Section 27 in Gujarat University (Amendment) Act, 1972
27. Amendment of section 32 of Bom. 50 of 1949.- In section 32 of the principal Act,-
(1)in sub-section (1), for the words "The Acadcmic Council may, subject to the approval of the Syndicate," the words "The Academic Council, and subject to the approval of the Academic Council, each Faculty, may" shall be substituted;(2)in sub-section (2), for the words, brackets and letters "in clauses (iv) to (vii)" the words, brackets and letters "in clauses (v) to (vii)" shall be substituted;(3)after sub-section (2), the following sub-section shall be added, namely:-"(3) All Regulations made by the Academic Council or any Faculty and all Rules made by any authority or Board shall have effect from such date as the authority making the Regulations or Rules, may direct:Provided that a Regulation or a Rule which involves expenditure from the University Fund shall not be effective until it is approved by the Executive Council".
