Section 18 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
18. The Executive Council.
(1)The Executive Council shall be the executive authority of the University and shall consist of the following, namely:-(i)The Vice-Chancellor, ex-officio Chairman;(ii)[The Director of Higher Education] [Section 17 was substituted for the original by Gujarat 7 of 1987, Section 11.], and if he is unable to attend, the officer designated under clause (ii) of paragraph (B) of Class 1 of subsection (1) of Section 15;[(ii-a) The Director of Technical Education, and if he is unable to attend, the officer designated under Clause (ii) of paragraph (B) of Class I of subsection (1) of Section 15; [Clauses (iia) and (iib) were inserted by Gujarat 7 of 1987., Sr. No. 6 (6) (b).](ii-b) The Director of Health and' Medical Services and Medical Education and if he is unable to attend, the officer designated under clause (iii) of paragraph (B) of class 1 of sub-section (1) of Section 15;](iii)One dean of a Faculty nominated by the Vice-Chancellor from amongst the Deans of Faculties, in the manner specified by the Statutes;(iv)[ One Head of the University Department nominated by the Vice-Chancellor by rotation from amongst the members of the Court who are the Heads of the University Departments in the manner specified by the Statutes; [Clauses (iv), (v), (vi), (vii), (viii) and (viii-a) were substituted for the original Clauses (iv) to (viii) in Gujarat 7 of 1987, Section 12.](v)Two persons to be nominated by the Chancellor from amongst the members of the Court who are neither teachers nor students nor employees of any University or affiliated college or recognised or approved institution;(vi)One University Professor to be nominated by the Vice-Chancellor by rotation from amongst the members of the Court, in the manner specified by the Statutes;(vii)One teacher of a University Department other than the Head of the University Department to be nominated by the Vice-Chancellor by rotation from amongst the members of the Court, in the manner specified by the Statutes;(viii)Two Principals of affiliated colleges to be nominated by the Vice-Chancellor by rotation from amongst such members of the Court who are Principals of affiliated colleges, in the manner specified by the Statutes;(viii-a) One teacher of the affiliated college other than a Principal dominated by the Vice-Chancellor by rotation from amongst such members of the Court who are teachers of affiliated colleges, in the manner specified by the Statutes;](ix)One member of the Academic Council who is a teacher elected by the Academic Council from amongst the members of the Court;[***] [Clause (x) was deleted by Gujarat 7 of 1987, Section 12 (2).][(x-a) [Two persons] [Clause (xa) was inserfed by Gujarat 10 of 1982, Section 2, Schedule, Sr. No. 6 (6) (c) (w.r.e.f. 09-12-1981).] nominated by the State Government from amongst distinguished educationists, teachers, social workers and such other class of persons, irrespective of whether they are members of the Court.](xi)One representative of the donors and of managements of the affiliated colleges, elected by the Court from amongst its members:Provided that a nominated member or an elected member shall cease to hold office as such member if he ceases to be a member of the Court or, as the case may be, of the Academic Council, or to be a Dean, a University teacher, a Principal or, as the case may be, a teacher.(2)The term of office of the elected and nominated members shall be three years.
