Section 18 in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
18. Powers and duties of Academic Council.
- Subject to the provisions of this Act or the regulations, the Academic Council shall, in addition to all other powers vested in it, have the following powers, namely(i)to report on any matter referred or delegated it) it by the General Council or the Executive Council;(ii)to make recommendations to the Executive Council with regard to the creation, abolition or classification of teaching posts in the Institute and the qualifications, emoluments and duties attached thereto;(iii)to make recommendations to the Executive Council on formulation, modification or revision of schemes for organisation of the faculties and expediency of abolition or sub-division of any faculty or merging of faculties;(iv)to submit to the Executive Council regulations for the instruction and examination of persons other than those enrolled in the Institute;(v)to make recommendations to the Executive Council on matters relating to promotions of research within and outside the Institute;(vi)to consider proposals relating to teaching and research submitted by the faculties and to make appropriate recommendation to the Executive Council;(vii)to advise the Executive Council on recognition certificates of other boards, institutes and determination of their equivalence in relation to the certificates of the Institute;(viii)to make recommendation to the Executive Council on institution of fellowship, scholarships and other distinctions;(ix)to make recommendations to the Executive Council in regard to the appointment of examiners and if necessary their removal and the fixation of their fees, emoluments and travelling and other expenses;(x)to make recommendations to the Executive Council on awards, stipends, scholarships, medals and prizes;(xi)to recommend to the Executive Council, text books and syllabi for the prescribed courses of study; and(xii)to perform, in relation to academic matters, all such duties and to do all such acts as may be necessary for the proper carrying out of the provisions of this Act and the regulations.
