Section 23 in Uttarakhand Technical University Act, 2005
23. Constitution State Coordination Council for Technical Education.
- [ [(1) For the purpose of effective co-ordination of Technical Education activities of the University set up in the State, particularly in relation to teaching, research, expansion of education and other similar activities and supervision over the academic and financial activities and programmes of the University, the State Government shall constitute a Council for Education and Research to be called the State Coordination Council for Technical Education.] [Substituted by section 9 of Uttarakhand Act No. 10 of 2010.](2)The Council shall comprise the following Members namely :-(a)the Principal Secretary/ Secretary to the State Government in-charge Higher Education, Medical Education, Agriculture and Law,(b)the Vice-Chancellors of G.B. Pant University of Agriculture and Technology, Kumaun University, Technical University;(c)the Principal Secretary/Secretary Department of Technical Education shall be the member Convener of the Council.Note. - Senior most Principal Secretary/Secretary, shall preside over the meeting of the Council.](3)The State coordination Council shall have the power to issue necessary directions to the Universities, with the previous concurrence of the Chancellor, which shall be final and binding on the Universities.(4)The Council shall, in conduction its business, determine such procedure as it may deem fit.Chapter-V Affiliation
