Section 33 in The Karnataka State Law University Act, 2009
33. Academic Council.
(1)The Academic Council shall be constituted by the Chancellor which shall consist of the following ex-officio and other members, namely:-(a)The Vice Chancellor; shall be the Ex-officio Chairman of the Academic Council;(b)The Registrar General, High Court of Karnataka;(c)The Principal Secretary/Secretary to Government, Education Department in charge of Higher Education;(d)The Secretary to Government, Department of Law, Justice and Human Rights or his nominee not below the rank of Additional Secretary to Government - Ex-officio Member;(e)The Secretary to Government, Department of Parliamentary Affairs and Legislation or his nominee not below the rank of Joint Secretary to Government - Ex-officio member;(f)The Commissioner for Collegiate Education, Bangalore or his nominee not below the rank of Additional Commissioner of Collegiate Education;(g)The Director, National Law School of India University, Bangalore;(h)ten Principals of Law Colleges affiliated to the University nominated by the Vice Chancellor in the order of seniority;(i)Chairmen of University Departments of Studies and Research;(j)Librarian of the University Library;(k)five members nominated by the Government of whom one shall be a person belonging to the Scheduled Castes and the Scheduled Tribes one to Other Backward Classes and three others of whom one shall be a woman from among the members of the legal profession or from the members of the law teaching faculty;(l)three members of the Karnataka Legislature nominated by the Government of whom two shall be a member of the Legislative Assembly and another from the Legislative Council;(m)two members nominated by the Government from among eminent Senior Advocates of whom one shall be a woman advocate;(n)one member nominated by the Bar Council of Karnataka from among its members.(2)When a person ceases to be a member of the Academic Council, he shall cease to be a member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Academic Council.(3)The members of the Academic Council shall not be entitled to receive any remuneration from the University except such daily/traveling allowances as may be prescribed:Provided that nothing contained in this sub-section shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of office he holds.(4)A member of the Academic Council, other than an 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 members, and the resignation shall take effect from the date of his acceptance by the Chancellor.
