Section 9 in The University of Rajputana (Second Amendment) Act, 1950
9. Amendment of section 12.
- For section 12 of the said Acts the following section shall be substituted:-"12. Vice-Chancellor. - (i) The Vice-Chancellor shall be appointed by the Chancellor in the following manner:-A Committee of three persons, two of whom shall be persons not connected with the University or any affiliated college, recognised school or approved institution, nominated by the Syndicate and one person nominated by the Chancellor, who shall also appointed one of the three as Chairman of the Committee, shall select not less than three persons and shall report its selection to the Syndicate. The Syndicate shall make its recommendations on the persons so selected to the Chancellor, who shall appoint one of such persons as Vice-Chancellor.(ii)The Vice-Chancellor shall be a whole-time officer of the University. He shall hold office for a term of three years, but may, subject to the provisions of sub-section (3) be re-appointed for a second term of three years in continuation of the first term.(iii)No person shall hold the office of the Vice-Chancellor for more then two terms.(iv)The condition of service of the Vice-Chancellor shall be laid down at the time of his first appointment and shall not be varied during his term of office. Where a temporary vacancy in the office of the Vice-Chancellor occur, by reason of leave, illness or otherwise, the Syndicate shall forthwith report the same to the Chancellor who shall make such arrangement for carrying on the office of the Vice-Chancellor as he may think fit."
