The Rajasthan Maharana Pratap University Of Agriculture And Technology, Udaipur Act, 2000

[8 of 2000]

[03 May 2000]

[Received the assent of the Governor on the 3rd day of May, 2000.]

As amended by Rajasthan Act No. 18 of 2000.

An Act to establish and incorporate a University for the development of agricultural sciences in the State of Rajasthan.

Be it enacted by the Rajasthan State Legislature in the Fifty- first Year of the Republic of India as follows:-

CHAPTER 1 Preliminary

Section - 1. Short title, extent and commencement :-

(1)     This Act may be called the Rajasthan [Maharana Pratap University of Agriculture and Technology Udaipur Act], 2000.

(2)     It shall extend to Udaipur, Dungarpur, Chittorgarh, Banswara, Rajsamand, Bhilwara, Kota, Baran, Jhalawar, Bundi and Sirohi districts.

(3)     It shall be deemed to have come into force on and from 1st day of November, 1999.

Section - 2. Definitions :-

In this Act and all Statutes and Regulations made thereunder, unless the context otherwise requires,-

(a)      "Academic Council" means the Academic Council of the University;

(b)      "agriculture" includes the basic and applied sciences of,-

(i)       soil and water management;

(ii)      crop improvement and production;

(iii)     horticulture, i.e. fruits, vegetables, floriculture, spices and medicinal plants;

(iv)    veterinary science and animal husbandry, dairy and food science, and animal products technology;

(v)      fisheries;

(vi)    forestry, farm forestry, forest management and silviculture;

(vii)   engineering and technology;

(viii)  post-harvest technology including processing and marketing;

(ix)    land use planning and management;

(x)      sericulture including mulberry culture;

(xi)    apiculture;

(xii)   home science;

(xiii)  basic sciences and humanities in relation to agriculture; and

(xiv)  subjects pertaining to agricultural technology and rural development;

(c)      "Associate Dean" or "Principal" means Head of the constituent College of the University;

(d)      "Associate Director" means Associate Director of Research and Extension in Zonal/Regional Station or in the Headquarters of the University;

(e)      "Authority" means any authority of the University as specified in this Act;

(f)       "Board" means Board of Management of the University;

(g)      "College" means a constituent college of the University under its direct control and management whether located at the Headquarter campus or elsewhere;

(h)     "Chancellor" means Chancellor of the University;

(i)       "Comptroller" means Comptroller of the University;

(j)       "Dean" means Dean of the subject matter Faculty and the Faculty of Post Graduate Studies;

(k)      "Director" means Director of Resident Instruction, Director of Research and Director of Extension Education;

(l)       "Extension Education Council" means Extension Education Council of the University;

(m)    "Faculty" means Faculty in the University as specified in this Act and the Statutes;

(n)     "Government" means the Government of the State of Rajasthan;

(o)      "Governor" means the Governor of the State of Rajasthan;

(p)      "Head" means Head of the Department/Division of the University;

(q)      "hostel" means a place of residence for students of the University maintained or recognised by the University either as part of or separate from the University;

(r)      "officer" means an officer of the University as specified in this Act, or other person (s) in the employment of the University declared as officer by the Statutes;

(s)      "prescribed" means as prescribed by the Statutes of the University;

(t)       "Registrar" means Registrar of the University;

(u)     "Regulations" means the regulations made under section 40 of this Act;

(v)      "Research Council" means Research Council of the University;

(w)     "Statutes" means the Statutes of the University governing matters of policy procedure etc. as set forth in sections 38 of this Act;

(x)      "student" means the person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction;

(y)      "teacher" means a person not below the rank of Assistant Professor appointed or recognised by the University for the purpose of imparting instructions and/or conducting and guiding research and/or extension education programmes, and includes any other person who may be declared by the Statutes to be a teacher;

(z)      ["University" means the Maharana Pratap University of Agricultural and Technology Udaipur as constituted under this Act;]

(aa)   "Vice-Chancellor" means Vice-Chancellor of the University;

(bb)   "Zonal Station/Regional Station" means Zonal/Regional Station of the University.

CHAPTER 2 The University and The Chancellor

Section - 3. Establishment and Incorporation of the University :-

(1)     There shall be established in the State of Rajasthan a University by the name of the [Maharana Pratap University of Agricultural and Technology Udaipur.]

(2)     The University shall consist of a Chancellor, a Vice- Chancellor, a Board of Management, an Academic Council, and other authorities and officers as set forth in this Act or as provided in the Statutes.

(3)     The University shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by its corporate name.

(4)     The University shall be competent to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have been become vested in or have been acquired by it for the purpose of the University, and to borrow money from the Central Government, State Government or any other sources approved by the Central or State Government and it may enter into a contract and do all other things necessary for the purpose of this Act.

(5)     In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to and served on the Registrar.

(6)     The Headquarters of the University shall be at Udaipur and it shall have such Colleges, campuses and affiliated institutions, as may be determined by the Government, by notification in the Official Gazette, on the appointed day and/or thereafter from time to time.

Section - 4. Territorial jurisdiction :-

(1)     With respect to teaching at the University or college level, research and extension education programmes in the field of agriculture as broadly defined in this Act, the territorial jurisdiction and responsibility for this University shall, notwithstanding anything contained in the Rajasthan Agriculture University Bikaner Act, 1987 (Act No. 39 of 1987), extend to Udaipur, Dungarpur, Chittorgarh, Banswara, Rajsamand, Bhilwara, Kota, Baran, Jhalawar, Bundi and Sirohi districts.

(2)     The University may assume responsibility for the maintenance of Agriculture, Animal Husbandry, Fishery, Sericulture and Forestry Training/Educational Centres and Research and experimental stations, and for the programme of training of field extension workers and for the establishment, development and operation of such centres as may be required in various parts of the State.

(3)     All colleges, research and experimental stations, or other institutions coming under the jurisdiction and authority of this University shall come in as constituent units of the University under the full management and control of the University officers and authorities and no unit shall be recognised as an affiliated unit.

(4)     The University may have collaboration in research projects having multi-disciplinary approach and academic programmes with other Universities or reputed institutes.

