(i)The Academic and Activity Council shall be the principal academic body of the University and shall, subject to the provisions of this Act, the Statutes and the Regulation, co-ordinate and exercise generalsupervision over the academic policies of the University;(ii)The Academic and Activity Council shall consist of the following persons namely:(a)The Vice-Chancellor who shall be the Chairperson;(b)Dean of Faculties;(c)Director, Student and Youth Welfare, Department of Art, Culture and Youth, Government of Bihar;(d)Director, Higher Education, Department of Education, Government of Bihar;(e)Representative from State Sports Academy, Rajgir, Nalanda (not below the rank of Deputy Director);(f)Nominee of Indian Olympic Association;(g)Four members of the teaching staff; one each respectively representing the Professor, Associate and Assistant Professors of University Departments of Sports/other Physical Education Colleges nominated by the Vice-Chancellor for the terms specified;(h)Three persons from amongst sports persons of repute or men of letters or members of the learned profession or eminent public men, nominated by the Chancellor;(iii)The term of members other than ex-officio members and those whose term is specified by the clause (h) of sub-section (ii) shall be three years;(a)Subject to the provisions of the Act, Statutes and Regulations and overall supervision of the Executive Council, Academic and Activity Council shall manage the academic affairs and activity of the University and in particular shall exercise and perform the following powers and functions namely:I. To promote research under the University and to require from time to time, reports on such research;II. To consider proposals submitted by the faculties;III. To recommend stipends, scholarships, medals and prizes and to make other awards in accordance with the Regulations and such other conditions as may be attached to the awards;IV. To approve the syllabus of the prescribed courses of Study;V. To approve or revise lists of prescribed or recommended text books and to publish the same and syllabus of the prescribed courses of study;VI. To perform, in relation to academic matters, all such duties and to do all such acts as may be necessary for the propercarrying out of the provisions of this Act and the Regulations made thereunder;VII. To report on any matter referred or delegated to it by the General Council or the Executive Council;VIII. To make recommendations to the Executive Council with regard to the creation, abolition or classification of posts in the University and the emoluments payable and the duties attached thereto;IX. To formulate and modify or revise schemes for the organization of the faculties, and to assign to such faculties their respective subjects and also to report to the Executive Council as to the expediency of the abolition or sub-division of any faculty or the combination of one faculty with another;X. To suggest policies for admissions to the University;XI. To recommend recognition of degrees of other Universities and Institutions and to determine their equivalence in relation to the certificates, diplomas and degrees of the University;XII. To fix subject to any conditions accepted by the General Council, the time, mode and conditions of competition for Fellowships, Scholarships and other prizes and to recommend for the award of the same;XIII. To make recommendations to the Executive Council in regard to the appointment of examiners and if necessary, their removal and fixation of their fees, emoluments and travelling and other expenses;XIV. To recommend arrangements for the conduct of examinations and dates for holding them;XV. To declare or review the result of the various examinations or to appoint committees or officers to do so, and to make recommendations regarding the conferment or grant of degrees, honours, licenses, titles and marks of honours;XVI. To approve such forms and registers as are from time to time, required by the Regulations;(b)The Academic and Activity Council shall meet as often as may be necessary, but not less than two times during an academic year as defined in Statute;I. One half of the existing members of Academic and Activity Council shall form the quorum for a meeting of the Academic and Activity Council;II. In case of difference of opinion among the members, the opinion of the majority shall prevail;III. Each member of the Academic and Activity Council, including the Chairperson of Academic and Activity Council, have one vote and if there be an equality of votes on any question to be determined by the Academic and Activity Council, the Chairperson of the Academic and Activity Council, or as the case may be, the memberpresiding over the meetings, shall in addition, have a casting vote;IV. Every meeting of the Academic and Activity Council shall be presided over by the Vice Chancellor and in his/her absence by a member shall be chosen in the meeting to preside on the occasion;V. If an urgent action by the Academic and Activity Council becomes necessary, the Chairperson of the Academic and Activity Council may permit the business to be transacted by the circulation of papers among the members of the Academic and Activity Council. The decision taken shall not be valid unless passed by a simple majority. The decision so taken shall forthwith be intimated to all the members of the Academic and Activity Council. In case the Academic and Activity Council fails to take decision the matter shall be referred to the Chancellor whose decision shall be final;(c)All matters pertaining to Statutes, Regulations, Rules and other relevant decisions of the Academic and Activity Council shall be communicated to the General Council through the Executive Council.
