LexThe Marwar Medical University Act - 2023
Rajasthan · state statute
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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, September 5, 2023
No. F. 2(29)Vidhi/2/2023. - 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 Marwar Chikitsha
Vishwavidyalaya Adhiniyam, 2023 (2023 Ka Adhiniyam Sankhyank 25):-
(Authorised English Translation)
THE MARWAR MEDICAL UNIVERSITY ACT, 2023
(Act No. 25 of 2023)
(Received the assent of the Governor on the 2nd day of September, 2023)
An
Act
to establish and incorporate the Marwar Medical Universi ty at Jodhpur in the State of
Rajasthan.
Be it enacted by the Rajasthan State Legislature in the Seventy -fourth Year of the
Republic of India, as follows:-
CHAPTER-I
Preliminary
1. Short title, extent and commencement.- (1) This Act may be called the Marwar
Medical University Act, 2023.
(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 otherwise requires:-
(a) “Academic Council’' means the Academic Council of the Universi ty as
constituted under section 25;
(b) “affiliated college” means an educational institution admitted to the privileges
of the University;
(c) “Board” means the Board of Management of the University constituted under
section 23;
(d) “constituent college” means a college maintained by the University;
(e) “Faculty” means a Faculty of the University;
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(f) “prescribed” means prescribed by the Statutes;
(g) “Principal” means the Chief Executive Officer of a college or any person duly
appointed to act as such;
(h) “resident” means a student of post-graduate diploma, or post -graduate or super-
specialty courses of the Medical Colleges;
(i) “Statutes”, “Ordinances” and “Regulations” means, respectively, the Statutes,
Ordinances and Regulation 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 Marwar Medical University, established and
incorporated under this Act;
(m) “University Department” means a Department maintained by the University.
CHAPTR-II
The University
3. Incorporation of the University. - (1) The Chancellor and the first Vice -
Chancellor of the University and the first members of the Board and the Academic Council
and all persons who may hereafter become such officers or members, so long as they
continue to hold such office or membership, will constitute a body corporate by the name of
“The Marwar Medical U niversity”, 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 movab le 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 mad e without
the prior approval of the State Government.
(3) The Headquarters of the University shall be at Jodhpur, which shall be the
headquarters of the Vice-Chancellor.
4. Objects of the University. - The following shall be objects of the University,
namely:-
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(a) to disseminate recent advances and knowledge, promote research and
development in field of medical and health sciences;
(b) to act as resource centre for health planning, health management, hospital
management, health policy, bio -medical engineering, health finan cing,
biostatistics, health disaster and epidemic management and mitigation;
(c) to help prevention, promotion and management of various health ailments at
individual and community level;
(d) to provide a platform, establish, develop and nurture medical and health
institutions including multi -specialty hospitals, referral health centres, health
centres, health care facilities at primary, secondary and tertiary health care
system and upgrading existing institutions as centre of excellence;
(e) to treat, manage, rehabil itate patients in health care facilities and develop
standard protocol for the prevention, control, treatment, management and
rehabilitation of the patients;
(f) to establish and promote development of institutions in nursing, paramedical,
physiotherapy, pharmacy and other allied health subjects;
(g) to establish, develop and manage health care facilities including research
institutions laboratories, diagnostic centres and rehabilitation and occupational
therapy centres;
(h) to establish and promote e -health including Integrated Health Management and
Information System, (IHMS), telemedical and e -learning and distant education
and management of teaching institutions;
(i) to establish and promote use of robotics, modern sophisticated techniques in
prevention, control, treatment and rehabilitation of patients;
(j) to establish centre of excellence in bio-medical research, medical education and
health technology , epidemiology and public health.
(k) to establish and develop centres and institutions for public health engineering,
environmental sciences, food and nutrition;
(l) to establish and develop institutions for genetic research, molecular biology,
nuclear medicine, transfusion medicine, haematology and immunology, organ
transplantation, robotic surgery, bio -information and other field s in medicine
and dentistry;
(m) to establish and promote centres for reproductive and child health, population
control and medical-social sciences; and
(n) to establish a centre for imparting training to teachers in all health and allied
health subject.
