Section 4(1) in Gujarat State Higher Education Council Act, 2016
(1)The Council shall consist of the following members, namely:-A. Ex-officio Members:(i)the Chief Minister : President;(ii)the Minister ( Education) : Vice-President;(iii)the Minister of State (Education) : Co-Vice-President;(iv)the Chairperson of the Executive Committee;(v)the Secretary to the Government of Gujarat, Education Department;(vi)the Secretary to the Government of Gujarat, finance Department;(vii)the Secretary to the Government of Gujarat, Legislative and Parliamentary Affairs Department;(viii)the Secretary to the Government of Gujarat, Health and Family Welfare Department;(ix)the Secretary to the Government of Gujarat, Industries and Mines Department;(x)the Secretary to the Government of Gujarat, Labour and Employment Department;(xi)the Secretary to the Government of Gujarat, Sports, Youth and Cultural Activities Department;(xii)the Commissioner, Higher Education, Gujarat State;(xiii)the Commissioner, Technical Education, Gujarat State;(xiv)the Commissioner, Medical Education and Research. Gujarat State;(xv)the Chairman, University Grants Commission, New Delhi or his nominee not below the rank of Joint Secretary;B. Other Members:(i)not more than five Vice-Chancellors of the Universities, to be nominated by the State Government in consultation with the Joint Board of Vice-Chancellors (JBVC);(ii)one Provost of the Private Universities, to be nominated by the State Government in consultation with the Private University Forum;(iii)not more than two eminent scholars, to be nominated by the State Government from the institutes of national importance situated in the Slate of Gujarat;(iv)not more than five eminent persons, to be nominated by the State Government from the fields of Arts, Science, Commerce, Law, Engineering, Management, Medical, Journalism, Films and Television, Theatres, Sports, Public Administration, Finance, etc.;(v)three eminent academicians, to be nominated by the State Government from the Universities or affiliated colleges, who have completed more than 15 years of service;(vi)the Member-Secretary appointed by the State Government.
