Section 37(2) in Indian Institute of Teacher Education, Gujarat Act, 2010
(2)The standing committee shall consist of the following members, namely: -(a)a retired Judge of the Supreme Court of India or a retired Chief Justice of the Gujarat High Court or an eminent leader of Industry or Commerce or Management, to be nominated by the Chancellor of the University;(b)a retired Chief Secretary, Government of Gujarat, to be nominated by the State Government;(d)a former Vice-Chancellor of a University in Gujarat, to be nominated by the State Government;The State Government shall nominate one of them as the Chairperson of the Committee.
