Section 7 in The West Bengal University of Health Sciences Act, 2002
7. Jurisdiction and admission to privileges.
(1)No institution or college or educational center in the State of West Bengal imparting education in Health Sciences, shall save with the consent of the University and the sanction of the Government shall, be associated with, or seek admission to, any privileges of any other University in this State or in this country or abroad.(2)Any privilege, enjoyed from any other university before the appointed day by any Medical College or institution of Health Sciences situated in this State, shall be deemed to be withdrawn with effect from such date as may be notified by the Government.(3)All colleges, institutions and educational centers of Health Sciences in the State of West Bengal previously admitted to the privileges of, or affiliated to, the University of Calcutta, the University of Burdwan, the University of North Bengal, the University of Kalyani, the Vidyasagar University, the Jadavpur University, the Rabindra Bharati University and the Viswa Bharati University or any other Government recognized university, Council or affiliating body, with effect from the date as may be notified under sub-section (2), shall be deemed to be admitted to the privileges of or affiliated to, the University.
