Section 3(4) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(4)No educational institution beyond the territorial jurisdiction of a University specified in sub-section (1) shall, except by an order of the State Government published in the Official Gazette, form part of or be admitted to the privileges of that University, and no such institution within the said territorial jurisdiction shall similary from part of or be recognised by or seek admission to any privileges of any other University incorporated by law in India, and any such recognition granted by any such other University to any such institution within the said territorial jurisdiction prior to the commencement of this Act shall be deemed to be withdrawn on the commencement of this Act :Provident that this sub-section shall not effect the provisions of the Kamehwar Singh Darbhanga Sanskrit Vishvavidyalaya Act, 1960 (Bihar Act VI of 1960).
