Section 14 in Saurashtra University (Amendment) Act, 1968
14. Insertion of section 60A in Guj. 39 of 1965.- After section 60 of the principal Act, the following section shall be inserted, namely:-
"60A. Duty of University to develop standards of education in certain University Colleges within three years.- (1) It shall be the duty of the University to so develop the standards of education in each of the following University Colleges, namely,-(1)the Samaldas Arts College, Bhavnagar,(2)the P.P. Institute of Science, Bhavnagar and(3)the M.J. College of Commerce, Bhavnagar,that the University College shall, within a period not exceeding three years from the date of the commencement of the Saurashtra University (Amendment) Act, 1968 become capable of exercising the powers of an autonomous college under section 48A.(2)On or before the expiry of the period specified in sub-section (1), the Registrar shall make a report to the State Government recommending conferment of autonomy on the University Colleges mentioned in sub-section (1), and thereupon, notwithstanding anything contained in section 48A, the State Government, may by an order published in the Official Gazette, confer on such University Colleges the powers referred to in sub-section (6) of section 48A, and such other powers connected with such autonomy as it may deem fit."
