Section 30 in The U.P. Harcourt Butler Technical University Act, 2016
30. The Academic Council.
(1)The Academic Council shall consist of the following members, namely -(a)The Vice-Chancellor who shall be the Chairperson;(b)A nominee of Principal Secretary Technical Education, Government of Uttar Pradesh;(c)All the Deans of University, the Dean of Academic Affairs shall be Member Secretary;(d)A representative of Director 1 IT Kanpur, not below rank of Professor;(e)A representatives of IIT Allahabad and I IT Lucknow (one each), not below rank of Professor;(f)A representative of Dr. A.P.J. Abdul Kalam Technical University, Uttar Pradesh, Lucknow.(g)All Heads of Departments, Centres and Units of the University;(h)Professor of the University Departments, Centres and Units, where the Head thereof is an Associate Professor;(i)The Chief Librarian of the University; and(j)Five persons of academic eminence not being the employees of the University to be nominated by Executive Council in such manner, as may be prescribed.(2)The Academic Council shall meet at least twice in a year.(3)The term of office of members other than ex-officio member shall be three years.(4)The quorum shall be half of its total number of members.(5)The Academic Council shall be the principal academic body of the University for providing academic feed back to the University on current and future academic programmes. Subject to the provisions of this Act, the Council -(a)shall have the control and general regulation of, and be responsible for the maintenance of the standard of instructions, and education carried on or imparted in the University;(b)may advise the Executive Council on all academic matters including matters relating to co-ordination of the working of the Boards of Studies, and examinations conducted by the University;(c)shall report suitable matters of academic irregularities to Executive Council for administrative action;(d)shall consider matters referred to it by the Executive Council;(e)shall have such powers and duties as may be prescribed.(6)Without prejudice to the generality of the foregoing provisions, the powers and the functions of the Academic Council shall be -(a)to review the curricula regularly, getting input from industry, trade and commerce for making technical education employment-oriented;(b)to recommend to the Executive Council regarding institution of degrees, dual-degree, diplomas, certificates and other academic distinctions;(c)to recommend to the Executive Council to make, amend or repeal Ordinances on issues related to academic matters;(d)to make proposals for the establishment of new University schools, departments, centres, units of higher learning, research and specialized studies, academic services, libraries, laboratories and museums etc.;(e)to consider and make recommendations regarding new proposals for creation of Professorships, Associate Professorships, Assistant Professorships, and non-vocational academic staff required by the University;(f)to recommend to the State Government or otherwise of the qualifications as prescribed by the University Grants Commission or All India Council of Technical Education for different categories of teachers and non-vocational academic staff, and for a particular post in these categories, whether in the University, and prescribe additional qualifications, if any;(g)to make proposal to the Executive Council for the institution of fellowships, travelling fellowships, scholarships, studentships, medals and prizes, research awards, industry attachments of faculty members consultancy to the industry etc. and make their regulations;(h)to prescribe qualifications and norms for appointment of papers setter, examiners, moderators and others, concerned with the conduct of examinations;(i)to approve the list of all recipients of Post-Doctoral degrees (DSc, DLit), doctoral degrees, Under Graduate and Post Graduate degrees, Post Graduate diplomas, diplomas, certificates and other academic distinctions;(J)to propose name(s) for conferment of honorary degree to the Chancellor for approval through the Executive Council;(k)to decide date for convocation and hold the convocation;(l)to promote consultancy to industries.
