Section 5(3) in The Jai Narain Vyas University Jodhpur Act, 1962
(3)The State Government may, by order in writing:-(a)require any college 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 admission to the privileges of the University any college specified in the order which, in the opinion of the State Government, is required to be associated with or admitted to the privileges of, any other University;Provided that no order made under this sub-section,-(a)shall be made otherwise than with the concurrence of the Chancellor of the University, or(b)shall be made so as to take effect during the middle of an academic session].
