Section 77 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
77. Prohibition of simultaneous membership of authorities of Saurashtra and Bhavnagar Universities.
- Notwithstanding anything contained in the Saurashtra University Act, 1965 (Gujarat 39 of 1965), if any person who is a member of any of the authorities of the Saurashtra University immediately before the date of the commencement of this Act is chosen as a member of any of the authorities of the University established under this Act, then, such person's seat in the concerned authority of the Saurashtra University shall become vacant, unless he has previously resigned such seat:Provided that if such person is so chosen by nomination such person shall be entitled to exercise option, within a period of fifteen days of his being so chosen, whether he desires to retain his seat in the concerned authority of the Saurashtra University or to accept the seat in the authority of the University to which he is nominated.
