Section 3 in The University of Rajasthan (Amendment) Act, 1975
3. Amendment of section 21.
- In the principal Act, for section 21, the following section shall be substituted, namely:-"21. Syndicate. - (1) The Syndicate shall be the executive body of the university and shall consist of the following persons, namely:-(i)Vice-Chancellor;(ii)two persons nominated by the Vice-Chancellor from amongst the Deans of Faculties or the Principals of the colleges affiliated to the University;(iii)two University Professors nominated by the Vice-Chancellor;(iv)two educationists nominated by the Chancellor;(v)director of College Education, Rajasthan; and(vi)one person nominated by the State Government.(2)Members of the Syndicate, other than the Vice-Chancellor and the Director, College Education, Rajasthan shall hold office for a period of three years from the date of their nomination."
