Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 95 in Mahatma Gandhi University Act 1985

95. 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 extends, which immediately before the commencement of this Act where recognized by, or were affiliated to the University of Kerala 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 recognized by, or affiliated to, the Mahatma Gandhi University under this Act and the provisions of this Act shall apply accordingly.
(2). Any student of any college within the area referred to in sub-section (1) and affiliated to the University of Kerala immediately before the commencement of this Act shall be permitted to complete his course under the University of Kerala, and theMahatma Gandhi University shall provide for the instruction of such students in accordance with the course of study in the University of Kerala and shall comply with such directions as may be given to it by the University of Kerala in respect of those students.