Section 8 in The Statutes of the Punjabi University
8. The Academic Council.
(1)The Academic Council shall be the academic body of the University and shall consist of the following members, namely :-(i)The Vice-Chancellor as Chairman;(i-a) The Pro-Vice-Chancellor;(ii)Direct of Public Instruction, Punjab;(iii)Dean of Faculties, Dean of Academic Affairs, Dean of Students, Dean College Developments Council and Dean Research.(iv)Chairmen of all the Board of Studies, Heads of University teaching/research department (who are not Chairmen of Boards of Studies), Head Department of Correspondence Course/Guru Kashi Regional Centre Bathinda/Guru Kashi Institute of Advanced Studies, Damdama Sahib/Nawab Sher Mohd. Khan Institute of Advance Studies in Urdu, Persian and Arabic, Malerkotla and such other Institutes/Centres which have been accorded the status of the University Teaching Departments.(v)One Professor from each of the University Teaching Departments, the Department of Correspondence Courses and Research Departments by rotation according to seniority;(vi)Principals of colleges having post graduate classes;(vii)Principals of colleges having Honours Courses in three or more subjects;(viii)Four Principals of colleges who are not Deans of the Faculties or Chairmen of Boards of Studies, by rotation according to age;(ix)Two Readers and two Lecturers from the University Teaching Departments by rotation according to seniority;(x)One Reader and one Lecturer by rotation according to seniority from each concerned subject of the Department of Correspondence Courses.(xi)One Reader and One Lecturer by rotation according to seniority from each subject/group of subjects in the Research Departments.(xii)One teacher from each college admitted to the privileges of the University having 60 or more teachers on its staff with at least 10 years' experience of teaching degree classes, by rotation according to age from amongst those whose names are borne on the register maintained by the Registrar for this purpose;(xiii)Eight representatives of the teachers of such colleges, admitted to the privileges of the University as have less than 60 teachers each on their staff. Such representatives to be not below the cadre of lecturers and to have at least 10 years' experience of teaching degree class, to be appointed by rotation according to age, from among those whose names are borne on the register maintained by the Registrar for this purpose;(xiv)One teacher, other than Chairmen of the Boards from each of the professional colleges admitted to the privileges of the University, by rotation according to age;Provided that such teacher shall not be below the cadre of a lecturer and shall have at least ten years' experience of teaching degree classes;(xv)Incharge, University Library;(xvi)Four persons being specialists in different branches of knowledge and not being employees of the University co-opted by the Academic Council.(2)All members of the Academic Council other than ex officio members shall hold office for a period of one year.(3)The Academic Council shall subject to the provisions of the Act, the Statutes and the Ordinances, have control and general regulation and be responsible for the maintenance of standards of instruction, education and examination within the University and shall exercise such other powers and perform such other duties as may be conferred or imposed upon it by the Statutes. It shall have the right to advise the Syndicate on all academic matters.(4)Subject to the Act, the Statutes and the Ordinances, 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 to it or delegated to it by the Senate or Syndicate;(ii)to make recommendations to the Syndicate with regard to :(a)the creation of teaching posts in the University and Colleges maintained by the University and the abolition thereof; and(b)the classification of the posts referred to in sub-item (a) and their emoluments and the duties attached thereto;(iii)to make recommendation to the Syndicate with regard to the formulation or modification or revision of schemes for the organization of Faculties and for the assignment to Faculties their respective subjects and also to report to the Syndicate as to the expediency of the abolition or sub- division of any Faculty or the combination of one Faculty with another;(iv)to make special arrangements, if any, for the teaching of women students and for prescribing for them special courses of study;(v)to make arrangements for the instruction and examination of persons not being members of the University as may be necessary;(vi)to promote research within the University, and to secure, from time to time reports on such research;(vii)to appoint Committees for admission of students to the University;(ix)[ to recognize diplomas and degrees of others Universities and Institutions and to determine their corresponding value in relation to the diplomas and degrees of the Punjabi University.] [The List of examination of other Universities and Boards, etc., recognised for purposes of admission to a course of study in this University, is given in the Ordinances of the University.](x)to fix, subject to any conditions accepted by the Senate, the time, mode and conditions of competition for Fellowships, Scholarships, and other prizes and to award the same;(xi)to make recommendations to the Syndicate in regard to the fixation of fees, emoluments and travelling and other expenses, to the examiners appointed for various examinations.The Vice-Chancellor shall be empowered to appoint an examiner, and, if necessary, remove him.(xii)to make arrangements for the conduct of examinations and to fix dates for holding them;(xiii)to appoint, whenever necessary, Inspectors or Board(s) of Inspectors for inspecting colleges, applying for admission to the privileges of the University.(xiv)to declare the results of the various examinations or to appoint committees or officers to do so, and to make recommendations regarding the conferment or grant of degrees, honours, diplomas, licences, titles and marks of honour;(xv)to award stipends, scholarships, medals and prizes and to make other awards in accordance with the Ordinances and such other conditions as may be attached to the awards;(xvi)to prepare such forms and registers as are, from time to time, prescribed by the Ordinances; and(xvii)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 the Act, the Statutes and the Ordinances.
