Section 19 in Srinagar and Jammu Cluster Universities Act, 2016
19. University Council.
(1)There shall be a University Council in a Cluster University consisting of the following members, namely :-(i)the Chancellor ;(ii)the Pro-Chancellor ;(iii)the Vice-Chancellor of the Cluster University concerned ;(iv)the Vice-Chancellor of the other Cluster University established under the provisions of this Act ;(v)the Financial Advisor ;(vi)the Educational Advisor, Administrative Secretary to the Government, Higher Education Department, J&K Government or the officer designated by the Government to be incharge of Higher Education ;(vii)Principals of all the Constituent Colleges of the Cluster University concerned ;(viii)two Deans of Faculties of the Cluster University concerned nominated by the Chancellor by rotation ;(ix)two Principals of the autonomous/affiliated colleges to be nominated by the Chancellor in consultation with Pro-Chancellor ; and(x)two nominees of the Chancellor.(2)The period for which members nominated under (viii) to (x) of sub-section (1) shall hold office, would be as prescribed in the Statutes in this behalf.(3)The meetings of the University Council of a Cluster University shall be presided over by the Chancellor, when present. In his absence, the Pro-Chancellor shall preside and in the absence of both the Chancellor and the Pro-Chancellor, the Vice-Chancellor of the Cluster University concerned shall preside.
