Section 48(2) in The Maharaja Sayajirao University of Baroda Act, 1949
(2)The members of the Committee shall be:-(i)The Vice-Chancellor, ex-officio Chairman,[[(ii) The Pro-Vice-Chancellor,] [Clauses (ii), (iii)and (iiia) were substituted by Bombay 30 of 1954, Section 29 (1) (a).](iii)The Dean of the Faculty,(iii-a) The Head of the department, in the subject, if appointed by the Syndicate.](iv)Four persons having special knowledge of the subject for which the [professor or reader] [These words were substituted for the word 'teacher' by Bombay 30 of 1954 Section 29 (1) (b).] is to be appointed, to be selected by the Syndicate:Provided that two of them shall not be members of the Senate, [or of any Faculty or teachers of the University] [These words were substituted for the words 'members of the Faculties, or teachers' by Bombay 52 of 1950, Section 32 (2) (b).].
