Section 29(1AA) in The Gujarat University Act, 1949
(1AA)[ Notwithstanding anything contained in sub-section (1), the Statutes in Schedule IA shall, on the commencement of the Gujarat University (Amendment) Act, 1978, be deemed to be the Statutes providing for matters for which provisions have been made in the said Schedule"Provided that the Court shall be competent to amend, repeal or add to, any of these Statutes in the manner hereinafter provided at any time, after the commencement of the said Act, subject however to the condition that no such Statute shall be amended, repealed or added to, before the Vice-Chancellor is appointed for the first time after such commencement.] [Sub-section (1AA) inserted by Gujarat 23 of 1978, dated 13th April, 1978.](IA)[ Notwithstanding anything contained in sub-section (1), the Statutes in Schedule II shall, on the commencement of the Gujarat University (Amendment) Act, 1972 (Gujarat 6 of 1973), be deemed to be the Statutes providing for the constitution of the authorities of the University specified in clauses (v), (vi), (vii), (viii), (ix) and (x) of section 15 and for other matters for which provisions have been made in the said Schedule:Provided that the Court shall be competent to amend, repeal or add to any of these Statutes in the manner hereinafter provided at any time after the commencement of the said Act, subject however, to the condition that no such Statutes relating to the appointment of any officer or constitution of any authority of the University shall be amended, repealed or added to before any such officer is appointed or any such authority is constituted for the first time after such commencement.] [Sub-section (IA) was inserted by Gujarat 6 of 1973, section 24.]
