Section 17(2) in The School of Planning and Architecture Act, 2014
(2)Without prejudice to the provisions of sub-section (1), the Senate shall have the following powers, namely:-(a)to specify the criteria and process for admission to courses or programmes of study offered by the School;(b)to recommend to the Board for creation of teaching and other academic posts, determination of the number and emoluments of such posts and defining the duties and conditions of service of teachers and other academic posts;(c)to recommend to the Board for the commencement of new programmes and courses of study;(d)to specify the broad academic content of programmes and courses of study and to undertake modifications therein;(e)to specify the academic calendar and approve grant of degrees, diplomas and other academic distinctions or titles;(f)to exercise such other powers and discharge such other functions as may be assigned to it, by Statutes or by the Board.
