Section 14 in Bhavnagar University (Amendment) Act, 1987
14. Amendment of section 22 of Guj. 25 of 1978.- In the principal Act, in section 22,-
(1)in sub-section (2),-(a)clause (ii) shall be deleted;(b)for clauses (iv) and (v), the following clauses shall be substituted, namely:-"(iv) One University reader of the subject comprised in the Faculty to be nominated by Vice-Chancellor by rotation, in the manner specified by the Statutes;(v)One member who is a teacher to be nominated by the Vice-Chancellor by rotation from amongst the members of the Board of Studies Other than the Chairman in the manner specified by the Statutes."(2)after sub-section (2), the following sub-section shall be inserted, namely:-"(2A) As soon as the Faculty is constituted under sub-section (2), it may co-opt as its additional members two persons who are experts in the subject comprised in the Faculty, whether they are or are not connected with the University as its members, teachers or otherwise."(3)for sub-section (5), the following sub-section shall be substituted, namely:-"(5) The term of office of a member of the faculty shall be three years.".
