Section 20 in National Law University of Uttarakhand Act, 2011
20. Constitution of the Academic Council.
(1)The Academic Council shall consist of the following members; namely:-(i)the Vice Chancellor, who shall be the Chairman thereof;(ii)three persons from amongst the educationists of repute or men of letters or members of any profession or eminent public men, who are not in service of the University nominated by the Chairman in consultation with the Governing Council;(iii)the Principal Secretary/Secretary of Judicial Department, Government of Uttarakhand or his nominee not below the rank of Additional Secretary;(iv)the Principal Secretary/Secretary of Higher Education Department, Government of Uttarakhand or his nominee not below the rank of Additional Secretary;(v)Registrar General, High Court of Uttarakhand;(vi)Director, Uttarakhand Judicial and Legal Academy;(vii)a nominee of the Bar Council of Uttarakhand;(viii)all the Heads of the Department of the University;(ix)all Professors other than the Heads of the Department, if any;(x)two members of the teaching staff, one each representing the Readers and the Lecturers of the University.(2)The terms of the members other than ex-officio members shall be three years.(3)Where a person has become a member of the Academic Council by reason of the office or appointment he holds, his membership shall terminate when he ceases to hold such office of appointment.(4)A member of the Academic Council shall cease to be a member thereof if he resigns or becomes of unsound mind or becomes insolvent or is convicted of a criminal offence involving moral turpitude or if a member other than the Vice Chancellor or a member of faculty accepts full time appointment in the University or if he fails to attend three consecutive meetings of the Academic Council without the leave of the Chairman of the Academic Council.(5)Unless the membership of the Academic Council thereof is previously terminated as provided in the foregoing sub-sections, members of the Academic Council shall relinquish their membership on the expiry of three years from the date on which they become members of the Academic Council but shall be eligible for re-nomination or re-appointment, as the case may be.(6)A member of the Academic Council other than an ex-officio member may resign his office by a letter addressed to the Chairman of the Academic Council and such resignation shall take effect as soon as it has been accepted by the Chairman of the Academic Council.(7)Any vacancy in the Academic Council shall be filled either by appointment or nomination, as the case may be, by the respective authorities to make the same.
