Section 21 in Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007
21. Academic Council.
(1)There shall be an Academic Council, subject to the provisions, Statutes and Regulations of the Dr. NTR University of Health Sciences Act, 1986 which shall have the general control over teaching and responsible for maintenance of the standards of education in the institute.(2)The Academic Council shall consist of the following members, namely:-(i)the Director, who shall be the Chair-Person of the Council;(ii)the Dean of the Institute;(iii)the Medical Superintendent of the General or Dental Hospital of the Institute;(iv)all Heads of Departments of the Institute;(v)two Assistant Professors of the Institute to be nominated by the Director;(vi)two Honorary Consultants to be nominated by the Director;(vii)the Director of Medical Education, Andhra Pradesh or his nominee; and(viii)the Registrar of the Institute shall be the Member-Convener.
