)Vidhi-2/2003.-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 the
Kota Vishwavidhyalaya Adhiniyam, 2003 (Adhiniyam Sankhyank 14 of 2003):-
(Authorised English Translation)
THE UNIVERSITY OF KOTA ACT, 2003
(Act No. 14 of 2003)
[Received the assent of the Governor on the 30th day of May, 2003]
An
Act
to establish and incorporate a University at Kota in the State of Rajasthan.
Be it enacted by the Rajasthan State Legislature in the Fifty-fourth Year
of the Republic of India, as follows:-
1. Short title, extent and commencement.-(1) This Act may be called
the University of Kota Act, 2003.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall come into force at once.
2. Definitions. - In this Act, unless the subject or context requires
otherwise-
(a) "Academic Council" means the Academic Council of the
University as constituted under section 21;
(b) "affiliated college" means an educational institution admitted to the
privileges of the University;
(c) "autonomous college" means an educational institution declared as
such under the provisions of this Act;
(d) "Board" means the Board of Management of the University
constituted under section 19;
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(e) "constituent college" means a college maintained by the
University;
(f) "Faculty" means a Faculty of the University;
(g) “prescribed" means prescribed by the Statutes;
(h) "Principal" means the Chief Executive Officer of a college or any
person duly appointed to act as such;
(i) "Statutes", "Ordinances" and "Regulations" means, respectively,
the Statutes, Ordinances and Regulations of the University made
under this Act;
(j) "student of the University" means a person enrolled in the
University for taking a course of study for a degree, diploma or
other academic distinction duly instituted;
(k) "teacher" means a person appointed or recognized by the
University for the purpose of imparting instruction or conducting
and guiding research and includes a person who may be declared
by the Statutes to be a teacher;
(l) “University" means the University of Kota;
(m) "University Department" means a Department maintained by the
University.
3. Incorporation of the University.- (1) The Chancellor, the first Vice-
Chancellor, the first members of the Board of Management and the Academic
council of the University and all persons who may hereafter become such
officers or members so long as they continue to hold such office or membership
shall constitute a body corporate by the name of ˝The University of Kota,˝ and
shall have perpetual succession and a common seal and may by that name sue
and be sued.
(2) The University shall be competent to acquire and hold property, both
movable and immovable, to lease, sell or otherwise transfer or dispose of any
movable or immovable property, which may vest in or be acquired by it for the
purposes of the University, and to contract and do all other things necessary for
the purposes of this Act;
Provided that no such lease, sale or transfer of such property shall be
made without the prior approval of the State Government,
(3) The Headquarters of the University shall be at Kota which shall be the
headquarters of the Vice-Chancellor.
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4. Jurisdiction.- (1) Notwithstanding anything contained in any law for
the time being in force but subject to the provisions of the University of
Rajasthan Act, 1946, the Rajasthan Agriculture University Bikaner Act, 1987
(Act No. 39 of 1987), the Rajasthan Sanskrit University Act, 1998 (Act No. 10
of 1998), the Maharana Pratap University of Agriculture and Technology
Udaipur Act, 2000 (Act No. 8 of 2000) and the Rajasthan Ayurved University
Act, 2002 (Act No. l5 of 2002), the jurisdiction of the University shall extend to
all the constituent, affiliated or autonomous colleges, institutes, institutions and
departments within the Kota Division of the State of Rajasthan as notified by
the State Government under the provisions of the Rajasthan Land Revenue Act,
1956 (Act No. 15 of 1956) and also to such other constituent, affiliated or
autonomous colleges, institutes, institutions and departments within the State of
Rajasthan as may be specified by notification in the Official Gazette by the
State Government.
(2) The State Government may, by order in writing -
(a) require any institute, institution or college within the territorial
limits of the University to terminate, with effect from such date as
may be specified in the order, its association with, or its admission
to the privileges of any other University incorporated by law to
such extent as may be considered necessary and proper, or
(b) exclude, to such extent as may be considered necessary and proper,
from association with, or from admission to the privileges of the
University constituted by this Act any institute, institution or
college specified in the order which, in the opinion of the State
Government, is required to be self governing or to be associated
with or admitted to the privileges of any other University or body.
