Section 3(5) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(5)With effect from the commencement of this Act, all educational institutions admitted to the privileges of the Patna University established under the Patna University Act, 1951 (Bihar Act XXV of 1951) or of the University of Bihar established under the University of Bihar Act, 1951 (Bihar Act XXVII of 1951) and situated within the territorial jurisdiction of the University shall, so far a may b consistent with the provisions of this Act, be deemed to be colleges admitted to the privileges of that University :Provided that if in respect of any educational institution the Syndicate of the University of Bihar established under the University of Bihar Act, 1951 (Bihar Act XXVII of 1951) has made for its affiliation a recommendation which is subsisting at the time of commencement of this Act, such institution shall be deemed to be admitted to the privileges of the University within whose territorial jurisdiction is situated, if an order to that effect is made by the State Government.
