Section 42A(5) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(5)Where the State Government sanctions the proposals, it shall be an order published in the Official Gazette confer on the college, institution or Department specified in the proposals, powers to regulate the admission of students to the college, institution or, as the case may be, the Department, prescribing the course of studies in the college, institution or Department, the imparting of instructions, teaching and training in the course of studies, the holding of examination and such other powers as may have been specified in the proposals.
