Section 17 in First Statutes of the University of Udaipur
17. Nomination of Two Progressive Farmers
- The following procedure shall be adopted for the nomination of two progressive farmers as required by clause (iv) of Part IV of sub-section (1) of section 19 of the Act.(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.(2)Eligibility. - (i) A nominated person shall satisfy the conditions laid down in section 19 (I), IV (iv) of the Act.(ii)A nominee should possess a recognised Degree or Diploma.(iii)He should have actively engaged himself in some trade or business directly concerned with the development of Agriculture in the State of Rajasthan.(iv)Preferably, he must have travelled or attended abroad Seminars or Conferences etc. outside or inside the country for a number of years.(3)Maintenance of the Panel of Elected Nominees.-(i) Each Zila Parishad shall send a name of its nominees so elected to the Registrar of the University who shall maintain the panel of these nominees.(ii)When a vacancy arises the Registrar, after getting the panel verified by the Zila Parishads shall forward the Panel to the State Government for nominating two persons from those on the Panel.(iii)As and when a nominee of the Zila Parishad ceases to be a member of the Zila Parishad, the Pramukh of the Zila Parishad concerned shall notify the same to the Registrar of the University and shall proceed to elect another nominee in place of the one who has ceased to be a member of the Zila Parishad concerned in the manner prescribed above and shall forward the name of the nominee so elected to the Registrar of the University.(iv)The Registrar shall then forward the revised panel to State Government for nominating one person from those on the revised panel.(4)Nomination by the State Government.-After the panel or the revised panel of the nominees of the Zila Parishad is received, the State Government shall nominate the required number of persons from the panel and forward the name/names of the nominee/nominees to the Registrar.(5)The Vice-Chancellor shall then take action to obtain Chancellor's order appointing the nominee/nominees as a member/members of the Board and communicate the same to him/them:Provided that no outgoing progressive farmer shall serve the Board for more than two consecutive terms.
