Section 39 in Biju Patnaik University of Technology Act, 2002
39. Transfer of affiliation of existing institutions.
(1)Notwithstanding anything contained in any other law, all Colleges and Institutions imparting education in engineering and technology including information technology and its application, architecture, pharmacy, applied arts and crafts, management and -applied sciences othei than the Colleges and Institutions referred to in section 37 existing in the State and affiliated to any other University immediately before the date of commencement of this Act, shall be deemed to have been disaffiliated from the respective other Universities and have been affiliated to the University from that day 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 in consistent with provisions made in or under this Act and of any law made by Parliament as it may deem fit, and the Colleges or Institutions shall be bound to comply with those 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 any such College or Institution concerned does not comply with the terms and conditions so imposed.(2)For the purpose of the deemed affiliation provided in sub-section (1) every College or Institution concerned shall submit a copy of the valid letter of affiliation granted by other University 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.
