Section 34 in The Karnataka State Law University Act, 2009
34. Powers of the Academic Council.
(1)The Academic Council shall be the academic body of the University and shall subject to the provisions of this Act, the Statutes, Ordinances and Regulations, have the control and general regulation of, and be responsible for the maintenance of the standards of instruction, education and examination of the University.(2)Without prejudice to the generality of the foregoing provisions and subject to such conditions as may be specified by or under the provisions of this Act, the Academic Council shall exercise the following powers, namely:-(i)to make proposal for issue of Ordinances, relating to academic matters;(ii)to make Regulations regarding the courses of study in so far as they are not covered by the Ordinances;(iii)to make Regulations regarding the scheme of examinations and conditions on which the students shall be admitted to the examinations, degrees, diplomas, certificates or other academic distinctions;(iv)to make Regulations for declaration of the results of the various University examinations;(v)to make Regulations for coordinating study and teaching in colleges and in recognised institutions;(vi)to formulate schemes for promoting research within the University and for promoting other specialized studies;(vii)to make proposals for allocating subjects to the Faculties and to assign its own members to the Faculties;(viii)to determine the criteria for grant of exemptions relating to the admission of students to examinations;(ix)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;(x)to make proposals for institution and award of fellowships, travelling fellowships, scholarships, studentships, or exhibitions;(xi)to make Regulations prescribing equivalence of examinations;(xii)to make Regulations for granting exemptions from approved courses of study in the University or in affiliated colleges to qualify for degrees, diplomas and other academic distinctions;(xiii)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;(xiv)to make provisions to enable affiliated colleges and recognized institutions to undertake specialization of studies;(xv)to consider the annual financial estimates;(xvi)to amend or repeal any Regulations;(xvii)to nominate members to the various authorities of the University;(xviii)to exercise such other powers and to perform such other functions as may be conferred or imposed on it by or under this Act;(xix)to establish and maintain departments of research and specialized studies; and(xx)generally to advise the University on all academic matters.
