(5)Subject to the provisions of the Statutes [the Board of University Teaching and Research] [These words were substituted for the words 'the Board of University Teaching' by Gujarat 6 of 1973, section 42 (4).] shall organize and co-ordinate the instruction, teaching and training [within the University Area] [These words were substituted for the words 'within the Ahmedabad Area' by Gujarat 6 of 1973, section 42 (1).]:[Provided that no Statute shall be so made as to be inconsistent with the provisions of section 42A and any Statute in force immediately before the coming into force of the Gujarat University (Amendment) Act, 1972 (Gujarat 6 of 1973) shall, to the extent to which it is inconsistent with the said provisions, be void.] [This proviso was added by Gujarat 6 of 1973, section 43.]
