Section 22 in First Statutes of the Jai Narayan Vyas University Jodhpur
22. Conditions governing admission of Colleges/Institution to the privileges of the University.
(1)Colleges or Institutions, within the territorial limits of the Jai Narayan Vyas University, Jodhpur may be admitted to such privileges of the University as the Syndicate may decide on the following conditions, namely:-(i)Every affiliated college shall be a public educational institution;(ii)the whole of the funds of an affiliated college shall be applied to its own educational purposes;(iii)Every such College or Institution shall have regularly constituted Governing Body/Council, approved by the Syndicate. At least three representatives of the teaching staff, of whom the Principal of the College or the Head of the Institution shall be one and the remaining two shall be selected from amongst its teachers, and two representatives of the University nominated by the Syndicate shall be included in the Government Body or Council.(iv)Any change in the constitution of the governing body shall be reported forth with to the Syndicate.(v)The Principal of a College shall be responsible for the internal administration of the College.(vi)Every college or institution shall satisfy the syndicate on the following points, namely:(a)the suitability and adequacy of its accommodation and equipment for teaching;(b)the qualifications and adequacy of its teaching staff and conditions of their service;(c)the arrangements for the residence, welfare, discipline and supervision of its students;(d)that adequate financial provision has been made for the continued maintenance of the college; and(e)such other matters as are essential for thee maintenance of the standards of University education.(vii)Every college shall provide instruction in such subject and in preparation for such examinations as may be authorised in respect of that college, from time to time by the Syndicate.(viii)Every college shall satisfy the University that it is in all respects suitably organised and conducted.(ix)Every college shall maintain a proportion of teachers to students which is not smaller than the minimum to be prescribed by Ordinance and which is sufficient for thorough tutorial supervision.(x)Every college not maintained by a Government shall maintain a provident fund for the benefit of members of its teaching staff, with rules approved by the University.(xi)A teacher dismissed for misconduct by an affiliated College shall not be employed by any other affiliated college without the previous consent in writing of the Vice-Chancellor.(xii)No college or institution shall be admitted to any privileges of the University except on the recommendation of the Syndicate made after considering the report of a Committee of Inspection appointed for the purpose by the Syndicate.(xiii)Colleges and Institutions desirous of admission to any privileges of the University shall be required to intimate their intention to do so in writing so as to reach the Registrar not later the 30th April of the year preceding the academic year from which recognition sought is to take effect.(xiv)A college or institution may not without the previous permission of the Syndicate and Academic Council suspend instruction in any subject or course of study which it is authorised to teach and teaches.(2)Appointment to the teaching staff of such colleges or institutions shall be made on the recommendations of a Selection Committee, which shall include the Principal (unless the post to be filled is that of the Principal), at least one of the representatives of the University on the Governing body and one expert nominated by the Academic Council:Provided that the provisions of this clause shall not apply in the case of colleges and institutions maintained by Government.(3)Every such college or institution shall be inspected at least once every year by a Committee appointed by the Syndicate. The Syndicate after considering the report shall forward a copy of the report to the Governing Body of the College or Institution with such remarks, if any, as it may deem fit, for suitable action.(4)The Syndicate may, after consulting the Academic Council, withdraw any privileges granted to a College or Institution if at any time it considers that the college or institution is not fulfilling the requisite conditions:Provided that before any privileges are so withdrawn the Governing Body/Government shall be given an opportunity to represent to the Syndicate why such action should not be taken.(5)Subject to the conditions set forth above, the Ordinances may prescribe any other conditions which may be considered necessary and also the procedure for the admission of colleges and institutions to the privileges of the University and for the withdrawal of those privileges.
