Section 2 in First Statutes of the Jai Narayan Vyas University Jodhpur
2. [ [Deleted by Act No. 12 of 1972 [28-6-1972].]
(1)to (5) x x x](6)Registration of Graduates. - 'Registered graduate' means a graduate registered under the provisions of the Act.(7)The Syndicate shall, with the concurrence of not less than two-thirds of the members of the Senate, have power to remove the name of any person from the Register of Registered Graduates.(8)The following persons shall, on payment of such fees as specified in Statute 9(ii), be entitled to have their names enrolled in the Register of Registered Graduates:(i)Graduates of the University of Jodhpur of three year's standing and upwards (counted from the date of passing), that have taken their degree at a convocation or in absentia.(ii)For a period of five years from the commencement of the Act, all graduates of three years standing or upwards of any Indian University incorporated by any law for the time being in force or of any other University which may be approved for this purpose by the Syndicate provided (i) they belong to the State of Rajasthan by birth or domicile, or (ii) they have studied in any of the degree colleges, which were handed over to the University of Jodhpur at the time of establishment, or (iii) they are members of the staff of the University.Note. - The time limit imposed by this clause related to applications for enrollment and not to continuance as registered graduates of those enrolled.(9)(i)Applications for enrollment in the Register of Registered Graduates shall be made by the applicant himself, to the Registrar in the form provided for the purpose.N.B. - The words made by the applicant himself, mean that the application for the registration is to be signed by the applicant himself and not by anyone else on his behalf. The application may, of course, be sent to the University either in person or by registered post.(ii)Each applicant shall send with the application a fee of Re. 1/- for registration.(iii)On receipt of the application the Registrar, if he finds that applicant is duly qualified, s hall cause the name of the applicant to be entered in the register.(iv)No graduate shall be enrolled during a period of two months immediately preceding an election of registered graduates to the Senate.(v)Every registered graduate shall inform the Registrar in writing of all changes in his permanent address.(10)Election of Registered Graduates. - The members to be elected under Statute 2 (xxiii), shall be elected in accordance with system of proportional representation by means of a single transferable vote and in the manner prescribed by Ordinances.
