Section 18 — Academic Council.
The National Forensic Sciences University Act, 2020
(1) The Academic Council of the University shall consist of the following members, namely:-- (i) Vice-Chancellor--Chairperson, ex officio ; (ii) two academicians or professionals to be nominated by the Board of Governors --members; (iii) two academicians or professionals in the field of forensic science to be nominated by the Board of Governors--members; (iv) Director-cum-Chief Forensic Scientist, Directorate of Forensic Science Services, Ministry of Home Affairs, Government of India--member, ex officio ; (v) Campus Directors--members, ex officio ; (vi) one Dean or professor or associate professor from each discipline of the School, by rotation, to be nominated by the Vice-Chancellor--members, ex officio ; (vii) two representatives of industry or industry bodies in related sectors to be nominated by the Board of Governors--members. (2) The Executive Registrar shall be the Secretary of the Council. (3) The term of office of the members nominated under clauses (ii), (iii), (vi) and (vii) of sub-section (1) shall be three years, and the members shall be eligible for re-nomination for the next term.Open in Lexace · Ask the AI about this section
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