Section 4 in Jharkhand University of Technology Act, 2011
4. Territorial Exercise of Powers.
- (i) The University shall, in the exercise of its powers under this Act, have jurisdiction over the whole of Jharkhand.Provided that the State Government may, by notification in the official Gazette, change the territorial jurisdiction of the University.(ii)All existing colleges or institutions affiliated to State universities(except the institutions affiliated to deemed University) on the date of commencement of this Act, imparting Technical Education or Education coming under the purview of All India Council for Technical Education (AICTE), New Delhi, shall be affiliated to this University.(iii)Every college or institution, other than an existing college, imparting technical education in the State, on the date of the commencement of this Act shall, with effect from such dates as may be notified in this behalf by the State Government, be deemed to be affiliated to the University established under section 3 and shall cease to be affiliated to, or associated with the University established by or under the Jharkhand State Universities Act, 2000, hereinafter referred to in this section as erstwhile University:Provided that a student pursuing his studies in Technical Education in any College or Institution, other than an existing college, on the date of such commencement, shall be entitled and be allowed to continue and complete such study under the erstwhile University after such commencement and the erstwhile University shall hold examination of such student and confer degree or any other academic distinction on him in accordance with the procedure in force for the time being in the erstwhile University.
