Section 25 in The Anna University of Technology, Madurai Act, 2010
25. Powers and functions of the Academic Council.
(1)The Academic Council shall be the principal academic body of the University and shall subject to the provisions of this Act and the statutes have the control and general regulation of teaching and examination in the University and be responsible for the maintenance of the standards thereon. In addition, it shall also act as the body to review the broad policies and programmes of the University.(2)The Academic Council shall have the following powers and functions as the principal academic body of the University:-(a)to exercise general control on teaching and other educational programmes and maintain and promote the standards thereof;(b)to make regulations and amend or repeal the same;(c)to make regulations-(i)regarding the admission of students to the University and the number of students to be admitted;(ii)regarding the courses of study leading to degrees, diplomas and other academic distinctions;(iii)regarding the conduct of examinations and maintenance and promotion of standards of education;(iv)prescribing equivalence of examinations, degrees, diplomas and certificates of other Universities, colleges, institutions and Boards;(v)regarding industrial training where such training forms part of the requirements for the degree, diploma or other academic distinctions; and(vi)for the assessment, evaluation and grading of students performance;(d)to advise the Syndicate on all academic matters including the control and management of libraries;(e)to make recommendations to the Syndicate for the institution of Professorship, Associate Professorship, Assistance Professorship and other teaching posts including posts in research and in regard to the duties and emoluments thereof;(f)to formulate, modify or revise schemes for the constitution or reconstitution of departments of teaching and research;(g)to make recommendations to the Syndicate regarding post graduate teaching and research;(h)to make recommendations to the Syndicate regarding the qualifications to be prescribed for teaching in the University;(i)to make recommendations to the Syndicate for the con ferment of honorary degrees or other distinctions;(j)to review and act upon the proposals of Boards of Studies in formulating Rules, regulations, syllabi and methods of evaluation, introduction of new courses and modification of existing courses;(k)to make recommendations to the Syndicate regarding institution of fellowships and scholarships;(l)to recommend to the Syndicate measures for promoting collaboration between industries and Governmental employers on the one hand and the University on the other;(m)to delegate to the Vice-Chancellor or to any of the committees of the Academic Council, any of its powers; and(n)to assess and make recommendations laying down standards of accommodation, equipment, apparatus, library, maintenance and other physical facilities required for each Faculty.(3)Subject to the other provisions of this Act, the Academic Council in its capacity as a reviewing body shall have the following powers and functions, namely:-(a)to review, from time to time, the broad policies and programmes of the University and to suggest measures for the improvement and development of the University;(b)to advise the Chancellor in respect of any matter, which maybe referred to it for advise; and(c)to exercise such other powers and perform such other function as may be prescribed by the statutes.
