Section 6 in Bhavnagar University (Amendment) Act, 1987
6. Amendment of section 10 of Guj. 26 of 1978.- In the principal Act, in section 10,-
(1)in sub-section (1), for the words "The Vice-Chancellor shall be appointed by the State Government", the words "The Vice-Chancellor shall be appointed by the Chancellor in consultation with the State Government" shall be substituted;(2)in sub-section (2), for clause (a), the following clause shall he substituted, namely:-"(a) For the purposes of sub-section (1), the Chancellor shall appoint a Committee which shall consist of the following members, namely:-(i)two members (not being persons connected with the University or with any affiliated college, recognised institution or approved institution) out of whom one shall be a person nominated in the manner prescribed by the Statutes by the Executive Council and the Academic Council jointly and the other shall be a person nominated in the manner prescribed by the Statutes by the Vice-Chancellor of all the Universities established by law in the State of Gujarat;(ii)one member to be nominated by the Chancellor;(iii)one member to be nominated by the Chairman of the University Grants Commission".(3)in sub-section (3), for the words "shall recommend to the State-Government the names of the persons so selected" the words shall recommend to the Chancellor the names of the persons so selected arranged in an alphabetical order shall be substituted;(4)in sub-section (6), for the words "one of the Deans nominated by the Chancellor", the words "the senior professor nominated by the Chancellor" shall be substituted.
