Section 19 in Gujarat University (Amendment) Act, 1972
19. Amendment of section 24 of I of Bom. 50 of 1949.- In section 24 of the principal Act-
(1)in sub-section (1), the portion beginning with the words "who are members of the Senate" and ending with the words "by the Statutes" shall be deleted;(2)after sub-section (1) the following sub-sections shall be inserted, namely:-"(1A) The Dean shall hold office for a term of three years and shall be eligible for being re-elected to that office for a further term of three years only.(1B)The Dean shall exercise such powers and perform such functions and duties as may be prescribed by the statutes".
