(1)A corporate management shall constitute a managing council for all the private colleges under its management, consisting of the following members, namely:-(a)one principal by rotation in such manner as may be prescribed by the Statutes;(b)the manager of the private colleges;(c)a person nominated by the University in accordance with the provisions in that behalf contained in the Statutes;(d)a person nominated by the Government;(e)two persons elected in accordance with such procedure as may be prescribed by the Statutes, by the permanent teachers of all the private colleges, from among themselves;(f)a person elected by the Chairmen of the college unions of all the private colleges, from among themselves;(g)one person elected in accordance with such procedure as may be prescribed by the Statutes, by the permanent members of the non-teaching staff of all the private colleges, from among themselves; and(h)not more than fifteen persons nominated by the corporate management.
