Section 30(xi) in The Gujarat University Act, 1949
(xi)generally all matters for which provision is, in the opinion of the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).], necessary for the exercise of the powers conferred or the performance of the duties imposed upon the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] by this Act or the Statutes.