5. Powers an d duties of the University. - The University shall have following
powers and duties, namely:-
(a) to institute teaching, training and research in such branches of medicine, health
and dentistry as the University may think fit, and to make provisions for
evidence and research based up -dation, conducting research and dissemination
of such knowledge;
(b) to institute and award degrees, diplomas, certificates, fellowships and other
academic distinctions;
(c) to admit, register and enrol students to the course of studies of the University
and conduct examinations or test and lay down conditions and protocols in
respect thereof;
(d) to hold examinations for and to grant and confer degrees, diplomas, certificate
courses and other academic distinctions to and on persons, who-
(i) have pursued a course of study in the University, constituent or affiliated
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colleges; or
(ii) have carried on research in the University, constituent or affiliated colleges;
(e) to confer honorary degree or other academic directions in the manner and under
conditions laid down in the statutes;
(f) to grant such diplomas, to provide such lectures and instruction for, persons, not
being students of the University, as the University may determine;
(g) to cooperate or collaborate with other Universities and authorities in such a
manner and for such purposes, as the University may determine;
(h) to institute and award scholarship, fellowship (including travelling fellowship),
studentship, stipend, medals and prizes in accordance with the statutes and
ordinances;
(i) to recognize for the purpo ses of admission to a course of study for a degree or
diploma, as equivalent to its own degree , any degree or diploma conferred by
any other University;
(j) to establish, maintain, develop and administer institutes of research, hospitals,
laboratories, libraries, or other facilities necessary to carry out the objects of the
University;
(k) to establish, maintain, develop and administer hostels and residential places of
students and teachers;
(l) to fix and collect fees and other charges in accordance with the Ordinances;
(m) to supervise and control the residents and to regulate the disciplines of the
students of the University and to make arrangements for the promotion of their
health;
(n) to create teaching, administrative, ministerial and other administrative posts
required by the University and to make appointments thereto;
(o) to undertake publication work, research and merit;
(p) to provide management, treatment and rehabilitation services to the patients in
its hospitals;
(q) to recognize and decide course curriculum, protocols, exa mination pattern,
resources required in terms of manpower, equipments and infrastructure of any
course of study for degree, diploma, certificate course, fellowship and other
academic distinctions;
(r) to provide affiliation and charge fee from the instit utions granting course of
study for degree, diploma, certificate course, fellowship and other academic
institutions; and
(s) to do all such acts and things whether incidental to the powers aforesaid or not ,
as may be required in order to further the objects of the University.
6. Jurisdiction.- (1) Notwithstanding anything contained in the Rajasthan University
of Health Sciences Act, 2005 (Act No. 1 of 2005) or any other law for the time being in force,
the territorial jurisdiction of the University shall extend to the Medical, Dental, Pharmacy and
Nursing Colleges, imparting education in these desciplines and any other disciplines of health
sciences and also to its constituent, affiliated or autonomous colleges and to such other
colleges, institutes, institutions and departments within the State of Rajasthan as may be
specified by notification in the Official Gazette by the State Government.
(2) The State Government may, by order in writing,-
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(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, form
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 th e 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, e numerate 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 an d 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.
7. University to be open to all classes and creeds. - The University shall be Open
to all persons irrespective of race, class, creed or sex:
Provided that the University may,-
(a) restrict the eligibility of admission to the courses of study of the University,
(b) make reservations in favor of the Scheduled Castes, the Scheduled Tribes, Other
Backward Classes, girl students and other categories in accordance with any law
or order of the State Government for the time being in force.
8. Visitation.- (1) The Chancellor shall have the right to cause an inspection, to be
made by such person or persons as he or she may direct-
(a) of the University, its buildings, laboratories, libraries, museums, workshops
and equipment ; or
(b) of any college, institute, ins titution 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
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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 Universi ty shall be entitiled 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 satisfcatory, the Chancellor
may, after considering any explanation offered or representatio n made by the University,
issue such direction as he or she may deem fit and the University shall comply with such
direction.
