Rajasthan Private Universities Rules, 2005

The Rajasthan Private Universities Rules, 2005

Published vide Notification No. F 3(18) Education 4/2004, dated 7-6-2005, Published in Rajasthan Gazette, Part 4-C(1), dated 7-6-2005, page 29(2)

RJ349

G.S.R. 19. - In exercise of the powers conferred by Section 45 of the Rajasthan Private Universities Act, 2005 (Act No. 10 of 2005) the State Government hereby makes the following rules, namely

1. Short title and commencement.- (1) These rules may be called the Rajasthan Private Universities Rules, 2005.

(2) They shall come into force from the that (Sic date) of their publication in the Official Gazette.

2. Definitions.- (1) In these rules unless the context otherwise requires

(a) "Act" means the Rajasthan Private Universities Act, 2005 (Act No. 10 of 2005);

(b) "Application Fee" means the amount deposited by the sponsoring body alongwith the proposal and project report to establish a University in private sector.

(2) Words and expressions used but not defined in these rules but defined in the Act, shall have the same meaning as assigned to them in the Act.

3. Application Fee to be deposited alongwith the proposal and project report.- (1) An application containing the proposal and the project report as required under sub-section (1) of Section 4 of the Act, shall be submitted by the Sponsoring Body to the State Government in the office of the Secretary, Higher Education Department, Rajasthan, Jaipur.

(2) A demand draft of rupees 1,00,000/- in favour of Commissioner, College Education, Rajasthan, Jaipur shall be enclosed with the application which shall be non-refundable:

Provided that the Sponsoring Body which had enclosed demand draft of Rs. 50,000/- with the application for the establishment of a Private University in pursuance of the Rajasthan Self Financed Private Universities Ordinance, 2004 and the same was accepted by the State Government shall be required to submit a Demand Draft of remaining amount of Rs. 50,000/- under these rules.