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State of Goa - Section

Section 3 in Goa State Higher Education Council Act, 2018

3. Constitution of the Council.

(1)The Government may, by notification in the Official Gazette constitute a Council to be called the Goa State Higher Education Council.
(2)The Council shall consist of the following members, namely:-
(a)The Chief Minister of Goa, who shall be the ex officio Chairperson thereof;
(b)An eminent academic administrator with proven record or a professional from industry or Administration with sufficient experience in the academic sector, who shall be the Vice-Chairperson thereof;
(c)the Minister for Education, Government of Goa; Finance Secretary, Government of Goa; Secretary, Department of Education, Government of Goa; Director of Higher Education, Government of Goa; and Director of Technical Education, Government of Goa shall be ex officio members;
(d)five members to be nominated by the Government who are persons of scholarly pursuit, one each belonging from the field of art and culture, science and technology, civil society, industry and vocational field;
(e)Vice-Chancellor of the Goa University, ex officio member;
(f)two Principals of the Colleges to be nominated by the Government in rotation of two years;
(g)five members co-opted by the Council who are persons of scholarly pursuit;
(h)one nominee of the Government of India to be nominated by the Ministry of Human Resource Development;
(i)Executive Director, who shall be the ex officio member Secretary thereof.
(3)The Council shall by the name of the Goa State Higher Education Council be a body corporate, and have perpetual succession and a common seal, and shall by that name sue and be sued.
(4)The Council shall have the power to acquire and hold property, both movable and immovable. Subject to the provisions of this Act and the rules made thereunder, to transfer any property held by itself and to enter into contracts and to do all other things necessary for the purpose of this Act.
(5)The headquarter of the Council shall be located at the place decided by the Government from time to time.