Section - 5. Objects of the University :-

The University shall be established and incorporated for the following purposes, namely:-

(a)      making provision for imparting education in different branches of study, particularly Agriculture, Horticulture, Veterinary Science and Animal Husbandry, Fisheries, Forestry, Agricultural Engineering, Home Science and other allied branches of learning and Scholarship;

(b)      furthering the advancement of learning and conducting of research, particularly in agriculture and other allied sciences;

(c)      undertaking the extension education of such science/technologies specially for the rural people of the State; and

(d)      such other purposes as the University may from time to time determine.

Section - 6. Admission to the University :-

(1)     The University shall, subject to the provisions of this Act and the Statutes, be open to all persons:

Provided that nothing in this section shall require the University to admit to any course of study any person who do not meet the prescribed academic standards for admission or to retain on the rolls of the University persons whose academic records are below the minimum standard required for the award of a degree or whose personal conduct is such as to be inimical to the purpose of the University or to the appropriate rights and privileges of other students and staff:

Provided further that nothing in this section shall be deemed to require the University to admit to any course of study a larger number of students than can be accommodated in the available faculties of the University or of any particular college or Department as determined by the Academic Council.

(2)     Subject to the provisions under sub-section (1), the University shall reserve seats for Scheduled Castes, Scheduled Tribes and other categories specified by the Government or candidates from other States in India:

Provided that no such person shall be entitled to be admitted to the University unless he or she meets the standards prescribed in respect of such candidates.

Section - 7. Powers and functions of the University :-

The University shall exercise the powers and perform the functions, as under-

(a)      to provide for undergraduate and postgraduate instructions in agriculture as broadly defined under clause (b) of section 2, and in other allied branches of learning as the University may deem fit;

(b)      to provide for conduct of research in agriculture and allied branches of learning;

(c)      to provide for dissemination of the findings of research and technical information through an extension education programme;

(d)      to institute courses of study and hold examinations for and confer degrees, diplomas and other academic distinctions on persons who have pursued a prescribed course of study or research or both in the University including part courses and/or research carried out in any other University or recognised institutions for the purpose;

(e)      to confer honorary degrees and other distinctions as may be prescribed;

(f)       to provide training for field workers, village leaders and other persons not enrolled as regular students of the University;

(g)      to collaborate with other Universities and institutions in such manner and for such purposes as the University may determine subject to the limitations set forth in section 4;

(h)     to establish and maintain colleges, schools, centres, Divisions/Departments/Institutions relating to agriculture, fisheries, dairying, veterinary science, animal husbandry science, agricultural engineering, forestry and allied sciences;

(i)       to establish and maintain laboratories, libraries, research stations and institutions and museums for teaching, research and extension education;

(j)       to create teaching, research and extension education posts and to appoint persons to such posts;

(k)      to create administrative and other posts and to appoint persons to such posts;

(l)       to institute and award fellowship, scholarships, stipends and prizes in accordance with the Statutes;

(m)    to institute and maintain residential accommodations for students and staff of the University;

(n)     to fix, demand and receive such fees and other charges as may be prescribed;

(o)      to supervise and control the residence, conduct and discipline of the students of the University, and to make arrangements for promoting their health and welfare; and

(p)      to do all such acts and things whether incidental to the powers aforesaid or not as may be required in order to further the objects of the University.

Section - 8. The Chancellor :-

(1)     The Governor of the State of Rajasthan, shall, by virtue of his office, be the Chancellor of the University.

(2)     The Chancellor shall be the Head of the University and shall when present, preside at the convocation of the University.

(3)     Every proposal to confer an honorary degree shall be subject to the confirmation of the Chancellor.

(4)     The Chancellor may by an order in writing annual any order or proceeding of the officer or authority of the University which is not in conformity with this Act and Statutes:

Provided that before making any such order he shall call upon the officer or authority concerned to show cause why such an order should not be made and if any cause is shown within the time specified in this behalf, he shall consider the same.

(5)     The Chancellor shall exercise such powers and perform such other duties as are conferred on him by this Act or Statutes.

Section - 9. Visitation and inspection :-

(1)     The Chancellor shall, on the advice of the State Government or on his own motion, have the right to cause an inspection to be made by such person or persons as he may direct, of the University, its buildings, laboratories and equipments and of any constituent units of the University and may cause an inquiry to be made in the like manner of any matter connected with the University.

(2)     The Chancellor, shall, in every case, give due notice to the University (Board of Management) of his intention to cause an inspection or enquiry.

(3)     The Chancellor shall communicate to the University (Board of Management) with reference to the result of such inspection or inquiry, and may after ascertaining the opinion thereon of the University advise the University upon the action to be taken and fix a time limit for taking such action.

(4)     The University shall, within the time limit so fixed, report to the Chancellor the action which has been taken or is proposed to be taken on the advice tendered by the Chancellor.

(5)     The Chancellor may, where action has not been taken by the University to the satisfaction of the Chancellor within the time limit fixed and after considering any explanation, furnished or representation made by the University, issue such directions as the Chancellor may think fit and the University shall comply with such directions.

(6)     Notwithstanding anything contained in the preceding subsections, if at any time the Chancellor is of the opinion that in any manner the affairs of the University are not managed in furtherance of the objects of the University, or in accordance with the provisions of this Act, statutes and regulations, or the special measures are desirable to maintain the standards of the University teaching, examination, research or extension, he may indicate to the University any matter in regard to which he desires an explanation, and call upon the University to offer such explanations, within such time as may be specified by him. If the University fails to offer any explanation within the time specified or offers an explanation which in the opinion of the Chancellor is unsatisfactory the Chancellor may issue such instructions as may appear to him to be necessary and desirable in the circumstances of the case and may exercise such powers as necessary for giving effect to these instructions.

(7)     The University shall furnish such information relating to the administration of the University as the Chancellor may require.

CHAPTER 3 Authorities of the University

Section - 10. Authorities of the University :-

The following shall be the Authorities of the University, namely:-

(1)     Board of Management;

(2)     Academic Council;

(3)     Research Council;

(4)     Extension Education Council;

(5)     Faculties including Post-graduate studies and their Board of Studies;

(6)     Such other bodies of the University as may be declared by the Statutes to be authorities of the University.

Section - 11. Board of Management and its constitution :-

(1)     The Chancellor shall as soon as may be after the first Vice-Chancellor is appointed, constitute the Board of Management.

(2)     The Board of Management shall consist of the following:-

(3)     The term of the office of the members of the Board other than the ex-officio members shall be two years.

