Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 26 in Madhabdev University Act, 2017

26. Executive Council.

(1)The Executive Council shall be the executive body of the University. It shall consist of the following members, namely :
(A)ex-officio members :
(i)The Vice-Chancellor;
(ii)The Pro-Vice-Chancellor,
(iii)The Registrar;
(iv)Academic Registrar;
(v)Two Members of Assam Legislative Assembly;
(vi)The Director of Higher Education, Assam;
(vii)The Director of Technical Education, Assam;
(viii)The Director of Medical Education, Assam;
(ix)The Chairman, Board of Secondary Education, Assam;
(x)Chairman. Higher Secondary Education Council, Assam;
(xi)The Principal of Constituent College, if any;
(xii)President and Secretary, Madhabdev University Teachers' Association.
(B)Other members :
(xiii)Two Heads of Departments of the University who are professors, to be chosen by the Vice-Chancellor by rotation according to seniority for a period of three years;
(xiv)One Dean of Faculty to be chosen by the Vice-Chancellor from the Deans of Faculties of the University for a period of three years, by rotation according to seniority;
(xv)Two members to be elected by the court from amongst its members at its annual general meeting other than employees and students of the University;
(xvi)Two teachers other than a Dean of Faculty of the University to be elected by the Academic Council from amongst such teachers who are its members;
(xvii)Two persons of whom one shall be women to be nominated by the Chancellor, and
(xviii)Two persons to be nominated by the State Government;
(xix)Two members (one female) from Madhabdev College Alumni (to be nominated by the Vice-Chancellor).
(2)Save as otherwise provided and except the ex-officio members, all other members shall hold office for a period of three years from the date of their election or nomination, as the case may be :Provided that no person nominated or elected in his capacity as member of a particular body or as a holder of a particular appointment shall be member after he ceases to be member of that body or holder of that appointment, as the case may be.
(3)When a person ceases to be member of the Executive Council, he shall cease to be member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Executive Council.