Section 28 in The Rajasthan Private Universities Act, 2005
28. The First Statutes.
(1)Subject to the provisions of this Act, and the Rules made thereunder, the First Statutes of the university may provide for all or any of the following matters, namely:-(a)the constitution, powers and functions of the authorities and other bodies 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 and terms and conditions of appointment of other officers and teachers and their powers and functions;(e)the terms and conditions of service of employees of the university;(f)the procedure for arbitration in case of disputes between officers, teachers, employees and students;(g)the conferment of honorary degrees;(h)the provisions regarding exemption of students from payment of tuition fee and for awarding to them scholarships and fellowships;(i)provisions regarding the policy of admissions, including regulation of reservation of seats;(j)provisions regarding fees to be charged from students; and(k)provisions regarding number of seats in different courses.(2)The First Statutes of the university shall be made by the Governing Body and shall be submitted to the State Government for its approval.(3)The State Government shall consider the First Statutes, submitted by the university and shall give its approval thereon within two months from the date of its receipt and with such modifications, if any, as it may deem necessary.(4)The university shall communicate its agreement to the First 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 therefore and after considering such reasons, the State Government may or may not accept the suggestions made by the university.(5)The State Government shall publish the First Statutes, as finally approved by it, in the Official Gazette, and thereafter, the First Statutes shall come into force from the date of such publication.
