(3)On and from the date on which this Act comes into force in respect of under-graduate education and education in Professional Colleges, the Gauhati University as constituted under the Gauhati University Act, 1947 (Assam Act XVI of 1947) shall cease to exercise jurisdiction over such educational institutions established and maintained by the Government of Manipur, such educational institutions recognised by the Government of Manipur, and such Degree Colleges as defined under Section 2 (d) of the Act as are recognised by that University ; and the Statutes, Ordinances, Regulations and Rules of the Gauhati University shall not be operative in so far as they relate to such institutions, and the Manipur University shall exercise authority and jurisdiction over all such educational institutions from the aforesaid date.
