Section 42 in First Statutes of the Jai Narayan Vyas University Jodhpur
42. Framed under Section 21(b) of the Act.
- In all cases where elections are held at a meeting of any of the authorities, except in cases of casual vacancies, the notice of the meeting at which the election is to be held shall be sent to the members at least 30 clear days before the date of the meeting. Nominations shall be sent to the Registrar so as to reach him at least 15 clear days before the day of the meeting, and the Registrar shall send a list of such nominations to the members of the authority concerned at least 8 clear days before the days of the meeting. In case an election is held by post, the procedure laid down in the case of the election of members from the registered graduate constituency, shall in so far as possible be followed at the discretion of the Vice-Chancellor.
