Section 19(1) in The University of Ladakh Act, 2018
(1)There shall be a University Council in the Cluster University consisting of the following members, namely :-(i)the Chancellor ;(ii)the Pro-Chancellor ;(iii)the Minister, Incharge Higher Education Department ;(iv)the Chief Executive Councilor of Ladakh Autonomous Hill Development Council, Leh ;(v)the Chief Executive Councilor of Ladakh Autonomous Hill Development Council, Kargil ;(vi)the Vice-Chancellor of the Cluster University ;(vii)the Vice-Chancellors of the other Cluster Universities established in the State ;(viii)the Financial Advisor ;(ix)the Educational Advisor ;(x)Principals of all the constituent colleges of the Cluster University ;(xi)two Deans of the Faculties of the Cluster University to be nominated by the Chancellor by rotation ;(xii)two Principals of the autonomous/affiliated colleges to be nominated by the Chancellor in consultation with Pro-Chancellor ; and(xiii)two nominees of the Chancellor.
