Section 7 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
7. Academic Council.
(1)The Academic Council shall be the principal academic and programme advisory body of the Institute.(2)The term of office and filling up of vacancies of every member of the Academic Council shall be as provided for the members of the Executive Council under the Act.(3)The bodies entitled to nominate or elect [representative to] [Substituted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] the Academic Council shall be invited by the Registrar to do so within a period not exceeding six weeks from the date on which such invitations are issued by him.(4)The Academic Council shall meet as often as necessary, but ordinarily not less than [three times during an academic year of the Institute.] [Substituted 'two times during a calendar year' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](5)Meetings of the Academic Council shall be convened by the Chairman of the Academic Council either on his own motion or on a requisition signed by not less than one fifth of the members of the Academic Council.(6)Requisition meeting shall be a special meeting to discuss only those items of agenda for which requisition is given and the requisition meeting shall be convened by the Chairman of the Academic Council on a convenient date and time.(7)One [third] [Substituted 'half' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] of the total number of members of the Academic Council including the representative of the Central Government shall form a quorum for a meeting of the Academic Council.(8)The Director shall preside over every meeting of the Academic Council [and in his absence, the senior most Dean present shall preside over the meeting.] [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](9)A written notice of every meeting together with the agenda shall be circulated by the Registrar to the members of the Academic Council at least fifteen days before the meeting:Provided that the Chairman of the Academic Council may permit inclusion of any item for which due notice has not been given.(10)Notwithstanding the provisions of sub-Statute (5) above the Director may call for an emergency meeting of the Academic Council at short notice to consider urgent or special issues.(11)The ruling of the Chairman of the Academic Council with regard to all questions of procedure shall be final.(12)The minutes of the proceedings of a meeting of the Academic Council shall be drawn up by the Registrar [in consultation with the Director] [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] and circulated to all the members of Academic Council.(13)The minutes, along with amendments, if any, suggested shall be placed for confirmation at the next meeting of the Academic Council and after the minutes are confirmed and signed by the Chairman of the Academic Council, they shall be recorded in a minute book, which shall be kept open for inspection of the members of the Academic Council and the Executive Council at all times during office hours.(14)[ The notice may be delivered either by hand or through electronic means or by ordinary post.(15)The Agenda shall be circulated by the Registrar to all members at least one week before the meeting.(16)During the discussions on admission, examination, evaluation and service conditions of faculty and staff, student representatives to the Academic Council shall not be permitted to participate.] [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).]
