Section 44 in The Maharaja Sayajirao University of Baroda Act, 1949
44. Qualifications for enrolment of students of University.
- No student shall be enrolled as a student of the University unless he has passed-(i)the Secondary School Certificate Examination [*] [Words 'in the eleventh standard' deleted by Gujarat 14 of 2002, dated 6th April 2002 (w.e.f. 01-08-2002).] or the Higher Secondary School Certificate Examination] [conducted by the Gujarat Secondary and Higher Secondary Education Board] [Substituted by Gujarat 14 of 2002, dated 6lh April 2002 (w.e.f. 01-08-2002).], [*] [The words 'Bombay State' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] in such subjects [and with such standards of attainment] [These words were inserted by Bombay 52 of 1950, Section 30 (a).] as may be prescribed by the [Ordinances] [This word was substituted for the word 'Statutes', by Bombay 52 of 1950, Section 30 (a).]; or(ii)the Entrance Examination [if any, which may be instituted by the University with the consent of Government, and held in such subjects and in such manner as may be prescribed by the Ordinances] [These words were substituted for the words 'of the University' by Bombay 52 of 1950, Section 30 (b).]; or(iii)the Matriculation Examination of the University of Bombay held in or before March, 1948; or((iv) any other examination declared to be equivalent to the examination referred to in sub-clauses (i) and (iii) preceding, and possessing such further qualifications, if any, as may be prescribed by the [Ordinances] [This word was substituted for the word 'Statutes', by Bombay 52 of 1950, Section 30 (c).]:[Provided that a student who has passed Secondary School Certificate Examination in the tenth standard conducted by the Gujarat Secondary Education Board in such subjects and with such standards of attainment as may be prescribed by Statutes or any other examination prescribed as equivalent to the aforesaid examination may be enrolled as a student of the University for the purpose of such diploma courses as may be prescribed by Statutes.Explanation. - In this section, "Higher Secondary School Certificate Examination" means the examination of the students in the twelfth standard.] [This proviso was added by Gujarat 32 of 1978, Section 5, Schedule, Sr. No. 1 (b).]
