- The Council shall be comprised of the Chancellor, the Vice-Chancellor appointed under section 9 of this Act, Pro-Vice-Chancellor, if any, and members referred to in clauses (c) to (j), (n) and (p) to (r) of sub-section (2) of section 3 of the Act, and ten members to be nominated by the Chancellor in consultation with the Minister from amongst the Deans of faculties and teachers of the University including one of the Principals or Head of the Institutions established, managed, maintained or affiliated, to the University.
