Section 16(10) in Veer Narmad South Gujarat University Act, 1965
(10)one by registered graduates in each of such additional Faculties as may be prescribed by the Statutes (from amongst themselves)Provided that-(i)every person elected under clause (i) to (iii) and under sub-clauses (a) to (e) of clause (iv) shall continue to hold the office of a member of the Senate only so long as he is a secondary teacher or head master or a teacher or a member of the electing body or bodies, as the case may be;(ii)for the purposes of the election of ordinary members a person entitled to stand as candidate or to vote in more than one constituency mentioned in clause (iii) and in sub-clause (e) of clause (iv) shall, before such date as may be appointed by the Statutes, select the constituency from which he desires to stand as a candidate or to vote at the election and shall not be entitled to stand or vote in more than one constituency.(B)Eight members to be nominated by the State Government from amongst distinguished educationists, social workers, trade unions, representatives of backward communities, women and such other class of persons.(C)Two members to be elected by the donors in the manner specified below from amongst themselves each donating money or property of the value of not less than one lakh of rupees to, or for the purposes of, the University.(i)If the donor is an individual, for the purpose of voting the name of each such donor shall be enrolled on the register maintained by the University.(ii)If the donor is an undivided Hindu Family, trust, firm, company or body corporate, for the purpose of voting, the name of the representative nominated from time to time by each such undivided Hindu Family, trust, firm, company or body corporate shall be enrolled on the register maintained by the University.(iii)Where sub-clause (iv) does not apply, the persons whose names are enrolled on the register under sub-clauses (i) and (ii) shall elect two members to the Senates.(iv)If the number of the names enrolled under sub-clauses (i) and (ii) is two or less than two, each person whose name is so enrolled shall be deemed to have been elected.Provided that the right of electing members on the Senate shall not extend beyond the period of twenty years from the date of the acceptance of such donation by the Syndicate.Explanation. - For the purposes of paragraph (C), the value of the property means, in the case of a property donated whether prior to or after the date of the coming into force of this Act, the market value of the property at the date of acceptance. The decision as to the market value shall rest with the Syndicate and shall be final.
