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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2) in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002

(2)Without prejudice to the generality of the foregoing provisions, the Academic Council shall exercise the following powers and perform the following duties, namely:-
(a)to recommend to the Board of Management regarding institution of degrees, diplomas, certificates and other academic distinctions;
(b)to recommend to the Board of Management to make, amend or repeal Ordinances on issues related to academic matters;
(c)to make, amend or repeal Rules on academic matters;
(d)to allocate subjects to the faculties;
(e)to make proposals for the establishment of colleges, departments, institutions, libraries, laboratories and museums in the University;
(f)to consider and make recommendations regarding new proposals for creation of posts of teachers and other academic staff required by the University;
(g)to make proposals to the Board of Management for the institution of fellowships, travelling fellowships, scholarships, studentship, medals and prizes and make rules for their award;
(h)to prescribe qualifications and norms for appointment of paper-setters, examiners, moderators and others, concerned with the conduct of examination;
(i)to appoint committees to review periodically the utility and practicability of the existing courses of study and the desirability or necessity of reviewing or modifying them in the light of new knowledge or changing societal requirements;
(j)to generally, advise the University on all academic matters and submit to the Board of Management feasibility reports on academic programmes;
(k)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act, the Statutes and Ordinances.