Section 24 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
24. The Academic Council:- (1) The Academic Council shall be the principal academic body of the University
and shall, subject to the provisions of this Act, the Statues and the Ordinances, have the control and regulation of, andbe responsible for, the maintenance of standards of instruction, education and examination within the University andshall exercise such other powers and perform such other duties as may be conferred or imposed upon it by theStatutes;(2)The Academic Council shall have the right to advise the Board of Management on all academic matters;(3)The constitution of the Academic Council and the term of office of its members shall be as under: -(a)Chairperson: Vice-Chancellor of the University (ex-officio) ;b) Pro Vice-Chancellors (ex-officio);(c)Four persons, who are not employees of the University to be co-opted by the Academic Council on therecommendations of the Vice-Chancellor from amongst educationists, scientists or engineers of repute;(d)A nominee of the University Grants Commission;(e)A nominee of the All India Council for Technical Education;(f)A representative of Industries, as nominated by the Vice-Chancellor;(g)All Deans of the University;(h)Four Heads of Departments as nominated by the Vice-Chancellor;(i)Four Professors of the University as nominated by the Vice-Chancellor;(j)One Associate Professor and one Assistant Professor as nominated by the Vice-Chancellor;(k)Controller of Examinations;(1)One person of eminence who is alumni, as nominated by the Vice-Chancellor;(m)Two Student representatives as nominated by the Vice-Chancellor; and(n)Registrar-Member-Secretary (ex-officio).(4)The term of the members of the Academic Council, other than ex-officio members, shall be three yearsexcept the student representative, in which case the tenure will be for one year;
