LexThe DR. BHIMRAO AMBEDKAR LAW UNIVERSITY, JAIPUR ACT, 2019
Rajasthan · state statute
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ऐसी सकाो कअन वअ कअ पाश् ्ा ध्, जद ाो आाश्।क सडझअ , ऐसअ प्रश् न व का
धायन वश् ्। करअगा रर ससका धायन वश् ्। िलयधड ोदगा
डोााीर प्रसाय िडाधा,
प्रमुख ासि सधिि।
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, February 26, 2019
No. F. 2( 9)Vidhi/2/2019.- In pursuance of clause (3) of
article 348 of the Constitution of India, the Governor is pleased to
authorise the publication in the Rajasthan Gazette of the following
translation in the English Language of Dr. Bhimrao Ambedkar
Vidhi Vishwavidhyalaya, Jaipur Adhiniyam, 2019 (2019 Ka
Adhiniyam Sankhyank 6):-
(Authorised English Translation)
DR. BHIMRAO AMBEDKAR LAW UNIVERSITY, JAIPUR
ACT, 2019
(Act No. 6 of 2019)
[Received the assent of the Governor on the 26th day of February, 2019]
An
Act
to establish and incorporate Dr. Bhimrao Ambedkar Law
University at Jaipur in the State of Rajasthan and to provide for
the matters connected therewith or incidental thereto.
Be it enacted by the Rajasthan State Legislature in the
Seventieth Year of the Republic of India, as follows:-
1. Short title, extent and commencement. - (1) This Act
may be called the Dr. Bhimrao Ambedkar Law University, Jaipur
Act, 2019.
(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 22;
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(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 20;
(e) "Comptroller" means the Finance officer of the
University appointed under section 15;
(f) "constituent college" means a college maintained by
the University;
(g) "Faculty" means a Faculty of the University;
(h) "Finance Committee" means the Finance Committee
of the University constituted under section 26;
(i) "prescribed" means prescribed by the Statutes,
Ordinances or Regulations;
(j) "Principal" means the Chief Executive Officer of a
college or any person duly appointed to act as such;
(k) "Registrar" means the Registrar of the University
appointed under section 14;
(l) "Statutes", "Ordinances" and "Regulations" mean the
Statutes, Ordinances and Regulations of the University
made under sections 43, 45 and 47 respectively;
(m) "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;
(n) "teacher" means a person appointed or recognized by
the University for the purpose of imparting instruction
or conductin g and guiding research and includes a
person who may be declared by the Statutes to be a
teacher;
(o) "University" means the Dr. Bhimrao Ambedkar Law
University, Jaipur incorporated under section 3; and
(p) "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 m embers so
long as they continue to hold such office or membership shall
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constitute a body corporate by the name of " the Dr. Bhimrao
Ambedkar Law University, Jaipur" 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, transfer or dispo sal of
such property shall be made without the prior approval of the State
Government.
(3) The headquarters of the University shall be at Jaipur
which shall be the headquarters of the Vice-Chancellor.
(4) In all suits and other legal proceedings by or aga inst 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 tim e being in force, the jurisdiction of the
University shall extend to whole of the State of Rajasthan and all
Law colleges, except constituent colleges of other Universities,
shall be affiliated to the Dr. Bhimrao Ambedkar Law University,
Jaipur 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 necessa ry and proper, from
association with, or from admission to
the privileges of the University
constituted by this Act any institute,
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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 th e 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. Objects of the University. - The University shall be
deemed to have been established and incorporated for the purpose,
among others, of-
(i) making provision for imparting legal education in
different branches of learning;
(ii) furthering the prosecution of research in all
branches of legal education.
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 a ny 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 required 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
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(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 Backward Classes, More Backward
Classes 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:-
(a) to prov ide for instruction in various branches of
legal learning as the University may deem fit;
(b) to make provision for research and advancement of
knowledge and dissemination of the findings of
research and knowledge;
(c) to institute and confer degrees, diplomas and other
academic distinction;
(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 cooperate 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
appointments 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;
(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;
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(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, wh ether incidental to
the powers aforesaid or not, as may be requisite in
order to further the objects of the University.
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 other academic distinctions upon persons
entitled to receive them.
(3) The Chancellor may of 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 t herein;
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:
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 perso n
shall be passed unless such person has been given an opportunity
of making his representation.
(4) The Chancellor shall exercise such other powers and
perform such other functions as may be conferred on or assigned to
him by or under this Act.
9. Visitat ion.- (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 college, institution or h ostel maintained by
the University; or
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(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 per son or persons as he 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 intention to cause an inspection or inquiry to be
made and the University shall be entitle d to be represented at such
inspection or inquiry.
(4) The Chancellor shall communicate to the University his
views with reference to the result of such inspection or inquiry and
may, after ascertaining the opinion of the University thereon,
advise the Uni versity 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 th e 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 does 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 office rs and authorities of the University,
namely:-
(a) Officers of the University-
(i) the Vice-Chancellor;
(ii) the Registrar;
(iii) the Comptroller;
(iv) the Estate Officer;
(v) the Dean of Student Welfare;
(vi) the Deans of Faculties; and
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(vii) 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 Board of Management;
(ii) the Academic Council;
(iii) the Faculties;
(iv) the Board of Studies;
(v) the Finance Committee; and
(vi) such other authorities as may be de clared 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, a distingui shed 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
committment.
(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 prepa re 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
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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 off ice 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 Gov ernment. 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, resi gnation, 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
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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 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:-
(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) 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 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 Bo ard, 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
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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.
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 fur ther 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 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 executive and academic
officer of the University and sh all, 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
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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 R egulations 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 earl iest
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 servic e 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 reg arding 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. 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 sh all be the ex-officio Secretary to the
Board, the Academic Council and any other authority declared by
the Statutes to be the Authority of the University.
