Section 7(1) in The Jammu and Kashmir Private Colleges (Regulation and Control) Act, 2002
(1)Notwithstanding anything contained in any law for the time being in force, no sale, mortgages, pledge or transfer of possession in respect of any immovable property of an aided college shall be made or created except with the prior permission of the competent authority. No such permission shall be granted, if, in the opinion of the competent authority, such permission can adversely affect the working of the college.
