Section 28 in Karnataka Universities of Agricultural Sciences Act, 1963
28. Powers of the Academic Council.
- The Academic Council shall, subject to the provisions of this Act and the Statutes, have the power, by Regulations, of prescribing all courses of study and of determining curricula and have general control on teaching, research, and extension education within the University and be responsible for the maintenance of standards thereof. It shall have power to make Regulations consistent with this Act and the Statutes relating to all matters subject to its control and to amend or repeal such Regulations.(2)In particular and without prejudice to the generality of the foregoing power, the Academic Council shall have power,-(a)to advise the Board on all academic matters, including the control and management of libraries;(b)to make recommendations for the institution of Professorships, Associate Professorships, Readerships and teacherships and other teaching posts and in regard to the duties and emoluments thereof;(c)to formulate, modify or revise schemes for the constitution or reconstitution of Departments of teaching, research and extension education;(d)to make regulations regarding the admission of students to the University;(e)to make regulations regarding examinations conducted by the University and the conditions on which students shall be admitted to such examinations;(f)to make regulations relating to courses of study leading to degrees, diplomas and certificates;(g)to make recommendations regarding post-graduate teaching, research and extension education;(h)to make recommendations regarding the qualifications to be prescribed for teachers in the University; and(i)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under the provisions of this Act.
