Section 15 in Uka Tarsadia University First Statutes, 2012
15. The Academic Council : Constitution and Powers.
- (15.1) (a) The Academic Council shall consist of the following members namely:-(i)The Provost;(ii)The Registrar;(iii)The Deans of Faculties;(iv)Two Heads of Departments;(v)Any other persons (but not exceeding 5 persons) as may be nominated by the Provost.(b)The Provost shall be the Chairperson of the Academic Council.(15.2) Subject to the relevant provisions of the Act, the Statutes and the Ordinances, the Academic Council shall, in addition to all other powers vested in it by or under the Statutes, have the following powers namely:-(i)To exercise general supervision over the academic policies of the University and to give directions regarding methods of instruction, evaluation or research or improvement in academic standards;(ii)To consider matters of general academic interest either on its own initiative or on a reference from the Governing Body or a Faculty of studies or the Board of Management and to take appropriate action thereon; and(iii)To frame such regulations as are consistent with the Statutes and the Ordinances regarding the academic functioning of the University, including discipline, admissions, award of fellowships and studentships, fees and other academic requirements.(15.3) The members of the Academic Council, other than the ex-officio members, shall hold office for a term of three years from the date of their appointment or co-option, as the case may be or as specified otherwise.(15.4) One third members of the Academic Council shall form the quorum for a meeting.
