Section 74 in Kerala University of Health Sciences Act, 2010
74. Admission to privileges of other Universities.
(1)No college in the State of Kerala imparting education in Health and Allied Sciences shall, save with the consent of the University and the sanction of Government, be associated in any way with or seek admission to, any privileges of any other University in India or abroad, except Deemed Universities permitted to operate in the State by the Government and the University Grants Commission and Institutions established by the Government of India or Autonomous Centres or Institutions under the Central Government.(2)Any such privilege enjoyed by any Medical College or Institution of Health and Allied Sciences situated in the State before the date of commencement of this Act shall be deemed to be withdrawn with effect from such date of commencement of the Act or such date as may be notified by the Government.(3)On and from the date of commencement of this Act or other date as may be notified by the Government, all colleges and autonomous institutions of Health and Allied Sciences previously admitted to the privileges of, or affiliated to the Universities specified in the Schedule appended to this Act, shall be deemed to be admitted to the privileges of, or affiliated to, the Kerala University of Health Sciences established under section 3 of this Act.
