- [(1) The Executive Council shall consist of-] [Section 17 Sub-section (1) Substituted, by U.P. Act No. 5 of 2010. Published in U.P. Gazette, Extra., Part-1, Section (ka), dated 16th February, 2010](a)the Vice-Chancellor who shall be the Chairman thereof;(b)the Pro Vice-Chancellor, if any;(c)the Director, Indian Institute of the Technology, Roorkee, or his nominee not below the rank of Senior Professor;(d)the Director, Indian Institute of Technology, Kanpur, or his nominee not below the rank of Senior Professor;(e)the Principal Secretary/ Secretary to the State Government in the Technical Education Department or his nominee not below the rank of Special Secretary;(f)the Principal Secretary/Secretary to the State Government in the Finance Department or his nominee not below the rank of Special Secretary;(g)Chairman, All India Council for Technical Education or his nominee;(h)two reputed Industrialists nominated by the Chancellor on the recommendation of the State Government;(i)two eminent technologists nominated by the Chancellor on the recommendation of the State Government;(j)two Principals of the colleges, by rotation, nominated by the State Government".(2)Notwithstanding anything in sub-section (1), no person shall be appointed as a member of the Executive Council unless he is a graduate.(3)The term of office of members mentioned in clause (h), (i) and (j) shall be two years.(4)A person shall be disqualified for being nominated as, and for being, a member of the Executive Council if he, or his relative, accepts remuneration for any work in, or for, the University or any contract for the supply of goods or for the execution of any work far the University.Explanation - In this sub-section 'relative' means the relations defined in Section (6) of the Companies Act, 1956 and includes the wife's (or husband's) brother wife's (or husband's) father, wife's (or husband's) sister, brother's son and brother's daughter.
