Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Jai Narain Vyas University, Jodhpur Act, 1962 17 of 1962 [06 June 1962] CONTENTS 1. Short title and commencement 2. Definitions 3. The University 4. Powers of the University 5. The colleges and jurisdiction of the University 6. Office of the University 7. University open to all classes etc 8. Teaching of the University 9. Officers of the University 10. Chancellor 11. Vice-Chancellor 12. Powers and authorities of the Vice-Chancellor 13. Other officers 14. Authorities of the University 15. The Senate 16. Syndicate 17. The Academic Council 18. Powers and duties of other authorities of the University 19. University Board 20. Constitution etc. of Boards 21. Statutes 22. Statutes how made 23. Ordinances 24. Ordinances how made 25. Regulations 26. Residence of students 27. Hostels and halls 27A. Conferment of autonomous status 27B. Withdrawal of autonomous status 28. University Fund 29. Annual Report 30. Audit and accounts 31. Disputes as to constitution of University Authorities and Bodies 32. Constitution of committees 33. Filling of casual vacancies 34. Proceedings of University Authorities and Bodies not invalidated by vacancies 35. Conditions of service 36. Pension and provident fund 37. Appointment of special Officer, by State Government 38. Reference to Government Officers to be construed in case of change of designation, as reference to corresponding officers 39. Transitory Provisions 40. Removal of difficulties Jai Narain Vyas University, Jodhpur Act, 1962 17 of 1962 [06 June 1962] An Act to provide for the establishment and incorporation of a University at Jodhpur in the State of Rajasthan Be it enacted by the Rajasthan State Legislature in the Thirteenth Year of the Republic of India as follows: 1. Substituted by Act No. 1 of 1992 Pub. in Raj. Govt. Gaz. Exty. Part IV-A dated 33.1992 2. Published in Rajasthan Gazette Extraordinary, Part IV-A, dated 12 June, 1962. 1. Short title and commencement :- (1) This Act may be called Jai Narain Vyas University, Jodhpur Act, 1962. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Definitions :- In this Act and in the Statutes, unless the subject or context otherwise requires, - 1[(a) "College" means a constituent or an affiliated college of the University enumerated in or under Sub- sec. (1) of Sec. 5 and shall include an. autonomous college as well as a college admitted to the privileges of the University in accordance with or under this Act; Explanation :-autonomous college means an educational institution declared as such under the provision of this Act.] 2[(aa) "Director" means the Head of a constituent college and includes, where there is no Director, the person for the time being appointed to act as Director; 2(aaa) "Faculty" means a Faculty of the University,] Explanation I :-Constituent college means a college recognised as such in accordance with the provisions of this Act and the Statutes and Ordinances, Explanation II:-recognised college means a college recognised by the University as such in accordance with the provisions of this Act and the Statutes and Ordinances; (b) "institution" means an institution for research or specialised studies in any branch of knowledge recognised by the University; (c) "hostel" or "hall" means a unit of residence for students of the University or College provided, maintained or recognised by it; (d) "Principal" means the head of a college other than a constituent college and includes, when there is no Principal, the person for the time being appointed to act as principal and, in the absence of the Principal or the Acting Principal, a Vice-Principal duly appointed as such; (e) "Statutes", "Ordinances" and "Regulations" mean respectively the Statutes, Ordinances and Regulations of the University made under this Act; (f) "teachers" include professors, readers, lecturers and other persons imparting instruction and guiding and conducting research in the University or in any college or institution; (g) "University" means Jai Narain Vyas University, Jodhpur; (h) "registered graduate" means a graduate registered under the provisions of this Act and Statutes; and (i) "student" means a student who pursues a regular course of study in a department of the University or in a college or institution. 1. Substituted by Rajasthan Act No. 35 of 1992. Published in Rajasthan Gazette Exty. Pt. IV-A dated 15.12.1992. 2. Substituted by Act No. 1 of 1992 Pub. in Raj. Govt. Gaz. Exty. Part IV-A dated 3.3.1992 3. The University :- (1) The Chancellor and the existing Vice-Chancellor of the University of Jodhpur and the existing members of the Senate, Syndicate and Academic Council of the University and all persons who may hereafter become such officers or members of the aforesaid bodies of the University shall, so long as they continue to be such officers or members, constitute a body corporate by the name of Jai Narain Vyas University, Jodhpur. (2) The University shall have perpetual succession and a common seal, and shall sue and be sued by the said name. 4. Powers of the University :- The University shall have the following powers, namely: - (1) to provide for instruction in such branches of learning as the University may think fit, and to make provision for research and for the advancement and dissemination of knowledge; (2) to hold examinations and to grant to, and confer degrees and other academic distinctions on, persons who have pursued a course of study in the University or in any college or institution; (3) to confer honorary degrees or other distinctions on approved persons in accordance with the Statutes; (4) to grant such diplomas to, and to provide such lectures and instruction for, persons, not being members of the University, as the University may determine; (5) to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine; (6) to institute professorships, readerships, lecturerships, and any other teaching post required by the University; (7) to appoint or recognise persons as professors, readers or lecturers or otherwise as teachers of the University ; and its constituent college; (8) to institute and award fellowships, scholarships, exhibitions, medals and prizes, in accordance with the Ordinances; 1(9) to maintain and manage hostels or halls, to admit to all or any of its privileges colleges, other than constituent or affiliated colleges enumerated in or under Sub-sec. (1) of Sec. 5, and to withdraw all or any of those privileges and to recognise hostels or halls not maintained by the University and to withdraw any such recognition; 2(9-A) to confer autonomous status on a college, institution or a 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; (10) to demand and receive payment of such fees and other charges as may be authorised by Ordinances; (11) to supervise and control the residence and discipline of students of the University and its constituent colleges and to make arrangements for promoting their health and general welfare; (12) to make grants from the funds of the University for assistance to extra-mural teaching; (13) to make special arrangements in respect of the residence, discipline and teaching of women students; (14) to award certificates of proficiency in specified subjects, other than those for which degrees and diplomas are awarded by the University, and to make provision for instruction for the same under conditions laid down in the Ordinances; (15) to acquire, hold and manage and dispose of property, movable and immovable, including trusts and endowments, for the purposes of the University; (16) to borrow on security of University property, and subject to the prior concurrence of the State Government money for the purposes of the University; and (17) to do all such other acts and things, whether incidental to the powers aforesaid or not as may be requisite in order to further the objects of the University as a teaching and examining body and to cultivate and promote the arts, sciences and engineering and other branches of learning and technology. 