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State of Gujarat - Section

Section 22 in The Saurashtra University Act, 1965

22. Powers and duties of the 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 of the University.
(2)Without prejudice to the generality of the foregoing provision and subject to such conditions as may be prescribed by or under the provisions of this Act, the Academic Council shall exercise the following powers and perform the following duties, namely:-
(i)to approve Regulations made by the Faculty concerned laying down courses of study;
(ii)to approve Regulations made by the faculty concerned regarding the special courses of study;
(iii)to arrange for coordination of studies and teaching in affiliated colleges, recognised institutions and approved institutions;
(iv)to promote research within the University;
(v)to approve proposals for allocating subjects to the Faculties;
(vi)to make proposals for the establishment of departments, institutes of research and specialised studies, libraries, laboratories and museums;
(vii)to approve and recommend to the Senate proposals for the institution of professorships, readerships, lecturerships and any other posts of teachers required by the University and for prescribing the duties and fixing the emoluments of such posts;
(viii)to approve and recommend to the Senate proposals for the institution of fellowships, travelling, fellowships, scholarships, studentships, exhibitions, medals and prizes;
(ix)to approve Regulations regarding the examinations of the University and the conditions on which students shall be admitted to such examinations;
(x)to approve Regulations prescribing equivalence of examinations;
(xi)to approve Regulations prescribing the manner for granting exemptions from approved courses of studies in the University or in affiliated colleges for qualifying for degrees, diplomas and other academic distinctions;
(xii)to recommend to the Syndicate affiliations of colleges;
(xiii)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act, Statutes, Ordinances and Regulations; and
(xiv)generally to advise the University on all academic matters.