Section 5 in Maharaja Ranjit Singh State Technical University Act, 2014
5. Territorial exercise of the powers.
(1)The territorial limits in which the University shall exercise its powers and perform its duties, shall be Bathinda, Barnala, Faridkot, Fatehgarh Sahib, Fazilka, Ferozepur, Mansa, Moga, Sri Muktsar Sahib, Patiala and Sangrur Districts of the State of Punjab and other regions outside the State of Punjab, as may be decided by the Board from time to time subject to relevant regulations and statutes.(2)Notwithstanding anything contained in any other law for the time being in force, any college imparting technical education and situated within the limits of the area provided under sub-section (1), shall with effect from such date, as may be notified in this behalf by the State Government, be deemed to be associated with and admitted to the privileges of the University and shall cease to be associated in any way with, or admitted to any privileges of the Punjab Technical University, Jalandhar:Provided that any student of any such college affiliated to the Punjab Technical University, Jalandhar before the said date, who was studying for any degree or diploma examination of the Punjab Technical University, Jalandhar, shall be permitted to complete his course in preparation therefor and the University shall hold for such students the examination in accordance with the curricula of study in force in that University for such period, as may be prescribed by regulations:Provided further that any such student may, until any such examination is held by the University, be admitted to the examination of the Punjab Technical University, Jalandhar and be conferred the degree, diploma or any other privileges of that University for which he qualifies on the result of such examination.
