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State of Gujarat - Section

Section 46 in The Maharaja Sayajirao University of Baroda Act, 1949

46. Honorary degrees.

- If not less than two-thirds of the members of the Syndicate recommend that an honorary degree, [* * *] [The word 'stitle' was deleted by Bombay 52 of 1950, Section 31.] or other academic distinction be conferred on any person on the ground that he is, in their opinion, by reason of eminent position and attainments, a fit and proper person to receive such degree, [*] [The word 'title' was deleted by Bombay 52 of 1950, Section 31.] or other academic distinction, and where such recommendation is supported by a majority of not less than two-thirds of the members of the Senate, present at the meeting of the Senate, the Senate may confer on such person the honorary degree, [*] [The word 'title' was deleted by Bombay 52 of 1950, Section 31.] or other academic distinction so recommended and without requiring him to undergo any examination.