Section 31(9) in The University of Rajputana (Second Amendment) Act, 1950
(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.
