Section 18(2) in The Maharaja Sayajirao University of Baroda Act, 1949
(2)Any person who is appointed as a representative of the University by virtue of his being a member of the Senate shall cease to be such representative on his ceasing to be such member.] [This sub-section was inserted by Gujarat 10 of 1982, Section 2, Schedule, Sr. No. 1 (1) (b) (w.r.e.f. 09-12-1981).]
