Section 21 in Himachal Pradesh University Act, 1970
21. Executive Council.
(1)The Executive Council shall be the Executive Body of the University and shall consist of the following members:-(i)the Vice-Chancellor;(i-a) the Pro-Vice-Chancellor;(ii)the Secretary (Finance) to the State Government or his representative;(iii)the Secretary (Education) to the State Government or his representative;(iv)the Director of Education, Himachal Pradesh;(v)Registrar- Member SecretaryOther Members(vi)two Deans of Faculty to be nominated by rotation by the Vice-Chancellor;(vii)two principals of affiliated colleges/colleges maintained by the University by rotation on the basis of seniority of whom one shall be principal of a Government College;(viii)one member to be elected by the court from amongst its members who is not a teacher or an employee or a student in the University;(ix)one member to be elected by the Academic Council from amongst its member other than students and employees of the University;(x)one professor of the University by rotation on the basis of seniority to be nominated by the Vice-Chancellor;(xi)one person to be nominated by the State Government;(xii)one representative of students and one representative of non-teaching employees to be appointed for a period of one year at a time in the manner prescribed by the Statutes;(xiii)two persons to be nominated by the Chancellor out of the persons having special knowledge, or practical experience in respect of such matters as art, literature, law, science and administration or social service;(xiv)one representative of the Assistant Professors of colleges affiliated to the University to be chosen by direct elections;(xv)one representative of the Assistant Professors of the University, Assistant Professors of the Directorate of Correspondence Courses and the Assistant Professors of the University Evening College to be chosen by direct election; and(xvi)one representative of the Associate Professors of the University by rotation on the basis of integrated seniority of Associate Professors of all wings of the University viz. Post-Graduate Centre, Directorate of Correspondence Courses and University Evening College including its Principal,(2)Save as otherwise provided and except the ex-officio members, all other members, shall hold office for a period of two years from the date of their election or nomination, as the case may be;Provided, however, that no person nominated or elected in his capacity as a member of a particular body or as a holder of a particular appointment shall be a member after he ceases to be a member of that body or holder of that appointment, as the case may be;Provided further that any member, other than ex-officio members shall cease to be a member of the Executive Council if he absents himself from more than three consecutive meetings of the Executive Council without leave of absence from the Council.(3)No person shall be or continue to be a member of the Executive Council in more than one capacity, and whenever a person becomes a member of the Executive Council in more than one capacity, he shall, within two weeks thereof, choose the capacity in which he desired to be a member of the Executive Council and shall vacate the other seat. Where he does not so choose, the seat held by him earlier in point of time shall be deemed to have been vacated with effect from the date of expiry of the aforesaid period of two weeks.(4)Seven members of the Executive Council shall form the quorum.(5)The Executive Council shall be in charge of the general management and administration (including the revenue and property) of the University, but the service matters of employees and financial matters, may be considered by it after recommendations of the Finance Committee.(6)The powers and functions of the Executive Council shall be such as may be prescribed by the Statutes.
