(1)There shall be a Students' Council, which shall consist of the following members, namely:-(i)the Vice-Chancellor, ex officio President;(ii)the Director of Students Welfare, ex officio Treasurer;(iii)one student from each college and recognised institution, elected by an electoral college consisting of representatives of each class in the College or institution, as the case may be, as prescribed by the Statutes;(v)one student from each Faculty, who has shown academic merit at the preceding degree examination and is engaged in full time studies in the University, to be appointed as prescribed by the Statutes;(vi)eight students (two from each of the four activities mentioned below), who have shown outstanding performance in the following activities, namely :-(1)Sports;(2)National Service Scheme;(3)National Cadet Corps;(4)Cultural activities;and two lady students, to be nominated by the Vice-Chancellor;(vii)the Director of Sports and Physical Education, if any.The student members of the Council shall elect, from amongst themselves, the Chairman and the Secretary of the Council.(2)There shall be a Students' Executive Union to implement the policy decisions taken by the Students' Council, from time to time, which shall consist of the following members, namely(i)the Chairman of the Council, ex officio Chairman;(ii)the Secretary of the Council, ex officio Secretary;(iii)the Director of Students Welfare, ex officio Treasurer;(iv)fourteen other members of the Council, of whom four shall represent each of the four activities mentioned in clause (vi) of sub-section (1) and one shall be a lady student, to be elected by the student members of the Council, as prescribed by the Statutes.(3)[(a) The election, appointment and nomination of the members of the Students' Council shall be held or made, as the case may be, every year, as soon as possible after the commencement of the academic year on a date to be fixed by the Vice-Chancellor. The term of office of any such member shall begin with effect from the date on which the result of his election is declared or he is appointed or nominated as the case may be, but the term of office of all such members unless they have in the meantime incurred any of the disqualifications mentioned in this Act or the Statutes, shall extend upto and inclusive of the last day of the academic year, and shall then expire.(b)The term of office of student members of the Executive Union shall be co-terminus with their term of office as members of the Council.](4)The quorum to constitute a meeting of the Council and the Union, the rules of procedure and conduct of business to be followed at a meeting, the period within which a meeting shall be called and such other matters shall be as prescribed by the Statutes.(5)The function of the Students' Council shall be to -(i)supervise and co-ordinate the activities of the different Students' Associations, societies and other organisations;(ii)recommend to the Executive Council the financial allocation to be made for the activities to be undertaken under the relevant budgetary heads;(iii)allocate funds for the different activities of the Students Associations, societies and other organisations, as sanctioned by the Executive Council;(iv)submit an annual report, of its work, together with a statement of its accounts to the Executive Council, within a date to be fixed by it;(v)make recommendations to the Executive Council regarding any matter affecting the corporate life or welfare of the students; and(vi)make recommendations to the Executive Council regarding the facilities existing for instruction.
