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Rajasthan Agricultural University Act, 1962
(Act No. 18 of 1962)
Last Updated 27th September, 2019 [rj1261]
(a) "Academic Council" means the Academic Council of the University;
(b) "agriculture" means the basic and applied science of soil and water management, crop and livestock production and management, home science and betterment of the people;
(c) "Board" means the Board of Control of the University.
(d) "College" means a college of the University and, where a college has more campuses than one, includes each of such campuses;
(e) "Faculty" means a Faculty of the University;
(f) "Prescribed" means prescribed by the Statutes of the University;
(g) "Registered graduate" means a graduate registered under the provisions of this Act;
(h) "Statutes" and "Regulations" mean respectively the statutes and regulation of the University made under this Act;
(i) "Student of the University", means a person enrolled in the University for taking a course of study for degree, diploma or other academic distinction duly instituted;
(j) "Teacher" means a person appointed or recognized by the University for the purpose of imparting instruction or conducting and guiding research or extension programmes and includes a person who may be declared by the Statutes to be a teacher;
(k) "University" means the Rajasthan Agricultural University.
3. The University. - (1) The Chancellor, the first Vice-Chancellor of the University and the first Chairman and members of the Board of Control and all persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of the Rajasthan Agricultural University. (2) The University shall have perpetual succession and a common seal, shall have power to acquire, hold, manage and dispose of property, movable and immovable, including trust property and endowments, for the purposes of the University and shall sue and be sued by its corporate name. 4. Seat of University. - The principal seat of the University shall be at Udaipur. 5. Objects of the University. - The University shall be deemed to have been established and incorporated for the purposes, among others, of -i. making provision for imparting education in different branches of study, particularly agriculture, animal science, rural industry, agricultural engineering, veterinary science, home science and other allied subjects;
ii. furthering the prosecution of research, particularly in agriculture and other allied sciences;
iii. undertaking extension programmers relating to the aforesaid sciences.
6. University admission. - The University shall, subject to the provisions of this Act and the Statutes, be open to all persons but nothing in this section shall be deemed to require the University to admit to any course of study students larger in number than, or with academic or other qualifications lower than, those prescribed. 7. Powers of the university. - The University shall have the following powers, namely: -(a) To provide for instruction in agriculture, animal science, rural industry, agricultural engineering, veterinary science, home science and other allied sciences and in such other branches of learning as the university may deem fit,
(b) to make provision for (1) research, and (2) advancement of knowledge and dissemination of the findings of research and knowledge through extension programmers,
(c) to institute and confer degrees, diplomas and other academic distinctions in the manner and under conditions laid down in the Statutes,
(d) to confer honorary degrees or other distinctions in the manner and under conditions laid down in the Statutes,
(e) to provide lectures and instruction for field workers, village leaders and other persons not enrolled as regular students of the University and to grant certificates to them as may be prescribed,
(f) to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine,
(g) to institute teaching, research and extension posts required by the University and to appoint persons to such posts in the prescribed manner,
(h) to create administrative, ministerial and other necessary posts and make appointments thereto,
(i) to institute and award fellowships (including travelling fellowships), scholarships and prizes in accordance with the Statutes,
(j) to institute and maintain residential accommodation for the students of the University,
(k) to demand and receive such fees and other charges as may be prescribed,
(l) to supervise and control the residential accommodation for students and to regulate the discipline of the students of the University and to make arrangements for promoting their health and welfare, and
(m) to do all such acts and things, whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University.
