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State of Rajasthan - Section

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

24J. The Board of Inspection-Functions. - (1) The Board shall deal with applications for affiliation, recognition or approval of colleges, schools and institutions within the territorial jurisdiction of the University, arrange for their inspection in the manner prescribed by the statutes, and make recommendations to the Syndicate in regard to their affiliation; recognition or approval, as the case may be.

(2)The Board shall appoint three committees consisting of five members each, one to deal with applications for affiliation of colleges, another to deal with applications for recognition of schools and the third to deal with applications for approval of institutions. The committees shall be appointed for a period of three years.
(3)Subject to approval by the Syndicate, the Board may make rules for the approval, recognition and affiliation of institutions school and colleges, provided that such rules relating to high schools shall not be made until the Board of High School Education has first been consulted.