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The Rajiv Gandhi National Institute of Youth Development Act, 2012 16. Academic Council.- (1) The Academic Council shall be the principal academic body of the Institute and shall, subject to the provisions of this Act, the Statutes and the Ordinances, co-ordinate and exercise general supervision over the academic policies of the Institute. (2) The Academic Council shall consist of the following, namely:- (a) Director-Chairman ex officio; (b) one head of an academic institution of national importance to be nominated by the Chairperson; (c) one Director from any of the Indian Institute of Technology or the Indian Institute of Management to be nominated by the Chairperson; (d) Member in-charge of Youth Affairs in the Planning Commission of India ex officio; (e) one person from any international non-governmental organisation working in India in the field of youth work to be nominated by the Chairperson; (f) two representatives from the non-governmental industrial sector to be nominated by the Chairperson; (g) one Professor from the Institute, on rotation basis; (h) Director of the Lal Bahadur Shastri National Academy of Administration, Mussorie, ex officio; (i) two persons from non-governmental organisations working in the field of youth and adolescent development out of whom one person shall be from the north-eastern region, to be nominated by the Chairperson; (j) two students of the Institute out of whom one student shall be female; (k) three eminent academicians from among the fields of Social Science, Health Science, Agricultural Science, Skill Development, Management and Law to be nominated by the Chairperson; (l) one woman representative from the International Development Organisation to be nominated by the Chairperson; (m) an officer not below the rank of Joint Secretary to the Government of India dealing with the affairs of the Institute in the Union Ministry of Youth Affairs and Sports, ex officio. (3) The term of office of members of the Academic Council and its powers shall be such as may be provided by the Statutes. (4) While nominating the members of the Academic Council due representation shall be given to women (by including at least four women), from different regions of the country, weaker sections of the community and differently abled persons.    |
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