Section 5 in The Karnataka State Higher Education Council Act, 2010
5. Powers and functions of the Council.
- The powers and functions of the Council shall be as follows, namely:-A. General Functions: - (i) It shall render advice to the Government, Universities and other institutions of higher education in the State;(ii)It shall co-ordinate the roles of the Government, Universities and apex regulatory agencies in higher education within the State;(iii)It shall evolve new concepts, programmes and perspective plans for development of higher education suo moto or on the suggestion by the Government or requests from Universities or other institutions in the State;(iv)It shall monitor the progress of implementation of the Developmental Programmes of Universities and colleges taken up in the State with the assistance of National Regulatory Agencies.(v)It shall promote co-operation and co-ordination of the educational institutions among themselves and explore the scope for inter action with industry and other related establishment;(vi)It shall prepare an annual report making self-appraisal and showing details of its performance;(vii)It shall suggest measures for the academic and financial accountability of the Universities and other Institutions of higher education in the State;(viii)It shall prepare the annual budget and the audited statement of expenditure in such manner as may be prescribed.(B)Academic Functions: - (i) It shall encourage and promote innovations in curricular development, restructuring of courses and updating of syllabi in the University and the colleges;(ii)It shall co-ordinate the programmes of autonomous colleges and monitor their implementation;(iii)It shall devise steps to improve the standards of examinations conducted by Universities and suggest necessary reforms;(iv)It shall facilitate training of teachers in Universities and colleges;(v)It shall promote and monitor publication of quality text book, monographs and reference books;(vi)It shall develop programmes for greater academic co-operation and interaction between University and College teachers and to facilitate mobility of students and teachers within and outside the State;(vii)It shall advice on regulation of admission in Universities, colleges and institutions of higher education;(viii)It shall encourage sports, games, physical education and cultural activities in the Universities and colleges;(ix)It shall review periodically, the existing guidelines and furnish recommendations for regulating admissions to various courses and for appointments to the posts of teachers and teacher- administrators in Universities, colleges and other institutions of higher education;(x)It shall prepare an overview report on the working of the Universities and colleges in the State and furnish a copy thereof to the Government and such other authorities as the Government may specify;(xi)It shall perform such other functions for the realization of the twin objectives of equality and excellence in higher education;(C)Advisory Functions: - (1) It shall advice the Government,-(i)regarding the norms, if any relating to the establishment of new Universities and colleges besides additional subjects and departments in the existing Universities and colleges;(ii)regarding the Statutes, Ordinances and Regulations of Universities in the State and to suggest modification wherever required to maintain uniformity in the administration without prejudice to the autonomy for the academic pursuits;(iii)on any University, college or institution of higher education or any other matter relating to higher education and research which may be referred to the Council;(iv)in determining the block maintenance grants and to lay down the basis for such grants;(2)It shall perform any other functions necessary for the furtherance of higher Education in the State.(D)Powers of the Council. - (i) It shall prepare a perspective plan for implementation of the policies, evolve various programmes and determine the priorities of such programmes for implementation;(ii)It shall propose general guidelines for the release of grants by the Government to Universities and other institutions of higher education and advise the Government about the release of such grants to each University and other institutions of higher education;(iii)It shall give such directions as may be necessary for effective functioning of the Executive Committee in accordance with its objectives;(iv)It shall frame regulations in accordance with this Act and the rules made there under;(v)It shall have such other powers as may be prescribed for the effective implementation of the programmes for the furtherance of the objectives of this Act.
