5. Colleges not to be affiliated to any other University.
(1)No college within the University area shall be affiliated to any University other than the [Madurai-Kamaraj University] [This expression was substituted for the expression 'the Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of 1978) which was deemed to have come into force on the 22nd July 1978.](2)[ No institution affiliated to, or associated with, or maintained by any other University established by or under any law in force shall be recognised by the University for any purpose except with the prior approval of the Government and the concerned University.(3)Notwithstanding anything contained in any other law for the time being in force, any affiliation or recognition granted by any other University established, by, or under any law in force, to any institution within the University area, prior to 19th August, 1983 shall be deemed to have been withdrawn on and from the said date.] [This clause was inserted by the Madras University and Madurai-Kamaraj University (Amendment) Act, 1983 (Tamil Nadu Act No.46 of 1983).]
