Section 13 in The National Law University Orissa Act, 2008
13. The Academic Council.
(1)The Academic Council shall be the academic body of the University and shall, subject to the provisions of this Act and regulations, have power of control and general regulations, and be responsible for the maintenance of standards of instruction, education and examination of the University and shall exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act or the regulations.(2)The Academic Council shall have the right to advice the Executive Council on all academic matters.(3)The Academic Council shall have the power to propose regulations on all the matters specified under Clause 14 of the Schedule and matter incidental and related thereto.(4)The composition of the Academic Council shall be such as has been prescribed in the Schedule.
