Section 29(10) in Gujarat University (Amendment) Act, 1972
(10)Notwithstanding anything contained in the foregoing provisions of this section, any college situate within the University area which immediatetly before the commencement of the Gujarat University (Amendment) Act, 1972 (Guj. 6 of 1973) is affiliated to any other University established by law, may, at any time after such commencement, send to the Registrar a letter of application for affiliation to the University and on receipt of such letter, if the Executive Council is satisfied, after each inquiry as it deems fit, that the minimum requirements for affiliation are to a reasonable extent complied with by such college, it may, after consultation with the Academic Council and with the previous sanction of the State Government, grant affiliation to such college in such courses of instruction as it deems fit, subject to the fulfillment of the conditions referred to in sub-section (5) within such period as may be specified in the order granting affiliation".
