Section 33 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
33. Members of the Academic Council.
(1)The Academic Council shall be reconstituted by the Chancellor once in three years which shall consist of the following members, namely:-(a)the Vice Chancellor, who shall be the chairperson thereof;(b)Two members who have made a significant contribution to the field of Rural Development and Panchayat Raj or Law reforms nominated by the Government.(c)Three persons from amongst the educationists of repute or men of letters or eminent public men or industrialists who are not in the service of the University, nominated by the Vice Chancellor;(d)The Director, Training, Publication and Supervision of all schools.(e)The Director, Centre for Research, Innovation and Evaluation.(f)All Heads of the Schools.(g)All Heads of Regional centers.(h)Director, Abdul Nazeer Sab State Institute of Rural Development, Mysore(i)Three members of the teaching staff, representing Professors, Associate Professors and Assistant Professors of the University by seniority and rotation nominated by the Vice Chancellor.(j)The Registrar shall be ex-officio Member Secretary.(2)The term of the members other than ex-officio members shall be three years:(3)A member of the Academic Council shall cease to be a member if he resigns or becomes of unsound mind or becomes insolvent or is convicted of a criminal offence involving moral turpitude or if a member other than the Vice Chancellor and ex-officio members, accepts a full time appointment in the University.(4)Unless their membership of the Academic Council is previously terminated as provided in the above sub-clauses members of the Academic Council shall relinquish their membership on the expiry of three years from the date on which they become members of the Academic Council.(5)A member of the Academic Council other than ex-officio member may resign his office by a letter addressed to the Chairman of the Academic Council and such resignation shall take effect as soon as it has been accepted by the Chairman of the Academic Council.(6)Any vacancy in the Academic Council shall be filled either by appointment or nomination, as the case may be, of a person by the respective authority, entitled to make the same and the person so appointed or nominated shall hold office so long only as the member in whose place he is appointed or nominated could have held office if the vacancy had not occurred.(7)Any member nominated to the Academic Council shall be liable to be removed from such membership at any time by the Chancellor on the ground of misbehaviour, misconduct, or otherwise after holding an enquiry.(8)Notwithstanding anything contained in this Act but save as otherwise provided, any employee of the University, both teaching and non-teaching or ministerial shall not be eligible for nomination as a member of any of the authorities under this Act.
