Section 18A in Uttar Pradesh State Universities Act, 1973
18A. Co-ordination Council
. - (1) There shall be a co-ordination Council which shall consist of the Chancellor as its Chairman, and the following other members, namely :(i)the Vice-Chancellors of the Universities;(ii)the Chairman of the Uttar Pradesh State Council of Higher Education;(iii)the Secretary to the State Government in the Judicial Department;(iv)the Secretary to the State Government in the Finance Department;(v)the Secretary to the Governor;(vi)the Secretary to the State Government in the Higher Education Department who shall be ex officio of the Co-ordination Council.(2)Subject to the recommendations of, or guidelines issued by, the University Grants Commission, the powers and functions of the Co-ordination Council shall be as follows, namely :(a)to recommend common courses of study for a Bachelor's Degree;(b)to recommend in respect of the constitution of a Central Board of studies of the foundation course or for each subject or group of subjects;(c)to recommend ways and means of co-operation in academic programmes amongst the Universities;(d)to consider and recommend matters of common interest to the Universities.(3)The Co-ordination Council shall meet at Lucknow or at such other place and at such intervals as the Chancellor may determine.
