SHRI
KALLAJI VEDIC VISHVAVIDYALAYA, KAMDHAJ NAGAR, NIMBAHERA (CHITTORGARH) ACT, 2018 THE SHRI KALLAJI VEDIC VISHVAVIDYALAYA, KAMDHAJ NAGAR, NIMBAHERA (CHITTORGARH)
ACT, 2018 [Act No. 11 of 2018] [27th March, 2018] An Act to provide for establishment and incorporation of the
ShriKallaji Vedic Vishvavidyalaya, Kamdhaj Nagar, Nimbahera (Chittorgarh) in
the State of Rajasthan and matters connected therewith and, incidental thereto. Whereas, with a view to
keep pace with the rapid development in all spheres of knowledge in the world
and the country, it is essential to create world level modern research and
study facilities in the State to provide state of the art educational
facilities to the youth at their door steps so that they can make out of them
human resources compatible to liberalized economic and social order of the
world; And whereas, rapid
advancement in knowledge and changing requirements of human resources makes it
essential that a resourceful and quick and responsive system of educational
research and development be created which can work with entrepreneurial zeal
under an essential regulatory set up and such a system can be created by allowing
the private institutions engaged in higher education having sufficient
resources and experience to establish universities and "by incorporating
such universities with such regulatory provisions as ensure efficient working
of such institutions; And whereas, the
ShriSheshavtar 1008 ShriKallajiVedpeethavmShodhSansthan, Nimbahera
(Chittorgarh) is a Society registered under the Rajasthan Societies
Registration Act, 1958 (Act No. 28 of 1958) at Registration No.
-94/Chittorgarh/2002-2003 dated 16.10.2002 in the office of Registrar,
Societies,Chittorgarh is engaged in the field of Vedic Literature for the last
ten years and recognized by Rajasthan Sanskrit Academy; And whereas, the said
ShriSheshavtar 1008 ShriKallajiVedpeethavmShodhSansthan, Nimbahera (Chittorgarh)
has set up educational infrastructures, both physical and academic, as
specified in Schedule-I, at Village Jawda, Tehsil Nimbahera, District
Chittorgarh in the State of Rajasthan and has agreed to invest the said
infrastructure in a University for research and studies in the disciplines
specified in Schedule-II and has also deposited an amount of rupees one crore
to be utilized in establishment of an endowment fund in accordance with the
provisions of this Act; And whereas, the
sufficiency of the above infrastructure has been got enquired into by a
Committee appointed in this behalf by the State Government consisting of the
Vice-Chancellor, Mohan Lai Sukhadia University, Udaipur. Head of Department
(Ved.), JagadguruRamanandacharya Rajasthan Sanskrit University, Jaipur, Dean,
Faculty of Law, Mohan LalSukhadia University, Udaipur, Head of Department
(SwasthVritVibhag) RashtriyaAyurvedSansthan, Amer Road, Jaipur and Associate
Professor, Government Madan Mohan MalviyaAyurvedic College, Udaipur; And whereas, if the
aforesaid infrastructure is utilized in incorporation as a University and the
said ShriSheshavtar 1008 ShriKallajiVedpeethavmShodhSansthan, Nimbahera
(Chittorgarh) is allowed to run the University, it would contribute in the
academic development of the people of the State; Now, therefore, be it
enacted by the Rajasthan State Legislature in the Sixty-ninth Year of the
Republic of India, as follows:- (1)
This Act may be called the ShriKallaji Vedic Vishvavidyalaya,
Kamdhaj Nagar, Nimbahera (Chittorgarh) Act, 2018. (2)
It extends to the whole of the State of Rajasthan. (3)
It shall come into force at once. In this Act, unless the
context otherwise requires,- (a)
"AICTE" means All India Council of Technical Education
established under All India Council of Technical Education Act, 1987 (Central
Act No. 52 of 1987); (b)
"CSIR" means the Council of Scientific and Industrial
Research, New Delhi - a funding agency of the Central Government; (c)
"DEC means the Distance Education Council established under
Sec. 28 of the Indira Gandhi National Open University Act, 1985 (Central Act
No. 50 of 1985); (d)
"distance education" means education imparted by
combination of any two or more means of communication, viz. broadcasting,
telecasting, correspondence courses, seminars, contact programmes and any other
such methodology; (e)
"DST' means the Department of Science and Technology of the
Central Government; (f)
"employee" means a person appointed by the University to
work in the University and includes teachers, officers and other employees of
the University; (g)
"fee" means collection made by the University from the
students by whatever name it may be called, which is not refundable; (h)
"Government" means the State Government of Rajasthan; (i)
"higher education" means study of a curriculum or course
for the pursuit of knowledge beyond 10+2 level; (j)
"hostel" means a place of residence for the students of
the University, or its colleges, institutions or centers, maintained or
recognized to be as such by the University; (k)
"ICAR" means the Indian Council of Agriculture Research,
a society registered under the Societies Registration Act, 1860 (Central Act
No. 21 of 1860); (l)
"MCI" means Medical Council of India constituted
under" Sec. 3 of the Indian Medical Council Act, 1956 (Central Act No. 102
of 1956); (m)
"NAAC" means the National Assessment and Accreditation
Council, Bangalore, an autonomous institution of the UGC; (n)
"NCTE" means the National Council of Teacher Education
constituted under Sec. 3 of the National Council of Teacher Education Act, 1993
(Central Act No. 73 of 1993); (o)
"off campus centre" means a centre of the University
established by it outside the main campus operated and maintained as its
constituent unit, having the University's complement of facilities, faculty and
staff; (p)
"PCF" means Pharmacy Council of India constituted under
Sec. 3 of the Pharmacy Act, 1948 (Central Act No. 8 of 1948); (q)
"prescribed" means prescribed by Statutes made under
this Act; (r)
"regulating body" means a body established or
constituted by or under any law for the time being in force laying down norms
and conditions for ensuring academic standards of higher education, such as
UGC, AICTE, NCTE, MCI, PCI, NAAC, ICAR, DEC, CSIR etc. and includes the State
Government; (s)
"rules" means the rules made under this Act; (t)
"Schedule" means the Schedule to this Act; (u)
"Sponsoring Body" means the ShriSheshavtar 1008 ShriKallajiVedpeethavmShodhSansthan,
Nimbahera (Chittorgarh), a Society registered under the Rajasthan Societies
Registration Act, 1958 (Act No. 28 of 1958) at Registration No.
94/Chittorgarh/2002-2003 dated 16.10.2002 in the office of Registrar, Societies,
Chittorgarh; (v)
"Statutes", "Ordinances" and
"Regulations" means respectively, the Statutes, Ordinances and
Regulations of the University made under this Act; (w)
"student of the University" means a person enrolled in
the University for taking a course of study for a degree, diploma or other
academic distinction duly instituted by the University, including a research
degree; (x)
"study centre" means a centre established and maintained
or recognized by the University for the purpose of advising, counseling or for rendering
any other assistance required by the students in the context of distance
education; (y)
"teacher" means a Professor, Associate Professor,
Assistant Professor or any other person required to impart education or to
guide research or to render guidance in any other form to the students for
pursuing a course of study of the University; (z)
"UGC means the University Grants Commission, established
under Sec. 4 of the University Grants Commission Act, 1956 (Central Act No. 3
of 1956); and (za)
"University" means the ShriKallaji Vedic Vishvavidyalaya, Kamdhaj
Nagar, Nimbahera (Chittorgarh).
Preamble - SHRI KALLAJI VEDIC VISHVAVIDYALAYA, KAMDHAJ NAGAR,
NIMBAHERA (CHITTORGARH) ACT, 2018PREAMBLE