Section 31(3) in The University of Rajputana (Second Amendment) Act, 1950
(3)For Statute 25, the following Statute shall be substituted, namely:-"25. Selection of Examiners. - (1) No person shall be qualified for appointment as an examiner in a subject for any examination unless he-(a)has taught the subject for at least three years upto the standard of the examination and possesses five year's teaching experience in that subject; or(b)has had five year's experience, as an examiner in the subject, of the standard of the examination concerned.Examination. - Teaching or examining experience in any Indian University established by law shall be counted for the purpose of this sub-statute.
