Section 19 in The Gujarat Ayurved University Act, 1965
19. The Syndicate.
(1)The syndicate shall be the executive authority of the University and shall consist of the following, namely.-(i)the Vice-Chancellor, ex-officio Chairman,(ii)[ the Director, Indian System of Medicine and Homoeopathy, Gujarat State,] [This clause was substituted by Gujarat 22 of 1982, Section 3.][(ii-a) the Adviser, Ayurved, Department of Indian System of Medicine and Homoeopathy, Ministry of Health and Family Welfare of the Government of India or an officer of that Department nominated by him, [Clause (iia) substituted and clause (iib) inserted by Gujarat No. 30 of 2003, dated 19'' September 2003.](iib)the Director of the Board of Post-Graduate Teaching and Research,](iii)two members to be elected by the principals of affiliated colleges from amongst themselves,(iv)one member to be elected by the teachers elected to Senate under Section 15 (1), Class II-Ordinary Members, (A), (i) from amongst themselves,(iva)[ one member who is a teacher of the Board of Post-Graduate Teaching and Research, elected to the Senate under section 15(1) Class II Ordinary Members A (ia),] [Clause (iva) inserted by Gujarat No. 30 of 2003, dated 19th September 2003.](v)[one member] [These words were substituted for the words 'three members', by Gujarat 11 of 1968, Section 5 (aa-i).] to be elected by the Heads of the University Department from amongst themselves,(vi)[two members] [Substituted for 'three members; by Gujarat No. 30 of 2003, dated 19th September 2003.] to be elected by registered graduates elected to the Senate under Section 15 (1), Class II-Ordinaiy Members, (A) (ii) from amongst themselves,(vii)[ two members to be elected by members who are elected or nominated to the Senate under Section 15 (1), Class II-Ordinary Members, (A) (iii) or (B) from amongst themselves :] [Clause (vii) was inserted, by Gujarat 11 of 1968, Section 5 (i).]Provided that a member elected under clauses (iii) to [(viii)] [These brackets and figures were substituted for the brackets and figures, '(vi)', by Gujarat 11 of 1968, Section 5 (ii) (a).] shall cease to hold office as such member if he ceases to be a principal of an affiliated college or a teacher or a Head of the University Department [or a registered graduate or member of the Senate] [These words were substituted for the words 'or a registered graduate' by Gujarat II of 1968, Section 5 (ii) (b).] as the case maybe,(2)the term of office of the elected members of the Syndicate shall be three years.
