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State of Rajasthan - Act

First Statutes of the University of Udaipur

RAJASTHAN
India

First Statutes of the University of Udaipur

Rule FIRST-STATUTES-OF-THE-UNIVERSITY-OF-UDAIPUR of 1963

Published on 7 August 1963
Commenced on 7 August 1963
[This is the version of this document from 7 August 1963.]
[Note: The original publication document is not available and this content could not be verified.]

First Statutes of the University of UdaipurPublished vide Notification No. F. 2 (89) Agri/3/62, dated 7-8-63, published in Rajasthan Gazette, Part 4-C, Extraordinary, dated 29-8-63In exercise of the powers conferred by sub-section (1) of Section 35 of the Udaipur University Act, 1962 (Rajasthan Act 18 of 1962), the State Government hereby makes the following first Statutes of the University of Udaipur, Udaipur, namely:-

Chapter I
General

1. Short title

- These statutes may be called the "First Statutes of the [University of Udaipur, Udaipur] [Now Mohan Lal Sukhadia University.]".

2. Commencement

- They shall come into force at once.

3. Definitions

- In these statutes unless there is anything repugnant in the subject or context: -

(a)'Act' means the University of Udaipur Act, 1962;

(b)'Authorities', 'Officer', 'Professors', 'Associate Professors', 'Assistant Professors', 'Instructors', 'Ministerial staff', and 'Maintenance and Utility staff mean respectively 'Authorities', 'Officers', 'Professors', 'Associate Professors', 'Assistant Professors', 'Instructors', 'Ministerial staff and the 'Maintenance and Utility Staff of the University'

(c)'Board' means the Board of Control of the University as constituted under section 19 of the Act:

(d)'College' includes an institution maintained by the University and authorised to conduct teaching necessary for admission to degrees granted by the University and to conduct research and extension;

(e)'Dependent' with reference to a deceased subscriber to the 'Provident Fund' means any of the following relations of a deceased subscriber to the 'Provident Fund' viz., a wife, husband, parent, child, minor brother, unmarried sisters and deceased son's widow and child, and where no parent of the subscriber is alive, a paternal grand parent:

(f)'Elector' means a registered graduate of the University who is eligible to vote at an election to the Board by the registered graduates:

(g)'Electoral Rolls' means the electoral rolls prepared and published under these statutes in connection with an election to the Board by the registered graduates;

(h)[ 'Executive Committee' means the Executive Committee of the Board of Control of the University as constituted under section 19(10) of the Act;] [Inserted by Resolution No. 48 dated 27-10-1964, app. by the Chancellor, and notified by the University of Udaipur on 27/28- 11-1964.]

(i)'Family' with reference to a subscriber to the Provident Fund means-

(i)In the case of a male subscriber, the wife or wives and children, widows of a subscriber and the widows, or and children of a deceased son of the subscriber:

Provided that if a subscriber proves that his wife has been judicially separated from him, or divorced by him under a decree of the court or that he has obtained a decree of the nullity of marriage by competent court or that she has ceased under the customary law of the community to which she belongs to be entitled to maintenance, she shall henceforth be deemed to be no longer member of the subscriber's family in matters to which these statutes relate, unless the subscriber subsequently indicates by express notification in writing to the Comptroller that she shall continue to be so regarded;

(ii)In the case of woman subscriber, the husband and children of a subscriber and the widow or widows and children of a deceased son of the subscriber:

Provided that if a subscriber by notice in writing to the Comptroller expresses her desire to exclude her husband from her family the husband shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these statutes relate unless the subscriber subsequently cancels formally in writing her notice of excluding him.Note:-1-'Children' means legitimate children.Note:-2-An adopted child shall be considered to be a child when the Comptroller or if any doubt arises in the mind of the Comptroller the Vice-Chancellor, after obtaining legal advice is satisfied that under the personal law of the subscriber, adoption is legally recognised as conferring the status of a natural child but in this case only.Note:-3-When a person has given his child in adoption to another person and if under the personal law of the adopter, adoption is legally recognised as conferring the status of a natural child such a child should, for the purpose of these statutes be considered as excluded from the family.

(j)'Form' means a form annexed to these statutes;

(k)'Provident Fund' means the University of Udaipur Contributory Provident Fund maintained under these statutes;

(l)'Gratuity' means such benefit to an employee of the University of Udaipur who was formerly an employee of the State Government and was eligible to gratuity according to the Rajasthan Service Rules;

(m)'Insurance' means the insurance of an employee of the University of Udaipur who was formerly an employee of the State Government and insured by the State Insurance Department;

(n)'Pension' means such benefits to an employee of the University of Udaipur who was formerly an employee of the State Government and was eligible to Pension according to Rajasthan Service Rules;

(o)Returning Officer' means the Registrar of the University or any officer of the University so designated by the Vice- Chancellor for the conduct of an election to the Board by the Registered graduates;

(p)Salary' means monthly salary, and includes all fixed monthly allowances by way of pay, acting or personal allowance but does not include any other allowance;

(q)'Schedule' means a schedule attached to these statutes;

(r)'School' means and includes an institution other than a College maintained by the University and authorised to conduct teaching, research, and extension;

(s)'Statutes' means the statutes made under the Act;

(t)'University' means the University of Udaipur; and

(u)Words and expressions not defined in these statutes and used in the Act shall have the meaning respectively assigned to them in the Act;

(v)[ Post-graduate study means any course of study and/or research leading to a Degree and undertaken by a candidate after taking his first Degree where a first Degree is a prerequisite for undertaking a course of study or research.] [Added as passed by Board of Control and assented by the Chancellor on 7-4-1966/17-8-1966.]

Chapter II
Constitution, Power and Duties of the Authorities of the University

4. Constitution of the Academic Council.

- In addition to the ex-officio members mentioned in clauses (a) to (f) of sub-section (1) of section 21 of the Act, the following persons shall constitute the Academic Council in pursuance of clause (g) of sub-section (1) thereof:-

(1)Three persons from the College of Agriculture, Udaipur Campus;

(2)Three persons from the College of Agriculture, Jobner Campus; and

(3)Three persons from the College of Veterinary and Animal Science, Bikaner.Committees of the Academic Council

5. Constitution of the Committees of the Academic Council

- The Academic Council shall elect annually by ballot from its members of the following committees;

(1)[ deleted [Deleted and Substituted by Resolution No. 48. dated 27-10-1964 and approved by the Chancellor on 18-11-1964.]

(2)deleted]

(3)[ (a) The Academic Council shall appoint a Library Committee to render advice in connection with all Library matters. It shall consist of the following: - [Deleted and Substituted by Resolution No. 48. dated 27-10-1964 and approved by the Chancellor on 18-11-1964.]

(i)The Vice-Chancellor (Chairman);

(ii)The Chairman of Library Committee of each College/Campus/School;

(iii)Four persons nominated by the Academic Council of whom at least two shall be from the Agriculture and Veterinary Science Colleges;

(iv)University Librarian (who shall act as the Secretary of the Committee);

(b)The term of the members of the Library Committee shall be three years.

(c)The Library Committee shall have the following powers:-

(i)General Management of the Library;

(ii)To make proposals concerning the Budget of the Library;

(iii)Submit Annual Report on the working of the Library;

(iv)Frame rules for the use of the Library;

(d)The Comptroller will also attend the meeting of the Committee when the Budget is being finalised;]

(4)[ deleted] [Deleted and Substituted by Resolution No. 48. dated 27-10-1964 and approved by the Chancellor on 18-11-1964.]

(5)Any other Committee as may be considered necessary from time to time;Board of Studies

6. Constitution of the Board of Studies.

(1)The University shall have the following Boards of Studies, namely:-

(i)Board of Studies in Agriculture,

(ii)Board of Studies in Veterinary and Animal Science, and

(iii)Such other Boards of Studies as may become necessary from time to time.

(2)The Head of the Department in a College or School shall be designated as the Chairman of the Department for the purpose of clause (ii) of section 24 (2) of the Act;Explanations:-

(i)Since the College of Agriculture has two Campuses namely, Udaipur and Jobner, the senior of the two Heads shall be designated as Chairman for the above purpose;

(ii)[ The College of Veterinary and Animal Science, Bikaner and such other Colleges/Schools as may be formed hereafter shall have for the purpose of clause (iv) of Section 24(2) of the Act, two persons elected by the teachers of Colleges/Schools. The College of Agriculture shall also have two teachers similarly elected from each campus. The term of elected members shall be two years from the date of election.] [Deleted and Substituted by Resolution 48 dated 27-10-1964 and duly approved by the Chancellor on 18-11-1964.]

Staff Council

7. Staff Council to be an Authority of University

- In addition to the authorities mentioned in sub-clause (i) to (iv) of clause (b) of section 9 of the Act, a Staff Council for each College or School is hereby declared to be an authority of the University under sub-clause (v) thereof.

8. Constitution of the Staff Council

(1)A Staff Council shall consist of:-

(i)Dean/Associate Dean/or Director of the College or School concerned,

(ii)Heads of the Department,

(iii)College Librarian, and

(iv)Physical Instructors.

(2)The Dean/Associate Dean/Director, as the case may be, shall be [the] [Added by Resolution No. 48 dated 27-10-1964 duly assented by the Chancellor on 18-11-1964.] Chairman of the Staff Council.Powers and Duties of the Authorities of the University

9. Powers and Duties of the Board

(1)The Board shall be the supreme authority of the University and shall be incharge of the property of the University and the conduct of all administrative and academic affairs of the University, unless otherwise provided for.

(2)Subject to the provisions of the Act, the Board shall further exercise the following powers and perform the following duties:-

(a)of making statutes and of amending or repealing the same subject to the confirmation by the Chancellor who may sanction or disallow the same or may remit it for further consideration;

(b)of considering and cancelling regulations;

(c)of considering and passing resolutions on the Annual Report, the Annual Accounts and financial estimates;

(d)of electing members on other authorities and committees as may be required under the Act and Statutes;

(e)to recommend candidates for diplomas, degrees and certificates to be awarded by the University;

(f)of considering and passing resolutions on any matter of general policy relating to University education;

(g)to enter into, vary, carry out, confirm, and cancel contracts on behalf of the University;

(h)to accept donations and bequests on behalf of the University, and

(i)of performing such other duties and exercising such other powers as may be conferred or imposed on it by the Act or Statutes.

(3)For day to day administration of the University, the Board shall have an Executive Committee as required under sub-section (10) of Section 19 of the Udaipur University Act, 1962. Under Section 38 read with sub-section (10) of Section 19 of the Udaipur University Act, 1962, all the powers and duties conferred upon the Board under the Act, and Statutes and regulations made thereunder shall be performed by this Executive Committee. The Board shall, however, have the power to review the acts of the Executive Committee and shall also exercise all the powers of the University for the exercise of which no specific provision has been made in the Act.

10. Executive Committee of the Board

(1)Executive Committee of the Board to be an authority of the University.In addition to the authorities mentioned in Sub-sections (i) to (iv) of clause (b) of Section 9 of the Act, an Executive Committee of the Board is hereby declared to be an authority of the University under sub-clause (v) thereof.

(2)Constitution and composition of the Executive Committee:-

(a)Under Section 19(10) of the Udaipur University Act, 1962, there shall be an Executive Committee of the Board, referred to hereafter as Executive Committee, which shall be the Executive and Academic body of the University and shall consist of the following members of the Board:-

(i)the Vice-Chancellor,

(ii)the Dean, College of Agriculture,

(iii)the Dean, College of Veterinary and Animal Science,

(iv)[ the Finance Secretary to the Government of Rajasthan, or his representative of the next lower rank,] [Substituted by Resolution No. 5. dated 9-5-1970 and approved vide No. 388 dated 26-5-1970 by the Chancellor.]

(v)the Director of College Education, Rajasthan,

(vi)the Director of Agriculture, Rajasthan,

(vii)the Director of Animal Husbandry, Rajasthan,

(viii)two other Deans or Directors, nominated by the Vice-Chancellor from amongst them [by rotation,] [Added and Substituted as passed by the Board of Control on 16-3-1966 and 31-7-1966 and assented by the Chancellor.]

(ix)the Scientist nominated to the Board of Control under Section 19(1) IV (i) of the Act.

(x)[ Five Heads of the University Departments elected by Board by single transferable vote,] [Added and Substituted as passed by the Board of Control on 16-3-1966 and 31-7-1966 and assented by the Chancellor.]

(xi)two members of the Board, being non-teachers elected by the Board-One of them shall be a Registered Graduate,

(xii)two persons nominated by the Chancellor to the Board under Section 19 (1) IV (vii) of the Act,

(xiii)the Principal/Head of the College, elected as a member of the Board under Section 19(1) III (iv) of the Act,

(xiv)[ The nominee of Indian Council of Agricultural Research on the Board of Control under Section 19 (1) IV (ii) of the Act.] [Added and Substituted as passed by the Board of Control on 16-3-1966 and 31-7-1966 and assented by the Chancellor.]

(b)Any six members present at a meeting of the Executive Committee of the Board shall constitute the quorum necessary for the transaction of its business thereat;

(c)The Registrar shall act as the Secretary of the Executive Committee of the Board;

(d)The term of office of the elected and nominated members of the Executive Committee shall be three years:

Provided that if a member ceases to be a member of the Board due to expiry in his term or by other reasons, shall ipso facto cease to be the member of the Executive Committee;

(3)Powers and Duties of the Executive Committee;

(a)Under Section 38, read with sub-section (10) of Section 19 of the Udaipur University Act, 1962, the Executive Committee shall have all the powers and perform the duties of the Board as mentioned in the Act, and the Statutes and regulations made thereunder unless and otherwise so provided in the Statutes,

(b)The Executive Committee shall manage and administer the property of the University and the conduct of all administrative and academic affairs of the University unless otherwise provided for,

(c)Subject to the provisions of the Act, the Statutes, and the regulations, the Executive Committee shall, in addition to all powers vested in it, have the following powers and duties:-

(i)on the recommendations of the Academic Council, to affiliate, reorganise or approve Colleges, hostels, or institutions for admission to the privileges of the University, and to withdraw the same from and to make regulations therefor,

(ii)to appoint examiners and arrange for the holding of the examinations and publishing results thereof,

(iii)to maintain proper standards of teaching in consultation with the Academic Council,

(iv)to lay down minimum scales of salaries, qualifications etc. of University officers, teachers and other staff in Colleges, Schools etc. and of teachers in Associated Colleges on the recommendation of the Academic Council,

(v)to frame service conditions of employees of the University on the recommendation of the Council of Deans,

(vi)to make out administrative and legislative proposals for the betterment and promotion of agriculture based on the results of research conducted in the University for consideration of the University,

(vii)to recommend the Statutes proposed by the Academic Council to the Board,

(viii)to consider and recommend the budget of the University on recommendation of the Finance Committee to the Board for approval.

(d)Concurrence of the majority of all the members of the Executive Committee shall be necessary to remove an officer, or a teacher whose appointment vests with the Executive Committee.

(4)[ Under the foregoing Statute 10(6), there shall be a Committee for the selection of examiners in each subject or branch of study to advise the Executive Committee in the matter of appointment of examiners and each such Committee shall consist of.-

1. The Vice-Chancellor.

2. The Chairman of the faculty concerned.

3. The Convener of the Committee of Courses concerned.

4. One member other than a convener of the committee of courses concerned to be elected by the Committee of Courses.

(5)There shall be Results Committee for declaration and publication of the results of University examination. It shall consist of the following:-

1. The Vice-Chancellor.

2. The Registrar.

3. The Chairman of the Faculty concerned.

4. One member nominated by the Vice-Chancellor every year.

The decision taken by the Results Committee with regard to the results of candidates, shall be final. The decision, in regard to cases where unfair means have been used, will rest with the Executive Committee.The Examination results, as passed by the Results Committee, shall be published by the University.] [Added by Resolution No. 48 dated 27-10-1964 duly assented by the Chancellor on 18-11-1964.]

11. Powers and Duties of the Academic Council

(1)In addition to the powers conferred and the duties imposed on the Academic Council by or under the Act, the Academic Council shall have the powers to:-

(i)determine the educational policy of the University;

(ii)determine the requirements for the admission of the several Colleges, Schools and other Teaching Divisions;

(iii)determine the relationship between Colleges. Schools and other Teaching Divisions;

(iv)change the amount, character or quality of work required for admission to the Colleges, Schools and other Teaching Divisions;

(v)determine the Degrees and Diplomas which shall be awarded and the conditions for their award;

(vi)recommend the candidates for Diplomas, Degrees and certificates, to be awarded by the University;

(vii)Recognise the examination of the recognised University/Institutions as equivalent to the corresponding examinations of the University of Udaipur;

(viii)frame rules for the award of the Scholarships, Fellowships, Assistant ships, Medals, Prizes, etc.;

(ix)approve the Courses of Study submitted by the Board of Studies;

(x)prescribe the basic qualification for the appointment of teachers;

(xi)move proposals for consideration of the Board regarding distribution of new grant by the Government to the Colleges for development of higher teaching and research whenever the University is consulted by the Government on such matters;

(xii)approve or reject any subject proposed for thesis by a candidate for the Degree of Doctor in Agriculture or Veterinary Science;

(xiii)[ Advise the Board on proposals of new expenditure in University in teaching and Research;] [Substituted and deleted vide Resolution No. 48 dated 27-10-1964 and approved by the Chancellor on 18-11-1964.] and

(xiv)recommend to the Board the making of grants to Departments of Colleges which contribute to University teaching and research;

(xv)[ XXX] [Substituted and deleted vide Resolution No. 48 dated 27-10-1964 and approved by the Chancellor on 18-11-1964.]

(2)The Academic Council shall determine the establishment, amalgamation, sub-division or abolition of Faculties or Departments:Provided that if additional funds are required, prior approval of the Board shall be obtained.

(3)The Academic Council shall approve the research programmes recommended by the Research Advisory Committee.

(4)The Academic Council shall approve the extension education programme recommended by the Extension Education Advisory Committee.

(5)The Academic Council shall recommend to the Board to institute teaching, research and extension posts in the University.

(6)The Academic Council shall recommend the drafts of the new statutes or the amendments or repeal of the existing statutes through the Board to the Chancellor for approval.

(7)All new lines of work involving general educational policy shall be established with the approval of the Academic Council except as otherwise provided in the Statutes.

12. Powers and Duties of the Boards of Studies

(1)In addition to the powers conferred and duties imposed upon the Board of Studies by or under this Act, the Board of Studies shall have also the powers to-

(i)Make recommendation to the Academic Council regarding admission of students to the University;

(ii)[ Recommend to the Academic Council the curricula and courses and books to be prescribed as text books for various courses:] [Substituted bv Resolution No. 48 dated 27-10-1964 and approved on 18-11- 1964 by the Chancellor.]

