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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(2) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

(2)As soon as the Academic Council is constituted under sub-section (1) it may co-opt as its additional members two eminent persons who are experts in any of the subjects taught in the University whether they are or are not connected with the University as its members teachers or otherwise:Provided that a member specified in any of the clauses (iii) to (vii) of sub-section (1) shall cease to hold office as such member if he ceases to be a Dean of Faculty Head of University Department Professor Reader, Lecturer, Head of a recognised institution, Principal of an affiliated colleges or as the case may be the Chairperson of a Board of Studies.