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Raksha Shakti University Act, 2009

(Gujarat Act No. 14 of 2009)

Last Updated 17th May, 2019 [guj253]

Chapter I

Preliminary

(i) "Academic Council" means the Academic Council of the University constituted under section 16;

(ii) "Board" means the Board of Governors of the University constituted under section 12;

[(ii-a) "Chairman" means Chairman of the University appointed under section 7A;]

(iii) "Deans" means the Deans of the University appointed under section 24;

(iv) "Director of Research and Development" means the Director of Research and Development of the University appointed under section 21;

(v) "Directors" means the Directors of the Institutes of the University appointed under section 23;

(vi) "Director General" means the Director General of the University appointed under section 8;

(vii) "Deputy Director General" means the Deputy Director General of the University appointed under section 20.

(viii) "Finance Committee" means the Finance Committee of the University constituted under section 18:

(ix) "prescribed" means prescribed by the regulations;

(x) "Registrar" means the Registrar of the University appointed under section 22;

(xi) "Regulations" means the regulations of the University made under section 36;

(xii) "University" means the Raksha Shakti University established and incorporated under section 3.

Chapter II

University

(i) to develop an institution in Security Science and Management for bringing about excellence in all functions of security forces;

(ii) to facilitate research in all matters of internal security;

(iii) to extend the benefit of knowledge and skills with regard to law-enforcement agencies thereby contributing to the development of individuals and society;

[(iv) to develop, conduct and review course curriculum, relating to security matters and other related subjects of knowledge with the Objective of promoting scholarship and excellence;]

(v) to develop and conduct teaching methodology for security forces thereby encouraging innovation in training;

(vi) to encourage and develop ideas and values enshrined in the Constitution of India to bring about improvement in the working of police and other

(vii) to develop respect for the rule of law and faith in equitable administration;

(viii) to institute career oriented courses through continuing education and practice;

(ix) to carry out research work and organize programmes for better interaction of security forces with people;

(x) to prepare youths of the State for becoming effective and efficient security personnel and to conduct courses and award degrees, diplomas and certificates for the said purpose;

(xi) such other objects, not inconsistent with the provisions of this Act which the State Government may, on application by the University, by notification in the Official Gazette, specify in this behalf.

(i) to administer and manage the University and to establish such institutes and centres for research, education and instruction as are necessary' for the furtherance of the objects of the University;

[(ii) to provide for instruction, training and research in such branches of knowledge or learning pertaining to all aspects of policing and public participation for greater benefits to society;

(iii) to prescribe and conduct courses and curricula and provide for flexibility in the education systems and delivery methodologies including electronic and distance learning;]

(iv) to hold examinations and confer degrees, diplomas or grant certificates and other academic distinctions or titles on persons subject to such conditions as the University may determine, and to withdraw or cancel any such degrees, diplomas, certificates, or other academic distinctions or titles in the manner as may be prescribed;

(v) to confer honorary degrees or other distinctions in the manner as may be prescribed;

(vi) to establish such special centres, specialized study centres or other units for research and development as are in the opinion of the University, necessary' for the furtherance of its objects;

(vii) to provide for printing, reproduction and publication of research and other work and to organize exhibitions, workshops, seminars, conferences, etc;

(viii) to sponsor and undertake research in all aspects of functions, behavioural science, technology and allied areas in relation to investigation, detection and prevention of crimes and rehabilitating the victims of crimes for making police objectively result oriented;

(ix) to collaborate or associate with any educational institution with like or similar objects;

(x) to develop and maintain linkages with educational or other institutions in any part of the world having objects wholly or partially similar to those of the University, through exchange of teachers, students and scholars and generally in such manner as may be conducive to their common objects;

(xi) to develop and maintain relationships with teachers, researchers and experts in the domains of investigation and detection of crimes and furthering the cause of criminal justice system for achieving the objects of the University;

(xii) to regulate the expenditure, and to manage the finance and to maintain accounts of the University;

(xiii) to receive grants, subventions, subscriptions, donations and gifts for the purpose of the University and consistent with the objects for which the University is established and to enter into any agreement with the Central Government, the State Government, the University Grants Commission or other authorities or bodies for receiving any grants;

(xiv) to receive funds from the industries or from any other sources as gifts, donations, benefactions or bequests and by transfers of movable and immovable properties for the purposes and objects of the University;

(xv) to establish, maintain and manage halls and hostels for the residence of students and accommodation for faculties, officers and employees of the University and the guest houses;

(xvi) to supervise and control the residence and regulate the discipline of students of the University and to make arrangements for promoting their health and general welfare and cultural activities;

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

(xviii) to institute and award fellowships, scholarships, prizes, medals and other awards;

(xix) to purchase or to take on lease any land or building or works which may be necessary' or convenient for the purpose of the University on such terms and conditions as it may think fit and proper and to construct, alter and maintain any such buildings or works;

