Section 30 in Jawaharlal Nehru Technological Universities Act, 2008
30. Disaffiliation of Engineering Colleges etc. in the State.
(1)On and from the date of commencement of this Act,-(a)the constituent colleges in the University area except the college of Architecture and Fine Arts, which are affiliated to the Jawaharlal Nehru Technological University, immediately before the commencement of this Act, shall be formed into and maintained as constituent colleges of the Jawaharlal Nehru Technological University, specified in the Schedule-II.(b)the colleges in the University area, except the college of Architecture and Fine Arts which are affiliated to or recognized by the Jawaharlal Nehru Technological University, Hyderabad immediately before the commencement of this Act, shall be deemed to be affiliated to or recognized by the Jawaharlal Nehru Technological University specified in the Schedule-II under this Act and the provisions of this Act shall, as far as may, apply accordingly.(2)On and from the date of commencement of this Act,-(i)the control and management of the colleges specified in subsection (1);(ii)all the properties, assets and liabilities and the rights and obligations of the Jawaharlal Nehru Technological University, in relation thereto; and(iii)all obligations of the Government in relation to the said colleges; shall stand transferred to, vest in, or devolve upon the concerned Jawaharlal Nehru Technological University specified in the Schedule-II.
