Section 29 in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
29. The Academic Council.
(1)The Academic Council shall be in charge of the academic affairs of the University and shall, subject to the provisions of this Act and the Statutes, superintend, direct and control, and be responsible for, the maintenance of standards of instruction, education and examinations and other matters connected with the conferment of degrees or award of diplomas, and shall exercise such other powers and discharge such other duties as may be conferred or imposed on it by the Statutes. Academic Council shall consist of the following members, namely:-(i)The Vice-Chancellor, Ex-officio Chairperson;(ii)The Directors of Post-graduate Education, Research and Extension Education;(iii)The Director of Animal Husbandry, Government of Karnataka;(iv)The Director of Fisheries, Government of Karnataka;(v)Deans of the constituent colleges;(vi)Heads of Divisions ;(vii)Not more than two Heads of the Department nominated by the Vice Chancellor from each faculty on rotation basis;(viii)One Teacher from each faculty nominated by the Vice-Chancellor on rotation basis and in the prescribed manner;(ix)One eminent Agriculture Educationist from outside the University nominated by the Vice Chancellor;(x)The Registrar who shall be the Member Secretary.(2)Academic Council shall co-opt as members not more than four persons for such period and in such manner as may be prescribed so as to secure adequate representation of different sectors of animal husbandry and fisheries and allied fields.(3)Members of the Academic Council other than the ex-officio members shall hold office for a term of two years.(4)Any member nominated to the Academic Council shall be liable to be removed from such membership at any time by the Vice-Chancellor on the ground of misbehaviour, misconduct or otherwise after holding an enquiry.(5)One third of the members of the Academic Council shall form quorum at a meeting of the Academic Council.Provided that if a meeting of the Academic Council is adjourned for want of quorum, no quorum shall be necessary at the next meeting for transaction of the same business.(6)Ordinarily the Academic Council shall meet at least once in every four months on such date as may be fixed by the Vice Chancellor. However, special meeting of the Academic Council may be called by the Vice Chancellor.
