 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
University Grants Commission Act 1956 5. Composition of the Commission. (1) The Commission shall consist of- (i) a Chairman, (ii) a Vice-Chairman, and (iii)ten other members, to be appointed by the Central Government. (2) The Chairman shall be chosen from among persons who are not officers of the Central Government or of any State Government. (3) Of the other members referred to in clause (iii) of sub-section (1)- (a) two shall be chosen from among the officers of the Central Government, to represent that Government; (b) not less than four shall be chosen from among persons who are, at the time when they are so chosen, teachers of Universities; and (c) the remainder shall be chosen from among persons- (i) who have knowledge of, or experience in, agriculture, commerce, forestry or industry; ---------------------------------------------------------------------- 1. Subs. by Act 33 of 1972, s. 3, for s. 5 (w.e.f. 17-6-1972). 105 (ii) who are members of the engineering, legal, medical or any other learned profession; or (iii) who are Vice-Chancellors of Universities or who, not being teachers of Universities, are, in the opinion of the Central Government, educationists of repute or have obtained high academic distinctions: that not less than one-half of the number chosen under this clause shall be from among persons who are not officers of the Central Government or of any State Government. (4) The Vice-Chairman shall exercise such of the powers, and discharge such of the duties, of the Chairman as may be prescribed. (5) Every appointment under this section shall take effect from the date on which it is notified by the Central Government in the Official Gazette.]    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back