Section 5(2) in Goa State Higher Education Council Act, 2018
(2)For furtherance of the above responsibilities and functions, the Council shall,-(a)formulate and evolve State Higher Education Plan for the development of higher education, suo moto or on the direction from the Government or on request from the University or other Institution in the State;(b)provide support to State Institutions and affiliated institutions for formulation, production and implementation of their plans;(c)monitor the implementation of State Higher Education Plan;(d)compile and maintain periodic statistics relating to various parameters of Higher Education at State and institutional level and assist in All India Survey on Higher Education;(e)create and maintain Management Information System;(f)evaluate institutions on the basis of norms developed by national level higher education institutions;(g)suggest improvements in curriculum and syllabus in accordance with the changing society's and academic requirements and maintain quality of curriculum;(h)ensure quality of examinations and suggest reforms in examination;(i)undertake necessary steps for establishing inter-linkage between research and learning process;(j)protect the autonomy of State institutions and review periodically the Statutes, Ordinances and Regulations of the University in the State and suggest appropriate improvement for the realization of the objects of social justice and academic excellence in education, and advise the university or institution of higher education on Statutes and Ordinances;(k)provide approval for setting up new institutions of higher education;(l)suggest accreditation reform measures in consultation with National Assessment and Accreditation Council;(m)advise Government on strategic investments in higher education;(n)evolve guidelines for linkages of an academic nature between higher education institutions in the State and institutions within and outside the countiy;(o)make proposals for the generation and utilization of funds in accordance with the objectives of this Act;(p)evolve general guidelines for the release of grants by the Government or any agency authorized by the Government and disburse funds of the University and colleges on the basis of State Higher Education Plan;(q)evolve methodology for timely transfer of the funds earmarked for the State University and other institutions of higher education;(r)hold discussions, conduct workshops, seminars with the objective of facilitating the widest possible consultancies with experts and stakeholders for formulating the polices on higher education and facilitating their proper implementation;(s)provide a forum for the interaction among the academy, industries, agriculture and science sectors;(t)co-ordinate various programmes being promoted and undertaken by Central and State Governments and National level apex regulatory institutions in the territory of India.
