Section 31 in The University of Rajputana (Second Amendment) Act, 1950
31. Amendment of the Statutes.
(1)Notwithstanding anything contained in section 28 of the said Acts, the Statutes 2, 3, 4, 5, 6, 8, 9, 11, 12, 14, 16(1), 25 and 42 set out in the Schedule to the said Acts, shall be omitted.(2)In Statute 10 for the word "forty", the word "fifteen" shall be inserted.(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.(2)(a)Each Board of Studies shall prepare a panel consisting of-(i)all qualified internal examiners, and(ii)as many external examiners as may be needed for conducting examinations of the University for a period of five years, in each subject for each examination upto and inclusive of the examination for the Master's degree. The Committee for the selection of Examiners shall select examiners in rotation from out of the panel and no examiner outside the panel shall be appointed unless and until a person within the panel is not available or cannot be appointed in accordance with the provisions hereinafter contained.(b)The panels shall ordinarily be revised once in five years and such of the persons in the previous panels as have not got a chance of acting as examiners during the last quinquennium shall be given preference over others in the revised panels.(c)This sub-statute shall not apply to examiners for a Doctor's degree.(3)Excepting for examinations in the Faculty of Medicine Pharmaceutics and of Engineering and Technology-(a)no person shall be appointed examiner for any examination upto and inclusive of the Intermediate examination for more than two years consecutively; and for the degree and postgraduate examinations for more than three years consecutively; and(b)before a person, who has been appointed as an examiner for one year or if continued under clause (a) for two or three years consecutively is again appointed as an examiner, there shall be a gap of at least four years in the case of examinations upto and inclusive of an examination for the Bachelor's degree, and of at least two years in the case of an examination for the Master degree:Provided that of the persons who have acted in any one year as co-examiners only one-half shall be replaced for the next year.(4)Excepting as aforesaid no person shall be examiner in more than one paper in any one year in the University.Explanation. - 'Paper" includes a "Practical".Exception. - An examiner in an examination for the M. Sc. Degree may be appointed for one paper and one practical alongside.(5)Not more than one person from the same college, school or Institution shall be appointed as an examiner in a particular subject for a particular examination:Provided that this condition may be relaxed, where necessary in the case of post-graduate examinations.(6)No person who is himself appearing in any written examination of the University shall be appointed as an examiner for any examination of the University in the year in which he is so appearing. When any person is appointed as an examiner in any year, he shall forthwith inform the Registrar whether he intends so to appear.(7)No person shall be appointed as a paper setter in any subject for an examination at which any of his near relations intends to appear in that year. Every paper setter shall, as soon as may be, after his appointment has been made; communicate to the Registrar, if any such relation intends so to appear.(8)The maximum number of answer-books allotted to any examiner in the University in any one year shall not exceed three hundred.(9)Except in the case of the High School and Intermediate Examinations-(a)there shall be at least one external examiner in an examination for a subject having more than one paper;(b)in the case of Law examinations there shall be external examiners in the proportion of about one third of the total number of examiners; and(c)in the case of examinations for the Doctor's degree, there shall be external examiners in the proportion of about two-thirds of the total numbers of examiners.(10)For the M.Sc. Examination, in subjects other than Mathematics, the head of a post-graduate department in an affiliated college shall be one of the examiners for the students of that college appearing at the examination. The provisions of this sub-statute shall be given effect to notwithstanding anything herein contained.(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."(4)After Statutes 37, the following Statutes shall be inserted, namely:-
