Section 26 in Krishnaguru Adhyatmik Visvavidyalaya Act, 2017
26. Executive Council.
(1)The Executive Council shall be the executive body of the University. It shall consist of the following members, namely :(A)ex-officio members :(i)The Vice-Chancellor;(ii)The Pro-Vice-Chancellor;(iii)The Registrar;(iv)Academic Registrar;(v)Two Members of Assam Legislative Assembly;(vi)The Director of Higher Education, Assam;(vii)The Director of Technical Education, Assam;(viii)The Director of Medical Education, Assam;(ix)The Chairman, Board of Secondary Education, Assam;(x)Chairman, Higher Secondary Education Council, Assam;(xi)The Principal of Constituent College, if any;(xii)President and Secretary, Bhattadev University Teachers Association(B)Other members :(xiii)Two Heads of Departments of the University who are professors, to be chosen by the Vice-Chancellor by rotation according to seniority for a period of three years;(xiv)One Dean of Faculty to be chosen by the Vice-Chancellor from the Deans of Faculties of the University for a period of three years, by rotation according to seniority;(xv)Two members to be elected by the court from amongst its members at its Annual General Meeting other than employees and students of the University;(xvi)Two teachers other than a Dean of Faculty of the University to be elected by the Academic Council from amongst such teachers who are its members;(xvii)Two persons of whom one shall be women to be nominated by the Chancellor,(xviii)Two persons to be nominated by the State Government; and(xix)Two members (one female) from Bajali College Alumni (to be nominated by the Vice-Chancellor).(2)Save as otherwise provided and except the ex-officio members, all other members shall hold office for a period of three years from the date of their election or nomination, as the case may be :Provided that no person nominated or elected in his capacity as member of a particular body or as a holder of a particular appointment shall be member after he ceases to be member of that body or holder of that appointment, as the case may be.(3)When a person ceases to be member of the Executive Council, he shall cease to be member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Executive Council.
