Section 24M in The University of Rajputana (Second Amendment) Act, 1950
24M. Privileges of Approved Institutions. - While granting recognition, the Syndicate shall specify the status of an approved institution as a post-graduate, degree or intermediate college or a high school, as the case may be, and members of the staff of such institution shall then enjoy the same rights and privileges as are allowed under this Act and the Statutes, ordinances, regulations and rules made thereunder, to members of the staff of a college or school of equal status in the University in respect of membership of an authority or body of the University or for appointment as an officer of or an examiner in the University.
