Section 8(4) in The Statutes of the Punjabi University
(4)Subject to the Act, the Statutes and the Ordinances, the Academic Council shall, in addition to all other powers vested in it, have the following powers, namely :(i)to report on any matter referred to it or delegated to it by the Senate or Syndicate;(ii)to make recommendations to the Syndicate with regard to :(a)the creation of teaching posts in the University and Colleges maintained by the University and the abolition thereof; and(b)the classification of the posts referred to in sub-item (a) and their emoluments and the duties attached thereto;(iii)to make recommendation to the Syndicate with regard to the formulation or modification or revision of schemes for the organization of Faculties and for the assignment to Faculties their respective subjects and also to report to the Syndicate as to the expediency of the abolition or sub- division of any Faculty or the combination of one Faculty with another;(iv)to make special arrangements, if any, for the teaching of women students and for prescribing for them special courses of study;(v)to make arrangements for the instruction and examination of persons not being members of the University as may be necessary;(vi)to promote research within the University, and to secure, from time to time reports on such research;(vii)to appoint Committees for admission of students to the University;(ix)[ to recognize diplomas and degrees of others Universities and Institutions and to determine their corresponding value in relation to the diplomas and degrees of the Punjabi University.] [The List of examination of other Universities and Boards, etc., recognised for purposes of admission to a course of study in this University, is given in the Ordinances of the University.](x)to fix, subject to any conditions accepted by the Senate, the time, mode and conditions of competition for Fellowships, Scholarships, and other prizes and to award the same;(xi)to make recommendations to the Syndicate in regard to the fixation of fees, emoluments and travelling and other expenses, to the examiners appointed for various examinations.The Vice-Chancellor shall be empowered to appoint an examiner, and, if necessary, remove him.(xii)to make arrangements for the conduct of examinations and to fix dates for holding them;(xiii)to appoint, whenever necessary, Inspectors or Board(s) of Inspectors for inspecting colleges, applying for admission to the privileges of the University.(xiv)to declare the results of the various examinations or to appoint committees or officers to do so, and to make recommendations regarding the conferment or grant of degrees, honours, diplomas, licences, titles and marks of honour;(xv)to award stipends, scholarships, medals and prizes and to make other awards in accordance with the Ordinances and such other conditions as may be attached to the awards;(xvi)to prepare such forms and registers as are, from time to time, prescribed by the Ordinances; and(xvii)to perform, in relation to academic matters all such duties and to do all such acts as may be necessary for the proper carrying out of the provisions of the Act, the Statutes and the Ordinances.
