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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(8) in First Statutes of the Jai Narayan Vyas University Jodhpur

(8)The following persons shall, on payment of such fees as specified in Statute 9(ii), be entitled to have their names enrolled in the Register of Registered Graduates:
(i)Graduates of the University of Jodhpur of three year's standing and upwards (counted from the date of passing), that have taken their degree at a convocation or in absentia.
(ii)For a period of five years from the commencement of the Act, all graduates of three years standing or upwards of any Indian University incorporated by any law for the time being in force or of any other University which may be approved for this purpose by the Syndicate provided (i) they belong to the State of Rajasthan by birth or domicile, or (ii) they have studied in any of the degree colleges, which were handed over to the University of Jodhpur at the time of establishment, or (iii) they are members of the staff of the University.
Note. - The time limit imposed by this clause related to applications for enrollment and not to continuance as registered graduates of those enrolled.