Section 4 in University of Heatlh Sciences, Karnal Act, 2016
4. Territorial exercise of powers.
(1)The University shall exercise its powers in the Karnal, Ambala, Panchkula, Yamunanagar, Kurukshetra, Kaithal, Panipat, Jind, Hisar, Fatehabad and Sirsa districts of the State.(2)Notwithstanding anything contained in any other State law for the time being in force, any institution or any college situated within the districts as mentioned in sub-section (1) on the date of commencement of this Act, be deemed to be associated with, and admitted to the privileges of University and shall cease to be associated in any way with, or be admitted to, any privileges of any other university and different dates may be notified for different colleges or institutions:Provided that-(i)any student of any institution or college associated with, or admitted to, any other university before the said date, who was studying for any degree or diploma examination of that university, shall be permitted to complete his course in preparation thereof and University shall hold for such students examinations in accordance with the curricula of study in force in that university for such period as may be prescribed by the Statutes, Ordinances and Regulations;(ii)any such student may, until any such examination is held by University, be admitted to the examination of the other university and be conferred the degree, diploma or any other privilege of that university for which he qualifies on the result of such examination.
