(2)No educational institution situate within the University area shall, except with the consent of the University and the sanction of the State Government, be associated in any way with, or seek admission to any privileges of, any other University established by law :Provided that, if an educational institution seeks to be associated with, or be admitted to the privileges of, a University whose jurisdiction is not restricted to any State or area, such association or admission may be permitted by the State Government :Provided further that, if a University, whose jurisdiction is not restricted to any State or area, wishes to establish a centre or other unit of research in the University area, it may do so with the sanction of the State Government.
