Section 28(2) in The University of Rajputana (Second Amendment) Act, 1950
(2)No honorary degree, diploma or other academic distinction shall be conferred on any person unless the proposal for the conferment thereof has been-(a)originally made by the said Committee;(b)approved of by the Syndicate;(c)passed by the Senate; and(d)confirmed by the Chancellor:Provided that, in cases of emergency, such proposal may be confirmed by the Chancellor on the recommendation of the said Committee, if the recommendation has been approved by the Syndicate.
