Section 5 in Gujarat Ayurved University (Amendment) Act, 1968
5. Amendment of section 10 of Guj. 40 of 1965.- In section 19 of the principal Act, in sub-section (1)-
(ai)after clause (ii), the following clause shall be inserted, namely:-"(ii-a) the Advisor, Indigenous System of Medicine, Ministry of Health, Family Planning and Urban Development of the Government of India";(aa-i) in clause (v), for the words "three members" the words "one member" shall be substituted;(i)after clause (vi), the following clause shall be inserted, namely:-"(vii) two members to be elected by members who are elected or nominated to the Senate under section 15(1) Class II Ordinary Members, (A)(iii) or (B) from amongst themselves.";(ii)in the proviso-(a)for the brackets and figures "(vi)" the brackets and figures "(vii)" shall be substituted, and(b)for the words "or a registered graduate" the words "or a registered graduate or member of the Senate" shall be substituted.
