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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1) in The University of Kota Act, 2003

(1)There shall be an Academic Council of the University, consisting of the following as members, namely;-
(a)the Vice-Chancellor-ex officio Chairman;
(b)Deans of Faculties;
(c)one Professor from each faculty to be nominated by the Vice-Chancellor;
(d)one Principal/Director of a Constituent College to be nominated by the Vice-Chancellor;
(e)Secretary to the State Government in the Higher Education Department or his nominee not below the rank of a Deputy Secretary;
(f)Director of College Education, Rajasthan;
(g)Chairmen, Board of Studies;
(h)two Principals of affiliated Colleges, one from Government Colleges and another from Private Colleges, to be nominated by the State Government;
(i)two persons having special attainment in the field of studies not being employees of the University, one to be nominated by the Chancellor and the other by the State Government;
(j)one teacher other than the Professors, from a Constituent College/University Department having a minimum ten years experience in teaching degree or post-graduate classes to be nominated by the Vice-Chancellor;
(k)one teacher other than the Principals, from an affiliated college having a minimum ten years experience in teaching degree or post-graduate classes to be nominated by the State Government; and
(l)the Registrar of the University, Member Secretary.