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State of Madhya Pradesh - Section

Section 28 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

28. Academic Council.

(1)The Academic Council shall be incharge of the academic affairs of the Vishwa Vidyalaya and shall consist of the following members, namely :-
(i)the Vice-Chancellor;
(ii)the Director of Research Seivices;
(iii)the Director of Extension Services;
(iv)Deans of Faculties;
(v)three teachers of the Vishwa Vidyalaya to be elected from amongst themselves in the manner prescribed by Statutes;
(vi)two persons, not being employees of the Vishwa Vidyalaya co-opted by the Academic Council for their special knowledge in subjects recognised by the Vishwa Vidyalaya.
(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 council for consideration. The members so co-opted shall have all the rights of the members of the 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.