Section 15(2) in The Gujarat Ayurved University Act, 2021
(2)The Board of Governors shall consist of the following members, namely:-(i)the Vice-Chancellor, who shall be the ex-officio Chairman of the Board of Governors;(ii)the Director of School of Post-Graduate Studies and Research;(iii)the Secretary to the Government, Health and Family Welfare Department;(iv)the Secretary to the Government; Finance Department;(v)the Secretary to the Government, Higher and Technical Education;(vi)the Commissioner of Health, Medical Education and Medical Services, Gujarat State;(vii)the Director, Institute of Teaching and Research in Ayurveda (ITRA) Gujarat State;(viii)the Director of AYUSH, Gujarat State;(ix)upto two Heads of University Departments nominated by the Government by rotation;(x)three Principals of affiliated colleges to be nominated by the Government by rotation;(xi)two eminent academicians in the field of Ayurved to be nominated by the Government;(xii)upto three expert representing disciplines such as finance, legal, administration, humanities and management to be nominated by the Government;(xiii)one expert from the Good Manufacturing Practices (GMP) certified Ayurved Drug Industries nominated by the Government;(xiv)one expert from the Institutes of Research and Development in the field of Ayurved and allied subjects to be nominated by the Government;(xv)the Registrar, who shall be the Secretary to the Board of Governors:
