Section 30(6) in The U.P. Harcourt Butler Technical University Act, 2016
(6)Without prejudice to the generality of the foregoing provisions, the powers and the functions of the Academic Council shall be -(a)to review the curricula regularly, getting input from industry, trade and commerce for making technical education employment-oriented;(b)to recommend to the Executive Council regarding institution of degrees, dual-degree, diplomas, certificates and other academic distinctions;(c)to recommend to the Executive Council to make, amend or repeal Ordinances on issues related to academic matters;(d)to make proposals for the establishment of new University schools, departments, centres, units of higher learning, research and specialized studies, academic services, libraries, laboratories and museums etc.;(e)to consider and make recommendations regarding new proposals for creation of Professorships, Associate Professorships, Assistant Professorships, and non-vocational academic staff required by the University;(f)to recommend to the State Government or otherwise of the qualifications as prescribed by the University Grants Commission or All India Council of Technical Education for different categories of teachers and non-vocational academic staff, and for a particular post in these categories, whether in the University, and prescribe additional qualifications, if any;(g)to make proposal to the Executive Council for the institution of fellowships, travelling fellowships, scholarships, studentships, medals and prizes, research awards, industry attachments of faculty members consultancy to the industry etc. and make their regulations;(h)to prescribe qualifications and norms for appointment of papers setter, examiners, moderators and others, concerned with the conduct of examinations;(i)to approve the list of all recipients of Post-Doctoral degrees (DSc, DLit), doctoral degrees, Under Graduate and Post Graduate degrees, Post Graduate diplomas, diplomas, certificates and other academic distinctions;(J)to propose name(s) for conferment of honorary degree to the Chancellor for approval through the Executive Council;(k)to decide date for convocation and hold the convocation;(l)to promote consultancy to industries.
