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State of Assam - Section

Section 5 in The Bodoland University Act, 2009

5. Jurisdiction.

(1)Save as otherwise provided in this Act, the powers of the University conferred by or under this Act shall extend to the area of the Bodoland Territorial Council and to such other areas and colleges, institutions and other bodies beyond this territorial limit to which any or all of the powers of the University may be extended by it, with the previous approval of the State Government.
(2)From the date on which this Act comes into force the Gauhati University shall cease to exercise its jurisdiction over all the colleges and institution affiliated to or recognized by it and lying within the to the area of the Bodoland Territorial Council and the Bodoland University shall exercise authority and jurisdiction over them from the aforesaid date, as if they were affiliated to, or recognized by the Bodoland University from the aforesaid date.