Section 6 in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
6. Jurisdiction and admission to privileges.
(1)No Ayurvedic, Unani, Naturopathy, Homoeopathy, Siddha and Yoga institution within the State of Rajasthan shall, save with the sanction of the State Government and the University, be associated in any way with or seek admission to any privileges of any other University established by law.(2)Notwithstanding anything to the contrary contained in any other law for the time being in force in the State an institution of Indian System of Medicine affiliated to, recognized or, as the case may be, approved by any University established in the State immediately before the commencement of this Act under any existing law shall, immediately after the commencement of this Act, be deemed affiliated to, recognised or, as the case may be, approved by, this University under this Act, and its affiliation, recognition or, as the case may be, approval by that University shall be deemed discontinued and its affiliation to, recognition or, as the case may be, approval by this University shall be continued subject to the provisions of this Act or the Statutes, Ordinances or Rules made under this Act.(3)Any institution of Indian System of Medicine Situate outside the State of Rajasthan may, subject to such conditions and restrictions as the University and the State Government may think fit to impose, be admitted to the privileges of the University.
