Section 35 in The School of Planning and Architecture Act, 2014
35. Functions of Council.
(1)It shall be the general duty of the Council to co-ordinate the activities of all the Schools.(2)Without prejudice to the provisions of sub-section (1), the Council shall perform the following functions, namely:-(a)to advise on policy matters relating to the duration of the courses, the degrees and other academic distinctions to be conferred by the Schools, admission standards and other academic matters;(b)to recommend to the Central Government, proposals for establishment of new Schools of Planning and Architecture;(c)to deliberate on such matters of common interest to Schools as may be referred to it by any School;(d)to lay down policy regarding cadres, methods of recruitment and conditions of service of employees, institution of scholarships and freeships, levying of fees and other matters of common interest;(e)to examine the development plans of each School and to approve such of them as are considered necessary and also to indicate broadly the financial implications of such approved plans;(f)to advise the Visitor, if so required, in respect of any function to be performed by him under this Act; and(g)to perform such other functions as may be referred to it by the Central Government:Provided that nothing in this section shall derogate the powers and functions vested in the Board or Senate or other authorities of a School.
