Section 22(1) in Dr. Bhimrao Ambedkar Law University, Jaipur Act, 2019
(1)There shall be an Academic Council of the University, consisting of the following as members, namely:-(a)the Vice-Chancellor-Ex-officio Chairman;(b)Deans of Faculties;(c)one Professor from each faculty to be nominated by the Vice-Chancellor;(d)one Principal of a constituent college to be nominated by the Vice-Chancellor;(e)the Secretary in charge of Higher Education Department or his nominee not below the rank of a Deputy Secretary to the Government ;(f)Commissioner/Director, as the case may be, College Education, Rajasthan;(g)Chairmen, Boards of Studies;(h)two Principals of affiliated colleges, one from Government Colleges and another from Private Colleges, to be nominated by the State Government;(i)two persons having special attainment in the field of studies not being employees of the University, one to be nominated by the Chancellor and the other by the State Government;(j)one teacher other than the Professors, from a constituent college/University Department having a minimum ten years experience in teaching degree or post-graduate classes, to be nominated by the Vice-Chancellor;(k)one teacher other than the Principals, from an affiliated college having a minimum ten years experience in teaching degree or post-graduate classes to be nominated by the State Government; and(l)the Registrar of the University, Member-Secretary.Explanation. - For the purpose of clause (e) of this sub section, "Secretary in charge" means the Secretary in charge of the Department and includes an Additional Chief Secretary and Principal Secretary when he is in charge of a department.
