Section 25(2) in The Anna University of Technology, Tirunelveli Act, 2007
(2)The Academic Council shall have the following powers and function as the principal academic body of the University:-(a)to exercise general control on teaching and other educational programmes and maintain and promote the standards thereof;(b)to make regulations and amend or repeal the same;(c)to make regulations-(i)regarding the admission of students to the University and the number of students to be admitted;(ii)regarding the courses of study leading to degrees, diplomas and other academic distinctions;(iii)regarding the conduct of examinations and maintenance and promotion of standards of education;(iv)prescribing equivalence of examinations, degrees, diplomas and certificates of other Universities, colleges, institutions and Boards;(v)regarding industrial training where such training forms part of the requirements for the degree, diploma or other academic distinctions; and(vi)for the assessment, evaluation and grading of students performance;(d)to advise the Syndicate on all academic matters including the control and management of libraries;(e)to make recommendations to the Syndicate for the institution of Professorship, [Associate Professorship, Assistant Professorship] [Substituted for 'Readership, Lecturership' by Act No. 25 of 2010, dated 11.06.2010.] and other teaching posts including posts in research and in regard to the duties and emoluments thereof;(f)to formulate, modify or revise schemes for the constitution or reconstitution of departments of teaching and research;(g)to make recommendations to the Syndicate regarding post-graduate teaching and research;(h)to make recommendations to the Syndicate regarding the qualifications to be prescribed for teaching in the University;(i)to make recommendations to the Syndicate for the conferment of honorary degrees or other distinctions;(j)to review and act upon the proposals of Boards of Studies in formulating rules, regulations, syllabi and methods of evaIllation, introduction of new courses and modification of existing courses;(k)to make recommendations to the Syndicate regarding institution of fellowships and scholarships;(l)to recommend to the Syndicate measures for promoting collaboration between industries and Governmental employers on the one hand and the University on the other;(m)to delegate to the Vice-Chancellor or to any of the committees of the Academic Council, any of its powers; and(n)to assess and make recommendations laying down standards of accommodation, equipment, apparatus, library, maintenance and other physical facilities required for each faculty;
