23A. [ Academic Council. [Section 23A and 23B were inserted by Gujarat 8 of 1966, Section 15.]
(1)The Academic Council shall be the academic body of the University and shall consist of the following persons, namely:-Class I. Ex-Officio Members.(i)The Vice-Chancellor- ex-officio Chairman;(ii)The Registrar,(iii)The Deans of Faculties,(iv)Head of the University Departments;(v)Chairman of the Boards of Studies.Class II Other Members(i)Two representatives of Principals of Colleges elected by them from amongst themselves,(ii)One representative of Head of recognised Institutions elected by them from amongst themselves:Provided that a member elected under clause (i) or (ii) shall cease to hold office as such member if he ceases to be a Principal of a College or a Head of a recognised Institution, as the case may be,(iii)Two persons nominated by the Syndicate from amongst such of its members as are not already members of the Academic Council under the foregoing provisions of this section.(2)As soon as the Academic Council is constituted under sub-section (1) it shall co-opt as its additional members from amongst professors, one such professor for each of the subjects other than those represented under clauses (iii), (iv) and (v) under "Class I. Ex-officio members" and clauses (i) and (ii) under "Class II, other members."(3)The term of office of the members of the Academic Council other than ex-officio members shall be three years.
