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Regd. No. RJ. 2539
RAJASHTAN GAZETTE
Extraordinary
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Hkknz30] eaxyokj] 'kkds 1904 flrEcj 21] 1982 Bhadra 30, Tuesday , Saka 1904 - September 21, 1982
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LAW DEPARTMENT
NOTIFICATION
Jaipur, September 21, 1982
No. F.2 (38) Vidhi/82.- The following Act of the Rajasthan State Legislature received
the assent of the Governor on the 20th day of September 1982 and is here by published for
general information :-
THE UDAIPUR UNIVERSITY (CHANGE OF NAME)
ACT, 1982.
(Act No.15 of 1982)
[Received the assent of the governor on the 20th day of September, 1982]
An
Act
to change the name of the University of Udaipur and to make certain amendments in the
Udaipur University Act , 1962.
Be it enacted by the Rajasthan State Legislature in the Thirty- third year of the
Republic of India, as follows:-
1. Short title and commencement: - (1) This Act may be called the Udaipur University
(Change of Name) Act, 1982.
2. It shall be deemed to have come into force on the 28th day of July, 1982
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::MLSU UNIVERSITY : UDAIPUR ::
No.F.2(3)Act. Est. /M/83/1700-1800 Date: 25th March, 1983.
NOTIFICATION
In exercise of powers conferred on him under Section 35(4) of the Udaipur University
Act ,1962, the Chancellor has been Pleased to approve the following amendments / additions in
the Statutes as passed by the Board of Control, at its meeting held on 27th June ,1982:-
Statute 101 (2) :
The following new disciplines be added at the end of each disciplinary area under statute 101(2)
a) Plant Science:
Micro Biology
Farm Forestry
b) Animal Husbandry to be replace by
“Animal Production”
Limnology & Fisheries
d ) Biological Sciences:
Bio-Chemistry
Nematology
e) Social sciences:
Library Sciences
f) Humanities:
Jainology & Prakrit.
Statute50(62) :
Following Sub-Para (iv) be added after sub-Para (iii) of the Statute 50 (62) service
condition of the teachers:
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“(iv) The employees of the Agricultural ,Wing /Education Wing joining tenure posts up to five-
year in CSIR /Govt. of India / National Research Institute / UGC / be granted deputation leave
for that period .
Statute 87 :
The following be added in Statute 87 to Provide establishment of a separate department of
“Engineering Mechanics” at the College of “Technology and Agricultural Engineering .”
87 (4) College of Technology & Agricultural Engineering.
B. Engineering Mechanics.
Statute 10 (5) :
Under Statute 10 (5) after the sentence “the decision Taken by the Results Committee of the
candidates shall be final. a sentence , “this Committee shall also deal with the cases of alleged
unfair means and indiscipline’s in the examinations” , be added .
OFFG. REGISTRAR
Copy forwarded to the following for information:-
1. The Secretary to the Chancellor , University of Udaipur ,(Governor of Rajasthan ), Raj
Bhawan, Jaipur with reference to his letter No.F.1(18) RB /82 /3237 dated 23 March ,
1983.
2. The Registrar, University of Rajasthan / University of Jodhpur, Jodhpur.
3. The Dean / Director /Associate Dean….
4. The Principals of the Associated Colleges
5. Sh. B.L. Saruparia, Legal Advisor, Udaipur.
6. The Comptroller ,MLSU University , Udaipur
7. All the Asstt. Registrar / Section Officers, MLSU University Udaipur.
8. P.S. to Vice –Chancellor,
9. P.A. to the Registrar /Comptroller, MLSU University Udaipur.
10. All the Heads of the Departments MLSU University,Udaipur.
11. All the Members of the Executive Committee / Academic – Council / Board of Control,
University of Udaipur,Udaipur.