LexThe MAHATMA GANDHI DIVYANG UNIVERSITY, JODHPUR ACT, 2023
Rajasthan · state statute
Open in Lexace · Ask the AI about this act385 राजस् थान राज-पत्र, सितम् बर 06, 2023 भाग 4 (क)
52. कदठन राइयों का नन रराकरण.- (1) राजम िरकार, इि धिधिनमम के धनतगवत आने वाल े िेत्र और मामल ों में
ककनहीां भी कदिनाइमों के िनराकरण के प्रमोजन के सल ए, राजपत्र में प्रकासशत आदेश द्वारा,-
(क) िनदेश दे िकेगी कक मह धिधिनमम ऐिी काल ाविध के दौरान, जो आदेश में वविनददवष्ट की जामे,
ऐिे धनुकूल नों के, जो चाहे उपाांतरण, पररवधवन मा ल ोप के रूप में हों, और जो इि धिधिनमम िे
िांगत हों, धध्मधीन रहते हुए, जजनहें राज म िरकार आवशमक मा िमीचीन होना िीक िमझे,
प्रभावी होगा; मा
(ि) ऐिे िनदेश दे िकेगी, जो उिे ऐिी कदिनाइमों, जो इि धिधिनमम के उपबधों को प्रभावी करने में
उद्भूत हों, के िनराकरण के सल ए आवशमक प्रतीत हों; मा
(ग) ऐिी ककनहीां भी कदिनाइमों का िनराकरण करने के प्रमोजन के सल ए ऐिे धनम धस्थामी
उपबांध कर िकेगी जजनहें वह आवशमक मा िमीचीन होना िीक िमझे:
परनतु ऐिा कोई भी आदेश इि धिधिनमम के प्रारांभ की तारीि िे बारह माि के पश चात् नहीां ककमा
जामेगा।
(2) उप-धारा (1) के धधीन ककमे गमे िमस्त आदेश राजम ववधान-मण्डल के िदन के िमि चौदह
ददवि की ऐिी काल ाविध के सल ए, जो एक ित्र में मा दो उततरोततर ित्रों में िमाववष्ट हो िकेगी, रिे जामेंगे
और मदद, उि ित्र की, जजिमें वे इि प्रकार रिे गमे हैं, मा िीक धगल े ित्र की िमाजपत के पूवव राजम ववधान-
मण्डल का िदन ऐिे आदेशों में िे ककिी आदेश में कोई उपाांतरण करता है मा मह िांकलप करता है कक ऐिा कोई
आदेश नहीां ककमा जाना चादहए तो ततपश चात् ऐिा आदेश केवल ऐिे उपाांतररत रूप में प्रभावी होगा मा,
मथाजस्थित, उिका कोई प्रभाव नहीां होगा तथावप, ऐिा कोई भी उपाांतरण मा बाितल करण उिके धधीन पूवव में
की गमी ककिी भी बात की वविधमानमता पर कोई प्रितकूल प्रभाव नहीां डाल ेगा।
(3) मदद इि धिधिनमम के मा इि धिधिनमम के धधीन बनामे गमे ककनहीां भी पररिनममों मा
आर्डवनेनिों मा वविनममों के ककनहीां भी उपबांधों के िनववचन के िांबांध में मा इि ववषम में कक आमा कोई वमजकत
ववश वववद्माल म के ककिी भी प्रािधकारी मा धनम िनकाम के िदस् म के रूप में िम्मक् रूप िे िनमुकत ककमा गमा
है मा िदस् म होने का हकदार है, कोई प्रश न उद्भूत होता है तो वह मामल ा कुल ािधपित को िनददवष् ट ककमा जा
िकेगा और मदद कुल पित और बोडव के कोई भी दि िदस्म ऐिी धपेिा करें तो िनददवष् ट ककमा जामेगा।
कुल ािधपित, राजम िरकार िे ऐिी िल ाह ल ेने के पश चात्, जो वह आवशमक िमझे, ऐिे प्रश न का वविनश चम
करेगा और उिका वविनश चम धांितम होगा।
ज्ञान प्रकाश गुप ता,
प्रमुख शािन र िधिि।
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, September 5, 2023
No. F. 2(41)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
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Gazette of the following translation in the Eng lish language of the Mahatma Gandhi Divyang
Vishwavidhyalay, Jodhpur Adhiniyam, 2023 (2023 Ka Adhiniyam Sankhyank 26):-
(Authorised English Translation)
THE MAHATMA GANDHI DIVYANG UNIVERSITY, JODHPUR ACT, 2023
(Act No. 26 of 2023)
(Received the assent of the Governor on the 2nd day of September, 2023)
An
Act
to establish and incorporate Mahatma Gandhi Divyang University at Jodhpur in the State of
Rajasthan and to provide for the matters connected therewith or incidental thereto.
