Section 15(27) in First Statutes of the University of Udaipur
(27)Miscellaneous.-(i) The Returning Officer shall retain until the expiry of six months from the date of the election all the papers connected with election in a sealed cover to be sealed in the presence of a committee consisting of the two members of the Board to be nominated by the Vice-Chancellor and shall then, subject to any direction to the contrary, made by the Vice- Chancellor, cause them to be destroyed.(ii)The Vice-Chancellor shall be competent if an emergency arises:(a)to assume the powers of the Returning Officer and function as such either by himself or by deputing any other person when in the course of the conduct of any election the Returning Officer cannot carry out his duties: and(b)to postpone with the prior consent obtained by a resolution of l/3rd of the members of the Board, and if there be no Board, by the consent of the Chancellor, the dates fixed in the programme for transaction of business connected with election at any intermediate stage.II. Election of one representative of each of the faculty of science of the various Universities in Rajasthan.
