53. Managing Council for private colleges under corporate management.
(1)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, by the permanent teachers of all the private colleges; from among themselves;(f)a person elected by the Chairman of the College Unions of all the private colleges, from among themselves;(g)one person elected in accordance with such procedure as may be prescribed by the Statute, by the permanent members of the nonteaching staff of all private colleges from among themselves; and(h)not more than fifteen persons nominated by the corporate management.(2)The Manager of the private colleges shall be the Chairman of the Managing Council.(3)It shall be the duty of the Managing Council to advice the corporate management in all matters relating to the administration of the private colleges, in accordance with the provisions of this Act and the Statutes, Ordinances, Regulations, rules, by-laws and orders made there under.(4)The decisions of the Managing Council shall be taken at meetings on the basis of simple majority of the members present and voting.
