21. [ Academic Council. [Section 21 was substituted by Gujarat 6 of 1973, section 15.]
(1)The Academic Council shall consist of the following members, namely:-(i)The Vice Chancellor, ex-Officio Chairman,(ii)[ The Pro-Vice-Chancellor,](iii)The Deans of Faculties,(iv)Five representatives of University Professors and Heads of University Departments elected by them from amongst, themselves, in the manner specified in the Statutes,(v)Two persons nominated by the Executive Council from amongst its members,(vi)Not more than eighteen Chairmen of Boards of Studies nominated by the Vice-Chancellor by rotation, in the manner specified in the Statutes;(vii)Two representatives of Heads of recognised institutions elected by them from amongst themselves, in the manner specified in the Statutes:Provided that a member specified in any of the clauses (iii) to (vii) shall cease to hold office as such member if he ceases to be a Dean of a Faculty, a University Professor, Head of a University Department, a member of the Executive Council, the Chairman of a Board of Studies or, as the case may be, a Head of a Recognised Institution.(2)As soon as the Academic Council is constituted under sub-section (1) it may coopt as its additional members two eminent persons who are experts in any of the subjects taught in the University, whether they are or are not connected with the University as its members, teachers or otherwise.(3)The term of office of the members of the Academic Council other than ex-officio members and members specified in clause (vi) shall be three years and that of the members specified in clause (vi) shall be one year],
