(1)The Chancellor, [the Vice-Chancellor and the Pro-Vice Chancellor of the University] [Substituted for 'the Vice-Chancellor of the University' by Gujarat 10 of 1982, dated 24th February, 1982 (w.r.e.f. 09-12-1981).] and [the members] [These words were substituted for the words 'the member' by Bombay 18 of 1953, section 3 and Second Schedule] of the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).], the [Executive Council] [These words were substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] and the Academic Council of the University and all persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of "The Gujarat University".
