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State of Punjab - Section

Section 21 in The Lovely Professional University Act, 2005

21. The Executive Council.

(1)the Executive Council shall consist of the following persons, namely :-
(a) the Chancellor or his nominee; .. Chairman
(b) the Vice-Chancellor; .. Member
(c) one Dean, to be nominated by the University. .. Member
(d) one Member of the Trust, to be nominated by the Trust; and .. Member
(e) two persons, to be nominated by the Chancellor .. Members
(2)The Registrar shall be the Member-Secretary of the Executive Council.
(3)The Executive Council shall be the supreme executive body of the University. The Executive Council shall exercise such powers and perform such functions, as may be prescribed.
(4)The Executive Council shall be responsible for the administration, development and management of the affairs and all other matters of the University.