(i)The General Council shall consist of following members.—(a)The Chancellor, who shall be the Chairperson;(b)The Minister, Department of Art, Culture and Youth, Government of Bihar- who shall be the Vice Chairperson;(c)The Minister – Department of Finance, Government of Bihar;(d)The Minister – Department of Education, Government of Bihar;(e)The Vice-Chancellor;(f)The Chief Secretary, Government of Bihar;(g)Additional Chief Secretary/Principal Secretary/Secretary- Department of Education, Government of Bihar;(h)Additional Chief Secretary/Principal Secretary/Secretary-Department of Finance, Government of Bihar;(i)Additional Chief Secretary /Principal Secretary/Secretary - Department of Art, Culture and Youth, Government of Bihar;(j)Director General, Bihar State Sports Authority, Patna;(k)The Registrar;(l)Director, Student and Youth Welfare; Department of Art, Culture and Youth; Government of Bihar;(m)Director, Higher Education, Department of Education, Government of Bihar;(n)Director, State Sports Academy, Rajgir, Nalanda, Bihar;(o)Representative of Sports Authority of India, New Delhi, not below the rank of Joint Secretary;(p)Two eminent Sports Persons of International repute;(ii)Terms and Conditions.—(a)Where a person has become a member of the General Councilby reason of the office or appointment he/she holds, his/her membership shall terminate when he/she ceases to hold that office or appointment;(b)The term of office of the nominated members of the General Council other than the ex officio members shall be three years;(c)A member of the General Council shall cease to be a member if he/she resigns or becomes of unsound mind, or becomes insolvent or is convicted of a criminal offence involving moral turpitude. A member, other than the Vice-Chancellor and Registrar shall also cease to be a member if he/she accepts a full-time appointment in the university; or if he/she not being an ex-officio member fails to attend three consecutive meetings of the General Council without the leave of the Chancellor;(d)A member of the General Council other than an ex-officio member may resign from office by a letter addressed to the Chancellor and such resignation shall take effect as soon as it has been accepted; and(e)Any vacancy in the General Council shall be filled by nomination by the respective nominating authority for the remaining period of the term and on expiry of the period of the vacancy; such nomination shall cease to be effective;(iii) Subject to the provisions of this Act, the General Council shall have the following powers and functions, namely.—(i)The General Council shall be the plenary authority of the University and shall formulate and review from time to time the broad policies and programmes of the University and devise measures for the improvement and development of the University and shall also have the following powers and functions namely:-(a)To consider and pass the Annual Report, Financial Statement and the Budget Estimates prepared by the Executive Council and to adopt them with or without modification;(b)To make the Statutes concerning the administration of the affairs of the University including prescribing the procedures to be followed by the authorities and the officers of the University in discharge of their functions and duties;(ii)(a)The General Council shall meet at least once in a year and Annual Meeting of the General Council shall be held on a date fixed by the Chancellor;(b)A report on the working of the University during the previous year, together with a statement of receipts and expenditure, the balance sheet as audited, and the financial estimates shall be presented by the Vice-Chancellor to the General Council at its Annual Meetings;(c)Meetings of the General Council shall be called by the Chancellor either on his/her own motion or at the requisition of not less than ten members of the General Council;(d)For every meeting of the General Council, a prior notice of fourteen days shall be given, however in emergent situations the meeting of the General Council may be called by the Chancellor at short notice;(e)One third of the members existing on the rolls of the General Council shall form the quorum;(f)Each member shall have one vote and if there be equality of votes on any question to be determined by the General Council, the person presiding over the meeting shall, in addition, have a casting vote.(g)The Chairperson of the General Council in his/her absence shall delegate his/her powers to the Vice-Chairperson of the General Council.
