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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(1) in Sardar Patel University of Police, Security and Criminal Justice, Jodhpur Act, 2012

(1)There shall be an Advisory Council of the University which shall consist of the following members, namely: -
(i)a person of national eminence to be appointed by the Chancellor, who shall be the Chairperson of the Advisory Council;
(ii)the Vice-Chancellor;
(iii)the Additional Chief Secretary to the Government of Rajasthan, Home Department;
(iv)the Director General of Board of Police Research and Development, Government of India, New Delhi;
(v)the Director, Sardar Vallabh Bhai Patel National Police Academy, Hyderabad;
(vi)the Director General, Civil Defence and Home Guard, Government of India, New Delhi;
(vii)the Director General of Police, Rajasthan;
(viii)the Director General (Prison), Rajasthan;
(ix)the Director, Indian Institute of Information Technology, Kota;
(x)the Vice-Chancellor, Central University of Rajasthan, Ajmer;
(xi)the Additional Director General of Police (Training), Rajasthan;
(xii)the Director, State Forensic Science Laboratory, Rajasthan;
(xiii)the Principal, Mathura Das Mathur Medical College, Jodhpur;
(xiv)four academicians from the field of Criminal Justice, Security Studies, Social Sciences, Behavioural Sciences, Humanities and related disciplines, of which two to be nominated by the Chancellor and two by the State Government;
(xv)up to five experts in the fields of polising, internal security and criminal justice to be nominated by the Board; and
(xvi)the Registrar of the University, Member-Secretary.