Section 67 in First Statutes of the University of Udaipur
67. Procedure for the Registration of Graduates.
- The following procedure shall be adopted for the registration of graduates:-(1)The Registrar shall cause a notice in Form 11 to be issued in such manner as may be decided by the Board, notifying the date of election and calling upon the registered graduates to co-operate in the preparation and revision of the register of graduates. A copy of the notice shall also be pasted outside the Registrar's Office.(2)Any of the graduates mentioned in statute 66(2) above who wishes to have his name entered in the register shall fill up a form of application in Form 12 obtainable from the Registrar and shall forward the same to him alongwith the first annual fee of Rs. 10/- or the composite fee of Rs. 100/- for life by prescribed date.(3)All applications for fresh enrollment shall be received by the prescribed date each year after which date no such application shall be entertained.(4)On receipt of the applications, the Registrar, if he finds that the applicant is duly qualified to be registered and owes no money to the University, shall cause the name of the applicant to be entered on the register.(5)No graduate shall be enrolled during a period of 90 days immediately preceding the election of a member of the Board from amongst the registered graduates.
