Section 17 in Dr. Abdul Haq Urdu University Act, 2016
17. The Executive Council.
(1)The Executive Council of the University shall consist of the following members namely, -Class I - Ex-officio members. -(a)Vice-Chancellor of the University;(b)Secretary to Government, Department of Higher Education;(c)Secretary to Government, Department of Finance and Planning (Finance Wing);(d)Chairperson, Andhra Pradesh State Council of Higher Education;(e)Commissioner of Collegiate Education, Government of Andhra Pradesh;Class II( A) - other members nominated by Government. -(a)one Principal of an Affiliated College of the University;(b)one senior teacher from among the permanent teachers of the Affiliated Colleges;(c)one eminent person representing Industry / Commerce / Banking;(d)One eminent person representing education;(e)one eminent person representing the legal profession.Class II (B) - other members nominated by Vice-Chancellor. -(a)one Senior Professor of the University;(b)one Principal of the University of Constituent Colleges or Dean of a Faculty or School;(c)one senior teacher from among the permanent teachers of the University Colleges or Schools;(2)Every member of the Executive Council, other than the ex-officio members, shall hold office for a period of three(3) years from the date of appointment / or nomination subject to the pleasure of the Chancellor;(3)The Executive Council shall meet at least once in three months, and any meet more often, if necessary;(4)Upon a requisition in writing signed by not less than one third of the total number of the members of the Executive Council, the Vice- Chancellor shall convene a meeting of the Executive Council on a date fixed by him which shall not be later than seven days from the date of receipt of the requisition aforesaid.(5)The quorum for a meeting of the Executive Council shall be a minimum of five (5) members of whom at least two shall be from among the ex-officio members.
