Section 3 in Gujarat University (Amendment) Act, 1961
3. Amendment of section 25 of Bon. L of 1949.- (1) In section 25 of the principal Act, for sub-sections (2) and (3) the following shall be substituted, namely:
"(2) Each Board shall consist of the following members:-I-Ex-Officio Members(i)Such members of the Faculty under which the Board is constituted as may be assigned to it by the Syndicate after ascertaining the wishes of the members concerned:Provided that-(a)no member of the Faculty shall be assigned to more than two Boards under the Faculty, and(b)no assignment of a member so made shall be changed during the term of his office except when one or both Boards are reconstituted, in which case he shall have the option to choose one of the Boards so reconstituted and be assigned accordingly.II-Co-opted Members(ii)Three persons to be, co-opted by the. Board from among recognised post-graduate teachers of the subject or group of subjects for which the Board is constituted:Provided that in the event of there being no recognised post-graduate teacher in the University Area, it shall be competent for the Board to co-opt such teacher or teachers in the affiliated colleges as hold the status of at least professor of any subject for which the Board is constituted.(3)The Chairman shall be elected by the members of the Board from amongst themselves."(2)Insertion of section 38A in Bom.L. of 1949.- sub-section (1) shall taken effect from such date as the State Government may by order specify.
