(1)The Academic Council shall, subject to provisions of this Act and Statutes, have power to make Regulations relating to all matter which by such Act or the Statutes may be provided by Regulations besides prescribing therein courses of studies and curricula, shall have general control of teaching in the Colleges within the jurisdiction of the concerned University and shall be responsible for the maintenance of standards of instruction.(2)In particular and without prejudice to the generality of the foregoing powers, the Academic Council shall have power: -(a)to advice the Syndicate on all Academic matters;(b)to deter mine the standard of proficiency to be required for ordinary degrees;(c)to determine whether any new subject of instruction shall be included in the curriculum of any college or whether any subject shall be omitted there from;(d)to formulate, modify or revise schemes for the constitutions or reconstitution of department of teaching;(e)to make regulations relating to courses, examination and the condition subject to which students shall be admitted to examinations for degrees of the university;(f)to call for reports from persons engaged in research and to make recommendations to the Syndicate thereon;(g)to control and manage the University Library or Libraries, to frame regulations regarding its or their use and to appoint a Library Committee or Committees;(h)to make Regulations for encouragement of co-operation and reciprocity among the colleges with a view to promoting uniformity of standards in academic life and pursuit;(i)to recognize on such conditions, as may be prescribed, the degrees, diplomas and certificates granted by other Universities and institutions of higher learning and accord such recognition on reciprocal basis wherever applicable;(j)to recommend to the Syndicate for withdrawal of a degree conferred on any person; and(k)to define the condition under which exemption relating to admission of students to examinations may be given.
