Section 2 in The University of Rajasthan (Amendment) Act, 1972
2. Amendment of section 18.
- In section 18 of the University of Rajasthan Act, 1946, hereinafter referred to as the Principal Act-(1)clause (XXV) of sub-division III of sub-section (1) shall be substituted by the following clause, namely:-"(XXV) (a) fifteen persons elected by the teachers, other than Heads of University Departments, Directors, Deans, Principals from amongst themselves. Out of this fifteen, five persons shall be elected separately by the said teachers in University teaching departments and constituent Colleges from amongst themselves and the rest ten separated by the said teachers of Affiliated Colleges from themselves.(b)a person appearing in any of the examinations of University or registered for research for doctors degree in University shall not be so elected under sub-clause (a)";(2)after clause (XXVII) of sub-division III of sub-section (1), the following new clause (XXVIII) and Explanation shall be added, namely:-"(XXVIII) (a) ten persons elected as follows:-(1)three internal students shall be elected by the Presidents of the Students Unions of University teaching departments and Constituent Colleges and ten representatives, including the President of the Central Union of the University, elected by the Executive of the Central Union;(2)three internal students shall be elected by the Presidents of the Students Unions of Affiliated Colleges; and(3)four persons shall be elected from amongst themselves by-(i)the internal students, who have obtained the highest percentage of marks in various subjects at the post-graduate (previous) examinations of the University in the preceding year;(ii)the internal students who have obtained highest percentage of marks in various University examinations at undergraduate and degree level in the preceding year; and(iii)two representatives, elected from amongst themselves by the registered scholars, in University teaching departments, Constituent Colleges and Affiliated Colleges, who are not employed in University teaching departments, Constituent Colleges and Affiliated Colleges.(b)A person, other than a registered scholar as mentioned in sub-clause (a)(3)(iii), who has passed High School examination more than eight years ago or Pre-University examination more than seven years ago or has taken or is likely to take more than one year in excess of the period prescribed for the course of which he has been or is an internal student or has not been an internal student of the University for atleast one year shall not be so elected under sub-clause (a).(c)He shall automatically cease to be a member of the Senate or his ceasing to be an internal student or a registered scholar or holding the office, which entitles him to be elected as such, as the case may be.Explanation. - The election of the persons under clauses (XXV) and (XXVIII) shall be held in accordance with the system of proportional representation by means of the single transferable vote and the voting at such election shall be by secret ballot."(3)the existing sub-section (2) shall be substituted by the following sub-section, namely:-"(2) Members of the Senate, other than ex-officio members, life members and other members elected under clauses (XXV) and (XXVIII) of sub-division III of sub-section (1), shall hold office for a period of five years. The other members elected under clause (XXV) shall hold office for a period of three years and other members elected under clause (XXVIII) for current academic session, in which they are so elected."
