Section 25 in Birsa Munda Tribal University Act, 2017
25. 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 Tribal Development, Gujarat State or his nominee not below the rank of Deputy Commissioner;(iv)the Commissioner of Higher Education, Gujarat State or his nominee not below the rank of Joint Director;(v)the Commissioner of Technical Education,Gujarat State or his nominee not below the rank of Joint Director;(vi)District Collector, Narmada District;(vii)Superintending Engineer of the region, Roads and Buildings Department;(viii)District Development Officer, Narmada District;(ix)Project Administrator, Narmada District, Tribal Development Department.II. Ordinary Members:(i)three Heads of University Departments, to be nominated by the Vice-Chancellor, amongst themselves, by overall seniority and rotation;(ii)two Principals, to be nominated by the Vice-Chancellor, amongst themselves, by overall seniority and rotation;(iii)two Teachers to be nominated by the Vice-Chancellor, from amongst University teachers, other than Heads of the Departments, by overall seniority and rotation;(iv)four college teachers to be nominated by the Vice-Chancellor, from amongst themselves, by overall seniority and rotation;(v)five distinguished persons to be nominated by the State Government from amongst the distinguished educationists, social workers, women, public administrators representatives of tribal communities or such other class of persons as the Government may deem lit.(2)At least thirty-three per cent, of the members to be nominated under the category of the ordinary members shall be women;(3)At least thirty-three per cent, of the members to be nominated under the category of the ordinary members shall be from the Scheduled Tribes;(4)The term of office of the members other than the ex- officio members shall be three years;