Provided that no book shall be recommended unless on the report of the members of the Board of Studies who have read it;

(iii)Prescribe the conditions under which students shall be admitted to the Degrees, Diplomas, or Certificates;

(iv)determine the eligibility for the award of Degree and Diploma;

(v)Propose the Fellowships, Scholarships, Assistant ships, Medals and Prizes to be instituted by the Board;

(vi)Recommend to the Academic Council the establishment, amalgamation, sub-division and abolition of Departments;

(vii)Recommend to the Academic Council for the recognition of the Degrees, Diplomas and other Certificates of the recognised Universities and determine their equivalence to the corresponding Degrees, Diplomas and Certificates of the University of Udaipur;

(viii)Act as a consultation body in regard to all questions reported to it generally and particularly those relating to an integrated and well balanced Course of Study:

Provided that if the Boards of Studies and Examiners are not able to agree upon the course to be adopted the decision of the Board of Studies shall be subject to the confirmation of the Vice- Chancellor and if the Vice-Chancellor does not confirm the decision of the Board of Studies the matter shall be referred to the Academic Council whose decision shall be final.

(ix)[ and (x) ....... X X X] [Deleted and reworded vide Resolution No. 48 dated 27-10-1964. and approved on 18-11-1964 by the Chancellor.]

(2)[ deleted] [Deleted and reworded vide Resolution No. 48 dated 27-10-1964. and approved on 18-11-1964 by the Chancellor.]

(3)The Board of Studies shall appoint such other committees either standing or temporary, as it deems necessary for its proper functioning.

13. Powers and Duties of the Council of deans

(1)The Council of Deans shall exercise all the powers and perform all the duties conferred or imposed on it by or under the Act and shall have the powers to-

(i)Make regulations regarding the holding of convocation;

(ii)Advise the Board on proposals of new expenditure of the University;

(iii)Approve the rules regarding the student discipline as recommended by the Dean of Student Welfare;

(iv)Propose draft of Statutes for the consideration of the Academic Council;

(v)[ Advise the Executive Committee on administrative matters of the University. [Deleted and reworded vide Resolution No. 48 dated 27-10-1964, and approved on 18-11-1964 by the Chancellor.]

(vi)Advise on establishment and abolition of hostels etc. maintained by the University.]

(2)The recommendation of the Council of Deans in academic matters shall take effect only after the approval of the Academic Council. In cases of doubt, the Vice-Chancellor shall decide whether a matter is administrative or academic.

(3)The Council of Deans shall consider any other administrative matters reported to it by the Vice-Chancellor.

(4)The Council of Deans shall appoint such Committees either standing or temporary as it deems necessary for its proper functioning.

14. Powers and Duties of Staff Council

- The Staff Council Shall:-

(i)elect members of the Board of Studies and the Academic Council;

(ii)advise the Dean/Associate Dean/Director in administrative and academic matters referred to it;

(iii)approve the budget of the College/Campus/Schools; and

(iv)discuss any other matter brought before it by any of its members.

Chapter III
Appointment, Nomination of Election and Continuance in office of the Members of the Authorities of the University and Certain other Matters concerning therewith

15. Election of the representative members

- The following procedure shall be observed in the election of the representative members mentioned in section 19 (1) III (ii) and (iii) of the Act;I. Mode of Election of two representatives of the Registered graduates of the University.The following procedure shall be observed regarding the election of two representatives of the registered graduates of the University as members of the Board:

(1)Notification of the Election Programme.-The Returning Officer shall prepare and notify outside his office an election programme specifying the date and time as given in Schedule 1 for:

(i)The notification of elections;

(ii)Preparation and publication of the electoral rolls;

(iii)The filing of nomination papers;

(iv)The scrutiny of nomination papers;

(v)Withdrawal of nomination papers;

(vi)Taking of poll if necessary; and

(vii)The counting of votes and declaration of results:

Provided that if any of the dates fixed is declared a holiday in the University then the next working day shall be considered as the proper date.

(2)Enrolment of Registered Graduates.-The Returning Officer shall also notify that all graduates of the College or the University desirous of participating in the election may get themselves enrolled as registered graduates of the University.

(3)Preliminary Electoral Rolls.-(i) The Returning Officer shall maintain an electoral roll showing the names and addresses of all registered graduates qualified to vote:

(ii)Complete Rolls shall be published every time, in the year of election and shall be exhibited outside and made available in the office of the Registrar, at least two months before the date of election by the Returning Officer;

(iii)A supplement to the existing roll shall however, be published every year.

(4)Objections.-(i) Objections if any, regarding the names of any person in the electoral rolls may be made to the Returning Officer indicating the grounds for such objections by the appointed date.

(ii)The Returning Officer shall consider the objections, if any, received under sub-clause (i) and decide as to the validity of the objections and shall have authority to correct the electoral rolls, or the annual supplement thereof by adding, altering or omitting the names therein. The decision of the Returning Officer, thereon, shall be final subject to revision by the Vice- Chancellor upon the application of the aggrieved candidate made within a period of seven days from the date of the decision of the Returning Officer.

(5)Publication of the Final Electoral Rolls.-(i) The final Electoral Rolls shall be published and forwarded to each member by registered post by the appointed date.

(ii)Copies of the final Electoral Rolls shall be made available at the University Office during office hours.

(6)Nomination of Candidates.-(i) In the year in which election is to take place, the Returning Officer shall issue a notice of election asking for filing the nominations in Form I of Schedule II for two seats on the Board within the date and time specified in the notice issued in accordance with Schedule I. The said notice shall be published in the news-papers to be selected by the Returning Officer.

(ii)Nomination of a candidate eligible to fill a vacancy under these Statutes shall be by one elector and supported by another elector on Form 2 of Schedule II obtainable from the Returning Officer or on an identical form, which shall be forwarded to the Returning Officer by name under a registered cover, so as to reach him by the date and time mentioned in Schedule I.

(iii)The candidate proposed shall sign his nomination form as a token of his consent to stand for the election.

(iv)The candidate shall deposit with the Comptroller a sum of Rs. 100/- in cash by the date and time mentioned in Schedule I which sum shall be forfeited in case he does not secure in the election at least one fourth of the minimum number of votes. The security shall be refunded if the candidate has withdrawn his name in the manner indicated in clause 10 by communicating the fact to the Returning Officer by the date mentioned in Schedule I for that purpose.

(7)Scrutiny of Nomination Papers.-(i) All nomination papers shall be scrutinised by the Returning Officer on the date specified in the Schedule I and at the time and the place duly notified to all the candidates.

(ii)A candidate or a representative of the candidate appointed by him, in writing may be present at the scrutiny.

(8)Invalidation of Nomination Papers.-In any of the following cases, the Returning Officer shall declare the nomination papers invalid:-

(i)if the same proposer or his seconder has signed the nomination paper of more than one candidate;

(ii)If the candidate or his proposer or his seconder owns any money to the University on the date of publication of the final electoral rolls; and

(iii)If the name of the candidate or his proposer or his seconder does not appear in the electoral rolls as finally published.

(9)Decision of Disputes.-If during the course of the scrutiny of the nomination papers, any dispute or doubt arises, the Returning Officer shall refer the dispute or doubt to the Vice-Chancellor who shall determine whether the nomination of the Candidate invalid or not, or decide the dispute or doubt as the case may be, and the decision of the Vice-Chancellor shall be final.

(10)Withdrawal of Nomination Papers.-A candidate may withdraw his nomination form contesting an election by sending a registered letter of withdrawal duly signed by him and attested either by a first class Magistrate or Dean, Associate Dean, Director of the University or any Gazetted Officer, to the Returning Officer by the date and time fixed for the purpose. A withdrawal once made cannot be cancelled.

(11)Final list of candidates.-After the time for withdrawal of nomination has lapsed the Returning Officer shall notify the final list of candidate validly nominated by affixing the same on the notice board of the University office.

(12)No election if only one candidate.-If only one candidate is validly nominated and has not withdrawn his candidature he shall be declared to be duly elected without the taking of any poll.

(13)Taking the Poll.-(i) If the number of candidates contesting is more than the seats vacant, a poll shall be taken.

(ii)The recording of votes shall be by two methods-

(a)by post.

(b)in person through polling booths.

Note.-Recording of votes through polling booths shall be for electors whose addresses as recorded in the register of Registered Graduates are in the towns where polling booths are established by the Vice-Chancellor. In other places, i.e., the places where polling booths have not been established the votes shall be recorded by post.

(iii)The Returning Officer shall appoint Presiding Officers of these polling booths and issue instructions to these Presiding Officers for the conduct of election and to ensure the safety of the ballot papers, ballot boxes and their transit.

(iv)The following procedure shall be followed in respect of the polling to be conducted at the polling booths;

(a)The elector shall receive the ballot paper in Form 6 of the Schedule II containing the numbers of duly nominated candidates in alphabetical order with their academic degrees, titles, and addresses. The ballot papers shall be scaled with the University seal after noting on its counterfoil the number of the elector on the register of Registered Graduates and the counterfoil shall be retained by the Returning Officer.

(b)The elector shall put a cross mark on the bailor paper against the name of the candidate for whom he intends to vote.

(c)The elector after receiving the ballot paper shall not leave the room of the Returning Officer or of the Presiding Officer of the polling booth without depositing the ballot paper in the ballot box.

(d)The ballot boxes shall be closed immediately the time fixed for election has expired and no elector shall be permitted to deposit his ballot paper after that time.

(e)The ballot boxes shall be brought to the University office immediately after the day of election and shall be kept in the custody of the Returning Officer.

(v)The following procedure shall be followed in respect of the postal ballots:-

(a)The Returning Officer shall send intimation of the persons validly nominated for election, together with other details in Form 3 of Schedule II under registered cover to every elector, resident in India on the address given in the register of the Registered Graduates. This shall be accompanied by voting paper in Form 6 of Schedule II containing the number of duly nominated candidates in alphabetical order with their academic degrees, title and addresses and a covering letter in Form 4.

(b)The voting paper shall be sealed with the University seal after noting on its counterfoil the number of the elector on the register of Registered Graduates and the counterfoil shall be retained by the Returning Officer.

(c)No election shall be invalid by reason of non-receipt of any notice or because an elector has failed to receive the ballot paper or has not received it in time to return it to the Returning Officer by the time mentioned in Schedule I.

(d)An elector who has inadvertently dealt with his voting paper or covering letter in such a manner that it cannot be properly used or has lost his voting paper or covering latter may after satisfying him of the loss of the voting paper or the covering letter as the case may be, obtain another voting paper or covering letter in place of the spoilt or lost paper.

(e)The spoilt voting paper or the covering letter together with their counterfoils shall be marked as cancelled and the new one supplied together with its counterfoil shall be marked as duplicate.

(f)The elector shall put a cross mark on the ballot paper against the name of the person for whom he intends to vote.

(g)An elector shall sign his covering letter in the presence either of a Dean or a Director or a Magistrate of the rank not lower than that of a Magistrate First Class or a subordinate Judge of any Gazetted Officer.

(h)An elector in military service may sign his covering letter in the presence of the Officer Commanding or Adjutant of his Unit.

(i)The elector shall then put the covering latter along with the enclosed envelope containing his voting paper, in a second envelope in Form 5 (none of the Two envelopes to bear any kind of mark outside) and forward the same in a registered cover addressed to the Returning Officer so as to reach him nos latter than the date and hour notified for the closing of the ballot:

Provided that no count will be taken of the voting paper in the closed envelope unless the covering letter, which accompanies it bears on it the signature and the serial number of the elector and is countersigned and authenticated by the authority in whose presence the elector had signed his covering letter, who shall authenticate the covering letter with his signature and designation.

(j)The Returning Officer shall as soon possible after the receipt of such envelopes deposit them in the ballot box. Any envelope received after the day and time fixed for the closing of the ballot or otherwise than by registered post shall be treated as invalid.

(k)If any of the persons mentioned above who is vested with the authority to countersign and authenticate the covering letters is himself seeking election as a member of the Board from the registered graduates constituency he shall not countersign or authenticate covering letter of the voters.

(vi)Ballot boxes containing ballot papers received by registered post or through the polling booths and before the date notified for closing of ballot shall be opened on the date and the time fixed for the counting of votes.

(vii)Ballot paper covers shall be rejected if-

(a)The envelope contains no covering letter outside the ballot paper cover: or

(b)the covering letter does not beat on it the signature and the serial number of the elector, or is not countersigned and authenticated in that manner indicated above, or

(c)the envelopes containing the voting paper bear any kind of mark outside; or

(d)the ballot paper is placed outside the ballot paper cover; or

(e)if the envelope containing the ballot paper is received at any time later than the closing of the ballot; and

(f)if the ballot paper cover is received otherwise than by registered post.

(viii)When the ballot paper cover rejected under the circumstances mentioned in sub-clause (vii) above the ballot paper kept therein shall also be deemed to have been rejected;

(ix)Without prejudice to the provision contained in the foregoing sub-clause the ballot papers received by post or through polling booths, shall be rejected if-

(a)The voter has signed his name or written any word or made mark on the ballot paper by which it becomes recognisable; or

(b)no vote is recorded thereon; or

(c)the number of votes recorded by the elector exceeds one.

Explanation.-Any defacement of the cross-mark on the voting paper which makes it doubtful whether the mark is as it was originally made or which shows that there has been an attempt to alter, suppress or erase it; or the placing of the cross-mark in such a way as to render it doubtful to which candidate it is intended to apply, shall render the ballot paper invalid.

(x)As soon as the scrutiny of the ballot paper covers or the ballot papers is over, the ballot papers shall be counted by the Returning Officer during such time as may be announced by him.

(xi)A candidate or his authorised agents who must be voters shall be allowed to be present at the time of counting of votes:

Provided that the number of authorised agents including the candidates shall not exceed the number of counting seats.

(14)Declaration of Results.-(i) The candidate receiving the highest number of votes shall be declared duly elected. When one or more than one candidates have secured equal number of votes, the final selection shall be made by drawing lots.

(ii)[ Vice-Chancellor shall then take action to obtain the Chancellor's orders appointing him as a member of the Board and communicate the same to him.] [Reworded by Resolution No. 48. dated 27-10-1964 and approved by the Chancellor on 18-11-1964.]

(15)Election Petitions.-The election of a returned candidate conducted in accordance with the procedure herein mentioned may be questioned by an election petition on one or more of the following grounds, namely:-

(i)That on the date of election the returned candidate was not qualified to be chosen to fill the seal; or

(ii)That any corrupt practice mentioned/below has been committed by the returned candidate or his counting agent or any other person with the consent of returned candidate or his counting agent.

Explanation:-For the purpose of this sub-clause any of the following acts shall be deemed to be the corrupt practice for the purpose of election under these Statutes, namely:-

(a)Bribery i.e. any gift, offer or promise by the candidate or by any other person of any gratification to any person whomsoever with the object directly or indirectly, of inducing a person to stand as or not to stand as or to withdraw from being a candidate or to vote or refrain from voting at an election;

(b)Undue influence, i.e. any direct or indirect interference on the part of a candidate with the free exercise of any illegal right; and

(c)Systematic appeal by a candidate to vote on ground of caste, race or religion.

(iii)That any ballot paper has been wrongly rejected or has not been rejected which ought to have been rejected under the provisions of the Statutes.

(iv)That the result or the election, in so far as it concerns the returned candidate has been materially affected:-

(a)By the improper receipt of, refusal or rejection of any vote or the receipt of a vote which is void; and

(b)By any non-compliance with the provisions of the Act or any Statutes made thereunder.

(v)That in fact the petitioner or some other candidate has received a majority of valid votes or that he ought to have been declared elected.

(16)Who shall hear petitions.-(i) The election petition shall be heard by a committee consisting of the Vice-Chancellor and two members of the Board nominated by the Board. The Vice-Chancellor shall be ex-officio Chairman and in his absence the other member present shall elect one of them as Chairman of the committee.

(ii)The decision of the committee shall be final and shall not be liable to be questioned in any court of law.

(iii)In the case of difference of opinion the decision of the majority shall prevail:

Provided that two members shall form quorum of the committee; and provided further that in case of difference of opinion between these two members the decision of Vice-Chancellor or in his absence the member who acts as the Chairman, shall prevail and shall be final.

(17)Presentation of Petition.-(i) An election petition shall be presented within 30 days from the date on which the result of the election in question is announced by the Returning Officer.

(ii)The election petition may be presented in person, or sent by registered post, to the Vice-Chancellor, by any candidate to such election or by any elector.

(18)Parties to the petition.-A petitioner shall join as respondent to his petition.-

(a)Where the petitioner, in addition to claiming a declaration that the election of the returned candidate is void, claims a further declaration that he himself or some other candidate has been declared duly elected all the contesting candidates other than the petitioner, and where no such further declaration is claimed, the returned candidate;

(b)Any other candidate against whom allegation of any corrupt practices are made in the petition.

(19)Contents of petition.-An election petition shall-

(a)Contain a concise statement of the material facts on which the petitioner relies;

(b)Set forth full particulars of any corrupt practice that the petitioner alleges; including the names of the parties alleged to have committed such corrupt practices and the date and places of commission of each such practice; and

(c)Shall be signed the petitioner in the presence of a Dean, Associate Dean, Director, or a Magistrate of the rank not lower than that of the Magistrate First Class or a subordinate Judge or any other Gazetted Officer.

(20)Procedure.-The committee shall adopt the following procedure in hearing the election petition.-

(i)All questions of facts involved shall be proved by evidence to be recorded by the Chairman under his direction and in his presence.

(ii)Any appearance, application or fact in connection with the election petition may be made or done by the party in person or by his counting agent who is not a legal practitioner, and whose authority has been filed before and approved by the Chairman of the Committee. No witness or other person shall be required to state for whom he voted at election.

(iii)The Chairman of the Committee mentioned in clause (16) above shall, as soon as may be, cause a copy of the election petition together with a copy of the schedules or annexures there to be served on such respondent at the expenses of the petitioner.

(iv)All election petition in respect of the same election may, in the discretion of the Committee be tried separately or in one or more groups.

(v)Each party to the election petitions shall prove his case by producing witnesses:

Provided that the Chairman of the Committee may, in his discretion refuse to examine any witness, if he is of opinion that his or her evidence is not material for the decision of the petition or that the party for producing such witness is doing so on frivolous grounds or with a view to delay the proceeding.

(vi)The reasonable expenses of the witnesses shall be paid by the party producing them and shall if the Committee so directs be or the part of the costs.

(vii)The Committee may adjourn the hearings of the election petition on sufficient cause, on such conditions as it may think fit.

(21)Security for Costs.-A person filing the election petition shall deposit in the University office a sum of Rs. 100/- in favour of the Chairman of the Committee as security for the costs of the petition. The committee may also direct the petitioner or any other party to the petition to deposit such further security for cost as it may direct, and if the petitioner or the party fails to comply with this order the time mentioned herein, the petition or the defence of the party concerned would be dismissed or struck off as the case may be, and the amount already deposited by way of security if any, shall stand forfeited to the University.

