Section 9 in Rajasthan Agricultural University Act, 1962
9. Officers and authorities of the University.
- The following shall be the officers and authorities of the University, namely :-(a)Officers of the University-(i)the Chancellor,(ii)the Vice-Chancellor,(iii)the Registrar,(iv)the Comptroller,(v)the Estate Officer,(vi)the Dean of Student Welfare,(vii)[ the Deans of the Constituent Colleges], [Substituted by Act No. 11 of 1988 dated 15-10-1988 w.e.f. 24-7-1988.](viii)[ XXX], [Omitted by Act No. 11 of 1988 dated 15-10-1988 w.e.f. 24-7-1988.](ix)[ Omitted], [Omitted by Act No. 37 of 1987 dated 7-11-1987.](x)[ Omitted], [Omitted by Act No. 37 of 1987 dated 7-11-1987.](xi)such other persons in the service of the University as may be declared by the Statutes to be officers of the University.(b)Authorities of the University-(i)[the Board of Management,] [Substituted, by Act No. 9 of 1984 dated 14-4-1984 w.e.f. 15-10-1983.](ii)the Academic Council,(iii)the Council of Deans,(iv)the Boards of Studies, and(v)such other authorities as may be declared by the Statutes to be the authorities of the University.
