Section 23 in Mother Teresa Women's University Act, 1984
23. The Executive Council:-
(a)The Chancellor shall, as soon as may be after the first Vice-Chancellor is appointed under section 45, constitute the Executive Council.(b)The Executive Council shall, in addition to the Vice-Chancellor, consist of the following members, namely:-Class I - Ex-officio Members.(1)The Secretary to Government in-charge of Education;(2)The Secretary to Government in-charge of Finance; and(3)The Secretary to Government in-charge of Social Welfare.Class II – Other Members(1)Three members nominated by the Vice-Chancellor on a rotation basis, from among the senior research staff in the order of the seniority;(2)Five women members from among eminent educationists nominated by the Pro-Chancellor ; and(3)One woman member belonging to Scheduled Castes or Scheduled Tribes nominated by the Pro-Chancellor.(c)The Vive-Chancellor shall be the ex-officio Chairman of the Executive Council.(d)In case the Secretary to Government in-charge of Education, or the Secretary to Government in-charge of Social Welfare in unable to attend the meetings of the Executive Council for any reason, he may depute any officer of his department not lower in rank than that of a Deputy Secretary to Government to attend the meetings.(e)Save as otherwise provided, nominated members of the Executive Council shall hold office for a period of three years and such members shall be eligible for nomination for not more than another period of three years :Provided that where a member is nominated to the Executive Council to a casual vacancy the period of office held by any such member shall be construed as afull period of three years for the purpose of this clause:Provided further that where a nominated member of the Executive Council is appointed temporarily to any of the office by virtue of which she is entitled to be a member of the Executive Council, ex-officio, she shall, by notice in writing signed by her and communicated to the Vice-Chancellor within seven days from the date of her taking charge of her appointment, choose whether she will continue to be member of the Executive Council by virtue of her nomination or whether she will vacate office as such member and become a member ex-officio by virtue of her appointment and the choice shall be conclusive. On failure to make such choice, she shall be deemed to have vacated her office as nominated member.(f)When a person ceases to be a member of the Executive council, she shall cease to be a member of any of the authorities of the University of which she may happen to be a member by virtue of her membership of the Executive Council.(g)The members of the Executive Council shall not be entitled to receive any remuneration form the university except such daily and travelling allowances as may be prescribed :Provided that, nothing contained in this clause shall preclude any member from drawing her normal emoluments to which she is entitled by virtue of the office she holds.(h)A member of the Executive Council, other than ex- officio member, may tender resignation for her membership at any time before the term of her officeexpires. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member, and the resignation shall take effect from the date of its acceptance by the chancellor.
