Section 20(1) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(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 Chairman;[(i-a) The Pro-Vice-Chancellor, if any, ex-officio;] [Clause (ia) was inserted by Gujarat 7 of 1987, Section 13 (1).](ii)The Deans of the Faculties;[***] [Clause (iii) was deleted by Gujarat 7 of 1987, Section 13 (2).](iv)One member, other than the Dean, elected by each Faculty from amongst its members;(v)[ not more than five Head of the University Department to be nominated by the Vice-Chancellor by rotation, in the manner specified by the Statutes; [Clauses (v) and (vi) were substituted for the original by Gujarat 7 of 1987, Section 13 (3).](vi)One Head of the recognised institution to be nominated by the Vice-Chancellor by rotation from amongst the Heads of recognised institutions, in the manner specified by the Statutes:](vii)[ two principals of colleges to be nominated by the Vice-Chancellor by rotation, in the manner specified by the Statutes.] [Clause (vii) inserted by Gujarat 3 of 1991, dated 6th March 1991][Provided that a member specified in any of the clauses (ii) to [(vii)] [This proviso was substituted for the original by Gujarat 7 of 1987, Section 13 (4).] shall cease to hold office as such member if he ceases to be a Dean of a Faculty, a member of a Faculty, a Head of the University Department [a Head of the recognised institution or, as the case may be, a Principal of a College.] [Substituted for 'or, as the case may be, a Head of the recognised institutions' by Gujarat 3 of 1991, dated 6th March 1991]] [Clause (a) was substituted for the original by Gujarat 7 of 1987, Section 6 (2).]
