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State of Maharashtra - Section

Section 28 in The Maharashtra University of Health Sciences Act, 1998

28. Academic Council.

(1)The Academic Council shall be responsible for laying down the academic policies in regard to maintenance and improvement of standards of teaching, research, collaboration programmes in academic matters and evaluation of work-load of the teachers.
(2)It shall consist of the following members, namely:-
(a)the Vice-Chancellor, Chairperson;
(b)the Pro-Vice-Chancellor, if any;
(c)the Deans of Faculties;
(d)Chairman of the Boards of Studies;
(e)the Director of the Planning Board;
(f)five principals of conducted, autonomous or affiliated colleges to be elected by the principals from amongst themselves;
(g)one professor from amongst the professors in the University departments or institutions, nominated by the Vice-Chancellor;
(h)one teacher representing each faculty to be co-opted by the Academic Council from amongst the teachers having not less than sixteen years teaching experience,-other than principals of colleges, Heads of University departments and Heads of recognized institutions;
(i)one head of a recognized institution, nominated by the Vice-Chancellor;
(j)one head or director of an academic services unit of the University, nominated by the Vice-Chancellor;
(k)two eminent experts in the field of Health Science, nominated by the Chancellor;
(l)the Director of Medical Education and Research, Maharashtra State;
(m)the Director of Ayurveda, Maharashtra State.
(3)The Registrar shall act as the Secretary of the Academic Council, but shall have no right to vote.
(4)The Academic Council shall meet not less than twice a year.