Section 10(1) in The Dharmsinh Desai University Act, 2005
(1)The Board of Governors of the University shall consist of the following members, namely:-(i)the President shall be the Chairman of the Board;(ii)two representatives of the Trust;(iii)Vice-Chancellor of the University;(iv)two Deans of the University, by rotation, to be nominated by the Vice-Chancellor;(v)the Secretary to Government, (Higher and Technical Education), Education Department, Government of Gujarat;(vi)three expert academicians to be nominated by the President;(vii)three experts representing other disciplines such as finance, legal, management, humanities to be nominated by the President; and(viii)two representatives of the industries to be nominated by the President.
