Section 5 in The University of Rajasthan (Amendment) Act, 1962
5. Substitution of new section for section 18.
- For section 18 of the Principal Act, the following section shall be substituted, namely:-"18. The Senate. - (1) The Senate shall consist of the following persons, namely:-I. Ex-Officio Members.(i)the Chancellor,(ii)the Vice-Chancellor,(iii)all former Vice-Chancellors,(iv)Vice-Chancellors of other Universities in Rajasthan,(v)the Registrar,(vi)the Deans of Faculty,(vii)the Minister for Education, Rajasthan,(viii)the Chairman, Board of Secondary Education, Rajasthan,(ix)the Director of College Education, Rajasthan,(x)the Director of Education (Primary and Secondary) Rajasthan,(xi)the Director of Technical Education, Rajasthan,(xii)three members, not below the rank of the Head of the following Departments, to be nominated by the State Government, by rotation:-(i)Medical,(ii)Industries and Commerce,(iii)Forest,(iv)Public Work,(v)Mines and Geology, and(vi)Development and Planning,(xiii)the Members of the the syndicate,(xiv)the Heads of University Departments of the status of a Professor or a Reader,(xv)five principals of Post-graduate Colleges, elected by the principals of Post-Graduate Colleges,(xvi)two members of the State Legislature nominated by the Speaker,(xvii)such other ex-officio members, not exceeding four, as maj' be provided for in the Statutes.II. Life Members.(xviii)every person, who has made a donation to the University at any one time of an amount of, or of property valued at, one lakh of rupees or more, or a representative nominated in this behalf by such person during his life time:Provided that in the case of the donor being a corporate body the membership shall lost for a period of 20 years from the date of acceptance by the University of such donation.III. Other Members.(xix)four persons elected by the Academic Council from amongst its members.(xx)four persons, not being teachers, elected by the registered graduates of the University from amongst themselves,(xxi)two principal of degree Colleges, elected by the principals from amongst themselves in the manner prescribed by Statutes,(xxii)one principal of a Medical College, nominated in rotation by the Vice-Chancellor,(xxiii)one principal of an Engineering College, nominated in rotation by the Vice-Chancellor,(xxiv)one principal of a Teachers Training College, nominated in rotation by the Vice-Chancellor,(xxv)four persons elected by teachers other than the Heads of University Departments and principals of affiliated colleges, from amongst themselves,(xxvi)persons who have rendered distinguished service to education, not exceeding four in number, nominated by the Chancellor, and(xxvii)persons, not exceeding four in number, nominated by the State Government.(2)Members of the Senate other than ex-officio members and life members shall hold office for a period of five years."
