(1)Save as hereinafter otherwise provided, the local limits of jurisdiction of the University (hereinafter referred to as the territorial limits of the University) shall extend to the whole of West Bengal, but nothing in this Act shall affect the powers exercised or exercisable by the university known as Rabindra Bharati established and incorporated under the Rabindra Bharati Act, 1961.(2)Notwithstanding anything in sub-section (1), the territorial limits of the University shall not include any area which, for the time being, is included within the local limits of jurisdiction of any other university, not being the university known as Rabindra Bharati referred to in subsection (1), established by law within West Bengal.(3)The University shall, in respect of every college or institution situated outside the territorial limits of the University, but deemed to be affiliated to it on the appointed day under clause (b) of sub-section (9) of section 59, continue to exercise the powers conferred by or under this Act until such college or institution is disaffiliated in accordance with the provisions of this Act.(4)Any college or institution situated outside the territorial limits of the University may, with the sanction of the State Government, apply to the University for admission to the privileges of the University, and such college or institution may, subject to such conditions and restrictions as the University may, with the approval of the State Government, think fit to impose, be admitted to the privileges of the University.
