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[Cites 0, Cited by 0] [Section 42A(2)] [Section 42A] [Entire Act]

State of Gujarat - Subsection

Section 42A(2)(a) in Bhavnagar University (Amendment) Act, 1987

(a)for the purpose of satisfying itself whether the standards of education in such college, institution or Department are so developed that it would be in the interest of education to allow the college, institution or Department to enjoy autonomy in the specified matters-
(i)direct a local enquiry to be made by such body of persons authorised by the Executive Council in this behalf, out of whom at least one person shall be a representative of the University Grants Commission; and
(ii)make such further inquiry as may appear to it to be necessary;