Section 36 in Rajasthan Agriculture University, Bikaner Act, 1987
36. Transfers of colleges and institutions.
(1)Notwithstanding anything contained in any law for the time being in force, the colleges, institutions, hostels, offices, research stations, extension centers and any other body or agency, as may be specified by notification in the official Gazette on the appointed day or at any time. Thereafter, may be dis-affiliated or, as the case may be, transferred by the Government from any other University in the State and affiliated or transferred to or vested in the university constituted under this Act on such terms and conditions as may be determined by the Government.(2)The control and management of any college, institutions, station, centre, or any other body or agency affiliated or transferred under sub-section (1) shall stand vested in the University from the date of the publication of the notification under sub-section (1).(3)The students of the college or institution or the persons, engaged in research station or extension centre or in any other body so affiliated or transferred to the University shall be permitted to complete their course, research or programme and the University shall make arrangements therefor:(4)A person employed as a teacher or an employee in any college, institution, research station, extension centre or any other body or agency referred to in sub-section (1) shall, from the date of notification issued under the said sub-section, be deemed to have become the teacher or as the case may be, the employee of the University on the same terms and conditions.
