Section 4 in The Gujarat Educational Institutions (Regulation) Act, 1984
4. Power to add to Schedule.
(1)Where the State Government is of the opinion that the establishment and maintenance of educational institutions for conducting courses of instruction leading to the grant of a certificate should be regulated by this Act it may by notification in the Official Gazette add to the Schedule such certificate and thereupon the Schedule shall be deemed to have been amended accordingly.(2)Every notification issued under sub-section (1) shall be laid for not less than thirty days before the State Legislature as soon as possible after it is issued and shall be subject to rescission by the State Legislature or to such modification as the State Legislature may make, during the session in which it is so laid or the session immediately following. Any rescission or modification so made by the Legislature shall be published in the Official Gazette and shall thereupon take effect.