Be it enacted by the Raj asthan State Legislature in the Seventy -fourth Year of the
Republic of India, as follows:-
1. Short title, extent and commencement. - (1) This Act may be called the Mahatma
Gandhi Divyang University, Jodhpur 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 University as
constituted under section 25;
(b) "Advisory Counc il" means the University Advisory Council constituted under
section 21;
(c) "Board" means the Board of Management of the University constituted under
section 23;
(d) "Comptroller" means the Finance officer of the University appointed under
section 16;
(e) "Faculty" means a Faculty of the University;
(f) "Finance Committee" means the Finance Committee of the University
constituted under section 29;
(g) "prescribed" means prescribed by the Statutes, Ordinances or Regulations;
(h) "Pro-Vice-Chancellor" m eans the Pro -Vice-Chancellor of the University
appointed under section 14;
(i) "Registrar" means the Registrar of the University appointed under section15;
(j) "Statutes", "Ordinances" and "Regulations" mean the Statutes, Ordinances and
Regulations of the University made under sections 44, 46 and 48 respectively;
(k) "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;
(l) "teacher" means a per son 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;
(m) "University" means the Mahatma Gandhi Divyang Universit y, Jodhpur
incorporated under section 3; and
(n) "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
387 राजस् थान राज-पत्र, सितम् बर 06, 2023 भाग 4 (क)
Mahatma Gandhi Divyang University Jodh pur" 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, transfer or disposal of such property s hall be made
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) In all suits and other legal proceedings by or against the University, the pleadings
shall be signed and verified by the Registrar and all processes in such suits and proceedings
shall be issued to and served on the Registrar.
4. Jurisdiction. - (1) Notwithstanding anything contained in any law for the time
being in force, the jurisdiction of the University shall extend to whole of the State of
Rajasthan and all Colleges/Institutions of Rehabilitation, except constituent colleges of other
Universities, shall be affiliated to the Mahatma Gandhi Divyang University, Jodhpur in
accordance with the Statutes, Ordinances and Regulations made under this Act.
(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 Gazett e, enumerate any Government College situated in the
jurisdiction of the University to be a constituent college of the University. All the movable
and immovable 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. O bjects of University. - The University shall be deemed to have been established
and incorporated for the purpose, among others, of-
(a) to develop the University into a national centre of teaching, training and
research in the field of Rehabilitation;
(b) to disseminate and advance knowledge by providing instructional and research
facilities in the field of Rehabilitation;
(c) to develop professionals with excellence;
(d) to facilitate and promote studies, research and extension work in the emerging
areas including rehabil itation courses with focus on Benchmark Disabilities,
rehabilitation engineering/technology, community based rehabilitations,
rehabilitation psychology, speech therapy, rehabilitation therapy, vocational
counseling and rehabilitation, Yoga and Panchakarma therapy,
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sociology/social work/administration etc. through conventional teaching and
distance education system;
(e) to advance and disseminate learning and knowledge on disability and related
issues, including general education by regular and distance mode of education;
(f) to develop in the students and research scholars a sense of responsibility to
serve society in the field of disability by developing skills in regard to special
education, vocational and general education;
(g) to empower physically challenged studen ts and provide them higher education
in an accessible environment alongwith other students;
(h) to hold examinations and confer degrees and other academic distinctions; and
(i) to do all such things as are incidental, necessary or conducive to the attainment
of all or any of the objectives of the University.
6. Admission to the University.- (1) The University shall, subject to the provisions of
this Act, Statutes, Ordinances and Regulations, be open to all persons.
(2) Nothing contained in sub-section (1) shall require the University-
(a) to admit to any course of study any person who does not possess the
prescribed academic qualification or standard; or
(b) to retain on the rolls of the University any student whose academic record is
below the minimum standard r equired for the award of a degree, diploma or
other academic distinction; or
(c) to admit any person or retain any student whose conduct is prejudicial to the
interests or discipline of the University or the rights and privileges of other
students and employees; or
(d) to admit to any course of study students larger in number than those
prescribed.
