Section 24 in Dr. Abdul Haq Urdu University Act, 2016
24. Powers of the Academic Senate.
(1)The Academic Senate shall have the powers to grant permission for instruction and training in such branches of learning as it deems fit. It shall exercise general supervision over the academic policies of the University and provide leadership for raising the standards and quality of education and research in the University;(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.
