- [(1) Save as otherwise provided in this Act, the powers of the University conferred by or under this Act shall not extend beyond the limits of the districts and the local limits of the police station of Bijpur in the district of North 24-Parganas.Explanation. - For the purpose of this sub-section, "local limits of the police station of Bijpur" shall mean the local limits of the police station of Bijpur as declared generally or specifically by the State Government under clause (8) of section 2 of the Code of Criminal Procedure, 1973, and in force on the date of commencement of this Act.] [[Sub-Section (1) substituted by W.B. Act 9 of 1998, which was earlier as under :-'(1) Save as otherwise provided in this Act, the powers of the University conferred by or under this Act shall not extend beyond the local limits of the police-stations specified below, that is to say,-Police-stations of Kalyani, Chakda and Haringhata in the district of Nadia and police-station of Bijpur in the district of 24-Parganas.Explanation. - For the purpose of this sub-section, 'the local limits of a police-station' shall mean the local limits thereof in accordance with a notification or notifications issued under clause (s) of sub-section (1) of section 4 of the Code of Criminal Procedure, 1898, and in force on the date of commencement of this Act.'.]](2)No other University shall have jurisdiction to recognize or grant affiliation to any college or institution or centre within the aforesaid limit.(3)Notwithstanding anything contained in sub-section (1), any college, institution or centre situated beyond the limits of [the police station] [Words substituted for the words 'any police-station' by W.B. Act 9 of 1998.] referred to therein may, with the sanction of the State Government, apply to the University for affiliation and the University may, subject to such conditions and restrictions as it may with the approval of the State Government think fit to impose, affiliate to itself such college, institution or centre and admit the same to all the privileges of the University.(4)[ Notwithstanding anything contained in any other law for the time being inforce, with effect from such date as the State Government may, by notification in the Official Gazette, appoint in this behalf (hereinafter referred to in this section as the said date),-(a)such colleges existing on the said date within the limits of the districts as may be specified in the notification, shall-(i)be deemed to be affiliated to the University and shall continue to be so affiliated until the University otherwise directs; and(ii)cease to be affiliated to the University of Calcutta or any other University to which they may have been affiliated before the said date;(b)any Teacher, Principal or member of the Governing Body of any such college holding, by virtue of his being such Teacher, Principal or member, any office in or under the University of Calcutta or any of the authorities of the said University, shall cease to hold such office, and the vacancy so caused shall be deemed to be a casual vacancy for the purposes of the Calcutta University Act, 1979;(c)no college or institution situated within the local limits of the jurisdiction of the University, but not admitted to its privileges, shall be associated with, or be admitted to, the privileges of any other university except with the previous approval of the State Government.]
