Section 5 in The Gujarat Ayurved University Act, 1965
5. Jurisdiction and admission to privileges.
(1)No Ayurvedic institution within the State of Gujarat shall, save with the sanction of the State Government and the University, be associated in any way with or seek admission to any privileges of any other University established by law.(2)With effect from the date on which his section comes into force, all institutions situate in the State of Gujarat and functioning immediately before the said date as institutions recognised under Section 27 of the Gujarat Medical Practitioners Act, 1963, shall be deemed to be admitted to the privileges of the University and the University shall, so far as it may be consistent with this Act, admit each such institution to the privileges of the University as an affiliated college, recognised institution or as the case may be, approved institution.(3)Any Ayurvedic institution situate outside the State of Gujarat may, subject to such conditions and restrictions as the University and the State Government may think fit to impose, be admitted to the privileges of the University.