(3) Subject to the provisions of sub -section (2), reservation of seats in admission for
the students belonging to the Scheduled Castes, Scheduled Tribes and B ackward Classes,
More Backward Classes, Economically wreaker section and women students shall be made in
accordance with the provisions of any law for the time being in force or in accordance with
the policy of the State Government.
7. Powers and functions of the University.- The University shall have the following
powers and functions, namely:-
(i) to administer and manage the University and such centers for research,
education and instruction as are necessary for the furtherance of the
objectives of the University;
(ii) to affiliate such colleges' and other institutes of the State who, in addition
to routine branches of knowledge provide special education as per norms
of the rehabilitation Council of India, as the University may deem fit, hold
examinations and to confer degrees and grant diplomas or certificates and
other academic distinctions to such conditions as the University may
determine. The affiliation can be withdrawn subject to violation of the
above conditions;
(iii) to provide for instruction i n such branches of knowledge of learning
pertaining to disability, as the University may deem fit and to make
provision for research and for the advancement and dissemination of
knowledge of disability;
(iv) to sponsor and undertake research in all aspects of disability and social
development;
(v) to prescribe qualifications and to regulate the admission of students to the
University for a course of study for a degree or a diploma;
389 राजस् थान राज-पत्र, सितम् बर 06, 2023 भाग 4 (क)
(vi) to organize and undertake extra mural teaching and extension services;
(vii) to hold examinations and to grant diplomas or certificates, and to confer
degrees and other academic distinctions on persons subject to such
conditions as the University may determine and to withdraw any such
diplomas, certificates, degree or other a cademic distinctions for good and
sufficient cause;
(viii) to confer honorary degree or other distinctions in such manner as may be
prescribed;
(ix) to fix, demand and receive fees and other charges;
(x) to institute and maintain halls and hostels and to r ecognize places of
residence for the students of the University and to withdraw such
recognition accorded to any such place of residence;
(xi) to supervise and control the residence, and to regulate the discipline, of
the students of the University and to make arrangements for promoting
their health;
(xii) to make arrangements in respect of the residence, discipline and teaching
of students;
(xiii) to create academic, technical, administrative, ministerial and other posts
with the prior approval of the State Government;
(xiv) to regulate and enforce discipline among the employees of the University
and to take such disciplinary measures as may be deemed necessary;
(xv) to institute teaching, research and other posts required by the University
and to make appointments thereto;
(xvi) to receive grants, subventions, subscriptions, donations and gifts for the
purpose of the University and consistent with the objects for which the
University is established and to enter into any agreement with the Central
Government, the State Government, the University Grants Commission or
other authorities or bodies for receiving any grants;
(xvii) to institute and award fellowships, scholarships, prizes and medals;
(xviii) to provide for printing, reproduction and publication of r esearch and other
works and to organize exhibitions;
(xix) to co -operate with any other organization in the matter of education,
training and research in disability, social development and allied subjects
for such purposes as may be agreed upon on such ter ms and conditions as
the University may from time to time determine;
(xx) to co-operate with institutions of higher learning in any part of the world
having objects wholly or partially similar to those of the University, by
exchange of teachers and scholar s and generally in such manner as may
be condusive to the common objects;
(xxi) to regulate expenditure and to manage the accounts of the University;
(xxii) to establish and maintain, within the premises of the University or
elsewhere, such classrooms and study halls as the University may
consider necessary and adequately furnish the same and to establish and
maintain such libraries and reading rooms as they appear convenient or
necessary for the University;
(xxiii) to purchase, acquire, take on lease or a ccept as gift or otherwise, any land
or building or works, which may be necessary or convenient for the
purpose of the University, on such terms and conditions as it may think fit
and proper, and to construct, or to alter and maintain any such building or
works;
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(xxiv) to sell, exchange, lease otherwise dispose of all or any portion of the
properties of the University, movable or immovable, on such terms as it
may deem fit and proper without prejudice to the interest and activities of
the university:
Provided that where the properties have been created with the financial
assistance of the State or the Central Government, prior approval of the
State Government shall be necessary;
(xxv) to draw and accept, to make and endorse to discount and negotiate,
Government of India and other promissory notes, bills of the exchange ,
cheques or other negotiable instruments;
(xxvi) to execute conveyances, transfer, reconveyances, mortgages, leases,
licenses and agreements in respect of property, movable or immovable
including government securities belonging to the University or to be
acquired for the purpose of the University with prior approval of the State
Government;
(xxvii) to appoint in order to execute an instrument or transact any business of the
University, any person as it may deem fit;
(xxviii) to enter into any agreement with Central Government, State Government,
the University Grants Commission or other authorities for receiving
grants;
(xxix) to raise and borrow money on bonds, mortgages, p romissory notes or
other obligations or securities, funded or based upon all or any of the
properties and assets of the University or without any securities and upon
such terms and conditions as it may deem fit and to pay, out of the funds
of the University all expenses incidental to the raising of the money and to
repay and redeem any money borrowed;
(xxx) to invest the fund of the University or fund entrusted to the University in
or upon such securities and in such manner as it may deem fit and from
time to time transpose any investment;
(xxxi) to constitute for the benefit of the academic, technical, administrative and
other staff, in such manner and subject to such conditions as may be
prescribed by the Statutes, such as pension, insurance, provident f und and
gratuity as it may deem fit and to make such grants as it may think fit for
the benefit of any employees of the University and to aid in establishment
and support of the associations, institutions, funds, trusts and conveyance
calculated to benefit the staff and the students of the University; and
(xxxii) to do all such other acts and things as the University may consider
necessary, conducive or incidental to the attainments or enlargements of
all or any of its objectives.
