Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48A] [Entire Act]

State of Gujarat - Subsection

Section 48A(1) in The Saurashtra University Act, 1965

(1)Any affiliated college or University college may by a letter addressed to the Registrar, apply to the Syndicate to allow the college to enjoy autonomy in the matters of admission of students to the College, prescribing the courses of studies in the college, imparting education, holding of examinations and the conduct of examinations (hereinafter referred to as "the Specified matters)