Section 38C in Gujarat University (Amendment) Act, 1972
38C. Standing Committed.- (1) For the purpose of enabling it to exercise the powers conferred on it under section 38B, an autonomous college, autonomous recognized institution or autonomous University Department shall appoint a Standing Committee consisting of-
(i)the Principal of the college, or the head of the institution or the Department, as the case may be, as its ex-officio chairman,(ii)Heads of the Departments in the special subjects taught at degree level in the college, institution or Department, as its ex-officio members, and(iii)such other members not exceeding five as the college, institution or Department may think fit to appoint.(2)The Standing Committee shall exercise such of the powers of the college, institution or Department under section 38B as the college, institution or Department may delegate to it.(3)The Standing Committee may appoint a special committee or committees for the purpose of exercising such powers and performing such functions of an authority of the University other than the Court, the Executive Council and the Academic Council, in relation to the college, institution or Department as the Standing Committee may, subject to such conditions as it thinks fit to impose, assign to it or them.
