Section 37(2) in The Global Open University (Nagaland) Act, 2006
(2)The academic council shall,-(i)make recommendations to the Executive Council with retard to creation, abolition classification and other conditions of service of posts in teaching cadre in the University;(ii)formulate and modify or revise schemes for the organization of the teaching Departments/faculties, assign subjects to the Departments/faculties and report on the expediency of creation, abolition, division and merger of Departments/faculties;(iii)make arrangements for instruction and examination of persons other than those enrolled in the University;(iv)promote research in the University and require, from time to time, reports on such research;(v)consider proposal submitted by the Departments/faculties;(vi)appoint Committees for admission to the University;(vii)recognize diplomas, degrees and other academic distinctions of other Universities and institutions after determining their equivalence to diplomas degrees and other academic distinctions of the University;(viii)fix the time, mode and conditions of competition of fellowship scholarship and other prizes and award the same;(ix)make recommendations to the Executive Council in regard to the appointment of examiners and if necessary their removal, and the determination of their fees, emoluments and travelling and other expenses;(x)make arrangements for the conduct of examinations and fix dates for holding them;(xi)declare the results of various examinations appoint Committees or officers to do so make recommendations regarding conferment or granting of degrees, honours diplomas licenses titles and marks of honour;(xii)award stipends, scholarships medals and prizes and make other awards in accordance with the regulations and such other conditions as may be attached to the awards;(xiii)publish lists of prescribed or recommended text books and syllabus for courses and programmes of study at the University;(xiv)prepare such forms and registers as are, from time to time, required to be maintained by regulations;(xv)report on any matter referred or delegated to it by the Governing and Executive Councils;(xvi)receive periodic reports from the Boards of Studies and make recommendations in regard thereto; and(xvii)perform all other functions assigned to it by this Act and the regulations made thereunder as well as by the Governing and Executive Councils.
