Section 16 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
16. The Court.
(1)The Court shall consist of the following members namely.-Class-I Ex-Offico Members(A)University Officers-(i)The Chancellor,(ii)The Vice-Chancellor,(iii)The Ex-Vice-Chancellor of the University residing in the State,(iv)The Pro-Vice-Chancellor, if any(v)The Registrar,(vi)The University Librarian;(B)Others-(i)The Director of Higher Education or an officer not below the rank of a joint Director of Higher Education designated by such Director.(ii)The Director of Technical Education or an officer not below the rank of a Joint Director of Technical Education designated by such Director;(iii)The Director of Health and Medical' "Services and Medical Education or an officer not below the rank of a Joint Director of Health and Medical Services and Medical Education designated by such Director;(iv)The Chairperson of the Gujarat Secondary and Higher Secondary Education Board, Gujarat State;(v)The Director of Employment and Training or an officer not below the rank of a Joint Director of Employment and Training designated by such Director;(C)(i)Heads of University Department,(ii)Heads of recognised institutions.Class II Ordinary Members(A)Elected as specified below.-(i)one member by each of the following bodies from amongst its members namely.-(a)The Gujarat Legislative Assembly,(b)Municipalities in Kachchh District,(c)Kachchh District Panchayat,(d)Kachchh Chamber of Commerce,(ii)one member by head masters of secondary schools situate within the University area from amongst themselves in the manner specified in the Statues ;(iii)one member by secondary teachers, other than head masters, of secondary schools situate within the University area from amongst themselves in the manner specified in the Statues;(iv)one member other than teachers or secondary teachers or head master elected faculty wise by registered graduates in each of the faculties from amongst themselves in the manner specified in the Statues :Provided that the number of such members shall not exceed ten and if the number of Faculties exceeds ten, Faculties shall be suitable ground in ten groups in the manner specified in the Statues for the purpose of electing ten such members;(v)one member each by-(a)the Bar Council of the State of Gujarat from amongst its members;(b)the Gujarat Medical Council from amongst its members;(c)the Institute of Engineers (India), Gujarat Centre, from amongst its member:Provided that no person shall be elected to be a member of the Court by the Gujarat Medical Council if the University has no Faculty of Medicine or by the Institute of Engineers (India), Gujarat Centre, if the University has no Faculty of Engineering;(vi)two members by the governing bodies of colleges affiliated to the University in the manner specified in the Statues ;(vii)twenty members by teachers of affiliated colleges (excluding Deans of Faculties and Principles of Colleges) of whom fifteen shall be teachers having teaching experience of not less than ten years in a college or in any University established by law in the State from amongst themselves in the manner specified in the Statues;(viii)such members of Principals of affiliated colleges, not exceeding fifteen as may be fixed in the proportion of one for every three principals of such colleges, from amongst themselves in the manner specified in the Statues;(ix)one representative of the members of non-teaching staff of the University, affiliated colleges, recognised institution and approved institutions to be elected in the manner specified in the Statues:Provided that for the purpose of election of ordinary members, a person entitled to stand as a candidate or to vote in more than one constituency shall, before such date as may be appointed by the Statues, elect the constituency from which he desires to stand as a candidate or to vote at the election and shall not be entitled to stand or vote in more than one constituency.(B)Two members to be elected in the manner specified by the Statues from amongst themselves by donors each donating money or property of the value of not less than such sum of rupees as may be specified in the Statues;(a)to, or for the purposes of the University, or(b)to, or for the purpose of, a college or institution affiliated to or recognised by the University, irrespective of whether the donation was made before or after such affiliation or recognition:Provided that the right of electing members on the Court shall not extend beyond the period of twenty years from the date of acceptance of such donation by the college, institution or, as the case may be, the University.Explanation. - For the purpose of this paragraph, the value of property means the market value of the property at the date of acceptance and the decision as to the market value shall rest with the Executive Council and shall be final.(C)(i)(a)Eight members to be nominated by the Chancellor from amongst distinguished education, social workers, Trade Unions, representatives of backward communities, women and such other class of persons;(b)President of the Kachchh District Panchayat;(c)One member each to be nominated by the municipalities in the University jurisdiction from amongst its Councillors.(ii)Seventeen members to be nominated by the Vice-Chancellor, as follows namely.-(a)Five Deans of Faculties, by rotation as specified in the Statues,(b)(i)Five post-graduate students who are wholly engaged in the studies in the University;(ii)Five under-graduate students who are wholly engaged in studies in affiliated colleges from the first ten students in order of their merit in the examination held immediately before their nomination.(iii)two students who are wholly engaged in the undergraduate or post-graduate studies and who have achieved eminence in sports or other cultural activities organised by the University immediately before their nomination :Provided that one of the students to be nominated under item (iii) shall be a woman.(2)The term of office of elected members referred to in paragraphs (A) and (B) in Class-II of sub-section (1) and of the nominated members refereed to in clause (i) of paragraph (C) in Class-11 of that sub-section shall be five years and of the members referred to in clause (ii) of that paragraph (C) shall be for one academic year:Provided that every person elected under paragraph (A) or paragraph (B) in Class-II of sub-section (1), or nominated under sub-clause (b) of clause (i) of paragraph (C) or under clause (ii) of that paragraph in Class-II of sub-section (1) shall continue to hold office of a member of the Court so long only as he is a member of the electing body or, as the case may be, bodies or is a head-master or a secondary teacher or a teacher or a principal or a member of a non-teaching staff or a president of a district panchayat or a dean of a faculty or a student wholly engaged in studies, as the case maybe.
