Section 4 in The University of Rajasthan (Amendment) Act, 1962
4. Substitution of new section for section 14.
- For section 14 of the principal Act, the following section shall be substituted, namely:-"14. The Registrar. - (1) The Registrar shall be appointed by the Syndicate on the recommendation of a Selection Committee consisting of the following, namely:-(i)the Vice-Chancellor,(ii)one person to be nominated by the Syndicate (from amongst its members), and(iii)an educationist to be nominated by the Chancellor for each appointment.(2)The emoluments and conditions of service of the Registrar shall be such as may be determined by the Syndicate.(3)The Registrar shall be ex-officio Secretary of the Senate, the Syndicate and the Academic Council, but shall not be a member of the Syndicate and the Academic Council."
