Section 24H in The University of Rajputana (Second Amendment) Act, 1950
24H. Board of High School Education-Functions. - (1) The Board of High School Education shall advise the Syndicate in matters relating to high school education. The recommendations of the Board shall first be considered by the Syndicate and such of them as the Syndicate might think proper shall then be referred to the proper officer or authority of the University.
(2)Subject to approval by the Syndicate, the Board shall make rules relating to-(i)recognition of high schools;(ii)residence of students of high schools;(iii)admission of internal and external students of the High School Examinations;(iv)qualifications of teachers of High school (IX and X forms) clauses; and(v)other allied matters.
