Section 12(2) in Uttar Pradesh State Universities Act, 1973
(2)The Committee referred to in sub-section (1) shall consist of the following members, namely -(a)one person (not being a person connected with the university, an Institute, a constituent college, an associated or affiliated college or a hall or hostel) to be elected by the Executive Council [at least three months before the date on which a vacancy in the office of the Vice-Chancellor is due to occur by reason of expiry of his term] [Inserted by Uttar Pradesh Act No. 5 of 1977.];(b)one person who is or has been a Judge of the High Court of Judicature at Allahabad including the Chief Justice there of nominated by the said Chief Justice; and(c)one person to be nominated by the Chancellor who shall also be the convenor of the Committee :[Provided that where the Executive Council fails to elect any person in accordance with clause (a), then the Chancellor shall nominate in addition to the person nominated by him under clause (c), one person in lieu of the representative of the Executive Council.] [Inserted by Uttar Pradesh Act No. 5 of 1977.]
