Section 12 in Kerala State Higher Education Council Act, 2007
12. The Advisory Council.
- The Advisory Council shall consist of the following members, namely:-(a)the Visitor;(b)the Chairman;(c)the Leader of Opposition in the Assembly;(d)the Minister for Health and Family Welfare;(e)the Minister for Agriculture;(f)the Minister for Law;(g)the Vice-Chairman;(h)the Member-Secretary;(i)two members of the Parliament from the State, one from the Lok Sabha and the other from the Rajya Sabha, nominated by the Government;(j)five members of the Legislative Assembly of Kerala, of whom one shall be a member of the Scheduled Caste or Scheduled Tribe and one shall be a woman, nominated by the Speaker;(k)[ one Vice-Chancellor of a University outside the State of Kerala established by an Act of another State, nominated by the Government;] [Substituted by Kerala Act No. 19 of 2018, dated 3.7.2018.](l)the Vice-Chairman, State Planning Board;(m)the Chairperson, Women's Commission;(n)the Chief Secretary to Government;(o)a prominent industrialist or business man, nominated by the Government;(p)an eminent person from the field of arts or literature, nominated by the Government; a(q)an eminent social scientist, nominated by the Government;(r)an eminent person from, print or visual media nominated by the Government;(s)an eminent member from the medical profession, nominated by the Government;(t)an eminent sports person, nominated by the Government;(u)an eminent scientist or technologist, nominated by the Government;(v)an eminent agriculturist, nominated by the Government;(w)an eminent jurist, nominated by the Government;(x)one Grama Panchayat President, nominated by the Government;(y)one Block Panchayat President, nominated by the Government;(z)one District Panchayat President, nominated by the Government;(aa)one Municipal Chairperson, nominated by the Government;(ab)one Mayor, nominated by the Government.(ac)[ one Chairman or Vice-Chairman of a State Higher Education Council outside the State of Kerala, nominated by the Government; [Inserted by Kerala Act No. 19 of 2018, dated 3.7.2018.](ad)one Vice-Chancellor of a Central University outside the State, nominated by the Government.]
