Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(14) in First Statutes of the University of Udaipur

(14)Declaration of Results.-(i) The candidate receiving the highest number of votes shall be declared duly elected. When one or more than one candidates have secured equal number of votes, the final selection shall be made by drawing lots.
(ii)[ Vice-Chancellor shall then take action to obtain the Chancellor's orders appointing him as a member of the Board and communicate the same to him.] [Reworded by Resolution No. 48. dated 27-10-1964 and approved by the Chancellor on 18-11-1964.]