The university of rajasthan (amending and validating) act, 1964

The University of Rajasthan (Amending and 
Validating) Act, 1964 
(Act No. 10 of 1964) 
Received the assent of the Governor on the 1st day of April, 1964. 
An Act further to amend the University of Rajasthan Act, 1946 in the manner 
hereinafter appearing, and to provide for the validation of the re -constituted 
Senate and Syndicate, continuance in office of the members thereof, and certain 
other matters connected therewith. 
Be it enacted by the Rajasthan State Legislature in the Fifteenth Year of the 
Republic of India as follows:- 
1. Short title and commencement.- 
(1) This Act may be called the University of Rajasthan (Amending and 
Validating) Act, 1964. 
(2) It shall come into force at once. 
2. Definition.- In this Act, unless the subject or context otherwise requires, - 
(i) "amending act" means the University of Rajasthan 
(Amendment) Act, 1962; 
(ii) (ii) "Deans" in relation to the members of the reconstituted 
Syndicate, means the Deans of the Faculties of Arts, Science 
and Medicine respectively; 
(iii) (iii) "Principal Act" means the University of Rajasthan Act, 
1946, as amended by the Amending Act; 
(iv) (iv) "Re-constituted authorities" means the State and Syndicate 
of the University of Rajasthan, as first re -constituted af ter the 
commencement of the amending Act; 
(v) (v) "Removal of difficulties order" means the University of 
Rajasthan (Removal of Difficulties) (First) Order, 1962, dated 
28th day of November, 1962. 
3. Amendment of section 5, the University of Rajasthan Act, 1946. - In 
section 5 of the principal Act, for the words "Rajasthan Agricultural" the 
word "Udaipur" shall be substituted. 
4. Amendment of section 12, the University of Rajasthan Act, 1946. - In 
section 12 of the principal Act, after sub -section (7), the following su b-
section, shall be and shall be deemed always to have been inserted as if the 
provision thereof were in force on the date on which the Vice -Chancellor 
holding officer, immediately before the commencement of the amending 
Act, took charge of the duties of h is office, namely: - "(8) The term of the 
office of the Vice -Chancellor shall commence with effect from the date of 
joining the duties of his office." 
5. Validation of the re -constituted authorities and other matters. - 
Notwithstanding anything contained in the principal Act or in any 
judgment, decree or order or any court of any defect in the removal of 
Difficulties Order,- 
(i) the re -constituted authorities shall be, and shall be deemed 
always to have been, validly constit uted and shall function and 
shall be deemed always to have functioned as validly 
constituted bodies till another Senate and Syndicate are 
constituted in accordance with the provisions of the principal 
Act; 
(ii) (ii) all the members of the re -constituted authori ties including 
the Vice-Chancellor and the Deans, shall be deemed always to 
have been validly appointed and continued, as members of a 
validly re- constituted Senate or Syndicate, as the case may be, 
till another Senate and Syndicate are constituted in acc ordance 
with the provisions of the principal Act; 
(iii) (iii) any action taken, resolution passed, nomination, 
appointment and recommendation made, by the re -constituted 
authorities, shall be deemed to have been validly taken, passed 
or made; and 
(iv) (vi) the said U niversity shall be, and shall be deemed always to 
have been, competent to convene the meetings and enforce the 
decisions of the re-constituted authorities. 
6. Repeal of Rajasthan Ordinance 3 of 1964 . - The University of Rajasthan 
(Validation of the Re -constituted Authorities) Ordinance, 1964 is hereby 
repealed but not so as to affect the previous operation of the provisions 
thereof or as respect any action or things taken or done there under. 
 

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