(1)The Executive Council shall be the principal executive authority of the University, and shall consist of the following members, namely(i)The Vice-Chancellor - ex officio Chairman;(ii)one nominee of the Chancellor;(iii)the Director of Higher Education, or his representative not below the rank of Joint Director;(iv)The Director of Technical Education, or his representative not below the rank of Joint Director;(v)the Director of Medical Education and Research, or his representative of not below the rank of Joint Director;(vi)one Head of a University Department, elected from amongst themselves as prescribed by the Statutes;(vii)two Principals, elected by the Senate from amongst its members;(viii)two Teachers, other than Principals and Heads of University Departments, elected by the Senate from amongst its members;(ix)seven persons, other than Principals, Teachers and student members elected by the Senate, from amongst its members;(x)one Dean elected by the Deans of Faculties, from amongst themselves; and(xi)three persons, representing the Faculties or group of Faculties elected by the Academic Council from amongst its members as prescribed by the Statutes :[* * *] [Proviso was deleted by Maharashtra 7 of 1988, section 4(a).](1A)[ The members referred to in clauses (i), (iii), (iv) and (v) of sub-section (1) shall be ex officio members.] [Sub-section (1A) was inserted by Maharashtra 23 of 1990, section 3(l)(a).](2)No employee, other than a Teacher of the University, shall be eligible for election to the Executive Council.(3)The term of office of the elected and nominated members shall be three years.(4)If a member elected or nominated to the Executive Council remains absent without permission of the Council for three consecutive meetings thereof, his office shall be deemed to. have been vacated.(5)The quorum to constitute a meeting of the Executive Council, the rules of procedure and conduct of business to be followed at a meeting, the period within which a meeting shall be called and such other matters shall be as prescribed by the Statutes.(6)No person shall be nominated [or elected] [These words were inserted by Maharashtra 7 of 1988, section 4(b).] a member of the Executive Council, or continue to be such member, for more than two consecutive terms.(7)[ [Subject to the provisions of the proviso to section 36A, no person] [Sub-section (7) and Explanation was inserted, by Maharashtra 7 of 1988, section 4(c).] who has held office as a member of the Executive Council for two terms or more shall be eligible for being elected or nominated, as continued as such member.Explanation. - For the purposes of this sub-section, any elected or nominated member who, -(i)has, any time before the commencement of the Maharashtra Universities (Amendment) Act, 1988, resigned his office as such member or ceased to be such member for any reason whatsoever; or(ii)is elected or nominated as such member in any vacancy occurring during the period of a term; or(iii)after the commencement of the Maharashtra Universities (Amendment) Act, 1988, resigns his office as such member or ceases to be such member for any reason whatsoever, before the completion of his term of office as such member, he shall be deemed to have held office as such member for the whole of that term.]
