33A. [ Certain affiliated colleges to be under management of governing bodies and to have Selection Committees. [Section 33A was inserted by Gujarat 6 of 1973, section 30.]
(1)Every college (other than a Government college or a college maintained by the Government) affiliated before the Commencement of the Gujarat University (Amendment) Act, 1972 (Gujarat 6 of 1973) (hereinafter in this section referred to as "such commencement")-(a)shall be under the management of a governing body which shall include amongst its members the Principal of the college, a representative of the University nominated by the Vice-Chancellor, and three representatives of the teachers of the college and at least one representative each of the members of the non-teaching staff and the students of the college, to be elected respectively from amongst such teachers, members of the nonteaching staff and students, and(b)that for recruitment of the Principal and members of the teaching staff of a college there is a selection committee of the college which shall include-(1)in the case of recruitment of the Principal, a representative of the University nominated by the Vice-Chancellor, and(2)in the case of recruitment of a member of the teaching staff of the college, a representative of the University nominated by the Vice-Chancellor and the Head of the Department, if any, concerned with the subject to be taught by such member.(2)Every college referred to in sub-section (1) shall,-(a)within a period of six months after such commencement, constitute or reconstitute its governing body in conformity with sub-section (1), and(b)as and when occasion first arises after such commencement, for recruitment of the Principal and teachers of the college, constitute or reconstitute its selection committee so as to be in conformity with sub-section (1).(3)The provisions of sub-section (1) shall be deemed to be a condition of affiliation of every college referred to in sub-section (1)].
