Section 16 in Rajasthan Sanskrit University Act, 1998
16. Executive Council.
(1)Executive Council shall be the Executive Institution of the University and shall consist of the following.-(i)Vice-Chancellor; (Ex-Officio)(ii)a person nominated by the Vice-Chancellor from amongst the Deans;(iii)a Professor of the University, other than the Deans, nominated by the Vice-Chancellor;(iv)an Educationist nominated by the Chancellor;(v)a Principal nominated by the State Government;(vi)Director, College Education, Rajasthan; (Ex-Officio)(vii)Director, Sanskrit Education, Rajasthan; (Ex-Officio)(viii)an Educationist nominated by the State Government;(ix)Any two of the following teachers, elected from amongst the cadre of teachers, who have put in not less than 10 years experience of teaching graduation or higher classes in any Sanskrit College of Rajasthan, on 1st January of the year immediately preceding the year in which the elections are held, excluding Professors, Deans of University, Principals of affiliated and constituent colleges:-(a)any one teacher elected by the teachers of the Universitys teaching departments and the constituent Colleges from amongst its members;(b)any one teacher elected by the teachers of the affiliated colleges from amongst its members;(x)two members of the Legislative Assembly who may be nominated by the Speaker of the Legislative Assembly;(xi)Registrar-Member Secretary, (Ex-Officio)(2)The terms of the members of the Executive Council, other than the ex-officio members shall be as under:-(i)The elected members of the Executive Council shall hold Office from a period of three years from the date of their election, and(ii)The nominated members of the Executive Council shall hold office during the pleasure of the nominating authority:Provided that the term of such nomination, shall not exceed three years:Provided further that a nominated member shall be eligible for re-nomination, at the discretion of the nominating authority:Provided also that whenever the nomination or re-nomination of such a member is withdrawn by the nominating authority, he shall be deemed to have vacated his office with immediate effect.
