34. [ Committee for selection of examiners. [Added by the University of Rajputana (Second Amendment) Act, 1950.]
(1)Examiners shall be appointed by the Syndicate on the recommendation of the Committee for the selection of examiners.(2)If any examiner is unable to act for any cause and fresh appointment cannot be made in time in the manner prescribed by sub-section (1), the Vice-Chancellor shall have power to appoint another examiner to fill the vacancy and shall communicate such appointment to the Syndicate.(3)The Syndicate shall not make any change in the recommendactions made by the Committee with regard to the appointment of examiners except after recording specific reasons for any such change.(4)The Committee for the selection of examiners in each subject or a group of allied subjects shall consist of(i)the Vice-Chancellor;(ii)the Dean of the Faculty concerned;(iii)the Convener of the Board of Studies concerned; and(iv)one member other than the Convener of the Board of Studies concerned to be elected by the Board every year.
