Section 28(2) in Karnataka Universities of Agricultural Sciences Act, 1963
(2)In particular and without prejudice to the generality of the foregoing power, the Academic Council shall have power,-(a)to advise the Board on all academic matters, including the control and management of libraries;(b)to make recommendations for the institution of Professorships, Associate Professorships, Readerships and teacherships and other teaching posts and in regard to the duties and emoluments thereof;(c)to formulate, modify or revise schemes for the constitution or reconstitution of Departments of teaching, research and extension education;(d)to make regulations regarding the admission of students to the University;(e)to make regulations regarding examinations conducted by the University and the conditions on which students shall be admitted to such examinations;(f)to make regulations relating to courses of study leading to degrees, diplomas and certificates;(g)to make recommendations regarding post-graduate teaching, research and extension education;(h)to make recommendations regarding the qualifications to be prescribed for teachers in the University; and(i)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under the provisions of this Act.