(4)     When a vacancy occurs in the office of any member by the reason of death, resignation or any cause other than the expiry of the term, the vacancy shall be filled in accordance with the provisions of this section and the person who fills such vacancy shall hold office for the residue of the term for which the person whose place he fills would have been a member.

(5)     No action or proceedings of the Board shall be invalid merely on the ground of the existence of any vacancy or defect in the constitution of the Board.

(6)     One third of the members of the Board shall form quorum at a meeting of the Board:

Provided that if a meeting of the Board is adjourned for want of quorum, no quorum shall be necessary at the next meeting called for transacting the same business.

(7)     The members of the Board other than the officers of the University shall not be entitled to any remuneration for the performance of their functions under this Act except such daily and travelling allowances as may be prescribed.

(8)     No officer or other employee of the University shall be eligible to be a member of the board under clause (vii) to (xi) of sub-section (2).

(9)     The Board for the purpose of consultation may invite any person having experience or special knowledge on any subject under consideration to attend its meeting and such person may speak or otherwise take part in the proceedings of such meeting but shall not be entitled to vote, however he shall be entitled to such allowances for attending the meeting as may be prescribed.

(10)   Normally the Board shall on dates to be fixed by the Vice-Chancellor meet once in every three months, however, Vice- Chancellor may, whenever he thinks fit and shall, upon the requisition in writing signed by not less than five members of the Board convene a special meeting of the Board.

Section - 12. Powers and Functions of the Board :-

(1)     Subject to the provisions of this Act and the Statutes, the Board shall be the Chief Executive Body of the University and shall manage and supervise the properties and activities of the University and shall be responsible for the conduct of all administrative affairs of the University not otherwise provided for in this Act.

(2)     Without prejudice to the generality of the foregoing powers, the Board shall exercise the following powers and perform the following functions, namely:-

(i)       to consider and approve the financial requirements, estimates and the budget of the University;

(ii)      to hold and control the property and the funds of the University and issue any general directive on behalf of the University;

(iii)     to accept or transfer any property on behalf of the University;

(iv)    to administer funds placed at the disposal of the University for the purpose intended;

(v)      to arrange for the investment and withdrawal of the funds of the University;

(vi)    to borrow money for capital investments with prior approval of the State Government and make suitable arrangements for its repayment;

(vii)   to accept on behalf of the University trusts, bequests and donations;

(viii)  to consider and approve the recommendations of the Academic Council, Research Council and Extension Education Council wherever required;

(ix)    to direct the form and use of the common seal of the University;

(x)      to appoint such committees and bodies as it may deem necessary and set down the terms of reference thereof in accordance with the provisions of this Act and the Statutes;

(xi)    to consider and approve the establishment of a new Department. Division, Centre or Research Station/Sub-station or abolition of any one of them or otherwise reconstitution of Department/Divisions, Research Stations or Centre on the recommendation of the Academic Council;

(xii)   to consider and approve establishment of a new College faculty, amalgamation of two or more colleges or faculties into a single college or faculty or abolition of a college or faculty or reconstitution of any of the existing faculties on the recommendation of the Academic Council; and

(xiii)  to approve the recommendations of the selection committee for appointment, in the prescribed manner, of officers, teachers, employees of the rank of Assistant Registrar and above in the University.

Section - 13. Academic Council :-

(1)     Academic Council shall consist of the following, namely:-

(2)     Academic Council may co-opt as members not more than four persons in such manner as may be prescribed so as to secure adequate representation of different sectors of agriculture and allied fields.

(3)     All members of the Academic Council other than the ex-officio members and members referred in sub-section (2) shall hold office for a term of two years.

(4)     One third of the members of the Academic Council shall form quorum at a meeting of the Council:

Provided that if a meeting of the Council is adjourned for want of quorum, no quorum shall be necessary at the next meeting for the transaction of the same business.

(5)     Normally the Academic Council shall meet once in every four months on such dates as may be fixed by the Vice-Chancellor, how ever, special meetings of the Academic Council can be called by the Vice-Chancellor.

Section - 14. Powers and functions of the Academic Council :-

(1)     The Academic Council shall subject to the provisions of this Act and the Statutes have the power by regulations of prescribing all courses of Study and determining curricula, and shall have general control on teaching and other educational programmes within the University, and shall be responsible for the maintenance of standards thereof.

(2)     The Academic Council shall have power to make regulations consistent with this Act and the Statutes relating to all academic matters and also to amend or repeal them.

(3)     In particular, and without prejudice to the generality of the foregoing powers, the Academic Council shall have power,-

(i)       to advise the Board and Vice-Chancellor on all academic matters including the control and management of libraries;

(ii)      to make recommendations for the institution of Professor ships, Associate Professorships, Assistant Professorships and other teaching posts including posts in research and extension education;

(iii)     to make recommendations for the constitution or reconstitution of departments/faculties of teaching, research and extension education;

(iv)    to make regulations regarding the admission of students to the University and to determine the number of students to be admitted;

(v)      to make regulations relating to the courses of study leading to degrees, diplomas and certificates;

(vi)    to make regulations relating to the conduct of examinations and to maintain and improve standards of education;

(vii)   to make recommendations to the Board regarding conferment of honorary degree;

(viii)  to make recommendations regarding the qualifications to be prescribed for teachers in the University; and

(ix)    to exercise such other powers and perform such other functions as may be conferred or imposed on it under the provisions of this Act or by the Board or by the Vice-Chancellor.

Section - 15. Research Council :-

There shall be a Research Council consisting of the following, namely:-

Section - 16. Functions of Research council :-

The Research Council shall consider and make recommendations in respect of,-

(i)       research programmes and projects undertaken or to be undertaken by the various units of the University in the State in the field of agriculture, veterinary science and animal husbandry and other allied sciences with a view to promote effective co-ordination;

(ii)      physical, fiscal and administrative facilities required for implementing research projects;

(iii)     orienting research to meet farmers needs;

(iv)    integration of research, extension education and teaching and participation of research workers in teaching and extension education programme;

(v)      any other matter pertaining to research programmes which may be referred to by the Vice-Chancellor or the Board or any other authority of the University.

