Section 12(1) in Gujarat Biotechnology University Act, 2018
(1)The Board of Governors of the University shall consist of Board of following members, namely: -(i)the Chairman of University;(ii)the Chairman of the Advisory Council;(iii)the Director General;(iv)the Secretary to the Government of Gujarat, Department of Science and Technology, ex-officio;(v)the Secretary to the Government of Gujarat, Higher and Technical Education, Education Department, ex-officio;(vi)the Secretary to the Government of Gujarat, Finance Department, ex-officio, to be nominated by the Finance Department;(vii)the Mission Director, Gujarat State Biotechnology Mission, cc-officio;(viii)the Director, Gujarat Biotechnology Research Center, ex-officio;(ix)one Vice-Chancellor or ex-Vice-Chancellor of the State or National University or a Director or equivalent of the Institute of national repute, to be nominated by the Board;(x)two expert academicians, to be nominated by the Board;(xi)three experts representing other disciplines such as finance, legal, management, science or industries, to be nominated by the Board; and(xii)in the event of the University having a significant collaborative partnership for academics or research with any University or institutions or school or center of repute, two nominees of such partnering University or institution or center.
