Section 7 in The University of Rajputana (Second Amendment) Act, 1950
7. Amendment of section 10.
- In section 10 of the said Acts-(1)for sub-sections (1) and (2) the following sub-sections shall be substituted:-"10. Chancellor. - (1) The Raj Pramukh of Rajasthan shall be the Chancellor of the University and shall, by virtue of his office, be the head of the University;(2)In the absence of the Patron, the Chancellor shall, when present preside at the convocations of the University."(2)after sub-section (2) the following new sub-section shall be inserted:-"(2A) The Chancellor shall, by virtue of his office, be the Chairman of the Senate and as such shall, when present, preside at the meetings thereof."
