Section 20 in The Shree Somnath Sanskrit University Act, 2005
20. Executive Council.
(1)The Executive Council shall be the principal executive authority of the University and shall consist of the following members, namely:-(i)the Vice-Chancellor-ex-officio, the Chairman;(ii)the Secretary to Government, Education Department Government of Gujarat, ex-officio;(iii)the Commissioner of Higher Education, Gujarat State or an officer not below the rank of the Joint Director of Higher Education nominated by the Commissioner, ex-officio;(iv)two eminent persons to be nominated by the Chancellor from amongst persons who have made significant contribution in the filed of Sanskrit and its literatures;(v)two distinguished scholars to be nominated by the State Government from amongst persons who have made significant contribution in the field of Sanskrit and its literature;(vi)one Dean of the Faculty nominated by the Vice-Chancellor from amongst the Dens of Faculties by rotation in such manner as may be prescribed;(vii)one of the principal of the colleges nominated by the Vice-Chancellor amongst the principals of the colleges in such manner as may be prescribed.(2)The term of the nominated members of the Executive Council shall be for a period of three years.
