- Subject to the provisions of this Act and the Statutes, the Academic Council shall have the following powers, duties and functions, namely:-(i)to advise the Senate and the Syndicate on all academic matters;(ii)to make regulations and to amend or repeal the same;(iii)to prescribe the courses of studies in the institutions maintained by, or affiliated to, the University;(iv)to prescribe the qualifications of teachers-(a)in colleges; and(b)in the institutions maintained by the University.(v)to prescribe the qualifications for admission of students to the various courses of studies and to the examinations and the conditions under which exemptions may be granted;(vi)to make provision for the admission of students to the various courses of studies on the basis of merit in order to maintain standards of education;(vii)to make proposals for the instruction and training in such branches of learning as it may think fit;(viii)to make proposals for research and advancement and dissemination of knowledge;(ix)to make proposals for the institution of professorships, readerships, lecturerships and other teaching and research posts required by the University;(x)to make proposals for the institution of fellowships, traveling fellowships, scholarships, studentships, medals and prizes;(xi)to make proposals for determining what degrees, diplomas and other academic distinctions shall be granted by the University;(xii)to decide what examinations of other Universities may be accepted as equivalent to those of the University and to negotiate with other Universities for the recognition of the examinations of the University;(xiii)to arrange for the co-ordination of studies and teaching in affiliated colleges and recognised institutions; and(xiv)to exercise such other powers and perform such other duties and functions as may be conferred or imposed on it by this Act and the Statutes, Ordinances, Regulations, Rules and Bye-laws.
