(2)The Court shall consist of the following members; namely :-Ex- officio members(a)the Chancellor;(b)the Vice-Chancellor;(c)the Pro Vice-Chancellor;(d)the remaining members of the Executive Council, who are not otherwise members of the Court;(e)Deans;(f)the Registrar;(g)the Finance Officer;(h)the University Librarian;(i)All Principals of affiliated colleges, if any;(j)Head of schools/Institutes of the University;(k)Representatives of the State Legislature-Two representatives of the State Assembly to be nominated by the Speaker;(l)Persons representing Learned Professions, Industry Commerce and Agriculture-Not more than ten persons representing learned professions to be nominated by the Chancellor:Provided that in making nominations due regard shall be given to the representation of different interests, professions and learning;(m)Representatives of teachers- Five teachers to be selected in the manner prescribed :Provided that the first representatives of teachers shall be nominated by the Chancellor;(n)Representatives of management- Two representatives of the managements of affiliated colleges, if any, in the manner prescribed :Provided that the first representatives of management shall be nominated by the Chancellor;(o)Representatives of students- One representative each of the Faculties who, having secured the highest marks in that Faculty at the preceding degree examination and is pursuing a course of study for a post graduate degree in the University.
