Section 7 in Karnataka Samskrita Vishwavidyalaya Act, 2009
7. Jurisdiction and admission to privileges.
- Notwithstanding anything contained in the Karnataka State Universities Act, 2000 (Karnataka Act 29 of 2001),-(i)the jurisdiction of the University shall extend to the whole of the State of Karnataka;(ii)no college in the State of Karnataka imparting education in samskrita and veda shall, save with the consent of the University and the sanction of the Government, be associated in any way with or seek admission to any privileges of any other University in India or abroad;(iii)any such privilege enjoyed from other University before the appointed date by any samskrita or veda college situated in the State shall be deemed to be withdrawn with effect from such date;(iv)on and from the date of commencement of this Act, all colleges and autonomous institutions including post-graduate departments imparting education in samskrita and veda previously admitted to the privileges of or affiliated to the Universities of Karnataka, Mysore, Bangalore, Tumkur, Gulbarga, Mangalore, Women and Kuvempu shall be deemed to be admitted to the privileges of or affiliated to the University:
