Section 11 in The University of Rajputana (Second Amendment) Act, 1950
11. Amendment of section 14.
- For section 14 of the said Acts, the following section shall be substituted:-"14. Registrar. - (1) The Registrar shall be appointed by the Syndicate on the recommendation of a Selection Committee consisting of the following, namely:-(i)the Vice-Chancellor;(ii)the Chairman of the Public Service Commission for Rajasthan, or a member thereof nominated in this behalf by the Chairman, and(iii)an educationist to be nominated by the Chancellor for each appointment.(2)The employments and conditions of service of the Registrar shall be such as may be determined by the Syndicate."
