Section 3 in The University of Rajputana (Second Amendment) Act, 1950
3. Amendment of section 4.
- In section 4 of the said Acts-(i)after clause (1) the following new clause shall be inserted:-"(1A) to make such provisions as would enable affiliated colleges, recognised schools and approved institutions to undertake specialisation of studies and to organise common laboratories, libraries, museums and other equipment for teaching instruction, training and research,(1B)to establish, maintain and manage colleges, departments and institutes for research or specialised studies."(ii)for clause (4) the following clause shall be substituted:-"(4) to confer degrees, diplomas and other academic distinctions on, and to provide teaching, instruction and training for, external students, in the manner prescribed by the statutes, ordinances and regulations."(iii)after clause (4) the following new clause shall be inserted:-"(4A) to admit colleges, High Schools and institutions to the privileges of the University and to withdrawn such privileges."(iv)for clause (7) the following clause shall be substituted:-"(7) to inspect affiliated colleges, recognised schools and approved institutions and to take measures to ensure that proper standards of teaching instruction and training are maintained in them."
