Section 8 in The Gujarat Forensic Sciences University Act, 2008
8. Director General.
(1)The Director General of the University shall be appointed by the State Government.(2)The person to be appointed as the Director General shall,-(i)be a renowned Forensic Scientist,(ii)be associated with Gujarat and worked in the State in terms of development, education, philanthropy, industrial or business development or exemplary administration in the State Services, Corporations or public bodies,(iii)not have attained the age of sixty-five years on the date of nomination or re-nomination.(3)The Director General shall hold office for a period of three years and shall be eligible for re-appointment for a further period of three years.(4)The other terms and conditions of the Director General shall be such as may be determined by the State Government.(5)The Director General may resign from his office by writing under his hand addressed to the State Government and such a resignation shall take effect from the date of acceptance by the State Government.