(7) If the University does not comply with such direction issued as per sub -section
(6) within such time as may be fixed in that beha lf 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.
CHAPTER-III
Officers of the University
9. Officers of the University.-The following shall be the officers of the University,
namely:-
(a) the Chancellor;
(b) the Vice-Chancellor;
(c) the Pro Vice-Chancellor;
(d) the Registar;
(e) the Finance Officer;
(f) the Contoller of Examintions;
(g) the Deans of the Faculties;
(h) the Dean of the Students Welfare;
(i) the Estate Offcer; and
(j) such others as may be declared by the Statutes to be officers of the University.
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10. The Chancellor.- (1) The Governor shall be the Chancellor of the University.
He shall, by virtue of his office, be the Head of the University and shall, where present,
preside at the convocations thereof.
(2) Every proposal for the conferment of any honorary degree shall be subject to
the confirmation by the Chancellor.
(3) It shall be the duty of the Vice -Chancellor to furnish such information or
records relating to the administration of the affairs of the University as the Chancellor may
call for.
(4) The Chancellor shall have such other powers as may be conferred on him by
this Act or the Statutes or the Ordinances made thereunder.
11. The Vice-Chancello r.- (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 or she
is, a distinguished academician in the field of Medical Education having a minimum of ten
years experience as Professor in a recognized Medical College or Institute or University
established by law or ten years experience in an equivalent position in a reputed research
and/or academic administrative organization in the field of Medical Science s and, of
highest level of competence, integrity, morals and institutional commitment.
(3) The Vice -Chancellor shall be appointed by the Chancellor in
consultation with the State Government from amongst the persons included in the panel
recommended by the Search Committee consisting of -
(a) one person nominated by the Board;
(b) Director General, Indian Council of Medical 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.
(4) An eminent person in the sphere of Medical 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 f rom 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 Medical 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 five 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:
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Provided that the same person shall be eligible for reappointment for a
second term.
(8) The Vice -Chancellor shall receive such pay an d 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.
(9) 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 (3), 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 (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 or she wishes to be relieved, his or her
resignation to the Chancellor.
(12) Such resignation shall take effect f rom 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 or she may continue
to contrib ute 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.
(14) Where the Vice -Chancellor had been in his or her previous employment, a
member of an y 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 ent itled 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 lea ve on full pay on
production of medical certificate.
12. Removal of Vice-Chancellor.- (1) Notwithstanding anything contained in this
Act, if at any time, on the report of the State Government or otherwise, in the opinion of
Chancellor, the Vice -Chancellor wilfully omits or refuses to carry out the provisions of this
Act or abuses the powers vested in him or if otherwise appears to the Chancellor that the
continuance of the Vice -Chancellor in office is detrimental to the interest of the University,
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the Chancellor may, in consultation with the State Government, after making such inquiry as
he deems proper, by order, remove the Vice-Chancellor:
Provided that the Chancellor may, in consultation with the State Government, at any
time before making such order, place the Vice-Chancellor under suspension, pending inquiry:
Provided further that no order shall be made by the Chancellor unless the Vice -
Chancellor has been given a reasonable opportunity of showing cause against the action
proposed to be taken against him.
(2) During the pendency, or in contemplation, of any inquiry referred to in sub -
section (1) the Chancellor may, in consultation with the State Government, order that till
further order –
(a) such Vice -Chancellor shall refrain from performing the functions of the
office of the Vice -Chancellor, but shall continue to get the emoluments to
which he was otherwise entitled;
(b) the functions of the office of the Vice -Chancellor shall be performed by
the person specified in the order.
13. 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 A cademic
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 St atutes 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 a t the
earliest opportunity report the action taken to the officer, authority or other body who or
which in the ordinary course would have dealt with the matter.
(7) Where any action taken by the Vice -Chancellor under sub -section (6) affects
any person in the s ervice of the University to his disadvantage, such person may prefer an
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appeal to the Board within thirty days from 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 ot her powers as may be
prescribed by the Statutes or Ordinances.
