Section 4(1) in The Rajasthan Universities Teachers and Officers (Selection for Appointment) Act, 1974
(1)Notwithstanding anything to the contrary contained in this Act or the relevant law, if the Vice-Commissioner of the University concerned is of the opinion that,-(a)efficient and proper management of the administrative affairs of the University so requires; or(b)for any good reason, the University is not able easily to fill up a vacancy in the post of Registrar in that University in accordance with the provisions contained and the procedure provided elsewhere in this Act and the relevant law [,][x x x] [Clause (c), Deleted by Raj Act 7 of 2003, w.e.f. 1-1-2003.]he may make a request in writing to the State Government to place the services of an officer of the State Government having administrative experience in the affairs of the State of atleast five years, at the disposal of that University for appointing him to the post of Registrar of the University for a period not exceeding three years in the first instance and the State Government may, after considering such a request, place the service of such an officer of the State Government at the disposal of the University for such appointment and thereupon the authority competent in the University concerned to make appointment to the post of Registrar shall appoint such officer of the State Government as Registrar of that University for a period not exceeding the period as aforesaid.
