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State of Gujarat - Section

Section 5 in The Gujarat University Act, 1949

5. Jurisdiction and admission to privileges.

(1)No educational institution situate within the University area shall, save with the sanction of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, 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 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this section comes into force by any educational institution situate within the University area shall be deemed to be withdrawn with effect from such date.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 University of Bombay 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 institution to all such privileges as they had from the University of Bombay immediately before such date.
(4)Any educational institutions in the [State of Gujarat] [These words were substituted for the word 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] situate outside the University area or in other territories outside the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may, subject to such conditions and restrictions as the University and the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government think fit to impose, be admitted to the privileges of the University.
(5)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, direct that this Act shall cease to apply to any area included in the University area and on such date as may be specified in the notification; and on and from the said date all the educational institutions situate within the said area shall cease to be associated with and to enjoy the privileges of the University.