Section 6 in The Maharashtra Universities Act, 1994
6. Jurisdiction and admission to privileges of university.
(1)The territorial limits, within which the powers conferred upon the university by this Act shall be exercised, shall comprise the whole of the university area as specified against the name of such university in the Schedule:Provided that, the benefit of distance-education courses, correspondence course, open university courses or external degree courses of any university may, with the prior permission of the State Government, extend and cover the entire area of the State outside the university area.(2)Subject to the provisions of sub-section (3) of section 3, no educational institution situated within the university area shall, except with the consent of the university and the sanction of the State Government, be associated in any way with, or seek admission to any privilege of any other university established by law:Provided that, if an educational institution seeks to be associated with, or be admitted to the privileges of, a university, jurisdiction of which is not restricted to any State or area, such association or admission may be permitted by the State Government:Provided further that, if a university, the jurisdiction of which is not restricted to any State or area, wishes to establish a centre or other unit of research in the university area, it may do so with the sanction of the State Government.(3)Save as otherwise provided by or under this Act, any privilege enjoyed by any educational institution within the area of another university before the date on which this Act comes into force, shall not be withdrawn, without the sanction of the State Government.(4)[ If a new district is created by the State Government, the area of such district shall be under the jurisdiction of such university, as may be declared by the State Government, by notification in the Official Gazette, for the purpose of admission to the privileges of such university.] [This sub-section was added by Maharashtra 55 of 2000, section 5.]
