19A. [ The Academic Council. [Section 19-A, 19-B, 19-C and 19-D added by section 14 of U.P. Act No. 10 of 1998.]
(1)The Academic Council shall be the Principal Academic Body of the University.(2)The Academic Council shall consist of the following members :-Class I - Ex-officio members(i)The Vice-Chancellor;(ii)the Pro-Vice-Chancellor, if any appointed;(iii)all Heads of Academic Department;(iv)all Directors or Coordinators of Academic Centers;(v)the Librarian;(vi)one nominee of the University Grants Commission, New Delhi;(vii)one nominee of the Department of Education in the Ministry of Human Resource Development, Government of India;(viii)the Secretary to the Government of Uttar Pradesh, in the Technical Education Department or his nominee not below the rank of Joint Secretary;(ix)all Deans;(x)the Registrar;Class II - Representatives of Teachers :(xi)five senior most Professors of the University;(xii)two teachers from each academic Department, nominated by the Vice-Chancellor by rotation in order of seniority;Provided that only such Lecturers shall be eligible for nomination who have atleast three years experience as Lecturer or in equivalent capacity;Class III - Nominees of the Chancellor :(xiii)not more than five persons nominated by the Chancellor from amongst scientists, educationists, technologists, engineers and architects;(xiv)not more than five persons nominated by the Chancellor from amongst the Vice-Chancellors, Directors and Principals respectively of the Universities, Institutes and Colleges, having degree courses in engineering or technology;Class IV - Representatives of the Industrial or Commercial Organizations: -(xv)two representatives of the industrial or commercial organizations, to be nominated by the State Government;(3)The term or office of a member referred to in clauses (xii), (xiii), (xiv) and (xv) of sub-section (2) shall be three years, commencing from the date of first meeting of the Academic Council held after his nomination.(4)A person who became a member of the Academic Council (whether by election or nomination) by virtue of holding a particular office shall cease to be such member on ceasing to hold such office, notwithstanding that his term, if any, has not expired.
