Section 79(2) in The Bombay Reorganisation Act, 1960
(2)The Central Government may, at any time before the 1st day of October, 1960, by notification in Official Gazette, specify in the Thirteenth Schedule any other institution existing on the appointed day in the State of Maharashtra or of Gujarat, and on the issue of such notification, the Schedule shall be deemed to be amended by the inclusion of the said institution therein.
