Section 18(1)(B) in The Maharaja Sayajirao University of Baroda Act, 1949
(B)Others-(i)The Director of Higher Education or an officer not below the rank of a Joint Director of Higher Education-designated by such Director,(ii)The Director of Technical Education or an officer not below the rank of a Joint Director of Technical Education designated by such Director,(iii)The Director of Health and Medical Services and Medical Education or an officer not below the rank of a Joint Director of Health and Medical Services and Medical Education designated by such Director,(iv)The Chairman of the Gujarat Secondary Education Board,(v)The Director of Employment and Training or an officer not below the rank of a Joint Director of Employment and Training, designated by such Director,(vi)Deans of Faculties,(vii)Principals of the constituent colleges.(viii)Heads of recognised institutions.(ix)Member of the Syndicate falling under Clause (vii) of the sub-section (2) of Section 23,(x)Member of the Syndicate falling under Clause (x) of sub-section (3) of Section 23,(xi)All the Trustees of Sir Sayajirao Diamond Jubilee and Memorial Trust,(xii)The Mayor of the Municipal Corporation of the City of Baroda,(xiii)The President, the Vice-President and the General Secretary of the Maharaja Sayajirao University Union recognised by the University.