Section 15(4) in Sardar Patel University Act, 1955
(4)if the number of names enrolled under sub-clauses (1) and (2) is [two] [This word was substituted for the word 'five' by Gujarat 8 of 1966, 11 (2)(B) (iv) (d).] or less than [two] [This word was substituted for the word 'five' by Gujarat 8 of 1966, 11 (2)(B) (iv) (d).], each person whose name is so enrolled shall be deemed to have been elected;Provided that the right of electing representatives on the Senate shall not extend beyond the period of twenty years from the date of the acceptance of such donation by the college, institution or [University] [This word was substituted for the word 'Syndicate', by Gujarat 8 of 1966, Section 11(2)(B) (iv) (e).] as the case may be.[*****] [Explanation I was deleted, by Gujarat 8 of 1966, 11 (2)(B) (v).]Explanation II: - For the purposes of clauses (iii) and (iv) of paragraph (B), the value of the property means, in the case of property donated, whether prior to or after the date of the coming into force of this Act, the market value of the property at the date of acceptance. The decision as to the market value shall rest with the Syndicate and shall be final.(C)[Fifteen] [This word was substituted for the words 'Five' by Gujarat 8 of 1966, 11(2)(c).] persons nominated by the State Government.
