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State of Gujarat - Section

Section 4 in Bhavnagar University (Amendment) Act, 1987

4. Amendment of section 4 of Guj. 26 of 1978.- In the principal Act, in section 4,-

(1)in clause (10), for the words "University Departments, University Centres and recognised institutions", the words "University Departments and recognised institutions" shall be substituted.
(2)after clause (17), the following clauses shall be inserted, namely:-"(17A) to submit to the State Government proposals for conferment of autonomy on any affiliated college or a University college or a University Department or a recognized institution entitling it to privileges in the matters of admission of students, prescribing the courses of study, imparting instruction in teaching and training in the courses of study, tip holding and conduct of examinations and the powers to make necessary rules for the purpose;
(17B)to recommend to the State Government withdrawal of autonomy conferred on any affiliated college, recognized institution or a University college or Department;".