(xx) to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms as it may think fit, consistent with the interest, activities and objects of the University after taking prior permission of the State Government;

(xxi) to draw and accept, to make and endorse, to discount and negotiate Government promissory' notes and other promissory notes, bills of exchange, cheques or other negotiable instruments;

(xxii) to raise and borrow moneys on bonds, mortgages, promissory' notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities and upon such terms and conditions as it may think fit and to pay out of the funds of the University, all expenses incidental to the raising of moneys, to repay and redeem any money borrowed after taking prior permission of the State Government;

(xxiii) to invest the funds of the University in or upon such securities and transpose any investment from time to time in such manner as it may deem fit in the interest of University;

(xxiv) to execute conveyances regarding transfers, mortgages, leases, licenses, agreements and other conveyance in respect of the property, movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University alter taking prior permission of the State Government;

(xxv) to admit the students for the courses offered by the University in the prescribed manner;

(xxvi) to create academic, technical, administrative, ministerial and other posts and to make appointments thereto;

(xxvii) to regulate and enforce discipline among the employees of the University and to provide for such disciplinary measures as may be prescribed;

(xxviii) to institute professorships, associate professorships, assistant professorships, readerships, lectureships, endowed professorship, honorary professorships, adjunct professorships, emeritus professors and any other leaching, academic or research posts and to prescribe qualifications for them;

(xxix) to appoint persons as Directors, Director of Research and Development, Deans, Professors, Associate Professors, Assistant Professors, Readers, Lecturers, Adjunct Professors, Registrar, or otherwise as teachers and researchers of the University;

(xxx) subject to the provisions of this Act and the regulations, any officer or authority of the University may, by order, delegate his or its powers (except the power to make regulations) to any other officer or authority under his or its control and subject to the condition that the ultimate responsibility for the exercise of the power so delegated shall continue to rest in the officer or authority delegating them;

(xxxi) to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of all or any of the objects of the University.

(i) any contribution or grants or loans by the State Government and the Central Government;

(ii) the income of the University from all sources including income from fees and charges;

(iii) the moneys received by the University by way of grants, loans, gifts, donations, benefactions, bequests or transfer endowments and other grants, if any;

(iv) the moneys received by the University from the collaborating industries in terms of the provisions of the Memorandum of Understanding entered between the University and the Industry, for establishment of sponsored chairs, fellowships or infrastructure facilities of the University; and

(v) the moneys received by the University in any other manner or from any other source.

Chapter V

Supplementary Provisions

(i) the summoning and holding of meetings of the authorities of the University, other than the first meeting of the Board and the quorum and conduct of business at such meeting;

(ii) the powers and functions to be exercised and discharged by the Director General;

(iii) the constitution, powers and duties of the authorities, bodies and other committees of the University, the qualifications and disqualifications for membership of such authorities, terms of office of the membership, appointment and removal of member thereof and other matters connected therewith;

(iv) the procedure to be followed by the Board and any committee or other body constituted by or under this Act or by the regulation in the conduct of the business, exercise of the powers and discharge of the functions;

(v) the procedure and criteria to be followed in establishing courses of study and admission of students;

(vi) the procedure to be followed for enforcing discipline in the University;

(vii) the management of the properties of the University;

(viii) the degrees, diplomas, certificates, and other academic distinctions and titles which may be conferred or granted by the University and withdrawal or cancellation of any such degree, diplomas, certificates and other academic distinctions and titles and the requirements thereof;

(ix) the conduct of examinations including the term of office and appointment of examiners;

(x) the creation of posts of Directors, Professors, Associate Professors, Assistant Professors, Readers, Lecturers or equivalent academic designations or posts, officers and employees of the University, and the appointment of persons to such posts including the requisite qualifications thereof;

(xi) the fees and other charges to be paid to the University for the courses, training, facilities and services provided by it;

(xii) the manner and conditions for constitution of insurance, pension and provident funds and such other schemes for the benefits of officers, teachers and employees of the University;

(xiii) the terms and conditions for association of the University with other institutions;

(xiv) the preparation of budget estimates and maintenance of accounts;

(XV) the mode of execution of contracts or agreements by or on behalf of the University;

(xvi) the classification and procedure for appointment of officers, employees and other staff of the University;

(xvii) the terms and conditions and tenure of appointment, salaries and allowances, contractual services, rules of discipline and other conditions of service of the Director of Research and Development, Director, other officers, teachers and employees of the University;

(xviii) the terms and conditions governing deputation of teachers, officers and employees of the University;

(xix) the powers and duties of-the Director of Research and Development, Directors and other officers, teachers and employees of the University;

(xx) the terms and conditions governing fellowships, scholarships, stipends, medals and prizes;

(xxi) the authentication of the orders and the decisions of the Board;

(xxii) the matters relating to hostels and halls of residence and housing for faculties, officers and employees and guest house including disciplinary control therein; and

(xxiii) all other matters which by this Act are to be or may be prescribed.