Section 5 in The Karnataka State Universities Act, 2000
5. Jurisdiction, admission to privileges, etc.
- [1] [Renumbered by Act 33 of 2003, w.e.f. 21.6.2003.] Save as otherwise provided in this Act, the powers of the University conferred by or under this Act shall be exercised in the University area and no educational institution beyond the said area shall be associated with or admitted to any privileges of the University:Provided that the benefit of correspondence courses or external degree courses may be extended by the University to students outside the University area:Provided further that an educational institution situated outside the country may be associated with or admitted to the privilege of the University by sanctioning affiliation and the powers in this behalf shall be exercised by the University in the manner specified in section 59:Provided also that an educational institution situated within the University area may be associated with, or admitted to, any privileges in any other University or affiliated to a University established and incorporated including foreign Universities with the specific sanction of the State Government and in consultation with the University within whose jurisdiction the institution is situated. The manner and procedure for grant of such sanction shall be as prescribed in the statutes.[Provided also that, nothing in this sub-section pertaining to affiliation and correspondence courses shall be applicable to the Maharani Cluster University, Bengaluru and the Mandya University, Mandya.] [Inserted by Karnataka Act No. 15 of 2019, dated 2.3.2019.]Explanation. - For the purpose of this section ' foreign university' means a university which is not a university established under an Act of Parliament or of a State Legislature within India.(2)[ Any privilege enjoyed from Gulbarga University or the Karnataka University by any women college or other women educational institution before the date of commencement of the Karnataka State Universities (Amendment) Act, 2003 shall, with effect from such date as may be specified by the State Government in this behalf be deemed to be withdrawn and all such women colleges or educational institutions previously admitted to the privileges of, or affiliated to, the Gulbarga University or the Karnataka University shall be deemed to be admitted to the privileges of, or affiliated to, the Women University] [Inserted by Act 33 of 2003 with effect from 21.6.2003](3)[ Any privilege enjoyed from the Bangalore University by the colleges or educational institutions situated in [Tumkur District] [ Inserted by Act 10 of 2004, w.e.f. 1.10.2004.] before the commencement of the Karnataka State Universities (Amendment) Act, 2004 shall, with effect from such date as may be specified by the State Government in this behalf, be deemed to be withdrawn and all such colleges or educational institutions previously admitted to the privileges of, or affiliated to, the Bangalore University shall be deemed to be admitted to the privilege of, or affiliated to, the Tumkur University.](4)[ Any privilege enjoyed from the Kuvempu University by the colleges or educational institutions situated in Chitradurga and Davanagere districts before the date of commencement of the Karnataka State Universities (Amendment) Act, 2009 shall, with effect from such date as may be specified by the State Government in this behalf, be deemed to be withdrawn and all such colleges or educational institutions previously admitted to the privileges of, or affiliated to, the Kuvempu University shall be deemed to be admitted to the privileges of, or affiliated to, the Davanagere University.] [Inserted by Karnataka Act No. 15 of 2009, dated 18.8.2009.](5)[ Any privilege enjoyed from the Gulbarga University by the colleges or educational institutions situated in Bellary and Koppal districts or from the Karnataka University in Belgaum, Bagalkot, and Bijapur districts respectively before the commencement of the Karnataka State Universities (Amendment) Act, 2010 shall, with effect from such date as may be specified by the State Government in this behalf, be deemed to be withdrawn and all such colleges or educational institutions previously admitted to the privileges of, or affiliated to, the Gulbarga, or the Karnataka University shall be deemed to be admitted to the privilege of, or affiliated to, the Vijayanagara Sri Krishnadevaraya University, Bellary or the Ranichannamma University, Belgaum respectively.] [Inserted by Karnataka Act No. 30 of 2010, dated 7.7.2010.][[(9)] [Inserted by Karnataka Act No. 34 of 2015, dated 13.8.2015.] Any privilege enjoyed from the Bengaluru University by the college or educational institutions situated in the Karnataka Legislative Assembly Constituencies of Shanthinagar, Byatarayanapura, Yelahanka, Malleshwaram, Hebbal, Shivajinagar, Gandhinagar, Chamarajpet, Chickpet, Basavangudi, BTM Layout, Jayanagar and Rajajinagar of Bengaluru District before the commencement of the Karnataka State Universities (Amendment) Act, 2015 shall with effect from such date as may be specified by the State Government in this behalf, be deemed to be withdrawn and all such colleges or educational institutions previously admitted to the privileges of, or affiliated to Bengaluru University shall be deemed to be admitted to the privilege of, or affiliated, to the Bengaluru Central University.(10)[] [Renumbered '(7)' by Karnataka Act No. 15 of 2019, dated 2.3.2019.] Any privilege enjoyed from the Bengaluru University by the college or educational institutions situated in the Karnataka Legislative Assembly Constituencies of Srinivaspura, Mulbagal, Kolar Gold Field, Bangarapet, Kolar, Malur and Kolar PG centre of Kolar District; K.R.Puram, Pulakeshinagar, Sarvagnanagar, C V Raman Nagar and Mahadevpura of Bengaluru District; Gowribidanur, Bagepalli, Chikkaballapur, Sidalaghatta and Chintamani of Chikkaballapur District; Devanahalli, Doddaballapura and Hoskote of Bengaluru Rural District before the commencement of the Karnataka State Universities (Amendment) Act 2015 shall with effect from such date as may be specified by the State Government in this behalf, be deemed to be withdrawn and all such colleges or educational institutions previously admitted to the privileges of, or affiliated to Bengaluru University shall be deemed to be admitted to the privilege of, or affiliated, to the Bengaluru North University.](11)[ Any privilege enjoyed from the Bengaluru Central University by the Maharani's Science College for women, Maharanis Women Arts, Commerce and Management College, Bengaluru and Smt. V.H.D Central Institute of Home Science, Bengaluru, situated in the Karnataka Legislative Assembly Constituency of Gandhinagar, before the date of commencement of the Karnataka State Universities (Amendment) Act, 2019 shall, with effect from such date as may be specified by the State Government in this behalf, be deemed to be withdrawn and Maharani's Science College for Women, Maharanis Women Arts, Commerce and Management College, Bengaluru, Smt. V.H.D Central Institute of Home Science, Bengaluru previously admitted to the privileges of, or affiliated to, the Bengaluru Central University shall be deemed to be admitted to the privileges of the Maharani Cluster University as constituent colleges or a schools of the said University.(12)Any privilege enjoyed from the Mysuru University by the Government College (Autonomous), Mandya before the date of commencement of the Karnataka State Universities (Amendment) Act, 2019 shall, with effect from such date as may be specified by the State Government in this behalf, be deemed to be withdrawn and the Government College (Autonomous), Mandya shall be deemed to be admitted to the privileges of the Mandya University as constituent college or a school of the said University.] [Inserted by Karnataka Act No. 15 of 2019, dated 2.3.2019.]
