Section 6 in The Samrat Ashok Technological Institute (Degree) Vidisha (Prabandh Grahan) Adhiniyam, 1987
6. Advisory Council.
(1)The State Government shall constitute, by notification a Council to be called the Advisory Council.(2)The Advisory Council may on its own motion or on a reference made to it by the State Government advice the State Government on any matter concerning the management of the Institute.(3)In tendering any advice to the State Government, the Advisory Council shall endeavour to secure that-(a)standard of Engineering Education is maintained;(b)institute is properly managed; and(c)such other matters pertaining to the institute as may be prescribed.(4)The Advisory Council, shall consist of such number of members not exceeding eleven as may be appointed by the State Government five from amongst persons, who in its opinion are connected with technical education and the rest from amongst the Executive Officers of the State.(5)The Minister having the charge of the Department dealing with Engineering Colleges and/or Polytechnics shall be the Chairman of the Advisory Council.(6)The term of office of, the method of filling casual vacancies among, and the allowances and other remuneration, if any, payable to the members of the Advisory Council shall be such as may be prescribed.(7)The Advisory Council shall, subject to any rules that may be made in this behalf under Section 17, have power to regulate its own procedure.
