(2)(a)For the purposes of sub-section (1), the Chancellor shall appoint a committee which shall consist of the following members, namely:-(i)two members (not being persons connected with the University or with any affiliated college, recognised institution or approved institution) out of whom one shall be a person nominated in the manner prescribed by the Statutes by the Executive Council and the Academic Council jointly and the other shall be a person nominated in the manner prescribed by the Statutes by the Vice-Chancellors of all the Universities established by law in the State of Gujarat;[Provided that in any case where for any reason whatsoever a person is not nominated under this sub-clause-(a)by the Executive Council and the Academic Council jointly, or(b)by the Vice-Chancellors,it shall be lawful for the Chancellor to nominate a person to be a member of the Committee in any such case.](ii)one member to be nominated by the Chancellor.(b)The Chancellor shall appoint one of the three members of the Committee as its Chairman.
