Section 69(4) in First Statutes of the University of Udaipur
(4)The name of any person which has been noted in the register shall be removed from the register if the amount of the prescribed annual fee be not paid by the 31st day of March in any year:Provided that the same shall be re-entered on payment of arrears alongwith a re-entry fee of Rs. 2/- for each year of default:Provided further that in the year of election no fee or re-entry fee shall be received and no entry shall be made by the Registrar in the register of registered graduates later than 3 O'Clock on 89th day before election.
