Section 23(3) in Veer Narmad South Gujarat University Act, 1965
(3)A teacher in a subject included in more Faculties than one shall, within one month from the date on which he becomes a member of the Senate, select by intimation in writing to the Registrar, any one of such Faculties to which he wishes to be assigned. If he fails to make such selection, the syndicate shall assign to him any one of such Faculties. A selection or assignment so made shall be irrevocable for the entire term of his membership.
