Section 23 in Tamil Nadu Music and Fine Arts University Act, 2013
23. Powers and duties of 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.(2)The powers and duties of the Academic Council shall be, -(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, titles, diplomas and certificates of other Universities, Colleges, Institutions and Boards;(v)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 Assistant Professorship, Associate Professorship, 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 under graduate and post-graduate teaching and research;(h)to make recommendations to the Syndicate for the conferment of honorary degrees or other distinctions;(i)to review and act upon the proposals of Board of Studies in formulating rules, regulations, syllabi and methods of evaluation, introduction of new courses and modification of existing courses;(j)to make recommendations to the Syndicate regarding institution of fellowships and scholarships;(k)to recommend to the Syndicate measures for promoting collaboration between industries and Government employers on the one hand and the University on the other;(l)to delegate to the Vice-Chancellor or to any of the committees of the Academic Council, any of its powers;(m)to assess and make recommendations laying down standards of accommodation, equipment, apparatus, library, maintenance and other physical facilities required for each faculty; and(n)to exercise such other powers and perform such other duties as may be prescribed.
