Section 23(3) in The Maharaja Sayajirao University of Baroda Act, 1949
(3)The term of office of the elected members of the Syndicate, save as herein otherwise provided shall be [three] [This word was substituted for the word 'two' by Bombay 52 of 1950, Section 17 (b).] years.[* * *] [Sub-section (4) was deleted, by Bombay 52 of 1950, Section 17 (c).]
