Section 17(1) in First Statutes of the University of Udaipur
(1)Election of Nominees.-(i) For the purpose of section 19 (I), IV (iv) of the Act, each Zila Parishad of the State of Rajasthan shall elect one nominee in the manner following:-(ii)Election shall be done by simple majority voting.(iii)The date of election shall be duly notified by the Zila Parishad at least 15 days in advance.(iv)Nomination shall be invited by him so as to reach him one week before the date notified for election.(v)Nomination shall be duly proposed and seconded by members of the Zila Parishad and shall contain the consent of the person nominated under his own signature which shall be duly attested by a member of the Zila Parishad or by a Government Officer of the gazetted rank.
