Section 21(3) in The University of Rajputana (Second Amendment) Act, 1950
(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.
