Section 32 in The National Law University, Jodhpur Act, 1999
32. Sponsored Schemes. - The sponsored research projects, studies and consultancies undertaken by the University shall be vetted first by the Academic Council before they are formally accepted by any officer, teacher or authority of the University. The University, however, shall be at liberty to accept and undertake such self-financing research projects, studies and consultancies for Governmental departments, corporations, reputed private organizations. University Grants Commission or any other academic and research organization as it may deem proper:
Provided that where an academic or research activity is undertaken at the behest of a private organization, that shall be governed by the separate regulations and on such terms and conditions as the State Government may specify by order.
