Section 67 in The Maharaja Sayajirao University of Baroda Act, 1949
67. The first Senate and Syndicate.
- Notwithstanding anything contained in Sections 18 and 23 the first Fellows of the Senate and the first members of the Syndicate shall be nominated by the Government as soon as practicable after the passing of this Act. They shall hold office [upto and inclusive of the 31st day of October, 1951] [These words, letters and figures were substituted for the words 'for a period not exceeding two years from the date of their nomination' by Bombay 8 of 1951, Section 3.]. The casual vacancies in the office of a Fellow or member, as the case may be, may be filled up by the Government and the Fellow or member so nominated shall hold office so long only as the Fellow or member in whose place he has been nominated would have held it if the vacancy had not occurred.
