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[Cites 0, Cited by 2] [Section 33(5)] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(5)(a) in The Gujarat University Act, 1949

(a)that the college (other than a Government college or a college maintained by the Government) shall within such period, as may be determined by the Executive Council, be under the management of a governing body which shall include amongst its members, the Principal of the college, a representative of the University to be nominated by the Vice-Chancellor and three representatives of the teachers of the college and at least one representative each of the members of the non-teaching staff and the students of the college, to be elected respectively from amongst such teachers, members of the non-teaching staff and students;