Section 24 in Bhakta Kavi Narsinh Mehta University Act, 2015
24. Executive Council.
(1)The Executive Council shall be the executive authority of the University and shall consist of the following members, namely :-I. Ex-Officio Members(i)the Vice-Chancellor, ex-officio Chairperson;(ii)the Pro-Vice-Chancellor, ex-officio Vice-Chairperson;(iii)the Commissioner of Higher Education, Gujarat State or his nominee not below the rank of Joint Director;(iv)the Commissioner of Technical Education, Gujarat State or his nominee not below the rank of Joint Director;(v)the Commissioner of Health and Medical Services and Medical Education, Gujarat State or his nominee not below the rank of Joint Director.II. Ordinary Members(i)three Heads of Departments, to be nominated by the Vice-Chancellor taking into consideration the overall seniority and by rotation;(ii)four Principals of affiliated colleges, to be nominated by the Vice-Chancellor taking into consideration the overall seniority and by rotation;(iii)two teachers, to be nominated from amongst University teachers, other than Heads of the Department, by the Vice- Chancellor taking into consideration the overall seniority and by rotation;(iv)four teachers of affiliated colleges, to be nominated by the Vice-Chancellor taking into consideration the overall seniority and by rotation;(v)four distinguished persons, to be nominated by the State Government from amongst the educationists, social workers, public administrators, representatives of backward communities, women and such other classes of persons.(2)At least thirty-three per cent, of the members, to be nominated under the category of the ordinary members shall be women.
