Section 48A(6) in Saurashtra University (Amendment) Act, 1968
(6)Where the State Government sanctions the proposals, it shall by an order published in the Official Gazette confer on the college specified in the proposals, power to regulate the admission of students to the college, the courses of studies in the college, the instructions, teaching and training in the course of studies, the holding of examination and the conduct of such examinations and power to make the necessary rules for the purpose after consulting the Syndicate and such other powers as may have been specified in the proposals.
