Section 3 in The University of Rajasthan (Amendment) Act, 1966
3. Amendment of section 21.
- Section 21 of the principal Act shall be re-numbered as sub-section (1) thereof, and after sub-section (1) as so re-numbered, the following new sub-section shall be inserted, namely: -"(2) The term of office of the elected and nominated members of the Syndicate shall be three years".
