Section 31 in Rajasthan Sanskrit University Act, 1998
31. Affiliation, recognition and approval.
- Notwithstanding anything to the contrary contained in any other law for the time being in force in the State any Sanskrit College or Institution affiliated to, recognised, or, as the case may be, approved by any University established in the State immediately before the commencement of this Act under any existing law shall immediately after the commencement of this Act, be deemed affiliated to, recognised, or, as the case may be, approved by this University under this act, and its affiliation, recognition, or, as the case may be, approval by that University shall be deemed discontinued and its affiliation to, recognition, or, as the case may be, approval by this University shall be continued subject tot he provisions of this Act or the statutes, ordinances or regulations or rules made under this Act.