1. Inserted by Act No. 1 of 1992, Pub. in Raj. Gazette Exty. Pt. IV- A dated 3.3.1992. 2. Substituted by Rajasthan Act No. 35 of 1992. Published in Rajasthan Gazette Exty. Part IV-A dated 15.12.1992 . 5. The colleges and jurisdiction of the University :- (1) The University shall have the following constituent and affiliated colleges : - I. Constituent colleges- (a) Kamla Nehru College for Women; and (b) Institute of Evening Studies. II. Affiliated colleges- (a) Lachoo Memorial College of Science, Jodhpur; (b) Mahesh Teachers Training College, Jodhpur; (c) Onkarmal Somani College of Commerce, Jodhpur; 1[(d) Government Darbar Sanskrit Mahavidhyalaya, Juni Dhan Mandi, Jodhpur; (e) Manila Mahavidhyalaya, Jodhpur; and (f) Shri Nakoda Parshwanath Jain Mahavidhyalaya, Jodhpur.] Provided that the State Government may, in consultation with the University, by notification published in the Official Gazette, enumerate such other college as it deems fit to be a constituent or affiliated college of the University. (2) The jurisdiction of the University shall extend to and the powers conferred by or under this Act shall be exercisable by it in the University departments, its constituent and affiliated colleges and colleges which may be admitted by it to the privileges of the University in accordance with or under this Act. (3) The State Government may, by order in writing: - (a) require any college 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 admission to the privileges of the University any college specified in the order which, in the opinion of the State Government, is required to be associated with or admitted to the privileges of, any other University: Provided that no order made under this Sub-section, - (a) shall be made otherwise than with the concurrence of the Chancellor of the University, or (b) shall be made so as to take effect during the middle of an academic session. 1. Inserted vide Notification published in Rajasthan Gazette Extraordinary on May, 12,1994. 6. Office of the University :- (1) The office of the University shall be located at Jodhpur which shall be the headquarters of the Vice-Chancellor. (2) The convocations for the conferment of degrees shall ordinarily be held at Jodhpur. 7. University open to all classes etc :- The University shall, subject to the provisions of this Act and Statutes, be open to all persons of either sex and of whatsoever race, creed, caste or class and no consideration whatsoever shall be paid to such distinctions in respect of any privileges, award, appointment or promotion by the University: Provided that nothing in this section shall be deemed to require the University to admit to any course of study students exceeding the number prescribed or with academical or other qualifications lower than those prescribed for such course. 8. Teaching of the University :- (1) All teaching recognised by the University shall be conducted in the University or in colleges and institutions; provided that for the purposes of Clause (12) of Sec. 4, the teaching so aided, may be recognised by Ordinances for general or specific purposes. (2) The authorities responsible for organising such teaching shall be prescribed by the Statutes. (3) The courses of study and curricula shall be prescribed by the Ordinances and, subject thereto, by the Regulations. 9. Officers of the University :- The following shall be the officers of the University: - (1) the Chancellor, (2) the Vice-Chancellor, (3) the Registrar, (4) the Deans of the Faculties, and (5) such other persons in the service of the University as may be declared by the Statutes to be officers of the University. 10. Chancellor :- (1) The Governor of Rajasthan shall be the Chancellor. He shall by virtue of his office be the Head of the University and shall, when present thereat, preside over the Senate and at convocations of the University. (2) The Chancellor shall have the right to cause an inspection to be made by such person or persons as he may direct, of the University, its buildings, laboratories, workshops and equipments, and of any college, hall, hostel or institution maintained or recognised by the University, and also of the examinations, teaching and other work conducted or done by the University, and to cause an enquiry to be made in like manner in respect of any matter connected with the University. The Chancellor shall in every case give notice to the University of his intention to cause an inspection or enquiry to be made and the University shall be entitled to be represented thereat. (3) The Chancellor may address the Vice-Chancellor with reference to the result of such inspection or enquiry and tender such advice as he may deem fit to officer regarding the action to be taken by the University. (4) The Vice-Chancellor shall act in accordance with the advice so tendered and communicate to the Chancellor the action taken in pursuance thereof. (5) If the Vice-Chancellor does not, within a reasonable time, take action to the satisfaction of the Chancellor, he may, after considering any explanation furnished or representation made by the Vice-Chancellor, issue such directions as he may deem fit and the University shall be bound to comply with such directions. (6) The Chancellor shall have such other powers as may be conferred on him by the Statutes or Ordinances. 11. Vice-Chancellor :- (1) The Vice-Chancellor shall be a whole-time paid officer of the University and shall be appointed by the Chancellor 1[on the advice of the State Government] upon the recommendation of a selection committee consisting of the following, namely: - (i) a person nominated by the Syndicate, (ii) a person nominated by the Chairman, University Grants Commission, and (iii) an educationist nominated by the Chancellor, and the Chancellor shall appoint one of these three persons as the Chairman of the Committee. 