Section 3 in The University of Rajasthan (Amendment) Act, 1973
3. Amendment of section 18.
- In section 18 of the principal Act, the existing sub-section (2) shall be substituted by the following, 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) shall hold office for one year from the date of election or until fresh elections are held whichever is earlier:Provided that the members continue to be internal students and fulfil the condition as laid down in sub-clauses (b) and (c) of clause (XXVIII) of sub-section (1) above; the burden of proof that the member continues as such and fulfils the requisite conditions shall be on the student concerned and he may be required to produce a certificate to that effect through the Head of Institution:Provided further that on the similar conditions and certification the existing Student Senators elected for the Academic Session 1972-73 will continue to be members beyond 30th June, 1973 till fresh elections are held."
