(1)The Academic Council shall be the academic body of the University.(2)The Academic council shall, subject to the provisions of this Act and the Statutes, control and regulate, and be responsible for the maintenance of standards of instruction, education and examinations within the University and shall exercise, such other powers and perform such other duties as may be conferred or imposed upon it by the Statutes.(3)The Academic Council shall consists of the following members, namely:-(a)the Vice-chancellor;(b)the Pro-vice-chancellor;• the Director of Public Instruction;• the Director of Technical Education;• the Director of Collegiate Education;• the Director of Medical Education;• the Director of Higher secondary Education;• the Director of Vocational Higher Secondary Education;• the Director, state Council of Educational Research and Training;• the Deans of Faculties;• all the heads of University Departments of Study and research who are not Deans of faclties;• all members of the Syndicate who are not otherwise members of the Academic council;• three members (other than Deans of faculties) of whom at least one shall be the principal of a Government professional college, elected by the principals of professional colleges from among themselves;• seven members (other than Deans of Faculties) of whom at least one shall be the principal of a Government college, elected by the principals of first grade colleges, other than colleges of oriental languages, from among themselves;• one member (other than a Dean of Faculty) elected by the principals of colleges of oriental languages, from among themselves;• one member each of every subject of study, not being a Dean of faculty or head of a University department or principal, elected by the teachers of that subject, from among themselves;• one member from among the headmasters and one member from among the teachers of the secondary schools in the University area, nominated by the chancellor;• one member representing each faculty elected by the full-time post-graduate students of the faculty, from among themselves; and• seven members from external experts nominated by the Chancellor of whom two shall be experts in commerce, business management or industrial technology.(4)Members of the Academic Council, other than the members specified in clauses (a ) to (i) of sub-section (3), shall hold office for a term of four years from the date of constitution of the Council:Provided that a person who has become a member of the Academic Council in the capacity of a post-graduate student shall cease to hold office on his ceasing to be a postgraduate student.
