Section 11 in Gujarat University (Amendment) Act, 1972
11. Substitution of section 16 of Bom. 50 of 1949.- For section 16 of the principal Act, the following section shall be substituted, namely:-
"16. The Court.- (1) The Court shall consist of the following members, namely:-Class I Ex-Officio members.(A)University Officers.(i)The Chancellor,(ii)The Vice-Chancellor,(iii)Ex-Vice-Chancellors of the University residing in the State,(iv)The Pro-Vice-Chancellor, if any,(v)The Registrar,(vi)The University Librarian;(B)Others-(i)The Director of Education, or an officer not below the rank of a Joint Director of Education designated by such Director;(ii)The Director of Technical Education, or an officer not below the rank of a Joint Director of Technical Education designated by such Director;(iii)The Director of Health and Medical Services, or an officer not below the rank of a Joint Director of Health and Medical Services, designated by such Director;(iv)The Director of Manpower Employment and Training, if any, or an officer not below the rank of a Joint Director of Manpower Employment and training designated by such Director;(v)The Chairman of the Gujarat Secondary School Certificate Examination Board.Class II-Ordinary Members(A)Elected as specified below:-(i)two members by the Gujarat Legislative Assembly from amongst its members;(ii)one member by each of the following bodies from amongst its members, namely:-(a)The Municipal Corporation of the City of Ahmedabad,(b)The Chamber of Commerce, Ahmedabad,(c)The Registered Trade Unions in the University area in the manner specified in the Statutes,(iii)one member by Head Masters of secondary schools within the University area from amongst themselves in the manner specified in the Statutes;(vi)one member by secondary teachers of high schools excluding head masters thereof within the University area from amongst themselves in the manner specified in the Statutes;(v)one member each elected facultywise by registered graduates in each of the Faculties from amongst themselves in the manner specified in the Statutes;Provided that the number of such members shall not exceed ten and if the number of Faculties exceeds ten, the Faculties shall be suitably grouped in ten groups in the manner specified in the Statutes for the purpose of electing ten such members;(vi)one member each by-(a)the Bar Council of the State of Gujarat from amongst its members,(b)the Gujarat Medical Council from amongst its members,(c)the Institute of Engineers (India) Gujarat Centre from amongst its members;(vii)three members by the governing bodies of colleges affiliated to the University in the manner specified in the Statutes, as follows:-(a)one member by the governing bodies of such colleges situated, within the limits of the City of Ahmedabad as constituted under the Bombay. Provincial Municipal Corporations Act, 1949, and(b)two members of the governing bodies of such colleges situated outside the limits of the City of Ahmedabad;(viii)forty-two members by teachers of affiliated colleges (excluding Deans of Faculties and Principals of Colleges), of whom fourteen shall be teachers having teaching experience of less than ten years in a college or in any University established by law in the State, from amongst themselves in the manner specified in the Statutes;(ix)such number of Principals of affiliated colleges, not exceeding thirty five, as may be fixed in the proportion of one for every four Principals of such colleges, from amongst themselves in the manner specified in the, Statuses.(B)(i)Twelve students to be elected in the manner specified in the Statutes, as follows, namely:-(a)one member each elected by post-graduate students of each of the Faculties of Arts, Science and Commerce from amongst themselves,(b)one member each elected by undergraduate students of each of the Faculties of Arts, Science and Commerce from amongst themselves,(c)five members elected Faculty wise from amongst themselves by post graduate and under-graduate students of each of the Faculties other than the Faculties of Arts, Science and Commerce:Provided that if the number of such Faculties exceeds five, the Faculties shall be suitably grouped in five groups in the manner specified in the Statutes for the purpose of electing five such members,(d)one member elected by the Gujarat University Vidyarthi Sansad from amongst those members of the Sansad who are students;Provided that where a student has been a member for any two academic years, he shall not be eligible for re-election thereafter,(ii)one representative of the members of non-teaching staff of the University, affiliated colleges, recognised institutions and approved institutions to be elected in the manner specified in the Statutes:Provided that for the purpose of election of Ordinary members a person entitled to stand as a candidate or to vote in more than one constituency shall before such date as may be appointed by the statutes, elect the constituency from which he desires to stand as a candidate or to vote at the election and shall not be entitled to stand or vote in more than one constituency.(C)Two members to be elected in the manner specified by the Statutes from amongst themselves by donors each donating money or property of the value of not less than such sum of rupees as may be specified in the Statutes-(a)to, or for purposes of, the University, or(b)to, or for purposes of, a college or institution affiliated to or recognized by the University, irrespective of whether the donation was made before or after such affiliation or recognition:Provided that the right of electing members on the Court shall not extend beyond the period of twenty years from the date of acceptance of such donation by the college, institution or, as the case may be, the University.Explanation.-For the purpose of this paragraph, the value of property means the market value of the property at the date of acceptance and the decision as to market value shall rest with the Executive Council and shall be final.(D)(i)Twelve members nominated by the Chancellor as follows, namely:-(a)four Deans of facuities.(b)three Professors of University Departments,(c)three University teachers other than professors of University Departments;(d)two heads of recognised institutions:Provided that the nomination of such members by the Chancellor shall be made by rotation from amongst the class of persons eligible for nomination,(ii)eight members nominated by the Chancellor from amongst distinguished educationists, social workers, representatives of backward communities, women and such other class of persons.(2)The term of office of elected members other than those referred to in clause (i) of paragraph (B) in class II and of the nominated members referred to in paragraph (D) in class II shall be five years and of the members referred to in clause (i) of paragraph (B) in class II shall be for one academic year:Provided that every person elected under paragraph (A) or paragraph (B) in Class II or nominated under clause (i) of paragraph (D) in Class II shall continue to hold office of a member of the Court so long only as he is a member, of the electing body or, as the case may be, bodies or is a Principal or a headmaster or a secondary teacher of a high school or a teacher or a student, or Dean of Faculty or Professor of University Department, or University teacher or a head of a recognized institution, as the case may be".
