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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(3) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004

(3)Without prejudice to the generality of the provisions of Sub Section (1) the Academic Council shall exercise and perform the following powers and functions namely;
(i)to advise the Board and Vice-Chancellor on all academic matters including the control and management of libraries;
(ii)to make recommendations for the institution of Professorships, Associate professorships, Assistant Professorships and other posts including posts in research and extension education and in regard to the duties thereof;
(iii)to make recommendations for the constitution or reconstitution of department or faculties of teaching, research and extension education;
(iv)to make regulations regarding admission of students to the universities and determine the number of students to be admitted;
(v)to make regulations relating to the courses of study leading to degrees, diplomas and certificates;
(vi)to make regulations relating to the conduct of examinations and to maintain and improve standard of education;
(vii)to make recommendations to the Board regarding conferment of honorary degree;
(viii)to make recommendations regarding the qualifications to be prescribed for teachers in the university;
(ix)to exercise such other powers and perform such other functions as may be conferred or imposed on it by or under the provisions of this Act, by the Board or the Vice-Chancellor;