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State of Madhya Pradesh - Section

Section 13 in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991

13. The Academic Council.

(1)The Academic Council shall be in charge of the academic affairs of the University and shall, subject to the provisions of this Act and the Statutes, superintend, direct and the control, and be responsible for the maintenance of standards of instruction, education and examination and other matters connected with the conferment of degrees or award of diplomas, and shall exercise such other powers and perform such other duties as may be conferred or imposed on it by the Statutes. It shall advise the Vice-Chancellor on all academic matters.
(2)The Academic Council shall consist of the following members, namely:-
(a)The Vice-Chancellor, Ex-officio-Chairman;
(b)The Pro-Vice-Chancellor, if any;
(c)The Commissioner, Higher Education, Madhya Pradesh or his nominee;
(d)The Deans of the Various faculties;
(e)Chairman, Board of Secondary Education;
(f)Six members from amongst the Heads of Departments of various faculties nominated by Vice-Chancellor by rotation;
(g)Such other members as may be considered necessary by the Vice-Chancellor for consideration of any course of study;
(h)The Registrar, Ex-officio-Secretary.
(3)The Academic Council may co-opt as members not more than five persons for such periods and in such manner as may be prescribed by Statutes so as to secure adequate representation of different aspects of rural development.