8. Visitation. - (1) The State Government may cause an inspection to be made by such person or persons, as it may direct, of the University, its buildings, laboratories and equipments and of any institution maintained by the University and to cause an enquiry to be made in like manner in respect of any other matter connected with the administration and finances of the University. (2) The State Government shall, in every case, give to the University notice of its intention to inspect or make an enquiry and the University shall be entitled to appoint a representative who shall have the right to be present and be heard at such inspection or inquiry. (3) The State Government may address the Board with reference to the result of such inspection and inquiry and tender such advice as the State Government may offer regarding the action to be taken by the University. (4) The Board shall communicate to the State Government such action as it proposes to take or has taken as the result of such inspection or inquiry. (5) If the Board does not, within a reasonable time, take action to the satisfaction of the State Government, it may, after considering any explanation furnished or representation made by the Board issue with the approval of the Chancellor such directions as it may deem fit and the Board shall be bound to comply with such directions. (6) The report of the inspection and of the directions issued by the State Government as a result of such inspection shall be laid on the table of the House of the State Legislature. 9. Officers and authorities of the University. - The following shall be the officers and authorities of the university, namely: -(a) Officers of the University. -
(i) the Chancellor,
(ii) the Vice-Chancellor,
(iii) the Registrar,
(iv) the Comptroller,
(v) the Estate Officer,
(vi) the Dean of Student Welfare,
(vii) the Deans and Associate Deans of Colleges,
(viii) the Director of the school of Basic Sciences and Humanities,
(ix) the Director of Agricultural Experiment Station and Associate Directors,
(x) the-Director of Extension Education, and
(xi) such other persons in the service of the University as may be declared by the Statutes to be officers of the University.
(b) Authorities of the University.-
(i) the Board of Control,
(ii) the Academic Council,
(iii) the Council of Deans,
(iv) the Boards of Studies, and
(v) such other authorities as may be declared by the Statutes to be the authorities of the University.
10. Chancellor. - (1) The Governor of the State of Rajasthan shall be the Chancellor of the University. He shalt, by virtue of his office, be the Head of the University and shall, when present, preside at the convocations thereof. (2) The Chancellor shall have such other powers as may be conferred on him by this Act or the Statutes there under. 11. Vice-Chancellor. - (1) The Vice-Chancellor shall be a whole-time paid officer of the University and shall be appointed by the Chancellor upon the recommendation of a Selection Committee consisting of-i. one person nominated by the Board,
ii. one person nominated by the Indian Council of Agricultural Research, and
iii. one person nominated by the Chancellor.
and the Chancellor shall appoint one of these three persons to he the chairman of the committee: Provided that the first Vice-Chancellor may be appointed by the Chancellor upon the recommendation of the State Government. (2) The term of office of the Vice-Chancellor shall be five years; provided that the same person shall be eligible for re-appointment for second term. (3) The emoluments and other conditions of service of the Vice-Chancellor shall be such as may be prescribed and shall not be varied to his disadvantage after his appointment. (4) When a vacancy occurs or is likely to occur in the office of the Vice-Chancellor by reason of leave or any other cause not being the expiry of his term of office, such vacancy shall be filled, as far as may be, in accordance with the provisions of sub-section (1). (5) Until the vacancy is filled under sub-section (4), the Registrar shall carry on the current duties of the office of the Vice-Chancellor but such temporary arrangement shall not extend beyond the maximum period of six months without the specific authorisation of the Chancellor. (6) The Vice-Chancellor may relinquish office by resignation in writing addressed to the Board and delivered to the Chairman of the Board ordinarily at least two months prior to the date on which the Vice-Chancellor wishes to be relieved. (7) Such resignation shall take effect from the date determined by the Board at its next meeting, approved by the Chancellor and conveyed to the Vice-Chancellor. 12. Powers and duties of the Vice-Chancellor. - (1) The Vice-Chancellor shall be the principal executive and academic officer of the University and shall in the absence of the Chancellor, preside at the Convocations of the University. (2) The Vice-Chancellor shall be ex-officio Chairman of the Academic Council and the Council of Deans. (3) The Vice-Chancellor shall have the right to sit at the meetings of the Board in an advisory capacity and to participate in its deliberations. He shall also be responsible for presenting to the Board for its deliberation and consideration matters of concern to the University. (4) The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of discipline in the University. (5) The Vice-Chancellor shall ensure the faithful observance of the provisions of this Act and the Statutes and shall possess all such powers as may be necessary for the purpose. (6) In an emergency, which in the opinion of the