Section 4(17A) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(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 privilege in the matters of admission of students, prescribing the courses of study, imparting instruction in teaching and training in the courses of study, the holding and conduct of examinations and the powers to make necessary rules for the purpose; [Clauses (17A) and (17B) were inserted by Gujarat 7 of 1987, Section 4 (2).]
