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State of Uttar Pradesh - Section

Section 28 in The U.P. Harcourt Butler Technical University Act, 2016

28. The Executive Council.

(1)The Executive Council shall consist of -
(a) the Vice-Chancellor, Chairperson
(b) the Pro Vice-Chancellor, if any; Member
(c) the Director, Indian Institute of Technology,Kanpur or his nominee not below the rank of Professor; Member
(d) the Director, Indian Institute of InformationTechnology, Allahabad or his nominee not below the rank ofProfessor; Member
(e) the Chairman, All India Council for TechnicalEducation or his nominee; Member
(f) Vice-Chancellor or Nominee of theVice-Chancellor, Dr. A.P.J. Abdul Kalam Technical University, notbelow the rank of Professor; Member
(g) two reputed industrialists nominated by theState Government; Member
(h) two reputed technologists nominated by the StateGovernment; Member
(i) Principal Secretary/Secretary to the StateGovernment in the Technical Education Department; Member
(j) Nominee of Principal Secretary to the StateGovernment in the Finance Department; Member
(k) Nominee of Principal Secretary to the StateGovernment in the Higher Education Department; Member
(I) Registrar as the ex-officio Secretary of theExecutive Council; Member
(2)Notwithstanding anything contained in Section 28(1), no person shall be elected or nominated as a member of the Executive Council unless he is a Graduate.
(3)The term of office of members other than ex-officio members shall be two years.
(4)The Executive Council shall meet at least four times in a year.
(5)Six members of the Executive Council shall form the quorum at any meeting.
(6)The Finance Controller and the Controller of Examinations, if necessary in relation to the matters of their concern included in agenda of a meeting, may be special invitees of the Council in the matter of their concerned field, without voting rights.
(7)A person shall be disqualified for being chosen as member of the Executive Council, if he or his relative(s) indulge in illegal gratification for any work in or for the University or any contract for the supply of goods or for the execution of any work for the University.Explanation. - In this section "relative" means the relations defined in Section 6 of the Companies Act, 1956, and includes the wife's (or husband's) brother, wife's (or husband's) father, wife's or husband's sister, brother's son and brother's daughter.