2(2) The emoluments and other conditions of service of the Vice- Chancellor shall be such as may be prescribed by the Statutes and shall not be varied to his disadvantage after his appointment. (3) The Vice-Chancellor shall hold office for a period of three years and will be eligible for re-appointment for a second term and such re-appointment shall be made upon the recommendation of the selection committee referred to in Sub-sec. (1), provided that no person shall hold the office of Vice-Chancellor for more than two terms. (4) The Vice-Chancellor may, at any time, relinquish office by submitting, not less than 60 days in advance of the date on which he wishes to be relieved, his resignation to the Chancellor. (5) Such resignation shall take effect from the date determined by the Chancellor and conveyed to the Vice-Chancellor. (6) 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-sec. (1) and for so long as it not so filled, stop-gap arrangement shall be made by him under and in accordance with Sub-sec. (7). 2( 7 ) 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-sec. (6), the Registrar shall forthwith report the matter to the Chancellor who shall make, on the advice of the State Government, such arrangement for the carrying on of the functions of the office of the Vice-Chancellor as he deems fit. 1. Inserted by Act No. 1 of 1992 Pub. in Raj. Gazette Exty. Pt. IV-A dated 3.3.1992. 2. Substituted by Act No. 1 of 1992 Pub. in Raj. Gazette Exty. Pt. IV-A dated 3.3.1992 . 12. Powers and authorities 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 meetings of the Senate and at any convocation of the University. He shall be an ex-officio member and Chairman of the Syndicate and the Academic Council. He shall have the right to speak in, and to take part in the proceedings of, the meetings of any other authority or body of the University but shall not, merely by virtue of this sub-section, be entitled to vote thereat. (2) It shall be the duty of the Vice-Chancellor to ensure the faithful observance of the provisions of this Act, the Statutes and the Ordinances and he shall, without prejudice to the powers of the Chancellor, possess all such powers as may be necessary in that behalf. (3) The Vice-Chancellor shall have power to convone meetings of the Syndicate, the Senate and the Academic Council: Provided that he may delegate this power to any other officer of the University. (4) The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of discipline therein. (5) In any emergency, when, in the opinion of the Vice- Chancellor, immediate action is required, the Vice-Chancellor shall take such action as he may deem necessary and shall at the earliest opportunity report the action taken to the officer, authority, or body who or which in the ordinary course would have dealt with the matter, but nothing in this sub-section shall be deemed to empower the Vice-Chancellor to incur any expenditure not duly authorised and provided for in the budget. (6) Where any action taken by the Vice-Chancellor under Sub-sec. (5) affects any person in the service of the University to his disadvantage, such person may prefer an appeal to the Syndicate within fifteen days from the date on which the action so taken is communicated to him: Provided that the Syndicate may entertain an appeal under this sub-section after the expiry of the period of limitation prescribed by the same, if it is satisfied that there were sufficient grounds for the applicant being unable to file the appeal within such period. (7) Subject to the provisions contained in Sub-sec. (5) and (6), the Vice-Chancellor shall give effect to the orders of the Syndicate regarding the appointment, suspension, removal or dismissal of officers and teachers of the University. 1(8) Without prejudice to the powers of the Chancellor under Sub- sec. (2) of Sec. 10, the Vice-Chancellor shall have, for good and sufficient cause, power to make an enquiry himself or to cause it to be made, by such officer or officers of the University as he may direct, against a teacher; and (9) The Vice-Chancellor shall exercise such other powers as may be prescribed by the Statutes and the Ordinances. 1. Inserted by Act No. 1 of 1992 Pub. in Raj. Gazette Exty. Pt. IV-A dated 3.3.1992. 13. Other officers :- The mode of appointment and the functions of the officers of the University other than the Chancellor and the Vice-Chancellor, in so far as they are not provided for in this Act, shall be prescribed by the Statutes and Ordinances. 14. Authorities of the University :- The following shall be the authorities of the University: - (i) the Senate, (ii) the Syndicate, (iii) the Academic Council, (iv) the Finance Committee, (v) the Faculties, (vi) the Committees of Courses and Studies, and (vii) such other authorities as may be declared by the Statutes to be the authorities of the University. 15. The Senate :- (1) The Senate shall be the supreme authority of the University, and shall have the power to review the acts of the Syndicate and the Academic Council, and shall exercise all the powers of the University not otherwise provided for by this Act or the Statutes. 1(2) The Senate shall consist of the following persons, namely: - I. Ex-Officio Members: (i) the Chancellor, (ii) the Vice-Chancellor, (iii) all former Vice-Chancellors, (iv) Vice-Chancellors of other Universities in Rajasthan, (v) the Registrar, (vi) the Deans of Faculties, (vii) the Chief Justice of Rajasthan High Court, Jodhpur, (viii) the Minister for Education, Rajasthan, (ix) the Chairman, Board of Secondary Education, Rajasthan, (x) the Director of College Education, Rajasthan , (xi) the Director of Education (Primary and Secondary), Rajasthan, (xii) the Director of Technical Education, Rajasthan, (xiii) two members, not below the rank of the Head of the following Departments, to be nominated by the State Government, by rotation :- (i) Medical, (ii) Industries and Commerce, (iii) Forest, (iv) Public Works, (v) Mines and Geology, and (vi) Development and Planning, (xiv) all the members of the Syndicate, (xv) all the Heads of University Departments of the status of a Professor or a Reader, 2(xvi) one Principal or Head of constituent or affiliated colleges or institutions elected by the Principals and Heads of such colleges or institutions from amongst themselves, (xvii) one member of the State Legislature nominated by the Speaker, (xviii) one member each nominated by (i) the Ministry of Defence Research and Development Organisation, (ii) Oil and Gas Commission, and (iii) the Central Arid Zone Research Institute, Jodhpur, (xix) Chairman, Jodhpur Municipal Board/Corporation, (xx) not more than two members to be nominated by the State Government. II. Life Members: (xxi) every person, who had made a donation to the University, at any one time of an amount of, or of property valued at, one lakh rupees or more, or a representative nominated in this behalf by such person during his life time: Provided that in the case of the donor being a corporate body the membership shall last for a period of twenty years from the date of acceptance by