Section 10(2) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(2)[(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:][Provided that in any case where for any reason whatsoever a person is not nominated-(a)under sub-clause (i) by the Executive Council and the Academic Council jointly, or by the Vice-Chancellors, or(b)under sub-clause (iii) by the Chairman of the University Grants Commission, it shall be lawful for the Chancellor to nominate a person to be a member of the Committee in any such case.](c)The Chancellor shall appoint one of the three members of the Committee as its Chairman.
