Section 38C(1) in The Gujarat University Act, 1949
(1)For the purpose of enabling it to exercise the powers conferred on it under section 38B, an autonomous college, autonomous recognized institution or autonomous University Department shall appoint a Standing Committee consisting of-(i)the Principal of the college, or the head of the institution or the Department, as the case may be, as its ex-officio chairman,(ii)Heads of the Departments in the special subjects taught at degree level in the college, institution or Department, as its ex-officio members, and(iii)such other members not exceeding five as the college, institution or Department may think fit to appoint.
