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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(9) in First Statutes of the Jai Narayan Vyas University Jodhpur

(9)
(i)Applications for enrollment in the Register of Registered Graduates shall be made by the applicant himself, to the Registrar in the form provided for the purpose.
N.B. - The words made by the applicant himself, mean that the application for the registration is to be signed by the applicant himself and not by anyone else on his behalf. The application may, of course, be sent to the University either in person or by registered post.
(ii)Each applicant shall send with the application a fee of Re. 1/- for registration.
(iii)On receipt of the application the Registrar, if he finds that applicant is duly qualified, s hall cause the name of the applicant to be entered in the register.
(iv)No graduate shall be enrolled during a period of two months immediately preceding an election of registered graduates to the Senate.
(v)Every registered graduate shall inform the Registrar in writing of all changes in his permanent address.