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State of Punjab - Section

Section 13 in The Rajiv Gandhi National University of Law, Punjab Act, 2006

13. The Executive Council.

(1)The Executive Council shall consist of the following persons, namely :-
(a) the Vice-Chancellor; .. Chairman
(b) the Chairman of the Bar Council of India or his nominee fromamongst its members; .. Member
(c) the Chairman of State of Bar Council; .. Member
(d) the Secretary to Government of Punjab, Department ofFinance; .. Member
(e) the Secretary to Government of Punjab, Department of HigherEducation; .. Member
(f) the Legal Remembrancer and Secretary to Government ofPunjab, Department of Legal and Legislative Affairs; .. Member
(g) the Advocate General, Punjab; .. Member
(h) two Professors of Law outside the University, to benominated by the Vice-Chancellor; and .. Members
(i) three teachers of the University, to be nominated by theVice- Chancellor of whom, two shall be from amongst theProfessors and one from amongst the Associate Professors of theUniversity by rotation for a period of one year. .. Members
(2)A person, who has become a member of the Executive Council by reason of the office or appointment, he holds, his membership shall be terminated, when he ceases to hold that office or appointment
(3)The term of office of the nominated members of the Executive Council shall be three years.
(4)A member of the Executive Council shall cease to be member, if he resigns or becomes of unsound mind or becomes insolvent or is convicted of a criminal offence involving moral turpitude. A member other than the Vice- Chancellor or teachers, shall also cease to be a member, if he accepts a full time appointment in the University or if he being a teacher fails to attend three consecutive meetings of the Executive Council without the leave of the Vice- Chancellor.
(5)A member of the Executive Council other than an ex officio member, may resign his office by a letter, addressed to the Vice-Chancellor and such resignation shall take effect as soon as it has been accepted by him.
(6)Any vacancy of the nominated member in the Executive Council shall be filled by nomination by the respective nominating authority and on expiry of the period of vacancy, such nomination shall cease to be effective.