Section 5(2) in The Karnataka State Universities Act, 2000
(2)[ Any privilege enjoyed from Gulbarga University or the Karnataka University by any women college or other women educational institution before the date of commencement of the Karnataka State Universities (Amendment) Act, 2003 shall, with effect from such date as may be specified by the State Government in this behalf be deemed to be withdrawn and all such women colleges or educational institutions previously admitted to the privileges of, or affiliated to, the Gulbarga University or the Karnataka University shall be deemed to be admitted to the privileges of, or affiliated to, the Women University] [Inserted by Act 33 of 2003 with effect from 21.6.2003]
