Opjs University, Churu Act, 2013

S Rajasthan 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Opjs University, Churu Act, 2013 33 of 2013 [15 September 2013] CONTENTS 1. Short title, extent and commencement Opjs University, Churu Act, 2013 33 of 2013 [15 September 2013] PREAMBLE An Act to provide for establishment and incorporation of the OPJS University, Churu 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 makes 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 O.P.J.S. Trust, Rohtak (Haryana) is a Trust registered under the Indian Trust Act, 1882 (Act No. 2 of 1882) in the office of the Joint Sub-Registrar, Rohtak (Haryana) at Registration No. 9549 dated 3.12.2009 is engaged in the field of education and running educational institutions; And whereas, the said O.P.J.S. Trust, Rohtak (Haryana) has set up educational infrastructures, both physical and academic, as specified in Schedule I, at Village Rawatsar Kunjla, Tehsil Rajagarh, District Churu 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, Maharaja Ganga Singh University, Bikaner, Director, College Education Rajasthan, Jaipur, Dean, Faculty of Law, Maharaja Ganga Singh University, Bikaner, Dean, Faculty of Veterinary Science, Rajasthan University of Veterinary and Animal Sciences, Bikaner, Principal Sardar Patel Medical College, Bikaner and Principal, Government Engineering College, Bikaner; And whereas, if the aforesaid infrastructure is utilized in incorporation as a University and the said O.P.J.S. Trust, Rohtak (Haryana) 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-fourth Year of the Republic of India, as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the OPJS University, Churu Act, 2013. (2) It extends to the whole of the State of Rajasthan. (3) It shall be deemed to have come into force on and from 2nd August, 2013.

Act Metadata
  • Title: Opjs University, Churu Act, 2013
  • Type: S
  • Subtype: Rajasthan
  • Act ID: 22355
  • Digitised on: 13 Aug 2025