Section 24 in Kerala University of Health Sciences Act, 2010
24. The Academic Council.
(1)The Academic Council shall be responsible for laying down the academic policies in regard to maintenance and improvement of standards of teaching and research and collaboration programmes.(2)It shall consist of the following members, namely:-(i)the Vice-chancellor, Chairperson;(ii)the Pro-Vice-chancellor;(iii)the Deans of Faculties;(iv)Chairpersons of the Boards of Studies;(v)the Head of the Planning Committee;(vi)(a)five Professors-three from the affiliated Government Medical Colleges and two from the affiliated private Medical Colleges;(b)two Professors-one each from affiliated Government and private Dental Colleges;(c)two Professors-one each from Government and private Ayurveda Colleges;(d)one Professor from Government Homoeopathic Colleges;(e)two Professors or Senior Faculty -one each from Government and private Nursing Colleges;(f)one Professor or Senior Faculty from Government Pharmacy Colleges;(g)one teacher from Medical Laboratory Technology; and(h)one teacher from Physiotherapy in Government or Private Medical Colleges; category from (a) to (h) above to be nominated by the Vice-chancellor;(vii)five Professors from among the Professors in the University departments or institutions, nominated by the Vice-chancellor;(viii)one teacher representing each Faculty to be co-opted by the Academic Council from among the teachers having not less than ten years teaching experience, other than Principals of colleges, Heads of University departments and Heads of recognised Institutions;(ix)one Head of a recognised institution, nominated by the Vice-chancellor;(x)one Head or Director of an Academic Services Unit of the University, nominated by the Vice-chancellor;(xi)two eminent experts in the field of Health and Allied Sciences, nominated by the Chancellor;(xii)the Director of Medical Education;(xiii)the Director of Ayurvedic Medical Education;(xiv)the Director or the Principal and Controlling Officer of Homoeopathic Medical Colleges in the State;(xv)one teacher belonging to Scheduled Caste or Scheduled Tribe nominated by the Vice-chancellor from among the teachers of the University Departments or affiliated Government Colleges;(xvi)three women teachers nominated by the Vice-chancellor from among the teachers of the University Departments or affiliated Government Colleges.(3)The Registrar shall act as the Secretary of the Academic Council, but shall have no right to vote.(4)The Academic Council shall meet not less than thrice a year.(5)The term of the Academic Council shall be four years.
