Section 6(5) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(5)It shall not be lawful for the University or for any college to maintain classes for the purpose of preparing students for admission to the University :Provided that the University or any college may maintain classes for preparing students who have passed the matriculation examination or secondary school examination or higher secondary school examination or any equivalent examination held by any other University or body incorporation by law for the time being in force and recognised by the University for admission to a degree course of the University.
