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State of Tamilnadu - Section

Section 25 in Madurai-Kamaraj University Act, 1965

25. Powers of the Academic Council.

- Subject to the provisions of this Act, the Academic Council shall have the following powers, namely: -
(a)to make regulations and amend or repeal the same;
(b)to advise the Senate and the Syndicate on all academic matters;
(c)to make proposals to the Senate and the Syndicate for the institution of lecturer-ships, readerships, professorships or other teaching posts and in regard to the duties and emoluments thereof;
(d)to make regulations regarding the special courses of study or division of subjects in University colleges and laboratories and affiliated and approved colleges;
(e)to make regulations for the encouragement of co-operation and reciprocity among University colleges and laboratories and affiliated and approved colleges with a view to promoting academic life;
(f)to make regulations regarding courses of study, examinations and the conditions on which students of University colleges and laboratories and of affiliated and approved colleges shall be admitted to examinations of the University;
(g)to constitute Faculties in Arts, Science, Law, Medicine, Engineering, Technology, Teaching, Agriculture, Commerce, Indian and other languages, Indian System of Medicine, Fine Arts, Veterinary Science and such other subjects as may be prescribed;
(h)to make proposals to the Syndicate for the framing of ordinances for the management of University colleges and laboratories, libraries, museums and institutes of research, hostels instituted by the University and other institutions established by the University;
(i)to recommend to the Senate schemes for the constitution or reconstitution of departments of teaching;
(j)to advise the Syndicate on the promotion of research in the University;
(k)to receive and to call for and to consider reports from the Syndicate reviewing the instruction and teaching of the University and the research work done in the University; and
(l)to appoint a standing committee of which not less than one-third shall be members of the Academic Council who are principals or teachers of affiliated colleges and to delegate to it such of its powers as it may deem fit.