Section 35 in The Gujarat Agricultural Universities Act, 2004
35. Affiliated college and recognized institution to comply with provisions pertaining to medium of instruction.
(1)Every affiliated college or recognised institution shall, in respect of the medium of education in agriculture and allied sciences, research in agriculture and programmes of extension education and examination therein, comply with the provisions made in that behalf by this Act, the Statutes and the Regulations.(2)If any affiliated college or recognised institution contravenes the provisions of subsection (1), then, notwithstanding anything contained in the other provisions of this Act,-(a)the rights conferred on such college or institution by the affiliation or recognition shall stand withdrawn from the date of such contravention; and(b)such college or institution shall cease to be an affiliated college or recognised institution for the purposes of this Act.(3)If any affiliated college or recognised institution affected by sub-section (2) raises any dispute as to the withdrawal of its rights of affiliation or recognition, then such dispute shall be referred to the State Government and the State Government shall decide the dispute and its decision shall be final.
