Section 26(2) in The Hemchandracharya North Gujarat University Act, 1986
(2)Subject to the provisions of sub-section (3), each Board shall consist of the following members, namely :(i)the Head of the University Departments in the subject or each of the subjects with which the Board is concerned (hereinafter in this section referred to as "the subject");(ii)not more than 10 persons nominated by the Vice-Chancellor by rotation in the manner prescribed by Statutes from amongst the [Principals and the teachers] [Substituted for 'teachers' by Guj 8 of 1990, dated 29th June 1990] of affiliated colleges;(iii)not more than such four persons to be co-opted by the Board who are-(a)experts in the subject or in subjects cognate or allied to the subject; and(b)experts in the profession or industry concerned with the subject.
