Section 10(1A) in The Gujarat Ayurved University Act, 1965
(1A)[ (a) For the purpose 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, recognized institution or approved institution), out of whom one shall be a person nominated in the manner prescribed by the Statutes by the Syndicate and the other shall be a person nominated in the manner prescribed by the Statutes by the Vice-Chancellors of all the Universities established by law in the State of Gujarat;(ii)one member to be nominated by the Chancellor:Provided that in any case where for any reason whatsoever a person is not nominated under sub-clause (i) by the Syndicate or by the Vice-Chancellors, it shall be lawful for the Chancellor to nominate a person to be a member of the Committee in any such case.(b)The Chancellor shall appoint one of the three members of the Committee as the Chairman.
