Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 30 in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009

30. Academic Council.

(1)The Academic Council shall be in charge of the academic affairs of the University and shall consist of the following members, namely:-
(i)the Vice-Chancellor;
(ii)the Director of Research Services;
(iii)the Director of Extension Services;
(iv)the Director of Instructions and Student Welfare;
(v)the Dean of Faculties:
(vi)one teacher from each faculty of the University to be elected from amongst themselves in the manner prescribed by Statutes:
(vii)two persons, not being employees of the University co-opted by the Academic Council for their special knowledge in subject recognized by the University.
(2)Not less than half of the number of members of the Academic Council for the time, being shall form a quorum :Provided that the quorum shall not any time be less than four.
(3)The Academic Council shall have power to co-opt as members two persons having special knowledge or experience in the subject, matter of any particular business, which may come before the Academic Council for consideration and the members so co-opted shall have all the rights of the members of the Academic Council in regard to the transaction of the business in relation to which they may be co-opted.
(4)All members of the Academic Council other than Ex-officio members and members referred to in sub-section (3) shall hold office for a term of three years.