Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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 Uttarakhand - Section

Section 19 in Uttarakhand Technical University Act, 2005

19. Academic Council.

(1)The Academic Council shall be the principal academic body of the University and shall, subject to the provisions of this Act and the Regulations, have the control and general regulation of, and be responsible for the maintenance of standard of instruction, education and examinations in the University and shall exercise such other powers and perform such other duties as may be conferred or imposed upon it by the Regulations and may advise the Executive Council on all academic matters,.
(2)The Academic Council shall consist of the following members namely:-
(a) TheVice-Chancellor - Chairman
(b) The Pro-Vice-Chancellor (if any) - Member
(c) Five such principals of colleges who are notmembers of the Executive Council - Member
(d) One head of the Department of the Universityof Agriculture and Technology, Panthnagar, nominated by theVice-Chancellor of that University - Member
(e)One Head of the Department of the Indian Institute of Technology, Roorkee, nominated by the Director of that Institute -#Member
(3)The term of office of the members referred to in clause (c) of sub-section (2) shall be one year.