Section 24E(5) in The University of Rajputana (Second Amendment) Act, 1950
(5)A Board when dealing with a subject or subjects for High School education shall co-opt a member, who shall be Head Master of a High School of not less than ten years' teaching experience in the subject:Provided that in calculating the maximum number of members prescribed for a Board by sub-section (3), the number co-opted under this sub-section shall not be counted.
