Section 5(4) in The Calcutta University Act, 1979.
(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.
