Section 17 in The Jammu and Kashmir Private Colleges (Regulation and Control) Act, 2002
17. Unauthorized colleges.
(1)A private college or a private institution imparting education in academic or technical fields beyond 10+2 standard which has been established without permission of the Government as laid down in "The Jammu and Kashmir Private Education Institution (Regulation and Control) Act, 1967 and affiliated to a University with its seat outside the State in contravention of Kashmir and Jammu University Act, 1969, shall for the purposes of this Act, be treated as unauthorized.(2)Franchise institutions sponsored by or affiliated with any non-Government organizations based within or outside the State shall also be treated as unauthorized institutions for the purposes of this Act.(3)Unauthorized institutions shall be liable to closure with effect from the date of commencement of this Act:Provided that an institution running courses after due affiliation with or accreditation from Shri Mata Vaishno Devi University, Indira Gandhi National Open University (IGNOU), Department of Electronics Accreditation of Computer Courses Society (DOEACC Society) and other such autonomous organizations shall not be liable to closure if it seeks permission on the commencement of this Act, from the Government to run the recognized courses.
