Section 4 in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
4. Territorial jurisdiction.
(1)With respect to teaching at the University or college level, research and extension education programmes in the field of agriculture as broadly defined in this Act, the territorial jurisdiction and responsibility for this University shall, notwithstanding anything contained in the Rajasthan Agriculture University Bikaner Act, 1987 (Act No. 39 of 1987), extend to Udaipur, Dungarpur, Chittorgarh, Banswara, Rajsamand, Bhilwara, Kota, Baran, Jhalawar, Bundi and Sirohi districts.(2)The University may assume responsibility for the maintenance of Agriculture, Animal Husbandry, Fishery, Sericulture and Forestry Training/Educational Centres and Research and experimental stations, and for the programme of training of field extension workers and for the establishment, development and operation of such centres as may be required in various parts of the State.(3)[ ***] [Deleted by Act No. 18 of 2015, dated 24.4.2015.](3)[] [Renumbered '(4)' by Act No. 18 of 2015, dated 24.4.2015.] The University may have collaboration in research projects having multi-disciplinary approach and academic programmes with other Universities or reputed institutes.(4)[ The State Government may, by order in writing-(a)require any institute or collage within the territorial limits of the University to terminate, with effect from such date as may be specified in the order, its association with, or its admission to the privilege of the University incorporated by law to such extent as may be considered necessary and proper; or(b)exclude, to such extent as may be considered necessary and proper, from association with, or from admission to the privileges of the University constituted by this Act any institute or collage specified in the order which, in the opinion of the State Government, is required to be self governing or to be associated with or admitted to the privileges of, any other university or body.]
