Section 16 in Indian Institute of Public Health Gandhinagar Act, 2015
16. Constitution, powers and functions of Academic and Research Council.
(1)The Academic and Research Council of the University shall consist of the following members, namely:-(i)the Director of the University, who shall be the Chairman,(ii)the Heads of Departments of all post-graduate programmes, one of whom shall be the Secretary of the Council;(iii)three expert academicians from other Universities, research organisations or public health agencies, to be nominated by the President,(iv)Faculties of University not exceeding three, to be nominated by the Director;(v)the Registrar.(2)The term of office of the members shall be three years.(3)The Academic and Research Council of the University shall have the following powers, namely:-(i)to develop perspective plan for academic development of the University;(ii)to develop academic and research policies of the University and to exercise control and general regulation and be responsible for the maintenance and improvement of standard of instruction, education and evaluation;(iii)to approve new programmes and to approve changes or modifications in existing programmes;(iv)to approve programmes offered through distance education;(v)to receive reports of the Deans, Director and persons in-charge of academic programmes and make suitable recommendations in academic matters of programmes;(vi)to recommend to the University, the Deans and the persons incharge of various academic programmes to make suitable changes in the programmes including methods of assessment;(vii)to initiate or approve research programmes including collaborative research;(viii)to initiate or approve collaboration with other Universities;(ix)to encourage and develop joint inter-disciplinary programmes;(x)to exercise such other powers and perform such other functions as may be conferred upon it by the regulations.(4)A member of the Academic and Research Council shall cease to be a member, if he-(i)tenders his resignation and such resignation is accepted; or(ii)becomes of unsound mind and stands so declared by a competent court; or(iii)becomes insolvent; or(iv)has been convinced of an offence involving moral turpitude.(5)A member of the Academic and Research Council may, by writing addressed to the Chairman of Executive Council, resign his office and such resignation shall take effect on the date it is accepted by the Chairman.
