Section 17(1) in The Jammu and Kashmir Private Colleges (Regulation and Control) Act, 2002
(1)A private college or a private institution imparting education in academic or technical fields beyond 10+2 standard which has been established without permission of the Government as laid down in "The Jammu and Kashmir Private Education Institution (Regulation and Control) Act, 1967 and affiliated to a University with its seat outside the State in contravention of Kashmir and Jammu University Act, 1969, shall for the purposes of this Act, be treated as unauthorized.