(3) The State Government may, in consultation with the University, by
notification published in the Official Gazette enumerate any Government
college situated in the jurisdiction of' the University to be a constituent
College of the University. The land, buildings, laboratories, equipments,
books and any other properties of such college shall then vest in the
University and the officers, teachers and employees of such college, after
being found suitable through screening and on fulfilling such terms and
conditions as may be laid down in the notification, shall be deemed to be
the officers, teachers, or as the case may be, employees of the University.
5. Objects of the University.-The University shall be deemed to have
been established and incorporated for the purpose, among others,
of-
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(i) making provision for imparting education in different branches of
learning; and
(ii) furthering the prosecution of research in all branches of learning.
6. University Admission.- The University shall, subject to the provisions
of this Act and the Statutes, Ordinances and Regulations be open to all persons
but nothing in this section shall be deemed to require the Universily to admit to
any course of study students larger in number than, or with academic or other
qualifications lower than, those prescribed.
7. Powers of the University.- The University shall have the following
powers, namely:-
(a) to provide for instruction in various branches of learning as the
University may deem fit;
(b) to make provision for (1) research, and (2) advancement of
knowledge and dissemination of the findings of research and
knowledge;
(c) to institute and confer degrees, diplomas and other academic
distinctions;
(d) to confer honorary degrees or other distinctions;
(e) to admit colleges, institutions and institutes not maintained by the
University, to the privileges of the University, and to withdraw all
or any of these privileges;
(f) to confer autonomous status on a college, institution or department,
as the case may be, subject to such conditions as may be laid down
in this Act or as may be prescribed by the Statutes and to withdraw
the autonomy;
(g) to co-operate with other University and authorities in such manner
and for such purpose as the University may determine;
(h) to institute teaching, research and other posts required by the
University and to make appointment thereto;
(i) to create administrative, ministerial and other necessary posts and
make appointments thereto;
(j) to institute and award fellowships (including travelling
fellowships), scholarships and prizes;
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(k) to institute and maintain residential accommodation for the
students of the University;
(l) to demand and receive such fees and other charges as may be
prescribed;
(m) to supervise and control the residential accommodation for students
and to regulate the discipline of the students of the University and to
make arrangements for promoting their health and welfare; and
(n) to do all such acts and things, whether incidental to the powers
aforesaid or not, as may be requisite in order to further the objects of
the University.
18. Visitation.-(1) The Chancellor shall have the right to cause an
inspection, to be made by such person or persons, as he or she may direct-
(a) of the University, its building, laboratories, libraries, museums,
workshops and equipments;or
(b) of any institute, institution or hostel maintained by the University;
or
(c) of the teaching and other work conducted or done by the
University; or
(d) of the conduct of any examination held by the University.
(2) The Chancellor shall also have the right to cause an inquiry to be
made by such person or persons as he or she may direct in respect of any matter
connected with the University.
(3) The Chancellor shall, in every case, give notice to the University of
his or her intention to cause an inspection or inquiry to be made and the
University shall be entitled to be represented at such inspection or inquiry.
(4) The Chancellor shall communicate to the University his or her views
with reference to the result of such inspection or inquiry and may, after
ascertaining the opinion of the University thereon, advise the University upon
the action to be taken and fix a time limit for taking such action.
(5) The University shall within the time limit so fixed, report to the
Chancellor the action taken or proposed to be taken on the advice tendered by
the Chancellor.
(6) If the University does not take 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
1. Substituted by the Univeristy of Kota (Amendment) Act, 2013 (Act No. 26 of 2013)
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representation made by the University, issue such direction as he or she may
deem fit and the University shall comply with such direction.
(7) If the University does not comply not comply with such direction
issued as per sub-section (6) within such time as may be fixed in that behalf by
the Chancellor, the Chancellor shall at his 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.
9. Officers and Authorities of the University.- The following shall be
the officers and authorities of the University, namely:-
(a) Officers of the University:-
(i) the Chancellor,
(ii) the Vice-Chancellor,
(iii) the Registrar,
(iv) the Comptroller,
(v) the Estate Officer,
(vi) the Dean of Student Welfare,
(vii) the Deans of Faculties, and
(viii) such other persons in the service of the University as
may be declared by the Statutes to be officers of the
University.
