7. University to have exclusive jurisdiction to provide for instruction, and teaching etc. agriculture in allied sciences.
(1)The University, shall have exclusive jurisdiction throughout the area specified in sub- section (1) of Section 6 to provide for instruction, teaching and training in agriculture and allied sciences and notwithstanding anything contained in the law relating to incorporation of any other University in the State, no other University shall be competent to provide for instruction, teaching and training in agriculture and allied sciences.(2)Notwithstanding anything contained in this Act or Statutes and Regulations made thereunder any student of the College of Agriculture, Gwalior, Indore, Sehore, Khandwa, Ganjbasoda, College of Horticulture, Mandsaur and College of Veterinary Science and Animal Husbandry, Mhow (Indore) who immediately prior to the date of coming into force of this, Act was studying for or was eligible to appear in any examination, as the case may be, in Agriculture and other allied Sciences of the Jawaharlal Nehru Krishi Vishwavidyalaya, shall be permitted to complete his course in preparation therefor, and the University shall provide for such period not exceeding five years and in such manner as may be prescribed by the Statutes for the instruction, teaching; training and examination of such students in accordance with the course of studies of the Jawaharlal -Nehru Krishi Vishwavidyalaya.
