Section 15(2) in Banaras Hindu University Act, 1915
(2)With the approval of the [academic Council] [ Substituted for the word " Senate" by Act 55 of 1951, section 2] and the sanction of the Visitor, and subject to the Statutes and [Ordinances] [ Substituted for the word " Regulations" by Act 55 of 1951, section 2] the University may admit colleges and [institutions including High Schools, within the aforementioned limits] [Substituted for the word " institutions of Benares" by Act 55 of 1951, section 11] to such privileges of the University, subject to such conditions, as it thinks fit.[Provided that no new college or institution started after the commencement of the Banaras Hindu University (Amendment) Act, 1966, shall be admitted to any such privileges of the University.] [Added by Act 52 of 1966, section 15(b)]
