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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(2) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

(2)Without prejudice to the generality of the foregoing provisions and subject to such conditions as may be prescribed by or under the provisions of this Act, the Faculty shall exercise the following powers and perform the following duties namely:-
(i)to make Regulations in consultation with the Boards of Studies concerned laying down courses of study in the Faculty;
(ii)to make Regulations regarding the special courses of study in the Faculty;
(iii)to make Regulations for the standards of passing the relevant examinations in the Faculty and for awarding classes at such examinations;
(iv)to make proposals for promoting research in the subjects assigned to the Faculty;
(v)to make proposals for allocating subjects to the Faculty;
(vi)to make proposals for the establishment of departments institutions of research and specialised studies libraries, laboratories and museums concerned with the Faculty;
(vii)to make proposals for the institution of professorships, readerships, lectureships and any other posts of teachers in the Faculty and for prescribing the duties of persons occupying such posts;
(viii)to make proposals for the institution of fellowships travelling fellowships scholarships, studnetships medals, prizes and other awards and to make Regulations for their grant;
(ix)to make Regulations for maximum workload of teachers, the minimum teaching work for every subject and the minimum laboratory work and any other prescribed work to be done by students for any subject in the faculty;
(x)to make Regulations prescribing equivalence of examinations;
(xi)to make Regulations prescribing the manner for granting exemption from approved courses of study in the University or in affiliated colleges for qualifying for degrees diplomas and certificates in the Faculty;
(xii)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act Statutes Ordinances and Regulations; and
(xiii)generally to advice the University on all academic matters pertaining to the concerned courses of studies in the Faculty.