Section 27 in Dr. Babasaheb Ambedkar Technological University Act, 2014
27. Executive Council.
(1)The Executive Council shall be the principal authority concerned with general policy and vested with powers of supervision, control and execution and shall consist of the following members, namely :-(a)the Vice-Chancellor, ex officio Chairman;(b)the Director of Technical Education or his representative, not below the rank of Joint Director;(c)one nominee of the Chancellor;(d)one representatives of the Dean of Research and Development and Deans of Faculties, to be nominated by the Vice-Chancellor by rotation according to seniority;(e)two representatives of the Heads of the University departments, Heads of conducted institutions and Heads of University Schools, to be nominated by the Vice-Chancellor by rotation according to seniority;(f)ten representatives of Heads of affiliated colleges and recognized institutions to be nominated by the Vice-Chancellor by rotation according to seniority on the basis of date of recognition of the institution;(g)four representatives of the Regional centres, one from each Regional centre, to be nominated by the Vice-Chancellor;(h)three representatives of the Sub-centres to be nominated by the Vice-Chancellor by rotation;(i)two teachers of the University, one from among professors and one from among assistant professors, other than those covered in clauses (d) and (e), to be nominated by the Vice-Chancellor by rotation according to seniority;(j)four eminent scientists or renowned technologists, not in the employment of the Government, to be nominated by the Government.(2)The tenure of membership of representatives under clauses (c) to (j) of sub-section (1) shall be three years.(3)The member representatives under clauses (d) to (j) of sub-section (1) shall cease to be members of the Executive Council if they cease to be members of the body whom they represent.(4)If a member of the Executive Council covered by clauses (c) to (j) of sub-section (1) remains absent without permission of the Executive Council for three consecutive meetings thereof, he shall cease to be the member of the Executive Council and his office shall be deemed to have been vacated.
