Section 2(3) in The University of Rajasthan (Amendment) Act, 1972
(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."
