Section 27 in Shri Govind Guru University Act, 2015
27. Powers and duties of Academic Council.
(1)The Academic Council shall have the control and general regulation of, and be responsible for, the maintenance of the standards of teaching and examinations of the University. The decisions of Academic Council in so far as the academic matters are concerned, shall be final and be implemented forthwith.(2)Without prejudice to the generality of the foregoing provision and subject to such conditions as may be prescribed by or under the provisions of this Act, the Academic Council shall exercise the following powers and perform the following duties, namely:-(i)to approve Regulations made by the Faculty concerned laying down courses of studies;(ii)to approve Regulations made by the Faculty concerned, regarding the special courses of studies;(iii)to arrange for co-ordination of studies and teaching in affiliated colleges and recognised institutions;(iv)to promote research within the University;(v)to approve proposals for allocating subjects to Faculties;(vi)to make proposals to the Board for the establishment of University Departments, institutes of research and specialised studies, libraries and laboratories as well as centres for skill development and enhancement;(vii)to approve and recommend to the Executive Council proposals for the institution of Professorships, Associate Professorships, Assistant Professorships mid any other posts of teachers as may be required by the University and for prescribing the duties and fixing the emolument of such posts;(viii)to approve and recommend to the Board, the proposals for the institution of fellowships, travelling fellowships, scholarships, bursaries, studentships, exhibitions, medals mid prizes;(ix)to approve regulations regarding the examinations of the University and the conditions on which students shall be admitted to such examinations;(x)to make and approve Regulations prescribing the equivalence of examinations;(xi)to approve regulations prescribing the manner for granting exemption from courses of studies in the University or in affiliated colleges for qualifying for degrees, diplomas and other academic distinctions;(xii)to grant inter-disciplinary courses and take all measures to improve Choice Based Credit System (CBCS);(xiii)generally, to advise the University on all academic matters;(xiv)to exercise such other powers and perform such other duties as may be conferred or, imposed on it by and under this Act.
