Section 34 in Gujarat University (Amendment) Act, 1972
34. Amendment of section 37 of Bom. 50 of 1949.- In section 37 of the principal Act-
(1)in sub-section (1), for the words, brackets and figure "sub-section (1) of’ the words, brackets and figure "sub-section (5) of" shall be substituted;(2)in sub-section (4), for the words "shall make a report to the senate" the following words and proviso shall be substituted, namely:-"shall by a resolution withdraw, wholly or partially, or modify, the rights conferred by affiliation:Provided that where the views of the Academic Council with regard to the withdrawal or modification of the rights conferred by affiliation are not acceptable to the Executive Council, the Executive Council shall, before passing such resolution, refer the matter again to the Academic Council, with or without its comments and the Academic Council shall communicate again to the Executive Council its views in the matter.";(3)sub-sections (5) and (6) shall be deleted;(4)in sub-section (7)-(a)for the words, brackets and figure "Where by an order made under sub-section (6)" the words, brackets and figure "Where by a resolution passed under sub-section (4)" shall be substituted;(b)for the words "in the order" at the end, the words "in the resolution" shall be substituted;(5)after sub-section (7), the following sub-sections shall be added, namely;-"(8) Where a resolution withdrawing wholly or partially, or modifying the rights conferred by affiliation is passed under sub-section copy of the same shall be sent to the Principal of the college concerned who may make an appeal to the State Government against such resolution and the decision of the State Government in such appeal shall be final.(9)The Executive Council may on recommendation of the Academic Council recommend to the State Government withholding or reduction of a grant to an affiliated college which on a report by an inspection committee or otherwise is found to be making persistent default in carrying out the conditions of affiliation".
