Section 6(2) in The West Bengal University of Technology Act, 2000
(2)Notwithstanding anything contained in any other law for the time being in force, no college or institution providing courses of study or programmes of education, research or training in the field of engineering, technology or management and situated in West Bengal, but not admitted to the privileges of the University, shall be admitted to the privileges of any other university except with the prior approval of the State Government :Provided that nothing in this sub-section shall, save as otherwise provided in this Act, apply to-(a)any constituent college, institution, Faculty or Department of any other university or of any institution for higher education deemed to be a university under section 3 of the University Grants Commission Act, 1956, directly managed, controlled and financed by such university or such institution for higher education deemed to be a university under section 3 of that Act, or(b)any other college or institution affiliated to any other university mainly providing courses of study in subjects other than engineering, technology or management.Explanation. - For the avoidance of doubt it is hereby declared that the State Government shall decide whether a college or institution mainly provides courses of study in subjects other than engineering, technology or management.
