Section 4 in Visvesvaraya Technological University Act, 1994
4. Jurisdiction and admission to privileges.
(1)No college in the State of Karnataka imparting education in Engineering, Technology shall, save with the consent of the University and the sanction of the Government, be associated in any way with or seek admission to any privileges of any other university in India or abroad.(2)Any such privilege enjoyed from other university before the appointed date by any Engineering College or Institution of Technology situated in the State shall be deemed to be withdrawn with effect from such date.(3)With effect on and from the date of commencement of this Act, all colleges and autonomous institutions of Engineering and Technology previously admitted to the privileges of or affiliated to the Universities of Mysore, Bangalore, Karnataka, Mangalore, Gulbarga and Kuvempu shall be deemed to be admitted to the privileges or affiliated to the University.(4)[ Notwithstanding anything contained in this Act or the Karnataka State Universities Act, 1976, the affiliation of the Karnataka Regional Engineering College, Surathkal, to the University, with effect from such [date] [Inserted by Act 23 of 1999 w.e.f. 01.09.1999 by notification. Text of the notification is at the end of the Act.] as the Government may by notification specify, shall discontinue and shall be deemed to have been affiliated to the Mangalore University from the said date and be governed by the provisions of the Karnataka State Universities Act, 1976.]