the University of such donation. III. Other Members: (xxii) two persons elected by the Academic Council from amongst its members, 2(xxiii) two persons, not being in the service of the University or college or connected with the management of an affiliated college or a recognised hall or hostel, elected by the registered graduates of the University from amongst themselves, 2(xxiv) (a) eight teachers, other than the Heads of University departments and Principals or Heads of constituent and affiliated colleges of the University (by whatever name designated) elected by the teachers from amongst themselves, (b) Deleted3 (xxv) persons who have rendered distinguished service to education, not exceeding two in number, nominated by the Chancellor, (xxvi) two persons nominated by the State Government, and (xxvii) two persons to be co-opted by the Senate belonging to any two of the following professions, namely: (i) Law, (ii) Medicine, (iii) Engineering and Technology, (iv) Industry and Commerce, (v) Forestry, (vi) Auditing and Accountancy. Explanation : - None shall be regarded as eligible for election under the foregoing Clause (xxvii) unless he: (a) holds qualification entitling him to practice the profession concerned, (b) has prior to the date fixed for the return of nomination of persons for election under this clause practiced the profession concerned for not less than five consecutive years, and (c) resides within area over which the University has its territorial jurisdiction under Sec. 5 of the Act. Till persons in Sub-clause (xxii), (xxiii) and (xxvii) are elected, their places will be temporarily filled by persons nominated by the Chancellor. (xxviii) (a) four persons shall be elected as follows: 2(1) two students of the University departments or its constituent and affiliated colleges shall be elected by the Presidents of the Students Unions of University departments and of such colleges of the University and ten representatives including the President of the Central Students Union, elected by the executive of the Central Students Union, and (2) two persons shall be elected from amongst themselves by- (i) the students who have obtained highest percentage of marks in various subjects at the post-graduate (previous) examinations of the University in preceding year, (ii) the students who have obtained highest percentage of marks at various University examinations at under-graduate and degree level in the preceding year, and (iii) two representatives, elected from amongst themselves by the registered scholars in University Departments, Constituent Colleges and recognised colleges and institutions, who are not employed in University departments, constituent colleges and recognised colleges and institutions, 2Provided that: (a) a person other than a registered scholar as mentioned in Sub- clause (a) (2) (iii), who has passed High School examination more than eight years ago or Pre-University examination more than seven years ago or has taken or is likely to take more than one year in excess of the period prescribed for the course of which he has been or is a student or has not been a student of the University for at least one year, shall not be so elected under Sub-clause (a), (b) he shall automatically cease to be a member of the Senate on his ceasing to be a student or registered scholar, which entitles him to be elected as such. Explanation :-The election of the persons under Clauses (xxiv) and (xxviii) shall be held in accordance with the system of proportional representation by means of the single transferable vote and the voting at such election shall be by secret ballot, 2(xxix) President and Senior Vice-President of the Central Students Union shall be ex-officio other than members. (3) if any body of persons entitled to elect a member fails to do so, within the time prescribed by the Senate, the Senate may appoint as member any person whom that body of persons could have elected as a member, 2(4) Members of the Senate, other than ex-officio members, life members and other members elected under Clauses (xxii), (xxiv) and (xxviii) or nominated under Clauses (xxv) and (xxvi) of Sub- division III of Sub-sec. (2), shall hold office for a period of five years but the members who have been elected or nominated under the provisions of the Statutes and are continuing as such shall remain as such members for their remaining term as if they are elected or nominated under the provisions of this section. The other members elected under Clause (xxii) and Clause (xxiv) shall hold office for a period of three years, those elected under Clause (xxviii) for the current academic session in which they are elected while those nominated under Clause (xxv) and Clause (xxvi) for a period of one year. (5) the election of the two persons by the Academic Council from amongst its members shall be on the basis of simple majority, (6) for the purpose of Sub-clause (xxvii) also, the system of election by simple majority shall be followed. 1. Substituted by (Act No. 12 of 1972) which received assent of the Governor on 21 June 1972: 2. Substituted by Act No. 1 of 1992 Pub. in Raj. Gazette Exty. Pt. IV-A dated 3.3.1992. 3. Omitted by Act No. 6 of 1977 Published in the Rajasthan Gazette Extraordinary, Part IV-A, dated 19 16. Syndicate :- 1[(1) The Syndicate shall be the executive body of the University and shall consist of the following persons, namely: - (i) Vice-Chancellor; (ii) two persons nominated by the Vice-Chancellor from amongst the Deans of faculties or Directors of constituent colleges or Principals of affiliated colleges; (iii) two University Professors nominated by the Vice- Chancellor; (iv) one educationist nominated by the Chancellor; (v) Director of College Education, Rajasthan; (vi) two persons nominated by the State Government; 2(vii) two teachers who have put in not less than seven years teaching experience in an institution of higher education in Rajasthan as on 1st January immediately preceding the year in which elections are held, other than University Professors, Deans, Principals, Heads of affiliated colleges and Directors of constituent colleges of the University, to be elected by the teachers of the University and of its constituent and affiliated colleges from amongst themselves; (viii) two members of the State Legislature nominated by the State Government; and (ix) one person to be elected by the Senate from amongst students who are elected as other members of the Senate under Sub-clause (a) of Clause (xxviii) of Sub-division III of Sub- sec. (2) of Sec. 15 and the ex-officio other members of the Senate under Clause (xxix) of Sub-division III of Sub-sec. (2) of the said section. Explanation-The student members elected under Clause (ix) shall not be associated with the- (a) appointment of examiners; (b) finance; (c) selection of the employees of the University. 