Section 30(1) in The Karnataka State Universities Act, 2000
(1)The Academic Council shall consist of the following members, namely:-(i)The Vice-Chancellor;(ii)The Commissioner for Collegiate Education or his nominee not below the rank of Joint Director;(iii)The Director of Technical Education or his nominee not below the rank of Joint Director;(iv)One Member of the Karnataka Legislative Assembly in respect of each district falling within the University area, nominated by the Speaker Karnataka Legislative Assembly;(v)Two Members of the Karnataka Legislative Council nominated by the Chairman, Karnataka Legislative Council;(vi)Ten Principals of affiliated colleges nominated by the Vice-Chancellor for a term of two years by rotation in the order of seniority,(vii)Three eminent persons representing Industry, Commerce, banking or any other profession [based within the territorial jurisdiction of the University nominated by the State Government for a term not exceeding three years.(viii)Five Professors of the Department of the University nominated by the Vice-Chancellor, by rotation in the order of seniority each for a term of two years.(ix)Five Deans of the Faculties nominated by the Vice-Chancellor by rotation in the order of seniority each for a term of two years.(x)Six students to be nominated by the Vice-Chancellor for a period of two years of whom One shall be a Student of a Degree Course, one, a Student of a Post-Graduate Course, one, a student of a Professional Course, one, a candidate of the National Cadet Corps , one a candidate of the National Social Service , one sports candidate on the basis of merit and of them so atleast one shall be a woman and one a Research Student.Provided that no student shall be eligible for nomination,-(a)unless his name appears on the rolls of the University or a college affiliated to the University;(b)unless he is following a course in the University or a college affiliated to the University leading to a degree or a Post-Graduate degree or Post-Graduate diploma of the University;(c)if he is studying in a morning college or an evening college or having examination as an external candidate or through correspondence courses;(d)if he has failed to complete a course in six years:(xi)Six persons nominated by the State Government for a term of three years from amongst eminent educationists of whom one belonging to the Scheduled Castes or the Scheduled Tribes; one belonging the Other Backward Classes,one representing the Women, one representing the religious minority and two representing others;(xii)The Librarian;(xiii)The Director of Students Welfare;(xiv)The Director of Planning, Monitoring and Evaluation Board;(xv)The Director of the College Development Council;(xvi)The Director of Physical Education;(xvii)The Registrar (Evaluation)(xviii)The Registrar - Member Secretary.Provided that no person who is in the employment of an affiliated college or in the University in whatever capacity shall be eligible for nomination.[Provided also that in the case of the Maharani Cluster University, Bengaluru and the Mandya University, Mandya, the Academic Council shall not consists of members specified in clauses (vi), (ix) but shall consists of the five directors of the schools nominated by the Vice-chancellor by the rotation in the order of seniority, each for a term of two years.] [Inserted by Karnataka Act No. 15 of 2019, dated 2.3.2019.]
