Section 5(10) in The Karnataka State Universities Act, 2000
(10)[] [Renumbered '(7)' by Karnataka Act No. 15 of 2019, dated 2.3.2019.] Any privilege enjoyed from the Bengaluru University by the college or educational institutions situated in the Karnataka Legislative Assembly Constituencies of Srinivaspura, Mulbagal, Kolar Gold Field, Bangarapet, Kolar, Malur and Kolar PG centre of Kolar District; K.R.Puram, Pulakeshinagar, Sarvagnanagar, C V Raman Nagar and Mahadevpura of Bengaluru District; Gowribidanur, Bagepalli, Chikkaballapur, Sidalaghatta and Chintamani of Chikkaballapur District; Devanahalli, Doddaballapura and Hoskote of Bengaluru Rural District before the commencement of the Karnataka State Universities (Amendment) Act 2015 shall with effect from such date as may be specified by the State Government in this behalf, be deemed to be withdrawn and all such colleges or educational institutions previously admitted to the privileges of, or affiliated to Bengaluru University shall be deemed to be admitted to the privilege of, or affiliated, to the Bengaluru North University.]
