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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(1) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978

(1)The Court shall consist of the following members, namely:-Class-I ex-Officio Members
(A)
(i)The Chancellor,
(ii)The Vice-Chancellor,
(iii)[ The last Ex-Vice-Chancellor of the University residing in the State] [Clause (iii) substituted by Gujarat 25 of 2003, dated 17,h September 2003 (w.r.e.f. 26-06-2003).],
[(iii-a) The Pro-Vice-Chancellor] [Clauses (iiia) was inserted by Gujarat 10 of 1982, Section 2, Schedule, Sr. No. 6 (5) (a) (w.r.e.f. 09-12-1981).],
(iv)The Registrar.
(B)[(i) "The Director of Higher Education] [These words were substituted for the words 'The Director of Education', Gujarat 10 of 1982, Sr. No. 6 (5) (b) (i) (w.r.e.f. 09-12-1981).], or an officer not below the rank of a Joint [Director of Higher Education] [These words were substituted for the words 'The Director of Education', Gujarat 10 of 1982, Sr. No. 6 (5) (b) (i) (w.r.e.f. 09-12-1981).] 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 and Medical Education or an officer not below the rank of a Joint Director of Health and Medical Services and Medical Education designated by such Director;] [Clause (iii) was substituted for the original, Gujarat 10 of 1982, Sr. No. 6 (5) (b) (ii) (w.r.e.f. 09-12-1981).]
(iv)[ The Chairman of the Gujarat Secondary and Higher Secondary Education Board;] [Clause (iv) substituted by Gujarat 14 of 2002, dated 6th April, 2002 (w.e.f. 01-08-2002).]
(v)The Director of employment and Training,'if any, or an Officer not below the rank of a Joint Director of Employment and Training designated by such Director;
(Q (i) The Heads of the University Departments,
(ii)Deans of Faculties;
(iii)Principals of degree colleges;
(iv)Heads of recognised institutions.
Class-II Ordinary Members
(A)Elected as specified below:-
(i)Such number of members as is specified below against each Faculty by teachers (other than Heads of University Departments, Principals and Heads of recognised institutions) in the subject or subjects comprised in each such Faculty in the following manner as prescribed by Statutes :-
(a) Teachers in Arts (from amongst themselves) 2
(b) Teachers in Science (from amongst themselves) 2
(c) Teachers in Commerce (from amongst themselves) 2
(d) Teachers in Law (from amongst themselves) 1
(e) Teachers in Education (from amongst themselves) 1
(f) Teachers in Rural Studies (from amongst themselves) 1
(g) Teachers in each such additional Faculty as may beprescribed by the Statutes (from amongst themselves)  
(ii)Two members from amongst such teachers of the University Departments, who are not the Heads of those Departments;
[***] [Clause (iii) was deleted by Gujarat 7 of 1987, Section 10 (1).]
(iv)One member by each of the following bodies from amongst its members, namely:-
(a)The Gujarat Legislative Assembly.
(b)The Bhavnagar Municipality.
(c)The Bhavnagar District Panchayat.
(d)The Saurashtra Chamber of commerce, Bhavnagar.
(v)One member by head-masters of secondary schools situated within the University area from amongst themselves in the manner specified in the Statutes;
(vi)One member by secondary teachers, other than head-masters of secondary schools, situate within the University area from amongst themselves in the manner specified in the Statutes;
(vii)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:
Provided that no person shall be elected to be a member of the Court by the Gujarat Medical Council if the University has no Faculty of Medicine or by the Institute of Engineers (India), Gujarat Centre, if the University has no Faculty of Engineering.[***] [Clauses (viii) and (x) were deleted by Gujarat 7 of 1987, Section 10 (1).]
(ix)One member (other than teachers or secondary teachers or head-masters) elected Facultywise by registered graduates from amongst themselves in each Faculty in the manner specified in the Statutes:
Provided that the number of such members shall not exceed seven and if the number of Faculties exceeds seven, the Faculties shall be suitably grouped in seven groups in the manner specified in the Statutes for the purpose of electing seven such members ;[***] [Clauses (viii) and (x) were deleted by Gujarat 7 of 1987, Section 10 (1).]
(B)
(i)Four persons nominated by the Chancellor, from amongst distinguished educationists, scholars, social workers, women and representatives of the minorities, backward communities and such other class of persons;
(ii)four members to be appointed by the Vice-Chancellor in the manner prescribed by Statutes as shown below:-
(a)two post-graduate students who are wholly engaged in the studies in the University, from the members of Faculties of the University,
(b)two under graduate students who are wholly engaged in the studies in college, from the first five students in order of their merit in an examination held immediately before their appointment.
(C)[ (i) One member from amongst such teachers of recognised institutions who are not the Heads of those Institutions to be nominated by the Vice-Chancellor by rotation in the manner specified in the Statutes; [This paragraph was inserted by Gujarat 7 of 1987., Section 10 (2).]
(ii)One member from the management of colleges affiliated to the University to be nominated by the Vice-Chancellor by rotation in the manner specified in the Statutes;
(iii)One member from the following donors to be nominated by the Vice-Chancellor by rotation in the manner specified by the Statutes, namely:-
Donors each donating money or property of the value of not less than one lakh of rupees-
(a)to, or for the purposes of, the University, or
(b)to, or for the 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 to be nominated 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 purposes 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.] [This proviso was added by Gujarat 24 of 1987, Section 2 (w.r.e.f. 06-06-1987).]