Section 6 in The Rajasthan Technical University Act, 2006
6. Jurisdiction.
(1)Notwithstanding anything contained in any law for the time being in force the jurisdiction of the University shall extend to whole of the State of Rajasthan and all technical institutions shall be affiliated to the Rajasthan Technical University in accordance with the Statutes, Ordinances and Regulations made under this Act.(2)The State Government may, by order in writing-(a)require any institute, institution or college within the territorial limits of the University to terminate, with effect from such date as may be specified in the order, in 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 association with, or from admission to the privileges of the University constituted by this Act any institute, institution or college specified in the order which, in the opinion of the State Government, is required to be self governing or to be associated with or admitted to the privileges of, any other University or body.(3)The State Government may, in consultation with the University, by notification published in the Official Gazette, enumerate any Government college situated in the jurisdiction of the University to be a constituent college of the University. The land, buildings, laboratories, equipments, books and any other properties of such college shall then vest in the University and the officers, teachers and employees of such college, after being found suitable through screening and on fulfilling such terms and conditions as may be laid down in the notification, shall be deemed to be the officers, teachers or as the case may be employees of the University.
