- [On a recommendation of the Academic Council, if not less than] [These words were substituted for the words 'If not less than' by Gujarat 6 of 1973, section 46 (i).] two-thirds of the members of the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] recommend that an honorary degree [* * *] [These words were deleted by Gujarat 6 of 1973, section 46 (ii).] or other academic distinction be conferred on any person on the ground that he is in their opinion, by reason of eminent position and attainments a fit and proper person to receive such, degree [* * *] [These words were deleted by Gujarat 6 of 1973, section 46 (ii).] or other academic distinction and when their recommendation is supported by a majority of not less than two-thirds of the members of the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] present at a meeting of the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).], such majority comprising not less than one-half of the members of the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] and the recommendation is confirmed by the Chancellor, the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] may confer on such person the honorary degree [***] [The word 'title' was deleted by Gujarat 6 of 1973, section 46 (ii).] or other academic distinction so recommended without requiring him to undergo any examination.
