Section 13 in Bhavnagar University (Amendment) Act, 1987
13. Amendment of section 20 of Guj. 26 of 1978.- In the principal Act, in section 20, in sub-section (1),-
(1)after clause (i), the following shall be inserted, namely:-"(ia) The Pro-Vice-Chancellor, if any, ex-officio;"(2)clause (iii) shall be deleted;(3)for clauses (v) and (vi), the following clauses shall be substituted, namely:-"(v) not more than five Head of the University Department to be nominated by the Vice-Chancellor by rotation, in the maimer specified by the Statutes;(vi)One Head of the recognised institution to be nominated by the Vice-Chancellor by rotation from amongst; the Heads of recognised institutions, in the manner specified by the Statutes;"(4)for the proviso, the following proviso shall be substituted, namely:-"Provided that a member specified in any of the clauses (ii) to (vi) shall cease to hold office as such member if he ceases to be a than of a Faculty, a member of a Faculty, a Head of the University Department or, as the case may be, a Head of the recognised institutions.",