(22)Withdrawal of the Petition.-An election petition may be withdrawn only by leave of the Committee, provided that the petitioner shall pay the reasonable cost of the respondent as the committee may direct.

(23)Petition when to be dismissed.-The Committee shall dismiss an election petition which does not comply with the provisions to clause (17), (18) and (21).

(24)Abatement of Petitions.-An election petition shall abate on the death of the returned candidate or of the sole petitioner.

(25)Decisions of the Committee.-(i) The Committee shall declare void the election of a returned candidate on any of the grounds specified in Clause (15).

(ii)The Committee while declaring the election of the returned candidate to be void and may also declare that the petitioner or any other candidate, as the case may be, has been duly elected:

Provided that the petitioner has, in addition to calling in question the election of the returned candidate, has claimed a declaration that he himself or any other candidate has been duly elected.

(26)Effect of the Orders of the Committee.-Whereby any order of the Committee, the election of a returned candidate is declared void-

(i)acts and proceedings of the meetings in which that candidate has before the date of the order, participated as a member of the Board, shall not be invalid by reason of that order nor shall such a candidate be responsible to any liability or penalty on the ground of such participation.

(ii)fresh election shall take place according to these statutes.

(27)Miscellaneous.-(i) The Returning Officer shall retain until the expiry of six months from the date of the election all the papers connected with election in a sealed cover to be sealed in the presence of a committee consisting of the two members of the Board to be nominated by the Vice-Chancellor and shall then, subject to any direction to the contrary, made by the Vice- Chancellor, cause them to be destroyed.

(ii)The Vice-Chancellor shall be competent if an emergency arises:

(a)to assume the powers of the Returning Officer and function as such either by himself or by deputing any other person when in the course of the conduct of any election the Returning Officer cannot carry out his duties: and

(b)to postpone with the prior consent obtained by a resolution of l/3rd of the members of the Board, and if there be no Board, by the consent of the Chancellor, the dates fixed in the programme for transaction of business connected with election at any intermediate stage.

II. Election of one representative of each of the faculty of science of the various Universities in Rajasthan.

(1)For the purpose of clause (iii) of part III of sub-section (i) of Section 19 of the Act, the Registrar of the University of Udaipur shall address the Registrars of the various Universities in Rajasthan as established by law requesting them to conduct the election by ballot or by such other method as may be approved by the Vice-Chancellor of the Universities concerned, to elect one representative of each of the Faculty of Science of the University concerned to be the representative member of the Board.

(2)The Registrar of the University concerned shall communicate to the Registrar of the University of Udaipur the name of the person so elected, and the Vice-Chancellor shall, upon the receipt of this communication, take action to obtain Chancellor's order appointing the duly elected member to the Board and communicate the same to him.

16. Nomination of one representative from the Rajasthan Branch of the All Indian Womens' Conference

- The following procedure shall be adopted for the nomination of the representative from the Rajasthan Branch of All India Womens' Conference.-

(1)Formation of a Panel.-The Rajasthan Branch of the All India Womens' Conference shall select and recommend three women who possess a recognised Degree or Diploma and have some experience in teaching extension or research in Home Science and forward the panel of their names to the Registrar.

(2)Nomination by the State Government.-The Registrar shall then forward the list to the State Government out of which one woman shall be nominated by the State Government.

(3)Appointment of the Nominee.-The Vice-Chancellor shall then taken action to obtain Chancellor's order appointing her as a member of the Board and communicate the same to her:Provided that no outgoing representative of the Rajasthan Branch of All India Womens' Conference shall serve for more than 2 consecutive terms.

17. Nomination of Two Progressive Farmers

- The following procedure shall be adopted for the nomination of two progressive farmers as required by clause (iv) of Part IV of sub-section (1) of section 19 of the Act.

(1)Election of Nominees.-(i) For the purpose of section 19 (I), IV (iv) of the Act, each Zila Parishad of the State of Rajasthan shall elect one nominee in the manner following:-

(ii)Election shall be done by simple majority voting.

(iii)The date of election shall be duly notified by the Zila Parishad at least 15 days in advance.

(iv)Nomination shall be invited by him so as to reach him one week before the date notified for election.

(v)Nomination shall be duly proposed and seconded by members of the Zila Parishad and shall contain the consent of the person nominated under his own signature which shall be duly attested by a member of the Zila Parishad or by a Government Officer of the gazetted rank.

(2)Eligibility. - (i) A nominated person shall satisfy the conditions laid down in section 19 (I), IV (iv) of the Act.

(ii)A nominee should possess a recognised Degree or Diploma.

(iii)He should have actively engaged himself in some trade or business directly concerned with the development of Agriculture in the State of Rajasthan.

(iv)Preferably, he must have travelled or attended abroad Seminars or Conferences etc. outside or inside the country for a number of years.

(3)Maintenance of the Panel of Elected Nominees.-(i) Each Zila Parishad shall send a name of its nominees so elected to the Registrar of the University who shall maintain the panel of these nominees.

(ii)When a vacancy arises the Registrar, after getting the panel verified by the Zila Parishads shall forward the Panel to the State Government for nominating two persons from those on the Panel.

(iii)As and when a nominee of the Zila Parishad ceases to be a member of the Zila Parishad, the Pramukh of the Zila Parishad concerned shall notify the same to the Registrar of the University and shall proceed to elect another nominee in place of the one who has ceased to be a member of the Zila Parishad concerned in the manner prescribed above and shall forward the name of the nominee so elected to the Registrar of the University.

(iv)The Registrar shall then forward the revised panel to State Government for nominating one person from those on the revised panel.

(4)Nomination by the State Government.-After the panel or the revised panel of the nominees of the Zila Parishad is received, the State Government shall nominate the required number of persons from the panel and forward the name/names of the nominee/nominees to the Registrar.

(5)The Vice-Chancellor shall then take action to obtain Chancellor's order appointing the nominee/nominees as a member/members of the Board and communicate the same to him/them:Provided that no outgoing progressive farmer shall serve the Board for more than two consecutive terms.

18. Nomination of one Representative of the C-operative Societies.

- The following procedure shall be observed for the nomination of one representative of the Co-operative Societies.-

(1)Election of nominees.-Each Apex Co-operative Organisation in the State of Rajasthan shall elect one nominee in the manner following:-

(i)The date of election shall be duly notified by the Chairman of the Executive Committee at least 15 days in advance.

(ii)Nomination shall be invited by him so as to reach him one week before the date notified for the election.

(iii)The nomination shall be duly proposed and seconded by a member of the Apex Co-operative Organisation and shall contain the consent of the person nominated under his own signature which shall be duly attested by any member of the Apex Co-operative Organisation or by a Government Officer of the gazetted rank.

(iv)The election shall be done by the Executive Committee of each Apex Co-operative Organisation by simple majority voting.

(2)Eligibility.-(i) The nominee should hold a recognised Degree or Diploma.

(ii)He should have had active participation in Co-operative movement, i.e.. Co-operative farming or in running or managing service Co-operatives in the State of Rajasthan.

(3)Panel of the Elected Nominees.-(i) Each Apex Co-operative Organisation shall send the name of its nominee so elected to the Registrar of the University who shall maintain the panel.

(ii)When the vacancy arises, the Registrar shall forward the panel to the State Government for nominating one person from amongst the panel, after he has got the panel verified from the Chairman of the Executive Committee of the Apex Co-operative Organisations.

(iii)As and when a nominee of the Apex Co-operative Organisation ceases to be a member of the said Organisation the Chairman of the Executive Committee concerned shall notify the same to the Registrar and shall proceed to elect another nominee in place of the nominee who has ceased to be a member in the manner prescribed above and forward the name of the person so elected to the Registrar.

(4)Nomination by the State Government.-After the panel or the revised panel of the nominee of the Apex Co-operative Organisation is received, the State Government shall nominate the required number of persons from the panel and forward the name/names of the nominee/nominees to the Registrar.

(5)Appointment of the Nominee.-The Vice-Chancellor shall then take action to obtain Chancellor's order appointing the nominee/nominees as a member/members of the Board and communicate the same to him/them:Provided that no outgoing representative of the Co-operative Societies shall serve for more than two consecutive terms.

19. [ Term of office of the members of the Board other than, Ex-officio Members. - (1) In accordance with section 19 (6) of the Act of the following members of the first Board shall serve for the periods specified against each:

Representative members:
1. One representative of the Rajasthan Board of Institute ofEngineering	2 years
2. Two registered graduates of the University (includinggraduates of the various colleges which have been incorporated inthe University).	6 years
3. One representative each of the Faculty of Science of theUniversity of Rajasthan and of every other University in theState established by law.	4 years
4. One Principal/Head of Colleges elected by thePrincipals/Heads of such Colleges from amongst themselves.	2 years
5. Four persons elected by Academic Council from amongst itsmembers.	2 years
6. Two persons elected by teachers other than the Heads ofUniversity Departments and Principals/Heads of Colleges fromamongst themselves.	6 years
Nominated Members:
1. One Scientist who has achieved distinction in Agricultureor Animal Science, nominated by the State Government.	6 years
2. One nominee of the Indian Council of Agricultural Research.	6 years
3. One representative nominated by the State Government fromthe Rajasthan Branch of the All India Womens' Conference havingknowledge of and experience in Home Science.	2 years
4. Two persons, both being progressive farmers and one atleast being actively associated with farmers' organisations inthe State, to be nominated by the State Government from out of apanel of persons selected by the Zila Parishads in the State inthe prescribed manner provided that no Zila Parishad shall selectmore than one person for the purpose.	4 years
5. One person representing co-operative societies, to benominated by the State Government from out of a panel of personsselected by the Apex Co-operative Organisation in the State inthe prescribed manner provided that no Apex Co-operativeOrganisations shall select more than one person for the purpose.	4 years
6. Two members, not below the rank of the Head of thefollowing Departments to be nominated by the State Government byrotation:-
(a) Medical
(b) Industries and Commerce
(c) Forests
(d) Public Works
(e) Mines & Geology
(f) Development and Planning, and
(g) Law and Judicial includingLegal Affairs	4 years
7. Two persons who have rendered distinguished service to thecause of education, nominated by the Chancellor.	6 years
8. One member of the State Legislature nominated by theSpeaker, provided he is not already a member of the Board.	2 years]

[Amended by Resolution No. 43 and 29D, dated 20-6-1964 and approved by the Chancellor dated 2-7-1964.]

(2)If at any time a representative or a nominated member under Part III of sub-section (1) of section 19, or under Clauses (iii), (iv) and (v) of Part IV of sub-section (1), of section 19 of the Act, ceases to be a member of the body or ceases to serve the body from which he had been selected or elected, he shall ipso facto cease to be a member of the Board. He as well as the body small then inform the Registrar accordingly.

(3)All vacancies either casual or by retirement of the members of the Board other than ex-officio members, shall be filled in by appointment by the Chancellor, after election or selection in the manner prescribed by these statutes, by the same body or authority which elected or selected the outgoing member:Provided that the newly elected or selected member shall serve the Board for the residue of the term of the outgoing member in whose place he had been so appointed.

20. Meetings of the Board.

(1)The Registrar shall act as the Secretary of the Board.

(2)At the Annual Meeting of the Board the Annual Report of the University, including the following shall be considered:-

(a)A review of the progress made in different spheres of the activities of the University:

(b)A statement of the receipts and disbursement:

(c)The strength of the academic and administrative and other staff and position and remuneration of the members of the said staff on the 31st March;

(d)The strength of the students in various classes in each College/School with specialisation;

(e)An estimate of the receipt and expenses for the next following year; and

(f)The Balance Sheet and Audit Report.

(3)Concurrence of a majority of all the members of the Board shall be necessary to remove an officer or a teacher whose appointment vests with the Board.

(4)[ XXX] [Deleted as per the Board of Control resolution and approved by the Chancellor on 7-4-1966/17-8-1966.]

21. Continuance in office of the Members of the First Board.

- Subject to the provision of Statute 19, the members and the Chairman of the first Board constituted under sub-section (3) of section 19 of the Act, who shall be holding office on the date of the commencement of these Statutes, shall continue to hold office till such time as the members of the Board are appointed by selection or election according to those Statutes. Notwithstanding the fact that they have not been appointed by selection or election according to these Statutes.Academic Council

22. Manner of election of a member under Section 21 (g) of the Act.

(1)No member shall be eligible to be elected to the Academic Council unless he is a permanent teacher of any College/Campus/School of the University and has eight years' teaching and/or research, extension experience and is not below the rank of a [Lecturer] [Replaced by Resolution dated 27-10-64 and approved by the Chancellor dated 18-11-64.]. At least one of these members to be elected under these provisions shall be the Head of a Department.

(2)Members shall be elected from amongst the teachers of each College, Campus and School by the Staff Council concerned in its meeting called for the purpose.

(3)Members elected shall not serve for more than 2 consecutive terms at a time.

(4)The election procedure shall be prescribed by the regulations framed in accordance with the provisions of the Act.

23. Meetings of the Academic Council.

(1)The Academic Council shall hold at least 2 regular meetings during the academic year on dates to be fixed by it. The Annual meetings shall be held near the Annual Convocation. Special meetings may be called at any time by the Vice-Chancellor.

(2)A special meeting of the Academic Council shall also be convened upon a notice in writing by not less than l/3rd of the total members of the Academic Council delivered to the Secretary of the Academic Council.

(3)All questions to be considered in a meeting of the Academic Council shall be decided by a majority of votes of the members present.

(4)The Chairman of the Academic Council shall be entitled to vote on any question and, if the votes be equally divided, he shall have a second or casting vote.

(5)The quorum for any regular or special meeting of the Academic Council shall consist of 1 /3rd of the total membership of the Academic Council.

(6)A written notice of the regular annual or special meeting stating time and place of the meeting alongwith the Agenda thereof, shall be sent by the Secretary of the Academic Council to all the members at least 10 days, 8 days or 6 days respectively before any such meeting is called.

(7)Notice of a motion or a resolution to be included in the Agenda of a meeting of the Academic Council must be given to the Registrar not less than 14 clear days before the meeting.

(8)Notice of a motion or resolution to be included in the supplementary Agenda of the meeting of the Academic Council must be in the hands of the Registrar not less than 5 clear days before the meeting.

(9)Notwithstanding anything contained in these Statutes the Chairman of the Academic Council may allow a motion of amendment of which due notice as required by these Statutes has not been given.

24. Continuance in office of the existing members of the Academic Council.

- Members of the Academic Council who shall be holding office on the date of coming into force of these Statutes, shall continue to hold office till such time as the members are appointed by selection or election according to these Statutes, notwithstanding the fact that they have not been appointed by election or selection according to these Statutes.Boards of Studies

25. Eligibility for the membership.

- No member shall be eligible to be elected to any Board of Studies unless he is a permanent teacher having 6 years' teaching experience and is not below the rank of a [lecturer] [Replaced by Resolution No. 48, dated 27-10-1964 and approved by the Chancellor dated 18-11-1964.].

26. Manner of election.

(1)The Staff Council shall elect 2 members from among the teachers of the College or Campus or School in its meeting called for the purpose.

(2)The members elected shall not serve for more than 2 consecutive terms at a time.

(3)The manner of election shall be prescribed by the regulations to be framed under the Act.

27. Meetings of the Boards of studies.

(1)Each Board of Studies shall meet regularly at such time and place as may be notified by the Secretary of the Board of Studies concerned.

(2)All questions to be considered in a meeting of any Board of Studies shall be decided by a majority of the votes of the members present.

(3)The Chairman of the Board of Studies shall be entitled to have a vote on any question and if the votes be equally divided he shall have a second or casting vote.

(4)The quorum for any regular or special meeting of any Board of Studies shall consist of ½ of the total membership.

28. Continuance in office of the Members of the Board of Studies.

- The members of the Boards of Studies, who shall be holding office on the date of the commencement of these Statutes shall continue to hold office till such time as the members are appointed by the selection or election according to these Statutes notwithstanding the fact that they have not been appointed by election or selection according to these Statutes.Council of Deans

29. Meetings of the Council of Deans.

(1)The Council of Deans shall meet at such time and place as may be specified in the notice to be issued by the Secretary' thereof.

(2)The Comptroller shall act as the ex-officio Secretary of the Council of Deans.

(3)The Registrar shall also attend the meetings of the Council of Deans but shall have no right to vote.

(4)All questions to be considered in a meeting of the Council of Deans shall be decided by a majority of votes of the members present.

(5)The Chairman of the Council of Deans shall be entitled to vote on any question, and, if the votes be equally divided, he shall have a second or casting vote.

(6)The quorum in a regular or special meeting of the Council of Deans shall consist of 3 members.Staff Council

30. Meeting of the Staff Council.

(1)A Staff Council of each College/Campus or School shall meet at such time and place as may be specified in the notice to be issued to the members by the Secretary thereof.

(2)All questions to be considered in a meeting of the Staff Council shall be decided by a majority of the votes of the members present.

(3)The Chairman of the Staff Council shall be entitled to vote on any question and if the votes be equally divided he shall have a second or casting vote.

(4)The quorum for any regular or special meeting of the Staff Council shall consist of 1 /2 of the total membership.

Chapter IV
The Designation, Appointment, Powers, Duties and Service Conditions of the Officers of the University

Designation of Officers

31. Librarian to be an officer of the University.

- In pursuance of sub-clause (ix) of clause (a) of section 9 of the Act. Librarian of the University is hereby declared to be an Officer of the University.Appointment of Officers

32. Merit, the sole, consideration of appointment.

- All appointments of the officers of the University shall be made strictly on the basis of their merit.Appointment of the Registrar, Comptroller, Estate Officer, the Dean of the Student Welfare and the Librarian of the University

33. Manner of Appointment of these Officers.

- The following procedure shall be adopted in making the appointment of these Officers.

(1)When a vacancy is to be filled, the Vice-Chancellor shall appoint a Selection Committee of 5 persons at least three of whom shall be from amongst the officers of the University, and that one of such persons shall be an Educationist, a Financial expert, an expert Civil Engineer or a person possessing special knowledge of the subject concerned in the case of appointment of the Registrar, Comptroller, Estate Officer, Dean of Student Welfare and the Librarian of the University, respectively. The Vice- Chancellor shall appoint the Chairman of this Committee and the Registrar shall be the Secretary of the Committee except when he himself is a candidate. In that case, the Vice-Chancellor shall appoint another officer of the University to act as the Secretary' of this Committee.

(2)The Secretary shall proceed:-

(i)to advertise the vacancies in the manner prescribed;

(ii)to procure suggestions from such members of the staff of the University as may be deemed appropriate; and

(iii)to contact other appropriate institutions and agencies for suggestions;

(3)After the applications and suggestions mentioned in clause (2) above have been received, the Secretary shall prepare a list of all names for scrutiny.

(4)The list shall then be placed before the Selection Committee for scrutiny.

