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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(1) in Haridev Joshi University of Journalism and Mass Communication, Jaipur Act, 2012

(1)The Board shall be the highest executive body of the University and shall consist of the following members, namely: -
(I)the Vice-Chancellor of the University- Chairman;
(II)Ex-officio Members -
(i)the Principal Secretary to the Government of Rajasthan, Finance Department;
(ii)the Principal Secretary to the Government of Rajasthan, Higher Education Department;
(iii)the Secretary to the Government of Rajasthan, Information and Public Relations Department;
(iv)the Commissioner, Information and Public Relations, Government of Rajasthan;
(v)the Director of College Education, Government of Rajasthan;
(vi)the Vice-Chancellor, University of Rajasthan, Jaipur;
(vii)the Pro-Vice-Chancellor; and
(viii)the Registrar of the University, Member- Secretary.
Explanation. - Ex-officio members mentioned at (i) to (iii) shall include their respective nominees who shall not be below the rank of a Deputy Secretary to the Government of Rajasthan;
(III)Nominated Members -
(i)two persons nominated by the Vice-Chancellor from amongst the Deans for one year;
(ii)two University Professors nominated by the Chancellor for one year;
(iii)two eminent educationists to be nominated by the Chancellor for three years;
(iv)two members of State Legislature to be nominated by the State Government for three years; and
(v)two eminent educationists to be nominated by the State Government for three years.