(1)The Executive Council shall consist of the following members, namely.-(i)The Vice-Chancellor, Ex-Officio Chairman;(ii)The Pro-Vice-Chancellor, if any;(iii)[The Director of Higher Education], and if he is unable to attend the officer designated under clause (i) of paragraph (B) of Class I of subsection (1) of section 16;[(iii-a) The Director of Technical Education, and if he is unable to attend, the officer designated under clause (ii) of paragraph (B) of Class I of subsection (1) of section 16; [Clauses (iii-a) and (iii-b) inserted by Gujarat 10 of 1982, dated 24th February, 1982 (w.r.e.f. 09-12-1981).](iii-b) The Director of Health and Medical Services and Medical Education and if he is unable to attend, the officer designated under clause (iii) of paragraph (B) of Class I of sub-section (1) of section 16;](iv)One Dean of a Faculty nominated by the Vice-Chancellor by rotation from amongst the Deans of Faculties;(v)Three persons elected by the Court from amongst its members who are not teachers;(vi)Two University Professors elected by the Court from amongst its members;(vii)Three principals of affiliated colleges elected by the Court from amongst its members;(viii)One teacher of a University Department, other than a Professor, elected by the Court from amongst its members;(ix)Three teachers of affiliated colleges, other than principals, elected by the Court from amongst its members;(x)Two members of the Academic Council who are teachers elected by the Academic Council from amongst the members of the Court;(xi)Two persons, not being teachers nominated by the Chancellor from amongst the members of the Court.[(xi-a) Four persons nominated by the State Government from amongst distinguished educationists, teachers, social workers and such other class of persons, irrespective of whether they are members of the Court;] [Clause (xi-a) inserted by Gujarat 10 of 1982, dated 24th February, 1982 (w.r.e.f. 09-12-1981).](xii)One representative of the governing bodies of affiliated colleges elected by the Court from amongst its members:Provided that a member nominated under clause (iv) or (xi) or elected under clauses (v) to (x) and (xii) shall cease to hold office as such member if he ceases to be a member of the Court or, as the case may be, of the Academic Council or to be a Dean, a University Professor, a University teacher, a Principal, or, as the case may be, a teacher.
