(3)Notwithstanding anything contained in any other law for the time being in force and with effect from such date as the State Government may, by notification in the Official Gazette, appoint in this behalf under sub-section (1) and upon admission of the colleges to the privileges of the University under sub-section (2) as the case may be-(a)such colleges existing on the said date within the limits of the jurisdiction, shall-(i)be deemed to be affiliated to the University and continue to be so affiliated until the University otherwise directs; and(ii)cease to be affiliated from any other University to which they may have been affiliated before the said date subject to the conditions that nothing in this Act shall affect the powers exercised by the West Bengal University of Technology, the West Bengal University of Health Sciences, or such other University as may be notified by the State Government from time to time;(iii)any person of any such college or institution holding any post under the previously affiliated University shall cease to hold such post or office;(b)no college or institution situated within the local limits of the jurisdiction of the University, but not admitted to its privileges, shall be associated with or be admitted to the privileges of any other University except with the prior approval of the State Government;Explanation. - For the purpose of this section, to enable higher education to reach the unreached, the territorial limit shall not be insisted upon in the matter of Distance Education Mode of Learning.