Vice-Chancellor requires immediate action to be taken, he shall take such action as be deems necessary and shall at the earliest opportunity report the action taken to the officer, authority or other body who or which in the ordinary course would have dealt with the matter but nothing in this sub-section shall be deemed to empower the Vice-Chancellor to incur any expenditure not duly authorized and provided for in the budget. (7) Where any action taken by the Vice-Chancellor under sub-section (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 of the date on which the action is communicated to him. (8) Subject as aforesaid, the Vice-Chancellor shall give effect to the orders of the Board regarding the appointment, suspension and dismissal of officers, teachers and other employees of the University. (9) The Vice-Chancellor shall be responsible for close co-ordination and integration of teaching, research and extension work and shall exercise such other powers as may be prescribed. 13. Registrar. - (1) The Registrar shall be an officer of the University appointed by the Board on the recommendation of the Vice-Chancellor. (2) The Registrar shall be responsible for the custody of the records and the common seal of the University. He shall be ex-officio Secretary of the Academic Council and may call on the services of other employees of the University for recording its proceedings. He shall place before it all such information as may be necessary for the transaction of its business. He shall receive applications for entrance to the University and shall keep a permanent record of all syllabi, curricula and such other information as may be deemed necessary. (3) The Registrar shall make all necessary arrangements for the conduct of the prescribed examinations and be responsible for the due execution of all processes connected therewith. (4) The Registrar shall perform such other duties as may be prescribed or required of him from time to time by the Vice-Chancellor. 14. Comptroller, Estate Officer and Dean of Student Welfare. - (1) On the recommendation of the Vice-Chancellor, the Board may appoint any one or more of the following officers, namely:-i. the Comptroller,
ii. the Estate Officer, and
iii. the Dean of Student Welfare.
(2) The Comptroller shall-(i) advice in regard to the financial policy of the University and be responsible for the preparation of its budget and for the presentation thereof to the Board through the Vice-Chancellor,
(ii) manage the properties, movable and immovable, and investments of the University,
(iii) keep all moneys belonging to the University in a scheduled bank except all amounts needed as imprest cash (to be prescribed by the Vice-Chancellor) in transacting the business of the University,
(iv) ensure that no expenditure not authorized in the budget is incurred by the University otherwise than by way of investment, and
(v) disallow any expenditure which may contravene the terms of any Statute or for which provision is required to be made by a Statute but has not been made.
(3) The Estate Officer shall be incharge of all the buildings, lawns, gardens and other immovable property of the University. (4) The Dean of Student Welfare shall have the following duties:--(a) to make arrangements for the housing of students,
(b) to direct a programme of student-counselling,
(c) to arrange for employment of students in accordance with plans approved by the Vice-Chancellor,
(d) to supervise the extra-curricular activities of the students,
(e) to assist in the placement of the graduates of the University, and
(f) to organize and maintain contact with the alumni of the University.
15. Deans and Associate Deans. - (1) Each college shall have a Dean. (2) Where a college shall have more campuses than one, such one of those campuses as the Vice-Chancellor may determine shall have a Dean and the other or others of them shall each have an Associate Dean. (3) Every Dean or Associate Dean shall be appointed by the Board on the recommendations of the Vice-Chancellor. (4) The Dean or the Associate Dean, as the case may be, shall be responsible to the Vice-Chancellor for all matters concerning his college or campus. 16. Other officers and employees. - The mode of appointment and the functions of other officers mentioned in clause (a) of section 9 and of the employees of the University shall be as provided in this Act or as prescribed by Statutes and Regulations. 17. Status and Ex-officio or combined appointment of officers of the University. - (1) All or any of the officers mentioned in sub-clauses (iii) to (xi) of clause (a) of section 9 may be whole-time or part-time officers of the University and may be appointed by name or by virtue of office. (2) It shall also be competent to the appointing authority, on the recommendation of the Vice-Chancellor, to appoint one person to hold in combination more than one of such offices as are referred to in sub-section (1). 18. Remuneration of officers and employees. - No officer or employee of the University shall be offered nor shall he accept any remuneration for any work in the University save such as may be provided for in the Statutes. 19. Constitution and composition of Board of Control. - (1) The Board shall consist of -I. The Chairman nominated under sub-section (4);
II. Ex-officio members - (i) the Development Commissioner, Rajasthan State,
(ii) the Finance Secretary to the Government of Rajasthan,
(iii) the Agricultural Secretary to the Government of Rajasthan,
(iv) the Director of Agriculture of Rajasthan State,
(v) the Director of Animal Husbandry of Rajasthan State.
