- [(1) Save as hereinafter otherwise provided, the local limits of jurisdiction of the University (hereinafter referred to as the territorial limits of the University) shall extend to an area within a radius of three and a half kilometers from the place where the University has its offices.] [Section 5 renumbered as sub-Section (1) of that Section and sub-Section (2) inserted by W.B. Act 5 of 1983.](2)[ Notwithstanding anything contained in sub-section (1), any college or Institution situated beyond the territorial limits of the University may, with the sanction of the State Government, apply to the University for affiliation or recognition of any course or courses of study (leading to any degree, diploma or certificate of the University) conducted by the college or Institution, as the ease may be, and the University may, subject to such conditions and restrictions as it may with the approval of the State Government think fit to impose, affiliate to itself, or recognize the course or courses of study conducted by, such college or Institution and admit the college or the Institution, as the case may be, to all the privileges of the University.] [Section 5 renumbered as sub-Section (1) of that Section and sub-Section (2) inserted by W.B. Act 5 of 1983.]
