(1)Notwithstanding anything contained in any law for the time being in force but subject to the provisions of the University of Rajasthan Act, 1946, the Rajasthan Agriculture University Bikaner Act, 1987 (Act No. 39 of 1987), the Rajasthan Sanskrit University Act, 1998 (Act No. 10 of 1998), the Maharana Pratap University of Agriculture and Technology Udaipur Act, 2000 (Act No. 8 of 2000) and the Rajasthan Ayurved University Act, 2002 (Act No. 15 of 2002) the jurisdiction of the University shall extend to all the constituent, affiliated or autonomous colleges, institutes, institutions and departments within the Kota Division of the State of Rajasthan as notified by the State Government under the provisions of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956) and also to such other constituent, affiliated or autonomous colleges, institutes, institutions and departments within the State of Rajasthan as may be specified by notification in the Official Gazette by the State Government.
