Section 4 in The University of Rajasthan (Amendment) Act, 1987
4. Insertion of new section 45-A in the University of Rajasthan Act, 1946.
- After the existing section 45 of the principal Act, the following shall be inserted, namely:-"45-A. Special Provision. - Notwithstanding anything contained in any law for the time being in force, the Chancellor may, in order to give effect to the provisions of the University of Rajasthan (Amendment) Act, 1987, in consultation with the State Government, make such orders, as are deemed necessary, for the transfer of-(a)any officer, teacher, employee or servant;(b)any movable or immovable property or any rights or interests therein;(c)any fund, grant, contribution, donation, aid or benefaction received, accrued or promised;(d)any dues, liabilities or obligations incurred or lawfully subsisting in favour of or against the University;(e)any will, deed or other document containing any bequest, gift or trust;from the University to any other University on such terms and conditions as may be determined in the orders".
