Section 29 in The Rajasthan Private Universities Act, 2005
29. The Subsequent Statutes.
(1)Subject to the provisions of this Act and the Rules made thereunder, the Subsequent Statutes of the university may provide for all or any of the following matters, namely:-(a)creation of new authorities of the university;(b)accounting policy and financial procedure;(c)representation of teachers in the authorities of the university;(d)creation of new departments and abolition or restructuring of existing departments;(e)institution of medals and prizes;(f)creation of posts and procedure for abolition of posts;(g)revision of fees;(h)alteration of the number of seats in different syllabus; and(i)all other matters which under the provisions of this Act are to be prescribed by the Statutes.(2)The Statutes of the university other than the First Statutes shall be made by the Board of Management with the approval of the Governing Body.(3)The Statutes made under sub-section (2) shall be sent to the State Government and the State Government may approve them as such or, if it considers necessary, give suggestions for modifications in them within two months from the date of receipt of the Statutes.(4)The Governing Body shall consider the modifications suggested by the Stale Government and return the Statutes to the State Government with its agreement to such changes or with its comments on the suggestions made by the State Government.(5)The State Government shall consider the comments of the Governing Body and shall approve the Statutes with or without modifications and then the Statutes as finally approved by the State Government shall be published by it in the Official Gazette, and upon such publication the Statutes shall come into force.