(5)The list shall then be screened by the Selection Committee which shall recommend at least 3 names from the list in order of preference to the Vice-Chancellor, unless the number of eligible candidates is less than 3.

(6)The Selection Committee shall then confer with the Vice-Chancellor and discuss with him its recommendations.

(7)The Vice-Chancellor may ask the Selection Committee to consider additional prospects of the candidates recommended or engage in further deliberations.

(8)When a list has been finally accepted by the Vice-Chancellor, he may arrange for informal interviews with one or more of the prospective appointees, as he may deem fit.

(9)The Vice-Chancellor shall submit a single recommendation for the approval of the Board.

(10)The Board shall either approve the recommendation or in case the Board refuses to approve the recommendation the Vice- Chancellor shall in due course present another recommendation:Provided that where it is not possible to recruit a person in the aforesaid manner the Vice-Chancellor may appoint an officer temporarily by promotion or selection through advertisement till a candidate duly recommended by the Selection Committee is appointed.Appointment of Deans and Associate Deans of Colleges and Campuses and Directors of Schools

34. Manner of Appointment.

- The following procedure shall be adopted for the appointment of these officers: -

(1)When a vacancy is to be filled, the Vice-Chancellor shall appoint a Selection Committee of 5 members, composed of 3 Heads of Departments of the College or Campus or School in which the vacancy exists and 2 members from outside such college or campus or school:Provided that the Vice-Chancellor may make temporary or officiating appointment not exceeding beyond the academic session in which the appointment is made, without constituting a Selection Committee and adopting the procedure hereinafter mentioned: andProvided further that where it is not possible to constitute such a committee as aforesaid the Vice-Chancellor shall constitute an ad hoc committee with the approval of the Board, and such committee shall proceed to make recommendations in manner laid down in these Statutes.

(2)The Committee mentioned in sub-clause (1) above shall elect its own Chairman.

(3)The Registrar shall act as the Secretary of the said Committee.

(4)The Registrar shall proceed:-

(i)to advertise the vacancies in the manner prescribed;

(ii)to procure suggestions from such members of the staff of the College or Campus or School concerned as deemed fit; and

(iii)to contract other appropriate institutions, agencies for suggestions, i.e., Indian Council of Agricultural Education, Indian Council of Agricultural Research and appropriate department of State Government, other Colleges and Universities, etc.

(5)On receipt of the applications and suggestions mentioned in clause (4) above, the Registrar shall prepare a list of all names for scrutiny.

(6)The list shall then be screened by the Selection Committee which shall recommend atleast 3 names from the list in order of preference, unless the number of eligible candidates is less than 3 to the Vice-Chancellor.

(7)The Selection Committee shall then confer with the Vice-Chancellor and discuss with him its recommendations.

(8)The Vice-Chancellor may ask the Selection Committee to consider additional prospects of the candidates recommended or engaged in further deliberations.

(9)When a list has been finally accepted by the Vice-Chancellor he may arrange for informal interviews with one or more of the prospective appointees.

(10)The Vice-Chancellor shall submit a single recommendation for the approval of the Board.

(11)The Board shall either confirm the recommendation or in case the Board refuses to confirm the recommendation, the Vice- Chancellor shall in due course, present another recommendation in the manner indicated above.Appointment of Director of Agricultural Experiment Station and Director of Extension Education

35. Manner of Appointment.

(1)The following procedure shall be adopted for the appointment of these officers.

(2)When a vacancy is to be filled, the Vice-Chancellor shall ask the Registrar to proceed;

(i)to invite applications through advertisement in the manner prescribed;

(ii)to procure suggestions from such members of the staff of the University as deemed fit; and

(iii)to contact other appropriate institutions and agencies for suggestions, e.g., Indian Council of Agricultural Education, Indian Council of Agricultural Research and the appropriate Departments of the State Government, other colleges and Universities, etc.

(3)When the applications and suggestions mentioned in clause (2) above have been received, the Registrar shall prepare a list of all names for scrutiny, which shall then be placed before the Council of Deans by him.

(4)When the list has been scrutinised by the Council of Deans it may arrange for informal interviews with one or more of the prospective appointees.

(5)The Council shall submit a single recommendation for the approval of the Board.

(6)The Board shall either approve the recommendation or in case the Board refuses to approve the recommendation, the Council of Deans, shall, in due course, present another recommendation in the manner indicated above:Provided that where it is not possible to recruit a person in the aforesaid manner, the Vice-Chancellor may appoint an Officer temporarily by promotion or selection though advertisement for a period not exceeding 6 months till a candidate duly recommended by the Council of Deans in the manner indicated above is appointed.

(7)On the approval of the recommendation of the Council by the Board, the Vice-Chancellor shall make the appointment.Power and duties of the Officers of the University

36. Powers and duties of Vice-Chancellor.

(1)In addition to the powers conferred and duties imposed upon the Vice-Chancellor by or under the Act, the Vice-Chancellor shall have the following powers: -

(i)[ to appoint Examiners on the recommendations of the Examiners Committee] [Reworded by Resolution No. 48. dated 27-10-1964 and approved by the Chancellor on dated 18-11-1964.];

(ii)to appoint Tabulators and Checkers:

(iii)to declare the result of various examinations conducted by the University on the advice of the Results Committee appointed by the Academic Council;

(iv)to appoint teachers and officers of the University temporarily or officiating as provided in the Statutes;

(v)to constitute such ad hoc Committees as he deems necessary;

(vi)to sanction recurring and non-recurring expenditure chargeable to contingency;

(vii)to countersign T.A. bills of the officers of the University;

(viii)to appoint employees of the University against sanctioned posts in scales of pay up to the maximum of Rs. 700/- per mensem; and

(ix)to grant leave of any kind to all officers, teachers and other employees of the University.

(2)The Vice-Chancellor shall be entitled to be present at and address any meeting of any authority of the University but shall not be entitled to vote thereat unless he is a member of the authority concerned.

(3)All powers relating to the administration and maintenance of discipline in the University shall rest with the Vice-Chancellor.

37. Powers and duties of Registrar.

- In addition to the powers conferred and duties imposed upon the Registrar by or under the Act the Registrar shall-

(1)act as the Secretary' of the Board and the Academic Council and issue notices and maintain the minutes of all meetings of the Board and Academic Council;

(2)conduct all official correspondence on behalf of the Board and the Academic Council;

(3)attend the Meetings of the Council of Deans;

(4)be responsible for the admission of the students to the University;

(5)have charge of registration of students of the University and maintain a register of all degrees and diplomas conferred by the University;

(6)prepare and maintain a register of registered graduates of the University under section 34(K) of the Act;

(7)execute all processes connected with the election of members of the Board by registered graduates of the University under section 19(1), Ill(ii) of the Act;

(8)supply to the Chancellor copies of the agenda of the meetings of the Board, Academic Council and Council of Deans as soon as they are issued and the minutes of the meetings ordinarily within a month of each meeting;

(9)take steps to fill in the vacancies as soon as they are notified to him in accordance with the provisions laid down in the Act, and Statutes;

(10)arrange to obtain the names of the nominees of the Zila Parishad and Apex Co-operative Organisations for the maintenance of an up-to-date panel as required in these Statutes;

(11)incur expenditure chargeable to contingencies as under:-

(i)Non-recurring expenditure up to Rs. 5,000/- in each case, or up to such limits as may be specified by the Board by order in writing in this behalf;

(ii)Recurring expenditure up to Rs. 1200/- per annum in each case or within such limits as may be determined by the Board by order in writing with full powers in regard to printing of Question Papers and incurring expenditure thereof.

(12)[x x x] [Deleted by Resolution No. 48. dated 27-10-1964 and approved by Chancellor on dated 18-11-1964.]

(13)to countersign T.A. bills and to sanction absence of duty of all the employees working under him;

(14)[ secure signature of all the contracts of employment, maintain a file of such contracts and make a copy available to each employee.] [Added by Resolution No. 48, dated 27-10-1964 and approved by Chancellor on dated 18-11-1964.]

38. Powers and Duties of the Comptroller.

- In addition to the powers conferred and duties imposed upon the Comptroller by or under the Act, the Comptroller shall:-

1. act as the ex-officio Secretary of the Council of Deans;

2. issue notices and maintain the minutes of all the meetings of the Council of Deans;

3. conduct the official correspondence of the Council of Deans;

4. advise in regard to the financial policy of the University and take measures to develop its resources;

5. receive all contributions, grants, gifts and endowment made in favour of or for the purposes of the University;

6. purchase all materials and properties required by the University and its various units except as otherwise provided by the Act, Statutes or Regulations;

7. place the financial position of the University before the Board at its meeting;

8. Ensure that:-

(i)the accounts of the University are properly kept and audited;

(ii)the budget of the University is prepared and submitted to the Vice-Chancellor and that the financial sanctions are obtained in time; and

(iii)the income and fees due to the University are collected and the salaries and other amounts due to the staff and others are paid promptly.

9. execute all contracts on behalf of the University;

10. devise and install suitable system of accounting and business procedure and keep an Accounts Manual for use in all University offices;

11. develop and operate an internal audit system so that records of all offices and employees responsible for the receipts or expenditure of money for keeping account or for custody of property may be verified by the audit;

12. prescribe the financial forms to be used throughout the University;

13. [x x x] [Deleted by Resolution. No. 48. dated. 27-10-1964 and approved by the Chancellor on dated 18-11-1964.]

14. maintain employment records of all members of the staff of the University;

15. to countersign T.A. bills and sanction absence of duty of all the employees working under him;

16. sign cheques for payment and sanction pay and allowances of all the officers, teachers and other employees of the University;

17. perform such other duties as may be required from time to time by the Board or Vice-Chancellor;

18. [ attend the meetings of the Board of Control; [Added by Resolution. No. 48. dated. 27-10-1964 and approved by the Chancellor on 18-11-1964.]

19. attend the meetings of the Academic Council; and

20. conduct the official correspondence of the Finance Committee; and

21. issue notices and maintain the minutes of all the meetings of the Finance Committee.]

39. Powers and Duties of the Dean of Student Welfare.

- In addition to the powers conferred and the duties imposed upon the Dean of Student Welfare by or under the Act, the Dean, Student Welfare shall:-

1. be the Chairman of the:-

(i)University Students Welfare Board;

(ii)University Board of Sports; and

(iii)University News Board.

2. be responsible for student discipline;

3. formulate the rules for the control of housing and hostel for students including the selection and appointment of Wardens, supervision over the mess and control of sanitary arrangements and medical facilities;

4. exercise general control over extra-curricular activities including sports, students union, excursions and such other activities and frame rules for the said purposes;

5. communicate with guardians of the students concerning the welfare of students;

6. obtain travel facilities for holidays;

7. make arrangements for scholarships, stipends and such other assistance for the students;

8. in consultation with the Director of Agricultural Experiment Station and the Director of Extension Education, prepare a programme for employment of students in the Experiment Station and the Extension Field and put it up the Vice-Chancellor for approval;

9. export the possibilities of finding suitable employment for students and arrange their interviews with prospective employers;

10. direct a programme of students counselling;

11. with respect to the employees working under him exercise powers of drawing, disbursing and collecting as well as those of appointing authority including countersigning T.A. bills, sanctioning of leave; and

12. perform such other duties as may be assigned to him from time to time by the Vice-Chancellor.

40. Powers and duties of the Estate Officer.

- The Estate Officer shall in discharge of his functions and duties under section 14(3) of the Act be responsible for the following: -

1. execution and maintenance of the University Buildings, Roads, Fencing, Play-grounds, Parks and lands other than the land comprising the Agricultural Farms:

2. construction and maintenance of utility services:

3. maintenance of five Protection Services:

4. maintenance of architectural and constructional services of the University:

5. all repairs and constructions of the University buildings;

6. preparation of the annual budget of the University for construction and maintenance of the buildings and periodical reports showing the progress of works under construction:

7. maintenance of accounts relating to the works in his charge in forms prescribed by the Comptroller:

8. allotments and maintenance of the quarters and accommodation for the staff of the University;

9. with respect to the employees working under him, exercise the powers of drawing, disbursing and collecting moneys, including powers of countersigning bills and granting leave;

10. and shall perform such other duties as may be assigned to him by the Vice-Chancellor.

41. Powers and Duties of the Dean/Associate Dean of College/Campus and Director of a School.

(1)The Dean/Associate Dean of the College/Campus or a Director of the School shall be the Chief Executive Officer of the College/Campus or School and shall be responsible to the Vice-Chancellor for its administration.

(2)In the absence of the Dean/Associate Dean of the College/Campus or the Director of the School, for a period not exceeding 6 months a Head of the Department nominated by the Dean and approved by the Vice-Chancellor shall act as the Dean/Associate Dean or Director.

(3)Without prejudice to the powers conferred and duties imposed by or under the Act, on the officers mentioned in sub-clause (1) above, these officers shall:-

(i)be responsible for the organisation and conduct of teaching, research and extension work of the Department comprised in the College/Campus or Schools and for that purpose he shall co- operate with the appropriate Director of School to pass such orders as might be necessary in consultation with the Heads of the Departments concerned;

(ii)look into and be responsible for the due observance of the Statutes and other regulations relating to the College/Campus or School;

(iii)preside over meetings of the Staff Council of the College/Campus/School;

(iv)make reports to the Vice-Chancellor on the work of the College/Campus/School;

(v)formulate and present to the Board of Studies concerned policies for their consideration, without prejudice to the right of any member to present any matter to the Board of Studies concerned;

(vi)supervise and control the registration of the students in the College/ Campus/ School;

(vii)be responsible to the Vice-Chancellor for the proper progress of the studies at the College/Campus/School and for the educational use of buildings and premises assigned to the College/Campus/School and for the general equipment thereof as distinct from that of the separate departments.

(viii)serve as the medium of communication for all official business of the College/Campus/School with other authorities of the University the students and the public;

(ix)normally represent the College/Campus/School in conferences and he may also designate additional representatives from amongst the staff of the College/Campus/School;

(x)prepare the budget of the College/Campus/School with the approval of the Staff Council:

(xi)with respect to the employees working under him, exercise powers of drawing, disbursing and collection of moneys under the relevant Statutes or regulations: and

(xii)countersign T.A. bills and sanction leave of the employees working under him.

42. Powers and Duties of the Director of Agricultural Experiment Station.

(1)The Director of Agricultural Experiment Station shall be the over all incharge of all the Research programmes in the University. He shall be responsible for the management of the Agricultural Experiment Station as provided in sub-section (1) of section 26 of the Act. He shall co-ordinate all research in the University in Co-operation with the Deans or the Directors of the respective Colleges and Schools. While his dealings would be mainly with the staff concerned with research in the Colleges and the Schools, and while he would be responsible to the Deans and the Directors of the Colleges and the Schools respectively, for the initiation and the formulation of the research programme of their respective institutions. He will have direct access to the Vice-Chancellor and shall be responsible to him for the effective co-ordination of the research activities of the University as a whole.

(2)He shall arrange for the allotments of lands and provide other facilities for experiments to the appropriate Departments concerned and shall be responsible for the administration of the farms and for the successful implementation of approved programmes.

(3)There shall be an Associate Director attached to each College, Campus and the School. The Associate Director shall be a person technically qualified in the academic discipline of the College/Campus/School to which he is attached.

(4)The Associate Director shall hold charge of and manage various sub-stations of the Agricultural Experiment Station of the University.

(5)All the Associate Directors shall work under the guidance of and be responsible to the Director of Agricultural Experiment Station.

(6)All research programmes shall be conducted by the staff and students in the various Departments and Divisions of the College, Campus and Schools. The staff located at the various sub-stations shall be on the rolls of the different Colleges, Campuses, Schools in the Departments or divisions pertaining to their discipline.Research Advisory Committees-Composition and Function:

(7)There shall be a Research Advisory Committee consisting of:-

(i)The Vice-Chancellor, as the Chairman;

(ii)The Deans, Associate Deans and Directors;

(iii)A representative of Rajasthan State Farmers Forum;

(iv)Director of Agriculture, Rajasthan or his representative;

(v)Director of Animal Husbandry, Rajasthan or his representative;

(vi)Director of Extension Education;

(vii)Dean of Post-graduate Studies;

(viii)Director of Agricultural Experiment Station to act as Secretary.

(8)The Committee shall advice the University regarding:-

(a)Suitability of various research projects;

(b)Acceptance of research grants and conditions attached to them;

(c)Allocation of funds for research; and

(d)Any other matter affecting research.

(9)The Committee shall make its recommendations to the Academic Council.

43. Powers and Duties of the Director of Extension Education.

(1)The Director of Extension Education shall be the overall incharge of all extension education activities of the University. In addition, he shall be the academic head of the extension education activities of the University. His duties among others shall be:-

(a)The determination of overall policies, philosophy, and functions of the extension education programme to meet the needs and interests of the rural population of Rajasthan;

(b)The maintenance of proper relationship between all organisations and groups concerned directly or indirectly with the extension of knowledge to the rural population;

(c)To hold charge of and be responsible for the organisation and management of such centres or institutions of extension education or training as the University may establish or acquire at the main Campus or anywhere else in Rajasthan;

(d)To arrange for the pre-service and in-service training and orientation of personnel engaged in extension work in Rajasthan;

(e)To organise and render adequate counselling service to farmers and for the personnel engaged in extension work in Rajasthan;

(f)To establish and maintain an adequate system of record keeping reporting and evaluation so that the needs of the rural population in terms of extension education be continuously and accurately assessed, reviewed and re-casted.

(2)There shall be an Associate Director of Extension Education to each College/Campus/School. The Associate Director shall be a person technically qualified in the academic discipline of the College/Campus/School to which he is attached. He shall be appointed by the Vice-Chancellor on the recommendations of the Council of Deans and approved by the Board.

(3)All the Associate Directors shall work under the guidance of and be responsible to the Director of Extension Education.

(4)There shall be an Extension Education Specialist in each Department or Division of every College/Campus/School. The Extension Education Specialist shall hold an academic rank in the Department or Division of the College/Campus/School to which he is attached.

(5)It shall be permissible to employ the Extension Education Specialists on a combination appointment basis so that they devote part of their time to teaching and or research and part of their time to Extension work.

(6)There shall be number of Extension Education Specialists located in the field as determined by the Academic Council. The Specialist shall be on the roll of the Colleges/Campuses/Schools in the Department or Divisions pertaining to their discipline.

(7)All Extension Education Specialists shall work under the guidance of and be responsible to the Director of Extension Education directly or through the .Associate Director.

(8)Extension Education Specialists employed on combination appointment basis shall be responsible to the various officers of the University in respect of and to the extent to which their employment in various types of work is concerned.

(9)The Extension Education Specialists shall be selected by the Director of Extension Education and appointed by the Vice- Chancellor.

