Section 34 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
34. Powers and duties of the Academic Council.
- Subject to the provisions of this Act and the regulations made thereunder the Academic Council shall, in addition to all other powers vested in it, have the following powers, namely:-(1)to recommend institution of degrees, diplomas, certificate courses and other courses along with the required regulations and curriculum commensurate with the objectives of the University.(2)to report on any matter referred or delegated to it by the Executive Council;(3)to make recommendations to the Executive Council with regard to the creation, abolition or classification of teaching posts in the University and the emoluments and the duties attached thereto;(4)to formulate and modify or revise schemes for the organization of the directorates or schools and to assign to them their respective subjects and also to report to the Executive Council as to the expediency of the abolition or sub-division or merging of any of them;(5)to make regulations for the instruction and examination of persons other than those enrolled in the University;(6)to promote research within the University and to require, from time to time, reports on such research;(7)to consider academic, research and extension proposals submitted by the faculties and recommend for approval.(8)to make regulation regarding admission of students to the university and determine the member of students to be admitted.(9)to recognize diplomas and degrees of other universities and institutions and to determine their equivalence in relation to the diplomas and degrees of the University;(10)to fix, subject to any conditions accepted by the Executive Council, the time, mode and conditions of competition for fellowships, scholarships and other prizes, and to award the same;(11)to approve appointment of examiners and if necessary their removal and the fixation of their fees, emoluments and travelling and other expenses;(12)to award stipend, scholarships, medals and prizes and to make other awards in accordance with the regulations and such other conditions as may be attached to the awards;(13)to make recommendation to the Executive Council regarding conferment of honorary degrees not exceeding three in an Academic year.(14)to make recommendation regarding the qualifications to be prescribed for the appointment and promotion for teachers and service personnel of the university.(15)to consider and approve memorandum of understanding and memorandum of agreement with educational, research, corporate and other institutions and public private partnership agreements.(16)to perform, in relation to academic matters, all such duties and to do all such acts as may be necessary for the proper carrying out of the provisions of this Act and the regulations.