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(4) It shall be the duty of the Registrar-
(a) to be the custodian 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 any committee
appointed by the authorities of the University.
(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, r esolution, 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, or 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 resolution 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 42.
(7) The Registrar shall exercise such powers and perform
such other functions 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.
15. 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
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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 such
other financial functions, as may b e 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 contr ol 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 respo nsible 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;
(e) ensure that the registers of buildings, land,
furniture and equipments are maintained up -to-
date, and that stock checking is conducted in
respect of equipments and oth er consumable
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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 34, 35 and 36.
16. Estate Officer and Dean of Student Welfare.- (1) The
Board may 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 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.
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17. Deans of faculties and their functions. - (1) There
shall be a Dean of each faculty.
(2) The Deans of faculties sh all 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.
18. Other Officers and employees. - The mode of
appointment and the functions of other officers menti oned 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.
19. 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.
20. Constitution and composition of the Board of
Management.- (1) The Board shall be the highest executive body
of the University a nd 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 Deputy
Secretary to Government;
(ii) the Secr etary in charge of Higher Education
Department, or his nominee not below the rank
of Deputy Secretary to Government;
(iii) the Secretary in charge of Law Department, or
his nominee not below the rank of Deputy
Secretary to Government;
(iv) the Commissioner/Director, as the case may be,
College Education, Rajasthan; and
(vi) the Registrar of the University, Member -
Secretary.
Explanation.- For the purpose of this
clause, "Secretary in charge" means the
Secretary in charge of the Department and
includes a n Additional Chief Secretary and
Principal Secretary when he is in charge of a
department.
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(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;
(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; and
(IV) Elected Members - Two teachers of the
University or its constituent or aff iliated
colleges who have put in not less than seven
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 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) T he 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 m ay
be prescribed.
(5) The minutes of meeting of the Board shall be recorded
and maintained by the Member-Secretary of the Board.
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21. 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;
(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 m anner 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 confe rred or
imposed on it by this Act and the Statutes.
22. 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;
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(c) one Professor from each faculty to be nominated
by the Vice-Chancellor;
(d) one Principal of a constituent college to be
nominated by the Vice-Chancellor;
(e) the Secretary in charge of Higher Education
Department or his nominee not below the rank of
a Deputy Secretary to the Government ;
(f) Commissioner/Director, as the case may be,
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;
(j) one teacher other than the Professors, from a
constituent college/Universi ty 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 deg ree or post -graduate
classes to be nominated by the State
Government; and
(l) the Registrar of the University, Member -
Secretary.
Explanation.- For the purpose of clause (e)
of this sub section , "Secretary in charge" means
the Secretary in charge of the Department and
includes an Additional Chief Secretary and
Principal Secretary when he is in charge of a
department.
(2) The term of office of nominated members shall be two
years.
23. 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
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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.
24. Composition and functions 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) Chairmen 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; and
(e) two External experts nominated by the
Academic Council.
(3) Faculty shall perform such functions as may be
prescribed by the Statutes.
25. Board of Studies. - (1) There shall be such number of
Boards of Studies as may be determined by the Statutes.
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.
26. Finance Committee.- (1) The Finance Committee shall
consist of the following members, namely:-
(a) the Vice-Chancellor, who shall be the Chairman
of the Committee;
(b) the Secretary in charge of Finance Department,
or his nominee not below the rank of Deputy
Secretary to Government;
(c) the Secretary in charge of Higher Education
Department, or his nominee not below the rank
of Deputy Secretary to Government;
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(d) one member of the Board, to be nominated by
the Board from amongst its non -official
members;
(e) two professors, by rotation, to be nominated by
the Board; and
(f) the Comptroll er, who shall be the Member -
Secretary of the Committee.
Explanation.- For the purpose of clauses
(b) and (c), "Secretary in charge" means the
Secretary in charge of the Department and
includes an Additional Chief Secretary and
Principal Secre tary when he is in charge of a
department.
(2) The term of office of the members nominated under
clauses (d) and (e) shall be two years.
27. Functions of Finance Committee. - Subject to the
other provisions of this Act, the Finance Committee shall broadly
perform the following functions, namely:-
(i) to examine the annual accounts and annual
budget estimates of the University and to
advise the Board thereon;
(ii) to review from time to time the financial
position of the University;
(iii) to make recommendations to the Boar d on all
financial policy matters of the University;
(iv) to make recommendations to the Board on all
proposals involving raising of funds, receipts
and expenditure;
(v) to provide guidelines for investment of surplus
funds;
(vi) to make recommendations to the Board on all
proposals involving expenditure for which no
provision has been made in the budget or for
which expenditure in excess of the amount
provided in the budget needs to be incurred;
(vii) to examine all proposals relating to the
revision of pay -scales, up gradati on of the
scales and those items which are not included
in the budget prior to placing before the
Board; and
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(viii) to exercise such other powers and perform
such other functions as may be conferred or
imposed upon it by the Regulations.
28. Teaching of the Unive rsity.- (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.
29. 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.
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 ser vice upon attaining the age of sixty
years.
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 prescrib ed, such pension, gratuity, insurance
and provident fund as it may deem fit.
(2) The provisions of the Provident Funds Act, 1925
(Central Act No. 19 of 1925), shall apply to a fund or an insurance
scheme as if it were a State Government fund or scheme and the
University shall contribute to or invest in such fund or scheme.
(3) Provision shall be made in the Statutes to ensure that
staff members transferred from employment in the service of the
State shall have their accrued service benefits protected upon s uch
transfer.
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32. 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, instExcerpt shown. Open the full act in Lexace.