Section 20(1) in Gujarat Private Universities Act, 2009
(1)The Governing Body of the University shall consist of the following members, namely:-(a)The President;(b)The Provost;(c)Four persons to be nominated by the sponsoring body out of whom two shall be eminent educationlist;(d)Two Deans or Directors of the constituent schools for centres of the University, by rotation, to be nominated by the Provost;(e)One expert of Management or Information Technology from outside the University to be nominated by the Governing Body;(f)Three experts representing other disciplines such as finance, legal, social sector to be nominated by the Governing Body;(g)One eminent industrialist to be nominated by the Government Body; and(h)Secretary to the Government of Gujarat, Higher and Technical Education or his representative not below the rank of Deputy Secretary to Government or the Deputy Commissioner - ex-officio.
