Section 15 in The Gujarat Ayurved University Act, 2021
15. Board of Governors.
(1)The Board of Governors shall be the supreme authority of the University.(2)The Board of Governors shall consist of the following members, namely:-(i)the Vice-Chancellor, who shall be the ex-officio Chairman of the Board of Governors;(ii)the Director of School of Post-Graduate Studies and Research;(iii)the Secretary to the Government, Health and Family Welfare Department;(iv)the Secretary to the Government; Finance Department;(v)the Secretary to the Government, Higher and Technical Education;(vi)the Commissioner of Health, Medical Education and Medical Services, Gujarat State;(vii)the Director, Institute of Teaching and Research in Ayurveda (ITRA) Gujarat State;(viii)the Director of AYUSH, Gujarat State;(ix)upto two Heads of University Departments nominated by the Government by rotation;(x)three Principals of affiliated colleges to be nominated by the Government by rotation;(xi)two eminent academicians in the field of Ayurved to be nominated by the Government;(xii)upto three expert representing disciplines such as finance, legal, administration, humanities and management to be nominated by the Government;(xiii)one expert from the Good Manufacturing Practices (GMP) certified Ayurved Drug Industries nominated by the Government;(xiv)one expert from the Institutes of Research and Development in the field of Ayurved and allied subjects to be nominated by the Government;(xv)the Registrar, who shall be the Secretary to the Board of Governors:(3)The nominated members shall continue for a period of three years from the date of their nomination.
