Section 22(2) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(2)Each Faculty shall consist of-(i)All Chairmen of the Boards of Studies for the subjects comprised in the Faculty;[***] [Clause (ii) was deleted by Gujarat 7 of 1987, Section 14 (1) (a).](iii)the University professors of subjects comprised in the Faculty and not covered by clauses (i) and (ii);(iv)[ One University reader of the subject comprised in the Faculty to be nominated by Vice-Chancellor by rotation, in the manner specified by the Statutes; [Clauses (iv) and (v) were substituted for the original, Gujarat 7 of 1987, Section 14 (1) (b).](v)One member who is a teacher to be nominated by the Vice-Chancellor by rotation from amongst the members of the Board of Studies other than the Chairman in the manner specified by the Statutes.][(2-A) As soon as the Faculty is constituted under sub-section (2), it may co-opt as its additional members two persons who are experts in the subject comprised in the Faculty, whether they are or are not connected with the University as its members, teachers or otherwise.] [Sub-section (2A) was inserted, Gujarat 7 of 1987, Section 14 (2).]
