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State of Uttar Pradesh - Section

Section 19 in U.P. Technical University Act, 2000

19. Academic Council.

(1)the Academic Council shall be the Principal academic body of the University and shall, subject to the provisions of this Act and the Regulations, have the control and general regulations of, and be responsible for the maintenance of standard of instruction, education and examination in the University and shall exercise such other powers and perform such other duties as may be conferred or imposed upon it by the Regulations and may advise the Executive Council on all academic matters.
(2)The Academic Council shall consist of the following persons, namely:
(a) The Vice-Chancellor Chairman
(b) The Pro-Vice-Chancellor Member
(c) Five such Principals of Colleges as are notmembers of the Executive Council Member
(d) One Head of the Department of the University ofRoorkee nominated by Vice-Chancellor of that University Member
(e) One Head of the Department of the IndianInstitute of Technology, Kanpur nominated by the Director of thesaid Institute Member
(3)the terms of office of the members referred to in clause (c) of subsection (2) shall be one year.