Section 10(2) in Sardar Patel University Act, 1955
(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 college or recognised institution) out of whom one shall be a person nominated in the manner prescribed by Statutes by the Syndicate and the Academic Council jointly and the other shall be a person nominated in the manner prescribed by Statutes by the Vice-Chancellor of all the Universities by law in the State of Gujarat;(ii)one member to be nominated by the Chancellor,(b)The Chancellor shall be appointed one of three members of the Committee as its chairman.
