Section 15(2) in Sardar Patel University Act, 1955
(2)if the donor is an undivided Hindu family, trust, firm, company or body corporate, for the purpose of voting, the name of the person nominated from time to time by each such undivided Hindu family, trust, firm, company or body corporate shall be enrolled on the register maintained by the University;Provided that the right of electing representatives on the Senate shall not extend beyond the period of twenty years from the date of the acceptance of such donation by the University or College or, institution, as the case may be.] [Sub-section (5A) was inserted, by Gujarat 10, 1982, Section 2, Schedule, Sr. No. 3(4)(b).](iv)[Two] [This word was substituted for the word 'Five', by Gujarat 8 of 1966, Section 11 (2)(B) (iv) (b).] representative to be elected in the manner specified below from amongst themselves by donors other than those to whom clause (i), (ii) or (iii) applies, each donating money or property of the value of not less than one lakh of rupees-(a)to, or for the purpose of, the [University, a college of the University or an institution of the University, or] [These words were substituted for the words 'University, or' by Gujarat 8 of 1966, Section 11. (2)(B)(iv)(b).][****] [Sub-clause (b) was deleted, by Gujarat 8 of 1966, Section 11. (2)(B)(iv)(c).]
