- [(1) (a) The Director General of the University shall be appointed by the State Government on the recommendations of the Search Committee consisting of-(i)an eminent educationist;(ii)an eminent person who is associated with and has excelled in the field of security;(iii)one Vice-Chancellor of any of the Universities of the State of Gujarat.(b)The State Government shall appoint the Search Committee and nominate one of its members as the Chairman of the Search Committee.(2)The Director General shall be appointed from amongst the persons who,-(i)have achieved distinction and excellence in the field of security and defence or related fields with proven record of his contribution;(ii)have not attained the age of sixty-five years on the date of nomination or re-nomination.](2)The Director General shall be appointed from amongst the persons who:-(i)have served in any State/Central Police Department/ Organization or Military/Para Military Forces or have been connected with the training of State or Central Police Force or Military or Para Military Forces with proven record;(ii)have not attained the age of sixty-five years on the date of nomination or re-nomination.(3)The Director General shall hold office for a period of three years and shall be eligible for re-appointment for a further period of three years.(4)The other terms and conditions of the Director General shall be such as may be determined by the State Government.(5)The Director General may resign from his office by writing under his hand addressed to the State Government and such a resignation shall take effect from the date of acceptance by the Stale Government.
