Section 18 in Majuli University of Culture Act, 2017
18. Powers and functions of the Academic Council.
- Subject to the provisions of this Act and of the Statutes, the Academic Council shall have the following powers and functions, namely :(i)to advice the Board on all academic matters;(ii)to make regulations and to amend or repeal the same on the following matters:(a)prescribing courses of studies and schemes of examinations;(b)conducting annual review of courses offered, content of curriculum and prescribing new courses to be introduced keeping in view the needs of the society prescribing modifications in curriculum;(c)prescribing qualifications for admission of students of various courses of studies, to research degrees and the examinations and the conditions under which exemptions may be granted;(d)prescribing standards of evaluation of the performance of students and classifications of students on the basis of their performance in the examination;(e)prescribing the conditions for admission of candidates for research degrees and the requirements for the award of such degrees;(f)prescribing the qualifications for recognition of teachers and scholars as supervisors for research;(g)prescribing the equivalence of examinations, degrees, diplomas and certificates of other Universities or institutions of the country;(h)prescribing the qualifications of teachers;(i)prescribing the norms for the up-gradation of teaching posts;(j)to examine and act upon the recommendations of the various faculties in making regulations;(k)to determine the degrees, diplomas another academic distinctions which shall be granted by the University and to award the same;(l)to institute scholarships and fellowships;(m)to recommend to the Board the conferment of honorary degrees and other distinctions;(n)to consider the annual reports and to make suggestions thereon to the Board; and(o)to exercise such other powers and perform such other functions as maybe prescribed by the Statutes.
