Section 10(1) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(1)[The Vice-Chancellor shall be appointed by the Chancellor in consultation with the State Government] [These words were substituted for the words 'The Vice-Chancellor shall be appoinied by the State Government' by Gujarat 7 of 1987, Section 6 (1).] from amongst three persons recommended under sub-section (3) by a committee appointed for the purpose under subsection (2).
