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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(6) in The University of Rajputana (Second Amendment) Act, 1950

(6)No person who is himself appearing in any written examination of the University shall be appointed as an examiner for any examination of the University in the year in which he is so appearing. When any person is appointed as an examiner in any year, he shall forthwith inform the Registrar whether he intends so to appear.