Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 13 in The Uttar Banga Krishi Viswavidyalaya Act, 2000

13. Powers and Duties of the Academic Council.

(1)The powers and duties of the Academic Council shall be-
(a)to supervise, direct and control, and be responsible for, the maintenance and promotion of the standards of instruction, education and examination and other matters concerned with obtaining the degrees and to exercise such other powers and perform such other duties as may be prescribed;
(b)to make regulations and amend or repeal the same;
(c)to make regulations regarding-
(i)the admission of students to the University and the number of students to be admitted,
(ii)the course of study leading to degrees, diplomas and other academic distinctions, and
(iii)the conduct of examinations and maintenance and promotion of standards of education;
(d)to advise the Executive Council on all academic matters including the control and management of libraries;
(e)to make recommendations to the Executive Council for creation and institution of Professorships, Readerships and Lecturerships and non-teaching posts attached with teaching departments, research and extension education wings, and for the duties and emoluments thereof;
(f)to formulate, modify or revise schemes for the constitution or reconstitution of teaching departments and wings of research and extension education;
(g)to make recommendation to the Executive Council regarding postgraduate teaching, research and extension education;
(h)to recommend to the Executive Council the minimum qualification for posts of Teachers of the University;
(i)to formulate general guidelines relating to the specific jobs to be assigned to the supporting staff attached with the teaching departments or units, research and extension education organisations of the University for its approval by the Executive Council;
(j)to consider any educational matter relating to the Academic Council and to arrive at decisions or make recommendations pertaining thereto to the appropriate authority or officer;
(k)to exercise such other powers and perform such other functions as may be conferred or imposed on it by or under the provision of this Act or the Statutes;
(l)to recommend to the Executive Council the fixation, payment and receipt of fees and penalty for non-payment in time by the students of the University;
(m)to constitute committees for the institution of scholarship, fellowship, studentship, medals, prizes, and grants-in-aid, and to formulate rules for such awards from time to time and to decide the admission strength for various disciplines.
(2)The Academic Council shall meet at least once in six months.