Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(2) in The Gujarat University Act, 1949

(2)Each Board shall consist of the following members:-I-Ex-Officio Members
(i)Such members of the Faculty under which the Board is constituted as may be assigned to it by the Syndicate after ascertaining the wishes of the members concerned:
Provided that-
(a)no member of the Faculty shall be assigned to more than two Boards under the Faculty, and
(b)no assignment of a member so made shall be changed during the term of his office except when one or both Boards are reconstituted, in which case he shall have the option to choose one of the Boards so reconstituted and be assigned accordingly.
II-Co-opted Members
(ii)Three persons to be, co-opted by the.
Board from among recognised post-graduate teachers of the subject or group of subjects for which the Board is constituted:Provided that in the event of there being no recognised post-graduate teacher in the University Area, it shall be competent for the Board to co-opt such teacher or teachers in the affiliated colleges as hold the status of at least professor of any subject for which the Board is constituted.