Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 51A(2)] [Section 51A] [Entire Act] State of Gujarat - Subsection Section 51A(2)(b) in The Gujarat University Act, 1949 (b)such termination is approved by the Vice-Chancellor or any officer of the University authorised by the Vice-Chancellor in this behalf: