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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(3) in Kannur University Act, 1996

(3)The Academic Council shall consists of the following members, namely:-
(a)the Vice-chancellor;
(b)the Pro-vice-chancellor;
• the Director of Public Instruction;• the Director of Technical Education;• the Director of Collegiate Education;• the Director of Medical Education;• the Director of Higher secondary Education;• the Director of Vocational Higher Secondary Education;• the Director, state Council of Educational Research and Training;• the Deans of Faculties;• all the heads of University Departments of Study and research who are not Deans of faclties;• all members of the Syndicate who are not otherwise members of the Academic council;• three members (other than Deans of faculties) of whom at least one shall be the principal of a Government professional college, elected by the principals of professional colleges from among themselves;• seven members (other than Deans of Faculties) of whom at least one shall be the principal of a Government college, elected by the principals of first grade colleges, other than colleges of oriental languages, from among themselves;• one member (other than a Dean of Faculty) elected by the principals of colleges of oriental languages, from among themselves;• one member each of every subject of study, not being a Dean of faculty or head of a University department or principal, elected by the teachers of that subject, from among themselves;• one member from among the headmasters and one member from among the teachers of the secondary schools in the University area, nominated by the chancellor;• one member representing each faculty elected by the full-time post-graduate students of the faculty, from among themselves; and• seven members from external experts nominated by the Chancellor of whom two shall be experts in commerce, business management or industrial technology.