55. 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). the manager of the private colleges;(b). one principal by rotation in such manner as may be prescribed by the Statutes;(c). a person nominated by the University in accordance with provisions in that behalf contained in the Statutes;(d). a person nominated by the Government;(dd)two persons nominated from permanent teachers by the University, by rotation, of whom one shall be from those having ten years of service or more and the other shall be from those having less than ten years service;[xxxxxxxx](h)not more than fifteen persons nominated by the corporate management.(2)the manager of the private colleges shall be chairman of the managing council.(3)It shall be the duty of the managing council to advise 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, Bye-laws and Orders made thereunder.(4)The decisions of the managing council shall be taken at meetings on the basis of simple majority of the members present and voting.
