Section 42A(5) in Bhavnagar University (Amendment) Act, 1987
(5)Where the State Government sanctions the proposals, it shall by an order published in the Official Gazette confer on the college, institution or Department specified in the proposals, powers to regulate the admission of students fo the college, institution or, as the case may be, the Department, prescribing the course of studies in the college, institution or Department, the imparting of instructions, teaching and training in the course of studies, the holding of examination anti such other powers as may have been specified in the proposals.
