Section 23(2) in The Haryana and Punjab Agricultural Universities Act, 1970
(2)Without prejudice to the generality of the foregoing power, the Academic Council shall have power(a)to advise the Vice-Chancellor on all academic matters, including the control and management of the libraries;(b)to co-opt at its meetings such Heads of Departments as it may consider necessary;(c)to make recommendations to the Vice-Chancellor for the institution of the Professorships, Associate Professorships, Assistant Professorships and teacherships and other teaching posts and in regard to the duties and emoluments thereof;(d)to formulate, modify or revise schemes for the constitution or reconstitution of departments of teaching, research and extension;(e)to make regulations regarding the admission of students to the University;(f)to make regulations regarding examinations conducted by the University and the conditions on which students shall be admitted to such examinations;(g)to make regulations relating to courses of study leading to degrees, diplomas and certificates;(h)to make recommendations regarding post-graduate teaching, research and extension;(i)to make recommendations regarding the qualifications to be prescribed for teachers in the University;(j)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under the provisions of this Act.
