Section 6 in Andhra Pradesh Universities Act, 1991
6. Admission of educational institutions or colleges.
(1)No college or institution outside the University area shall form part of, or be affiliated to or recognised by or be admitted to the privileges of the University:Provided that the colleges and institutions in the territories specified in Clause (b) of sub-section (1) of Section 8 of the States Reorganisation Act, 1956, (Central Act 37 of 1956), which formed part of the State of Hyderabad as it existed immediately before the 1st November, 1956, shall continue to be affiliated to or be recognised by the Osmania University, until such time as that University may determine;Provided further that the institution of research and higher learning outside the concerned University area may be recognised in the manner prescribed by the Statutes.(2)No college or institution within the concerned University area shall, after the commencement of this Act, form part of, or be affiliated to, or be recognised by, or seek admission to any privileges of any other University: Provided that nothing contained in this sub-section shall apply to any such college or institution within the concerned University area and which formed part of, or was, affiliated to, recognised by, any other University prior to such commencement.(3)Every college or institution which was affiliated to associated with or recognised or maintained by any of the Universities in the Schedule as the commencement of this Act shall continue to be affiliated to or associated with or recognised or maintained by that University.
