(4)[ Notwithstanding anything contained in any other law for the time being inforce, with effect from such date as the State Government may, by notification in the Official Gazette, appoint in this behalf (hereinafter referred to in this section as the said date),-(a)such colleges existing on the said date within the limits of the districts as may be specified in the notification, shall-(i)be deemed to be affiliated to the University and shall continue to be so affiliated until the University otherwise directs; and(ii)cease to be affiliated to the University of Calcutta or any other University to which they may have been affiliated before the said date;(b)any Teacher, Principal or member of the Governing Body of any such college holding, by virtue of his being such Teacher, Principal or member, any office in or under the University of Calcutta or any of the authorities of the said University, shall cease to hold such office, and the vacancy so caused shall be deemed to be a casual vacancy for the purposes of the Calcutta University Act, 1979;(c)no college or institution situated within the local limits of the jurisdiction of the University, but not admitted to its privileges, shall be associated with, or be admitted to, the privileges of any other university except with the previous approval of the State Government.]
