Notwithstanding anything contained in any law for the time-being inforce, the Chancellor may, in order to give effect to the provisions of the University of Rajasthan (Amendment) Ordinance, 1987, in consultation with 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 or any rights or interest therein,(c)any fund, grant, contribution donation, aid or benefaction received, accrued or promised,(d)any dues, liabilities or obligations incurred or lawfully subsisting in favour of or against the University(e)any will, deed or other document containing any request, gift or trust;from the University to any other University on such terms and conditions as may be determined in the orders.]
