Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 22 in The Shree Somnath Sanskrit University Act, 2005

22. Academic Council.

(1)The Academic Council shall be the academic body of the University and shall consist of the following persons, namely.-
(i)the Vice-Chancellor - ex-officio, Chairman,
(ii)the Secretary to Government, Education Department, ex-officio,
(iii)the Commissioner of Higher Education, Gujarat State or an officer not below the rank of the Joint Director of Higher Education nominated by the Commissioner, ex-officio,
(iv)the Commissioner of Schools, Gujarat State or an officer not below the rank of the Joint Director of Schools Education,
(v)the Chairman, Gujarat State Examination Board, ex-officio,
(vi)five eminent persons to be nominated by the Chancellor who have made significant contribution in the field of Sanskrit, out of whom one shall be a woman and one shall be an eminent person from out of the State of Gujarat,
(vii)five distinguished persons to be nominated by the State Government from amongst distinguished or eminent persons who have made significant contribution in the field of Sanskrit and its literature, out of whom one shall be a woman and one shall be a distinguished persons out of the State of Gujarat,
(viii)two eminent scholars to be nominated by the Vice-Chancellor,
(ix)four Deans of Faculties to be nominated by the Vice-Chancellor from amongst the Deans of Faculties by rotation in such manner as may be prescribed,
(x)one principal of the college nominated by the Vice-Chancellor from amongst the principals of the colleges by rotation in such manner as may be prescribed,
(xi)one teacher of the affiliated college nominated by the Vice-Chancellor from amongst the teachers of the affiliated colleges,
(xii)one teacher of the recognised or approved institution nominated by the Vice-chancellor from amongst the teachers of the recognised or approved institution,
(xiii)one woman teacher of the affiliated college, recognised or approved institution from amongst the women teachers of the affiliated colleges, recognised or approved institutions,
(xiv)the Director (Research).
(2)As soon as the Academic Council is constituted under sub-section (1), it may co-opt two eminent persons who are experts in any of the subjects taught in the University, as its additional members whether they are or not connected with the University as its members, teachers or otherwise.
(3)The term of office of the nominated members of the Academic Council shall be for a period of three years.