Section 3(1) in The Karnataka State Universities Act, 2000
(1)The Universities established under section 3 of the Karnataka State Universities Act, 1976 shall be deemed to have been established under this Act with their territorial jurisdictions as here in after provided namely:-(a)The Bangalore University with headquarters at Bangalore and territorial jurisdiction extending over the districts of Bangalore, Bangalore Rural, Kolar and Tumkur.(b)The Gulbarga University with headquarters at Gulbarga and territorial jurisdiction extending over the districts of Bellary, Bidar, Gulbarga, Koppal and Raichur.(c)The Karnataka University with headquarters at Dharwad and territorial jurisdiction extending over the districts of Bagalkot, Belgaum, Bijapur, Dharwad, Gadag, Haveri and Uttara Kannada.(d)The Kuvempu University with headquarters at Shankaraghatta and territorial jurisdiction extending over the districts of Chikmagalur, Chitradurga, Davangere and Shimoga.(e)The Mangalore University with headquarters at Konaje, Mangalore Taluk and territorial jurisdiction extending over the districts of Dakshina Kannada, Kodagu and Udupi.(f)The Mysore University with headquarters at Mysore and territorial jurisdiction extending over the districts of Chamarajanagar, Hassan, [Mandya, except Government College (Autonomous), Mandya] [Substituted 'Mandya' by Karnataka Act No. 15 of 2019, dated 2.3.2019.] and Mysore.
