Section 23 in The Hemchandracharya North Gujarat University Act, 1986
23. Faculties and their functions.
(1)The University shall include the Faculties of Arts, Education, Science, Technology including Engineering, Law, Medicine, Commerce and Rural Studies 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 of the subjects comprised in the Faculty;(ii)Heads of University Departments of subjects comprised in the Faculty who are not Chairmen of the Boards of Studies;(iii)one member to be nominated by the Vice-Chancellor by rotation in the manner specified by the Statutes from amongst the members of each Board of Studies for the subjects comprised in the Faculty, other than the Chairmen and the Heads of University Departments, and(iv)one person to be co-opted by the Faculty in respect of each Department in the Faculty from amongst such persons who are experts in the subjects dealt with by the Department.(3)(a)Where a Chairman of the Board of Studies or a head of University Department or a teacher, by virtue of the provisions of sub-section (2), becomes a member of more than one Faculty, he shall, within one month from the date on which he becomes a member of more than one Faculty, intimate in writing to the Registrar any one of such Faculties the membership of which he desires to retain. On receipt of such intimation by the Registrar, the person shall be deemed to have ceased to be a member of other Faculties.(b)If the Chairman of the Board of Studies, the head of University Department or the teacher, who is required under clause (a) to give intimation, fails to give such intimation, the Executive Council shall determine the Faculty of which such person shall be a member and on such determination the person shall be deemed to have ceased to be a member of other faculties.(4)The term of the office of a member of a Faculty shall be such as may be prescribed by the Statutes.
