Section 22(2) in Veer Narmad South Gujarat University Act, 1965
(2)Without prejudice to the generality of the foregoing provision and subject to such conditions as may be prescribed by or under the provisions of this, the Academic Council shall exercise the following powers and perform the following duties, namely:-(i)to approve Regulations made by the Faculty concerned laying down courses of study;(ii)to approve Regulations made by the Faculty concerned regarding the special courses of study;(iii)to arrange for co-ordination of studies and teaching in affiliated colleges, recognised institutions and approved institutions;(iv)to promote research within the University;(v)to approve proposals for allocating subjects to the Faculties;(vi)to make proposals for the establishment of departments, institutes of research and specialised studies, libraries, laboratories and museums;(vii)to approve and recommend to the Senate proposals for the institution of professorships, readerships, lectureships and any other posts of teachers required by the University and for prescribing the duties and fixing the emoluments of such posts;(viii)to approve and recommend to the Senate proposals for the institution of fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes;(ix)to make Regulations regarding the examinations of the University and the conditions on which students shall be admitted to such examinations;(x)to approve Regulations prescribing equivalence of examinations;(xi)to approve Regulations prescribing the manner for granting examinations from approved courses of studies in the University or in affiliated colleges for qualifying degrees, diplomas and other academic distinctions;(xii)to recommend to the Syndicate affiliation of colleges;(xiii)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act, Statutes, Ordinances and Regulations; and(xiv)generally to advise the University on all academic matters.
