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State of Chattisgarh - Section

Section 22 in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011

22. The Executive Council.

(1)The Chancellor shall, as soon as may be after the first Vice-Chancellor is appointed under sub-section (1) of Section 10, take action to constitute the Executive Council.
(2)The Executive Council shall consist of the following members, namely : -Ex-Officio Member -
(i)The Vice-Chancellor;
(ii)The Secretary(s) to Government-in-charge of Animal Husbandry/Dairy/ Fisheries Department(s);
(iii)The Secretary to Government-in-charge of Finance Department;
(iv)All Directors;
(v)All Deans of Faculties;
(vi)All Deans of Colleges;
(vii)The Registrar.
Other Members -
(i)Two scientists (not below the rank of Professor) having special knowledge or practical experience in teaching, research and extension education in the field of veterinary and animal sciences to be nominated by the Chancellor.
(ii)one person from outside the Vishwavidyalaya in the field of veterinary and animal sciences to be nominated by the Chancellor.
(iii)one livestock farmer to be nominated by the Government.
(iv)one representative from among the goushalas in the state to be nominated by the State Government.
(v)one representative of the industries connected with dairy, to be nominated by the Government.
(vi)one woman social worker to be nominated by the Government.
(vii)one representative of the Indian Council of Agricultural Research (Veterinary Division), to be nominated by Director General ICAR.
(viii)one representative of the Veterinary Council of India to be nominated by the head of that Council.
(ix)Two Members of the State Legislative Assembly to be nominated by the Speaker of the Chhattisgarh Vidhan Sabha in consultation with the Leader of the House and the Leader of Opposition :
Provided that no member so nominated shall be disqualified for being a member of the Vidhan Sabha :Provided further that a member of the Chhattisgarh Vidhan Sabha nominated to the Executive Council shall cease to be a member of the Council from the date on which he ceases to be a member of the Chhattisgarh Vidhan Sabha.
(x)The Vice-Chancellor shall be the ex-officio Chairman of the Executive Council and the Registrar shall be the ex-officio Member Secretary to the Executive Council.
(xi)The terms of office of the Members of the. Executive Council other than the ex-officio members shall be four years.
(xii)The members of the Executive Council shall be entitled to receive sitting fees from the Vishwavidyalaya and such daily and travelling allowances as may be prescribed :
Provided that nothing contained in this sub-section shall preclude any member from drawing his normal emoluments or allowances to which he is entitled by virtue of the office he holds.
(xiii)A member of the Executive Council, other than the ex-officio member, may tender resignation of his membership at any time before the expiry of the period of his tenure and such resignation shall be conveyed to the Chancellor by a letter in writing by the member and the resignation shall take effect from the date of tendering the resignation.