Section 33 in The Global Open University (Nagaland) Act, 2006
33. Executive Council.
(1)The following shall be the members of the Executive Council:(i)The Pro Chancellor shall be the ex officio Chairman;(ii)The Vice Chancellor shall be the ex officio Vice-Chairman;(iii)The Director in-charge of the operations in Nagaland shall be an ex officio member;(iv)The Finance Officer shall be an ex officio member;(v)One nominent of the Government of Nagaland, who shall be a member of the Governing Council, to be named by the Government of Nagaland;(vi)One nominee of the Trust who shall be a member of the Governing Council to be named by the Trust;(vii)One nominee by the Pro Chancellor who shall a member of the Governing Council to be named by the Pro Chancellor; and(viii)The Registrar shall be the ex officio Secretary.(2)The term of the Executive Council shall run smilutaneously with the Governing Council.(3)A member of the Executive Council when ceases to be a member of the Governing Council, shall cease to be member of the Executive Council.(4)The nominating authorities shall have a right to replace their nominees to the Council at any point of time.(5)Casual vacancies arising in the Council before its reconstitution shall be filled for the unexpired term.
