Section 30 in Dr. Babasaheb Ambedkar Technological University Act, 2014
30. Academic Council.
(1)The Academic Council shall be principal academic authority of the University and it shall consist of the following members, namely :-(a)The Vice-Chancellor, ex officio Chairman;(b)Dean of Research and Development and Deans of Faculties;(c)all Heads of the Regional centres and Sub-centres of the University;(d)all Heads of University schools and departments;(e)two Head of Institutions (or his representative not below the rank of Professor) of recognized institutions, to be nominated by the Vice-Chancellor;(f)ten Principals (or his representative not below the rank of Professor) of the affiliated colleges to be nominated by the Vice- Chancellor;(g)Chairman or his representative, Rashtriya Chemicals and Fertilizers, Bombay;(h)Chairman of all Boards of Studies;(i)ten experts from different branches of technology, to be nominated by the Vice-Chancellor;(j)three teachers, to be nominated by the Vice-Chancellor, one from among professors, one from among associate professors and one from among assistant professors of the University by rotation according to their seniority.(2)The tenure of all nominated members shall be three years:Provided that, members who become members by virtue of their office, shall cease to be members, on their ceasing to hold that office.(3)There shall be at least four meetings of the Academic Council in a year.(4)Fifty per cent. of the total membership shall form a quorum of a meeting of the Academic Council.