(b) Authorities of the University :-
(i) The Board of Management,
(ii) the Academic Council,
(iii) the Faculties,
(iv) the Board of Studies, and
(v) such other authorities as may be declared by the
Statutes to be the authorities of the University.
10. Chancellor.- (1) The Governor of the State of Rajasthan shall be the
Chancellor of the University. He shall, by virtue of his office, be the head of the
University and shall, when present, preside at the convocations thereof.
(2) The Chancellor shall have such other powers as may be conferred on
him by this Act or the Statutes made thereunder.
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111 Vice-Chancellor.- (1) The Vice-Chancellor shall be a whole time
paid officer of the University.
2(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
consulation with the State Government from amongst the persons included in
the panel recommended by the Search Committee consisting of-
(a) one person nominated by the Board;
(b) one person nominated by the Chairman, University Grants
Commission;
(c) one person nominated by the Chancellor; and
(d) one person 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 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.
1. Substituted by the Univeristy of Kota (Amendment) Act, 2017 (Act No. 15 of 2017)
2. Substituted by the Univeristies Law’s (Amendment) Act, 2019 (Act No. 17 of 2019)
29
(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 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 forthwith
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 relieved, 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 employement, a
member of any insurance or pension scheme, the University shall make a
necessary contribution to such scheme.
(15) The Vice-Chancellor shall be entitled to travelling and daily
allowance at such rates as may be fixed by the Board.
(16) The Vice-Chancellor shall be entitled to leave as under:-
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(a) leave on full pay at the rate of one day for every eleven days of
active service; and
(b) leave on half pay at the rate of twenty days for each completed
year of service:
Provided that leave on half pay may be commuted as leave on
full pay on production of medical certificate.
(17) The Vice-Chancellor shall be the principal academic, administrative
and executive officer of the University and shall exercise overall supervision
and control over the affairs of the University. He shall have all such powers as
may be 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 Board, the matter shall be referred to the Board, whose
decision shall be final and in case of the Authority being the Board, the matter
shall be referred to the Chancellor whose decision shall be final.
(19) The 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 powers 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 Board or to the Chancellor, as the case may be, for final
decision.
111 A. Removal of Vice-Chancellor.- (1) Notwithstanding anything
contained in the Act, if at any time on the report of the State Government or
otherwise, in the opinion of the Chancellor, the Vice-Chancellor wilfully omits
or refuses to carry out the provisions of the 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:
1. Inserted by the Universities Law’s (Amendment) Act, 2019 (Act No. 17 of 2019)
31
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 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.
12. Powers and duties of the Vice-Chancellor.- (1) The Vice-
Chancellor shall be the principal executive and academic officer of the
University and shall, in the absence of the Chancellor, preside at the
convocations of the University.
(2) The Vice-Chancellor shall be ex-officio Chairman of the Board
and Academic Council.
(3) The Vice-Chancellor shall be responsible for presenting to the
Board for its deliberations and consideration matters of concern to the
University. He shall have power to convene the meetings of the Board and the
Academic Council.
(4) The Vice-Chancellor shall exercise general control over the affairs
of the University and shall be responsible for the due maintenance of discipline
in the University.
(5) The Vice-Chancellor shall ensure the faithful observance of the
provisions of this Act and the Statutes and the Ordinances and shall possess all
such powers as may be necessary for the purpose.
(6) In an emergency, which in the opinion of the Vice-Chancellor
requires immediate action to be taken he shall take such action as he deems
necessary and shall at the earliest opportunity report the action taken to the
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officer, authority or other body who or which in the ordinary course would have
dealt with the matter.
(7) Where any action taken by the Vice-Chancellor under sub-section
(6) affects any person in the service of the University to his disadvantage, such
person may prefer an appeal to the Board within thirty days of the date on which
the action is communicated to him.
(8) Subject as aforesaid, the Vice-Chancellor shall give effect to the
orders of the Board regarding the appointment, suspension and dismissal of
officers, teachers and other employees of the University.
(9) The Vice-Chancellor shall be responsible for close coordination
and integration of teaching, research and other work and shall exercise such
other powers as may be prescribed.
