Section 5(5) in The Karnataka State Universities Act, 2000
(5)[ Any privilege enjoyed from the Gulbarga University by the colleges or educational institutions situated in Bellary and Koppal districts or from the Karnataka University in Belgaum, Bagalkot, and Bijapur districts respectively before the commencement of the Karnataka State Universities (Amendment) Act, 2010 shall, with effect from such date as may be specified by the State Government in this behalf, be deemed to be withdrawn and all such colleges or educational institutions previously admitted to the privileges of, or affiliated to, the Gulbarga, or the Karnataka University shall be deemed to be admitted to the privilege of, or affiliated to, the Vijayanagara Sri Krishnadevaraya University, Bellary or the Ranichannamma University, Belgaum respectively.] [Inserted by Karnataka Act No. 30 of 2010, dated 7.7.2010.][[(9)] [Inserted by Karnataka Act No. 34 of 2015, dated 13.8.2015.] Any privilege enjoyed from the Bengaluru University by the college or educational institutions situated in the Karnataka Legislative Assembly Constituencies of Shanthinagar, Byatarayanapura, Yelahanka, Malleshwaram, Hebbal, Shivajinagar, Gandhinagar, Chamarajpet, Chickpet, Basavangudi, BTM Layout, Jayanagar and Rajajinagar of Bengaluru District before the commencement of the Karnataka State Universities (Amendment) Act, 2015 shall with effect from such date as may be specified by the State Government in this behalf, be deemed to be withdrawn and all such colleges or educational institutions previously admitted to the privileges of, or affiliated to Bengaluru University shall be deemed to be admitted to the privilege of, or affiliated, to the Bengaluru Central University.
