Section 24(1) in Srinagar and Jammu Cluster Universities Act, 2016
(1)The Academic Council of a Cluster University shall have the following powers and functions :-(a)to control and regulate the standards of teaching and examinations in the Cluster University ;(b)to prescribe the syllabi and the courses of study for all the examinations held by the Cluster University ;(c)to make proposals to the Syndicate and the University Council for the institution of Professorships, Associate Professorships, Assistant Professorships or other teaching posts and re-appropriating positions in various subjects (on sufficient justifications) in regard to their duties ;(d)to formulate, modify or revise, subject to control of the Syndicate and the University Council, schemes for the Constitution of Faculties and for the assignment of subjects to the Faculties ;(e)to nominate teachers or specialists to the Faculties ;(f)to promote research within the Cluster University and to acquire reports of such research from persons engaged therein ;(g)to advise the Syndicate and the University Council on academic matters ; and(h)to make proposals to the higher authorities of the Cluster University for supplementing the teaching provided in the Constituent, Autonomous and Affiliated Colleges.
