Section 17 in Gujarat Biotechnology University Act, 2018
17. Advisory Council.
(1)The Advisory Council of the University shall consist of the following members, namely:(i)the Chairman;(ii)the Director General;(iii)five academicians or research scientists of national or global eminence, to be nominated by the Board;(iv)two leading members from biotech industry or industry associations having national or international operations nominated by the Board;(v)Directors;(vi)two faculty members from the programs being run at the University campus, to be nominated by the Board.(2)The Registrar shall be the Secretary of the advisory council.(3)The term of the nominated members of the Advisory Council shall be for a period of three years from the date of constitution. The other terms and conditions of the members of the Advisory Council shall be such as may be determined by the regulations.(4)The Chairman of the Advisory Council shall be appointed by the State Government, who shall be an eminent educationalist or technologist or industrialist or administrator having vision for research or innovation; and be associated with education, philanthropy, industrial or business development or administration in the State services, corporations or public bodies.(5)Any nominated member may resign from his office by writing under his hand addressed to the Chairman of the Advisory Council and his resignation shall take effect from such date it is accepted by the Chairman of the Advisory Council.(6)The other terms and conditions, including remuneration for the members of the Advisory Council shall be such as may be decided by the Board.
