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State of Gujarat - Section

Section 20 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978

20. The Academic Council.

(1)The Academic Council shall be the academic body of the University and shall consist of the following persons, namely:-
(i)The Vice-Chancellor, ex-officio Chairman;
[(i-a) The Pro-Vice-Chancellor, if any, ex-officio;] [Clause (ia) was inserted by Gujarat 7 of 1987, Section 13 (1).]
(ii)The Deans of the Faculties;
[***] [Clause (iii) was deleted by Gujarat 7 of 1987, Section 13 (2).]
(iv)One member, other than the Dean, elected by each Faculty from amongst its members;
(v)[ not more than five Head of the University Department to be nominated by the Vice-Chancellor by rotation, in the manner specified by the Statutes; [Clauses (v) and (vi) were substituted for the original by Gujarat 7 of 1987, Section 13 (3).]
(vi)One Head of the recognised institution to be nominated by the Vice-Chancellor by rotation from amongst the Heads of recognised institutions, in the manner specified by the Statutes:]
(vii)[ two principals of colleges to be nominated by the Vice-Chancellor by rotation, in the manner specified by the Statutes.] [Clause (vii) inserted by Gujarat 3 of 1991, dated 6th March 1991]
[Provided that a member specified in any of the clauses (ii) to [(vii)] [This proviso was substituted for the original by Gujarat 7 of 1987, Section 13 (4).] shall cease to hold office as such member if he ceases to be a Dean of a Faculty, a member of a Faculty, a Head of the University Department [a Head of the recognised institution or, as the case may be, a Principal of a College.] [Substituted for 'or, as the case may be, a Head of the recognised institutions' by Gujarat 3 of 1991, dated 6th March 1991]] [Clause (a) was substituted for the original by Gujarat 7 of 1987, Section 6 (2).]
(2)As soon as the Academic Council is constituted under sub-section (1), it may co-opt as its additional members, two eminent persons who are experts in any of the subjects taught in the University whether those persons are or are not connected with the University as its members, teachers or otherwise.
(3)The term of office of the members of the Academic Council other than ex-officio members shall be three years.