Section - 17. Extension Education Council :-

There shall be an Extension Education Council Consisting of the following, namely:-

Section - 18. Functions of the Extension Education Council :-

Extension Education Council shall consider and make recommendations in respect of,-

(i)       the Extension Education Programmes and projects of the University;

(ii)      co-ordination of Extension Education activities for improvement of Agriculture, Animal Husbandry and allied branches and for the development of Rural Communities;

(iii)     development of farmers Education and Training and Advisory Services, identification and resolution of field problems and transmission of information;

(iv)    methodology of Extension Education;

(v)      integration of Extension Education with teaching and research in the University and participation of teachers and research workers in Extension Education Programmes;

(vi)    any other matter referred to it by the Vice-Chancellor, Board or any other authority of the University.

Section - 19. Faculties and their Board of Studies :-

(1)     The University shall have initially the faculties of Agriculture. Veterinary Science and animal Husbandry, Agricultural Engineering, Home Science and Postgraduate studies and such other faculties as may be prescribed.

(2)     These faculties shall comprise of such departments/divisions/centres as may be prescribed, however, depending on the nature of the subject and functions, one department/centre may cater to the needs of more than one faculty.

(3)     Each faculty shall consist of such members as may be prescribed and Dean of the concerned faculty will be the Chairman.

(4)     Functions of each faculty shall be as follows:-

(i)       to review teaching programme and suggest improvement thereof;

(ii)      to consider the recommendations of the respective Board of Studies and to place the same before the Academic Council for consideration and approval;

(iii)     subject matter faculties (Agriculture, Veterinary Agricultural Engineering, Home Science, Dairy/Food Technology and other allied branches) shall be responsible for Bachelor degree programme while Faculty of Post-graduate studies shall be responsible for Post-graduate and Doctoral degree programme; and

(iv)    to perform such other functions as may be assigned to it by the Academic Council or Vice-Chancellor.

(5)     There shall be a Board of Studies for each faculty the constitution of which shall be as may be prescribed and Dean of the Faculty concerned shall be the Chairman.

(6)     The Board of Studies shall have the following functions, namely:-

(i)       to propose to the faculty concerned, the courses of study and curricula for various programmes of instructions offered by that faculty; and

(ii)      to perform such other functions as may be directed by the Dean of the faculty concerned, other authorities and Vice-Chancellor.

Section - 20. Constitution of Committees :-

Every authority shall have the power to appoint committees which may, unless otherwise provided in this Act or Statutes, consist of the members of the authority and such other persons, as members, as it may deem fit.

Section - 21. Provisions in relation to membership of authorities :-

(1)     Save as otherwise provided in this Act if any member other than ex-officio member of any authority or body of the University is unable by reason of his death, resignation, removal or otherwise to complete his full term of office, the vacancy so caused shall, as soon as convenient, be filled by the appointment, nomination or co-option, as the case may be and the person so appointed, nominated or co-opted shall fill such vacancy for the un-expired portion of the term for which the member in whose place such person is appointed, nominated or co-opted would otherwise have continued in office.

(2)     The Board may remove any person from membership of any authority or body of the University on the ground that such person has been convicted of any offence involving moral turpitude or conduct not befitting the office held by the concerned member with the approval of the Chancellor, except that prior approval of the Chancellor shall not be necessary where such a person has been convicted by a competent court of law:

Provided that no such order shall be made against any person without giving reasonable opportunity of being heard.

(3)     A person who is a member of any authority or body of the University as a representative of another body whether of the University or not shall cease to be a member of such authority or body if before the expiry of the term of his membership he ceases to be a member of that other body by which he was appointed or nominated:

Provided that he may continue to hold his office till his successor is appointed or nominated as the case may be.

(4)     Whenever any person becomes a member of any authority or body of the University by virtue of the office held by him, he shall forthwith cease to be a member of such authority or body if he ceases to hold such office before the expiry of the term of his membership:

Provided that he shall not be deemed to have ceased to hold his office merely by reason of his proceeding on leave for a period not exceeding four months.

(5)     Any member, other than an ex-officio member of any authority or body of the University may resign his office by letter addressed to the Vice-Chancellor and such resignation shall take effect from the date on which the same is accepted by the authority competent to fill the vacancy or on the expiry of three months from the date of its receipt by the Vice-Chancellor, whichever is earlier.

Section - 22. Validity and protection of acts :-

(1)     No act or proceeding of any authority or body of the University shall be invalid by reason of the existence of any vacancy among its members or by reason of some person having taken part in the proceedings who is subsequently found to have been not entitled to do so.

(2)     Save as otherwise provided in this Act, all the acts done or orders made in good faith by the University or any of its authorities shall be final and no suit shall be instituted against or damages claimed from the University or its authority for anything done or purported to have been done in pursuance of this Act or the Statutes or the Regulations.

(3)     No suit or other legal proceeding shall lie against any officer or other employee of the University in respect of anything which is in good faith done or intended to be done in pursuance of this Act or any Statutes.

CHAPTER 4 Officers of the University

Section - 23. Officers :-

The following shall be the officers of the University, namely:-

(i)       The Vice-Chancellor;

(ii)      The Directors;

(iii)     Deans;

(iv)    The Registrar;

(v)      The Comptroller;

(vi)    The University Librarian;

(vii)   The Students Welfare Officer;

(viii)  The Controller of Examination;

(ix)    The Estate Officer; and

(x)      Such other persons in the service of the University as may be declared by the Statutes to be the Officers of the University.

Section - 24. The Vice-Chancellor :-

(1)     The Vice-Chancellor shall be a whole time officer of the University and he shall be appointed by the Chancellor on advice of the State Government from the penal of eminent educationists/scientists in Agriculture Sciences drawn by the Search Committee constituted under sub-section (2):

Provided that the first Vice-Chancellor shall be appointed by the Chancellor on the advice of the Government for a period not exceeding three years on such terms and conditions as the Government may determine.

(2)     The Search Committee shall consist of the following persons of whom shall be nominated by the Chancellor to act as convenor:-

(i)       Director General, ICAR or his nominee;

(ii)      One nominee of the Government;

(iii)     One nominee of the Chancellor.

(3)     The Vice-Chancellor shall hold office for a term of three years or until he attains the age of 65 years, whichever is earlier and he shall be eligible for re-appointment for a second term of three years or until he attains the age of 65 years, whichever is earlier.

(4)     The emoluments and other conditions of the service of the Vice-Chancellor shall be such as may be prescribed by UGC/ICAR and shall not be varied to his disadvantage after his appointment.

