Section 4(1) in Shekhawati University, Sikar Act, 2012
(1)Notwithstanding anything contained in any law for the time being in force but subject to the provisions of the University of Rajasthan Act, 1946, the Swami Keshwanand Rajasthan Agriculture University, Bikaner Act, 1987 (Act No. 39 of 1987), the Jagadguru Ramanandacharya Rajasthan Sanskrit University Act, 1998 (Act No. 10 of 1998), the Maharana Pratap University of Agriculture and Technology Udaipur Act, 2000 (Act No. 8 of 2000), the Dr. Sarvepalli Radhakrishanan Rajasthan Ayurved University, Jodhpur Act, 2002 (Act No. 15 of 2002), the Rajasthan University of Health Sciences Act, 2005 (Act No. 1 of 2005) and the Rajasthan Technical University Act, 2006 (Act No. 8 of 2006), the jurisdiction of the University shall extend to all the constituent, affiliated or autonomous colleges and to such other colleges, institutes, institutions and departments within the State of Rajasthan as may be specified by notification in the Official Gazette by the State Government.
