Section 56 in First Statutes of the University of Udaipur
56. Conferment of Honorary Degrees.
(1)The University may confer the following Degrees, Honoris Causa in the prescribed form on persons who, by virtue of their eminence and attainments or contributions to the cause of learning, education, and science or their established position in the scientific or literary world, are fit and proper persons to receive such degrees:-(i)[ D. Lit. - [Substituted vide Resolution No. 48. dated 27-10-1964 and assented by the Chancellor on dated 18-11-1964.](ii)D. Sc.(iii)LL. D.](2)[ There shall be a Standing Committee for the conferment of Honorary Degrees consisting of the following namely:-(i)The Vice-Chancellor.(ii)The Chief Justice of the High Court of Rajasthan, and(iii)The Chairman of the faculty concerned. .(3)No honorary degree, diploma or other academic distinctions shall be conferred oh any person unless the proposal for the conferment thereof has been:-(a)originally made by the said committee.(b)approved by the Executive Committee.(c)passed by the Board of Control, and(d)confirmed by the Chancellor:Provided that in cases of emergency: such proposal may be confirmed by the Chancellor on the recommendation of the said Committee, if the recommendation has been approved by the Executive Committee] [Substituted vide Resolution No. 48. dated 27-10-1964 and assent by the Chancellor on dated 18-11-1964.].(4)All Degrees, Post Graduate Degrees, Diplomas and Honorary Degrees, as aforesaid shall be conferred by the University at a Convocation or in absenting.(5)The Convocation for conferring the aforesaid Degrees shall be held at least once every year on a date to be fixed by the Chancellor in consultation with the Board.
