Section 15 in Institute of Infrastructure, Technology, Research and Management Act, 2012
15. Academic Council.
- The Academic Council shall be the principal academic body of the University and shall, subject to the provisions of this Act, have the control and regulation of, and be responsible for, the maintenance of standards of instruction, education, research and examination within the University.(2)The Academic Council of the University shall consist of the following members, namely: -(i)the Director General, who shall be the Chairman of the Council;(ii)three academicians or professionals, to be nominated by the Board;(iii)two Directors, by rotation, to be nominated by the Board;(iv)two Deans, by rotation, to be nominated by the Board;(v)faculties of University School not exceeding three, to be nominated by the Director General.(3)The Registrar shall be the Secretary of the Academic Council.(4)The term of office of the members other than the ex-officio members, shall be three years.(5)Any nominated member may resign from his office by writing under his hand addressed to the Chairman of the Academic Council and his resignation shall take effect from such date it is accepted by the Chairman of the Academic Council.
