Section 20 in Biju Patnaik University of Technology Act, 2002
20. Powers and functions of Academic Council.
- Subject to the provisions of this Act and of the Statutes, the Academic Council shall have the following powers and functions, namely:-(i)to advise the Board on all academic matters;(ii)to make regulations and to amend or repeal the same, on the following matters:-(a)prescribing courses of studies and schemes of examinations,(b)conducting annual review of course, offered, contents of curriculum and prescribing new courses to be introduced keeping in view the needs of the industry and prescribing modifications in curriculum,(c)prescribing qualifications for admission of students to various courses of studies, to research degrees and to the examinations and the conditions under which exemptions may be granted,(d)prescribing the standards of evaluation of the performance of students and classification of students on the basis of their performance in the examinations,(e)prescribing the conditions for admission of candidates for research degrees and the requirements for the award of such degrees,(f)prescribing the qualifications for recognition of teachers and scientists as supervisors for research,(g)prescribing the equivalence of examinations, degrees, diplomas and certificates of other Universities.(h)prescribing the qualifications of teachers in conformity with the recommendations of the Council, and(i)prescribing the norms for the upgradation of teaching posts;(iii)to examine and act upon the recommendations of the various Faculties in making inregulations;(iv)to determine what degrees, diplomas and other academic distinctions shall be granted by the University and to award the same;(v)to institute scholarships and fellowships;(vi)to consider the annual reports and to make suggestions thereon to the Board;(vii)to recommend to the Board the conferment of honorary degrees and other distinctions;(viii)to delegate such of its powers to such Committees, Standing Committees, Sub-Committees or officers of the University as it may consider necessary for discharge of its functions; and(ix)to exercise such other powers and perform such other functions as may be prescribed by Statutes.
