Section 28(2) in Birsa Munda Tribal University Act, 2017
(2)Without prejudice to the generality of the foregoing provisions and subject to such conditions as may be prescribed by or under this Act, the Academic Council shall exercise the following powers and perform the following duties, namely:-(i)to approve regulations made by the concerned Faculty regarding the courses and special courses of study;(ii)to arrange for co-ordination of studies and teaching in colleges and institutions;(iii)to promote research within the University;(iv)to approve proposals for allocating subjects to the Faculties;(v)to make proposals to the Board for the establishment of University departments, institutes of research and specialised studies, libraries, laboratories and museums as well as centre for skill development and vocational education;(vi)to approve and recommend to the Executive Council, the proposals for the institution of Professorships, Associate Professorships, and Assistant Professorships and any other posts of teachers required by the University and for prescribing the duties and fixing the emoluments of such posts;(vii)to approve and recommend the proposals to the Board for the institution of fellowships, travelling fellowships, scholarships, bursaries, studentships, medals and prizes;(viii)to make regulations regarding the examinations of the University and the conditions on which students shall be admitted to such examinations;(ix)to approve regulations prescribing equivalence of examination;(x)to approve regulations prescribing the manner for granting exemption from courses of studies in the University or in colleges for qualifying for degrees, diplomas and other academic distinctions;(xi)to grant interdisciplinary courses and take all measures to improve Choice Based Credit System;(xii)generally to advise the University on all academic matters;(xiii)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act.
