Section 5 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
5. Jurisdiction and admission to privileges.
(1)No educational institution within the University area shall, save with the sanction of the State Government and the University, be associated in any way, with or seek admission to any privileges of, any other University established by law.(2)Any such privileges enjoyed from the Saurashtra University before the date on which this Act comes into force by any educational institution situate within the University area shall be deemed to be withdrawn with effect from such date.(3)With effect on and from such date all educational institutions admitted to the privileges of the Saurashtra University situate within the University area shall be deemed to be admitted to the privileges of the University, and such institutions shall, on and from such date cease to be associated with and to enjoy the privileges of the Saurashtra University and the Saurashtra University Act, 1965 (Gujarat 39 of 1965) shall thereupon cease to apply to them. 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 Saurashtra University immediately before such date.(4)Any educational institution in the State of Gujarat situate outside the University area or in other territories outside the State may, subject to such conditions and restrictions as the University and the State Government think fit to impose, be admitted to the privileges of the University.
