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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1)(xxii) in The Gujarat University Act, 1949

(xxii)to recommend to the Court on the advice of Academic Council the conferment of autonomy on any affiliated college, a University College, a University Department or a recognized institution entitling it to privileges in the matters of admission of students, prescribing the courses of study, imparting instruction, teaching and training in the courses of study, the holding and conduct of examinations and the powers to make necessary rules for these purposes;