Section 9(1) in Assam State Higher Education Council Act, 2017
(1)General Functions:- The Council shall,-(a)The Council shall render advice to the Government, Universities and other institutions of higher education in the State;(b)co-ordinate the roles of the Government, Universities and apex regulatory agencies in higher education within the State;(c)evolve new concepts, programmes and perspective plans for development of Higher Education as required or on the suggestion by the Government or requests from Universities or other institutions of the State;(d)monitor the progress of implementation of the Developmental Programmes of the Universities and Colleges taken up in the State with the assistance of Regulatory Agencies/ Expert Bodies;(e)promote co-operation and co-ordination among the educational institutions and explore the scope for interaction with industry and other related establishments;(f)prepare an annual report making self-appraisal and showing details of its performance;(g)suggest measures for the academic and financial accountability of the Universities and other institutions of higher education in the State;(h)examine and approve the annual budget and' the audited statement of receipt and expenditure in such manner as may be prescribed;
