(1)A corporate management shall constitute a Managing Council for all the private colleges under its management, consisting of the following members, namely:-(a)one Principal by rotation in such manner as may be prescribed by the Statutes;(b)the Manager of the private colleges;(c)a person nominated by the University in accordance with the provisions in that behalf contained in the Statutes;(d)a person nominated by the Government;(e)two persons elected in accordance with such procedure as may be prescribed by the Statutes, by the permanent teachers of all the private colleges; from among themselves;(f)a person elected by the Chairman of the College Unions of all the private colleges, from among themselves;(g)one person elected in accordance with such procedure as may be prescribed by the Statute, by the permanent members of the nonteaching staff of all private colleges from among themselves; and(h)not more than fifteen persons nominated by the corporate management.