(5)     The Vice-Chancellor may relinquish his office by resignation in writing under his hand addressed to the Chancellor which shall be delivered to the Chancellor normally 60 days prior to the date on which the Vice-Chancellor wishes to be relieved from his office, but the Chancellor may relieve him earlier.

(6)     In the case of temporary vacancy in the office of the Vice-Chancellor by reasons of leave, suspension or otherwise or when a stop gap arrangement is necessary, the Chancellor may, on the advice of the Government, make such arrangements for carrying on the functions of the Vice-Chancellor as he deems necessary.

(7)     The Vice-Chancellor shall not be removed from his office except by order of the Chancellor passed, if recommended by the Government on the ground of his misbehaviour or incapacity or, if it appears to the Chancellor that the continuance of the Vice- Chancellor in office is detrimental to the interests of the University, after due inquiry, by such person who is or has been a Judge of High Court to be nominated by the Chancellor, in which the Vice-Chancellor shall have an opportunity of making his representation.

Section - 25. Powers and duties of the Vice-Chancellor :-

(1)     The Vice Chancellor shall be the principal executive academic officer of the University and ex-officio Chairman of the Board, Academic Council and other authorities and shall in the absence of the Chancellor preside at the convocation of the University and confer degrees on persons entitled to receive them.

(2)     The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for due maintenance of discipline in the University.

(3)     The Vice-Chancellor shall convene meetings of the Board, Academic Council, Research Council and Extension Education Council.

(4)     The Vice-Chancellor shall ensure faithful observance of the provisions of this Act and Statutes and Regulations.

(5)     The Vice-Chancellor shall be responsible for the presentation of the annual financial estimates and the annual accounts to the Board of Management.

(6)     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 would ordinarily have been exercised or performed by any other authority under this Act or the Statutes and shall in such case as soon as may be thereafter report his action to such authority and if such authority disagrees with the action of the Vice-Chancellor, the matter shall be referred to the Chancellor whose decision thereon shall be final.

(7)     Where any action taken by the Vice-Chancellor under subsection (6) affects any person in the service of the University to his disadvantage such person may prefer an appeal to the Board within thirty days from the date on which such person has been served with a notice of the action taken.

(8)     If the Vice-Chancellor is satisfied that a decision of the Board is not in the best interest of the University he shall refer it to the Chancellor whose decision thereon shall be final.

(9)     Subject to the provisions of the preceding sub-sections, the Vice-Chancellor shall give effect to the decisions of the Board regarding the appointments, promotions and dismissal of officers, teachers and other employees of the University.

(10)   The Vice-Chancellor shall be responsible for the proper administration of the affairs of the University and for a close co-ordination and integration of teaching, research and extension education.

(11)   The Vice-Chancellor shall exercise such other powers and perform such other duties as are conferred or imposed on him under the provisions of this Act and the Statutes.

Section - 26. Terms and Conditions & appointments of the Teachers, Officers of the University :-

(1)     The teachers of the University shall be appointed by the Vice-Chancellor with the approval of the Board of Management of the University.

(2)     The officers of the University referred to in clauses (ii) to (x) of section 23 shall be appointed by the Vice-Chancellor with the approval of the concerned authority of the University on such terms and conditions, as may be prescribed:

Provided that the Vice-Chancellor may make appointments of such officers as a temporary measure, for period of six months under intimation to concerned authority of the University.

(3)     The selection of the teachers and officers of the University shall be in accordance with the procedure as provided under the Rajasthan Universities Teachers and Officers (Selection for Appointment) Act, 1974 (Act No. 18 of 1974) and the provisions of the said Act shall be applicable subject to the modification that as respect to the selection of a Professor, Associate Professor and Assistant Professor in this University, The Committee referred to in section 5 of the said Act shall, besides other members specified in column 2 against entry No. 2 and 3 in the First Schedule of the said Act, consist of the Director Research and the Director Extension as members.

Section - 27. Directors, Deans, Registrar, Comptroller etc :-

(1)     (a) There shall be a Director of Resident Instruction who shall be responsible for direction and co-ordination of inter-faculty and inter-campus resident instructional programmes and for maintenance and improvement of standard of teaching at all levels of under-graduate and post-graduate studies.

(b) He will be concerned with the policy matters and system regarding resident instruction in the University and development of educational technology and teachers training programme.

(c) He shall also function as Dean, Faculty of Post-graduate Studies.

(2)     There shall be a Director of Research who shall be responsible for the direction and co-ordination of research programmes in the University as laid down in section 29 and efficient working of research stations.

(3)     There shall be a Director of Extension Education who shall be responsible for the Agriculture Extension Education programmes as laid down in section 30.

(4)     (a) There shall be a Dean who shall be the Chairman of the Faculty and the board of Studies of the concerned Faculty and shall be responsible to the Vice-Chancellor for the organisation and implementation of the teaching programme of the Faculty.

(b) The Dean, Faculty of Post-graduate Studies shall co-ordinate post-graduate studies in all Divisions/ Departments/ Colleges/ Centres and units of the University.

(5)     (a) There shall be a Registrar who shall be Ex-officio Secretary of the Board of Management and Ex-officio Member-Secretary of the Academic Council.

(b) He shall be responsible for the due custody of records and common seal of the University.

(c) He shall be responsible for maintaining permanent records of the Academic Council, performance of the studies of the University including the courses taken, credits obtained, degrees, prizes or other distinctions and other items pertaining to the academic performance and the discipline of the studies.

(d) He shall invite and receive applications for admission into the University.

(e) He shall also be responsible for establishment matters and general administration in the University as prescribed.

(6)     (a) There shall be a Comptroller who shall be responsible for preparation of the budget and the statement of accounts of the University. He shall manage the funds and investments of the University. He shall be responsible for ensuring that expenditure is made as authorised.

(b) He shall arrange periodical internal inspections of the accounts maintained in the various units of the University.

(c) He shall be responsible for the maintenance of the accounts of the University in the form and manner as approved by the Board and keep constant watch on the state of cash and bank balance and on the state of investment.

(d) He shall ensure that the registers of buildings, furniture/equipments and other items are maintained upto date and that the stock checking is conducted of all items in all offices and units of the University.

