Section 5 in The Maharaja Sayajirao University of Baroda Act, 1949
5. Jurisdiction and admission to privileges.
(1)No educational institution situate within the University Area shall, save with the consent of the University and the sanction of Government, by associated in any way with, or seek admission to any privileges of, any other university established by law.(2)Any such privileges enjoyed from such other university, before the date on which this section comes into force by any educational institution situate within the University Area, shall be deemed to be withdrawn with effect from such date.(3)With effect from such date all educational institutions admitted to the privileges of the University of Bombay and situate within the University Area shall be deemed to be admitted to the privileges of the University, and the University shall, as far as may be possible and consistent with this Act, admit such institutions to all such privileges as they had from the University of Bombay immediately before such date.
