Section 23 in The M.P. Vishwavidyalaya Adhiniyam, 1973
23. Executive Council.
(1)The Executive Council shall be the Executive Body of the University and shall consist of the following persons, namely :-(i)the Kulpati;[(i-a) the Rector] [Inserted by M.P. Act No. 23 of 1983.];(ii)four Deans of Faculties nominated by the Kuladhipati;(iii)three persons elected by single transferable vote by the Court from among its members;(iv)two Professors of the University Teaching Departments or Schools of Studies to be nominated by the Kuladhipati by rotation according to seniority;(v)four Principals of affiliated colleges atleast two of whom shall be from colleges belonging to the State Government, to be nominated by the Kuladhipati by rotation according to seniority;(vi)the Secretary to Government of Madhya Pradesh [Higher] [Inserted by M.P. Act No. 19 of 1994.] Education Department or his nominee not below the rank of Deputy Secretary;(vii)the Secretary to Government of Madhya Pradesh, Finance Department or his nominee not below the rank of Deputy Secretary;(viii)[ six persons nominated by the Kuladhipati amongst whom one each shall be a person belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes, out of these six persons two shall be women] [[Substituted by M.P. Act No. 1 of 2003 (w.e.f. 24-1-2003). Prior to substitution it read as under:'(viii) two members nominated by the Kuladhipati']] :Provided that-(a)no salaried employee of any University or any College in Madhya Pradesh shall be eligible for election under item (i) above;(b)no person shall be eligible for re-election for a second consecutive term under item (ii) above.(2)Members of the Executive Council other than ex-officio members shall hold office for a period of three years :Provided that a member of the Executive Council elected under item (iii) of sub-section (1) shall cease to hold office as such member if he ceases to be a member of the Court.(3)Seven members of the Executive Council shall form a quorum :[Provided that no quorum shall be necessary for adjourned meeting.] [Inserted by M.P. Act No. 23 of 1991.]
