Section 3 in Rajasthan Agricultural University Act, 1962
3. [The University [and its jurisdiction. [Substituted by Act No. 9 of 1984 dated 14-4-1984 [15-10-1963]]
- [(1) The Chancellor, the Vice-chancellor and the members constituting the Board of Management of [the Mohan Lal Sukhadia University] in accordance with section 19 of this Act as amended by [the Mohan Lal Sukhadia Agriculture University (Amendment) Act, 1984] [Substituted by Act No. 37 of 1987 dated 7-11-1987.] and all persons who may hereafter become such officers or members in accordance with the said section of this Act as amended by [the Mohan Lal Sukhadia University (Amendment) Act, 1987] [Substituted by Act No. 37 of 1987 dated 7-11-1987.] shall, so long as they continue to hold such office or membership, be deemed to constitute or, as the case may be constitute a body corporate by the name of the Mohan Lal Sukhadia University;](2)The University shall have perpetual succession and a common seal, shall have power to acquire, hold, manage and dispose of property, movable and immovable, including trust property and endowments, [which may be or may have become or deemed to be, vested in or acquired by the University] for the purposes of the University and shall sue and be sued by its corporate name. [Inserted by Act No. 21 of 1963 dated 28-10-1963.](3)[ The jurisdiction of the University shall extend to, and the powers conferred by or under this Act shall be exercisable in the Law College, Udaipur School of Basic Sciences and Humanities, Udaipur by whatever name or names it may be designated and also in such other constituent, affiliated or autonomous colleges, institutes, institutions and departments within the State of Rajasthan as may be specified by notification in the Official Gazette by the State Government.] [Inserted by Act No. 11 of 1988 dated 15-10-1988 [24-7-1988].](4)[ The State Government may, by order in writing,-(a)require any institute, institution or college within the territorial limits of the University to terminate, with effect from such date as may be specified in the order, its association with, or its admission to the privileges of, any other University incorporated by law to such extent as may be considered necessary and proper; or(b)exclude, to such extent as may be considered necessary and proper, from association with, or from admission to the privileges of the University constituted by this Act any institute, institution or college specified in the order which in the opinion of the State Government, is required to be self Governing or to be associated with or admitted to the privileges of, any other University or body.]
