JAI
NARAIN VYAS UNIVERSITY (AMENDMENT) ACT, 2017 THE JAI NARAIN VYAS UNIVERSITY (AMENDMENT) ACT, 2017 [Act No. 11 of 2017] [04th May, 2017] An Act further to amend the Jai Narain Vyas University Act, 1962. Be it enacted by the
Rajasthan State Legislature in the Sixty-eighth Year of the Republic of India,
as follows:-- (1)
This Act may be called the Jai Narain Vyas University (Amendment)
Act, 2017. (2)
It shall come into force at once. For the existing Sec. 11 of
the Jai Narain Vyas University Act, 1962 (Act No. 17 of 1962), the following
shall be substituted, namely:-- "11.
Vice-Chancellor.-- (1)
The Vice-Chancellor shall be a whole time paid officer of the
University. (2)
No person shall be eligible to be appointed as Vice-Chancellor
unless he is a distinguished academician having a minimum of ten years
experience as Professor in a University or ten years experience in an
equivalent position in a reputed research and/or academic administrative
organization. (3)
The Vice-Chancellor shall be appointed by the Chancellor in
consultation with the State Government from amongst the persons included in the
panel recommended by the Search Committee consisting of? (a)
one person nominated by the Syndicate; (b)
one person nominated by the Chairman, University Grants
Commission; (c)
one person nominated by the Chancellor; and (d)
one person nominated by the State Government, and the Chancellor
shall appoint one of these persons to be the Chairman of the Committee. (4) An
eminent person in the sphere of higher education not connected with the
University and its colleges shall only be eligible to be nominated as the
member of the Search Committee. (5) The
Search Committee shall prepare and recommend a panel of not less than three
persons and not more than five persons to be appointed as Vice-Chancellor. (6) For the
purpose of selection of the Vice-Chancellor, the Search Committee shall invite
applications from eligible persons through a public notice and while
considering the names of persons to be appointed as Vice-Chancellor, the Search
Committee shall give proper weight age to academic excellence, exposure to the
higher education system in the country and abroad, and adequate experience in
academic and administrative governance and record its findings in writing and
enclose the same with the panel to be submitted to the Chancellor. (7)
The term of the office of the Vice-Chancellor shall be three years
from the date on which he enters upon his office or until he attains the age of
seventy years, whichever is earlier: Provided that the same
person shall be eligible for reappointment for a second term. (8) The
Vice-Chancellor shall receive such pay and allowances as may be determined by
the State Government. In addition to it, he shall be entitled to free furnished
residence maintained by the University and such other perquisites as may be
prescribed. (9) When a
permanent vacancy in the office of the Vice-Chancellor occurs by reason of his
death, resignation, removal or the expiry of his term of office, it shall be
filled by the Chancellor in accordance with sub-sec. (3), and for so long as it
is not so filled, stop-gap arrangement shall be made by him under and in
accordance with sub-sec. (10). (10) When a
temporary vacancy in the office of the Vice-Chancellor occurs by reason of
leave, suspension or otherwise or when a stop-gap arrangement is necessary
under sub-sec. (9), the Registrar shall forthwith report the matter to the
Chancellor who shall make, on the advice of the State Government, arrangement
for the carrying on of the function of the office of the Vice-Chancellor by any
other Vice-Chancellor of a State University. (11)
The Vice-Chancellor may at any time relinquish office by
submitting, not less than sixty days in advance of the date on which he wishes
to be relieved, his resignation to the Chancellor. (12) Such
resignation shall take effect from the date determined by the Chancellor and
conveyed to the Vice-Chancellor. (13)
Where a person appointed as the Vice-Chancellor was in employment
before such appointment in any other college, institution or University, he may
continue to contribute to the provident fund of which he was a member in such
employment and the University shall contribute to the account of such person in
that provident fund. (14) Where the
Vice-Chancellor had been in his previous employment, a member of any insurance
or pension scheme, the University shall make a necessary contribution to such
scheme. (15) The
Vice-Chancellor shall be entitled to travelling and daily allowance at such
rates as may be fixed by the Syndicate. (16)
The Vice-Chancellor shall be entitled to leave as under:-- (a)
leave on full pay at the rate of one day for every eleven days of
active service; and (b)
leave on half pay at the rate of twenty days for each completed
year of service: Provided that leave on half
pay may be commuted as leave on full pay on production of medical certificate. (17) The
Vice-Chancellor shall be the principal academic, administrative and executive
officer of the University and shall exercise overall supervision and control
over the affairs of the University. He shall have all such powers as may be
necessary for true observance of the provisions of this Act and Statutes. (18)
The Vice-Chancellor shall, where immediate action is called for,
have power to make an order so as to exercise any power or perform any function
which is exercised or performed by any Authority under this Act or the
Statutes: Provided that such action
shall be reported to the Authority as would have in the ordinary course dealt
with the matter for approval: Provided further that if
the action so reported is not approved by such Authority not being the
Syndicate, the matter shall be referred to the Syndicate, whose decision shall
be final and in case of the Authority being the Syndicate, the matter shall be
referred to the Chancellor whose decision shall be final. (19) The
Vice-Chancellor may, on being satisfied that any action taken or order made by
any Authority is not in the interest of the University or beyond the powers of
such Authority, require the Authority to review its action or order. In case
the Authority refuses or fails to review its action or order within sixty days
of the date on which the Vice-Chancellor has so required, the matter may be
referred to the Syndicate or to the Chancellor, as the case may be, for final
decision.".
Preamble - JAI NARAIN VYAS UNIVERSITY (AMENDMENT) ACT, 2017PREAMBLE