5. Jurisdiction and admission to privileges of the 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 :Provided that, any educational institution in the State of Maharashtra, or in any other territory, may subject to such conditions and restrictions as the University and the State Government may think fit to impose, be admitted to the privileges of the University :Provided further that, the benefit of correspondence courses or external degree courses may be extended by the University to students outside the University area.(2)No educational institution situate 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 privileges 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 whose jurisdiction 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, whose jurisdiction 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)Any privileges 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institution within the area of another University before the date on which this Act comes into force shall not be withdrawn without the sanction of the State Government.
