Section 20(1) in Gujarat University of Transplantation Sciences Act, 2015
(1)The Board of Governors of the University shall consist of the following members, namely:-(i)the Pro-Chancellor;(ii)the Vice-Chancellor;(iii)Secretary to the Government of Gujarat, Health and Family Welfare Department, ex-officio or his representative not below the rank of Deputy Secretary;(iv)Secretary to the Government of Gujarat, Finance Department, ex-officio or his representative not below the rank of Deputy Secretary;(v)Commissioner, Health, Medical Education and Medical Services, Gujarat State, ex-officio or his representative not below the rank of Joint Director;(vi)Four members, to be nominated by the State Government, from the Governing Body of the Institute, other than ex officio members, out of which two members shall be academicians in the field of transplantation.
