Section 21 in Kashmir and Jammu Universities Act, 1969
21. University Council.
(1)There shall be a University Council in a university consisting of the following members, namely :-(i)the Chancellor ;(ii)the-Pro-Chancellor ;[(ii-a) Education Minister ;] [Item (ii-a) to sub-section (1) of section 21 inserted by Act X of 1973.](iii)the Vice-Chancellor of the University concerned ;(iv)the Vice-Chancellor of the other University established under the provision of this Act.(v)the Pro-Vice-Chancellor of the University, if any ;(vi)the Financial Advisor ;(vii)the Educational Adviser to the Government or the officer designated by the Government to be incharge of Higher Education ;(viii)two Deans of the Faculties of the University concerned nominated by the Chancellor, by rotation ;(ix)one Principal of an affiliated constituent college of the University concerned nominated by the Chancellor by rotation [x x x] [Word 'and' omitted by Act X of 1973.] ;[ix-a] [Clause (ix-a) inserted by Act X of 1973] two members of the teaching staff belonging either to the University or the constituent/affiliated colleges to be nominated by the Chancellor in consultation with Pro-Chancellor ; and(x)two nominees of the Chancellor.(2)The period for which members nominated under (viii) to (x) of subsection (1) shall hold office, shall be prescribed by Statutes in this behalf.(3)The meetings of the University Council of a University shall be prescribed over by the Chancellor, when present. In his absence, the ProChancellor shall preside and in the absence of both the Chancellor and Pro-Chancellor, the Vice-Chancellor of the University concerned shall preside.(4)[ For purposes of electing a member for the Medical Council of India under sub-section (1) of section 3 of the Indian Medical Council Act, 1956, the University Council shall be deemed to be the Senate or the Court of a University.] [Sub-section (4) inserted by Act XXXVII of 1974, s. 2.]