13. Registrar.- (1) The Registrar shall be the Chief Administrative
Officer of the University. He shall work directly under the superintendence,
direction and control of the Vice-Chancellor.
(2) Notwithstanding anything contained in this Act or any other law
for the time being in force the Registrar shall be appointed by the State
Government on deputation from amongst the officers in the services of the State
of Rajasthan.
(3) The Registrar shall be responsible for the custody of the records
and the common seal of the University. He shall be ex-officio secretary of the
Board of Management and Academic Council. He shall place before it all such
information as may be necessary for the transaction of its business. He shall
receive applications for entrance to the University and shall keep a permanent
record of all syllabi, curricula and such other informations as may be deemed
necessary.
(4) The Registrar shall perform such other duties as may be prescribed
or required of him from time to time by the Vice-Chancellor.
14. Comptroller.- (1) The Comptroller shall be the principal finance,
accounts and audit officer of the University. He shall work directly under the
control of the Vice-Chancellor.
(2) Notwithstanding anything contained in this Act or any other law for
the time being in force, the Comptroller shall be appointed by the State
Government on deputation from amongst the officers of the Rajasthan Accounts
Service.
(3) The Comptroller shall –
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(i) advise in regard to the financial policy of the University and be
responsible for the preparation of its budget and for the presentation
thereof to the Board through the Vice-Chancellor;
(ii) manage the properties, movable and immovable, and investments of
the University;
(iii) keep all moneys belonging to the University in a scheduled bank or
in the Rajasthan State Co-operative Bank Ltd. or Central Co-
operative Bank except the amounts needed as imprest cash (to be
prescribed by the Vice-Chancellor) in transacting business of the
University;
(iv) ensure that no expenditure not authorized in the budget is incurred
by the University otherwise than by way of investment;
(v) disallow any expenditure which may contravene the terms of any
statute or for which provision is required to be made by a statute but
has not been made; and
(vi) ensure the compliance of the provisions of section 34.
15. Estate Officer and Dean of Student Welfare.- (1) The Board may
appoint any one or more of the following officers, namely:-
(i) the Estate Officer, and
(ii) the Dean of Students Welfare.
(2) The Estate officer shall be incharge of all the buildings, lawns,
gardens and other immovable property of the University.
(3) The Dean of Student Welfare shall have the following duties:-
(a) to make arrangements of the housing of students,
(b) to direct a programme of students counselling,
(c) to arrange for employment of students in accordance with plans
approved by the Vice-Chancellor,
(d) to supervise the extra-curricular activities of the students,
(e) to assist in the placement of the graduates of the University, and
(f) to organize and maintain contact with the alumni of the University.
16. Deans of faculties and their functions.- (1) There shall be a Dean of
each Faculty.
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(2) The Deans of Faculties shall be appointed by the Vice-Chancellor
in a manner as may be prescribed.
(3) The Deans shall perform such functions as may be prescribed by
the Statutes.
17. Other officers and employees.- The mode of appointment and the
functions of other officers mentioned in clause (a) of section 9 and of the
employees of the University shall be as provided in this Act or as prescribed by
Statutes, Ordinances and Regulations.
18. Remuneration of officers and employees.- No officer or employee
of the University shall be offered nor shall he accept any remuneration for any
work in the University save as may be provided for in the Statutes.
19. Constitution and composition of the Board of Management.- (1)
The Board of Management shall be the highest executive body of the
University and shall consist of the following members, namely:-
(I) The Vice-Chancellor of the University- Chairman.
(II) Ex-officio Members:-
(i) the Secretary to the Government of Rajasthan, Finance
Department;
(ii) the Secretary to the Government of Rajasthan, Higher
Education Department;
(iii) the Director of College Education, Rajasthan; and
(iv) the Registrar of the University, Member-Secretary.
Explanation:- Ex-officio members mentioned at (i) to (ii) shall include their
respective nominees who shall not be below the rank of
Deputy Secretary to the Government of Rajasthan.
(III) Nominated Members:-
(i) two persons nominated by the Vice-Chancellor from
amongst the Deans for one year;
(ii) two University Professors nominated by the Vice-Chancellor
for one year;
(iii) two eminent educationists to be nominated by the Chancellor
for three years;
(iv) two Principals of affiliated colleges, one from the
Government colleges and another from Private Colleges, to
be nominated by the State Government for one year;
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(v) two members of State Legislature to be nominated by the
State Government for three years; and
(vi) two eminent educationists to be nominated by the State
Government for three years.
