Section 19 in The Nalanda Open University Act, 1995
19. The Executive Council.
- The Executive Council shall be the Chief Executive body of the University and shall consist of the following persons, namely:-Ex-officio Members(1)The Vice-Chancellor,(2)The Pro-Vice-Chancellor,(3)The Education Commissioner, Bihar,(4)The Director, Higher Education, Bihar.Other Members(5)Two Vice-Chancellors to be nominated by the Chancellor for a period of one year in the following order of rotation:-(a)Patna University, Patna(b)Baba Saheb Bhim Rao Ambedkar, Bihar University, Muzaffarpur.(c)Tilka Manjhi, Bhagalpur University, Bhagalpur.(d)Ranchi University, Ranchi.(e)Magadh University, Body Gaya.(f)L.N.Mithila University, Darbhanga.(g)K.S.D.Sanskrit University, Darbhanga.(h)Sidhu Kanhu University, Dumka.(i)B.N.Mandal University, Madhepura.(j)Jai Prakash University, Chapra.(k)Veer Kunwar Singh University, Arrah.(l)Sant Vinoba Bhave University, Hazaribagh.(6)Two Heads of University Departments, as may be prescribed by the Statutes, by rotation for a period of one year from the date of nomination.(7)Two from amongst the Professors and Readers of the University, other than Heads of Departments and two such Lecturers who have teaching experience of at least ten years shall be nominated by the Chancellor.(8)One person reputed for his scholarship and academic interest, to be nominated by the Chancellor.(9)In case none of the members from clauses (1) to (8) above belongs to Scheduled Caste or Scheduled tribe, the Chancellor may nominate a person belonging to Scheduled caste or Scheduled tribe, who, in his opinion is interested in the cause of education, to be member of the Executive Council for a period not exceeding three years but if during the said period of three years a person belonging to Scheduled Caste or Scheduled Tribe becomes a member under any of the clauses (1) to (8) the person nominated under this clause shall automatically cease to be a member of the Executive Council with immediate effect.Provided that until appointments are made so as to fill up the seats specified in clauses (6) and (7) the Chancellor shall nominate the teachers from other Universities in the State, who are not below the rank of Professors, to be the members of the Executive Council against those seats.
