(5)Notwithstanding anything contained in sub-section (1) any college or institution situated beyond the limits of any district referred to in clause (5), of section 2 may, with the sanction of the State Government, apply to the University for affiliation and the University may, subject to such conditions and restrictions as it may with the approval of the State Government think fit to impose, affiliate to itself such college or institution and admit the same to all the privileges of the University.
