Section 12(5) in First Statutes of Team Lease Skills University
(5)Two persons from Industry to be nominated by Provost;(ii)The Provost shall be the Chairperson of the Academic Council;(iii)The term of nominated members shall be three years from the date of nomination;(iv)A member may be re-nominated for the subsequent terms;(v)A member may resign his/her office by writing under his/her hand, addressed to the Chairperson, but he/she shall continue in office until his/her resignation has been accepted by the Chairperson;(vi)The casual vacancies among the members (other than ex-officio members) shall be filled applying the provisions suggested in the Statutes for the constitution of the Academic Council.Provided that a person nominated to a casual vacancy shall be a member for the residual term;(vii)The Registrar is the Member-Secretary of the Academic Council without voting rights;(viii)The Academic Council shall meet at least two times in an academic year;(ix)Minimum four members shall form a quorum for a meeting of the Academic Council; the members may participate in person or through teleconferencing or video conferencing or any other form of distance participation;(b)Powers and Functions:(i)Subject to the Provisions of the Act, Statutes, the Ordinances, and the Rules made thereunder, the Academic Council will administer and execute the following powers and functions:
