Section 29 in Tamil Nadu National Law School Act, 2012
29. Powers and functions of Academic Council.
- Subject to the provisions of this Act and the regulations, the Academic Council shall, in addition to all other powers vested in it, have the following powers, namely : -(a)to report on any matter referred or delegated to it by the General Council or the Executive Council;(b)to make recommendations to the Executive Council with regard to the creation, abolition or classification of teaching posts in the School and the emoluments and the duties attached thereto;(c)to formulate and modify or revise schemes for the organisation of the faculties, and to assign to such faculties their respective subjects and also to report to the Executive Council as to the expediency of the abolition or sub-division of any faculty or the combination of one faculty with another;(d)to make arrangements through regulations for the instruction and examination of persons other than those enrolled in the School;(e)to promote research within the School and to require, from time to time, reports on such research;(f)to consider proposals submitted by the faculties;(g)to appoint committees for admission to the School;(h)to recognise diplomas and degrees of other universities and institutions and to determine their equivalence in relation to the degrees of the School;(i)to fix, subject to any condition accepted by the General Council, the time, mode and conditions of competition for fellowships, scholarships and other prizes, and to award the same;(j)to make recommendations to the Executive Council in regard to the appointment of examiners and if necessary their removal and the fixation of their fees, emoluments and travelling and other expenses;(k)to make arrangements for the conduct of examinations and to fix dates for holding them;(l)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, licences, titles and marks of honours;(m)to award stipends, scholarships, medals and prizes and to make other awards in accordance with the regulations and such other conditions as may be attached to the awards;(n)to publish lists of prescribed or recommended text-books and to publish syllabus of the prescribed courses of study;(o)to prepare such forms and registers as are, from time to time, prescribed by regulations; and(p)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 this Act and the regulations.
