Section 2 in The University of Rajasthan (Amendment) Act, 1966
2. Amendment of section 18.
- In section 18 of the University of Rajasthan Act, 1946, hereinafter referred to as the principal Act-(a)in the opening sentence, before the expression "The Senate shall", the expression "(1)" shall be inserted, and in sub-section (1) as so numbered, in sub-division I, under the sub-head "Ex-officio Members", for the existing clause (x), the following clause shall be substituted, namely:-"(x) the Director of Education (Primary and Secondary), Rajasthan or where the post of such Director is in abeyance, the Additional-Director of Education (Primary and Secondary), Rajasthan, or any such officer by whatever name designated, who is, for the time being, appointed by the State Government to discharge the duties and perform the functions of Director,";(b)in sub-section (2), after the words "ex-officio members", the expression "excluding those specified in clauses (xii), (xv), (xvi) and (xvii) of sub-section (1)" shall be inserted.
