Section 22 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
22. Faculties and their functions.
(1)The University shall include the Faculties of Arts, Education, Science, Law, Commerce and Rural Studies and such other Faculties as may be prescribed by the Statutes. Each Faculty shall comprise such subjects as may be prescribed by the Statutes.(2)Each Faculty shall consist of-(i)All Chairmen of the Boards of Studies for the subjects comprised in the Faculty;[***] [Clause (ii) was deleted by Gujarat 7 of 1987, Section 14 (1) (a).](iii)the University professors of subjects comprised in the Faculty and not covered by clauses (i) and (ii);(iv)[ One University reader of the subject comprised in the Faculty to be nominated by Vice-Chancellor by rotation, in the manner specified by the Statutes; [Clauses (iv) and (v) were substituted for the original, Gujarat 7 of 1987, Section 14 (1) (b).](v)One member who is a teacher to be nominated by the Vice-Chancellor by rotation from amongst the members of the Board of Studies other than the Chairman in the manner specified by the Statutes.][(2-A) As soon as the Faculty is constituted under sub-section (2), it may co-opt as its additional members two persons who are experts in the subject comprised in the Faculty, whether they are or are not connected with the University as its members, teachers or otherwise.] [Sub-section (2A) was inserted, Gujarat 7 of 1987, Section 14 (2).](3)A teacher in a subject included in more Faculties than one shall, within one month from the date on which he becomes a member of the Court, select by intimation in writing to the Registrar, any one of such Faculties to which he wishes to be assigned. If he fails to make such selection, the Executive Council shall assign to him any one of such Faculties. A selection or assignment so made shall be irrevocable for the entire term of his membership.(4)All Faculties shall be located at the head quarters of the University:Provided that in respect of any of the Faculties the State Government after consulting the University may, by notification in the Official Gazette direct that the Faculty specified in the notification shall be located at such place outside the headquarters of the University as may be specified in the notification and there upon the Faculty shall be located accordingly.(5)[ The term of office of a member of the Faculty shall be three years.] [Sub-section (5) was substituted for the original by Gujarat 7 of 1987, Section 14 (3).]
