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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1) in The Gujarat University Act, 1949

(1)The Academic Council shall consist of the following members, namely:-
(i)The Vice Chancellor, ex-Officio Chairman,
(ii)[ The Pro-Vice-Chancellor,]
(iii)The Deans of Faculties,
(iv)Five representatives of University Professors and Heads of University Departments elected by them from amongst, themselves, in the manner specified in the Statutes,
(v)Two persons nominated by the Executive Council from amongst its members,
(vi)Not more than eighteen Chairmen of Boards of Studies nominated by the Vice-Chancellor by rotation, in the manner specified in the Statutes;
(vii)Two representatives of Heads of recognised institutions elected by them from amongst themselves, in the manner specified in the Statutes:
Provided that a member specified in any of the clauses (iii) to (vii) shall cease to hold office as such member if he ceases to be a Dean of a Faculty, a University Professor, Head of a University Department, a member of the Executive Council, the Chairman of a Board of Studies or, as the case may be, a Head of a Recognised Institution.