Section 3 in The University of Rajasthan (Amendment) Act, 1972
3. Amendment of section 21.
- In sub-section (1) of section 21 of the Principal Act, after clause (vii), the following new clauses (viii), (ix) and (x) shall be added, namely:-"(viii) one person, elected by the Senate from amongst teachers of University teaching departments and constituent Colleges who are elected as 'other members' of the Senate under clause (XXV) (a) of sub-section (1) of section 18.(ix)one person elected by the Senate from amongst teachers of Affiliated Colleges who are elected as other member's of the Senate under clause (XXV) (a) of sub-section (1) of section 18.(x)two members of the State Legislature to be nominated by the Speaker."
