24M. [ Privileges of Approved Institution. [As amended by the Rajasthan Secondary Education Act, 1957.]
While granting recognition the Syndicate shall specify the status of an approved institution as a post-graduate or degree college, as the case may be, and members of the staff of such institution shall then enjoy the same rights and privileges as are allowed under his Act and the Statutes, Ordinances, Regulations and Rules made thereunder to members of the staff of a college of equal status in the University in respect o membership of an authority or body of the University or for appointment at an officer of or an examiner in the University.]