III. Representative members - (i) one representative of the Rajasthan Board of the Institute of Engineering,
(ii) one registered graduate of the University (including graduates of the various colleges which have been incorporated in the University),
(iii) one representative each of the Faculty of Science of the University of Rajasthan and of every other University in the State established by law.
IV. Nominated members. - (i) one scientist who has achieved distinction in agriculture or animal science, nominated by the State Government,
(ii) one nominee of the Indian Council of Agricultural Research,
(iii) one representative nominated by the State Government from the Rajasthan Branch of the All India Womens Conference having knowledge of, and experience in Home Science,
(iv) two persons, both being progressive farmers and one at least being actively associated with farmer's organizations in the State, to be nominated by the State Government from out of a panel of persons selected by the Zila Parishads in the State in the prescribed manner provided that no Zila Parishad shall select more than one person for the purpose,
(v) one person representing co-operative societies, to be nominated by the State Government from out of a panel of persons selected by the Apex Co-operative Organisations in the State in the prescribed manner provided that no Apex Co-operative Organisations shall select more than one person for the purpose.
(2) No officer or employee of the University may serve as a Member of the Board. (3) The Chancellor shall take action to constitute the first Board within three months after the commencement of this Act. (4) The first Chairman of the first Board shall be nominated by the Chancellor on the recommendation of the State Government and shall serve for three years. Subsequently the Chairman of the Board shall be a person nominated by the Chancellor for a period of three years from among a panel of three non-official persons recommended by the Board. The chairman shall perform such functions and exercise such powers as are provided in this Act or as may be prescribed. (5) The representative and nominated members shall be appointed by the Chancellor respectively after selection and election in the prescribed manner. (6) The term of office of members of the Board other than ex-officio members shall be six year but, upon the first constitution of the Board, provision shall be made in the Statutes for curtailing the term of office of some of the members then appointed in order that, as nearly as may be, one third of the such members shall retire in every two years thereafter. (7) Any six members present at a meeting of the Board shall constitute the quorum necessary for the transaction of its business thereat. (8) The members shall serve without pay but shall be entitled to daily allowance and travelling expenses. (9) The minutes of the meeting of the board shall be recorded and maintained by an officer of the University who has been nominated by Vice-Chancellor and approved by the Board. 20. Duties and functions of the Board. - The duties and functions of the Board shall be as follows:-(a) to approve and sanction the budget of the University,
(b) to acquire, to dispose of, to hold and to control the property and funds of the University and issue any general or special directions on behalf of the University,
(c) to accept the transfer of any movable or immovable property on behalf of the University,
(d) to administer any funds placed at the disposal of the University for specific purposes,
(e) to invest money belonging to the University,
(f) to appoint the members of the academic, administrative and other staff of the University in such manner as may be prescribed,
(g) to direct the form and use of the common seal of the University,
(h) to appoint such committees, either standing or temporary, as it deems necessary for its proper functioning,
(i) to borrow money for capital improvements and make suitable arrangements for its repayment,
(j) to meet at such times and as often as it deems necessary, provided, however, that regular meeting of the Board shall be held at least once in every two months and that at least two- thirds of these regular meeting shall be held at the University office, and
(k) to regulate and determine all matters concerning the University in accordance with this Act and the Statutes and to exercise such powers and to discharge such duties as may be conferred or imposed on it by this Act and the Statutes.
