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State of Rajasthan - Section

Section 24L in University of Rajasthan Act, 1946

24L. Autonomy of Approved Institutions.

Subject to the general powers of inspection, supervision and calling of periodical returns, to be exercised by the University in accordance with the Statutes, approved institution 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 matters.