Section 22 in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
22. [ [Substituted by C.G. Act No. 17 of 2014, dated 21.8.2014.]
(1)The Executive Council shall be the executive body of the University and shall consist of the following members, namely :(i)Kulpati, who shall be the ex-officio Chairperson;(ii)Secretary in-charge of the Department of Technical Education, Government of Chhattisgarh or his representative, who shall be the ex officio Member;(ii)Secretary in-charge of the Department of Finance, Government of Chhattisgarh or his representative, who shall be the ex-officio Member;(iv)Commissioner or Director in-charge of the Directorate of Technical Education, Government of Chhattisgarh or his representative, who shall be the ex-officio Member;(v)Three eminent educationists from the fields of engineering, technology or vocational education, nominated by Kuladhipati after consultation with the State Government, who shall be Members :Provided that at least one of these educationists shall be from the field of vocational education;(vi)A member of Vidhan Sabha, nominated by the Speaker, who shall be the Member;(vii)Kuladhisachiv, who shall be the ex-officio Member;(viii)A professor, from amongst the colleges or polytechnics admitted to the privileges of the University, to be nominated by Kuladhipati after consultation with the State Government, who shall be the Member; and(ix)Registrar, who shall be the ex-officio Member-Secretary.(2)Members of the Council, other than the ex-officio Members, shall hold office for a period of two years.(3)The Council shall meet at least once in three months and as may be necessary.(4)The notice of the time date and place of the meeting of the Council and the agenda therefor shall be circulated among the members, including by email, at least ten days before the date of the meeting ;Provided that the agenda notes containing information and supporting documents, relevant for decision on items on the agenda for the meeting shall be circulated, including by email, at least five days before the meeting :Provided further that in case there is any difficulty in circulating the agenda notes within the requisite time frame, the same may be circulated, including by email, with the concurrence of the Secretary in-charge of the Department of Technical Education, Government of Chhattisgarh, at least forty-eight hours before the meeting.(5)Kulpati may, at any time, call an emergency meeting, but no business that is not of immediate urgency shall be transacted thereat and notice of such meeting and the agenda along with agenda notes therefor shall be circulated, including by email, at least forty-eight hours before the meeting :Provided that where the situation so demands, Kulpati may call an emergency meeting at a shorter notice, with prior permission of Kuladhipati and the agenda along with agenda notes therefor shall be circulated forthwith including by email.(6)Six members of the Council shall constitute the quorum.(7)In a meeting, any member may be present and cast his vote through electronic means.]
