ANUPAM SHARMA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2009-1-48
HIGH COURT OF RAJASTHAN
Decided on January 06,2009

ANUPAM SHARMA Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) WHEREAS there has arisen an urgent need for the Nims University Rajasthan, Jaipur to exercise its powers and perform Its functions pursuant to Section 5 of the Nims University Rajasthan, Jaipur A ct, 2008 in respect of the admissions to the programmes of professional study being conducted by the NIMS Institutions imparting Medical and Dental Education and other allied programmes of study being conducted, by NIMS Institutions of Indian Medical Trust, Jaipur.
(2.) AND WHEREAS special provisions are required to be made to enable the Nims University Rajasthan, Jaipur to remove difficulties in admitting the students to the said courses conducted by the NIMS Institutions of Indian Medical Trust, Jaipur. Now, therefore, to facilitate the functioning of the Nims University, Rajasthan, Jaipur, the Governmenfof The State of Rajasthan does hereby notify that: (1) The programmes of the studies of all the batches of Medical (M.B.B.S.), Dental (B.D.S.) and other professional courses are hereby transferred from N1MS Institutions of Indian Medical Trust to the Nims University Rajasthan, Jaipur by terminating their affiliation from the Rajasthan University of Health Sciences, Jaipur. (2) the enrolment of the students for the study to the aforesaid courses, and test for their admission to the first year of the aforesaid courses, will be made by the NIMS UNIVERSITY subject to the following stipulations: i) The said programmes of study shall hereinafter be deemed to be conducted by the NIMs University, Rajasthan, Jaipur subject to such Statutes, Ordinances and Regulations, as the said University may establish from time to time, II) The said students shall be deemed to be the students of the Nims University Rajasthan, Jaipur till completion of their respective programmes in accordance with the Statutes, Ordinances and Regulations of the said University; and iii) The said University will not charge additional fee of any type from the students who are already enrolled during the earlier sessions. The Nims University Rajasthan, Jaipur is hereby authorised to take any action as it may deem appropriate, to give effect to this order. By order, Sd/ - (Atul Kumar Garg) Pr. Secretary, Hr. Education University of Rajasthan Act. 1946 Section 4A The University shall have the following powers, namely: (1) to (4).... (4A) to admit colleges and institutions to the privileges of the University and to withdraw such privileges; (5) to (15).... Section 32. The affiliated colleges shall be such as may after the commencement of this Act, be recognised by the Syndicate in accordance with this Act and Statutes, but shall include all colleges recognised at the commencement of this Act as colleges of the University so long as such recognition continues. Ordinance 83 of the University of Rajasthan Ordinance 83. A student shall be recognised as member of a college as soon as he has been accepted by the Principal and has paid the college fees.Ordinance 92 of the University of Raiasthan Ordinance 92. The application for enrolment together with the enrolment fee and the migration certificate from the University/Board concerned (wherever necessary) shall be submitted by a college student through the Principal of the college concerned so as to reach the Registrar by the 1st of September in the academic year in which he first joins an affiliated college and by a private candidate directly to the Registrar along with the application form for the examination so as to reach him by the 15th September in the year preceding in which he takes his first examination in the University. Candidates migrating from the Board of Secondary Examination, Rajasthan shall not be required to produce the migration certificate.
(3.) STUDENTS seeking admission to a college affiliated to the University and private candidates seeking admission to an examination of the University after having been admitted as members of another University incorporated by any law for the time being inforce, willnot be enrolled unless their applications -for enrolment are accompanied by a migration certificate from the previous University.;


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