(7)     There shall be a Librarian who shall be responsible for the maintenance and management of the University Library, to guide and co-ordinate the working in the libraries of the various constituent units of the University, to prepare the annual estimate of operational and developmental requirements of all the libraries of the University for incorporation in the budget estimates.

(8)     There shall be a Students welfare Officer, who shall have the following duties:-

(a)      to make arrangements and supervise management of students hostel, cafeteria and mess;

(b)      to plan and organise students extra-curricular activities such as sports, cultural and other recreational activities of the University;

(c)      to plan and direct the programme of students advisement and counselling and to enlist the co-operation of prospective employers and employment agencies to assist in the placement of graduates of the University and do promote discipline amongst the students of the University.

(d)      to supervise and control medical and health services and other welfare measures in the University; and

(e)      to make arrangements for scholarships, stipends, part-time employment and travel facilities for the study tour of the students.

(9)     There shall be a Controller of Examinations who shall be responsible for conducting various examinations of the University and declaration of results in time.

(10)   There shall be an Estate Officer who shall be the custodian of all the land and buildings of the University and shall be responsible to maintain them.

(11)   Subject to the provisions of this Act, the Officers of the University referred to in clauses (ii) to (x) of section 23 shall perform such other duties as may be prescribed or as may be assigned to them from time to time, by the Board or the Vice- Chancellor.

CHAPTER 5 Resident Instruction, Research and Extension Education

Section - 28. Resident Instruction :-

(1)     Subject to the provisions of this Act, Resident Instruction in the University shall include Bachelors, Masters and Doctoral degree programme and short term diploma courses in the disciplines of Agriculture including basic and applied science. Veterinary Science and Animal Husbandry, Engineering and Technology, Home Science, Dairy and Food Science and other allied sciences as may be prescribed.

(2)     Resident Instruction Programmes may be based on modern system of Agriculture Education with the objective of producing competent and practical oriented graduates and post-graduates to handle production, management, research, extension education and teaching work in the field of Agriculture, Animal Husbandry and allied branches.

(3)     The existing colleges and teaching units alongwith the facilities and the budgets in the field of Agriculture, Animal Husbandry, Fisheries, Home Science etc. in the Government Departments may be transferred to the University with effect from such date as the Government may notify.

Section - 29. Research :-

(1)     Subject to the provisions of this Act and the Statutes, research programmes in the University shall carry on research (fundamental as well as applied) on the problems of Agriculture, Animal Husbandry and other allied sciences for the purpose of aiding the development of Agriculture and for the benefit of rural population in the State.

(2)     The University through its research organisation shall be the principal agency of control over research activities in Agriculture, Animal Husbandry and other allied branches in the State.

(3)     The existing research organisation and experimental stations along with the facilities and budget in the field of Agriculture, Animal Husbandry and allied branches in the Government Departments may be transferred to the University with effect from such date as the Government may notify.

(4)     The University may establish Regional/Zonal research Stations and Sub-stations in the different agro-climate zones of the State for the conduct of research including necessary operational research.

Section - 30. Extension Education :-

(1)     Extension Education programme shall be established in the University and shall subject to the provisions of this Act and the Statutes, make useful information based upon findings of research available to farmers and others to help and solve their problems. It shall conduct demonstrations and training programmes for the benefit of students, extension workers and farmers. Extension Education shall be co-ordinated with the other functions of the University and other appropriate agencies of the State.

(2)     The University shall be responsible for the Agricultural Extension Education activities in the State necessary to inform and demonstrate to the farmers the findings of research on improved practices essential to improve rural living and to increase agricultural production with special emphasis on food production and utilisation. In order that the University may conduct such activities, the State shall transfer to the University the necessary personnel, facilities and funds in accordance with a plan to be developed or mutually agreed upon by the Board and the Government.

Section - 31. Co-ordination of teaching, research and extension education, integration of functions and curricula and services :-

(1)     In consultation with the appropriate officers of the University, the Vice-Chancellor shall be responsible for taking such steps as may be necessary for the full co-ordination of teaching, research and extension activities of the University.

(2)     The Vice-Chancellor shall be responsible, working through the appropriate officers of the University, for seeing that conditions are established whereby there is maximum possible progress in the development of new information and technology in the natural, physical and social sciences related to agriculture and its transfer to the teaching curricula and other educational programme leading to their understanding and adoption where applicable in practice throughout the State.

(3)     The Vice-Chancellor shall be responsible, working through the appropriate officers and staff of the University, to see that there is an appropriate inter-relation in the different curricula and courses offered in the different faculties of the University so as to avoid unnecessary duplication of functions between Faculties of the University and pro vide the students with the best course offerings and Faculty contacts feasible within the Universitys resources and talents.

(4)     The University shall develop its programme of research and extension education keeping in view the needs of the State and provide the appropriate technical support and consultative advice to the Government departments engaged in the development work in Agriculture, Animal Husbandry and other allied branches.

CHAPTER 6 Funds and Accounts

Section - 32. The University Funds :-

(1)     The University shall have a General Fund to which shall be credited,-

(i)       its income from fees, endowments and grants and income from properties of the University including hostel, experimental stations and farms;

(ii)      contribution and grants made by the Government on such conditions as are consistent with the provisions of this Act; and

(iii)     other contributions, grants, donations benefications and loans and other receipts.

(2)     The University shall form a fund called the Foundation Fund from contributions and grants made by the Central Government or the State Government or agencies approved by the Central or State Government for being credited to that fund and such other sums as may be specified by the Board, shall be credited to this fund, and the Board may, as and when necessary, re-transfer such amount as may be specified, from the Foundation Fund to the General Fund, in the manner prescribed.

(3)     The University shall furnish statements of accounts, reports and other particulars to the Government relating to any grant made by the Government and shall take such action and furnish such statements. accounts, reports and other particulars relating to the utilisation of any grant within such time and in the manner as the Government may direct.

(4)     It shall be competent for the University in furtherance of its objectives to accept the grants from the Government or any other State Government or the Central Government or Statutory Bodies or endowments or donations under such conditions as may be agreed upon between the University and the granter or donor.

Section - 33. Management of Funds :-

The General Fund, Foundation Fund and other funds of the University shall be managed according to the provisions laid down by the Statutes.

Section - 34. Accounts and Audit :-

The Annual Statement of accounts of the University shall be prepared by the Comptroller and certified by an authority to be nominated or authorised by the Government. The statement shall include all the money accruing to or received by the University from whatever source and all amount disbursed and paid by the University. Such statement shall be submitted to the Government by the Board normally within six months after close of the financial year to which it pertain.

