(1)The jurisdiction of the University shall extend to the colleges namely the Patna College, the Patna Science College, Bihar College of Engineering, the Patna Law College, the Patna Training College, the Magadh Mahila College, the Patna Women's College, the Women's Training College, Patna, the Bihar National College and the Vanijya Mahavidyalaya and attached hostels and other buildings forming parts of such colleges and hostels, and all the Departments maintained by the Patna University established under the Patna University Act, 1961 (The Bihar Act no. 3 of 1962) together with its building and other buildings forming parts of the University.(2)The State Government may, by a notification published in Official Gazette, transfer any teaching institution situated within the limit of Patna Development Authority on such conditions as the State Government and the University may deem fit to impose, and on such a transfer having been made such a college shall be admitted to the privileges of the University.(3)The State Government may by a notification published in the Official Gazette, withdraw any educational institution from the jurisdiction of the University on such conditions as the State Government and the University may think fit to impose.(4)Persons of Indian nationality residing within the territories of the Indian Union shall be entitled to seek admission in the correspondence courses conducted by the University.
