Section 16 in The University of Rajputana (Second Amendment) Act, 1950
16. Amendment of section 21.
- For section 21 of the said Acts, the following section shall be substituted:-"21. The Syndicate-Composition and term of office. - (1) The Syndicate shall be the executive body of the University and shall consist of the following persons namely:-(i)the Vice-Chancellor;(ii)the Deans of the Faculties of Arts, Science and Commerce;(iii)two Deans of Faculties nominated by the Vice-Chancellor from the Deans of Faculties other than those of Arts, Science and Commerce;(iv)the Director of Education in Rajasthan;(v)three persons elected by the Principals of affiliated colleges, other than Intermediate colleges, from amongst themselves;(vi)three persons, not being teachers elected by the Senate from among its members; and(vii)two educationists nominated by the Chancellor.(2)The term of office of the elected and nominated members of the Syndicate Shall be three years."