21. Academic council. - (1) The Academic Council shall consist of-(a) the Vice-Chancellor as Chairman,
(b) the Dean of Student Welfare,
(c) the Deans and Associate Deans,
(d) the Director of the School of Basic Sciences and Humanities,
(e) the Director of Agricultural Experiment Station and Associate Directors,
(f) the Director of extension Education, and
(g) three persons from among the teachers of each college and campus and an equal number of person from among the teachers of the School of Basic Sciences and Humanities, to be elected in the prescribed manner.
(2) The terms of office of the members mentioned in clause (g) of sub-section (1) shall be two years. 22. Functions of the Academic Council. - (1) The Academic Council shall be in-charge of the academic affairs of the University and shall be subject to the provision of this Act and the Statutes made there-under and the general Regulations, have control over and be responsible for the maintenance of standards of instruction, education and examinations for the requirements for the award of degrees and diplomas. (2) The Academic Council shall exercise such other powers and perform such other duties as may be conferred or imposed upon it by the Statutes and shall advise the Vice-Chancellor on all academic matters. 23. The Council of Deans. - (1) The Council of Deans shall be in-charge of all administrative matters including student discipline and shall make its recommendations to the Academic Council. (2) It shall consist of -(a) the Vice-Chancellor as its Chairman,
(b) the Dean of Student Welfare,
(c) the Deans and Associate Deans, and
(d) the Director of the School of Basic Sciences and Humanities.
24. The Board of Studies. - (1) The shall be a Board of Studies for each college or campus as well as for the school of Basic Sciences and Humanities. (2) Such Board of Studies shall consist of -(i) the Dean of the college or in the case of the school of Basic Sciences and Humanities, its Director,
(ii) the Chairman of each Department in the College,
(iii) the Associate Dean, if any, and
(iv) two other person elected by the teachers of the College or campus or, in the case of the School of Basic Sciences and Humanities, of the school.
(3) The duties of the Board shall be to recommend to the Academic Council the syllabi for an integrated and well-balance course of study, (4) The Dean or Director, as the case may be shall be the Chairman of the Board of Studies of his college or school. 25. College and Teaching. - (1) The University shall have the following colleges, namely:-(a) a College of Agriculture including the Udaipur and Jobner campuses,
(b) a College of Technology and Agricultural Engineering,
(c) a College of Home Science,
(d) a College of Veterinary and Animal Science, and
(e) such other colleges as may be prescribed.
(2) The Dean or the Associate Dean, as the case may be, shall be responsible for the organization and conduct of teaching, research and extension work of the different departments. (3) In addition to the colleges mentioned in sub-section (1), there shall be a school of Basic Sciences and Humanities. (4) There shall be, for the said school, a Director who shall be appointed by the Board on the recommendation of the Vice-Chancellor and shall perform such functions and exercise such powers as are provided in this Act or as may be prescribed. (5) Each college mentioned in sub-section (1) including any campus thereof as well as the school mentioned in sub-section (3) shall comprise such Departments as may be prescribed and such subjects of study as shall be assigned to the various Departments by the Academic Council. (6) There shall be a Head of each Department who shall be responsible to the Dean or to the Associate Dean, or to the Director as the case may be, for the organization and operation of his department. (7) The head of department shall be selected:-(i) in the case of a college or campus ,respectively by the Dean or the Associate Dean thereof, and
(ii) in the case of school of Basic Sciences and Humanities, by its Director, and shall be recommended by the Vice-Chancellor and appointed by the Board. The duties, powers and functions of the Head of a Department shall be such as may be prescribed.
26. Agricultural Experiment Station. - (1) For the purpose of carrying out, subject to the provisions of this Act and the Statutes, research in different branches of study provided for in the University, there shall be established an Agricultural Experiment Station, hereafter in this section referred to as the Central Station, with such sub-stations as suitable places as the University may from time to time consider necessary and proper. (2) There shall be a Director of Agricultural Experiment Station and such number of Associate Directors as the Board may direct. (3) The Director and Associate Directors shall be appointed by the Vice-Chancellor upon the recommendation of the Council of Deans and with the approval of the Board. (4) The Director shall be responsible to the Vice-Chancellor for the research activities carried out at the Central Station or at the Sub-stations whether under his direct charge or under the charge of an Associate Director. (5) The Director shall-(i) initiate, guide, control and co-ordinate all research activities of the University in the different branches of study,
(ii) formulate research programmes, proposals and projects in consultation with the several Deans and Associate Deans,
(iii) keep records thereof,
(iv) receive reports of progress therein, and
(v) consolidate them at the Central Station.
