Section 61(2) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
(2)Notwithstanding anything contained in this Act, but subject to the approval of the appointing authority, it shall be lawful for a committee appointed under sub-section (1) to co-opt such number of persons who are not members of the appointing authority as its members as it thinks fit.
