Section 4 in Bhavnagar University (Amendment) Act, 1991
4. Amendment of section 20 of Guj. 26 of 1978.- In the principal Act, in section 20, in sub-section (1),-
(1)after clause (vi), the following clause shall be inserted, namely:-"(vii) two principals of colleges to be nominated by the Vice-Chancellor by rotation, in the manner specified by the-Statutes":(2)in the proviso,-(a)for the brackets and figure "(vi)", the brackets and figure "(vii)" shall be substituted;(b)for the words "or, as the case may be, a Head of the recognised institutions", the words, "a Head of the recognised institution or, as the case may be, a Principal of a College" shall be substitute.
