Section 25 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
25. Powers of the Academic Council.
The Academic Council, shall have the following powers, namely:-(1)to prescribe the qualification of the teachers;(2)to charge and collect such fees as may be prescribed;(3)to regulate the admission of the students to the University in accordance with statutes;(4)to appoint members to the Boards of Studies;(5)(a)to appoint referees and examiners after consideration of the recommendations of the Boards as per procedures laid down in the statutes;(b)to fix their remunerations;(6)to supervise and control the residence and discipline of the University and make arrangements for ensuring their health and well-being;(7)to institute and manage libraries, museums, institutions of research and, other institutions established or maintained by the University;(8)to manage hostels instituted by the University;(9)to Manage any publication Bureau instituted by the University;(10)to promote research within the University and to obtain reports from time to time of such research;(11)to regulate matter relating to academic matters;(12)to regulate the courses of study;(13)to regulate the scheme of examinations and conditions on which the students shall be admitted to the examinations, degrees, diplomas, certificates or other academic distinctions;(14)to regulate declaration of the results of the various University examinations;(15)to regulate Co-ordinating study and teaching in colleges and in recognised institutions;(16)to formulate schemes for promoting research within the University and for promoting other specialized studies;(17)to make proposals for allocating subjects to the Faculties and to assign its own members to the Faculties;(18)to determine the criteria for grant of exemptions relating to the admission of students to examinations;(19)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;(20)to make proposals for institution and award of fellowships, traveling fellowships, scholarships, studentships, or exhibitions;(21)to regulate prescribing equivalence of examinations;(22)to regulate granting exemptions from approved courses of study in the University to qualify for degrees, diplomas and other academic distinctions;(23)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;(24)to make provisions to enable recognized institutions to undertake specialization of studies;(25)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act or the statutes;(26)to delegate any of its powers to the Vice-Chancellor or to a committee from among its own members in accordance with the statutes;
