Section 6 in Indira Kala Sangit Vishwavidyalaya Act, 1956
6. [ Territorial exercise of powers. [Substituted by M.P. Act No. 41 of 1973.]
(1)Save as otherwise provided in this Act, the powers conferred on the Vishwavidyalaya by or under this Act, shall extend to the whole of Chhattisgarh.(2)Notwithstanding anything in any other law for the time being in force, no institution imparting instruction exclusively in music and fine arts or either of them within the limits specified in sub-section (1) shall be associated in any way with or be admitted to any privileges of any other University incorporated by law in India, and any such privileges granted by any such other University to any such institution shall be deemed to be withdrawn-(a)where such institution is situated in the Mahakoshal region, upon the commencement of this Act in that region; and(b)where such institution is situated in any region other than the Mahakoshal region, upon the commencement of the Indira Kala Sangit Vishwavidyalaya (Amendment) Act, 1973;and no such institution situated within the said limits shall, save with the sanction of the Kulapati, be associated in any way with or seek admission to any privileges of any other University incorporated by law in India :Provided that nothing contained therein shall apply to schools and colleges within the aforesaid limits imparted instruction among other subjects in music or fine arts or both and affiliated to any other University in Chhattisgarh or the Chhattisgarh Madhyamik Shiksha Mandal :Provided further that any institution not admitted to the privileges of any other University incorporated by law, which imparts instruction in music or fine arts or both and which is situated outside Chhattisgarh may apply to the Vishwavidyalaya and the Vishwavidyalaya may, subject to such conditions and restrictions as it may think fit to impose, admit such institution to the privileges of the Vishwavidyalaya.]
