Section 16 in National Law University Delhi Act, 2007
16. Powers, Functions and Meetings of the Academic Council.
(1)Subject to the provisions of this Act, Statutes and Regulations and Authorities of University overall supervision of the Executive Council, the Academic Council shall manage the academic affairs and matters in the University and in particular shall have the following powers and functions, namely:-(a)To report on any matter referred or delegated to it by the Governing Council or the Executive Council;(b)To make recommendations to the Executive Council with regard to the creation, abolition or classification of teaching posts in the University and the emoluments payable and the duties attached thereto;(c)To formulate and modify or revise schemes for the organization of the faculties, and to assign to such faculties their respective subjects and also to report to the Executive Council as to the expediency of the abolition or sub-division of any faculty or the combination of one faculty with another;(d)to recommended arrangements for the instruction and examination of persons other than those enrolled in the University;(e)to promote research within the University and to require from time to time, reports on such research ;(f)to consider proposals submitted by the faculties;(g)to lay down policies for admission to the University;(h)to recommend recognized diplomas and degrees of other Universities and institutions and to determine their equivalence in relation to the certificates, diplomas and degrees of the University;(i)to fix, subject to any conditions accepted by the Governing Council, the time, mode and conditions of competition for fellowships, scholarships and other prizes and to recommend for award of the same;(j)to make recommendations to the Executive Council in regard to the appointment of examiners and, if necessary, their removal, fixation of their fees, emoluments, travelling and other expenses;(k)to recommend arrangements for the conduct of examinations and the dates for holding them;(l)to declare or review the result of the various examinations or to appoint committees or officers to do so, and to make recommendations regarding the conferment or grant of degrees, honours, diplomas, licences, titles and marks of honour(m)to recommend stipends, scholarships, medals and prizes and to make other awards in accordance with the Regulations and such other conditions as may be attached to the awards;(n)to approve or revise lists of prescribed or recommended text books and to publish the same and syllabus at the prescribed courses of study;(o)to approve such forms and the registers as are, from time to time, required by the Regulations;(p)to formulate, from time to time, the desired standards of legal education to be adhered in drawing up the curriculum /syllabus for being taught in the University ; and(q)to perform, in relation to academic matters, all such duties and to do all such acts as may be necessary for the proper carrying out of the provisions of this Act and the Regulations made there under.(2)The Academic Council shall meet as often as may be necessary, but not less than two times during an academic year.(3)One-half of the existing members of the Academic Council shall form the quorum for a meeting of the Academic Council.(4)In case of difference of opinion among the members, the opinion of the majority shall prevail.(5)Each member of the Academic Council, including the Chairman of the Academic Council, have one vote and if there be an equality of votes on any question to be determined by the Academic Council, the Chairman of the Academic Council, or, as the case may be, the member presiding over the meetings, shall in addition, have a casting vote.(6)Every meeting of the Academic Council shall be presided over by the Vice-Chancellor and in his absence by a member chosen in the meeting to preside on the occasion.(7)If urgent action by the Academic Council becomes necessary, the Chairman of the Academic Council may permit the business to be transacted by circulation of the papers to the members of the Academic Council. The action proposed to be taken shall not be taken unless agreed to, by a majority of the members of the Academic Council. The action so taken shall forthwith be intimated to all the members of the Academic Council. In case the authority concerned fails to take decision, the matter shall be referred to the Chancellor whose decision shall be final.
