6. Power of State Government to enlarge or reduce University area and consequential provision.
(1)Where there is any change in the boundaries of any of the areas specified in the Schedule, the State Government may, after consultation with the Universities concerned, by notification in the Official Gazette, and with effect from such date as may be specified in such notification, enlarge or reduce the boundaries of the areas aforesaid in order to correspond with such change.(2)If, immediately before the said date, the area so added was included in the area of any other University established by law in the State of Maharashtra (but excluding the Shreemati Nathibai Damodar Thackersey Women's University), the State Government shall, by like notification, direct that the area so added shall, with effect from the said date, cease to be included in the area of such other University, and, on and from the said date, all the educational institutions within such area shall cease to be associated with, or to enjoy the privileges of such other University.
