Section 32 in The SreeNarayanaGuru Open University Act, 2021
32. Powers and duties of the Academic Council.—
The Academic Council shall have the following powers and duties subject to the provisions of this Act and Statutes made thereunder, namely:—(i)to supervise academic matters of the University and to give guidelines for teaching, education, instruction, research and training as may be necessary;(ii)to determine scheme and syllabus of various courses of study conducted by the University and to examine self study materials and to approve with or without necessary changes;(iii)to give approval to research subjects and research schemes;(iv)to prescribe academic qualification for registering courses of study;(v)to examine certificates, diplomas, degrees, post graduate degrees and other academic distinctions of other Universities;(vi)to determine criteria for recognition of academic institutions and to recommend the Syndicate for its recognition;(vii)to determine Study Centers and to recommend the Syndicate for its recognition;(viii)to formulate suitable projects in various subjects for the academic purpose of the University and to give necessary advice to the Syndicate;(ix)to take necessary steps in matters of general academic interest either suo moto or on the request of School of Studies, Syndicate, Finance Council or Vice-Chancellor, as the case may be;(x)to make Regulations under the provisions of this Act and Statutes and Ordinances made thereunder and to amend or repeal Regulations;(xi)to exercise such other powers and to perform such other duties as may be assigned to it under this Act or rules, Statutes, Ordinances or Regulations made thereunder.
