Section 11(2) in The Rajasthan Universities Teachers and Officers (Selection for Appointment) Act, 1974
(2)So much of the relevant law as provides for the matters covered by this Act shall, as from the commencement of this Act, cease to have effect as respects those matters.[13] [Re-numbered by Rajasthan Act 18 of 1984, dated 15-11-1984.]. Power to make rules.- The Syndicate of the University concerned may make rules for carrying out the provisions of this Act [x x x] [Deleted by Rajasthan Act 3 of 1998. w.r.e.f. 27-12-1996.].[14] [Re-numbered by Rajasthan Act 18 of 1984, dated 15-11-1984.]. Repeal and savings.
