Section 24L in The University of Rajputana (Second Amendment) Act, 1950
24L. Autonomy of Approved Institutions. - Subject to the general powers of inspection supervision and calling or periodical returns, to be exercised by the University in accordance with the Statutes, approved institutions shall enjoy full autonomy in the matter of prescribing their courses of study and curricula, organisation of their work and in all other academic and administrative matter.
