Section 49(3) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
(3)Notwithstanding anything contained in the Rajasthan Agriculture University, Bikaner Act, 1987 (Act No. 39 of 1987) and Ordinances, Statutes and Regulations made thereunder. Colleges of Agriculture/Veterinary and other Colleges in allied fields, shall, as may be specified by notification in the Official Gazette, on the appointed day or any time thereafter, be dis-affiliated or, as the case may be, transferred by the Government from the Rajasthan Agriculture University, Bikaner and shall be maintained by the University as constituent College.
