Section 3(3) in St Xavier's University, Kolkata Act, 2016
(3)The University shall be a unitary University having no power to provide affiliation to any college:Provided that the University may have as many constituent college situated within the territory of West Bengal and exclusively established and administered by the sponsoring trust, and such college may, notwithstanding anything contained in any other law for the time being in force, be admitted within the privileges of the University with prior approval of the State Government and with effect from such date and on such terms and conditions, as the State Government may, by notification in the Official Gazette, specify.
