Section 21 in The University of Rajputana (Second Amendment) Act, 1950
21. Insertion of new sections 24A to 24N.
- After section 24 of the said Acts, the following new sections shall be inserted, namely:-"24A. Faculties-Composition and term of office. - (1) The faculties of Arts, Science and Commerce shall consist of the following:-(i)The Dean of the Faculty;(ii)University Professors and Readers in the subjects assigned to the Faculty.(iii)all heads of departments within the Faculty in the colleges affiliated upto the degree standard, provided they have at least 8 years' experience of teaching degree classes in a subject of the Faculty;(iv)members co-opted by the Faculty concerned from among teachers in affiliated colleges within the Faculty, the number of such members not to exceed five in the case of the Faculty of Arts and not to exceed two in the case of each of the Faculties of Science and Commerce;(v)members co-opted by the Faculty concerned from among persons who are not teachers in the University or in any of its affiliated colleges, the number of such members not to exceed five in the case of the Faculty of Arts and not to exceed three in the case of each of the Faculties of Science and Commerce, and(vi)the Conveners of the Board of Studies in the Faculty, who are not otherwise included under the foregoing clauses.(2)The Faculties of Engineering and Technology, of Medicine and Pharmaceutics and Education shall consist of the following:-(i)the Dean of the Faculty;(ii)University Professors and Readers in the subjects assigned to each Faculty;(iii)Heads of departments within each Faculty in degree colleges, and(iv)three persons not being teachers within the Faculty to be co-opted by the Faculty concerned.(3)The Faculty of Law shall consist of the following:-(i)the Dean of the Faculty,(ii)University Professors and Readers in the subjects assigned to the Faculty,(iii)Principals of separate colleges of Law,(iv)the Head of the Department of Law being a whole-time teacher of Law from each college which is not a separate Law College,(v)two teachers of Law in the University to be co-opted by the Faculty, and(vi)three persons not being teachers in the University or any of its affiliated colleges to be co-opted by the Faculty.(4)The composition of other Faculties shall be prescribed by the Statutes.(5)The members of a Faculty, other than ex-officio members, shall hold office for a period of 3 years.
