Section 16 in Jharkhand Raksha Shakti University Act, 2016
16. Governing Council.
(1)The Governing Council of the University shall consist of the following members, namely;(i)the Chancellor, who shall be the Chairman of the Council;(ii)the Vice Chancellor, who shall be the Vice Chairman of the Council;(iii)the Pro Vice Chancellor;(iv)the Financial Advisor;(v)the Director of Research and Development;(vi)one Director of the University, by rotation, to be nominated by the Vice Chancellor;(vii)The G-O-C, 23rd Division ex-officio;(viii)one Police Officer, not below the rank of the Additional Director General of Police, to be nominated by the State Government, ex-officio;(ix)the Secretary to Government, Department of Higher & Technical Education, or a person not below the rank of Director nominated by him;(x)the Principal Secretary of the Home Department, or a person nominated by him not below the rank of Deputy Secretary ;(xi)one of the Vice-Chancellors of any of the Universities located in Jharkhand, to be nominated by the State Government;(xii)five members from amongst persons who are associated with and have excelled in the field of Defence or Education or Public Service, to be nominated by the State Government;(xiii)The State Government shall nominate four Members of the Legislative Assembly.(xiv)The Registrar shall be the Secretary of the Council.
