Section 4 in Mahatma Jyoti Rao Phoole University, Jaipur, 2012
4. Academic Council.
(1)The President of the University shall preside over the meetings of the Academic Council. The following shall be the members of the Academic Council: -(a)The Pro-President;(b)all Deans of the Faculties;(c)two Eminent Professors nominated by the President from outside the University; and(d)Registrar shall act as Member-Secretary.(2)(a)The Academic Council shall meet at least two times in a calendar year.(b)The President shall fix the time, date and venue of the meeting.(c)The President may, at any time, direct the Member-Secretary to convene an additional meeting.(d)In absence of the President, a member of the Academic Council nominated by the President shall preside over the meeting.(3)A written notice of not less than seven days together with a copy of the agenda shall be circulated to the members of the Academic Council by the Member-Secretary, under the direction of the President:Provided that if the date fixed for the meeting is changed, fresh prior notice of seven days shall not be necessary.(4)(a)The quorum for a meeting of the Academic Council shall be five members including the President. If a quorum is not present within thirty minutes after the time appointed for the meeting, the meeting shall not be held and the Member-Secretary shall make a record of the fact and the same shall be signed by the President.(b)If, at any point of time during the progress of a meeting, any member calls attention to the number of members present the President shall, within a reasonable time, count the number of members present, and if a quorum is not present, he shall adjourn the meeting, Every such adjournment shall be recorded and shall be signed by the President.(c)When a meeting of the Academic Council is adjourned for want of quorum as provided under clause (a) and (b) above the President shall have power to reconvene its meeting to transact business mentioned in the original agenda. In such an event no quorum for holding a meeting shall be necessary.(5)The President may convene a meeting to consider matters which, in his opinion, are urgent by giving a notice shorter than seven days.(6)The rulings of the President in regard to all questions of procedure in respect of the meeting of the Academic Council shall be final.(7)Decision at the meeting of the Academic Council shall be taken by a majority vote of the members present and voting at the meeting. The President shall be entitled to exercise a casting vote in case votes are equally divided and no decision can be taken.(8)The proceedings of the meeting of the Academic Council shall be recorded by the Member-Secretary In the absence of the Registrar, the President shall appoint any other person, not below the rank of Deputy Registrar, to act as Member-Secretary.(9)In addition to the powers and functions prescribed in Section 23 of the Act, the Academic Council shall have the following powders and functions, namely: -(a)to report on any matter referred to or delegated to it by the Board;(b)to issue directions regarding methods of instructions, coordination of teaching, evaluation of research and maintenance and improvement of academic standards;(c)to promote coordination between various Faculties; Departments, University institutes and centers established as per the provisions of the Act, collaboration between the University and other institutions of higher learning and establish such committees or boards as may deemed necessary for the purpose;(d)to consider matter of general academic interest either on its own initiative, or on a reference by a Faculty, Department and to take appropriate action thereon;(e)to move proposals to the Board for approval regarding creation, abolition, amalgamation, sub division etc. of Faculties Departments, Boards of Studies and the like of the University;(f)to consider and recommend to the Board proposals submitted by any Faculty-or Research Board in respect of courses of study and research programmes respectively;(g)to recommend to the Board the appointment of visiting professors, emeritus professors, consultants and scholars;(h)to approve rules and regulations for the award of the degree of Doctor of Philosophy recommended by the Research Board;(i)to approve or reject any thesis submitted by a candidate for the degree of Doctor of Philosophy in any Faculty of the University:(j)to make recommendation to the Board with regard to, -(i)the Degrees, Diplomas and certificates to h- awarded by the University and the conditions for their award;(ii)the creation or abolition of posts required for teaching in the University;(iii)the classification of the posts referred to in sub-clause (ii); above and the duties attached thereto as per University Grants Commission norms;(iv)fixation of remuneration and TA and DA payable to the examiners;(v)any amount payable for any service or assistance rendered to the University by person other than persons covered under sub-clause (iv) above.(k)to recognize Degrees, Diplomas or Certificates of other Universities or Institutions and to determine their corresponding value in relation to the Diplomas and Degrees of the University in accordance with the provisions of Association of Indian Universities, University Grants Commission and any other like national body or authority and policies of Government;(l)to recommend institution of stipends, scholarships, medals and Prizes;(m)to suggest the conduct of the examinations and to propose dates for holding them, and(n)to suggest such forms and registers as are, from time to time, prescribed by the Act, Statutes, Ordinances, Rules or Regulations.Part-III Faculties
