Section 10 in Bhavnagar University (Amendment) Act, 1987
10. Amendment of section 15 of Guj. 26 of 1978.- In the principal Act, in section 15, in sub-section (1), under heading "Class II-Ordinary Members",-
(1)in paragraph (A), clauses (iii), (viii) and (x) shall be deleted;(2)after paragraph (B), the following paragraph shall be inserted, namely:-"(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;(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, for or the purposes of, a college or institution affiliated to or recognized by the University irrespctive 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."
