Section 5 in Veer Narmad South Gujarat University Act, 1965
5. Jurisdiction and admission to privileges.
(1)No educational institution within the University Area shall, save with the sanction of the State Government and the University, be associated in any way with or seek admission to any privileges of, any other University established by law.(2)Any such privileges enjoyed from the Gujarat University before the date on which this section comes into force by any educational institution situate within the University Area shall be deemed to be withdrawn with effect from such date.(3)With effect from such date all educational institutions admitted to the privileges of the Gujarat University and situate within the University Area shall be deemed to be admitted to the privileges of the University, and the University shall, as far as may be possible and consistent with this Act, admit such institutions to all such privileges as they had from the Gujarat University.(4)Any educational institution in the State of Gujarat situate outside the University Area or in other territories outside the State may, subject to such conditions and restrictions as the University and the State Government think fit to impose, be admitted to the privileges of the University.(5)The State Government may, by notification in the Official Gazette, direct that this Act shall cease to apply to any area included in the University Area and on such date as may be specified in the notification and on from the said date all the educational institutions situate within this said area shall cease to be associated with and to enjoy the privileges of the University.
