Section 3 in The University of Rajasthan (Amendment) Act, 1950
3. Insertion of new section 39.
- After section 38 of the said Acts, the following new section shall be inserted, namely:-"39. Period of office of members of University authorities. - (1) The members or the authorities of the University specified in section 17, other than ex-officio and life members, if any, shall hold office for a further period of three years;(2)The Chancellor may in his discretion extend from time to time the period of office specified in sub-section (i), of the members of all or any of the said Authorities:Provided that the aggregate of any such extention shall not exceed one year.(3)A member nominated or elected to any such Authority in the capacity as member of a particular body or as the holder of a particular appointment shall hold office so long only with in the period specified in sub-sections (1) and (2) as he continues to be a member of that body or the holder of that appointment, as the case may be."
