Section 26 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
26. Powers of the Academic Council.
(1)The Academic Council shall in addition to all other powers vested in it by this Act, Statute and Ordinance, shall have, the following powers and perform the following duties, namely(i)exercise general supervision, over the academic policies of the University and to give directions regarding methods of instruction, co-operative teaching among colleges and institutions maintained by or admitted to the privileges of the University, valuation of research or improvements in academic standards;(ii)consider matter of general academic interest either on its own initiative or on reference by a faculty of the Executive Council and to take appropriate action thereon;(iii)make proposal for allocating departments to the faculties and to assign fellows and its own members to the faculties;(iv)make proposals for institution of fellowships, scholarships, studentships, exhibitions, medals and prizes and to make rules of their award;(v)consider the application for admission of an educational institution to the privileges of the University;(vi)prescribe qualifications for recognition of persons as teachers of the University and to accord such recognition;(vii)make arrangements for the conduct of examinations and to appoint result committees consisting of its member or other persons or both, as it thinks fit, to prepare the result of the examinations, and report such results to the Executive Council for publication;(viii)recognize persons eminent in any subject to guide research in that subject;(2)The Academic Council may appoint a Standing Committee consisting of its members. The constitution, powers and functions of the said standing committee shall be determined by Statute.