2(2) The elected members and members nominated under Clauses (iv), (vi) and (viii) shall hold office for a period of three years and members nominated under Clauses (ii) and (iii) for a period of one year from the date of election or nomination, as the case may be. 1. Substituted by Ordinance No. 1 of 1981. Published in Rajasthan Gazette Extraordinary, Part IV-B, dated 19 May, 1981. Confirmed by Act No. 9 of 1981. Published in the Rajasthan Gazette Extraordinary, Part IV-A, dated 5 October, 1981. 2. Substituted by Act No. 1 of 1992 Pub. in Raj. Gazette Exty. Pt. IV-A dated 3.3.1992. 17. The Academic Council :- The Academic Council shall be the chief academic body of the University, and shall, subject to the provisions of this Act, the Statutes and the Ordinances, have the control and general supervision and be responsible for the maintenance of standards of instruction, education and examination within the University, and shall exercise such other powers and perform such other duties as may be conferred or imposed upon it by the Statutes. It shall have the right to advise the Syndicate on all academic matters. The constitution of the Academic Council and the term of office of its members, other than ex-offtcio members, shall be prescribed by the Statutes. 18. Powers and duties of other authorities of the University :- Subject to the provisions of this Act, the constitution, powers and duties of the authorities of the University, other than the Senate, the Syndicate and the Academic Council, shall be provided for by the Statutes. 19. University Board :- The University shall include a Residence, Health and Discipline Board and such other Boards as may be prescribed by the Statutes. 20. Constitution etc. of Boards :- The constitution, powers and duties of the Residence, Health and Discipline Board and all other Boards of the University shall be prescribed by the Ordinances. 21. Statutes :- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely: - (a) the constitution, powers and duties of the Senate, the Syndicate, the Academic Council, the Finance Committee and such other bodies as it may be deemed necessary to constitute from time to time, 1[except for the constitution of the Senate]. (b) the election, and continuance in office of the members of the said bodies, including the filling of vacancies of members, and all other matters relative to these bodies for which it may be necessary or desirable to provide; (c) the appointment, powers, and duties of the officers of the University; (d) the constitution of a pension or provident fund and the establishment of an insurance scheme for the benefit of the officers, teachers and other employees of the University, (e) the conferment of honorary degrees; (f) the withdrawal of degrees, diplomas, certificates, and other academic distinctions; (g) the establishment or abolition of faculties, departments, hostels or halls, colleges and institutions; (h) the conditions under which colleges and institutions may be admitted to the privileges of the University and the withdrawal of such privileges, including the laying down of minimum standards of admission to the concerned colleges and institutions; (i) the institution of fellowships, scholarships, studentships, exhibitions, medals and prizes; (j) the provision for the establishment of a Co-ordination Committee to consider matters of common interest between the University and other Universities and the State Government; 2( k ) the appointments, powers and duties of the Directors of constituent colleges; (l) the conditions under which colleges and institutes may be affiliated to the University and the withdrawal of such affiliation, including the laying down minimum standard of admission to the concerned colleges and institutions; and (m) all other matters which by this Act are required to be, or may be, provided for by the Statutes. 1. Inserted by Act No. 12 of 1972 Published in Rajasthan Gazette Extraordinary, Part IV-A, dated 28 June, 1972. 2. Inserted & renumbered by Act No. 1 of 1992 Pub. in Raj. Gazette Exty. Pt. IV-A dated 3.3.1992. 22. Statutes how made :- (1) Subject to the provisions of this Act, the Senate may, from time to time, make new or additional Statutes and amend or repeal existing Statutes in the manner hereafter in this section provided (2) The Syndicate may propose to the Senate draft Statutes for acceptance and promulgation by the Senate, and such draft Statutes shall be considered by the Senate at its next meeting. (3) The Senate may approve any such draft Statute as is referred to in Sub-sec. (2) or reject it or return it to the Syndicate for reconsideration, either in whole or in part, together with any amendments which the Senate may suggest: Provided that the Syndicate shall not propose the draft of any Statute or any amendment of a Statute affecting the status, powers or constitution of any existing authority of the University until such authority has been given an opportunity of expressing its opinion upon the proposal, and any opinion so expressed shall be in writing and shall be considered by the Senate. (4) Any member of the Senate may propose to the Senate the draft of any Statute and the Senate may either reject the proposal or refer the same for consideration to the Syndicate, which may either reject the proposal or submit the draft Statute to the Senate in such form as the Syndicate may approve, and the provisions of this section shall apply in the case of any draft Statute so submitted as they apply in the case of a draft Statute proposed to the Senate by the Syndicate. (5) Every new Statute or additional Statute or any amendment or repeal of a Statute shall require the previous approval of the Chancellor, who may sanction promulgation or disallow or remit it for further consideration. 23. Ordinances :- Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matters, namely: - (a) the admission of students to the University and their enrolment as such; (b) the courses of study to be laid down for all degrees, diplomas and certificates of the University; (c) the degrees, diplomas, certificates and other academic distinctions to be awarded by the University, the qualifications for the same, and the measures to be adopted for granting and obtaining of the same respectively; (d) the fees to be charged for courses of study in the University and for admission to the examinations, degrees, and diplomas of the University; (e) the conditions of the award of fellowships, scholarships, studentships, exhibitions, medals and prizes; (f) the conduct of examinations, including the term of office and manner of appointment and the duties of examining bodies, examiners and moderators; (g) the maintenance of discipline among the students of the University; (h) the conditions of residence of students at the University; (l) the special arrangements, if any, which may be made for the residence, discipline, and teaching of women students, and the prescribing for them of special courses of study, (j) the emoluments and the terms and conditions of service of teachers of the University and other staff of the University; (k) the management of colleges, institutions, hostels and halls founded, maintained, or recognised by the University; (l) the supervision and inspection of colleges, institutions, hostels and halls admitted to the privileges of the University; and (m) all other matters which by this Act or the Statutes are to be, or may be, provided for by the Ordinances. 