Section 6 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
6. Territorial jurisdiction.
(1)Save as otherwise provided in this Act, the powers conferred on the Vishwa Vidyalaya by or under this Act, [shall extend to the whole of Madhya Pradesh [x x x] [Substituted by M.P. Act No. 20 of 1987.]].(2)Notwithstanding anything contained in any other law for the time being in force, no educational institution [situated within the areas specified in sub-section (1)] [Substituted by M.P. Act No. 20 of 1987.] and run by the Government imparting instruction in agriculture and other allied sciences for bachelor's degree and/or above, shall be associated in any way with or be admitted to any privilege of any other university incorporated by law in India and any such privilege granted by any such other university to any educational institution within the State prior to the commencement of this Act, shall be deemed to be withdrawn on the commencement of this Act, [and shall institutions hall stand affiliated to the Vishwa Vidyalaya till the date they are transferred to the Vishwa Vidyalaya under Section 55.] [Inserted by M.P. Act No. 3 of 1965.](3)The research and extension work undertaken or conducted by or on behalf of the State Government in the field of agriculture and allied sciences [within the areas specified in sub-section (1)] [Substituted by M.P. Act No. 20 of 1987.] shall be coordinated with and integrated into the activities of the Vishwa Vidyalaya,-(a)with effect from such date or dates as the State Government may, by notification, specify and different dates may be specified for co-ordination and integration; and(b)in such manner and to such extent as may be determined by the State Government in consultation with the Board.
