Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(4) in The Jai Narain Vyas University Jodhpur Act, 1962

(4)[ Members of the Senate, other than ex-officio members, life members and other members elected under clauses (xxii), (xxiv) and (xxviii) or nominated under clauses (xxv) and (xxvi) of sub- division III of sub-Section (2), shall hold office for a period of five years but the members who have been elected or nominated under the provisions of the Statutes and are continuing as such shall remain as such members for their remaining term as if they are elected or nominated under the provisions of this section. The other members elected under clause (xxii) and clause (xxiv) shall hold office for a period of three years, those elected under clause (xxviii) for the current academic session in which they are elected while those nominated under clause (xxv) and clause (xxvi) for a period of one year] [Substituted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.].