Section 34(8) in First Statutes of the Jai Narayan Vyas University Jodhpur
(8)(i)If the policy lapses or becomes assigned, otherwise than to the University under Statute 34(4) charged or encumbered, the provisions of clause (3) of Statute 34(4) applicable to a failure to assign and deliver a policy shall apply.(ii)If the Registrar receives notice of:(a)an assignment (other than as assignment to the University under Statute 34(4), or(b)a charge or encumbrance on,(c)an order of a court restraining dealings with the policy or any amount realised thereon, the Registrar shall not-(i)assign or re assign or make over the policy as provided in Statute 34(6), or(ii)realise the amount assured by the policy or dispose of any part of any amount so realised or make over the policy as provided in Statute 34(7) but shall forthwith refer the matter to the Syndicate.No I Form of Assignment to The University
