Section 18 in Indian Institute of Teacher Education, Gujarat Act, 2010
18. General Council.
(1)The General Council shall be the apex authority of the University.(2)The General Council shall consist of the following members, namely: -(i)the Chancellor, who shall be the Chairperson of the General Council;(ii)the Vice-Chancellor;(iii)the Minister-in-charge of Education (Primary, Secondary, Adult), Higher and Technical Education, Gujarat State or his nominee;(iv)the Minister-in-charge of Women and Child Welfare, Gujarat State or his nominee;(v)the Executive Chairperson, Gujarat Educational Innovations Commission;(vi)the Chairman, University Grants Commission or his nominee;(vii)the Chief Secretary, Government of Gujarat;(viii)the Secretary to the Government of Gujarat, Education Department or his nominee not below the rank of Deputy Secretary;(ix)the members of Gujarat Educational Innovations Commission;(x)the Secretary to the Government of Gujarat, Primary Education or his nominee not below the rank of Deputy Secretary;(xi)the Secretary to the Government of Gujarat, Women and Child Development Department or his nominee not below the rank of Deputy Secretary,(xii)the Chairman, National Council for Teacher Education or his nominee;(xiii)the Commissioner of Higher Education, Gujarat State or his nominee not below the rank of Joint Director;(xiv)the Commissioner of Schools, Gujarat State or his nominee not below the rank of Joint Director;(xv)the Director, Gujarat Council of Educational Research and Training, Gandhinagar;(xvi)the Chairman, Gujarat Secondary and Higher Secondary Education Board, Gandhinagar;(xvii)all directors of the University;(xviii)the Director-General, NCC Headquarters, Ahmedabad;(xix)the State Chief Commissioner, Gujarat State, Bharat Scouts and Guides;(xx)two leaders of experimental or innovative Education to be nominated by the State Government;(xxi)all members of Executive Council;(xxii)five persons to be nominated by the State Government, who shall include distinguished educationist, scholars, social workers or representatives of industry and professions;(xxiii)the Registrar shall be the Member-Secretary of the General Council.(3)The term of members other than the ex-officio members shall be five years.(4)The General Council shall meet at least once during a calendar year.(5)The quorum shall not be less than one-third of the total number of members of the General Council.