(6) Between the University and the several Departments of the State Government, there shall be kept and carried on, in the manner agreed upon between the Board and the State Government, a regular exchange of all information concerning research programmes, proposals and projects and concerning knowledge gained through research. (7) The State Government may, on such terms and conditions as may be determined by the State Government in consultation with the Vice-Chancellor, transfer to the University, with the consent of the Board, such research institutions of the State Government as it may deem necessary and proper. 27. Extension Education. - (1) The University shall be responsible for the extension functions which are primarily educational in nature (a distinct from supplies, services and regulation) for the State of Rajasthan. (2) The University shall be responsible for training including refresher training of the Extension Officers for the Panchayat Samitis and instructor for the Extension Training Centers, (3) All subject-matter extension specialists shall be the member of the staff of their respective subject matter. Department in the various colleges in the University. They will work in close co-ordination with the Departments of Agriculture, Animal Husbandry, Forestry, Development Co-operative and Panchayat as well as any other agency engaged in the betterment of rural population. (4) There shall be a Director of Extension Education who shall be appointed by the Vice-Chancellor upon the recommendation of the Council of Deans and with the approval of the Board, shall have such powers and duties as may be prescribed and shall be responsible to the Vice-Chancellor for all extension work carried on in the University. 28. Supplementary provision relating to membership. - (1) All casual vacancies among the members (other than ex-officio members) of any authority or body of the University shall be filled as soon as possible by appointment, nomination or election according as the members whose place became vacant was appointed, nominated or elected to a casual vacancy shall be a member of such authority or body for the residuary period of the term for which the person whose place he fills would have continued but for the vacancy. (2) A person who holds any office in the University by virtue of his holding any other office of the University or otherwise shall hold such office as long as he holds the other office and thereafter till his successor is duly nominated, appointed or elected. (3) The Board of Control may remove any person not being an office of the University from membership of any authority or body or any employee of the University on the grounds that such person or employee has been convicted of an offence involving moral turpitude or for taking part in subversive activities or for indulging in any act or acts unbecoming the prestige of the University. Provided that no such person or employee shall be removed under this sub-section unless he has been afforded a reasonable opportunity of showing cause why he should not be so removed and such cause has been considered by the Board. (4) If any question arises regarding any person who has been appointed, nominated, or elected, as or is entitled to be, a member of any authority of the University subordinate to the Board or regarding any decision of the Board under this Act and the Statutes, the matter shall be referred to the Chancellor for his decision. 29. Proceedings of University authorities and bodies not to be ..................by reason of any vacancy etc. - No act or proceeding of any authority or body of the University shall be invalidated by reason of the ................a vacancy among its members or by reason of some person having taken part in the proceedings who is subsequently found not to have been entitled to do so. 30. Age of retirement. - Subject to any provisions in the statute to the contrary, all the employees of the University shall ordinarily retire from service upon attaining age of sixty years 31. Pension or Provident Fund. - (1) For the benefit of its officers, teachers, clerical staff and other employees the University shall constitute, in such manner and subject to such conditions as may be prescribed such pension, gratuity, insurance and provident funds as it may deem fit. (2) Provision shall be made in Statutes to ensure that staff members transferred from employment in the services of the State shall have their ....... services benefits protected upon such transfer. 32. Teachers of University. - (1) Subject to the provisions of this act and the Statutes, the teachers of the University shall be appointed by the Board upon the recommendation of Selection Committee consisting of-(i) the Vice-Chancellor as Chairman,
(ii) the Dean or the Associate Dean, as the case may be, or in the case of teachers for the School of Basic Science and Humanities, its Director, and
(iii) the Head of the Department.
