Section 16 in The Jai Narain Vyas University Jodhpur Act, 1962
16. [ The Syndicate] [Substituted by Rajasthan 9 of 1981.].
- The Syndicate shall be the Executive body of the University and shall consist of the following persons, namely :-(i)Vice Chancellor;(ii)[ two persons nominated by the Vice-Chancellor from amongst the Deans of faculties or Directors of constituent colleges or Principals of affiliated colleges] [Substituted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.];(iii)two University Professors nominated by the Vice-Chancellor;(iv)one educationist nominated by the Chancellor;(v)Director of College Education, Rajasthan;(vi)two persons nominated by the State Government;(vii)[ two teachers who have put in not less than seven years teaching experience in an institution of higher education in Rajasthan as on 1st January immediately preceding the year in which elections are held, other than University Professors, Deans, Principles, Heads of affiliated colleges and Directors of constituent colleges of the University, to be elected by the teachers of the University and of its constituent and affiliated colleges from amongst themselves] [Substituted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.];(viii)two members of the State Legislature nominated by the State Government; and(ix)one person to be elected by the Senate from amongst students who are elected as 'other members' of the Senate under sub-clause (a) of clause (xxviii) of sub-division III of sub-section (2) of section 15 and the ex-officio 'other members' of the Senate under [clause (xxix)] [Substituted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.] of sub-division III of sub-section (2) of the said section,Explanation.- The student members elected under clause (ix) shall not be associated with the-(a)appointment of examiners;(b)finance;(c)selection of the employees of the University.(2)[ The elected members and members nominated under clauses (iv), (vi) and (viii) shall hold office for a period of three years and members nominated under clauses (ii) and (iii) for a period of one year from the date of election or nomination, as the case may be] [Substituted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.].
