Section 28 in Karnataka Janapada Vishwavidyalaya Act, 2011
28. 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 powers 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 academic distinctions;(iv)to make Regulations for declaration of the results of the various University examinations;(v)to arrange for co-ordination of studies and of teaching in recognised institutions;(vi)to formulate schemes for promoting research within the University or for promoting other specialised studies;(vii)to make proposals for allocating subjects to 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 posts of Professorships, Associate Professors, Assistant Professors and other posts of teachers required by the University and for prescribing the duties of such posts;(x)to make proposals for the institution and award of 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 the recognized institutions 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 such provision to enable recognised institutions to undertake trainings in distinct arts;(xv)to consider the annual financial estimates;(xvi)to amend or repeal any regulation;(xvii)to nominate members to the various authorities of the University;(xviii)to exercise such other powers and to perform such other duties as may be conferred or imposed on it by this Act or the Statutes, Ordinances or Regulations, made thereunder;(xix)to establish and maintain departments of research and specialised studies; and(xx)generally to advise the University in all relations to protect, promote, train in the field of folklore.
