Section 21 in Swarnim Gujarat Sports University Act, 2011
21. Finance Committee.
(1)The Finance Committee shall consist of the following members, namely:-(i)the Chairman of the Board, who shall be the Chairman of the Committee;(ii)the Vice-Chancellor;(iii)two members of the Board (one of them shall be a Government nominee of the Board), to be nominated by the Board;(iv)the Director (Finance);(v)one expert in the field of finance, to be nominated by the Board;(vi)one professor, by rotation, to be nominated by the Board;(vii)one Head Coach, by rotation, to be nominated by the Board.(2)The Registrar shall be the Secretary of the Committee.(3)The term of office of the members nominated under clauses (iii), (v), (vi) and (vii) shall be three years.
