Section 38A(1) in The Gujarat University Act, 1949
(1)Every affiliated college and [recognized or approved institution] [These words were substituted for the words 'recognised institution' by Gujarat 6 of 1973, section 37 (1).], shall in respect of the medium of instruction, teaching, training and examination therein, comply with the provisions made in that behalf by this Act, and the Statutes, Ordinances and Regulations made under it.
