61A. [ Appointment of first Rector. [Section 61A was inserted by Bombay 19 of 1950, section 4.]
- Notwithstanding anything contained in section 12, the State Government may appoint the first Rector for a period not exceeding two years from the date on which the Gujarat University (Amendment) Act, 1950 (Bombay IX of 1950), comes into force and on such terms and conditions as the State Government thinks fit.]
