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] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(1) in The Dr. Babasaheb Ambedkar Technological University Act, 1989

(1)Subject to the provisions of this Act, or the Statutes, the Ordinances or regulations, the Planning and Evaluation (Monitoring) Board shall exercise the following powers and perform the following duties, namely:-
(a)to recommend to the Executive Council the broad development programmes in education, having regard to the objectives of the University;
(b)to review the maintenance of standards of instruction, education, research, training and examinations within the University;
(c)to arrange for inspection of University departments, schools and post-graduate departments in colleges with a view to assessing their academic performance and needs;
(d)to recommend to the Executive Council and Academic Council inspection of colleges and recognised institutions, halls and hostels in order to assess their academic performance and needs, where necessary, with a view to maintain efficiency, ensure adequate student amenities and proper terms and conditions of employment of their teachers and other employees and to recommend modification of the conditions of recognition or such other measures as it deems fit;
(e)to advise the Academic Council and Executive Council on any matter which it may deem necessary for the fulfilment of the objects of the University.