Section 2 in The University of Rajasthan (Amendment) Act, 1973
2. Amendment of section 4.
- In sub-section (2) of section 4 of the University of Rajasthan Act, 1946, hereinafter referred to as the principal Act,-(i)The existing clauses (a) and (b) shall be substituted by the following, namely:-"(a) Persons, who have pursued a course of study in the University or its affiliated colleges or approved institutions but appear at and pass the examinations of the University under conditions laid down in the Ordinances and Regulations;(b)Persons who have not pursued a course of study in the University or its affiliated colleges or approved institutions but appear at and pass the examination of the University as non-collegiate students under such conditions as may be prescribed by the University from time to time:Provided that such students have been residing within the State of Rajasthan for such period as may be prescribed by the University in the Ordinance and Regulations."(ii)The existing clause (e) shall be omitted.
