Section 11 in Bihar State Higher Education Council Act, 2018
11. Powers and functions of Council.
(1)The functions of the Council shall be advisory with regard to co-ordination and determination of standards in institutions of higher education, or research and scientific and technical institution in accordance with the guidelines issued by the University Grants Commission, from time to time.(2)Subject to the provisions of sub-section (1), the Council shall-(a)prepare consolidated programmes in the sphere of higher education in the State keeping in view the overall priorities and perspectives of higher education in the State and the guidelines issued by the University Grants Commission and assist in their implementation;(b)assist the University Grants Commission in respect of determination and maintenance of standards and suggest remedial action wherever necessary;(c)evolve perspective plans for development of higher education in the State;(d)forward the development programmes of Universities, Colleges and institution of higher education to the University Grants Commission along with its comments and recommendations and monitor the progress of implementation of such developmental programmes;(e)promote co-operation and co-ordination of institution of higher education among themselves and explore the scope for interaction with industry and other related establishment;(f)suggest to formulate norms for starting new institutions for higher education in accordance with the guidelines issued by the Government and University Grants Commission;(g)suggest ways and means for augmenting additional resource for higher education in the State;(h)suggest to encourage and promote innovations in curriculum development, restructuring and updating of syllabi in universities, colleges and institutions of higher education,(i)promote and co-ordinate programmes of Universities and colleges, set up a monitoring system and monitor its implementation;(j)devise methods and steps to improve the standards of examinations conducted by the Universities and autonomous colleges and suggest necessary reforms;(k)facilitate training of teachers in universities and colleges and oversee the functioning of the academic staff colleges through coordination and promote publication of quality text books, monographs and reference books;(l)suggest to develop programmes for effective academic cooperation and interaction between the faculties in the Universities and colleges and also provide mobility of teachers and students in and out side the State;(m)regulate the admission in Universities, colleges and institutions of higher education;(n)encourage sports, games, physical education and cultural activities in the Universities and colleges;(o)encourage extension activities and promote interaction between Universities and industries through effective consultancy in special areas relevant to the Universities and regional planning development;(p)prepare an overview report on the working of the colleges and furnish a copy of the report to the University Grants Commission;(q)identify Centers of Excellence in the Universities and provide national and international linkage for the growth of science and technology in frontier areas;(r)co-ordinate research funding at national and international level for promotion of scientific research in the Universities;(s)promote institute of excellence within or outside the University system in frontier areas of knowledge like molecular biology, genetic engineering, aerospace, bio technology and the like;(t)make suggestions to the Government in determining the block grants to Universities and institution of higher education, by evolving suitable guidelines for such grants;(u)set up a State Centre for Scientific Research and to co-ordinate the research activities among Universities;(v)examine the statutes, ordinances and regulations of Universities in the State and Suggest modifications to maintain uniformity in the administration without prejudice to the autonomy for the academic pursuits;(w)make suggestion for the Government regarding improvements to the laws relating to the Universities including the law relating to the establishment of new Universities;(x)institute prestigious awards to outstanding scientists, academicians and technologists for their contributions;(y)administer and release grants-in-aid from the Government to Universities;(z)identify and administer innovative programs for sustainable growth through self- generating fund from services such as consultancy to industries, institutions and national and international organizations;(aa)administer and release research funds, if any, received from national and international funding agencies;(ab)work in liaison with the all India Council for Technical Education in relation to technical education;(ac)advice the Government or any University, College or institution of Higher Education and research which may refer to the Council;and(ad)perform such other function necessary for promoting excellence in higher education and scientific research, as may be prescribed;(ae)Any other works assigned by the government;
