Section 31(11) in The University of Rajputana (Second Amendment) Act, 1950
(11)The Syndicate may, on the recommendation of the Committee for the selection of examiners, after recording its reasons in writing, waive the provisions of sub-statutes (3) to (10) in exceptional cases.Explanation. - In these statutes, "examiner" includes "Co-examiner" except in so far as there is anything repugnant in the subject or context."