(2) Except in cases provided for by the Statutes, every teacher of the University shall be appointed under a written contract. The contract shall be lodged with the Vice-Chancellor and a copy thereof shall be furnished to the teachers concerned. The contract shall not be inconsistent with the provision of this Act and the Statutes for the time being in force in relation to the conditions of service. 33. University Fund. - (1) University shall establish, maintain,. And administer a fund to be called the University Fund. (2) The following moneys shall form part of, and be paid into, the University Fund, Namely:-(a) any contribution or grant by the State Government,
(b) income arising to the University from all sources including Income from fees and charges,
(c) trusts, bequests, donations, endowments and other grants if any,
(d) such other moneys as may be prescribed by the Statutes.
(3) The matters to which the Fund may be applied and appropriated shall be those prescribed by this Act or the Statutes. (4) All expenses incurred under and in pursuance of any provision Contained in this Act shall be met out of the University Fund. (5) The University shall have power to borrow, on the security of University properties and with the concurrence of the state Government, Money for the purposes of the University. 34. Statutes. - Subject to the provisions of this Act, the Statutes may Provide for any matter and shall, in particular provide for the following;-(a) the constitution, powers and duties of the authorities of the University.
(b) the appointment, nomination or election and continuance in office of the members of the authorities of the University and all other matter relative to these authorities for which it may be necessary or desirable to provide,
(c) the designation, manner of appointment, powers, duties and service conditions of the officers of the University.
(d) the classification and manner of appointment of teachers and their service conditions and qualifications.
(e) the constitution of a pension, gratuity, insurance and Provident funds for the benefit of officers, teachers and other employees of the University.
(f) the institution of degrees and diplomas and other academic honours,
(g) the conferment of honorary degrees,
(h) the establishment, amalgamation, sub-division and abolition of departments,
(i) the establishment and abolition of hostels maintained by the University.
(j) the Institution of fellowship, scholarship, medals and prizes,
(k) the maintenance of a register of registered graduates.
(l) the admission of students to the University and their enrolment and continuance as such.
(m) the money to form part of and to be paid into the University fund and the matter to which the Fund may be applied and appropriated.
(n) the courses of study to be laid down for all degrees and diplomas of the University.
(o) the conditions under which students shall be admitted to the degree, diplomas, or other courses and the manner in which the examination are to be held and eligibility for the award of degree and diplomas,
(p) the conditions of the residence of the students of the University and the levying of fees for residence in hostels maintained by the University,
(q) the recognition and supervision of hostel not maintained by the University,
(r) the number and emoluments of teachers of the University and the preparation and maintenance of a record of their services and activities.
(s) the fees which may be charged by the University for any purpose.
(t) the conditions subject to which persons may be recognized as qualified to give tutorial instruction.
(u) the remuneration and allowances, including travelling and daily allowances, to be paid to persons employed in the business of University.
(v) the conditions of the award of fellowships, scholarships, medals and prizes, stipends and fee concessions, and
(w) all other matters which by this Act are required to be or may be provided for or prescribed otherwise than by Regulations.
