Section 18 in Andhra Pradesh Universities Act, 1991
18. Executive Council.
(1)The Executive Council shall consist of the following persons, namely: Class I--Ex-officio Members:(i)the Vice-Chancellor;(ii)the Rector;(iii)the Secretary to Government in the Education Department or an Officer in the Education Department nominated by the Government;(iv)the Secretary to Government in the Finance and Planning (Finance Wing) Department or an officer in the Finance and Planning (Finance Wing) Department nominated by the Government;(v)the Director of Higher Education/the Commissioner of Collegiate Education:Provided that in the case of Sri Venkateswara University, Tirupathi, the Executive Officer, Tirumala-Tirupathi Devasthanams shall also be the Ex-Officio Member.(i)one senior professor of the University Colleges to be nominated by the Government;(ii)one Principal of the University Colleges to be nominated by the Government;(iii)one Principal of affiliated Colleges to be nominated by the Government;(iv)one teacher from among the teachers of the University Colleges to be nominated by the Government;(v)one teacher from among the teachers of the affiliated Colleges to be nominated by the Government;(vi)four eminent persons representing industry, agriculture, trade, commerce, education, public life, legal profession, social work, etc., to be nominated by the Government.(2)Every member of the Executive Council other than ex-officio Member shall hold office during the pleasure of the Governor(3)The Executive Council shall meet atleast once in three months and may meet often if necessary.(4)Upon a requisition in writing signed by not less than one-third of the total number of members of the Executive Council, the Vice-Chancellor shall convene a meeting thereof on a date appointed by him which shall not be later than seven days from the date of receipt of requisition aforesaid.(5)In the absence of the Vice-Chancellor from any meeting of the Executive Councils the members present at the meeting shall choose one among themselves to preside over the meeting.(6)The quorum for a meeting of the Executive Council shall be one-third of the total number of members or four persons, whichever is higher.
