Section 10(2) in First Statutes of the University of Udaipur
(2)Constitution and composition of the Executive Committee:-(a)Under Section 19(10) of the Udaipur University Act, 1962, there shall be an Executive Committee of the Board, referred to hereafter as Executive Committee, which shall be the Executive and Academic body of the University and shall consist of the following members of the Board:-(i)the Vice-Chancellor,(ii)the Dean, College of Agriculture,(iii)the Dean, College of Veterinary and Animal Science,(iv)[ the Finance Secretary to the Government of Rajasthan, or his representative of the next lower rank,] [Substituted by Resolution No. 5. dated 9-5-1970 and approved vide No. 388 dated 26-5-1970 by the Chancellor.](v)the Director of College Education, Rajasthan,(vi)the Director of Agriculture, Rajasthan,(vii)the Director of Animal Husbandry, Rajasthan,(viii)two other Deans or Directors, nominated by the Vice-Chancellor from amongst them [by rotation,] [Added and Substituted as passed by the Board of Control on 16-3-1966 and 31-7-1966 and assented by the Chancellor.](ix)the Scientist nominated to the Board of Control under Section 19(1) IV (i) of the Act.(x)[ Five Heads of the University Departments elected by Board by single transferable vote,] [Added and Substituted as passed by the Board of Control on 16-3-1966 and 31-7-1966 and assented by the Chancellor.](xi)two members of the Board, being non-teachers elected by the Board-One of them shall be a Registered Graduate,(xii)two persons nominated by the Chancellor to the Board under Section 19 (1) IV (vii) of the Act,(xiii)the Principal/Head of the College, elected as a member of the Board under Section 19(1) III (iv) of the Act,(xiv)[ The nominee of Indian Council of Agricultural Research on the Board of Control under Section 19 (1) IV (ii) of the Act.] [Added and Substituted as passed by the Board of Control on 16-3-1966 and 31-7-1966 and assented by the Chancellor.](b)Any six members present at a meeting of the Executive Committee of the Board shall constitute the quorum necessary for the transaction of its business thereat;(c)The Registrar shall act as the Secretary of the Executive Committee of the Board;(d)The term of office of the elected and nominated members of the Executive Committee shall be three years:Provided that if a member ceases to be a member of the Board due to expiry in his term or by other reasons, shall ipso facto cease to be the member of the Executive Committee;
