Section 20 in The Centre for Environmental Planning and Technology University Act, 2005
20. Constitution of the Academic and Research Council, its powers and duties.
(1)The Academic and Research Council of the University shall consist of the following members, namely:-(i)the Director of the University, who shall be the Chairman;(ii)the Deans;(iii)the Heads of Departments of all post-graduate programmes;(iv)one expert academician from each discipline of the University to be nominated by the Board;(v)one expert professional from each discipline to be nomiated by the Executive Council.(2)The Registrar shall be the non-member Secretary of the Council.(3)The term of office of the nominated members shall be for a period of three years.(4)The Academic and Research Council of the University shall have the following powers and perform the following duties, namely:-(i)to develop perspective plan for academic development of the University;(ii)to develop academic and research policies of the University and to exercise control and have superintendence over the maintenance and improvement of standards of instructions, education and evaluation;(iii)to approve new programmes and to approve changes or modifications in existing Programmes;(iv)to receive reports of the Boards of Studies and make suitable recommendations in academic matters of programmes;(v)to recommend to the Boards of Studies, the Deans and the persons in charge of various academic programmes to make suitable changes in the programmes including methods of assessment;(vi)to initiate or approve research programmes including collaborative research;(vii)to initiate or approve collaboration with other educational institutions;(viii)to encourage and develop joint inter-disciplinary programmes;(ix)to exercise such other powers and perform such other duties as may be conferred upon it by the regulations.
