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State of Rajasthan - Section

Section 85 in First Statutes of the University of Udaipur

85. Powers to remove difficulties.

- For the purpose of removing any difficulty in the application of these Statutes to any matter set out in clauses (a) to (m) of section 34 of the Act, the State Government may by order, publish in the official Gazette from time to time:-
(i)direct that these Statutes shall have effect subject to such adaptations, alterations and modifications as may be so specified in the order.
(ii)give such directions as appear to it to be necessary for the removal of any difficulty that may arise in applying these Statutes, and
(iii)make other temporary provisions for the purposes aforesaid as may be specified in the order:
Provided that no order under this Statute shall be made after the expiry of six months from the commencement of these Statutes.[86. Constitution and Composition of the Board of Control. - In addition to the ex-officio members listed under section 19(1)(II) of the Udaipur University Act, 1962, the Associate Dean, the Director of the School of Basic Sciences and Humanities, the Director of Agricultural Experiment Station and the Director of Extension Education hereby declared to be the ex-officio members of the Board of Control under sub- clause (XIX) of 19(1)(II) of the Udaipur University Act, 1962.] [Amended by Resolution as passed by Board of Control and approved by the Chancellor dated 2-7-1964.][87. Under Section 25(5) of the Udaipur University Act, 1962, the following Departments, as approved by the Academic Council under Statute 59(1) are hereby established:-