Section 17(2) in Sree Sankaracharya University of Sanskrit Act, 1994
(2)Subject to the provisions of this Act and the Statutes, the Academic Council shall have the following powers, duties and functions, namely:-(a)to advice the Syndicate on all academic matters especially in respect of-(i)the courses of studies in the University;(ii)the degrees, diplomas, titles, certificates and other academic distinctions to be granted by the University;(iii)the qualifications of teachers in conformity with the recommendations of the University Grants Commission;(iv)The qualifications for, and the conditions of, the admission of students to various courses of studies;(v)the Institution of scholarships, fellowships, medals and prizes;(vi)the establishment, abolition or reorganisation of academic departments;(vii)the scheme of examinations to be conducted by the University;(b)to scrutinise all Statutes in respect of academic matters at the draft stage and, if necessary, to suggest modifications to them for the consideration of the Syndicate;(c)to make, amend, modify or repeal Regulations;(d)to exercise such other powers and perform such other functions as may be prescribed by the Statutes.
