Section 15(2) in Maharana Partap Horticultural University, Karnal Act, 2015
(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.
