Section 2 in The University of Rajputana (Amendment) Act 1951
2. Substitution of new section for section 39.
- For section 39 of the University of Rajputana Acts, 1946, of the covenanting States (hereinafter referred to as the said Acts), the following shall be substituted, namely:-"39. Restrictions on period of office of certain members of University Authorities. - Notwithstanding anything contained in this Act or the Statutes thereunder, a person nominated or elected to be a member of any of the University Authorities specified in section 17 in his capacity as the member of a particular body or as the holder of a particular-appointment shall hold office so long only within the period of office prescribed by this Act or the Statutes thereunder for the members of such Authority as he continues to be the member of that body or the holder of that department, as the case may be."
