Section 4 in The University of Rajasthan (Amendment) Act, 1975
4. Amendment of section 22.
- In section 22 of the principal Act-(i)in clause (g) for the expression "clerical staff and servants of the university, and to define their duties, emoluments and conditions of service and to provide for the filling up of temporary vacancies in their posts", the expression "and to define their duties, emoluments and conditions of a service" shall be substituted; and(ii)clause (m) shall be omitted.
