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State of Kerala - Section

Section 31 in Kannur University Act, 1996

31. Student's Council.

(1)There shall be a Students' Council in the University.
(2)The Students' Council shall consist of the following members namely:-Ex-officio members
(a)a senior member from among the teachers nominated by the Vice-chancellor, who shall be the Chairman of the Council;
(b)the Chairman of the University Union ;
(c)the General Secretary of the University Union ;
(d)the Director, National Cadet Corps;
(e)the officer-in-charge of the National Service Scheme in the University;
(f)the Director of Physical Education of the University;
(g)the Director of Youth Affairs of the University who shall be the Vice-Chairman of the Council;
Elected members
(a)seven members, not being members of the Senate or the Academic Council, elected by the members of the General Council of the University Union from among themselves, of whom two shall be women and one shall be a member of a Scheduled Caste or a Scheduled Tribe;
(b)two members elected from among the full-time students of the campuses or departments of the University in such manner as may be prescribed by Statutes;
(c)two members, other than students, elect4ed by the members of the Senate from among themselves;
(d)one member elected by the members of the Syndicate from among themselves; and
(e)one member elected by the members of the Academic Council from among themselves; Other members five students who have distinguished themselves in academic field, sports or fine arts, nominated by the Vice-chancellor, after giving due consideration to the representation of special interests.
(3)A member nominated by the Vice-chancellor, in consultation with the Chairman of the University Union, from among the elected student members of the Council, shall be the secretary to the Council.
(4)The members of the students' Council, other than ex officio members , shall hold office for a term of one year from the date of the nomination or election, as the case may be.