14. The Pro Vice -Chancellor.- (1) The Vice -Chancellor, if he considers
necessary, may appoint a Pro Vice-Chancellor form amongst the professors of the University.
(2) The Pro Vice -Chancellor appointed under sub -section (1) shall discharge the
duties in addition to his duties as a professor.
(3) The Pro Vice -Chancellor shall hold office at the pleasure of the Vice -
chancellor.
(4) The Pro Vice -Chancellor shall get an honorarium of rupees one thousand per
month.
(5) The Pro Vice -Chancellor shall assist the Vice -Chancellor in respect of such
matters, as may be specified by the Vice -Chancellor in this behalf, from time to time and
shall preside over the meetings of the University in the absence of the Vice -Chancellor and
shall exercise such powers and perform such duties as may be assigned or delegated to him
by the Vice- chancellor.
15. Registrar.- (1) The Registrar shall be the whole time officer and shall be the
Chief Administrative Officer of the University. He shall wor k 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 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 information as may be deemed
necessary.
(4) The Registrar shall perform such other duties as may be prescribed or required
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of him from time to time by the Vice-Chancellor.
16. Finance Officer. - (1) The Finance Officer shall be the principal finance,
accounts and audit officer of the University. He shal l 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 Finance Officer shall be appointed by the State Government on deputation
from amongst the officers of the Rajasthan Accounts Service.
(3) The Finance Officer shall-
(a) 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;
(b) manage th e properties, movable and immovable and investment of the
University;
(c) 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 (t o be specified by the Vice - chancellor) in
transacting business of the University;
(d) ensure that no expenditure not authorized in the budget is incurred by the
University otherwise than by way of investment;
(e) 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
(f) ensure the compliance of the provisions of section 36.
17. The Controller of Examinations. - (1) The Controller of Examinations shall be
a whole-time officer of the University.
(2) The Controller of Examination shall be appointed by the Vice -Chancellor in
accordance with the provision of the Ordinances made in this behalf with approval of the
Board.
(3) The Controller of Examination shall be responsible for the due custody of the
records pertaining to his work. He shall be ex-officio secretary of the Examinations
Committee of the University and shall be bound to place before such committee all such
information as may be necessary for the transaction of its business. He shall also perform
such other duties as may be prescribed by the Regulations or as may be required from time to
time, by the Board or the Vice -Chancellor but he shall not by virtue of this sub -section, be
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entitled to vote.
(4) Subject to the superintendenc e of the Vice -Chancellor, the Controller of
Examinations shall have administrative control of examinations and shall also have
administrative control over the employees working under him and have, in this regard, all the
powers of the Registrar.
(5) Subject to the superintendence of the Examinations committee, the Controller
of Examinations shall conduct the examinations and make all other arrangements therefor and
be responsible for the due execution of all processes connected therewith.
(6) The Controller of Exam inations shall neither be offered nor accept any
remuneration for any work in the University except in accordance with an order of the State
Government.
(7) Where the Controller of Examinations is, for any reason, unable to act or the
office of the Controller of Examinations is vacant, all the duties of the office shall be
performed by such person as may be appointed by the Vice -Chancellor, until the Controller
of examinations resumes his duties or, as the case may be, the vacancy is filled.
18. Deans of faculties and their functions. - (1) There shall be a Dean of each
Faculty.
(2) The Deans of Faculties shall be appointed by the Vice -Chancellor in such
manner as may be prescribed.
(3) The Deans shall perform such functions as may be prescribed by the Statutes.
19. Estate Offi cer and Dean of Students Welfare. - (1) The Board may appoint
any one or more of the following officers, namely:-
(a) the Estate Officer, and
(b) the Dean of Students Welfare.
(2) The Estate Officer shall be in charge of all the buildings, lawns, gardens and
other immovable property of the University.
(3) The Dean of Students Welfare shall have the following duties, namely:-
(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 accor dance 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
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(f) to organize and maintain contact with the alumni of the University.
