Section 5 in Ramchandra Chandravansi University Act, 2018
5. Restrictions and obligations of the University.
(1)The tuition fees for professional courses such as Engineering & Technology, Medicine, Management, etc., in the university shall be determined by the University under the supervision of the regulatory body notified by the State Government from time to time.(2)Admission in the University shall be strictly on the basis of merit. Merit for admission in the University may be determined either on the basis of marks or grade obtained in the qualifying examination and achievements in co-curricular and extra-curricular activities or on the basis of marks or grade obtained in the entrance test conducted at State level either by the University or an association of the Universities conducting similar courses or by any agency of the State Government.Provided that the admission in professional educational colleges or institutions of the University shall be governed under the provisions of the Regulatory Bodies.(3)The university shall allow merit scholarship to at least five percent of the total strength, to the students belonging to poor and economically backward classes. The relevant criteria for determining the poor and economically backward classes shall be such as may be determined by the State Government from time to time.(4)The university shall compulsorily make provisions for reservation of seats for the students domiciled in the State of Jharkhand to the extent of at least twenty five percent of the total students in the university. The reservation of seats shall be regulated by the laws and orders of the State Government from time to time.(5)The university shall make provisions for reservation of non-teaching posts in the university for the persons domiciled in the State of Jharkhand to the extent of at least fifty percent of the total number of non-teaching posts of the university. The reservation of seats shall be regulated by the laws and orders of the State Government from time to time.(6)The university shall appoint adequate number of teachers and officers in the University for maintaining the academic standards specified and shall ensure that the qualifications of such teachers or officers of the university shall not be lower than prescribed by the relevant Regulatory Bodies.(7)The university shall compulsorily place in the public domain every information in relation to the University which would be of interest to the students and other stakeholders inter alia, including the courses offered , number of seats under different categories, fees and other charges, facilities and amenities offered, faculty in place and such other relevant information.(8)The Convocations of the University may, for conferring degrees, diplomas or for any other purpose, be held in every academic year in the manner as may be prescribed by the Statutes.(9)The University shall obtain accreditation from the National Council of Assessment and Accreditation (NAAC) within five years of its establishment and such other regulating bodies of Government of India which are connected with the courses taken up by the University and inform the State Government about the grade provided to the University. The University shall get renewed such accreditation from time to time.(10)Notwithstanding anything contained in this Act, the University shall be bound to comply the conditions mentioned in Schedule A of this Act, and all the rules, regulations, norms, etc. of the regulating bodies of Government of India and State Government and provide all such facilities and assistance to such bodies as are required by them to discharge their duties and carry out their functions.
