Section 12 in Gujarat Biotechnology University Act, 2018
12. Board of Governors.
(1)The Board of Governors of the University shall consist of Board of following members, namely: -(i)the Chairman of University;(ii)the Chairman of the Advisory Council;(iii)the Director General;(iv)the Secretary to the Government of Gujarat, Department of Science and Technology, ex-officio;(v)the Secretary to the Government of Gujarat, Higher and Technical Education, Education Department, ex-officio;(vi)the Secretary to the Government of Gujarat, Finance Department, ex-officio, to be nominated by the Finance Department;(vii)the Mission Director, Gujarat State Biotechnology Mission, cc-officio;(viii)the Director, Gujarat Biotechnology Research Center, ex-officio;(ix)one Vice-Chancellor or ex-Vice-Chancellor of the State or National University or a Director or equivalent of the Institute of national repute, to be nominated by the Board;(x)two expert academicians, to be nominated by the Board;(xi)three experts representing other disciplines such as finance, legal, management, science or industries, to be nominated by the Board; and(xii)in the event of the University having a significant collaborative partnership for academics or research with any University or institutions or school or center of repute, two nominees of such partnering University or institution or center.(2)The first time nomination of members listed at serial no (ix), (x), (xi) shall be done by the State Government.(3)The Registrar shall be the Secretary of the Board.
