(5)The Deans of all Faculties.Class II-Other Members(a)Two members elected by Principals of affiliated colleges from among themselves in accordance with the system of proportional representation by means of the single transferable vote.(b)The Vice-Chancellor shall be the ex-officio Chairman of the Standing Committee on Academic Affairs.(c)(i)The member of the Standing Committee on Academic Affairs other than the ex-officio members, shall hold office for a period of three years and such members shall be eligible for election for not more than another period of three years.(ii)Where a member is elected or nominated to the Standing Committee on Academic Affairs to a casual vacancy, the period of office hold for not less than one year by any such member shall be construed as a full period of three years for the purpose of this clause:Provided that a member of the Standing Committee on Academic Affairs who is elected or nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of Standing Committee on Academic Affairs from the date on which he ceases to be, a member of that electorate or body or the holder of that appointment, as the case may be:Provided further that where an elected member of the Standing Committee on Academic Affairs is appointed temporarily to any of the offices by virtue of which be is entitled to be a member of the Standing Committee on Academic Affairs ex-officio, he shall, by notice in writing signed by him and communicated to the Vice Chancellor within seven days from the date of his taking charge of his appointment, choose whether he will continue to be a member of the Standing Committee on Academic Affairs by virtue of his election or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such a choice, he shall be deemed to have vacated his office as an elected member.(d)The members of the Standing Committee on Academic Affairs shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed:Provided that nothing contained in this clause shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.(e)A member of the Standing Committee on Academic Affairs, other than ex-officio member, may tender resignation of his membership at any time before the term of his office expires. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member, and the resignation shall take effect from the date of its acceptance by the Chancellor.
