Section 24A(3) in University of Rajasthan Act, 1946
(3)The Faculty of Law shall consist of the following :-(i)the Dean of the Faculty;(ii)University Professors and Readers in the subjects assigned to the Faculty;(iii)Principals of separate Colleges of Law;(iv)the Head of the Department of Law being a whole-time teacher of Law from each college, which is not a separate Law College;(v)two teachers of Law in the University to be co-opted by the Faculty; and(vi)three persons not being teachers in the University or any of its affiliated colleges to be co-opted by the Faculty.
