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13. Governing Body.- (1) The Central Government may, by the notification in the Official Gazette, constitute a Governing Body of the University from such date as it may specify therein. (2) The Governing Body shall consist of not more than fifteen members including the Chairperson, with majority of members from academia, industry and relevant professional fields, to be nominated by the Central Government including the following, namely:- (a) Chairperson; (b) Vice-Chancellor of the University, ex officio; (c) one representative of the Ministry of Home Affairs not below the rank of Joint Secretary, ex officio; (d) an officer of Indian Legal Service, not below the rank of Joint Secretary, to be nominated by the Central Government, ex officio; (e) two representatives of the Government of Gujarat being officers not below the rank of Secretary in that Government; (f) one representative of State Police Universities by rotation; (g) one person of eminence from the academia or field of education; (h) one person of eminence or expertise from the industry or corporate sector; (i) one person to be an expert of global eminence from a field having relevance to the objects of the University; (j) not more than three persons having expertise in defence, policing, internal security and allied fields. (3) The Central Government may, in consultation with such State Governments as it deems fit, appoint the Chairperson of the Governing Body, who shall be an eminent person from the field of academia, defence, security, law enforcement or internal security.    |
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