Section 48A in Govind Guru Tribal University at Banswara Act, 2012
48A. [ Transfer of properties and manpower. [Inserted by Rajasthan Act No. 10 of 2016, dated 18.4.2016.]
- Notwithstanding anything contained in any law for the time being in force, the Chancellor may, in order to give effect to the provisions of this Act, on the advice of the State Government, make such orders as are deemed necessary, for the transfer of-(a)any officer, teacher, employee or servant,(b)any movable or immovable property situated in the jurisdictional area of this University or any rights or interest therein, and(c)any fund grant, contribution, donation, aid or benefaction received accrued or promisedfrom the 11ohan Lal Sukhadia University, Udaipur or any other University to this University on such terms and conditions as may he specified in the orders.]
