Section 23 in Indian Institute of Teacher Education, Gujarat Act, 2010
23. Powers and functions of Academic Council.
- The Academic Council shall have the following powers and functions, namely :-(1)to recommend to the Executive Council for the institution of degrees, diplomas, certificates, as also their equivalence, if required, with the degrees, diplomas, certificates of the other Universities, recognized Boards of Studies and examinations and also recommend other academic distinctions;(2)to make proposal to the Executive Council for the institution of fellowships, travelling fellowships, scholarships, studentships, medals and prizes and make regulations for their award;(3)to grant affiliation and recognition to colleges or institutions;(4)to accord recognition to institutions of research or specialized studies on the recommendations of the committees appointed by the General Council;(5)to advise the University on all academic matters and submit to the Executive Council the details of the academic calendar and feasibility reports on academic programmes;(6)to determine research areas as well as promote research in the University;(7)to suggest academic appointments;(8)to recommend for the visiting professors;(9)to propose, organize special seminars, conferences and workshops;(10)to implement the resolutions adopted by the Executive Council in respect of academic and research programmes and other activities;(11)to constitute committees for specific purposes, in such manner as may be determined by it, and may designate one of its members as Chairperson of the committee;(12)to consider and adopt the annual report, annual accounts and audit report and forward them to the Executive Council for approval;(13)to delegate any of its powers, except the power to make, amend or repeal Ordinances, to such officer or authority of the University or a committee appointed by it, as it thinks fit;(14)to make recommendations to the Executive Council with regard to the creation, abolition or classification of teaching, research and supervisory and advisory posts in the University and qualifications, emoluments and the duties attached thereto;(15)to formulate, modify or revise schemes for the organizations of the centres, council and departments of research, colleges, or other organization and specialized institutes, and to assign to them their respective subjects and also to report to the Executive Council for its approval;(16)to consider proposals submitted by the departments, centres, councils and other recognized colleges;(17)to make recommendations to the Executive Council in regard to the appointment of examiners and fixation of their fees, emoluments and travelling and other expenses;(18)to make arrangements for the conduct of examinations and to fix dates for such examinations;(19)to declare the results of examinations, or to appoint committees or officers for declaration of such result, and to make recommendations regarding the conferment or grant of degrees, honours, diplomas, certificates, titles and marks of honour;(20)to perform, in relation to academic matters, ail such duties and to do all such acts as may be necessary for carrying out the provisions of this Act and the Regulations.
