Section 12(1) in Bhavnagar University (Amendment) Act, 1987
(1)for clauses (iv) to (viii), the following clauses shall be substituted, namely:-"(iv) One Head of the University Department nominated by the Vice-Chancellor by rotation from amongst the members of the Court who are the Heads of the University Departments in the manner specified by the Statutes;(v)Two persons to be nominated by the Chancellor from amongst the members of the Court who are neither teachers nor students nor employee of any University or affiliated college or recognised or approved institution;(vi)One University Professor to be nominated by the Vice-Chancellor by rotation from amongst the members of the Court, in the manner specified by the Statutes;(vii)One teacher of a University Department other than the Head of the University Department to be nominated by the Vice-Chancellor by rotations from amongst the members of the Court, in the manner specified by the Statutes;(viii)Two Principals of affiliated colleges to be nominated by the Vice Chancellor by rotation from amongst such members of the Court who are Principals of affiliated colleges, in the manner specified by the Statutes;(viii-a) One teacher of the affiliated college other than a Principal nominated by the Vice-chancellor by rotation from amongst such members of the Court who are teachers of affiliated colleges, in the manner specified by the Statutes
