Section 13(3) in Rajasthan Non-Government Educational Institutions Act, 1989
(3)The Competent Authority may, on receipt of the application under sub-section (1) and after making such enquiry as it thinks fit, approve the proposed transfer subject to such conditions as it may impose or may refuse to approve such transfer :Provided that approval shall not be refused unless the applicants have been given an opportunity of being heard and the reasons for such refusal are recorded :Provided further that where the application is not disposed off within six months from the date of its making, such approval shall be deemed to have been granted.