Section - 35. Provident Fund, Pension and Insurance :-

(1)     The University shall constitute for the benefit of its officers, teachers, ministerial staff and other employees, in such manner and subject to such conditions as may be prescribed, such pension, gratuity, insurance, provident fund as it may deem fit.

(2)     For such pension, gratuity, insurance and provident fund so constituted by the University, the Government may declare that the provisions of the Provident Funds Act, 1925 (Central Act No. 19 of 1925) shall apply to such funds as it were Government Provident Fund:

Provided that the University shall have power in consultation with the Finance Committee and the Board to invest provident fund amount in such manner as it may determine.

Section - 36. Government Grants :-

The Government shall every year make the following lump sum grants to the University, namely:-

(i)       a grant not less then the expenditure incurred in the State on such of the Activities of the Institutions of Agriculture, Animal Husbandry and other Government Departments as are transferred to the University;

(ii)      a grant not less than the estimated net expenditure of pay and allowances of the staff contingencies, supplies and services of the University other than in respect of the activities in various organisations, referred to above in clause (i);

(iii)     a grant to meet such additional items of expenditure recurring and non-recurring as the Government deems necessary for the proper functioning of the University;

(iv)    the State Government shall also make non-lapsable lump sum grant to the University in respect to schemes included in the Five Year Plan and transferred to it for implementation by the University of an amount equal to the net outlay in the annual plan. Adjustments may be made for the anticipated assistance from the Central Government and other agencies sponsoring such schemes provided such assistance may come to the University directly, rather than through the State Government.

Section - 37. Finance Committee :-

(1)     The Board shall constitute a Finance Committee consisting of,-

(2)     Finance Committee shall have the following functions, namely:-

(i)       to examine the annual accounts and budget estimates of the University and to advise the Board thereon;

(ii)      to review the financial position of the University from time to time; and

(iii)     to make recommendations to the Board on all matters relating to the finances of the University.

CHAPTER 7 Statutes and Regulations

Section - 38. Statutes :-

Subject to the provisions of this Act, the Statutes of the University may provide for any matter connected with the affairs of the University and shall in particular, provide for the following, namely :-

(1)     constitution, powers and duties of the Authorities;

(2)     creation, composition and functions of other bodies or committees, necessary or desirable for improving the academic life of the University;

(3)     designations, powers, functions, duties, manner of appointment and selections and terms and conditions of service of the officers other than Vice-Chancellor;

(4)     classification, qualification and manner of appointment, terms and conditions of services and duties of teachers and non- teaching staff of the University;

(5)     terms and conditions of service of the Vice-Chancellor;

(6)     establishment, amalgamation, sub-divisions or abolition of Faculties, Divisions/Department/Research Stations/Centres or other units of the University;

(7)     establishment of pension and insurance schemes for the benefit of officers, teachers and other employees of the University and the rules, terms and conditions of such schemes;

(8)     holding of convocations to confer degrees and diplomas;

(9)     conferment and withdrawal of honorary degrees and academic distinctions;

(10)   conditions of service, remunerations and allowances including travelling and daily allowances to be paid to officers, teachers and other persons employed under the University;

(11)   conditions and mode of appointment and the duties of examining bodies and examiners;

(12)   management of Colleges/Centres/Divisions/Departments/Regional Stations/other institutions founded or maintained by the University;

(13)   constitution of Selection Committee for appointment of staff other than teachers and officers; and

(14)   all other matters which by this Act are to be provided by the Statutes.

Section - 39. Statutes how made :-

(1)     Statutes under this Act shall be proposed by the Board and submitted to the Chancellor for his assent and shall come into force only after the assent is received and notified by the Vice-Chancellor.

(2)     Any Statute may be amended or repealed by the Board with the assent of the Chancellor.

(3)     All Statutes made under this Act shall be published in the Official Gazette.

Section - 40. Regulations :-

(1)     The authorities of the University may make regulations consistent with this Act and the Statutes for,-

(i)       laying down the procedure for their meetings and the number of members required to form the quorum;

(ii)      providing for matters which by this Act and the Statutes are to be regulated by Regulations; and

(iii)     providing for any other matter solely concerning the authority and not provided for by this Act and the Statutes.

(2)     The Academic council may subject to the provisions of this Act and the Statutes, make regulations providing for courses of studies, system of examination, academic calendar, award of degrees and diplomas of the University and other matters related to Resident Instruction.

(3)     The regulations made by any authority of the University shall be subject to such direction as the Board may from time to time give in this behalf.

(4)     Academic Council of the University may make regulations for,-

(i)       the holding of convocations to confer degree and diplomas;

(ii)      the conferment of honorary degrees, Academic distinctions and withdrawal of degrees;

(iii)     the establishment and abolition of hostels maintained by the University;

(iv)    the institution of fellowships, scholarships, stipend, bursaries, medals and prizes and the conditions of award there of;

(v)      the entrance or admission of the students to the University and their enrollment and continuance as such and the conditions and procedures for dropping students from enrollment;

(vi)    the fees which may be charged by the University;

(vii)   the courses of study to be laid down for all degrees, diplomas and certificates of the University;

(viii)  the conditions under which students shall be admitted to the degrees, diplomas, or other courses and examinations of the University and their eligibility for the award of degrees and diplomas;

(ix)    the conditions for conferment of degrees and other academic distinctions;

(x)      the maintenance of discipline among the students of the University;

(xi)    the special arrangements, if any, which may be made for residence, discipline and teaching of women students and the provision of special courses of study for women;

(xii)   the conditions of residence of students of the University and the levy of fees for residence in hostels; and

(xiii)  the recognition and management of hostels not maintained by the University.

CHAPTER 8 Miscellaneous

Section - 41. Residence of students :-

The students shall reside in the accommodation maintained by the University or approved by the Vice-Chancellor subject to the conditions as may be prescribed. How ever, the Vice-Chancellor or an authorised officer of the University may permit the student(s) to reside with their parents or in private accommodations when no such accommodation is available with the University.

Section - 42. Annual Report :-

The annual report of the University shall be prepared by the Registrar (or any other officer, if assigned) under the direction of the Vice-Chancellor normally within six months from the close of the Financial Year and circulated to the members of the Board one month before the meeting at which it is to be considered. The Board shall after consideration of the annual report forward a copy thereof with comments to the Government. A copy of the said report shall be laid on the table of the House of the State Legislature.

