Section 30 in The Maharashtra Universities Act, 1994
30. Powers and duties of Academic Council.
(1)The Academic Council shall be the principal academic authority of the university and shall be responsible for regulating and maintaining the standards of teaching, research and examinations in the university.(2)Without prejudice to the generality of the foregoing provisions, the Academic Council shall exercise the following powers and perform the following duties, namely:-(a)recommend to the Management Council regarding institution of degrees, diplomas, certificates and other academic distinctions;(b)recommend to the Management Council to make, amend or repeal Ordinance on issues related to academic matters;(c)make, amend or repeal Regulations on matters specified in section 55 of the Act;(d)allocate subjects to the faculties [and assign faculty to each Principal and teacher who is member of the Academic Council] [These words were added by Maharashtra 55 of 2000, section 23(a).];(e)make proposals for the establishment of conducted colleges, schools, departments, institutions of higher learning, research and specialised studies, academic services units, libraries, laboratories and museums in the university;(f)consider and make recommendations regarding new proposals for creation of professorships, associate professorships, readerships, lecturerships and non-vocational academic staff required by the university;(g)recommend to the State Government or otherwise of the qualifications as prescribed by the University Grants Commission for different categories of teachers and non-vocational academic staff, and for a particular post in these categories, whether in the university or in any affiliated college or a recognised institution; and prescribed additional qualifications, if any;(h)make proposals to the Management Council for the institution of fellowships, travelling fellowships, scholarships, studentships, medals and prizes and make regulations for their award;(i)prescribe qualifications and norms for appointment of paper-setters, examiners, moderators and others, concerned with the conduct of examinations;(j)appoint committees to review periodically the utility and practicability of the existing courses of study and the desirability or necessity of reviewing or modifying them in the light of new knowledge of changing societal requirements;(k)make proposals for the conduct of interfaculty and area or regional studies, common facilities, such as instrumentation centres, workshops, hobby centres, museums, etc;(l)prescribe norms for recognition of any member of the staff or an affiliated college or recorgnised institution as a teacher of the university;(m)prescribe norms for the granting affiliation, continuation of affiliation, extension of affiliation to colleges, and recognition, continuation of recognition, extension of recognition to institutions of higher, learning and research or specialised studies;(n)grant affiliation to colleges or institutions in accordance with the provisions of the Statutes, Ordinances and Regulations;(o)accord recognition to institutions of higher learning, research or specialised studies on the recommendation of the committees appointed by the Council;(p)recommend to the Management Council conferment of autonomous status on university institutions, departments, affiliated [or conducted] [These words were inserted by Maharashtra 55 of 2000, section 30(b)(i)] colleges and recognised institutions in accordance with the provisions of [Statutes] [This word was substituted for the word 'Ordinance' by Maharashtra 55 of 2000, section 30(b)(ii).];(q)make proposals to the Management Council to prescribe fees and other charges;(r)generally, advise the university on all academic matters and submit to the Management Council [the details of the academic calendar and] [These words were inserted by Maharashtra 55 of 2000, section 30(c).] feasibility reports on academic programmes recommended by the Senate at its last annual meeting;(s)exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act, the Statutes, Ordinances and Regulations.
