Section 10(2) in The Maharaja Sayajirao University of Baroda Act, 1949
(2)(a)For the purposes of sub-section (1), the Chancellor shall appoint a committee which shall consist of the following members, namely:(i)two members (not being persons connected with the University or with any affiliated or constituent college or any recognised institution) out of whom one shall be a person nominated in the manner prescribed by the Statutes by the Syndicate and the other shall be a person nominated in the manner prescribed by the Statutes by the Vice-Chancellor of all the Universities established by law in the State of Gujarat:Provided that, in any case where for any reason whatsoever a person is not nominated under this clause-(a)by the Syndicate, or(b)by the Vice-Chancellors, it shall be lawful for the Chancellor to nominate a person to be a member of the committee in any such case;(ii)one member to be nominated by the Chancellor.(b)The Chancellor shall appoint one of the three members of the Committee as its Chairman:Provided that, if it shall at any time appear to the State Government that the Chancellor has not exercised any of the powers conferred on him under this sub-section within a reasonable period, then the State Government may by an order require the Chancellor to exercise the power within such period as may be specified in such order and if the Chancellor fails to exercise the power within the period so specified, it shall be lawful for the State Government to exercise such power.