8. Chancellor.- (1) The Governor of the State of Rajasthan shall, by virtue of his
office, be the Chancellor of the University.
(2) The Chancellor shall be the Head of the University and shall, when present,
preside at the convocations thereof and confer degrees, diplomas or othe r academic
distinctions upon persons entitled to receive them.
(3) The Chancellor may on his own motion or on application call for and examine the
record of any officer or authority of the University in respect of any proceeding to satisfy
himself as to the regularity of such proceeding or the correctness, legality or propriety of any
decision taken or order made therein; and if in any case, it appears to the Chancellor that any
such decision or order should be modified, annulled, reversed or remitted for reconsideration,
he may pass orders accordingly:
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Provided that every application to the Chancellor for the exercise of the powers under
this section shall be preferred within three months from the date on which the proceeding,
decision or order to which the application relates was communicated to the applicant:
Provided further that no order prejudicial to any person shall be passed unless such
person has been given an opportunity of making his representation.
(4) The Chancellor shall exercise such other po wers and perform such other functions
as may be conferred on or assigned to him by or under this Act.
9. Visitation. - (1) The Chancellor shall have the right to cause an inspection, to be
made by such person or persons, as he may direct-
(a) of the University, its buildings, 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 may direct in respect of any matter connected with the University.
(3) The Chancellor shall, in every ca se, give notice to the University of his 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 views with refe rence 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 li mit 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 representation made by the University,
issue such direction as he may deem fit and the University shall comply with such direction.
(7) If the University do es 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 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.
10. 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 Vice-Chancellor;
(ii) the Pro-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 the officers of the University.
(b) Authorities of the University-
(i) the Advisory Council;
(ii) the Board of Management;
(iii) the Academic Council;
(iv) the Faculties;
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(v) the Board of Studies;
(vi) the Finance Committee; and
(vii) such other authori ties as may be declared by the Statutes to be the
authorities of the University.
11. 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,
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 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-
(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 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 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 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 t he matter to the Chancellor who shall make,
on the advice of the State Government, arrangement for the carrying on of the functions of
the office of the Vice-Chancellor by any other Vice-Chancellor of a State University.
(11) The Vice -Chancellor may at an y 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.
393 राजस् थान राज-पत्र, सितम् बर 06, 2023 भाग 4 (क)
(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 emp loyment and the
University shall contribute to the account of such person in that provident fund.
(14) Where the Vice -Chancellor had been in his previous employment, a member of
any insurance or pension scheme, the University shall make a necessary contri bution 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:-
(a) leave on full pay at the rate of one day fo r 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) Notwithstanding anything contained in the foregoing provisions of this section,
the first Vice -Chancellor of the University shall be appointed by the Chancellor after
consultation with the State Government for a period not exceeding three years on such terms
and conditions as the Chancellor may determine.
(18) 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.
(19) 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.
(20) 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 r efuses 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.
