Section 20 in Uttar Pradesh State Universities Act, 1973
20. Constitution of the Executive Council
. - (1) The Executive Council shall consist of -(a)the Vice-Chancellor, who shall be the Chairman thereof;(b)the Pro-Vice-Chancellor, if any;(c)the Deans of two Faculties, by rotation in the manner prescribed;(cc)[ two members from amongst the Professor or Readers belonging to the Scheduled Castes or Scheduled Tribes and two members from amongst the Professors or Readers belonging to other backward classes of citizen;] [Inserted by Section 3 of U.P Act No. 1 of 2004 (w.e.f. 11.7.2003).](d)[ in the case of Universities of Kumaun and Bundelkhand and the [Dr. Bhimrao Ambedkar University, Agra] [Substituted by Uttar Pradesh Act No. 20 of 1999.], the Chhatrapati Shahu Ji Maharaj University, Kanpur, the Hemvati Nandan Bahuguna Garhwal University, the Chaudhary Charan Singh University, Meerut, the Doctor Ram Manohar Lohia Avadh University, Faizabad and the Mahatma Jyotiba Phule Rohikhand University, Bareilly, -(i)one Professor other than the Pro-Vice-Chancellor or a Dean referred to in clause (c) above, one Reader and one Lecturer of the University to be selected in the manner prescribed;(ii)three Principals and two other teachers of affiliated colleges, to be selected in the manner prescribed;and in the case of any other University notified under sub-section (1) of Section 37, four Principals and four other teachers of affiliated colleges to be selected in the manner prescribed;(dd)in the case of the Deen Dayal Upadhaya Gorakhpur University, Gorakhpur, -(i)one Professor other than the Pro-Vice-Chancellor or a Dean referred to in clause (c) above, one Reader and one Lecturer of the University to be selected in the manner prescribed;(ii)one representative of Maharana Pratap Shiksha Parishad, Gorakhpur to be elected by the said parishad from amongst its members;(iii)three Principals and two other teachers of affiliated colleges, to be selected in the manner prescribed;](e)in the case of University mentioned in or notified under sub-section (1) of Section 38 -(i)two Professors [other than the Pro-Vice-Chancellor or a Dean referred to in clause (c) above], two Readers and two lecturers of the University, to be selected in the manner prescribed;(ii)one Principal of an associated college to be selected in the manner prescribed;(f)Four' persons to be elected by members of the Court from among such of them as are not enrolled as students of or in the service of the University or an Institute or of a constituent college or an affiliated or associated college or hall or hostel;(g)four persons of academic eminence to be nominated by the Chancellor;[Provided that one of the persons so nominated shall be a person who is or has been a Judge of the Supreme Court or High Court.] [Inserted by Section 2 of Uttar Pradesh Act No. 9 of 1988 (w.e.f. 15.1.1988). Section 4 of Uttar Pradesh Act No. 9 of 1988 provides : '4. Certain existing members of the Executive Council to cease - With effect from the commencement of this section a person nominated as a member of the Executive Council under clause (g) of sub-section (1) of Section 20 of the Principal Act before such commencement shall cease to be a member such Executive Council'.](h)[ one person, from amongst the reputed industrialists who have made valuable contribution in the field of Higher Education to be nominated by the State Government;] [Inserted by Section 6 of Uttar Pradesh Act No. 14 of 1995 (w.e.f. 25.2.1995).](2)[The term of office of members mentioned in -(i)clauses (c), [(cc),] (d) and (e) of sub-section (1) shall be one year;(ii)clause (f) of sub-section (1) shall be three years; and(iii)[clause (g) or clause (h)] [Substituted by Section 6 of Uttar Pradesh Act No. 14 of 1995 (w.e.f. 25.2.1995).] of sub-section (1) shall be two years.](3)No person shall be a member of the Executive Council under clause (f) or clause (g) [or clause (h)] [Inserted by Section 6 of Uttar Pradesh Act No. 14 of 1995 (w.e.f. 25.2.1995).] of sub-section (1) for more than two consecutive terms.(4)Notwithstanding anything in sub-section (1), no person shall be elected or nominated as a member of the Executive Council unless he is a graduate.(5)A person shall be disqualified for being chosen as, and for being, a member of the Executive Council if he or his relative accepts any remuneration for any work in or for the University or any contract for the supply of goods to or for the execution of any work for the University :Provided that nothing in this sub-section shall apply to the acceptance of any remuneration by a teacher as such or for any duties performed in connection with an examination conducted by the University or for any duties as Superintendent or Warden of a training unit or any hall or hostel or proctor or tutor for any duties of a similar nature in relation to the University.Explanation. - In this section 'relative' means the relations defined in Section 6 of the Companies Act, 1956 and includes the wife's (or husband's) brother, wife's (or husband's) father, wife's (or husband's) sister, brother's son and brother's daughter.
