(1)The Executive Council shall consist of the following persons, namely;-Class I - Ex-Officio Members:(i)the Vice-Chancellor;(ii)the Rector;(iii)the Secretary to Government in the Education Department or an officer in the Education Department nominated by the Government;(iv)the Secretary to Government in the Finance and Planning (Finance Wing) Department or an officer in the Finance and Planning (Finance Wing) Department nominated by the Government;(v)the Director of Higher Education/the Commissioner of Collegiate Education:Provided that in the case of Sri Venkateswara University, Tirupathi, the Executive Officer, Tirumala Tirupathi Devasthanams shall also be the Ex-Officio Member.Class II - Other Members:(i)one senior professor of the University Colleges to be nominated by the Government;(ii)one Principal of the University Colleges to be nominated by the Government;(iii)one Principal of the affiliated colleges to be nominated by the Government;(iv)one teacher from among the teachers of the University Colleges to be nominated by the Government;(v)one teacher from among the teachers of the affiliated colleges to be nominated by the Government;(vi)four eminent persons representing industry, agriculture, trade, commerce, education, public life, legal profession, social work etc. to be nominated by the Government.(2)Every member of the Executive Council other than Ex-Officio Member shall hold office during the pleasure of the Governor.(3)The Executive Council shall meet atleast once in [three months] [The words 'six weeks' substituted by Act No.18 of 1993.] and may meet often if necessary.(4)Upon a requisition in writing signed by not less than one third of the total number of members of the Executive Council, the Vice-Chancellor shall convene a meeting thereof on a date appointed by him which shall not be later than seven days from the date of receipt of requisition aforesaid.(5)In the absence of the Vice-Chancellor from any meeting of the Executive Council, the members present at the meeting shall choose one among themselves to preside over the meeting.(6)The quorum for a meeting of the Executive Council shall be one-third of the total number of members or six persons whichever is less.]
