Section 19 in The Hemchandracharya North Gujarat University Act, 1986
19. The Executive Council.
(1)The Executive Council shall be the executive authority of the University and shall consist of the following, namely:-(i)The Vice-Chancellor Ex-Officio Chairman;(ii)The Pro Vice-Chancellor;(iii)The Director of Higher Education, Gujarat State or the officer designated under clause (i) of paragraph (B) of class-I of sub-section (1) of Section 16;(iv)The Director of Technical Education, Gujarat State or the officer designated under clause (ii) of paragraph (B) of Class-I of sub-section (1) of Section 16;(v)The Director of Health and Medical Services and Medical Education, Gujarat State, or the officer designated under clause (iii) of paragraph (B) of Class-I of sub-section (1) of Section 16;(vi)Two Deans of Faculties nominated by the Vice-Chancellor from amongst the Deans of Faculties by rotation in the manner prescribed by the Statutes;(vii)Two persons to be elected by the Court from amongst its members who are not teachers or members of the teaching staff of the University affiliated colleges, recognised institutions and approved institutions and students;(viii)Two Principals of the affiliated colleges nominated by the Vice-Chancellor by rotation in the manner specified by the Statutes;(ix)One University professor not being a Dean of a Faculty nominated by the Vice-Chancellor by rotation in the manner prescribed by the Statutes;(x)One Reader nominated by the Vice-Chancellor by rotation in the manner prescribed by the Statutes;(xi)Two persons to be nominated by the Chancellor from amongst distinguished educationists, teachers, and such other class of persons irrespective of whether they are members of the Court or not:Provided that a member nominated under clauses (vi), (viii), (ix) and (x) or elected under clause (vii) shall cease to hold office as such member if he ceases to be a Dean, a Principal, a University Professor, a Reader or, as the case may be, a member of the Court.(2)The term of office of the elected and nominated members of the Executive Council shall be three years.
