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[Cites 0, Cited by 0] [Section 24G] [Entire Act]

State of Rajasthan - Subsection

Section 24G(vi) in The University of Rajputana (Second Amendment) Act, 1950

(vi)seven heads of institutions having High School classes to be nominated by the Vice-Chancellor, of whom five-three from Government institutions and two from private institutions, shall be Head Master of High Schools and two-one each from Government and Private institutions-shall be Principals of Intermediate College;