Section 42D(4) in Bhavnagar University (Amendment) Act, 1987
(4)Where in the case of an autonomous college, autonomous recognised institution or autonomous University Department the rights conferred under section 42A are withdrawn by an order made under sub-section (3), the college, institution, or, as the case may be, the Department shall cease to be an autonomous college, institution or Department from the date specified in the order.
