Section 24 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
24. The Academic Council.
(1)The chancellor shall as soon as may be after the first Vice-Chancellor appointed constitute the Academic Council.(2)The Academic Council shall in addition to the Vice- Chancellor, consist of the following members, namely:-(a)The Secretary to Government in charge of Higher Education Department;(b)The Secretary to Government in charge of Finance Department;(c)The Secretary to Government in charge of Kannada and Culture;(d)The Director of Kannada and Culture;(e)The Deans of faculties;(f)Eight persons nominated by the Government who are known for their outstanding contribution in the field of Vocal Music and performing arts Instrumental Music and Musicology of whom one member shall belong to Scheduled Caste, one shall belong to Scheduled Tribe, one shall be a woman, one shall belong to minorities based on religion and one shall belong to Backward Classes specified by the Government.(3)The Vice-Chancellor shall be the ex-officio Chairman of the Academic Council.(4)In case, the Secretary to Government in charge of Education or the Secretary to Government in charge of Finance or the Secretary to Government in charge of Kannada and Culture, unable to attend the meetings of the Academic Council for any reason, he may depute any officer of his department not below the rank of a Deputy Secretary to Government.(5)Any member nominated to any of the authorities under this Act shall hold office during the pleasure of the nominating authority concerned. Any person nominated to any of the authorities under this Act shall not be eligible for being nominated or elected for a second term:Provided that, where a nominated member of the Academic Council is appointed temporarily to any of the office by virtue of which he is entitled to be a member of the Academic Council he shall by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment choose whether he shall continue to be member of the Academic Council by virtue of his nomination or he shall vacate office as such other member and become a member ex-officio by virtue of his appointments and the choice shall be conclusive. On failure to make such a choice he shall be deemed to have vacated his office as a nominated member.(6)When a person ceases to be a member of the Academic Council, he shall cease to be member of any of the authorities of the University of which he may happen to be a member by virtue of his membership to the Academic Council.(7)The members of the Academic Council shall not be entitled to receive any remuneration from the University except such daily and traveling allowances as may be prescribed:Provided that nothing contained in this sub-section shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.(8)A member of the Academic Council, other than ex-officio member, may tender resignation of his membership at any time before the term of his office expires. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member and the resignation shall take effect from the date of its acceptance by the Chancellor.
