- [(1) The Deputy Director General of the University shall be appointed by the State Government by transfer or deputation from amongst the serving senior officers of the State Government in the fields of security or public service or administration.] [Substituted by Gujarat Act No. 14 of 2013, dated 10.4.2013.](2)The Deputy Director General shall:(i)be principal coordinating officer of the University and exercise such powers and perform such duties as may be entrusted by general or special order by the Director General.(ii)in absence of the Director General, or in the event of his being unable to perform the duties of his office, discharge all the functions and duties of the Director General.(iii)preside over, in absence of the Director General, the meetings of Academic Council, finance Committee and such other authorities.
