Section 22(1) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
(1)The Court shall consist of the following, persons namely :-Group - A(i)the Kuladhipati;(ii)the Kulpati;(iii)the Rector;(iv)the Dean of Faculties;(v)the Secretary in charge of the Manpower Planning Department of the Government of Madhya Pradesh;(vi)the Commissioner of Higher Education, Madhya Pradesh;(vii)the Director of Technical Education, Madhya Pradesh;(viii)Chairman of the Madhya Pradesh Board of Secondary Education;(ix)Chairman of the VYAPAM;(x)one nominee of the All India Council for Technical Education;(xi)Director, Technical Teachers Training Institute, Bhopal;(xii)Dean of Students' Welfare.Group - B(xiii)One Professor, one Reader and one Lecturer from Vishwavidyalaya Teaching Department/School of Studies/ Centres of Studies to be elected from amongst themselves in the manner prescribed by the Statute;(xiv)One Principal, one Professor, one Reader and one Lecturer from affiliated colleges to be elected from amongst themselves in the manner prescribed by the statute;(xv)Two Principals, two Heads of Department and two Lecturers from affiliated Polytechnics to be elected from amongst themselves in the manner prescribed by the Statute.Group - C(xvi)Director General, Madhya Pradesh Council of Science and Technology, Bhopal;(xvii)Director, Regional Research Laboratory Council for Scientific and Industrial Research, Bhopal;(xviii)Chairman, Institution of Engineers (India) Madhya Pradesh State Centre, Bhopal;(xix)Three Deans of Faculty of Engineering to be nominated by the Kuladhipati;(xx)Two members of the Vidhan Sabha to be elected by the Vidhan Sabha;(xxi)Three representatives to be elected by the registered graduates of the Vishwavidyalaya from amongst themselves;(xxii)Every donor donating [ten lakh rupees] [Substituted by M.P. Act No. 17 of 2003.] or more to the Vishwavidyalaya;(xxiii)Two representatives of the Associations of Commerce and Industries to be nominated by the State Government;(xxiv)One representative from the salaried non-teaching employees of the Vishwavidyalaya elected from amongst themselves in the manner prescribed by the Statutes.Group - D(xxv)Two students elected by the student members of the Board of studies from amongst themselves;(xxvi)Two students to be elected from amongst themselves by students who in the academic session immediately proceeding the election have been members of teams of the Vishwavidyalaya participating in the University tournaments.Group - E(xxvii)Such members of the Executive Council who are not members under any of the foregoing groups-Explanation. - (i) No person shall be eligible to become a member of the Court under more than one time.(ii)Not more than one person shall be nominated from any Vishwavidyalaya Teaching Department, School of Studies or College under any one item of Group B.(iii)For the purposes of Group D, Student shall means a person who-(a)is receiving instructions or carrying on research in any of the Colleges or Vishwavidyalaya Teaching Department or School of Studies or any other institution of the Vishwavidyalaya under the terms and conditions laid down in the Ordinances; and(b)has passed his class 12th examination of 10+2 scheme not earlier than six years before the opening date of the academic session in which he seeks election. Further, he has passed each of the examinations from 12th onwards in single attempt.
