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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(2) in Gujarat University (Amendment) Act, 1972

(2)in sub-section (4), for the words "shall make a report to the senate" the following words and proviso shall be substituted, namely:-"shall by a resolution withdraw, wholly or partially, or modify, the rights conferred by affiliation:Provided that where the views of the Academic Council with regard to the withdrawal or modification of the rights conferred by affiliation are not acceptable to the Executive Council, the Executive Council shall, before passing such resolution, refer the matter again to the Academic Council, with or without its comments and the Academic Council shall communicate again to the Executive Council its views in the matter.";