(1)All colleges [within the University Area] [These words were substituted for the words 'within the Ahmedabad Area' by Gujarat 6 of 1973, section 42 (1).] which are admitted to the privileges of the University under sub-section (3) of section 5 and all colleges within the said area which may hereafter be affiliated to the University shall be the constituent colleges of the University.(2)All institutions [within the University Area] [These words were substituted for the words 'within the Ahmedabad Area' by Gujarat 6 of 1973, section 42 (1).] recognized under sections 35 and 63 [or approved under section 35A] [These words, figures and letter were inserted by Gujarat 6 of 1973, section 42 (2).] shall be the constituent institutions of the University.(3)No educational institution situate [within the University Area] [These words were substituted for the words 'within the Ahmedabad Area' by Gujarat 6 of 1973, section 42 (1).] shall, save within the consent of the University and the sanction of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, be associated in any way with, or seek admission to any privileges of, any other University established by law.(4)The relations of the constituent colleges and [constituent, recognized or approved institutions] [These words were substituted for the words 'within the Ahmedabad Area' by Gujarat 6 of 1973, section 42 (1)] [within the University Area] [These words, figures and letter were inserted by Gujarat 6 of 1973, section 42 (2).] shall be governed by the Statutes to be made in that behalf, and such Statutes shall provide in particular for the exercise by the University of the following powers in respect of the constituent degree colleges and [constituent, recognized or approved institutions] [These words were substituted for the words 'Constituent, recognized institutions' by Gujarat 6 of 1973, section 42 (3).]:-(i)to lay down minimum educational qualifications for the different classes of teachers and tutorial staff employed by such colleges and institutions and conditions of their service;(ii)to approve the appointments of the teachers made by such colleges and institutions;(iii)to require each such college and institution to contribute a prescribed quota of recognized teachers in any subject for teaching on behalf of the University;(iv)to co-ordinate and regulate the facilities provided and expenditure incurred by such colleges and institutions in regard to libraries, laboratories and other equipments for teaching and research;(v)to require such colleges and institutions when necessary, to confine the enrolment of students to certain subjects;(vi)to levy contributions from such colleges and institutions and make grants to them; and(vii)to require satisfactory arrangements for tutorial and similar other work in such colleges and institutions and to inspect such arrangements from time to time:Provided that a constituent degree college or a constituent recognized institution shall supplement such teaching by tutorial or other instruction, teaching or training in a manner to be prescribed by the Regulations to be made by the Academic Council.(5)Subject to the provisions of the Statutes [the Board of University Teaching and Research] [These words were substituted for the words 'the Board of University Teaching' by Gujarat 6 of 1973, section 42 (4).] shall organize and co-ordinate the instruction, teaching and training [within the University Area] [These words were substituted for the words 'within the Ahmedabad Area' by Gujarat 6 of 1973, section 42 (1).]:[Provided that no Statute shall be so made as to be inconsistent with the provisions of section 42A and any Statute in force immediately before the coming into force of the Gujarat University (Amendment) Act, 1972 (Gujarat 6 of 1973) shall, to the extent to which it is inconsistent with the said provisions, be void.] [This proviso was added by Gujarat 6 of 1973, section 43.]
