(1) Notwithstanding anything contained in any other law for the time being in force, a Minority Educational Institution may seek recognition as an affiliated college of a Scheduled University of its choice.

(2) The Scheduled University shall consult the Government of the State in which the minority educational institution seeking affiliation under sub- section (1) is situate and views of such Government shall be taken into consideration before granting affiliation. CHAPTER IV FUNCTIONS AND POWERS OF COMMISSION CHAPTER IV FUNCTIONS AND POWERS OF COMMISSION