Section 31 in A.P.J. Abdul Kalam Technological University Act, 2015
31. Constitution of the Academic Committee.
(1)The Academic Committee shall be the principal academic body of the University responsible for the maintenance of standards of instruction, education, training, research and examinations and shall be constituted by the Board of Governors for every two academic years.(2)The Academic Committee shall consist of the following members, namely:-(i)Vice-Chancellor, ex-officio Chairperson;(ii)Pro-Vice-Chancellor;(iii)Tour Principals of affiliated colleges, out of which one shall be from Government colleges, one from Government controlled self financing colleges, one from unaided colleges and one from aided colleges, nominated by the Board of Governors on the recommendation of the Vice-Chancellor;(iv)Four teachers not below the rank of Professors, representing various branches of engineering, from the affiliated colleges nominated by the Board of Governors on the recommendation of the Vice-Chancellor of which one each shall represent the Government colleges, Government controlled self financing colleges, unaided colleges and aided colleges, respectively, and one among them shall belong to the Scheduled Castes or Scheduled Tribes;(v)Two eminent industrialists with graduation in Engineering, nominated by the Chancellor on the recommendation of the Government;(vi)Two eminent academicians working in institutes of national repute, nominated by the Chancellor on the recommendation of the Government;(vii)Dean (Academic), Convenor;(viii)Dean (Research).