Section - 43. Delegation of powers :-

The Board may, by Statutes, delegate the powers exercisable by it under this Act or the Statutes made thereunder, to any authority, officer, Heads of colleges/divisions/ departments/institutions or units/offices subject to such conditions and restrictions as the Board may deem proper.

Section - 44. Constitution of adhoc committees :-

Notwithstanding anything in this Act and until such time as the authorities are duly constituted, the Vice-Chancellor may subject to the prior approval of the Chancellor or of the Board, after it has been constituted, appoint committees temporarily to exercise, perform and discharge any of the powers, functions and duties of such authority under this Act.

Section - 45. Disputes as to constitution of Authorities or Bodies :-

If any question arises as to whether any person has been duly appointed or is entitled to be a member of any authority or other body of the University, the matter shall be referred to the Chancellor whose decision thereon shall be final:

Provided that before taking any such decision, the Chancellor shall give the person affected thereby reasonable opportunity of being heard.

Section - 46. Legal Proceedings :-

All suits and other legal proceedings by or against the University shall be instituted, prosecuted or defended on behalf of the University by the Registrar or any other officer specifically nominated in this behalf by the Vice- Chancellor.

Section - 47. Appointment to posts in connection with the affairs of the University :-

(1)     Subject to the provisions of this Act and the Statutes made thereunder, appointments to the posts and services in connection with the affairs of the University may be made by the Vice-Chancellor with the approval of the concerned authority as prescribed:

Provided that such approval of the Board shall not be necessary in respect of appointment of posts carrying scales of pay lower than the pay scale of an Assistant Professor.

(2)     Notwithstanding anything contained in this Act and until such time as the Statutes are made or the authorities of the University are constituted, appointments to the posts and services in connection with the affairs of the University may be made by the Vice-Chancellor on such terms and conditions as may be approved by the Chancellor.

Section - 48. Extraordinary powers of the first Vice-Chancellor :-

The first Vice-Chancellor shall for a period of one year or until such time as the Board is constituted whichever is earlier, exercise all or any of the powers conferred on the Board by this Act or the Statutes.

Section - 49. Transitional Provisions :-

(1)     Notwithstanding anything contained in this Act or in the Acts of the other Universities in the State or in the Statutes or regulations made under any of these enactments, any student who, immediately before the commencement of this Act, was studying in a college which has been or may hereafter be admitted to the privileges of the University for degree, diploma or certificate of the other universities, in accordance with the regulations of the University, be permitted,-

(a)      to complete his course in accordance with the curriculum of studies of the University corresponding to that of Rajasthan Agriculture University in the State;

(b)      to be examined by the University and if on the results of such examination he qualifies, be entitled to be conferred a corresponding degree or diploma or certificate of the University; and

(c)      to appear at examination within two years of the normal period required for completing the said course of studies.

(2)     In the year of the establishment of the University, University examinations of all courses in different faculties and disciplines shall be conducted by other Universities in the State as the case may be and in subsequent years the examination shall be conducted by the University.

(3)     Notwithstanding anything contained in the Rajasthan Agriculture University, Bikaner Act, 1987 (Act No. 39 of 1987) and Ordinances, Statutes and Regulations made thereunder. Colleges of Agriculture/Veterinary and other Colleges in allied fields, shall, as may be specified by notification in the Official Gazette, on the appointed day or any time thereafter, be dis-affiliated or, as the case may be, transferred by the Government from the Rajasthan Agriculture University, Bikaner and shall be maintained by the University as constituent College.

(4)     All the employees serving in such units of the Rajasthan Agriculture University, Bikaner which have been transferred to this University, shall be deemed to be the employees of this University in effect from the date of the commencement of this Act:

Provided that notwithstanding anything contained in the Rajasthan Agriculture University, Bikaner Act, 1987 (Act No. 39 of 1987), the employees of this University and of the Rajasthan Agriculture University, Bikaner shall be afforded opportunity to exercise option within one year from the date of commencement of this Act to have their services transferred from one University to another, and option once exercised shall be final.

(5)     While acceding to the request of the employees of the Universities for transfer under sub-section (4), the State Government shall take into consideration, the total requirement of the staff in the respective University and due weightage shall be attached to the seniority of the employees seeking transfer and only such of the employees will be transferred whose transfer may not hamper the working of the transferring University or may not result in overstaffing in the transferee University.

(6)     The terms and conditions of transfer of the employees from one University to another, who opt for transfer, shall be such as may be determined by the State Government.

Section - 50. Removal of difficulties :-

(1)     If any difficulty arises in giving effect to the provisions of this act, the Government may, by order published in the Official Gazette, do anything which appears to it necessary for the purpose of removing the difficulty.

(2)     No order made under sub-section (1) shall be questioned in any Court of law on the ground that no difficulty, as is referred to in sub section (1), existed to be removed.

(3)     Every order published under this section shall, as soon as may be after its publication, be laid before House of the State Legislature.

Section - 51. Repeal and Savings :-

(1)     The Agricultural University Udaipur Ordinance, 1999 (Ordinance No. 6 of 1999) is hereby repealed.

(2)     Notwithstanding such repeal, all actions taken or orders made under the said Ordinance shall be deemed to have been taken or made under this Act.

The Agricultural University (Change of Name) Act, 2000

(Act No. 18 of 2000)

 

 

[Published in Rajasthan Gazette Part 4(a), dated 20-11-2000, Page 41(3).]

 

1.        Amendments incorporated, hence not reproduced.

2.        Change of name of the Agricultural University Udaipur. -

 

(1)     The name of the Agricultural University Udaipur incorporated under the Agricultural University Udaipur Act, 2000 (Act No. 8 of 2000), hereinafter referred to as the principal Act, shall, as from the date of commencement of this Act, be "Maharana Pratap University of Agriculture and Technology Udaipur".

(2)     Any reference to the Agricultural University Udaipur in any law for the time being in force or in any indenture, instrument or other documents shall be read and xonstrued as a reference to that University under its name as altered by this Act.

(3)     Nothing in this Act shall affect the continuity of the corporate status of the said University.

3.        and Sch. - Amendments incorporated, hence not reproduced.