Section 48B in Saurashtra University (Amendment) Act, 1968
48B. Standing Committees.- (i) For the purpose of enabling it to exercise the powers conferred on it under section 48A, an autonomous college shall appoint a Standing Committee consisting of-
(i)the Principal of the College as its ex-officio chairman,(ii)heads of the Departments in the special subjects taught at degree level in the College as its ex-officio members, and(iii)such other members not exceeding five as the college may think fit to appoint.(2)The Standing Committee shall exercise such of the powers of the college under section 48A as the college may delegate to it.(3)The Standing Committee may appoint a special committee or committees for the purpose of exercising such powers and performing such functions of an authority of the University other than the Senate, the Syndicate and the Academic Council, in relation to the College as the Standing Committee may, subject to such conditions as it thinks fit to impose, assign to it or them.
