Section 21 in Veer Narmad South Gujarat University Act, 1965
21. The Academic Council.
(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 Chairman;(ii)[ The Pro-Vice-Chancellor;] [This clause was substituted by Gujarat 10 of 1982, section 2, Schedule, Sr. No. 4(8) (w.r.e.f. 09-12-1981).](iii)The Deans of Faculties;(iv)One member other than the Dean elected by each Faculty from amongst its members;(v)Two members nominated by the Syndicate from amongst its own members.(2)The term of office of the members of the Academic Council other than ex-officio members shall be three years.
