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State of Haryana - Section

Section 3 in The Haryana State Higher Education Council Act, 2018

3. Constitution of Council.

(1)The State Government shall, by notification in the Official Gazette, constitute the Haryana State Higher Education Council consisting of the following members, namely:-
(a)an educationist with proven leadership qualities or a famous intellectual - Chairperson;
(b)an education administrator of all India repute who is or has worked at least on the post of Professor or equivalent post - Vice-Chairperson;
(c)Principal Secretary, Higher Education- Member Secretary;
(d)State Project Director - Member;
(e)a representative of Higher Education Department not below the rank of Deputy Director - Member;
(f)a representative of Technical Education Department not below the rank of Deputy Director- Member;
(g)a representative of Finance Department not below the rank of Joint Secretary - Member;
(h)fifteen members from the field of art, science, technology, culture, social sector and industry and professional Education etc.- Member:
Provided that ten members of the Council shall be from the State and five members shall be from other States and shall be of national repute.
(i)Vice-Chancellors of any three Universities of the State - Member;
(j)two Principals of autonomous or affiliated colleges - Member;
(k)one member nominated by the Ministry of Human Resource Development, Government of India - Member.
(2)The Council shall be a body corporate by the name aforesaid having perpetual succession and a common seal and shall by the said name sue and be sued.
(3)The tenure of each nominated member shall be for a period of six years and one-third of the members shall retire after every two years. The Council shall nominate seven new members in every two years.
(4)The meeting of the Council shall be held once every three months.
(5)The quorum of the meeting of the Council shall be one-third of the total number of members including the Chairperson and the Member Secretary.
(6)The headquarter of the Council shall at such place, as may be specified by the State Government.