Section 17 — Academic Council.
The Rashtriya Raksha University Act, 2020.
The Academic Council of the University shall consist of the following persons, namely:-- (a) the Vice-Chancellor shall be the ex officio Chairperson of the Academic Council; (b) the professors appointed or recognised as such by the University for the purpose of imparting instruction; (c) three persons to be appointed by the Governing Body from among persons of national or international eminence in the industry or academia having relevance to the objects of the University; (d) two persons, not being employees of the University, to be nominated by the Vice-Chancellor, from amongst educationists of repute; (e) one person with wide experience in policing and internal security on rotation from States and Union territories to be nominated by the Central Government; and (f) two persons from international universities to be nominated by the Governing Body.Open in Lexace · Ask the AI about this section
Lex