Rajasthan Self-Financed Private Universities Rules, 2004

Rajasthan Self-Financed Private Universities Rules, 2004 1. Short title and commencement. 2. Definitions. 3. Application Fee to be deposited alongwith the proposal & Project report. 4. Constitution of a Committee.

The Rajasthan Self-Financed Private Universities Rules, 2004

Published in Rajasthan General Gazette part 4-C(I) Extraordinary, dated 4-10-2004, page 121(3)

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G.S.R.36. - In exercise of the powers conferred by section 43 of the Rajasthan Self-Financed Private Universities Ordinance, 2004, the State Government hereby makes the following rules, namely:-

1. Short title and commencement.- (1) These rules may be called the Rajasthan Self-Financed Private Universities Rules, 2004.

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

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

(a) "Application Fee" means the amount deposited by the sponsoring body along with the proposal and project report to establish a University in private sector;

(b) "Committee" means a committee constituted by the State Government under sub-rules (2) or rule (4);

(c) "Ordinance" means the Rajasthan Self-Financed Private Universities Ordinance, 2004.

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

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

(2) A demand draft of rupees 50,000/- in favour of Commissioner College Education, Rajasthan, Jaipur shall be enclosed with the application which shall be non-refundable.

4. Constitution of a Committee.- (1) After fulfilment of the requirements and conditions as specified in sub-section (5), of section 4 of the Ordinance, the sponsoring body shall report the compliance to the State Government within a maximum period of one year from the date of issue of letter of intent.

(2) On receiving the compliance report, the State Government shall appoint a Committee consisting of following three members to verify the compliance report: -