Section 27 in Kerala Veterinary and Animal Sciences University Act, 2010
27. The Academic Council.
- (i) 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 control, and be responsible for, the maintenance of standards of instruction, education and examinations and other matters connected with the conferment of degrees or award of diplomas, and shall exercise such other powers and discharge such other duties as may be conferred or assigned to it by the Statutes.(2)Academic Council shall consist of the following members, namely:-Ex officio members:(i)The Vice-Chancellor, Ex-officio Chairperson;(ii)The Directors of,(a)Academics and Research;(b)Entrepreneurship;(iii)The Director of Animal Husbandry, Government of Kerala or his nominee;(iv)The Director of Dairy Development Department or his nominee;(v)Deans of the constituent colleges;(vi)The Registrar, who shall be the Member-Secretary.Other members:(i)Not more than two Heads of the Department nominated by the Vice-Chancellor from each faculty on rotation basis;(ii)One person having special knowledge or practical experience in different aspects of Veterinary and Animal Sciences, from outside the University, nominated by the Vice- Chancellor;(iii)One eminent Educationist from outside the University nominated by the Chancellor;(iv)One member from among the staff of the research stations of the University nominated by the Vice-Chancellor;(v)One Teacher from each faculty elected by the teachers from among themselves;(vi)One member elected themselves from among the postgraduate/research students elected in such manner as may be prescribed by the statutes.(3)Members of the Academic Council other than the ex-officio members shall hold office for a term of three years.(4)Any member nominated to the Academic Council shall be liable to be removed from such membership at any time by the Vice-Chancellor on the ground of misbehavior, misconduct or otherwise, after holding an enquiry.(5)One third of the members of the Academic Council shall form quorum at a meeting of the Academic Council:Provided that if a meeting of the Academic Council is adjourned for want of quorum, no quorum shall be necessary at the next meeting for transaction of the same business.(6)The members of the Academic Council shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed by the Statutes:Provided that nothing contained in this sub-section shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.(7)The Academic Council shall meet at least once in every four months on such date as may be fixed by the Vice-Chancellor. However, special meeting of the Academic Council may be called by the Vice-Chancellor.(8)A member of the Academic Council, other than an ex-officio member, may tender resignation of his membership at any time before the expiry of the term of his office. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member and the resignation shall take effect from the date of its acceptance by the Chancellor.
