Section 6 in Kaloji Narayana Rao University of Health Sciences Act, 1986
6. Jurisdiction and admission to privileges.
(1)No Medical College in the State of Telangana imparting education in health sciences shall save with the consent of the University and the sanction of the Government be associated in any way with or seek admission to any privileges of any other University in India.(2)Any such privileges enjoyed from any other University before the appointed date by any Medical College or institution situated in the State of Telangana shall be deemed to be withdrawn with effect from such date.(3)[ With effect on and from the appointed date, all colleges situated in Telangana State and admitted to the privileges of Dr.N.T.R University of Health Sciences, Vijayawada shall be deemed to have admitted to the privileges of the University.] [Substituted by G.O.Ms.No.20, HM&FW (C.I) Department, dated 26.09.2014.]