(10)There shall be an Extension Education Advisory Committee consisting of:-

(i)The Vice-Chancellor, as Chairman,

(ii)Development Commissioner, Rajasthan or his representative,

(iii)A representative of the Rajasthan State Farmers' Forum,

(iv)The Director of Agriculture, Rajasthan, or his representative,

(v)The Director of Animal Husbandry, Rajasthan or his representative,

(vi)Director of Primary and Secondary Education or his representative,

(vii)The Deans, Associate Deans and Directors of Schools,

(viii)The Director of Agricultural Experiment Station, and

(ix)The Director of Extension Education as Secretary.

(11)The Extension Education Advisory Committee shall advise the University regarding:-

(a)Co-ordination of the University Extension Education programme with the State and national programme,

(b)Location, number and areas of specialisation of Extension Education Specialists in the field,

(c)Allocation of funds for Extension Education activities, and

(d)Ways and means of increasing the effectiveness of the University extension programme.

(12)The Extension Education Advisory Committee shall make its recommendation to the Academic Council.

(13)Director of Extension Education shall have full access to the Vice-Chancellor and shall be directly responsible to him for effecting close co-ordination of the extension education activities of the University with the Department of Agriculture, Animal Husbandry, Development and Co-operation.

(14)The Director of Extension Education shall with respect to the employees working under him exercise the powers of drawing, disbursing and collecting moneys and shall have the power to:-

(a)Countersign T.A. bills, and

(b)grant leave to the employees.

44. Powers and Duties of the Librarian.

(1)The Librarian of the University shall be responsible to the Vice-Chancellor for all matters concerning the University Library.

(2)It shall be the duty of the University Librarian to maintain all the Libraries of the University Campuses and to organise their services in the manner most beneficial to the needs of teaching, research and extension.

(3)He shall make an annual report to the Vice-Chancellor on the condition and needs of the University Library.

(4)He shall prepare the annual budget for the University Library.

45. Other Administrative and Financial Power.

- Except in so far as provided in these Statutes, the Officer of the University shall exercise such other administrative and financial powers as may be prescribed by the regulations to be framed by the Board hereafter.

46. Service Conditions of the Officers.

(1)The term and conditions of service including emoluments and allowances of the Officers of the University as are deputed to the University from the State Government Service shall be such as the State Government may decide in agreement with the University.

(2)The service conditions of the officers of the University other than those specified in clause (1) above shall be governed by the following rules to be framed by the State Government:-

(i)University of Udaipur Officers, Service Rules:

(ii)University of Udaipur Officers, (Emoluments and Allowances Rules and any other rules prescribing the general conditions of service or terms of contract of the employees or the University and for the time being in force, which may be made applicable to the Officers of the University by order of the State Government.

Chapter V
Teachers of the University

[47. Classification of teachers. - Teacher's as defined in section 2(j) of the Act shall include the following:-

(1)Teachers Appointed:

(i)Professors.

(ii)[ Associate Professors.]

(iii)[ Associate Readers.] [Dying Cadre.]

(iv)[ Assistant Professors.] [Substituted by Resolution No. 5. dated 5-5-1974 and approved by Chancellor vide No. F. 1(68) Gnl. GSR 74/2985, dated 10-6-1974.]

(v)[Lectures.] [Substituted by Resolution No. 5, dated 5-5-1974 and approved by Chancellor vide No. F. 1(68) Gnl. GSR 74/2985, dated 10-6-1974.]

(vi)Instructors.

(2)Teacher Recognised:

(i)Deans/Directors.

(ii)Associate Directors.

(iii)Associate Deans.

N.B. - Recognised teachers shall hold the academic as given in (1) above as determined by the Executive Committee.] [Substituted by Resolution No. 5. dated 5-5-1974 and approved by Chancellor vide No. F. 1(68) Gnl. GSR 74/2985. dated 10-6-1974.]

48. Qualifications of teachers.

- The basic qualifications of the teachers shall be prescribed by the Academic Council.

49. Manner of Appointment.

(1)All appointments of the teachers in University shall be made strictly on the basis of merit.

(2)No person shall be appointed as a teacher in the University except on the recommendation of the Selection Committee herein constituted for the purpose.

(3)The Selection Committee shall consist of:-

(i)Vice-Chancellor, as Chairman;

(ii)The Dean or the Associated Dean, as the case may be, or, in the case of teachers for the School of Basic Science and Humanities, its Director;

(iii)The Heads of the Department; and

(iv)Experts, not exceeding two nominated by the Vice-Chancellor from out of a panel of persons recommended by the Academic Council.

(4)The Registrar shall act as the Secretary of the Selection Committee.

(5)When a vacancy or vacancies is/are to be filled, the Dean/Associate Dean/Director concerned shall intimate the same to the Registrar.

(6)The Registrar shall then proceed:-

(i)To invite applications through advertisement;

(ii)To procure suggestions from such members of the staff as deemed fit; and

(iii)To contact other appropriate institution, agencies and outstanding experts for suggestions as for example Indian Council of Agricultural Research, the appropriate Departments of the State Government and other Colleges and Universities.

(7)On receipt of the applications and suggestions mentioned in clause (6) above, the Registrar shall prepare a list of all names for scrutiny.

(8)This list shall then be placed before a screening Committee appointed by the Vice-Chancellor.

(9)When the list has been scrutinised by the Screening Committee, it will prepare a list of candidates to be called for interview or considered in absenting by the Selection Committee.

(10)The Selection Committee shall then interview the candidates and recommend for each type of vacancy a panel, if available, of suitable candidates in order of preference to be considered by the Board for appointment. The Selection Committee may recommend the grant of such advance increments [x x] [Deleted vide Resolution No. 9, dated 7-5-1973 and assented vide No. 4537. dated 11-6-1973 by the Chancellor.] above the minimum of the scale of the post as deemed proper in certain cases. The Board will strictly adhere to the order of preference. For any deviation from the order, the Board will have to record reasons in writing:Provided that in case appointment of [Assistant Professor] [Substituted vide Resolution No. 5, dated 5-5-1974 and approved by the Chancellor vide No. F. 1(68) Gnl./GSR 74/2985, dated 10-6-1974.] is not possible in the aforesaid manner and exigencies of work demand it, the senior most person in the next lower cadre in the department concerned may be temporarily by the Vice-Chancellor to a vacancy in the higher cadre on officiating basis till the vacancy is filled in the aforesaid manner, provided he possesses the prescribed minimum qualifications.The panels will remain value for not more than six months for appointment in a vacancy.

(11)The Deans/Directors/Associate Deans are authorised to invite applications through advertisement, and to make appointments to the posts of Junior Lectures (Including equivalent posts in Research and Extension) with the approval of the Vice-Chancellor on the recommendation of a Selection Committee consisting of:

(i)The Dean/Director/Associate Dean concerned (Chairman);

(ii)Head of the department concerned;

(iii)Project Leader (if the post is under Project);

(iv)One expert:

for a period which the Dean/Director/Associate Dean may think proper.

50. Service Conditions.

- The Service conditions of the teachers of the University shall be regulated by the following rules to be framed by the State Government hereinafter :

1. University of Udaipur Teachers Service Rules.

2. Any other rules prescribing the general conditions of the service or terms contract of the employees of the University in so far as they are made applicable to the teachers of the University.

3. The form of Agreement for service for University Teachers shall be as given in Form 15 appended to these Statutes.

Chapter VI
Constitution of Pension Gratuity, Insurance and Provident Fund for the Benefit of Officers, Teachers and other Employees

51. Application.

- The Statutes in this Chapter shall apply to every whole time officer, teacher or employee who is appointed by the University or in the case of State Government employee who has opted for University service and who holds a substantive appointment in the University. A person whose services have been lent to the University by the Government or who is on leave or on deputation from a Government post on agreed terms and conditions will not be eligible to benefits under these Statutes unless he is appointed as an employee of the University.

52. Pension and Gratuity.

- An employee of the State Government who has opted to serve the University and who was eligible for pension under the State Government Service Rules on the date of option shall be entitled to benefits of the pension as under:

(1)A person who has put in 25 years service or more shall remain on deputation to the University till the date of his superannuation according to State Government rules, unless he is reverted earlier from the University to the State Government. On retirement he shall be granted pension by the State Government according to the Rajasthan Service Rules.

(2)Leave Salary to the extent of leave at the credit of the employee on the date of deputation will be paid by the State Government to the University.

(3)The University shall pay the pension contribution for the period of remaining on deputation.

(4)A person who has put in less than 25 years service shall be entitled to any of the following alternative benefits:

(i)He may be granted proportionate pension according to the Rajasthan Service Rules in force. The pension will only be allowed to be drawn on his attaining the age of superannuation. In case a person is eligible to gratuity only, his gratuity amount will be credited to his Provident Fund account of the University as opening balance.

(ii)The Government shall credit to the contributory Provident Fund of the employee with the University as opening balance on the date from which a person is transferred to the University and he the opts to be the University employee, the amount equal to 8 per cent of his monthly pay with simple interest at the rate of 2 per cent per annum:

Provided that the benefits under these Statutes will be made available when an employee is permanently absorbed in the University Service.

53. Insurance.

(1)Only such employee of the University who was formerly insured by the Insurance Department of the Government of Rajasthan under the Rajasthan State Insurance Rules, during the tenure of his service under the State Government shall be eligible to the benefits of Insurance under these Statutes.

(2)It shall be at the discretion of the insured employee to continue to maintain his policy by payment of premiums regularly.The premiums may be paid direct into the Treasury by means of challans creditable to the appropriate head or it shall lie recoverable by the comptroller from the salary of the employee concerned and remitted to the Treasury for being credited to the appropriate head.

(3)The insured employee will be governed by the Rajasthan State Insurance Department Rules and Regulations as may be applicable to the Rajasthan Government Servants from time to time.[54. Provident Fund. - (1) There shall be established a Provident Fund to be called Udaipur University Provident Fund but hereinafter to be referred to as the Provident Fund for the benefit of the permanent employees of the University.

(2)The management of the Provident Fund shall vest in the Executive Committee, which may, from time to time, make regulations or issue such general or special directions as may be consistent with the Statutes as to (a) conduct of the business of the Fund and (b) any matter relating to the Fund, or its management or the privileges of the depositors not herein expressly provided for, or vary or cancel any regulations made or directions given:Provided that there shall be a Provident Fund Committee consisting of the Vice-Chancellor, the Registrar, the Comptroller and in addition, two members to be appointed by the Executive Committee, two subscribers to the Provident Fund to be nominated by the Vice-Chancellor for the purpose of advising the Executive Committee in matters relating to investments, payments and other matters in respect of Provident Fund.

(3)Conditions of subscriptions:

(i)Every employee of the University holding a permanent substantive appointment or appointed for a fixed period of not less than three years or who has put in three years continuous temporary service with the University shall be entitled or requires to subscribe so the Provident Fund except those teachers who were entitled to pension benefits in Government before transfer [provided this will not apply to employees under a temporary scheme unless there is a provision for Provident Fund under the scheme itself.]

(ii)Persons appointed on probation to a substantive appointment will be entitled to subscribe to the Provident Fund but if their services are terminated before their confirmation they will not be entitled to receive any portion of the University contribution or the interest thereon.

(iii)No employee of the University shall be entitled to the benefits of the provident fund whose services in the University entitle him to a pension or on whose account the University contributes to his pension, or who has been appointed by the University on a consolidated salary on special terms.

(iv)Every employee of the University entitled to the benefits of the Provident Fund shall be required to sign a written declaration in the prescribed form that he has read these Statutes and agrees to abide by them.

(4)Nominations:

(i)Each subscriber shall file in the office of the University a declaration in Form 7 signed by him and attested by 2 witnesses stating the name or names of the persons whom he desires that in the event of his death or becoming an insane the whole or any part of the accumulation standing to his credit shall be paid or the manner in which such accumulations shall be disposed of.

(ii)The subscriber may add to or change his nominee or nominees by a written application duly witnessed by any two persons and presented to the Comptroller.

(iii)A register of the nominee or nominees of the subscriber, including all changes in or additions to the said nominees shall be kept by the Comptroller.

(iv)If a subscriber nominates more than one person he shall specify in the nomination the amount for share payable to each of the nominees in such a manner as to cover the whole of the amount that may stand to his credit in the Provident Fund at any time.

(v)A subscriber may, at any time, cancel nomination by sending a notice in writing to the Comptroller:

Provided that a subscriber shall along with such notice send a fresh nomination in accordance with the provisions of these Statutes.

(vi)A subscriber may provide in the nomination:-

(a)In respect of any specified nomination, that in the even of his pre deceasing the subscriber the right conferred upon that nominee shall pass to such other person or persons as may be specified in the nomination :

Provided that such other person or persons shall, if the subscriber has other members of his family, be such member or members.

(b)That the nomination shall become invalid in the event of happening of a contingency specified therein:

Provided that if, at the time of making the nomination the subscriber has no family, he shall provide in the nomination that it shall become invalid in the event of his subsequently acquiring family:Provided further that is, at the time of making nomination the subscriber has only one member of the family, he shall provide in the nomination that right conferred upon the alternate nomination under part (a) of sub-clause (vi) shall become invalid in the event of his subsequently acquiring other member or members of his family.

(vii)Immediately on the death of a nominee in respect of whom any special provision has been made in the nomination under part (a) of sub-clause (vi) above or on the occurrence of any event by reason of which the nomination becomes invalid in pursuance of part (b) of sub-clause (vi) above or the provisions thereto, the subscriber shall send to the Comptroller a notice in writing cancelling the nomination, together with fresh nomination made in accordance with the provisions of these Statutes.

(viii)Every nomination made by a subscriber shall, to the extent that it is valid, take effect on the date on which it is received by the Comptroller.

(5)The rate of subscription shall be 8 1 /3% of the basic pay and the amount calculated on this basis shall be deducted from the monthly pay of each employee. Provided that a subscriber may at his option, subscriber at a rate higher than 8 1/3% of his basic pay and the amount calculated on this basis will be deducted from the monthly salary of the subscriber.Note. -No subscription or contribution shall be made to the Provident Fund or for the benefit of an employee who is on leave without pay.

(a)It shall be a policy effected by the subscriber himself on his own life and shall (unless it is a policy expression the face of it to be for the benefit of his wife, or of his wife and children or any of them) be such as as may be legally assigned by the subscriber himself to the University.

(b)A policy on the joint lives of the subscriber and his wife shall be considered a policy on the life of the subscriber himself.

(c)A policy which has been assigned to the subscriber's wife shall not be accepted, unless either the policy is first reassigned to the subscriber or both the subscriber and his wife join in an appropriate assignment.

(d)The policy may not be effected for the benefit of any beneficiary other than the wife of the subscriber or the wife and children or any of them.

(e)A subscriber shall be liable to refund any amount withdrawn towards the payment of insurance premium if the Executive Committee later on has any reasons therefor, with interest thereon at the rate allowed on the P.F. account and the amount so recovered from the emoluments of the subscriber shall be placed to the credit of subscriber in the fund.

(6)The University shall in the case of each subscriber make a monthly contribution at the rate of 10% of his basic pay in the case of employees drawing a basic pay up to Rs. 500/-. In case of those drawing more than Rs. 500/- p.m. the University contribution shall be at the rate of 8 1/3%:Provided that in the case of a teacher who is on study leave and subscribes the full amount to his Provident Fund at the prescribed rate the University shall also make full contribution at the prescribed rate irrespective of the amount of salary actually drawn by the teacher during the period of study leave.

(7)The amount liable to be subscribed on contributed shall be expressed in full rupees. When the calculation involves paise amounting to less than fifty paise, the paise shall be ignored and if the amount is fifty paise or more, full rupee shall be calculated.

(8)

(i)The subscription paid by a subscriber and the contribution paid by the University shall be entered monthly in a separate account for each subscriber.

(ii)The investment of the amount to the credit of subscriber shall be permissible in Government Securities or Unit Trust Certificates or in a fixed deposit with a scheduled bank approved by the Executive Committee. The F.D. Receipt and the securities purchased shall be in the joint names of the Comptroller and the [Registrar] [Substituted vide Resolution No. 5, dated 5-5-1974 approved by the Chancellor vide No. F. 1 (68) Gnl. GSR. 74/2985. dated 10-6-1974.] and shall be kept in the custody of the Comptroller.

(iii)The balance of the P.F. Account at the credit of the subscribers shall be deposited by the University in the Post Office Savings Bank or Scheduled Banks, or invested in Government Securities as may be approved from time to time by the Provident Fund Committee.

(iv)Interest at the rates determined for the purpose by the Provident Fund Committee, from time to time shall be credited to each subscriber's account, at the close of the financial year. Total interest earned shall be so distributed.

(v)A statement of the total amount at the credit of each subscriber shall be furnished to him once at the beginning of each year.

(vi)The P.F. Committee may on conditions hereinafter enumerated, permit the payment of premium on life insurance policy or policies on the life of a subscriber out of the Provident Fund account.

(9)A subscriber at the termination of his service shall be entitled to receive the amount which accumulates to his credit:Provided that the University shall be entitled to recover as the first charge from the amount for the time being at the credit of any subscriber a sum equivalent to the amount of outstanding dues of the University or any loss or damage at any time sustained by the University by reason of his dishonesty or negligence, but not exceeding in any case the total amount of contribution credited to his account by the University and of any interest which has accrued to such contribution.

(10)On a subscriber's death or insanity the amount at his credit shall be paid to the person or persons duly nominated by him, or, when no such nomination is made, to his legal heir or heirs.In case the amount at the credit of the subscriber is less than Rs. 500/- the Executive Committee may order the payment on satisfactory proof of the claimant title without production of a succession certificate.

(11)

(i)Withdrawal from the Provident Fund shall not be allowed until the retirement or termination of subscriber's service or death or insanity provided that a temporary withdrawal from the Fund out of his own subscription may be sanctioned by the Vice Chancellor or duly authorised officer as a special case to a subscriber in the following cases: -

(a)Illness of the applicant and such members of his family as are dependent on him for livelihood and maintenance.

(b)For going abroad for reasons of health of the applicant his wife/husband, children dependent on him/her.

(c)To pay obligatory expenses in connection with marriages, funerals or other ceremonies, which by virtue of the religion of the subscriber the applicant is required to perform.

(d)To meet the cost of his defence where the applicant is prosecuted by the University in a court of law in respect of any alleged official misconduct on his/her part.

(e)To pay arrears of Income-tax, Government dues and Degree passed by the Court on production of necessary demand notice or documents.

(f)To build or purchase a house for his residential purposes including the cost of plot of land or to repay any outstanding loan expressly taken for this purpose before the date of receipt of the application for withdrawal but not earlier than twelve months of the date, or to reconstruct or to make additions or alterations to a house already owned or purchased or acquired by him.

(g)For education of self and dependents for academic, technical, professional courses.

(h)For purchase of conveyances according to status of the subscriber.

(i)For any other expenses of urgent necessity to be decided by the Vice-Chancellor.

