The University of Rajasthan (Amendment) Act, 1972

RAJASTHAN
India

The University of Rajasthan (Amendment) Act, 1972

Act 14 of 1972

Published on 28 June 1972
Commenced on 28 June 1972
[This is the version of this document from 28 June 1972.]
[Note: The original publication document is not available and this content could not be verified.]

The University of Rajasthan (Amendment) Act, 1972Act No. 14 of 1972[Received the assent of the Governor on the 21st day of June, 1972.]Notification No. F. 7(17) Vidhi/72, dated 28-6-1972, Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 28-6-1972, page 91. - The following Act of the Rajasthan State Legislature received the assent of the Governor on the 21st day of June, 1972 and is published for general information.-An Act further amend the University of Rajasthan Act, 1946.Be it enacted by the Rajasthan State Legislature in the Twenty-third Year of the Republic of India as follows:-

1. Short title & commencement.

(1)The Act may be called the University of Rajasthan (Amendment) Act, 1972.

(2)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

2. Amendment of section 18.

- In section 18 of the University of Rajasthan Act, 1946, hereinafter referred to as the Principal Act-

(1)clause (XXV) of sub-division III of sub-section (1) shall be substituted by the following clause, namely:-"(XXV) (a) fifteen persons elected by the teachers, other than Heads of University Departments, Directors, Deans, Principals from amongst themselves. Out of this fifteen, five persons shall be elected separately by the said teachers in University teaching departments and constituent Colleges from amongst themselves and the rest ten separated by the said teachers of Affiliated Colleges from themselves.

(b)a person appearing in any of the examinations of University or registered for research for doctors degree in University shall not be so elected under sub-clause (a)";

(2)after clause (XXVII) of sub-division III of sub-section (1), the following new clause (XXVIII) and Explanation shall be added, namely:-"(XXVIII) (a) ten persons elected as follows:-

(1)three internal students shall be elected by the Presidents of the Students Unions of University teaching departments and Constituent Colleges and ten representatives, including the President of the Central Union of the University, elected by the Executive of the Central Union;

(2)three internal students shall be elected by the Presidents of the Students Unions of Affiliated Colleges; and

(3)four persons shall be elected from amongst themselves by-

(i)the internal students, who have obtained the highest percentage of marks in various subjects at the post-graduate (previous) examinations of the University in the preceding year;

(ii)the internal students who have obtained highest percentage of marks in various University examinations at undergraduate and degree level in the preceding year; and

(iii)two representatives, elected from amongst themselves by the registered scholars, in University teaching departments, Constituent Colleges and Affiliated Colleges, who are not employed in University teaching departments, Constituent Colleges and Affiliated Colleges.

(b)A person, other than a registered scholar as mentioned in sub-clause (a)(3)(iii), who has passed High School examination more than eight years ago or Pre-University examination more than seven years ago or has taken or is likely to take more than one year in excess of the period prescribed for the course of which he has been or is an internal student or has not been an internal student of the University for atleast one year shall not be so elected under sub-clause (a).

(c)He shall automatically cease to be a member of the Senate or his ceasing to be an internal student or a registered scholar or holding the office, which entitles him to be elected as such, as the case may be.

Explanation. - The election of the persons under clauses (XXV) and (XXVIII) shall be held in accordance with the system of proportional representation by means of the single transferable vote and the voting at such election shall be by secret ballot."

(3)the existing sub-section (2) shall be substituted by the following sub-section, namely:-"(2) Members of the Senate, other than ex-officio members, life members and other members elected under clauses (XXV) and (XXVIII) of sub-division III of sub-section (1), shall hold office for a period of five years. The other members elected under clause (XXV) shall hold office for a period of three years and other members elected under clause (XXVIII) for current academic session, in which they are so elected."

3. Amendment of section 21.

- In sub-section (1) of section 21 of the Principal Act, after clause (vii), the following new clauses (viii), (ix) and (x) shall be added, namely:-"(viii) one person, elected by the Senate from amongst teachers of University teaching departments and constituent Colleges who are elected as 'other members' of the Senate under clause (XXV) (a) of sub-section (1) of section 18.

(ix)one person elected by the Senate from amongst teachers of Affiliated Colleges who are elected as other member's of the Senate under clause (XXV) (a) of sub-section (1) of section 18.

(x)two members of the State Legislature to be nominated by the Speaker."

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