(5)Notwithstanding anything contained in any other law relating to the establishment of a University in the State or the statutes, ordinances, regulations and orders made thereunder, on and from the date to be specified by the Government, the colleges or institutions referred to in sub-section (4) shall be disaffiliated from the University to which they were affiliated on the date immediately preceding such specified date and shall be transferred to, and maintained by, the University as its constituent colleges or institutions and the provisions of this Act shall apply accordingly.
