Section 36 in The Global Open University (Nagaland) Act, 2006
36. Academic Council.
(1)The following shall be the members of the Academic Council:(i)The Vice Chancellor shall be the ex officio Vice-Chairman;(ii)The senior most Dean/Head of Department/Faculty of the University as the ex officio Vice Chairman;(iii)The Director in-charge of the operations in Nagaland shall be an ex officio member;(iv)Four professors of the University to be nominated by the Vice-Chancellor who shall be ex officio members;(v)The Finance Officer shall be an ex officio member;(vi)Four external experts to be nominated by the Pro Chancellor who shall be members;(vii)The Dean/Head of Department/Faculty concerned with the subject matter under discussion shall be co-opted as member; and(viii)The Registrar shall be the ex officio Secretary.(2)The term of the Academic Council shall run smilutaneously with the Governing Council.(3)An ex officio member ceases to hold the office by virtue of which he became an ex officio member, shall cease to be a member of the Academic Council.(4)The nominating authorities shall have a right to replace their nominees to the Council at any point of time.(5)Casual vacancies arising in the Council before its reconstitution shall be filled for the unexpired term.
