Section 28 in The University of Rajputana (Second Amendment) Act, 1950
28. Insertion of new selections 34-A and 34-B.
- After section 34 as so substituted, the following new sections shall be inserted.-"34A. Committee for the conferment of honorary degrees. - (1) There shall be a Standing Committee for the conferment of Honorary Degrees consisting of the following, namely:-(i)the Vice-Chancellor;(ii)the Chief Justice of the High Court of Rajasthan; and(iii)the Dean of the Faculty concerned.(2)No honorary degree, diploma or other academic distinction shall be conferred on any person unless the proposal for the conferment thereof has been-(a)originally made by the said Committee;(b)approved of by the Syndicate;(c)passed by the Senate; and(d)confirmed by the Chancellor:Provided that, in cases of emergency, such proposal may be confirmed by the Chancellor on the recommendation of the said Committee, if the recommendation has been approved by the Syndicate.
