Section 4 in Gujarat University (Amendment) Act, 1961
4. Affiliated collages and recognised institutions to comply with pertaining to medium of instruction.- In Chapter VI of the principal Act after section 38, the following section shall be inserted, namely:-
"38A (1) Every affiliated college and recognised institution, shall in respect of the medium of instruction, teaching, training and examination therein, comply with the provisions made in that behalf by this Act, and the Statutes, Ordinances and Regulations made under it.(2)If any affiliated college or recognised institution contravenes the provisions of sub-section (1), then notwithstanding anything contained in the other provisions of this Act-(a)the rights conferred on such college or institution by the affiliation or recognition shall stand withdrawn from the date of such contravention, and(b)such college or institution shall cease to be an affiliated college or recognised institution for the purposes of this Act.(3)Any dispute under sub-section (1) or (2) be referred to the Chancellor. The Chancellor shall decide the dispute and his decision shall be final."
