Section 37A(2) in The University of Rajputana (Second Amendment) Act, 1950
(2)The number of Inspectors to be sent out by the Board Inspection shall be limited as follows:-(a)High Schools.-(i)For new recognition.-Two persons, one of whom shall be the Inspector of the Division concerned; provided that, for Government schools another persons shall be appointed in place of the Inspector;(ii)For recognition in additional subject,-One person only.(b)Intermediate and degree colleges.-(i)For new affiliation.-One person for each Faculty but not less than two in any case;(ii)For affiliation in additional subjects.-One person for each Faculty.(c)For affiliation in post graduate subjects.-One for each subject.(d)For approval Institutions.-Two persons or in case of Research institutions two persons for each subject.(e)For periodical Inspection.-One persons for High Schools, two persons for Intermediate and degree colleges, and colleges doing postgraduate work in one Faculty only, three persons for colleges doing post-graduate work in more than one Faculty and two persons for approved Institutions.
