Section 10 in Gujarat Biotechnology University Act, 2018
10. Chairman.
(1)The Chairman of the University shall be appointed by the State Government, who shall be an eminent educationalist or technologist or scientist or industrialist or administrator; and be associated with education, philanthropy, research and development, industry or business development or administration in the State services. corporations or public bodies.(2)The Chairman shall hold office for a period of three years and shall be eligible for re-nomination.(3)The other terms, conditions and process of appointment of the Chairman shall be such as may be decided by the State Government.(4)Where a vacancy in the office of the Chairman occurs on account of death, resignation or otherwise, the State Government shall appoint as soon as possible, a suitable person to be the Interim Chairman of the University for such period as may be decided in such order in accordance with the provision of sub-section (1).(5)The Chairman may resign from his office by writing under his hand addressed to the State Government and such resignation shall take effect from the date of acceptance by the State Government.
