The Jai Narayan Vyas University, Jodhpur (Removal of Difficulties) Order, 1963

Published vide Notification No. F. 6(98) Education/ Cell-3/ 62, dated 29-10-1963; published in Rajasthan Gazette, part 4-C, Extraordinary dated 29-10-1963

RJ571

Whereas certain difficulties have been arisen in giving effect to the provisions of the Jai Narayan Vyas University, Jodhpur Act, 1962 (Rajasthan Act 17 of 1962);

Now, therefore, in exercise of the powers conferred by section 39 of the said Act, the State Government makes the following Order.

Short title & commencement.- This Order may be called the Jai Narayan Vyas University, Jodhpur (Removal of Difficulties) Order, 1963.

(2) It shall be deemed to have come into force on the 16th day of July, 1962, and shall remain in force for a period of two years.

Definitions.- In this Order, unless the context otherwise requires-

(a) 'Act' means the Jai Narayan Vyas University, Jodhpur Act, 1962 (Act 17 of 1962);

(b) 'Section' means section of the Act;

(d) 'Vice-Chancellor' means Vice-Chancellor of the University appointed under section 11.

Temporary powers of Vice-Chancellor.- Notwithstanding anything contained in sections 4, 8, 13, 22, 24, 27, 28 and 35(1) or any other provisions of the Act, the Vice-Chancellor may, by an order in writing while this order is in force and until the Statutes or Ordinances, as the case may be, are duly made and brought into force.-

(a) exercise the powers of the University-

(i) to institute, subject to the approval of the State Government, professorships, readerships, lecturerships and other teaching posts required by the University;

(ii) to appoint or recognise persons as professors, readers or lecturers or otherwise as teachers of the University; and

(iii) to appoint officers of the University:

Provided that no person shall be permanently appointed or recognised under parts (ii) and (iii) above until his appointment has been confirmed by the Syndicate;

Provided further that the Vice-Chancellor may authorise the Special Officer, for the purposes of sub-section (1) of section 35, to execute contracts on behalf of the University and such contracts shall be lodged with the Special Officer;

(iv) to acquire, hold and manage property, movable and immovable, including trusts and endowments for the purpose of the University;

(b) specify the authorities responsible for organising the teaching recognised by the University;

(c) provide for all or any matters specified in clauses (c), (g) and (h) of section 21 and associate with or ambit any college or institution within the municipal limits of the city of Jodhpur to the privileges of the University under section 5;

(d) provide for all or any matters specified in section 23;

(e) maintain or approve and recognise hostels and halls;

(f) exercise the powers of the University to establish the University Fund and prescribe the moneys to be credited to the said Fund and the matters to which the said fund shall be applied and appropriated, prepare a statement of financial estimates of the University for the current year, direct the investment and placing of the fund in proper custody and authorise the Special Officer or any other officer or person to operate upon the said fund with such powers of credit and withdrawal therefrom as may be specified.

Validity of orders made.- All orders or directions made by the Vice Chancellor under this Order shall be deemed to have been validly made, and all actions taken in pursuance of such directions or orders shall be deemed to have been lawfully taken, notwithstanding anything inconsistent therewith in the Statutes and Ordinances finally made under the Act.