- (1.) Heard Mr Gopal Subramanium, learned Additional Solicitor General, learned counsel for the Association of Indian Universities and other parties in the proceedings.
(2.) Certain suggestions have been given as to the modes governing elections to the students' unions. Mr Gopal Subramanium, learned ASG suggested that the three areas which need focussed attention are: (a) Criminalisation in students' union elections. (b) Financial transparency and limits of expenditure. (c) Criteria for being eligible to contest elections.
(3.) Certain suggestions have also been made by the counsel, the Principals of Colleges i.e. Respondent 1. The suggestions prima facie appear to focus on the aforesaid areas. Therefore, we direct constitution of a committee by the Ministry of Human Resources and Development, Union of India. The members of the Committee shall be: 1. Mr J.M. Lyngdoh, Retd. Chief Election Commissioner 2. Dr. Zoya Hasan 3. Professor Pratap Bhanu Mehta 4. Dr. Daya Nand Dongaonkar (Secretary General of the Association of Indian Universities);