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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(2) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

(2)Without prejudice to the generally 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 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 co-ordination of studies and teaching in affiliated colleges recognised institutions and approved institutions;
(iv)to promote research within the University;
(v)to approve proposal for allocating subjects to the Faculties;
(vi)to make proposals for the establishment of the University Departments institutes of research and specialised studies, libraries and laboratories,
(vii)to approve and to recommend to the Executive Council proposals for the institution of professorships, readerships, lectureships and any other posts of teachers required by the University and for prescribing the duties of such posts;
(viii)to approve and to recommend to the Executive Council proposals for the institution of fellowships travelling fellowships, scholarships studentships and medals and other awards and to make regulations for their award;
(ix)to make Regulations regarding the examinations of the University and the conditions on which students shall be admitted to them;
(x)to make and approve Regulations prescribing the equivalence of examinations;
(xi)to approve Regulations prescribing the manner of granting exemption from approved courses of study in the University or in the affiliated colleges for qualifying for degrees diplomas and certificates;
(xii)to recommend to the Executive Council, affiliation of a college and recognition or approval of an institution;
(xiii)to recommend to the Executive Council the institution conferment and grant of degrees, diplomas and certificates in the manner prescribed by the Statutes;
(xiv)to recommend to the Executive Council the conferment of honorary degrees and other academic distinctions in the manner prescribed by the Statutes;
(xv)to recommend to the Executive Council the institution of Departments and Faculties;
(xvi)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
(xvii)generally to advise the University on all academic matters.