Section 27 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
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, research and examinations in the University.(2)Without prejudice to the generality of the foregoing provisions, and subject to such conditions as may be prescribed by or under the provisions of this Act, Statutes Ordinances, the Academic Council shall exercise the following powers and perform following duties, namely:-(a)to make regulations, laying down the courses of study;(b)to make regulations regarding special courses of studies or the division of subjects in colleges and recognised institutions;(c)to make proposals for allocating subjects to the Faculties and assigning its members to the Faculties;(d)to make proposals for the establishment of colleges, departments, institutions of research and specialised studies, libraries, laboratories and museums;(e)to make proposals for the institution of professorships, readerships, lecturerships, and any other posts of teachers required by the University and for prescribing their duties;(f)to prescribe the qualifications for different classes of teachers, including additional qualifications, if any, for a particular post of teacher, whether in the University departments or in any colleges or recognised institution;(g)to make proposals for the institution of fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes, and to make regulations for their award;(h)to make regulations for the examinations of the University and the conditions on which the students shall be admitted to such examinations;(i)to make regulations for the equivalence of examinations;(j)to make regulations for granting exemptions from courses of study prescribed for qualifying for degrees, diplomas, certificates and other academic distinctions;(k)to supervise the conduct of the academic policies of the University and give directions, where necessary, regarding methods of instruction, co-operation in teaching among colleges, evaluation of research and improvement of academic standards;(l)to effect inter-Faculty co-ordination and appoint committees or boards for engaging in project on an inter-Faculty basis;(m)to appoint committees or boards to review the utility and practicability of existing courses of studies and the desirability or necessary of reviewing or modifying them in the light of new knowledge;(n)to make proposals for the conduct of inter-Faculty and area or regional studies;(o)to make such other regulations, as it may think fit, for the proper academic conduct of the University and the conditions of discipline, residence (in ' hostel), corporate life and attendance of students, including fee concessions to them;(p)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act, the Statutes, Ordinances and regulations; and(q)to generally advise the University on all academic matters.
