Section 7 in The Baba Farid University of Health Sciences Act, 1998
7. Jurisdiction and admission to privileges.
(1)No college in the State of Punjab imparting education in Health Sciences shall, save with the consent of the University and the sanction of the Government, be associated with or seek admission to any privileges of any other University in India or abroad.(2)Any such privilege enjoyed from any other University before the appointed date by any Medical College or institution of Health Sciences situated in the State, shall be deemed to be withdrawn with effect from such date as may be notified by the Government.(3)With effect from the date as notified under sub-section (2), all colleges and other educational institutions of Health Sciences in the State of Punjab, previously admitted to the privileges of or affiliated to Guru Nanak Dev University, Amritsar; Panjab University, Chandigarh and Punjabi University, Patiala or any other University, Council or affiliating body shall be deemed to be admitted to the privileges, or affiliated to the University.(4)The colleges and other educational and research institutions of Health Sciences, situated in the Union Territory of Chandigarh, may also be granted affiliation and admitted to the privileges of the University by the Board of Management for special reasons to be recorded in writing.
