Section 36(1) in Rajasthan Agriculture University, Bikaner Act, 1987
(1)Notwithstanding anything contained in any law for the time being in force, the colleges, institutions, hostels, offices, research stations, extension centers and any other body or agency, as may be specified by notification in the official Gazette on the appointed day or at any time. Thereafter, may be dis-affiliated or, as the case may be, transferred by the Government from any other University in the State and affiliated or transferred to or vested in the university constituted under this Act on such terms and conditions as may be determined by the Government.
