(1)The Academic Council shall be the principal academic authority of the University, and shall consist of the following members, namelyEx officio Members(i)the Vice-Chancellor - ex officio Chairman;(ii)the Deans of Faculties;(iii)one-third of the Heads of University Departments, by rotation, as prescribed by the Statutes;(iv)the Chairman, Maharashtra [State Board of Secondary and Higher Secondary Education] [These words were substituted for the words 'State Board of Higher Secondary Education' by Maharashtra 6 of 1977, section 22.];(v)the Chairmen of Boards of Studies;(vi)one-sixth of the total number of Principals of Colleges, by rotation, as prescribed by the Statutes;(vii)the Heads of recognised institutions, not exceeding two such Heads, by rotation, if necessary, as prescribed by the Statutes;(viii)the Registrar;(ix)the Librarian;(x)the Director of Students' Welfare, and(xi)the Director of Extra-Mural Studies, if any.Other Members(i)two Teachers representing each Faculty, to be co-opted by the Academic Council from amongst the Teachers other than Principals of Colleges, Heads of University Departments, and Heads of recognised institutions;(ii)one Reader from amongst the Readers, and one Lecturer from amongst the Lecturers, in the University Departments, by rotation every two years, to be appointed as prescribed by the Statutes;(iii)not exceeding three eminent scholars nominated by the Chancellor, and(iv)one representative of the Board of Extra-Mural Studies, as prescribed by the Statutes,(2)Except as otherwise provided, the term of office of the members, other than ex officio members, shall be three years.(3)No person shall be [elected, co-opted appointed or nominated] [These words were substituted for the word 'nominated' by Maharashtra 7 of 1988, section 5(a).] a member of the Academic Council, or continue to be such member, for more than two consecutive terms.(3A)[ [Subject to the provisions of the proviso to section 36A, no person] [Sub-section (3A) and the Explanation were inserted, by Maharashtra 7 of 1988, section 5(b).] who has held office as a member of the Academic Council for two terms or more shall be eligible for being elected, co-opted, appointed or nominated, or continued as such member.Explanation. - For the purposes of this sub-section, any elected, co-opted, appointed or nominated member who,-(i)has, any time before the commencement of the Maharashtra Universities (Amendment) Act, 1988, resigned his office as such member or ceased to be such member for any reason whatsoever; or(ii)is elected, co-opted, appointed or nominated as such member in any vacancy occurring during the period of a term; or(iii)after the commencement of the Maharashtra Universities (Amendment) Act, 1988, resigns his office as such member or ceases to be such member, for any reason whatsoever, before the completion of his term of office as such member, he shall be deemed to have held office as such member for the whole of that term.](4)The quorum to constitute a meeting of the Academic Council, the rules of procedure and conduct of business to be followed at a meeting, the period within which a meeting shall be called and such other matters shall be as prescribed by the Statutes.
