Section 24 in Srinagar and Jammu Cluster Universities Act, 2016
24. Powers and functions of the Academic Council.
(1)The Academic Council of a Cluster University shall have the following powers and functions :-(a)to control and regulate the standards of teaching and examinations in the Cluster University ;(b)to prescribe the syllabi and the courses of study for all the examinations held by the Cluster University ;(c)to make proposals to the Syndicate and the University Council for the institution of Professorships, Associate Professorships, Assistant Professorships or other teaching posts and re-appropriating positions in various subjects (on sufficient justifications) in regard to their duties ;(d)to formulate, modify or revise, subject to control of the Syndicate and the University Council, schemes for the Constitution of Faculties and for the assignment of subjects to the Faculties ;(e)to nominate teachers or specialists to the Faculties ;(f)to promote research within the Cluster University and to acquire reports of such research from persons engaged therein ;(g)to advise the Syndicate and the University Council on academic matters ; and(h)to make proposals to the higher authorities of the Cluster University for supplementing the teaching provided in the Constituent, Autonomous and Affiliated Colleges.(2)The Academic Council of a Cluster University shall have the powers to appoint a Standing Committee of the members of the Academic Council of which not less than two-thirds shall be Cluster University Professors, Associate Professors, Principals, or teachers of Constituent Autonomous and Affiliated Colleges not lower in rank than that of a Professor or Associate Professor and to delegate to it such of its powers as it may deem fit. The Standing Committee shall have power to invite experts, whenever necessary, for advice on a particular matter under consideration.
