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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(1) in The Chhattisgarh Vishwavidyalaya Adhiniyam, 1973

(1)The Executive Council shall be the Executive Body of the University and shall consist of the following persons, namely :-
(i)the Kulpati;
(ia)[ Five members of the State Legislative Assembly to be nominated by State Legislative Assembly.] [Inserted by Act No. 14 of 2005.]
(ii)four Deans of Faculties nominated by the Kuladhipati;
(iii)[ * * *] [Omitted 'three persons elected by single transferable vote by the Court from among its members;' by Act No. 9 of 2002.]
(iv)two Professors of the University Teaching Departments or Schools of Studies to be nominated by the Kuladhipati by rotation according to seniority;
(v)four Principals of affiliated colleges atleast two of whom shall be from colleges belonging to the State Government, to be nominated by the Kuladhipati by rotation according to seniority;
(vi)the Secretary to Government of Chhattisgarh Higher Education Department or his nominee not below the rank of Deputy Secretary;
(vii)the Secretary to Government of Chhattisgarh, Finance Department or his nominee not below the rank of Deputy Secretary;
(viii)six persons nominated by the Kuladhipati amongst whom one each shall be a person belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes, out of these six persons two shall be women :
(ix)[ Three persons, one each from the field of Agriculture, Industry or Commerce, Education Area and Social Work shall be nominated by the Kuladhipati on the recommendation of the State Government.] [Inserted by Act No. 9 of 2002.]
Provided that-
(a)no salaried employee of any University or any College in Chhattisgarh shall be eligible for election under item (i) above;
(b)no person shall be eligible for re-election for a second consecutive term under item (ii) above.