(ii)An advance shall not exceed the following ceiling limits:-

(a) When sanctioned for any of the objects mentioned insub-clauses (a), (c), (d), (e) and (i) of clause (1).	Three months basic pay of the subscriber.
(b) When sanctioned for objects mentioned in sub-clauses (b),(f), (g), (h) of clause (1).	Twelve months basic pay of the subscriber.

(iii)Recoveries towards the amount advanced shall be made in monthly installments not exceeding twenty four in respect of advance sanctioned for the objects mentioned in sub-clauses (a), (c), (d), (e), (g), and (i) of clause (1) and not exceeding 72 monthly installments in respect of advance sanctioned for any of the objects mentioned in sub-cLause (b), (f) and (h) of clause (1).

(iv)Recovery of advance shall be made from the salary of a subscriber and shall commerce on the first occasion, after the advance is made, on which the subscriber draws salary for a full month provided no recovery shall be made from a subscriber when he is on leave otherwise than on full salary.

(v)A second advance shall not be granted till the repayment in full of the previous advance.

(12)Provident Fund to be free from certain debts etc.-Any sum standing to the credit of any subscriber of the Fund at the time of his death, termination of his services or insanity and payable to him or to any dependent of the subscriber or to such persons as may be authorised by law to receive payment on his behalf shall, subject to any deductions authorised by the Statutes, vest in the dependent and shall be free from any debt or other liability incurred by the deceased or incurred by the dependent before death or insanity of the subscriber.Note. -The word "Subscriber" wherever it occurs in this Statute, means the amount paid by the subscriber and the word "Contribution" means the amount contributed by the University.]

Chapter VII
Institution of Degrees, Diplomas and other Academic Honours, and Conferment of Honorary Degrees

[55. Grant of Degrees. - The University shall subject to the conditions to be laid down by the Academic Council and approved by the Board, grant the following Degrees, and Post-graduate Degrees and Diplomas, namely:-Degrees:(i)B. Sc. (Agriculture)(ii)S. Sc. (Dairying)(iii)B. Sc. (Poultry Science)(iv)B. Sc. (Agricultural Education)(v)B. Sc. (Food Technology)(vi)[ B. E. (Agriculture)](vii)B. Sc. (Home Science)(viii)B. V. Sc. & A. H.(ix)B. A. (Pass)(x)B. A. (Honours)(xi)B. Sc. (Pass)(xii)B. Sc. (Honours)(xiii)B. Com. (Pass)(xiv)B. Com. (Honours)(xv)B. Ed.(xvi)LL. B.Post Graduate Degrees:(i)M. Sc. (Agriculture)(ii)M. Sc. (Dairying)(iii)M. Sc. (Agriculture Engineering)(iv)M. Sc. (Home Science)(v)M. Sc. (Animal Husbandry)(vi)M. V. Sc.(vii)M. A.(viii)M. Sc.(ix)M. Com.(x)M. Ed.(xi)LL. M.(xii)M. O. L.(xiii)Ph. D.(xiv)D. Lit.(xv)D. Sc.Diplomas:(i)J.D.C. (Junior Diploma Course)(ii)Diploma (Post-graduate) in Sheep Husbandry(iii)I. D. D. (D.T.)(iv)I. D. D. (D. H.)]

56. Conferment of Honorary Degrees.

(1)The University may confer the following Degrees, Honoris Causa in the prescribed form on persons who, by virtue of their eminence and attainments or contributions to the cause of learning, education, and science or their established position in the scientific or literary world, are fit and proper persons to receive such degrees:-

(i)[ D. Lit. - [Substituted vide Resolution No. 48. dated 27-10-1964 and assented by the Chancellor on dated 18-11-1964.]

(ii)D. Sc.

(iii)LL. D.]

(2)[ There shall be a Standing Committee for the conferment of Honorary Degrees consisting of the following namely:-

(i)The Vice-Chancellor.

(ii)The Chief Justice of the High Court of Rajasthan, and

(iii)The Chairman of the faculty concerned. .

(3)No honorary degree, diploma or other academic distinctions shall be conferred oh any person unless the proposal for the conferment thereof has been:-

(a)originally made by the said committee.

(b)approved by the Executive Committee.

(c)passed by the Board of Control, and

(d)confirmed by the Chancellor:

Provided that in cases of emergency: such proposal may be confirmed by the Chancellor on the recommendation of the said Committee, if the recommendation has been approved by the Executive Committee] [Substituted vide Resolution No. 48. dated 27-10-1964 and assent by the Chancellor on dated 18-11-1964.].

(4)All Degrees, Post Graduate Degrees, Diplomas and Honorary Degrees, as aforesaid shall be conferred by the University at a Convocation or in absenting.

(5)The Convocation for conferring the aforesaid Degrees shall be held at least once every year on a date to be fixed by the Chancellor in consultation with the Board.

57. Withdrawal of Degrees etc.

- The Academic Council may by resolution passed with the concurrence of not less than 2/3rd of the members voting, withdraw any Degree: Post-graduate Degree, Diploma or any Honorary Degree or any other academic distinction conferred by the University:Provided that no such resolution shall be moved without giving an opportunity of showing cause against the proposed withdrawal to the candidate concerned.

Chapter VIII
Departments

58. Departments to be Primary Units.

- Each Department of the University or of that College including any Campus thereof as well as of the School shall be the Primary Unit of Education and Administration. It shall cariy on the programme of instruction and research and where appropriate, extension in a particular field of knowledge.

59. Establishment, Amalgamation etc. of the Departments.

(1)Without prejudice to the powers of the Academic Council hereinbefore mentioned, the establishment, abolition, amalgamation, sub-divisions of the Department shall be determined by the Academic Council on the recommendation of the Board of Studies.

(2)The Rajasthan College of Agriculture, Udaipur SKN. College of Agriculture, Jobner, and College of Veterinary and Animal Science, Bikaner, shall comprise such Departments as were functioning immediately before the Constitution of the University and which have been transferred to the University.

60. Head of the Department.

(1)Head of each Department shall be responsible to the Dean/Associate Dean of the College/Campus or Director of the School as the case may be, for the organisational operations of the Department.

(2)Within each Department, the Head of Department would be responsible for, and have staff assigned to teaching research and extension in his particular subject matter field.

(3)The Heads of subject matter departments with their staff will plan the research projects and carry them out subject to approval, general control, and co-ordination of Director of Agricultural Experiment Station. Each staff member will be responsible to the Departmental Head for the planning, execution, and report of his research project.

(4)[ He shall prepare the Departmental budget and shall submit it to the Dean/Director for inclusion in the budget of the College/School. The Dean/Director shall send the consolidated budget to the Comptroller.] [Substituted by Resolution No. 48. dated 27-10-1964 and assented by the Chancellor on dated 18-11-1964.]

(5)He shall be responsible for distribution of expenditure of departmental funds and for the care of departmental property.

61. Manner of appointment of Heads of Departments.

- [(1) If there are Professors more than one in any Department, the Head of the Department shall be appointed from amongst the Professors by rotation. If in a Department there is only one Professor, Head of Department will be appointed from amongst the Professors and Readers working in the said Department by rotation. If there is no Professor, Head of the Department will be appointed out of Reader (s) in the Department by rotation. If there is no Professor or Reader in a Department, the Dean or the Associate Dean/Director of the Institution concerned shall act as Head of the Department.

(2)The Head of the Department shall hold office for a term of three years. On the expiry of the term of his office he shall be eligible for reappointment.

(3)Pending the appointment of a Head of the Department or during his absence on leave, Vice-Chancellor may ask any Professor or any Reader in the Department to discharge as a purely temporary measure the function of the Head of the Department.] [Substituted vide Resolution No. 5, dated 5-5-1974 and approved by the Chancellor vide No. FI (68) Gnl/GSR/74/2985. dated 10-6-1974.]

Chapter IX
Hostels

62. Establishment of Hostels.

(1)The Board shall, on the recommendations of the Vice-Chancellor, establish Hostels for all students of the University.

(2)On making the recommendation, the Vice-Chancellor shall consult the Council of Deans on the proposal of the Dean of Student's Welfare for the establishment of Hostels for the students of the University.

63. Residence of Students.

(1)The students of the University shall reside at one of the following places: -

(i)A University Hostel,

(ii)A Hostel approved by the University,

(iii)A lodging approved by the University, and

(iv)In their own houses with their parents or under a proper guardian.

(2)The alternatives mentioned in (ii), (iii) and (iv) shall be allowed till such time only as the University is not able to provide accommodation to the students in its own Hostel.

(3)The following facilities shall be made available to the students at every Hostel maintained or approved by the University.

(i)Hygienic and sanitary conditions of living,

(ii)Facilities for physical exercise,

(iii)Facilities for medical inspection and assistance, and

(iv)Proper messing arrangements.

(4)No student of the University shall be permitted to reside outside the Hostel maintained by the University except with the permission of the Vice-Chancellor on the recommendation of the Deans/Associate Deans/Directors.

64. Abolition of Hostels.

- The Board may, with the approval of the Council of Deans, abolish any Hostel maintained by the University or may with the approval of the Council of Deans withdraw the approval of any Hostel which it has approved.

Chapter X
Fellowships, Scholarships, Medals and Prizes

65. Institution of Fellowships, etc.

(1)The proposals with regard to the institution of fellowships, scholarships, medals and prizes shall be moved either by the Board on its own initiative or be initiated by the appropriate Board of studies and shall be provided for in the respective budgets of the Colleges/Campuses/Schools by the Deans/Associate Deans/Directors.

(2)After the proposals have been approved by the Board they shall be awarded in accordance with the Statutes to be framed under clause (v) of section 34 of the Act.

Chapter XI
Registered Graduates

66. Registration of Graduates.

(1)The Registrar shall prepare and maintain a register of registered graduates in accordance with the provisions of these statutes.

(2)The following persons shall be eligible for registration as graduates of the University:-

(i)Any person who holds or is deemed to be holding any of the degrees referred to in Chapter VII.

(ii)Any person who has graduated from the Rajasthan College of Agriculture, Udaipur, S.K.N. College of Agriculture, Job-ner, or College of Veterinary and Animal Science, Bikaner, or any other College constituent of of affiliated to the University of Rajasthan prior to the establishment of the University of Udaipur and who intends to be a registered graduate of the University. [Provided that such Colleges are now constituent of or associated with the University of Udaipur.] [Added as passed by the Board of Control on dated 16-3-1966 and dated 31-7-1966 and assented by the Chancellor on dated 7-4-1966/17-8-1966.]

67. Procedure for the Registration of Graduates.

- The following procedure shall be adopted for the registration of graduates:-

(1)The Registrar shall cause a notice in Form 11 to be issued in such manner as may be decided by the Board, notifying the date of election and calling upon the registered graduates to co-operate in the preparation and revision of the register of graduates. A copy of the notice shall also be pasted outside the Registrar's Office.

(2)Any of the graduates mentioned in statute 66(2) above who wishes to have his name entered in the register shall fill up a form of application in Form 12 obtainable from the Registrar and shall forward the same to him alongwith the first annual fee of Rs. 10/- or the composite fee of Rs. 100/- for life by prescribed date.

(3)All applications for fresh enrollment shall be received by the prescribed date each year after which date no such application shall be entertained.

(4)On receipt of the applications, the Registrar, if he finds that the applicant is duly qualified to be registered and owes no money to the University, shall cause the name of the applicant to be entered on the register.

(5)No graduate shall be enrolled during a period of 90 days immediately preceding the election of a member of the Board from amongst the registered graduates.

68. Procedure for the Revision of the Register.

- The register prepared initially in accordance with the provisions laid down above, shall be revised each year in accordance with the same procedure subject, however, to the following further provisions:-

(1)The Registrar shall issue a notice in Form 13 under Postal Certificate communicating to each defaulter his registered number, the amount due from him and the date by which he should make the payment and year with his name to be retained on the register of graduates. This notice shall be accompanied by a period statement in Form 14 on which the registered graduate shall send intimation of his having sent the required fees.

(2)If the fee is sent by the Money Order the registered graduate doing so shall give his registered number in the coupon of the Money Order. If he fails to do so, the officer of the University shall not be responsible for the wrong posting of the fee in the registers.

(3)In case the fee is paid to University Cashier at the counter, it shall be accompanied by a statement of Form 14, giving particulars regarding the name and registered number of the remitter. If such a statement is not produced, the University office shall not be responsible for the wrong posting of the fee in the registers.

(4)Copies of the existing registers of graduates shall, subject to their being in stock, be made available to the registered graduates by the fixed dates each year on payment of such fee per copy as may be prescribed by the Board.

(5)The Registrar shall publish the existing register of graduates by causing a copy of it to be affixed outside his office.

(6)The preliminary revised register of graduates shall, subject to its being in stock, be made available on payment of such fee per copy as may be prescribed by the Board. A copy of this Register shall be pasted outside the Registrar's Office.

(7)All claims of entry in the register and objections thereto shall be received and scrutinised by the Registrar.

(8)The Registrar shall be the revising authority and his decision, if not objected to forthwith at the time of announcement either in writing or by getting it recorded, shall be final.

(9)If any objection is taken to the decision of the Registrar in the manner indicated above, it shall be decided by a Committee consisting of 3 members to be nominated by the Board annually for the purpose. This Committee shall elect its own Chairman at the meeting. The decision of the majority shall be final and the Chairman shall have no casting vote. This Committee shall decide objections, if any, on the day following the disposal of the claims and objections by the Registrar. If there is a tie, the decision of the Registrar shall stand.

(10)The final register of graduates shall bear the date of its publication.

(11)The registered graduates shall notify to the Registrar every change in their address] if any, by the date prescribed. No addition or alteration in the address shall be made in the register thereafter.

(12)The final Register of Graduates shall subject to its being stocked, be made available to the registered graduates on payment of -such fee as may be prescribed by the Board.

69. Fees for Registration.

(1)A person eligible for being registered as a graduate of the University under these statutes shall pay at the time of making an application for registration a fee of Rs. 10/- for one year, and thereafter the same fee annually by the prescribed date or the composite fee of Rs. 100/- for life.

(2)The fees payable annually under clause (1) above shall cover a period from 1st April in the year in which it is paid till 31st day of March in the year next following.

(3)A registered graduate shall be entitled to have his name borne on the register for life by paying the balance of the composite fee of Rs. 100/- for life.

(4)The name of any person which has been noted in the register shall be removed from the register if the amount of the prescribed annual fee be not paid by the 31st day of March in any year:Provided that the same shall be re-entered on payment of arrears alongwith a re-entry fee of Rs. 2/- for each year of default:Provided further that in the year of election no fee or re-entry fee shall be received and no entry shall be made by the Registrar in the register of registered graduates later than 3 O'Clock on 89th day before election.

70. Rights of the Registered Graduates.

(1)A registered graduate who has conformed to the provisions made in these statutes shall be entitled to vote and/or stand as candidate at the election of a member of the Board provided under sub-section (1) III (ii) of section 19 of the Act.

(2)A registered graduate shall also be entitled to the following privileges in University:-

(i)He shall be supplied on his request free of charge but subject to its being in stock one copy of the annual University Report.

(ii)When the University has arranged for Extension Lectures at any Station notice of invitation may be sent to the registered graduates in that station.

Chapter XII
Admission and Enrollment of Students

71. Admission of students.

(1)Admission requirements for entrance into the University including admission to advanced training and the continuance of students as such shall be laid down by the Academic Council on the recommendation of the Board of Studies.

(2)The number of students to be admitted each year in various Colleges/Campuses/Schools shall be approved by the Academic Council on the recommendation of the Boards of Studies.

(3)Applications for admission to the various Colleges or Schools shall be received by the Registrar not later than the prescribed date and in forms approved for the purposes.

72. Maintenance and Discipline etc.

- The privilege of continuing as a student in the University shall be held only by keeping up a certain level of academic performance, class attendance, and requirements of discipline as may be prescribed by the Academic Council in consultation with the Boards of Studies and regular payment of the dues of the University.

Chapter XIII
University Fund

73. University Fund.

- The University shall establish, maintain and administer a fund to be called the University Fund.

74. Moneys, forming part of the Fund.

- The following moneys shall form part of, and be paid into University Fund, namely:-

(1)any contribution or grant by the State Government;

(2)any contribution or grant by the Central Government directly received by the University;

(3)income accruing to the University from all sources including income from fees, fines and charges;

(4)trusts, bequests, donations, endowments and other grants, if any, made in favour of the University;

(5)such other money as may be prescribed by the Statutes/Regulations to be forming part of the University Fund; and

(6)fund borrowed on the security of the University properties with the concurrence of the State Government for the purposes of the University.

75. Administration of the Fund.

(1)The Board shall be the competent authority to administer the University Fund.

(2)The Board shall invest moneys from the University Fund, and shall also advance loans to the employees and officers of the University or the University Co-operative Societies out of the University Fund.

(3)The Board shall authorise out of the University Fund withdrawal to meet expenditure and disbursement as appropriated in the budget.

76. Delegation of powers.

- The Board may delegate powers to incure expenditure out of the University Fund to the Finance Committee or such officers or employees of the University as may be provided in the regulations.

77. Account of the University Fund.

- Moneys belonging to the University Fund shall be kept in the Personal Deposit Account and one or more Scheduled Banks.

78. Application of the University Fund.

(1)Moneys shall be withdrawn from the University Fund only if required for immediate disbursement of expenditure and shall such disbursement or expenditure, is authorised by the Statutes and is provided for in the budget and is in accordance with special or general rules governing the expenditure, which are for the time being in force.

(2)No expenditure or liabilities involving an expenditure from the University Fund shall be incurred until the expenditure has been sanctioned by the competent authority or by an authority to which powers have been duly delegated in this behalf by the Board, and further that the expenditure has been provided for in the budget of the University.

(3)Moneys shall not be removed from the University Fund for investment without the sanction of the Board or that of the subordinate authority to which powers may be delegated by the Board. The Finance Committee shall be eligible to invest moneys upto Rs. 1,00,000 in each case.

(4)Withdrawal of funds with a view to avoid lapse of budget grants and placing such moneys out of the University Fund is forbidden.

79. Record of the University Fund.

(1)All transactions pertaining to the University Fund shall be brought to the account without delay.

(2)Revenues forming part of the University Fund shall be promptly and correctly assessed and collection by the authorities of the University Fund, the appropriate records maintained thereof.

80. Internal Checks.

- Internal checks shall be conducted from time to time to guard against irregularities, waste, and loss of moneys belonging to the University Fund.

81. Control over Expenditure.

- A high standard of financial propriety and strict economy at every stage shall be maintained and relevant financial rules and regulations shall be observed by the authorities of the University and their subordinates.

82. Deposits.

- Deposits in the University Fund shall be made by the Comptroller or Deans/Associate Deans/Directors of Colleges/Campuses/Schools on behalf of the University. No moneys belonging to the University Fund shall be kept out of the Fund.

