Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttarakhand - Section

Section 19 in Doon University Act, 2005

19. Executive Council.

(1)The Executive Council shall consist of the following; namely :-
(a)the vice-Chancellor - Chairman;
(b)the Pro-Vice-Chancellor, if any;
(c)Principal Secretary/Secretary to the State Government in the Higher Education Department;
(d)Principal Secretary/Secretary to the State Government in the Finance Department;
(e)Two Deans of Faculties by rotation in the manner prescribed;
(f)One Professor representing one of the University faculties to be selected in the manner prescribed;
(g)Two Principals of affiliated colleges, if any, to be selected in the manner prescribed;
(h)Three members of the Court nominated by the Chancellor, none of whom shall be an employee of the University;
(i)Three nominees of the Chancellor, who shall be persons of eminence in areas like Industry, Management, Higher Education, Science and Technology.
(2)The Executive Council shall be the executive body of the University and subject to the provisions of this Act, shall have the following powers; namely:-
(a)to lay down policies to be pursued by the University;
(b)to hold and control the property and funds of the University;
(c)to review decisions of the other authorities of the University, if they are not in conformity with the provisions of this Act, the statutes or the Rules;
(d)to approve annual report and the budget every year of the University;
(e)to grant affiliation or withdraw such affiliation as prescribed in the Statutes of the University;
(f)to recommend new or additional Statutes, Ordinances and regulations or amend or repeal the earlier Statutes, Ordinances and regulations of the University;
(g)to approve proposals for submission to the State Government;
(h)to take such decisions and steps as are found desirable for effectively carrying out the objects of the University; and
(i)to arrange for and direct the inspection of affiliated colleges or constituent Colleges, if any :
Provided that the first members of the Executive Council shall be nominated by the Chancellor and shall hold office for a term of three years.
(3)The Executive Council shall, meet at least three times in a year at such time and place as the Vice-Chancellor deems fit.