(IV) Elected Members:-
(1) Two teachers of the University or its constituent colleges who have
put in not less than seven years teaching experience in any
institution of higher education in Rajasthan on 1st January
immediately preceding the year in which elections are held, other
than University Professors, Deans, Directors of the Colleges of the
University to be elected by the teachers of the University and its
constituent colleges from amongst themselves for three years.
(2) One third members present at a meeting of the Board shall
constitute the quorum for meeting.
(3) The Chairman of the Board shall perform such functions and
exercise such powers as are provided in this Act or as may be
prescribed.
(4) The members shall serve without any additional pay but shall be
entitled to daily allowance and travelling expenses as may be
prescribed.
(5) The minutes of meeting of the Board shall be recorded and
maintained by the Member Secretary of the Board.
20. Duties and Functions of the Board.-The duties and functions of the
Board shall be as follows:-
(a) to approve and sanction the budget of the University;
(b) to acquire, to dispose of, to hold and to control the property and
funds of the University and issue any general or special direction
on behalf of the University;
(c) to accept the transfer of any movable or immovable property on
behalf of the University;
(d) to administer any funds placed at the disposal of the University for
the specific purposes;
(e) to invest money belonging to the University;
(f) to appoint the members of the academic, administrative and other
staff of the University in such manner as may be prescribed;
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(g) to direct the form and use of the common seal of the University;
(h) to appoint such committees, either standing or temporary as it
deems necessary for its proper functioning;
(i) to borrow money for capital improvements and make suitable
arrangements for its repayment;
(j) to meet at such times and as often as it deems necessary, provided
however, that the regular meeting of the Board shall be held at least
once in every three months;
(k) to make Statutes, Ordinances and Regulations in the manner
prescribed in this Act for smooth functioning of the University; and
(1) to regulate and determine all matters concerning the University in
accordance with this Act and the Statutes and to exercise such
powers and to discharge such duties as may be conferred or imposed
on it by this Act and the Statutes.
21. Academic council.- (1) There shall be an Academic Council of the
University, consisting of the following as members, namely:-
(a) the Vice-Chancellor-ex officio Chairman;
(b) Deans of Faculties;
(c) one Professor from each faculty to be nominated by the Vice-
Chancellor;
(d) one Principal/Director of a Constituent College to be nominated by
the Vice-Chancellor;
(e) Secretary to the State Government in the Higher Education
Department or his nominee not below the rank of a Deputy
Secretary;
(f) Director of College Education, Rajasthan;
(g) Chairmen, Boards of Studies;
(h) two Principals of affiliated Colleges, one from Government Colleges
and another from Private Colleges, to be nominated by the State
Government;
(i) two persons having special attainment in the field of studies not
being employees of the University, one to be nominated by the
Chancellor and the other by the State Government;
37
(j) one teacher other than the Professors, from a Constituent
College/University Department having a minimum ten years
experience in teaching degree or post-graduate classes to be
nominated by the Vice-Chancellor;
(k) one teacher other than the Principals, from an affiliated college
having a minimum ten years experience in teaching degree or post-
graduate classes to be nominated by the State Government; and
(l) the Registrar of the University, Member Secretary.
(2) The term of office of nominated members shall be two years.
22. Functions of the academic council.- (1) The Academic Council shall
be in-charge of the academic affairs of the University and shall, subject to the
provisions of this Act and the Statutes and Ordinances made thereunder have
control over, and be responsible for the maintenance of standards of
instructions, education and examinations and for the requirements for the award
of degrees and diplomas.
(2) The Academic Council shall exercise such other powers and perform
such other duties as may be conferred or imposed upon it by the Statutes and
shall advise the Vice-Chancellor on all academic matters.
23. Composition and function of faculties.- (1) There shall be such
faculties in the University as may be prescribed by the Statutes.
