Section 30 in The Maharashtra Animal and Fishery Sciences University Act, 1998
30. Powers and duties of Academic Council.
(1)Subject to such conditions as may be laid down by or under the provisions of this Act or the Statutes, the Academic Council shall study and make recommendations on the courses of study, curricula, conduct of teaching, research and extension education within the University and the maintenance of the standard thereof.(2)Without prejudice to the generality of the foregoing provision, the Academic Council shall exercise the following powers and perform the following duties, namely-(i)to make proposals for establishment of colleges, departments, research stations, libraries, laboratories, demonstration stations and such other activities necessary in the interest of animal husbandry, diary, and fishery improvement.(ii)to make recommendations to the Executive Council for the institution of posts of Academic Officers specified in section 13, Professorships, Associate Professorships, Assistant Professorships, Lectureships, Demonstratorships, and posts at research stations including extension education and in regard to their qualifications, duties, emoluments and other conditions of service;(iii)to formulate, modify and revise schemes for the constitution or reconstitution of Departments of teaching, research and extension educations:(iv)to make Regulations relating to courses of study leading to degrees, diplomas and certificates in consultation with the Faculty and Board of Studies concerned;(v)to make Regulations regarding the admission to students to the University;(vi)to make Regulations regarding the examinations conducted by the University and the conditions or which the students shall be admitted to such examinations;(vii)to make recommendations to the Executive Council regarding postgraduate teaching, research and extension education;(viii)to make proposals for allocating subjects to the different Faculties;(ix)to exercise such other powers and perform such other duties as may be conferred or assigned to it by or under the provisions of this Act.
