Section 35 in A.P.J. Abdul Kalam Technological University Act, 2015
35. Constitution of Research Council.
- There shall be a Research Council consisting of,-(i)The Vice-Chancellor (Chairman);(ii)The Pro-Vice-Chancellor;(iii)The Secretary to Government in charge of the Higher Education Department or an officer not below the rank of a Joint Secretary to Government authorised by him;(iv)The Vice-Chairman, Higher Education Council, Government of Kerala (Ex-officio member);(v)The Director, Indian Institute of Technology, Madras (Ex-officio member);(vi)The Vice-Chancellor of a University in Kerala, nominated by the Government (Ex-officio member);(vii)The Director, Vikram Sarabhai Space Centre, Thiruvananthapuram (Ex-officio member);(viii)The Director, Indian Institute of Space Technology, Thiruvananthapuram (Ex-officio member);(ix)The Director, Naval Physical and Oceanographic Laboratory, Cochin (Ex-officio member);(x)The Director, National Institute of Technology, Kozhikode (Ex-officio member);(xi)The Director, Indian Institute of Science Education and Research, Thiruvananthapuram (Ex-officio member);(xii)The Vice-Chairman, Kerala State Council for Science, Technology and Environment, Thiruvananthapuram (Ex-officio member);(xiii)The Secretary to Government of India, Department of Science and Technology or his nominee (Ex-officio member);(xiv)The Director General, Council for Scientific and Industrial Research, New Delhi (Ex-officio member);(xv)The Secretary to Government in charge of the Finance Department or an officer not below the rank of Joint Secretary to Government authorized by him;(xvi)Director of Technical Education, Government of Kerala (Ex-officio member);(xvii)Dean (Research), (Member Secretary);(xviii)Three representatives of teachers having Ph.D with ten years' teaching experience, nominated by the Government;(xix)Three representatives of students nominated by the Government from among the research students of the University or of the affiliated colleges, of whom one shall be a female student.
