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State of Rajasthan - Section

Section 14 in The University of Rajputana (Second Amendment) Act, 1950

14. Amendment of section 18.

- For section 18 of the said Act, the following sections shall be substituted:-"18. The Senate-Composition and term of office. - (1) The Senate shall consists of the following persons, namely-Class I - Ex-officio Members(i)the Chancellor,(ii)the Vice-Chancellor,(iii)the Registrar,(iv)the Deans of Faculties,(v)the Minister of Education in Rajasthan,(vi)the Director of Education in Rajasthan,(vii)the Director of Medical Service in Rajasthan,(viii)the Director of Agriculture in Rajasthan(ix)the Director of Industries in Rajasthan,(x)the Chief Engineer (Buildings and Roads) in Rajasthan,(xi)the Members of Syndicate,(xii)the Heads of University Departments of the status of a Professor or a Reader,(xiii)the Principals of post-graduate colleges,(xiv)such other ex-officio members, not exceeding four as may be provided for in the statutes.Class II - Life Members(xv)Every person, who has made a donation to the University at any one time of an amount of, or of property valued at, one lakh of rupees or more, or a representative nominated in this behalf by such person during his life time provided that in the case of the donor being a corporate body the membership shall last for a period of 20 years from the date of acceptance by the University of such donation.Class III - Other Members(xvi)Five persons elected by the Academic Council from among its members,(xvii)Five persons, not being teachers, elected by the registered graduates of the University from among themselves,(xviii)Five persons of whom at least two shall be principals of degree colleges, elected by the principals of colleges other than post graduate colleges, from among themselves,(xix)One Principal of a Medical College, nominated in rotation by the Vice-Chancellor,(xx)One Principal of an Engineering College, nominated in rotation by the Vice-Chancellor,(xxi)One Principal of a Teachers' Training College, nominated in rotation by the Vice-Chancellor,(xxii)One Principal of an Agricultural College, nominated in rotation by the Vice-Chancellor,(xxiii)Five persons elected by teachers of affiliated colleges and approved institutions, other than principals thereof, from among themselves,(xxiv)Four Head Masters of high schools nominated by the Education Department of the Government of whom at least one shall be head mistress of a girl's high school,(xxv)Persons who have rendered distinguished service to education, not exceeding five in number appointed by the Chancellor,(xxvi)Person is not exceeding five in number nominated by Government.
(2)Members of the Senate other than ex-officio members and life members shall hold office for a period of 5 years."