Section 15 in Maharana Partap Horticultural University, Karnal Act, 2015
15. Powers of Academic Council.
(1)The Academic Council shall be incharge of the academic affairs of the University and shall, subject to the provisions of this Act, Statutes and Regulations, superintend direct and control and shall be responsible for the maintenance of standards of teaching, education, examination and other matters connected with the obtaining of degree, diploma, certificate and academic distinction and shall exercise such other powers and perform such other duties, as may be prescribed.(2)Without prejudice to the generality of the foregoing powers, the Academic Council shall have the following powers,-(a)to advise the Vice-Chancellor on all academic matters including management of the library;(b)to co-opt at its meetings such Heads of the Departments, as it may consider necessary;(c)to make recommendations to the Vice-Chancellor for the institution of the Professorships, Associate Professorships, Assistant Professorships with regard to the duties and emoluments thereof;(d)to formulate, modify or revise schemes for the constitution or reconstitution of Departments of teaching, research and extension;(e)to make Regulations regarding the admission of students of the University;(f)to make Regulations regarding the examinations to be conducted by the University and the conditions on which students shall be admitted to such examinations;(g)to make Regulations relating to the courses of study leading to degree, diploma, certificate and academic distinction;(h)to make recommendations regarding teaching, research and extension;(i)to make recommendations regarding the qualifications to be prescribed for appointment of teachers in the University and affiliated colleges; and(j)to exercise such other powers and perform such other duties, as may be prescribed.