(2) Each faculty shall consist of the following:-
(a) Dean of the Faculty - Chairman;
(b) University Professors of the subjects assigned to the Faculty;
(c) Chairman of the Boards of Studies in the faculty;
(d) One Post-graduate College Principal and one Post-graduate
Department Head in each subject of the faculty from affiliated
colleges, nominated by the State Government;
(e) Two external experts nominated by the Academic Council.
(3) Faculty shall perform such functions as may be prescribed by the
Statutes.
24. Board of studies.- (1) There shall be such number of Boards of
Studies as may be determined by the Statute.
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(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.
25. Teaching of the University.- (1) All teaching recognized by the
University shall be conducted in the University departments or in colleges,
institutes and institutions.
(2) The authorities responsible for organizing such teaching shall be such
as may be prescribed.
(3) The courses of study and curricula shall be such as may be prescribed
by Ordinances and, subject thereto, by the Regulations.
26. Conferment of autonomous status.- (1) An affiliated college or a
recognized institution or a University Department may be conferred the
autonomous status by the University in the matter of admission of students,
prescribing the courses of studies, imparting instructions and training, holding
of examinations and the powers to make necessary rules for the purpose.
(2) The Board shall for the purpose of satisfying itself about the standards
of education in such a college, institution or department may direct an enquiry
to be made in the prescribed manner by a standing committee consisting of such
persons as are deemed fit.
(3) On receipt of the report of the said committee and the
recommendations of the Academic Council thereon, the Board on being
satisfied, shall refer the matter to the University Grants Commission and the
State Government to obtain their concurrence.
(4) On receipt of such concurrence, the University shall confer the
autonomous status on the College, the institution or the department, as the case
may be.
(5) The status of autonomy may be granted initially for a period of five
years subject to review by an expert committee to be constituted for this
purpose. The committee shall comprise the following, namely:-
(a) one nominee of the University;
(b) one nominee of the State Government;
(c) one nominee of the University Grants Commission;
(d) one Principal of an autonomous college to be nominated by the
Vice-Chancellor; and
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(e) an officer of the University to be nominated by the Vice-
Chancellor.
(6) The Committee shall submit its report to the Board for further
action.
(7) The University shall continue to exercise general supervision over
such college, institution or department and to confer degree on the students of
such college, institution or department.
(8) The autonomous college, institution or department shall appoint such
committees as may be prescribed for the proper management relating to
academic, financial and administrative affairs.
(9) Every autonomous college, institution or department shall furnish
such reports, returns and other information as the Board may require from time
to time.
(10) The Board shall cause every autonomous college, institution or
department to be inspected from time to time.
27. Withdrawal of autonomous status.- (1) The conferment of
autonomous status may be withdrawn by the University if the college,
institution or department has failed to observe any of the conditions of its
conferment or the efficiency thereof has so deteriorated that in the interest of
education it is necessary to do so.
(2) Before an order under sub-section (1) is made, the board shall, by one
month's notice in writing, call upon the college, institution or department to
show cause why such an order should not be made.
(3) On receipt of the explanation, if any, made by the college, institution
or department in reply to the notice, the Board shall, after consulting the
Academic Council and the University Grants Commission report the matter to
the State Government.
(4) The State Government shall, after such further enquiry, if any, as
may be deemed fit, record its opinion in the matter and convey its decision to
the University and the University shall thereupon make such order as it deems
fit.
(5) where in the case of an autonomous college, institution or
department, the autonomus status conferred under section 27 is withdrawn by an
order made under sub-section (4), such college, institution or department, as the
case may be, shal1 cease to have an autonomous status from the date specified
in the order.
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28. Supplementary provisions relating to membership.- (1) All casual
vacancies among the members (other than ex-officio members) of any
authority or body of the University shall be filled as soon as possible by
appointment, nomination or election according as the member whose place
became vacant was appointed, nominated or elected and the person appointed,
nominated or elected to a casual vacancy shall be a member of such authority or
body for the residuary period of the term for which the person whose place he
fills would have continued but for the vacancy.
(2) A person who holds any office in the University by virtue of his
holding any other office of the University or otherwise shall hold such office as
long as he holds the other office and there after till his successor is duly
nominated, appointed or elected.
