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9. The Executive Council.- (1) The Executive Council shall consist of the following members, namely:- (a) the Vice-Chancellor; (b) the Pro-Vice-Chancellor, if any; (c) three Deans of Faculties, to be selected by rotation in the order in which the Faculties are enumerated in clause (1) to Statute 14; (d) one Director of a Constituent Institute, to be selected by rotation in the order of length of substantive service as such Director; (e) one Principal of a Constituent College, to be selected by rotation in the order of length of substantive service as such Principal; (f) two Professors, two Readers and two Lecturers from among the University appointed teachers, to be selected by rotation in the order of seniority; (g) one person from among the University recognised teachers of University Colleges, to be selected by rotation in the order of seniority; (h) two persons from among the University recognised teachers of Constituent Institutes, to be selected by rotation in the order of seniority, of whom at least one shall be a Lecturer; (i) three persons from among the University recognised teachers of Constituent Colleges, to be selected by rotation in the order of seniority, of whom at least one shall be a Lecturer; (j) four persons to be nominated by the Visitor; (k) one person of academic eminence to be nominated by the Chief Rector; and (l) one person of academic eminence to be nominated by the Chancellor. (2) The term of office of members of the Executive Council under sub-clauses (c) to (g) of clause (1) shall be two years, and of members under sub-clauses (h) to (j) thereof shall be three years. (3) No person shall continue to be a member of the Executive Council in more than one capacity, and whenever a person becomes such member in more than one capacity, he shall within two weeks thereof intimate to the Registrar in writing as to the capacity in which he desires to be such member and vacate the other seat, failing which the seat held by him earlier in point of time shall be deemed to have been vacated. (4) Seven members of the Executive Council shall form a quorum for a meeting of the Executive Council.    |
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