Section 5 in The West Bengal State University (Barasat, North 24-Parganas) Act, 2007.
5. Jurisdiction of University.
(1)Save as hereinafter otherwise provided, the local limits of jurisdiction of the University (hereinafter referred to as the territorial limits of the University) shall not extend beyond the limits of any district referred to in clause (6) of section 2.(2)Notwithstanding anything contained in sub-section (1), any college or institution situated beyond the limits of any district, with the sanction of the State Government, may apply to the University for affiliation and the University may, subject to such conditions and restrictions as it may, with the approval of the State Government, think fit to impose, admit the same to all the privileges of the University.(3)Notwithstanding anything contained in any other law for the time being in force, with effect from such date as the State Government may by notification in the Official Gazette appoint in this behalf (hereinafter in this section referred to as the said date) -(a)such colleges existing on the said date within the limits of the district as may be specified in the notification, 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 to the University of Calcutta or 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 Health Science and the West Bengal University of Technology;(b)any Teacher, Principal or member of Governing Body of any such college or institution holding, by virtue of his being such Teacher, Principal or member of Governing Body, any office in or under the University of Calcutta or any of the authority of the said University, shall cease to hold such office and the vacancy so caused shall be deemed to be a casual vacancy for the purpose of the Calcutta University Act, 1979;(c)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.
