Section 5(12) in The Karnataka State Universities Act, 2000
(12)Any privilege enjoyed from the Mysuru University by the Government College (Autonomous), Mandya before the date of commencement of the Karnataka State Universities (Amendment) Act, 2019 shall, with effect from such date as may be specified by the State Government in this behalf, be deemed to be withdrawn and the Government College (Autonomous), Mandya shall be deemed to be admitted to the privileges of the Mandya University as constituent college or a school of the said University.] [Inserted by Karnataka Act No. 15 of 2019, dated 2.3.2019.]