83. Mode of withdrawals.

- Moneys shall not be withdrawn from the University Fund except by presentation of bails in the prescribed form and manner by the authority declared competent to present bills, as may be provided in the regulation. Bills shall be presented to the Comptroller. Withdrawals from the University Fund shall be made either jointly by the Registrar and Comptroller or singly by the Comptroller through cheques.

84. Audit.

- There shall be a detailed and regular audit of accounts of the University Fund as laid down in section 40 of the Act.

Chapter XIV
Miscellaneous

85. Powers to remove difficulties.

- For the purpose of removing any difficulty in the application of these Statutes to any matter set out in clauses (a) to (m) of section 34 of the Act, the State Government may by order, publish in the official Gazette from time to time:-

(i)direct that these Statutes shall have effect subject to such adaptations, alterations and modifications as may be so specified in the order.

(ii)give such directions as appear to it to be necessary for the removal of any difficulty that may arise in applying these Statutes, and

(iii)make other temporary provisions for the purposes aforesaid as may be specified in the order:

Provided that no order under this Statute shall be made after the expiry of six months from the commencement of these Statutes.[86. Constitution and Composition of the Board of Control. - In addition to the ex-officio members listed under section 19(1)(II) of the Udaipur University Act, 1962, the Associate Dean, the Director of the School of Basic Sciences and Humanities, the Director of Agricultural Experiment Station and the Director of Extension Education hereby declared to be the ex-officio members of the Board of Control under sub- clause (XIX) of 19(1)(II) of the Udaipur University Act, 1962.] [Amended by Resolution as passed by Board of Control and approved by the Chancellor dated 2-7-1964.][87. Under Section 25(5) of the Udaipur University Act, 1962, the following Departments, as approved by the Academic Council under Statute 59(1) are hereby established:-

1. College of Agriculture:-

(i)Agronomy.

(ii)Horticulture.

(iii)Statistics.

(iv)Ag. Botany.

(v)Plant Pathology.

(vi)Ag. Chemistry and Soil Science.

(vii)Ag. Zoology and Entomology.

(viii)Animal Husbandry.

(ix)Dairy Science.

(x)Ag. Economics.

(xi)Extension Education.)

(xiii)[, (xiv), (xv), (xvi) and (xvii) x x x]

2. [ College of Veterinary and Animal Science:- [Added by Resolution No. 48, dated 27-10-1964 and assented to by the Chancellor on 18-11-1964.]

(i)Anatomy.

(ii)Physiology and Pharmacology.

(iii)[ Animal Nutrition.

(iv)Animal Breeding & Genetics.

(v)Animal Production.]

(vi)Parasitology.

(vii)[ Surgery and Radiology.] [Substituted by Resolution No. 13, dated 6-5-1972 and approved by the Chancellor vide No. 1200/Camp., dated 15-6-1972.]

(viii)Medicine (Clinical and Preventive).

(ix)Gynaecology and Obsterics.]

3. School of Basic Sciences and Humanities:-

(i)English.

(ii)Hindi.

(iii)Political Science.

(iv)Economics.

(v)Sociology.

(vi)History.

(vii)Geography.

(viii)Philosophy.

(ix)Drawing and Painting.

(x)Sanskrit.

(xi)Urdu.

(xii)[ Psychology.] [Substituted vide Resolution No. 13. dated 6-5-1972 and approved by Chancellor vide No. 1200/Camp., dated 15-6-1972.]

(xiii)Mathematics.

(xiv)Physics.

(xv)Chemistry.

(xvi)Botany.

(xvii)Zoology.

(xviii)Geology.

(xix)Commerce.

(xx)[ X X X] [Deleted vide Resolution No. 9. dated 7-5-1973 and approved by the Chancellor vide No. 4537, dated 11-6-1973.]

4. [ College of Technology and Agricultural Engineering.- [Added vide Resolution No. 5. dated 5-9-1967 and assented by the Chancellor vide No. 5352, dated 17-10-1967.]

(i)[ Farm Machinery & Power Engineering including Agricultural Engineering at Jobner.

(ii)Soil & Water Conservation Engineering.

(iii)Processing & Food Engineering.

(iv)Civil Engineering.

(v)Mechanical Engineering.

(vi)Electrical Engineering.]

5. [ College of Home Science:- [Added and renumbered vide Resolution No. 13, dated 6-5-1972 and approved by Chancellor vide No. 1200/Camp, dated 15-6-1972.]

(i)Food and Nutrition.

(ii)Child Development and Family Relations.

(iii)Home Management.

(iv)Clothing and Textile.

(v)Home Science Education.]

[88. Under Section 18 of the Udaipur University Act, 1962. the University employees shall be eligible to receive remuneration in connection with the examination work and for such other works as may be determined by the Executive Committee.] [Added vide Resolution No. 48. dated 27-10-1964 and assented to by the Chancellor on 18-11-1964.][x x x] [Deleted by Resolution No. 5. dated 5-5-1974 and approved by the Chancellor vide No. F. 1(68) Gnl/GSR 74/2985. dated 10-6-1974.][89. Under Section 34(r), the number and emoluments of teachers of the University, and the preparation and maintenance of a record of their services and activities; shall be prescribed by the Executive Committee.] [Statutes No. 89 to 100 added vide Resolution No. 48, dated 27-10-1964 and assented by Chancellor on dated 18-11-1964.]

90.

Under Section 34(s), the fees which may be charged by the University, for any purpose shall be determined by the Executive Committee.

91.

Under Section 34(t), the conditions subject to which persons may be recognised as qualified to give tutorial instructions shall be determined by the Executive Committee on the recommendations of the Academic Council.

92.

Under Section 34(u), the remuneration and allowances, including travelling and daily allowances, to be paid to persons employed in the business of the University shall be prescribed by the Executive Committee.

93.

The Faculties and the Committees of Courses to be authorities of the University:In addition to the authorities mentioned in sub-clause (i) to (iv) of clause (b) of section 9 of the Act, the Faculties and the Committees of Courses, are hereby declared to be authorities of the University under sub-clause (v) thereof.

94.

Under Section 2(e) of the Act and Statute 11(2), the following faculties are established:

(1)Agriculture.

(2)Veterinary and Animal Science.

(3)Agricultural Engineering and Technology.

(4)[Humanities.] [Substituted by Resolution No. 13. dated 6-5-1972 and assented by the Chancellor vide No. 1200/Camp., dated 15 6-1972.]

(5)[Social Sciences.] [Substituted by Resolution No. 13, dated 6-5-1972 and assented by the Chancellor vide No. 1200/Camp., dated 15-6-1972.]

(6)[ The Faculty of Science.] [Substituted by Resolution No. 13. dated 6-5-1972 and assented by the Chancellor vide No. 1200/Camp., dated 15-6-1972.]

(7)Commerce.

(8)Law.

(9)Education.

(10)[ Home Science;] [Added vide Resolution No. 5, dated 9-5-1970 and assented by the Chancellor vide No. 388. dated 26-5-1970.] and

(11)Such other faculties as may be prescribed by the Statutes.

95.

(1)The faculties shall consist of the following:-

(i)Chairman of the faculty.

(ii)[(a) The Heads [x x x] [Substituted vide Resolution Nos. 4 & 5. dated 29-3-1967 and assented by the Chancellor on dated 12-4-1967.] of the Departments in the University in the subjects assigned to the Faculty.

(b)Three members elected from each campus by persons of the status of [Professors, Readers and Associate Readers] [Substituted by Resolution No. 5. dated 5-5-1974 and approved by the Chancellor vide No. F. 1(68)/Gnl./GSR/74/2985, dated 10-6-1974.] in extension, teaching and research other than heads [x x x] [Deleted by Resolution No. 5. dated 5-5-1974 and approved by the Chancellor vide No. F. 1 (68)/Gnl./GSR/74/2985, dated 10-6-1974.] from among themselves in the subjects assigned to the Faculty.]

(iii)All heads of the departments within the faculty in the colleges affiliated upto the degree standard provided they have at least 8 years experience of teaching degree classes in a subject of the faculty.

(iv)Not more than 4 teachers appointed by the Vice-Chancellor from among the subjects assigned to the faculty.

(v)Members co-opted by the faculty concerned from among persons who are not teachers in the University of Udaipur or in any of its affiliated colleges. A number of such members not exceeding three; and

(vi)The conveners of the committees of courses in the faculty who are not otherwise included under the foregoing clauses.

(2)[ The term of members elected/appointed/nominated under statute 95(ii), (b)(iv) and (v) shall be three years.] [Substituted by Resolution No. 5, dated 9-5-1970 and approved by the Chancellor vide No. 388. dated 26-5-1970.]

96. Chairman of faculties.

(1)There shall be a Chairman of each faculty who shall be appointed by the Vice-Chancellor in following order of preference:-

(i)Deans/Directors to be the Chairman of the faculty to which the subject which they profess is assigned;

(ii)University Professors;

(iii)Principals of Post-graduate Colleges;

(iv)University [Associate Professors] [Substituted by Resolution No. 5, dated 5-5-1974 and approved by the Chancellor vide No. F. 1(68) Gnl./GSR/74/2985, dated 10-6-1974.].

(v)Principals of Degree Colleges;

(2)The Chairman shall hold office for a term of three years.

97. Functions of the Chairman of Faculties.

(1)The Chairman of a Faculty shall be responsible for the due observance of the Statutes, regulations relating to that faculty.

(2)The Chairman shall preside over the meeting of the faculty and shall record its proceedings.

(3)The Chairman shall have a right to be present and speak at the meeting of the Committees of Course relating to his faculty but not to vote thereat unless he is a member thereof.

(4)The Chairman of faculties shall attend the meeting of Academic Council.

98. Functions of the Faculties.

(1)The faculties shall have all powers and perform the duties of the Board of Studies as mentioned in the Act and the Statutes and the regulations made thereunder.

(2)It shall also have the following functions.-

(i)to co-ordinate work in the subject assigned to the faculty.

(ii)to deal with any matter referred to it by the Academic Council or the Executive Committee;

(iii)to remit matter to Committee of Courses;

(iv)to consider any matter within its purview referred to it by the Committees of Courses;

(v)to hold meetings with the sanction of the Vice-Chancellor with any other faculties or faculty; such joint meeting to be convened by the Vice-Chancellor and to be presided over by him or by a Chairman of the faculty;

(vi)to recommend to the Academic Council what Committee of Courses should be instituted and the strength of such committees;

(vii)to discharge such other functions as may be prescribed by the Statutes.

(3)Meeting of the faculties shall be held when convened by the Chairman or by the Registrar on his behalf. Half the number shall constitute the quorum.

99. The Committees of Course.

(1)There shall be Committee of Courses for each subject or group of subjects. The member of Committees of Courses in each faculty as also the number of members of each Committee shall be determined by the Academic Council on the recommendation of the faculty concerned.

(2)The Committee of Courses shall be constituted by the faculty concerned for a period of 3 years: -

(3)The members of a committee shall not exceed:-

(i)7 in the case of a committee dealing upto the Post-graduate study; and

(ii)5 in other cases;

(4)There shall be atleast one and not more than two external members on each committee constituted of 5 or less than 5 members and atleast two and not more than 3 external members on each committee constituted of more than 5 members.

(5)In case of a committee dealing upto the Post-graduate study, there shall be atleast 3 internal members who shall be heads of the Post-graduate Departments or Post-graduate teachers to the extent the number of such heads is less than 3 in the University or any affiliated colleges or approved institutions.

(6)Each committee shall have a convener appointed by itself in the following order of preference from among its internal members, namely:-

(a)Deans/Directors;

(b)University/Professors;

(c)Principals of Post-graduate Colleges being heads of departments;

(d)University [Associate Professors] [Substituted vide Resolution No. 5, dated 5-5-1974 and approved by the Chancellor vide No. F. 1(68) Gnl./GSR/74/2985, dated 10-6-1974.];

(e)Principals of Degree Colleges being heads of departments; and

(f)Heads of the Departments other than Professors and [Associate Professors.] [Substituted vide Resolution No. 5. dated 5-5-1974 and approved by the Chancellor vide No. F. 1(68) Gnl./GSR/74/2985, dated 10-6-1974.]

N.B. - "Internal Member" means the member who is a teacher in the University, affiliated colleges or an approved institution; and "External Member" means one who is not "Internal Member."

100. Functions of the Committees of Courses.

(1)The Committees of Courses shall recommend courses of studies and curricula is their respective subjects and shall advise on all matters relating thereto referred to them by the Executive Committee or the Academic Council or the faculty concerned.

(2)A Committee of Courses may bring to the notice of the Academic Council or the Executive Committee the matters connected with examinations in its subject or subjects and may also address the faculty concerned on any matters connected with the improvement of courses therein.

(3)Any two committees of courses may, with the consent of the Vice-Chancellor and shall at the request of the Academic Council or the Executive Committee jointly meet and act in concurrence and render a joint report upon any matter which lies within the province of both. In such cases, the joint meeting shall elect its own chairman from among the two conveners. The quorum of a joint meeting of the committee must include a full quorum of each committee represented, no member present being counted on more than one separate quorum.

(4)The Committee of Courses shall prepare panel of examiners in their respective subjects in accordance with the qualifications laid down by the Academic Council.

(5)Complaints received in connection with the question papers would be considered by the Committee of Courses.[101. Dean and the Council of Post-graduate Studies. - (1) There shall be a council called the Council of Post-graduate Studies in the University composed of such members elected, possessing such powers, and discharging such functions as hereinafter outlined.The said Council is hereby declared to be an authority of the University under Clause V of Section 9(b) of the Act.

(2)Composition of the Council.-The said Council shall be composed of:-

(a)A Dean called "the Dean for Post-graduate Studies".

(b)Such member or members noted against each disciplinary areas delineated in "a" to "i" below:

Disciplinary Area	(No. of Members)
(a) Plant Sciences:	2
Agricultural Chemistry and Soils
Horticulture
Agronomy
Plant Pathology
Agricultural Botany-Plant Breeding.
(b) Animal Sciences: 3	(2 for Veterinary Collegeand 1 for Ag.Colleges)
Animal Husbandry
Veterinary Science
Dairy Science.
(c) Physical Sciences:	2
Mathematics
Chemistry
Statistics
Geography
Physics
Geology.
(d) Biological Sciences:	2
Agricultural Zoology-Entomology
Zoology
Botany
(e) Social Sciences:
Political Science
Sociology
Economics
Law
Agril. Economics
Commerce
Social Work
[Rural Sociology] [Added vide Resolution No. 9 dated 7-5-1973 and approved by the Chancellor vide No. 4537, dated 11-6-1973.]
(f) Humanities:	2
English
Hindi
Sanskrit
Urdu
History
Philosophy
Drawing & Painting.
(g) Education:	2
General Education
Extension Education.
(h) Agricultural Engineering:	1
(i) Home Science:	1

3. Membership to the Council is open to only those teachers who are primarily engaged in Post-graduate teaching and/or research in that discipline and possess a doctorate degree or 10 years teaching experience and/or research experience in any branch of Post-graduate discipline already delineated.

4. Those teachers alone who meet the qualification requirements to be laid down by the Council of Post-graduate Studies, for teaching Post graduate classes or guiding research, shall be eligible to vote for electing members.

5. The Vice-Chancellor shall constitute the first Council by nominating members from each of the disciplinary are delineated in "a" to "i" from among teachers, who are primarily engaged in the independent Post-graduate teaching and/or guiding research in that discipline and possess a doctorate degree or 10 years experience in teaching Post-graduate classes and/or guiding research.

6. The term of the office of one of the members nominated from disciplinary areas "a" to "g" shall be one year and that for other members shall be two years, after which the members shall be elected for two years, but no member will continue for more than two consecutive terms.

7. The Vice-Chancellor shall ensure, as far as possible, that in nominating members to the Council, all the colleges imparting Postgraduate instructions and Research, get a representation of at least one member in the Council.

8. The Dean of Post-Graduate Studies shall be responsible to the Vice-Chancellor. He shall be the Chairman of the Post-Graduate Council and shall be responsible for the administration of Post-Graduate Studies.

9. That the Dean for the Post-Graduate Studies is hereby declared to be an officer of the University under Section 9(a) C.XI of the University Act.

102. Powers and Duties of the Dean and Post-Graduate Council.

(1)The Dean of Post-Graduate Studies in collaboration with the Post-Graduate Council shall exercise overall review and supervision of Post Graduate Programmes, provide leadership in developing new programmes and improve standards for Post-Graduate degrees.

(2)The Dean of Post-Graduate Studies and the Post-Graduate Council have the following specific responsibilities:-

(a)Establish the standards for the qualifications of teachers doing Post-graduate teaching and for teachers acting as research supervisors for Post-graduate students.

(b)Establish the standards for post-graduate courses in the various disciplines.

(c)Prescribe requirements for entrance, residence, majors and minors, language, examinations and thesis for advanced degrees.

(d)Establish the standards for the scholastic performance of Post-graduate students.

(e)Keep adequate records of all graduate students so that both the Dean and the student know at all times his status towards fulfilling the requirements of his Post-graduate degree.

3. Programmes of Post-graduate studies will be developed under the direction of the Dean of Post-graduate studies and Heads of the Department concerned working within the framework of the purely administrative policies of the Deans and Directors of the Colleges in which the Departments are located.

4. To review the recommendations of the Committees of Courses and the Faculties regarding Post-graduate instruction and examinations to assure they meet the standards established by Post-graduate Council.

5. To remit, when necessary, unresolved matters regarding Postgraduate instruction and examination to the appropriate Committees of Courses and Faculties.

6. Recommendations regarding all matters relating to Postgraduate instruction and examination will be made to the Academic Council. The Academic Council will in turn not consider any matter pertaining to Post-Graduate instruction unless the same has the approval of the Post-Graduate Council.

7. The Dean of Post-Graduate Studies shall attend the meetings of the Academic Council.

102A. [ Manner of appointment of the Dean Post-Graduate Studies. [Added vide Resolution Nos. 4 & 5. dated 29-3-1967 and assented by the Chancellor on dated 12-4-1967.]

- The Dean of Post-graduate studies will be appointed by the Executive Committee on the recommendation of the Vice-Chancellor in rotation from among the Professors. The term of appointment shall be for two years and the Dean shall receive such honorarium as the Executive Committee decides.] [Statutes 101 to 103 added vide Resolution as passed by the Board of Control in 1966 and assented by the Chancellor on 7-4-1966 and 17-8-1966.]

103.

The date of Compulsory retirement of all permanent whole time employees of the University [shall be the day when they attain the age of sixty years.] [Substituted vide Resolution No. 13, dated 29-7-1969 and assented by the Chancellor on dated 22-9-1969 vide No. 4122.] An employee, however, may be retained by the Executive Committee on the recommendation of the Vice-Chancellor in service after the date of compulsory retirement in very special circumstances which must be recorded in writing and such an extension be given for not more than one year at a time subject to the maximum of three years, provided the Officer concerned remains fit for duty.] [Amended by Resolution No. 48. dated 27-10-1964 and approved by the Chancellor dated 18-11-1964.]

