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State of Rajasthan - Act

The University of Rajasthan (Amendment) Act, 1978

RAJASTHAN
India

The University of Rajasthan (Amendment) Act, 1978

Act 13 of 1978

  • Published on 13 November 1978
  • Commenced on 13 November 1978
  • [This is the version of this document from 13 November 1978.]
  • [Note: The original publication document is not available and this content could not be verified.]
The University of Rajasthan (Amendment) Act, 1978Act No. 13 of 1978Statement of Objects and Reasons - There exist post(s) of Pro-Vice-Chancellor in the Central University and other big Universities of the Country. No such post has been provided for in the University of Rajasthan Act, 1946. The problems faced by the administration in the various Universities of the Country are more or less similar. The Vice- Chancellor of the University is the principal executive of the University and is the ex-officio Chairman of the Senate, the Syndicate and the Academic Council. He is also the ex-officio member of the various bodies/committees over which he has to preside. The various Selection Committees under the Statutes for the recruitment of teachers and officers are also presided over by the Vice-Chancellor. Looking to the multi-feriousness and the nature of the duties of the Vice-Chancellor; it was considered expedient and necessary to provide adequate assistance to him both of the academic and administrative side. The recent indisposition of the Vice-Chancellor also added a dimension to this problem and necessitated an immediate action.2. Since the Rajasthan Legislative Assembly was not in session and the circumstances called for an immediate action, the Governor made and promulgated the University of Rajasthan (Amendment) Ordinance, 1978 on the 18th day of September, 1978. The Bill seeks to replace the said Ordinance.Published in Rajasthan Gazette, Extraordinary Part III-A, dated 6-10-1978 at Pages 104-105.[Received the assent of the Governor on the 13th day of November, 1978.]Notification No. F. 2(41) Vidhi/78, dated 13-11-1978 - Rajasthan Gazette Extraordinary, Part IV-A dated 13-11-1978, Page 59. - The following Act of the Rajasthan State Legislature received the assent of the Governor on the 13th day of November, 1978 and is hereby published for general information:-An Act further to amend the University of Rajasthan Act, 1946.Be it enacted by the Rajasthan State Legislature in the Twenty-ninth Year of the Republic of India, as follows:-

1. Short title and commencement.

(1)This Act may be called the University of Rajasthan (Amendment) Act, 1978.
(2)Except section 8; which shall come into force, at once, the other provisions of this act shall be deemed to have come into force on the 18th day of September, 1978.

2. Amendment of section 9, University of Rajasthan Act, 1946.

- In section 9 of the University of Rajasthan Act, 1946, hereinafter referred to as the principal Act, after clause (ii), the following new clause shall be inserted, namely:-"(iia) The Pro-Vice-Chancellor".

3. Amendment of section 12, University of Rajasthan Act, 1946.

- Sub-section (7) of section 12 of the principal Act, shall be substituted by the following, namely:-"(7) When a temporary vacancy in the office of the Vice- Chancellor occurs by reason of leave, illness or otherwise, the Pro-Vice-Chancellor shall carry on the office of the Vice-Chancellor. Where, however, there is no Pro-Vice-Chancellor or he is also temporarily absent, the Syndicate shall forthwith report the same to the Chancellor who shall make such arrangements for carrying on the office of Vice-Chancellor as he may deem fit".

4. Insertion of new section 13A, University of Rajasthan Act, 1946.

- After section 13 off he principal Act, the following new section shall be inserted, namely:-"13A. The Pro-Vice-Chancellor. - (1) The Pro-Vice-Chancellor may be a whole time or part time officer of the University and shall be appointed by the Chancellor in consultation with the Vice-Chancellor.
(2)The Pro-Vice-Chancellor shall hold office for a period of three years and shall be eligible for re-appointment for a second term and such re-appointment shall be made in the manner prescribed in subsection (1):Provided that no person shall be appointed as Pro-Vice-Chancellor for more than two terms:Provided further that Notwithstanding the expiry of his term, the Pro-Vice-Chancellor shall continue to hold his office until his successor is appointed and enters upon his office.
(3)The emoluments and other conditions of service of the Pro-Vice-Chancellor shall be such as may be prescribed by the Statutes:Provided that the emoluments and the conditions of service of the first Pro-Vice-Chancellor shall be such as are specified by the Chancellor.
(4)The Pro-Vice-Chancellor may, at any time, relinquish his office by submitting, not less than sixty days in advance of the ate on which he wishes to be relieved, his resignation to the Vice-Chancellor, or if there be no Vice-Chancellor to the Chancellor.
(5)Subject to the control and supervision of the Vice-Chancellor, the Pro-Vice-Chancellor shall exercise the powers and perform the functions as specified below:-
(a)Implementation of decisions taken by various bodies of the University such as, the Senate, the Syndicate and the Academic Council;
(b)Attending to all matters relating to affiliated colleges;
(c)Appointment of clerical staff of the University except those for which powers have been delegated to the Registrar;
(d)Disciplinary powers in respect of above staff;
(e)Attending to all matters relating to students welfare etc; and
(f)Perform such other duties and functions and exercise such other powers as the Vice-Chancellor may specify in general or in individual cases and shall assist the Vice-Chancellor in all matters, academic and administrative".

5. Amendment of section 18, University of Rajasthan Act, 1946.

- In sub-section (1) of section 18 of the Principal Act, after clause (ii), the following clause shall be inserted, namely:-"(iia) The Pro-Vice-Chancellor".

6. Amendment of section 21, University of Rajasthan Act, 1946.

- In sub-section (1) of section 21 of the Principal Act, after clause (i) the following new clause shall be inserted, namely:-"(ia) The Pro-Vice-Chancellor".

7. Amendment of section 23, University of Rajasthan Act, 1946.

- In sub-section (1) of section 23 of the principal Act, clause (i) the following new clause shall be inserted, namely:-"(ia) The Pro-Vice-Chancellor".

8. Repeal and Savings.

(1)The University of Rajasthan (Amendment) Ordinance, 1978 (Ordinance No. 16 of 1978) is hereby repealed.
(2)Notwithstanding such repeal anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by the Act.