Section 43A(1) in Visvesvaraya Technological University Act, 1994
(1)Notwithstanding anything contained in this Act or the Statutes, Ordinances and Regulations made there under, the University may, with the prior concurrence of the State Government designate for such period as may be specified, an affiliated college, department or units as an Autonomous College for any course of study after following the procedure and subject to such conditions as may be specified in the statutes made in this behalf and with a view to improve the quality of educa tion and to introduce new and relevant courses of study.
