Section 21 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
21. The 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 Chairperson,(ii)The Pro-Vice Chancellor if any, ex-officio,(iii)The Deans of Faculties, ex-officio,(iv)The Head of the University Departments, ex-officio,(v)One lecturer to be nominated by the Vice-Chancellor from each faculty by rotation in the manner prescribed by the Statutes,(vi)One representative of Heads of recognised institutions and four Principals of affiliated colleges nominated by the Vice-Chancellor by rotation in the manner prescribed in the Statutes:Provided that-(a)Where only one of the officers of the Principles of affiliated colleges is held by a woman, such woman shall be nominated as one of the four Principals, and(b)Where more than one offices of Principals of affiliated colleges are held by women one out of those women shall be nominated by the Vice-Chancellor by rotation in the manner specified by the Statutes as one of the four Principals;(vii)not more than fifteen Chairpersons of Boards of Studies nominated by the Vice-Chancellor by rotation in the manner specified in the Statutes.(2)As soon as the Academic Council is constituted under sub-section (1) it may co-opt as its additional members two eminent persons who are experts in any of the subjects taught in the University whether they are or are not connected with the University as its members teachers or otherwise:Provided that a member specified in any of the clauses (iii) to (vii) of sub-section (1) shall cease to hold office as such member if he ceases to be a Dean of Faculty Head of University Department Professor Reader, Lecturer, Head of a recognised institution, Principal of an affiliated colleges or as the case may be the Chairperson of a Board of Studies.(3)The term of office of the members of the Academic Council other than ex-officio members shall be one year.
