Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42B] [Entire Act] State of Gujarat - Subsection Section 42B(2) in Bhavnagar University (Amendment) Act, 1987 (2)The Standing Committee shall exercise such of the powers of the college, institution or Department under section 42A as the college, institution or Department may delegate to it.