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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(1) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(1)The Academic Council shall in addition to all other powers vested in it by this Act, the Statutes and the Ordinances, have the following powers and perform the following duties, namely :-
(i)to exercise general supervision over the academic policies of the Vishwavidyalaya and to give directions regarding methods of instruction, co-operative teaching among colleges and polytechnics maintained by or admitted to the privileges of the Vishwavidyalaya, valuation of research or improvements in academic standards;
(ii)to consider matters of general academic interest either on its own initiative or on a reference by a faculty or the Executive Council and to take appropriate action thereon;
(iii)
(a)to make proposals for allocating departments to the Board of Studies;
(b)to assign fellows and its own members to the faculty;
(iv)to make proposals for the institution of fellowships, scholarships, studentships, exhibitions, medals and prizes and to make rules for their award;
(v)to consider the application for admission of an educational institution to the privileges of the Vishwavidyalaya :
Provided that no such application shall be considered unless the institution has been approved by the All India Council for Technical Education and the State Government.
(vi)to prescribe qualifications for recognition of persons as teachers of the Vishwavidyalaya and to accord such recognition;
(vii)to make arrangement for the conduct of examinations and to appoint result committees or other persons or both, as it thinks fit, to prepare the result of examinations and report such result to the Executive Council for publication;
(viii)to recognise persons eminent in any subject to guide research in that subject.