Section 29(1B) in The Gujarat University Act, 1949
(1B)[ Notwithstanding anything contained in sub-section (1) and Statute 173 or any other Statutes of the University relating to the qualifications for enrolment as the students of the University, Statutes in Schedule III shall, on the commencement of the Gujarat University (Second Amendment) Act, 1978 (Gujarat 31 of 1978), be deemed to be Statutes, providing for the qualifications for enrolment as the students of the University, under section 42: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time after the commencement of the said Act, subject however to the condition that no such Statute shall be amended, repealed, or added to, before the enrolment of the students of the University in the academic year immediately after such commencement.] [Sub-section (IB) inserted by Gujarat 31 of 1978, dated 29th September, 1978.]
