20. Termination of privileges granted by other Universities to Educational Institutions.
- Notwithstanding anything to the contrary in any other law for the time being in force no educational institution in the area within the jurisdiction of any University, except institutions under the Odisha University of Agriculture and Technology established under the Odisha University of Agriculture and Technology Act, 1965 (Odisha Act, 1 of 1965), shall, after the commencement of this Act, be associated in any way with or seek admission to privilege granted by any such other University to any educational institution in the aforesaid area prior to the commencement of this Act shall be deemed to have been withdrawn on the commencement of this Act:Provided that any educational institution which, in accordance with the provisions of this section, has been deprived of such privilege shall, notwithstanding anything contained in Section 18, be deemed to have been granted like privilege by the University within whose jurisdiction the institution is situated.
