Section 41 in The Rajasthan Secondary Education Act, 1957
41. Savings regarding powers of authorities of the University to carry out repeals and amendments for certain purposes.
- Nothing in this Act or the Ordinance hereby repealed shall be construed as affecting the power of any competent authority or competent body of the University of Rajasthan to repeal, amend or add to the Statutes, Ordinances. Regulations and Rules of the said University in order to bring the provisions of such Statutes, Ordinances, Regulations and Rules in accordance with the provisions of this Act.