12. Removal of Vice -Chancellor.- (1) If in the opinion of the Chancellor, the Vice -
Chancellor wilfully omits or refuses to carry out the provisions of this Act or abuses the
powers vested in him, or if otherwise appears to the Chancellor that the continuance of the
Vice-Chancellor in office is detrimental to the interest of the University, the Chancellor may,
after making such inquiry as he deems proper, by order, remove the Vice-Chancellor:
Provided that the Chancellor may, 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.
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(2) During the pendency or in contemplation, of any inquiry referred to in sub -section
(1) the Chancellor may order that till further order-
(a) such Vice -Chancellor shall refrain from performing the functions of the
office of 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 executiv e 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 r esponsible 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 and such other authorities and
bodies as may be prescribed.
(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, Ordinances and Regulations 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 act ion as he deems necessary and shall at 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 s ub-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.
14. Pro -Vice-Chancellor.-The Pro -Vice-Chancellor of the University shall be
appointed in such manner, for such period, on such terms and conditions and shall exercise
such powers and perform such functions as may be prescribed by the Statutes.
15. 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 of the Rajasthan Administrative Service (not below selection scale).
(3) The Registrar shall be the ex-officio Member-Secretary to the Board, the Academic
Council and any other authority declared by the Statutes to be the Authority of the University.
(4) It shall be the duty of the Registrar-
(a) to be the c ustodian of the records, the Common Seal and such other properties
of the University as the Board shall commit to his charge; and
(b) to issue all notices convening meetings of the Board, the Academic Council, the
Faculties, the Board of Studies, and of an y committee appointed by the
authorities of the University.
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(5) (i) Where any proceedings or resolution of the Board or order of the Vice -
Chancellor is inconsistent with the provisions of this Act and the Statutes made thereunder, it
shall be the duty of the Registrar to tender advice to the Board or the Vice -Chancellor
mentioning the relevant provisions and record in the proceedings to the meeting of the Board
or on the order of the Vice -Chancellor the fact that he had tendered such advice and
thereupon put up a note of dissent on such proceedings, resolution, the order or as the case
may be, and ensure the communication of the matter to the Chancellor or any officer
authorized by him in this behalf within seven days of passing such resolution or order, o r as
the case may be, undertaking such proceedings.
(ii) After examining the note of dissent reported under sub -clause (i), the Chancellor
or the officer authorized in this behalf by him, may make such interim or final order as he
thinks fit, which shall be binding on the University:
Provided that if no such interim or final order is passed within a period of thirty days
from the date of receipt of the dissent note, the Board or, as the case may be, Vice -Chancellor
may proceed with the proceedings or the r esolution or, as the case may be, the order as if the
dissent note was not put up.
(6) The Registrar shall be responsible to ensure the compliance of the provisions of
section 43.
(7) The Registrar shall exercise such powers and perform such other functio ns and
discharge such other duties as may be prescribed or required of him from time to time by the
Vice-Chancellor or by the Board.
16. Comptroller .- (1) The Comptroller 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 Comptroller shall be appointed by the State Government on deputation from
amongst the officers of the Rajasthan Accounts Service (not below selection scale).
(3) The Comptroller shall be the ex-officio Member-Secretary to the Finance
Committee.
(4) The Comptroller shall-
(a) exercise general supervision over the funds of the University and shall
advise the University as regards its financial policy;
(b) to manage the property and investments of the University including trust and
endowed property in accordance with the decision of the Finance Committee
and the Board; and
(c) exercise such other powers and perform s uch other financial functions, as
may be assigned to him by the Board, or as may be prescribed:
Provided that the Comptroller shall not incur any expenditure or make any investment
exceeding such amount as may be prescribed except with the prior approval of the Board.
(5) Subject to the control of the Board, the Comptroller shall-
(a) ensure that the limits fixed by the Board for recurring and non -recurring
expenditure for a year are not exceeded and that all moneys are expended for
the purposes for which they are granted or allotted;
(b) be responsible for the preparation of annual accounts, financial estimates and
the budget of the University and for their presentation to the Finance
Committee and the Board;
(c) keep a constant watch on the cash and bank balances and of investments;
(d) watch the progress of the collection of revenue and advise on the methods of
collection employed;
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(e) ensure that the registers of buildings, land, furniture and equipments are
maintained up -to-date, and that stock checkin g is conducted in respect of
equipments and other consumable materials in all offices, laboratories,
colleges and institutions maintained by the University;
(f) ensure that no expenditure not authorized in the budget is incurred by the
University otherwise than by way of investment and to bring to the notice of
the Vice-Chancellor and the Registrar any unauthorized expenditure or other
financial irregularity and suggest appropriate action to be taken against
persons at fault;
(g) 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;
(h) call from any office, laboratory, college or institution maintained by the
University, any information or returns as he may consider necessary for the
exercise of his powers, performance of his functions or discharge of his
duties; and
(i) ensure the compliance of the provisions of sections 35, 36 and 37.
