Section 68 in First Statutes of the University of Udaipur
68. Procedure for the Revision of the Register.
- The register prepared initially in accordance with the provisions laid down above, shall be revised each year in accordance with the same procedure subject, however, to the following further provisions:-(1)The Registrar shall issue a notice in Form 13 under Postal Certificate communicating to each defaulter his registered number, the amount due from him and the date by which he should make the payment and year with his name to be retained on the register of graduates. This notice shall be accompanied by a period statement in Form 14 on which the registered graduate shall send intimation of his having sent the required fees.(2)If the fee is sent by the Money Order the registered graduate doing so shall give his registered number in the coupon of the Money Order. If he fails to do so, the officer of the University shall not be responsible for the wrong posting of the fee in the registers.(3)In case the fee is paid to University Cashier at the counter, it shall be accompanied by a statement of Form 14, giving particulars regarding the name and registered number of the remitter. If such a statement is not produced, the University office shall not be responsible for the wrong posting of the fee in the registers.(4)Copies of the existing registers of graduates shall, subject to their being in stock, be made available to the registered graduates by the fixed dates each year on payment of such fee per copy as may be prescribed by the Board.(5)The Registrar shall publish the existing register of graduates by causing a copy of it to be affixed outside his office.(6)The preliminary revised register of graduates shall, subject to its being in stock, be made available on payment of such fee per copy as may be prescribed by the Board. A copy of this Register shall be pasted outside the Registrar's Office.(7)All claims of entry in the register and objections thereto shall be received and scrutinised by the Registrar.(8)The Registrar shall be the revising authority and his decision, if not objected to forthwith at the time of announcement either in writing or by getting it recorded, shall be final.(9)If any objection is taken to the decision of the Registrar in the manner indicated above, it shall be decided by a Committee consisting of 3 members to be nominated by the Board annually for the purpose. This Committee shall elect its own Chairman at the meeting. The decision of the majority shall be final and the Chairman shall have no casting vote. This Committee shall decide objections, if any, on the day following the disposal of the claims and objections by the Registrar. If there is a tie, the decision of the Registrar shall stand.(10)The final register of graduates shall bear the date of its publication.(11)The registered graduates shall notify to the Registrar every change in their address] if any, by the date prescribed. No addition or alteration in the address shall be made in the register thereafter.(12)The final Register of Graduates shall subject to its being stocked, be made available to the registered graduates on payment of -such fee as may be prescribed by the Board.
