Section 16 in Bhavnagar University (Amendment) Act, 1987
16. Amendment of section 25 of Guj. 26 of 1978.- In the principal Act, in section 25, in sub-section (4), in the proviso, for clause (b), the following clause shall be substituted, namely:-
"(b) Where there is no such Head of the University Department on the Board, the Chairman shall be nominated by rotation by the Vice-Chancellor from amongst the other members of the Board in the manner specified in the Statutes.".