17. Estate Officer and Dean of Student Welfare. - (1) The Board ma y appoint any
one or more of the following officers, namely:-
(a) the Estate Officer; and
(b) the Dean of Student 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 Student Welfare shall have the following duties:-
(a) to make arrangements of the housing of students;
(b) to direct a programme of students counseling;
(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.
18. Deans of fa culties 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 a manner as
may be prescribed.
(3) The Deans shall perform such functions as may be prescribed by the Statutes.
19. Other officers and employees. - The mode of appointment and the functions of
other officers mentioned in clause (a) of section 10 and of the employees of the University
shall be as provided in this Act or as prescribed by Statutes, Ordinances and Regulations.
20. 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.
21. Constitution and compo sition of the Advisory Council. - (1) There shall be an
Advisory Council of the University which shall consist of the following members, namely:-
(i) a person of national eminence in the field of welfare of specially
abled persons, to be appointed by the Chan cellor, who shall be the
Chairperson of the Advisory Council;
(ii) the Vice-Chancellor;
(iii) Secretary in charge of Social Justice and Empowerment Department
or his nominee not below the rank of a Deputy Secretary to the
397 राजस् थान राज-पत्र, सितम् बर 06, 2023 भाग 4 (क)
Government;
(iv) Secretary in charge of Higher and Technical Education Department
or his nominee not below the rank of a Deputy Secretary to the
Government;
(v) Secretary in charge of Medical and Health Department or his
nominee not below the rank of a Deputy Secretary to the
Government;
(vi) Secretary in charge of Ayurveda Department or his nominee not
below the rank of a Deputy Secretary to the Government;
(vii) the Vice-Chancellor, Jai Narain Vyas University Jodhpur;
(viii) the Vice-Chancellor, Vardhman Mahaveer Open University, Kota;
(ix) the Chief of Administration, Indian Institute of Management, Udaipur;
(x) Director, All India Institute of Medical Sciences (AIIMS), Jodhpur,
(xi) Commissioner/Director, Specially Abled Persons, Social Justice and
Empowerment Department, Rajasthan, Jaipur;
(xii) the Director of the National Institute for Persons with Physical
Disabilities, Government of India or his nominee;
(xiii) the Director of the National Institute for the Empowerment of Persons
with Intellectual Disabilities, Government of India or his nominee;
(xiv) the Director of the National Institute for Speech and Hearing Disabilities,
Government of India or his nominee;
(xv) the Director of the National Institute for the Empowerment of Persons
with Visual Disabilities, Government of India or his nominee;
(xvi) the Chairperson, Rehabilitation Council of India or his nominee;
(xvii) five academicians in the field of Higher Education, to be nominated by
the State Government for a period of three years;
(xviii) five eminent persons belonging to the field of Medical or Rehabilitation,
to be nominated by the State Government for a period of three years; and
(xix) the Registrar of the University, Member-Secretary.
Explanation.- For the purpose of clauses (iii), (iv), (v) and (vi), "Secretary in
charge" means the Secretary in charge of the Depa rtment and includes an Additional Chief
Secretary and a Principal Secretary when he is in charge of a department.
(2) One-third members present at a meeting of the Advisory Council shall constitute
the quorum for meeting.
(3) The Chairperson of the Advis ory Council 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 Advisory Council shall be recorded and maintained
by the Member-Secretary of the Advisory Council.
22. Duties and functions of the Advisory Council. - The duties and functions of the
Advisory Council shall be as follows:-
(a) to review from time to time, the broad policies and programmes of the University
and to suggest measures for the improvement and development of the University in regard to
the attainment of the objects;
(b) to advise the Vice -Chancellor in resp ect of any matter that may guide the
University in respect of its objects; and
(c) such other duties or functions as may be prescribed by the Statutes.
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23. Constitution and composition of the Board of Management. - (1) The Board
shall be the highest executi ve 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 in charge of Finance Department or his nominee not
below the rank of a Deputy Secretary to the Government;
(ii) the Secretary in charge of Social Justice and EmpoExcerpt shown. Open the full act in Lexace.