49. Managing council for private colleges under corporate management..
- (I) A corporate management shall constitute a managing council for all the private colleges under its management, consisting of the following members, namely:-(a)one principal by rotation in such manner as may be prescribed by the Statutes;(b)the manager of the private colleges;(c)a person nominated by the University in accordance with the provisions in that behalf contained in the Statutes;(d)a person nominated by the Government;(e)two persons elected in accordance with such procedure as may be prescribed by the Statutes from among themselves by the permanent teachers of all the private colleges; and(f)not more than fifteen persons nominated by the educational agency.(2)The managing council shall be a body corporate having perpetual succession and a common seal.(3)The manager of the private colleges shall be the chairman of the managing council.(4)A member of the managing council shall hold office for a period of four years from the date of its constitution.(5)It shall be the duty of the managing council to administer all the private colleges under the corporate management in accordance with the provisions of this Act and the Statutes, Ordinances Regulations, Bye-laws and Orders made thereunder.(6)The powers and functions of the managing council, the removal of members thereof and the procedure to be followed by it, including the delegation of its powers, shall be prescribed by the Statutes.(7)Notwithstanding anything contained in sub-section (6), decisions of the managing council shall be taken at meetings on the basis of simple majority of the members present and voting.
