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State of Gujarat - Section

Section 7 in Gujarat State Higher Education Council Act, 2016

7. Objects of Council.

- The objects of the Council shall be as under, namely:-
(1)to develop a comprehensive, long term and inclusive educational plan;
(2)to develop co-ordinative methods for planning and coordination of higher education in the State and other regulatory bodies, etc.;
(3)to carry out effective monitoring of the academic administrative/financial performance of the Universities and affiliated colleges and )o recommend remedial measures for better performance'
(4)to make recommendations for the planned aM coordinated development of higher education in the State;
(5)to maintain a databank on higher education and conduct research and evaluation studies;
(6)to fulfil the needs of the future developments; to control unplanned and emplaned expansion and channelize higher education in desirable direction, on the Basis of the socio-economic need and academic requirement;
(7)to foster sharing of resources amongst the Universities, benefits from synergy across institution, lead academic and governance reforms at the institutions, maintain a data hank on higher education and conduct research and evaLuation studies;
(8)to decide criteria and make recommendations to the is fate Government for necessary funding to the Universities;
(9)to decide criteria and make recommendations to tire State Government for scholarship, (free-ships as well as aid (0 economically distressed students and scholars to establish equity among different backward social groups;
(10)lo decide and suggest measures and recommend at ions to the State Government for reforms in higher education keeping in view expected changes in distant future with clear vision of education;
(11)to make recommendations for planned and co-ordinate development of curriculum and courses, to prepare global level experts in various disciplines in higher education in consultation with the Universities;
(12)to make recommendations for development of innovations, skills, development, media experts, software and other modern knowhow in education, technology leading to higher education to global competition including export of educational services like software, films, etc.;
(13)to prepare blueprint for institutional development like film, media indicators' science park, centre of excellence or institutions in higher education to face global competition with excellence;
(14)to bring to the notice of the State Government, the educational activities carried out in the State by any agency in the form of franchise, coaching centre, counselling centre, students guidance centre or under any name whatsoever, if such agency carries such activities in an unauthorised and illegal manner without approval of the concerned regulatory bodies and also in case such agencies or institutions provide the fake degrees, diplomas or certificates which have not been authorised by the UGC or the concerned regulatory body;
(15)to suggest the measures so that the Universities in the State can achieve the world level bench mark in excellence.