Section 43 in Gujarat Biotechnology University Act, 2018
43. Appointment of first Registrar.
- Notwithstanding anything contained in section 24, the State Government shall have the power of appointing the first Registrar for a period of not exceeding three years after the commencement of this Act on such terms and conditions as the State Government thinks fit, and such appointed person shall exercise the powers and discharge the functions of the Registrar.
