Section 7(2) in Gujarat Ayurved University (Amendment) Act, 1968
(2)The term of office of the members to be elected to the Syndicate for the first time under clause (vii) of sub-section (1) of section 19 of the principal Act shall be coterminous with the term of office of the members elected to the Syndicate under clause (vi) of sub-section (1) of section 19 of the principal Act before the commencement of this Act and holding office immediately before such commencement.
