Section 11 in Jawaharlal Nehru Technological Universities Act, 2008
11. The Executive Council.
(1)The Executive Council shall consists of the following persons, namely:-Class-I Ex-Officio Members:(i)The Vice-Chancellor;(ii)The Rector;(iii)The Secretary to the Government in the High Education Department dealing with Technical Education or an officer in the Higher Education Department dealing with the Technical Education nominated by the Government;(iv)The Secretary to the Government in the Finance Department or an officer in the Finance Department nominated by the Government;(v)The Director of Technical Education.Class-II-Other Members:(i)One Senior Professor of the University colleges to be nominated by the Government;(ii)One Principal of the University colleges to be nominated by the Government;(iii)One Principal of the affiliated colleges to be nominated by the Government;(iv)One teacher from among the teachers of the University colleges to be nominated by the Government;(v)One teacher from among the teachers of the affiliated colleges, if any, to be nominated by the Government;(vi)Four eminent persons representing Industry, Research and Development, Engineering and Technology, Physical and Social Sciences and public life etc., to be nominated by the Government.(2)The Vice-Chancellor shall be the Chairman of the Council and shall preside over all its meetings.(3)The Registrar shall act as the Secretary to the Council.(4)The business of the Council shall be conducted in such manner and according to such rules of procedure as may, from time to time, be prescribed by the statutes of the University.(5)A member of the Council shall be entitled to receive such daily and travelling allowances as may from time to time, be prescribed but shall not be eligible for any remuneration.(6)No person who has become or has been nominated as member of the Council as the holder of a particular appointment or office shall continue to be a member of the Council on his ceasing to be the holder of that particular appointment or Office.(7)(a)Every Member of the Executive Council other than Ex-officio Member shall hold office during the pleasure of the Governor. Provided that such member shall be eligible for re-nomination, so however that no such member shall hold office successively for more than two terms;(b)a nominated member of the Executive Council may tender resignation of his membership at any time. Such resignation shall be conveyed to the Vice-Chancellor by a letter in writing by the member and the resignation shall take effect from the date of its acceptance by the Government;(8)All casual vacancies among nominated members shall be filled by nomination by the Government.(9)The Executive Council shall meet at least once in three months and may meet often if necessary.(10)Upon requisition in writing signed by not less than one-third of the total members of the Executive Council, the Vice-Chancellor shall convene a meeting thereof on a date appointed by him, which shall not be later than seven days from the date of receipt of requisition aforesaid.(11)In the absence of the Vice-Chancellor from any meeting of the Executive council, the members present at the meeting shall choose one among themselves to preside over the meeting.(12)The quorum for the meeting of the Executive Council shall be one third of the total number of members or six persons whichever is less.
