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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(2) in Kerala University of Fisheries and Ocean Studies Act, 2010

(2)Subject to the provisions of this Act and Statutes, the Academic Council shall have the following powers, duties and functions, namely:-
(a)to advise the University Governing Council on all academic matters;
(b)to make regulations and to amend or repeal the same;
(c)to approve the courses of studies in the institutions maintained by the University;
(d)to approve the qualifications of teachers in schools and other institutions maintained by the University;
(e)to approve the qualifications of students for admission to the various courses of studies and to the examinations and the conditions under which exemptions may be granted.
(f)to consider and approve proposals for the instruction and training in such branches of learning as it may think fit;
(g)To consider and approve proposals for the institution of Professors, Associate Professors, Assistant Professors, Readers, Lectures and other teaching and other teaching and research posts required by the University.
(h)to approve proposals for determining the degrees, diplomas and other academic distinctions that shall be granted by the University.
(i)to decide which examinations of other Universities may be accepted as equivalent to those of the University and to negotiate with other Universities for the recognition of the examinations of the University.
(j)to approve, modify or revise schemes for the constitution or reconstitution of departments for teaching, research and extension education based on the proposals received from the School Governing Council;
(k)to maintain standards regarding post graduate teaching, research and extension education.
(l)to give advice to the University in all academic matters and to submit feasibility report before the Governing Council regarding the academic programmes as recommended by the Senate in its annual meeting;
(m)to exercise such other powers and perform such other functions as may be conferred or imposed on it by this Act and Statutes, Ordinances and Regulations made thereunder.