Section 21(1) in Kashmir and Jammu Universities Act, 1969
(1)There shall be a University Council in a university consisting of the following members, namely :-(i)the Chancellor ;(ii)the-Pro-Chancellor ;[(ii-a) Education Minister ;] [Item (ii-a) to sub-section (1) of section 21 inserted by Act X of 1973.](iii)the Vice-Chancellor of the University concerned ;(iv)the Vice-Chancellor of the other University established under the provision of this Act.(v)the Pro-Vice-Chancellor of the University, if any ;(vi)the Financial Advisor ;(vii)the Educational Adviser to the Government or the officer designated by the Government to be incharge of Higher Education ;(viii)two Deans of the Faculties of the University concerned nominated by the Chancellor, by rotation ;(ix)one Principal of an affiliated constituent college of the University concerned nominated by the Chancellor by rotation [x x x] [Word 'and' omitted by Act X of 1973.] ;[ix-a] [Clause (ix-a) inserted by Act X of 1973] two members of the teaching staff belonging either to the University or the constituent/affiliated colleges to be nominated by the Chancellor in consultation with Pro-Chancellor ; and(x)two nominees of the Chancellor.