20. Other officers and employees.-The mode of appointment and the functions of
other officers mentioned in clause (j) of section 9 and of the employees of the University
shall be such as are provided in this Act or as may be prescribed by the Statutes, Ordinances
and Regulations.
21. Remuneration of officers and employees. - No officer or emloyee of the
University shall be offered nor shall he accept any remuneration for any work in the
University saves as may be provided for in the statute.
CHAPTER-IV
Authorities of the University
22. Authorities of the University. - The following shall be the authorities of the
University, namely:-
(a) the Board of Management;
(b) the Academic Council;
(c) the Finance Committee;
(d) the Examination Committee;
(e) the Faculties;
(f) Board of Studies;
(g) such other authorities as may be declared by the Statutes to be authorities of the
University.
23. 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) Chairman- the Vice-Chancellor of the University
(II) Ex-Officio Member-
(a) the Secretary to the Government in-charge of the Department Finance;
(b) the Secretary to the Government in-charge of the Department of Medical
Education;
(c) the Director of Medical Education, Government of Rajasthan;
(d) the Registrar of the University-Member-Secretary;
Explanation-I.- Ex-officio members mentioned at (a) to (b) shall
include their respective nominees who shall not be below the rank of Deputy
464 राजस् थान राज-पत्र, सितम् बर 06, 2023 भाग 4 (क½
Secretary to the Government of Rajasthan.
Explanation-II.- For the purposes of this sub -section, the expression
“Secretary to the Government in -charge” means the Secretary to the
Government in -charge of a department and includes an Additional Chief
Secretary and a Principal Secretary when he is in-charge of that department.
(III) Nominated Members-
(a) two persons nominated by the Vice -Chancellor from amongst the Deans
of the Faculties for one year;
(b) two University Professors nominated by the Vice-Chancellor for one year;
(c) two eminent educationists to be nominated by the Chancellor for three
years;
(d) 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;
(e) two members of State Legislatu re to be nominated by the State
Government for three years; and
(f) two eminent educationists, to be nominated by the State Government for
three years.
(IV) Elected Members-
two teachers of the University or its constituent colleges who have put in not
less than se ven years teaching experience in any institution of higher
education in Rajasthan on 1 st January immediately preceding the year in
which elections are held, other than the University Professors, Deans,
Directors of the Colleges of the University, to be ele cted by the teachers of
the University and of its constituent colleges form amongst themselves for
three years.
(2) One third of the members of the Board shall constitute the quorum for meeting.
(3) The Chairman of the Board shall perform such functions and exerci se such
powers as are provided in this act or as may be prescribed by the statutes or Regulations.
(4) The members shall serve without any additional pay but shall be entitled to
daily allowance and traveling expenses as may be prescribed.
(5) The minutes of meeti ng of the Board shall be recorded and maintained by the
Member-secretary of the Board.
24. Duties and functions of the Board. - The duties and functions of the Board
shall be as follows:-
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(a) to approve and sanction the budget of the University;
(b) to acquire, to dis pose 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 fund s placed at the disposal of the University for the specific
purposes;
(e) to invest money belonging to the University;
(f) to appoint the members of the academic, administrative and other staff of the
University in such manner as may be prescribed;
(g) to direct the form and use of the common seal of the University
(h) to appoint such committees, either standing or temporary as 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
(l) 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.
25. Academic Council.- (1) There shall be an Academic Council of the University
consisting of the following members, namely:-
(a) the Vice-Chancellor ex-officio Chairman;
(b) Deans of the Faculties;
(c) one Professor from each faculty to be nominated by the Vice-Chancellor;
(d) one Principal or Director of a constituent college to be nominated by the Vice -
Chancellor;
(e) the Secretary to the Government in -charge of the Department of Medical
Education;
(f) Director of Medical Education, Government of Rajasthan;
(g) Chairmen, Board of Studies;
466 राजस् थान राज-पत्र, सितम् बर 06, 2023 भाग 4 (क½
(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 the studies not being
employees of the University, one to be nominated by the Chancellor and the
other by the State Government;
(j) one teacher, other than the Professors, from constituent college or 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.
Explanation.- For the purposes of this sub -section, the expression “Secretary to the
Government in -charge” means the Secretary to the Government in -charge of a department
and includes an Additional Chief Secretary and a Principal Secre tary when he is in -charge of
that department.
(2) The term of office of nominated members shall be two years.
26. The Finance Committee.- (1)The Finance Committee shall consist of-
(a) the Vice-Chancellor;
(b) the Secretary to the Government in -charge of the Department o f Medical
Education;
(c) the Secretary to the Government in -charge of the Department of Finance
Department;
(d) the Pro Vice-Chancellor, if any;
(e) the Registrar;
(f) the Controller of Examinations;
(g) the Finance Officer, who shall also be the Secretary of the Committee.
Explanation.- For the purposes of this sub -section, the expression “Secretary to the
Government in -charge” means the Secretary to the Government in -charge of a department
and includes an Additional Chief Secretary and a Principal Secretary when he is in -charge of
that department.
(2) A member referred to in clause (b) or clause (c) of sub -section (1) may, instead
of attending any meeting of the Finance Committee himself, nominate an officer not below
the rank of deputy Secretary to the Government to act on his behalf.
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(3) The Finance Committee shall advise the Board on matters relating to the
administration of property and funds of the University.It shall, having regard to the income
and resource of the University, fix limits for the total recurring and non-recurring expenditure
for the ensuing financial year and may, for any special reasons, revise, during the financial
year, the limits of expenditure so fixed and the limits fixed shall be binding on the Board.
(4) The Finance Committee shall have such other powers and duties as may be
conferred or imposed on it by this Act or the Statutes.
27. Examination Committee. - (1) There shall be an Examination Committee in
the University, the constitution of which shall be such as may be provided for in the
Ordinances.
(2) The Committee shall supervise generally all the examinations of the University,
including moderation and tabulation, and perform the following other functions, namely :-
(a) to appoint examiners and moderators and, if necessary, to remove them;
(b) to review, from time to time , the result of University examinations and
submission of report thereon to the Academic Council;
(c) to make recommendations to the Academic Council for the improvement of
the examination system;
(d) to scrutinize the list of examiners proposed by the Board of St udies, finalize
the same and declare the results of the University.
(3) The Examination Committee may appoint such number of sub -committees as it
thinks fit, and in particular may delegate to any one or more persons or sub -committees the
power to deal with and decide cases relating to the use unfair means by the examinees.
(4) Notwithstanding anything contained in this Act, it shall be lawful for an
Examination Committee or, as the case may be, for a sub -committee or any person to whom
the examination Committee has delegated its power in this behalf under sub -section (3), to
debar an examinee from future examinations of the University, if in its or his opinion, such
examinee is guilty of using unfair means at any such examination.
28. Composition and functions of Facult ies.- (1) There shall be such faculties in
the University as may be prescribed by the statutes.
(2) Each faculty shall consist of the following, namely:-
(a) Dean of the Faculty- Chairman;
(b) University Professors of the subject assigned to the faculty;
(c) Chairmen of the Boards of Studies in the Faculty;
(d) one post-graduate college Principal and one post -graduate department Head in
468 राजस् थान राज-पत्र, सितम् बर 06, 2023 भाग 4 (क½
each subject of the faculty from affiliated colleges, nominated by the State
Government; and
(e) two external experts nominated by the Academic Council.
(3) Faculty shall perform such functions as may be prescribed by the Statutes.
29. 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.
30. Supplementary provisions relating to member ship.- (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 ap pointed, 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 he holds the other
officer and thereafter 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 o r 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 as to 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 shall 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 decisi on of the Board under this Act and the Statutes, the matter
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shall be referred to the Chancellor for his decision, and the decision of the Chancellor shall be
final.
31. Proceedings of any authorities or bodies of the University not to be invalid
by reason of any vacancy.- No act or proceedings of any authority or body of the University
shall be invalid by rExcerpt shown. Open the full act in Lexace.