(1)The Academic Council shall be the academic body of the University.(2)The Academic Council shall, subject to the provisions of this Act and the Statutes, have the control and general regulation, and be responsible for the maintenance of standards of instruction, education and examinations within the University, and shall exercise such other powers and perform such other duties as may be conferred or imposed upon it by the Statutes.(3)The Academic Council shall consist of the following members, namely:-(a)the Vice-Chancellor;(b)the Pro*Vice-Chancellor;(c)the Director of Public Instruction;(d)the Director of Technical Education,(e)the Director of Collegiate Education;(f)the Deans of Faculties,(g)ten heads of University departments of study and research, who are not Deans of Faculties, by rotation according to seniority, 3/20- 4a(h)five members (other than Deans of Faculties) elected by the principals of professional colleges from among themselves;(i)seven members (other than Deans of Faculties) elected by the principals of first grade colleges from among themselves ;(j)two members (other than Deans of Faculties) elected by the principals of junior colleges from among themselves ;(k)one member, not being the Dean of a Faculty, elected by the principals of the colleges of oriental languages from among themselves ,(l)one member each for every subject of study (not being a Dean of Faculty or head of department or principal) elected by the teachers of that subject from among themselves :Provided that a member so elected shall be a teacher having not less than ten years' teaching experience ;(m)three members (not being teachers) elected by the members of the Senate from among themselves.(n)one headmaster and one teacher of secondary school m the University area nominated by the Chancellor.(4)Members of the Academic Council, other than the members specified in clauses (a) to (g) of sub-section (3), shall hold office for a term of four years from the date of their appointment or nomination as the case may be.