(3) The Board may remove any person not being an officer of the
University from membership of any authority or body or any employee of the
University on the grounds that such person or employee has been convicted of
an offence involving moral turpitude or for taking part in subversive activities
or for indulging in any act or acts unbecoming the prestige of the University:
Provided that no such person or employee shall be removed under this
sub-section unless he has been afforded a reasonable opportunity of showing
cause why he should not be so removed and such cause has been considered by
the Board:
Provided further that prior approval of the State Government will be
necessary for taking such action against a member of any authority or body of
the University, nominated by the State Government.
(4) If any question arises regarding any person who has been appointed,
nominated or elected, as or is entitled to be, a member of any authority of the
University subordinate to the Board or regarding any decision of the Board
under this Act and the Statutes, the matter shall be referred to the Chancellor for
his decision, and the decision of the Chancellor shall be final.
29. Proceedings of University authorities and bodies not to be
invalidated by reason of any vacancy.- No act or proceeding of any authority
or body of the University shall be invalidated by reason of the existence of a
vacancy among its members or by reason of some person having taken part in
the proceedings who is subsequently found not to have been entitled to do so.
30. Age of retirement.- Subject to any provision in the Statutes to the
contrary or any directions or policy of the State Government in this regard all
the employees of the University shall ordinarily retire from service upon
attaining the age of sixty years.
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31. Pension or provident fund.- (1) For the benefit of its officers,
teachers, clerical staff and other employees, the University shall constitute, in
such manner and subject to such conditions as may be prescribed, such pension,
gratuity, insurance and provident fund as it may deem fit.
(2) Provision shall be made in Statutes to ensure that staff members
transferred from employment in the service of the State shall have their accrued
service benefits protected upon such transfer.
32. Teachers and Officers of the University.- (1) The appointment of
teachers and officers of the University shall be made in accordance with
provisions of the Rajasthan Universities' Teachers and Officers (Selection for
Appointment) Act, 1974 (Act No. 18 of 1974).
(2) Except in cases provided for by the Statutes, teachers and officers of
the University shall be appointed under a written contract. The contract shall be
lodged with the Vice-Chancellor and a copy thereof shall be furnished to the
teacher or officer concerned. The contract shall not be inconsistent with the
provisions of this Act and the Statutes for the time being in force in relation to
the conditions of service.
33. University fund.- (1) University shall establish, maintain and
administer a fund to be called the University Fund.
(2) The following moneys shall form part of, and be paid into, the
University fund, namely:-
(a) any contribution or grant by the State Government;
(b) income arising to the University from all sources including income
from fees and charges;
(c) trusts, bequests, donations, endowments and other grants, if any;
(d) such other moneys as may be prescribed by the Statutes.
(3) The matters to which the fund may be applied and appropriated shall
be those prescribed by this Act or the Statutes.
(4) All expenses incurred under and in pursuance of any provision
contained in this Act shall be met out of the University fund.
(5) The University shall have power to borrow, on the security of the
University properties and with the concurrence of the State Government, money
for the purposes of the University.
34. Control of the State Government.- Where the State Government
funds are involved the University shall abide by the terms and conditions
42
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 its teachers, officers and other employees;
(c) grant of any additional/special pay, allowance 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;
(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 regarding affiliated colleges resulting in
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 long term likely to
cause financial implications to the State Government.
35. Assumption of financial control by the State Government as
emergency measure.- 1(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(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 of 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.
1. Inserted by the University of Kota (Amendment) Act, 2013 (Act No. 26 of 2013)
2. Renumbered by the University of Kota (Amendment) Act, 2013 (Act No. 26 of 2013)
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36. Statutes.- Subject to the provisions of this Act, the Statutes may
provide for any matter and shall, in particular, provide for the following:-
(a) the constitution, powers and duties of the authorities of the
University;
(b) the appointment, nomination or election and continuance in office
of the members of the authorities of the University and all other
matters
relating to these authorities for which it may be necessary or
desirable to provide;
(c) the designation, manner of appointment, powers, duties and service
conditions of the officers of the University;
(d) the classification and manner of appointment of teachers and their
service conditions and qualifications;
(e) the constitution of pension, gratuity, insurance and provident funds
for the benefit of officers, teachers and other employees of the
University;
(f) the conferment of honorary degrees;
(g) the establishment, Excerpt shown. Open the full act in Lexace.