Section 2 in The University of Rajasthan (Amendment) Act, 1981
2. Substitution of Section 21, University of Rajasthan Act, 1946.
- For Section 21 of the University of Rajasthan Act, 1946, hereinafter referred to as the principal Act, the following section shall be substituted, namely:-"21. Syndicate. - (1) The Syndicate shall be the executive body of the University and shall consist of the following persons, namely:-(i)Vice-Chancellor;(ii)Pro-Vice-Chancellor;(iii)two persons nominated by the Vice-Chancellor; other than Deans;(v)one educationists nominated by the Chancellor;(vi)two Principals to be nominated by the State Government;(vii)Director, College Education, Rajasthan;(viii)two persons to be nominated by the State Government;(ix)two teachers, who have put in not less than seven years teaching experience in the institutions of higher education in Rajasthan on 1st January immediately preceding the year in which elections are held, other than University Professors, Deans, Principals of affiliated/constituent colleges to be elected by the teachers separately from amongst themselves as below:(a)one teacher to be elected from amongst themselves by the teachers of the University teaching departments and constituent colleges;(b)one teacher to be elected from amongst themselves by the teachers of the affiliated colleges;(x)two members of the State Legislature to be nominated by the State Government;(xi)(a)one person elected by the senate from amongst the students of the University teaching departments and constituent colleges who are elected as 'other member' of the senate under clause (xxviii) of sub-division III sub-section (1) of Section 18 and the ex-officio member of the senate under clause (xii-A) of sub-division I of sub-section (1) of the said Section;(b)one person elected by the senate from amongst the students of, all affiliated colleges who are elected as 'other members' of the senate under clause (xxviii) of sub-division III of sub-section (1) of Section 18.Explanation. - The student members elected under clause (xi) shall not be associated with the-(a)appointment of examiners;(b)finance;(c)selection of the employees of the University;(2)The members of the Syndicate other than the Vice-Chancellor, Pro-Vice-Chancellor and Director, College Education shall hold office for a period of three years from the date of their nomination or election, as the case may be".
