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State of Rajasthan - Section

Section 4 in Rajasthan Agriculture University, Bikaner Act, 1987

4. Jurisdiction.

(1)The territorial jurisdiction of the University shall for the purpose of teaching, research and extension in the field of agriculture, be the whole of the State of Rajasthan.
(2)The University shall be competent to conduct a programme for the training of field extension workers and to run extension or training centers for agriculture.
(3)All colleges, research stations, extension centers and other institutions functioning under the direct control of supervision of the University shall be the constituent units of the University under its complete management and control.