Section 4(2) in Bhavnagar University (Amendment) Act, 1987
(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;
