Section 24(2) in Dr. Abdul Haq Urdu University Act, 2016
(2)The Academic Senate shall have power to,-(a)consider the recommendations of the respective Board of Studies with regard to academic regulations and the syllabi of different courses;(b)consider the Annual Report and Budget Estimates presented by the Executive Council;(c)advise the Executive Council on all academic matters, including the control and management of the libraries;(d)constitute the Faculties / Schools as may be prescribed;(e)formulate, modify, or revise schemes for the constitution or reconstitution of departments of teaching;(f)recommend to the Executive Council the creation, of posts of Professors, Associate Professors, Assistant Professors and other teaching posts; and their duties, conditions of service, emoluments, requirements of performance and quality thereof;(g)recommend to the Executive Council the selection of a college in the University area, on a reference made thereof by the Executive Council, for the conferment of autonomy on such college or for withdrawal of autonomy already conferred;(h)make regulations for a consortium to encourage cooperation, reciprocity, and knowledge transfer among universities and colleges with a view to promoting active academic life;(i)recommend to the Executive Council for a periodic review of the functioning and performance of any / all of the academic units of the University for promoting accountability in their functioning;(j)make regulations regarding the admission of students to the University;(k)make regulations relating to courses, examinations, and all conditions on which students shall be admitted to examinations for the degree of the University;(l)make regulations / recommendations regarding skill development initiatives to be aligned with courses of study; and(m)delegate any of its powers to the Standing Committee of the Academic Senate to execute any of its functions assigned by this Act.
