Section 41 in Dr. Bhimrao Ambedkar Law University, Jaipur Act, 2019
41. Power to obtain information.
- Notwithstanding anything contained in this Act or any other law for the time being in force, the State Government may, by order in writing, call for any information from the University on any matter relating to the affairs of the University and, the University shall, if such information is available with it, furnish the State Government with such information within a reasonable period.
