Section 19(1) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
(1)The Executive Council shall be the executive authority of the University and shall consist of the following, namely.-(i)the Vice-Chancellor, if any;(ii)the Pro-Vice-Chancellor, if any;(iii)the Director of Higher Education, Gujarat State or the officer designated under clause (i) of paragraph (B) of Class-1 of sub-section (1) of Section 16;(iv)the Director of Technical Education, Gujarat State or the officer designated under clause (ii) of paragraph (B) of Class-I of sub-section (1), of Section 16;(v)the Director of Health and Medical Services and Medical Education, Gujarat State, or the officer designated under clause (iii) of paragraph (B) of Class-I of sub-section (1) of Section 16;(vi)two Deans of Faculties nominated by the Vice-Chancellor from amongst the Deans of Faculties by rotation in the .manner prescribed by the Statues;(vii)two persons to be elected by the Court from amongst its members who are not teachers or members of the teaching staff of the University affiliated colleges, recognised institutions and approved institutions and students;(viii)two Principals of the affiliated colleges nominated by the Vice-Chancellor by rotation in the manner prescribed by the Statues ;(ix)one University professor not being a Dean of a Faculty nominated by the Vice-Chancellor by rotation in the manner prescribed by the Statues;(x)two persons to be nominated by the Chancellor by rotation in the manner prescribed by the Statues;(xi)two persons to be nominated by the Chancellor from amongst distinguished educationists, teachers and such other class of persons irrespective of whether they are members of the Court or not.
