Section 40 in Biju Patnaik University of Technology Act, 2002
40. Exclusion of jurisdiction of other Universities.
- Notwithstanding anything contained in any other law, no University in the State other than the University established under this Act shall grant affiliation to any College or Institution which offers courses or programmes of education, research and training in the field of engineering and technology including information technology, and its application, architecture, pharmacy, applied arts and crafts, management and applied sciences, after the date of commencement of this Act:Provided that nothing in this section shall, save as otherwise provided in this Act, apply to-(i)any constituent College, Institution or Department of any other University or of a deemed University within the meaning of section 3 of the University Grants Commission Act, 1956 (3 of 1956) which is directly managed, controlled and financed by such University or deemed University; and(ii)general Colleges or Institutions affiliated to other Universities which are mainly offering courses in subjects other than engineering and technology including information technology and its application, architecture, pharmacy, applied arts and crafts, management and applied sciences.