35. Statutes how made. - (1) The first Statutes with regard to matters set out in clause (a) to (m) of section 34 shall be made by the State Government and a copy thereof shall be laid before the House of the State Legislature for Fourteen days which may be comprised in one session or in two successive sessions and if, before the expiry of the session in which they are so laid or of the session immediately following, the House of the State legislature makes any modification in any of such Statutes or resolves that any such Statutes should not be made such Statutes shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or enrolments shall be without prejudice to the validity of anything previously done there under. (2) The Board may, from time to time, make new or additional Statutes and may amend or repeal existing Statutes in the manner hereinafter in this section provided. (3) The Academic Council may propose to the Board the draft of any new Statutes or of an amendment in or repeal of an existing Statutes and such draft shall be considered by the Board at its next meeting: Provided that the Academic Council shall not propose the draft of any Statute or of amendment or repeal of a statute affecting the Status, powers or constitution of any existing authority of the University until such authority has been given an opportunity to express its opinion upon the proposal, and any opinion so expressed shall be considered by the Board. (4) The Board may approve any such draft as is referred to in sub-section (3) or reject it or return it to the Academic Council of reconsideration either in whole or in part, together with any amendments which it may suggest: Provided that if the board approves any such draft for the addition of a new Statute or for the amendment or repeal of an existing Statutes, the same shall require the approval of the Chancellor who may sanction or disallow the same or may remit it for further consideration. (5) Any member of the Board may propose to the Board the draft of any Statutes and the Board may either accept or reject the proposal if it relates to a matter not falling within the preview of the Academic Council. In case such proposal relates to a matter within the preview of the Academic Council, the Board shall refer it for consideration by the Academic Council, which may either report to the Board that it does not approve the proposal which then shall be deemed to have been rejected by the Board or submit the draft to the Board in such form as the Academic Council may approve, and the provisions of the sub-sections (3) and (4) shall then apply. 36. Regulations. - (1) Every Authority of the University may make Regulations consistent with this Act and the Statutes -i. laying down the procedure to be observed at their meetings and the number of members required to form a quorum,
ii. providing for all matters which by this Act and the Statutes are to be provided for by Regulations, and
iii. providing for any other matter solely concerning sub authority and not provided for by this Act and the Statutes.
(2) Every authority of the University shall make Regulations providing for the giving of notice to the members of such authority of the dates of meetings and of the business to be transacted thereat and for the keeping of a record of a record of the proceedings of meetings. (3) The Board may direct the amendment, in such manner as it may specify, of any Regulations made under this section or the annulment thereof by any authority of the University. (4) The Academic Council may, subject to the provisions of the Statutes, make Regulations providing for courses of study, system of examinations and degrees of the University after receiving drafts of the same form the Board of Studies concerned. (5) The Academic Council may not alter a draft received from the Board of Studies but may reject the draft received or return it to the Board of Studies for further consideration together with its own suggestions. 37. Residence of Students. - The students shall reside in accommodations provided by the University or approved by the Vice-Chancellor subject to the conditions prescribed. 38. Delegation of powers. - The Board may by Statutes delegate to any officer or authority any of the powers conferred upon it by this Act, to be exercised subject to such restrictions and conditions as may be prescribed. 39. Annual report. - The annual report of the University shall be prepared under the direction of the Vice-Chancellor and submitted to the State Government one month before the annual meeting of the Board at which it is to be considered. The annual report, as approved by the Board shall be laid on the table of the House of the State legislature. 40. Accounts and Audit. - (1) The annual accounts and balance sheet of the University shall be prepared by the Comptroller under the direction of the Vice-Chancellor and all moneys accruing to or received by the University from whatever source and all amounts disbursed or paid shall be entered in the accounts. (2) Such accounts shall be audited in the prescribed manner by such auditors as the State Government may direct, and the cost of such audit shall be a charge on the University Fund. (3) The accounts when audited shall be printed and copies, thereof, together with the audit report, shall be submitted by the Vice-Chancellor at the Board which shall forward them to the State Government with such comments as may be deemed necessary. 41. Temporary Arrangement. - At any time after the passing of this Act and until such time as the authorities of the University are duly constituted, any officer of the University may be appointed by the Vice-Chancellor with the prior approval of the Chancellor to carry on the duties of any such authority. (2) The Vice-Chancellor may make temporary appointments, subject to the approval of the Board at its next meeting, following the making of such appointments. 42. Reference to Government officers to be construed in case of delegation as reference to corresponding officers. - Where any provision of this Act or of the Statutes or Regulations refers to an officer of the State Government by designation, then, if that designation is altered or that office ceases to exist, the reference shall be construed as a reference to the altered designation, or, as the case may be, to such corresponding officer as the State Government may direct. 43. Residuary authority. - The Board shall have the authority to deal with any matter pertaining to the University and not specifically dealt within this Act. The decision of the Board on all such matters shall, subject to revision by the Chancellor, be final and shall not be liable to be challenged in any court or tribunal.
