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UT Ladakh - Section

Section 19 in The University of Ladakh Act, 2018

19. University Council.

(1)There shall be a University Council in the Cluster University consisting of the following members, namely :-
(i)the Chancellor ;
(ii)the Pro-Chancellor ;
(iii)the Minister, Incharge Higher Education Department ;
(iv)the Chief Executive Councilor of Ladakh Autonomous Hill Development Council, Leh ;
(v)the Chief Executive Councilor of Ladakh Autonomous Hill Development Council, Kargil ;
(vi)the Vice-Chancellor of the Cluster University ;
(vii)the Vice-Chancellors of the other Cluster Universities established in the State ;
(viii)the Financial Advisor ;
(ix)the Educational Advisor ;
(x)Principals of all the constituent colleges of the Cluster University ;
(xi)two Deans of the Faculties of the Cluster University to be nominated by the Chancellor by rotation ;
(xii)two Principals of the autonomous/affiliated colleges to be nominated by the Chancellor in consultation with Pro-Chancellor ; and
(xiii)two nominees of the Chancellor.
(2)The period for which members nominated under (viii) to (x) of sub-section (1) shall hold office, would be as prescribed in the Statutes in this behalf.
(3)The meetings of the University Council of the Cluster University shall be presided over by the Chancellor, when present. In his absence, the Pro-Chancellor shall preside and in the absence of both the Chancellor and the Pro-Chancellor, the Vice-Chancellor of the Cluster University shall preside.