104. [ [Added vide Resolution No. 5. dated 5-9-1967. and assented by the Chancellor vide No. 5352, dated 17-10-1967.]

The date of compulsory retirement of a permanent whole time teacher in a college associated with the University is the date on which he attains the age of sixty years. A teacher may be retained in service after the age of compulsory retirement, in very special circumstances, which must be recorded in writing and such extension be given with the prior approval of the Vice- Chancellor for not more than one year at a time subject to the maximum of 3 years provided the teacher remains fit for duty.] [Reworded by Resolution No. 48. dated 27-10-1964 and assented to on dated 18-11-1964 by the Chancellor.]

105. [ [Added vide Resolution No. 13, dated 29-7-1967 and assented by the Chancellor on 22-9-1969 vide No. 4122.]

A part time appointment of the officers mentioned in sub clauses (iii) to (xi) of clause (a) of Section 9 of the Act may be made as laid down in Section 17 of the Act by the Executive Committee on the recommendation of the Vice-Chancellor for a period not exceeding two years on an honorarium to be determined by the Executive Committee.] [Substituted by Resolution No. 9 & 10, dated 23-12-1967 & assented by the Chancellor vide No. 617. dated 31-1-1968.]

106. [ [Added and Substituted vide Resolution No. 9, dated 7-5-1973 and assented by the Chancellor vide No. 4537. dated 11-6-1973.]

As per provisions of Section 25(1 )(e) of the Udaipur University Act, 1962, a College of Law is established.]

107. [ [Added and Substituted vide Resolution No. 9. dated 7-5-1973 and assented by the Chancellor vide No. 4537. dated 11-6-1973.]

Emoluments and other conditions of service of the Vice-Chancellor.

1. He will be paid salary of Rs. 2500/- per month;

2. He will be provided with fully furnished residence free of rent;

3. He will be entitled to benefits of leave, University Provident Fund and other compensatory allowances like T.A., Medical, etc. according to the rules in force and rules as may be prescribed by competent authority.]

I

[See clause (1) of Statute 15(1)]Chart of dates In connection with election of members of the Board of Control by Registered Graduates.

S. No.	Subject	Interval proposed for various events
1	2	3
1.	Date of issuing notice notifying election programme	120 days before the date for election.
2.	Date of issuing notice to defaulters	120 days before the date fixed for election.
3.	Date of exhibiting or escorting Electoral Rolls	120 days before the date fixed for election.
4.	Date of payment of annual fee	90 days before the date of election.
5.	Last date of receiving application for fresh enrolment	90 days before the date of election.
6.	Supplements to the Electoral Rolls to be made available	75 days before the date of election.
7.	Last date for receiving claims and objections	60 days before the date of election.
8.	Scrutiny of claims and objections by Returning Officers	55 days before the date of election and if necessary onsubsequent days.
9.	Last date for intimation regarding change of address	55 days before the date of election.
10.	Meeting of Committee to consider objections raised withregard to Returning Officer's decision	The day following the disposal of claims and objections.
11.	Date on which final Electoral Rolls be made available	45 days before the date of election.
12.	Notice inviting nominations (copy also to be pasted on PublicNotice Board in the University office)	44 days before the date of election.
13.	Last date for receiving nomination forms	Not latter than 3 O'clock of 29th day before election.
14.	Last date of receiving deposit	Before 3 O'clock of the afternoon of the 29th day before thedate of election.
15.	Date of posting list of candidates proposed and seconded	28 days before the date of election.
16.	Date of scrutiny of nomination papers and preparing a list ofvalidly nominated candidates	26 days before the date of election.
17.	Date of withdrawal of candidates	Before 3 O'clock of the 21st day before the date of election.
18.	Date of despatch of voting papers	Thirteen days before the date fixed for election.

II

Form 1[See clause (6) of Statute 15]NoticeIt is hereby notified that election to the Board of Control under section 19(1) III (ii) of the University of Udaipur Act, 1962, will be held on date to fill up the vacancy.Nominations on the prescribed Form 2 obtainable from the Registrar, on an identical form should be forwarded to the Registrar by name under a registered cover so as to reach him not later than 3'O' Clocks of the..........RegistrarUniversity of Udaipur,UdaipurDated.......... 197 .Form 2[See clause 6(ii) of Statute 15)University of UdaipurNomination Paper

Name of candidate with his academic degrees and titles	Address (with number of the candidate in the electoral roll,if any)

Station...................Name of the proposer withaddress................Name of the Seconder withaddress................Date................Number of the proposer in theelectoral roll, if any...............Number of the seconder in the electoral roll, ifany...............
Date........................Date........................	Signature of the proposer...............Signatureof the seconder...............

Consent of the CandidateI hereby declare that I agree to serve as a member of the Board of Control of the University of Udaipur, if elected.Date..........Signature of the candidateForm 3[See clause 13(v)(a) of Statute 15]University of UdaipurLetter of IntimationTo,..........................................................Sir/Madam,

1. Your registered No. is ........One copy of the Statute relating to election of the members of Board of Control by Registered Graduate is attached herewith.

2. The persons whose names are printed on the ballot paper sent herewith have been nominated as candidates for election as Registered Graduates. Should you desire to vote at this election you will:-

(a)fill up and sign the covering letter;

(b)mark your vote in the column provided for the purpose in the ballot paper as directed on the ballot paper;

(c)enclose the ballot paper in the ballot paper cover and strike it; and

(d)put the ballot paper cover and the covering letter in the envelope addressed to me and return the same to me by registered post so as to reach me not later than ............... p.m. on the............day of.........

3. The ballot papers shall be rejected if:-

(a)the envelope enclosing the ballot paper cover and the covering letter is (i) not sent by registered post, or (ii) is received later than the hour fixed for closing of ballot; or

(b)the envelope contains no covering letter outside the ballot paper cover; or

(c)the covering letter does not bear on it the signature and the serial number of the elector is not countersigned and authenticated as provided in the Statute; or

(d)the envelope containing the voting paper bears any kind of mark outside; or

(e)the ballot paper is placed outside the ballot paper cover; or

(f)the ballot paper is invalid.

4. The ballot paper will be invalid:-

(a)on which a voter signs his name or writes any word or make any mark by which it becomes recognisable; or

(b)on which no vote is recorded; or

(c)on which more votes than one are recorded; or

(d)which is void for uncertainty.

Any defacement of the cross mark on the voting paper which makes it doubtful whether the mark is as it was originally made or there has been any attempt to alter, suppress or erase it shall make the voting paper invalid.

5. The scrutiny and counting of votes will begin on the date of election, i.e.

Registrar University of Udaipur.Dated....................Form 4[See clause 13(v)(a) of Statute 15]University of UdaipurElection of................ Registered Graduate by .......................Serial No. Regd. Graduate No. in the voter's list.................University of Udaipur(University Seal)Covering Letter to be signed by an ElectorDear Sir,I enclose herewith a closed envelope containing my Ballot paper for the election of Registered Graduate by...................Yours faithfully,(Signature of elector)Registered Graduate No..............Serial No...........Dated............................19Station..............Certified that the Elector has signed the covering letter in my presence and that he is personally known to me (or has been identified by some person who is personally known to me).Signature & Seal of Office.Form 5[See clause 13(v)(i) of Statute 15]University of UdaipurFace of outer envelopeElection of Registered Graduate by...................To....................(Name of Registrar)Registrar,University of Udaipur,Udaipur.From,Voter's Name and Address......................Registered Graduate No........................Form 6[See clause 13(iv)(a) of Statute 15]University of UdaipurFace of ballot paper[Ballot paper for election of Registered Graduate)Ballot Paper

S. No.	Names of candidates with academic titles andaddress	Marks showing the degrees, voter's choice

Please see directions of the back to be printed on the back of the Ballot paper.Directions for the guidance of the voters

1. The number of vacancies to be filled is one.

2. Place a cross mark thus X against the name of the candidate for whom you wish to vote.

3. If you spoil this ballot, return it to the Returning Officer and get another from him.

Form 7Form of Declaration(*For............Subscriber)I hereby declare that in the event of my death or on my becoming insane, the amount to my credit in the Provident Fund shall be distributed among the persons mentioned below in the manner shown against their names:-

Name and address of the nominee or nominees	Relationship with the subscriber	Whether major Amount or minor (if of shareminor) state of deposit date of birth

Dated............ 197 .
Two witnesses to signature to subscriber:
1. Name..................
Occupation..........
Address.............
2. Name.................
Occupation..........
Address.............
	Signature and Designation of Subscriber.

*Here state married or unmarried.Form 8[See Statute 57(4)]Form showing the credit of the Subscriberto the University Provident FundMonth of...............

Account No. as in the pass book	Name of the subscriber	His subscription	Contribution by University	Withdrawal	Refunds	Remarks
1	2	3	4	5	6	7

Comptroller,University of Udaipur,Udaipur.Form 9[See Statute 54(7)]University of Udaipur, UdaipurStatement Showing General State of the Provident FundName of the Subscriber.................

Account No. as in the pass book of thesubscriber	Date, Month and years	His/her subscription	Contribution by the University	Account of advances	Account of advances refunded	Total credit of the subscriber	Remarks
1	2	3	4	5	6	7	8

Form 10[See Statute 54(7)]Form of Pass BookName of the subscriber............Present Posting...................Account Number....................Register Folio Number.............Page 2 onwards

Date, month & year	Subscription	Contribution by the University	Withdrawals	Refunds	Total credit of the subscriber	Remarks	Signature of Comptroller
1	2	3	4	5	6	7	8

Form 11[See Statute 67(1)]University of Udaipur, UdaipurNotice regarding preparation and revision of Register of GraduatesIt has been decided to hold elections under clause (ii) S. 19(1) Ill(ii) of the University of Udaipur Act, 1962 to fill vacancies among the members of the Board of Control. Registered Graduates are requested to co-operate with the undersigned in the preparation and revision of the Register of Graduates. The existing Register of Graduates is avail-able(i) for inspection by Registered Graduates during office hours on application made to the undersigned and (ii) for purchase on payment of Rs.............per copy. The following are the dates fixed for various operation in this connection.

(a)Last date for payment of annual fee...............

(b)Last date for receiving application for fresh enrolment........

(c)Date on which supplementary Register will be made available.

(d)Last date for receiving claims and objection.

(e)Date of scrutiny of claims and objections by Registrar...............

(f)Last date for receiving claims and objection................

(g)Meeting of the Committee to consider objection raised to Registrar's decision.................

(h)Date on which final Registrar will be made available.................

Registrar,University of Udaipur,Udaipur.

(Station)................

Form 12[See Statute 67(2)]Serial No................Registered Graduate No...........................University of UdaipurApplication Form for Enrolment of Registered GraduatesThe Registrar,University of Udaipur.Sir,I (name in block letters)..........: son/daughter of (in block letters) ............. University Registered No................. have the honour to request you to re-enrol/enrol my name on the Register of Graduates of the University of Udaipur. The required particulars are given below:-Date ............. 197.Signature ................Full Address ............

Name of Examination passed	Year	Roll No.	Division	Name of College* or in the case of privatecandidate District	Year of admission to degree
1	2	3	4	5	6

Bachelor's DegreeMaster's DegreeDoctor's DegreeIf already registered at Udaipur, Registered No..............and year of enrolment................Money Order Receipt/Postal Order No...................and date.........on which the fee of Rs................was remitted to this University.Certificate of Verification of fee by Accounts BranchThe fee of Rs................... has been received vide this Office Receipt No.................dated.............. 19...Accounts Clerk.To be Filled in by the University OfficeCertified that the applicant passed the Examination of the University of Udaipur or Rajasthan University, Jaipur in the year ...........and was admitted to Degree on.........as per report of the Certificate Section or he has been enrolled as a Registered Graduate, Udaipur.The applicant is eligible/not eligible for enrolment/re-enrolment as a Registered Graduate.Checked.Assistant/Head Assistant (General)Enrol.Dealing OfficialDeputy Registrar (Admn.) Assistant Registrar (Co-ordination)*Mention the exact date, month and year when the Degree was actually taken.(To be filled in by the office)Registered Graduate card despatched. No..............date.........Head Assistant (General)Form 13[See Statute 68(1)]University of UdaipurNotice under postal certificate

1. A sum of Rs...........being/including the annual fee for the year .............. is due from you in order to retain your name on the Register of Graduate.

2. You are requested to remit this sum to this office by the............ either by Money Order or by payment to the Cashier at the University Office counter (cheques are not accepted) and inform this office on Form 3 (which means the attached reply paid post card) of your having done so.

3. If the fee is paid to the Cashier at the counter, it should be accompanied by a form (available from this office) containing particulars about your name and Registered Graduate Number.

4. In case the fee is not paid at the counter but is sent by Money Order, kindly quote your Registered Graduate Number in the coupon of the Money Order.

5. If the instructions at (3) and (4) above are not complied with, the office shall not be responsible for wrong posting of the fee in the Register.

6. Your Registered Graduate No. is...............

Registrar,University of Udaipur,Udaipur.Date ............197 .Form 14[See Statute 68(3)]Statement of PaymentThe Registrar,University of Udaipur,Udaipur.Dear Sir,

1. I have paid to the Cashier of the University office counter a sum of Rs...............being/including the annual fee for the year........... in order to retain my name on the Register of Graduates. The sum may be credited to my account and receipt thereof sent to me at the following address:-

Registered Graduate No.............Address............................................................................................................................................Dated.............. 197 .[Form 15] [Added Form No. 15 and Schedule I by resolution No. 48. dated 27-10-1964, and Assented by the Chancellor on dated 18-11-1964.][See Statute 50(3)]University of UdaipurForm of Agreement for Service of University TeachersMemorandum of agreement made this the................. day of...... one thousand nine hundred and between Shri/Kumari/Smt............ (hereinafter called 'the Teacher') of the first part and Udaipur University being a body corporate constituted under Act No. ..........of 19........hereinafter called the University of the second part.It is hereby agreed as follows:-

1. That the University hereby appoints Shri/Kumari/Shrimati ...........to be a member of the teaching staff of the University with effect from the date the said .......... takes charge of the duties of his/her office and the said .......... hereby accepts the engagement, and undertakes to take such part and perform such duties in the University as may be required by and in accordance with the Act, Statutes and regulations of the University whether the same relate to organisation of instruction, or teaching or research or extension or the examinations of students or their discipline or their welfare and generally to act under the direction of the authorities of the University:

Provided that the teacher shall be on probation for a period of ...........months and shall be confirmed in this appointment on the expiration of that period unless, not later than one month before the expiration thereof, the University inform him/her in writing of its intention not to confirm him/her.

2. That the said ............ shall be a wholetime teacher of the University and unless the contract is terminated by the Executive Committee or by the teacher as hereinafter provided shall continue in the service of the University until he/she completes the age of sixty provided that, on the recommendation of the Vice-Chancellor, the Executive Committee may extend his/her term of appointment for a period not exceeding three years if it is satisfied that such extension is in the interest of the University.

3. That the University shall pay the said ............ during the continuation of his/her engagement hereunder as a remuneration for his/her services a salary of Rs...........per mensem, rising by annual increments of Rs............. to a maximum salary of Rs............ per mensem:

Provided that wherever, there is any change in the nature of the appointment or the emolument or the emoluments of the teacher particulars of the change shall be recorded in Schedule I annexed hereto, under the signature of both parties and the terms of this agreement shall apply mutatis mutandis to the new post and the terms and conditions attached to that post:Provided further that no increment shall be withheld or postponed save by a resolution of the Executive Committee on reference by the Vice-Chancellor to it, and after the teacher has been given sufficient opportunity to make his written representation.

4. That the said ......... agree to be bound by the Statutes and regulations from time to time in force in the University, and in particular by those relating to Provident Fund. Provided that no change in the Statutes and regulations in this regard shall be deemed to have adversely affected the teacher.

5. That the teacher shall devote his/her whole time to the service of the University and shall not, without the permission of the University, engage directly or indirectly, in any trade or business whatsoever, or in any private tuition or other work to which any emolument or honorarium is attached, but this prohibition shall not apply to work undertaken in connection with the examination of Universities or Public Service Commissions and where the permission of the Vice-Chancellor has been obtained to any other examination work, nor shall the prohibition be applicable to any literary work or publication.

6. (i) Notwithstanding anything hereinbefore contained the Executive Committee of the University shall be entitled summarily to determine the engagement of the teacher on the ground of misconduct in accordance with the provisions hereinafter set forth.

(ii)The Vice-Chancellor may, when he deems it necessary, suspend the teacher on the ground of misconduct. When he suspends the teacher, he shall report it to the next meeting of the Executive Committee.

(iii)The Executive Committee shall investigate all matters reported to it by the Vice-Chancellor about misconduct of the teacher whether he has been suspended or not. The Executive Committee may appoint a Committee for the purpose. The teacher shall be notified in writing of the charges against him and shall be given not less than three weeks time to submit his explanation in writing.

The Executive Committee may hear the teacher and take such evidence as it may consider necessary. The Executive Committee may determine the engagement of the teacher where it deems that the misconduct of the teacher deserves to be dealt with in that manner after it has consider the explanation, and the evidence if any/or the report of the Committee, if one has been appointed.

(iv)Where the termination of the service on ground of misconduct is after suspension by the Vice-Chancellor as aforesaid the termination of service may be from the date of suspension, if the Executive Committee so directs.

7. The engagement under these presents shall not save as aforesaid be determined by the Executive Committee except by a resolution passed by a vote which should bear the concurrence of a majority of all the members of the Executive Committee. The resolution shall state the reasons for the termination. Before a resolution under this clause is passed, the Executive Committee shall give notice to the teacher of the proposal to determine the engagement and not less than three weeks time to make such representation, as the teacher may like to make. Every resolution terminating the service under this clause shall be passed only after consideration of the representation, if any of the teacher. The teacher whose services are terminated under this clause shall be given not less than three months notice from the date on which he is notified of the resolution of the termination of service or not less than three month's salary in lieu of notice.

8. The teacher may, at any time, terminate his/her engagement by giving the Executive Committee three month's notice in writing or by payment of an amount equal to three months salary in lieu of notice:

Provided that if the teacher has executed a Bond in respect of prosecution of further studies or training, the terms and conditions contained in the Bond shall apply.

9. On the termination of this engagement from whatever cause, the teacher shall deliver upto the University all books, apparatus, records and such other articles belonging to the University as may be due from him/her.

I

Name of teacher in Full........................Address.................Designation.............Salary Rs................in the grade of............Note. - The changes in grade, salary or designation should be briefly described.

Charge in designation or grade.		Signature of the teacher.
Date of approval of Executive Committee.
Date from which change takes effect.		Signature of Officer for University.

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