Section 49 in Kashmir and Jammu Universities Act, 1969
49. Affiliation of State educational institutions with the University of Kashmir and the University of Jammu.
(1)Notwithstanding anything contained in this Act or the Statutes with regard to the conditions of the recognition and affiliation of colleges and other educational institutions, all colleges and educational institutions, affiliated to or recognised by the University of Jammu and Kashmir under the provisions of Jammu and Kashmir University Act, 1965 shall, immediately after the commencement of this Act, become affiliated to or recognised by the University of Kashmir or the University of Jammu in the territorial jurisdiction of which such college or educational institution is situate, in the same subjects, up to the same standard and on the same conditions as these were affiliated or recognised before the commencement of this Act.(2)Notwithstanding anything contained in this Act or the Statutes or Regulation's any student in a college or any other educational institution affiliated to or recognised by the University of Jammu and Kashmir, who immediately before this Act comes into force was studying or was eligible for any examination under the provisions of the Jammu and Kashmir University Act, 1965, shall be permitted to complete his course in preparation therefor in either of the two Universities and each of the University shall provide for the instruction and examination of such student in accordance with the prospectus of studies of the Jammu and Kashmir University Act, 1965 unless otherwise decided by the respective University Council.
