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State of Madhya Pradesh - Section

Section 15 in The M.P. Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990

15. General Council.

(1)The General Council shall consist of the following persons, namely :-
(i)Chief Minister of Madhya Pradesh;
(ii)Minister-in-charge of Finance, Government of Madhya Pradesh;
(iii)Minister-in-charge of Public Relations, Government of Madhya Pradesh;
(iv)Minister-in-charge of Education, Government of Madhya Pradesh;
(v)The Leader of the Opposition in the Madhya Pradesh Vidhan Sabha;
(vi)A member of Parliament to be nominated by the Speaker of the Lok Sabha;
(vii)A Rajya Sabha Member to be nominated by the Chairman of the Rajya Sabha;
(viii)The Chairman, Press Council of India;
(ix)One representative each from five States selected by the Chief Minister of Madhya Pradesh from amongst the persons nominated by the Chief Ministers of respective States;
(x)a nominee of the Editors Guild belonging to Indian Language Press;
(xi)a reputed mass communication expert to be nominated by the State Government;
(xii)a reputed teacher of journalism to be nominated by the State Government;
(xiii)a nominee of Public Relation Society of India;
(xiv)Secretary, Public Relations, Government of Madhya Pradesh;
(xv)the Chairman, Indian Institute of Mass Communication or his nominee;
(xvi)a nominee of Ministry of Human Resources, Government of India;
(xvii)Working Chairman, Makhanlal Chaturvedi Centenary National Committee;
(xviii)a nominee of University Grants Commission;
(xix)Director General of the Sansthan;
(xx)Editor of the largest circulated Indian Language Newspaper in India;
(xxi)Editor of the largest circulated Hindi Daily Newspaper in India;
(xxii)Secretary, Makhanlal Chaturvedi Centenary National Committee;
(xxiii)Editor of a Hindi Daily of Madhya Pradesh;
(xxiv)The Executive Director of the Sansthan;
(xxv)One nominee of Indian Newspaper Society belonging to Indian Language Press;
(xxvi)Two eminent public figures hailing from Madhya Pradesh to be nominated by the State Government;
(xxvii)Five Editors of Indian Language Press subject to the condition that not more than one shall be from one language to be nominated by the State Government;
(xxviii)One editor each of a reputed Hindi daily from five different States to be nominated by the Chief Minister of Madhya Pradesh;
(xxix)A Vice-Chancellor of a University of Madhya Pradesh to be nominated by the Chancellor.
(2)The General Council shall be the supreme authority of the Sansthan.
(3)The administration, management and control of the Sansthan and the income thereof shall be vested with the General Council which shall control and administer the property and funds of the Sansthan.