Section 24G in The University of Rajputana (Second Amendment) Act, 1950
24G. Board of High School Education-Composition and term of office. - (1) The Board of High School Education shall consist of the following namely:-
(i)the Vice-Chancellor;(ii)the Director of Education of Rajasthan;(iii)three members of the Senate elected by the Senate;(iv)two members of the Syndicate elected by the Syndicate;(v)the Deans of the Faculties of Arts, Science and Commerce;(vi)seven heads of institutions having High School classes to be nominated by the Vice-Chancellor, of whom five-three from Government institutions and two from private institutions, shall be Head Master of High Schools and two-one each from Government and Private institutions-shall be Principals of Intermediate College;(vii)one member from among the Principals of Training Colleges, affiliated to the University to be nominated in rotation by the Vice-Chancellor, one each from Government and private institutions;(viii)two women members-one each from Government and private institutions-to be nominated by the Vice-Chancellor in rotation from amongst the Heads of Women's Colleges which include High School education of Heads of Girl's High Schools; and(ix)three persons associated with any educational work or institution in Rajasthan to be nominated by the Government;(x)Members of he Board of High School Education, other than ex-officio members, shall hold office for a period of three years.
