Section 9 in The Maharishi Dayanand University Act, 1975
9. Court and its constitution. - (1) The Court shall consist of the following members, namely :-
(a)Ex Officio members -(i)the Chancellor;(ii)The Vice-Chancellor;[(ii-A) Pro Vice-Chancellor] [Inserted by Haryana Act 12 of 1994.];(iii)the Deans of Faculties;(iv)the Director of Higher Education;(v)the Director of Health Services;(vi)the Registrar;(vii)the Dean of Students Welfare, if any;(viii)the Dean of Colleges, if any;(ix)the Controller of Examination, if any;(x)the Finance Officer;(xi)the Librarian;(xii)the Director-Principal, Medical College Rohtak;(xiii)the Principal of the Technological Institute of Textiles, Bhiwani.(b)Other members -(i)two persons to be elected by the Haryana Vidhan Sabha from amongst its members;(ii)Professors of the University not exceeding ten, on the basis of seniority, by rotation;(iii)five teachers to be elected from amongst the readers and lecturers of the University of whom at least two shall be readers;(iv)five teachers of the Medical College, Rohtak to be appointed in the manner to be prescribed by the statutes;(v)one principal from the colleges of education, on the basis of seniority, by rotation;(vi)one of the principals from the colleges of ayurvedic education on the basis of seniority, by rotation;(vii)three principals of colleges which were established before 1st November, 1966, out of which one shall be a woman, on the basis of seniority, by rotation;(viii)three principals of colleges which were established on or after 1st November, 1966, out of which one shall be a woman, on the basis of seniority, by rotation;(ix)eight regular teachers (other than principals) from the affiliated or maintained colleges, excluding the Medical Colleges, out of which two shall be women, by election;(x)three students to be nominated in the manner to be prescribed by the statutes for a term of one year;(xi)fifteen representatives of learned professions with special interest including representatives of industry, commence and medical and weaker sections of the society, to be nominated by the Chancellor.(2)The Registrar shall be the Member-Secretary of the Court.(3)The Members of the Court, other than ex officio members, shall hold office for a term of three years except those coming by rotation who shall hold office for two years :Provided that any member, who ceases to hold the qualifications by virtue of which he was elected or nominated as member to the Court, shall cease to be a member thereof,(4)The election of members of the Court shall be held by the method of proportional representation.
