Section 6(2) in Bhavnagar University (Amendment) Act, 1987
(2)in sub-section (2), for clause (a), the following clause shall he substituted, namely:-"(a) For the purposes of sub-section (1), the Chancellor shall appoint a Committee which shall consist of the following members, namely:-(i)two members (not being persons connected with the University or with any affiliated college, recognised institution or approved institution) out of whom one shall be a person nominated in the manner prescribed by the Statutes by the Executive Council and the Academic Council jointly and the other shall be a person nominated in the manner prescribed by the Statutes by the Vice-Chancellor of all the Universities established by law in the State of Gujarat;(ii)one member to be nominated by the Chancellor;(iii)one member to be nominated by the Chairman of the University Grants Commission".
