Section 19 in Biju Patnaik University of Technology Act, 2002
19. Academic Council.
(1)The Academic Council shall be the principal academic body of the University and subject to the provision of this Act and the Statutes, it shall co-ordinate and exercise general supervision over the academic programmes and policies of the University and shall be responsible for the maintenance of standards of instruction, research, education and examination within the University and shall exercise such powers and perform such other duties as may be conferred on it by Statutes.(2)The Academic Council shall consist of the following members, namely:-Ex-officio members-(i)the Vice-Chancellor;(ii)Secretary to Government, Industries Department or his nominee not below the rank of a Joint Secretary;(iii)Secretary to Government, Science and Technology Department or his nominee not below the rank of a Joint Secretary;(iv)the Director of Technical Education and Training;(v)the Director of Industries;(vi)the Deans of Faculties;(vii)all Directors in the University;(viii)Principals of all the constituent and affiliated colleges and institutions of the University;Other members-(ix)ten teachers of constituent and affiliated colleges and institutions nominated by the Vice-Chancellor on rotation basis:Provided that the number of teachers from each constituent or affiliated College or institution nominated under this category shall not exceed one;(x)five outstanding scholars of national or international repute from outside the State of which three shall be nominated by the Chancellor and two by the Council;(xi)five officers from national level institutions or organisations such as Council of Scientific and Industrial Research, Department of Science and Technology (Government of India), Indian Space Research Organisation, Defence Research and Development Organisation, Railway Design and Standards Organisation and other similar institutions, nominated by the Vice-Chancellor;(xii)three representatives of industries to be nominated by the Chancellor;(xiii)two officers in the rank of General Manager or above in the State Public Sector Undertakings which are major employers of the graduate engineers, nominated by the Government;(xiv)two Chief Engineers of the Government Departments, nominated by the Government; and(xv)two persons from industrial or technical consultancy organisations of national repute, nominated by the Government.(3)The terms of office of the members, other than ex-officio members, shall be three years.