24. Ordinances how made :- (1) Ordinances shall be made by the Syndicate, but no such Ordinance shall take effect until it has been approved by the Chancellor: Provided that no Ordinance concerning admission to the University, or to its examinations, courses of study, schemes of examination, attendance and appointment of examiners shall be considered unless a draft of such Ordinance has been proposed by the Academic Council. (2) The Syndicate shall not have power to amend any draft proposed by the Academic Council under the provisions of Sub-sec. (1), but may reject it or return it to the Academic Council for reconsideration, either in whole or in part, together with any amendments which the Syndicate may sugges: Provided that no Ordinance affecting the income or expenditure of the University shall be made, amended, repealed or added to, unless prior consent in writing of the State Government to the draft of such Ordinance has been obtained. (3) All Ordinances made by the Syndicate shall be submitted to the Senate, and shall be considered by the Senate at its next meeting. The Senate shall have power, by a resolution passed by a majority of not less than two-thirds of the members voting, to cancel any Ordinance made by the Syndicate and such Ordinance shall from the date of such resolution be void. 25. Regulations :- (1) The authorities of the University may make Regulations consistent with this Act, the Statutes and the Ordinances- (a) laying down the procedure to be observed at their meetings and the number of members required to form a quorum; (b) providing for all matters which by this Act, the Statutes, or the Ordinances are to be prescribed by the Regulations; and (c) providing for all other matters solely concerning such authorities or committees appointed by them, and not provided for by this Act, the Statutes or the Ordinances. (2) Every authority of the University shall make Regulations providing for the giving of notice to the members of such authority of the dates of meetings and of the business Jo be considered at such meetings, and for the keeping of a record of the proceedings of meetings. (3) The Syndicate may direct the amendment, in such manner as it may specify, of any Regulation made under this section or the annulment of any Regulation made thereunder: Provided that any authority or Board of the University which is dissatisfied with any such direction may appeal to the Senate, whose decision in the matter shall be final. 26. Residence of students :- Resident students shall reside in the accommodation provided by the University or approved by the Vice-Chancellor, subject to the conditions prescribed. 27. Hostels and halls :- (1) The hostels or halls shall be such as may be maintained by the University or approved and recognised by the Syndicate on such general or special conditions as may be prescribed by the Ordinances. (2) The wardens and superintending staff of the hostels and the halls shall be appointed in the manner prescribed by the Ordinances. (3) The conditions of residence in the hostels and halls shall be prescribed by the Ordinances and every hostel or hall shall be subject to inspection by any member of the Residence, Health and Discipline Board authorised in this behalf by the Board, and by any officer of the University or other person authorised in this behalf by the Syndicate. (4) The Syndicate shall have power to suspend or withdraw the recognition of any hostel or hall which is not conducted in accordance with the conditions prescribed by the Ordinances. 27A. Conferment of autonomous status :- 1[(1) An affiliated college or a recognised 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 power to make necessary rules for the purpose. (2) The Syndicate shall for the purpose of satisfying itself about the standards of education in such a college, institution or department, may direct an enquiry to be made in the prescribed manner by a standing committee consisting of such persons as are deemed fit. (3) On receipt of the report of the said committee and the recommendations of the Academic Council thereon, the Syndicate on being satisfied, shall refer the matter to the University Grants Commission and the State Government to obtain their concurrence. (4) On receipt of such concurrence, the University shall confer the autonomous status on the college, the institution or the department, as the case may be. (5) The status of autonomy may be granted initially for a period of five years subject to review by an expert committee to be constituted for this purpose. The committee shall comprise the following namely: - (a) one nominee of the University; (b) one nominee of the State Government; (c) one nominee of the University Grants Commission; (d) one Principal of an autonomous college to be nominated by the Vice-Chancellor, and (e) an officer of the University. (6) The committee shall submit its report to the Syndicate for further action. (7) The University shall continue to exercise general supervision over such college, institution or department and to confer degrees on the students of such college, institution or department. (8) The autonomous college, institution or department shall appoint such committees as maybe prescribed for the proper management relating to academic, financial and administrative affairs. (9) Every autonomous college, institution or department shall furnish such reports, returns and other informations as the Syndicate may require from time to time to judge efficiency. (10) The Syndicate shall cause every autonomous college, institution or department to be inspected from time to time. 1. Inserted by Rajasthan Act No. 35 of 1992. Pub. in Raj. Gazette Exty. Pt. IV-A dated 15.12.1992. 27B. Withdrawal of autonomous status :- 1[(1) The conferment of autonomous status may be withdrawn by the University if the college, institution or department has failed to observe any condition of its conferment or the efficiency thereof has so deteriorated that in the interest of education it is necessary to do so. (2) Before an order under Sub-sec. (1) is made, the Syndicate shall, by one months notice in writing, call upon the college, institution or department to show cause why such an order should not be made. (3) On receipt of the explanation, if any, made by the college, institution or department in reply to the notice, the Senate shall, after consulting the Syndicate and the Academic Council and the University Grants Commission report the matter to the State Government. (4) The State Government shall, after such further enquiry, if any, as may be deemed fit, record its opinion in the matter and convey its decision to the University and the University shall thereupon make such order as it deems fit. (5) Where in the case of an autonomous college, institution or department, the autonomous status conferred under Sec. 27-A is withdrawn by an order made under Sub-sec. (4), such college, institution or department, as the case may be, shall cease to have an autonomous status from the date specified in the order. 