Section 26(1) in Rabindranath Tagore University Act, 2017
(1)The Executive Council shall be the executive body of the University. It shall consist of the following members, namely :(A)ex-officio members :(i)the Vice-Chancellor;(ii)the Pro Vice-Chancellor,(iii)the Registrar;(iv)Academic Registrar,(v)two Members of Assam Legislative Assembly;(vi)the Director of Higher Education, Assam;(vii)the Director of Technical Education, Assam;(viii)the Director of Medical Education, Assam;(ix)the Chairman, Board of Secondary Education, Assam;(x)Chairman, Higher Secondary Education Council, Assam;(xi)the Principals of constituent college, if any;(xii)President and Secretary, Rabindranath Tagore University Teachers' Association.(B)Other members :(xiii)two Heads of Departments of the University who are Professors, to be chosen by the Vice-Chancellor by rotation according to seniority for a period of three years;(xiv)one Dean of Faculty to be chosen by the Vice-Chancellor from the Deans of Faculties of the University for a period of three years, by rotation according to seniority;(xv)two members to be elected by the court from amongst its members at its Annual General Meeting other than employees and students of the University;(xvi)two teachers other than a Dean of Faculty of the University to be elected by the Academic Council from amongst such teachers who are its members;(xvii)two persons of whom one shall be women to be nominated by the Chancellor;(xviii)two persons to be nominated by the State Government; and(xix)two members (one female) from Hojai College Alumni (to be nominated by the Vice-Chancellor).
