Section 7(3) in Jharkhand Academic Council Act, 2002
(3)[ Purpose and power of the Council. [Inserted by Act No. 02 of 2007.] - (a) To advice the State Govt. on all such matters concerning Intermediate (+2) Education, Secondary Education, and such other institution like Sanskrit and Madrasa as may be referred to it for advice by the State Govt.(b)To advice the State Government for de-linking the Intermediate Education from Degree College.(c)To prepare syllabus, courses of study and curriculum for Intermediate (+2) Secondary, Madhyama and Madrasa Education and to prescribe the same after due approval of the Govt.(d)To promote physical, moral and social welfare of students of Institutions, to create sense of discipline amongst them.(e)To recommend fro reduction or stopping maintenance grant or any other grant, if any recognized Institution has failed to implement any of the conditions of recognition, or the Institution is being run in such a way as may be prejudicial to the interest of education or fails to comply with any order issued by the Council for maintenance of the prescribed teaching standard.(f)To determine the requirements and standard in connection with laboratory, library, apparatus, writing materials and other articles.(g)To prescribe the number of students for admission in any class of any institution.(h)To prescribe academic session and holidays for the institutions with the approval of the State Govt.(i)To call for any report or information from any institution.(j)To consider Annual reports and Annual Accounts and to approve them and to prepare and forward financial estimate of the same to the State Govt. for approval.(k)To create, with the prior approval of the State Govt., posts of officers and employees of the Council.(l)To make Rules for the service conditions of officers and other employees of the Council other than the Chairman and the Secretary with the prior approval of the State Govt.(m)To make appointments to the sanctioned posts of officers of the Council other than the Chairman and the Secretary, in the manner prescribed and to take disciplinary action against them.
