Section 12(2) in Mother Teresa Women's University Act, 1984
(2)For the purpose of sub-section (1), the Committee shall consist of three persons of whom(i)one shall be a serving principal of a Women’s College, who has put in not less than five years of service as principal either in a Government College or in a Private College, nominated by the Government;(ii)one shall be an eminent women educationist nominated by the Academic Committee; and(iii)one shall be an eminent women educationist nominated by the Executive Council:Provided that the woman so nominated to the Committee shall not be a member of any of the authorities of the University.
