Section 43 in The Rajasthan Secondary Education Act, 1957
43. Facilities to be afforded to students studying and eligible for examinations of the University of Rajasthan in Secondary Education.
- Notwithstanding anything contained in this Act or the regulations made thereunder, the Board shall provide for such period and in such manner as may be prescribed for the instruction, teaching and training of students of institutions situated within the State and admitted to the privileges of the University of Rajasthan, who, before the date of the commencement of this Act were studying or were eligible for any examination of the said University in secondary education and for the examination of such students and others in accordance with the courses of studies of the said University.
