Section 27 in A.P.J. Abdul Kalam Technological University Act, 2015
27. The Executive Committee.
(1)The Executive Committee shall be the chief executive body of the University and shall consist of the following members, namely:-Ex-officio Members(i)The Vice-Chancellor;(ii)The Pro-Vice-Chancellor;(iii)The Secretary to Government in charge of the Finance Department or an officer not below the rank of a Joint Secretary to Government authorised by him;(iv)The Secretary to Government in charge of the Higher Education Department or an officer not below the rank of a Joint Secretary to Government authorised by him;(v)The Director of Technical Education;(vi)Dean (Research);(vii)Dean (Academic);(viii)Registrar;(ix)Two members nominated by the Government from among the Members of Legislative Assembly, who are members of the Board of Governors;(x)One member nominated by the Government from among the Principals of the Engineering Colleges in the Board of Governors;(xi)One member nominated by the Government from among the representatives of the students elected to the Board of Governors in the manner as may be prescribed in the Statutes;(xii)One member nominated by the Government from among the teachers in the Board of Governors;(xiii)One member nominated by the Government from among the Managers of Private Colleges in the Board of Governors.Other MembersOne member nominated by the Board of Governors from among the nominated members.(2)The Vice-Chancellor shall be the Chairperson of the Executive Committee and the Registrar shall be the ex-officio Secretary of the Executive Committee.
