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State of Rajasthan - Section

Section 19 in First Statutes of the University of Udaipur

19. [ Term of office of the members of the Board other than, Ex-officio Members. - (1) In accordance with section 19 (6) of the Act of the following members of the first Board shall serve for the periods specified against each:

Representative members:  
1. One representative of the Rajasthan Board of Institute ofEngineering 2 years
2. Two registered graduates of the University (includinggraduates of the various colleges which have been incorporated inthe University). 6 years
3. One representative each of the Faculty of Science of theUniversity of Rajasthan and of every other University in theState established by law. 4 years
4. One Principal/Head of Colleges elected by thePrincipals/Heads of such Colleges from amongst themselves. 2 years
5. Four persons elected by Academic Council from amongst itsmembers. 2 years
6. Two persons elected by teachers other than the Heads ofUniversity Departments and Principals/Heads of Colleges fromamongst themselves. 6 years
Nominated Members:  
1. One Scientist who has achieved distinction in Agricultureor Animal Science, nominated by the State Government. 6 years
2. One nominee of the Indian Council of Agricultural Research. 6 years
3. One representative nominated by the State Government fromthe Rajasthan Branch of the All India Womens' Conference havingknowledge of and experience in Home Science. 2 years
4. Two persons, both being progressive farmers and one atleast being actively associated with farmers' organisations inthe State, to be nominated by the State Government from out of apanel of persons selected by the Zila Parishads in the State inthe prescribed manner provided that no Zila Parishad shall selectmore than one person for the purpose. 4 years
5. One person representing co-operative societies, to benominated by the State Government from out of a panel of personsselected by the Apex Co-operative Organisation in the State inthe prescribed manner provided that no Apex Co-operativeOrganisations shall select more than one person for the purpose. 4 years
6. Two members, not below the rank of the Head of thefollowing Departments to be nominated by the State Government byrotation:-  
(a) Medical  
(b) Industries and Commerce  
(c) Forests  
(d) Public Works  
(e) Mines & Geology  
(f) Development and Planning, and  
(g) Law and Judicial includingLegal Affairs 4 years
7. Two persons who have rendered distinguished service to thecause of education, nominated by the Chancellor. 6 years
8. One member of the State Legislature nominated by theSpeaker, provided he is not already a member of the Board. 2 years]
[Amended by Resolution No. 43 and 29D, dated 20-6-1964 and approved by the Chancellor dated 2-7-1964.]
(2)If at any time a representative or a nominated member under Part III of sub-section (1) of section 19, or under Clauses (iii), (iv) and (v) of Part IV of sub-section (1), of section 19 of the Act, ceases to be a member of the body or ceases to serve the body from which he had been selected or elected, he shall ipso facto cease to be a member of the Board. He as well as the body small then inform the Registrar accordingly.
(3)All vacancies either casual or by retirement of the members of the Board other than ex-officio members, shall be filled in by appointment by the Chancellor, after election or selection in the manner prescribed by these statutes, by the same body or authority which elected or selected the outgoing member:Provided that the newly elected or selected member shall serve the Board for the residue of the term of the outgoing member in whose place he had been so appointed.