(3)No educational institution situate [within the University Area] [These words were substituted for the words 'within the Ahmedabad Area' by Gujarat 6 of 1973, section 42 (1).] shall, save within the consent of the University and the sanction of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, be associated in any way with, or seek admission to any privileges of, any other University established by law.
