(1)There shall be established, by the State Government, a Council known by the name of the Jharkhand Academic Council, which shall be a body corporate with perpetual succession and a common seal and shall by that name sue and be sued. It will be an autonomous body.(1A)[ The headquarter of the council shall be at Ranchi and a Regional Office at Dumka which will cater to the needs of Santhal Pargana Division.] [Inserted by Act No. 02 of 2007.](2)The Council shall have power to acquire and hold property, both movable and immovable and subject to the provisions of this Act and the rules made thereunder to transfer any property held by it and to contract and to do all other things necessary for the purpose of this Act.