1. Inserted by Rajasthan Act No. 35 of 1992. Pub. in Raj. Gazette Exly. Pt. IV-A dated 15.12.1992 . 28. University Fund :- (1) The University shall establish a fund to be called the University Fund. (2) The following shall form part of, or be paid into, the University Fund: - (a) any contribution or grant by Government, (b) the income of the University from all sources, including income from fees and charges, (c) trusts, bequests, donations, endowments and other grants, if any, and (d) such other moneys as may be credited to the University Fund or may be prescribed by the Statutes. (3) The matters to which the University Fund shall be applied and appropriated shall be prescribed by the Statutes. (4) All expenses incurred under, and in pursuance of, any provision contained in this Act shall be met out of the University Fund. 29. Annual Report :- The annual report of the University shall be prepared under the direction of the Syndicate, and shall be submitted to the Senate on or before such date as may be prescribed by the Statutes, and shall be considered by the Senate at its annual meeting. The Senate may pass resolutions thereon which shall be communicated to the Syndicate. 30. Audit and accounts :- (1) The annual accounts and balance sheet of the University shall be prepared under the directions of the Syndicate, and all moneys accruing to, or received by, the University, from whatsoever source drawn, and all amounts disbursed or paid shall be entered in the accounts. (2) The accounts shall be audited in such manner as may, after consultation with the State Government, be prescribed by Statutes, by such auditors of high standing as the State Government may appoint in this behalf, and the cost of such audit shall be a charge on the University Fund. (3) The accounts, when audited, shall be printed in such form as may, after consultation with the State Government, be prescribed by Statutes and the copies of such accounts together with the copies of audit report shall be submitted by the Syndicate to the Senate and the State Government. (4) It shall be lawful for the State Government to require any person who is found to have spent or misappropriated or authorised the expenditure of funds in excess of amounts provided in the budget or in violation of any provision of this Act, the Statutes or the Ordinances, to reimburse the amount so spent or misappropriated and the State Government may take all such steps as may be deemed necessary to effect the recovery thereof and steps so taken shall be without prejudice to any other action which may be taken under any other law: Provided that the State Government shall, before requiring any person as aforesaid, give him a reasonable opportunity of making a representation. (5) The Syndicate shall also prepare, before such date as may be prescribed by the Statutes, a statement of the financial estimates for the ensuing year. (6) The annual accounts and the financial estimates shall be considered by the Senate at its annual meetings and the Senate may pass resolutions with reference thereto and communicate the same to the Syndicate. 31. Disputes as to constitution of University Authorities and Bodies :- If any question arises whether any person has been duly elected, or appointed as, or is entitled to be, a member of any authority or other body of the University, the matter shall be referred to the Chancellor, whose decision thereon shall be final. 32. Constitution of committees :- Where any authority of the University is given power by this Act or the Statutes to appoint committees, such committee shall, save as otherwise provided, consist of members of the authority concerned and of such other persons (if any) as the authority in each case may think fit. 33. Filling of casual vacancies :- All casual vacancies among the members (other than ex-officio members) of any authority or other body of the University shall be filled, as soon as conveniently may be, by the person or body who appointed, elected or co-opted the member whose place has become vacant; and the person appointed, elected or co-opted to a casual vacancy shall be a member of such authority or body for the residue of the term for which the person whose place he fills would have been a member. 34. Proceedings of University Authorities and Bodies not invalidated by vacancies :- No act or proceedings of any authority or other body of the University shall be invalidated merely by reason of the existence of vacancy or vacancies among its members. 35. Conditions of service :- (1) Every salaried officer and teacher of the University shall be appointed by means of a written contract. The contract shall be lodged with the Registrar of the University, and a copy thereof shall be furnished to the officer or teacher concerned. (2) Any member of the public services in India whom it is proposed to appoint to a post in the University shall, subject to the approval of such appointment by the Government (concerned) have the option: - (i) of having his services lent to the University for a specified period and remaining liable to revert to, or to be recalled by, the Government concerned; or (ii) of resigning Government Service on entering the service of the University. (3) Any dispute arising out of a contract between the University and any officer or teacher of the University shall, on the request of such officer or teacher, be referred to a tribunal of arbitration consisting of one member appointed by the Syndicate, one member nominated by the officer or teacher concerned and considered acceptable by the Vice-Chancellor, and an umpire appointed by the Chancellor. The decision of the tribunal shall be final and no suit shall lie in any civil Court in respect of the matters decided by the tribunal. Every such request shall be deemed to be a submission to arbitration within the meaning of the Arbitration Act, 1940 (Central Act X of 1940) and all the provisions of that Act, with the exception of Sec. 2 thereof, shall apply accordingly. 