Section 14 in The Jharkhand State Agricultural University Act, 2000
14. The Academic Council.
(1)The Academic Council shall be incharge of the academic affairs of the University and shall, subject to the provisions of this Act and the Statutes, superintend, direct and control and be responsible for the maintenance of standard of instructions, education, examination and other matters connected with conferment of degrees (including honorary degrees) or award of diplomas and shall exercise such other powers and perform such other duties as may be conferred or imposed on it by the Statutes, and shall advise the Vice-Chancellor on all academic matters.(2)The Academic Council of a University shall consist of the following members, namely:-(i)The Vice-Chancellor, who shall be the ex-officio Chairman;(ii)The Deans;(iii)The Directors;(iv)Principals of the Colleges;(v)All Chairman of the Post-graduate Department;(vi)Three teachers of colleges on terms and conditions prescribed by the Statutes;(vii)One Associate Professor and one Assistant Professor to be nominated by Vice-Chancellor by rotation for terms prescribed in the Statutes;(viii)Director of Resident Instruction of the other Agricultural University of the State;(ix)Two other members, who may be nominated by the Board of Management, after the approval of the Chancellor;(x)The Registrar, who shall be the ex-officio Member Secretary.(3)The Academic Council of a University shall have power to co-opt as members two persons, having special knowledge or practical experience in respect of subject-matter of any particular business which may come before the Council for consideration and the members so co-opted shall have all the rights of the members of the Council with regard to the transaction of the business in relation to which they may be co-opted except the right to vote.(4)All members of the Academic Council other than ex-officio members referred to in sub-section (3) shall hold office for a term prescribed by the Statutes.(5)One-half of the number of members of the Academic Council shall form a quorum. However, no quorum is required for an adjourned meeting.
