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State of Assam - Section

Section 28 in Madhabdev University Act, 2017

28. The Academic Council.

(1)The Academic Council shall consist of the following members
(A)ex-officio members :
(i)The Vice-Chancellor;
(ii)Pro-Vice-Chancellor,
(iii)Registrar;
(iv)Academic Registrar;
(v)The Director of Higher Education;
(vi)The Director of Technical Education, Assam;
(vii)The Director of Medical Education, Assam;
(viii)The Deans of Faculties;
(ix)The Professors of the University;
(x)The University Associate Professors who are Heads of Department of Teaching;
(xi)The Librarian of the University;
(xii)President and Secretary of University Teachers' Association;
(xiii)The Principal of Constituent College, if any.
(B)Other members :
(xiv)Persons not exceeding three, other than teachers of the University, appointed by the Chancellor being persons who by reasons of their possessing expert knowledge in subjects named for the purpose by the ex-officio members of the Academic Council are in the opinion of the Chancellor fit to serve in the Council;
(xv)Two persons to be elected by the court, who are not employees or students of the University; and
(xvi)Two members (one female) of the Madhabdev College/ Madhabdev University Alumni (to be nominated by the Vice-Chancellor).
(2)Save as otherwise provided and except the ex-officio members, all other members shall hold office for a period of three years from the date of their election or nomination, as the case may be.
(3)When a person ceases to be a member of the Academic Council he shall cease to be a member of any of the authorities of university of which he may happen to be a member by virtue of his membership of the Academic Council.