36. Pension and provident fund :- (1) The University shall constitute, for the benefit of its officers, teachers, clerical staff and servants, in such manner and subject to such conditions as may be prescribed by the Statutes, such pension, insurance or provident fund as it may deem fit. (2) Where any such pension, insurance or provident fund has been so constituted or where any such pension, insurance or provident fund has been constituted by a college under rules which have been approved by the State Government, the State Government may declare that the provisions of the Provident Funds Act, 1925 (Central Act XIX of 1925), shall apply to such fund, as if it were a Government provident fund. 37. Appointment of special Officer, by State Government :- (1) At any time after the passing of this Act, and until such time as the authorities of the University shall have been duly constituted, or until such further time as the Syndicate may desire, a Special Officer shall be appointed by the State Government for the University. (2) It shall be the duty of the Special Officer to convene the first meeting of the Senate and of the Syndicate within six months of his assuming charge of his appointment. He shall be empowered to appoint such clerical and menial staff as may be necessary. No member of the clerical or menial staff shall be permanently employed until his appointment has been confirmed by the Syndicate. (3) The Special Officer shall be empowered to incur all necessary expenditure, subject to the approval of the Chancellor. 38. Reference to Government Officers to be construed in case of change of designation, as reference to corresponding officers :- Where any provision of this Act or of the Statutes, Ordinances, Regulations refers to an officer of the Government by designation then, if that designation is altered or that office ceases to exist, the reference shall be construed as a reference to the altered designation, or as the case may be, to such corresponding officer as the Government may direct. 39. Transitory Provisions :- 1[O n the date of the commencement of the Jodhpur University (Change of Name and Amendment) Act, 1984,- (a) any person holding office as Vice-Chancellor of the University shall, on such commencement, be the Vice-Chancellor of the University so reconstituted and shall continue to hold the said office and to exercise all powers and to perform all duties conferred on the Vice-Chancellor by or under the provisions of this Act for the residue of his term as vice-Chancellor of the University of Jodhpur; (b) the members of the authorities, bodies and committees of the University, shall be deemed to be respectively the members of the authorities, bodies and committees of the University so re- constituted and shall continue to exercise all powers and perform all duties conferred on the authorities, bodies and committees by or under this Act or the Statutes; (c) the appointments of the Registrar and all other officers and servants of the University which are lawfully subsisting shall be deemed to have been made under and for the purposes of this Act and the Registrar and all such officers and servants shall continue to hold office and to act, subject to the conditions governing the terms of their office or employment except in so far as such conditions may be altered by competent authority, (d) all colleges admitted to the privileges of the University shall be deemed to be the colleges admitted to the privileges of the University so reconstituted; (e) all registered scholars in University departments and colleges of the University shall be deemed to be registered scholars in the departments and colleges of the University so reconstituted; (f) all property, movable or immovable and all rights, interests of whatever kind, powers and privileges of the University shall be deemed to be transferred to and vested in the University so re- constituted and shall be applied to the objects and for the purposes of the University so reconstituted; (g) all benefications or grants accepted or received by or promised to the University shall be deemed to have been accepted or received by or promised to the University so re-constituted, and all the conditions on which such benefications or grants were accepted or received or promised shall be deemed to be valid under this Act; (h) all dues, liabilities and obligations incurred and lawfully subsisting in favour of or against the University shall be the dues, liabilities and obligations in favour of or against the University so re-constituted; (i) any will, deed or other document, which contains any bequest, gift, trust in favour of the University or any nomination, filed in the University shall be construed as if the University as reconstituted is named therein; (j) the appointments of all the examiners of the University as lawfully subsisting shall be deemed to have been made under and for the purposes of this Act and such examiners shall continue to hold office and to act until fresh appointments are made; (k) all Statutes, Ordinances and Regulations, all notices and orders made or issued under the Jodhpur University Act, 1962 shall, so far as such Statutes, Ordinances, Regulations, notices and orders are not inconsistent with the provisions of this Act, continue in force until they are superseded or modified or withdrawn under the provisions of this Act; and (l) all references to the University in any enactment or other instruments issued under an enactment, shall be construed as references to the University so re-constituted. Explanation - For the purposes of this section, the expression : (i) "this Act" means the Jodhpur University Act, 1962 as amended by the Jodhpur University (Change of Name and Amendment) Act, 1984; (ii) "University" means the University of Jodhpur as constituted by or under the Jodhpur University Act, 1962; and (iii) "the University so re-constituted" means Jai Narain Vyas University, Jodhpur as reconstituted by or under the principal Act as amended by the Jodhpur University (Change of Name and Amendment) Act, 1984.] 1. Inserted by Act No. 1 of 1992 Pub. in Raj. Gazette Exty. Pt. IV-A dated 3.3.1992. 40. Removal of difficulties :- 1[(1) The State Government may for the purpose of removing any difficulties, particularly in relation to the "re-constitution of the University of Jodhpur as Jai Narain Vyas University, Jodhpur, by or under the provisions of the Jodhpur University (Change of Name and Amendment) Act, 1984, hereafter in this section referred to as the Amending Act, in matters covered by this Act" shall be substituted; (a) direct that this Act, shall during such period as may be specified in the order, take effect subject to such adaptations whether by way of modifications, addition or omission and consistent with the Amending Act as it may deem fit to be necessary or expedient, or (b) make such other temporary provisions for the purpose of removing any such difficulties as it may deem fit to be necessary or expedient: Provided that no such order shall be made after 2[twelve months] from the date of the commencement of Amending Act.] 3(2) The provisions made by order under Sub-sec. (1) shall have effect as if enacted in this Act and any such order may be made so as to be retrospective to any date not earlier than the date of commencement of the Amending Act. 1. Renumbered by Act No. 1 of 1992 Pub. in Raj. Gazette Exty. Pt. IV-A dated 3.3.1992. 2. Substituted Ordinance 1963* and confirmed by Act No. 4 of 1964, Published in Rajasthan Gazette Extraordinary, Part IV-A, dated 26 March, 1964. 3. Added-ibid.