26. Powers and duties of the Councils for undergraduate studies. -
(1)Subject to the provisions of this Act, and the Statutes, the Ordinances and the Regulations, a Council for undergraduate studies shall exercise the following powers and perform the following duties:-(i)to recommend to the Syndicate the affiliation of a college or an institution in one or more subjects;(ii)to ensure annual inspection of colleges;(iii)to exercise general supervision over the colleges to ensure that the conditions of affiliation are properly fulfilled, the standard of teaching is uniformly maintained and syllabuses as prescribed are properly completed within the academic year;(iv)to fix the last date of admission of students to different courses of studies and the date of commencement of examinations in consultation with other Councils for undergraduate studies;(v)to appoint Head Examiners, Examiners, Paper-setters, Scrutineers, Coordinators, Conveners, Tabulators and other persons under the general supervision of the Syndicate;(vi)to hold and conduct examinations and to approve and declare the results of the examinations within such period as may be prescribed;(vii)to recommend to the Syndicate the disaffiliation or withdrawal of affiliation of any college in respect of any subject or subjects, if, on receipt of written report from a team of Inspectors [appointed by the University] [Words inserted by W.B. Act 44 of 1980.]; the Council is of opinion that proper standard of teaching is not maintained or conditions of affiliation are not properly fulfilled or the results of the candidates sent up by the college for any examination are unsatisfactory or the college has failed to comply with the directives of the Council;(viii)to approve appointments of the Principal and Teachers of a college;(ix)to establish, maintain and manage halls and hostels of undergraduate colleges;(x)to recommend to the Syndicate the temporary take over of the management of an affiliated or a recognised college or institution, other than a Government College, in order to ensure that proper standards of teaching, training or instruction are maintained therein;(xi)to provide for the inspection or investigation into the affairs of undergraduate college or institutions recognised by the Council or affiliated to the University and to exercise general supervision and control over them;(xii)to make due provision for health, welfare, residence, and discipline of students and their relationship with the University and to provide for such training of students as may be considered desirable;(xiii)to recommend to the Syndicate the dissolution of the Governing Body of an affiliated college or institution, other than a Government College, and pending reconstitution of the Governing Body, the appointment of an Administrator or an ad hoc Governing Body;(xiv)to collect fees for examination, condonation of short percentage for appearing at an examination as non-collegiate student, mark-sheet, late admission, change of examination centre, scrutiny of answer script, and change of name or surname, and any other charge for registration and migration of students and grant of diplomas, certificates or any other documents at such rate as may be prescribed by the Syndicate;(xv)to exercise supervision to ensure that all properties and funds of the Council are properly controlled and administered;(xvi)to supply promptly such information, returns, reports and other materials as may be required by the University;(xvii)to extend facilities and other assistance including exhibits of records, books of accounts, ledgers and any other documents to officers deputed by the University for inspection;(xviii)to approve the annual report of the activities of the Council during the previous academic year and submit the same to the Syndicate on or before such date as may be fixed by the Syndicate;(xix)to abide by, and implement promptly, the decisions that may be arrived at by the University from time to time in regard to the Council;(xx)to follow the guidelines and the rules framed by the University from time to time;(xxi)to have general responsibility for academic affairs in relation to undergraduate studies with which the Council is concerned;(xxii)to have general supervision over the Board of Studies attached to the Council in accordance with the rules framed for the purpose;(xxiii)to maintain contact with the corresponding Council for postgraduate studies for the purpose of sharing ideas and ensuring co-ordination.(xxiv)[ to make rules and regulations relating to courses of undergraduate studies, subject to the approval of the Syndicate;] [Clause (xxiv) inserted by W.B. Act 44 of 1980.](2)Notwithstanding anything contained in sub-section (I), the Council for Undergraduate Studies in Medicine,1 Dental Science, Homoeopathy : [Veterinary Science, Nursing] [Words inserted by W.B. Act 44 of 1980.] and Ayurved shall have the following additional powers:-(i)to have general responsibility for academic affairs of Medical Colleges affiliated to the University relating to entrance requirements, curricula, instructions, examinations, discipline, student activities, athletics, college libraries and similar other matters;(ii)to frame rules and make regulations relating to courses of undergraduate studies in Medicine and the division of subjects in regard thereto;(iii)to advise affiliated colleges regarding provisions to be made for and the administration and supervision of the academic affairs mentioned in sub-clause (i), to provide for inspection of the colleges and to call for from such colleges reports or other information in connection therewith.
