- Notwithstanding anything contained in any law for the time being in force, the Chancellor may, in order to give effect to the provisions of this Act, on the advice of the State Government, make such orders as are deemed necessary, for the transfer of-(a)any officer, teacher, employee or servant,(b)any movable or immovable property situated in the jurisdiction area of this University or any rights or interest therein,(c)any fund, grant, contribution, donation, aid or benefaction received, accrued or promised,from the Maharshi Dayanand Saraswati University, Ajmer or any other University to this University on such terms and conditions as may be specified in the orders.
