Section 29 in Nims University Rajasthan, Jaipur Act, 2008
29. The Statutes.
(1)Subject to the provisions of this Act, the Statutes of the University may provide for all or any of the following matters, namely: -(a)the constitution, powers and functions of the authorities of the University as may be constituted from time to time;(b)the terms and conditions of appointment of the Vice-chancellor and his powers and functions;(c)the manner and terms and conditions of appointment of the Registrar and Chief Finance and Accounts Officer and their powers and functions;(d)the manner in which and the period for which the Provost and the Proctor shall be appointed and their powers and functions;(e)the manner in which the Dean of Faculty shall be appointed and his powers and functions;(f)the manner and terms and conditions of appointment of other officers and teachers and their powers and functions;(g)the terms and conditions of service of employees of the University and their functions;(h)the procedure for arbitration in case of disputes between officers, teachers, employees and students;(i)the conferment of honorary degrees;(j)the provisions regarding exemption of students front payment of tuition fee and for awarding to them scholarships and fellowships;(k)provisions regarding the policy of admissions, including regulation of reservation of seats;(l)provisions regarding fees to be charged from students; (m) provisions regarding number of seats in different courses;(n)creation of new authorities of the University;(o)accounting policy and financial procedure;(p)creation of new departments and abolition or restructuring of existing departments;(q)institution of medals and prizes;(r)creation of posts and procedure for abolition of posts;(s)revision of fees;(t)alteration of the number of seats in different syllabi; and(u)all other matters which under the provisions of this Act are required to be, or may be, prescribed by the Statutes.(2)The Statutes of the University shall be made by the Board of Management and shall be submitted to the State Government for its approval.(3)The State Government shall consider the Statutes, submitted by the University and shall give its approval thereon within two months from the date of its receipt with such modifications, if any, as it may deem necessary.(4)The University shall communicate its agreement to the Statutes as approved by the State Government, and if it desires not to give effect to any or all of the modifications made by the State Government under sub-section (3), it may give reasons therefor and after considering such reason, the State Government may or may not accept the suggestions made by the University.(5)The State Government shall publish the Statutes, as finally approved by it, in the Official Gazette, and thereafter, the Statutes shall come into force from the date of such publication.
