Section 30 in St Xavier's University, Kolkata Act, 2016
30. The Executive Council.
(1)The Executive Council shall consist of the following members:-Ex Officio Members:-(i)the Vice-Chancellor-Chairperson,(ii)the Pro-Vice-Chancellor,(iii)the Registrar,(iv)the Deans of the Faculty Councils for Post-graduate and Undergraduate Studies,(v)the Dean(s) of Students' Welfare,(vi)the Controller of Examinations,(vii)the Finance Officer,(viii)the Secretary, Academic Council.Other Members:-(ix)two heads of departments, by rotation for one year in alphabetical order of the department, to be selected by the Vice-Chancellor;(x)three teachers from the faculty council for the Post-graduate and Undergraduate studies of whom two shall be Professors and one shall be an Associate Professor, to be nominated by the Vice-Chancellor in consultation with the Pro-Vice-Chancellor.(2)A member of the Executive Council shall hold office for a period of four years, if not expressly provided otherwise in this Act.(3)Any vacancy among the members of the Executive Council shall be filled up immediately by the concerned authority.(4)No act or proceedings of the Executive Council or of anybody constituted by the Executive Council shall be invalid or called into question by reason of the existence of any vacancy, initial or subsequent, in the Executive Council or in any body constituted by the Executive Council, as the case may be.(5)One-third of the total number of members present shall be a quorum for a meeting of the Executive Council.
