Section 6 in Rajasthan Sanskrit University Act, 1998
6. Territorial Jurisdiction.
- Notwithstanding anything contained to the contrary in the University of Rajasthan Act, 1946, The Jai Narain Vyas University Act, 1962 (Rajasthan Act 17 of 1962), The Mohan Lal sukhadia University Act, 1962 (Rajasthan Act 18 of 1962), The Kota Open University Act, 1987 (Rajasthan Act 35 of 1987), The Maharshi Dayanand Sarswati University Act, 1987 (Rajasthan Act 38 of 1987) and any other law for the time being in force, the jurisdiction of the University, regarding study and teaching of the Sanskrit literature, shall extend and the powers conferred by or under this act shall be exercisable throughout the territory of the State of Rajasthan.
