Section 25 in Karnataka Samskrita Vishwavidyalaya Act, 2009
25. Powers of the Academic Council.
- The Academic Council, shall have the following powers, namely:-(1)to prescribe the qualification of the teachers;(2)to charge and collect such fees as may be prescribed;(3)to regulate the admission of the students to the University in accordance with Statutes;(4)to appoint members to the Boards of Studies;(5)(a)to appoint referees and examiners after consideration of the recommendations of the Boards as per procedures laid down in the statutes;(b)to fix their remunerations;(6)to supervise and control the residence and discipline of the University and make arrangements for ensuring their health and well-being;(7)to institute and manage libraries, museums, institutions of research and, other institutions established or maintained by the University;(8)to manage hostels instituted by the University;(9)to Manage any publication Bureau instituted by the University;(10)to promote research within the University and to obtain reports from time to time of such research;(11)to regulate matter relating to academic matters;(12)to regulate the courses of study;(13)to regulate the scheme of examinations and conditions on which the students shall be admitted to the examinations, degrees, diplomas, certificates or other academic distinctions;(14)to regulate declaration of the results of the various University examinations;(15)to regulate coordinating study and teaching in colleges and in recognised institutions;(16)to formulate schemes for promoting research within the University and for promoting other specialized studies;(17)to make proposals for allocating subjects to the Faculties and to assign its own members to the Faculties;(18)to determine the criteria for grant of exemptions relating to the admission of students to examinations;(19)to make proposals for the institution of Professorships, Readerships, Lectureships and other posts of teachers required by the University and for prescribing the duties for such posts;(20)to make proposals for institution and award of fellowships, travelling fellowships, scholarships, studentships, or exhibitions;(21)to regulate prescribing equivalence of examinations;(22)to regulate granting exemptions from approved courses of study in the University to qualify for degrees, diplomas and other academic distinctions;(23)to provide for instruction, teaching and training in such branches of learning and courses of study as may be appropriate for research and for the advancement and dissemination of learning;(24)to make provisions to enable recognized institutions to undertake specialization of studies;(25)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act or the statutes;(26)to delegate any of its powers to the Vice-Chancellor or to a committee from among its own members in accordance with the statutes;
