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State of Gujarat - Section

Section 23 in The Shree Somnath Sanskrit University Act, 2005

23. Powers and duties of Academic Council.

(1)The Academic Council shall have the control and general regulation of, and be responsible for, the maintenance of the standards of teaching and examinations conducted by the University.
(2)Without prejudice to the generality of the foregoing provisions and subject to such conditions as may be prescribed by or under the provisions of this Act, the Academic Council shall consider, and approve the draft regulations and recommend the Executive Council to make regulations on the following matters, namely.-
(i)academic matters including laying down courses of study on the different subjects, as proposed by the concerned Facility;
(ii)special courses of study as proposed by the Facility;
(ii)co-ordination of studies and teaching in affiliated colleges, recognised institutions and approved institutions;
(iv)allocation of subjects to the Faculties;
(v)the establishment of Faculties, University Departments, institutions of research and specialised studies, libraries and language laboratories;
(vi)the institution of professorships, readerships, lectureships and any other posts of teachers required by the University and for prescribing the duties of such posts;
(vii)the institution of fellowships, travelling fellowships, scholarships, studentships and medals and other awards and to make regulations for their award;
(viii)the conduct of examinations of the University and the conditions on which students shall be admitted in such examination;
(ix)the equivalence of examinations;
(x)the manner of grant of exemption from approved courses of study in the University or in affiliated colleges for qualifying for degrees, diplomas and certificates;
(xi)affiliation of a college and recognition or approval of an institution;
(xii)the institution, conferment and grant of degrees, diplomas and certificates and the conferment of honorary degrees and other academic distinctions, in such manner as may be prescribed.
(3)The Academic Council shall promote research in the subject taught in the University and such other matters as may be prescribed.
(4)The Academic Council shall exercise such other powers and perform such other duties may be conferred or imposed on it by this Act or under the regulations.