7A. [ Chairman. [Inserted by Gujarat Act No. 14 of 2013, dated 10.4.2013.]
(1)(a)The Chairman of the University shall be appointed by the State Government, who shall be the person of eminence and has excelled in any field of governance, policing academics, judiciary, defence studies or internal security.(b)The Chairman shall not have attained the age of seventy years on the date of nomination or re-nomination.(2)The Chairman shall hold office for a period of three years and shall be eligible for re-nomination for one more term only.(3)The other terms and conditions of appointment of the Chairman shall be such as may be determined by the State Government.(4)Where a vacancy in the office of the Chairman occurs on account of death, resignation or otherwise, the State Government shall appoint immediately suitable person to be the Chairman in accordance with the provision of sub-section (1).(5)The Chairman may resign from his office by writing under his hand addressed to the State Government and such resignation shall take effect from the date of acceptance by the State Government.(6)The Chairman shall have, subject to the provisions of this Act, power to cause an inspection or review of matters relating to estates, buildings, infrastructure and other systems maintained by the University.]
