Section 30(1) in The Gujarat Ayurved University Act, 1965
(1)The Syndicate shall have the power [after consultation with the Board of Post-Graduate Teaching and Research] [These words were inserted by Gujarat No. 30 of 2003, dated 19th September 2003.] to approve an institution as a "approved institution" for specialised studies, laboratory' work, internship, of institutions research or other academic work in the Ayurvedic system of medicine [approved by the Board of Post-Graduate Teaching and Research] [These words added by Gujarat No. 30 of 2003, dated 19th September 2003.] under the guidance of a single qualified teacher.
