Section 52(1) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(1)Any of the authorities of the University referred to in Section 14 may from time to time appoint such other Committees consisting of such persons from amongst its members as the authority thinks fit and may refer or entrust, to any such Committee for inquiry and report or for opinion, any of the matters dealt with by the authority and may at any time discontinue or alter the constitution of any such Committee.
