Section 7 in The M.P. Vishwavidyalaya Adhiniyam, 1973
7. Territorial Jurisdiction.
(1)Save as otherwise provided in this Act, the powers conferred on the University by or under this Act shall not extend beyond the limits of the territorial jurisdiction specified in Second Schedule from time to time :Provided that the State Government may authorise the University to associate or to admit to any of its privileges to colleges situated within the State outside the aforesaid limits in accordance with the provisions of this Act and the Statutes made thereunder :[Provided further that where the University provides for instruction through correspondence nothing contained in this section shall be construed to debar the University from admitting to such course of instructions students residing outside the aforesaid limits :] [Inserted by M.P Act No 17 of 1974.][Provided also that for imparting oriental Sanskrit education, any Sanskrit College imparting oriental Sanskrit education in Madhya Pradesh shall be affiliated either to the Awadhesh Pratapsingh University, Rewa or any other University which the State Government may notify :] [Substituted by M.P. Act No. 19 of 1994.][Provided also that the State Government may, in accordance with the rules framed in this behalf, permit any University in Madhya Pradesh to collaborate with any Institution outside the State of Madhya Pradesh or abroad for carrying out partly or wholly any of its teaching or research activities.] [Inserted by M.P Act No. 31 of 2001.](2)Notwithstanding anything contained in any other law for the time being in force, no college or educational institution situated within the territorial limits of any University shall be associated in anyway or be admitted to any privileges of any other University incorporated by law in India and any such privilege granted by any such other University to any education institution within these limits prior to the date of the establishment of the University shall be deemed to be withdrawn on such establishment.[(2-A)-(2-D) x x x] [Omitted by M.P. Act No. 19 of 1994](3)Nothing contained in this section shall be applicable to the case of colleges or other educational institutions :-(a)imparting instructions exclusively in agriculture and allied sciences and admitted or deemed to be admitted to the privileges of the Jawaharlal Nehru Knshi Vishwa Vidyalaya Act, 1963 (No. 12 of 1963); and(b)imparting instructions exclusively in Music and Fine Arts or either of item and admitted or deemed to be admitted to the privileges of Indira Kala Sangit Vishwavidyalaya Act, 1956 (XIX of 1956).(c)[ x x x] [Omitted by M.P. Act No. 23 of 1991.]
