96. Colleges and other institutions within the jurisdiction of the University.
(1)All colleges and other educational institutions within the areas to which the jurisdiction of the University constitute under this Act extends, which immediately before the commencement of this Act were recognised by or were affiliated to the University of Calicut as institutions providing courses of study for admission to examinations of that University for degrees, diplomas and other academic distinctions, shall be deemed to be institutions recognised by or, affiliated to, the Kannur University constituted under this Act, and the provisions of this Act shall apply accordingly.(2)Any student of any college within the areas referred to in sub-section (1) and affiliated to the University of Calicut immediately before the commencement of this Act shall be permitted to complete his course under the University of Calicut, and the University constituted under this Act shall provide for the instruction of such students in accordance with the course of study in the University of Calicut and shall comply with such direction as may be given to it by the University of Calicut in respect of those students.
