Section 6 in The West Bengal University of Technology Act, 2000
6. Jurisdiction.
(1)Notwithstanding contained elsewhere in this Act or in any other law for the time being in force, with effect from such date as the State Government may, by notification, appoint in this behalf (hereinafter referred to in this section as the said date),-(a)all colleges and educational institutions imparting education in engineering, technology and management and affiliated to any other university in the State established under any law of the state of West Bengal-(i)shall be deemed to be affiliated to the University for such period and subject to such terms and conditions, if any, as may be imposed by any university to which such college or institution was affiliated before the said date, until the University issues directions otherwise, not inconsistent with the provisions of this Act or any other law for the time being in force, and(ii)shall cease to be affiliated to the University to which any such college or institution may have been affiliated before the said date;(b)any Principal, teacher, or other employee, or any member of the Governing Body, by whatever name called, or any student, of any such affiliated college or institution, holding, by virtue of his being such Principal, teacher, or other employee, or member or student, any office in or under any university or any of the authorities of such university to which such college or institution was affiliated before the said date, shall cease to hold such office and the vacancy so caused shall be deemed to be a casual vacancy for the purposes of the law of the State of West Bengal under which that university was established;(c)whenever the University issues directions in addition to the requirements stipulated in sub-clause (i) of clause (a), the affiliated institution shall be bound to comply with such terms and conditions as may be incorporated in the directions of the University within such reasonable time as may be prescribed by the University;(d)the University shall have power to alter or withdraw the affiliation deemed to have been granted under this section, if the affiliated institution does not comply with all the terms and conditions of such affiliation;(e)for the purpose of deemed affiliation under this sub-section, it shall be competent for the University to satisfy itself in such manner as it may decide, if an affiliated institution was validly affiliated to any university established under any Bengal or West Bengal Act before the said date.(2)Notwithstanding anything contained in any other law for the time being in force, no college or institution providing courses of study or programmes of education, research or training in the field of engineering, technology or management and situated in West Bengal, but not admitted to the privileges of the University, shall be admitted to the privileges of any other university except with the prior approval of the State Government :Provided that nothing in this sub-section shall, save as otherwise provided in this Act, apply to-(a)any constituent college, institution, Faculty or Department of any other university or of any institution for higher education deemed to be a university under section 3 of the University Grants Commission Act, 1956, directly managed, controlled and financed by such university or such institution for higher education deemed to be a university under section 3 of that Act, or(b)any other college or institution affiliated to any other university mainly providing courses of study in subjects other than engineering, technology or management.Explanation. - For the avoidance of doubt it is hereby declared that the State Government shall decide whether a college or institution mainly provides courses of study in subjects other than engineering, technology or management.
