Section 10 in Gujarat State Higher Education Council Act, 2016
10. Chairperson of Executive Committee.
(1)There shall be a Chairperson of the Executive Committee who shall be appointed by the State Government from amongst three persons recommended under sub-section (4) by a committee appointed for the purpose under sub-section(2).(2)For the purposes of sub-section (1), the State Government shall appoint a committee consisting of three eminent academicians with proven record and integrity.(3)the State Government shall appoint one of the three members of the committee as its Chairman.(4)The committee so appointed shall within a period of one month from its appointment select three persons whom it considers fit for being appointed as the Chairperson and shall recommend to the State Government the names of the persons so selected together with such other particulars as it deems fit.(5)The Chairperson shall be appointed, from amongst the persons so recommended, who are eminent educationalists and have achieved distinction and excellence in the field of higher education with proven record of their contribution.(6)The Chairperson shall be the chief administrative and academic head and overall in-charge of the affairs of the Council, lie shall have the authority to superintend, monitor and to oversee the overall functioning of the Executive Committee.(7)The term of the Chairperson shall be three years.(8)The qualifications, powers and functions, terms and conditions of the service of the Chairperson shall be such as may be prescribed.
