(1)No educational institution situate within the University area shall, save with the consent of the University and the sanction of the State Government, be associated in any officer way with, or seek admission to any privileges of, any University established by law.(2)Any such privilege enjoyed from such other 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this section comes into force, by any educational institution situate within the University area shall be deemed to be withdrawn with effect from such date.(3)With effect from such date all educational institutions admitted to the privileges of the Gujarat University and situate within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 immediately before such date;[****] [Sub-section (4) was deleted by Gujarat 15 of 1970, Section 4.]
