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[Cites 0, Cited by 9] [Entire Act]

State of Gujarat - Section

Section 23 in The Gujarat University Act, 1949

23. Faculties and their functions.

(1)The University shall include [the Faculties of Arts, Education] [Substituted for 'the Faculties of Arts including Education' by Gujarat 10 of 1982, dated 24th February, 19.82 (w.r.e.f. 09-12-1981).], Science, Technology including Engineering [* * *] [The word 'Agriculture' was deleted by Gujarat 6 of 1973, section 17 (1).], Law, Medicine and Commerce and such other Faculties as may be prescribed by the Statutes. Each Faculty shall comprise such subjects as may be prescribed by the Statutes.
(2)[ Each Faculty shall consist of-
(i)All Chairmen of the Boards of Studies for the subjects comprised in the Faculty;
(ii)the University Professors of subjects comprised in the Faculty;
(iii)the members of the Court who have taught for not less than ten years at the under-graduate level or at post-graduate level in any of the subjects comprised in the Faculty;
(iv)one member who is a teacher to be elected by each Board of Studies from amongst its members other than the Chairman;
(v)one member to be elected by such of the members of the Boards of Studies for the subjects comprised in the Faculty as are students from amongst themselves.]
(3)[ * * * * *] [Sub-section (3) was deleted by Gujarat 6 of 1973, section 17 (3).]
(4)[ The term of the office of a member of a Faculty other than the member elected under clause (v) shall be such as may be prescribed by Statutes and that of the member elected under clause (v) shall be for the academic year in which he is elected.] [Sub-section (4) was substituted by Gujarat 6 of 1973, section 17 (4).]