Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhav University, Pindwaka (Sirohi) Act, 2014 07 of 2014 [03 March 2014] CONTENTS 1. Short title, extent and commencement Madhav University, Pindwaka (Sirohi) Act, 2014 07 of 2014 [03 March 2014] PREAMBLE An Act to provide for establishment and incorporation of the Madhav University, Pindwara (Sirohi) in the State of Rajasthan and matters connected therewith and incidental thereto. Whereas, with a view to keep pace with the rapid development in all spheres of knowledge in the world and the country, it is essential to create world level modern research and study facilities in the State to provide state of the art educational facilities to the youth at their door steps so that they can make out of them human resources compatible to liberalized economic and social order of the world; And whereas, rapid advancement in knowledge and changing requirements of human resources make it essential that a resourceful and quick and responsive system of educational research and development be created which can work with entrepreneurial zeal under an essential regulatory set up and such a system can be created by allowing the private institutions engaged in higher education having sufficient resources and experience to establish universities and by incorporating such universities with such regulatory provisions as ensure efficient working of such institutions; And whereas, the Manav Bharti Charitable Trust, Lado, Post Office Sultanpur, Kumarhatti, Solan (Himachal Pradesh), a Trust registered under the Indian Trusts Act, 1882 (Central Act No. 2 of 1882) at Registration No. 1227/2006, dated 2.11.2006 in the office of the Sub-Registrar, Solan (Himachal Pradesh) is engaged in the field of education and running a private university that is Manav Bharti University, Solan (Himachal Pradesh) for last four years; And whereas, the said Manav Bharti Charitable Trust, Lado, Post Office Sultanpur, Kumarhatti, Solan (Himachal Pradesh) has set up educational infrastructures, both physical and academic, as specified in Schedule-I, at Village Bhujela and Wada, Tehsil Pindwara, District Sirohi in the State of Rajasthan and has agreed to invest the said infrastructure in a University for research and studies in the disciplines specified in Schedule-II and has also deposited an amount of rupees one crore to be utilized in establishment of an endowment fund in accordance with the provisions of this Act; And whereas, the sufficiency of the above infrastructure has been got enquired into by a committee, appointed in this behalf by the State Government consisting of the Vice-chancellor, Mohan Lal S ukhad ia University, Udaipur, Director, College Education Rajasthan, Jaipur, Dean Faculty of Management, Mohan Lal Sukhadia University, Udaipur, Dean, Faculty of Science, Mohan Lal Sukhadia University, Udaipur, Dean, Faculty of Law, Mohan Lal Sukhadia University, Udaipur, Principal, Ravindra Nath Tagore Medical College, Udaipur and Director, College of Technology and Agriculture Engineering, Maharana Pratap University of Agriculture and Technology, Udaipur; A n d whereas, if the aforesaid infrastructure is utilized in incorporation as a University and the said Manav Bharti Charitable Trust, Lado, Post Office Sultanpur, Kumarhatti, Solan (Himachal Pradesh) is allowed to run the University, it would contribute in the academic development of the people of the State; Now, therefore, be it enacted by the Rajasthan State Legislature in the Sixty-fifth Year of the Republic of India, as follows:-- 1. Short title, extent and commencement :- (1) This Act may be called the Madhav University, Pindwara (Sirohi) Act, 2014. (2) It extends to the whole of the State of Rajasthan. (3) It shall be deemed to have come into force on and from 25th September, 2013.