Section 9A in The Indira Gandhi National Open University Act, 1985
9A. Powers of the Academic Council
Subject to the Act, the Statutes and the Ordinances, the Academic Council shall, in addition to all other powers vested in it under the Statutes, shall have the following powers, namely:(a)[ to exercise general supervision over the academic policies of the University and to give directions regarding methods of instruction, evaluation or research or improvement in academic standards; [Addition of Proviso to Clause (a) to Statute 9A was approved by the Board of Management at its 48th meeting held on 30.7.96 and assent of the Visitor was conveyed vide MHRD's letter No. F.5-65/96-U. 1 (Desk)/Desk (U)(A) dated 21-11-96.]Provided that all matters relating to research shall under the overall guidance and supervision of the Academic Council, be the responsibility of a Research Council whose functions and composition shall be provided in the Ordinances.] [Amendment to Clause (6) (i)(ii) and (iii) of Statute 5 regarding the Registrar approved by the Board of Management at its meeting held on 28.2.03 and assent of Visitor conveyed vide MHRD letter No.F-5-25/2003-Desk(U)(A) dated 15.3.04.](b)to consider matters of general academic interest either on its own initiative or on a reference from the Planning Board of a School of Studies or the Board of Management and to take appropriate action thereon; and(c)to frame such regulations and rules consistent with the Statutes and the Ordinances regarding the academic functioning of the University, including discipline, admissions, award of fellowships and studentships, fees and other academic requirements.
