MAHARAJA
SURAJMAL BRIJ UNIVERSITY, BHARATPUR (AMENDMENT) ACT, 2017 THE MAHARAJA SURAJMAL BRIJ UNIVERSITY, BHARATPUR (AMENDMENT) ACT,
2017 [Act No. 21 of 2017] [04th May, 2017] An Act further to amend the Maharaja Surajmal Brij University,
Bharatpur Act, 2012. 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 Maharaja Surajmal Brij University,
Bharatpur (Amendment) Act, 2017. (2)
It shall come into force at once. For the existing Sec. 11 of
the Maharaja Surajmal Brij University Bharatpur Act, 2012 (Act No. 28 of 2012),
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 Board; (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 weightage 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 year's, 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. (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 Board. (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 Board,
the matter shall be referred to the Board, whose decision shall be final and in
case of the Authority being the Board, 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 Board or to the Chancellor, as the case may be, for final
decision".
Preamble - MAHARAJA SURAJMAL BRIJ UNIVERSITY, BHARATPUR
(AMENDMENT) ACT, 2017PREAMBLE