Section 33 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
33. Academic Council.
(1)The Academic Council of each University shall serve as an advisory body of the University and shall have the right to advise the Vice-Chancellor and the Executive Council on all academic, research and extension education matters.(2)The Academic Council shall consist of the following members, namely:-(i)The Vice-Chancellor - ex-officio Chairman,(ii)The Director of Instruction,(iii)The Director of Research,(iv)The Director of Extension Education,(v)[ The Students' Welfare Officer] [[Clause (v) was substituted by Maharashtra 14 of 2003, Section 9(a), (w.e.f. 3.3.2003).Substituted clause (v) reads as follows:-(v)The Director of Students Welfare.]],(vi)The Deans of Faculties,(vii)The Associate Deans,(viii)The Principals of affiliated colleges and recognised institutions,(ix)The Heads of Departments of the Faculties,(x)The Chief Research Officers in charge of research stations,(xi)The Chief Extension Education Officers,(xii)One academic staff member from each Faculty, other than the Head of the Department, elected by the Faculty.[The Registrar shall be the ex-officio Member-Secretary of the Academic Council but he shall have no right to vote.] [These words were substituted for the words 'The Registrar shall be ex-officio Secretary of the Academic Council' by Maharashtra 14 of 2003 Section 9(b), (w.e.f. 3.3.2003).](3)The Academic Council may co-opt as members not more than four persons for such period and in such manner, as may be prescribed, so as to provide adequate representation of different aspects of agriculture, and such co-opted members shall have the right to take part in the proceedings of the Council and also to vote like any other members of the Council.(4)The Academic Council shall meet at least once before the beginning of e trimester or semester.
