Section 37 in Utkal University of Culture Act, 1999
37. Transfer of affiliation of existing institutions.
(1)Notwithstanding anything contained in the Orissa Universities Act, 1989, (Orissa Act 5 of 1989) all colleges and institutions imparting education in literary arts, visual and performing arts existing in State and affiliated to other Universities immediately before the dale of commencement of this Act shall be deemed to have been disaffiliated from the respective other Universities and have been affiliated to the University for such period and subject to such terms and conditions, as had been specified in the order of the respective Universities from which they obtained the affiliation:Provided that the University may impose such other terms and conditions' for continuation or further extension of the terms of affiliation, not inconsistent with provisions made in or under this Act, as it may deem fit and the College or Institution shall be bound to comply with such terms and conditions, within Such reasonable time as may be prescribed by the University:Provided further that the University shall have power to alter or withdraw the affiliation deemed to have been granted under this sub-section, if the College or Institution concerned does not comply with the terms and conditions so imposed.(2)For- the purpose of deemed affiliation provided in sub-section (1), the College or institution concerned shall submit a copy of the valid letter of affiliation granted by other Universities concerned to the Registrar of the University within a period of three months from the date of commencement of this Act and the acknowledgement of the receipt of such copy by the University shall be a valid evidence for the purpose of such deemed affiliation:Provided that the Bibhuti Kanungo College of Arts and Crafts, Bhubaneswar the College of Arts and Crafts, Khallikotej the Utkal Sangeet Mahavidyalaya and the Odissi Research Centre, Bhubaneswar shall be deemed to have been affiliated to the University immediately on the commencement of this Act.
