Section 26 in Tamil Nadu Private Universities Act, 2019
26. Executive Council.
(1)The Executive Council shall be the chief executive body of a Private University.(2)The Executive Council shall consist of not more than ten members of whom two members shall be,-(a)The Secretary to Government in-charge of Higher Education Department, ex-officio;(b)The Director of Collegiate Education, ex-officio.(3)The remaining eight members of the Executive Council shall be nominated by the sponsoring body from among the eminent people in the relevant disciplines of study provided by the Private University.(4)The powers and functions of the Executive Council, shall be such as may be prescribed.
