Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

(1)The Academic Council shall be the academic body of the University and shall consist of the following persons namely:-
(i)The Vice-Chancellor, ex-officio Chairperson,
(ii)The Pro-Vice Chancellor if any, ex-officio,
(iii)The Deans of Faculties, ex-officio,
(iv)The Head of the University Departments, ex-officio,
(v)One lecturer to be nominated by the Vice-Chancellor from each faculty by rotation in the manner prescribed by the Statutes,
(vi)One representative of Heads of recognised institutions and four Principals of affiliated colleges nominated by the Vice-Chancellor by rotation in the manner prescribed in the Statutes:
Provided that-
(a)Where only one of the officers of the Principles of affiliated colleges is held by a woman, such woman shall be nominated as one of the four Principals, and
(b)Where more than one offices of Principals of affiliated colleges are held by women one out of those women shall be nominated by the Vice-Chancellor by rotation in the manner specified by the Statutes as one of the four Principals;
(vii)not more than fifteen Chairpersons of Boards of Studies nominated by the Vice-Chancellor by rotation in the manner specified in the Statutes.